NUTAN VIDARBHA SHIKSHAN MANDAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Writ Petition is taken up for final hearing by consent of parties in view of Civil Application No. 8889 of 2007 for early hearing.

(2.) Heard.

(3.) The case proceeds on admitted facts, namely the respondent no.2 had approached the Labour Court aggrieved by order of dismissal, succeeded there and lost in Revision Application filed by the employer. He then filed a Writ Petition, and in the midst, sought liberty of this Court to take recourse to appropriate statutory remedy.