PIMPRI-CHINCHWAD MAHANAGARPALIKA Vs. NATIONAL WOEKERS FEDERATION

JUDGEMENT

(1.) Heard Mr. Sakhadeo, learned Advocate for Petitioners and Mr. Kulkarni, learned Advocate for Respondents. By consent of the parties, present three Writ Petitions are taken up for final hearing.

(2.) This is a bunch of three Writ Petitions filed by Petitioner No. 1 - Pimpri-Chinchwad Mahanagarpalika and Petitioner No. 2 - Prashasan Adhikari, Shikshan Mandal Karyalaya, Pimpri-Chinchwad Mahanagarpalika. The principal contesting party is Respondent No. 1 i.e. National Workers Federation.

(3.) In Writ Petition No. 7531 of 2019, challenge is to the impugned judgement & order dtd. 30/10/2018 passed by the learned Industrial Court, Pune in Revision Application (ULP) No. 90/2018. In Writ Petition No. 7557 of 2019, challenge is to the impugned judgement & order dtd. 30/10/2018 passed by the learned Industrial Court, Pune in Revision Application (ULP) No. 88/2018 and in Writ Petition No. 7558 of 2019, challenge is to the impugned judgement & order dtd. 30/10/2018 passed by the learned Industrial Court, Pune in Revision Application (ULP) No. 89/2018.