THE GENERAL SECRETARY Vs. NAGNATH GANPAT KHANDAVE

JUDGEMENT

(1.) This petition was admitted by order dated 18.7.1995.

(2.) The respondent is an employee of the petitioner. His father retired on 28.2.1983 and the respondent was engaged on 14.9.1983 as a part time Peon. He contends that he had been working as a full time Peon since the petitioner is a growing educational institution and presently is the largest educational institution in that part of the State.

(3.) The respondent had preferred Complaint (ULP) No. 206 of 1987 before the Industrial Court at Ahmednagar invoking item Nos. 5,6,9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 ("the said Act "). He had set out a list of persons, who were junior to him and have been granted regularization, who are as under:-