Chattisgarh High Court
Bhilai Wires Ltd vs Member Judge & State & Industrial Court on 11 May, 2016
1
NAFR
IN THE HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition No.4995 of 1999
Bhilai Wires Ltd, Industrial Area, Bhilai, District Durg (M.P.) (Now C.G.)
---Petitioner
Versus
1. Member Judge, State Industrial Court, Krishna Sadan 16 H.I.G.,
Shankar Nagar, Raipur (M.P.) (Now C.G.)
2. General Secretary, Pragatisheel Engineering Shramik Sangh,
Housing Board Colony, Industrial Estate, Bhilai
---Respondents
For Petitioner : Mr. N.K. Vyas Advocate.
For Respondent No.1 : None present.
For Respondent No.2 : Mr. Anup Mazumdar & Mr. Varun Sharma,
Advocates.
And
Writ Petition No.69 of 2000
Pragatisheel Engg. Shramik Sangh, Labour Camp, Jamul, District
Durg (M.P.) (Now C.G.)
---Petitioner
Versus
1. Bhilai Wires Ltd.
2. The State Industrial Court, (M.P.), HIG-16, Shankarnagar, Raipur
(M.P.) (Now C.G.)
---Respondents
For Petitioner : Mr. Anup Mazumdar & Mr. Varun Sharma,
Advocates.
For Respondent No.1 : Mr. N.K. Vyas, Advocate
For Respondent No.2 : None present.
Hon'ble Shri Justice Sanjay K. Agrawal
C A V ORDER
11/05/2016
2
1. The above-stated writ petitions have arisen out of award
dated 16.10.1999 passed by Industrial Court, Raipur in Reference
Case No.6/M.P.I.R. Act, 1996. W.P. No. 4995 of 1999 has been
preferred by the second party/employer namely Bhilai Wires Ltd.
against the part of the award granting compensation of ₹ 20,000/- to
the employee attached with Reference made by appropriate
Government, whereas W.P.No.69/2000 has been filed by the first
party/Workmen Union namely Pragatisheel Engineering Shramik
Sangh challenging the part of award refusing reinstatement/other
benefits and claiming reinstatement with full back wages along with
other consequential benefits.
[For sake of convenience Pragatisheel Engineering Shramik
Sangh herein will be referred as Workmen-Union/first party and
Bhilai Wires Ltd. will be referred as second party as their status before
the Industrial Court.]
BRIEF FACTS AND TERMS OF REFERENCE
2. Since both the writ petitions arise out of one and same Reference Case No.6/1996 referred by appropriate Government to the Industrial Court for adjudication and answered by impugned award dated 16.10.99 and since common question of law and fact is involved in both the writ petitions, they were directed to be heard analogously and are being decided by this common order.
3. The aforesaid challenge has been made by the first party/Union and second party/employer questioning the legality, 3 validity and correctness of the respective part of award which they are aggrieved on following factual back drop :-
3.1 The appropriate Government (erstwhile State of Madhya Pradesh) by reference order dated 26.02.1993 referred the following disputes for adjudication to the Industrial Court, Madhya Pradesh Bench at Raipur for adjudication, which state as under:-
1- D;k osru ,oa HkRrksa ds iqujh{k.k dk vkSfpR; gS\ ;fn gkWa rks osru] eagxkbZ HkRrk ,oa vU; HkRrksa dh D;k ;kstuk gksuk pkfg;s ,oa bl laca/k esa fu;k st d dks D;k funsZ'k fn;s tkuk pkfg,\ 2- D;k izfro"kZ 15 fnu dk vkdfLed vodk'k] 10 fnu dk R;kSgkjh vodk'k rFkk 30 fnu dk fpfdRlk vodk'k fn;s tkus dk vkSfpR; gS\ ;fn gkWa rks bl laca/k esa fu;k st d dks D;k funsZ'k fn;s tkuk pkfg,\ 3- D;k layXu ifjf'k"V esa mYysf[kr ,EiykbZ t dk lsok i`Fkdhdj.k oS/k ,oa mfpr gS\ ;fn ugha rks bl lEcU/k esa fu;k st d dks D;k funsZ'k fn;s tkuk pkfg;s\ 3.2 That subsequently vide order No. 6-1/93/16-A dated 31.07.1995 the Government has referred the following terms of reference also by adding to the earlier three terms of reference thus making the total four.
