Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2412 OF 2016
(Arising out of SLP (C) No.2840 of 2016)
BALLARPUR INDUSTRIES LTD.
(BILT GRAPHIC PAPER PRODUCTS LTD.) APPELLANT
VERSUS
MAHARASHTRA LOK KAMGAR SANGHATANA AND ORS. RESPONDENTS
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Thanks to the co-operation extended by the parties
involved and the support of the learned senior counsel for
both the parties. We are happy that an amicable solution
has evolved by which a litigation which started in the
year 1997, can be put an end to.
JUDGMENT
3. On a suggestion made by the Court, both the parties
are agreed that out of 224 workers on the role of the
Company, those who have been working on daily wages will
be made permanent as on 1.1.2010. Needless to say that in
case of any of such workmen has superannuated or died or
resigned or retired, their claims will be settled
accordingly. In case any of such workmen who have ceased
to be in service between 24.08.2009 and 1.1.2010,
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Mr.Chander Uday Singh, learned senior counsel appearing
for the appellant graciously and fairly submits that
appropriate payment will be given to them, if not, a
similar treatment as meted out to those indicated above.
4. The impugned order dated 18.12.2015 stands modified
to the above extent.
5. The appeal is disposed of with no order as to costs.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MARCH 02, 2016
JUDGMENT
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