CENTURY ENKA LTD. Vs. RATANSINGH PRAKASHSINGH BANGE

JUDGEMENT

(1.) This matter was admitted by order dtd. 25/2/2021. On the condition of depositing the back wages, the impugned award granting reinstatement in service with continuity and full back wages, dtd. 9/8/2013 delivered by the first Labour Court Pune, had been stayed.

(2.) The second party workman before the Labour Court has preferred Civil Application No.523 of 2022 seeking a direction for depositing remaining back wages as well as consequential reliefs. However, the Writ Petition is itself taken up by consent for a final hearing.

(3.) Having heard the learned counsel for the respective sides for quite some time, it would be apposite to reproduce the admitted factors hereunder :-