Rafiq Subhan Beg vs The Commissioner , Dhule ...
2022 Latest Caselaw 6017 Bom

                                                                     966 WP 8478 OF
                                                                            2014.odt
               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        966 WRIT PETITION NO.8478 OF 2014

                           RAFIQ SUBHAN BEG
                                   VERSUS
          THE COMMISSIONER , DHULE MUNICIPAL CORPORATION
                                     ...
               Advocate for Petitioner : Mrs. Kazi Sabahat T.
               Advocate for the Respondent : Mr. N. N. Desale.

                               CORAM           : MANGESH S. PATIL, J.

                               DATE            : 28.06.2022.


 PER COURT :

Learned advocate Mr. Desale for the respondent submits that the petitioner is aggrieved by the order passed by the Industrial Court whereby it has directed that the period of suspension to be treated as leave without salary. He submits that he will have to ascertain the factual aspect on the basis of which the Industrial Court has refused to pay him consequential monitory benefits, as mentioned in paragraph No. 18 of the judgment and order.

2. Stand over to 12.07.2022.

(MANGESH S. PATIL, J.) mkd/-