BHAUSAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this Writ Petition is to the order dtd. 21/7/2020 passed by respondent no.4 - Deputy Commissioner of Labour, Nashik Division, Nashik, whereby the Industrial Dispute has been referred to the Labour Court, Ahmednagar, for adjudication.

(2.) Heard learned counsel appearing for the parties.

(3.) The Facts giving rise to the present petition are as under:-