SURAJ PRESSINGS Vs. SURESH RABHAJI GAIKWAD

JUDGEMENT

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

(2.) The petitioner/Management is aggrieved by the judgment of the Labour Court dated 04/01/2014, by which Complaint (ULP) No.50/2006 filed by the respondent/employee, has been allowed. ULP has been declared against the petitioner under Item 1 of Schedule IV of the MRTU and PULP Act, 1971 and by setting aside the oral termination of the respondent dated 10/08/2006, the Management is directed to re-instate the complainant in service with continuity and 50% back wages.

(3.) The petitioner preferred Revision (ULP) no.17/2014 and the respondent/worker preferred Revision (ULP) No.52/2014. The petitioner challenged the order of reinstatement with continuity and 50% back wages and the respondent claimed 100% back wages. By the impugned judgment dated 22/02/2019, the Industrial Court has dismissed both the revision petitions.