GOPAL Vs. NAGPUR MUNICIPAL CORPORATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By this Petition, the Petitioner has sought to challenge the order passed by the Revision Court i.e. Industrial Court, Nagpur Bench, Nagpur dated 21.11.2016 in Revision Application (ULP) No. 115/2013, inter alia, relating to the Petitioner's claim for seeking employment in the services of the Respondents. The Petitioner had initially filed Misc. ULP Application no. 32/2010 before the Labour Court, Nagpur which came to be dismissed on 14.10.2011. This application, essentially was for seeking reinstatement/employment with Respondent no. 1. The Petitioner also filed a separate application for seeking condonation of delay of 12 years. The application for condonation of delay came to be dismissed by a reasoned order. The Petitioner filed revision against the same, which came to be dismissed by the impugned order.

(3.) The facts of this case are a little peculiar. If such Petitions are allowed to be entertained under the provisions of Article 227 of the Constitution of India, significantly a wrong message can be sent to the public at large. The peculiar facts firstly do not entitle the Petitioner any reliefs, but are required to be stated.