MAHARASHTRA STATE ELECTRICITY BOARD HOLDING COMPANY LIMITED Vs. RAJKAMAL SITARAM BANKAR

JUDGEMENT

(1.) Heard.

(2.) The present writ petition is filed challenging judgment and order dtd. 3/11/2009 Chandrapur Bench, Chandrapur allowing Complaint ULP No.14 of 1999 filed by the respondents, thereby directing the petitioners to grant benefit of permanency and regularization to them w.e.f. the year 1981 and also to grant all other monetary benefits accordingly. The respondents/complainants had filed the aforesaid complaint under Sec. 28 of the The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short, MRTU & PULP Act), inter alia contending they they were initially appointed with the petitioner on Nominal Muster Roll (NMR) in the year 1977 and were thereafter promoted to the post of Lower Division Cleark (LDCs) and Typists in the year 1981. The details of appointments of the respondents are as under:-

(3.) All the respondents/original complainants have attained the age of superannuation during the pendency of the petition.