ZONAL MANAGER Vs. GULABRAO LAXMANRAO KOTWAL

JUDGEMENT

(1.) Vide order dtd. 19/4/1999 this Court had issued Rule. Taken up for final disposal.

(2.) This petition challenges the order of the Labour Court dtd. 25/10/1996 on the additional issue framed as regards the status of Respondent as workman, the order dtd. 8/8/1997 passed by the Industrial Court in Revision Application (ULP) No.6 of 1997 against the finding on additional issue, the final judgment and order dtd. 7/10/1998 passed in Complaint ULP No.214 of 1993, and order dtd. 18/12/1998 passed in Revision Application (ULP) No.516 of 1998. By the impugned judgment and order, the Labour Court allowed the complaint, which was upheld by the Industrial Court in revision.

(3.) The facts of the case are as under: