THE STATE OF MAHARASHTRA, THROUGH THE JOINT DIRECTOR V. , (OLD DEPUTY DIRECTOR) TECHNICAL EDUCATION, REGIONAL OFFICE, NASHIK ROAD, NASHIK & ANR. Vs. YOGINI BALWANT KULKARNI, AGE MAJOR, 444, HUDCO COLONY, SAVEDI ROAD, AHMEDNAGAR

JUDGEMENT

(1.) This petition was admitted by order dated 01/12/2004. Interim relief was not granted.

(2.) I have heard the learned counsel for the respective sides at length.

(3.) The petitioner has challenged the impugned judgment dated 23/09/2003 delivered by the Industrial Court in Complaint (ULP) No. 234/1993 thereby allowing the said complaint of the respondent. By the impugned judgment, the petitioners were held guilty of unfair labour practices under Items 5 and 9 of Schedule IV of the MRTU and PULP Act, 1971 and the respondent was granted seniority from 05/08/1993 in addition to the order of regularization dated 19/01/2000 w.e.f. 01/09/1999.