Patna High Court
Kameshwar Rai & Ors vs State Of Bihar & Ors on 6 May, 2009
Bench: Kishore Kumar Mandal, Ravi Ranjan
CIVIL WRIT JURISDICTION CASES No.1754,3838 & 3839,
ALL OF 1996
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In the matter of applications under Article 226 and
226 of the Constitution of India.
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CWJC NO. 1754 OF 1996
1. KAMESHWAR RAI SON OF SRI SHEONARAYAN RAI,
R/O MOHALLA HARNANGI TOLA, P.O. RAJAPUR,
ENGLISH,P.S. KOELWAR, DISTRICT-BHOJPUR.
2. VINAY SHANKAR PRASAD S/O SRI AYODHYAYA PRASAD,
3. RAJESH KUMAR S/O SRI RADHA SAO, R/O CHIRAIYATANR,
P.S. KANKARBAGH, DISTT-PATNA
4. BRAJ NANDAN PRASAD S/O LATE LAXMI NARAYAN
SHRIVASTAVA, R/O MOHALLA MITHAPUR, P.S. JAKKANPUR,
IN THE TOWN OF PATNA.
-PETITIONERS
VERSUS.
1. THE STATE OF BIHAR THROUGH ADDITIONAL SECRETARY TO
THE STATE GOVERNMENT, WELFARE DEPARTMENT, GOVT. OF
BIHAR, PATNA.
2. BIHAR STATE SCHEDULED CASTE CO-OPERATIVE
DEVELOPMENT THROUGH ITS SECRETARY, BUDHA COLONY,
P.S. BUDHA COLONY, DISTT.-PATNA.
3. ADMINISTRATOR, BIHAR STATE SCHEDULED CASTE
CO-OPERATIVE DEVELOPMENT CORPORATION LTD.
HAVING ITS OFFICE AT BUDHA COLONY, P.S. BUDHA
COLONY, DISTT.PATNA.
4. PRESIDING OFFICER, LABOUR COURT, PATNA.
-RESPONDENTS
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CWJC No.3838 oF 1996
1. BIHAR STATE SCHEDULE CASTE CO-OPERATIVE
DEVELOPMENT CORPORATION LTD., HAVING ITS
HEAD OFFICE AT 4TH FLOOR, BISCOMAUN TOWER,
WEST GANDHI MAIDAN, PATNA.
2. SRI A.C. BISWAS, ADMINISTRATOR, BIHAR STATE
SCHEDULE CASTE CO-OPERATIVE DEVELOPMENT
CORPORATION LTD; 4TH FLOOR, BISCOMAUN TOWER,
WEST GANDHI MAIDAN, PATNA.
-PETITIONERS
2
VERSUS
1. THE STATE OF BIHAR,
2. PRESIDING OFFICER, LABOUR COURT, PATNA.
-RESPONDENTS- 1ST SET
3. KAMESHWAR RAI (CLERK), S/O SRI SHIV NARAYAN
RAI, R/O MOHALLA HARNANGI TOLA, P.S. KOILWAR,
DISTRICT-BHOJPUR.
4.BINAY SHANKAR PRASAD (FIELD ORGANISER), S/O
SHRI AYODHYA PRASAD, C/O RAVI KIRANA GANDHI
ROAD, P.O. + P.S. JAKKANPUR, DISTT-PATNA.
5.BINAY KUMAR (CLERK), S/O SRI RADHA SAO,
R/O CIRAIYATAR, P.S. KANKARBAGH, DISTRICT-
PATNA.
6.RAKESH KUMAR, S/O NOT KNOWN, AT CHIRAYATAR,
P.S. KANKARBAGH, DISTRICT-PATNA.
7. RAJESH KUMAR, S/O NOT KNOWN, AT CHIRAYATAR,
P.S. KANKARBAGH, DISTRICT-PATNA.
-RESPONDENTS- 2ND SET
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CWJC No.3839 oF 1996
1. BIHAR STATE SCHEDULE CASTE CO-OPERATIVE
DEVELOPMENT CORPORATION LTD., HAVING ITS
HEAD OFFICE AT 4TH FLOOR, BISCOMAUN TOWER,
WEST GANDHI MAIDAN, PATNA.
