Full Judgment Text
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)
| APPE<br>RESP | |
|---|---|
| BASANT SINGH A<br>VERSUS<br>STATE OF H.P. & ORS R<br>WITH<br>CIVIL APPEAL NO. 9715 OF 2016<br>(Arising out of SLP (C) No.13748 of 20<br>WITH<br>CIVIL APPEAL NO. 9716 OF 2016<br>(Arising out of SLP (C) No.13752 of 2014<br>WITH<br>CIVIL APPEAL NOS.9717-9718 OF 2016<br>(Arising out of SLP (C) No.11720-11721 | A<br>R |
J U D G M E N T
JUDGMENT
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
JUDGMENT
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