GANESH LAL Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) Heard at admission stage.

(2.) The instant petition has been filed by the petitioner with the prayer that the judgment dated 9.11.2004 (Annexure 8) passed by the learned Labour Court, Bhilwara may be quashed and set aside and the petitioner may kindly be ordered to be reinstated in services with all consequential benefits.

(3.) The brief facts of the case are that the petitioner raised an industrial dispute before the Conciliation Officer. However, the said conciliation proceedings failed and the Conciliation Officer submitted failure report to the appropriate Government. The appropriate Government vide notification dated 28.5.1997 referred the matter for adjudication to the learned Labour Court, Jodhpur.