4- D;k vuqdzekad 3 ds layXu ifjf'k"V esa mYysf[kr lsok ls i`Fkd fd;s ,EiykbZt dks fookn ds fujkdj.k gksus rd varfje jkgr iznku djus dk vkSfpR; gS\ ;fn gkaW rks bl laca/k esa fu;kstd dks D;k funsZ'k fn;k tkuk pkfg;s\ 3.3 The second party/employer raised preliminary objection questioning the competency of reference particularly to the terms of Reference No.3. These objections were decided by the Division 4 Bench of the Madhya Pradesh Industrial Court, Indore by order dated 31.05.1995 rejecting the objection so raised and matter was remanded to the Industrial Court, Raipur for adjudication on merits, but thereafter matter was referred to the Full Bench of the High Court of Madhya Pradesh to decide the said question. The Full Bench of High Court of Madha Pradesh by order dated 06.04.1999 directed the Industrial Court, Raipur to decide the reference so made on merits as per law on hearing the parties.
3.4 Upon notice being issued by the Industrial Court Raipur, the first party-Workmen Union filed its statement of claim before the said court making their claim with reference to all four terms of the reference separately as under:-
(i) In respect of terms of reference No.1 it was claimed that they are entitled for pay scale, darkness allowance, cycle allowances, house rent allowances and shift allowance.
(ii) In respect of terms of reference No.2, it was claimed that they are entitled for 15 days casual leave, 10 days festival holidays and 30 days medical leave.
(iii) In respect of terms of reference No.3, it was claimed that the concerned workers (169) detailed in the Reference were in the employment of the Second Party/Employer. It was further pleaded that the M.P.I.R. Act, 1960 & the Standard Standing Orders were applicable to member of first party/Union and those workers (169) 5 were not issued any charge sheet and no enquiry whatsoever was conducted before terminating their services and even the termination orders were not passed and not communicated to the concerned workers; they were neither paid any retrenchment compensation nor one month's notice or notice pay was paid to them. It was also pleaded that junior workers than the workers covered in the Reference were retained and they are still in the employment of the second party/Employer and new employees were also recruited, and the action of the second party/employer is wholly illegal being in contravention of the Certified Standing Order. The workers were and are always willing to work from whom they have been and are being deprived illegally and unjustifiably; and it was prayed that they be reinstated in services along with all benefits/wages/compensation.
(iv) In respect of terms of reference No.4; they may be granted interim relief till pendency of the reference before the Industrial Court.
Prayer was made for answering the references in favour of first party/Union by granting reinstatement in service along with full back wages and consequential benefits.
4. The second party/employer filed their written statement before the Industrial Court denying the averments made in the statement of claim raised by first party/Union. It is submitted that out of 169 persons detailed in reference, only 86 persons, as annexed in Annexure-A of the written statement, had only been employed by the 6 second party/employer. It was also pleaded that the second party has awarded the job contract to different contractors for doing the job of fabrication, turning, machining, painting, packing etc. It was the sole responsibility of the concerned contractors to engage their own labour/workers to carry out the contract work/job. It was also their responsibility to pay wages/salaries to such respective employees engaged by them and all other employees except 100 persons mentioned in the list attached with the statement of claim (w.s.) that they may have been engaged by the contractors and there was no privity of contract between the second party/employer and the first party/Union except 100 employees after holding domestic enquiry consistent with the principles of natural justice and the first party/union or its members are not entitled for any relief(s).
5. During the course of trial of reference, first party/Union examined solitary witness namely Shri Sukhram Sahu and exhibited documents Ex.P/1 to Ex.P/137 to prove their case, whereas on behalf of second party/employer, one witness namely Shri Ashok Choudhary was examined. In support of their case, second party/employer exhibited documents Ex. D-1 to Ex. D-77 to prove their case.
