Bombay High Court
Maharashtra Rajya Mathadi Transport ... vs State Of Maharashtra Through Secretary ... on 5 February, 2026
2026:BHC-AUG:5196-DB
1 128 WP 13383-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
128 WRIT PETITION NO. 13383 OF 2023
MAHARASHTRA RAJYA MATHADI TRANSPORT SHRAM KRANTI
GENERAL KAMGAR SANGHTHANA THROUGH ITS SECRETARY
VERSUS
STATE OF MAHARASHTRA THROUGH SECRETARY AND OTHERS
...
Mr. Parag V. Barde - Advocate for Petitioner
Ms. D.S. Jape - AGP for Respondent Nos.1 to 3, State
Mr. Y.I. Thole - Advocate for Respondent No.4
...
CORAM : SIDDHESHWAR S. THOMBRE, J.
DATE : 05.02.2026
PER COURT :
1. Learned Counsel, Mr. Y.I. Thole, for respondent No.4 tenders across the letter dated 04.04.2025 issued by Assistant Commissioner of Labour, Mathadi, Mumbai, addressed to all Chairman of the Mathadi and Unprotected Workers Boards, relying upon the order passed by the State Information Commission, Konkan Bench, as well as the letter dated 24.06.2024 issued by the General Administration Department, thereby providing information under the Right to Information Act.
2. In view thereof, the grievance of the petitioner stands redressed and once the Government has issued the said letter, respondent No.4 is bound to furnish the information under the Right to Information Act.
3. In view of the above, the Writ Petition stands disposed of.
4. Pending Civil Applications, if any, also stand disposed of.
[ SIDDHESHWAR S. THOMBRE, J. ] Pooja Kale/