TALODA NAGAR PARISHAD Vs. ANIL

JUDGEMENT

(1.) These petitions preferred by Taloda Nagar Parishad challenging the concurrent views of the Labour Court and the Industrial Court that the termination of the respondents is illegal, involve identical facts and questions of law and are therefore heard and decided by this common Judgment.

(2.) Writ Petitions 7445 and 7446 of 2004 are preferred by the Nagar Parishad challenging the common Judgment and order dated 20.12.2002 rendered by the Labour Court Dhule whereby Complaint (ULP) 57/2002 instituted by Shri Anil Magan Suryawanshi and Complaint ULP. 59/2002 instituted by Shri Jagadish Laxman Mali are partly allowed. The termination dated 25.6.2002 is held an unfair labour practice and the Nagar Parishad is directed to reinstate the employees in service without back wages. The Nagar Parishad challenged the said Judgment & order in Revision (ULP).192/2004 and Revision (ULP)193/2004 which are dismissed by the Industrial Court, Dhule.

(3.) Writ petition 7447/2004 is also preferred by the Nagar Parishad, Taloda challenging the Judgment & order rendered by the Labour Court, Dhule in Complaint (ULP)58/2002 dated 20.12.2002 confirmed by the Judgment and Order rendered by the Industrial Court, Dhule in Revision (ULP)41/2003 dated 7.8.2004 whereby the Nagar Parishad is directed to reinstate employee Kiran Devidas Magare in service without back wages.