Rajkumar Baburao Rengade vs The Director Government ...
2021 Latest Caselaw 2042 Bom

                                                                              WP-8102-20.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                           WRIT PETITION NO. 8102 OF 2020


Rajkumar Baburao Rengade                                    ..PETITIONER
              Vs.
The Director,
Government Institute of Science,
Aurangabad and Another                                      ..RESPONDENTS


                                        ....
Mr. P.D. Jarare, Advocate h/f Mr. S.S. Thombre, Advocate for petitioner
Mr. A.B. Chate, APP for respondents
                                        ....

                                               CORAM : R.G. AVACHAT, J.

DATED : 01st FEBRUARY, 2021 PER COURT :

1. Heard.

2. Order dated 30th December, 2019 below Exhibit 99 in Complaint

(U.L.P.) No. 84 of 2013 passed by the Member, Industrial Court, Aurangabad is

under challenge in this writ petition. The petitioner is the original complainant.

He moved application for striking off Issue Nos. 2 and 6 framed in the

proceeding.

3. According to learned counsel for the petitioner, the petitioner is in

employment and regularly attending his duties. Issue No.2 is, therefore, not

WP-8102-20

relevant. The petitioner is claiming for permanency. From the say filed to

application (Exh.99), it appears that recording of evidence had already been

commenced. The complainant has closed his evidence. Learned Member has

passed order below Exhibit 99 observing that whether Issue No.2 is required to be

deleted or it is essential would be considered at the time of judgment. If the court

is engaged in deciding application below Exhibit 99 at this juncture, it will be a

wastage of time of court.

4. I see no reason to interfere with the impugned order. The issue raised

vide application (Exh.99) could well be argued at the time of final hearing of

Complaint (U.L.P.) No. 84 of 2013. All the contentions of the petitioner are kept

open. Writ petition stands disposed of.

( R.G. AVACHAT, J. ) SSD