NEW HIND TEXTILE MILLS Vs. RAMNATH DAGDU MUNGSE

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution, Petitioner Mill seeks to challenge order dated January 29, 1987 passed by the Labour Court in Application (BIR) No. 383 of 1987 as also Order dated March 31, 1989, passed by the Industrial Court in Appeal No. 42 and 49 of 1988.

(2.) WRIT Petition No. 2l3l of 1990 is filed by the workman against the said Order of the Industrial court, seeking to recover wages for the period January 18, 1982 to July 14, 1983 which have not been awarded to the workman. Hence both the writ petitions are decided together by a common judgment.

(3.) THE facts giving rise to the Petition are as follows: