MAHATMA PHULE KRISHI VIDYAPEETH RAHURI, DISTRICT : AHMEDNAGAR, THROUGH ITS REGISTRAR Vs. AHMEDNAGAR ZILLA SHETMAJOOR UNION TRADE UNION CENTRE, TAHSIL KACHERI ROAD, SHRIRAMPUR, TQ. SHRIRAMPUR, DIST. AHMEDNAGAR

JUDGEMENT

(1.) The petitioner /Agricultural University is aggrieved by the judgment and order dated 08/08/1997 delivered by the Industrial Court, Ahmednagar by which Misc. Complaint (ULP) No.3/1989 has been allowed u/s 50 of the MRTU and PULP Act, 1971.

(2.) I have heard the learned Advocates for the respective sides extensively on 25/01/2017 and again today.

(3.) This is a second round of litigation between the parties before this Court. By judgment dated 26/04/1996, the Industrial Court had allowed the Misc. Complaint and had granted relief to only 10 workers out of the 20 involved in the litigation. The University had approached this Court in WP No.3839/1996 and by order dated 24/09/1996, the petition was allowed. The judgment of the Industrial Court dated 26/04/1996 was set aside and the matter was remanded to the Industrial Court for a proper hearing / adjudication.