State Govt. Of Mah. Thr. Its Secy. ... vs Ishwar S/O Dewaji Mandape
2016 Latest Caselaw 2483 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                       
                                                          NAGPUR BENCH, NAGPUR




                                                                                        
                                                  WRIT PETITION No.3360 OF 2010

                       1.    The State Government of Maharashtra,
                              Through its Secretary,




                                                                                       
                              Village Department, Jalsandharan and
                              Social Forestry Department,
                              Mantralaya, Mumbai.

                       2.    Director of Social Forestry,




                                                                     
                              Maharashtra State, Central Building,
                              Pune.         
                       3.    The Deputy Director of Social Forestry,
                              Nagpur Division, Near Khare Workshop,
                                           
                              Gokulpeth, Nagpur.

                       4.    Plantation Officer,
                              Social Forestry, Kalmeshwar Range,
              


                              Kalmeshwar, Distt. Nagpur.                                           :      PETITIONERS
           



                                          ...VERSUS...

                       Ishwar s/o. Dewaji Mandpe,
Amendment              Aged about 27 years,





carried out as per 
                       Occupation Nil,
Court's order 
                       R/o. Kalmeshwar, Tah. Kalmeshwar,
dt.24.1.2011.
                       District Nagpur.
                       Aged about 27 years,
                       Occupation : Nil,





                       Vena Rop Watika, Samajik Wanikaran Parikshetra,
                       Kalmeshwar, Post-Vyahad, Via-Wadi,
                       Tq. and District Nagpur.                 :      RESPONDENT

                       =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
                       Shri M.M. Ekre, Asstt. Government Pleader for the Petitioners.
                       Shri M.P. Jaiswal, Advocate for the Respondent.
                       =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-




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                                                          CORAM  :   S.B. SHUKRE, J.

rd DATE : 23 MAY, 2016.

ORAL JUDGMENT :

1. Heard Shri M.M. Ekre, learned Assistant Government

Pleader for the petitioners and Shri M.P. Jaiswal, learned counsel

for the respondent.

2. This writ petition is connected to the Writ Petition

No.289/2008. In the Writ Petition No.289/2008, the order dated

10.10.2006, passed by the learned Member of the Industrial Court,

Nagpur was challenged. By the order dated 10th October, 2006, the

learned Member of the Industrial Court has declared that the

petitioners have indulged in unfair labour practice and has also

directed to consider the case of the respondent and regularize his

service granting all benefits with effect from 28.10.2003. With the

dismissal of said writ petition, the order dated 10 th October, 2006

has now been confirmed. In the present petition, the challenge has

been made to the order dated 19.3.2005 whereby the learned Judge

of the First Labour Court, Nagpur has directed the petitioners to

continue the service of the respondent with a direction to pay full

back-wages for forced unemployed period.

J-wp3360.10.odt 3/3

3. Since the earlier referred writ petition has been

dismissed thereby confirming the order of the Industrial Court

granting permanency to the respondent, this petition would also

have to be dismissed. Accordingly, writ petition stands dismissed.

4. Rule is discharged. No costs.

JUDGE

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