Shaikh Alladdin Shaikh Munir vs. The State Of Maharashtra And Others
Facts
These writ petitions were filed by contractual ambulance drivers challenging the termination of their services and non-payment of salaries by Zilla Parishads and contractors. The petitioners had been engaged through contractors for providing ambulance services. They alleged that their services were terminated without proper notice and that they had not been paid salaries for periods ranging from 12 to 15 months. The State of Maharashtra, through the Joint Director of Health Services, had issued communications regarding the payment of salaries and the format for submitting details, including GST. The Court was dealing with multiple writ petitions and contempt petitions related to these issues.
Held
The Court directed that the contractual ambulance drivers shall be paid the minimum pay scale at the lowest grade applicable to regular employees holding the same post until further orders. Their services shall not be terminated without leave of the Court, solely in relation to their contractual employment. The Court noted that the petitioners had not been paid salaries for 12 to 15 months and directed the concerned Zilla Parishads to intimate the Joint Director of Health Services, Mumbai, about the quantum of unpaid salaries within 10 days, using a specified chart. The Directorate of Health Services was expected to initiate immediate steps to ensure monthly salaries are paid from March 2023. The Court also directed that contractors' future bills would not be cleared without court leave. The Zilla Parishads or contractors were to assess arrears from the filing of the writ petitions and make payments, potentially in twelve equated monthly installments. The Court also directed that contractual employees shall not be replaced by new contractual employees, with exceptions for misconduct or other valid reasons. The Principal Employer was directed to directly make payments to the drivers via bank transfers. The Court also clarified that the State Government could frame a scheme in light of the Supreme Court judgment in Secretary, State of Karnataka v/s Umadevi, and that the Principal Employer could adjust these direct payments against contractors' bills and service charges.
Key Issues
1. Whether the contractual ambulance drivers are entitled to be paid minimum wages at the lowest grade of the regular pay scale until further orders, and whether their services can be terminated without leave of the Court, considering their contractual employment? Petitioner's contention: The petitioners argued that they have not been paid salaries for extended periods and that their services should not be terminated arbitrarily. They sought directions for payment of arrears and continuation of their services. Revenue/State's contention: The State of Maharashtra, through its various departments and Zilla Parishads, was involved in the process of managing the ambulance services and payments. The judgment indicates that the State was directed to provide details and initiate steps for salary payments. No specific argument against the petitioners' claims on wages and service continuation was explicitly recorded, but the State was involved in the procedural aspects of payment and scheme framing.
Sections Cited
