NINAMA GOVINDBHAI BABULAL Vs. DEPUTY CONSERVATOR OF FOREST

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned AGP, waives service of notice of rule on behalf of the respondent- State. With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) The short issue in the petition is whether the order passed by the Industrial Tribunal dtd. 15/12/2012 in Complaint (I.T) No. 283 of 2013 in Reference (I.T) No. 181 of 2010 is just and proper.

(3.) Mr.U.T.Mishra, learned counsel for the petitioner, assailing the order of the Industrial Tribunal, would submit that the finding of the Tribunal that the petitioner had abandoned his services from 13/6/2003 was misconceived, inasmuch as, in spite of an order passed by the Tribunal for production of attendance registers, the respondent did not produce the same, and therefore, the finding arrived at is contrary to the evidence and law.