Sarpanch Gram Panchayat Mahora vs The State Of Maharashtra & Others
2016 Latest Caselaw 7604 Bom

                                                    *1*                         213.wp.3489.97


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD




                                                                                  
                                 WRIT PETITION NO. 3489 OF 1997




                                                          
    Gram Panchayat Mahora,
    Taluka Jafrabad,
    District Jalna.




                                                         
    Through it's Sarpanch.
                                                      ...PETITIONER

              -VERSUS-




                                               
    1         The State of Maharashtra.

    2
                                     
              Shankar s/o Ganeshrao Lahane,
              Age : 39 years, Occupation : Business
              and Service,
                                    
              R/o Mahora, Taluka Jafrabad,
              District Jalna.
                                                      ...RESPONDENTS
       

                                              ...
                                      None for Petitioner. 
    



                           AGP for Respondent 1 : Shri S.N.Kendre. 
                          Advocate for Respondent 2 : Shri A.S.Shelke.
                                              ...





                                           CORAM:  RAVINDRA V. GHUGE, J.

DATE :- 22nd December, 2016

Oral Judgment :

1 The Petitioner is aggrieved by an interlocutory order passed

by the Labour Court granting temporary reinstatement during the

pendency of the ULP complaint. The Petitioner is also aggrieved by the

judgment dated 24.04.1997 delivered by the Industrial Court, Jalna by

*2* 213.wp.3489.97

which the order of temporary reinstatement was modified to the payment

of subsistence allowance till the ULP complaint is decided.

2 This Court, by it's order dated 04.09.1997, admitted the

petition and stayed the impugned orders.

3 Shri Shelke, learned Advocate for Respondent No.2/

Employee, submits that the complaint pending before the Labour Court

has already been decided against the Respondent/ Employee on

10.11.1998. His revision petition is also dismissed by the Industrial Court

on 20.09.2005. He is presently before this Court in Writ Petition

No.969/2006 which is awaiting final hearing.

4 In the light of the above, this Writ Petition is rendered

infructuous and is, therefore, disposed of. Rule is discharged.

    kps                                                            (RAVINDRA V. GHUGE, J.)