MUNICIPAL COUNCIL, BEED Vs. SUBHASH AND ORS.

JUDGEMENT

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

(2.) THE petitioner is aggrieved by the impugned judgment and award dated 03/04/2013 delivered in Ref. (IDA) No. 29/2006. The Labour Court has allowed the reference partly and the petitioner is directed to reinstate the second party workman, who is respondent No. 1 herein, in service with continuity and 25% back wages from the date of termination which is 25/12/1991.

(3.) THE petitioner submits that since the said certificate was issued by the Chief Officer, the petitioner was virtually precluded in questioning the propriety behind the issuance of such a certificate and that too after 11 years from the date of disengagement of respondent No. 1. In fact, the petitioner had disputed the very engagement of respondent No. 1 in service vide its written statement at Exh.C -3 before the Labour Court.