GAJANAN BAIJNATH DUBEY Vs. INDUSTRIAL COURT MAHARASHTRA STATE

JUDGEMENT

(1.) THIS writ petition under Articles 226 and 227 of the Constitution of India is directed against the order dated 28-9-1993 passed by the Industrial Court, Amravati, in Complaint (U. L. P.) No. 565 of 1988, whereby the Industrial Court, Amravati, has dismissed the complaint filed by the petitioner and confirmed the order dated 14-9-1988 passed by the Desk Officer, Rural Development Department, Mantralaya, Bombay, whereby the request made by the petitioner for condonation of break in his service for the period from 25-2-1970 to 17-9-1972, came to be rejected.

(2.) A few facts, insofar as they are relevant, may be stated as below :

(3.) HEARD Shri Mohta, learned Counsel for the petitioner, Smt. Wandile, learned A. G. P. for respondents No. 1 to 3 and Shri N. P. Dhote, learned Counsel for respondent No. 4.