DIVISIONAL CONTROLLING AUTHORITY Vs. DANSINH AMARSINH RATHOD

JUDGEMENT

(1.) WE have heard learned learned counsel Mr. Ashish M. Dagli, for the appellant and learned counsel Mr. R.V. Desai, for the respondent.

(2.) THIS Letters Patent Appeal has been filed, challenging the judgment and order of learned Single Judge dated 3rd May 2005 and 19th July, 2005, passed in Special Civil Application No. 5892 of 2002, by which the Learned Single Judge has set aside the award of the Labour Court and has directed for reinstatement with back wages.

(3.) THE charges were similar against the respondent as well as Mr. Swami, who was superior officer therefore, the learned Single Judge was justified in granting same treatment to the respondent, as was granted to Mr. Swami. We do not find any merit in this Letters Patent Appeal and the same is accordingly dismissed.