HOTEL OBEROI TOWERS Vs. GOPAL NAIDU

JUDGEMENT

(1.) THE petitioner, a Five Star Hotel, was the employer of the respondent-employee at the relevant time. Both the parties would be referred to as the employer and employee. The petitioner-employer is aggrieved by the judgment and order dated 13-12-2000 passed by the learned Member of the Industrial Court, Maharashtra at Mumbai in Revision Application No. 48 of 1998 under section 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short MRTU and PULP Act ).

(2.) THE facts in nutshell are as follows :

(3.) THE employee was in permanent employment of the petitioner-employer for a period of 24 years. There is no dispute that the employee had a meritorious service record of 24 years service with the petitioner-employer. There is also no dispute that the petitioner-employer had issued from time to time merit certificates to the employee for the meritorious and good work done by him.