Bombay High Court
Enpac India Pvt. Ltd vs The Grocery Market And Shops Board on 23 August, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
1-WP-538-2005 & connected
Jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 538 OF 2005
Enpac India Pvt. Ltd. .. Petitioner
vs.
The Grocery Market and Shops Board .. Respondents
WITH
CIVIL APPLICATION NO. 1317 OF 2005
IN
WRIT PETITION NO. 538 OF 2005
Akhil Bhartiya Mathadi Transport
and General Kamgar Union .. Petitioner
vs.
Enpac India Pvt. Ltd. and anr. .. Respondents
WITH
WRIT PETITION NO. 2088 OF 2011
Spentex Industries Ltd. .. Petitioner
vs.
Pune Mathadi, Hamal and Other Manual
Workers Board and anr. .. Respondents
WITH
WRIT PETITION NO. 3030 OF 2010
Castrol India Limited .. Petitioner
vs.
The Secretary, Grocery Market and
Shops Board and anr. .. Respondents
WITH
WRIT PETITION NO. 3398 OF 2010
WITH
INTERIM APPLICATION NO. 9960 OF 2022
1
1-WP-538-2005 & connected
Maharashtra Textile Processors Association
and ors. .. Petitioners
vs.
Cloth Markets and Shops Board for
Greater Mumbai and anr. .. Respondents
WITH
WRIT PETITION NO. 4701 OF 2011
Jetha Properties Pvt. Ltd. .. Petitioner
vs.
The Goods Transport Labour Board
for Greater Mumbai and ors. .. Respondents
WITH
WRIT PETITION NO. 4029 OF 2012
Bhiwandi Textile Processors Association .. Petitioner
vs.
Cloth Markets and Shops Board for
Greater Mumbai and ors. .. Respondents
WITH
WRIT PETITION NO. 4351 OF 2010
Steel Re-rollers Association of Maharashtra .. Petitioner
vs.
The Secretary, Bombay Iron and Steel
Labour Board and ors. .. Respondents
WITH
WRIT PETITION NO. 4470 OF 2011
The Bombay Dyeing and Manufacturing
Co. Ltd. (Polyster Plant) .. Petitioner
vs.
State of Maharashtra and ors. .. Respondents
2
1-WP-538-2005 & connected
WITH
WRIT PETITION NO. 8311 OF 2010
Krishna Paper and Board Mills and anr. .. Petitioners
vs.
The Metal (Excluding Iron and Steel) and
Paper Markets and Shops Mathadi
Labour Board and anr. .. Respondents
WITH
WRIT PETITION NO. 8310 OF 2010
Suchak Paper Manufacturing Co. Pvt. Ltd. .. Petitioner
vs.
The Metal (Excluding Iron and Steel) and
Paper Markets and Shops Mathadi
Labour Board and anr. .. Respondents
WITH
WRIT PETITION ST. NO. 24964 OF 2018
M/s. Hindustan Petroleum Corp. Ltd.
through Officer, Shri Gajendra Sunhare .. Petitioner
vs.
Solapur Dist. Mathadi and Unprotected
Labour Board and ors. .. Respondents
WITH
WRIT PETITION NO. 9743 OF 2009
Shree Hari Chemicals Export Ltd. .. Petitioner
vs.
Grocery Markets and Shops Board for
Greater Mumbai .. Respondents
WITH
WRIT PETITION NO. 9637 OF 2010
Kansai Nerolac Paints Ltd. .. Petitioner
vs.
Grocery Markets and Shops Boards of
Greater Mumbai, Thane and Raigad
and anr. .. Respondents
3
1-WP-538-2005 & connected
WITH
WRIT PETITION NO. 119 OF 2011
M/s. Just Textiles Ltd. .. Petitioner
vs.
Cloth Markets and Shops Labour Board
for Greater Mumbai and ors. .. Respondents
WITH
WRIT PETITION NO. 1168 OF 2018
M/s. Ridham Textport Pvt. Ltd. .. Petitioner
vs.
Cloth Market or Shops Board and
Unprotected Workers Board and ors. .. Respondents
Mr J.P. Cama, Senior Advocate a/w Mr Avinash
Jalisatgi for Petitioner in WP/4470/2011 &
WP/9743/2009.
