ZILLA PARISHAD OF SINDHUDURGA Vs. SUMAN SHANKAR BENADI

JUDGEMENT

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

(2.) This Petition calls in question the legality, propriety and correctness of a judgment and order dtd. 18/3/2020, passed by the learned Member, Industrial court at Kolhapur in Revision Application (ULP) No. 49 of 2017, whereby the learned Member was persuaded to allow the revision preferred by the respondent No .1- complainant and set aside the judgment and order passed by the Labour Court, Ratnagiri, in complaint (ULP) No. 28 of 2013 dated 18 th April, 2017, and direct the petitioner to reinstate the complainant in service with continuity of service, fully backwages and consequential benefits with effect from 21 st August, 2013.

(3.) Background facts leading to this Petition can be summarised as under:-