DHANANJAY S. KAMODKAR Vs. MOTOR INDUSTRIES COMPANY LTD.

JUDGEMENT

(1.) Heard Mr. Sankpal and Ms. Chavan, learned Advocates for Petitioner and Mr. Bapat, learned Senior Advocate for Respondent.

(2.) This Writ Petition is filed under the provisions of Articles 226 and 227 of the Constitution of India challenging the order dtd. 1/9/2015 passed under Exhibits "U-30" and "U-31" and Awards dtd. 23/11/2017 and 28/11/2018 passed in Reference (IDA) No. 44 of 2002 by the Labour Court, Nashik thereby upholding the termination of the Petitioner by the Respondent.

(3.) By consent of the learned Advocates appearing for the respective parties, Writ Petition is heard finally at the stage of admission.