GAJANAN RAJESHWAR DEBADWAR Vs. SECRETARY

JUDGEMENT

(1.) In all these identical Writ Petitions, the petitioners seek to challenge the identical judgments, delivered by the Industrial Court in a group of their ULP Complaints, by which, the complaints seeking regularization in employment have been rejected.

(2.) The submissions of the learned Advocates appearing for the petitioners and the Agricultural Produce Market Committee, Udgir, (APMC) were considered and an order was passed on 6.10.2018, permitting the petitioners to bring on record certain documents to show that the APMC is filling up vacancies by following the 'pick and choose' policy.

(3.) On 27.2.2019 the APMC appeared through another Advocate. The submissions of the learned Advocates were recorded in the order dated 27.2.2019, which reads as under:-