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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL  NO.  963 OF 2009

J. LINET                                Appellant(s)                                 VERSUS

THE ASSISTANT MANAGER (DEPOT)  FOOD CORPORATION OF INDIA & ORS. Respondent(s)

J U D G M E N T KURIAN, J.

1. All that survives in this appeal is a claim made by the appellant for additional payment for work rendered by the appellant in the post of Messenger in addition to her normal work.  In the impugned Judgment, at paragraph 4, the High Court has  entered  a  finding  to  the  effect  that  the appellant has, in fact, worked in the post of Messenger for two and a half years.

2. Paragraph 4 of the impugned Judgment reads as under :-

“But the appellant is justified in contending that she is entitled to additional payment on the strength of  Exhibit  P2  order  whereby  she had been allotted additional duty

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in  an  office  as  a  messenger  in addition  to  her  normal  work. Therefore,  the  respondents  shall consider  payment  of  additional remuneration to the appellant for the  days  she  had  worked  as messenger  in  addition  to  her normal  work.   It  is  also  made clear that as the entire case of the  petitioner  had  been reconsidered and a fresh order was passed as per Exhibit R3(A), the appellant-petitioner  will  be entitled  to  seek  her  remedy against it as per law”

3. The  learned  counsel  appearing  for  the respondents, however, has invited our attention to order dated 12.12.2005 whereby the case of the appellant has been considered and by way of a speaking order, the same has been rejected.  We find it difficult to appreciate the submission.

4. The finding of the High Court as against the respondents  has  become  final.   In  the  above circumstances, this appeal is disposed of with a direction  to  the  respondents  to  disburse  the difference in wages for the period of two and a

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half  years  in  the  post  of  Messenger  after adjusting the emoluments already granted to her while working as a casual worker.  The needful will be done within two months from today.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR]  New Delhi; February 08, 2018.

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ITEM NO.103               COURT NO.5               SECTION XI -A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  963/2009 J. LINET                                           Appellant(s)                                 VERSUS THE ASSTT. MANAGER (DEPOT)  FOOD CORPORATION OF INDIA & ORS.   Respondent(s) Date : 08-02-2018 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. V. K. Sidharthan, AOR

Mr. Shabu Sreedharan, Adv.                      For Respondent(s) Mr. Ajit Pudussery, AOR

Mr. K. Vijayan, Adv.  Mr. Ajeet Singh Verma, Adv.  

                        UPON hearing the counsel the Court made the following                              O R D E R

The  appeal  is  disposed  of  in  terms  of  the  signed non-reportable Judgment.   

Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)