Supreme Court - Daily Orders
Union Of India vs Sunil Kumar B. on 29 January, 2021
Bench: Uday Umesh Lalit, Hemant Gupta, S. Ravindra Bhat
1
ITEM NO.4+36 Court 4 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).16721-16722/2019
(Arising out of impugned final judgment and order dated 12-10-2018
in WPC No. 602/2015 12-10-2018 in WPC No. 13120/2015 passed by the
High Court Of Kerala At Ernakulam)
UNION OF INDIA Petitioner(s)
VERSUS
SUNIL KUMAR B. & ORS. Respondent(s)
(IA No. 6498/2021 - EX-PARTE STAY
IA No. 109139/2020 - INTERVENTION/IMPLEADMENT
IA No. 109137/2020 - INTERVENTION/IMPLEADMENT
IA No. 6497/2021 - PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)
WITH
W.P.(C) No. 233/2018 (X)
W.P.(C) No. 69/2018 (X)
(IA No. 14965/2018 - EX-PARTE STAY)
W.P.(C) No. 141/2018 (X)
(IA No. 26357/2018 - EX-PARTE STAY)
W.P.(C) No. 118/2018 (X)
W.P.(C) No. 250/2018 (X)
W.P.(C) No. 372/2018 (X)
W.P.(C) No. 368/2018 (X)
W.P.(C) No. 369/2018 (X)
W.P.(C) No. 367/2018 (X)
W.P.(C) No. 371/2018 (X)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2021.01.30
W.P.(C) No. 380/2018 (X)
13:12:44 IST
Reason:
W.P.(C) No. 374/2018 (X)
W.P.(C) No. 385/2018 (X)
2
W.P.(C) No. 393/2018 (X)
W.P.(C) No. 395/2018 (X)
W.P.(C) No. 406/2018 (X)
W.P.(C) No. 360/2018 (X)
(FOR ADMISSION)
W.P.(C) No. 411/2018 (X)
(FOR ADMISSION and IA No.63451/2018-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 466/2018 (X)
W.P.(C) No. 804/2018 (X)
W.P.(C) No. 594/2018 (X)
(IA No.79752/2018-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
W.P.(C) No. 884/2018 (X)
(IA No. 170508/2019 - INTERVENTION/IMPLEADMENT
IA No. 146221/2019 – INTERVENTION/IMPLEADMENT)
W.P.(C) No. 778/2018 (X)
(IA No. 69081/2019 - INTERVENTION/IMPLEADMENT
IA No. 170449/2018 – INTERVENTION/IMPLEADMENT)
W.P.(C) No. 874/2018 (X)
(IA No. 44627/2019 – INTERVENTION/IMPLEADMENT)
W.P.(C) No. 1149/2018 (X)
(IA No. 117553/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 144028/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
W.P.(C) No. 1167/2018 (X)
CONMT.PET.(C) No. 1917-1918/2018 in C.A. No. 10013-10014/2016
(XIV-A)
(IA No. 85695/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 147085/2018 - EXEMPTION FROM FILING O.T.
IA No. 147082/2018 - PERMISSION TO FILE APPLICATION FOR DIRECTION)
W.P.(C) No. 1430/2018 (X)
W.P.(C) No. 1433/2018 (X)
W.P.(C) No. 1428/2018 (X)
3
W.P.(C) No. 390/2019 (X)
(IA No. 43954/2019 - EX-PARTE STAY)
W.P.(C) No. 269/2019 (X)
(FOR ADMISSION)
W.P.(C) No. 875/2019 (X)
W.P.(C) No. 349/2019 (X)
(FOR ADMISSION)
W.P.(C) No. 327/2019 (X)
(IA No. 43329/2019 - EX-PARTE STAY
IA No. 84636/2019 – INTERVENTION/IMPLEADMENT)
W.P.(C) No. 466/2019 (X)
W.P.(C) No. 352/2019 (X)
(IA No. 46449/2019 - STAY APPLICATION)
W.P.(C) No. 512/2019 (X)
(IA No. 92886/2019 - INTERVENTION APPLICATION) W.P.(C) No. 511/2019
(X)
W.P.(C) No. 500/2019 (X)
(IA No. 62534/2019 - EX-PARTE STAY
IA No. 86926/2019 - INTERVENTION/IMPLEADMENT
IA No. 86923/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
CONMT.PET.(C) No. 619-620/2019 in C.A. No. 10013-10014/2016 (XIV-A)
(FOR ADMISSION)
W.P.(C) No. 601/2019 (X)
(IA No. 73827/2019 - EX-PARTE STAY)
R.P.(C) No. 1430-1431/2019 in SLP(C) No. 8658-8659/2019 (XI-A)
(FOR ADMISSION and IA No.72854/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.72855/2019-APPLICATION FOR
LISTING REVIEW PETITION IN OPEN COURT)
W.P.(C) No. 1312/2019 (X)
W.P.(C) No. 832/2019 (X)
(IA No. 98935/2020 - EARLY HEARING APPLICATION)
Diary No(s). 22242/2019 (XIV-A)
W.P.(C) No. 1218/2020 (X)
(FOR ADMISSION and IA No.107579/2020-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 1332/2020 (X)
4
ITEM NO.36
Writ Petition(s)(Civil) No(s). 1459/2020
(FOR ADMISSION and IA No.134289/2020-EXEMPTION FROM FILING O.T.)
