UDGIR MUNICIPAL COUNCIL Vs. DASHRATH BHIMRAO MAMADG

JUDGEMENT

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

(2.) The challenge in this writ petition is to the order dtd. 30/7/2019, passed by the Member, Industrial Court, Latur in Complaint (ULP) No. 61 of 2017. By the impugned judgment and order, the Complaint (ULP) preferred by respondent No. 1 (for short the respondent employee ), came to be allowed in terms of the following order:-

(3.) Perused the impugned judgment and the relevant documents.