VICE-CHANCELLOR, MAHATMA PHULE KRISHI VIDYAPEETH, RAHURI DISTRICT AHMADNAGAR Vs. SUBHASH NAMDEO AKOLKAR

JUDGEMENT

(1.) These two petitions raise common questions of law and facts and, therefore, disposed of by this common judgment.

(2.) These petitions are filed by the Mahatma Phule Krishi Vidyapeeth, rahuri, challenging the orders passed by the Industrial Court in favour of the Respondent-workmen,

(3.) The facts leading to Writ Petition No. 402 of 1989 are that the respondent Mazdoor Union filed a complaint before the Industrial Court under Section 28 (1) of the M R. T. U. and P. U. L P. Act, 1971, for unfair labour practices mentioned under Item Nos. 5, 6, 9 and 10 of Schedule IV of the said Act. The main grievance agitated in the complaint by the union is that 23 employees named in the schedule attached to the complaint are employed by the petitioner for number of years merely as temporary employees at Agricultural Research Centre, Sawle-Vihir in kopargaon taluka of Ahmadnagar district. In this complaint, it was further mentioned that the work, which the employees were doing, was of permanent nature. Even then, with an object to deprive them from the status and privileges of permanency, the University has continued them as temporary workman and has thus committed an unfair labour practice mentioned under Item 6 of Schedule IV of the said Act.