PUSHPA BHIMRAO NAIK Vs. GOVERNMENT MILK SCHEME

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for the rival parties.

(2.) By this petition, the petitioner has challenged judgment and order dtd. 12/03/2019, passed by the Industrial Court, Maharashtra (Nagpur Bench), Nagpur, whereby a Complaint filed by the petitioner under Sec. 28 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as 'M.R.T.U. and P.U.L.P. Act'), read with Items 6 and 9 of Schedule IV thereof was dismissed.

(3.) This Court issued notice in the present writ petition on 17/06/2019 and both the respondents were represented by the learned Assistant Government Pleader. On 11/10/2021, the learned counsel appearing for the petitioner specifically relied upon judgment and order dtd. 25/09/2019, passed by the Hon'ble Supreme Court in Civil Appeal Nos. 10064-10075/2010 (Pandurang Sitaram Jadhav Etc. Vs. The State of Maharashtra through its Dairy Manager and Anr). The learned Assistant Government Pleader took time to go through the said judgment and subsequently the present writ petition was posted for final disposal.