THE COMMISSIONER, ANIMAL HUSBANDRY MAHARASHTRA STATE CENTRAL BUILDING, PUNE, 400 001 Vs. RANGANATH PAHADU SOLANKE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner/establishment in all these matters is aggrieved by the judgment and order dated 22/07/2016 delivered by the Industrial Court, Ahmednagar vide which Complaint (ULP) Nos.86/2013 to 95/2013 and 97/2013 to 99/2013 have been allowed. Complaint (ULP) Nos. 85/2013 and 96/2013 have been rejected. Consequentially, the benefits of the GR dated 08/06/1995 are granted to these succeeding complainants (Respondents herein).

(3.) The petitions have been filed only with regard to those complaints, which have been allowed by the Industrial Court.