MLB COLLEGE THROUGH ITS PRINCIPAL Vs. SANJAY SHERA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 31.7.2019 passed by Labour Court No.1, Gwalior in Case No.100/ID Act/18R by which the petitioner has been directed to pay Rs.5,00,000/- to the respondent No.1 in lieu of backwages and reinstatement.

(2.) On 30.12.2019, an adjournment was granted to the petitioner after detail arguments. However, it appears that thereafter the Principal of the petitioner College who has been appointed as OIC by the State Government filed W.P.No.1340/2020 on behalf of the State Government/Respondents No.1 and 2. However, the petitioner college has also been made petitioner No.3 in the said writ petition. Writ Petition No.1340/2020 has been filed on 14.1.2020.

(3.) It is really surprising that when the Principal of the petitioner college was aware of the fact that he has already filed a writ petition on behalf of the petitioner college, then in spite of the same he has filed W.P.No.1340/2020 on behalf of the petitioner college also.