Date : 29-01-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Gopal Shankarnarayan, Sr. Adv.
Mr. Rahul Thawani, Adv.
Ms. Pooja Dhar, AOR
Mr. Neeraj Chowdhury, Adv.
Ms. Rashmi Sharma, Adv.
Mr. Aftab Ali Khan, AOR
Mr. Somanatha Padhan, AOR
Mr. Mohit Paul, AOR
Mr. Ritin Rai, Sr. Advocate
Mr. Udayaditya Banerjee, AOR
Mr. Ramjee Pandey, AOR
Ms. Manjula Gupta, AOR
Mr.Rajesh Gupta; Advocate,
Mr.Harpreet Singh, Advocate,
Mr.Sumit R. Sharma AOR;
Mr.Ajay Chandra, Advocate
Mr.Pranjal Saran, Advocate
Mr Anand Padmanabhan Advocate
Mr. Purushottam Sharma Tripathi (AOR)
Mr. Ravi Chandra Prakash (Advocate)
Mr. Mukesh Kumar Singh (Advocate)
Mr. Abhishek Tripathi (Advocate)
Ms. Vani Vyas (Advocate)
Ms. Sujata Muni (Advocate)
Mr. Amit (Advocate)
Mr K. K. Venugopal, (AGI)Sr. Adv. for Union of
India and Employees’ Provident Funds
Organisation
Mr Vikramjit Bannerjee,( ASG)Sr. Adv.
Mr C. A. Sundaram, Sr. Adv.
Mr Siddharth, AOR
5
Mr Raj Bahadur Yadav, AOR for Union of India
Ms. Rohini Musa, Adv.
Mr Siddhant Kohli, Adv.
Mr Amit Kumar Agrawal, Adv.
Mr Prashant Rawat, Adv.
M/S Ars Associates, AOR
Mr. Anand Varma, AOR
Mr. Abhishek Prasad, Advocate
Ms. Madhumita Bhattacharjee, AOR
Mrs. Lalita Kaushik, AOR
Mr. Shashank Shekhar,Advocate,
Ms. Sheetal Rajput, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Jagjit Singh Chhabra, Advocate
Mr. Saksham Maheshwari, Advocate
Mr. Jagjit Singh Chhabra, AOR
Mr. Rahul Pratap, AOR
Mr. Y. Raja Gopala Rao, AOR
Mr. Shashi Bhushan Kumar, AOR
Petitioner-in-person
Mr. Anil Nag, AOR
Mr Mohan Parasaran, Senior Advocate.
Mr.Ashwin Kumar DS, Advocate.
Mr.Vishnu Kumar, Advocate
Mr.Aditi Dani, Advocate.
Mr. Surbhi Mehta, AOR.
For Respondent(s) Dr.K.P.Kylasanatha Pillay, Sr. Advocate
Mr. A. Venayagam Balan, AOR
Mr. Ashok K. Gupta, Sr. Adv.
Mr. Abhishek Gupta, Adv.
Ms. Ikshita Singh, Adv.
Mr. Gunnam Venkateswara Rao, Adv. (AOR).
