THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD AND THE BLOCK DEVELOPMENT OFFICER Vs. SMT. RADHABAI W/O LIMBAJI KADEKAR AND THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition takes exception to the judgment and order dated 22.6.2000 passed by the learned Member, Industrial Court, Aurangabad in Complaint (ULP) No. 202 of 1992.

(2.) The background facts of the case, are as under:

(3.) The petitioners herein had filed written statement at Exh. C-3 and denied the contentions raised in the complaint. it is stated in the written statement that the complainant is part time worker working in Panchayat Samiti, Ambejogai. The petitioners have not committed any unfair labour practice as alleged by the complainant. It is admitted that the complainant is working on fixed pay. It is further admitted that the original respondent No. 1 who is petitioner No. 1 herein is appointing authority for regular posts as per the recruitment Rules made under the Maharashtra Zilla Parishad and Panchayat Samiti Act 1961. the complainant is not appointed by the respondent on regular pay scale. It is further stated that the recruitment of Class IV is to be made as per the Rules and on the basis of the application of respondent No. 1, the petitioner No. 1 herein has never given appointment to the complainant.