Rajya Parivahan Nivrutta ... vs Secretary Ministry Of Labour And ...
2022 Latest Caselaw 8549 Bom

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

                        WRIT PETITION NO. 6101 OF 2011
        Maharashtra Rajya Vidyut Mandal Seva Nivurutta Karmachari Sangh and Ors.
                                             Vs.
           Secretary, Ministry of Labour and Employment Govt. of India and Ors.
                                           WITH
                        WRIT PETITION NO. 813 OF 2012
                        WRIT PETITION NO. 1314 OF 2013
                        WRIT PETITION NO. 2802 OF 2013
                        WRIT PETITION NO. 2721 OF 2013
                        WRIT PETITION NO. 3195 OF 2012
                        WRIT PETITION NO. 4954 OF 201
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           Writ Petition No.6101 of 2011 :-
                           Mr. A.M. Sudame, Advocate for petitioners.
                           Mr. H.N. Verma, Advocate for respondent Nos.2 to 4.
                           Mr. A.D. Mohgaonkar, Advocate for respondent No. 5.

                                        CORAM          : MANISH PITALE, &
                                                         VALMIKI SA MENEZES, JJ.

DATE : 29.08.2022.

Heard learned counsel for the rival parties in all these petitions. A common question arises for consideration.

2. The learned counsel appearing for the petitioners submits that he is not pressing prayer clause (iv-a) and (vii-a) for the reason that

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admittedly the benefits claimed under the said prayers have been already granted to the petitioners and other employees. He also submits on instructions that prayer clause VII(c) is not being pressed in these petitions, pertaining to challenge to Section 7 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, on the touchstone of Article 14, 21, and 300-A of the Constitution of India.

3. Heard learned counsel at length. Reserved for judgment

4. The learned counsel for the parties shall file brief notes of arguments along with copies of judgments relied upon, by 07.09.2022.

[VALMIKI SA MENEZES, J.] [MANISH PITALE, J.]

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:30.08.2022 10:54

Prity