WAMAN PUNDLIKRAO DESHMUKH Vs. SHIVAJI AGRICULTURE COLLEGE AMRAVATI

JUDGEMENT

(1.) THE only contention raised by Shri Pillai, the learned Counsel for the petitioner, is that the Industrial Court, Amravati, has seriously erred in rejecting the main complaint itself at the time of deciding the interim application under section 30 (2) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short the Unfair Labour Practices Act ).

(2.) NOBODY appeared on behalf of the respondent.

(3.) AFTER hearing the learned Counsel for the petitioner, I find substance in the argument advanced. It would be seen that the petitioner filed a complaint before the Industrial Court, Amravati, under section 28 read with Schedule IV of the Unfair Labour Practices Act, 1971, praying that the order dated 31-7-1990 issued by the respondent be set aside and the respondent be restrained from changing the present duties of the complainant, since it demonstrated unfair labour practice.