MAHABIR TANTI Vs. Y C DEVESHWAR

JUDGEMENT

(1.) HAVING heard the Counsel for the plaintiff- petitioner at length. I am satisfied that the Court below has committed no error of jurisdiction in rejecting the plaint. I may mention that the dispute is with regard to extension of service of employees of I.T.C. Ltd. Company to be a Public Limited incorporated under the provision of Companies Act. The dispute is essentially a dispute with regard to service conditions. The Apex Court on a number of occasions has held that Civil Court jurisdiction in such matters are barred. A reference may be made to 2006(1) SCC 59 and 61 as also 2005(7) SCC 447. The plaint was rightly rejected in terms of Order VII, Rule 11 CPC. I may in this regard quote from the case of N.V. Srinivasa Murthy v. Mariyamma, 2005(3) RCR(Civil) 414 : 2005(6) JT 1 : 2005(3) LJR 342 : AIR 2005 SC 2897 : 2005(5) SCC 548, wherein their Lordships in para 7 have quoted from an earlier judgment of the Apex Court in the case of 1977(4) SCC 467 :

(2.) I , accordingly, find that this petition is devoid of merits and is dismissed with a cost of Rs. 10,000/-. Revision dismissed.