Bombay High Court
Bhartiya Kamgar Sena Through Its ... vs The State Of Maharashtra And Others on 4 March, 2019
Bench: S. V. Gangapurwala, A. M. Dhavale
1 wp 715.16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 715 OF 2016
Bhartiya Kamgar Sena Through its
Secretary Prabhakar Shankar Mate
and others .. Petitioners
Versus
The State of Maharashtra and others .. Respondents
Shri Vinod P. Patil, Advocate for Petitioners.
Ms. Vaishali N. Jadhav Patil, A.G.P. for Respondent Nos. 1, 2 &
5.
Shri V. D. Hon, Senior Advocate I/by Shri A. V. Hon, Advocate
for the Respondent No. 6.
CORAM : S. V. GANGAPURWALA AND
A. M. DHAVALE, JJ.
DATE : 04TH MARCH, 2019.
FINAL ORDER :
. The dispute is about non payment of salary as per 6th Pay Commission.
2. There are rival contentions. According to respondent/institution the salary is paid to the employees of the petitioner union as per the 6th Pay Commission. According to petitioners, same is not paid as per 06th Pay Commission. The petitioners and the respondent No. 6 shall place the record before ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 14:33:01 ::: 2 wp 715.16 the respondent No. 2 and put forth their respective stand with regard to the payment of salary as per 06th Pay Commission. The respondent No. 2 shall consider the record and the stand of either of the party and decide the same on its own merits. The petitioners and respondent No. 6 shall appear before the respondent No. 2 on 25th March, 2019. The decision shall be taken by the respondent No. 2 within a period of one month from the date of appearance of the parties.
3. In view of above directions, the writ petition is disposed of. No costs.
4. If any party is aggrieved by the decision of the Director, the parties are at liberty to agitate the same. If none of the party assail, needless to state, same will have to be adhered too.
[A. M. DHAVALE, J.] [S. V. GANGAPURWALA, J.] bsb/March. 19 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 14:33:01 :::