Delhi High Court
Food Corporation Of India vs Fci Shramik Sangh Through Its ... on 1 June, 2023
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 01.06.2023
+ CM(M) 920/2023 & CM APPL. 29269-70/2023
FOOD CORPORATION OF INDIA ..... Petitioner
versus
FCI SHRAMIK SANGH THROUGH
ITS GENERAL SECRETARY AND ANR ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. Neeraj Malhotra, Sr. Advocate
with Mr. Om Prakash, Mr. Nimish
Kumar and Mr. Gaurav Kumar,
Advocates
For the Respondent : Mr. Ankur Yadav and Mr. Apoorva
Singh, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
1. The petitioner challenges the orders dated 18.04.2023 as well as
05.12.2022 passed by the Presiding Officer (PO) CGIT-II in LCA No.
02/2019 titled as Shri Saroj Singh & 161 Ors vs. Food Corporation of
India, whereby a request of the petitioner for supply of the documents
that are annexed to the report of the Assistant Labour Commissioner
(Central) Dehradun (hereinafter referred to as "ALC"), was disallowed.
2. Mr. Ankur Yadav, learned counsel appearing for respondents
Signature Not Verified
By:VINOD KUMAR
Signing Date:02.06.2023
19:51:47
submits that he has no objection in case this Court directs the CGIT-II to
provide a clean, clear, attested or a certified copy of the documents
annexed with the report of the ALC dated 09.11.2022.
3. Mr. Yadav only requests that the documents be directed to be
furnished to the petitioner in time and the issue be disposed of
expeditiously.
4. Mr. Neeraj Malhotra, learned senior counsel appearing for the
petitioner submits that the moment these documents are received by the
petitioner, the petitioner would file its objection within six weeks from
the date of receiving the documents with an advance copy to the learned
counsel for the respondents. The petitioner may file objections within
six weeks. If required, the respondents may file their response or
rejoinder to the said objections, which will be taken on record by the
PO, CGIT-II.
5. The PO, CGIT-II is directed to furnish a certified/true attested
clear copy of the documents referred to above within three weeks from
today, subject whereto the petitioner is directed to file the objections in
the timeline so granted above.
6. The PO, CGIT-II is requested to dispose of LCA No. 02/2019
titled as Shri Saroj Singh & 161 Ors vs. Food Corporation of India, as
expeditiously as possible, in accordance with law.
7. With the aforesaid directions, the petition and pending
applications are disposed of with no order as to costs.
TUSHAR RAO GEDELA, J.
JUNE 01, 2023
Aj
Signature Not Verified
By:VINOD KUMAR
Signing Date:02.06.2023
19:51:47
