BABARO TUKARAM TAJNE AND ORS Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD (O AND M) THROUGH ITS EXECUTIVE ENGINEER & ORS

JUDGEMENT

(1.) Rule. Heard forthwith by consent of learned counsel for the parties. Heard Mr.Thakur for the petitioners and Mr.Mohogaonkar for respondents 1 and 2.

(2.) This petition is directed against an interlocutory order made by the Industrial Court. Mr.Thakur, learned counsel for the petitioners argued that the Industrial Court has recorded prima facie findings that the petitioners have been working in the post and despite this fact the application for interim relief has been rejected. It appears that the main complaints are still pending.

(3.) Writ petition is partly allowed. Impugned order is confirmed. Industrial Court is directed to decide Complaints (ULP) Nos.70/08, 71/08, 72/08 and 73/08 expeditiously, and at any rate within six months from the date of receipt of Writ of this Court.