Ravindra Bhivaji Shitole vs Divisional Traffic ...
2023 Latest Caselaw 2406 Bom

                                                  504-WP-3215-23.DOC


                                                             Sayali Upasani


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION


                      WRIT PETITION NO.-3215 OF 2023

Mr. Ravindra Bhivaji Shitole                              ...Petitioner

                     Vs.
The Divisional Traffic Superintendent                 ...Respondent


Mr. Sarthak S. Diwan, for Petitioner.
None for the Respondent.


                                      CORAM:- N. J. JAMADAR, J.

DATED:- 13th MARCH, 2023

PC:-

1) Not on board. Upon mentioning taken on production board.

2) Heard the learned Counsel for the petitioner.

3) By the impugned judgment and order dated 10 th February,

2023, the learned Member Industrial Court at Pune, declined to

interfere with the judgment and order dated 13 th July, 2022,

passed by the Fourth Labour Court, Pune, in Complaint (ULP)

No.65 of 2009, dismissing the complaint preferred by the

petitioner/complainant under Maharashtra Recognition of Trade

Unions and Prevention of Unfair Labour Practices Act, 1971. The

petitioner was found guilty in a disciplinary inquiry held by the

respondent/Corporation.

504-WP-3215-23.DOC

4) By an order dated 13th February, 2023, the Industrial Court

was further persuaded to stay the effect and operation of the said

judgment and order passed on 10th February, 2023, for a period

of one month.

5) The petitioner shall give notice to the respondent,

returnable on 27th March, 2023.

6) In the meanwhile, the order passed by the Industrial Court

on 13th February, 2023, shall continue to operate and the

judgment and order dated 10th February, 2023, in Revision Application (ULP) No.55 of 2022, shall stand stayed.

[N. J. JAMADAR, J.]