THE SECRETARY, KRISHI VIGYAN KENDRA Vs. GHANSHAM

JUDGEMENT

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

(2.) Mr. Choudhari, learned Advocate appearing on behalf of the petitioner has strenuously criticized the judgment of the Labour Court dated 08/12/2009 by which Complaint (ULP) No. 41/2005 was partly allowed. He is aggrieved even by the judgment and order of the Industrial Court dated 27/07/2012 by which Revision (ULP) No. 25/2010 has been dismissed.

(3.) The strenuous submissions of Mr. Choudhari can be summarized as follows :-