Mineral Exploration Corporation ... vs Mineral Exploration Corporation ...
2017 Latest Caselaw 1312 Bom

 Judgment                                        1                                wp5032.12.odt




               
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, NAGPUR.


                         WRIT PETITION NO. 5032 OF 2012


 Mineral Exploration Corporation
 Limited, A Government of India
 Undertaking, Registered under the 
 Companies Act, 1956, through its 
 Chairman Cum Managing Director,
 having its Head office at Ambedkar
 Bhawan, Opp.C.G.O. Complex,
 High Land Drive, Seminary Hills, 
 Nagpur - 440 006.   
                                                                   ....  PETITIONER.

                                  //  VERSUS //


 1. Mineral Exploration Corporation
    Employees' Union, through its General 
    Secretary, at Seminary Hills, 
    Nagpur - 440 006. 

 2. Union of India, Ministry of Labour,
    through its Secretary, Government 
    of India, New Delhi. 

 3. Presiding Officer, Central Government
    Industrial Tribunal cum- Labour Court, 
    Opp. V.C.A. Stadium,Civil Lines, Nagpur. 

                                                    .... RESPONDENTS
                                                                       . 
  ______________________________________________________________
 Shri M.D.Samel, Advocate for Petitioner.
 Shri S.P.Dharmadhikari, Sr. Advocate a/b. Shri S.S.Ghate, Advocate for 
 Respondent No.1/ Union.
 Ms Neeraja Choubey, Advocate for Respondent No.2.
 ______________________________________________________________




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  Judgment                                             2                                wp5032.12.odt




                              CORAM : Z.A.HAQ, J.

DATED : MARCH 30, 2017.

ORAL JUDGMENT :

1. Heard.

2. The petitioner-Corporation has challenged the award

passed by the Central Government Industrial Tribunal concluding that

672 employees out of 2145 employees on whose behalf the Union

agitated the claim are entitled for wages equal to the salary at the

lowest grade of their cadre for the period from 7th January, 1993 till

the date of retrenchment. The list of these 672 employees is Annexure-

B to the award.

The same award came to be challenged by the Union in

Writ Petition No.5365 of 2012. The Union claimed that services of

2145 employees on whose behalf the Union prosecuted the matter,

have to be regularized and all the 2145 employees are entitled for the

benefits of permanency in service.

Writ Petition No. 5365 of 2012 is decided by the judgment

delivered on 30th March, 2017 i.e. today.

Judgment 3 wp5032.12.odt

For the reasons recorded in the judgment given in Writ

Petition No.5365 of 2012 this petition is disposed. In the

circumstances, the parties to bear their own costs.

JUDGE

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