STATE OF MAHARASHTRA Vs. KALYANSING VASANT MORE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned advocates for the parties heard finally.

(2.) By this petition, the petitioners challenge impugned order dtd. 7/3/2018 passed by learned Labour Court, Dhule in Complaint (ULP) No. 3 of 2016, which is confirmed by the learned Member, Industrial Court, Dhule vide order dtd. 15/6/2019 in Revision Application (ULP) No. 2 of 2018.

(3.) The respondent filed Complaint (ULP) No. 3 of 2016 in the Labour Court, contending that, he possesses diploma of X-Ray Technician. One Suresh Rajaram Sonar was working on the post of ECG Technician, on the establishment of the petitioners and he retired on 31/7/2012. So as to avoid inconvenience, the respondent was appointed in the place of Mr. Sonar from 12/6/2012, on contract basis. No appointment letter was issued to the respondent, however, he was being paid wages of Rs.275.00 per day. He was also given one months' training of ECG Technician. By order dtd. 13/6/2014, the respondent was appointed as contractual employee under the National Rural Health Scheme (hereinafter "NRHS" for short) for a period from 2/4/2014 to 28/2/2015. Even after completion of the said period, his services were continued up to 20/3/2015. Thereafter, without giving him further extension, his services were brought to an end. He, therefore, filed the Complaint and prayed for reinstatement in service, with continuity and back wages in lieu of compensation.