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[Cites 3, Cited by 0]

Delhi District Court

Sh. Rakesh Gaur vs ) M/S Amway India Pvt. Ltd on 30 November, 2018

           IN THE COURT OF SHRI MOHINDER VIRAT
                POLC: DWARKA  COURTS: DELHI

In the matter of :­
LIR No. 4056/16

CNR No: DLSW05­001768­2013

Sh. Rakesh Gaur, 
S/o Sh. Phool Chand,
R/o H. no. 786, Rayees Mil, 
Compound, Rithala, New Delhi.   
                                         ...........Workman      

                           Versus

1) M/s Amway India Pvt. Ltd.
Kh. no. 904/913, Rice Mill Compound 
Rithala Gaon, New Delhi­110084. 

2) M/s Amway India Enterprises Pvt. Ltd.,
First Floor Element Tower Plot no. 8, 
Commercial Complex Jasola Vihar Delhi. 

3) M/s Bicon Security Pvt. Ltd.
WZ­71A, First Floor Darshghara Todapur, 
New Delhi­110012.
                                          .....Managements


LIR No. 4056/16                                               1/14
                                                                           
Date of Institution                 :              25.10.2013
Date on which final arguments heard :              30.11.2018
Date of pronouncement               :              30.11.2018


AWARD :


1.

Vide   Order   No.   24/ID/335/13/NWD/ (113)/13/Lab./570­74 dated 01.10.2013, issued by the Secretary (Labour), Government of NCT of Delhi, a reference was sent to the Learned predecessor of this Court with the following terms:­ "Whether  the services of workmen the Sh. Dharamveer S/o Sh. Ram Dayal Mourya & 41   (Annexure   A)   have   been   terminated illegally   and   /   or   unjustifiably   by   the management and if so, to what relief are they   entitled   and   what   directions   are necessary in this respect?"

