VVF LTD. EMPLOYEES UNION Vs. VVF INDIA LIMITED

JUDGEMENT

(1.) The two appeals (i.e. Civil Appeal Nos.2745 and 2754 of 2023) arise out of a judgment delivered by a learned Single Judge of the High Court of Bombay on 25/7/2019 directing, inter alia, wage revisions pertaining to the workmen of VVF India Limited ("the employer") working in two units at Sewree and Sion. Civil Appeal No.2744 of 2023 has been instituted by the employees union ("the union") against a judgment of the High Court delivered on 22/6/2021 dismissing the unions petition for review of the judgment passed on 25/7/2019. Argument of the union in the review petition was that their submissions relating to certain allowances were not considered in the main judgment. The employer is the appellant in Civil Appeal No.2754 of 2023 and the union is the appellant in Civil Appeal No.2744 of 2023 as also Civil Appeal No.2745 of 2023.

(2.) The present proceedings have their origin in a charter of demand raised by the union on 4/3/2008. The demand was in respect of altogether 146 workmen, out of which 80 were engaged at the employers establishment at Sewree and 66 of them employed at Sion, both being situated within Mumbai. We find from the judgment delivered on 24/7/2019 (which we shall henceforth refer to as the judgment under appeal) that the original corporate entity VVF Ltd., underwent a demerger process and the units of the company at Sion and Taloja went to VVF India Ltd., the resulting company, during pendency of the reference, arising from the charter of demand.

(3.) The demands of the Union would appear from the charter of demand and they primarily relate to prayers for revision in pay scale/wages/salaries along with certain allowances such as leave facilities and gratuity. The charter of demand for the year 2008 to 2011 were under the following heads:-