SHRI DAYASHANKAR RAMNARESH SINGH Vs. THE MUNICIPAL CORPORATION OF GREATER BOMBAY, THROUGH THE MUNICIPAL COMMISSIONER AND THE ASSESSOR AND COLLECTOR, ASSESSMENT DEPARTMENT

JUDGEMENT

(1.) THE Complainant employee has brought this complaint against the Respondents for having committed unfair labour practice under item 9 of Sch. IV of the M.R.T.U. & P.U.L.P. Act, 1971, and prayed for withdrawal of the suspension order dated 23rd July 1992 for the wages at the rate given in the Model Standing Orders etc. Briefly stated, the case of the Complainant employee is as under: - -

(2.) ON the pleading of both parties, documents on record etc., my learned Predecessor has framed the following issues and I have recorded my findings thereon for the reasons stated below. - -

(3.) BEFORE considering the evidence on record, it is to be noted that the Complainant examined himself. Thereafter, he remained absent, he could not examine any other witness in support of his case. He was also absent on the day on which the witness of the Respondents came to be examined. Thus, the evidence of the Respondents goes unchallenged.