CHIEF OFFICER, MUNICIPAL COUNCIL, JALNA Vs. SHAIKH MOINODDIN

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the admission stage. Mr. Tabrezuddin R. Quadri, learned Advocate for respondent waives notice on behalf of respondent.

(2.) By this petition, petitioner - Municipal Council has challenged the judgment and order dtd. 4/8/2014 passed by Member, Industrial Court, Jalna, thereby partly allowing respondents Complaint (ULP) No.57 of 2007 and directing petitioner to fix the respondent in the pay scale of post of Pump Operator and to pay him wages and arrears.

(3.) The admitted facts are that respondent was recruited in the services of the Municipal Council, Jalna on the post of Sweeper on 19/12/1988. One Shri. L.P. Kulkarni was working on the post of Pump Operator on regular basis, who retired on attaining the age of superannuation sometime in March-2003. Therefore, by order dtd. 25/3/2003 the Chief Executive Officer of the Municipal Council directed respondent to work as Pump Operator in place of Shri. L.P. Kulkarni till further orders.