EXECUTIVE DIRECTOR, ENVIRONMENTAL PLANNING AND COORDINATION ORGANISATION (MP) Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) Since pleadings are complete and learned counsel for the parties are ready to argue the matter, therefore, it is heard finally.

(2.) By means of this petition filed under Article 226/227 of the Constitution of India, the petitioners are questioning the legality, validity and propriety of the award dtd. 7/3/2001 (Annexure-P/6) passed by respondent No.1/Presiding Officer, Labour Court, Rewa, whereby they were directed to reinstate respondent No.2 in service with full back-wages.

(3.) Brief facts of the case as to comprehend the dispute are that that the petitioner No.1 is an Executive Director whereas petitioner No.2 is a Member Secretary in the society known as Environmental Planning and Coordination Organisation (EPCO) registered under M.P. Society Rajistrikaran Adhiniyam, 1973, which was formed for formulating environmental studies at national level in order to seek development without destruction. The further objective of the said society was for creating awareness with regard to environment in the public at large. Within a year of formation of the said society, a need was felt to have a rural division of EPCO so as to study the rural environment and, therefore, a rural division of the EPCO was set up in APS Univeristy, Rewa for the reason that the said University was the only University in the State of MP having a department dedicated for environmental biology as also taking into account the fact that the said University expressed its keenness to deal with matters pertaining to rural environment in collaboration with EPCO.