;
U.P. STATE MINERAL DEVELOPMENT
CORPORATION LTD. AND ANR. ETC.
v.
VIJA Y KUMAR UPADHYA Y AND ANR. ETC.
JANUARY 17, 1997
[K. RAMASWAMY AND S. SAGHIR AHMAD, JJ.]
Service Law :
A
B
Regularisation of Service-Employees getting benefit of the order of C
High Court as confirmed by the Supreme Cowt-Some employees senior to
those who got the benefit-High Court giving the benefit to them also-Held,
valid-In case of any difficulty to convene tripartite meeting consisting of
workers' Union, one of the officers of Labour Department and an Officer of
the appellant-Corporation to thrash out problems and anive at an amicable
settlement.
D
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 450 of
1997 Etc.
From the Judgment and Order dated 25.3.92 of the Allahabad High
Court in C.M.W.P. No. 428 of 1991.
E
Vijay Hansaria and R.B. Misra for the Appellants.
Raju Ramachandran, Sunil Gupta, H.K. Puri, Joseph Pookatt, Ms. S.
Ramachandran and R.S. Jena for the Respondents.
F
The following Order of the Court was delivered :
.Leave granted.
We have heard learned counsel for the parties.
Admittedly, the respondents came to be appointed on ad hoc basis G
pursuant to writ petition filed earlier by many others. The High Court by
its judgment dated 4.2.1991 in Writ Petition No. 29537/90 had allowed the
writ petition and set aside the order of the retrenchment and directed
regularisation of their services. Some of the respondents, admittedly, are
senior to those who had the benefit of the order of regularisation as H
369
370
SUPREME COURT REPORTS
(1997) 1 S.C.R.
A
confirmed by this Court as on May 10, 1991. Consequently, following the
earlier judgment, the High Court in the impugned order allowed the writ
petitions with similar directions .. Thus, these appeals by special leave have
been filed.
In view of the fact that the earlier orders of this Court have become
B final, the respondent are entitled to regularisation of their services. The
learned counsel for the appellants has brought to our notice that since
~ ~
subsequently there was a development after the orders passed by th.is
Court, namely, some of the establishments have been handed to the private
sector and some of them are in the process of being wound up, the orders
C passed earlier by the· High Court as confirmed by this Comt and the
present order would cause hardship to the appellant- Corporation. We do
not think that we can go into that aspect of the matter particularly, when
the order in favour of some of the employees has attained finality. Similarly
the respondents are entitled to the same benefit.
D
However, if there is any difficulty in working out, it will be open to
the Corporation to convene a tri partite meeting consisting of workers'
Union, one of the officers of Labour Department and an officer of the
appellant-Corporation to thrash out the problems and arrive at an amicable
. settlement to diffuse and sort out the above difficulty.
E
The appeals are accordingly dismissed. In view of the above direc-
tions,. the direction for contempt issued by the High Court may not be
enforced. However, the appellant-Corporation shall regularise their service
and it will be subject to the suggestions made hereinbefore. No costs.
G.N.
Appeals are dismissed.
· .
Lex