HIMACHAL PRADESH STATE ELECTRICITY BOARD Vs. KRISHAN DUTT

JUDGEMENT

(1.) The issue raised in this Letters Patent appeal pertains to the payment of bonus under the appellant-Board. The similar issue has been considered by this Court leading to the judgment in CWP No. 546 of 1993 with connected matters titled HPSEB and others v. Presiding Officer, Labour Court and others decided on 6.4.2010. The text of the judgment reads as follows:--

(2.) The expression 'salary' or 'wage' is defined under section 2(21) of the Act which reads as follows:--

(3.) Explanation.--Where an employee is given in lieu of the whole or part of the salary or wage payable to him, free food allowance or free food by his employer, such food allowance or the value of such food shall, for the purpose of this clause, be deemed to form part of the salary or wage of such employee."