CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, BEED Vs. ROHIDAS

JUDGEMENT

(1.) By way of present petition, the petitioner challenges the order dated 31st October 2000, passed by the learned Judge of the Labour Court, Aurangabad, in Complaint (ULP) No. 176/1991.

(2.) The petition has been filed by bypassing alternative efficacious remedy under Sec. 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971.

(3.) In view of the availability of alternative efficacious remedy, I am not inclined to entertain the petition which is directly filed before this Court.