BOMBAY HOSPITAL TRUST Vs. RAJESH R. CHAVAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner calls in question the legality, propriety and correctness of an order dtd. 20/2/2021 on an application for disposal of the complaint (ULP) No.398 of 2017, whereby the said application came to be rejected and a further order dtd. 7/4/2022 passed by the learned Member, Industrial Court, declining to review the said order.

(3.) Shorn of unnecessary details, the background facts can be stated as under: