Ravindra V. Ghuge, J. - (1.) The petitioner is aggrieved by the judgment and order dated 09/02/1994 delivered by the Labour Court in which his Complaint (ULP) No.57/1988 has been partly allowed and he has been granted reemployment on the same terms and conditions on which he was previously working. Reinstatement with continuity and full back wages have been denied.
(2.) The petitioner is also aggrieved by the judgment and order dated 05/09/1995 by which his Revision (ULP) No.11/1994 has been dismissed.
(3.) Mr.Kakade, learned Advocate for the petitioner has strenuously criticized both the impugned judgments. Contention is that the petitioner was working for more than 2 years with the respondents from 1985 to 1987. He was appointed as a Supervisor. The nature of work that was available was with regard to the project floated by Lutheran World Relief and under the financial aid of the said Organization. Ahmednagar College where the said project was implemented, is an Establishment which is still in existence.;