SANDESH SHAMRAO SURYAWANSHI Vs. BEST UNDERTAKING

JUDGEMENT

(1.) Heard Mr. Jadhav, learned Advocate for Petitioner and Ms. Anchan, learned Advocate for Respondents.

(2.) The present Writ Petition impugns the following three orders: (i) Order dtd. 5/1/2022; (ii) Order dtd. 30/6/2022, both passed by the 4th Labour Court, Mumbai in Complaint (ULP) No. 05 of 2021; and (iii) Order dtd. 2/7/2024 passed by the Industrial Court, Mumbai in Revision Application No. 01 of 2023 arising from the said Complaint (ULP) No. 05 of 2021.

(3.) The facts borne out from the record are that Petitioner was employed as a Bus Driver with Ghatkopar Depot, Traffic Department of Respondent No.1 Undertaking and is a member of the BEST Worker's Union. Petitioner has been in service since 24/11/2010 i.e. for more than 9 years.