SACHIV, KRUSHI UTPANNA BAZAR Vs. DEEPAK S/O RAMRAO

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally at the stage of admission by consent of the parties.

(2.) The petitioner is aggrieved by the order dtd. 16/4/2019 passed by the Industrial Court, Latur in Complaint (ULP) No.3/2016, whereby complaint filed by respondent no.1 came to be allowed partly and the petitioner was directed to grant appointment to the complainant/respondent on compassionate ground on regular basis within a period of two months from the date of the said order.

(3.) The learned counsel for the petitioner submits that the policy of compassionate appointment framed by the State Government is not applicable to the Agricultural Produce Market Committee (APMC). He further submits that as per the Government Circular dtd. 6/5/2021, the policy is applicable prospectively, and since the complaint was filed in the year 2016, the said policy cannot be made applicable.