CHIEF EXECUTIVE OFFICER Vs. SANGITA SHRIRAM MADAVI

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard with consent of learned counsel for the rival parties.

(3.) These are 12 writ petitions filed by Zilla Parishad, Gondia and other petitioners concerning Public Health Centers under the Zilla Parishad in district Gondia, challenging identical orders passed by the Industrial Court, Maharashtra, Bhandara Bench. In Writ Petition No.5967/2018, Rule was granted on 18.10.2019 and it was directed that the same would be treated as the lead petition to decide the controversy between the parties and the entire bunch of writ petitions was kept for final hearing. Considering the fact that identical controversy is involved in all these writ petitions Rule is granted in 6400/2018, 6375/2018, 6376/2018, 6369/2018, 6379/2018, 6398/2018, 6399/2018, 6401/2018, 6402/2018, 6403/2018, 6404/2018.