DIVISIONAL FOREST MANAGER Vs. SHRI VINAYAK KURNE

JUDGEMENT

(1.) Rule. Respondents waive service in both petitions. By consent, Rule made returnable forthwith. As both Writ Petitions involve common questions of facts and law, they are being disposed of by this common judgment.

(2.) By Writ Petition No.3208/2011 under Articles 226 and 227 of the Constitution of India, the Petitioner challenges the orders passed by the Industrial Court and the Labour Court on 2 nd February, 2011 and 25 th October, 2007 respectively.

(3.) The Labour Court by the order dated 25 th October, 2007 passed in Complaint (ULP) No.317 of 2002 has directed the Petitioners before this Court to reinstate the Respondent/Complainant in service on the original post and place him anywhere where work is available. However, he should be given continuity of service and full back wages from the date of his termination till the date of the order of the Labour Court by adjusting monthly wages and other benefits given to the Respondent/Complainant during the pendency of the complaint.