LORCOM (PROTECTIVES) LTD Vs. LATA DANGARE

JUDGEMENT

(1.) Heard Mr. Babu Marlapalle for the Petitioner and Mr. M. R. Reddy, Advocate for Resp. No. 1. Mr. Marlapalle seeks permission to delete the name of Resp. No. 2. Permission granted.

(2.) Rule made returnable forthwith.

(3.) The Respondent No. 1 was an employee of the Petitioner and after holding a domestic enquiry, she came to be dismissed from service under an order dated December 28, 1990. An appeal preferred to the Managing Director of the Petitioner-Company, as per the Standing Orders came to be dismissed on January 28, 1991. Thereafter, Complaint No. 77 of 1991 was filed by her before the Labour Court at Aurangabad. An application for interim relief was made in that matter and under the orders dated June 29, 1991, the said application was allowed and the present-Petitioner was directed to reinstate the complainant in service till the disposal of the complaint. The Revision Petition U. L. P. No. 31/91 preferred in the Hon'ble Court at Aurangabad came to be dismissed finally on August 2, 1991. A Review Petition made to the Hon'ble Court came to be rejected on February 26, 1993. The Petitioner had approached this Court having felt aggrieved by the aforesaid orders.