2. SRI A.C. BISWAS, ADMINISTRATOR, BIHAR STATE
SCHEDULE CASTE CO-OPERATIVE DEVELOPMENT
CORPORATION LTD; 4TH FLOOR, BISCOMAUN TOWER,
WEST GANDHI MAIDAN, PATNA.
-PETITIONERS
VERSUS
1. THE STATE OF BIHAR.
2. PRESIDING OFFICER, LABOUR COURT, PATNA.
-RESPONDENT-1ST SET
3. SRI BRAJ NANDAN PRASAD, S/O LATE LAXMI NARAYAN
SHRIVASTAVA, R/O MOHALLA MITHAPUR, P.S.
JAKKANPUR, DISTRICT- PATNA.
-RESPONDENTS-2ND SET
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FOR THE PETITIONERS : M/S DURGESH PRASAD &
RAJENDRA KR. JAIN
(IN CWJC NO.1754/1996)
FOR THE PETITIONERS : M/S P.K. SHAHI,
(IN CWJC NOS.3838 & R.S. PRADHAN,
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3839, BOTH OF 1996 RAKESH KUMAR &
AND RAJEEV LOCHAN.
FOR RESPONDENTS
(IN CWJC NO.1754)
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P R E S E N T
THE HON'BLE THE CHIEF JUSTICE
THE HON'BLE MR. JUSTICE KISHORE KUMAR MANDAL
THE HON'BLE DR. JUSTICE RAVI RANJAN
Koshy, CJ. In all these writ petitions, the challenge is directed
against the award in Reference Case No. 5 of 1993 and 77 of
1994 on the file of the Labour Court, Patna. The issues
referred for adjudication in both the cases are whether the
termination of the workers named therein by the Bihar State
Scheduled Caste Corporation Ltd („the Corporation‟, for
brevity), a Corporation registered under the Bihar Co-
operative Societies Act, 1935 („the Act‟, in short) is valid or
not and whether they should be reinstated in service and
given compensation. The references were made under Section
10(1)(c) of the Industrial Disputes Act (for short, „the ID
Act).
2. The workers were appointed by the Executive
Officer/Administrator on a temporary basis. Their services
were terminated after the continuous service of one year and
4
in that year, they had worked for more than 240 days. All the
workers involved in the dispute were appointed in 1990-91
purely on temporary basis. Their services were not confirmed
despite their request since, according to the respondent, they
were employed in violation of the circular (No. 526 dated 9th
February 1989) issued by the Department of Co-operative,
Government of Bihar. As per the above notification, a
selection committee, headed by the members of the Board of
Revenue, was constituted for selection and appointment to be
made in any of the co-operative societies. The appointments,
though made purely on temporary basis, were violative of the
provisions of the Act and the Circular. Therefore, the
appointments were invalid. Some of the workers challenged
their termination of services by filing CWJC No.3773 of
1991, which was dismissed as withdrawn. Some other
workers filed another writ petition, which was dismissed on
merit by a Division Bench of this Court (see 1992(2) PLJR
568) holding that the appointments were made without
authority and thus there is violation of Articles 14 and 16 of
the Constitution of India and Section 66 of the Societies Act.
Section 66B of the Societies Act, as inserted by the
5
amendment Act 5 of 1989, reads as follows:
"66B. (1) Notwithstanding anything contained in
this Act or the rules and bye-laws made thereunder,
the State Government may, from time to time, by
special or general order, determine the nature and
number of posts to be created and the mode of
recruitment of personnel by Co-operative Societies
and prescribe among other things--
(1) the qualifications, age and experience,
(2) the pay scale and other emoluments,
(3) the method of recruitment,
(4) the conditions of service, and
(5) the disciplinary procedure to be
followed.
(2) Any appointment made in contravention of
the order of the State Government under sub-section
(1) shall be void as if no such appointment ever
existed and salary and other allowances paid if any,
shall be recoverable under Section 40".
In Teja Prasad v. State of Bihar (1992(2) PLJR 568), while
considering identically placed workers‟ case, it was held as
follows:
"16. ...... It is not the case of the
petitioners that they were appointed from and on
the basis of any panel prepared by the Selection
Authority constituted under the aforesaid order of
the State Government or by any other authority after
6
observing the well-established norms of selection. If
that be so, the one and the only conclusion that will
irresistibly follow is that the appointments were
void, being in contravention of the order of the State
Government aforesaid. Nothing more was to be
seen by the Department."
