U.P. Power Corporation Ltd. And ... vs Presiding Officer Labour Court ...
2023 Latest Caselaw 4269 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 28253 of 2000
 

 
Petitioner :- U.P. Power Corporation Ltd. And Another
 
Respondent :- Presiding Officer Labour Court And Another
 
Counsel for Petitioner :- Bhagwati Prasad Singh
 
Counsel for Respondent :- S.C.,A.S. Srivastava,Anuradha Sundaram,K.P.Agrawal,Ms.Bushra Maryam,Suman Sirohi
 

 
Hon'ble Rohit Ranjan Agarwal,J.

List revised. No one is present on behalf of the petitioners to press the writ petition.

Ms. Bushra Maryam, learned counsel appearing for respondent-workmen is present.

This writ petition has been filed assailing the order dated 28.03.2000 passed in Adjudication Case No.103 of 1991.

It is contended by learned counsel for the respondent-workmen that the matter inter se between the parties was decided by Hon'ble Apex Court in Civil Appeal No.2541 of 2005 on 17.04.2007, and the Apex Court had held that the workmen are entitled for re-instatement and in compliance of the judgment of the Apex Court, the respondent-workmen have been reinstated.

A supplementary affidavit has been filed on behalf of the petitioners bringing on record the judgment dated 17.04.2007 passed by Hon'ble Apex Court.

In view of the said fact, the matter has become infructuous and there is no need for interfering in the order impugned dated 28.03.2000 passed in Adjudication Case No.103 of 1991 in proceedings under Section 6 (H-1) of the Industrial Dispute Act.

Accordingly, writ petition stands dismissed as infructuous.

Order Date :- 9.2.2023

SK Goswami