(1.) HEARD Mr.S.G.Loney, learned Counsel for the petitioner and Mr.N.R.Saboo, learned Counsel for the respondent.
(2.) BY this petition, the petitioner has challenged the Judgment and Order passed in Complaint ULP No.912 of 1994 by the Industrial Court, Amravati whereby the petitioner was directed to maintain seniority list inclusive of name of the complainant and to reemploy the complainant within a period of 15 days from the date of order i.e. 5.8.2004 so long as the employees junior to the respondent are retained in service. It was further directed that the complainant shall have no right to claim the relief of regularisation in future. The order was consequent to finding that the petitioner was engaged in unfair labour practice within the meaning of Item 5 of Schedule IV of the the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971.
(3.) MY attention is invited to the Judgment dt.19.12.2009 passed in Writ Petition No.3653 of 2002 by this Court where in an identical case while confirming the order of the Industrial Court, it was held that the petitioners/workmen in that case would be entitled to work as per their standing in the seniority list and the University therein was directed to provide work to the complainants as per their standing in the seniority list.