The Court further held thus:
"32. Employment opportunity in public
posts is a sacred right guaranteed to every citizen.
Every eligible person is entitled to exploit those
opportunities and have his share in the wealth of
public employment. Any attempt to make
appointments in public posts by surreptitious
methods would amount to stealing this wealth by
denying to the eligible and suitable persons a
chance of consideration. That would not be in the
interest of the services either. Such a state of
affairs cannot be judicially countenanced. ......."
3. One of the contentions raised by the workmen is that
the termination of their service is in violation of the
provisions of Section 33 of the ID Act and, therefore, they are
entitled to full backwages since their services were not
terminated. In the written statement (see Annexure 6 attached
to the supplementary affidavit filed by the workman in CWJC
7
1754 of 1996 and Annexures 10 and 11), it is stated that
though the workmen were appointed only temporarily, they
had filed representations to the authorities concerned for
making their service permanent. The Deputy Labour
Commissioner issued several notices regarding the dispute for
confirmation of services. It was contended that the questions
regarding the termination of their services and the
confirmation of their services are pending conciliation. Even
though this point was raised in the written statement, from a
perusal of the award, it could be seen that the above questions
were not seriously argued or considered by the Labour Court
in the award. Since that question is raised before us also, we
shall consider the same.
4. Section 33 of the ID Act deals with „the conditions
of service, etc, to remain unchanged under certain
circumstances during pendency of proceedings. Section
33(1)(a) deals with change of conditions in any manner
connected with the dispute and Section 33(1)(b) deals with
misconduct connected with the dispute, discharge or
punishment, for which permission is required. The services of
the workmen were terminated only on the ground that their
8
initial appointments were illegal and, therefore, Section
33(1)(a) is not applicable as it is not a change in conditions
connected with the dispute. Admittedly, the services of the
workmen were not terminated for any misconduct. Therefore,
Section 33(1)(b) also does not apply in their case. Section
33(2)(a) is also regarding the change of conditions of service
and 33(2)(b) deals with dismissal or discharge for any
misconduct, for which approval is necessary. The rest of the
provisions under Section 33 deal with protected workers and
the workmen are not claiming the said benefit. We have seen
that the termination of services on ground that initial
appointment itself was illegal will not come under Section
33(1) or 33(2) of the ID Act. Assuming that it will come
under Section 33(1) or 33(2), and permission or approval, as
the case may be, of the concerned authority is necessary for
discharge or termination of service, the effect of violation of
the same is provided in Section 33A. The effect of filing of
the complaint is that such complaint would be deemed as an
industrial dispute and the same would be adjudicated by the
authority. The Supreme Court, in Automobile Products of
India Ltd v. Rukmaji Bala ((1955) 1 LLJ 346), observed as
9
follows:
"......... clearly indicates that the
authority to whom the complaint is made is to
decide both issues, namely, (1) the fact of
contravention; and (2) the merits of the act or order
of the employer........"
The question was considered in Equitable Coal Co. Ltd v.
Algu Singh ((1958) 1LLJ 795 (SC)). It was held that when a
complaint is filed under Section 33(1), the authorities shall
consider first whether any of the provisions of Section 33 is
contravened and if the answer is in the affirmative, it shall
also further consider whether the termination or discharge of
the workmen is justified on merits. The Supreme Court
observed as follows:
„If both these questions are answered
in favour of the employee, the appellate
tribunal would no doubt be entitled to pass an
appropriate order in favour of the employee.
If the first point is answered in favour of the
employee, but on the second point the finding
is that, on the merits, the order passed by the
employer against the employee is justified,
then the breach of s 22 proved against the
employer may ordinarily be regarded as a
technical breach and it may not, unless there
are compelling facts in favour of the
10
employee, justify any substantial order of
compensation in favour of the employee. It is
unnecessary to add that, if the first issue is
answered against the employee, nothing
further can be done under s 23. What orders
would meet the ends of justice in case of a
technical breach of s 22 would necessarily be
a question of fact, to be determined in the
light of the circumstances of each case‟."
