THE CHIEF EXECUTIVE OFFICER, THE AHMEDANAGAR DIST. CENTRAL CO-OPERATIVE BANK LTD. & ANR. Vs. PRAKASH RAMCHANDRA WAGHMARE

JUDGEMENT

(1.) The respondent / employee has filed Civil Application No.10732 of 2016 for seeking leave to withdraw the entire amount of Rs. 7,88,569/ -, which has been deposited by the petitioner / management in this Court.

(2.) Considering the conspectus of the matter, I called upon the learned Advocates to address the Court on the petition itself. I have thus heard the learned Advocates on 29.7.2016 and again today.

(3.) The petitioner / management is aggrieved by the judgment of the Industrial Court, dated 23.8.2012, by which, Revision (ULP) No.90 of 2012 filed by the respondent was allowed and, by setting aside the judgment of the Labour Court dated 7.9.2011, the Industrial Court awarded 75% backwages from the date of termination till the date of superannuation of the respondent on 30.4.2011.