PREMCHAND AMBADAS HANSWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, original complainant, in Complaint (ULP) No.3/2012 is aggrieved by the judgment dated 21.3.2017 delivered by the Industrial Court, Amravati by which, his complaint seeking correction in the seniority list, has been rejected.

(3.) I have considered the strenuous submissions of the learned Advocate for the petitioner and the learned A.G.P. and have perused the petition paper book and the record available, with their assistance.