THE KOLHAPUR ZILLA GOVT. SERVANTS-CO-OPERATIVE BANK LTD. THROUGH CHIEF EX. OFFICER Vs. SHRI ANIL GANPATI DHERE

JUDGEMENT

(1.) THIS is a Revision petition preferred by original Respondent against the order passed below Ex. U -2 dated 28th February 1997 in Complaint (ULP) No. 180/96 by Labour Court, Kolhapur, whereby original Complainant's application is allowed by allowing him to resume on duty. The Original Complainant's case' briefly stated is as follows: -

(2.) THE Respondent contested the application by filing say and written statement at Ex. C -14 and denied all the allegations made in the Complaint as well as in the application.

(3.) BEING aggrieved and dissatisfied with the impugned order, the Respondent has preferred present revision contending that the impugned order is not legal and proper. The trial court did not consider the facts on record properly. That the impugned order is based upon incorrect appreciation of statutory provisions and case -law. Hence, it is prayed that the revision may be allowed and impugned order may be set -aside.