DEPUTY CONSERVATOR OF FOREST GADCHIROLI FOREST DIVISION Vs. MOHAN RAGHUVIR CHAVAN KOTEGAON TALUQ AND DISTRICT GADCHIROLI

JUDGEMENT

(1.) Rule, with the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The above petition takes exception to the judgment and order dated 15/9/2009 passed by the learned Member of the Industrial Court in Complaint (ULP) No. 65/1998 filed by the Respondent herein. By the said judgment and order, the said Complaint came to be allowed and it was declared that the Respondents, i.e. Petitioners herein, have indulged in an unfair labour practice and it was directed that the complainant is entitled to the benefit of Government Resolution dated 31/1/1996 since he has completed five years of service on or before 1/11/1994. The Petitioners were directed to grant the benefit of permanency to the Respondent with monetary benefits to be granted to him with effect from 1/11/1994.

(3.) The facts, which are necessary to be cited for adjudication of the above petition, can be stated thus: