BIRJI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the request of the learned Counsel for the parties, the final arguments were heard and the writ petition is being disposed of.

(2.) The petitioner has preferred this writ petition for issuance of appropriate writ, order or direction, directing the respondents to implement the award dated 18.12.1995 passed by the Labour Court, Bharatpur, in Case No. (L.C.R.) 163/93.

(3.) The State Government made a reference to the Labour Court, Bharatpur as to whether the retrenchment order of workman, Birji, vide order dated 12.8.1992 was valid and justified and if it is not, for what relief, the workman is entitled.