CHAIRMAN AND MANAGING DIRECTOR, HINDUSTAN PAPER CORPORATION LTD AND ORS Vs. BENDANGKOKBA LONGKUMAR AND ANR

JUDGEMENT

(1.) This decision will dispose of six(6) appeals raising the same basic issue between the same parties (the management and the workmen of Nagaland Pulp and Paper Co. Ltd. ('NPPC') the workmen being before us in a representative capacity.

(2.) The basic issue between the parties is whether the workmen are entitled to revised pay scales with effect from 1st January, 1992. In our opinion, the question must be answered in the negative.

(3.) WA No. 1(K)/99 is directed against the judgment and order dated 28th July, 1997 passed by a learned Single Judge in Civil Rule No. 163(K)/96. The remaining five (5) appeals are directed against the judgment and order dated 6th November, 2006 passed by a learned Single Judge in Civil Rule No. 74(K)/99 and 4 other Petitions. In all these cases, NPPC was directed to revise the pay scales of its workmen with effect from 1st January, 1992 while in the last five (5) cases a further pay enhancement was directed to be given from with effect from 1st January, 1997 in terms of the rehabilitation package to be finalized by the Board of Industrial and Financial Reconstruction (?BIFR').