Mr Avinash Jalisatgi for Petitioner in WP/8311/2010,
WP/8310/2010, WP/119/2011, WP/4029/2012.
Mr Avinash Jalisatgi i/b Navneet Chahal for Petitioner
in WP/3398/2010.
Mr Lancy D'Souza a/w Ms Deepika Agar wal a/w Mr
V.M. Parkar for Petitioner in WP(ST)/24964/2018.
Mr Vijay P. Vaidya a/w Mr Mahendra Agavekar a/w
Shraddha Chavan for Petitioner in WP/4701/2011.
Mr J.P. Cama, Sr. Adv. a/w Mr Netaji Gawade a/w Mr
Mehul Khetia i/b M/s Sanjay Udeshi & Co. for
Petitioner in WP/4351/2010, WP/538/2005,
WP/2088/2011.
Mr Milan S. Topkar a/w Ms Pavitra Manesh a/w Mr
Saurabh Mandlik for Resp No.1 in WP/4351/2010 and
WP/4701/2021 & for Resp No.5 in WP/4470/2011.
4
1-WP-538-2005 & connected
Mr Rahul D. Oak for Resp NO.1 in WP/3030/2010,
WP/8311/2010, WP/8310/2010, WP/9743/2019.
Mr P.P. Kakade Government Pleader a/w Mr B.V.
Samant AGP a/w Ms R. A. Salunkhe AGP for State.
Dr. Pallavi Divekar a/w Ms Shreeya Pednekar a/w Ms
Manasi Hirve i/b M/s. Divekar & Co. for Resp
Nos.1,2,3,5, in WP/1168/2018, For Resp No.1 in
WP(ST)/24964/2018, WP/4029/2012,WP/2088/2011,
WP/3398//2010, For Resp Nos.1 & 2 in
WP/119/2011.
Mr Suresh S. Pakale for Resp No.1 in WP/538/2005.
Mr. A.S. Peerzada a/w Mr Iqbal Shaikh for Applicant
in IA/9960/2022.
Mr Netaji Gawade i/b Sanjay Udeshi & Co. for
Petitioner in WP/9637/2010.
Mr P.P. Kakade Government Pleader a/w Mr B.V.
Samant AGP a/w Ms R.A. Salunkhe AGP for State in
WP/9637/2010.
Mr Manoj Shirsat i/b Mr Manoj Kondekar for
Intervenor in IA(ST)/20505/2022.
Mr Vipul Patel i/b Haresh Mehta & Co for Petitioner in
WP/3030/2010.
CORAM : DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : AUGUST 23, 2022. P.C.:
1. In deference to the order dated 19th August 2022, Mr. Samant, learned AGP appearing for the State has filed an 5 1-WP-538-2005 & connected affidavit. Mr. Cama, learned senior counsel appearing for the petitioners submits that the affidavit has been tendered in the morning and he requires a day's time to peruse the same.
2. We have heard Mr. Pakale, learned advocate for the respondent no.1 in Writ Petition No. 538 of 2005. He has cited the decisions of the Supreme Court reported in AIR 1966 SC 385 (Jan Mohammad Noor Mohamad Bagban vs. State of Gujarat) and (2007) 13 SCC 116 (Veneet Agrawal vs. Union of India and Ors.) in support of the contention that 'laying' as envisaged in section 28(2) of the Maharashtra Mathadi Hamal and Other Manual Workers (Regulations of Employment and Welfare) Act, 1969 is not mandatory.
3. Mr. Topkar, learned advocate for the respondent no.1 in Writ Petition No. 4351 of 2010 has tendered synopsis of submissions, which is taken on record.
4. The parties may come prepared to argue the writ petitions finally, tomorrow.
5. Stand over to 24th August 2022 (first on board).
WRIT PETITION NO. 9637 OF 2010:
1. At the request of Mr. Netaji Gawade, learned advocate for the petitioner, the writ petition stands dismissed as withdrawn. No costs.6
1-WP-538-2005 & connected
2. Ad-interim/interim order, if any, stands vacated forthwith.
(M. S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by SALUNKE J SALUNKE V JV Date:
2022.08.23 19:49:26 +0530 7