Bombay High Court
Mumbai Mazdoor Sabha And Ors. vs State Of Maharashtra And Ors. on 18 March, 1986
Equivalent citations: (1993)IIILLJ421BOM
JUDGMENT Bharucha, J.
1. This petition impugns an order dated 3rd Nov. 1984 passed by the 1st respondent under Section 12(5) read with Section 10(1) of the Industrial Disputes Act, 1947, declining to refer for adjudication a dispute raised by the 1st petitioner by its letter dated 1st December 1982 and praying for a writ directing such reference.
2. The 1st petitioner is a registered trade union. The workmen of the 2nd respondent (Reliance Textile Industries Ltd.) joined the 1st petitioner-union in September 1982.
3. On 17th Nov. 1982 some of these workmen were transferred from the 2nd respondent's premises at Andheri, Bombay, to its premises at Dhobi Talao, Bombay. On 25th Nov. 1982, 120 of these transferred workmen were informed by telegrams and letters that they had been retrenched from the 2nd respondent's service. The notice wages, retrenchment compensation and other dues were sent by Money Order. On 27th Nov. 1982, 173-more of the transferred workmen were retrenched by telegrams and letters. These letters stated that the volume of work in the Import Department of the 2nd respondent had substantially decreased, that various departments operating from different places in Bombay were being centralised, and that the work of shares and debentures had been entrusted to a professional organization. Consequently, the 2nd respondent had staff surplus to its present requirements; for which reason the retrenchment was being effected. The notice wages, retrenchment compensation, etc. were sent by Money Order.
4. On 1st Dec. 1982 the 1st petitioner union addressed a demand to the 2nd respondent calling for the reinstatement with continuity of service and full back-wages of all the retrenched workmen. On 7th Dec. 1982 the 1st petitioner union wrote to the Deputy Commissioner of Labour asking him to initiate conciliation proceedings in respect of the demand made upon the 2nd respondent. Pending the conciliation proceedings, 56 more of the transferred workmen were retrenched, the same procedure being followed by the 2nd respondent. The case of these 56 workmen was also considered in the same conciliation proceedings. On 31st January 1983 a failure report was submitted in respect of the amalgamated conciliation proceedings.
5. On 11th April 1983 the 1st petitioner-union called upon the 1st respondent to expedite the making of the reference. This was followed by reminders on 25th April 1983, 13th May 1983 and 1st June 1983. Thereafter, the 1st petitioner- union filed in this court a writ petition (being O.O.C.J.W.P. No. 1833 of 1983) asking for a writ directing the 1st respondent to consider the making of a reference. The writ petition was admitted and while it was pending the 1st respondent, by its order, dated 11th Oct. 1983, stated that it was satisfied that there was no case for a reference for the following reasons:
"The retrenchment was effected by the management as a result of steps taken by it to achieve the administrative efficiency and to organise its business on more sound economic basis and that in effecting the retrenchment the management does not appear to have acted mala fide''.
6. The 1st petitioner-union thereupon filed a second writ petition (being O.O.C.J. Writ Petition No. 2932 of 1983) impugning the order dated 11th October 1983. By a judgment and order dated 20th Sept. 1984, the learned single judge who heard this writ petition made it absolute and directed the 1st respondent to take a fresh decision within a period of 4 weeks. Appeals filed against this order were dismissed on 30th Sept. 1984.
7. On 30th Nov. 1984 the order impugned in this petition was passed. It stated that the 1st respondent was satisfied that there was still no case for reference "as it is not now expedient to do so'' for the following reasons:
1. the impact of the reference to adjudication in the case of the concerned workmen on the industrial relations between the employer and the employees of the Company is likely to be adverse;
2. the peace and tranquillity prevailing in the Company for the present is also likely to be adversely affected and a spirit of discontent is likely to be created on the part of a substantial number of workers thereof;
3. reference to adjudication would, therefore, not be in the interest of industrial peace and harmony in the company".
8. My attention has been drawn by Mr. Cama, learned counsel for the 1st petitioner-union, to three Supreme Court judgments which are apposite. In the M.P. Irrigation Karamchari Sangh v. the State of M.P. 1985 I LLJ. 519, the Supreme Court reiterated its conclusion in Bombay Union of Journalists v. State of Bombay (1964 I LLJ. 351) that on disputed questions of fact, the appropriate Government could not purport to reach final conclusions, for that was the province of the Industrial Tribunal. Section 10 permitted the appropriate Government to determine whether a dispute existed or was apprehended and make a reference thereof for adjudication on merits. The demarcated functions were (1) reference, and (2) adjudication. The Supreme Court observed that there might be exceptional cases in which the State Government might, on a proper examination of the demand, come to the conclusion that it was either perverse or frivolous. It should be very slow to attempt an examination of the demand with a view to decline reference and courts would always be vigilant whenever the Government attempted to usurp the powers of the Tribunal for adjudication of valid disputes. To allow the Government to do so would be to render Section 10 and Section 12(5) of the Act nugatory.
