Supreme Court of India
Coir Board Ernakulam Kerala State & Anr. vs Indira Devi P.S. & Ors. on 10 November, 1998
Equivalent citations: (1999)ILLJ1109SC, 1998(6)SCALE288B, (2000)1SCC224, AIRONLINE 1998 SC 190, (1998) 6 SCALE 288.2, (1999) 1 LABLJ 1109, 1999 LABLR 319, 2000 (1) SCC 224, 2000 SCC (L&S) 120, (2002) 2 LAB LN 392
Bench: Chief Justice, S.P. Bharucha, M.K. Mukherjee
ORDER
1. We have considered the order made in Civil Appeal Nos. 1720-21 of 1990. The Judgment in Bangalore Water Supply & Sewerage Board vs. A. Rajappa & Ors. was delivered almost two decades ago and the law has since been amended pursuant to that judgment though the date of enforcement of the amendment has not been notified.
2. The judgment delivered by seven learned Judges of this Court in Bangalore Water Supply case does not, in our opinion, require any reconsideration on a reference being made by a two Judge Bench of this Court, which is bound by the judgment of the larger Bench.
3. The appeals, shall, therefore, be listed before the appropriate Bench for further proceedings.