KAVAYITRI BAHINABAI CHAUDHARI Vs. KISHOR DIGAMBAR GADHE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, matter is heard finally at admission stage.

(2.) Petitioners impugns the order dtd. 13/3/2025 passed by the Industrial Court, Jalgaon below Exhibit U-15 in complaint ULP no.22 of 2024 by which petitioners are directed to provide work to respondents from 1/4/2025 to 15/11/2025.

(3.) Respondent nos.1 to 15 filed complaint ULP No.22 of 2024 under item nos.5,6,9 and 10 of the Schedule IV of the MRTU and PULP Act, 1971 (for short said Act) before the Industrial Court, Jalgaon, contending that, they have been working on daily wages with Petitioner University since 1995 as Hamal/helper/peon and there exists employer-employee relationship between them. On 21/8/2015 University passed a Resolution and decided to provide work to them on contract system. Therefore, they filed proceeding before Industrial Court seeking relief of permanency in service. Meanwhile, enraged by action of respondents, University passed Resolution dtd. 10/12/2024 not to provide work to respondent nos.1 to 15. It is, therefore, contended that University is guilty of unfair Labour Practice and filed an application seeking interim relief under Sec. 30(2) of the said act for directions against University to provide them work for 11 months as per clause 4 of the Resolution dtd. 21/8/2015 and protection of their services.