JAIBHAVANI SAHAKARI SAKHAR KARKHANA LTD. THROUGH ITS MANAGING DIRECTOR, SHIVAJI NAGAR, GADHI, AT GADHI, TQ. GEORAI, DISTRICT BEED Vs. BABAN S/O ACHYUTRAO KULKARNI, AGE63 YEARS, OCCU RETIRED EMPLOYEE, R/O "VYANKATESH NIVAS", S.B.I. COLONY, BEHIND SHANTAI HOTEL, JALNA ROAD, BEED, AT POST, TQ. AND DIST.BEED

JUDGEMENT

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

(2.) The petitioner is aggrieved by the judgment of the Labour Court dated 26/10/2015 delivered in Appl. (IDA) No.14/2012 on the following two grounds:-

(3.) I have considered the submissions of Mr.Shahane and Mr.Indani, learned Advocates for the petitioner and the respondent/employee. With their assistance, I have considered the petition paper book and have gone through the impugned judgment.