DIVISIONAL CONTROLLER, MRTC, AHMEDNAGAR Vs. SANJAY DHANRAJ BHANDARI

JUDGEMENT

(1.) I have considered the strenuous submissions of Advocate Mr. M. K. Goyanka and Advocate Mr. P.L. Shahane on behalf of the respective sides. With their assistance, I have gone through the petition paper book.

(2.) The petitioner M.S.R.T.C. is aggrieved by the Judgment of the 2nd Labour Court, Ahmednagar dtd. 29/11/2005 vide which, complaint (ULP) No. 108 of 1996 filed by the respondent for challenging his dismissal dtd. 10/8/1993, was partly allowed and he was granted reinstatement in service with continuity and 50% back wages. However, even for the period of delay condoned in approaching the Labour Court by order dtd. 10/9/1999, he has been granted back wages. Technically, the respondent approached the Labour Court in the year 1996. The delay is from August, 1993 till August, 1996, when the complaint was filed.

(3.) The petitioner is also aggrieved by the Judgment of the Industrial Court dtd. 27/11/2006 vide which, Revision (ULP) No. 1 of 2006 filed by the employees and Revision (ULP) No. 6 of 2006 filed by the MSRTC, have been dismissed.