EMPLOYEES OF TANNERY AND FOOTWEAR CORPORATION OF INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions filed under Article 32 of the Constitution by the Employees of Tannery and Footwear Corporation of India Limited (hereinafter referred to as the 'respondent corporation) relate to the revision of pay and allowances of the employees in the unionised cadre of the respondent-corporation.

(2.) THE respondent-corporation is a Company registered under the Companies Act, 1956. It was set up for the purpose of taking over the two units of the British India Corporation Limited, namely, Cooper Allen and North West Tennery. It is an undertaking owned by the Government of India and it functions under the administrative control of Ministry of Industry, Department of Industrial Development. THE pay-scales of the employees of the respopdent-corporation are faked and revised as per orders of the Central Government issued from time to time with the prior approval of Bureau of Public Enterprises. In these petitions we are concerned with the employees in the unionised cadre falling in four categories:

(3.) THIS order was modified by order dated 3/03/1986, and in place of the words "the same pay and allowances as are given to the staff of the Unionised cadres mentioned in Annexure IV to the Writ Petition" words "adopting the same procedure as in the case of staff of the Unionised cadre mentioned in Annexure IV to the Writ Petition" were substituted. After the passing of the aforesaid orders by this Court, the Government of India, by letter dated 24/04/1986, conveyed their approval to the revision of pay-scales ahd allowances of the clerical staff and workmen as indicated in the Annexure to the said letter and in accordance with the same, the respondent-corporation passed an order dated 25/04/1986, whereby the pay-scales of the clerical and subordinate staff of the respondent-corporation were revised as follows: <FRM>JUDGEMENT_565_SUPP2_1991Html2.htm</FRM>