MAHARASHTRA CENTRE Vs. KISHOR SITARAM AMBHORE

JUDGEMENT

(1.) By consent, the writ petition is taken up on Board for final hearing.

(2.) By way of present petition, the petitioner challenges the order dated 17th August, 2004, passed by the learned Labour Court, Aurangabad below Exh.U-2, in complaint (ULP) No.70/2004, vide which the application for temporary relief filed by the respondent/employee, was allowed.

(3.) The respondent/employee was directed to be reinstated by the petitioner on depositing certain amount. The petitioner went in revision. The revision was also dismissed. Hence, the present petition.