NON­REPORTABLE  

IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION  

Civil Appeal  No.  5112/2017

PUNJAB NATIONAL BANK                               Appellant(s)

                               VERSUS

PNB CANTEEN WORKERS UNION (CALCUTTA)&ORS           Respondent(s)

J U D G M E N T

KURIAN J.

1. In this hotly contested appeal, the surviving issue is solely

with regard to the claims made by the 29 canteen workers whether

they are represented through the union or otherwise, for

absorption.

2. Having heard the learned counsel appearing for the Bank and

having heard the learned Senior counsel appearing for the workmen

and having regard the various orders passed by this Court, we are

of the considered view that this is a fit case to invoke our

jurisdiction under Article 142 of the Constitution of India and

give a quietus to the dispute.  

3. In the peculiar facts and circumstances of this case, we

direct the appellant – Punjab National Bank to appoint 29 canteen

workers forthwith on the following conditions:­

(i)  They shall be paid half wages of the Class­IV employees

or prevailing minimum wages in the State, whichever is

higher;

(ii) All other benefits which have been granted to the 23

canteen workers already appointed will also be extended to

the 29 workers covered by this order.

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(iii) There shall be no other or further claim on this count

from the workmen.

(iv) The benefits, as above, shall be extended to the 29

workmen from the first date of appointment of the 23 workmen.

4. In that view of the matter, we set aside the impugned Judgment

of the High Court.

5. We make it clear that no settlement as prevailing in the Bank

shall stand in the way of Bank giving effect to the order as

indicated above.

6. The appeal is disposed of in the afore­stated terms.

......................J (KURIAN JOSEPH)

.....................J               (SANJAY KISHAN KAUL) NEW DELHI;  25TH SEPTEMBER, 2018.