Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Employers In Relation To The Management ... vs Their Workmen Being Represented By The ... on 16 October, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.19                               COURT NO.14                 SECTION XV

                                   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).    23726/2015

     (Arising out of impugned final judgment and order dated 22/04/2015
     in LPA No. 225/2014 passed by the High Court Of Jharkhand At
     Ranchi)

     EMPLOYERS IN RELATION TO THE MANAGEMENT
     OF BASTACOLLA AREA NO, IX OF
     M/S BHARAT COKING COAL LIMITED                                     Petitioner(s)
                                     VERSUS
     THEIR WORKMEN BEING REPRESENTED BY
     THE GENERAL SECRETARY, KOYLA SHRAMIK
     SEVA SANGH                                                         Respondent(s)

     (with appln. (s) for exemption from filing O.T. and permission to
     file additional documents and office report)

     Date : 16/10/2015 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                 Mr.   P.S. Narasimha, ASG
                                       Mr.   Amit Sharma, Adv.
                                       Mr.   Dipesh Sinha, Adv.
                                       Mr.   S. Shrivastava, Adv.

     For Respondent(s)                 Mr. Kaushik Laik, Adv.
                                       Mr. Ankur Sood,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having regard to the evidence that was produced before the Labour Court and the findings which are recorded, on the basis of that evidence and also the fact that the petitioner-Management did not produce the required evidence from which adverse inference is drawn. It is not a case of interference with the Award of the Labour Court as modified by the learned Single Judge.

The special leave petition is, accordingly, dismissed.

                             (Ashwani Thakur)                                (Renu Diwan)
                              COURT MASTER                                   COURT MASTER