Bombay High Court
Smt. Vaishali Shahaji Kokate And Ors vs Municipal Commissioner Pimpri ... on 2 September, 2021
Author: M.S.Karnik
Bench: M.S.Karnik
32,63 & 64. wp 2733-20 & ors.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2733 OF 2020
NANDINI JITENDRA UKARANDE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4729 OF 2021
VAISHALI SHAHAJI KOKATE & ORS. ..PETITIONERS
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4733 OF 2021
ROHINI RAVINDRA DUMBRE ..PETITIONER
VS.VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4747 OF 2021
POOJA DATTATRAY SHINGADE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4744 OF 2021
PRAVINA KASHINATH CHAUDHARI ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
1/7
32,63 & 64. wp 2733-20 & ors.doc
WITH
WRIT PETITION NO. 4739 OF 2021
SARIKA MAHENDRA AMBUDKAR ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4735 OF 2021
DIVYA WAMAN RATHOD ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4740 OF 2021
PUJA SUNIL KHANDARE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4741 OF 2021
NATH UDDHAV JADHAV ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4745 OF 2021
USHA LAXMAN SONAWANE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4737 OF 2021
SHARMILA BADANSINGH GHAVHAN ..PETITIONER
2/7
32,63 & 64. wp 2733-20 & ors.doc
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4738 OF 2021
RUSHIKESH DIPAKRAO MORE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4736 OF 2021
RUPALI DILIP AHIRE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4743 OF 2021
RUPALI RAMCHANDRA GAVANKAR ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4742 OF 2021
NAMRATA NITIN SUPE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4757 OF 2021
PALLAVI SHIVAJI KAMBLE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
3/7
32,63 & 64. wp 2733-20 & ors.doc
WITH
WRIT PETITION NO. 4753 OF 2021
ARUNA KAILAS THUBAL ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4734 OF 2021
OMKAR BHARAT JADHAV ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4751 OF 2021
KAMINI GOVIND WALUNJKAR ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4749 OF 2021
MOHASIN AYUBSAB SHAIKH ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4752 OF 2021
NAMDEV RAMU LANDGE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4750 OF 2021
SUNIL TUKARAM MANG ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
4/7
32,63 & 64. wp 2733-20 & ors.doc
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4746 OF 2021
VIMAL ANKUSH SHINDE ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
WITH
WRIT PETITION NO. 4748 OF 2021
LALITA MADHUKAR PATIL ..PETITIONER
VS.
MUNICIPAL COMMISSIONER, PIMPRI
CHINCHWAD MUNICIPAL CORPORATION & ANR. ..RESPONDENTS
---------------------
Mr. N.A. Kulkarni for the petitioners.
Mr. G.H. Keluskar for respondent Nos. 1 and 2.
---------------------
CORAM : M.S.KARNIK, J.
DATE : SEPTEMBER 2, 2021 P.C.:-
Heard learned counsel for the petitioners.
2. The issues involved in all these Petitions are common, therefore these Petitions are disposed of by common order.
3. Learned counsel for the petitioners invited my attention to the order dated 31/1/2020 passed in Writ Petition No. 6570 of 2019 and other connected Petitions. My attention is also invited to the order dated 8/3/2021 passed in Writ Petition No. 5/7 32,63 & 64. wp 2733-20 & ors.doc 1773/2021 and other connected Petitions. Learned counsel submits that the issue involved in these Petitions is similar to the one that arises in Writ Petition No. 6570 of 2019 and Writ Petition No. 1773 of 2021.
4. Considering the nature of the controversy and after going through the Petitions and the orders relied upon, the present Petitions can be disposed of by directing the respondent - Corporation to continue services of the petitioners on contract basis till disposal of the complaints (ULP) by the Industrial Court and subject to the outcome of the complaints.
5. The Industrial Court is requested to dispose of the individual complaints of the petitioners herein within six (6) months from 22/9/2021.
6. It is made clear that no equities shall be claimed by the petitioners herein for being continued in services as per the present order.
7. All rights and contentions of the parties on merits are kept open to be decided by the Industrial Court in the pending complaints. The complaints to be decided uninfuenced by any 6/7 32,63 & 64. wp 2733-20 & ors.doc observations made by me in this order or in the impugned orders. The impugned orders are therefore set aside.
8. Both parties shall appear before the Industrial Court on 22/9/2021 and produce an authenticated copy of this order.
9. Learned counsel for the respondent - Corporation submits that one of the employee has remained absent for 22 days. Needless to mention that the interim protection granted in this order shall not be construed as a restraint on the corporation from proceeding against any employee for misconduct or default or taking action in accordance with law.
DIKSHA DINESH RANE 10. The Writ Petitions are disposed of. Digitally signed by DIKSHA DINESH RANE Date: 2021.09.02 20:57:45 +0530
(M.S. KARNIK, J.) 7/7