Sandeep Kondiram Bhamugade vs The State Of Maharashtra Thro Secretary
2026 Latest Caselaw 5154 Bom

Bombay High Court

Sandeep Kondiram Bhamugade vs The State Of Maharashtra Thro Secretary on 15 May, 2026

           Digitally signed
           by MULEY
          SHUBHAM
MULEY     PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.15
           21:59:49
           +0530                                             1                   17-WP-6622-2026.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                              WRIT PETITION NO. 6622 OF 2026

                    Sandeep Kondiram Bhamugade & Ors.                               ...Petitioners
                          Versus
                    The State of Maharashtra & Ors.                                 ...Respondents

                                                   -----------------
                    Mr. Laxman S. Deshmukh for the Petitioners.
                    Mr. A. S. Peerzada a/w i/by Iqbal Shaikh for Respondent No.4.
                    Mr. P. P. Kakade, Addl.GP a/w M. M. Pable, AGP for State.
                                                   -----------------

                                                                 CORAM :   ADVAIT M. SETHNA AND
                                                                           SANDESH D. PATIL, JJ.
                                                                 DATED   : 15 MAY, 2026
                                                                           (VACATION COURT)

                    P.C.:-

                    1.         Heard learned counsel for the parties. Issue Notice, Returnable on 15

                    June 2026.

                    2.         The learned counsel for the Petitioner has drawn our attention to an

                    order of the Coordinate Bench of this Court dated 7 May 2026. By the said

                    order, this Court had directed that Respondent No.3 shall not disturb the

                    service of the Petitioners-workers of Toli No.6310 from the establishment of

                    Respondent No.3. The learned counsel for the Petitioner states that he seeks

                    similar reliefs/orders in respect of Toli No.6310 which is also working with

                    Respondent No.4-company, in almost identical factual complexion.

                    3.         According to learned counsel for the Respondent, he would insist that

                    the order dated 28 April 2026 is already implemented on 7 May 2026.

                      Shubham                                                                               1/2



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4.     Considering the above and perusing the order dated 7 May 2026

passed in Writ Petition No.6460 of 2026, we are inclined to pass the

following order:-

                                     ORDER

Until the next date, the Respondent No.4 shall not disturb the

services of the Petitioners-workers of Toli No.6189 and 6190

from the establishment of Respondent No.4, if not already

disturbed.

5. Stand over to 15 June 2026.

6. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]