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State Of Mah vs Mustar Assistant And Mistry ...
2016 Latest Caselaw 6497 Bom

Citation : 2016 Latest Caselaw 6497 Bom
Judgement Date : 17 November, 2016

Bombay High Court
State Of Mah vs Mustar Assistant And Mistry ... on 17 November, 2016
Bench: R.V. Ghuge
                                                                     WP/1140/1997+
                                            1

                    IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD




                                                                              
                              WRIT PETITION NO. 1140 OF 1997




                                                      
     1. The State of Maharashtra

     2. The District Collector, Jalana.




                                                     
     3. Chief Executive Engineer,
     Zilla Parishad, Jalana.

     4. Executive Engineer,
     Public Works Departmental




                                          
     (South/North), Jalana.

     5. Executive Engineer,
     Minor Irrigation
     Local Sector Division,
                             
     Jalana.
                            
     6. Executive Engineer (Irrigation),
     Zilla Parishad Irrigation Division,
     District Jalana.
      


     7. Executive Engineer,
     Works Department,
   



     Zilla Parishad Jalana.                            ..Petitioners

     Versus





     Muster Assistants and Mistry
     Sanghatna, Maharashtra Branch,
     District Jalana (Through its
     President Shri Ramesh Bhagwanrao
     Deshmukh), age major, Occ. Service,
     R/o Shrikrishna Nagar, Ring Road,





     Jalana.                                           ..Respondent.

                                          WITH
                              WRIT PETITION NO. 1581 OF 1997

     1. The State of Maharashtra

     2. The Collector, Beed

     3. Chief Executive Officer,




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                                                                      WP/1140/1997+
                                            2

     Zilla Parishad, Beed.




                                                                              
     4. Executive Engineer,
     Works Department No.1,




                                                      
     Z.P. Beed.

     5. Executive Engineer, ZP,
     Minor Irrigation Divison,
     Beed.




                                                     
     6. Executive Engineer,
     Minor Irrigation Division,
     Beed, Local Sector Divison,
     Beed.




                                          
     7. Executive Engineer,  
     Minor Irrigation Divison, Beed.
     H.Qtr. Ambajogai, Beed.

     8. Executive Engineer,
                            
     Patbandhare Divison, Beed.

     9. Executive Engineer,
     P.W.D., Beed.
      


     10, Executive Engineer,
     PWD Ambajogai, Dist. Beed.                        ..Petitioners
   



     Versus

     Muster Assistants and Mistry





     Sanghatana, Mah. Branch, Dist.Beed
     (Through its President Shri
     Sudhakar Yeshwantrao Kulkarni)
     Age major, Occ. Service
     R/o Beed.                                         ..Respondent





                                          WITH
                              WRIT PETITION NO. 1253 OF 1997

     1. The State of Maharashtra

     2. The Collector, Nanded

     3. Chief Executive Officer,
     Zilla Parishad, Beed.




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                                                                           WP/1140/1997+
                                             3

     4. Executive Engineer,
     Works Department No.1,




                                                                                   
     Z.P. Beed.




                                                           
     5. Executive Engineer, ZP,
     Minor Irrigation Divison,
     Beed.

     6. Executive Engineer,




                                                          
     Minor Irrigation Division,
     Beed, Local Sector Divison,
     Beed.

     7. Executive Engineer,




                                           
     Minor Irrigation Divison, Beed.
     H.Qtr. Ambajogai, Beed. 
     8. Executive Engineer,
     Patbandhare Divison, Beed.
                            
     9. Executive Engineer,
     P.W.D., Beed.

     10, Executive Engineer,
      

     PWD Ambajogai, Dist. Beed.                             ..Petitioners

     Versus
   



     Muster Assistants and Mistry
     Sanghatana, Mah. Branch, Dist.
     Beed (Through its President Shri





     Tukaram Gangaram More),
     age major, occ. service
     r/o Naigaon, Tq. Billoli,
     District Nanded.                                       ..Resondent

                                          ...





             AGPs for Petitioners : Shri Kendre S.N. & Shri Bhagat N.T.
                                          ...
                         CORAM : RAVINDRA V. GHUGE, J.

Dated: November 17, 2016 ...

ORAL JUDGMENT :-

1. The petitioner is challenging an interim order dated

WP/1140/1997+

19.12.1996, thereby granting ad-interim protection to the

employees, who were working as Mustering Assistants.

2. This Court by order dated 17.7.1997 has admitted the petition.

Interim relief, as prayed for, was not granted.

3. None appears on behalf of the respondents.

4.

Considering the fact that an interlocutory order has been

challenged and which has not been stayed for 20 years, it would be in

the interest of justice to direct the Industrial Court, Jalna to decide

Complaint (ULP) Nos. 268 of 1996 and 170 of 1996, expeditiously, if

not already decided, by continuing the protection granted by the

Industrial Court vide the impugned order. It requires clarification

that if the complaints are already decided, the interim protection

shall lose it's efficacy as it would merge in the final judgment.

5. In the light of the above, both these petitions are disposed off

with a direction to the Industrial Court, Jalna to decide Complaint

(ULP) No.268 of 1996 and 170 of 1996 as expeditiously as possible and

preferably within a period of six months from today.

6. In the event the said complaints are already decided, the

interim protection which was granted earlier by the interim order

WP/1140/1997+

dated 19.12.1996, shall stand merged in the final judgment of the

Industrial Court.

7. Rule is discharged.

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

akl/d

 
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