Page 1

1

IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 1629  OF 2011

NEYVELI LIGNITE CORPORATION LTD.           Appellant(s)

                    :VERSUS:

NLC INDCOSERVE T.U. SANGAM & ORS.          Respondent(s)

O R D E R

1. Heard  Mr.  Chandhiok,  learned  Additional  

Solicitor General  appearing for  the appellant  and  

Mr. Singaravelan, counsel appearing for respondent  

No.1,  Mr.  Beno  Bencigar,  counsel  appearing  for  

respondent No.9 and Mr. Radhakrishnan, counsel for  

respondent No.14.  

2. Respondent No.1 had approached the High Court  

seeking  a  writ  of  mandamus  directing  the  first  

respondent to absorb and regularize the members of  

respondent No.1 Union as employees of the appellant  

Corporation following the seniority list prepared on

Page 2

2

the  basis  of  the  date  of  entry  in  the  appellant  

Corporation  either  as  a  contract  labour  or  

otherwise.  They  sought  that  accordingly  they  be  

regularised in the regular employment as and when  

vacancies  arise  because  of  demise,  V.R.S.  or  

superannuation of the regular employees. That prayer  

was accepted by the High Court.  Being aggrieved  

thereby,  this  appeal,  by  special  leave,  has  been  

filed.

3. During the pendency of this appeal, an order  

was  passed  by  this  Court  on  16.8.2010  upon  the  

statement made by the learned Additional Solicitor  

General that a common seniority list of the contract  

workers  was  being  re-drawn  by  taking  into  

consideration not only the date of their membership  

with NLC Indcoserve but also the date of their entry  

into  appellant  Corporation's  service  through  any  

private contractor.  

4. We  are  informed  by  Mr.  Chandhiok,  learned  

Additional Solicitor General  that the said list has  

been prepared considering all the workmen and Mr.  

Singaravelan, counsel appearing for respondent No.1

Page 3

3

has no grievance with the said list.  If the workmen  

have  any  grievance  with  the  said  seniority  list,  

they  can  submit  their  grievance/objection  to  the  

management of  the appellant  Corporation who  shall  

consider the same. The seniority list of the workmen  

having been prepared and is assured to be acted upon  

as per seniority, we do not see any reason to keep  

this  appeal  alive.   This  appeal  is,  therefore,  

disposed of accordingly.         

.........................J (H.L. GOKHALE)

...........................J (RANJAN GOGOI)

New Delhi; April 16, 2013.