Calcutta High Court (Appellete Side)
All India Postal Sbco Employees' ... vs The Union Of India & Ors on 19 June, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
Sl. No.519.
19‐06‐2019
S.D.
W.P. 23028 (W) of 2018
All India Postal SBCO Employees' Association & Anr.
vs.
The Union of India & Ors.
Mr. Saptangsu Basu, Sr. Adv.,
Mr. R.P. Matilal
Mr. S.N. Chatterjee
Mr. P. Biswas
....For the Petitioners.
Mr. Kaushik Chanda, Ld. A.S.G.,
Mr. Tapas Chatterjee
Mr. Subhankar Chakraborty
......For the U.O.I.
Mr. Lokenath Chatterjee
...For the Respondents.
By the order dated April 18, 19, a report was called for from the respondent no. 2 as to the steps and measures taken in terms of the order dated January 11, 2019 passed by the High Court of Judicature at Madras.
Learned Additional Solicitor General appearing on behalf of the respondents submits that, the process for implementation of such order is continuing.
On query from the Court as to what measures are being taken, learned Additional Solicitor General is unable to inform the Court. 2 He relies upon a communication received from his client dated June 14, 2019, which states that, the competent authority has approved implementation of the judgment dated January 11, 2019 of the Hon'ble High Court of Judicature at Madras passed in W.P. No. 29163 (W) of 2018. Such communication also states that, the publication of the result of re‐verification of membership is under process.
The communication dated June 14, 2019 is bereft of any particulars. A period in excess of six months have elapsed since the directions dated January 11, 2019.
The order dated April 18, 2019 of this Court required the respondent no. 2 to submit a report as to the steps and measures taken in terms of the order dated January 11, 2019. Such direction remains uncomplied with till date.
In such circumstances, the respondent no. 2 will appear personally before this Court on July 24, 2019 with a report stating the steps and measures taken in terms of the order dated January 11, 2019 passed by the Hon'ble High Court of Judicature at Madras in W.P. No. 29163 (W) of 2018. He will do so at his own costs and expenses. In the event, the order dated January 11, 2019 is 3 implemented and the results thereof are communicated to the petitioners and their advocate on record, the respondent no. 2 need not appear on that date.
List the Writ Petition on July 24, 2019 for further consideration. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
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