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Bombay High Court

S.K. Translines Pvt. Ltd., Jalgaon, ... vs Chandrapur And Gadchiroli Dist. ... on 27 September, 2022

Author: G. A. Sanap

Bench: S.B. Shukre, G. A. Sanap

                                                           1                          910.wp.6003.2022.odt

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

                      WRIT PETITION NO.6003 OF 2022
 S. K. Translines Pvt. Ltd., Jalgaon, -Vs.- Chandrapur and Gadchiroli District
        Mathadi and Unprotected Labour Board, Chandrapur and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders.
or directions and Registrar's orders.
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                    Mr R. B. Puranik, Advocate for the petitioner

                               CORAM : SUNIL B. SHUKRE AND
                                       G. A. SANAP, JJ.

DATED : 27.09.2022 Heard.

2] The contention is that Clause 32 of the Mathdi Scheme has not been followed by respondent Nos. 1 and 2 in revising the wages payable to the Mathadi Workers registered for doing manual work of the petitioner and therefore, the order impugned in this petition is illegal.

3] Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4] Learned counsel for the petitioner submits that similar illegality was committed by Nagpur Board and it was noticed by this Court in Writ Petition No. 3376 of 2021 (Indorama Synthetics (I) Ltd., Butibori, Nagpur .v/s. Nagpur and Wardha District Mathadi and Unprotected Labour Board, Nagpur and ors.) and therefore, this Court had 2 910.wp.6003.2022.odt granted interim relief in that case. He submits that the nature of illegality alleged to be committed in the present case being similar as alleged in Writ Petition No. 3376 of 2021, in this case also interim relief be granted.

5] Having regard to the submissions made at bar and also view taken by this Court in the case of Steel Authority of India Ltd., Vs. Nagpur and Wardha District Mathadi and Unprotected Workers Labour Board & ors, 2015 (6) ALL MR 75, there shall be interim relief in terms of prayer clause (ii) until further order.

(G. A. SANAP, J.) (SUNIL B. SHUKRE, J.) Namrata Signed By:NAMRATA YOGESH DHARKAR P. A. High Court Nagpur Signing Date:27.09.2022 17:23