The State Of Maharashtra And ... vs Sk.Khudubuddin Bashiroddin And ...
2016 Latest Caselaw 4714 Bom

                                                   *1*                         901.wp.5151.95


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD




                                                                                 
                                 WRIT PETITION NO.5151 OF 1995




                                                         
    1         The State of Maharashtra.
              Through Superintending Engineer,
              Jayakwadi Canal Circle,




                                                        
              Aurangabad.

    2         Executive Engineer,
              Jayakwadi Project Irrigation
              Division No.1, State (I)




                                               
              Aurangabad now Environmental
              Development Division,  
              Aurangabad.
                                                          ...PETITIONERS
              -VERSUS-
                                    
    1         Shaikh Khudubuddin s/o Bashiroddin,
              R/o Godgaon, Post Rajapimpri,
              Tq.Georai, Dist.Beed.
       


    2         The learned Judge, Labour Court,
    



              Aurangabad.

    3         The learned Member,
              Industrial Court, Aurangabad.





                                                          ...RESPONDENTS
                                                ...
                         Shri P.N.Kutti, AGP, for the Petitioners/ State.
                    Shri Sunil A. Kulkarni, Advocate for Respondent No.1.
                                                ...





                                           CORAM:  RAVINDRA V. GHUGE, J.

DATE :- 18th August, 2016 Oral Judgment :

1 Respondent Nos.2 and 3 are not necessary parties and hence,

deleted.

                                                                *2*                          901.wp.5151.95




                                                                                              
           2                 The   Petitioners   are   aggrieved   by   the   judgment   and   order 

dated 21.09.1992 delivered by the Labour Court, Aurangabad by which

Complaint (ULP) No.3/1985 filed by the Respondent/ Employee was

allowed. He was granted reinstatement without continuity and back-

wages. The Petitioners are also aggrieved by the judgment and order

dated 18.10.1994 by which Revision (ULP) No.90/1992 filed by the

Petitioners was dismissed by the Industrial Court.

3 The Respondent/ Employee has placed on record the

Government Resolution dated 24.02.2014, which is marked as Exhibit X,

by which the Respondent has been regularized in service and has also

been given the pay scale.

4 In the light of the above and considering the statement of the

Respondent that he has subsequently retired after attaining the age of

superannuation and is presently being paid his retiral/ pensionary

benefits, this Writ Petition is rendered of an academic interest.

5 This Writ Petition is, therefore, disposed of. Rule is

discharged.

    kps                                                         (RAVINDRA V. GHUGE, J.)