(1.) In this writ petition, filed under Article 227 of the Constitution of India, the petitioner employee is challenging the order dated 25/3/2004 delivered by learned Industrial Court, Nagpur in Revision (ULPN) No. 166 of 1996, dismissing the same. Earlier, against said order, the petitioner had filed a review application vide Misc. Application (ULPN) No. 15 of 2005 and it was dismissed by learned Member, Industrial Court on 22/1/2008 after holding that said review application was not maintainable. Thereafter, this writ petition has been filed.
(2.) The writ petition was to be disposed of finally at the stage of admission as per orders dated 30/3/2009. It appears that it was admitted on 10/9/2009 for final hearing.
(3.) In this background, I have heard learned Advocate Shri A.S. Jaiswal for petitioner employee and learned Advocate Shri R.E. Moharir for respondent employer.