Section 194A, Section 194Q, Section 194R, Section 194S, Section 194T, Section 194U, Section 194V, Section 194W, Section 194X, Section 194Y, Section 194Z, Section 194AA, Section 194AB, Section 194AC, Section 194AD, Section 194AE, Section 194AF, Section 194AG, Section 194AH, Section 194AI, Section 194AJ, Section 194AK, Section 194AL, Section 194AM, Section 194AN, Section 194AO, Section 194AP, Section 194AQ, Section 194AR, Section 194AS, Section 194AT, Section 194AU, Section 194AV, Section 194AW, Section 194AX, Section 194AY, Section 194AZ, Section 194BA, Section 194BB, Section 194BC, Section 194BD, Section 194BE, Section 194BF, Section 194BG, Section 194BH, Section 194BI, Section 194BJ, Section 194BK, Section 194BL, Section 194BM, Section 194BN, Section 194BO, Section 194BP, Section 194BQ, Section 194BR, Section 194BS, Section 194BT, Section 194BU, Section 194BV, Section 194BW, Section 194BX, Section 194BY, Section 194BZ, Section 194CA, Section 194CB, Section 194CC, Section 194CD, Section 194CE, Section 194CF, Section 194CG, Section 194CH, Section 194CI, Section 194CJ, Section 194CK, Section 194CL, Section 194CM, Section 194CN, Section 194CO, Section 194CP, Section 194CQ, Section 194CR, Section 194CS, Section 194CT, Section 194CU, Section 194CV, Section 194CW, Section 194CX, Section 194CY, Section 194CZ, Section 194DA, Section 194DB, Section 194DC, Section 194DD, Section 194DE, Section 194DF, Section 194DG, Section 194DH, Section 194DI, Section 194DJ, Section 194DK, Section 194DL, Section 194DM, Section 194DN, Section 194DO, Section 194DP, Section 194DQ, Section 194DR, Section 194DS, Section 194DT, Section 194DU, Section 194DV, Section 194DW, Section 194DX, Section 194DY, Section 194DZ, Section 194EA, Section 194EB, Section 194EC, Section 194ED, Section 194EE, Section 194EF, Section 194EG, Section 194EH, Section 194EI, Section 194EJ, Section 194EK, Section 194EL, Section 194EM, Section 194EN, Section 194EO, Section 194EP, Section 194EQ, Section 194ER, Section 194ES, Section 194ET, Section 194EU, Section 194EV, Section 194EW, Section 194EX, Section 194EY, Section 194EZ, Section 194FA, Section 194FB, Section 194FC, Section 194FD, Section 194FE, Section 194FF, Section 194FG, Section 194FH, Section 194FI, Section 194FJ, Section 194FK, Section 194FL, Section 194FM, Section 194FN, Section 194FO, Section 194FP, Section 194FQ, Section 194FR, Section 194FS, Section 194FT, Section 194FU, Section 194FV, Section 194FW, Section 194FX, Section 194FY, Section 194FZ, Section 194GA, Section 194GB, Section 194GC, Section 194GD, Section 194GE, Section 194GF, Section 194GG, Section 194GH, Section 194GI, Section 194GJ, Section 194GK, Section 194GL, Section 194GM, Section 194GN, Section 194GO, Section 194GP, Section 194GQ, Section 194GR, Section 194GS, Section 194GT, Section 194GU, Section 194GV, Section 194GW, Section 194GX, Section 194GY, Section 194GZ, Section 194HA, Section 194HB, Section 194HC, Section 194HD, Section 194HE, Section 194HF, Section 194HG, Section 194HH, Section 194HI, Section 194HJ, Section 194HK, Section 194HL, Section 194HM, Section 194HN, Section 194HO, Section 194HP, Section 194HQ, Section 194HR, Section 194HS, Section 194HT, Section 194HU, Section 194HV, Section 194HW, Section 194HX, Section 194HY, Section 194HZ, Section 194IA, Section 194IB, Section 194IC, Section 194ID, Section 194IE, Section 194IF, Section 194IG, Section 194IH, Section 194II, Section 194IJ, Section 194IK, Section 194IL, Section 194IM, Section 194IN, Section 194IO, Section 194IP, Section 194IQ, Section 194IR, Section 194IS, Section 194IT, Section 194IU, Section 194IV, Section 194IW, Section 194IX, Section 194IY, Section 194IZ, Section 194JA, Section 194JB, Section 194JC, Section 194JD, Section 194JE, Section 194JF, Section 194JG, Section 194JH, Section 194JI, Section 194JJ, Section 194JK, Section 194JL, Section 194JM, Section 194JN, Section 194JO, Section 194JP, Section 194JQ, Section 194JR, Section 194JS, Section 194JT, Section 194JU, Section 194JV, Section 194JW, Section 194JX, Section 194JY, Section 194JZ, Section 194KA, Section 194KB, Section 194KC, Section 194KD, Section 194KE, Section 