SUNIL KUMAR BISWAS versus ORDINANCE FACTORY BOARD & ORS.

Citation: [2019] 5 S.C.R. 1046 · Decided: 29-03-2019 · Supreme Court of India · Bench: ABHAY MANOHAR SAPRE · Disposal: Dismissed

Judgment (excerpt)

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SUPREME COURT REPORTS
[2019]  5 S.C.R.
  SUNIL KUMAR BISWAS
              v.
  ORDINANCE FACTORY BOARD & ORS.
    (Civil Appeal No.3290 of 2019)
 MARCH 29, 2019
          [ABHAY MANOHAR SAPRE AND
            DINESH MAHESHWARI, JJ.]
Industrial Disputes Act, 1947 – s.10 – Reference of disputes
to Boards, Courts or Tribunals – Appellant and respondent nos.4-6
were working with Ordinance Factory Board (respondent no.1) for
25 years – They claimed regularisation of their services – Pursuant
thereto, they filed OA against respondent No.1-3 before the CAT,
which was dismissed – Writ petition filed by them was also dismissed
– On appeal, held: The remedy of the appellant and respondent
Nos.4-6 lied in applying to the Central Government to make an
industrial reference to the Industrial Tribunal u/s.10 of the Industrial
Disputes Act in relation to the dispute which has arisen between
them and not to pursue their remedy for adjudication of their
grievance by filing OA before the Tribunal or/and writ petition in
the High Court – Service Law – Regularisation of service.
Dismissing the appeal, the Court
HELD: 1.   Having regard to the nature of the controversy
raised by the appellant and respondent Nos.4-6, this Court is of
the considered view that their remedy lies in getting their alleged
dispute settled by the Industrial Tribunal in a reference under
Section 10 of Industrial Disputes Act, 1947 . The reason is that
such disputes once made are required to be adjudicated on facts
and the evidence. The factual controversy cannot be adjudicated
in OA by the Tribunal or by the High Court in a writ petition.
[Paras 10 and 11][1048-C-D]
CIVIL APPELLATE JURISDICTION: Civil Appeal No.3290 of
2019.
From the Judgment and Order dated 16.07.2015 of the High Court
at Calcutta in W.P.C.T. No. 82 of 2015
[2019] 5 S.C.R. 1046
1046
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Rajat Sharma, Subhasish Bhowmick, Advs. for the Appellant.
Ms. Aakanksha Kaul, Adit Khorana (for Mukesh Kumar Maroria),
Advs. for the Respondents.
The Judgment of the Court was delivered by
ABHAY MANOHAR SAPRE, J.
1. Leave granted.
2. This appeal is directed against the final judgment and order
dated 16.07.2015 passed by the High Court at Calcutta in WPCT No.82
of 2015 whereby the High Court dismissed the writ petition filed by the
appellant and respondent Nos.4-6 herein.
3. A few facts need mention hereinbelow for the disposal of the
appeal, which involved a short point.
4.  The appellant and respondent Nos.4-6 herein approached the
Central Administrative Tribunal (CAT), Calcutta  against respondent
Nos.1-3 (Ordinance Factory Board & Ors.) in OA No. 159 of 2013
praying therein for a relief that they have been appointed by the Contractor
to render their services with the Ordinance Factory Board (respondent
No.1 herein) which they have been doing from the last 25 years, therefore,
they claimed a relief that their services be regularized.
5. The Tribunal, by order dated 23.05.2013, dismissed the OA
filed by the appellant and respondent Nos.4-6 which gave rise to filing of
the writ petition by them before the High Court at Calcutta.
6. By impugned order, the High Court dismissed the writ petition
and held that the remedy of the appellant and respondent Nos. 4-6  lies
in approaching the Central Government in making a reference to the
Industrial Tribunal under Section 10 of the Industrial Disputes Act,
1947(hereinafter referred to as “ID Act”). It is against this dismissal of
the writ petition, the unsuccessful writ petitioners felt aggrieved and
have filed this appeal by way of special leave in this Court.
7. So, the short question, which arises for consideration in this
appeal, is whether the Tribunal and the High Court were justified in
dismissing the  OA and writ petition.
8.  Having heard the learned counsel for the parties and on perusal
of the record of the case, we find no merit in this appeal.
  SUNIL KUMAR BISWAS  v.   ORDINANCE FACTORY
BOARD & ORS.
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SUPREME COURT REPORTS
[2019]  5 S.C.R.
9. In our opinion, the High Court was right in observing that the
remedy of the appellant and respondent Nos.4-6 herein (writ petitioners)
lies in applying to the Central Government to make an industrial reference
to the Industrial Tribunal under Section 10 of  the ID Act in relation to
the dispute which has arisen between them but not to pursue their remedy
for adjudication of their grievance by filing OA before the Tribunal or/
and writ petition in the High Court.
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