MURLIDHAR DAULAT BHARASKAR Vs. ZILLA PARISHAD, AHMEDNAGAR

JUDGEMENT

(1.) In the first petition, the petitioner is aggrieved by the judgment of the Industrial Court dated 5.2.2003, by which, his Complaint (ULP) No.276 of 1992 has been dismissed.

(2.) In the second petition, the same Zilla Parishad, which is respondent in the first petition is aggrieved by the judgment of the same Industrial Court dated 31.10.2003, by which, Complaint (ULP) No.381 of 1992, filed by the workman has been allowed.

(3.) By order dated 1.3.2004, this Court admitted the second petition and stayed the impugned judgment. However, the said employee Dattatray Eknath Arale has worked with the petitioner and after attaining the age of superannuation at 60 years, has retired from his service on 31.5.2011.