FINDINGS OF THE INDUSTRIAL COURT
6. Upon appropriation of oral and documentary evidence on record, the Industrial Court, by its impugned award dated 16.10.1999 answered the terms of reference as under:-
7
(i) The first party/Union has failed to establish by leading appropriate legal evidence that they are entitled for the pay scale, allowances and for grant of leaves as per terms of reference No.1 and 2.
(ii) With reference to terms of reference No.3 it was held that the first party/Union has failed to establish the existence of employee-
employer relationship between them and further failed to establish that the services of workers (169) of first party/union were terminated by the second party/employer, but since the second party/employer has failed to establish that the workers of the first party/Union as per list attached with the reference were the labourers of the contractors employed by the second party/employer and second party/employer also failed to justify their termination, therefore each of worker of the Union as per list total 169 workers will be entitled for compensation to the extent of ₹ 20,000/-.
(iv) With reference to terms of reference No.4 no order was passed as is relates to grant of interim relief during the pendency of the reference petition.
WRIT PETITIONS AND RETURN
7. Feeling aggrieved and questioning the legality and validity of the award granting compensation to the first party/Union, the second party/employer has filed this writ petition stating inter alia that the Industrial Court having held that the existence of Employer and Employee relationship is not established between the parties, the 8 Industrial Court committed legal error in shifting the burden upon the second party/employer to prove the existence of relationship between the parties and thereby holding that the second party-employer has failed to establish that workers (169) of the first party/Union were the employees of the contractors engaged by the second party/employer and further committed legal error in holding that the second party/employer has failed to justify termination of workers (169) of first party/Union and thereby committed a jurisdictional error in granting ₹ 20,000/- to each of the worker (169) as per list attached with reference and therefore that part of the award granting compensation deserves to be set aside with cost(s).
8. Return has been filed by the first party/Union opposing the writ petition stating inter alia that the workers (169) as per list attached with reference are entitled for reinstatement and back wages rightly granted by the Industrial Court and prayer has been made for dismissal of the writ petition as it is substanceless and having no merit.
9. Dissatisfied with the part of the impugned award refusing reinstatement with full back wages the first party/Union has filed W.P. No.69/2000 stating inter alia that the part of the award by which it has been held that relationship of employer and employee is not established, is per se illegal and perverse being contrary to the record, consequently impugned award declining to grant relief of 9 reinstatement with back wages is liable to be set aside and they are entitled for reinstatement along with full back wages.
10. The second party/employer has filed his return opposing this writ petition filed by the first party/Union stating inter alia that the workers of the first party Union except 100 workers listed in Annexure-A of their statement of claim (written statement) is neither entitled for compensation nor for reinstatement and back wages as no evidence have been lead by the first party/Union to establish the existence of relationship of employer and employee between them and it has further been stated that the Industrial Court has fallen in to grave legal error in granting even compensation to the workers of first party/Union as per list of reference after having held that the relationship of employer and employee is not established between the parties and prayed that writ petition so filed be dismissed with cost(s).
SUBMISSION OF THE PARTIES
11. Mr. N.K.Vyas, learned counsel appearing for the second party/employer while questioning the award granting compensation to the tune of ₹ 20,000/- and opposing the submission of the learned counsel for Union/first party the relief of reinstatement and back wages would submit as under:-
(i) That the initial burden to prove that relationship of employer and employee existed was upon the first party/Union representing the workmen. The first party/Union only examined solitary witness Shri 10 Sukhram Sahu to prove their case, whereas it is case of first party that services of 86 workers had been terminated by the second party/ employer, as such the first party/Union has failed to discharge its burden of proving the existence of relationship of employer and employee, therefore the first party/Union is not entitled for any relief and finding of the Industrial Court in this regard granting ₹ 20,000/- as compensation is perverse and liable to be set aside.
(ii) That, services of two employees were terminated after holding due domestic enquiry in accordance with law and the Industrial Court has also held the domestic enquiry to be legal and as such, grant of compensation is unsustainable.
(iii) That, the Industrial Court having held categorically in the impugned award that the first party/Union has failed to prove the existence of relationship of employer-employee between the parties thereby leading cogent and reliable evidence, committed grave legal error in the impugned award in contradiction to its earlier finding by holding that the second party/employer has failed to establish the fact that 169 workers attached with list with the reference were the employees of their contractors engaged by them and further committed legal error in holding that second party/employer has failed to justify the termination of those 169 workers.
