SAYAJI AND ORS. Vs. BAJAJ AUTO LIMITED

JUDGEMENT

(1.) Present petitioners were employees of the respondent.

(2.) The petitioners preferred Complaint (ULP) No. 140 of 1999 before the Industrial Court, Aurangabad praying therein the status of permanency with other ancillary reliefs.

(3.) There were other similar complaints before the said Court and all the complaints were grouped together and final verdict was delivered by the Member, Industrial Court on 21/08/2004.. So far as the complaint preferred by present petitioners is concerned i.e. Complaint (ULP) No. 140 of 1999, same was dismissed, as the petitioners have not adduced any evidence in support of their claim.