THE MANAGING DIRECTOR, SHRI PANCHAGANGA SAHAKARI SAKHAR KARKHANA LTD. Vs. SHRI MUKUND SAKHARAM HERLEKAR

JUDGEMENT

(1.) BY this revision, the original Respondent has assailed the order passed below Exh. 36 in Application (BIR) No. 27/85 by the Judge, labour Court, Kolhapur rejecting the said application. It will be useful to narrate certain facts giving rise to this petition in the beginning: - -

(2.) THE original Applicant preferred appeal against this order vided Appeal (IC) No. 3/85. He had also filed appeal against the order rejecting his prayer to retain the quarter. Both appeals were heard by the Industrial Court and the Industrial Court permitted the original Applicant to amend the petition and add the relief against termination. The Petitioner accordingly incorporated the amendment on 18th April 1986. The original Respondent filed Writ Petitioner No. 3450/86 against the order of Industrial Court by it was withdrawn on 4th September 1991.

(3.) THE Petitioner filed say to this application and resisted the application. After hearing, the Labour Court rejected that appeal.