MAHARASHTRA STATE MUNICIPAL COUNCIL EMPLOYEES AND CADRE EMPLOYEES UNION. Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) By this petition filed under Article 226 of Constitution of India, the petitioner has claimed following reliefs.

(2.) By Order dated 30/04/2020 passed by this Court, the following direction was given.

(3.) Mr. Deshpande, learned counsel for petitioner submits that after the order dated 30/04/2020, the concerned authority of municipal administration has simply issued letter to the Municipal Councils informing the order passed. No steps have been taken to ensure that requisite equipments, sanitizers, hand gloves and other items to municipal employees to protect them from threat on account of COVID-19 on the part of respondents.