RAIGAD ZILLA PARISHAD Vs. KAILASH BALU MHATRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this petition, the petitioner -Raigad Zilla Parishad seeks to challenge the Judgment and Order dtd. 13/12/2016 delivered by the Industrial Court at Thane, allowing Complaint (ULP) No. 167 of 2014 and granting permanency and benefits incidental thereto, to the original 7 complainants.

(3.) The directions issued by the Industrial Court are as follows :