Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5445 OF 2016
(Arising out of SLP (C) No.25233 of 2013)
GURJANT SINGH & ORS. APPELLANTS
VERSUS
STATE OF PUNJAB & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1 Leave granted.
2 The appellants approached this Court aggrieved by
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the Judgment dated 16 July, 2013 passed by the High
Court of Punjab and Haryana at Chandigarh whereby the
High Court had remitted the references under the
Industrial Disputes Act, 1947 to the Labour
Court/Industrial Tribunal,Patiala. The appellants
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apprehended that during the pendency of the adjudication
before the Industrial Tribunal, Patiala, they would be
terminated from the service.
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3. By order dated 30 September, 2013, this Court
directed to maintain status quo with regard to the
service of the appellants. It appears on account of the
said interim order, the Industrial Tribunal, Patiala did
not proceed with the references. Therefore, by a
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subsequent order dated 14 October, 2015, it was
clarified that pendency of the matter before this Court
shall not stand in the way of the Labour Court proceeding
with the references.
4. The Industrial Tribunal, Patiala has thereafter
decided the references and has passed Awards in the case
of all five appellants. It is seen from the Awards that
all the appellants/workmen have been directed to be
reinstated with the continuity of service but without the
back wages for the period they have not rendered any
service.
5. In view of the above development, we do not think it
necessary to keep this appeal pending. Now that the
Industrial Tribunal, Patiala has passed the Awards, it is
for the parties concerned (appellants and respondent Nos.
1 to 3) if they are aggrieved, and if so advised, to
pursue the matter in accordance with law.
6. Accordingly, the appeal is disposed of with no order
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as to costs.
................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
JULY 01, 2016
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