CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, BEED Vs. BHAGWAT

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Counsel appearing for the respondent waives service for the respondent.

(3.) By way of present petition, the petitioner challenges the award dated 7th March 2007 passed by the learned Judge of the Labour Court, Aurangabad, in Reference (IDA) No. 31/2002.