Punjab-Haryana High Court
Gurminder Singh And Ors. vs The Batal Co-Operative Sugar Mills Ltd. ... on 14 December, 1994
Equivalent citations: (1995)IILLJ1238P&H
Author: S.P. Kurdukar
Bench: S.P. Kurdukar
ORDER V.K. Bali, J.
1. By this common order, we propose to dispose of four connected Letters Patent Appeal bearing Nos. 1343, 1344, 1345 and 1346 of 1992. As the facts have been elaborately recited by the learned Single Judge, there is no need to burden the present order by reiterating the same except, insofar as, these are necessary to decide the sole question mooted out in the present appeals.
2. The appellant workmen filed an application before the Labour Court under Section 33C(2) of the Industrial Disputes Act, 1947 (here-in-after to be referred to as the Act) claiming retaining allowance for the off-season when they were laid off and the higher scales of pay as they had been working against clerical and other posts though appointed as Kamdars. The afore stated claim of the workmen was hotly contested in their reply filed by the respondent-Management by pointing out that the workmen had been appointed as Kamdars purely on temporary basis on specified terms and conditions which they had accepted over a number of years and as such there was no merit in the application It was also pleaded that there was no existing right in favour of the workmen which could be enforced through the application filed by them under Section 33C(2) of the Act
3. The Labour Court on the sole issue framed by it as to whether the applications i.e. the workmen were entitled to any of the amount claimed, held that the workmen had been employed during every season for at least 15 years in each case and their appointments were no longer temporary. Application under Section 33C(2) of the Act was, thus, allowed vide order dated May 6, 1991, (ANNEXURE P-7). This award of the Labour Court was successfully challenged by respondent - management in Civil Writ Petitions filed by it, thus, giving rise to the present appeals impugning the order of learned Single Judge.
4. The learned Single Judge relied upon several judgments of the Supreme Court and, in particular, P.K. singh and Ors. v. Presiding Officer and Ors. (1988-II-LLJ-363)(SC) Heavy Engg. Corporation Ltd. v. Labour Court and Ors. 1990 Lab IC 101. and Harnam Dass and Ors. v. Management Punjab University Printing Press and Ors. 1990(2) SLR, 484, to hold that "where a dispute is squarely covered by Section 10 of the Act, that cannot be determined by the Labour Court while exercising the powers under Section 33C(2) which are in the nature of execution proceedings, though the Labour Court is competent to interpret the award or the settlement in order to execute the same." On facts, it was held that "the respondent- Management had denied that there was any settlement with the workmen that entitled them to the benefit of the recommendations of the Sugar Wage Board as the retaining allowance was to be paid only to seasonal permanent workers who had been specified in the staffing pattern approved by the Board of Directors of the Management and the Registrar, Co-operative Societies. The basis of recommendations of the Wage Board was also denied by the respondent Management and it was further averred that the retaining allowance was not available to unskilled workmen such as Kam-dars.
5. Mr. Sharma, learned counsel appearing on behalf of appellant- workmen, however, argued that before the labour Court the right of appellants for retaining allowance was proved by over-whelming evidence and if the findings on such evidence clothed the workmen with the right of retaining allowance, the same could not be denied on the sole ground that respondent -Management had, in the pleadings, denied me right of the workmen.
6. There is absolutely no substance in the sole contention of the learned counsel, as noticed above. It is not within the purview of the Labour Court to make an investigation with a view to determine the status of the workman on the basis of evidence produced before it under Section 33C(2) of the Act. We are in complete agreement with the view expressed by the learned single Judge that it is only the pre-existing rights which can be agitated before the Labour Court under Section 33C(2) of the Act and wherever it might be a question of determination of rights of the workman, necessarily a reference has to be sought under Section 10 of the Act. The contention of the learned counsel for the appellants that there was already a settlement in existence between the parties and, therefore, the only proper remedy was to file an application under Section 33C(2) of the Act, has no merit as the settlement qua the category of workmen, such as appellants, was specifically denied with reference to standing orders as also with reference to the Wage Board recommendations. It shall further be seen that the difference of salary on account of working on the higher post has been determined at Rs. 210/- per month and the retaining allowance has been determined at Rs. 500/-per month for a period of six months in a year right from 1972- 73, even though the salary of the workmen or even of the higher category of workmen was much less during the period in question. Grant of Rs. 210/- on account of difference in pay and Rs. 500/- as retaining allowance was absolutely un-justified in view of the salary that was being paid to the appellant-workmen.
7. Finding no merit in these appeals, we dismiss the same leaving, however, the parties to bear their own costs.
Sd/-
S.P. Kurdukar, C.J.