STATE OF MAHARASHTRA Vs. PRAVIN TRIMBAK KULKARNI

JUDGEMENT

(1.) I have considered the strenuous submissions of the learned AGP on behalf of the petitioners and the learned Advocate on behalf of the original complainant.

(2.) Issue is as regards the direction of the Industrial Court vide judgment dated 11/02/2005 allowing complaint (ULP) No.251/1996. To be specific, the directions of the Industrial Court are reproduced as under :-

(3.) The learned AGP submits on the basis of the Civil Application No.11454/2018, filed by the Assistant Conservator of Forests, Aurangabad that the Government has issued a GR dated 10/05/2018 granting permanency to the complainant as an 'Office Helper' and that this Court should direct the complainant to accept such a position without any protest. The specific prayer put forth by the petitioner in the civil application reads as under :-