ARUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset it is to be mentioned that, on 6/2/2025, during the course of argument, Mr. Rajendrraa Deshmukkh, the learned senior counsel appearing for the Petitioner and Mr. V. P. Golewar, learned counsel for respondent No.2 jointly made the statement about amicable settlement of dispute between the parties. In pursuance of said statement, the Petitioner/Chairman of the Industrial Establishment and employer of Respondent i.e. Kinetic Engineering Ltd., tendered offer at Exh. 'X'. The Respondent No.2/ Employee tendered his offer at Exh. 'Y'. As per offer Exh. 'X' submitted by the petitioner, the respondent No.2 employee is entitled for monetary benefits arising out of his service to Rs.10,30,000.00, whereas, the respondent No.2/ employee submitted his offer Exh. 'Y' and claimed that, he is entitled for monetary benefits of Rs.29,81,686.00. On enquiry, both the parties declined to negotiate the offers and fairly stated that they do not wish to settle the dispute. As such, matter is heard on merit.

(2.) Rule. Rule made returnable forthwith and by consent of the parties, heard both sides finally at the admission stage.

(3.) By the present Petition, the Petitioner takes exception to the order dtd. 17/11/2022 passed by the learned Member, Industrial Court, Ahmednagar, in Revision (ULP) No.5 of 2022, thereby upheld the order of issuance of process passed by the learned Judge, Labour Court, Ahmednagar, on 6/8/2022, in Criminal Complaint (ULP) No. 9 of 2020 for non implementation of Judgment dtd. 29/11/2019 passed by the learned Labour Court in Complaint (ULP) No. 57 of 1998.