SAHITYA RATNA LOKSHAHIR ANNABHAU Vs. PRAVIN SATVA TELANG

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This petition under Articles 226 and 227 of the Constitution of India assails the legality, propriety and correctness of the judgment and order dtd. 4/7/2022 passed by the learned Member, Industrial Court, Nashik, in Revision Application (ULP) No.43 of 2021 in Complaint (ULP) No.15 of 2020, whereby the learned Member, while rejecting the revision application preferred by the petitioners, was persuaded to modify the interim order to the extent of payment of 50% of salary instead of full interim reinstatement, ordered by the learned Judge, Labour Court, Nashik.

(3.) Shorn of unnecessary details, the background facts leading to this petition can be stated as under: