DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AT CHANDRAPUR Vs. SUBHCHANDRA S/O PREMNARAYAN PATHAK

JUDGEMENT

(1.) Heard Shri V.G. Wankhede, learned counsel for the appellant - Maharashtra State Road Transport Corporation and Shri B.M. Khan, learned counsel for the respondent - Conductor.

(2.) This Court has, while issuing notice to the respondent on 18.10.2007, on prayer for stay, stayed the judgment of the learned Single Judge. This order was confirmed on 14.03.2008. In that order, the Division Bench has taken note of period of 29 years for which back wages were allowed by the learned Single Judge and stayed that part. The appellant - Corporation was directed to reinstate the Conductor.

(3.) According to Shri Khan, learned counsel, in view of this order, Conductor was reinstated and he worked for some time and then superannuated.