Pravara Rural Education Society ... vs Shivaji Rambhau Chaudhari
2017 Latest Caselaw 8871 Bom

                                          1

            IN THE HIGH COURT OF JUDICATURE OF BOMBAY   
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.4811 OF 2001

1. Pravara Rural Education Society,
    at and post Loni, Taluka Rahata,
    Dist.Ahmednagar, through its 
    Secretary Shri K.G.Patil,

2. The Principal Shri K.G.Patil,
    Pravara Rural Engineering College,
    at Loni, Taluka Rahata,
    Dist.Ahmednagar                                        - PETITIONERS

VERSUS

Shivaji Rambhau Chaudhari,
Age-38 years, Occu-Service,
R/o Gogalgaon, Tal.Shrirampur,
Dist.Ahmednagar                                            - RESPONDENT 

Mr.V.D.Hon, Advocate for the petitioners. Mr.S.K.Shinde, Advocate for the respondent.

( CORAM : RAVINDRA V. GHUGE, J.)

DATE : 20/11/2017

ORAL JUDGMENT :

1. I have considered the strenuous submissions of Mr.Hon, the

learned Senior Advocate for the petitioners and Mr.Shinde, learned

Advocate appearing on behalf of the respondent.

2. The order, which is challenged in this petition dated

khs/NOV. 2017/4811

18/11/1999 is an ad-interim order. No doubt, the said order

resembles a final order passed and that too at an interim stage.

3. By order dated 27/11/2001 passed by this Court, after hearing

the learned Advocates, the impugned order has been stayed.

Complaint (ULP) No.348/1998 pending before the Industrial Court at

Ahmednagar has not been stayed.

4. Considering the above and the fact that 16 years have lapsed, I

do not find any reason to go into the merits of the impugned order.

This petition is, therefore, partly allowed by continuing the interim

relief granted by this Court with a direction to the Industrial Court to

adjudicate upon Complaint (ULP) No.348/1998 as expeditiously as

possible and in any case on or before 30/06/2018, if not already

decided.

5. Rule is, therefore, made partly absolute in the above terms.

( RAVINDRA V. GHUGE, J.)

khs/NOV. 2017/4811