M/S. Arputham Aruna And Co, AOR
Mr. Nishe Rajen Shonker, AOR
Mr. Prakash Ranjan Nayak, AOR
Mr.Eshna Kumar, Advocate
6
Mr. Siddharth, AOR
Mr. Sameer Parekh, Adv.
Mr. D.P Mohanty, Adv.
Ms. S.Lakshmi Iyer, Adv.
Mr. Ishan Nagar, Adv.
Mr. Sarthak Gaur, Adv.
M/S. Parekh & Co., AOR
Mr. Puneet Taneja, AOR
Mr. Adarsh Tripathi, Advocate
Ms. Laxmi Advocate
Mr.Mohit Rohatgi Advocate
Mr.Rajendra Dangwal Advocate
Mr.Kaustub Narendran Advocate
Mr. Syed Jafar Alam, AOR
Mr. Sachin Datta, Senior, Adv.
Mr. Rahul Kaushik, Aor
Ms. Bhuvneshwari Pathak, Adv
Ms. Shilpi Satyapriya Satyam, Adv
Mr. Preet Pal Singh, AOR
Ms. Sangeeta Bharti, Advocate
Mr. Sushil Kumar Singh, AOR(R5&6)
Mr. Ajit Pudussery, AOR
M/S. Khaitan & Co., AOR
Mr. Satish Kumar, AOR
Mr. Rajivkumar, AOR
Mr. Anil Nag, AOR
Mr Mohan Parasaran, Senior Advocate.
Mr. Ashwin Kumar DS, Advocate.
Mr.Vishnu Kumar, Advocate
Mr.Aditi Dani, Advocate.
Ms. Surbhi Mehta, AOR
Mr. Rakesh Mishra, AOR
Ms. Nandini Gore, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Natasha Sahrawat, Adv.
Mr. Raghvendra Pratap Singh, Adv.
7
M/S. Karanjawala & Co., AOR
Mr. Raghenth Basant, Advocate
Ms. Mahamaya Chatterjee, Advocate
Ms. Liz Mathew, AOR
Mr.Roy Abraham, Adv.
Ms Reena Roy, Adv
Mr.Akhil Roy, Adv.
Mr. Himinder Lal, AOR
Mr. R.K. Kapoor, Advocate
Ms. Kheyali Singh, (Newly
Appointed)AOR
UPON hearing the counsel the Court made the following
O R D E R
Review Petition (Civil)Nos.1430-1431 of 2019 in SLP(C)Nos.8658-8659 of 2019 SLP(C) Nos.8658-59/2019 challenging the judgment and order dated 12.10.2018 passed by the Division Bench of the High Court of Kerala in Writ Petition (C) 602/2015 and 13120/2015 were dismissed by this Court on 1.4.2019.
Thereafter, SLP(C) Nos. 16721-22/2019 at the instance of Union of India challenging the same judgment dated 12.10.2018 came up before this Court on 12.07.2019. While condoning the delay in preferring the SLPs, this Court directed that said SLPs be listed along with Review Petition (C) Nos.1430-31/2019 (which had since then been preferred against the order dated 01.04.2019 in SLP(C) Nos.8658-59/2019) in open Court.
Mr. C.A. Sundaram, learned Senior Advocate appearing for the petitioners in said Review Petitions invited our attention to the order dated 21.12.2020 passed by another Division Bench of the High 8 Court of Kerala by which the correctness of the earlier decision dated 12.10.2018 was doubted and the matter was referred to Full Bench of the High Court.
Mr. Sundaram, also invited our attention to the decision of this Court in M/s Pawan Hans Ltd. & Ors. vs. Aviation Karmachari Sanghatana & Ors [2020(2)SCALE 194] and specially paragraph 6.6 of the decision.
It was submitted that as a result of the directions issued by the High Court in its order dated 12.10.2018, benefit would get conferred upon employees retrospectively which, in turn, would create great imbalance.
Having heard learned counsel for the petitioners and perused the relevant material, in our view SLP(C) Nos.8658-59/2019 call for a closer look. We, therefore, allow these review petitions and recall the order dated 01.04.2018 and direct;
(a) Let SLP(C) Nos.8658-59/2019 along with all connected matters be listed for preliminary hearing before the appropriate Court on 25.02.2021.
(b) Learned counsel appearing for the parties are at liberty to file short synopsis before the next date of hearing.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER