The State Of Maharashtra And ... vs Laxman Mariba Waghmare And ...
2016 Latest Caselaw 2462 Bom

                                                      *1*                         285.wp.4988.95


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD




                                                                                    
                                 WRIT PETITION NO. 4988 OF 1995




                                                            
    1         The State of Maharashtra.
              Through Sub Divisional Engineer,
              Public Works Division,




                                                           
              Sub Division, Shevgaon,
              Ahmednagar.

    2         The Executive Engineer,
              Public Works Division,




                                                
              Nagar Aurangabad Road,
              Ahmednagar.             ig                      ...PETITIONERS

              -VERSUS-
                                    
    1         Laxman Mariba Waghmare,
              R/o Dhorjalgaon,
              Taluka Shevgaon,
       

              District Ahmednagar.
    



    2         The learned Member,
              Industrial Court,
              Ahmednagar.
                                                              ...RESPONDENTS





                                                 ...
                             AGP for Petitioners : Shri S.M.Ganachari.
                                                 ...





                                           CORAM:  RAVINDRA V. GHUGE, J.

DATE :- 11th May, 2016

Oral Judgment:

1 This Court had passed the order on 19.02.1998 as under:-

*2* 285.wp.4988.95

"This is a group of petitions filed either by the State Government Departments or by the employees

aggrieved by the orders passed against them regarding termination, discontinuation, refusal to grant permanency benefits and so on. The employees

involved in all these petitions were working as Muster Assistants under the Employment Guarantee Scheme, admittedly.

The Government of Maharashtra has

announced a scheme for the absorption/ regularization of services of Muster Assistants on 01.12.1995 and the said scheme has been approved by the Supreme Court by it's order dated

02.12.1996 in Civil Appeal No.25339 of 1996. A copy of the said scheme and the order passed by the

Supreme Court are brought on record by the learned Assistant Government Pleader. There is also no dispute that most of the employees in these petitions

are presently out of employment.

Rule. Expedited.

For considering interim relief, it is directed that the respective State Government Departments/

authorities, who are parties in this group of petitions should examine the cases of the employees

who are either petitioners or respondents in these petitions and who are presently out of employment so as to grant them benefits of the scheme announced on 01.12.1995 and in case any of such

employees are found to be eligible for the benefits of the scheme, a report to that effect be submitted to this Court by the respective authorities. This exercise should be completed by the State authorities in each case within a period of three months from today.

Stand over to 17th of June, 1998.

Liberty granted."

2 Considering that the scheme for absorption of Muster

Assistants was announced by the Government of Maharashtra on

01.12.1995 and the said scheme has been approved by the Honourable

*3* 285.wp.4988.95

Supreme Court by it's order dated 02.12.1996 in Civil Appeal

No.25339/1996, this petition can be disposed of.

3 As such, this Writ Petition stands disposed of in terms of the

order of this Court dated 19.02.1998. Rule is discharged.

    kps                                                     (RAVINDRA V. GHUGE, J.)