JUDGEMENT
Ravindra V. Ghuge, J. -
(1.)Unless the Court declares that the respondent has committed unfair labour practise under any item of the three Schedules to the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short "the said Act") or under Schedule V of the Industrial Disputes Act, 1947, no relief can be granted to the complainant on misplaced sympathy, is the view taken in this judgment.
(2.)The petitioner/Corporation is aggrieved by the judgment of the Labour Court dated 20.8.1996, by which, though the Labour Court concluded that Complaint (ULP) No.40 of 1995 does not deserve to be entertained, has granted all terminal benefits to the deceased/respondent who was held guilty of mis-appropriation. The petitioner is also aggrieved by the judgment of the Industrial Court dated 13.11996, by which, Revision (ULP) No.165 of 1996 filed by the petitioner has been rejected with the further direction that the Corporation should implement the order of the Labour Court.
(3.)I have heard the learned Advocates for the respective sides.
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