SOPAN Vs. PANDHARI

JUDGEMENT

(1.) This petition is preferred by Divisional Controller of M.S.R.T.C., seeking quashing of process issued against him in a Criminal complaint (ULP) No.9/2003 was on the file of Labour Court at Latur for offence U/s 48(1) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971.

(2.) By the order dated 15.7.2003, complaint (ULP) No.62/1999 was allowed by the Labour Court, Latur. The charge against Respondent was that he remained absent from duty for period between 21.2.1999 to 4.4.1999 without reasonable excuse. The Respondent alleged that he was unable to attend due to certain accidental injuries sustained by him and there was justification for absentia. The Labour Court accepted his case and quashed the order of his dismissal from service and directed to reinstate him and also further directed to pay him the amount of back wages since 29.9.1999 till his reinstatement.

(3.) A Revision petition was preferred before the Industrial Court came to be dismissed on 1.9.2004. A Writ Petition is filed challenging the order of the Revisional Court. The Writ Petition is pending.