Delhi High Court
Bharat Electronic Technical Cadre ... vs Union Of India & Ors. on 12 April, 2013
Author: Valmiki J. Mehta
Bench: Valmiki J.Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 1851/2013
% 12th April , 2013
BHARAT ELECTRONIC TECHNICAL CADRE ASSOCIATION & ANR.
......Petitioners
Through: Mr. D.K.Aggarwal, Sr. Advocate with Mr.
Suryakant Singla and Ms. Shagun Anirudh,
Advocates.
VERSUS
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Jatan Singh and Mr. Soayib Qureshi,
Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not? Yes
VALMIKI J. MEHTA, J (ORAL)
1. This writ petition is filed by the employees of the respondent no.3- corporation. The respondent no.3-corporation-Bharat Electronics Ltd. is shown in the memo of parties to be represented through its registered office at Bangalore. Petitioners, admittedly, are serving the respondent no.3 not at Delhi but at Ghaziabad, where they also reside.
2. By means of this writ petition, following reliefs are claimed:-
"(i) Issue a writ of certiorari or in the nature of certiorari or any other writ, order or directions thereby quashing the letter dated 12 th May, 2009 WPC-1851/2013 Page 1 of 9 (Annexure 6) issued by the Company to the extent it directs the withdrawal of additional increment as well as the recovery thereof;
(ii) Issue a writ of mandamus or in the nature of mandamus or any other writ, order or direction directing the respondents to restore the benefits of additional increments withheld and as detailed in para 15 above and or which may become due and payable till the final disposal of this writ petition;
(iii) Issue a writ of mandamus or in the nature of mandamus or any other writ, order of direction directing the respondents to refund the amounts of the additional increments recovered by the respondent No.3 from the Executive and Technical Cadre personnel;
(iv) Issue a writ of prohibition or any other writ, order or direction restraining the Respondents from making recoveries of any additional increments from the Executive and Technical Cadre;
(v) Award costs of proceedings to the Petitioners; and
(vi) Pass any other or further orders/directions as may be considered proper and fit in the facts and circumstances of the case."
3. A reading of the prayer clauses shows that effectively what the petitioners seek is quashing of the letter dated 12.5.2009 and for a direction to restore the benefits of additional increments which have been withheld. There is also a prayer for refund of the amounts of additional increments recovered by the respondent no.3.
4. This writ petition first came up for hearing on 20.3.2013, when the issue as to whether this Court had territorial jurisdiction came up and therefore, the following order was passed:-
WPC-1851/2013 Page 2 of 9
"1. Prima facie and subject to further arguments, I am of the opinion that this Court does not have territorial jurisdiction This is because the impugned order which is challenged is of the respondent No.3 dated 12.5.2009 which is issued at Bangalore. By the impugned order the pay-scales of the employees of the respondent No.3 have been revised downwards. The employees are the employees of the respondents No.3 and working at Bangalore and Ghaziabad i.e. not at Delhi.
2. Merely because the Ministry of the Union of India is a parent ministry and which may issue certain directions at Delhi, the same shall not empower this Court with territorial jurisdiction because the circulars will have to be ultimately implemented through the concerned PSU and which is the respondent No.3 in this case.
3. Also, if I look at the issue strictly from the point of view of the fact that reliefs are claimed only against Union of India and not against the respondent No.3 then the issue would be lack of inherent jurisdiction of this Court by virtue of Section 15 of the Administrative Tribunals Act, 1985 read with Section 19 thereof.
4. Learned senior counsel for the petitioners wants to examine the matter, and if so required take appropriate instructions.
5. List on 12th April, 2013."
5. Today, it is argued on behalf of the petitioners that this Court has territorial jurisdiction for two reasons. First reason is said to be the letter dated 26.11.2012, which is issued by the Government of India , Ministry of Heavy Industries and Public Enterprises, at New Delhi. The second reason for contenting that Courts at Delhi had territorial jurisdiction is in view of the orders dated 26.11.2008 and 27.4.2009 of the respondent no.1/Union of India through the Secretary, Ministry of Heavy Industries and Public Enterprises and Director, WPC-1851/2013 Page 3 of 9 Ministry of Defence respectively.
6. A writ petition under Article 226 of the Constitution of India lies admittedly as per the arguments urged before me where cause of action arises wholly or in part. Learned senior counsel for the petitioners states that this Court has territorial jurisdiction in view of the aforsaid two points canvassed. Reliance is also placed upon the judgment of the Supreme Court in the case of Eastern Coalfields Ltd. & Ors. Vs. Kalyan Banerjee (2008) (3) SCC 456.
