Tata Steel Limited vs Union Of India And Ors
2023 Latest Caselaw 14 Cal/2

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                                 ORDER SHEET

                                 APO/85/2022

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                             TATA STEEL LIMITED
                                    -VS-
                           UNION OF INDIA AND ORS



  BEFORE:
  The Hon'ble JUSTICE CHITTA RANJAN DASH

The Hon'ble JUSTICE PARTHA SARATHI SEN

Date : January 3, 2023.

Appearance:

Mr. Ratnanko Banerji, Sr. Adv.

Ms. Vineeta Meharia, Adv.

Mr. Jaydeb Ghorai, Adv.

Mr. Diptesh Ghorai, Adv.

...for the appellant

Mr. Asok Kr. Chakraborty, Ld. Addl. Solicitor General Mr. Sailendra Kumar Tiwari, Adv.

...for UOI

Mr. Debajyoti Dutta, Adv.

Ms. Supriya Dubey, Adv.

...for JPC

The Court: Heard Mr. Ratnanko Banerji, learned counsel for the

appellant and Mr. Asok Kr. Chakraborty, learned Additional Solicitor General.

Perused the impugned judgment wherein in paragraph 84 Hon'ble

Single Judge has directed the present appellant to file a representation before

the appropriate authority of the Union of India for redressal of his grievance.

From the argument advanced at the Bar, it is clear that the appellant

is aggrieved by the observation of Hon'ble Single Judge made in paragraph 83

of the impugned judgment.

When Hon'ble Single Judge after considering the matter at length has

directed the appellant to approach appropriate authority of the Union of India,

we do not want to stand in between. We want that the appropriate authority of

the Union of India should take a decision on merit without being influenced by

the observation made by Hon'ble Single Judge in paragraph 83 of the

impugned judgment within three months from the date of communication of

this order or receipt of copy of this order. For the said purpose and to clear the

confusion in the mind of the authority concerned, we keep paragraph 83 of the

order in abeyance for the time being.

It is made clear that if no order is passed in favour of the appellant by

the authority concerned, the appellant shall have the liberty to move the

appropriate forum for redressal of his grievance in the event of arising of new

cause of action.

With the aforesaid observations, the appeal is disposed of.

There shall be no order as to costs.

(CHITTA RANJAN DASH, J.)

(PARTHA SARATHI SEN, J.)

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