THE GRAM PANCHAYAT OFFICE THROUGH THE SARPANCH MEERA SANJAY JAPKAR Vs. RAMDAS ASARAM KALHAPURE AND ANOTHER

JUDGEMENT

(1.) In this single Writ Petition, the Petitioner/ Gram Panchayat has challenged the following judgments/ orders:-

(2.) Since the judgment of the Labour Court dated 24.10.2008 is subject matter of the impugned order dated 14.09.2016, I am entertaining this petition only to the extent of the said cause of action.

(3.) Insofar as the judgment of the Labour Court dated 17.03.2012 in Application (IDA) No.2/2011 is concerned, the Petitioner is at liberty to file an independent Writ Petition. Insofar as the judgment of the Labour Court dated 17.03.2012 in Complaint (ULP) No.5/2011 is concerned, the Petitioner is at liberty to prefer a revision petition before the Industrial Court.