SARDARKHAN DILAWARKHAN PATHAN Vs. DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, AHMEDNAGAR

JUDGEMENT

(1.) The Petitioner Is Before This Court For Challenging The Denial Of back wages by the Labour Court vide its award dated 30/04/1993 in Ref. (IDA) No.16/1983.

(2.) I Have Heard Mr.Warad, Learned Advocate For The Petitioner At length and Mr.Goyanka, learned Advocate on behalf of the respondent/Corporation.

(3.) The Petitioner Joined The Employment Of The Corporation As A Driver in 1978 and within 2 years, caused an accident on 25/08/1980 in broad day light, which resulted in the death of 3 persons, who were riding a motor cycle and injuring 7 persons.