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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.9714  OF 2016 (Arising out of SLP (C) No.13744 of 2014)

BASANT SINGH    APPELLANT                                          VERSUS

STATE OF H.P. & ORS   RESPONDENTS        

WITH   CIVIL APPEAL NO. 9715 OF 2016

 (Arising out of SLP (C) No.13748 of 2014) WITH

CIVIL APPEAL NO. 9716 OF 2016 (Arising out of SLP (C) No.13752 of 2014)

WITH  CIVIL APPEAL NOS.9717-9718 OF 2016

(Arising out of SLP (C) No.11720-11721 of 2015)

J U D G M E N T KURIAN, J.

1 Leave granted.

2 The  appellants  are  aggrieved  since  they  have  been allegedly discriminated in the matter of reference of their disputes to the Labour Court for adjudication.  According to the appellants, in the cases of similarly situated persons, without  any  objection  with  regard  to  the  delay,  the Government has referred their cases for adjudication.  Some  

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of the cases  are  pointed  out  in the additional reference filed in I.A. No.3/2015.  One is order dated 1.10.2014 and there  are  references  to  Awards  dated  14.11.2013  and 12.4.2014.

  3 In view of the above, the appeals are disposed of with a direction to Respondent No.1 that in case disputes in the case of similarly situated persons have been referred for adjudication  before  the  Labour  Court,  the  cases  of  the appellants shall also be considered for reference, ignoring the objection in the matter of delay.

4. Needful be done within two months from the production of a copy of this judgments.

No costs.

..................J.  [KURIAN JOSEPH]

     ....................J.

      [ROHINTON FALI NARIMAN] NEW DELHI; SEPTEMBER 26, 2016

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