RANJIT BABURAO AWHAD Vs. THE DIVISIONAL CONTROLLER,MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, DHULE

JUDGEMENT

(1.) The Petitioner is aggrieved by the judgment of the Industrial Court dated 25.07.1997 by which Revision (ULP) No.75/1995 filed by the Respondent/ MSRTC was allowed and Revision (ULP) No.366/1995 filed by the Petitioner/ Employee was rejected.

(2.) The learned Advocate for the Petitioner has strenuously criticized the impugned judgment of the Industrial Court on the following grounds:

(3.) None appears for the Respondent/ MSRTC despite the matter having been adjourned on 15.12.2016.