HELD government employees cannot claim double overtime allowance as per the Factories Act, if the service rules do not provide for it - whether employees working as supervisors at the Security Printing & Minting Corporation of India (a company under the Ministry of Finance responsible for minting currency notes) are entitled to double overtime allowance as per the Factories Act 1948 - No - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SECURITY PRINTING AND MINTING CORPORATION OF INDIA LTD. AND OTHERS ETC. — Appellant Vs. VIJAY D. KASBE AND OTHERS ETC. — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Civil Appeal Nos. of 2023 (@ SLP (Civil) Nos. 1891-1900 of 2019) Decided on : 18-04-2023 Industrial […]
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