PALGHAR TALUKA INDUSTRIAL FEDERATION Vs. SADANAND DADU BHOIR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) This petition under Article 226 and 227 of the Constitution of India calls in question the legality, propriety and correctness of the judgment and order, passed by the learned Member, Industrial Court, Thane in Revision Application (ULP) No. 39 of 2021 dated 29 th August, 2022 whereby the learned Member, Industrial Court was persuaded to partly allow the Revision Application and remit the matter back to the Labour Court to decide the issue of back wages after giving an opportunity to the parties to lead evidence.

(3.) Shorn of unnecessary details, the background facts leading to this petition can be stated as under:-