HARYANA STATE FEDERATION OF CONSUMERS CO-OPERATIVE WHOLESALE STORES LIMITED Vs. HARYANA CONFED EMPLOYEES WELFARE UNION

JUDGEMENT

(1.) This appeal has been preferred against judgment of the learned Single Judge, directing giving of retrenchment compensation in accordance with the rules, which was over and above the amount of compensation stipulated under Rule 25-F of the Industrial Disputes Act, 1947.

(2.) Delay of 60 days is condoned, subject to just exceptions. Heard on merits.

(3.) The respondent is a Union of employees. Its members were recruited as Salesmen in the year 1981 with the appellant. The employees are governed by the Confed Staff Service Rules, 1975 (for short, "the Rules"), framed under the provisions of Punjab Cooperative Societies Act, 1961, as applicable to the State of Haryana, (later replaced by the 1984 Act). Rule 35(b) of the Rules provided for retrenchment compensation equal to one month's pay and allowances for every completed year of service which was more than that stipulated under Section 25 of the Industrial Disputes Act, 1947. The employees were also entitled to the benefit of encashment of earned leave upto maximum of one month.