Supreme Court of India
M.D.N. Panikar And Ors. vs S.A.I.L. And Anr. on 2 September, 1986
Equivalent citations: AIR1987SC1347, (1987)1SCC63, AIR 1987 SUPREME COURT 1347, 1987 LAB. I. C. 981, 1987 (1) SCC 63, 1987 SCC (L&S) 22
Author: O. Chinnappa Reddy
Bench: M.M. Dutt, O. Chinnappa Reddy
ORDER O. Chinnappa Reddy, J.
1. In view of the circumstance that the ministerial staff of F.A. & C.A. O. department is being paid overtime at double the rate of normal wages and in view of the fact that the ministerial staff of the Rourkela Plant other than the staff of the F.A. and C.A.O. department had made a demand even in 1962 for overtime wages at double the rate of normal wages, we think that it would be fair if all the ministerial staff of Rourkela Steel Plan) apart from F.A. & C.A.O. department are paid overtime wages calculated at the rate of 13/4 of the normal rate of wages from 24th February, 1962. The balance due to the workmen will be paid within 3 months from today. For the future, overtime wages will be paid at double the rate of normal wages from today. We are not awarding overtime wages at double the rate keeping in view the fact that what is now being awarded covers a very long period, namely, the period from 1962 onwards. We think it fair and just that the workmen are paid overtime wages up to date at the rate of 13/4 of the normal rate of wages. The writ petition is disposed of accordingly.