Shramik Elgar Through Its General ... vs State Of Mah., Through Its ...
2017 Latest Caselaw 6321 Bom

                                                                                      168pil57.15
                                                   1

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH : NAGPUR


                     Publi Interest Litigation NO. 57/2015.
 (Shramik Elgar thr. General Secretary V.G. Korewar Vs. State of Maharashtra &
                                       ors.)


Office Notes, Office Memoranda of                                                               
Coram, appearances, Court's orders                  Court's or Judge's orders
or directions and Registrar's orders.
                    
                         Shri Neeraj S. Khandewale, counsel for petitioner. 
                          D.P. Thakare, Addl. Government Pleader for the
                         respondents.
                   CORAM :  B.P. DHARMADHIKARI & ARUN D. UPADHYE, JJ.     

DATED : AUGUST 16, 2017.

Order passed by this Court on 5th July, 2017 is not complied with . An amount of Rs. 50,000/- has not been deposited. Mr. Khandewale states that financial position of the petitioner does not permit it to deposit such huge amount. Audited balance sheet of any previous year has not been filed to support financial condition.

The petition has been dismissed as against the respondent No. 6.

The petitioner also points out that Shir Kalyan Kumar s/o Rajiva Nayan has filed an affidavit. He claims to be Secretary. He has requested to Court to accept amount of Rs. 10,000/- in lieu of Rs. 50,000/-.

Counsel for petitioner during argument has submitted that outsourcing of maintenance of digital records of Grampanchayat and exploitation of data operator by the outsourced Agency forms subject matter of petition. He also submits that those data entry operators have been now enrolled of petitioner - Union.

168pil57.15

In this situation, we find that matter cannot be entertained as PIL. The concerned Grampanchayats who have outsourced work are also not parties before this Court.

As such, cognizance of grievance cannot be taken in the present matter. Hence, with liberty to petitioner - Trade Union to file appropriate writ petition with necessary parties and proper pleadings, we disposed of present PIL. Needless to mention that all pending civil applications are also disposed of.

                             Judge                                         Judge

            Gohane