F C I Vs. PRESIDING OFFICER C G I T CUM LABOUR COURT

LAWS(SC)-1988-2-23

SUPREME COURT OF INDIA

Decided on February 15,1988

F C I Appellant

VERSUS

Presiding Officer C G I T Cum Labour Court Respondents

JUDGEMENT

- (1.) In view of the following statements found in the order of the High court: "We have heard the learned counsel for the parties. During the course of arguments, Mr. Sodhi learned Sr. Adv. stated that the services of the workmen will only be terminated in accordance with law, that till their services are terminated, they for ail intents and purposes would be treated at par with the regular employees (watchmen) of the Corporation and that those workmen would get all the fringe benefits which the regular employees (watchmen) are getting. On the other hand, Mr. Surjit Singh, learned counsel for the workmen, accepted the statement of Mr. N. K. Sodhi and further stated that the workmen would not say no if they are sought to be transferred from one dept to another by the Corporation, It was also stated by the learned counsel that the question of creating any post for the workmen by the Food Corporation of India does not arise, as legally this may not be permissible and that the Corporation may proceed against the workmen only in accordance with law. In view of what was stated at the bar, the learned counsel for the parties are agreed that in view of their statements, these writ 285 petitions be disposed of and to that extent the award of the tribunal be taken to have been modified. "we do not think it is fit case for interference under Article 136 of the Constitution. Special leave petition is dismissed accordingly. Court Master;

Click here to view full judgement.