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Service Law-Terminal Benefits-Casual Labour-Daily Wage Employees-Porters Working with the Army-Terminal benefits

Bysclaw

May 30, 2017

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Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981- Dispute over the permanent status of certain workmen – The Court considered whether the Act, 1981 applies to the parties and if the suggestion to institute an ‘Industrial Disputes Claim’ was sustainable – The Corporation argued that the Act and the Tamil Nadu Shops and Establishments Act, 1947 do not apply to them, and that certain activities, like construction, exempt them from the Act – The Union argued that the Corporation has exploited temporary employees for years and that the Inspector of Labour’s order granting permanent status should not be questioned – The Corporation’s appeal was dismissed, and the Union’s appeal was allowed – The Court found the Corporation an industrial establishment, and the employees had uninterrupted service qualifying them for permanent status – The Court analyzed the Act’s definitions, the Corporation’s activities, and previous orders and judgments – The Court concluded that the Act applies to the dispute, and the Inspector of Labour’s findings should not have been disturbed.

Jun 3, 2024 sclaw

The main issues revolve around the revision of pay scales, allowances, and the comparability of the employer’s units for wage determination – unal to re-examine the case afresh within six months – The Court found that the High Court overstepped its jurisdiction by re-appreciating evidence and making independent factual determinations – The Court referenced several cases to establish the scope of the High Court’s jurisdiction and the industry-cum-region test for wage revision

Apr 14, 2024 sclaw

Industrial Employment (Standing Orders) Act, 1946 – Section 3, 7 and 10(3) – Transferring of employees between different units of the company – – The Supreme Court refers to the case of Cipla Ltd. to assert that the terms of employment and Standing Orders do not conflict, and transfers are permissible – The Court analyzes the Industrial Employment (Standing Orders) Act, particularly Sections 7 and 10, to determine the operation and modification of Standing Orders – The Supreme Court concludes that the transfers were legal, overturns the High Court’s judgment, and dismisses the writ petitions filed by the respondents – The Court does not address the broader issue of the power to modify Standing Orders.

Mar 26, 2024 sclaw

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Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw

Evidence Act, 1872 — Section 27 — Penal Code, 1860 (IPC) — Sections 384, 364, 302 and 201 — Murder — Circumstantial Evidence — The Supreme Court acquitted the appellant of murder charges as the prosecution failed to prove the crucial link of the accused’s disclosure leading to the discovery of skeletal remains under Section 27 and the DNA evidence was also found to be inconclusive due to lack of proper collection of samples. – Proof of Disclosure Statements under Section 27 — Voluntariness and Uninfluenced Nature — The Court reiterates that the information provided by an accused under Section 27 must be voluntary and uninfluenced by threat, duress, or coercion.

Dec 8, 2024 sclaw

Arms Act, 1959 — Sections 25, 54 and 59 — Buttondar knife — Specific Intent Required — The court clarifies that mere possession of a knife covered by a notification like the DAD Notification is not sufficient to constitute an offense under the Arms Act — There must be specific intent to use it for the prohibited purposes such as “manufacture, sale, or possession for sale or test.” – The prosecution must clearly allege and prove the intent of the accused to use the weapon for the specified prohibited purposes — Absence of such allegation in the charge-sheet renders the proceedings defective.

Dec 8, 2024 sclaw