STATE OF MAHARASHTRA Vs. MIRABAI

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard the learned AGP on behalf of the petitioners.

(3.) By this writ petition the petitioners have challenged impugned judgment and order dated 14/03/2019 passed by the Industrial Court, Bhandara whereby Complaint filed by the sole respondent under Section 28 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, was allowed and the petitioners were directed to give the benefit of permanency to the sole respondent in pursuance of specific Government Resolution (GR).