ALL ESCORTS EMPLOYEES UNION Vs THE STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-012843-012844 / 2017
Diary number: 26226 / 2015
Advocates: PUKHRAMBAM RAMESH KUMAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 12843-12844 OF 2017 (ARISING OUT OF SLP (C) NOS. 27020-27021 OF 2015)
ALL ESCORTS EMPLOYEES UNION .....APPELLANT(S)
VERSUS
STATE OF HARYANA & ORS. .....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
Leave granted.
2) The appellant-Union, known as All Escorts Employees Union,
was formed way back in the year 1968. It is a registered Trade
Union which was representing the employees of Escorts Group of
Industries and is duly recognised by the employers as well.
Some of the Establishments of Escorts Group were Escorts Ltd.,
Escorts Yamaha Ltd., Escorts JCB Ltd., Escorts Class Ltd. and
Escorts Hospital. It is an undisputed fact that the workmen from
Civil Appeal Nos. 12843-12844 of 2017 Page 1 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
all these industries were members of the appellant-Union. As far
as Escorts Yamaha Ltd. is concerned, it was a joint venture of
Escorts Management and Yamaha Motor Company, Japan. In
the year 2001, this company was taken over by Yamaha Motor
Company, Japan and its name was changed to Yamaha Motor
India Private Limited (hereinafter referred to as the ‘Yamaha’).
After this separation, the workmen working in Yamaha ceased to
be the members of the appellant-Union, in view of Clause 4 of its
Constitution which spelled out who could be the members of the
Union. With an intention to take them within its fold again, the
appellant-Union amended Clause 4 of its Constitution. Clause 4
deals with ‘Membership’. As per the amended clause, workers
employed in any erstwhile Escorts concern at Haryana are
entitled to become the members of the appellant-Union. The
aforesaid Clause 4 of appellant’s constitution was amended in
June, 2001. This amendment was sent to the Registrar, Trade
Union, Haryana for its record and approval. The Registrar, Trade
Union did not approve the amendment. Challenging the decision
of the Registrar, Trade Union, writ petition was filed in the High
Court of Punjab & Haryana by the appellant-Union. This writ
petition has also been dismissed by the High Court vide
impugned judgment dated April 20, 2015.
Civil Appeal Nos. 12843-12844 of 2017 Page 2 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
3) In the challenge laid to the view taken by the High Court, the
question of law which is raised by the appellant-Union is as to
whether a Trade Union can have a membership of the workmen
from other industries? To put it otherwise, whether a Trade Union
can have its members who are working in different
establishments or industries enabling that Trade Union to
espouse their cause?
4) In addition to the aforesaid facts noticed at a glance, it is
desirable to set out other facts also so that the factual narration is
complete:
The appellant-Union is a registered Trade Union having
Registration No. 75 of 1968. It was formed and got registered
under the Trade Unions Act, 1926 (hereinafter referred to as the
‘Act’) in the year 1968. Its registered office is located at 29,
Neelam Chowk, Faridabad. The Union is duly recognised by the
Escorts Group of Industries. The Constitution of the
appellant-Union was duly approved by the Registrar of Trade
Unions. Clause 4 of the Union’s Constitution, as it originally
stood, reads as follows:
“Membership “Any workers who are employed in any Escorts concern at Faridabad and agree to follow the rules and regulation of the Union can become a member after
Civil Appeal Nos. 12843-12844 of 2017 Page 3 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
filling the membership form and by paying the membership fee monthly or annually. Any member who leaves the job of any of Escorts concern at Faridabad will cease to be a member of the Union.”
5) In the month of August, 2001 the establishment manufacturing
two wheeler motorcycles under the brand name of ‘Yamaha’ got
segregated from the Escorts Group of Industries. Thus, it
became a 100% subsidiary of ‘Yamaha Motor Company, Japan’.
In view of this separation, the Escorts Group of Companies
ceased to have any concern with the manufacturing of motorcycle
and ownership or management of motorcycle manufacturing unit
which is now exclusively with the ‘Yamaha Motor Company,
Japan’ named in India as ‘Yamaha Motor India Private Limited’.
The Escorts Company in fact does not have any share-holding
with it.
