(1.) Rule. Rule is made returnable forthwith. With the consent of the parties Petition is taken up for final hearing.
(2.) By this Petition Kolhapur Municipal Corporation has challenged order dtd. 3/1/2022 passed by the Industrial Court No. 2, Kolhapur, directing it to deposit pension payable to the Respondent from the date of her retirement.
(3.) Respondent was appointed on the post of Staff Nurse by the Petitioner - Municipal Corporation on 21/12/1982. It appears that she remained absent from duties from 19/5/1995 to 28/2/1996 which led to her suspension. Departmental Enquiry was initiated against her vide Memorandum Charge-sheet dtd. 15/4/1997. In the enquiry, the charge of remaining unauthorizedly absent from duties for 287 days was proved. The Petitioner - Municipal Corporation therefore proceeded to terminate the services of Respondent by order dtd. 31/1/2000.