AHMEDNAGAR FORGINGS LIMITED Vs. DONGARE GANESH D. RAGHUNATH B. WAGH

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With consent of the parties heard finally.

(2.) All the Writ Petitions involve identical facts and issues. As such, they are taken up together.

(3.) In Writ Petition No.12730 of 2025, the petitioner challenges the order passed by the Industrial Tribunal, Aurangabad in Compliant (IT) No.1 of 2019 in Reference (I.T.) No.8 of 2017, in complaint filed under Sec. 33-A of The Industrial Disputes Act (for brevity 'the Act') seeking a declaration that the petitioner / company has contravened the provisions of Sec. 33(2)(b) of the Act and having committed an offence, be punished with imprisonment for six months along with penalty or compensation of Rs.10,00,000.00 and also for quashing and setting aside dismissal order dtd. 15/4/2019 with direction to the petitioner / company to reinstate the respondent / employee with continuity of service and full back wages.