March 22, 2019
The Apex Court reiterated that the principle of Res Judicata is applicable to Writ petitions also.
A judgment of Bombay HC was challenged before the Supreme Court. The impugned judgment was passed in a writ petition filed by former employees in the Overseas Communications Service (OCS), a Department of the Government of India.
The Bombay High Court dismissed the petition holding that they weren't eligible to avail pensionary benefits under the Government of India, since they had served for less than 10 years on the date of their absorption into VSNL.
HC also held that the matter was squarely covered by the earlier decision of a Division Bench of the High Court in S.V. Vasaikar v. Union of India.
The bench comprising Justices Uday Umesh Lalit & Indu Malhotra agreed with the High Court view & stated that the decision in S.V. Vasaikar wasn't challenged before the Supreme Court & had thus attained finality.
The Supreme Court took note of the following observation by Constitution bench in Direct Recruit Class II Engineering Officers' Association v. State of Maharashtra.
"The binding character of judgments of courts of competent jurisdiction is in essence a part of the rule of law on which the administration of justice, so much emphasized by the Constitution, is founded and a judgment of the High Court under Article 226 passed after a hearing on the merits must bind the parties till set aside in appeal as provided by the Constitution and cannot be permitted to be circumvented by a petition under Article 32."
"The decision of the Constitution Bench was in the context of a Writ Petition filed under Article 32, it would apply with greater force to bar a Writ Petition filed under Article 226."
While dismissing the appeal, the bench said,
"Albeit the decision of the Constitution Bench was in the context of a Writ Petition filed under Article 32, it would apply with greater force to bar a Writ Petition filed under Article 226, like the one filed by the present Appellants, by the operation of the principle of res judicata."
Read Judgement @LatestLaws.com
P. Bandopadhya & Ors. v.Union of India & Ors. (15-Mar-2019) (Downloadable PDF)
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