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Supreme Court of India

Punjab National Bank vs Pnb Canteen Workers Union ... on 25 September, 2018

Equivalent citations: AIRONLINE 2018 SC 752

Author: Kurian Joseph

Bench: Sanjay Kishan Kaul, Kurian Joseph

                                                                                 NON­REPORTABLE 

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION 

                                          Civil Appeal  No.  5112/2017

     PUNJAB NATIONAL BANK                               Appellant(s)

                                     VERSUS

     PNB CANTEEN WORKERS UNION (CALCUTTA)&ORS           Respondent(s)

J U D G M E N T KURIAN J.

1. 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 Class­IV employees or   prevailing   minimum   wages   in   the   State,   whichever   is Signature Not Verified higher;

VISHAL ANAND Date: 2018.09.26 15:31:23 IST Reason:

(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.  ­2­

(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 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.

......................J (KURIAN JOSEPH) .....................J               (SANJAY KISHAN KAUL) NEW DELHI; 

25TH SEPTEMBER, 2018.