The Sachiv Krushi Utpanna Bazar Samiti ... vs Deepak Ramrao Those And Others
2024 Latest Caselaw 1219 Bom

Bombay High Court

The Sachiv Krushi Utpanna Bazar Samiti ... vs Deepak Ramrao Those And Others on 17 January, 2024

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     909 WRIT PETITION NO. 1074 OF 2020

               The Sachiv Krushi Utpanna Bazar Samiti And Another
                                                           ....Petitioner
                                     VERSUS

                        Deepak Ramrao Those And Others
                                                              .....Respondent
                                       .....
     Advocate for the Petitioner : Mr. N.D. Sonawane h/f. Dr.S.D. Tawshikar
                  Advocate for Respondents : Mr. V.P. Golewar
                                        .....


                       CORAM         : ARUN R. PEDNEKER, J.

                       Dated         : January 17, 2024

PER COURT :-

1. The learned counsel for the respondent submits that the limited issue involved in this writ petition is whether the Industrial Court has power to grant relief of compassionate appointment in terms of the various Government Resolutions. The learned counsel for the respondent relies on the case of The Chief Officer, Shirdi Municipal Council, Shirdi Vs. The Director, Directorate of Municipal Administration & Anr, reported in 2016 (5) ALL MR 415. He submits that the said case covers the issue in hand in the present writ petition. He further submits that he will also give further judgments on this point on the next date.

2. The learned counsel for the petitioner submits that the APMC Act and Rules does not provide for any compassionate appointment and as such, the Industrial Court cannot grant relief of compassionate appointment. On the request made by the learned counsel for the petitioner, list the matter on 14.2.2024.

3. Meanwhile, call record and proceedings.

4. The parties are permitted to file written submissions, if any, with a copy to be served on other side before the next date.

( ARUN R. PEDNEKER, J. ) ssc/