Pralhad Dada Gadhire vs Plantation Authority Public ...
2023 Latest Caselaw 2796 Bom

                                                     9-WP3488-2023.DOC

                                                                      Santosh
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 3488 OF 2023

Pralhad Dadaso Gadhire                                      ...Petitioner
                      Versus
Plantation Authority, Public Forest
Deparment & anr.                                       ...Respondents

Mr. Drupad Patil, for the Petitioner.
Mr. S. D. Rayrikar, AGP for the State/Respondents.


                                 CORAM:     N. J. JAMADAR, J.

                                 DATED :    21st MARCH, 2023
PC:-

1. Heard the learned Counsel for the petitioner.

2. The petitioner assails the judgment and award dated 31 st

March, 2022 passed by the Presiding Officer, Labour Court,

Solapur, in Reference (IDA) No.9 of 2016, whereby the reference

was answered partly in the affirmative and the petitioner was

directed to be paid compensation at 50% of the last drawn pay

from the date of termination till the date of superannuation.

3. Arguable questions are raised.

4. Hence, issue notice to the respondents.

5. Mr. Rayrikar, the learned AGP, waives notice for the

respondents.

6. Stand over to 2nd May, 2023.

[N. J. JAMADAR, J.]