CHIEF EXECUTIVE OFFICER Vs. SATISH

JUDGEMENT

(1.) The appellant, being aggrieved by order dated 22.11.2012, passed by learned Single Judge in Writ Petition No.2946/2012, has preferred this intra Court appeal for challenging the said order of the learned Single Judge.

(2.) Being a Letters Patent Appeal, we were not required to look into the matter threadbare, and reappreciate the entire evidence recorded before the Labour Court and the details as they emerge from the judgment of the Labour Court, Latur, as well as the Industrial Court, Latur. However, being conscious of the fact that this appeal gave an opportunity to the appellant to make an attempt to point out perversities and illegalities, if any, from the two judgments of the lower Courts and draw our attention to any perversity in the order of the learned Single Judge, we decided to look into the concurrent findings of the lower Courts. It is with this object that we have turned our attention to the first judgment that was delivered by the Labour Court, Latur, and then to the judgment of the Industrial Court, at Latur.

(3.) Brief facts of the case are as follows: