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Southern Railway Senior Divisional ... vs Southern Railway Mens Union General ... on 20 November, 2017

Bench: Arun Mishra, Rohinton Fali Nariman

                                                   1


     ITEM NO.18                            COURT NO.10                SECTION XIA

                              S U P R E M E C O U R T O F        I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17602/2017

     (Arising out of impugned final judgment and order dated 12-03-2015
     in OP No. 930/2011 08-11-2016 in OP No. 830/2016 passed by the High
     Court Of Kerala At Ernakulam)

     SOUTHERN RAILWAY SENIOR DIVISIONAL PERSONNEL
     OFFICER                                                         Petitioner(s)

                                                  VERSUS

     SOUTHERN RAILWAY MENS UNION GENERAL SECRETARY                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.118039/2017-CONDONATION OF DELAY
     IN FILING and IA No.118041/2017-CONDONATION OF DELAY IN REFILING
     and IA No.118047/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 20-11-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)             Ms.   Kiran Bala Sahay, Adv.
                                   Ms.   Priyanka, Adv.
                                   Ms.   Priyadarshni Priya, Adv.
                                   Ms.   Manjula Gupta, Adv.
                                   Ms.   Santosh Kumar, Adv.
                                   Mr.   Raj Bahadur, Adv.
                                   Ms.   Anil Katiyar, adv.

     For Respondent(s)


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

Delay condoned.

We find large number of petitions are being filed against Signature Not Verified the poor workmen and that too for no good cause.

Such matters Date: 2017.11.21 16:25:48 IST Reason:

should not travel to this court. The appellant and Union of India to consider their policy.

We find no merit in the case(s). Accordingly, the Special leave petition(s) is/are dismissed.

Copy of the order be forwarded to the appellant including the Law Secretary, Department of Law and legislative affairs.

Pending application, if any shall stand disposed of. (NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER