Bombay High Court
State Of Mah vs Vithal Baburao More And Anr on 6 October, 2016
Bench: R.V. Ghuge
*1* 203.wp.133.97
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.133 OF 1997
1 The State of Maharashtra.
Through Government Pleader,
High Court, Aurangabad.
2 The Executive Engineer,
Mula Irrigation Division,
Aurangabad Road, Ahmednagar.
...PETITIONERS
-VERSUS-
1 Vithal Baburao More,
R/o Naryan Gavan,
Tq.Parner, Dist.Ahmednagar.
2 Presiding Officer & Judge,
Ist Labour Court, Ahmednagar.
...RESPONDENTS
WITH
CIVIL APPLICATION NO.5904 OF 2001
IN WP/133/1997
WITH
CIVIL APPLICATION NO.8195 OF 2013
IN WP/133/1997
VITHAL BABURAO MORE.
-VERSUS-
THE STATE OF MAHARASHTRA AND ANOTHER.
...
AGP for Petitioners/ State : Shri P.N.Kutti.
Advocate for Respondent/Employee : Shri A.S.Shelke.
...
CORAM: RAVINDRA V. GHUGE, J.
DATE :- 06th October, 2016
*2* 203.wp.133.97
Oral Judgment :
1 Respondent No.2 being a formal party, stands deleted from
the proceedings.
2 The Petitioner/ State of Maharashtra is aggrieved by the
judgment and award dated 30.12.1995 by which Reference (IDA)
No.47/1992 filed by the Respondent has been allowed and he is granted
reinstatement with continuity in service and 25% back wages from the
date of institution of the reference proceedings.
3 The learned AGP appearing on behalf of the Petitioner has
strenuously criticized the impugned award. The contention is that mere
completion of 240 days would not give any right to continuance in
employment to the Respondent. The Respondent has gained a back door
entry in employment and he could not have been permitted to be
continued. He has worked intermittently in between 23.09.1987 to
20.10.1989 as a Watchman. His reference has been erroneously allowed
by the Labour Court.
4 He further draws my attention to the grounds raised in the
petition for challenging the award. He further submits that when the posts
*3* 203.wp.133.97
were not available, the Respondent could not have been absorbed in
employment. The Petitioner does not have the authority to create posts.
He, therefore, prays that the impugned judgment be quashed and set
aside.
5 Shri Shelke, learned Advocate for the Respondent/ Employee,
has strenuously supported the impugned award. He further draws my
attention to the fact that the Respondent was reinstated on 23.07.1996
and since then, he has continued in employment and settled in
employment. His proposal under the Kalelkar Settlement for being taken
on Converted Regular Temporary Establishment (CRTE) was initially
forwarded and the same is pending owing to the pendency of this petition.
He further submits that a fresh proposal has been forwarded on
28.07.2015 and the same is also pending with the appropriate authority.
6 I have considered the submissions of the learned Advocates.
7 It was established before the Labour Court that the
Respondent has worked as a Watchman in between September, 1987 to
October, 1989. It is also indisputable that the Respondent has been
reinstated on 23.07.1996. It is equally undisputed that the Kalelkar
Settlement is applicable to the Petitioner / Irrigation Department. As per
*4* 203.wp.133.97
the Kalelkar Settlement, after completion of five years in continuous
service, an employee is entitled to be taken on CRTE. After putting in five
years on CRTE, he would be entitled for regularization. It also cannot be
ignored that the Respondent has settled in employment for the last more
than 21 years.
8 In the light of the above, I do not find it necessary to cause
any interference in the impugned award. The Writ Petition is being
disposed of in the light of the subsequent events.
9 Needless to state, the Petitioner/ State shall process the
Respondent's proposal strictly in accordance with the terms of the Kalelkar
Settlement and extend the benefits of the Kalelkar Settlement by taking
the Respondent on CRTE and further benefits to which he would be
entitled to after putting in five years on CRTE.
10 Rule is discharged.
11 In the light of the above directions, the pending Civil
Applications do not survive and the same are also disposed of.
kps (RAVINDRA V. GHUGE, J.)
