DIFFUSION ENGINEERING LIMITED Vs. PRITHVIRAJ PATLE

JUDGEMENT

(1.) In view of notice for final disposal of the writ petition issued earlier, the learned Counsel for the parties have been heard.

(2.) Rule. Heard finally with the consent of the learned Counsel for the parties.

(3.) The petitioner - employer is aggrieved by the award dated 15-2-2019 passed by the learned Member of the Industrial Court dated 15-2-2019 whereby the reference as made under Section 73(2) of the Maharashtra Industrial Relations Act, 1946 has been answered in the affirmative holding the respondents - employees entitled for a raise in wages, allowances and other monetary benefits