DIVISIONAL CONTROLLER Vs. VANJI SITARAM BAGUL

JUDGEMENT

(1.) The petitioner corporation is aggrieved by the judgment of the Labour Court dated 13.02.1997 vide which, Complaint (ULP) NO.140/1995 filed by the respondent/ employee herein, has been partly allowed and he was granted reinstatement with continuity of service without back wages. The petitioner is also aggrieved by the judgment of the Industrial Court dated 28.02.2002 by which, Revision (ULP) No.299/1999 (Old No.43/1997) filed by the petitioner corporation was dismissed.

(2.) None had appeared before this Court in the special final hearing drive in vacation on 12.05.2017. Similarly, none appeared before this Court in the special final hearing of old matters on 8th May, 2019. Today, none has caused an appearance on behalf of the respondent, despite the respondent having been served by court notice after issuance of rule.

(3.) I have heard the learned advocate for the petitioner and have gone through the record with his assistance.