WAMAN VITHOBAJI BHADADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Labour Court at Bhandara has dismissed on 24.01.2008, two separate Complaint ULPA Nos. 158 of 1997 and 159 of 1997, filed by the petitioners, challenging their termination from service by an order dated 21.01.1997. The Industrial Court by its common judgment and order dated 09.01.2009, dismissed the separate revisions preferred by the petitioners, confirming the decisions by the Labour Court. Hence, both these petitions are by the employees.

(2.) The factual position can be stated as under;

(3.) The case of the respondents was that the petitioners were terminated from service in terms of the orders of appointments issued to them. It was the specific stand taken that the petitioners failed to produce a certificate of project affected persons from the competent Authority i.e. the District Collector/District Rehabilitation Officer and therefore, they were not entitled to be continued in service.