THE CHIEF OFFICER, SHIRDI MUNICIPAL COUNCIL Vs. THE DIRECTOR, DIRECTORATE OF MUNICIPAL ADMINISTRATION GOVERNMENT TRANSPORT SERVICE BUILDING AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is a municipal council who is aggrieved by the judgment and order dated 07.08.2014 delivered by the Industrial Court, Ahmednagar by which Complaint ULP No. 116/2012 filed by Respondent No.2 herein has been partly allowed.

(3.) The petitioner submits that one Mr. Nandkumar Vitthal Dalavi (presently deceased) was working with the petitioner-Council on daily wages. He had approached the Industrial Tribunal in Reference IDA No. 1/1997 which was allowed and the said Nandkumar Vitthal Dalavi was granted permanency on the post of Cashier with effect from 01.07.1992. He continued in employment till his demise on 04.09.2006.