DIVISIONAL CONTROLLER Vs. SHIVSHANKAR HARIBHAU HATWAR

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Mr. S. A. Nerkar, learned counsel waives service of notice for respondent in Writ Petition No. 428/2025. Mr. R. S. Charpe, learned counsel waives service of notice for the respondent in Writ Petition No. 1974/2025. With consent of learned counsel for the parties, the petitions are taken up for final hearing.

(3.) The employer M.S.R.T.C. and employee have challenged the judgment dtd. 30/1/2024 passed by the Industrial Court, Bhandara in Revision (ULP) No. 1/2023. The Industrial Court partly allowed the revision filed by the employee. The order dtd. 13/9/2022 passed by the Labour Court, Bhandara in Complaint (ULP) No. 14/2018 was modified. The termination of service of employee with effect from 17/7/2018 was quashed and set aside. The employer was directed to reinstate the employee with 50% of back wages. The effect of modification is that the employee got benefit of 50% back wages, because the Labour Court had also set aside the order of termination and directed employer to reinstate the employee but without back wages.