The same view was repeated in Punjab National Bank Ltd.
v. Their Workmen ((1959) 2 LLJ 666 at p. 681). In Punjab
Beverages Pvt. Ltd v. Suresh Chand ((1978) 2 LLJ 1), the
apex Court held that contravention of Section 33 will not
make the dismissal void. The Supreme Court further held
thus:
"It will, therefore, be seen that the first
issue which is required to be decided in a
complaint filed by an aggrieved workman
under s 33A is whether the order of discharge
or dismissal made by the employer, is in
contravention of s 33. The foundation of the
complaint under s 33A is a contravention of s
33 and if the workman is unable to show that
the employer has contravened s 33 in making
the order of discharge or dismissal, the
complaint would be liable to be rejected. But,
11
if the contravention of s 33 is established, the
next question would be whether the order of
discharge or dismissal passed by the
employer is justified on merits. The Tribunal
would have to go into this question and
decide whether, on the merits, the order of
discharge or dismissal, passed by the
employer, is justified and if it is, the tribunal
would sustain the order, treating the breach of
s 33 as a mere technical breach. Since, in
such a case, the original order of discharge or
dismissal would stand justified, it would not
be open to the tribunal, unless there are
compelling circumstances, to make any
substantial order of compensation in favour of
the workman. In fact, in Equitable Coal Co's
case, and order of compensation made by the
tribunal in favour of the workman, was
reversed by this court. The tribunal would
have to consider all the aspects of the case
and ultimately, what order would meet the
ends of justice would necessarily have to be
determined in the light of the circumstances
of the case. But this much is clear that a mere
contravention of s 33 by the employer will
not entitle the workman to an order of
reinstatement, because an inquiry under s
33A is not confined only to the determination
of the question as to whether the employer
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has contravened s 33, but even if such
contravention is proved, the tribunal has to go
further and deal also with the merits of the
order of discharge or dismissal."
In this case, not only that complaint under Section 33A was
not filed, but it could be seen that the dispute was referred and
after considering it on merits, it was found that the
termination of service of the workmen was legally justified.
The Labour Court only found that there was technical
violation of non-compliance of the procedure prescribed
under Section 25F and it awarded compensation considering
the above aspect. In the above set of facts, we do not find any
reason to hold that there is violation of Section 33 of the ID
Act while terminating the workmen, whose initial
appointment was found invalid and void. Even if there is
violation, since the Labour Court considered the matter on
merit, the workmen are not entitled to any other relief on this
ground.
5. The industrial dispute was raised mainly contending
that the services of the workmen were terminated violating
Section 25F of the ID Act and that since they had worked for
about 240 days in a year, their retrenchment is illegal and,
13
therefore, they are entitled to reinstatement with full back
wages. Section 2(oo) of the ID Act defines „retrenchment‟ as
follows:
"2(oo) ‟Retrenchment‟ means the termination by
the employer of the service of a workman for any
reason whatsoever, otherwise than as a punishment
inflicted by way of disciplinary action but does not
include--
(a) voluntary retirement of the workman; or
(b) retirement of the workman on reaching the
age of superannuation if the contract of
employment between the employer and the
workman concerned contains a stipulation in
that behalf; or
(bb) termination of the service of the workman
as a result of the non-renewal of the
contract of employment between the employer
and the workman concerned on its expiry or of
such contract being terminated under a
stipulation in that behalf contained therein; or
(c) termination of the service of a workman on
the ground of continued ill-health."
Sub-clause (bb) was added to Section 2 by Amendment Act
49 of 1984 before the termination of services of the workers.
6. Section 25F of the ID Act reads as follows:
"25F. Conditions precedent to retrenchment
of workmen:- No workman employed in any industry
who has been in continuous service for not less than
one year under an employer shall be retrenched by that
14
employer until--
(a) the workman has been given one
month‟s notice in writing indicating the
reasons for retrenchment and the
period of notice has expired, or the
workman has been paid in lieu of such
notice, wages for the period of the
notice;
(b) the workman has been paid, at the time
of retrenchment, compensation which
shall be equivalent to fifteen days‟
average pay (for every completed year
of continuous service) or any part
thereof in excess of six months; and
(c) notice in the prescribed manner is
served on the appropriate Government
(or such authority as may be specified
by the appropriate Government by
notification in the Official Gazette)."
