ANUPAM GANGULY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is finally heard.

(2.) Petitioner takes exception to the order-dated 30.4.2015 passed by respondent No.2-Labour Commissioner, of directing for initiation of prosecution of the petitioner for the reason that the petitioner has disobeyed the Award dated 15.10.2008 passed in Reference Case No.10/2004.

(3.) Relevant facts briefly are that the respondent No.3 who was engaged as a daily wager in the Government Women College of Arts and Commerce (Autonomous), dispensed with from service; where-against on an industrial dispute being raised, an Award came to be passed on 21.4.2008, directing his reinstatement without back wages.