CHIEF ENGINEER Vs. MEMBER INDUSTRIAL COURT

JUDGEMENT

(1.) BY this petition, the petitioner has challenged the order passed by the Industrial Court, Nagpur on 19.4.2001, directing the petitioner to absorb the respondent no.2 on the post which falls under skilled category w.e.f. 1.12.1985.

(2.) IT appears that during the pendency of the writ petition, the petitioner has absorbed the respondent no.2 on the post of Wireless Operator and has given him all the benefits admissible to the said post w.e.f. 29.9.2003. Copy of the order dated 14.1.2005 absorbing the respondent no.2 on the post of Wireless Operator w.e.f. 29.9.2003 is annexed to the affidavit filed by the petitioner in this court.

(3.) IN the result, writ petition is disposed of with no order as to costs.