Lokmat Media Private Limited, ... vs Vishnu S/O Gajanan Pande And ...
2022 Latest Caselaw 13316 Bom

Citation : 2022 Latest Caselaw 13316 Bom
Judgement Date : 20 December, 2022

Bombay High Court

Lokmat Media Private Limited, ... vs Vishnu S/O Gajanan Pande And ... on 20 December, 2022

Bench: A.S. Chandurkar, Anil Laxman Pansare

                                                                                   W.P.8219.22
                                                1

                   IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT NAGPUR, NAGPUR.
                                    ...
                        WRIT PETITION NO. 8219/2022

Lokmat Media Pvt. Ltd.
Through its Chief Manager                                                     .. Petitioner
                        versus
Vishnu Gajanan Pande and another                                              ..Respondents
.............................................................................................................
Mr. M.G.Bhangde, Senior Advocate with Mr D.A.Sharma, Advocate for
the Petitioner/s
Mr. A.A. Madiwale, Assistant Government Pleader for Respondent No.2
..............................................................................................................

                CORAM: A.S.CHANDURKAR & ANIL L.PANSARE,JJ.

DATED : 20th December, 2022.

PC:

Challenge raised in this writ petition is to the order of reference dated 23.07.2018 and the impugned award dated 11.08.2022. It is submitted by the learned Senior Advocate for the Petitioner that the order of reference is pursuant to the Notification dated 11.05.2016 by which the State Government has delegated the work of referring any question that arises to a Labour Court, within the meaning of Section 17(2) of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955. This very Notification was the subject-matter of challenge in Writ Petition No. 6402/2019 ( All- India Reporter Private Limited vs. The State of Maharashtra and others), and by judgment dated 17.11.2022 that Notification has been struck down.

Issue notice, returnable in four weeks.

W.P.8219.22

The learned Assistant Government Pleader waives notice for Respondent no.2.

In the meanwhile, no coercive steps be taken in execution proceedings for executing the award dated 11.08.2022.

[ANIL L. PANSARE, J.] [A.S.CHANDURKAR, J.] sahare

Digitally Signed ByNARENDRA BHAGWANTRAO SAHARE Location:

Signing Date:20.12.2022 18:16