RAMESH Vs. PLANTATION OFFICER AND ORS.

JUDGEMENT

(1.) THE matter is for final hearing on provisional Board already notified. The matter was called out earlier at 10.45 a.m. and was passed over. It is called out again at 11.15 a.m. Advocate Shri Agrawal for the petitioner as also learned A.G.P. state that they never thought the case would be heard today and therefore they are not in a position to assist the Court. Provisional Board is published for making work available to Hon'ble Judges when the regular benche cannot function.

(2.) PERUSED the judgment delivered by Industrial Court in Revision (ULP) No. 47 of 2011. By said judgment dated 09/11/2011, Member, Industrial Court has, while allowing revision filed by the present respondents, set aside the judgment and order dated 30/4/2011 passed by Labour Court, Yavatmal in Complaint (ULP) No. 47 of 1998.

(3.) THIS Court, while issuing notice in the matter on 05/01/2012, has protected services of the petitioner. That interim order continues even today.