(1.) Rule.
(2.) By this petition, the petitioner / Executive Engineer, Ahmednagar Irrigation Division Ahmednagar seeks to challenge the judgment and award dated 30/08/2011 passed by the Labour Court, Ahmednagar in Ref. I.D.A. No.6/2005 thereby holding that the termination dated 01/09/1987 meted out to the respondent employee, is invalid. The said termination was, therefore, quashed and set aside and the petitioner was directed to reinstate the respondent in service with continuity but without back wages.
(3.) The case of the petitioner can be summarized as under :