EXECUTIVE ENGINEER Vs. S P ROKADE

JUDGEMENT

(1.) The Petitioners Employers, the Executive Engineer, Public Works Department, Pune, through the State of Maharashtra have challenged the common order dated 18 January 1999 passed by the Industrial Court, Pune, thereby reversed the order passed by the Labour Court, Pune. The operative part of the common order is as under:

(2.) On 7 April 1999, this Court has admitted all the Writ Petitions. No interim relief was granted. This Court, on Civil Applications filed by the Petitioners, has passed the following order on 12 April 2001.

(3.) A Division Bench of this Court by order dated 9 December 2003 did not entertain the Letters Patent Appeal against this order. The Petitioners did not raise further challenge to the said order passed by the Division Bench. The order dated 12 April 2001 therefore, has attained finality. Therefore, the amount so deposited and received by the Respondents, pursuant to the said order, are not recoverable now.