6) Since Clause 4 of the appellant’s Constitution provides
membership to those workers who are employed in any Escorts
concern at Faridabad, all the workers of Motor Cycle
Manufacturing Unit who became workers of Yamaha also ceased
to be the members of the appellant-Union inasmuch as, as per
the aforesaid Clause 4 of the Constitution, workers of other
industries cannot be the members of the appellant-Union.
Civil Appeal Nos. 12843-12844 of 2017 Page 4 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
7) The appellant-Union avers that even after the change of
employment, the workers of Yamaha continued to be members of
the appellant-Union. The appellant-Union even entered into
settlements with the employer Yamaha on behalf of its workers.
So much so, deductions from workers’ salary towards
membership subscription of the appellant-Union continued. As
per the management of Yamaha, this happened due to the
reason that it was kept in dark about the fact that its workers had
ceased to be the members of the appellant-Union. Be that as it
may, nothing turns on that. Fact remains that as per unamended
Clause 4 of the appellant’s Constitution, workmen of Yamaha did
not remain the members of the appellant. Therefore, in order to
bring the workers of Yamaha within their fold by giving them
membership, the appellant-Union decided to amend Clause 4 of
its Constitution by substituting the existing Clause 4 with the
following Clause:
“Membership Any workman who is employed in any of the industry originally established by the Escorts group and agrees to follow the rules, regulation and objectives of the Union can become a member after depositing the requisite subscription fee. His membership would stand cancel upon his retirement from the Industry or upon his submitting the resignation.
Clarification The change of name of an Industry established by the Escorts group or change of management would not
Civil Appeal Nos. 12843-12844 of 2017 Page 5 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
affect the membership of the Union.”
8) The amendment was sent to the Registrar, Trade Unions,
Haryana for its record and approval. The said amendment was
not accepted by the Registrar of Trade Unions on the ground that
there is no commonness of purpose with the current workers of
the group. To put it straight, according to the Registrar, the
appellant-Union cannot be said to be a Trade Union vis-a-vis
Yamaha and that it can only function vis-a-vis Escorts Ltd. The
operative portion of the order of the Registrar rejecting the
amendment reads as under:
“If the industrial unit(s) manufacturing a particular kind of items, say agricultural items, happen to be segregated from the Escorts Group of Industries then the workers working in such unit(s) would automatically cease to continue as members of the present union under the existing Rule 4. However, under the proposed amending Rule 4 read with explanation appended thereto, such workers may continue to remain members of the union despite the fact that after such segregation they cannot have any commonness of interests with other workers of the Escorts Group of Industries. Such segregation has in fact taken place. By the time of submission of present request by the union on 25.06.2001 the Escorts Group of Industries used to manufacture two-wheeler motor cycles. But in August 2001 the unit manufacturing this two wheeler motor cycles under the brand name of ‘Yamaha’ segregated from the Escorts Group of Industries and has become a 100% subsidiary of “Yamaha Motor Company, Japan”. Since August, 2001, the Escorts Group of Industries has totally ceased to have any concern with the motor cycle manufacturing. After August, 2001 the Escorts Group of Industries has not been manufacturing motor cycles. The ownership and management of motor cycle manufacturing unit is now
Civil Appeal Nos. 12843-12844 of 2017 Page 6 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
of Yamaha Motor Company, Japan and the Escorts do not have any kind of concern therewith. The workers working in the motor cycle manufacturing have thus legally ceased to be the members of the present union by virtue of existing Rule 4 of the constitution. They do not have any commonness of interests with the workers of Escorts Group of Industries. But if the proposed amendment is allowed, such workers, if they so like, would continue to remain members of this union despite here being no commonness of interests. Such a provision would be contrary to the above said provisions of the Act.”
9) The said view of the Registrar, Trade Union, has been upheld by
the single Judge as well as the Division Bench of the High Court.
It may, however, be pointed out that during pendency of the writ
petition, a further amendment was made in Clause 4 on
November 27, 2007, which was approved by the Registrar, Trade
Unions. The said amendment clause reads as follows:
“Any worker who is employed in any Escorts concern at Faridabad and agrees to follow the Rules, Regulations and Discipline of the Union can become a Member after filling Membership form and by paying the Membership Fee 1 rupee monthly or 12 rupees annually. Any member who leaves the job of any Escorts concern at Faridabad will be ceased to be the member of the Union.
