EXECUTIVE ENGINEER Vs. VITTHAL MAHIPATI KALE

JUDGEMENT

(1.) The Petitioner Executive Engineer, Irrigation Division, Solapur has challenged the impugned order dated 10th October, 2000 passed by the Presiding Officer, 2nd Labour Court, Solapur in Reference I. D. A. No. 77 of 1993, whereby the Petitioner is directed to reinstate the Respondent with continuity of service and back wages in full w. e. f. 28th July, 1992 till the date of his reinstatement.

(2.) This Court on 3rd June, 2002, while admitting matter recorded that the "Respondent has already been reinstated in service". The Court, therefore, declined to grant any ad interim relief.

(3.) Admittedly, the Respondent has been in service since March, 2002. As Respondent's application in Complaint (ULP) No. 19 of 2001 was allowed, therein directing the Petitioner to reinstate the Respondent, this Court also refused to grant any interim relief. Another Writ Petition No. 2378 of 2002, filed by the Petitioner is disposed off by a separate order.