STATE OF MAHARASHTRA Vs. SAU SUBHADRA NARAYAN UMATE

JUDGEMENT

(1.) Limited question for which the petition was admitted is; back wages.

(2.) Learned Assistant Government Pleader for the petitioner has pointed out that the impugned judgment does not contain any reasons as to why the amount of 40% back wages have been ordered.

(3.) The respondent is not in a position to show that the workman has proved that she was unemployed during the intervening period.