GOPAL S/O HARIBHAU AMLE Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard Mr. M.V.Masodkar, learned counsel for petitioner and Mr. D.B.Patel, learned A.G.P. for respondents 1 and 3.

(2.) By this petition the petitioner takes exception to the order dated 25.8.2000 passed by the Industrial Court, Nagpur in Complaint (ULPN) No. 653 of 1995 by which the complaint filed by the petitioner under Section 28 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 ('The Act' for short) has been dismissed.

(3.) Briefly, the facts relevant for disposal of the petition are as under: