V I P INDUSTRIES LIMITED Vs. ATHAR JAMEEL

JUDGEMENT

(1.) The petitioner V.I.P. Industries Ltd. -seeks to assail the order passed by the learned Member, Industrial Court, Nagpur, in Complaint (ULP) No. 288 of 1989, whereby the learned Member directed the petitioner to absorb services of nine complainants before him and to regularize them with all consequential benefits.

(2.) Facts, which are material for decision of this petition, are as under :

(3.) During the pendency of the complaint, respondent No. 1 Athar Jameel terminated his contract and respondent No. 2 Ashok Fulsunge was engaged as contractor from 26-4-1991. Respondent Nos. 3 to 7 and 9 to 11, who had been engaged by the earlier contractor, were terminated by respondent No. 1 Athar Jameel, who offered them notice pay and retrenchment compensation. Respondent No. 2 Ashok Fulsunge intervened in the complaint pending before the Industrial Court and offered employment to the original complainants and, therefore, they continued to serve with respondent No. 2 Ashok Fulsunge.