THE HONOURABLE MR. JUSTICE R.S. MOHITE PRINCIPAL, DR. PUNJABRAO DESHMUKH POLYTECHNIC, AMRAVATI & ANR Vs. RAMKRISHNA S/O. MOTIRAM KAKAD & ORS.

JUDGEMENT

(1.) Rule, made returnable forthwith, by consent of parties.

(2.) Learned AGP appears for respondent No. 3 and waives service. He consents for final disposal of this writ petition. The impugned judgment passed by the Industrial Court, Amravati on 24/11/2000 declares that the Respondents in the appeal i.e. the petitioner and the President of the Managing Society indulged in an Unfair Labour Practice under Items 6 and 9 of Schedule IV of the MRTU and PULP Act and directing that the services of present Respondent Nos. 1 and 2 be regularised and that they be paid wages and other benefits of permanent employees.

(3.) It is the contention of the petitioners that though they had disputed the question of employment in their reply filed before the Industrial Court, the Industrial Court proceeded on the footing that by and large the facts of the case stood undisputed. My attention is drawn to the contents of para 2 and 3, wherein it has been stated as under: