Amol Vitthal Ohale vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1070 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

             WRIT PETITION (ST.) NO.94001 OF 2020


Amol Vithal Ohal                                   .. Petitioner

vs.
The State of Maharashtra & Ors.                    .. Respondents


                                .....

Mr.Pramod A. Kulkarni for the Petitioner

Mrs.P.J.Gavhane, A.G.P. for the State

Mr.Anand Kulkarni for the Respondent no.5

                                .....

                          CORAM: K.K.TATED &
                                  R.I.CHAGLA, JJ.

DATED : JANUARY 15, 2021 P.C.

. Heard.

2. By this petition, under Article 226 of the Constitution of India, petitioner is seeking direction against the Respondents to pay wages as per minimum of the pay scale (At the lowest grade, in the regular pay scale) to drivers in that category.

3. The learned counsel for the Petitioner submits that this Court already taken view in the matter of Dhiraj s/o Sudhakarrao Wankhede vs. The Zilla Parishad, Chandrapur

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and Ors. in Writ Petition No.2247 of 2014 in the High Court at Judicature at Bombay, Nagpur Bench at Nagpur by judgment dated 20.11.2019 that drivers are entitled atleast minimum wages in that category in support of that contention.

4. The learned A.G.P. for the State submits that matter is already adjourned to 01.02.2021.

5. The learned counsel for the Petitioner submits that he is from Aurangabad and on 20.01.2021 he has some matters before this Court. Hence, by consent, Registry is directed to place the matter on board on 20.01.2021.

6. In the meanwhile, liberty granted to the Respondents, if they so desire, to fle reply with copy to other side.

(R.I.CHAGLA, J.)                           (K.K.TATED, J.)




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