Gujarat High Court
O.L. Of Various Companies (In ... vs Na on 15 October, 2025
NEUTRAL CITATION
C/OLR/64/2025 ORDER DATED: 15/10/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/OFFICIAL LIQUIDATOR REPORT NO. 64 of 2025
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O.L. OF VARIOUS COMPANIES (IN LIQUIDATION)
Versus
NA
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Appearance:
BHOOMI M THAKORE(6237) for the Applicant(s) No. 1
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CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT
Date : 15/10/2025
ORAL ORDER
1. By way of the present report, the Official Liquidator is seeking following orders and directions of this Hon'ble Court:
a) This Hon'ble Court may be pleased to permit the Official Liquidator to appoint 2(two) semi-skilled Multi-Tasking Staff (MTS) in the Office of the Official Liquidator on daily wages basis through an outsourcing agency engaged in Manpower supply, for an initial period of two years, which may be further extended for an additional period of one year after completion of their initial term, subject to satisfactory performance; and
b) That, this Hon'ble Court may be pleased to permit the Official Liquidator to pay wages to the MTS as per the minimum wages applicable to the semi-
skilled workers in accordance with Memorandum issued by the Ministry of Labour, Government of India, from time to time and, Provident Fund, Employees' State Insurance Corporation and Bonus, wherever applicable; and Page 1 of 4 Uploaded by DIPTI PATEL(HC00191) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 03:39:26 IST 2025 NEUTRAL CITATION C/OLR/64/2025 ORDER DATED: 15/10/2025 undefined
c) This Hon'ble Court may be pleased to permit the Official Liquidator to make payment to the MTS from the Common Pool A/c. maintained by the office of the Official Liquidator, Ahmedabad; and
d) This Hon'ble Court may be pleased to permit the Official Liquidator to pay benefits of Provident Fund, Employees' State Insurance Corporation and Bonus, wherever applicable to the Stenographers to be appointed in terms of order dated 20.12.2024; and
e) This Hon'ble Court may be pleased to permit the Official Liquidator to pay benefits of Provident Fund, Employees' State Insurance Corporation and Bonus, wherever applicable to the Driver appointed on daily wages basis in terms of Hon'ble Court's order dated 12.01.2024; and
f) For such other and further orders and directions as this Hon'ble Court may be considered just and appropriate in the matter may also be passed.
2. It is stated by Ms. Bhoomi Thakor, Advocate for the Official Liquidator that by an order dated 29.10.2010 passed by this Court in Official Liquidator's Report No. 123 of 2010 and subsequently amended by the order dated 11.03.2011 passed in Official Liquidator's Report No. 18 of 2011, this Court approved the service rules governing the Company Paid Staff working in the Office of the Official Liquidator. These rules came into effect upon their approval. As per the said Service Rules, The Office of the Official Liquidator is permitted to appoint 5 Multi-Task Service (MTS) on the Company Paid Side.
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3. It is submitted by the Official Liquidator in the report that two Semi-skilled MTS may be permitted to be appointed in the Office on daily wages basis through an outsourcing agency engaged in Manpower supply for an initial period of two years , which may be further extended for an additional period of one year after completion of their initial terms, subject to satisfactory performance since one Company Paid MTS retired on attaining the age of superannuation. Further, it is stated in the report, that Official Liquidator may be permitted to make payment of the MTS as per Minimum Wages applicable from time to time including benefits of Provident Fund, Employees' State Insurance Corporation and Bonus, wherever applicable from the funds available in the Common Pool A/c.
4. Further, it is stated in the report that this Court vide order dated 20.12.2024 passed in Official Liquidator's Report No. 70 of 2024 permitted the Official Liquidator to appoint two stenographers through outsourcing agency. In order to bring uniformity, the Official Liquidator has prayed this Court to permit him to pass the benefit of payment of Provident Fund, Employees' State Insurance Corporation and Bonus to the Stenographers to be appointed on daily wages basis in compliance of the order dated 20.12.2024. In addition to above, the Official Liquidator has prayed this Court to Page 3 of 4 Uploaded by DIPTI PATEL(HC00191) on Wed Oct 15 2025 Downloaded on : Thu Oct 16 03:39:26 IST 2025 NEUTRAL CITATION C/OLR/64/2025 ORDER DATED: 15/10/2025 undefined pass the benefit of payment of Provident Fund, Employees' State Insurance Corporation and Bonus to the Driver appointed on daily wages basis in compliance of the order dated 12.01.2024.
5. Heard Ms. Bhoomi M. Thakore, Advocate for the Official Liquidator and also averments made in the present report. In light of the submissions made by the Official Liquidator in the present report, the prayer made by the Official Liquidator in para 10 (a) to (e) of the present report is required to be granted and is accordingly granted.
In terms of the aforesaid orders the present report of the Official Liquidator accordingly stands disposed of.
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