Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5667 OF 2021
(Arising out of SLP (C) No. 2815 OF 2020)
UTTAR PRADESH JAL VIDYUT .. APPELLANT
(S)NIGAM LIMITED & ORS.
VERSUS
BALBIR SINGH .. RESPONDENT (S)
J U D G M E N T
M. R. Shah, J.
Leave granted.
1. Feeling aggrieved and dissatisfied with the impugned judgment
and order dated 26.11.2019 passed by the High Court of
Uttarakhand at Nainital in Writ Petition No.1314 of 2014 (M/S)
by which the High Court has dismissed the said writ petition
preferred by the appellants herein without entering into the
merits of the case, the original writ petitioner has preferred the
Signature Not Verified
Digitally signed by
SONIA BHASIN
Date: 2022.11.03
10:09:06 IST
Reason:
present appeal.
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2. The facts leading to the present appeal in nutshell are as
under:
That the respondent herein raised an industrial dispute
challenging his termination dated 15.06.1996. The dispute was
referred to the labour court. The Presiding Officer, Labour
Court, Dehradun, passed an award dated 31.05.1997 holding
that the termination order is illegal. The Labour Court directed
the reinstatement of the respondent with full back wages.
Feeling aggrieved and dissatisfied with the judgment and award
passed by the Labour Court, Dehradun in case No.180 of 1996,
the original petitioners appellants herein preferred Writ
Petition No.6898 of 1997 before the High Court of Allahabad.
That the High Court of Allahabad passed a conditional interim
order staying the execution of award and on condition to
deposit the entire back wages before the Labour Court. The
appellant complied with the same and deposited the amount of
back wages. That during the pendency of the aforesaid writ
petition, the State of Uttarakhand came to be created and the
jurisdiction of the Labour Court, Dehradun came within the
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jurisdiction of the State of Uttarakhand.
2.1 In that view of the matter and in view of Section 35 of the Uttar
Pradesh Reorganization Act, 2000, the proceedings pending
before the High Court at Allahabad were required to be
transferred to the High Court having jurisdiction, in the present
case the High Court of Uttarakhand. However, writ petition
No.6898 of 1997 was not transferred by the Chief Justice of the
High Court of Allahabad for whatever reason. Therefore when
writ petition No.6898 of 1997 though was required to be
transferred to the High Court of Uttarakhand as what was
challenged before the High Court of Allahabad was the
judgment and award passed by the Labour Court, Dehradun,
the jurisdiction of which subsequently vested with the High
Court of Uttarakhand, came up for hearing before the
Allahabad High Court on 24.04.2014 and the Allahabad High
Court was of the view that since the award has been passed by
the Labour Court, Dehradun and therefore the jurisdiction does
not lie with the High Court of Allahabad and therefore
permitted the appellants herein original writ petitioner to
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withdraw the writ petition with liberty to file fresh petition
before the appropriate court i.e. High Court of Uttarakhand.
That thereafter the appellants herein preferred the present writ
petition before the High Court of Uttarakhand which was
numbered as writ petition No.1314 of 2014, challenging the
award dated 31.05.1997 passed by the Presiding Officer,
Labour Court, Dehradun in case No.180 of 1996. That
thereafter the matter was listed before the learned Single Judge
of the High Court of Uttarakhand on 26.11.2019. By the
impugned order the High Court has dismissed the said writ
petition without entering into the merits of the case solely on
the ground that in view of the provisions contained under Sub
Section (2) of Section 35 of the Uttar Pradesh Reorganization
Act, 2000 (hereinafter referred to as ‘the Act’), the power to
transfer the case lie with the Chief Justice of the High Court of
Allahabad and therefore the Coordinate Bench of Allahabad
High Court was not justified in granting liberty to the
appellants herein – original writ petitioner to withdraw the writ
petition with liberty to file fresh writ petition before the
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appropriate court. The Single Judge of the High Court of
Uttarakhand observed that the liberty granted by the High
Court of Allahabad permitting the appellants to withdraw the
writ petition pending before it with liberty to file fresh writ
petition before the appropriate court is just contrary to the
provisions contained under SubSection (2) of Section 35 of the
Act.
2.2 Feeling aggrieved and dissatisfied with the impugned order
passed by the High Court of Uttarakhand, the original writ
petitioners have preferred the present appeal.
3. Having heard the learned counsel appearing for the respective
parties and considering the impugned order passed by the High
Court of Uttarakhand, we are of the opinion that the impugned
order passed by the High Court dismissing the writ petition
without entering into the merits of the case is unsustainable.
3.1 It cannot be disputed that as such on the creation of the State
of Uttarakhand, the jurisdiction over the Labour Court,
Dehradun would only vest with the High Court of Uttarakhand.
