Dhule Municipal Corporation ... vs Baliram Zulal Chaudhari
2022 Latest Caselaw 9295 Bom

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                      34 WRIT PETITION NO.9323 OF 2022

       DHULE MUNICIPAL CORPORATION DHULE THROUGH THE
                        COMMISSIONER
                           VERSUS
                  BALIRAM ZULAL CHAUDHARI

Shri. N. N. Desale, Advocate for the petitioner
Shri. Lalitkumar S. Mahajan, Advocate for the respondent

                                    CORAM : M. G. SEWLIKAR, J.

DATED : 15th SEPTEMBER, 2022

PER COURT :-

1. Heard.

2. Learned counsel Shri. Mahajan for the respondent submits

that ULP No. 673 of 1992 was filed by some of the workers for their

appointment on permanent post. They were in fact appointed on

permanent post but those were not sanctioned posts. Therefore, the

Industrial Court allowed their complaint and directed them to be

absorbed on regular and sanctioned posts. The Hon'ble Supreme

Court confirmed the order of this Court.

3. Other workers also approached the Industrial Court.

Similar order was passed by the Industrial Court. That order was not

challenged. Some of the employees approached this Court by filing

Writ Petition No. 1593 of 2014. Amongst those employees, some had

retired, some were about to retire and some employees were not

given the benefit of permanency. This Court allowed the writ petition

and directed the Corporation to regularise the services of the

employees and grant them benefit of permanancy. This order was

confirmed by the Hon'ble Supreme Court.

4. Respondent in this petition approached the Industrial

Court for the same relief. The Industrial Court, by its order dated 28 th

April, 2021, granted relief of regularisation of the employees and

benefit of permanancy. The learned counsel for the respondent could

not dispute this position, being the part of record.

5. Since regularisation and permanancy has been granted on

the basis of the judgment of the Hon'ble Apex Court, I do not find any

merit in this petition. Hence the petition is dismissed. No costs.

[M. G. SEWLIKAR, J.]

ssp