RASHTRIYA SHRAMIK AGHADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent learned counsel for respective parties heard for final disposal at the admission stage.

(2.) The petitioner has filed this petition for the following reliefs :

(3.) The petitioner states that it is a registered trade union and espousing the present cause for 211 security guards and 100 health workers rendering services with the respondent No. 2. The respondent No. 2 is Tuljabhavani Mandir Sansthan/Temple Trust. The assets and the management of the respondent No. 2 is taken over by the Government. The Tahsildar is the manager of the respondent No. 2. It is contended that the security guards and health workers which are members of the petitioner union are the employees of the respondent No. 2. They are not getting regular scale muchless the minimum wages. The members are working for last one year to ten years. The petitioner has produced Annexure ' B and C showing dues of the security guards since 2010. Further Annexure ' D is produced to show the dues of heath workers rendering services from the year 2010.