Full Judgment Text
ITEM NO.50 COURT NO.5 SECTION XIV
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 (Civil) No(s).24205/2008
(From the judgment and order dated 30/01/2008 in LPA No. 115/1999
of The HIGH COURT OF DELHI AT NEW DELHI)
ASSO.OF EMPLOYEES OF NATION.PROD.COUNCIL Petitioner(s)
VERSUS
CHAIRMAN,NATIONAL PROD.COUNCIL & ANR. Respondent(s)
(With appln. for stay,directions, permission to file additional affidavit and with prayer for interim
relief and office report )
Date: 27/03/2009 This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.H. KAPADIA
HON'BLE MR. JUSTICE AFTAB ALAM
For Petitioner(s) Mr. D.N. Goburdhan,Adv.
Ms. Geeta Luthra, Adv.
For Respondent(s) Mr. K. Sultan Singh, Adv.
Mr. Jagjit Singh Chhabra, Adv.
Mr. Jaswant Persoya, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of with no order as to costs.
(S. Thapar)
PS to Registrar
(Madhu Saxena)
Court Master
The signed order is placed on the file.
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2044 OF 2009
(Arising out of SLP(C) No.24205 of 2008)
ASSOCIATION OF EMPLOYEES OF NATIONAL PRODUCTIVITY ...APPELLANT (S)
COUNCIL
VERSUS
CHAIRMAN, NATIONAL PRODUCTIVITY COUNCIL & ANR. ...RESPONDENT(S)
O R D E R
Leave granted.
By consent the matter has been taken up for final hearing.
In the case of State of Haryana & Others Vs. Charanjit Singh & Others reported
in 2006 (9) SCC 321 to which one of us (Hon'ble Kapadia, J.)was a party, it has been held
by this Court that the doctrine of “equal pay for equal work” will not apply automatically
in every case. In cases where parity of wages is claimed by the workmen, the Management
can be directed to constitute what is called as an Equi Valance Committee which will
decide the question of parity after examining the nature of work, the nature of
responsibility and the hierarchy. This exercise has not been undertaken in this case.
Consequently, we are directing the Management to appoint an Expert Committee. Before
that Committee, the workmen will appear. They will place all the relevant material before
that Committee including the Resolution of the Board of Directors of the Company dated
st
1 November, 1992.
-2-
In the meantime, an interim settlement has been entered into between the
Management and the workmen. That settlement is taken on record. The settlement will
operate till the Equi- Valance Committee decides the question of pay parity.
Accordingly, this civil appeal is disposed of with no order as to costs.
....................J.
[ S.H. KAPADIA ]
New Delhi, ....................J
March 27, 2009 [ AFTAB ALAM ]