It also cannot be disputed that therefore as such the writ
petition pending before the High Court of Allahabad challenging
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the judgment and award passed by the Presiding Officer,
Labour Court, Dehradun was required to be transferred to the
High Court of Uttarakhand by the Chief Justice of the High
Court of Allahabad in exercise of power under SubSection (2)
of Section 35 of the ‘Act’.
Section 35 of the Uttar Pradesh Reorganization Act reads as
under:
"35. Transfer of proceedings from Allahabad High Court to
Uttaranchal High Court:
(1) Except as hereinafter provided, the High Court at Allahabad
shall, as from the appointed day, have no jurisdiction in respect
of the transferred territory.
(2) Such proceedings pending in the High Court at Allahabad
immediately before the appointed day as are certified, whether
before or after that day, by the Chief Justice of that High Court,
having regard to the place of accrual of the cause of action and
other circumstances, to be proceedings which ought to be heard
and decided by the High Court of Uttarachal shall, as soon as
may be after such certification, be transferred to the High Court
of Uttaranchal.
(3) Notwithstanding anything contained in subsections (1) and
(2) of this section or in section 28, but save as hereinafter
provided, the High Court at Allahabad shall have, and the High
Court of Uttaranchal shall not have, jurisdiction to entertain,
hear or dispose of appeals, applications for leave to the
Supreme Court, applications for review and other proceedings
where any such proceedings seek any relief in respect of any
order passed by the High Court at Allahabad before the
appointed day: Provided that if after any such proceedings
have been entertained by the High Court at Allahabad, it
appears to the Chief Justice of that High Court that they ought
to be transferred to the High Court of Uttaranchal, he shall
order that they shall be so transferred, and such proceedings
shall thereupon be transferred accordingly.
(4) Any order made by the High Court at Allahabad.
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(a) before the appointed day, in any proceedings transferred to
the High Court of Uttaranchal by virtue of subsection (2) or
(b) in any proceedings with respect to which the High Court at
Allahabad retains jurisdiction by virtue of subsection (3), shall
for all purposes have effect, not only as an order of the High
Court at Allahabad, but also as an order made by the High
Court of Uttaranchal."
As the writ petition before the High Court of Allahabad was
against the judgment and award passed by the Labour Court,
Dehradun, SubSection (3) of Section 35 of the Act shall not be
applicable. Therefore, as such, the writ petition before the High
Court of Allahabad was required to be transferred to the High
Court of Uttarakhand. However for whatever reason the writ
petition filed by the appellants before the High Court of
Allahabad being writ petition No.6898 (M/S) of 1997 was not
transferred. Therefore when the writ petition pending before the
High Court of Allahabad came up for hearing before the
Allahabad High Court, the High Court permitted the appellants
to withdraw the said writ petition with liberty to file the same
before the appropriate court i.e. in the present case the High
Court of Uttarakhand. Accordingly, the appellants filed the writ
petition before the High Court of Uttarakhand. However, after 5
years of filing of writ petition, by impugned order dated
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26.11.2019 the learned Single Judge of the High Court of
Uttarakhand has dismissed the said writ petition by observing
that the Coordinate Bench of the Allahabad High Court was not
justified in permitting the appellants to withdraw the writ
petition with liberty to file fresh petition before the appropriate
court. The learned Single Judge of the High Court of
Uttarakhand has observed that by permitting the appellants to
withdraw writ petition pending before it with liberty to file the
writ petition before the appropriate court – High Court of
Uttarakhand, the Coordinate Bench of the High Court of
Allahabad has barged into to override the provisions contained
under SubSection (2) of Section 35 of the Act by adoring
himself with the powers of the Chief Justice of Allahabad High
Court as contemplated under SubSection (2) of Section 35 of
the Act for transfer of pending matters before the Allahabad
High Court. It is observed by the learned Single Judge that the
liberty granted by Allahabad High Court permitting the
appellants to file a fresh writ petition before the appropriate
court dated 24.04.2014, will not make the writ petition tenable
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before the High Court of Uttarakhand and that too when a
challenge is given to the impugned award before the
Uttarakhand High Court after 19 years of its pendency. The
learned Single Judge has also observed that even the
institution of the writ petition before the High Court of
Uttarakhand challenging the award passed by the Labour
Court, Dehradun dated 31.05.1997 would be suffering from the
principles of laches.
3.2 None of the aforesaid grounds are tenable at law. It cannot be
disputed that after the creation of the State of Uttarakhand the
jurisdiction over judgment and award passed by the Labour
Court, Dehradun would vest with the High Court of
Uttarakhand and not with the High Court of Allahabad.
