PRINCIPAL, HISLOP COLLEGE, NAGPUR Vs. AMIT MICHEAL GEDAM

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel appearing for the petitioners stated that the audio and video quality was proper.

(2.) Heard.

(3.) By means of this petition, the petitioners are challenging the order passed by the learned Member, Industrial Court, Nagpur, whereby the complaint filed by the respondent was partly allowed and the petitioners were directed to accord status of permanent employee to the complainant with pay at par applicable to the permanent employee.