MUNICIPAL CORPORATION Vs. MURLI KORI

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India by the employer, Municipal Corporation, Jabalpur, challenging the order dtd. 11/10/2013 passed in the case of 14/IDR/2011 by the Labour Court, Jabalpur whereby the application filed by the respondent for reinstatement in service has been allowed on the ground that he has been illegally disengaged from service.