Supreme Court - Daily Orders
Mgmt. Of Fci, Nalgonda vs Workmen Of Fci, Nalgonda on 13 January, 2017
Bench: Arun Mishra, Amitava Roy
1
ITEM NO.50 COURT NO.10 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3842-3843/2014
(Arising out of impugned final judgment and order dated 16/07/2013
in WA No. 1179/2004 and in WA No. 1336/2004 passed by the High
Court Of A.P. At Hyderabad)
MGMT. OF FCI, NALGONDA Petitioner(s)
VERSUS
WORKMEN OF FCI, NALGONDA Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 33452/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 13/01/2017 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For the parties:
Mr. Ajit Pudussery,Adv.
Ms. Shruti Sarma Hazarik, Adv.
Mr. Manish Pitalia, Adv.
Mr. Sumanth Nookala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the learned counsel for the Signature Not Verified parties, we are of the opinion that no case for Digitally signed by NEELAM GULATI Date: 2017.01.14 12:07:39 IST Reason: interference on merit is made out. However, monetary relief granted have to be worked out. The amount which has been fixed by the Division Bench of the High Court be 2 paid to these 38 workmen i.e. 50% of their back wages till the date of their superannuation and in case any of the employee is entitle to continue in service, he will be paid compensation at the rate of Rs.1,00,000/- (Rupees one lac only) per annum for the period till his superannuation. In case of any short term duration than one year is left, the amount be computed on the pro-rata basis. Employees will be entitled to count period as continuity in service. The amount, if any, paid so far will be adjusted. Accordingly Special Leave Petitions are disposed of.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER