SUNIL JANARDAN SHEREKAR Vs. NAGAR PARISHAD YAVATMAL

JUDGEMENT

(1.) Rule, returnable forthwith. By consent, heard finally.

(2.) The petitioner takes exception to the order passed by the learned Member, Industrial Court, Yavatmal, in Revision (ULP) No.152 of 1999, whereby he set aside the order passed by the learned Judge, Labour Court, Yavatmal, in Complaint (ULP) No.676 of 1994.

(3.) The petitioner was employed as Junior Engineer on daily wages from 15-11-1991 with respondent Municipal Council. The regular Junior Engineer serving with the respondent Municipal Council, one Shri V.D. Choudhari, retired on 30-6-1992. Since then, the petitioner claimed to have been working as Incharge Junior Engineer of the respondent Municipal Council. The petitioner sought regularisation of his services. He had put in 240 days of service in the preceding 12 months' period. Instead of regularising his services, the respondent Municipal Council terminated his services with effect from 1-6-1994. The petitioner, therefore, filed complaint to the Labour Court, which came to be allowed by judgment dated 30-12- 1995. The Labour Court directed the petitioner's reinstatement with back wages.