(iv) That, workers of the first party/Union are neither entitled for reinstatement nor for the back wages or any other consequential relief 11 and no evidence was led by the first party/Union to establish their case except self-serving statement of Shri Sukhram Sahu. Other workers have not entered into witness box to prove their case nor first party/Union has taken any steps on their behalf to prove their case and as such, writ petition filed by the first party/Union deserves to be dismissed and writ petition filed by the second party deserves to be granted and order granting compensation to the tune of ₹ 20,000/- be set aside.
12. Mr. Anup Mazumdar and Mr.Varun Sharma, learned counsel appearing for the first party/Union in both the cases while supporting the award and further claiming the relief of reinstatement and back wages with consequential benefits would submit as under:-
12.1 That, onus to prove and to justify the removal of workers of first party/union was upon the second party/employer and second party/employer had absolutely failed to discharge its burden and therefore, the Industrial Court is absolutely justified in holding that second party/employer has failed to establish that workers of first party/union were employees as per list attached with reference of the contractors of the second party/employer and further failed to establish that their termination was justified and relied upon the judgment of the Supreme Court in the matter Amar Chakravarty and others v. Muruti Suzuki India Limited1 to bring home their submission.
1 (2010) 14 SCC 471 12 12.2 That, workers as per list attached with reference were employees of second party-Principal Employer and not of their contractor(s) as the second party-employer has selectively chosen 100 out of 169 to be their employees.
12.3 That, the finding of the Industrial Court holding that workers of first party/Union (169) were employees of second party/Employer is the finding based on evidence and therefore, no interference is called for in exercise of jurisdiction under Article 227 of the Constitution of India and they are neither perverse nor illegal and relied upon the judgments of the Supreme Court in the matters of General Manager, Oil and Natural Gas Commission, Silchar v. Oil and Natural Gas Commission Contractual workers Union 2 and Mukund Ltd v. Mukund Staff & Officers Association 3.
QUESTIONS INVOLVED
13. Upon hearing the learned counsel for the parties in both the writ petitions and after going through the record the following questions emerge for consideration:-
(A) Whether there is relationship of employee and employer existed between the workers as per list attached with reference and second party/employer except 86 employees with whom relationship of employer-employee is admitted by the second party/Employer and finding in that regard by the Industrial Court is justified or liable to be 2 (2008) 12 SCC 275 3 (2004) 10 SCC 460 13 interfered with being perverse to the record?
(B) Whether the second party/employer has justified the termination of 100 employees with whom relationship is admitted as per list attached with written statement and whether finding recorded in that regard is justified or liable to be interfered with being perverse to the record And What relief/relief(s) the parties are entitled.
14. I have heard the learned counsel for the parties at length and considered their rival submissions made herein and gone through the record of the Industrial Court with utmost circumspection.
CONSIDERATION / DISCUSSION Re-question No.1 [Whether there is relationship of employee and employer existed between the workers as per list attached with reference and second party/employer except 100 employees with whom relationship is admitted by the second party/Employer and finding in that regard by the Industrial Court is justified or liable to be interfered with being perverse to the record?]
15. In order to consider the plea raised at the Bar and to determine the existence of employer-employee relationship, it would be appropriate to notice the relevant judgment of the Supreme Court on the subject, as such an issue is no longer res-integra and stand settled by authoritative judgment of the Supreme Court, which may be gainfully noticed herein:-
14
15.1 The Supreme Court in the matter of General Manager (OSD), Bengal Nagpur Cotton Mills, Rajnandgaon v. Bharat Lal and another4 held that it was for the employee to establish the existence of employer-employee relationship by averring and to prove the said fact by leading reliable legal evidence. Paragraphs 10 to 13 of the report states as under:-
"10. It is now well settled that if the industrial adjudicator finds that the contract between the principal employer and the contractor to be a sham, nominal or merely a camouflage to deny employment benefits to the employee and that there was in fact a direct employment, it can grant relief to the employee by holding that the workman is the direct employee of the principal employer. Two of the well- recognised tests to find out whether the contract labourers are the direct employees of the principal employer are: (i) whether the principal employer pays the salary instead of the contractor; and (ii) whether the principal employer controls and supervises the work of the employee. In this case, the Industrial Court answered both questions in the affirmative and as a consequence held that the first respondent is a direct employee of the appellant.
