THE STATE OF MAHARASTHRA Vs. SUKHDEO HARIBHAU MUJMULE

JUDGEMENT

(1.) Despite service of Court notice, the sole respondent has not caused an appearance either in person or through an Advocate. I have heard the learned AGP on behalf of the petitioner/State and have gone through the petition paper book with his assistance.

(2.) The petitioner has challenged the judgment and award dated 19/03/1999 delivered by the Labour Court, thereby allowing Ref. (IDA) No.118/1992. The respondent is granted reinstatement and continuity of service. Back wages are denied.

(3.) The petitioner approached this Court and by order dated 21/06/2001, this petition was admitted and by way of interim relief in terms of prayer clause "D", the judgment and award was stayed. An application for last drawn wages u/s 17-B of the I.D.Act has not been filed by the respondent.