PANJABRAO DESHMUKH KRISHI VIDYAPITH Vs. PRAHLAD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(2.) By this writ petition, the petitioner University - Dr. Panjabrao Deshmukh Krishi Vidyapith, Akola, has challenged judgment and order dated 20th September, 2012, passed by the Industrial Court (Yavatmal Bench) Camp at Akola, whereby complaint filed by the respondent No.2 under Section 28 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (M.R.T.U. and P.U.L.P. Act) has been allowed and the petitioner has been directed to grant the status and privileges of permanent employee and consequential benefits to the respondent No.2 from the date of filing of the complaint i.e. 18/12/1995.

(3.) The facts leading up to filing of the present writ petition are that on 18/12/1995, the respondent No.2 filed the aforesaid complaint before the Industrial Court, stating that there was continuous employment as a daily wager in the post of Labourer from 01/12/1988 onwards. It was further stated that the respondent No.2 had worked for more than 240 days continuously every year till the filing of the complaint before the Industrial Court and that the respondent No.2 was, therefore, entitled to the benefits of permanency on the establishment of the petitioner.