- (1.) Delay condoned in filing the Review Petitions.
(2.) These Review Petitions arise from the impugned judgment and order dated 18.03.2015 passed by this Court in Civil Appeal No. 6950 of 2009 and connected appeals, whereby it was held that the Award passed by Central Government Industrial Tribunal, New Delhi (CGIT) in I.D. No. 27 of 1991 is legal and valid and the same be restored and implemented by the Life Insurance Corporation of India (hereinafter referred to as the "LIC") by absorbing the concerned workmen in the permanent posts. It was further held that the Corporation would be liable to pay all consequential benefits including monetary benefits taking into consideration the revised pay scale in the cases of those workmen who had attained the age of superannuation.
(3.) As the facts of the case are already stated in the judgment in Civil Appeal No. 6950 of 2009, the same need not be reiterated herein for the sake of brevity. The following contentions were advanced by the learned counsel appearing on behalf of the parties in support of their case: Mr. Mukul Rohatgi, the learned Attorney General appearing on behalf of the review petitioner-LIC contends that this Court, while passing the judgment and order dated 18.03.2015, failed to appreciate that the Tulpule and Jamdar awards stood substituted by the "Terms of Compromise" way back on 01.03.1989, which stood finally disposed of vide judgment and order dated 07.02.1996 passed by this Court in Civil Appeal No. 1790 of 1989. It is further contended that this Court failed to appreciate the effect of settlement of an award, in the light of the decision of this Court in the case of Herbertsons Ltd. v. Workmen, 1976 4 SCC 736 which has further been followed by this Court in the cases of Transmission Corpn., A.P. Ltd. v. P. Ramchandra Rao, 2006 9 SCC 623 and ITC Ltd. Workers Welfare Assn. v. ITC Ltd., 2002 3 SCC 411;