ANIL KISANRAO PATIL Vs. ZILLA PARISHAD HINGOLI

JUDGEMENT

(1.) The petitioner takes exception to the judgment and order dtd. 7/8/2018 passed by the Industrial Court, Jalna in Revision (ULP) No.19 of 2016 by which the judgment and order dtd. 8/3/2016 passed by the Labour Court, Nanded in Complaint (ULP) No.25 of 2014 is set aside and that complaint is remanded to the Labour Court for fresh trial.

(2.) The petitioner was appointed as Junior Assistant (accounts) in respondent - Zilla Parishad. A charge-sheet was issued to him on 12/7/2004 alleging misconduct of disobedience, arrogant behavior and absenteeism, which led to imposition of penalty of warning on him. Another charge-sheet was issued to him on 3/12/2007 which led to issuance of order dtd. 19/5/2012 imposing the penalty of dismissal from service on him.

(3.) Petitioner assailed the dismissal order before Labour Court, Nanded by filing Complaint (ULP) No.25 of 2014. During pendency of the complaint before the Labour Court, the dismissal order was stayed by order dtd. 15/5/2015, on account of which the petitioner was reinstated in service with effect from 15/1/2016. The Labour Court was pleased to partly allow the complaint by judgment and order dtd. 8/3/2016, by which the dismissal order was set aside and the petitioner was granted continuity of service from 19/5/2012 till date of reinstatement on 15/1/2016. Backwages were also granted in respect of that period.