GRAM PANCHAYAT Vs. ANANDA BASWANT KOKANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel of the parties.

(2.) The petitioner has impugned the order passed by the Industrial Court, Akola in Revision U.L.P. 91/1998 on 22.12.2005.

(3.) Few facts giving rise to this petition are stated thus-----