ANANT YESHWANTRAO MAHULKAR Vs. DEPUTY CONSERVATOR OF FOREST

JUDGEMENT

(1.) COMPLAINT (ULP) No. 399 of 1990 was allowed by the Labour Court by its judgment and order dated 11.01.2001. The complainant was directed to be reinstated in service on the former post with continuity in service and 25% of backwages. The Industrial Court has allowed the Revision (ULP) No. 12 of 2001 by its judgment and order dated 12.12.2003. The judgment and order passed by the Labour Court was set aside. Hence, the petitioner is before this Court in this writ petition.

(2.) IT is not disputed that by virtue of interim order passed by this Court, the petitioner is continued in service and the order of backwages has been stayed. The reinstatement was granted by the Labour Court on the ground that there was a violation of Section 25F and 25G of the Industrial Disputes Act. After the order of the Labour Court and during the pendency of the revision also, the petitioner was in employment and getting the wages.

(3.) IT is informed by the learned counsel for the petitioner that the case of the petitioner for regularization is under consideration alongwith similarly situated persons, by the State Government. In view of the aforesaid position, the petition can be disposed of with the following order.