SOLAPUR MAHANAGARPALIKA Vs. YOGESH NAGNATH MANE

JUDGEMENT

(1.) Heard Mr. Deshpande, learned Advocate for Petitioner.

(2.) This Writ Petition is filed under Articles 226 and 227 of the Constitution of India to challenge the Judgement & Order dtd. 17/4/2023 passed by the learned Industrial Court in Complaint (ULP) No. 7 of 2014 which is appended at Exh. "E", Page Nos. 68-89 of the Writ Petition.

(3.) Briefly stated, 14 original Complainants / workers are admittedly working as Malaria Field Workers with Petitioner Corporation since 1997-98. They filed original Complaint (ULP) No. 7 of 2014 contending that they were employed pursuant to issuance of advertisement published in newspapers, followed by their selection, interviews and wait-listing and came to be employed by following the due process of law. It was stated in the Complaint that initially for one year, they were paid a meager salary of Rs.5000.00 per month but thereafter they were paid salary on a daily wage basis. It was contended that Petitioner Corporation had specific vacant posts of Field Workers in order to cater to the entire area of Solapur City being extended upto 179.38 sq. kms. requiring 3 Field Workers for one Sector having an area 2.56 sq. kms. and as such 180 Malaria Field Workers were required. It was contended that as far back as on 24/11/2010, Petitioner Corporation had passed a resolution resolving to approach the State Government with a proposal for sanctioning more posts of Malaria Field Workers and to make the existing Malaria Field Workers permanent.