- (1.) PETITIONER has challenged the order dated September 30, 1988 passed by Authority under Rajasthan Shops and Commercial Establishments Act, Alwar by which while setting aside the termination of services of respondent No. 2 (hereinafter referred to as the concerned employee) the Authority has directed the petitioner to reinstate the concerned employee with continuity of service and full back wages.
(2.) AFTER hearing counsel for the parties, I have carefully gone through the material on record and also the impugned order of the Authority.
(3.) THE concerned employee was working with the petitioner since 1947. Subsequently, he was transferred to Alwar Branch in the year 1955. His services were terminated on January 7, 1986. The concerned employee filed an application under Section 28 (A) of the Rajasthan Shops and Commercial Establishments Act, 1958 before the Authority on January 24, 1986.;