ANIL MURLIDHARAN Vs. LARSEN AND TOUBRO LIMITED

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties and heard finally.

(2.) By this petition, under Articles 226 and 227 of the Constitution of India, the order dated 6th April, 2015 passed by the Industrial Court, Mumbai, is under challenge.

(3.) The Petitioner, an employee of Respondent No.1- M/s. Larsen and Toubro Limited approached the Labour Court at Mumbai, challenging termination of his services. He prayed for reinstatement on his original post w.e.f. 07.10.2005 with continuity of service and full back wages.