AHMEDNAGAR ZILLA WAN KAMGAR UNION Vs. THE SECRETARY, SOCIAL FORESTRY DEPARTMENT, GOVERNMENT OF MAHARASHTRA, MANTRALAYA, MUMBAI AND ANOTHER

JUDGEMENT

(1.) The petitioner union is partly aggrieved by the impugned judgment of the Industrial Court dated 26.04.2002 by which the complaints filed by the petitioner union have been partly allowed and the respondent Social Forestry has been directed to apply the scale of permanent category employees to these workers and pay arrears of wages.

(2.) While admitting this petition on 02.09.2004, this Court did not grant any interim relief to the petitioner.

(3.) The learned advocate for petitioner union strenuously submits that the Industrial Court should have granted permanency to the workers concerned immediately after completing 240 days in continuous employment. They were entitled to deemed permanency which has been deprived by the Industrial Court though the complaints were partly allowed.