Supreme Court - Daily Orders
Management Of Director,Microwave Etr. vs Workmen,Rep.By Pres.O.T.M.M.Sangha on 6 February, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3600 OF 2009
MANAGEMENT OF DIRECTOR,MICROWAVE ETR. ..APPELLANT(S)
VERSUS
WORKMEN,REP.BY PRESIDENT,ORISSA TELECOM ..RESPONDENT(S)
MICROWAVE MAZDOOR SANGHA & ANR.
WITH
CIVIL APPEAL NO. 747 OF 2013
O R D E R
Learned counsel for the respondents states that the High Court interfered with the judgment of the Industrial Tribunal as affirmed by the Central Administrative Tribunal by granting them only temporary status and not permanent absorption. That temporary status has been granted to them, more so in view of the orders passed by this Court on 08.05.2009 desiring that the interim judgment of the learned Single Judge shall be worked out.
In view of the aforesaid position, we see no reason to unsettle that position and thus dispose of the appeals in terms of the aforesaid leaving the question of law open. Parties to bear their own costs.
…………………………………………………..J. [SANJAY KISHAN KAUL] NEW DELHI Signature Not Verified ………………………………………………...J. 6TH FEBRUARY, 2020 Digitally signed by MADHU BALA Date: 2020.02.07 [K.M. JOSEPH] 17:56:46 IST Reason: ITEM NO.103 COURT NO.12 SECTION XI-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). 3600/2009 MANAGEMENT OF DIRECTOR,MICROWAVE ETR. Appellant(s) VERSUS WORKMEN,REP.BY PRES.O.T.M.M.SANGHA & ANR. Respondent(s) WITH C.A. No. 747/2013 (XI-A) Date : 06-02-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. Dinesh Agnani,Adv.
Ms. Leena Tuteja,Adv.
Mr. Piyush Sharma, AOR Mr. Aayush Shukla,Adv.
Mr. Vikash Kumar,Adv.
Mr. Rajiv Shankar Dvivedi, AOR For Respondent(s) Mr. Shibashish Misra, AOR Mr. Ashok Kumar Panda,Sr.Adv. Mr. Tejaswi Kumar Pradhan, AOR Mr. Manoranjan Paikaray,Adv. Mr. Abeer Sharma,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (ANITA RANI AHUJA) AR-CUM-PS COURT MASTER (NSH) (Signed order is placed on the file)