M P STATE ELECTRICITY BOARD Vs. MANNU LAL

JUDGEMENT

(1.) Heard. Orders-dated 1.10.2010 and 19.7.2013 are being assailed vide this petition.

(2.) Whereas, by order-dated 1.10.2010, Labour Court, Bhopal, while entertaining an application under Section 31 read with Section 61 of the Madhya Pradesh Industrial Relations Act, 1960 (for short '1960 Act'), has set aside the order-dated 17.1.2002, whereby the respondent-workman was retired from services w.e.f. 30.11.2011 granting disability/invalid pension. By order-dated 19.7.2013, the Appellate Court dismissed the appeal preferred by the petitioner.

(3.) Relevant facts giving rise to the dispute, very briefly, are that the respondent-workman, while engaged as Line Helper with the petitioner and posted at Rajgarh, Rural Headquarters at Kalipeeth Division Rajgarh, was injured during course of his employment on 3.1.2001. The injuries left him incapacitated by 70%. He was, therefore, retired on invalid pension w.e.f. 30.11.2001 by order-dated 17.1.2002.