GOVERNMENT OF MAHARASHTRA Vs. MOHANRAO DHONDIBA SONWANE

JUDGEMENT

(1.) The petitioner / State of Maharashtra, in all these identical matters, is aggrieved by the judgment and order dated 27.11.2002, by which, the different (ULP) Complaints filed by the respondent / employees, have been partly allowed and they have been granted deemed permanency after completion of 240 days as Class III/IV employees and the salary payable to such Class III/IV employees at par with the permanent employees. ULP declaration under items 6 and 9 has also been made by the Industrial Court.

(2.) Despite service of court notice, none has caused an appearance on behalf of the respondents.

(3.) I have heard the learned AGP on behalf of the petitioner / State and have gone through the petition paper book and the impugned judgment as well as the judgment in the Review Application, which has been rejected.