OILSEEDS SPECIALIST Vs. CHANDRAKALABAI SHANTARAM PATIL

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and order dated 30/06/2000 by which Complaint (ULP) No.519/1999 (Old No.430/1999) has been allowed by the Industrial Court and benefits of permanency and regularisation have been granted to the respondent as a labourer from the date of the complaint.

(2.) This petition was admitted by this Court on 30/01/2001 and interim relief was granted in terms of prayer clause 'C' on 22/06/2001.

(3.) I have considered the strenuous submissions of the learned Advocates for the petitioners and the employee.