- (1.) Whether seasonal workers of the sugar factories stopped crushing years back would be entitled to retaining allowance, was the main issue agitated by the appellant-union before the High Court. It was held by the High Court that as there was no crushing in the sugar factories, the seasonal workers will not be entitled to retaining allowance. Aggrieved, the union has come up in appeal.
(2.) At the time of hearing of the appeals, taking note of the intervening development of an Exit Settlement scheme/plan, learned Senior Counsel Shri Amarendra Sharan submits that at least for the purpose of working out the benefits under the said plan, the retaining allowance may be directed to be taken into account.
(3.) Heard the learned counsel appearing for the respondents also.;