VIDARBHA RASHTRIYA ELECTRICAL WORKERS UNION Vs. ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Marpakwar, learned counsel for the petitioner, Mr. Mohgaonkar, learned counsel for respondent nos. 1, 2, 4 to 6 and Mr. Ghare, learned counsel for the respondent no. 3.

(2.) The petition challenges the judgment dtd. 13/6/2018 passed by the learned Industrial Court, whereby the complaint filed by the petitioner Union claiming benefits of the circular dtd. 21/7/2005 has been rejected.

(3.) It is contended by Mr. Marpakwar, learned counsel for the petitioner that since the employees of the petitioner Union engaged in the Fire Department were also technical staff, therefore, the circular would be applicable to them and they would be entitled to its benefits.