YUSUF KHAN Vs. M P ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Shri Jitendra Maheshwari, learned Counsel for the appellant.

(2.) PERUSED the record.

(3.) THE appellant who had been reinstated in service holding him entitled to the back wages for the period subsequent to December 21, 1990 by the Labour Court which was affirmed in appeal by the Industrial Court, feels aggrieved by the order of the learned single Judge allowing the writ petition filed by the employer, the present respondent Nos. 1, 2 and 3 vide the impugned order whereunder quashing the orders of the Labour Court and the Industrial Court, the application filed by the present appellant before the Labour Court was dismissed. The appellant has prayed for the reversal of the impugned order.