- (1.) Leave granted, in SLP (Civil) No. 7229 of 1999 which is filed against the Award dated 7th October, 1998 passed by Central Government Industrial Tribunal, Calcutta in Reference No. 2 of 1992.
(2.) Civil Appeal Nos. 552-553 of 1994 are filed against judgment and order dated 2nd September, 1993 passed by the High Court of Calcutta in Writ Application No. ..... of 1993 deciding the question - whether the employees of the canteens of some of the branches of State Bank of India (hereinafter referred to as 'SBI' in short) can claim to be absorbed as employees of the State Bank of India
(3.) In the said Writ Application the State Bank of India Canteen Employees Union sought the relief that the canteen employees who were ostensibly employed by the Local Implementation Committee ('LIC' for short) as per the scheme framed by the SBI for providing certain amenities were in fact employees of the State Bank. It was contended that canteen facilities are meant for serving tea, meals to the employees of the bank and the salary of canteen employees are paid by the Implementation Committee from the funds created by the bank for the same. It was pointed out that SBI and SBI Staff Federation reached an agreement which is contained in the Handbook of staff welfare activities and canteen facility is one part of such welfare activities, which is looked after by the LIC for which funds are provided by the Central Board of the Bank as subsidies out of its annual profits. The High Court directed that the SBI is bound to treat them its employees in all the branches, where such canteens exist and to treat them equally as employees of the bank and not to peer at such employees through the opaque curtain of the LIC.;