ROSHAN LAL Vs. RAJASTHAN HOUSING BOARD & ANOTHER

JUDGEMENT

(1.) The three special appeals are arising out of separate orders but are related to the Reference made by the "appropriate government" vide its Notification dated 3.5.2011 with a further corrigendum dated 5.10.2012. The Notification reads as under :- <JUDIMG>1640394-1</JUDIMG>

(2.) At the outset it came to be noticed that Labour Court Ist, Jaipur, has answered the Reference in LCR No. 38/2011 vide its award dated 5.11.2015, which reads as under :- <JUDIMG>1640394-3</JUDIMG>

(3.) Saw 1282/2014 is in reference to an application filed by the appellant before the ld Labour Court for transfer of LCR No. 38/2011 from Labour Court Ist to the other Labour Court, the application was rejected, and the writ petition preferred came to be dismissed by the ld Single Judge vide order dated 25.7.2014, and while dismissing the petition, directed the ld Labour Court to decide the pending matter as early as possible, and order passed by the ld Single Judge is the subject matter of appeal before us.