A
[2008] 2 S.C.R. 360
DIRECTOR GENERAL OF WORKS, C.P.W.D.
II.
REGIONAL LABOUR COMMISSIONER,
(CENTRAL) & ORS.
(Civil Appeal No. 1071 of 2002)
B .
FEBRUARY 4, 2008
[DR. ARIJIT PASAYAT AND P. SATHASIVAM,JJ.]
Precedents - Reliance upon - High Court referring to
c the order of Supreme court without indicating as to how fact
situation was identical - Also not considering other aspects -
Hence, order of High Court set aside and matter remitted back
to it.
The question which arose for consideration in this
D appeal was whether the Division Bench of High Court was
correct in dismissing the Letter~ Patent Appeal on basis
of the decision of this court in the case of * Surinder Singh
& Anr. v. The Engineer in Chief CPWD & Ors. by just referring
to it.
E
Disposing of the appeal, the Court
HELD: The Division Bench of High Court except
referring to an order of this Court in * Surinder Singh & Anr.
v. The Engineer in Chief CPWD and Ors., did not even
F indicate as to how the fact situation was identi_cal. The
order in Surinder Singh's case shows that it was about the
entitlement of daily wagers to the same wages as paid to
'permanent employees' for 'identical work'. There is no
factual finding in the instant case that the work done was
G identical. Further several other issues like entitlement to
Cycle allowance, Cost of uniform, Washing allowance,
Increments etc. was questioned on the ground that these
are payable only to workers who are appointed to regular
posts. Unfortunately, the High Court did not consider that
H
360
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DIRECTOR GENERAL OF WORKS, C.P.W.D. v. REG.
361
LABOUR COMMNR., (CENTRAL) & ORS. [PASAYAT, J.]
aspect also. Thus, the impugned order of the High Court A
is set aside and the matter is remitted back to the High
Court for fresh consideration in accordance with law.
[Paras 3 and 4] [361-F, G; 362-A, B]
*Surinder Singh and Anr. v. The Engineer in Chief CPWD
and Ors. 1986 (1) sec 639 - referred to.
B
CIVILAPPELLATE JURISDICTION : Civil Appeal No.1071
of 2002.
From the final Judgment and Order dated 8.11.2001 of
the High Court of Delhi at New Delhi in LP.A. No. 622 of 2001.
C
Ashok Bhan, Asha G. Nair and Shreekant N. Terdal for the
Appellant.
Lalita Kaushik, B.V. Balaram Das and Debasis Misra for
the Respondents.
D
The Judgment of the Court was delivered by
Dr. ARIJIT PASAYAT, J. 1. Heard learned counsel for the
parties.
2. Challenge in this appeal is to the order passed by a E
Division Bench of the Delhi High Court dismissing the Letters
Patent Appeal filed by the present appellant questioning the
correctness of the order passed by a learned Single Judge.
3. The Division Bench referred to an order of this Court in
F
Writ Petition Nos.59-60 and 563-570/83 in the case of Surinder
Singh & Anr. v. The Engineer in Chief CPWO & Ors. dated
17th January, 1986. Except referring to the order of this Court in
question, the Division Bench did not even indicate as to how
the fact situation was identical. As the order in Surinder Singh's G
case (supra) shows the case under consideration was about
the entitlement of daily wagers to same wages as paid to
"permanent employees" employed to do "identical work". There
is no factual finding in this case that the work done was identical.
Further several other issues like entitlement to Cycle allowance,
H
362
SUPREME COURT REPORTS
[2008] 2 S.C.R.
A Cost of uniform, Washing allowance, Increments etc. was
questioned on the ground that these are payable only to workers
who are appointed to regular posts. Unfortunately, the High Court
did not consider that aspect also.
4. That being so, we set aside the impugned order of the
8 High Court and remit the matter to the High Court for fresh
consideration in accordance with law. Since the matter is
pending since long, the High Court is requested to dispose of
the appeal expeditiously, preferably by the end of July, 2008.
c
5. The appeal is disposed of accordingly.
N.J.
Appeal disposed of.
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