Bombay High Court
Akhil Bharatiya Mathadi, Transport And ... vs Goods Transport Labour Board For ... on 1 October, 2018
Author: M.S. Karnik
Bench: R.M. Savant, M.S. Karnik
2. WP 12039-17.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12039 OF 2017
Akhil Bharatiya Mathadi, Transport
and General Kamgar Union & anr. .. Petitioners
Vs.
Goods Transport Labour Board for
Greater Mumbai & ors. .. Respondents
WITH
WRIT PETITON NO. 6108 OF 2017
Akhil Bharatiya Mathadi, Transport
and General Kamgar Union & anr. .. Petitioners
Vs.
Goods Transport Labour Board for
Greater Mumbai & ors. .. Respondents
............
Shri A.K. Jalisatgi I/by Shri R. Mishra for the Petitioners in
WP/6108/17 and I/b Shri A.B. Desai for the Petitioners in
WP/12039/17.
Shri Rahul D. Oak a/w. Shri S.S. Shetye for Respondent No.1 in
both Writ Petitions.
Shri M.S. Topkar for Respondent No.3 in both Writ Petitions.
Mrs. M.P. Thakur, AGP for State / Respondent No.2 in both Writ
Petitions.
............
CORAM : R.M. SAVANT, &
M.S. KARNIK, JJ.
DATE : 1st OCTOBER, 2018
P.C. :
The above Writ Petitions have been filed challenging the order dated 21st August, 2017 passed by the Respondent No. 1/4 ::: Uploaded on - 05/10/2018 ::: Downloaded on - 06/10/2018 00:10:09 :::
2. WP 12039-17.doc 1- Board by which order 100% of the work in the establishment of the Respondent No.4 at Palghar is allotted to the Toli of which the Respondent No. 3 is the Mukadam. (subject matter of the Writ Petition No. 12039/2017) and the order dated 18 th April, 2017 passed by the Respondent No.1 - Board by which order the work in the establishment of the Respondent No.4 has been divided 50% - 50% between the Toli No. 2142 of which Petitioner Nos.2 is the Mukadam and Toli No. 2651 of which the Respondent No.3 is the Mukadam (subject matter of Writ Petition No. 6108 of 2017).
2. The Petitioners- Union and the Respondent No. 3 are agreeable to the impugned order dated 21st August, 2017 being set aside and the order dated 18th April, 2017 being in force. The Petitioner No.2 Kailash R. Gupta, who is personally present in the Court and is identified by the Learned Counsel Mr. Jalisatgi. He is also identified by his ID issued by the Respondent No.1. The said Id card bears registration No. 14226 and Toli No. 2142. He confirms the statement made by the Learned Counsel Shri 2/4 ::: Uploaded on - 05/10/2018 ::: Downloaded on - 06/10/2018 00:10:09 :::
2. WP 12039-17.doc Jalisatgi as regards setting aside the order dated 21st August, 2017 and order dated 18th April, 2017 being continued and in operation.
3. The Respondent No.3 Ramnath Gupta is also personally present in the Court and identified by the Learned Counsel Mr. M.S. Topkar. He is also identified by his PAN card bearing No.AOJPG3639J. He also accepts the statement made by the Mr. M.S. Topkar as regards setting aside the order dated 21st August, 2017 and order dated 18th April, 2017 being continued and in operation.
4. Resultantly, the order dated 21st August, 2017 would stand quashed and set aside by the consent of the parties and the order dated 18th April, 2017 would continue to operate with consent of the parties.
5. In case there are any practical difficulties, the parties are free to approach the Respondent No. 1- Board and it is expected that the Respondent No.1 - Board would remove 3/4 ::: Uploaded on - 05/10/2018 ::: Downloaded on - 06/10/2018 00:10:09 :::
2. WP 12039-17.doc glitches, if any.
6. The above Petitions are accordingly disposed of.
[M.S. KARNIK, J] [R.M. SAVANT, J] 4/4 ::: Uploaded on - 05/10/2018 ::: Downloaded on - 06/10/2018 00:10:09 :::