FEDERATION OF THE LABOUR LAW PRACTITIONERS ASSOCIATIONS MAHARASHTRA AND ANOTHER Vs. STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) The present Petition is filed by the Federation of the Labour Law Practitioners' Association of Maharashtra for inviting attention of this Court to various issues concerning Labour Courts and Industrial Courts in the State and infrastructure provided to the said Courts in the State. The learned counsel appearing for the Petitioners at the outset stated that now only the prayer clauses (iii) and (v) survive for consideration which read thus-

(2.) We have heard the learned counsel appearing for the Petitioners on various issues concerning infrastructure of the Labour and Industrial Courts in the State. In terms of the directions issued on 25th November 2016, an affidavit of Shri Ganesh Shamrao Sonawane, the Deputy Secretary of the Government of Maharashtra, Industries, Energy and Labour Department, dated 17th December 2016 is tendered across the bar. A copy of the Circular dated 3rd June 1977 is also tendered across the bar by which the Government has laid down the norms for the premises for Industrial Courts and Labour Courts. We have also heard the learned Advocate General appearing for the State.

(3.) The affidavit of Shri Ganesh Shamrao Sonawane records that there are 36 Industrial Courts in the State of Maharashtra situated in 20 Districts and 49 Labour Courts are situated in 29 Districts. The said affidavit also records the details of the Industrial and Labour Courts functioning in the Government buildings/premises and the Industrial Courts and Labour Courts functioning in private premises on rental basis. The said information regarding infrastructure provided in the said affidavit reads thus: