(1.) The petitioner Municipal Council Karmala (for short called as "the Council"), has challenged in number of Writ Petitions the order dated 27-3-1997 and similar such orders, passed by the Industrial Court, Solapur by which the complaints were disposed of in view of the joint compromise pursis at exh CU-6 whereby the parties have settled the matter out of Court.
(2.) The averments made in this petition, basically against the then President of the Council and respective workers employed, remained un-controverted though they were made party respondents in the petitions. Those averments are serious in all respect which are as follows.
(3.) If above averments/allegations against Ex-President of the Municipal Council, remained un-controverted, then it is difficult for the Court to accept the order on pursis though settled by the parties and even signed by the respective advocates.