PAPER MACHINE WIRE INDUSTRIES Vs. ATHIN PATRA

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The above Petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 1392011 passed by the Labour Court Nasik by which Order the employer i.e. the Petitioner herein is directed to pay full back wages and all other benefits of continuity to the second party i.e. the Respondent w.e.f 30112001. The said order has been passed in view of the fact that the Respondent herein has in the interregnum reached the age of the retirement and therefore the only question was as regards the back wages.

(3.) The Reference in question has arisen on account of the demand of the Respondent workman in respect of his termination which according to him is wrongful as it is based on the alleged inefficiency on account of weakness in the eye sight without there being any material in that regard.