JOINT DIRECTOR Vs. SAYYAD JAMIL AHMED

JUDGEMENT

(1.) Rule is made returnable forthwith by the consent of the parties and heard finally.

(2.) I have considered the strenuous submissions of the learned Advocates for the respective sides and have gone through the petition paper book.

(3.) The petitioner, Joint Director Higher Education, Aurangabad Region, who is a part of the department of Higher and Technical Education State of Maharashtra, is aggrieved by the judgment of the Industrial Court dated 01/08/2019, by which, Complaint (ULP) No. 2/2014 filed by the respondent under the MRTU and PULP Act, 1971, has been allowed.