Bombay High Court
The Superintending Engineer Ehv O ... vs Rajendra Ramdas Gaikwad on 11 April, 2016
Bench: S.B. Shukre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION Nos. 259 OF 2016, 260 of 2016, 268 of 2016
and 269 of 2016
(1) WP No. 259/16
1] The Superintending Engineer,
EHV Construction Circle, MSETCL,
2nd Floor, Vidyut Bhavan,ig
Katol Road, Nagpur.
2] The Executive Engineer,
EHV Construction Division 1, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
3] The Deputy Executive Engineer,
EHV Lines Construction Sub-Division, MSETCL,
Prakash Bhavan, Gaddigodam,
Link Road, Sadar, Nagpur. .... PETITIONERS.
VERSUS
Maroti Zolbaji Varghane,
Plot No. 53/1, Sadbhavana Nagar,
Manewada, Ring Road,
Nagpur. .... RESPONDENT.
(2) WP No. 260/16
1] The Superintending Engineer,
EHV O & M Circle, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
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2] The Executive Engineer,
EHV O & M Division, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
3] The Additional Executive Engineer,
400 KV Line, Maintenance Sub-Division,
Koradi. .... PETITIONERS.
VERSUS
Bandu Bhaurao Shirbhate,
Plot No. 3, Geeta Nagar,
Manewada to Besa Road,
Nagpur. .... RESPONDENT.
(3) WP No. 268/16
1] The Superintending Engineer,
EHV O & M Circle, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
2] The Executive Engineer,
EHV O & M Division, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
3] The Additional Executive Engineer,
400 KV Line, Maintenance Sub-Division,
Koradi. .... PETITIONERS.
VERSUS
Vitthal Suryabhanji Muley,
Plot No. 47, Kashinath Nagar,
Dighori, Umrer Road,
Nagpur. .... RESPONDENT.
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(4) WP No. 269/16
1] The Superintending Engineer,
EHV O & M Circle, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
2] The Executive Engineer,
EHV O & M Division, MSETCL,
2nd Floor, Vidyut Bhavan,
Katol Road, Nagpur.
3] The Additional Executive Engineer,
400 KV Line, Maintenance Sub-Division,
Koradi. ig .... PETITIONERS.
VERSUS
Rajendra Ramdas Gaikwad,
Plot No. 4, Chandramani Nagar,
Near Parvati Nagar,
Nagpur. .... RESPONDENT.
....
Shri D.M. Kale Advocate for the Petitioners in all the petitions.
Shri S.D. Thakur Advocate for the Respondent in all the petitions.
.....
CORAM : S.B. SHUKRE, J.
DATED : 11.04.2016.
ORAL JUDGMENT :
Rule. Learned counsel for the respondent waives
service of notice in all the petitions. Rule made returnable
forthwith. Heard finally by consent of parties.
2. After hearing this bunch of writ petitions for some
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time, it has emerged that instead of recording any finding as
regards legality and correctness of the impugned order, which
has been challenged in these petitions, it would be appropriate
that the Complaints (ULP) themselves are directed to be disposed
of in accordance with law in an expeditious manner. Accordingly, I
find that the ends of justice would be met by directing
expeditious disposal of the Complaints (ULP) and keeping alive
the interim order passed by this Court on 27.1.2016.
3. In the circumstances, it is directed that the
Complaints (ULP) Nos. 220/15, 223/15, 221/15 and 222/15 shall be
disposed of as expeditiously as possible, and in any case within
four months, from the date of appearance of the parties before
the Industrial Tribunal, Nagpur. Interim relief granted by this
Court on 27.1.2016 shall continue to operate till the final disposal
of the above numbered Complaints (ULP). Parties to appear
before the Industrial Court on 20.4.2016.
Rule is made absolute in above terms. No costs.
JUDGE
/TA/
