PATEL GAS AGENCIES Vs. MANOHAR SHRAWAN DONGRE

JUDGEMENT

(1.) All these petitions involved a common question and hence are decided by a common order.

(2.) Present petition is a second round of petition to this Court. Petitioner had filed Writ Petition No. 3961 of 2007 challenging order passed by Industrial Court, Akola, in Complaint [ULP] No. 39 of 2007. Relevant record of Complaint [ULP] No. 39 of 2007 was filed by the petitioner in Writ Petition No. 3961 of 2007. Papers of said decided Writ Petition were called for reference.

(3.) Respondent filed on 20th April, 2007 Complaint [ULP] before Industrial Court, Akola, being Complaint [ULP] No. 39 of 2007, praying for the relief, which is relevant for this case, is as follows:-