Now the annual subscription would be Rs.100/-. The employees working in the combined companies of Yamaha, JCB, Class, Fortis and Eco Auto company Escorts (JCB) have remained the bona fide members of All Escorts Employees Union. They can still retain their Membership by paying the annual subscription.”
10) The said amendment, however, was not brought to the
notice of the High Court. When the appellant-Union came to
Civil Appeal Nos. 12843-12844 of 2017 Page 7 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
know about this amendment, they filed a review petition enclosing
the said amendment. However, the High Court rejected the
review petition on the ground that “No review can, thus, be made
on the basis of material which was not the subject matter of
consideration”.
11) Impugned order passed by the High Court dismissing the
writ appeal of the appellant herein reveals that it examined the
provisions of Sections 6(e), 9-A and 22 of the Act on the basis of
which it came to the conclusion that there has to be a direct
connectivity between the industry and its workers. Para 13 of the
judgment captures the essence of reasoning given by the High
Court which is reproduced below:
“13. The statutory Scheme thus repeatedly refers to the direct connectivity between the industry where the worker or employee is engaged and the Trade Union in which such worker or employee is a member. The existence of commonness and relationship is therefore, sine qua non for the constitution of a Trade Union or enrolment of its members and office bearers. To say it differently, there cannot be a Trade Union for collective bargaining in a trade dispute where the Trade Union is not connected at all with the industry.”
12) Mr. Sanjay Parikh, learned counsel appearing for the
appellant-Union, pointing out the connection of the workers of
Yamaha with the appellant-Union, submitted that all the
workers/employees working in different units in Escorts Group of
Civil Appeal Nos. 12843-12844 of 2017 Page 8 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
Companies including the unit manufacturing motorcycles, were
members of the appellant-Union. He emphasised that even after
the segregation of the said unit, workers of Yamaha continued to
be the members of the appellant-Union and were also paying
their subscription regularly. Yamaha had even recognised the
appellant-Union as the management of Yamaha had entered into
the settlements with the appellant-Union on June 4, 2010 and
October 29, 2013 under the provisions of Industrial Disputes Act,
1947. He referred to those settlements which are annexed with
the SLP Paper Book. Not only this, Yamaha has even been
collecting the membership subscription of its workers and
remitting the same to the appellant-Union. According to him, this
factual position was sufficient to hold that the appellant-Union had
right to represent the workers of Yamaha and, therefore, the
amendment in question could not have been rejected.
13) On legal aspects, submission of Mr. Parikh was that the
power given to the Registrar, Trade Union under Section 8 of the
Act is an administrative power and not a quasi-judicial/judicial
one. Thus, impugned order of the Registrar was in excess of his
jurisdiction, contended the counsel. He also referred to the
definition of “Trade Dispute” contained in Section 2(g) as well as
Civil Appeal Nos. 12843-12844 of 2017 Page 9 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
“Trade Union” incorporated in Section 2(h) of the Act from where
he sought to draw sustenance in his argument that Trade Union
can be formed for regulating relations between workmen and its
employers; workmen and workmen or employers and employers.
Submission was that it did not limit to the workers of a particular
industry/establishment only. Another aspect from where he
endeavoured to draw support was that right to form Trade Union
was protected by Article 19(1)(c) of the Constitution of India and,
therefore, if a person fulfils the requirements of becoming a
member of a Trade Union and a Trade Union is accepting such
person as a member, his right of joining a Trade Union cannot be
denied in law.
14) Commenting upon and questioning the reasoning given by
the High Court, he submitted that the scheme of Sections 6(e),
9-A and 22 of the Act nowhere confines to the workers of the
establishment alone and even outsiders can be the members. He
argued in this behalf that by amendment, the appellant-Union has
broadened the scope of its membership clause. The amendment
allowed workers of Yamaha to join the appellant-Union. The
choice is with the workers of Yamaha. They may join the Trade
Union or they may not. Even those workers who were members
Civil Appeal Nos. 12843-12844 of 2017 Page 10 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
of the appellant-Union before Yamaha was formed, they may
continue as members, or they may resign from membership. By
amendment, the appellant-Union has only clarified the
membership clause. The fact, however, is that those workers
who were members of appellant-Union continued their
membership even after the formation of Yamaha. The
appellant-Union, therefore, remained connected with Escorts
Group of Industries and Yamaha by having their workers actually
engaged therein as its members. Such amendment cannot be
said to be violative of any provision of the Act.