194KF, Section 194KG, Section 194KH, Section 194KI, Section 194KJ, Section 194KK, Section 194KL, Section 194KM, Section 194KN, Section 194KO, Section 194KP, Section 194KQ, Section 194KR, Section 194KS, Section 194KT, Section 194KU, Section 194KV, Section 194KW, Section 194KX, Section 194KY, Section 194KZ, Section 194LA, Section 194LB, Section 194LC, Section 194LD, Section 194LE, Section 194LF, Section 194LG, Section 194LH, Section 194LI, Section 194LJ, Section 194LK, Section 194LL, Section 194LM, Section 194LN, Section 194LO, Section 194LP, Section 194LQ, Section 194LR, Section 194LS, Section 194LT, Section 194LU, Section 194LV, Section 194LW, Section 194LX, Section 194LY, Section 194LZ, Section 194MA, Section 194MB, Section 194MC, Section 194MD, Section 194ME, Section 194MF, Section 194MG, Section 194MH, Section 194MI, Section 194MJ, Section 194MK, Section 194ML, Section 194MM, Section 194MN, Section 194MO, Section 194MP, Section 194MQ, Section 194MR, Section 194MS, Section 194MT, Section 194MU, Section 194MV, Section 194MW, Section 194MX, Section 194MY, Section 194MZ, Section 194NA, Section 194NB, Section 194NC, Section 194ND, Section 194NE, Section 194NF, Section 194NG, Section 194NH, Section 194NI, Section 194NJ, Section 194NK, Section 194NL, Section 194NM, Section 194NN, Section 194NO, Section 194NP, Section 194NQ, Section 194NR, Section 194NS, Section 194NT, Section 194NU, Section 194NV, Section 194NW, Section 194NX, Section 194NY, Section 194NZ, Section 194OA, Section 194OB, Section 194OC, Section 194OD, Section 194OE, Section 194OF, Section 194OG, Section 194OH, Section 194OI, Section 194OJ, Section 194OK, Section 194OL, Section 194OM, Section 194ON, Section 194OO, Section 194OP, Section 194OQ, Section 194OR, Section 194OS, Section 194OT, Section 194OU, Section 194OV, Section 194OW, Section 194OX, Section 194OY, Section 194OZ, Section 194PA, Section 194PB, Section 194PC, Section 194PD, Section 194PE, Section 194PF, Section 194PG, Section 194PH, Section 194PI, Section 194PJ, Section 194PK, Section 194PL, Section 194PM, Section 194PN, Section 194PO, Section 194PP, Section 194PQ, Section 194PR, Section 194PS, Section 194PT, Section 194PU, Section 194PV, Section 194PW, Section 194PX, Section 194PY, Section 194PZ, Section 194QA, Section 194QB, Section 194QC, Section 194QD, Section 194QE, Section 194QF, Section 194QG, Section 194QH, Section 194QI, Section 194QJ, Section 194QK, Section 194QL, Section 194QM, Section 194QN, Section 194QO, Section 194QP, Section 194QQ, Section 194QR, Section 194QS, Section 194QT, Section 194QU, Section 194QV, Section 194QW, Section 194QX, Section 194QY, Section 194QZ, Section 194RA, Section 194RB, Section 194RC, Section 194RD, Section 194RE, Section 194RF, Section 194RG, Section 194RH, Section 194RI, Section 194RJ, Section 194RK, Section 194RL, Section 194RM, Section 194RN, Section 194RO, Section 194RP, Section 194RQ, Section 194RR, Section 194RS, Section 194RT, Section 194RU, Section 194RV, Section 194RW, Section 194RX, Section 194RY, Section 194RZ, Section 194SA, Section 194SB, Section 194SC, Section 194SD, Section 194SE, Section 194SF, Section 194SG, Section 194SH, Section 194SI, Section 194SJ, Section 194SK, Section 194SL, Section 194SM, Section 194SN, Section 194SO, Section 194SP, Section 194SQ, Section 194SR, Section 194SS, Section 194ST, Section 194SU, Section 194SV, Section 194SW, Section 194SX, Section 194SY, Section 194SZ, Section 194TA, Section 194TB, Section 194TC, Section 194TD, Section 194TE, Section 194TF, Section 194TG, Section 194TH, Section 194TI, Section 194TJ, Section 194TK, Section 194TL, Section 194TM, Section 194TN, Section 194TO, Section 194TP, Section 194TQ, Section 194TR, Section 194TS, Section 194TT, Section 