EXECUTIVE DIRECTOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. BK Singh, the learned counsel appearing on behalf of the Food Corporation of India. Mr. B Pathak, the learned counsel appears on behalf of the Workmen.

(2.) Each of the parties i.e. the Food Corporation of India (for short, the FCI) as well as the Workmen have filed respective writ petitions assailing the impugned Award dtd. 9/12/2019 passed in Reference Case No.1/2018.

(3.) FCI is the writ petitioner in WP(C) No. 2429/2020 whereby the Award dtd. 9/12/2019 passed in Reference Case No.1/2018 is assailed on the ground that the FCI was directed to pay the bonus to the Workmen involved in the Reference proceedings w.e.f. the year 2003 as per the applicable rates till the date of the Award and with a further direction that the payment of the bonus shall also continue thereafter till such date, the concerned workers are in employment of the Management.