P.SHANKARANARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The grievance of the Petitioners is as regards additional compensation of Rs. 3.5 lacs which came to be distributed at the hands of the then Hon'ble Guardian Minister to the employees of Respondent No.5 ­ Standard Alkali Limited. The principal grievance of the Petitioners in the writ petition is that as the Petitioners are denied such additional compensation, there is a representation dated 23.12.2008 made by the Petitioners to the then Hon'ble Minister and other concerned Authorities and that this Court should issue directions that the representation be decided.

(3.) It is not in dispute that there is a closure of Respondent No.5 in the year 2005. The basis of the writ petition is an article in the news paper which is annexed at page 46 of the Petition (Exhibit "E" ) which records that the then Hon'ble Guardian Minister had distributed additional compensation to the 57 workers of Respondent No.5 on 22 June 2008. The Petitioners claim that they are similarly situated and accordingly they approached the then Hon'ble Guardian Minister that the Petitioners also be granted additional compensation. It is stated that accordingly a meeting was held on 11.02.2009 on the representation of the Petitioners. However, no action was taken.