USAV FORGING PRIVATE LIMITED Vs. VANKAR THAKAJI POTE

JUDGEMENT

(1.) I have heard Shri Wagh, learned Advocate for the Petitioner and Shri Shahane, learned Advocate for the Respondent, at length. I have gone through the petition paper book with their assistance.

(2.) The Industrial Court, Ahmednagar has allowed Complaint (ULP) No.562/1995 vide the impugned judgment dated 31.10.2003 and directed the Petitioner/ Management to allow the original Complainant to resume duties and pay 50% back wages. Though continuity is not granted, it can be presumed that continuity is granted because the Industrial Court has ordered payment of 50% back wages.

(3.) While admitting this petition on 29.04.2004, this Court has stayed the effect and operation of the impugned judgment.