The Executive Engineer Midc ... vs Isak Beg Sher Mohammad
2016 Latest Caselaw 6070 Bom

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                 BENCH AT AURANGABAD

                               WRIT PETITION NO. 10334 OF 2016




                                                                              
                  THE EXECUTIVE ENGINEER, MIDC, AURANGABAD & ANR
                                         VERSUS




                                                      
                              ISAK BEG SHER MOHAMMAD
                                           ...
                    Advocate for Petitioners : Shri Dande Shrirang S.
                                           ...
                           CORAM : RAVINDRA V. GHUGE, J.

Dated: October 15, 2016 ...

PER COURT :-

1.

The petitioner is aggrieved by the judgment of the Industrial Court

dated 2.5.2016, by which, Complaint (ULP) No.199 of 2009 has been

partly allowed and the petitioners are directed to accord status and

privileges to the respondent as a Part Time Class IV employee with

permanency proportionate to two hours every day.

2. Issue notice before admission to the respondent, returnable on

23.11.2016.

3. Until further orders in this matter, the impugned judgment of the

Industrial Court shall stand stayed. Parties may note, if possible, this

petition would be heard finally at admission stage.

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

akl/d