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Labour Law – Settlement – Model Standing Order – Any settlement, the employee Union enters into with the Employer would not override the Model Standing Order, unless it is more beneficial to the employees.
Bysclaw
Jul 30, 2023![](https://sclaw.in/wp-content/uploads/2017/04/Labour-cases-1.jpg)
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Bihar City Manager Cadre (Appointment and Service Conditions) Rules, 2014 — Rules 5 and 11 — The Supreme Court has dismissed appeals challenging the validity of a judgment by the Patna High Court, which allowed a candidate to be considered for appointment as a City Manager in Bihar — The candidate had scored to meet up the minimum qualifying marks of 32% — The court found that the minimum qualifying marks were only for the written test and not for the overall selection process — The court also rejected the appellants’ reliance on an executive order issued in 2007, stating that it was not applicable to the rules issued in 2014 — The court concluded that the candidate was eligible and qualified to be considered for appointment as she had met the minimum qualifying marks in the written test.
Jul 20, 2024
sclaw
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
Gujarat State Judicial Service Rules, 2005 – Rule 5(1) – Two judicial officers challenged the promotion process for Civil Judges (Senior Division) to the post of Additional District Judge, arguing that the High Court of Gujarat incorrectly applied the principle of ‘Merit-cum-Seniority’ instead of ‘Seniority-cum-Merit’ as stipulated by the Gujarat State Judicial Service Rules, 2005 – The main issue was whether the promotion process adhered to the principle and if the final Select List was in contravention of this principle – The petitioners contended that the High Court wrongly assessed all eligible candidates for a minimum merit level and then promoted them based on seniority, which equates to ‘Seniority-cum-Merit’ – The High Court argued that ‘Merit-cum-Seniority’ should not be confused with pure merit and that seniority should also be considered – The Court analyzed the maintainability of the writ petition under Article 32, the legislative history of the 2005 Rules, and the decision in All India Judges’ Association (3), emphasizing the need for merit-based criteria for promotion in the Higher Judicial Service – The final decision on the promotion process’s adherence to ‘Merit-cum-Seniority’ was to be determined.
Jun 2, 2024
sclaw