Section 25B defines „continuous service‟. Sub-section (2)(a)
of Section 25B reads as follows:
"(2) where a workman is not in continuous
service within the meaning of clause (1) for a
period of one year or six months, he shall be
deemed to be in continuous service under an
employer--
(a) for a period of one year, if the
workman, during a period of twelve calendar
months preceding the date with reference to
which calculation is to be made, has actually
worked under the employer for not less than--
(i) one hundred and ninety days in
the case of a workman employed
below ground in a mine; and
(ii) two hundred and forty days, in
any other case;".
15
7. After considering the contentions raised and the
evidence adduced, the Labour Court came to the conclusion
that since the workers had the continuous service of one year,
their services ought to have been terminated only after
complying with the procedures laid down in Section 25F of
the ID Act and, therefore, their retrenchment, which is
violative of Section 25F of the ID Act, was illegal and liable
to be set aside. But the Labour Court further found that even
though termination of service of the workers was illegal since
it violated the procedure prescribed in Section 25F of the ID
Act, their reinstatement virtually amounts to perpetuating
illegality. Therefore, the Labour Court did not award
reinstatement with backwages, but it limited the relief to
compensation equivalent to 3.33 years‟ salary, including
admissible allowance, on the basis of last pay and allowances
drawn by the employees concerned. The award was
challenged by both the workers and the management. In
CWJC No.1754 of 1996, the workmen challenged the award
contending that after holding that their termination was
illegal, the Labour Court ought to have granted their
reinstatement with full back wages and that after reinstating
16
them. The management filed two writ petitions challenging
the common award.
8. The learned single Judge, having found that the
question involved requires consideration by a larger Bench,
the matter was referred to a Division Bench. The Division
Bench too having felt the need to refer the matter to a larger
Bench, it referred the matter to the Full Bench. Hence the
matter is before us.
9. It is not in dispute that the petitioners in these cases
were employed by the Corporation. Their employment lasted
for more than 12 months and they completed 240 days in an
year. It is also not in dispute that their initial employment was
not made by a selection committee as per the statutory
provisions and the relevant notification and, therefore, their
employment was declared void under Section 66B (2) of the
Act. The decision of the Division Bench to the above effect
was approved by the Supreme Court. Therefore, the
questions to be considered are whether the termination of the
service of a workman, whose initial appointment was held to
be void and non est, can be stated to be retrenchment as
defined under Section 2(oo) of the ID Act, so as to compel the
17
employer to comply with the provisions under Section 25F of
the ID Act merely because the workman had the continuous
service for one year. In such circumstances, if the procedure
contemplated under Section 25F is not complied with,
whether termination will become illegal. If so, what is the
relief that can be granted by the Labour Court?
10. The meaning of „retrenchment‟, as defined in
Section 2(oo) of the ID Act, was considered by the Supreme
Court in various decisions. In Pipraich Sugar Mills Ltd v.
Pipraich Sugar Mills Mazdoor Union ((1957)1 LLJ 235),
the Supreme Court held that retrenchment means, in ordinary
parlance, discharge of the surplus, it cannot include discharge
on closure of business. After considering the definition of the
word „retrenchment‟, before the insertion of Sub-section (bb)
of Section 2 of the ID Act, a Constitution Bench of the
Supreme Court in Barsi Light Rly Co. Ltd v. K.N Joglekar
((1957(1) LLJ 243) held that the meaning of „retrenchment‟
is to be accepted in its ordinary acceptation. Speaking for the
Bench, S.K Das, J., as he then was, it was observed as follows:
"What, after all, is the meaning of the expression „for any reason whatsoever‟? When a portion of the 18 staff or labour force is discharged as surplusage, in a running or continuing business, the termination of service which follows, may be due to a variety of reasons, e.g. for economy, rationalization in industry, installation of a new labour-saving machinery, etc. The legislature, in using the expression „any reason whatsoever‟, says, in effect: „It does not matter why you are discharging the surplus; if the other requirements of the definition are fulfilled, then it is retrenchment.... What is being defined is „retrenchment‟, and that is the context of the definition. It is true that an artificial definition may include a meaning different from or in excess of the ordinary acceptation of the word which is the subject of the definition; but there must then be compelling words to show that such a meaning, different from or in excess of the ordinary meaning, is intended. Where, within the framework of the ordinary acceptation of the word, every single requirement of the definition clause is fulfilled, it would be wrong to take the definition as destroying the essential meaning of the word defined.... For the reasons given above, we hold .... That retrenchment, as defined in s 2(oo) and as used in s 25F has no wider meaning than the ordinary, accepted connotation of the word: it means the discharge of the surplus labour or staff by the employer, for any reason whatsoever, otherwise than as a punishment inflicted by way of a disciplinary action, and it has no application where the services of 19 all workmen have been terminated by the employer, on a real and bona fide closure of his business....or where the services of all the workmen have been terminated by the employer, on the business or undertaking being taken over by another employer... On our interpretation, in no case is there any retrenchment, unless there is a discharge of surplus labour or staff in a continuing or running industry".