11. On a careful consideration, we are of the view that the Industrial Court committed a serious error in arriving at those findings. In regard to the first test as to who pays the salary, it placed the onus wrongly upon the appellant. It is for the employee to aver and prove that he was paid salary directly by the principal employer and not the contractor. The first respondent did not discharge this onus. Even in regard to the second test, the employee did not establish that he was working under the direct control and supervision of the principal employer. The Industrial Court misconstrued the meaning of the terms "control and supervision" and held that as the officers of the appellant were giving some instructions to the first respondent working as a guard, he was deemed to be working under the control and supervision of the appellant.
12. The expression "control and supervision" in the context of contract labour was explained by this Court in 4 (2011) 1 SCC 635 15 International Airport Authority of India v. International Air Cargo Workers' Union5 thus: (SCC p. 388, paras 38-39) "38. ... if the contract is for supply of labour, necessarily, the labour supplied by the contractor will work under the directions, supervision and control of the principal employer but that would not make the worker a direct employee of the principal employer, if the salary is paid by a contractor, if the right to regulate the employment is with the contractor, and the ultimate supervision and control lies with the contractor.
39. The principal employer only controls and directs the work to be done by a contract labour, when such labour is assigned/allotted/sent to him. But it is the contractor as employer, who chooses whether the worker is to be assigned/allotted to the principal employer or used otherwise. In short, worker being the employee of the contractor, the ultimate supervision and control lies with the contractor as he decides where the employee will work and how long he will work and subject to what conditions. Only when the contractor assigns/sends the worker to work under the principal employer, the worker works under the supervision and control of the principal employer but that is secondary control. The primary control is with the contractor."
13. Therefore, we are of the view that the Industrial Court ought to have held that the first respondent was not a direct employee of the appellant, and rejected the application of the first respondent."
15.2 In the matter of Balwant Rai Saluja and another v. AIR India Limited and others6, Their Lordships of the Supreme Court having discussed almost all previous judgments on the subject and after referring the judgment in the matter of National Aluminium Co. Ltd. v. Ananta Kishore Rout7, which pertains to employees of the school established by Nalco, held (in Balwant Rai Saluja) (supra) in paragraphs 62 to 65 as under:-
5 (2009) 13 SCC 374 6 (2014) 9 SCC 407 7 (2014) 6 SCC 756 16 "62. A recent decision concerned with the employer-
employee relationship was that of Nalco case(supra). In this case, the appellant had established two schools for the benefit of the wards of its employees. The writ petitions were filed by the employees of each school for a declaration that they be treated as the employees of the appellant company on grounds of, inter alia, real control and supervision by the latter. This Court, while answering the issue canvassed was of the opinion that the proper approach would be to ascertain whether there was complete control and supervision by the appellant therein. In this regard, reference was made to Dharangadhra Chemical Works case {AIR 1957 SC 264} wherein this Court had observed that: (Nalco case(supra), SCC pp. 768-69, para 22) "22. '14. The principle which emerges from these authorities is that the prima facie test for the determination of the relationship between master and servant is the existence of the right in the master to supervise and control the work done by the servant not only in the matter of directing what work the servant is to do but also the manner in which he shall do his work, or to borrow the words of Lord Uthwatt at p. 23 in Mersey Docks and Harbour Board v.
Coggins & Griffith (Liverpool) Ltd. , {(1946) 2 All ER 345 (HL)} "The proper test is whether or not the hirer had authority to control the manner of execution of the act in question".' (Dharangadhra Chemical Works case38, AIR p. 268, para 14)"
63. The Nalco case16 further made reference to Workmen of Nilgiri Coop. Mktg. Society Ltd. v. State of T.N. {(2004) 3 SCC 514}, wherein this Court had observed as follows: (Nalco case16, SCC p. 771, para 27) "27. '37. The control test and the organisation test, therefore, are not the only factors which can be said to be decisive. With a view to elicit the answer, the court is required to consider several factors which would have a bearing on the result: (a) who is the appointing authority; (b) who is the paymaster; (c) who can dismiss; (d) how long alternative service lasts; (e) the extent of control and supervision; (f) the nature of the job e.g. whether it is professional or skilled work; (g) nature of establishment; (h) the right to reject.
