Shramik Union And Ors vs Food Corporation Of India And Anr
2025 Latest Caselaw 2311 Cal/2

Calcutta High Court

Shramik Union And Ors vs Food Corporation Of India And Anr on 29 April, 2025

OD-1
                                 ORDER SHEET

                                  WPO/1000/2022
                          IA NO.: GA/1/2022, GA/2/2025

                        IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE


                          FOOD CORPORATION OF INDIA
                           SHRAMIK UNION AND ORS.
                                     VS
                      FOOD CORPORATION OF INDIA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : 29th April, 2025

                                                                                Appearance:
                                                                  Mr. Victor Chatterjee, Adv.
                                                                    Mr. Biswajit Poral, Adv.
                                                                         ...for the petitioners

                                                         Mr. Kamal Kr. Chattopadhyay, Adv.
                                                                  Ms. Rimi Chatterjee, Adv.
                                                                                  ...for FCI



         The Court: A bunch of writ petitions including one Appellate

Side writ petition has been heard by this Court and the said cases were

reserved for judgment.

         In the meantime, with respect to WPO/1000/2022, an application

being GA/2/2025 has been filed by the respondent Food Corporation of

India.

On perusal of the same and upon hearing Mr. Chattopadhyay, learned

Advocate for the said respondent, it appears that the Employees' Union have

come to a settlement with the respondent Food Corporation of India in terms

of the resolution of the meeting dated March 24, 2025.

The said respondent seeks that the writ petition being

WPO/1000/2022 be disposed of in terms of the said settlement.

Affidavit of service is filed in Court. According to the same, a copy of

the application as above, has been served upon the petitioners.

Learned Advocate for the petitioners appears and seeks

accommodation to be adequately instructed regarding GA/2/2025.

On his prayer, this matter is being adjourned today and shall be listed

again on May 6, 2025 for further consideration.

(RAI CHATTOPADHYAY, J.)

sg.