- (1.) This appeal arises out of the judgment of High Court of Delhi made in RFA No. 23 of 1989 whereby the High Court allowed the appeal filed by the respondent herein and set aside the judgment and decree of the trial Court consequently dismissing the suit filed by the respondent herein. Brief facts necessary for the disposal of this appeal are as follows :- Appellant herein was employed by the respondent-company in the year 1971 in its I.B.P. Depot, Shakur Basti, Delhi as a Fitter on daily basis. He continued to work in that capacity till 23rd of October, 1973 when the respondent treated his appointment as on probation for a period of six months from 23rd of April, 1973. At the end of that period the respondent extended the period of probation for a further period of 3 months without confirming his appointment. Being not satisfied with the performance of the appellant, on 24th of January, 1974 it terminated the service of the appellant. The appellant tried to raise an industrial dispute questioning his termination which was rejected by the Government concerned. Hence, he filed a suit in the Court of Sub Judge, Ist Class, Delhi praying for a decree of Rs. 10,993.53./- towards arrears of salaries on the ground that his termination was illegal, mala fide, wrongful, without authority of law, without jurisdiction and being against principles of natural justice and for a declaration that he ought to be continued in employment with full salary and allowances and bonus etc. The trial Court framed the following issues :- (1) Whether the plaintiff has no civil rights enforceable by a civil court as alleged in preliminary objections of the written statement O.P.D. (2) Whether the order of termination dated 24-1-1974 is illegal, mala fide, wrongful and against the principle of natural justice, if so, its effect O.P.P. (3) Whether the plaintiff is entitled to the amounts claimed in the suit O.P.P. (4) Relief.
(2.) After trial, the trial Court decreed the suit of the appellant. Being aggrieved by the judgment and decree of the trial Court the respondent herein preferred a Regular First Appeal before the High Court of Delhi and by the impugned judgment the High Court following a judgment of this Court in the case of Rajasthan State Road Transport Corporation and Another v. Krishna Kant and Others. (1995) 5 SCC 75 allowed the appeal, set aside the judgment and decree of the trial Court. While doing so, it held that an amount of Rs. 10,993.53/- which was paid to the plaintiff-appellant at the time of admission of the appeal need not be refunded to the respondent therein, i.e. the appellant herein. As stated above, it is against the said judgment of the Appellate Court plaintiff-appellant is before us. AIR 1995 SC 1715 : 1995 AIR SCW 2683 : 1995 Lab IC 2241
(3.) As noted by us hereinabove the prayer of the appellant to refer the dispute to Industrial Tribunal/Labour Court was refused by the appropriate Government on 1-1-1975. The appellant has not challenged that order till date. He filed a suit in the year 1975 without making an effort to get his dispute settled through the provisions of the Industrial Employment (Standing Orders) Act, 1946 which even according to him was applicable to him and the remedy for which was under the provisions of the Industrial Disputes Act which in term clearly prohibits maintainability of a civil suit.;