KISHOR BHAGWAN DHANGAR Vs. THE CHIEF OFFICER

JUDGEMENT

(1.) I have heard the learned Advocates for the Petitioners and on behalf of the Respondent/ Municipal Council, Parola.

(2.) The Petitioners are aggrieved by the judgment and order dated 04.02.2010 delivered by the Industrial Court, Jalgaon, by which, Complaint (ULP) No.24/2006 filed by these Petitioners seeking permanency and benefits incidental and consequential thereto, has been dismissed.

(3.) This Court has admitted this petition on 16.06.2010.