Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5446 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 13866 OF 2013]
B.S.N.L. Appellant(s)
VERSUS
PAWAN KUMAR SHUKLA Respondent(s)
WITH
CIVIL APPEAL NO. 5447 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 13965 OF 2013]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Having regard to the nature of work, for which
the respondents-workmen were engaged and having
regard to the submission that the project is already
over, we are of the view that the interest of justice
JUDGMENT
would be met if a lumpsum compensation is awarded to
the workmen.
3. Therefore, in full and final settlement of all
the claims available to the respondents-workmen in
respect of their daily waged engagement under the
appellant, the respondents-workmen shall be paid
compensation to the tune of Rs. 3,00,000/- (Rupees
Three Lakhs) each.
4. We make it clear that in case, the appellant-BSNL
engages any fresh daily wagers, the
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respondents-workmen shall be given preference.
5. The compensation shall be paid within six weeks
from today.
6. With the above observations and directions, the
appeals are disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
July 01, 2016.
JUDGMENT
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5448 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 35884 OF 2013]
B.S.N.L. Appellant(s)
VERSUS
MOHD. JAMEY & ANR. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. We are informed that the respondent-workman has
been working in the appellant-establishment for the
last 13 years. In that view of the matter, we are not
inclined to exercise our jurisdiction, particularly
in view of the fact that the respondent-workman is
engaged as a Driver.
3. The appeal is, accordingly, dismissed.
No costs.
JUDGMENT
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
July 01, 2016.
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