9. Observations to the same effect were also made by the Supreme Court in Ram Avtar Sharma v. State of Haryana, 1985 (2) LLJ 187. It was observed that in exercising power under Section 10(1) the appropriate Government was performing an administrative function. Therefore, the Government could not delve into the merits of the dispute and take upon itself its determination. Section 10 required the appropriate Government to be satisfied that an industrial dispute existed or was apprehended. This would permit the appropriate Government to determine prima facie whether an industrial dispute existed or the claim was frivolous or bogus or put forth for extraneous and irrelevant reasons and not for justice or industrial peace and harmony. Every administrative determination had to be based on grounds relevant and germane to the exercise of power. If the administrative determination was based on grounds irrelevant, extraneous or not germane to the exercise of power, it was liable to be questioned in exercise of the power of judicial review.
10. In Nirmal Singh v. State of Punjab 1984 2 LLJ. 396, a reference was refused because the Labour Commissioner had stated in his order that the post held by the appellant did not fall within the category of workman. The Supreme Court observed that this, really, was the conclusion to which the Labour Commissioner had come and no reasons were given to justify that conclusion. It was of the opinion that the Labour Commissioner ought to have given such reasons.
11. The impugned order gives 3 reasons. I have come across the same reasons, or, more accurately conclusions, in a writ petition only a short while ago. It is not enough to recite an incantation of conclusions. The order must indicate the basis upon which the conclusions were arrived at. In other words, it must contain a discussion of the facts upon the basis of which the conclusions were reached. In the instant case, the order ought to have set out why the peace and tranquility prevailing in the 2nd respondent was likely to be adversely affected and why a spirit of discontent was likely to be created on the part of a substantial number of workmen. In that the impugned order states only the conclusions and does not discuss the basis upon which the conclusions have been arrived at it is liable to be quashed.
12. Mr. Gokhale, learned counsel for the 1st respondent drew my attention to the affidavit made on behalf of the 1st respondent in which "the points which have weighed with the Government while coming to this decision" in the impugned order are stated. They read thus:
(a) The retrenchment has been done strictly in accordance with the provisions of the Industrial Disputes Act, 1947.
(b) The question of any victimisation does not arise since the share-holders in the 8th Annual General Meeting which was held on 15th June 1982 have passed a resolution to hand over the entire functions relating to the shares and debentures department to a separate professional organisation, and the Mumbai Mazdoor Sabha admittedly vide its justification letter dated 7th Dec. 1982 formed its union in the establishment in the month of Sept., 1982.
(c) The vast majority of the employees employed in the company's establishment in Bombay are presently organised under banner of Reliance Employees' Union which Union had on 5th April 1983, approached the Commissioner of Labour along with the management for a joint reference under Section 10(2) of the Industrial Disputes Act, 1947 in respect of the Charter of demands regarding the service conditions. After being satisfied that the Reliance Employees' Union represented the majority of the workmen, the Deputy Commissioner of Labour (Conciliation) referred the dispute in respect of demands to the Industrial Tribunal on 25th May 1983. This joint reference has since culminated in a consent award dated 12.7.1984. The petitioner did not take any effective steps to espouse the demands of the employees regarding their service conditions. Significantly, the petitioner did not take steps to make itself a party to the joint reference also.
(d) I say that the Government was of the opinion that a reference of the alleged dispute will have an adverse impact on the industrial relations in the organisation considering that the general demands were already settled with a pre-existing union and the retrenchment was not actuated by mala fides. A reference of the dispute would not have been in the interest of industrial peace and harmony in the organisation".
13. The 1st and 2nd reasons given in the affidavit are clearly conclusions of fact that impinge upon the domain of the adjudicatory body. The third and fourth reasons speak of the settlement of a charter of demands raised by a rival union regarding service conditions of serving employees of the 2nd respondent. In the instant case, the demand is to reinstate those of the 2nd respondent's workmen as have been retrenched. It is difficult to see how the reference of the latter demand to adjudication could have an adverse impact on industrial relations in the 2nd respondent's organisation. To the extent that the 4th reason is that the retrenchment is not actuated by mala fides it is also a determination of a question of fact. Even taking these reasons into account does not alter my conviction that the impugned order must be quashed.
14. Mr. C. J. Sawant, learned counsel for the 2nd respondent, stated that 139 out of 343 workmen who had been retrenched had settled with the 2nd respondent. He also submitted that the petitioner's submission that no retrenchment could have been effected without obtaining prior permission from the 1st respondent was incorrect inasmuch as Section 25N of the Act was not attracted. Assuming that 139 workmen have settled with the 2nd respondent, the case of 204 retrenched workmen still remains to be considered. Whether or not the provisions of Section 25N were attracted is a question which the Industrial Tribunal must consider.
15. In the instant case, there has already been a lapse of more than 3 years since the demand was initially raised. There have already been two orders by which the reference has been rejected. This is the third writ petition in regard to the same demand and the reference thereof for adjudication. In these circumstances, it appears to me proper that there should not be a direction to the State Government to consider the making of a reference afresh. It is, I think in the instant case, proper to direct the 1st respondent to make a reference. I find that, in appropriate cases, the Supreme Court has passed a similar order.
16. The 1st respondent's order dated 30th Nov. 1984 is quashed and set aside. The 1st respondent is ordered and directed to refer for adjudication, under Section 10(1) of the Act, the dispute raised by the 1st petitioner union in respect of all the three sets of retrenchment. The reference shall be made within two weeks from today.
17. The 1st respondent shall pay to the petitioners the costs of the petition.
Rule accordingly.