VASANT KISANRAO DESHPANDE Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Since order passed by the Industrial Court Aurangabad in Revision ULP No.70/2015 decided on 9th February, 2018 is challenged in both these writ petitions, I heard the common arguments in both these writ petitions and I deem it appropriate to decide these writ petitions by a common reasoning.

(2.) Writ Petition No.12708/2018 is filed by employee viz. Vasant Kishanrao Deshpande; whereas Writ Petition No.5514/2018 is filed by Maharashtra State Electricity Transmission Company Ltd. (for short MSETCL).

(3.) Few facts, which are relevant for decision of these petitions can be stated, in brief, as under, -