MARATHWADA AGRIL Vs. VIJAY GIRI KISHOR GIRI

JUDGEMENT

(1.) This Writ Petition takes exception to the Award dated 17 07 2010 passed by the Presiding Officer, Labour Court, Latur in Reference (IDA) No. 07 of 2005. By the said award, Reference came to be allowed. The first party to the Reference who is petitioners herein was directed to reinstate the services of the respondent herein with continuity of service and full back wages. Copy of the Reference was sent to the Deputy Commissioner of Labour, Aurangabad for implementation.

(2.) When this matter was heard by this Court for admission on 13 01 2011, this Court issued notice for final disposal. Thereafter, the matter was adjourned on couple of dates for filing reply by the respondent. Today the matter is taken up for final disposal.

(3.) The Reference was filed by second party in the year 2004 before the Dy. Commissioner of Labour, Aurangabad. The said Reference was answered with observations that, Shri. Vijay Giri Kishor Giri should be reinstated with full back wages and continuity of service w.e.f. 01 07 1994. Being aggrieved this Writ Petition is filed.