THE ZILLA PARISHAD Vs. SUBHASH TUKARAMJI BUCHE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by the consent of learned counsel appearing for the rival parties.

(3.) By this writ petition Zilla Parishad, Wardha, has challenged judgment and order dated 02/07/2016, passed by the Industrial Court, Nagpur, whereby complaint filed by the respondent under the provisions of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, has been allowed. It was declared by the Industrial Court that the petitioner had indulged in unfair labour practice under Item 9 of Schedule-IV of the aforesaid Act. The punishment of withholding of increments for three years permanently and treating suspension period between 07/08/1994 to 05/12/1996, as suspension period, was set aside and the petitioner was directed to pay all consequential benefits to the respondent within a period of six months.