STATE OF MAHARASHTRA Vs. DROPADI DEORAO DUDHAL

JUDGEMENT

(1.) In all these petitions, the State Government and it's concerned Department is aggrieved by an identical judgment delivered by the Industrial Court dated 26.08.2003 in Complaint (ULP) Nos.164, 165, 166, and 162 of 1991, by which, the Industrial Court has applied the analogy of Standing Order 4-C of the Industrial Employment (Standing Orders) Act, 1946 and the concept of completion of 240 days and has granted permanency to these Respondents/ Workmen from the date of the filing of their complaints.

(2.) The learned Advocate appearing on behalf of all the Respondents/ Workmen/ original Complainants submits that insofar as Writ Petition No.2286/2004 is concerned, the Complainant (Manjulabai Sakhare) has passed away on 26.08.2014. Civil Application No.4182/2018 is tendered for bringing the sole legal heir on record. The learned AGP appearing on behalf of the Petitioners/ State does not oppose the application. Hence, Civil Application No.4182/2018 is allowed and the sole legal heir of the deceased Manjulabai is taken on record in Writ Petition No.2286/2004. Amendment be carried out forthwith.

(3.) I have considered the strenuous submissions of the learned Advocates for the respective sides.