Bombay High Court
Santosh S/O Ganeshrao Kadam And Others vs The Union Of India, Thr. Secretary, ... on 5 July, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 wp1816.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 1816 OF 2021
(SANTOSH GANESHRAO KADAM & OTH...VS..UNION OF INDIA, RURAL DEVELOPMENT DEPT. &
OTH.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms Pradnya Talekar, Advocate for Petitioners.
Shri U.M.Aurangabadkar, ASGI for Respondent No.1.
Shri R.S.Apte, Sr.Adv. a/b. Shri A.A.Madiwale, AGP for Resp.Nos.2 to 7.
None for respondent No.8.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : JULY 05, 2021.
1. Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and video quality was proper.
2. Heard.
3. Shri A.A.Madiwale, learned A.G.P. for the respondent Nos. 2 to 7 seeks time to file reply in the matter.
4. Learned counsel for the petitioners presses for grant of interim relief relying upon the interim relief granted in similar matter i.e. Writ Petition No.6359 of 2021 on 07/05/2021 by Aurangabad Bench.
5. The issue involved in this petition appears to be similar to the one involved in the petition pending at Aurangabad. There is an averment made in the petition that all these petitioners, though contractual workers, have ::: Uploaded on - 05/07/2021 ::: Downloaded on - 06/07/2021 06:18:34 ::: 2 wp1816.21 continued to work even after 28 th February 2021. A copy of the muster roll for the month of June 2021 filed on record indicates that all these petitioners were allowed to work in their respective positions either as Data Entry Operator or Technical Assistants till 30th June 2021. The learned counsel for the petitioners, on instructions, states that even today all the petitioners are working.
6. In view of the above, we direct that the petitioners shall be continued in their services as contractual workers, till next date of hearing, if as of today they have not been discontinued on the basis of the impugned communication. However, this direction would not affect the further recruitment process that may be undertaken by the respondents.
7. This order shall not prejudice the right of the employer to take any disciplinary action against any of the employees/workers, in accordance with law.
8. Stand over to 26th July 2021.
(ANIL S.KILOR, J) (SUNIL B. SHUKRE,J) RRaut..
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