VISHWANATH A. KHATAL Vs. VOLTAS LTD.

JUDGEMENT

(1.) BY this writ petition, the petitioner has impugned the following four judgments/orders, all passed against the petitioner by the Sixth Labour Court, Mumbai and the Industrial Court, Mumbai in Revision:

(2.) THE petitioner, before he was dismissed by the respondent, filed a complaint being complaint (ULP) No. 130 of 2003 before the Sixth Labour Court under Section read with Item 1 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (MRTU PULP Act). An interim order directing the respondent not to terminate the services of the petitioner except by following due process of law was passed by the Labour Court, Mumbai. The said complaint (ULP) No. 130 of 2003 was thereafter finally heard on the following two preliminary issues:

(3.) THOUGH the petitioner had impugned the order of the Sixth Labour Court dated 1st August, 2006 which pertained to the two preliminary issues, before the Industrial Court, Mumbai and the said order passed by the Labour Court was upheld by the Industrial Court by its order dated 26th December, 2006 from which the petitioner did not prefer any further action, the petitioner has once again in this writ petition inter alia impugned the said two orders dated 1st August, 2006 and 26th December, 2006.