ARVIND KASHINATH MONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners are ex-ofcers of respondent Nos.2 and 3. Respondent No.2 - Municipal Corporation of Greater Mumbai is the statutory body constituted under the Mumbai Municipal Corporation Act, 1888 (for short MMC Act). Respondent No.3 - Brihan Mumbai Electric Supply and Transport Undertaking is constituted under Chapter XVI-A of the MMC Act.

(2.) The petitioners have fled the present petition in a representative capacity. The grievance of the petitioners is non payment of legal dues such as encashment of leave, leave travel assistance, arrears arising out of revision of pay scales and gratuity to the petitioners and other similarly situated employees.

(3.) According to the petitioners, as per Administrative Order No. 97 dtd. 20/1/1992, all such payments are required to be made within 15 days of employee ceasing to be in service. According to the petitioners, respondent No.3 followed this Administrative order till October 2016 and thereafter respondent No.3 has stopped making such payments for indefnite time compelling the employees to approach appropriate courts and obtain orders for making payments of such dues though there is no dispute either with regard to eligibility or the quantum.