MUNICIPAL COUNCIL Vs. VILAS DATTATRAY NERPAGAR AND OTHERS

JUDGEMENT

(1.) Writ Petition No. 3673/2004 is on the Board for final hearing in this special drive for taking up old final hearing matters. The learned Advocates have fairly stated that other petitions being identically placed, viz. Writ Petition Nos.3409/2003, 4088/2003, 8601/2005, 8602/2005 and 11963/2014, can also be called for and taken up for hearing. Consequentially, the said petitions have been called for and I have heard the learned Advocates for the respective sides at length.

(2.) All the petitions are admitted except Writ Petition No. 11963/2014. Thus, Rule in Writ Petition No. 11963/2014 and Rule is made returnable forthwith by the consent of the parties.

(3.) There is no dispute that in all these matters, the Municipal Council, Chalisgaon is aggrieved by the different directions issued by the Industrial Court, Jalgaon vide the impugned judgments by which, Standing Orders 4C and 4D of the Industrial Employment (Standing Orders) Act, 1946 have been made applicable to the Respondents and they have been granted deemed permanency from the date of the filing of these complaints or upon completion of 240 days in continuous service.