M.S.R.T.C.Through ... vs Macchindra Madhav Tarate
2017 Latest Caselaw 2737 Bom

                                          1

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY   
                     BENCH AT AURANGABAD

                         WRIT PETITION NO.715 OF 2000

Maharashtra State Road Transport
Corporation, Through its
Divisional Controller, Ahmednagar                               -- PETITIONER

VERSUS

Macchindra Madhav Tarate,
Age-Major, Occu-Driver,
R/o At Post : Bhalvani, 
Taluka : Parner, Dist. Ahmednagar                               -- RESPONDENT

Mr.Manoj Shinde h/f Mr.M.K.Goyanka, Advocate for the petitioner. Mr.P.L.Shahane, Advocate for the respondent.

( CORAM : Ravindra V.Ghuge, J.)

DATE : 05/06/2017

ORAL JUDGMENT :

1. The petitioner/Corporation is aggrieved by the interlocutory

order dated 02/09/1997 passed by the Labour Court granting

interim relief to the respondent in Complaint (ULP) No.63/1997. The

petitioner is also aggrieved by the interim order of the Industrial

Court dated 19/08/1999 by which application for interim relief in the

Revision (ULP) No.15/1998 filed by the petitioner/Corporation was

rejected.

2. However, by order dated 06/03/2000 passed by this Court,

khs/JUNE 2017/715

both these interlocutory orders were stayed and the said interim

relief was confirmed by this Court while admitting this petition on

01/10/2001.

3. In the light of the above, this petition is partly allowed with the

following directions :-

[a] The Labour Court shall decide Complaint (ULP) No.63/1997, if

not already decided, on or before 31/03/2018.

[b] The Revision (ULP) No.15/1998, in the light of the above

direction, stands disposed of, if not already disposed of by the

Industrial Court, Ahmednagar.

4. Rule is made partly absolute in the above terms.

( Ravindra V.Ghuge, J.)

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