DIVISIONAL CONTROLLER Vs. SAYYAD RAFIQUE

JUDGEMENT

(1.) None had appeared on 26/04/2017 and 05/06/2017. On 06/05/2019, I had passed the following order :-

(2.) None appears for the respondent today. I have therefore, heard the learned Advocate for the petitioner Corporation and have considered the record available.

(3.) The learned Advocate submits that in identical set of facts, the Labour Court had delivered a common judgment on 03/10/1998 in complaint ULP Nos. 48/1995, 49/1995 and 84/1995. The respondent herein Sayyad Rafik Sayyad Rashid was the complainant in 84/1995. The petitioner Corporation had preferred Revision ULP Nos. 40, 41 and 42 of 1999 challenging the reliefs granted by the Labour Court to the original complainants. The respondent herein was party to Revision ULP No. 42/1999. All these revisions were dismissed by the common impugned judgment dated 12/04/1999.