Bombay High Court
The State Of Maharashtra And Another vs Indas Dafa Secondary Ashram School on 27 October, 2020
Author: V.K. Jadhav
Bench: V.K. Jadhav
(1)
WP-7337_ 2020.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
64 WRIT PETITION NO.7337 OF 2020
THE STATE OF MAHARASHTRA AND ANOTHER
VERSUS
INDAS DAFA SECONDARY ASHRAM SCHOOL
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Mr. P.G. Borade, A.G.P. for the petitioners.
...
CORAM : V.K. JADHAV, J.
DATE : 27th October 2020.
ORDER :-
1. I have heard learned A.G.P. at length. It appears that this Writ Petition pertains to the employee of the Ashram School. The learned A.G.P. vehemently submitted that the Ashram School is not an industry and as such, the employee of such School is not covered by the provisions of Section 2 (s) of the Industrial Disputes Act. The learned A.G.P. submits that the Industrial Court has awarded the monitory benefts to the employees and as such, the interim order is necessary to stay the effect of the said order. It appears that the said employees are in service since 2009 and they have fled complaint before Industrial Court in the year 2017. In view of the same, unless the employee is heard, it would not be appropriate to pass any interim order.
2. In view of the same, issue notice to the respondent returnable on 23rd November 2020.
(V.K. JADHAV, J.) VD_Dhirde ::: Uploaded on - 28/10/2020 ::: Downloaded on - 29/10/2020 02:59:27 :::