15) Stiff resistance is put by the learned counsel appearing for
the respondents, who justified the approach of the Registrar,
Trade Union, which has received the imprimatur of the High Court
as well. Referring to the same very definition of “Trade Union”,
the learned counsel argued that the analysis of the definition of
the Trade Union clearly shows that the purpose of Trade Union is
to maintain balance, harmony in the relations of the persons
involved in industrial activity such as process and production.
The purpose of the Trade Union is not only to secure harmony
between employers and workmen but also it is intended to
improve peaceful relations between employers and workers.
Civil Appeal Nos. 12843-12844 of 2017 Page 11 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
According to her, the definition further indicates that the Trade
Union is formed primarily for the following two purposes. Firstly,
for regulating the relations between (a) workmen and employers,
or (b) workmen and workmen, or (c) employers and employers.
Secondly, for imposing restrictive conditions on the conduct of
any trade or business of its members. Trade Union is regarded
essentially a tool for collective bargaining between employer and
employee. However, it was not meant to disrupt the entire
industry by way of strike or other such activity.
16) She also referred to the amendment made in the Act in the
year 2001 which are aimed at checking multiplicity of Trade
Unions, thereby promoting internal democracy and facilitating in
the ordinary growth and regulation of Trade Unions. In this hue,
she argued that in the Principal Act, it is provided in Section 4 that
any seven members can make an application for registration.
Whereas under Amendment Act, 2001, that seven persons
applying for registration must be workmen engaged or employed
in the establishment or an industry. As a result of these
amendments, the Trade Unions were prohibited from introducing
members not connected with the establishment or industry with
which they intend to negotiate for workers right. The right to
Civil Appeal Nos. 12843-12844 of 2017 Page 12 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
negotiate as well as the protection from the civil and criminal
liability is available to only those who are working with the
particular Establishment or Industry. Third parties not connected
with the establishment or industry should not be allowed to use
the Trade Unions to further their vested interests.
17) Learned counsel for the respondents also argued that there
were many registered Trade Unions of general nature prior to the
amendment in 2001 mentioned above which were not connected
with specific Industry as required in Section 4 and its proviso.
There were also instances of industries like in the present case of
Escorts Group whereby number of units had a common union but
got fragmented with the advent of liberalization into the hands of
the respective foreign collaborators. The commonness of interest
was only the organisation as a social organisation its huge funds
and assets but the commonness of professional interest between
the workers of each unit were totally divergent. Union consisting
of workers of other industries forces the management into
submission and acceptance of unnecessary interference in
normal functioning of the units. The very proof in the present
case is that the workers employed in the unit of Yamaha situated
in nearby location in Uttar Pradesh formed a separate Union and
Civil Appeal Nos. 12843-12844 of 2017 Page 13 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
got registered with the Registrar, Trade Union, Uttar Pradesh.
Whereas many of the States have their own and different law on
industrial relations. The hegemony and malice thereof is proved
by the fact that the Yamaha unit in Faridabad did not (or could
not) form a separate Union when even the management is
supporting it and whey they continue to function under the Union
of workers of another industry. Therefore, any disturbance in the
representative character like in the present case will obviously
have far reaching and damaging consequences even within the
Union of different units and the industrial relations therein.
18) Referring to the aforesaid scheme of the Act, with particular
emphasis on amendments carried out in the year 2001, learned
counsel further argued that the right of membership of any
organisation cannot be in isolation without inter se connection of
rights and responsibilities under the law. Unless the rights
percolate into a legally valid mechanism to secure them under
other laws like the Industrial Disputes Act, 1947, such
membership would be theoretical and in contradiction of the
actual purpose qua the employment in a particular industry.
Therefore, the conflicts emanating there from would be fatal for
the very relationship of employer and employee thus defeating
Civil Appeal Nos. 12843-12844 of 2017 Page 14 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
the very purpose of maintaining orderly Trade Union without the
hegemony of a particular Union or unnecessary interference by a
minority Union for securing the rights of the workers. So to say
any change in the interpretation of the object and structure of the
working of the Act may result in the possibility of an unrelated
Union in ruining the industry and also a possibility of a minority
Union being misused by the management to manipulate the
industrial relations in the unit to the disadvantage of the workers.
