BHAGWANDAS Vs. GENERAL MANAGER MODEL MILLS NAGPUR

JUDGEMENT

(1.) The present petition is filed assailing the judgment of the Industrial Court (Maharashtra) Nagpur Bench, Nagpur passed in Revision (ULP) No.211 of 2011. By way of the said judgment, the learned Industrial Court rejected the revision filed by the present petitioner and confirmed the judgment and order of Judge, 3rd Labour Court at Nagpur passed in Complaint (ULP) Case No.206 of 2005 whereby, the Labour Court was pleased to reject the complaint filed by the petitioner.

(2.) Factual matrix of the case can be narrated as under :

(3.) Being aggrieved with the judgment and order of the learned Labour Court, the petitioner filed a revision under Sec. 44 of the MRTU and PULP Act before the learned Industrial Court.