REJUMON JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals have been heard quite in extenso today. However, during the hearing, a suspicion was raised by certain counsel appearing on the side of the respondents that since the Managing Director of the KSRTC has issued a fresh order dated 20.11.2017, pursuant to the directions of this Court on 15.11.2017, whether an amendment will be required to be made in the appeal to challenge such order.

(2.) The learned senior counsel appearing on behalf of the appellants also conceded that there was a fresh order passed by the Managing Director in terms of our order and he also admitted, to a large extent, that the pleadings might require amendment. Matters being so, a suggestion was made by Sri.T.A.Shaji, learned senior counsel appearing for the KSRTC that in spite of the earlier order issued by the Managing Director, dated 20.11.2017, the Corporation is open to call all the recognised Unions, including the petitioners herein, to a fresh round of negotiation so that an amicable settlement could be arrived at in a amiable manner. The learned senior counsel and the counsel appearing for the petitioners were also appreciative of this suggestion made on behalf of the KSRTC and in such circumstances, it was submitted by them that orders be issued to the KSRTC to pursue that course of action now suggested by Sri.T.A.Shaji, learned senior counsel appearing for the Corporation.

(3.) Before we issue orders thus, we deem it apposite to place a few facts on record as under: