FORBES GOKAK LIMITED Vs. J H JADHAV

JUDGEMENT

(1.) THE appellant-company is aggrieved by the order dated June 4, 2001 passed by the learned single judge in W. P. no. 1276/ 2000 and prays for setting aside the same.

(2.) THE respondent-workman raised an industrial dispute before government which referred the same to the tribunal for adjudication. The question referred by the state to the tribunal is:

(3.) THE reference was answered in the affirmative and the appellant was directed by the tribunal to promote the respondent as clerk since from the date of promotion of his juniors as clerks and to give him all the consequential benefits. This award was challenged by the appellant herein before the learned single judge. The learned single judge by his impugned order has dismissed the writ petition upholding the award passed by the tribunal. Being aggrieved by these orders the appellant has come up in this appeal. We have heard the learned counsel on both sides.