Bombay High Court
Steel Authority Of India Ltd., Nagpur vs Nagpur And Wardha Dist. Mathadi And ... on 31 October, 2018
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari
Order 3110wp7463.18
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 7463/2018.
Steel Authority of India Ltd., Nagpur.
-VERSUS-
Nagpur and Wardha District Mathadi and Unprotected Workers Labour Board and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
CORAM : B.P. DHARMADHIKARI
AND S.M. MODAK, JJ.
DATE : OCTOBER 31, 2018.
Heard Shri R.B. Puranik, learned Counsel for the petitioner. He submits that by impugned identical orders wage rise has been sanctioned for period from 01.04.2011 in three different stages for spell of three years each. According to him, similar exercise earlier undertaken by One Man Board vide order dated 12.08.2011 formed subject matter of Writ Petition No. 4323/2012, that petition was disposed of by judgment dated 01.10.2015. Apart from said increase, two other aspects like Region-cum-Industrial basis and financial capacity of employer, were also to ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:17:31 ::: Order 3110wp7463.18 2 be looked into. The impugned order dated 25.05.2018, look into only rise in cost of living, but, does not take into consideration the deteriorated financial position of the employer and principle of Industry-cum-Region.
2. Notice, returnable on 26.11.2018. RPAD/Hamdast service permitted to complete service upon respondents.
3. Till then no coercive steps.
JUDGE JUDGE
Rgd.
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