LAKSHMI PRECISION SCREWS LIMITED Vs. RAM BHAGAT

JUDGEMENT

(1.) Leave granted.

(2.) Relying upon the well-accepted and settled principles of law as regards the norm of interference with the order of inferior Tribunals, the High Court negated the plea of the Appellant herein that Certified Standing Order being a part of the conditions of service, ought to be strictly interpreted and there is no scope of reading into the same, some other element. It is in this score the decision of this Court in Syed Yakoob (Syed Yakoob vs. K.S. Radhakrishnan and Ors. AIR 1964 SC 477) ought to be noticed. This Court in Yakoob's decision stated:

(3.) The decision in Syed Yakoob (supra) stands considered in a recent judgment of this Court in P.G.I. of Medical Education and Research, Chandigarh vs. Raj Kumar (2001) 2 SCC 54, wherein this Court in paragraph 9 stated as below: