VIVEKANAND RUGNALAYA Vs. GANGA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner/Management is aggrieved by the judgment and order dated 13/11/2013 delivered by the Industrial Court, Latur by which Complaint (ULP) No.130/2011, filed by the respondent, has been allowed.

(3.) The petitioner has set out his prayers in this petition in clauses A to D below paragraph No.17. The relevant prayer clause 'B' reads as under :