EMPLOYEES STATE INSURANCE CORPORATION Vs. ALL INDIA EMPLOYEES STATE INSURANCE CORPORATION EMPLOYEES FEDERATION

JUDGEMENT

(1.) The All India Employees' State Insurance Corporation Employees' Federation i.e. respondent No.1 took up an issue pertaining to wages to be paid to its members holding posts in Group `C' under the petitioner by and under OA No.981/1994 which was allowed by the Central Administrative Tribunal vide judgment and order dated 17.3.1999; the consequence whereof was a higher wage to be paid to the employees of the petitioner in respect of whom directions were issued for higher wages to be paid.

(2.) The petitioner filed a writ petition being WP(C) No.384/1999 in this Court challenging the judgment and order dated 17.3.1999 passed by the Central Administrative Tribunal. A Civil Miscellaneous Application was filed in the Writ Petition praying that pending hearing of the writ petition, the order passed by the Tribunal be stayed.

(3.) The stay was declined. The interim order declining stay was challenged before the Supreme Court. The Petition For Special Leave to Appeal No.11642/1999 was dismissed by the Supreme Court on 23.8.1999. As a result, large number of employees whose cause was espoused by respondent No.1 started receiving higher wages.