SUNANDA HARI KADAM Vs. MANISHA HOSPITAL

JUDGEMENT

(1.) Both these petitions are filed challenging the order passed by the Industrial Court in Revision Application (ULP) No. 43 of 2001, dated 18th March, 2002.

(2.) Some of the facts of the present case are as under-

(3.) Being aggrieved by the said Part I award a Revision Application was preferred by the Respondent Management bearing Revision Application (ULP) 78 of 1994. Said Revision Application was rejected by the Industrial Court, by remanding the matter back to Labour Court for a fresh decision on the preliminary issue. Thereafter a Writ Petition was filed by the said worker being Writ Petition No. 1377 of 200 and by an order dated 6th July, 2000 this Court set aside the said order passed by the Industrial Court of remanding the matter back to the Labour Court and this Court directed that the respondent no.1 Management should lead evidence and prove charge before the Labour Court.