ZILLA PARISHAD YAVATMAL, Vs. PRADIP SADASHIV SAWANGIKAR,

JUDGEMENT

(1.) Heard. Though served, there is no appearance on behalf of the respondents.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner (Zilla Parishad), has challenged the order passed by the Industrial Court, allowing the complaint filed by the respondents nos. 1 and 2 under Section 28 read with items 5, 6 and 9 of Scheduled-IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971. By the impugned order, the Industrial Court has upheld the claim of the respondent Nos. 1 and 2 that they had been working continuously as employees of Zilla Parishad and that the action of Zilla Parishad in continuing them on daily wages for considerably long time amounted to unfair labour practice. The Industrial Court directed the Zilla Parishad and present respondents No.3 and 4 to regularize the services of the complainants (present respondent No.1 and 2) and to grant them all monetary benefits from the date of the order.