RAMESH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule, returnable forthwith. With consent of the parties, taken up for final hearing.

(2.) Brief facts of the case are as under:

(3.) Being aggrieved, the petitioner approached the Labour Court. However, complaint was withdrawn from the Labour Court since the said Court had no jurisdiction to entertain the prayer of the petitioner. Hence, the petitioner has filed the present writ petition for redressal of his grievance.