Maharashtra Navnirman Kamgar Sena vs Savera Precision Engineering Pvt. Ltd. ... on 9 March, 2021

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Bombay High Court

Maharashtra Navnirman Kamgar Sena vs Savera Precision Engineering Pvt. Ltd. ... on 9 March, 2021

Bench: M. S. Karnik

                                                            5. wpst 95227.20.doc

Urmila Ingale

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                      WRIT PETITION STAMP NO. 95227 OF 2020


        Maharashtra Navnirman Kamgar Sena              ....Petitioners
             Vs.
        Savera Precision Engineering Pvt. Ltd. and ors. ..... Respondents



        Mr.Vaibhav Jagdale, for the Petitioners.
        Mr.Varun Joshi a/w Mr.Chetan Alai, for Respondents.
        Mr.S.H. Kankal, AGP for the Respondent - State.



                                    CORAM :     M. S. KARNIK, J.

                                      DATE :    09th MARCH, 2021


        P.C. :

        .              Heard learned Counsel for the Petitioners.          The

        Petitioners are challenging the transfer orders from Pune,

        Ranjangaon to Aurangabad where the sister concern of the

        Respondents        is situated. The present order is passed without

        going into the merits of the matter as learned Counsel for the

        parties have agreed to this Court passing the following order.

                                    ORDER

(i) The Petitioners as well as Respondents will withdraw all allegations against each other.

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5. wpst 95227.20.doc

(ii) The Petitioners to report to Aurangabad within a period of one week from today.

(iii) The Petitioners would continue at Aurangabad in their transferred place of posting till 31/07/2021 whereafter the Petitioners are to be re-posted at their original place of posting Ranjangaon, Pune with efect from 01/08/2021.

(iv) The Respondents to provide for transportation charges to the Petitioners for moving to the transferred place at Aurangabad.

(v) Learned Counsel for the Respondents says that he has been instructed to agree for providing accommodation to the Petitioners for three days at Aurangabad. However, in my opinion, considering that the Petitioners as well as Respondents have fairly agreed to this arrangement in the interest of justice, the Respondents may provide the accommodation to the Petitioners for a period of 15 days from the date of joining.

(v) The Petitioners undertake to withdraw the complaint before the Industrial Court. All allegations against the Respondents stand withdrawn.

2. Writ Petition is disposed of.





                                                                                (M.S.KARNIK, J.)

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           Digitally signed
Urmila     by Urmila P.
           Ingle
P. Ingle   Date: 2021.03.09
           20:19:23 +0530

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