MUKUND NANA EDKE Vs. DAINIK GAVKARI AND ANOTHER

JUDGEMENT

(1.) BY way of present petition, the petitioner challenges the order dated 14th Nov., 2007 passed by the learned Labour Court Jalgaon thereby rejecting the application filed by the present petitioner under section 33 -C(2) of the Industrial Disputes Act [hereinafter referred to as the 'Act' ].

(2.) IT is the contention of the petitioner that the petitioner. Is entitled to certain monetary benefits in view of the Award passed by Justice Manisana Commission. The petitioner therefore filed an application under section 33 -C(2) of the Act which is rejected, hence the present petition,

(3.) THE learned counsel for the petitioner relies on the judgment of learned Single Judge of this Court in case of Neena Murudeshwar v. Key Publication Ltd. and others : 2005 (105) FLR 505 (Bom.).