JITENDRA SINGH Vs. SECURITRANS INDIA PVT. LTD.

JUDGEMENT

(1.) The appellants/petitioners are aggrieved by the judgment dated 20th May, 2020 passed by the learned Single Judge dismissing a writ petition filed by them praying inter alia for issuance of a writ/direction to the respondent/company, where they were employed, not to terminate their services and further, to release all arrears of wages.

(2.) By the impugned order, the learned Single Judge has dismissed the writ petition filed by the appellants/petitioners on the ground that the same does not lie under Article 226 of the Constitution of India. The learned Single Judge has held that the respondent/company is a private company and is not a State or any other Authority and nor is it funded by the Government. The claim of the appellants/petitioners that termination of their services during the COVID-19 period is illegal, has been rejected by the learned Single Judge by holding that termination of the services of the appellants/petitioners is for the reasons other than COVID-19, i.e., for their alleged misconduct on account of misappropriation of currency handed over to them by the respondent/company as custodians, for topping up in ATM branches of different banks. Lastly, the learned Single Judge has held that even if the Labour Courts are not functioning, as contended by the appellants/petitioners, the dispute raised by them can be agitated before the Labour Courts within a period of one year from the date of the cause of action and it is expected that by that time, the Labour Courts shall start functioning.

(3.) Mr. Gunjan Singh, learned counsel for the appellants/ petitioners states that the learned Single Judge fell into an error by observing that the respondent/company is not a State and nor is it discharging duties of the State inasmuch as it undertakes the work of distributing currency in different ATM branches operated by banks and the same ought to be treated as a public duty.