INDIAN PETROCHEMICALS Vs. GENERAL SECRETARY

JUDGEMENT

(1.) HEARD learned advocate Mr. Joshi for nanavati Associates appearing on behalf of petitioners and learned advocate Mr. K. H. Baxi appearing on behalf of respondents.

(2.) BOTH the matters are on the stage of admission.

(3.) IN Special Civil Application No. 20826/2006, petitioner has challenged the order passed by Industrial Tribunal, Baroda in reference (IT) No. 92/2002 vide Exhibit 110 dated August 1, 2006. The Industrial Tribunal, baroda has rejected the application submitted by petitioner vide Exhibit 110.