Therefore, the writ petition pending before the High Court of
Allahabad challenging the judgment and award passed by the
Labour Court, Dehradun was as such required to be
transferred by the Chief Justice of the High Court of Allahabad
to the High Court of Uttarakhand in exercise of power under
Section 35 of the Act. For whatever reason the said writ petition
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was not transferred. That does not mean that despite the above,
jurisdiction of the High Court of Allahabad against the
judgment and award passed by the Labour Court, Dehradun
would continue. Therefore subsequently when the writ petition
came up before the High Court of Allahabad and having realized
and observed that the jurisdiction against the judgment and
award passed by the Labour Court, Dehradun would vest with
the High Court of Uttarakhand, the High Court of Allahabad
rightly permitted the appellants to withdraw the said writ
petition pending before it with the liberty to the appellants to
file fresh writ petition before the appropriate court. In the
present case, the appropriate court would be the High Court of
Uttarakhand only. Therefore as such no error was committed
by the High Court of Allahabad permitting the appellants to
withdraw the writ petition pending before it with the liberty to
file a fresh writ petition before the court having jurisdiction. The
aforesaid cannot be said to be adoring himself with the powers
of the Chief Justice of Allahabad High Court. The judicial order
passed by the High Court of Allahabad permitting the
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appellants to withdraw the writ petition pending before the
Allahabad High Court with the liberty to file fresh writ petition
before the appropriate court cannot be said to be contrary to
the provisions contained under SubSection (2) of Section 35 of
the Act as observed by the learned Single Judge in the
impugned order. The order under SubSection (2) of Section 35
of the Act by the Chief Justice of the Allahabad High Court for
transfer of pending matters before the Allahabad High Court to
the High Court of Uttarakhand is an administrative order. If
that power was not exercised and subsequently it was found
that proceedings which were required to be transferred in
exercise of power SubSection (2) of Section 35 of the Act, has
not been transferred, it does not preclude the High Court of
Allahabad to pass a judicial order and that too permitting the
appellants to withdraw the writ petition pending before it and to
file it before an appropriate court. As such the High Court in
such a situation would be absolutely justified in permitting to
withdraw the writ petition pending before it with liberty to file it
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before an appropriate court having jurisdiction, on the creation
of the new State – State of Uttarakhand.
3.3 The another reason which is assigned by the High Court while
passing the impugned order is that if the writ petition is filed
before it – the High Court of Uttarakhand challenging the
judgment and award of the Labour Court, Dehradun dated
31.05.1997, it would be suffering from the principles of laches.
The aforesaid reason is absolutely unsustainable. The High
Court has not appreciated that the writ petition before the High
Court was filed immediately which remained pending before the
High Court of Allahabad for about 14 years and thereafter after
the appellants withdrew the writ petition from the Allahabad
High Court immediately the writ petition was filed before the
High Court of Uttarakhand. Therefore there was no delay at all
on the part of the appellants in challenging the award passed
by the Labour Court, Dehradun. Therefore in such a situation
there was no question of any delay and laches.
4. Even otherwise once a judicial order was passed by the High
Court of Allahabad permitting the appellants to withdraw the
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writ petition with liberty to file a writ petition before the
appropriate court (the High Court of Uttarakhand) and
thereafter when the appellants preferred the writ petition before
the High Court of Uttarakhand, the learned Single Judge of the
High Court of Uttarakhand is not at all justified in making
comments upon the judicial order passed by the Coordinate
Bench of the Allahabad High Court. The Single Judge of the
High Court of Uttarakhand was not acting as an appellate court
against the judicial order passed by the High Court of
Allahabad permitting the appellants to withdraw the writ
petition with liberty to file a writ petition before an appropriate
court. Judicial discipline/propriety demand to respect the order
passed by the Coordinate Bench and more particularly the
judicial order passed by the Coordinate Bench of the High
Court, in the present case the Allahabad High Court which as
such was not under challenge before it. Therefore the
observations made by the High Court of Uttarakhand in the
impugned order on the judicial order passed by the learned
Single Judge of Allahabad High Court dated 24.04.2014
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permitting the appellants to withdraw the writ petition pending
before it with liberty to file fresh writ petition before the
appropriate court (the High Court of Uttarakhand) is absolutely
unwarranted and is unsustainable.
5. In view of the above and for the reasons stated above the
present appeal succeeds. The impugned judgment and order
dated 26.11.2019 passed by the High Court of Uttarakhand at
Nainital in Writ Petition No.1314 of 2014 (M/S) is hereby
quashed and set aside. The writ petition is directed to be
restored on the file of the High Court of Uttarakhand.
Considering the fact that the dispute is very old, we request the
High Court to finally decide and dispose of the Writ Petition
No.1314 of 2014 (M/S) at the earliest and preferably within a
period of six months from the date of receipt of the present
order. The Registry is directed to communicate this order to the
High Court of Uttarakhand forthwith. No costs.
…………………………………J.
(M. R. SHAH)
New Delhi, …………………………………J.
September 13, 2021 (ANIRUDDHA BOSE)
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