All India Services Engineers ... vs Union Of India And 5 Other
2022 Latest Caselaw 8190 Bom

                                                      NOB-WPL.19001.2022


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                 WRIT PETITION (L) NO. 19001 OF 2022

Air Corporation Employees Union,
Western Region Mumbai                        ...Petitioner
         V/s.
Union of India & Ors.                        ...Respondents


                                AND
                 WRIT PETITION (L) NO. 19171 OF 2022

Aviation Industry Employees Guild            ...Petitioner
      V/s.
Union of India & Ors.                        ...Respondents

                                AND
                 WRIT PETITION (L) NO. 20338 OF 2022
                      WITH
     INTERIM APPLICATION (L) NO. 22361 OF 2022

All India Services Engineers
Association                                  ...Petitioner
      V/s.
Union of India & Ors.                        ...Respondents



Mr. Sanjay Singhvi, Senior Advocate with Ms. Rohini
Thyagarajan for the petitioner in WPL/20338/2022.
Mr. D. P. Singh for respondent no. 1 (UoI) in all
matters.
Mr. Kevic Setalvad, Senior Advocate with Ms. Sneha
Prabhu and Mr. Jehan Lalkaka i/b. P & A Law Offices
for respondent no. 5 in WPL/19001/2022 and for
respondent no. 4 in WPL/19171/2022 and WPL/
20338/2022.
Mr. S. D. Shetty and Ms. Shristi Shetty i/b. M. V.
Kini and Co. for respondent nos. 6, 7 and 8 in
WPL/19001/2022, for respondent nos. 2, 3 and 5 in


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J.V.Salunke,PS
                                                                      NOB-WPL.19001.2022


                   WPL/19171/2022 and for respondent nos. 2 and 3
                   in WPL/20338/2022.


                                            CORAM: DIPANKAR DATTA, CJ &
                                                   M. S. KARNIK, J.

                                            DATE:       AUGUST 22, 2022


                   P.C.:

1. Not on Board; taken on Board.

2. We had reserved judgment by our order dated 18th August 2022. We had required the failure report to be placed on record by the following day. However, the failure report has been placed before us only today by Mr. D. P. Singh, learned advocate for the Union of India in the presence of Mr. Singhvi, learned senior advocate for the All India Services Engineers Association. Mr. Singh prays for condonation of delay.

3. The delay in filing the failure report is condoned. The same is taken on record and marked 'Y' for identification. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.08.22 18:33:59 +0530

(M. S. KARNIK, J.) (CHIEF JUSTICE)

J.V.Salunke,PS