38. With a view to find out reasonable solution in a problematic case of this nature, what is needed is an integrated approach meaning thereby integration of 17 the relevant tests wherefor it may be necessary to examine as to whether the workman concerned was fully integrated into the employer's concern meaning thereby independent of the concern although attached therewith to some extent.' (Workmen of Nilgiri Coop. Mktg. Society case41, SCC p. 529, paras 37-38)"
64. It was concluded by this Court in Nalco case16 that there may have been some element of control with Nalco because its officials were nominated to the Managing Committee of the said schools. However, it was observed that the abovesaid fact was only to ensure that the schools run smoothly and properly. In this regard, the Court observed as follows: (SCC p. 772, para 30) "30. ... However, this kind of 'remote control' would not make Nalco the employer of these workers. This only shows that since Nalco is shouldering and meeting financial deficits, it wants to ensure that the money is spent for the rightful purposes."
65. Thus, it can be concluded that the relevant factors to be taken into consideration to establish an employer- employee relationship would include, inter alia:
(i) who appoints the workers;
(ii) who pays the salary/remuneration;
(iii) who has the authority to dismiss;
(iv) who can take disciplinary action;
(v) whether there is continuity of service; and
(vi) extent of control and supervision i.e. whether there exists complete control and supervision.
As regards extent of control and supervision, we have already taken note of the observations in Bengal Nagpur Cotton Mills case {(2011) 1 SCC 635}, International Airport Authority of India case {(2009) 13 SCC 374} and Nalco case {(2014) 6 SCC 756}."
15.3 Very recently, the law laid down in the matter of Balwant Rai Saluja (supra) has been followed by the Supreme Court in the matter of Jiban Krishna Mondal and others v. State of West Bangal and others8.
16. To judge the legality and correctness of the impugned award, 8 AIR 2015 SC 2417 18 it is appropriate to consider the applicability of the provisions of the Evidence Act to Industrial adjudication. It is well settled law that provisions of the Evidence Act, 1872 per se are not applicable in an Industrial adjudication, however, its general principles do apply in proceeding before the Industrial Tribunal. The Constitution Bench of the Supreme Court in the matter of Union of India v. T.R. Verma 9 while considering the applicability of Evidence Act to the Tribunal held as under:-
10. Now, it is no doubt true that the evidence of the respondent and his witnesses was not taken in the mode prescribed in the Evidence Act; but that Act has no application to enquiries conducted by tribunals, even though they may be judicial in character. The law requires that such tribunals should observe rules of natural justice in the conduct of the enquiry and if they do so, their decision is not liable to be impeached on the ground that the procedure followed was not in accordance with that, which obtains in a Court of law.
Stating it broadly and without intending it to be exhaustive, it may be observed that rules of natural justice require that a party should have the opportunity of adducing all relevant evidence on which he relies, that the evidence of the opponent should be taken in his presence, and that he should be given the opportunity of cross-examining the witnesses examined by that party, and that no materials should be relied on against him without his being given an opportunity of explaining them. If these rules are satisfied, the enquiry is not open to attack on the ground that the procedure laid down in the Evidence Act for taking evidence was not strictly followed. Vide the recent decision of this Court in New Prakash Transport Co. v. New Suwarna Transport Co., 1957 SCR 98: ((S) AIR 1957 SC 232) (C) where this question is discussed.
9 AIR 1957 SC 882 19
17. Likewise, in the matter of Municipal Corporation, Faridabad v. Siri Niwas10, the Supreme Court has held that provisions of Evidence Act, 1872 per se are not applicable in Industrial adjudication, but the general principles are applicable. It has also been held that it is imperative for the Industrial Tribunal to see that principles of natural justice are complied with. The principle laid down in Municipal Corporation, Faridabad (supra) has been followed with approval by the Supreme Court in the matter of Amar Chakravarty (supra).
