SIRSAT LODGE Vs. MASHNU GAWADE

JUDGEMENT

(1.) Heard Mr. Menezes, learned Counsel for the Petitioner and Mr. Nigalye, learned Counsel for Respondent No. 1.

(2.) By this Writ Petition, the Petitioner takes exception to the award dated 1st October, 1999 passed by Respondent No. 2 in Reference No. IT/27/1990 by which the Industrial Tribunal has held that the action of the Petitioner ('the employer' for short) in refusing employment to Respondent No. 1 ('the workman' for short) with effect from 1st June 1989, was illegal and unjustified. The Tribunal has ordered reinstatement of Respondent No. 1 in service with 60 % back wages from the date of termination till the date of the award. The Tribunal has further held that the workman is entitled to full wages from the date of the award with other consequential benefits and continuity in service.

(3.) Briefly, the facts leading to filing of the writ petition are as under: