PANDURANG KESHAV WAGHCHAURE Vs. SAKIN AHMED PATHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Heard the learned counsel for the respondent no.1.

(2.) The respondent no.1 and one moreShri Sudamrao Pandharinath Shishode Patil were prosecuted on the allegations of having committed an offence punishable under section 48 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as 'MRTU & PULP Act'). The learned judge of the labour Court on holding a trial, found the petitioner as also the other accused guilty of the said offence and sentenced both of them to pay a fine of Rs. 5000/, each, with a stipulation that in default of payment of fine, the petitioner and other accused should suffer imprisonment for a period of 15 days each.

(3.) Aggrieved by his conviction and the sentence imposed upon him, the petitioner filed an appeal before the Industrial Court but, the Industrial Court dismissed the same. Being aggrieved thereby, the petitioner has approached this Court invoking its Constitutional jurisdiction.