FOOD CORPORATION OF INDIA & ANR. versus HEAD LOAD LABOUR CONGRESS (REGN. NO336/85) & ANR.

Citation: [2018] 9 S.C.R. 909 · Decided: 20-08-2018 · Supreme Court of India · Bench: ABHAY MANOHAR SAPRE · Disposal: Dismissed
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Judgment (excerpt)

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909
FOOD CORPORATION OF INDIA & ANR.
v.
HEAD LOAD LABOUR CONGRESS (REGN. NO336/85) & ANR.
(Civil Appeal No. 10530 of 2011)
AUGUST 20, 2018
[ABHAY MANOHAR SAPRE AND
SANJAY KISHAN KAUL, JJ.]
Industrial Disputes Act, 1947:  Regularization – Workers of
one Branch of an undertaking seeking benefit of award passed in
case of another Branch of same undertaking – Writ petitions filed
by workers Union against appellant undertaking seeking mandamus
against the appellant to implement the award passed by Industrial
Tribunal, Chennai also in relation to the employees working in
Branch offices at Kerala – In terms of the said award, the appellant-
undertaking was directed to give benefits of regularization of the
workers in the services of the appellant consequent upon abolition
of contract labourers system in relation to Branch office at Chennai
– This award was upheld by Supreme Court and attained finality –
By impugned order, High  Court directed the appellant to give benefits
of the said award to the members of the workers Union working in
two depots at Kerala finding no dissimilarity in two set of these
cases – Held: No reason to deny the relief granted by High Court to
workers – There is no good ground to take any other view in the
case than the one taken by Madras High Court in similar case and
in the impugned orders.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 10530
of  2011
From the Judgment and Order dated 15.02.2010 of the High Court
of Kerala in Writ Appeal No.249 of 2009  
WITH
C. A. No.7961 of 2014
C. U. Singh, S. R. Singh, Brijender Chahar, Sr. Advs., Y.
Prabhakara Rao, J. P. Mishra, P. V. Dinesh, R. R. Kumar, Atulesh Kumar,
Swetank Shantanu, Vishwa Pal Singh, Dr. Pooja Jha, Ronak Karanpuria,
909
[2018] 9 S.C.R. 909
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910
SUPREME COURT REPORTS
[2018] 9 S.C.R.
Sumit Sharma, Nagendra Singh, R. Prakash, Ms. Nandita Jha, Ajit
Pudussery, K. Vijayan, Ajeet Singh Verma, C. Paramasivam, Rakesh
K. Sharma, V. K. Sidharthan, Ms. Sridevi V. S., Sudarsh Menon, Bharat
Sangal, Ms. Malini Poduval, Advs. with them for the appearing parties.
The Judgment of the Court was delivered by
ABHAY MANOHAR SAPRE, J.
1.
These two appeals namely Civil Appeal No.10530 of 2011
and Civil Appeal No.7961 of 2014 are directed against the final judgment
and order dated 15.02.2010 passed by High Court of Kerela in Writ
Appeal No.249 of 2009 which arose out of order dated 22.09.2009 passed
by Single Judge in O.P. No.14360 of 1999 and against another final
order dated 20.03.2014 passed by the High Court of Kerala in Writ
Appeal No.1746 of 2013 which arose out of an order dated 04.09.2013
passed by Single Judge in W. P. (C) No.14786 of 2013 respectively.
2.
Though these appeals arise out of an order passed by the
High Court of Kerala, but we find that these appeals also involve more
or less the same point which we have dealt with in detail in our order
passed today (20.08.2018) in Civil Appeal No.10499 of 2011, Civil Appeal
No.10511 of 2011 (Food Corporation of India and Ors. vs. Gen.
Secretary, FCI India Employees Union and Ors.) which arose from
the orders passed by the High Court of Madras.
3.
The present two appeals appeals are filed by the FCI against
the Workers’ Union of different branches, the only difference being that
the Civil Appeal No.10499 of 2011 and Civil Appeal No.10511 of 2011
relate to employees working in Chennai Branch Office of FCI, whereas
the present appeals (C.A. Nos.10530/2001 and 7961/2014) relate to
employees working in depots at West Hills Mavelikkare and Chelakkudy
in State of Kerala and, therefore, these appeals came to be decided by
the High Court of Kerala.
4.
In short, the facts of the present two appeals are that the writ
petitions were filed by the workers’ Union against the appellant (FCI)
seeking a mandamus against the appellant (FCI) directing them to
implement the award (Ex.P-1) passed by the Industrial Tribunal, Chennai
also in relation to the employees working in Branch offices at Kerala
named above.
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5. The said award (Ex.P-1) directed the FCI to give benefits of
regularization of the workers in the services of the FCI consequent upon
abolition of contract laborers system in relation to Branch office at
Chennai.  This award (Ex.P-1) was upheld by this Court and attained
finality.
6. The High Court,  by impugned order, allowed the writ petitions
filed by the workers’ Union (respondents herein) and directed the FCI
to give benefits of the said award to the member
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