KUNDA PAULAS JADHAV Vs. XLO INDIA LIMITED

JUDGEMENT

(1.) By this writ petition filed under Article 227 of the Constitution of India, the petitioner questions the legality and correctness of the judgment and order dtd. 3/1/2006 passed by respondent No.2 in Revision Application (ULP) No.15 of 2005.

(2.) The facts necessary for deciding the petition are briefly stated. The petitioner entered the service of respondent No.1 company on or about 23/6/1974 as a machine operator. His service record remained clean. Over time he received promotions and in the year 1992 he reached the position of Grade VI machine operator. In the year 1983 he also became a member of the managing committee of the union functioning in the establishment of respondent No.1.

(3.) According to the petitioner, he consistently raised issues relating to other workmen employed in the company. Because of this activity he was subjected to harassment and victimisation. He also asserts that he belongs to a backward community and that this circumstance contributed to the treatment meted out to him.