RAMESH BHAGWAN GANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel. Rule. Rule made returnable forthwith by mutual consent of the parties.

(2.) Petitioner is before us for the purpose of challenging order dated 31.10.2007 passed by Maharashtra Administrative Tribunal, Aurangabad Bench, Aurangabad, in Original Application No.756/2007. By the impugned order, learned Vice Chairman was pleased to refuse interim relief as prayed by petitioner. Petitioner had approached MAT challenging the order of termination dated 22.10.2007 passed by present respondents and during pendency of original application before MAT, petitioner had prayed for stay to the execution and implementation of the order of his termination.

(3.) Petitioner was appointed as a Mustering Assistant against the quota reserved for project affected persons in the year 1980. His services were terminated in October, 1986, when he approached Deputy Commissioner of Labour and having failed to settle the dispute between the parties, the Commissioner made a reference to Labour Court, Aurangabad, which was registered as Reference (IDA) No.41/1989. The Labour Court, by its judgment and order dated 18.11.1995, allowed the reference in part and the order reads thus: