ARUN VAMAN APTE Vs. ARVIND MOHANIRAJ PATHAK

JUDGEMENT

(1.) THIS Writ Petition arises from the judgment and order passed by the learned Labour Judge presiding over the First Labour Court, Pune on October 29, 1983 in Complaint (ULP) No. 21 of 1980.

(2.) THE relevant facts giving rise to the writ Petition are as under: the first respondent workman, Arvind Mohaniraj Pathak, was in the service of the petitioner-employer as a Junior Architect: from 15. 2. 1979 on consolidated monthly salary of Rs. 500/ -. On 14. 2. 1980 at about 8. 30 a. m. when he was about to complete his regular work of bhosari Scheme, the petitioner Arun Vaman Apte went to his cabin along with another architect by name Bhat. The petitioner-Apte asked the said Bhat to sign the tracings prepared by the first respondent when it was noticed that there was endorsement on the tracing as 'copy right' and, therefore, he refused to sign it. The petitioner asked the first respondent to strike off the endorsement 'copy right' which was not agreed upon by the first respondent. The petitioner asked the first respondent to leave the office immediately when the first respondent asked order in writing which was also refused and it is the case of the first respondent that he was physically pushed out of the office and thus his services were terminated. Recording to him, when his services were terminated he was not paid his earned wages, retrenchment compensation and wages in lieu of notice. He, therefore, filed unfair labour practice complaint covered by items (a), (b) and (d) of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 against the petitioner in the Labour Court at Pune and claimed reinstatement with full back wages. The complaint was resisted by the petitioner contending that the first respondent was not a qualified architect and that his services were not terminated. According to the petitioner, the first respondent himself absented from work and left the services and further contended that the drawing and sketches prepared by the first respondent while in his employment were his property and the first respondent had no 'copy right' in the same. Repeating his contention that the first respondent had abandoned the services, the petitioner urged that he had not indulged in any unfair labour practice and, therefore, the complaint be dismissed.

(3.) ON appreciation of the evidence adduced before him, the learned Labour Judge came to the conclusion that the services of the first respondent were illegally terminated and that the petitioner has indulged in unfair labour practice and, therefore, the first respondent was entitled to reinstatement and back wages at the rate of Rs. 500/-per month from the date of the termination of his services till the date of reinstatement. Being aggrieved, the petitioner-employer invoked the supervisory writ jurisdiction of this Court under Article 227 of the Constitution by filing the present writ petition.