18. In the matter of Municipal Corporation, Faridabad (supra), it has been held by the Supreme Court that burden of proof lies upon the workman to show that he had worked continuously for 240 days in the preceding one year prior to his retrenchment and observed as under:-
"14........... As noticed hereinbefore, the burden of proof was on the workman. From the award it does not appear that the workman adduced any evidence whatsoever in support of his contention that he complied with the requirements of Section 25-B of the Industrial Disputes Act. Apart from examining himself in support of his contention he did not produce or call for any document from the office of the appellant herein including the muster rolls. It is improbable that a person working in a local authority would not be in possession of any documentary evidence to support his claim before the Tribunal. Apart from muster rolls he could have shown the terms and conditions of his offer of appointment and the remuneration received by his for working during the aforementioned period.
10 (2004) 8 SCC 195 20 He did not even examine any other witness in support of his case."
19. In the matter of Amar Chakravarty (supra), it has been held that in any proceeding above the burden of proving a fact lies upon a party who substantially asserts it. It has further been held that when employer asserts misconduct of workman, then it was for him to prove that fact by leading evidence and observed as under:-
"12. ........ In any proceeding, the burden of proving a fact lies on the party that substantially asserts the affirmative of the issue, and not on the party who denies it. (See Anil Rishi v. Gurbaksh Singh11, SCC p. 561, para 9.) Therefore, it follows that where an employer asserts misconduct on the part of the workman and dismisses or discharges him on that ground, it is for him to prove misconduct by the workman before the Industrial Tribunal or the Labour Court, as the case may be, by leading relevant evidence before it and it is open to the workman to adduce evidence contra. In the first instance, a workman cannot be asked to prove that he has not committed any act tantamounting to misconduct."
20. In the matter of R.M. Yellatti v. Asstt. Executive Engineer12, Their Lordships of the Supreme Court have held that provisions of the Evidence Act in terms do not apply to the proceeding under Section 10 of Industrial Disputes Act and held as under:-
"17. Analysing the above decisions of this Court, it is clear that the provisions of the Evidence Act in terms do not apply to the proceedings under Section 10 of the Industrial Disputes Act. However, applying general principles and on reading the aforestated judgments, we find that this Court has repeatedly taken the view that the burden of proof is on the claimant to show that he had worked for 240 days in a given year. This 11 (2006) 5 SCC 558 12 (2006) 1 SCC 106 21 burden is discharged only upon the workman stepping in the witness box. This burden is discharged upon the workman adducing cogent evidence, both oral and documentary. In cases of termination of services of daily-waged earners, there will be no letter of appointment or termination. There will also be no receipt or proof of payment. Thus in most cases, the workman (the claimant) can only call upon the employer to produce before the court the nominal muster roll for the given period, the letter of appointment or termination, if any, the wage register, the attendance register, etc. Drawing of adverse inference ultimately would depend thereafter on the facts of each case. The above decisions however make it clear that mere affidavits or self-serving statements made by the claimant workman will not suffice in the matter of discharge of the burden placed by law on the workman to prove that he had worked for 240 days in a given year. The above judgments further lay down that mere non-production of muster rolls per se without any plea of suppression by the claimant workman will not be the ground for the Tribunal to draw an adverse inference against the management. Lastly, the above judgments lay down the basic principle, namely, that the High Court under Article 226 of the Constitution will not interfere with the concurrent findings of fact recorded by the Labour Court unless they are perverse. This exercise will depend upon the facts of each case."
21. The decision rendered by the Supreme Court in R.M. Yellatti (supra) has been followed with approval in ONGC Ltd. and another v. Shyamlal Chandra Bhowmik 13 and further in the matter of Chief Engineer, Ranjit Sagar Dam and another v. Sham Lal 14.