7. In my opinion, this Court does not have territorial jurisdiction and this petition is liable to be dismissed for the reason given hereinafter.
8. A reading of the prayer clauses shows that the reliefs which have been claimed are against the employer-respondent no.3. The respondent no.3 is not situated in Delhi and the petitioners are not serving the respondent no.3 in Delhi but at Ghaziabad. Prayer in the petition is for quashing of the letter dated 12.5.2009, and which is a letter issued by the employer-respondent no-3, not at Delhi but at Bangalore, for revision of scales of pay and allowances of the executives. Other reliefs with respect to restoring of benefits and for refunding of amounts are also the reliefs which are claimed against the employer-respondent no.3. Merely because the employer/respondent no.3 will have to implement the notifications issued by the respondent no.1 will not mean that Delhi High Court would have jurisdiction because the notifications have been issued in Delhi WPC-1851/2013 Page 4 of 9 because in this case there is no challenge for quashing of the notifications, but reliefs are claimed for implementation of the notifications, and which implementation necessarily will have to be done either at Bangalore where the respondent no.3 is situated or at the place of work of the petitioners which is at Ghaziabad i.e not Delhi.
9. In fact, the judgment which is relied upon by the petitioners answers the issue of territorial jurisdiction squarely against the petitioners and paras 7 and 8 are relevant and they read as under:-
"7. 'Cause of action', for the purpose of Article 226(2) of the Constitution of India, for all intent and purport, must be assigned the same meaning as envisaged under Section 20(c) of the Code of Civil Procedure. It means a bundle of facts which are required to be proved. The entire bundle of facts pleaded, however, need not constitute a cause of action as what is necessary to be proved is material facts whereupon a writ petition can be allowed.
The question to some extent was considered by a Three-Judge Bench of this Court in Kusum Ingots & Alloys Ltd. v. Union of India and Anr. MANU/SC/0430/2004 : 2004(186)ELT3(SC) stating:
18. The facts pleaded in the writ petition must have a nexus on the basis whereof a prayer can be granted. Those facts which have nothing to do with the prayer made therein cannot be said to give rise to a cause of action which would confer jurisdiction on the Court.
As regards the question as to whether situs of office of the appellant would be relevant, this Court noticed decisions of this Court in Nasiruddin v. State Transport Appellate Tribunal MANU/SC/0026/1975 : [1976]1SCR505 and U.P. Rashtriya Chini Mill Adhikari Parishad, Lucknow v. State of U.P. and Ors. MANU/SC/0422/1995 : AIR1995SC2148 to hold:
26. The view taken by this Court in U.P. Rashtriya Chini Mill Adhikari Parishad that the situs of issue of an order or notification by the Governmen t WPC-1851/2013 Page 5 of 9 would come within the meaning of the expression "cases arising" in Clause 14 of the (Amalgamation) Order is not a correct view of law for the reason hereafter stated and to that extent the said decision is overruled. In fact, a legislation, it is trite, is not confined to a statute enacted by Parliament or the legislature of a State, which would include delegated legislation and subordinate legislation or an executive order made by the Union of India, State or any other statutory authority. In a case where the field is not covered by any statutory rule, executive instructions issued in this behalf shall also come within the purview thereof. Situs of office of Parliament, legislature of a State or authorities empowered to make subordinate legislation would not by itself constitute any cause of action or cases arising. In other words, framing of a statute, statutory rule or issue of an executive order or instruction would not confer jurisdiction upon a court only because of the situs of the office of the maker thereof. 27. When an order, however, is passed by a court or tribunal or an executive authority whether under provisions of a statute or otherwise, a part of cause of action arises at that place. Even in a given case, when the original authority is constituted at one place and the appellate authority is constituted at another, a writ petition would be maintainable at both the places.
In other words, as order of the appellate authority constitutes a part of cause of action, a writ petition would be maintainable in the High Court within whose jurisdiction it is situate having regard to the fact that the order of the appellate authority is also required to be set aside and as the order of the original authority merges with that of the appellate authority.
8. Kusum Ingots & Alloys Ltd. (supra) has been followed by this Court in Mosaraf Hossain Khan v. Bhagheeratha Engg. Ltd. and Ors.
