Taware Shubhangi Babasaheb vs Municipal Commissioner Pimpri ... on 4 May, 2023

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Bombay High Court

Taware Shubhangi Babasaheb vs Municipal Commissioner Pimpri ... on 4 May, 2023

Bench: N. J. Jamadar

                                       502 TO 515- WP-6132-23+.DOC


                                                           Sayali Upasani


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION


                   WRIT PETITION NO. 6132 OF 2023

Varsha Parmeshwar Waghmare                             ...Petitioner/
                                                                    Org.
                                                      Complainant
                  Vs.
Municipal Commissioner Pimpri                      ...Respondents
Chinchwad Municipal Corporation and
Another



                                AND
                   WRIT PETITION NO. 6133 OF 2023
                                AND
                   WRIT PETITION NO. 6134 OF 2023
                                AND
                   WRIT PETITION NO. 6135 OF 2023
                                AND
                   WRIT PETITION NO. 6138 OF 2023
                                AND
                   WRIT PETITION NO. 6139 OF 2023
                                AND
                   WRIT PETITION NO. 6140 OF 2023
                                AND
                   WRIT PETITION NO. 6141 OF 2023
                                AND
                   WRIT PETITION NO. 6142 OF 2023
                                AND
                   WRIT PETITION NO. 6143 OF 2023



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                                          502 TO 515- WP-6132-23+.DOC


                                  AND
                     WRIT PETITION NO. 6144 OF 2023
                                  AND
                     WRIT PETITION NO. 6145 OF 2023
                                  AND
                     WRIT PETITION NO. 6146 OF 2023
                                  AND
                     WRIT PETITION NO. 6147 OF 2023



 Dr. Uday Warunjikar, for Petitioner.


                                     CORAM:- N. J. JAMADAR, J.

DATED:- 4th MAY, 2023 PC:-

1) Not on board. Upon mentioning taken on production board as identical Petitions at serial Nos. 16, 17 and 18 on today's board were heard in the forenoon and orders passed.

2) Heard the learned Counsel for the parties.

3) The learned Counsel for the Petitioner submits that the challenge in these Petitions is identical to challenge in Writ Petition No.5616 of 2023 and the connected Petitions, in which by an order dated 20th April 2023, this Court has granted ad-

interim reliefs. In those Petitions, this Court has continued the protection granted by the Industrial Court by Clause 6 of the order dated 20th March 2023 till 12 June 2023. 2/3 ::: Uploaded on - 06/05/2023 ::: Downloaded on - 07/05/2023 09:06:23 :::

502 TO 515- WP-6132-23+.DOC

4) By the impugned order dated 20 th March 2023, the learned Member, Industrial Court, directed the Respondents not to terminate the complainants from service for one month from the date of the said order. The said protection has been further continued by an order dated 29th April 2023.

5) Hence, issue notice to the Respondents, returnable on 12 th June 2023.

6) In addition to notice through Court, the Petitioners are at liberty to serve the Respondents by private service and file an affidavit of service.

7) List on 12th June 2023 along with Writ Petition Nos.5616 of 2023 and the connected matters.

[N. J. JAMADAR, J.] 3/3 ::: Uploaded on - 06/05/2023 ::: Downloaded on - 07/05/2023 09:06:23 :::

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