- (1.) This order shall dispose of the aforesaid six Letters Patent Appeals filed by Food Corporation of India against the judgment dated 12.05.2011 passed by the learned Single Judge whereby six different writ petitions filed by various workmen, were allowed, and the order dated 31.07.1989 passed by the Central Government Industrial Tribunal-cum Labour Court, Chandigarh, denying the benefit of overtime allowance to the respondents-workmen, was quashed.
(2.) After hearing the learned counsel for the parties and going through the impugned judgment, we do not find any ground to interfere in these appeals.
(3.) The dispute in these appeals is with regard to payment of overtime allowance to the respondents-workmen from 1.12.1982 to 31.8.1986. Admittedly, the overtime allowance was being paid to them prior to December, 1982 and thereafter the same was withdrawn on the basis of the Instructions dated 14.12.1982 on the ground that the persons working in the District Offices were not covered by the provisions of Punjab Shops and Commercial Establishment Act, 1958 (hereinafter referred to as 'the PSCE Act') and they were being paid overtime allowance as per the rules of the Central Government. However, after 31.8.1986 the appellant again started paying overtime allowance to the workmen.;