In State Bank of India v. N. Sundramoney ((1976) 1 LLJ
478), the Supreme Court took a different view holding that the word, for any reason whatsoever, has to be interpreted in its wider angle. In other words, the termination of service of a workman, whether surplusage or otherwise, would be retrenchment in view of the plain words used in Section 2(oo) of the ID Act. This view was followed by many decisions of the Supreme Court like Surendra Kumar Verma v. Central Government Industrial Tribunal-cum-Labour Court, New Delhi ((1981) 1 LLJ 386 and Mohanlal v. Management of Bharat Electronics Ltd (1981 LLJ 806 (SC)). Since the ratio decided in all these cases were against the ratio given in the Five Member Bench decision in Pipraich Sugar Mills Ltd (supra), the matter was referred to a larger Bench. In Punjab L.D & R.C Ltd and others v. Presiding Officer and others 20 ((1990) 2 LLJ 70), a Five Member Bench of the Supreme Court accepted view adopted in Sundramoney‟s case (supra) and held as follows:
"Applying the above reasoning, principles and precedents, to the definition in s. 2(oo) of the Act, we hold that „retrenchment‟ means the termination by the employer of the service of a workman for any reason whatsoever except those expressly excluded in the Section".
Hence, now it is finally settled that all termination of service not protected by the section itself will come within the term „retrenchment‟ and termination need not be limited to cases regarding termination of service of surplus labour, as contemplated in its natural way.
11. These workmen were appointed purely on temporary basis subject to termination of their services without notice. It is true that their claim for making them permanent by regularising their services was pending at the time when their services were terminated. In any event, we are of the view that the services of the workmen were terminated in accordance with the conditions in the appointment order and Sub-section (bb) of Section 2(oo) of the ID Act is applicable in this case. If that be so, even on the 21 plain terms of the definition of „retrenchment‟ under Section 2(oo), termination of their services will not be retrenchment. However, this point was not seen pleaded or considered by the Labour Court. Hence we are not giving much importance to this point.
12. Then the question is whether the termination of service of a workman on the ground that his initial appointment was void and illegal will amount to retrenchment. In Mithilesh Kumar Singh v. State of Bihar ((1995) 1 LLJ 975), a single Bench of the Patna High Court held that termination of service of a workman on the ground that his initial appointment was not legal and valid will amount to retrenchment. In Eranallor Service Co-operative Bank Ltd v. Labour Court (1986(2) LLJ 492), the Kerala High Court held that appointment of an employee made without authority will be void ab initio and the termination of service will not be retrenchment. If it is retrenchment, it would mean that they have to be reinstated in service with continuity of service. If that be so, it will be perpetuating the illegality. Those who come to service by back door should go by back door itself. The learned counsel for the workman also 22 relied on the decision in Shri S. Govindaraju v. K.S.T.C and another (1986 PLJR 31). In that case, the appellant was selected by a selection committee constituted under the Statute. Prior to his appointment, he was appointed to a temporary vacancy and worked for over 240 days. His services were terminated subsequently on being found unsuitable for the post. At the time of termination of service, it was specifically stated that he would forfeit his chance of appointment in terms of selection and his name will stand deleted from the select list. The High Court held that there is no violation of Section 25F of the of the ID Act, in view of Section 2(bb) of the ID Act as his services were terminated in accordance with the service conditions. Therefore, no relief was granted. The Supreme Court found the termination illegal, not because there was violation of Section 25F, but no show cause notice was given to him. The Supreme Court held that there was violation of the principles of natural justice, as the workman was not given the opportunity of being heard. The Supreme Court further held as follows:
"7. ......... Giving an opportunity of explanation would be meet the bare minimal requirement of natural justice. Before the service of an employee 23 are terminated, resulting into forfeiture of his right to be considered for employment opportunity of explanation must be afforded to the employee concerned. The appellant was not afforded any opportunity of explanation before the issue of the impugned order consequently the order is rendered null and void being inconsistent with the principles of natural justice. ......."
