PANDURANG S/O UKANDI BANSODE, AGE : 48 YEARS, OCCUPATION : SERVICE, R/O GADANKI, PENSIONPURA, HINGOLI, DIST. PARBHANI Vs. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, THROUGH ITS DIVISIONAL CONTROLLER, PARBHANI

JUDGEMENT

(1.) Respondent No. 3 being a formal party, stands deleted.

(2.) The Petitioner is aggrieved by the judgment of the Labour Court dated 31.12.1994 by which his Complaint (ULP) No.91/1990 was dismissed. The Petitioner is also aggrieved by the judgment of the Industrial Court dated 27.02.1997 by which his Revision Petition No.2/1995 has been dismissed.

(3.) I have heard the learned Advocate for the Petitioner for quite sometime. None for the Respondent/Corporation.