2. The   brief   facts   of   the   claim   are   that claimant/workman   had   been   in   the   employment   with   the managements   since   07.11.2000   as   Loader   /   Unloader   and   was getting salary of Rs. 7020/­ per month. The   management was taking work for 12 Hours per day from the workman. It is further LIR No. 4056/16  2/14 stated   that   he   has   unblemished   and   uninterrupted   record   of service   to   his   credit.   It   is   also   stated   that   during   his   working period,  the workman has not given any chance to management to issue any memo or complaint, against him. It is further stated that the management of M/s Amway India Pvt. Ltd. had given work of loading  / unloading  to  the management  of  M/s  Bicon  Security Pvt. Ltd. And M/s K. D. Supply chain Pvt. Ltd. It is also stated that the workman was working under the supervision and control of   M/s   Amway   India   Pvt.   Ltd.   It   is   also   stated   that   the managements had no valid agreement and the contract between the managements no. 1 and 2 were Sham and Camouflage. It  is further stated that his nature of work was permanent. It is also stated that there was no registration under Contract Labour and Abolition  Act of management no. 1 and the contractor  had no license under contract labour and abolition Act. 
It is further stated that M/s Bicon Security Pvt. Ltd. did not provide legal facilities to the workman like appointment letter, attendance card, overtime, leave book, ESI and PF, bonus weekly off, Rs. 7254/­ minimum wages and its arrear etc. etc. and when the workman demanded these facilities, his services were terminated on 02.04.2013 without any reason. 
LIR No. 4056/16  3/14
It is further stated that  workman orally requested to the  management   for  reinstatement  but  the  management  neither replied  nor  reinstated  the  workman.  It is  also  stated  that  he  is unemployed from the date of his termination. 
It is further stated that the workman was permanent employee   of   the   management   and   he   had   not   committed   any misconduct   during   his   employment.     It   is   also   stated   that   no memo or charge sheet were ever served upon the workman and domestic   enquiry   was   also   not   conducted   against   him.     It   is further   stated   that   demand   notice   dt.   26.04.2013   sent   to   the management, but the management did not give reply.
It is further stated that he filed the complaint before Assistant Labour Commissioner, but the management refused to take the workman back on duty.  
It is prayed that the workman be given reinstatement in service with continuity and full back wages in proper pay scale and allowances and with all consequential benefits.
3. Here it is pertinent to mention that vide order dated 18.09.2017, names of management no. 1 and 2 were deleted from the   array   of   the   parties   and   the   case   was   only   contested   by management no. 3 i.e. M/s Becon Security Pvt. Ltd.
LIR No. 4056/16  4/14
The management no. 3 filed its written statement / reply   wherein   it   is   stated   that   there   exists   no   relationship   of employer­ employee between management and the claimant as he was never employed by the management. It is also stated that it is registered company   since 13.05.2005 and it works for Amway Enterprises through K. D. Supply Chain Pvt. Ltd. and is into the business  of providing  security and for the same purpose it has been given the work of loading / unloading by the management of M/s Amway  India Pvt. Ltd. ie. Management no. 1, the Principal Employer   who   has   appointed   the   workman   for   the   work   of sweeping as sweeper through M/s Becon Security  Pvt. Ltd.  on full time and a perennial nature of job. It is further stated that the work  of  workman  is  directly  supervised  and  controlled  by  the management no. 1, principal employer of the workman.
It   is also stated that M/s Becon Security  Pvt. Ltd. works for the management no. 1 through K. D. supply chain Pvt. Ltd. It is further stated that M/s K. D. supply chain started their business in Rithala for the management no. 1 w.e.f. 07.08.2011 and M/s  Becon  Security  Pvt. Ltd.  was not  doing  any business prior to September / October 2005 as it was registered only in May 2015. It is also stated that M/s Becon Security  Pvt. Ltd.  is LIR No. 4056/16  5/14 only a commission agent getting the commission for engagement of the claimants for the work of the management no. 1 and it has no role and as such it is not liable to make any payment to the workman as claimed.  
It is further stated that  M/s Becon Security Pvt. Ltd. came to know from K. D. Supply Chain Pvt. Ltd, that the contract of the management no. 2 was cancelled by the management no. 1 as   the   management   no.   1   has   shifted   its   place   at   Hasangarh (Haryana).   It   is   also   stated   that   it   has   tied   up   with   other companies in place of K. D. Supply Chain. 
In the end it is submitted that the workman is not entitled   to   any   relief   and   present   claim     be   dismissed   as   the workman had never been in the employment of the management.
4. On   the   basis   of   the   pleadings   of   the   parties, following issues were framed on 28.07.2016:­
1. Whether there exists any relationship of employer   and   employee   between   the workman and management of M/s Amway India Enterprises Pvt. Ltd.? OPW
2. Whether the claim is not maintainable in view   of     preliminary   objection   NO.   2   of LIR No. 4056/16  6/14 W/S of the management M/s Amway India Enterprises  Pvt. Ltd.?    OPM M/s Amway India Enterprises Pvt. Ltd. 
3.   Whether   the   management   M/s   Bicon Security   Pvt.   Ltd.,   is   only   commission agent through K. D. Supply Chain Pvt. Ltd. for the engagement of workmen for work of management M/s Amway India Enterprises Pvt. Ltd. And whether M/s Bicon Security Pvt. Ltd.,  has  no  work  in  Delhi  after  the business  of Amway India Enterprises  Pvt. Ltd. was shifted to Hassan Pur Haryana, if so,   to   what   effect?   OPM   M/s   Bicon Security Pvt. Ltd.
4. Whether the responsibilities of providing legal   facilities   to   the   claimant   was   of management M/s Amway India Enterprises Pvt. Ltd. , if so to what effect? OPM M/s Bicon Security Pvt. Ltd.
5.   Whether   the   contract   of   M/s   Bicon Security  Pvt. Ltd. Was terminated  by M/s Amway India Enterprises Pvt. Ltd., if so to what effect? OPM M/s Bicon Security Pvt. Ltd.
6. As per terms of reference. OPW
7. Relief. 
LIR No. 4056/16  7/14
5. In order to substantiate his case, workman tendered his affidavit in evidence as Ex. WW1/A mentioning all the facts stated in the statement of claim.   He relied upon the following documents:­
1.  Ex. WW1/1  is Complaint to Assistant Labour Commissioner (OSR) (running into 3 pages) . 
2. Ex. WW1/2 is copy of proceedings before Inspecting Officer, Labour Department  (running into 3 pages) (certified copy seen and returned).
3. Ex. WW1/3 is copy of bonus detail of workers of management no. 3 (running into 14 pages) 
4.  Ex. WW1/4  is copy of cheque issued by management no. 3 (running into 14 pages).
5. Ex. WW1/5 (colly.) are copies of demand notices.
6. Ex. WW1/6 is postal receipt. 
7. Ex. WW1/7 is postal receipt.
8. Ex. WW1/8 is postal receipt.
9. Ex. WW1/9 is copy of conciliation claim.
LIR No. 4056/16  8/14
10. Ex. WW1/10 is copy of ESIC Card (OSR)
11. Ex. WW1/11 is copy of Smart Card of ESIC (OSR). 
12. Ex. WW1/12 is copy of PF slip. 

6. The management  has  not  led  any  evidence  despite opportunities given.

7.   Arguments heard and record perused.

Issue wise findings of this court are as under :­  Issue No. 1, 2, 3, 4, and 5

8. For the sake of convenience issues no. 1, 2, 3, 4 and 5 are taken up together for disposal. Here it be noted that vide order dated 18.09.2017, on the statement made on behalf of the workman the names of the management No. 1 and 2 were deleted by the Ld. Predecessor of this court. 

