NARENDRA ANNAJI PATLE Vs. THE SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) THE appeal challenges the judgment and order passed by the learned Single Judge of this Court in Writ Petition No. 3029/98 dated 8.2.2006, thereby allowing the appeal filed by the respondent State and setting aside the award passed by the learned Presiding Officer, Labour Court, Akola in Ref. I.D.A. No. 68/93.

(2.) A Reference was made by the Deputy Commissioner of Labour, Nagpur under Section 10 read with Section 12(5) of the Industrial Disputes Act for adjudication of dispute between the respondent (hereinafter referred to as "Party No. 1") and the appellant (hereinafter referred to as "Party No. 2").

(3.) BEING aggrieved thereby, the Writ Petition was filed by the Party No. 1 which is allowed. Hence, the present appeal.