ROHIDAS, LOTAN PATIL Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing at admission stage.

(2.) The petitioner impugns judgment and award dtd. 25/11/2021 passed by Labour Court, Jalgaon in Reference IDA No.2/2019, thereby rejecting Reference.

(3.) On 11/6/1975 petitioner was appointed as Secretary with Jalgaon Zilla Dekharekh Sahakari Sangh and posted at Vividh Karyakari Society at Janve. On 5/6/1982, petitioner has been terminated from services on allegation of misappropriation. According to petitioner, two criminal cases were registered against him with allegations of misappropriation. The RCC No.59/1982 and RCC/82/1987 were tried before learned Judicial Magistrate First Class at Amalner. The petitioner has been acquitted on 22/7/1987 and 15/2/2013 respectively.