Supreme Court - Daily Orders
Union Of India . vs K.Suri Babu on 21 September, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1320-1321/2010
UNION OF INDIA AND ANR. ..APPELLANT(S)
VERSUS
K.SURI BABU ETC. ..RESPONDENT(S)
WITH
C.A. No. 1322/2010
C.A. No. 1323/2010
O R D E R
C.A. No. 1322/2010
It is stated that respondent continued to work till the end of his tenure and has subsequently passed away.
In view of the aforesaid position, the appeal does not survive for consideration and is accordingly disposed of.
C.A. NOS. 1320-1321/2010,1323/2010 It is pointed out that the second respondent in C.A. Nos. 1320-1321/2010 (respondent in C.A. No. 1321/2010) has already retired and the proceedings have become infructuous qua him. As such C.A. No. 1321/2010 stands disposed of Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2023.09.23 11:51:48 IST Reason: accordingly.
C.A. Nos.1320-1321/2010 2 That leaves us with the first respondent (respondent in C.A. No. 1320/2010) and sole respondent in C.A. No. 1323/2010.
The question to be examined is whether the Industrial Employment (Standing Orders) Act, 1946 would not apply to even workmen under the Industrial Disputes Act, 1947 in case the industrial establishment workmen are governed by the CCS Rules.
It is submitted before us that learned counsel for the respondents is indisposed.
List C.A. Nos. 1320/2010 and 1323/2010 in the week commencing 04.10.2023.
....................J. [SANJAY KISHAN KAUL] ....................J. [SUDHANSHU DHULIA] NEW DELHI, SEPTEMBER 21, 2023.
C.A. Nos.1320-1321/2010 3 ITEM NO.111 COURT NO.2 SECTION XII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 1320-1321/2010 UNION OF INDIA & ORS. Appellant(s) VERSUS K.SURI BABU ETC. Respondent(s) WITH C.A. No. 1322/2010 (XII-A) C.A. No. 1323/2010 (XII-A) Date : 21-09-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Appellant(s) Mr. Arkaj Kumar, Adv.
Ms. Arunima Dwivedi, Adv. Mr. Nachiketa Joshi, Adv. Mr. Shubhendu Anand, Adv. Mr. Gurmeet Singh Makker, AOR Mr. Rajat Nair, Adv.
Mr. Anuj Srinivas Udupa, Adv. Mr. Avinash Sharma, AOR For Respondent(s) Mr. V. Sridhar Reddy, Adv.
Mr. V. N. Raghupathy, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 1322/2010 The appeal is disposed of in terms of the signed order.
C.A. Nos. 1320-1321/2010, 1323/2010 C.A. No. 1321/2020 stands disposed of in terms C.A. Nos.1320-1321/2010 4 of the signed order.
C.A.Nos. 1320/2010 and 1323/2010 List in the week commencing 04.10.2023.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ] C.A. Nos.1320-1321/2010