Umesh Pundlikrao Gughane And ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 10126 Bom

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

                        CIVIL WRIT PETITION NO.2674 OF 2021
     (Umesh Pundalikrao Gughane and others Vs. The State of Maharashtra, through its
              Secretary, Ministry of Health and Family Welfare and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions           Court's or Judge's orders.
and Registrar's Orders.
                            Mr. P.A. Kulkarni, Advocate for petitioners
                            Mr. A.A. Madiwale, AGP for the respondent Nos.1 to 4/State


                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL S. KILOR, JJ.

DATE : 02nd AUGUST, 2021.

Leave to amend the cause title is granted. Amendment be carried out forthwith.

2. The case of the petitioners is that in terms of judgment delivered by this Court in Writ Petition No.2247 of 2014 (Dhiraj s/o. Sudhakarrao Wankhede and ors. Vs. The Zilla Parishad, Chandrapur and ors.) on 20.11.2019, the petitioners being similarly situated are entitled to receive the benefits of the judgment, which benefits, as seen from the observations made in the paragraph No.12 of the judgment are in the nature of protection granted to all similarly situated drivers with regard to their employments and further direction for payment of wages at the minimum of the pay scale.

12wp2674.2021.odt

3. Issue notice for final disposal at admission stage to the respondents, returnable after three weeks.

4. Mr. A.A. Madiwale, learned AGP at Nagpur waives service of notice for respondent Nos.1 to 4.

5. Let this petition be tagged alongwith Writ Petition No.2673 of 2021.

                                           JUDGE                             JUDGE
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