DIRECTOR Vs. KISHAN

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of the parties, heard finally.

(2.) This writ petition takes exception to the judgment and order dated 19 10 2010 passed by the Industrial Court, Maharashtra, Bench Jalna in Revision (ULP) No. 37 of 2009 arising out of the judgment and order dated 05 08 2009 passed by the Judge, Labour Court, Nanded, in Complaint (ULP) No.161 of 2008.

(3.) The respondent herein, who is the original complainant, filed Complaint (ULP) No.161 of 2008 before the Labour Court, Nanded, alleging therein that, the petitioner herein employed him in service as per his application for employment in E.D.C. Section as Data Entry Operator on consolidated salary of Rs.1500/ per month. It is further averred in the complaint that, said Section came to be closed and the complainant was deputed in Library Section on the same consolidated salary. It is further alleged by the complainant that, his services came to be terminated orally w.e.f. July 2008.