BRAJESH KUMAR SHARMA Vs. NOVAPAN INDIA LIMITED

JUDGEMENT

(1.) This petition was admitted on 27th June 2005 and the hearing was expedited. Accordingly, it was placed for hearing and final disposal before me.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the judgment/award dated 23rd November 2004 delivered by Member Industrial Tribunal, Mumbai in Complaint (I.T) No.2 of 1996. The complaint was filed by the petitioner in the Industrial Tribunal invoking jurisdiction of the said Tribunal under Section 33A of the Industrial Disputes Act, 1947 (I.D.Act for short).

(3.) The petitioner is original complainant and the predecessor of the respondent before this Court, M/s.Sandoz (India) Ltd. was the original respondent/opponent.