GOPAL KRISHNA AWARDHU Vs. NAGAR PANCHAYAT NARWAR

JUDGEMENT

(1.) Feeling aggrieved by the order passed by the Labour Court No. 1 whereby holding the termination of the service of Gopal Krishna Awardhu, the appellant in L. P. A. No. 60/2001 to be illegal, granting him the benefit of Section 25-F and G of the Industrial Disputes Act it had directed the Mukhya Karyapalan Adhikari, Vishesh Kshetra Vikas Pradhikaran, Narwar, district Shivpuri to reinstate him in service and pay all the arrears of salary to him, the Nagar Panchayat, Narwar, the appellant in L.P.A. No. 70/2001 filed a writ petition being W.P. No. 1954/1998 praying for the quashing of the said order as it was sought to be enforced against it in view of the provisions contained in the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 even though the petitioner, the local authority had not been impleaded as a party respondent in the proceedings before the Labour Court.

(2.) The aforesaid writ petition was heard and disposed of by a learned single Judge of this Court vide the judgment and order dated February 15, 2001 whereunder the order passed by the Labour Court was quashed with a direction to it to decide the dispute after affording an opportunity of hearing to the petitioner.

(3.) Not only the Nagar Panchayat, Narwar but the employee, Gopal Krishna Awardhu also felt aggrieved by the order passed by the learned single Judge and both of them have challenged the same by means of the present separate Letters Patent Appeals.