As per case facts, employees designated as Supervisors within the Security Printing & Minting Corporation of India Ltd. and its predecessor government entities sought Double Over Time Allowance for work ... performed over a significant period. Their claim originated from their time as Central Government servants before the Corporation's formation. The Central Administrative Tribunal and High Court initially delivered inconsistent decisions, with the High Court ultimately affirming the allowance for most claimants, prompting the management's appeal. The question arose as to whether persons employed as Supervisors are entitled to Double Over Time Allowance in terms of Section 59(1) of the Factories Act, 1948, given their employment status and the applicability of service rules. Finally, the Supreme Court observed that the lower courts overlooked the fundamental distinction between government service and private employment, noting that conditions of service for civil post holders are primarily governed by specific statutory rules, not solely by the Factories Act. The Court also pointed out the Tribunal's contradictory factual findings regarding the nature of supervisors' duties. Concluding that the respondents, as government servants, could not claim benefits under the Factories Act while disregarding their service rules, the Supreme Court allowed the appeals and set aside the impugned order, though it directed against recovery of payments already disbursed.