MUNICIPAL COMMISSIONER, PUNE MUNICIPAL CORPORATION, SHIVAJI NAGAR, PUNE 411005 Vs. SHRI. KISAN BABU DARGE, ROOM NO. 180, CHAWL NO.8, PANDAV NAGAR, HEALTH CAMP, PUNE 411016

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India challenges the judgment and order dated 24 Jan. 2001 passed by the learned Member of the Industrial Court, Pune (for short "the Industrial Court") in Complaint (ULP) No.79 of 2000 whereby the Industrial Court has allowed the Complaint of the respondent declaring that the petitioners have engaged in unfair labour practise under Item Nos.9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practise Act,1971 (for short "MRTU and PULP Act"), and has directed to continue the respondent in the employment of the petitioners as "Web Offset Boller" till the age of 60 years, that is upto 31 March 2002. The operative order passed by the Industrial Court reads thus:" "ORDER

(2.) It is hereby held and declared that the Respondents have engaged unfair labour practise under Items 9 and 10 of Schedule IV of the Act. The Respondents are hereby directed to cease and desist from engaging such unfair labour practise.

(3.) The Respondents are hereby directed to continue the complainant in its employment as Web Offset Baller till he attains the age of 60 years i.e. upto 31.2002.