SRINIVAS KRISHNAN & ORS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Mundargi, the learned Senior Counsel, for the petitioners.

(2.) Mr. Mundargi invited our attention to the allegations made in the First Information Report ( "FIR ") annexed to the petition and submits that on account of the absenteeism the petitioners have taken steps against the informant, an employee of the company. Mr. Mundargi invited our attention to the correspondence between the company and the informant and submits that for not reporting to duty the salary of the informant was reduced. Despite issuing notice to respondent no.2 to resume the duty, he did not resume the duty. Therefore, it is submitted that the entire dispute arose out of employer - employee relationship and it has nothing to do with the provisions of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 989 (for short, "the SC and ST Act ").

(3.) Issue notice to the respondents, returnable on 18th October, 2021.