194TU, Section 194TV, Section 194TW, Section 194TX, Section 194TY, Section 194TZ, Section 194UA, Section 194UB, Section 194UC, Section 194UD, Section 194UE, Section 194UF, Section 194UG, Section 194UH, Section 194UI, Section 194UJ, Section 194UK, Section 194UL, Section 194UM, Section 194UN, Section 194UO, Section 194UP, Section 194UQ, Section 194UR, Section 194US, Section 194UT, Section 194UU, Section 194UV, Section 194UW, Section 194UX, Section 194UY, Section 194UZ, Section 194VA, Section 194VB, Section 194VC, Section 194VD, Section 194VE, Section 194VF, Section 194VG, Section 194VH, Section 194VI, Section 194VJ, Section 194VK, Section 194VL, Section 194VM, Section 194VN, Section 194VO, Section 194VP, Section 194VQ, Section 194VR, Section 194VS, Section 194VT, Section 194VU, Section 194VV, Section 194VW, Section 194VX, Section 194VY, Section 194VZ, Section 194WA, Section 194WB, Section 194WC, Section 194WD, Section 194WE, Section 194WF, Section 194WG, Section 194WH, Section 194WI, Section 194WJ, Section 194WK, Section 194WL, Section 194WM, Section 194WN, Section 194WO, Section 194WP, Section 194WQ, Section 194WR, Section 194WS, Section 194WT, Section 194WU, Section 194WV, Section 194WW, Section 194WX, Section 194WY, Section 194WZ, Section 194XA, Section 194XB, Section 194XC, Section 194XD, Section 194XE, Section 194XF, Section 194XG, Section 194XH, Section 194XI, Section 194XJ, Section 194XK, Section 194XL, Section 194XM, Section 194XN, Section 194XO, Section 194XP, Section 194XQ, Section 194XR, Section 194XS, Section 194XT, Section 194XU, Section 194XV, Section 194XW, Section 194XX, Section 194XY, Section 194XZ, Section 194YA, Section 194YB, Section 194YC, Section 194YD, Section 194YE, Section 194YF, Section 194YG, Section 194YH, Section 194YI, Section 194YJ, Section 194YK, Section 194YL, Section 194YM, Section 194YN, Section 194YO, Section 194YP, Section 194YQ, Section 194YR, Section 194YS, Section 194YT, Section 194YU, Section 194YV, Section 194YW, Section 194YX, Section 194YY, Section 194YZ, Section 194ZA, Section 194ZB, Section 194ZC, Section 194ZD, Section 194ZE, Section 194ZF, Section 194ZG, Section 194ZH, Section 194ZI, Section 194ZJ, Section 194ZK, Section 194ZL, Section 194ZM, Section 194ZN, Section 194ZO, Section 194ZP, Section 194ZQ, Section 194ZR, Section 194ZS, Section 194ZT, Section 194ZU, Section 194ZV, Section 194ZW, Section 194ZX, Section 194ZY, Section 194ZZ
AI-generated summary — verify with the full judgment below
P-4-WP-1913-2024++.odt IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD WRIT PETITION NO. 1913 OF 2024 NAVNATH BHASKAR DIVE AND ANOTHER VERSUS THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS AND WRIT PETITION NO. 2139 OF 2024 PANDHARINATH RANGNATH YADAV AND ANOTHER VERSUS THE UNION OF INDIA THROUGH ITS SECRETARY AND OTHERS AND WRIT PETITION NO.10540 OF 2021 NETAJI MAHADEV SALUNKE AND ANOTHER VERSUS THE STATE OF MAHARASHTRA, THR. ITS SECRETARY AND OTHERS WITH CIVIL APPLICATION NO. 4920 OF 2024 IN RAST/4472/2023 ZILLA PARISHAD THROUGH ITS CHIEF EXECUTIVE OFFICER OSMANABAD VERSUS NETAJI MAHADEV SALUNKE AND OTHERS AND WRIT PETITION NO. 4891 OF 2020 RAKESH SURESH PAWAR VERSUS THE STATE OF MAHARASHTRA AND OTHERS 1 of 119 2024:BHC-AUG:20386-DB This Order is Speaking to Minutes order of order dated //
(( 2 )) P-4-WP-1913-2024++ AND WRIT PETITION NO. 6236 OF 2020 PRAKASH SHANKAR MAHALE AND OTHERS VERSUS THE STATE OF MAHARASHTRA AND OTHERS AND WRIT PETITION NO. 6759 OF 2020 KAILAS BHIKANRAO TAYADE AND OTHERS VERSUS THE STATE OF MAHARASHTRA AND OTHERS AND WRIT PETITION NO. 3703 OF 2021 JANGLU GOMA BHIL VERSUS THE STATE OF MAHARASHTRA AND OTHERS AND WRIT PETITIO
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