Bombay High Court
The Maharashtra State Co-Op Cotton ... vs Pradeep Laxmanrao Deshmukh And Ors on 12 April, 2018
Author: T.V. Nalawade
Bench: T.V. Nalawade
1 LPA 89 of 2008
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
Letters Patent Appeal No.89 of 2008
In
Writ Petition No.816 of 2008
1) The Maharashtra State Co-operative
Cotton Growers Marketing
Federation Ltd.,
Through its Managing Director,
Head Office, Cotton Complex,
Ajani Chowk, Wardha Road,
Nagpur, Taluka & Dist Nagpur.
2) The Zonal Manager,
The Maharashtra State Co-operative
Cotton Growers Marketing
Federation Ltd.,
Zonal Office, N-5 CIDCO
Aurangabad. .. Appellants.
Versus
1) Pradeep Laxmanrao Deshmukh,
Age 49 years, Occu: Service as
Seasonal Clerk,
R/o Andarsul, Taluka Yevla,
District Nashik.
2) Arjun Rangnath Aarke,
Age 54 years,
Occupation: Service as
Seasonal Clerk,
R/o At Post Taluka Sillod,
District Aurangabad.
3) Wahed s/o Vazir Patel,
Age 46 years,
Occupation: Service as
Seasonal Clerk,
R/o Bari Colony, Aurangabad.
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2 LPA 89 of 2008
4) Sudhir Vyankatreshrao Deshpande,
Age 50 years,
Occupation : Service as
Seasonal Clerk,
R/o Plot No.M-49, N-6 CIDCO,
Aurangabad.
5) Arjunsingh s/o Badrisinh Thakur,
Age 52 years,
Occupation : Service as
Seasonal Clerk,
R/o Near Old Govt. Hospital,
Ambad, Taluka Ambad,
District Jalna.
6) Daulatkhan Chandkhan Pathan,
Age 52 years,
Occupation : Service as
Seasonal Clerk,
R/o At Post Taluka & Dist
Jalna.
7) Ananda s/o Dhondiba Dabhade,
Age 50 years,
Occupation : Service as
Seasonal Clerk,
R/o At Post Taluka Jafrabad,
District Jalna. .. Respondents.
----
Shri. S.T. Shelke, Advocate, for appellants.
Shri. V.P. Golewar, Advocate, for respondent Nos.1 to 7.
----
Coram: T.V. NALAWADE &
K.L. WADANE, JJ.
Date: 12 APRIL 2018
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3 LPA 89 of 2008
ORAL JUDGMENT (Per T.V. Nalawade, J.):
1) The appeal is filed against the oral judgment of this Court delivered in Writ Petition No.816/2008. Both the sides are heard.
2) The aforesaid writ petition was filed by the present appellants to challenge the decision of the Industrial Court Aurangabad in Complaint ULP No.211/2003. The Industrial Court has directed the appellants to pay wages in respect of six months period each for the season 2002-03 and 2003-04. The Industrial Court has held that even after expiry of the period of agreement, the appellant was liable to pay the wages. This decision is upheld by the learned Single Judge. The learned Single Judge has referred to the decision given in one Letters Patent Appeal decided at Nagpur Bench (L.P.A. No.220/2007), Thus, the point is already decided. It appears that the said decision is confirmed by the Apex Court in SLP (Civil) No.3198/2008.
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4 LPA 89 of 2008
3) In view of these circumstances no interference is possible in the decision given by the learned Single Judge. In the result, the appeal stands dismissed. No order as to cost.
Sd/- Sd/-
(K.L. WADANE, J.) (T.V. NALAWADE, J.)
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