RASHTRASANT TUKADOJI MAHARAJ Vs. VICECHANCELLOR AND OTHERS

JUDGEMENT

(1.) Heard the learned advocates for the petitioners/employer, the learned advocates for the respondents/employees and the learned Assistant Government Pleaders in respective petitions.

(2.) As the issues involved in these petitions are identical and they are filed challenging the same impugned order, these writ petitions are disposed of by common judgment.

(3.) These writ petitions are filed by the Rashtrasant Tukadoji Maharaj Nagpur University challenging the order passed by the Industrial Court allowing the complaints filed by the respondents/employees under Section 28 read with Items 5, 6, 9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short M.R.T.U. and P.U.L.P. Act") and directing the petitioners to absorb the respondents/employees on the posts held by them and to grant payscales applicable to the posts on the date on which they completed one year's service. In some of the petitions, the ViceChancellor of the University and in some petitions the Incharge of Inter Institutional Computer Center (I.I.C.C.) is also the petitioner along with the University.