CHIEF OFFICER MIRAJ NAGAR PARISHAD DISTSANGLI Vs. ADMINISTRATIVE OFFICER MUNICIPAL PRIMARY EDUCATION CIRCLE

JUDGEMENT

(1.) THE Respondent Nos.5 onwards in these petitions were appointed as Peons under the Municipal Primary Education Circle, Municipal School Board at Miraj, Dist. Sangli and on account of non approval to the said appointment by the Municipal Council at Miraj, their services came to be terminated within a period of about seven months from the date of appointment. The termination orders were challenged before the Labour Court by filing complaints of unfair labour practice under Item-I of Schedule-IV of the M.R.T.U. and P.U.L.P. Act 1971. These complaints were allowed and the Judgment of the Labour Court was challenged in Revision Application (ULP) Nos.129 to 131 of 1993. By a common Judgment dated 21-2-1994 these revisions came to be dismissed by the Industrial Court, Kolhapur and the same is the subject matter of challenge in these petitions filed by the Miraj Municipal Council.

(2.) THE impugned judgments were also challenged by the Municipal School Board at Miraj in W.P. Nos.3799 of 94, 2165 of 95 and 2170 of 95 and they came to be decided on 19-3-2004 by modifying the order passed by the Labour Court. While upholding the finding of unfair labour practice against the Municipal School Board and allowing the complaints partly, the following directions were issued by this court in its judgment dated 19-3-2004 :-

(3.) IN the result, these petitions are disposed of in terms of the directions given by this court in W.P. Nos.3799 of 94, 2165 of 95 and 2170 of 95 as quoted hereinabove. Rule made absolute partly in terms of the above directions but without any order as to cost.