MANU/SC/8067/2006 : 2006CriLJ1683 stating:
26. In Kusum Ingots & Alloys Ltd. v. Union of India 14 a three-Judge Bench of this Court clearly held that with a view to determine the jurisdiction of one High Court vis--vis the other the facts pleaded in the writ petition must have a nexus on the basis whereof a prayer can be made and the facts which have nothing to do therewith cannot give rise to a cause of action to invoke the jurisdiction of a court. In that case it was clearly held that only because the High Court within whose jurisdiction a legislation is passed, it would not have the sole territorial jurisdiction but all the High Courts where cause of action arises, will have jurisdiction............."
(emphasis added)
10. A reading of the aforesaid paras show that the entire bundle of facts WPC-1851/2013 Page 6 of 9 which are pleaded need not constitute a cause of action and what is necessary to be proved is material fact whereupon a writ petition can be allowed. It is clarified by the Supreme Court in the case of Eastern Coalfields Ltd.(supra) by reference to the earlier Three-Judge Bench judgment of the Supreme Court in the case of Kusum Ingots & Alloys Ltd. Vs. Union of India (2004) 6 SCC 254 that facts pleaded in the writ petition must have a nexus to the prayers and on the basis of which reliefs can be granted. To the facts which have nothing to do with the prayers made, the same cannot be said to give rise to a cause of action which would confer jurisdiction on this Court. Therefore, it is quite clear that only those facts which would ultimately lead to the reliefs claimed in this writ petition would be the bundle of facts constituting the cause of action and not the other facts/bundle of facts. Stray facts which have to be alleged in the writ petition are not the material facts which only constitute the cause of action, and, only the material facts which constitute cause of action decides where the territorial jurisdiction arises.
11. Since, as already stated above, the reliefs which are claimed can only be granted either at Bangalore or at Ghaziabad and only implementation is sought of the circulars of the Union of India which have to be implemented by the respondent no.3 either at Bangalore or at Ghaziabad, this Court would not have territorial jurisdiction on the basis that the circulars are issued by the respondent WPC-1851/2013 Page 7 of 9 no.1/Ministry of Heavy Industries and Public Enterprises at Delhi.
12. So far as the argument that the letter dated 26.11.2012 issued by the respondent no.1 that it confers territorial jurisdiction on this Court is concerned, it is necessary to refer to the said letter, and which is reproduced as under:-
Most Immediate Legal Matter No.5(28)/2012-DPE(WC) Government of India Ministry of Heavy Industries & Public Enterprises Department of Public Enterprises ......
Public Enterprises Bhawan Block No.14, CGO Complex, Lodi Road New Delhi, the 26 November, 2012.
OFFICE MEMORANDUM Subject:- Issue of additional increments allowed by Bharat Electronic Limited (BEL) to their executives and Technical Cadre Personnel in 2007 scales of pay The undersigned is directed to forward herewith a copy of Legal Notice dated 03.11.2012 received from Shri Suryakant Singla, Advocate, Delhi High Court, on behalf of BEL Technical Cadre Association, on the subject mentioned above and to state that the BEL had issued order dated 12.05.2009 in which it was clarified that the additional increments allowed w.e.f. 01.12.2006 would be ignored for the purpose of pay fixation. Shri Singla, Advocate has requested for withdrawal of the order dated 12.05.2009.
Department of Defence Production being the administrative Department of BEL is requested to take appropriate action in terms of DPE guidelines in the matter at their end."
13. A reference to the aforesaid letter shows that the Ministry has only forwarded a legal notice received by BEL Technical Cadre Association of the WPC-1851/2013 Page 8 of 9 respondent no.3 and has requested for directions on the issue of pay-fixation. The last line of this letter refers to the Department of Defence Production being the administrative Department of Bharat Electronics Ltd./respondent no.3 is requested to take actions in terms of the DPE guidelines. In my opinion, even this letter cannot confer territorial jurisdiction because ultimately, and as stated above, the issue is of implementation of the relevant circulars, and which implementation will necessarily have to be done by the employer-respondent no.3 and which implementation will be done where the respondent no.3 is situated i.e at Bangalore or at Ghaziabad where the petitioners are working for the respondent no.3. I may note that the Supreme Court in the case of State of Rajasthan & Ors. Vs. Swaika Properties & Anr. (1985) 3 SCC 217 has held that merely serving of a legal notice at a particular place will not confer territorial jurisdiction on that Court where notice is served.
14. In view of the above, this Court has no territorial jurisdiction and the writ petition is therefore dismissed giving liberty to the petitioners to file the appropriate proceedings in the competent Court having territorial jurisdiction.
15. Parties are left to bear their own costs.
APRIL 12 , 2013 VALMIKI J. MEHTA, J.
ib
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