NON REPORTABLE   

  IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

   CIVIL APPEAL NO……………OF 2009      (Arising out of SLP(C) No. 1143 of 2008)

Hyderabad Metropolitan Water  Supply & Sewerage Board & Ors.             …Appellants

VERSUS

P.Satyanarayana Rao & Ors.       ..Respondents

O R D E R

1. Leave granted.

2. It  is  true  that  this  appeal  has  been  preferred

against  an order  by which the  appellants  were

not granted interim order during the pendency of

the appeal.

3. We  have  heard  the  learned  counsel  for  the

parties  and  examined  the  impugned  order  in

depth and in detail.

4. Having heard the learned counsel for the parties,

we are  of  the view that the prayer  for grant  of

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stay  of  operation  of  the  order  of  the  learned

Single  Judge  of  the  High  Court,  by  which

regularization of the services of the workmen was

passed,  if  not  stayed,  the  entire  appeal  would

become infructuous. Be it mentioned herein, that

the Division Bench of the High Court,  however,

granted  stay  of  payment  of  arrears  till  the

disposal  of the appeal.  That being the position,

we grant the stay against the regularization of the

services of the workmen till  the disposal  of the

appeal  as  well.  Accordingly,  the  refusal  to  stay

against  regularisation  of  the  services  of  the

workmen stands set  aside and interim order is

granted in the manner indicated till the disposal

of the appeal.

5. For the reasons aforesaid, the appeal is allowed

to the extent  indicated above.  There  will  be  no

order as to costs.  

6. The High Court  is  now requested to dispose  of

the  writ  petition  pending  before  the  learned

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Single  Judge,  if  not  already  disposed  of  in  the

meantime, within a period of three months from

the  date  of  supply  of  a  copy  of  this  order

positively  without  granting  any  unnecessary

adjournments to either of the parties. We make it

clear  that  we  have  not  gone  into  the  disputes

raised  by  the  parties  in  the  writ  application,

which  shall  be  decided  by  the  learned  Single

Judge in accordance with law.

………………………J. [Tarun Chatterjee]

New Delhi; ………………………J. February 16, 2009. [H.L.Dattu]   

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