M/S. Indian Railways Coal vs Union Of India And Others
2025 Latest Caselaw 3786 Ori

Orissa High Court

M/S. Indian Railways Coal vs Union Of India And Others on 7 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.A. No.3382 of 2024


            M/s. Indian Railways Coal, Ash and             ....             Appellant
            Workshop Handling Mazdur Union,
            Khurda Road Branch, Khurda
                                                               Represented by Adv.-
                                                         Mr. Avijit Patnaik, Advocate
                                             -Versus-
            Union of India and Others                      ....    Respondents
                                                        Represented by Adv.-
                             Mr. Rajesh Kumar Mahapatra, Senior Panel Counsel

                                 CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                          ACTING CHIEF JUSTICE
                                   AND
                    THE HON'BLE MR. JUSTICE M.S. SAHOO
                                             ORDER

Order No.                                   07.02.2025
   01.       1.      Mr. Patnaik, learned advocate appears on behalf of

appellant and submits, his client is the union representing interest

of several contractual workers. They had challenged

communication dated 11th March, 2014 denying them

regularization. The learned single Judge by impugned judgment

dated 8th November, 2024 dismissed the writ petition. His client

has preferred appeal.

2. At this initial stage of hearing before this Bench he relies

on judgment dated 31st January, 2025 of the Supreme Court in

Civil Appeal no.8157 of 2024 (Shripal and Another v. Nagar

Nigam, Ghaziabad). He submits, the exception provided in the

judgment of the Supreme Court in Secretary, State of Karnataka

v. Uma Devi (3) and others reported in (2006) 4 SCC 1 have been

relaxed by the said judgment dated 31st January, 2025 (supra).

3. Mr. Mahapatra, learned advocate, Senior Panel Counsel

appears on behalf of Union of India representing Railways.

4. List on 21st February, 2025.

( Arindam Sinha ) Acting Chief Justice

( M.S. Sahoo ) Judge

S.K. Jena/Secy.

A. Nanda

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 10-Feb-2025 11:49:03