KIRTIKANT SHIVAJIRAO JADHAV Vs. PRAVESH NANDA

JUDGEMENT

(1.) The present application is filed with following prayer(s):-

(2.) The prayer would suggest that the applicant is seeking implementation of the judgment and award of dtd. 3/1/2018 passed by respondent no.2 in Reference Reference (L.C.V.) No.1117 of 2001 which is confirmed by this Court vide order dtd. 12/3/2019 in Special Civil Application No.10898 of 2018.

(3.) It is well settled proposition of law that for implementation of the award, an appropriate remedy would be to file appropriate execution application before the Labour Court which has passed the order. Be that as it may, since it is confirmed and subsequently, when the respondents have already passed the order , whereby the respondents have already reinstated and paid the salary from 2022, and thereafter, again he has been terminated from the services after holding an inquiry.