All India Food And Allied Workers Union, ... vs The Managing Director, Maharashtra ... on 21 June, 2023

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Bombay High Court

All India Food And Allied Workers Union, ... vs The Managing Director, Maharashtra ... on 21 June, 2023

Bench: Avinash G. Gharote

                                                        1                                   909.WP.3699-2023.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                            WRIT PETITION NO. 3699 OF 2023
    ( All India Food & Allied Workers Union, Thr. Authorized Assistant
                                Secretary
                                   Vs.
   The Managing Director, Maharashtra State Warehousing Corporation,
                            Bibwewadi & Ors. )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. P.D. Meghe, Advocate for the Petitioner.
                                  Mr. N.R. Patil, A.G.P. for the Respondent Nos. 2 & 3/State.




                                  CORAM:         AVINASH G. GHAROTE, J.

DATED : 21st JUNE, 2023 Heard Mr. Meghe, learned counsel for the petitioner.

2. The petition challenges the award dated 13.07.2022 delivered by the learned Industrial Tribunal on reference regarding the entitlement of the petitioner for similar wage structure in relation to its members working with the respondent No.1 on the ground, that the work performed by the members of the petitioner/union and that of other workers employed by the FCI as well as the Government godown was similar in nature, considering which, the members of the petitioner were also entitled for a parity. The reference has been rejected by the learned Industrial Tribunal on the ground ::: Uploaded on - 21/06/2023 ::: Downloaded on - 22/06/2023 23:27:11 ::: 2 909.WP.3699-2023.odt that there was no material on record to indicate similar nature of work being performed. It is contented, that on an earlier occasion when a revision in the wages was permitted (page 143-A), which was already on record the same indicated parity of work, considering which, issue notice for final disposal to the respondents, returnable in four weeks.

3. Mr. Patil, learned AGP waives notice for the respondent Nos. 2 and 3/State.

4. The petitioner to serve the respondent No.1 by all modes permissible in law including Hamdast.

JUDGE SD. Bhimte ::: Uploaded on - 21/06/2023 ::: Downloaded on - 22/06/2023 23:27:11 :::

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