- (1.) Leave granted in SLP (C) No. 9000/1998.
(2.) All these Appeals are against a common judgment dated 30th (28th) March, 1997 A common question arises in all these Appeals.
(3.) The Government of India, Ministry of Labour by an Order dated 3rd October, 1980 referred the following dispute under Sections 7-A and 10(1)(d) of the Industrial Disputes Act between the Management of 11 Banks and the Deposit Collectors to the Industrial Tribunal, Hyderabad for adjudication : "Whether the demands of the Commission Agents or as the case may be Deposit Collectors Employed in the Banks listed in the Annexure that they are entitled to pay scales, allowances and other service conditions available to regular clerical employees of those banks is justified If not, to what relief are the workmen concerned entitled and from which date -;