Further,   it   is   pertinent   to   mention   that   the management i.e.   M/s Becon Security Pvt. Ltd. has not led any LIR No. 4056/16  9/14 evidence despite opportunity given. The present management has also   not  filed   any  documentary  evidence  to   show  that    it  was only a commission agent working through K. D. Supply Chain Pvt.   Ltd.   for   the   engagement   of   workmen   for   work   of management of M/s Amway India Enterprises Pvt. Ltd. and   it has   no   work   in   Delhi   after   the   business   of   Amway   India Enterprises Pvt. Ltd. was shifted to Hassan Pur Haryana. It has also  failed  to  prove  that  the  responsibilities  of  providing  legal facilities to the claimant was of management M/s Amway India Enterprises   Pvt.   Ltd.   and   not   of   the   present   management.   It further  failed  to prove that its  contract was terminated by M/s Amway India Enterprises Pvt. Ltd.

There is no evidence whatsoever led on behalf of the management and further no witness of the present management came forward to grace the witness box. 

Per   contra   the   workman   has   produced  copy   of complaint   made   to   Assistant   Labour   Commissioner,    copy   of proceedings before Inspecting Officer, Labour Department, copy of   bonus   detail   of   workers   of   present   management,   copy   of cheque  issued by management no. 3, copies of demand notices, copy of conciliation claim,   copy of ESIC Card, copy of Smart LIR No. 4056/16  10/14 Card   of   ESIC   and   copy   of   PF   slip   to   prove   the   relationship between   the   workman   and   the   present   management   i.e.  M/s Becon Security Pvt. Ltd. Nothing contrary has been proved by the management. 

In view of the above discussions, issues no. 1, 2, 3, 4 and 5 are decided against the management i.e. M/s Bicon Security Pvt.   Ltd   and   in   favour   of   the   workman.   Issue   disposed   of accordingly.

Issue No. 6:

9. Now since the management has failed to prove that the   workman   has   himself   abandoned   the   services   of   the management,  this court holds that the services of the workman have been illegally terminated by the management. Moreso when no show­cause notice was issued or domestic enquiry has been conducted by the management to justify the termination of the workman. This issue is also decided in favour of the workman and   against   the   management   i.e.   M/s   Bicon  Security   Pvt.   Ltd. Issue disposed of accordingly.

LIR No. 4056/16  11/14

      RELIEF:

10. The Hon'ble Supreme Court of India in case titled Employers, Management of central P & D Inst. Ltd Vs Union of India & Another, AIR 2005 Supreme Court 633 that "it is not always mandatory to order reinstatement after holding the termination illegal and instead compensation can be granted by the court." Similar views are expressed by Hon'ble Delhi High Court in case titled as Indian Hydraulic Industries Pvt. Ltd Vs   Krishan   Devi   and   Bhagwati   Devi   &   Ors.   ILR   (2007)   I Delhi   219  wherein   it   is   held   by   the   court   that   "even   if   the termination   of   a   person   is   held   illegal,   Labour   Court   is   not supposed to direct reinstatement along with full back wages and the   relief   can   be   moulded   according   to   the   facts   and circumstances  of  each case  and the Labour  Court  can allow compensation   to   the   workman   instead   of   reinstatement   and back wages."

Now coming to the case in hand, it be seen that the workman/claimant has been terminated illegally and unjustifiably LIR No. 4056/16  12/14 by the management on 02.04.2013. Much time has elapsed since date   of   his   termination,   hence,   it   cannot   be   presumed   that   he would   remain   idle   for   such   a   long   period.   Thus,   in   such circumstances,   I   deem   it   appropriate   to   grant   lump   sum compensation   to   the   workman/claimant   instead   of   his reinstatement.   Accordingly,   I   grant   a   compensation   of   Rs. 1,36,000/­ (Rupees One Lac and Thirty Six Thousand only) to the workman/claimant instead of his reinstatement and back wages. Considering   the   tenure   of   his   service,   damages   for   delay   and resultant litigation. The amount of compensation shall be paid to the workman/claimant  by the management no. 3 i.e. M/s Bicon Security   Pvt.   Ltd.   within   one   month   from   the   date   when   this award becomes enforceable failing which the amount shall carry an interest @ 9% p.a. from the date it becomes due till the time it is realized.

11.   Award is passed accordingly.  Reference is answered accordingly.

12. The requisite number of copies of the award be sent to the Govt. of NCT of Delhi for its publication.

LIR No. 4056/16  13/14

13. File be consigned to Record Room.

Digitally signed by MOHINDER

Announced in open court       (MOHINDER VIRAT) MOHINDER VIRAT Date:

VIRAT On 30.11.2018                            POLC: DWARKA COURTS 2018.12.01 15:09:44   NEW DELHI +0530 LIR No. 4056/16  14/14