Supreme Court - Daily Orders
M/S Steel Authority Of India Ltd. vs Raghbendra Singh on 15 December, 2020
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
1
ITEM NO.6 Court 9 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11025/2020
(Arising out of impugned final judgment and order dated 13-02-2020
in LPA No. 19/2016 passed by the High Court Of Jharkhand At Ranchi)
M/S STEEL AUTHORITY OF INDIA LTD. Petitioner(s)
VERSUS
RAGHBENDRA SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91839/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.91840/2020-EXEMPTION FROM
FILING O.T. and IA No.91838/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 15-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Ms. Sonal Mashankar, Adv.
Ms. Shivangi Sud, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel for the petitioner and it appears that the grievance of the petitioner is qua the broad observations made in paras 19 and 21 in respect of the right to Signature Not Verified Digitally signed by ASHA SUNDRIYAL retain quarters since the dues were not paid. The fact remains that Date: 2020.12.15 18:56:58 IST Reason: the quarter was never vacated and this resulted in proceedings under the Public Premise (Eviction of Unauthorized Occupants) Act, 2 1971 which culminated against the employee and had attained finality. But the entitlement of the respondent under a Scheme of the petitioner cannot be doubted. We are informed that the scheme no more exists. The amount in question is also quite small and thus, we feel it is not a fit case for interference under Article 136 of the Constitution of India.
We, however, set aside the observations made in paras 19 and 21 qua the principles of penal rent being charged as we are of the view that if an employee occupies a quarter beyond the specified period, the penal rent would be the natural consequence and such penal rent can be adjusted against the dues payable including gratuity. This is so in view of the judgment in Secretary, ONGC Ltd. v. V.U. Warrier - (2005) 5 SCC 245 and the reliance placed in the impugned judgment on the case of Ram Naresh Singh v. Bokaro Steel Plant [Civil Appeal No.4740/2007] dated 31.03.2017 is misplaced as is not even a judgment but an order in the given facts of the case.
The Special Leave Petition is dismissed in terms aforesaid. Pending applications stand disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR