Chief Executive Officer, & ... vs Yosef Dashrath Jagtap
2016 Latest Caselaw 7255 Bom

                                                                       WP/3287/1997
                                             1

                    IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD




                                                                               
                              WRIT PETITION NO. 3287 OF 1997




                                                       
     1. The Chief Executive Engineer,
        Zilla Parishad, Ahmednagar.

     2. The Executive Engineer,




                                                      
        Minor Irrigation,
        South Division,
        Zilla Parishad,
        Ahmednagar                                               - PETITIONERS




                                           
     VERSUS

     Yosef Dashrath Jagtap,
                             
     Age-44 years, Occu- Service,
     R/o Suregaon, Tq. Newasa,
     Dist.Ahmednagar                                             - RESPONDENT
                            
                                            ...
                         Advocate for Petitioner : Shri S.T.Shelke
                                            ...
      


                              CORAM : RAVINDRA V. GHUGE, J.

Dated: December 15, 2016

...

ORAL JUDGMENT:-

1. The petitioner is aggrieved by the ex-parte ad-interim order

dated 7.6.1995 passed by the Industrial Court, by which, notice was

issued to the petitioner and liberty was granted to appear in the

Court and file the written statement.

2. While admitting this petition, this Court granted interim relief

in terms of prayer clause (C) to the petitioner, thereby, staying the

ex-parte ad-interim relief.

WP/3287/1997

3. None has appeared for the respondent.

4. I have heard Shri Shelke and have gone through the petition

paper book with his assistance.

5. The ex-parte ad-interim order passed, while issuing notice to

the petitioner / original respondent, has been stayed by this Court

for the past more than 19 years.

6. In the light of the above, this petition is partly allowed and

the interim order of this Court is continued for the period of six

months. The Industrial Court at Ahmednagar shall decide Complaint

(ULP) No.315 of 1995, on it's own merits, if not already decided,

within the period of six months from today.

7. Needless to state, if the complaint is already decided, this

interim relief shall stand vacated as the parties would be bound by

the final judgment of the Industrial Court. If the complaint is not

decided, this interim relief shall lose it's efficacy after the complaint

is decided by the Industrial Court or within six months from today,

whichever is earlier.

WP/3287/1997

8. Rule is made partly absolute in the above terms.

( RAVINDRA V. GHUGE, J. ) ...

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