NARAYAN VITHAL AMBEKAR Vs. PLANTATION OFFICER

JUDGEMENT

(1.) HEARD Shri Saboo, learned Advocate for the petitioner and Mrs. Dangre, learned A. G. P. , for the respondents.

(2.) RULE returnable forthwith. With the consent of the parties, the matter is taken up for final hearing.

(3.) THIS Court by its judgment dated June 20, 2001 in Writ Petition No. 3352/2000 remanded the matter to the Industrial Court, Yavatmal specifically directing the learned Member of the Industrial Court to decide the same afresh since no reasons were assigned for confirming the order passed by the Labour Court by the Industrial Court. The learned Member of the Industrial Court since did not advance any reasons for upholding the judgment and order passed by the Labour Court which was under challenge before the Industrial Court, this Court specifically observed that this was no judgment in the eye of law. This clearly means that though the learned Member of the Industrial Court by its judgment and order dated March 14, 2002 upheld the order of the Labour Court, did not give any reasonings and this Court, therefore, specifically had directed that the learned Member of the Industrial Court shall decide the same afresh by dealing with the submissions and decide the matter judiciously by giving appropriate reasons.