Madras High Court
Bsnl vs Bsnl Employees Union (Reg.No.4896) on 29 October, 2014
Bench: Sanjay Kishan Kaul, M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2014
CORAM
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.SATHYANARAYANAN
W.A.Nos.724, 2711 to 2744 of 2010
and
M.P.Nos.1 of 2010 and 1 of 2012 in W.A.724/2010
W.A.No.724 of 2010
1.BSNL, rep. By its Chairman
& Managing Director, Sanchar Building,
New Delhi.
2.Telecom, BSNL, Tamil Nadu Circle,
Rep. By its Chief General Manager,
Anna Salai, Chennai.
3.The General Manager, BSNL,
No.6, Janaki Ammal Nilayam,
Thiagarajapuram, Vellore. .. Appellants in
all WAs
vs
1.BSNL Employees Union (Reg.No.4896)
Rep. By its Circle Secretary,
R.K.Srinivas Apartments,
No.21, Bharathiyar 1st Street,
Pazhavanthangal, Chennai.
2.The Presiding Officer,
Central Government Industrial
Tribunal cum Labour Court,
1st Floor, B-Wing, Shastri Bhavan,
26, Haddows Road, Chennai. .. Respondents in all WAs.
Appeals filed under Clause 15 of the Letters Patent against the common order dated 25.02.2010 passed in W.P.Nos.6281 to 6285, 3278, 6411 to 6415, 10264 to 10273, 10608 to 10612, 10613 to 10617 of 2007, 26449 of 2007 and 12764, 15719 and 15550 of 2009, etc. on the file of this Court.
For Appellant : Mr.V.Radhakrishnan, S.C.
For M/s.P.Arulmudi Associates
For Respondents : Mr.K.M.Ramesh for R-1
: R-2 Tribunal
* * * * *
J U D G M E N T
(Judgment of the Court was delivered by The Hon'ble Chief Justice) In view of the submission of learned counsel for respondent no.1 made on the last date of hearing seeking production of only 7 documents as listed in para 6 of the affidavit filed by the said respondent, we had called upon learned counsel for the appellants to file the status of those documents by an affidavit. The appellants have filed the affidavit affirmed on 04.10.2014, in terms thereof none of the seven documents are stated to be available.
2.The result of the aforesaid would be that the prayer made by respondent no.1 before the Tribunal would be treated as one restricted for production of seven documents, which, on affidavit, the appellants state, are not available now. It is, thereafter, for the Tribunal to examine the matter in terms of aforesaid.
3.Any observation made in the impugned order by the learned Single Judge for purposes of disposal of the petitions arising from the interlocutory application filed by respondent no.1 cannot naturally prejudice the main case.
4.The appeals, accordingly, stand disposed of. No costs. Consequently, connected M.Ps. stand closed.
(S.K.K.,C.J.) (M.S.N.,J.) 29.10.2014 Index : Yes/No Internet : Yes/No sra The Hon'ble Chief Justice AND M.Sathyanarayanan, J.
(sra) To
1.The Chairman & Managing Director, BSNL, Sanchar Building, New Delhi.
2.The Chief General Manager Telecom, BSNL, Tamil Nadu Circle, Anna Salai, Chennai.
3.The General Manager, BSNL, No.6, Janaki Ammal Nilayam, Thiagarajapuram, Vellore.
4.The Presiding Officer, Central Government Industrial Tribunal cum Labour Court, 1st Floor, B-Wing, Shastri Bhavan, 26, Haddows Road, Chennai.
W.P.Nos.724, 2711 to 2744 of 2010 29.10.2014