Bombay High Court
Marathi Kamgar Sena Thr Its President vs The Railway Goods Clearing And ... on 10 March, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
16-WP-2852-2023
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2852 OF 2023
Marathi Kamgar Sena .. Petitioner
Versus
The Railway Goods Clearing
And Forwarding Establishment
& Ors. .. Respondents
Mr. Swapnil N. Kale a/w Mr. Dinesh R. Mishra for petitioner.
Ms. N. M. Mehra, AGP for State.
CORAM: S. V. GANGAPURWALA, ACTING CJ. &
SANDEEP V. MARNE, J.
DATE: MARCH 10, 2023 P.C.:
1. The learned counsel for the petitioner submits that the contractor and the companies are not paying the daily wages as fixed by the Mathadi Board.
2. Issue notice to the respondents, returnable on 24th April, 2023.
3. The learned AGP accepts notice for respondent no.6.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT PANDIT Date:
2023.03.13 18:18:55 +0530 1