CHIEF EXECUTIVE OFFICER Vs. BABARAO PUNDALIK SHAMKUNWAR

JUDGEMENT

(1.) This writ petition was admitted by the order dated 05.01.2004 and the impugned judgment of the Industrial Court dated 16.08.2002, delivered in Complaint (ULP) No.142/1988, was stayed.

(2.) The respondent/ original complainant had preferred Civil Application No.901/2004, which was heard by this Court and the following order was passed on 13.02.2004 :-

(3.) I have considered the submissions of the learned advocates for the respective sides and have gone through the record available.