SHRI AJIT RAMZAN PINJARI Vs. DIVISIONAL TRAFFIC SUPERINTENDENT, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AND 2 OTHERS

JUDGEMENT

(1.) THE Complainant workman has filed this Revision Application under Section 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 challenging the order passed below Ex. U -12 in Complaint (ULP) No. 263 of 1993 on 18th November 1995 by the First Labour Court, Thane. In short, the facts leading to this Revision Application can be stated as follows: - -

(2.) ARGUMENT are heard on behalf of both the parties. Point arising for determination