COMMISSIONER Vs. ASHIVEN MANOHAR CHOUGULE

JUDGEMENT

(1.) HEARD finally at the admission stage. As common issues are involved, therefore, this common judgment.

(2.) THE Petitioner is a local body governed by the Bombay Provincial Municipal Corporation Act 1949 (hereinafter referred to as "the said Act"), has challenged the impugned order dated 21st October, 2011, passed by the Industrial Court, Sangli. The operative part is as under:

(3.) THE objection was raised that the individual complaints filed may not be entertained as there exists a recognized union to fight such cause. The objection was also raised that the interim applications to filed in respect of the proposed termination basically on the foundation of applicability of the alleged standing order as contemplated under Industrial Employment (Standing Orders) Act, 1946 (for short, IESO Act). The Respondents are not entitled to claim permanency as averred in the facts and circumstances.