STATE OF MAHARASHTRA Vs. DASHRATH MHATARJI HIVARALE

JUDGEMENT

(1.) The petitioner/State and the Forest Department are aggrieved by the judgment and award dated 30/09/2002 delivered by the Labour Court, Aurangabad vide which Ref.(IDA) no.209/1989 was allowed and by setting aside the termination of the respondent/workman dated 01/04/1988, he was granted reinstatement with continuity and full back wages.

(2.) This Court, while admitting the petition, has stayed the direction with regard to payment of back wages.

(3.) I have heard the learned AGP on behalf of the petitioners and the learned Advocate on behalf of the respondent. With their assistance, I have gone through the petition paper book and the record available.