SHANTARAM YASHWANT MAHALE Vs. THE DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard The Learned Counsel Appearing For the respective parties.

(2.) The present writ petition has been preferred against the Judgment and Order dated 12th January 2001 passed by the Industrial Court at Jalgaon in Revision (ULP) No.199/1999 (Old No. 147/1995), whereby the Industrial Court had quashed and set aside the order dated 29th April, 1995 passed by the Labour Court, in Complaint (ULP) No. 106/1990.

(3.) The facts, which are relevant for decision of the present petition, in brief, are thus,