MAHARASHTRA STATE ROAD TRANSPORT CORPORATION THROUGH ITS DIVISIONAL CONTROLLER, JALGAON Vs. SHARAFAT ALI GULAM ALI SAYYED

JUDGEMENT

(1.) Heard Mr. S.C. Bora, Advocate for petitioner-M.S.R.T.C. in all these petitions and also Mr. D.R. Irale Patil, Advocate for respondent in all these petitions.

(2.) These petitions arise in the following manner.

(3.) Against Complaint No. 125/94 filed by respondent before the Labour Court, petitioner-Corporation filed Revision No. 174/96 and Writ Petition No. 1628/97 is filed against the order in the said revision.