NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  7340 OF 2009 RAJASTHAN STATE ROAD TRANSPORT CORP.        Appellant(s)

                               VERSUS DEVI SHANKAR & ORS.                         Respondent(s)

J U D G M E N T

KURIAN, J. 1. Though  the  appellant-Corporation  has  raised  a question  of law  as to  whether the  employee should take  recourse  to  the  remedy  under  the  Industrial Disputes Act, instead of going to the civil court, having  regard  to  the  fact  that  the respondent-employee  had  the  advantage  of  three decrees of the courts below and also taking note of the  further  fact  that  he  has  been  in  service  for quite  long  and  is  apparently,  on  the  verge  of retirement, we do not think it just and proper to disturb his services now. 2. Therefore, leaving the question of law open, this appeal is dismissed.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; August 10, 2017.

ITEM NO.105               COURT NO.6               SECTION XV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  7340/2009 RAJASTHAN STATE ROAD TRANSPORT CORP.               Appellant(s)                                 VERSUS DEVI SHANKAR . & ORS.                              Respondent(s) Date : 10-08-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Niraj Bobby Paonam, Adv.                      Mr. S. K. Bhattacharya, AOR (Not Present)                     For Respondent(s)                      

UPON hearing the counsel the Court made the following                              O R D E R

The appeal is dismissed in terms of the signed non-reportable Judgment.

Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)