The Marathwada Sarva Shramik ... vs The Divisional Seed ...
2022 Latest Caselaw 6925 Bom

                                                                    909-CA NO.3354 OF 2022.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                   CIVIL APPLICATION NO.3354 OF 2022
           IN WP/3451/2002 WITH CA/379/2022 IN WP/3451/2002

               THE MARATHWADA SARVA SHRAMIK SANGHATANA
                                 VERSUS
                THE DIVISIONAL SEED CERTIFICATION OFFICER

                                         ...
                    Advocate for Applicant : Mr. Dinkar G. Kamble
                      Advocate for Respondent : Mr. U. S. Malte
                                         ...


                                   CORAM : MANGESH S. PATIL, J.

                                   DATED     : 19 JULY 2022


PER COURT :

It appears that, though several of the employees are seeking to

withdraw the amount of compensation determined by this court while

disposing of Writ Petition No. 3273 of 2002 and the connected writ petition by

the common judgment and order dated 21 October 2015, it appears that since

the compensation is to be apportioned amongst number of employees, in view

of the observations in para nos.13 and 14, age of each of such employee would

be a decisive factor. The applicant to explain as to if they have complied with

directions in paragraph no.14 and shall produce proof regarding their date of

birth.

909-CA NO.3354 OF 2022.odt

2. Learned advocate for the applicant seeks time.

3. Stand over to 10-08-2022.

( MANGESH S. PATIL, J.)

Tandale/-