DHANRAJ R.MAHALE Vs. KIRLOSKAR OIL ENGINES LTD.

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dtd. 21/4/2007 (hereinafter referred to as the "impugned order ") passed by the learned Single Judge in Writ Petition No. 1727 of 2007, dismissing the Writ Petition filed by the Appellants on the ground that in view of Rule 32 of the Bombay Industrial Employment (Standing Orders) Rules, 1959 (hereinafter referred to as the Model Standing Orders), the provisions of Clause 4A of Schedule-I stood excluded, and hence the Appellants were not entitled to be continued in regular service post their probation period.

(2.) Briefly the facts of the case are as follows: -

(3.) In the backdrop of these aforesaid facts, the issue which has fallen for consideration in the present appeal is whether the learned Single Judge was in any error in passing the impugned order and dismissing the Writ Petition filed by the Appellants summarily on the findings as made in the aforesaid impugned order. This appeal was admitted by the order dtd. 12/1/2019 by this Court.