STATE OF MAHARASHTRA Vs. SUKHDEO MOHANAJI GORPADE

JUDGEMENT

(1.) By way of present Petition, the Petitioner challenges the order dated 30/10/1999 thereby answering the Reference (IDA) No.72 of 1996 in favour of the Respondent and directing the Petitioner to reinstate the Respondent to the post on which he was working on the day of termination with continuity of service and full back wages with effect from 1/7/1987, and the order dated 14/7/2003 thereby rejecting the review application filed by the Petitioner.

(2.) A Reference came to be referred to the learned Labour Court, Ahmednagar under Section 10(1) and 12(5) of the Industrial Disputes Act, 1947 (hereinafter referred to as the said Act ) by the Deputy Commissioner of Labour, Nashik.

(3.) According to the Respondent, he was in service of the Petitioner from 1979 to 1984.