Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1718-1719 OF 2001
| . RESP | |
| VERSUS<br>PRESIDING OFFICER, LABOUR COURT & ORS. R<br>WITH<br>CIVIL APPEAL NOS. 1720-1721 OF 2001<br>WITH<br>CIVIL APPEAL NOS. 1722-1723 OF 2001<br>J U D G M E N T<br>KURIAN, J. | . R |
1. The appellants approached this Court challenging
JUDGMENT
the Award passed by the Labour Court and as confirmed
by the High Court.
2. Taking note of the fact that the appellants have
paid wages in terms of the Section 17 B of the
Industrial Disputes Act, 1947 for quite long, a
suggestion was made as to whether the appellants
would be interested to have a one-time settlement,
leaving the question of law, as to whether the
Appellant No.1 is an industry or not, open.
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3. Apropos the suggestion, the appellants have now
framed a Scheme, a copy of which has been produced
before this Court alongwith additional affidavit.
4. The learned counsel for contesting respondents
submits that the scheme as such is not acceptable to
the workers. Be that as it may, now that the
appellants have framed a Scheme with regard to the
settlement of grievance of the party-respondents, we
are of the view that these appeals should be disposed
of directing the appellants to implement the Scheme,
in substitution of the award passed by the Labour
Court. Ordered accordingly.
5. However, we make it clear that in case the
party-respondents have any surviving grievance, it
will be open to them to make a representation before
appellant No.1 or pursue the same in appropriate
proceedings.
JUDGMENT
6. In view of the ensuing Diwali Festival, we direct
the appellants to disburse the benefits in terms of
th
the Scheme on or before 29 October, 2016.
7 The appeals are disposed of.
No costs.
......................J.
[KURIAN JOSEPH]
.........................J.
[ROHINTON FALI NARIMAN ]
NEW DELHI
OCTOBER 24, 2016
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