HOTEL RATANMAHAL Vs. SHIVAJI CHANDRAKANT SONAWANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel appearing for the parties, the Petition is taken up for hearing and disposal.

(2.) Receptionist employed in a Hotel in Mumbai, who developed interest in politics and left the job in 2014 and unsuccessfully contested two Lok Sabha Elections from Solapur and declared ownership of a gun (pistol) in his nomination, is directed to be reinstated by the Labour Court by rewarding him with 50% backwages. The Employer-Hotel has challenged the Award of the Labour Court in the present Petition.

(3.) Petition arises out of challenge to the Award dtd. 1/7/2024 passed by 10th Labour Court, Mumbai in Reference (IDA) No.56 of 2017. The Labour Court has answered Reference partly in the affirmative and has held Respondent No.1-workman to be entitled for reinstatement with continuity of service and 50% backwages with effect from 15/5/2014 till the date of his actual reinstatement.