Therefore, the objects and purposes of the amendment of
Sections 4, 9-A and 22 in the year 2001 in maintaining a balance
in the functioning of Trade Unions qua the industry. She also
submitted that rights given to the workmen to form an association
are not the same as rights given to the individual of forming such
associations and, therefore, Article 19(1)(c) of the Constitution of
India cannot be invoked by the appellant-Union, more so, when
law permits the State to impose reasonable restriction on such a
right.
19) Commenting upon the amendment to Clause 4 of the
Constitution of appellant’s Union carried out by the general body
of the appellant-Union in its meeting on November 27, 2007,
which was approved by the Registrar, she submitted that it was
an inadvertent error on the part of the Registrar because of the Civil Appeal Nos. 12843-12844 of 2017 Page 15 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
reason that the appellant had concealed the material fact about
the rejection of earlier similar application by the Registrar,
therefore, the approval was withdrawn vide order dated October
21, 2015 after following due procedure.
20) Management of Yamaha, though not made party in these
proceedings by the appellant, was allowed to intervene. It has
also defended the decision of the Registrar, as approved by the
High Court. Learned counsel appearing for Yamaha submitted
that after separation from Escorts Group, on June 23, 2001, a
notice was issued by the Management of Yamaha to all their
workmen informing them that as Yamaha is not concerned with
Escorts Group of Companies directly or indirectly any more they
cannot grant recognition to All Escorts Employees Union i.e. the
appellant-Union herein. Thereafter, the workmen of Surajpur
Plant of appellant company, who were also part of the
appellant-Union, decided to form a separate Union. The workers
of Surajpur Plant of Yamaha are now being represented by a
separate Union namely “Yamaha Motor Employees Union”, which
were being earlier represented by the appellant-Union. The said
Union is duly registered by the Registrar, Trade Union, Kanpur,
Uttar Pradesh, having Registration Number 7179. Learned
Civil Appeal Nos. 12843-12844 of 2017 Page 16 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
counsel also argued that there was no commonality of interest
between the workers of Escorts and that of Yamaha and,
therefore, it was not open to the appellant to give membership to
the workers of Yamaha. It was also argued that Escorts and
Yamaha are in different trade and there are practical difficulties in
dealing with appellant-Union which is essentially dealing with the
management of Escorts Limited. It was also argued that by
referring to approval of Clause 4 by the Registrar vide its order
dated June 18, 2009, the appellant-Union had suppressed the
material fact that by subsequent order dated October 21, 2015,
the Registrar had recalled the aforesaid order and rejected the
amendment. The appellant was, therefore, guilty of suppression
of material fact. It was also submitted that some settlements
were entered into by Yamaha with the appellant-Union as the
appellant-Union kept Yamaha under dark and mislead it by
claiming that workmen of Yamaha were the members of the
appellant-Union and it had right to represent them. Regarding the
scheme provided under the Act, learned counsel reiterated the
submissions of the Registrar as well as reasoning of the High
Court.
21) As per Clause 4 as originally stood, only those workmen
Civil Appeal Nos. 12843-12844 of 2017 Page 17 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
who were employed in Escorts Group of Industries could become
members of the appellant-Union. This Clause also made it clear
that the membership of a workman who ceases to be employee
of Escorts Group shall automatically be terminated. It was, thus,
clear that the appellant-Union wanted only those workmen to be
its members who are the employees of the Establishment in
question, namely, the Escorts Group. After the hiving off
motorcycle manufacturing unit from the Escorts Group and take
over thereof by Yamaha, this unit has no common interest with
the workers of the Escorts Group. This becomes clear as the
workers of the two plants of the said motorcycle unit were taken
over by Yamaha vide notice dated June 23, 2001. These workers
have thereafter become the workers of Yamaha. Thus, by virtue
of original/unamended Clause 4, they no longer remain members
of the appellant-Union.