Therefore, the above decision of the Supreme Court is not supporting the contention that if initial appointment is invalid and void, termination of service on that ground will be retrenchment.
13. In our view, the contention raised by the learned counsel for the workmen cannot be accepted as there was no valid appointment. The appointment was null and void. In such a situation, the employer cannot keep them in service. The co-operative societies can appoint employees only in accordance with the law. Since they were appointed without undergoing the selection process by a selection committee, the appointment was held to be null and void by the Division Bench and the same was affirmed by the Supreme Court also. Therefore, we are of the view that it cannot be stated that their termination of service is retrenchment and they are entitled to 24 compensation. If their appointment itself is null and void, there is no necessity for issuing even a termination order and they cannot be reinstated in service also. Section 25G of the ID Act deals with „the procedure for retrenchment‟. Only junior-most workman can be retrenched on the principle of „first come last go‟. If after invalid appointment juniors are appointed validly, Section 25G cannot be applied. That also shows that termination of service on the ground that the initial appointment itself was declared void stands on a different footing and it cannot be retrenchment. Section 25H of the ID Act deals with „re-employment of retrenched workmen‟. Since the appellant was not validly appointed, the question of giving him re-employment does not arise. It shows that the termination on the ground that the appointment itself is ab initio void will not amount to retrenchment as defined in Section 2(oo) of the ID Act so as to attract the procedure under Section 25F. The Division Bench in Teja Prasad's case (supra) held that the appointment being null and void, it cannot be said to be cancellation of appointment or termination of service. It is ab initio void from the very beginning. Consequently if appointment is made, there cannot 25 be termination of service much less retrenchment and since there is no retrenchment, the question of complying with the provisions of Section 25F does not arise. Here, in this case, the notification was issued by the Government restraining the co-operative societies from making appointments. Therefore, appointment cannot be made and there exists no right in law. In State of Punjab v. Jagdeep Singh (AIR 1964 SC 521), a Constitution Bench of the apex Court held that when an order is void, the authority who had issued it, had no power to make it and cannot override any legal rights. In M.P Housing Board and another v. Manoj Shrivastava (2006(2) SCC
702), it was held that if an appointment is made contrary to the provisions of the statute, the effect would be that no legal right is derived by the employee. The said legal position is made clear in Dhampur Sugar Mills Ltd. V. Bhola Singh (2005(2) SCC 470). Hence, we overrule the decision in Mithilesh Kumar Singh's case (supra) and hold that if the initial appointment is illegal and void, especially in view of the statutory mandate under Section 66B (2) of the Societies Act, the termination of service of the workmen on that ground will not be retrenchment and they will not be entitled to any 26 relief, on the principle that those who come through back door shall go through the back door.
14. Then the next question is whether the workers are entitled to reinstatement if the termination is held to be illegal for not complying with the procedure laid down in Section 25F. We have already held, the termination of service of the workmen is not retrenchment as their services were held to be illegal and void in view of the statutory mandate and the Division Bench decision. But that question also has to be answered. It is well settled that normally if retrenchment is made without complying with the conditions under Section 25F, the workman is entitled to reinstatement with full backwages and continuity of service as if there was no retrenchment, as is held in Narotam Chopra v. Presiding Officer, Labour Court and others (1989 Supp (2) SCC 97). In Surendara Kumar Verma v. Central Government Industrial Tribunal-cum-Labour Court, New Delhi ((1981) 1 LLJ 386 at p. 389, the Supreme Court held that invalid retrenchment ordinarily leads to reinstatement with backwages and moulding of relief is the duty of the Labour Court. Where the industry is closed down or is in severe 27 financial difficulty, reinstatement cannot be possible.
