THE AIRPORT DIRECTOR Vs. RAMESH SHANKARRAO NANDGAVE

JUDGEMENT

(1.) HEARD Shri S.S. Ghate, the learned Advocate for the petitioner and Shri M.A. Jafry, the learned Advocate for the respondent.

(2.) RULE . Rule made returnable forthwith.

(3.) THE relationship of the employer and employee between the petitioner and the respondent is not in dispute. It is not in dispute that the respondent was in the employment of the petitioner.