Bombay High Court
Maharashtra State Road Transport ... vs Sangharsh St Kargar Sanghatan And Anr on 11 February, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
6. wpst 21699.21
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA
Digitally
signed by
URMILA
CIVIL APPELLATE JURISDICTION
PRAMOD
PRAMOD
INGALE
INGALE
Date:
2022.02.11
16:17:25
WRIT PETITION ST. NO. 21699 OF 2021
+0530
Maharashtra State Road
Transport Corporation .. Petitioner
Vs.
Sangharsh ST. Kargar Sanghatan and anr. .. Respondents
WITH
INTERIM APPLICATION ST. NO. 25581 OF 2021
IN
WRIT PETITION ST. NO. 21699 OF 2021
Pandurang Baburao Mhatre .. Applicant
Vs.
Maharashtra State Road
Transport Corporation & ors. .. Respondents
WITH
INTERIM APPLICATION NO. 4249 OF 2021
IN
WRIT PETITION ST. NO. 21699 OF 2021
Manohar Anand Helgaonkar and ors. .. Applicants
Vs.
Maharashtra State Road
Transport Corporation .. Respondents
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Mr. G. S. Hegde i/b Ms. Pinky M. Bhansali, for Petitioner.
Dr. Gunaratan Sadavarte, for Respondent No. 2 in
WPST/21699/2021 and for Applicant in IA/4249/2021 in
WPST/21699/2021.
Mr. Sangram Chinnappa i/b Mr. Kartikiya Bahdur, for
Respondent No.1.
Mr. S.C. Naidu, Special Counsel a/w Mr. P. P. Kakade, GP
a/w Mr. B.V. Samant, AGP, for State.
------------
1
6. wpst 21699.21
CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE : FEBRUARY 11, 2022 P.C. :
1. By an order dated November 8, 2021, a co-ordinate Bench of this Court constituted a committee of officials named therein for the purpose of hearing the representatives of the petitioner/Maharashtra State Road Transport Corporation and the representatives of 28 unions and for submitting its decision/recommendations to the Chief Minister, State of Maharashtra. The Chief Minister, State of Maharashtra, in turn, was required to consider the recommendations of the committee and to submit his views/opinion on such recommendations before the Court by February 5, 2022. Mr. Naidu, learned advocate appearing for the State submits that compliance of the order dated November 8, 2021 is in progress in the right earnest and that some more time is required, at least till February 18, 2022, to place a report before the Court that the order dated November 8, 2021 has been complied with in its entirety.
2. Since we are informed that the State has proceeded in right earnest to comply with the order dated November 8, 2021 and an extension has been prayed for, which is not unduly long, we grant the prayer of Mr. Naidu. The recommendations of the committee together with the 2
6. wpst 21699.21 views/opinion of the Chief Minister, State of Maharashtra shall be filed before the Registrar General of this Court in a sealed cover by close of working hours of February 18, 2022. The Registrar General shall take care to place the sealed cover before us on February 22, 2022 when this writ petition shall be called out once again at 2.30 p.m. (M. S. KARNIK, J.) (CHIEF JUSTICE) 3