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Punjab National Bank v/s PNB Canteen Workers Union (Calcutta) & Others
Company & Directors' Information:- BANK OF PUNJAB LIMITED [Amalgamated] CIN = L65110CH1994PLC014639
Company & Directors' Information:- CALCUTTA CO LTD [Active] CIN = U67120WB1940PLC009980
Company & Directors' Information:- NATIONAL UNION CORPN PVT LTD [Strike Off] CIN = U51909WB1940PTC010240
Company & Directors' Information:- THE WORKERS CORPORATION PVT LTD [Strike Off] CIN = U36900WB1947PTC014001
Company & Directors' Information:- WORKERS CORPN PVT LTD [Strike Off] CIN = U74140WB1947PTC015663
Company & Directors' Information:- NATIONAL UNION LTD [Not available for efiling] CIN = U74999KL1951PLC000818
Company & Directors' Information:- CALCUTTA CO LTD [Active] CIN = U67120WB1940PLC009980
Company & Directors' Information:- NATIONAL UNION CORPN PVT LTD [Strike Off] CIN = U51909WB1940PTC010240
Company & Directors' Information:- THE WORKERS CORPORATION PVT LTD [Strike Off] CIN = U36900WB1947PTC014001
Company & Directors' Information:- WORKERS CORPN PVT LTD [Strike Off] CIN = U74140WB1947PTC015663
Company & Directors' Information:- NATIONAL UNION LTD [Not available for efiling] CIN = U74999KL1951PLC000818
Civil Appeal No. 5112 of 2017
Decided On, 25 September 2018
At, Supreme Court of India
By, THE HONOURABLE MR. JUSTICE KURIAN JOSEPH & THE HONOURABLE MR. JUSTICE SANJAY KISHAN KAUL
For the Appellant: Rajesh KumarI, Anant Gautam, Aakash Sehrawat, Shruti Vats, Anmol Mehta, (M/s. Mitter and Mitter Co.), Advocates. For the Respondents: Ajit Kr. Sinha, Sr. Advocate, Pijush K. Roy, Kakali Roy, Sunil Kumar Verma, Advocates.
Judgment Text
Kurian Joseph, J.
In this hotly contested appeal, the surviving issue is solely with regard to the claims made by the 29 canteen workers whether they are represented through the union or otherwise, for absorption.
2. Having heard the learned counsel appearing for the Bank and having heard the learned Senior counsel appearing for the workmen and having regard the various orders passed by this Court, we are of the considered view that this is a fit case to invoke our jurisdiction under Article 142 of the Constitution of India and give a quietus to the dispute.
3. In the peculiar facts and circumstances of this case, we direct the appellant - Punjab National Bank to appoint 29 canteen workers forthwith on the following conditions:
(i) They shall be paid half wages of the Class-IV employees or prevailing minimum wages in the State, whichever is higher;
(ii) All other benefits which have been granted to the 23 canteen workers already appointed will also be extended to the 29 workers covered by this order.
(iii) There shall be no other or further claim on this count from the workmen.
(iv) The benefits, as above, shall be extended to the 29 workmen from the first date of appointment of the 23 workmen.
4. In that view of the matter, we set aside the impugned Judgment of the High Court.
5. We make it clear that no settlement as prevailing
In this hotly contested appeal, the surviving issue is solely with regard to the claims made by the 29 canteen workers whether they are represented through the union or otherwise, for absorption.
2. Having heard the learned counsel appearing for the Bank and having heard the learned Senior counsel appearing for the workmen and having regard the various orders passed by this Court, we are of the considered view that this is a fit case to invoke our jurisdiction under Article 142 of the Constitution of India and give a quietus to the dispute.
3. In the peculiar facts and circumstances of this case, we direct the appellant - Punjab National Bank to appoint 29 canteen workers forthwith on the following conditions:
(i) They shall be paid half wages of the Class-IV employees or prevailing minimum wages in the State, whichever is higher;
(ii) All other benefits which have been granted to the 23 canteen workers already appointed will also be extended to the 29 workers covered by this order.
(iii) There shall be no other or further claim on this count from the workmen.
(iv) The benefits, as above, shall be extended to the 29 workmen from the first date of appointment of the 23 workmen.
4. In that view of the matter, we set aside the impugned Judgment of the High Court.
5. We make it clear that no settlement as prevailing
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in the Bank shall stand in the way of Bank giving effect to the order as indicated above. 6. The appeal is disposed of in the aforestated terms.