DAINIK MATRUBHUMI Vs. MADHUSUDAN GOVINDRAO KULKARNI

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, the petitioner (employer) has challenged order dated 06/06/2015, passed by the respondent No.2 i.e. Assistant Labour Commissioner, whereby an application filed by respondent No.1 (employee) under Section 17 of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955, has been allowed in its entirety and directions have been given to the petitioner to pay certain amounts claimed by the respondent No.1 employee.