MASIMA HOSPITAL Vs. SUNANDA HARI KADAM

JUDGEMENT

(1.) By these appeals, the appellant-Management challenges the common order dated 4th May, 2006 passed by the learned Single Judge of this Court in Writ Petition Nos. 3108 of 2002 and 1132 of 2003.

(2.) The relevant facts are-

(3.) Being aggrieved by the said Part I award, a revision was preferred by the Appellant/Management being Revision Application (ULP) No. 78 of 1994. Said Revision Application was rejected by the Industrial Court, by remanding the matter back to Labour Court for a fresh decision on the preliminary issue. Thereafter, a writ petition was filed by the said worker being Writ Petition No. 1377 of 2000 and by an order dated 6th July, 2000 this Court set aside the said order passed by the Industrial Court of remanding the matter back to the Labour Court and this Court directed the appellant/Management to lead evidence and prove charge before the Labour Court.