Bombay High Court
Mbpt General Workers Union vs The Union Of India And Anr on 8 January, 2020
Author: R.I. Chagla
Bench: S.C. Dharmadhikari, R.I. Chagla
suresh 902-PILG-96.2008.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO.96 OF 2008
WITH
PUBLIC INTEREST LITIGATION [STAMP] NO.4 OF 2011
MbPT General Workers Union .... Petitioner
Vs.
Union of India & Another .... Respondents
Mr. V. Narayanan i/by Ms Anisha Narayanan for
the Petitioner.
Mr. Kanhaiya S. Yadav i/by Neel Helekar for
Respondent No.1-UoI in PIL-96/2008.
Mr. Rui Rodrigues for Respondent No.1-UoI in
PILST-4/2011.
Ms P.H. Kantharia, GP, for the Respondent-State.
Mr. Bhanuveer Singh Rathore, Regional Labour
Commissioner (Central), and Mr. Karam Chand,
Deputy Chief Labour Commissioner (Central),
present in Court.
CORAM: S.C. DHARMADHIKARI &
R.I. CHAGLA, JJ.
DATE : JANUARY 08, 2020 P.C:
1. At the request of Mr. Rodrigues and in the presence of the Regional Labour Commissioner (C) and the Deputy Chief Labour Commissioner (C), we post these matters on 20-2-2020. They shall be listed on the supplementary board.
2. From the tabulated charts tendered, taken on record and marked "X" collectively for identification, it is evident that Page 1 of 2 suresh 902-PILG-96.2008.doc there is vacancy in one post of Lower Division Clerk in the Central Government Industrial Tribunal-cum-Labour Court No.1, Mumbai and a Multi Task Staff.
3. Mr. Rodrigues says that the two officers present in Court would endeavour and put in their best efforts to fill up these vacancies and an opportunity be given to them to initiate the recruitment process. Purely on this statement and the presence of the officials in this Court and their assurance, we post these matters, as above.
(R.I. CHAGLA, J.) (S.C. DHARMADHIKARI, J.) Digitally signed by SURESH SURESH JAGDISH SAJNAWAT JAGDISH Date:
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