TUTICORIN PORT DEMOCRATIC STAFF UNION Vs TUTICORIN PORT TRUST
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-002289-002289 / 2010
Diary number: 4190 / 2008
Advocates: NIKHIL NAYYAR Vs
R. NEDUMARAN
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.2289 OF 2010
Tuticorin Port Democratic Staff Union ….Appellant(s)
VERSUS
Tuticorin Port Trust …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. This appeal is directed against the final judgment
and order dated 05.11.2007 passed by the High Court
of Judicature at Madras at Chennai in Writ Appeal
No.3865 of 2004 whereby the Division Bench of the
High Court allowed the writ appeal filed by the
respondent herein and set aside the judgment dated
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17.06.2004 passed the Single Judge of the High Court
in W.P. No.10907 of 1998.
2. A few facts need mention hereinbelow for the
disposal of this appeal, which involves a short point.
3. By impugned order, the Division Bench of the
High Court allowed the appeal filed by the respondent
herein and set aside the order dated 17.06.2004
passed by the Single Judge in W.P. No. 10907 of 1998
which was filed by the appellant herein.
4. The appellantUnion of workers filed a writ
petition (No.10907 of 1998) against the respondent
Tuticorin Port Trust and claimed a relief therein that
the employees, who are the members of the appellant
(Union) and working in the Canteen run by the
Tuticorin Port Trust in their work premises are part
and parcel of the Port Trust and, therefore, these
employees are entitled to be absorbed and regularized
in the services of the Port Trust.
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5. The Single Judge of the High Court allowed the
appellant's (Union’s) writ petition and granted the
relief claimed therein. The Port Trust felt aggrieved
and filed intra court appeal before the Division Bench
in the High Court.
6. By impugned order, the Division Bench allowed
the appeal, set aside the order of the Single Judge and
dismissed the appellant's writ petition, which has
given rise to filing of this appeal by way of special leave
in this Court by the Union of the workers working in
the Canteen.
7. So, the short question, which arises for
consideration in this appeal, is whether the High
Court was justified in allowing the appeal filed by the
respondentPort Trust.
8. Heard Mr. Trideep Pais, learned counsel for the
appellantUnion and Mr. R. Nedumaran, learned
counsel for the respondentTrust.
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9. Having heard the learned counsel for the parties
and on perusal of the record of the case, we are
inclined to allow the appeal and while setting aside the
orders passed by the Division Bench and also of the
Single Bench, remand the case to the writ court (Single
Judge) for deciding the writ petition filed by the
appellantUnion afresh on merits in accordance with
law.
10. In our considered opinion, the need to remand
the case is called for due to the reason that the
appellant has filed various documents in support of
their appeal. The appellant filed these documents for
the first time in this appeal.
11. In other words, though the writ court allowed the
writ petition and the Division Bench dismissed the writ
appeal resulting in passing conflicting orders, but the
respective Courts rendered both the decisions without
examining these documents. In our view, these
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documents are material for disposal of the writ petition
filed by the appellant.
12. It is for this reason, we are of the view that the
matter has to be remitted to the writ court for deciding
the writ petition afresh on merits.
13. In view of the foregoing discussion, the appeal
succeeds and is accordingly allowed. The impugned
order is set aside. The case is remanded to the writ
court (Single Judge) for deciding Writ Petition No.
10907/1998 filed by the appellant afresh on merits.
The parties are granted liberty to file all necessary
documents in support of their case including the one
filed in this appeal.
14. The writ court will then decide the matter on
merits in accordance with law. Since we have formed
an opinion to remand the case to the High Court
(Single Judge), we have not expressed any opinion on
the merits of the controversy. The High Court will,
therefore, decide the matter uninfluenced by any
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observations made in the impugned order and this
order.
………...................................J. [ABHAY MANOHAR SAPRE]
…...……..................................J. [DINESH MAHESHWARI]
New Delhi; April 01, 2019
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