RANGRAO Vs. MAHARSHI BABASAHEB KEDAR SAHAKARI SUT GIRNI

JUDGEMENT

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

(2.) Heard Mr. V. P. Marpakwar, learned counsel for the petitioner and Mr. V. D. Raut, learned counsel for respondent no.1. Respondent nos.2 and 3, who are formal parties, are represented by Mr. A. M. Kadukar, learned Assistant Government Pleader.

(3.) By this writ petition, the petitioner is challenging the judgment and order passed by the learned authority under the Bombay Industrial Relations Act, 1946 and the learned Judge, First Labour Court, Nagpur dated 12.12.2005 in BIR Application No. 136/1997 filed on behalf of the petitioner, whereby the learned Judge of the First Labour Court dismissed the application, together with the judgment and order passed by the learned Member, Industrial Court, Nagpur, the Appellate Authority, dated 19.07.2014 in BIR Appeal No. 02/2006, whereby the learned Appellate Authority dismissed the appeal filed on behalf of the petitioner and confirmed the judgment and order dated 12.12.2005.