STATE OF HARYANA Vs. KANHIYA LAL

JUDGEMENT

(1.) Through the instant revision petition under Article 227 of the Constitution of India, the State has laid challenge to the order dated 01.08.2016 (Annexure P-1) directing it to make compliance of the judgment of the First Appellate Court dated 18.07.2014.

(2.) Learned State counsel contends that the Labour Court had granted 25% back wages to the respondent with reinstatement on previous post, whereas the First Appellate Court has illegally granted relief to the respondent for appointment on the post of Store Munshi. The State is ready to give appointment to the respondent on a temporary post of Store Munshi in compliance of the judgment of the First Appellate Court, but the executing Court has wrongly directed to appoint the petitioner on a regular post.

(3.) On the other hand, learned counsel for the respondent-plaintiff strongly opposed the above submissions made by learned State counsel, pleading the legality and validity of the impugned order.