A.M.Bhattacharjee, J. - (1.) Even though Tennyson criticised British Laws as "the Lawless Science of our Laws", as "myriads of precedents" resulting in "wilderness of single instances", the Poet also eulogised the system as where "freedom broadens from precedent to precedent". Some amount of "wilderness" also crept in our laws modelled on the British pattern and both certainty and also uniformity were very often the casualities.
(2.) But very soon our Courts could get over the outdated legal logomachy and hair-splitting niceties and becoming fully alive to the mandate of our National Charter to secure social and economic justice and to ensure that socio-economic justice "shall inform all the institutions of the national life", have made spirited endeavours to broaden the scope of socio-economic justice from "precedent to precedent". As a result, we have now evolved a new juristic principle, a new Jurisprudential approach, to the effect that whenever socio-economic justice appears to be in jeopardy, the Court must go into militant action by throwing asunder its age-worn robe of passive neutrality to rescue socio-economic justice. In the Indian context of even today, with the overwhelming majority living below the poverty-line, socio-economic justice would obviously mean justice to the weaker and the poorer. That is why this Court in two Division Bench decisions in State Bank of India v. A. K. Roy (1988 Labour & Industrial Cases, 585) and in Sudhanshu v. Life Insurance Corporation (92, Calcutta Weekly Notes 1092) has unhesitatingly declared that if any legislation or any administrative action can yield to two views or interpretations, the one in favour of the weaker or the poorer party ought to be accepted, so that social justice can be secured to those who are in dire and greater need therefor .
(3.) In the case at hand, the learned trial Judge Basak, J. has come out with a bold fiat that the servants of a catering contractor employed by the Railway Administration are also the servants of the Railway Administration. My learned brother Ray, J. in his well-written and thought-provoking judgement has also made spirited sorties to uphold the order of Basak, J. and has ruled that not only the catering contractor was a Railway servant, but even the servants employed by him would have that status. These judgements, if correct, would go a long way to advance, protect and secure social justice and implement the mandate in Article 38 of the Constitution. I would like to agree with them, if I can.;