The Sub Area Manager, Wcl Junad Sub ... vs State Represented By Labour ...
2021 Latest Caselaw 12015 Bom

                                                         1                                      1.WP.607-2021.odt




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

                      CRIMINAL WRIT PETITION NO. 607 OF 2021
( The Sub Area Manager, WCL, Ukni Junad Sub Area, PO. Ukni, Tq. Wani,
                            Dist. Yavatmal.
                                   Vs.
State Represented by, Labour Enforcement Officer (Central), Chandrapur
                               & Anr. )


Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders


                                   Shri S.C. Mehadia, Advocate for the Petitioner.


                                   CORAM:          MANISH PITALE, J.

DATED : 27th AUGUST, 2021.

Heard learned counsel for the petitioner.

2. The specific contention raised on behalf of the petitioner is that the present case is covered by the judgment of this Court dated 15.01.2015 passed in the case of Western Coalfields Ltd., and others Versus Labour Enforcement Officer (Central) and others in Criminal Writ Petition No. 315/2006. It is specifically stated that the work of removal of overburden in the present case is also being undertaken with the operation of machinery.

3. Issue notice for final disposal of the matter only to the respondent No.1, returnable in four weeks.

2 1.WP.607-2021.odt

4. It appears that the respondent No.1 would be represented by the counsel appearing for the Central Government.

5. In the meanwhile, there shall be ad-interim relief in terms of prayer clause (b).

JUDGE SD. Bhimte