Lloyds Bank Ltd. v. Lloyds Bank Indian Staff Association, (SC) BS112786
SUPREME COURT OF INDIA

(Large Bench)

Before:- M. Patanjali Sastri, C.J.I., B. K. Mukherjea, S. R. Das and Ghulam Hasan, JJ.

Civil Appeal No. 79 of 1953. D/d. 17.4.1953.

Lloyds Bank Ltd. - Appellant

Versus

The Lloyds Bank Indian Staff Association and others - Respondents

Constitution of India, Article 136 - Special Leave to Appeal - Article 136 has no retrospective operation - It has no application to awards made final prior to coming of Constitution into force.

[Para 2]

JUDGMENT

Patanjali Sastri C. J. - This is an appeal by Special Leave from an award of the All India Industrial Tribunal (Bank Disputes).

2. A preliminary objection is raised to the maintainability of this appeal, the liberty to raise such objection having been reserved to the respondents at the time when Special leave was granted to the appellants. The objection is that the award was passed on 5.1.1950 and was published under Section 17, Industrial Disputes Act,1947, by the Government in a notification of the Ministry of Labour dated 17.1.1950 and was also declared binding on the same day for a period of one year. Article 136 has, therefore, no application to the award as it has been held by this Court that the said article has no retrospective operation. This is not disputed by Mr. S. Chaudhuri but he argues that the award was really published only on 28.1.1950, when the notification referred to above appeared in the Gazette of India. We see no force in this argument. The preliminary objection is allowed and the appeal is dismissed with costs.

Appeal dismissed.