M/S Jin Press Workers Federation ... vs State Of Mah. And Anr
2016 Latest Caselaw 2061 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                       
                               NAGPUR BENCH : NAGPUR




                                                               
                         WRIT PETITION NO.1205 OF 2005




                                                              
    M/s. Jin Press Workers Federation,
    Registration No.533-NGP, Block
    No.29, Sulbhawar Market, Lokhandi




                                                    
    Pul, Godam Fail, Yeotmal, through
    its Secretary Wasudeo s/o Kundlikrao
    Gajbhiye, aged about 53 years,
                                 
    occupation : social service, r/o
    Block No.29, Sulbhawar Market,
                                
    Lokhandi Pul, Godam File,
    Yeotmal.                           ...                                  Petitioner

                     - Versus -
      


    1) State of Maharashtra, through
   



       its Secretary, Marketing Department,
       Mantralaya, Mumbai.

    2) Maharashtra Rajya Sahakari Kapus





       Utpadak Panan Mahasangh Maryadit,
       Cotton Complex, Ajni Chowk, Nagpur,
       through its Managing Director. ...    Respondents
                                       -----------------





    Smt. K.S. Joshi, Assistant Government Pleader for
    respondent no.1.
                                       ----------------

                                              CORAM :    B.P. DHARMADHIKARI AND 
                                                                   P.N. DESHMUKH, JJ.

                                              DATED  :    APRIL 29,  2016





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ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :

Nobody appears for petitioner and respondent

no.2. Smt. Joshi, learned Assistant Government Pleader

appears for respondent no.1.

2) Challenge is to Circular dated 4/11/2004

issued by respondent no.2 Maharashtra Rajya Sahakari

Kapus Utpadak Panan Mahasangh Maryadit whereby it

directed all its Regional Managers to avail services of

contract labour in season 2004-05 and for that purpose,

to contact Labour Contractors, collect data from them

and finalise rates.

3) The petitioner claims to be a Union having

nearby 11000 members. It is also claimed that all

these members are only women members.

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    4)               This Court has issued rule in the matter on




                                                                           

20/4/2005. Grievance of the petitioner is if contract

labour is introduced, livelihood of its members will be

adversely affected. This Court did not grant any

interim relief.

5) 2004-05 season has already expired. Similar

Circular issued thereafter has not been brought before

this Court.

6) In this situation, we find that due to passage of

time, challenge is rendered infructuous. The petition is,

therefore, disposed of. Rule is discharged. No costs.

                       JUDGE                                        JUDGE





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