FOOD CORPORATION OF INDIA REPRESENTED BY EXECUTIVE DIRECTOR Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT

JUDGEMENT

(1.) BOTH writ petitions were directed against an Award passed by the Central Government Industrial Tribunal-cum-Labour Court (for short CGIT) in I.D.No.420 of 2004, dated 04.01.2006.

(2.) WHILE W.P.No.45539 of 2006 was filed by the Food Corporation of India (for short FCI) represented by its Executive Director (South Zone), W.P.No.24581 of 2007 was filed by the FCI Departmental Canteen Committee represented by its President. WHILE the first writ petition was admitted on 27.11.2006, the second writ petition was admitted on 20.7.2007. Pending the writ petition, in the first writ petition, an interim stay was granted on 27.11.2006 with a condition that the petitioner deposit the difference in emoluments which the worker will get if he is made permanent, to the credit of the industrial dispute. Subsequently, the interim order was made absolute on 5.6.2007 after noting that a sum of Rs.5,09,421/- was deposited in respect of I.D.No.420 of 2004. The CGIT was directed to deposit the said a amount in the State Bank of India in a fixed deposit initially for a period of six months and thereafter to renew the same until further orders.

(3.) THESE two writ petitions were directed against an Award passed by the Central Government Industrial Tribunal-cum-Labour Court (for short CGIT) in I.D.No.424 of 2004, dated 04.01.2006.