BABASAHEB AMBEDKAR MARATHWADA UNIVERSITY Vs. NANDKISHOR HANUMANTRAO MASKE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Both these petitions challenge judgment of the Industrial Court, Latur, in Complaint (ULP) No. 12/2017 and 13/2017. Since both these petitions raise similar question of law Bhagyawant Punde and facts, they were heard together and are being decided by this common judgment.

(3.) The litigating parties, hereinafter shall be referred to as Petitioner as "University" and 'Respondents as "Complaints".