BHANWAR SINGH Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) Mr. Anil Bidan Halu, learned counsel for the petitioner prayed that the matter be adjourned for a week.

(2.) Upon perusal of the record, this Court finds that the present writ petition impugns the judgment and award dtd. 22/1/2021, passed by the learned Judge, Industrial Tribunal-cum-Labour Court, Bikaner (hereinafter referred to as 'the Tribunal') in relation to a reference made by the State Government way back on 18/5/2005 under the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act of 1947').

(3.) Considering that the rights of the petitioner, which were referred by the appropriate Government for adjudication by the learned Tribunal way back in 2005 came to be negated by the learned Tribunal after 16 years i.e. on 22/1/2021, this Court refuses petitioner's request for adjournment, as the rights of the petitioner, who is fighting for last 20 years, are requested to be considered at the earliest.