LAWS(BOM)-2017-6-119

THE STATE OF MAHARASHTRA Vs. SHRI RAMNATH NIVRUTTI KHEDKAR, AGE. MAJOR, OCCU. NIL, AT POST GHATSHIL PARGAON, TQ. PATODA, DIST. BEED

Decided On June 06, 2017
THE STATE OF MAHARASHTRA Appellant
V/S
Shri Ramnath Nivrutti Khedkar, Age. Major, Occu. Nil, At Post Ghatshil Pargaon, Tq. Patoda, Dist. Beed Respondents

JUDGEMENT

(1.) The petitioner/State is aggrieved by the judgment and award dated 27/06/1997, by which, Reference (IDA) No. 25/1988, has been partly allowed and the respondent is granted continuity of service from 01/07/1988, without back wages.

(2.) Pursuant to the Court notice dated 19/04/2017, the respondent appeared in person before the Court today. Since, I realized that he was unable to engage an advocate due to paucity of funds, I have called upon Shri Ajinkya Reddy, learned advocate to appear as amicus curiae for representing the cause for the respondent.

(3.) This matter was heard after an adjournment post lunch.