SHIVAJI VIDYAPITH SHIKSHAK SANGH Vs. BABURAO RAMCHANDRA VADAM

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This Petition assails the legality, propriety and correctness of Judgment and Order, dtd. 30/11/2022 passed by the learned Member, Industrial Court at Kolhapur in Revision Application (ULP) No.97 of 2017, whereby the Revision Application preferred by the Petitioner against an Order passed by the Labour Court on an Application (Exhibit C13) in Complaint (ULP) No.110 of 2015, dtd. 7/8/2017 rejecting the application for framing Preliminary Issue, came to be rejected.

(3.) The Petitioner is a Trade Union registered under the Trade Unions Act, 1926. The Respondent was working as a Clerk in the office of the Petitioner. On account of alleged misappropriation and misconduct, a Charge-sheet was served on Respondent on 1/4/2015. Inquiry Officer submitted a report on 28/10/2015 and the Respondent was found guilty of the misconduct.