RAVINDRA Vs. ZILHA PARISHAD, BULDHANA

JUDGEMENT

(1.) Heard Shri Nihalsingh Rathod, Advocate for the petitioner and Shri A.M. Balpande, A.G.P. for respondent No.3. None for respondent Nos.1 and 2, though served.

(2.) The petitioner - workman is aggrieved by the judgment and order dated 10.4.2000 delivered by the Industrial Court by which revision (ULP) No.154/1999 filed by the respondent No.1 - Zilla Parishad under Section 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, was allowed. The judgment of the Labour Court dated 5.7.1999 allowing Complaint (ULP) No.261/1991, was set aside and the complaint was dismissed.

(3.) I have considered the submissions of the learned Advocate for the petitioner - employee and the learned A.G.P. for the Industrial Court, Akola.