22) From the definition of Trade Union contained in Section 2(h)
of the Act, it becomes apparent that such a Union is formed
primarily for the purpose of regulating the relations between
workmen and employers (which is the instant case) or it can be
between workmen and workmen or between employers and
employers. It includes any federation of two or more Trade
Civil Appeal Nos. 12843-12844 of 2017 Page 18 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
Unions also though we are not concerned with it. When we keep
in mind the aforesaid objective of formation of a Trade Union,
namely, regulating the relations between the workmen and its
employer, normally such a Union of workmen would be of those
workmen who work in a particular Establishment. This gets
further strengthened when we peruse the definition of Trade
Dispute contained in Section 2(g) of the Act. The Trade Unions of
workmen while regulating their relations between the employers
would normally have negotiations representing its workmen
before the employer and in case those negotiations do not result
in amicable settlement or resolution of disputes, such Trade
Unions would raise trade dispute with its employer. Section 6 of
the Act mandates a Trade Union to have its
Constitution/Bye-Laws/Rules by incorporation of the provisions
contained therein i.e. under Section 6. Clause (e) deals with
admission of ordinary members and specifically provides that
ordinary members should be those persons who are actually
engaged or employed in an industry with which the Trade Union
is connected. This provision implicitly confines the membership
to those who are the workmen of the industry where they are
employed.
Civil Appeal Nos. 12843-12844 of 2017 Page 19 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
23) The moot question here is as to whether such a Trade
Union which primarily has the membership of the worker of
particular Establishment or industry can broaden its scope by
opening the membership even to those who are not the
employees of the Establishment in respect of which the said
Trade Union has been formed.
24) At this juncture, it becomes pertinent to note that the
workers of Yamaha have formed their own separate Union,
known as Yamaha Motor Employees Union. This Union is duly
registered by the Registrar, Trade Union, Kanpur (Uttar Pradesh)
having Registration No. 7179. It is this Union which now stands
recognised by the Management of Yamaha. In these
circumstances, the very purpose in amending Clause 4 in the
manner it seeks to do stands frustrated. In any case, Clause 4
was amended in the year 2007 and that amendment has been
approved by the Registrar, Trade Union. Therefore, issue of
amendment in Clause 4, as carried out in June, 2001, becomes a
non-issue.
25) In view of the aforesaid, it is not necessary to deal with the
issue raised in these appeals as the issue does not survive.
Civil Appeal Nos. 12843-12844 of 2017 Page 20 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
Thus, leaving the question of law open, these appeals are
dismissed.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; SEPTEMBER 14, 2017.
Civil Appeal Nos. 12843-12844 of 2017 Page 21 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
(REVISED) ITEM NO.1501 COURT NO.6 SECTION IV (For Judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Nos. 12843-12844/2017 (Arising out of SLP (C)Nos. 27020-27021/2015) ALL ESCORTS EMPLOYEES UNION Appellant(s)
VERSUS STATE OF HARYANA & ORS. Respondent(s) Date : 14-09-2017
This matter was called on for pronouncement of judgment today.
For Appellant(s) Mr. S. Padikh, Adv. Mr. Pukhrambam Ramesh Kumar, AOR Mr. Uday Manaktala, Adv.
For Respondent(s) Mr. Jay Kishor Singh, AOR
Mr. Gautam Sharma, Adv. Mr. Manish Paliwal, Adv. Ms. Monika Gusain, AOR Mr. Vikas Kumar, Adv.
Hon'ble Mr. Justice A. K. Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Ashok Bhushan.
Leave granted. The appeals are dismissed in terms of the signed
non-reportable judgment. Application for impleadment stands disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
[Signed non-reportable judgment is placed on the file.]
Civil Appeal Nos. 12843-12844 of 2017 Page 22 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)
ITEM NO.1501 COURT NO.6 SECTION IV (For Judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Nos. 12843-12844/2017 (Arising out of SLP (C)Nos. 27020-27021/2015) ALL ESCORTS EMPLOYEES UNION Appellant(s)
VERSUS STATE OF HARYANA & ORS. Respondent(s) Date : 14-09-2017
This matter was called on for pronouncement of judgment today.
For Appellant(s) Mr. S. Padikh, Adv. Mr. Pukhrambam Ramesh Kumar, AOR Mr. Uday Manaktala, Adv.
For Respondent(s)
Mr. Jay Kishor Singh, AOR Mr. Gautam Sharma, Adv. Mr. Manish Paliwal, Adv. Ms. Monika Gusain, AOR Mr. Vikas Kumar, Adv.
Hon'ble Mr. Justice A. K. Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Ashok Bhushan.
Leave granted. The appeals are dismissed in terms of the signed
non-reportable judgment.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
[Signed non-reportable judgment is placed on the file.]
Civil Appeal Nos. 12843-12844 of 2017 Page 23 of 23 (arising out of SLP (C) Nos. 27020-27021 of 2015)