Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2949 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 15576 OF 2016]
KARSHANBHAI RAMJIBHAI JALADIYA Appellant (s)
VERSUS
DISTRICT DEVELOPMENT OFFICER AND ANR. Respondent(s)
WITH
CIVIL APPEAL NO. 2950 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 15678 OF 2016]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are aggrieved since they have not
been granted reinstatement in service while their
juniors were retained by the first respondent.
During the pendency of the litigation, spanning over
three decades, Sh. Khimjibhai Muljibhai Mahida
(appellant in Civil Appeal No. 2950/2018) expired and
hence, the litigation is pursued by his legal
representative.
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.03.21
11:53:37 IST
Reason:
3. When this matter came up for admission before
this Court, we directed Sh. H.P. Raval, learned
senior counsel appearing for the respondents, to get
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instruction as to whether there are any vacancies
available, either as Work Charged Clerk or Carpenter.
Today, on instruction, Sh. Raval submits that there
is no vacancy available as of now. It is also
explained that one junior happened to be retained in
service pursuant to the directions issued by the High
Court in the facts of that case. Be that as it may,
we find that the workmen had around five years of
service and, therefore, compensation awarded to them
to the tune of Rs. 1,85,000/- (Rupees One Lakh and
Eighty Five Thousand) seems to be on the lower side.
Having regard to the entire facts and circumstances
of the case, particularly the prolonged litigation
pursued by the parties reaching upto this Court, we
are of the view that the interest of justice would be
met if the compensation is fixed at Rs. 6,50,000/-
(Rupees Six Lakhs and Fifty Thousand) each, in
addition to the amounts already paid, in full and
final settlement of the entire claims of the
appellants. The appeals are allowed to the above
extent.
4. We make it clear that in the case of
Sh.Karshanbhai Ramjibhai Jaladiya (appellant in Civil
Appeal No. 2949/2018), he shall be entitled to
preferential appointment in case any future vacancy
arises, either as Work Charged Clerk or as Carpenter,
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subject to eligibility.
5. We make it clear that this amount shall be paid
in addition to the amount already paid to the
appellants as per the directions of the High Court.
The amount shall be paid within a period of six weeks
from today.
6. We further make it clear that this Judgment is
passed in the peculiar facts of this case and,
therefore, shall not be treated as a precedent.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
MARCH 19, 2018.
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ITEM NO.5 COURT NO.5 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15576/2016
(Arising out of impugned final judgment and order dated 13-04-2016
in LPA No. 2097/2007 13-04-2016 in SCA No. 8684/2000 passed by the
High Court Of Gujarat At Ahmedabad)
KARSHANBHAI RAMJIBHAI JALADIYA Petitioner(s)
VERSUS
DISTRICT DEVELOPMENT OFFICER AND ANR. Respondent(s)
WITH
SLP(C) No. 15678/2016 (III)
Date : 19-03-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mrs. Saroj Haresh Raichura, Adv.
Mr. Kalp Raichura, Adv.
Mr. Haresh Raichura, Adv.
For Respondent(s) Mr. H. P. Raval, Sr. Adv.
Mr. Anirudh Sharma, Adv.
Mr. Abhaid Parikh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are allowed to the extent indicated in the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)