15. In this connection we also refer to the decision of the Supreme Court in M.P State Agro Industries Development Corporation Ltd and another v. S.C Pandey (2006(2) SCC 716). The respondent in that case had worked for two years temporarily and also worked on the basis of an interim order of the Court for some time. It was not contended in that case that the termination was not retrenchment. Even in such averment, though the employer failed to comply with the mandatory procedure under Section 25F, the Supreme Court did not grant the relief of reinstatement with full backwages as the original appointment was illegal and it directed payment of Rs.10000/- by way of compensation in lieu of reinstatement. In Madhya Pradesh Administration v. Tribhuban (2007(9) SCC 748) the apex Court held that the nature of appointment, whether there existed any sanctioned post or whether the officer had any authority to make appointment are relevant factors while awarding compensation. Therefore, in our view, when retrenchment is illegal, normally the relief that is granted is reinstatement with backwages, but in all cases, it need not be granted. By 28 reinstating a workman, the illegality cannot be perpetuated. Closure of establishment, reduction in the business of the establishment due to financial difficulty, lack of qualification, change in technology, etc. are the various factors to be considered. Straight jacket formula cannot be given and such conditions cannot be enumerated. It would depend upon facts of each case and the Labour Court will be free to mould relief to grant compensation instead of reinstatement with full backwages depending upon the facts of each case. Under Section 11 of the ID Act, the Labour Court has got ample power to mould relief in the case of termination of service.
16. The next question is, if the retrenchment is illegal, whether the Labour Court is right in granting three-and-a-half years‟ salary with allowance to the workmen. The Labour Court relied on the decision in O.P Bhandari v. Indian Tourism Development Corporation Ltd (AIR 1987 SC
111). In that case, instead of reinstatement with full backwages, the management was allowed to pay 3.3 years‟ salary, including allowance. The facts of the said case were entirely different. In that case, the workmen were appointed as per the Rules. After working for some period, their 29 services were terminated in exercise of the powers under Rule 31(c). The Supreme Court found that the Corporation cannot terminate the services by pick and choose by giving 90 days notice or payment of salary in lieu of notice without assigning any reason as it would violate Article 14 of the Constitution. Consequently, the termination was found to be illegal. In such cases, the Supreme Court ordered reinstatement with backwages or in the alternative, the management was given the right to give salary to avoid reinstatement and payment of backwages, taking into account the salary they would earn in future, etc. In the said case, the employee had worked for many years and was a member under the Provident Fund scheme and was entitled to other terminal benefits also on retirement. Here the facts are entirely different. The appellants had only a service of one year and their initial appointment was found illegal and consequently, their services were terminated. We are of the opinion that giving them three and a half years‟ salary is excessive and that the termination of service of the workmen was not at all illegal as the appointment was void as per the statutory provisions and held to be so by the Division Bench which was affirmed by 30 the Supreme Court also. In the facts of this case, legally the workmen are not entitled to any compensation. Therefore, we answer the question in the negative, that is, the workmen are not entitled to reinstatement with full backwages as their initial appointment itself was void. Accordingly we dismiss CWJC No.1754 of 1996.
17. With regard to the contentions in CWJC Nos.3838 and 3839 of 1996 filed by the management, even though in principle we accept the contentions raised by them, in our opinion, the compensation awarded by the Labour Court shall not be recovered from the workmen. The Labour Court granted only three-and-a-half years‟ salary on the basis of the emoluments lastly drawn by each of the workmen in 1990. The Court also awarded Rs.10,000/-. It is submitted that after employment most of the workmen got married and they all come from poor strata of the society. Before their temporary employment, they worked on daily wages as casual employees, though details were not provided. It is true that the appointment of the workmen was illegal and void and legally they do not have any right to claim compensation. The employer is also responsible for their plight. Despite 31 statutory bar and the directions issued, the workmen were appointed and they had an unblemished service of more than one year. The award has not been stayed. In such circumstances, we do not interfere with the award of three- and-a-half years‟ salary by way of compensation, though not for reasons stated by the Labour Court. Therefore, CWJC Nos.3838 and 3839 of 1996 will stand disposed of, with the above directions.
(J.B. Koshy, CJ.)
K.K. Mandal, J. I agree.
(K.K. Mandal, J.)
Dr. Ravi Ranjan, J. I agree.
(Dr. Ravi Ranjan, J.)
Patna High Court,
The 06th May, 2009.
AAhmad/AFR.