High Court On Its Own Motion vs The State Of Maharashtra
2023 Latest Caselaw 4659 Bom

                                                                          902-SMWP-1-2023.docx

 TRUSHA                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 TUSHAR                                    CIVIL APPELLATE JURISDICTION
 MOHITE
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2023.05.04                           SUO MOTU WRIT PETITION NO. 1 OF 2023
16:50:55 +0530



                      High Court on its own motion                             ..... Petitioner

                               Vs.

                      The State of Maharashtra and Ors.                        ..... Respondents


                      Mr.Mihir Desai, Sr.Advocate a/w Ms.Pradnya Talekar for the
                      Petitioner

                      Dr.Birendra Saraf, Advocate General a/w Mr.P.P.Kakade, G.P. a/w
                      Mrs.R.A.Salunkhe, A.G.P. for the State


                                                            CORAM:    S.V.GANGAPURWALA, ACJ &
                                                                      SANDEEP V. MARNE, J.

DATED : MAY 3, 2023

P.C.

1. This court had taken suo motu cognizance of the Article in the

newspaper "The Hindu" dated March 8, 2023, titled "Sugar-belt

Shocker: Financial and Sexual Abuse of Maharashtra's migrant

workforce".

2. We had recorded about the news article dealing with the plight

of the migrant workers, their exploitation, socially, financially, so

also exploitation of the women migrant workers engaged in the

sugarcane harvesting and cutting.

3. We had appointed the learned counsel Ms.Pradnya Talekar to

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902-SMWP-1-2023.docx

prepare proper petition and to assist Mr.Mihir Desai the learned

Senior Advocate.

4. Ms.Pradnya Talekar the learned Advocate has prepared

proper petition and has presented the same to the court. Mr.Mihir

Desai the learned Senior Advocate points out the judgment of the

Division Bench of this court in the case of Kolhapur Sugar Mills Ltd.

vs. Syed Taki Bilgrami and Another1 to submit that the directions

were given to consider workers engaged in the work of harvesting

and transport of cane as workmen of the sugar factory. The

Committee was appointed under the Chairmanship of Ms.Neelam

Gorhe. The Committee has recommended certain measures for said

sugar cane workmen engaged in sugarcane cutting and harvesting.

The same also is not implemented.

5. Dr. Saraf, the learned Advocate General is present along with

Government Pleader and assures the court that he would take

necessary instructions in the matter and would advise the

Government to take positive steps.

6. At his request, we place the matter on 19.06.2023.

(SANDEEP V. MARNE, J)                     (ACTING CHIEF JUSTICE)

1    (1968) 1 LLJ 800

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