NON-REPORTABLE         

  IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

Special Leave Petition (c) No. 14882 of 2007

U.P. State Road Transport Corporation          …Petitioner

VERSUS

Bhagyawati                ...Respondent

O R D E R

1. This Special Leave Petition has been filed

against an interim order granted by the

High Court of Judicature at Allahabad in

the following manner :-

“In view of  the fact that the workman K.K.  Srivastava  died  during  he pendency of the proceedings before the Labour  Court,  consequently, the effect and  operation  of  the  Award  dated 21.09.2006  shall  remain  stayed, provided  the  petitioner  gives  an appointment to the widow, namely Smt. Bhagyawati,  respondent  No.  1  under the  dying-in-Harness  Rules,  1974 within  a  period  of  six  weeks  from today.   The  appointment  given  to  the

1

respondent no.  1  would be  subject  to the result of the writ petition.”   

2. It  is  this  interim  order  which  is

challenged  by  the  petitioner,  U.P.  State

Road  Transport  Corporation  (in  short,

“Corporation”)  before  us.   While

entertaining  this  Special  Leave  Petition

on  31st of  August,  2007,  this  Court

passed the following order :-

“Application  for  exemption from filing O.T. is allowed. Issue notice.   There  shall  be  interim  stay  of  the impugned order until further orders.”   

3. This  Special  Leave  Petition  again  came

up before a Bench of this Court on 20th of

October, 2008 when the learned counsel

for the petitioner had prayed for a short

adjournment  to  take  instructions  as  to

whether they can give appointment to the

2

widow of the workman.  Accordingly, the

matter  was  adjourned  on  that  date  for

three weeks.  Finally, the matter came up

for hearing on 13th of April, 2009.   

4. Mr.  Pradeep  Misra,  learned  counsel

appearing  on  behalf  of  the  petitioner,

submitted  on  instruction  that  the

Corporation  is  willing  to  appoint  the

widow of  the  deceased  workman in  the

Corporation under the Dying-in-Harness

Rules,  1974  within  a  period  of  three

months  from  this  date  if  the

widow/respondent No.1 is willing to forgo

her  claim  for  back  wages.   It  appears

from the record that an affidavit was filed

before  the  High  Court  by  the

widow/respondent  No.  1  stating  that  if

she  was given an employment,  she  will

forgo the claim for back wages.     

3

5. Learned counsel  appearing on behalf  of

respondent No.  1/widow also submitted

on instruction before  us that  the stand

taken  by  her  in  the  High  Court  still

stands good and she is agreeable to forgo

the claim for back wages if she is given

an employment in the Corporation.   

6. Such  being  the  stand  taken  by  the

parties,  we  therefore  dispose  of  this

Special  Leave  Petition  in  the  following

manner :-

(a) The Corporation shall give a suitable

employment  to  the  widow  of  the

deceased employee under the Dying-

in-Harness  Rules,  1974  in  the

Corporation within three months from

the  date  of  passing  of  this  order,

subject  to  the  condition  that  the

widow of the deceased employee, who

4

is the respondent No. 1 herein, shall

forgo her claim for back wages.   

(b) In  view  of  this  order  passed  on

settlement,  the  writ  petition  now

pending  before  the  High  Court  at

Allahabad  is  automatically  disposed

of.      

7. With  these  directions,  this  Special  Leave

Petition  is  disposed  of.   There  will  be  no

order as to costs.            

…………………….J. [Tarun Chatterjee]

New Delhi;                      ………………… ….J. April 17, 2009 [H.L.Dattu]

5