Bombay High Court
Akhil Bhartiya Mathadi, ... vs The State Of Maharashtra, Industry, ... on 8 October, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
921-WP-864-2025-(C)-(1).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
(921) WRIT PETITION NO. 864 OF 2025
Daivya Enterprises LLP & Anr. ....Petitioners
Versus
Grocery Market & Shops Board for
Greater Mumbai Thane & Raigad Dist. & Ors. ....Respondents
WITH
INTERIM APPLICATION NO. 8727 OF 2025
State of Maharashtra,
Labour and Industries Department
Mantralaya, Mumbai ....Applicant
Versus
Daivya Enterprises L.L.P. and Ors. ....Respondents
WITH
WRIT PETITION NO. 8558 OF 2024
Akhil Bhartiya Mathadi, Suraksharakshak,
Shramajeevi & General Kamgar Union ....Petitioner
Versus
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.5539 OF 2023
Subhash S Gaikwad & Ors. ....Petitioners
Versus
The State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO. 2509 OF 2025
WITH
WRIT PETITION NO. 1885 OF 2025
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M/s Iljin Global India Pvt. Ltd. ....Petitioner
Versus
Satara Mathadi & Unprotected
Labour Board & Ors. ....Respondents
WITH
WRIT PETITION NO.16906 OF 2024
Akhil Bhartiya Mathadi Transport and
General Kamgar Union ....Petitioner
Versus
The State Of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.1841 OF 2025
Parle Agro Pvt. Ltd. ....Petitioner
Versus
Grocery Markets and Shops Labour Board,
Mumbai & Ors. ....Respondents
Mr. Suresh Pakale, Senior Advocate a/w Mr. Nilesh Desai,
Advocate for the Petitioners in WP/5539/2023, WP864/2025,
WP8558/2024, WP/16906/2024 & WP/1841/2025.
Mr. Kiran Bapat, Senior Advocate a/w Ms. Divya Wadekar,
Advocate for Respondent No.6 in WP/8558/2024.
Mr.Avinash Jalisatgi a/w Mr. Mulanshu Vora, Ms. Divya Wadekar,
Advocate for Respondent No. 5 in WP/5539/2023.
Ms. Pavitra M. a/w Ms. Bhargavi Patil, Ms. Kadambari Patil i/by
Mr. Meelan S. Topkar, for Respondent No. 2 in WP/5539/2023.
Mr. Rahul D. Oak, Advocate for Respondent No.3 in WP/8558/2024
and for Respondent No. 5 in WP/864/2025.
Mr. B.S. Mahamulkar, Advocate for Respondent No.1 in &
WP/864/2025 & WP/1841/2025.
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Mr. Sanjay P. Shinde, Advocate for Respondent No. 5 in
WP/16906/2024.
Mr. Kiran Bapat, Senior Advocate a/w Mr. Gaurav Gawande i/b.
M/s. A.S. Dayal & Associates, Advocate for Respondent Nos.3 & 4
in WP/5539/2023 & for Respondent No.5 in WP/8558/2024.
Mr. J.P. Cama, Senior Advocate a/w Mr. Avinash Jalisatgi, Mr. T.R.
Yadav, Mr. Varun Joshi, Mr. Chetan Alai & Ms. Divya Wadekar,
Advocate for the Petitioners in WP/1841/2025.
Mr. Jigar K. Agrawal a/w Mr. Yogendra Sharma, Advocate for the
Petitioners in WP/864/2025.
Mr. Laxman Deshmukh, Advocate for Respondent Nos. 3 to 6 in
WP/1841/2025.
Mr. Shailesh Pathak, Advocate for Satara Mathadi Board in
WP/1885/2025 & 2509/2025.
CORAM : RAVINDRA V. GHUGE
&
ASHWIN D. BHOBE, JJ.
DATE : 8th OCTOBER, 2025 P.C. :-
1. In all these matters, the learned Advocate General along with the learned AGP, have tendered two affidavits dated 15 th June, 2025 and 7th October, 2025, with pagination. These affidavits are accompanied with certain documents. The second affidavit is accompanied with 12 Govt. Notifications by which 12 Boards have been constituted in the light of the order of this Court dated 17 th April, 2025, 23rd April, 2025 and 2nd May, 2025.
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2. The learned Advocate General has brought to our notice that there are nine Boards to be constituted for which there have been 33 nominations from amongst Union/Workers/Unprotected Workers/Employers, etc. This is in addition to the nominations that were received earlier. Since the timeline, within which these nominations were to be received, had expired and some nominations came in later, the Government is now seeking permission of the Court to process these nominations.
3. With the consent of the parties, we permit the appropriate Authority to consider the nominations strictly in accordance with the directions set out in the orders dated 17 th April, 2025, 23rd April, 2025 and 2nd May, 2025 and even beyond the timeline.
4. Needless to state, the above directions for constituting the nine Boards would be implemented within a period of 30 days from today and notifications be issued accordingly.
5. In view of the same, Interim Application No. 8727 of 2025 stands disposed off.
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6. In view of the above developments over a period of time, in the light of the afore stated orders, the learned Advocate General submits on behalf of the State that for around 14 Boards, there have been minuscule nominations. For some Boards, there is not even a single nomination and in some cases, a single nomination has trickled in. There are also instances of the nominations having been looked into and the Authorities having found none to be eligible.
7. In view of the above, we permit the State Government/Appropriate Authority to publish an advertisement in terms of the earlier orders of this Court in largely circulated newspapers, within a period of 15 working days from today. The few names which were received earlier and the names which would be received pursuant to the advertisements, would be taken up together for scrutiny in accordance with the earlier orders of this Court.
8. In view of the above, we direct that after the advertisement is published, a timeline of 15 days may be granted for receiving the nominations. Thereafter, a period of 30 days is granted SUNNY THOTE 5 of 6 ::: Uploaded on - 13/10/2025 ::: Downloaded on - 17/10/2025 22:44:47 ::: 921-WP-864-2025-(C)-(1).odt for scrutinizing the nominations and for constitution of the respective Boards. Needless to state, notifications for constitution of the Boards would be issued with expediency, immediately after the timeline of 30 days is over and these nominations will be brought to the notice of the Court, as a matter of compliance.
9. In view of the above, we are listing these matters on 18th December, 2025, 'For recording Compliance'.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.)
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