22. The Supreme Court in the matter of General Manager, Oil and Natural Gas Commission, Silchar v. Oil and Natural Gas Commission Contractual Workers Union15 laid down the parameters for judicial review of award of the Industrial Tribunal 13 (2006) 1 SCC 337 14 (2006) 9 SCC 124 15 (2008) 12 SCC 275 22 clearly indicating the grounds for interfering in the award. The relevant paragraph of the report as under:-
15........ It will be seen therefore that the interference would be limited to a few cases and as already noted above, in the case of a patent illegality or perversity. On the contrary, Mr.Sanyal's reliance on Sadhu Ram Case is more appropriate to the circumstances herein. It has been observed as under:- (SCC p.158, para3) "3.....The jurisdiction under Article 226 of the Constitution is truly wide but, for that very reason, it has to be exercised with great circumspection. It is not for the High Court to constitute itself into an appellate court over tribunals constituted under special legislations to resolve disputes of a kind qualitatively different from ordinary civil disputes and to readjudicate upon questions of fact decided by those tribunals. That the questions decided pertain to jurisdictional facts does not entitle the High Court to interfere with the findings on jurisdictional facts which the Tribunal is well competent to decide. Where the circumstances indicate that the Tribunal has snatched at jurisdiction, the High Court may be justified in interfering.
But where the Tribunal gets jurisdiction only if a reference is made and it is therefore impossible ever to say that the Tribunal has clutched at jurisdiction, we do not think that it was proper for the High Court to substitute its judgment for that of the Labour Court and hold that the workman had raised no demand with the management."
23. After having noticed the principles governing the determination of employee-employer relationship and also taking note of the applicability of the provisions of the Evidence Act to the Industrial adjudication and also taking note of scope of interference in Industrial award, I would turn to the question as to whether existence of relationship of employer and employee has been established between the parties.
24. In order to consider the correctness of the finding recorded 23 by the Labour Court in this regard, it is appropriate to reiterate the case of the first party-union that the second party-employer has terminated the services of 169 workers as mentioned in the list annexed with the reference order without having served any charge- sheet and without holding any departmental enquiry and therefore termination of their services is invalid and improper and they are entitled for reinstatement along with back-wages, whereas it is the case of the second party that out of 169 workers referred in the reference order, 69 workers were the workers engaged by the contractor, whereas 14 workers were neither their employees nor the employees of contractor, 5 workers resigned prior to reference, 10 workers are still working in service, services of 52 workers were terminated after holding domestic enquiry, 3 workers had taken their final payments and 16 workers were also terminated after holding due enquiry.
25. In order to prove that the relationship of employer- employee existed between the first party-union and the second party- employer, burden lies upon the first party-union to aver and prove by leading appropriate legal evidence that the relationship exists.
26. In order to prove relationship, the twin tests laid down in Bengal Nagpur Cotton Mills (supra) are relevant. First test is who pays the salary and second test is whether the principal employer / second party controls and supervises the work of the employee. In Balwant Rai Saluja (supra), relevant factors to be taken into 24 consideration to establish such a relationship is who appoints the workers, payment of salary, authority to dismiss and to take disciplinary action, exercise of control and supervises have been included.
27. Chapter IV of the Industrial Relations Act, 1960 (hereinafter called as "the Act of 1960") provides for representatives of employers and employees and also provides for appearance on their behalf. Section 27 of the Act of 1960 provides for representation of employees. Section 27 of the Act of 1960 provides as under:-
"27. Representation of employee.--The following shall be entitled to act and appear in the order of preference specified below as the representative of the employees in an industry in any local area:-
(i) a Representative Union for such Industry;
(ii) any union of which the employee of such Industry is a member;
(iii) Labour Officer."
Rule 60 of the Chhattisgarh Industrial Relations Rules, 1961 provides as under:-
"60. A party or its representative in any proceeding before a Labour Court, the Industrial Court, or a Board, shall have the right of examination, cross- examination and re-examination of the witnesses called for by any such party or the opposite party as the case may be."
28. On behalf of the first party, solitary witness Sukhram Sahu, who is said to be the contractor's employee, has been examined by the second party. He simply states that he has not been served with charge-sheet, he has been dropped from service and no domestic 25 enquiry was conducted. No other employee except Sukhram Sahu has been examined on behalf of the first party and no other employee has entered into witness box to say that they were appointed, paid and dismissed by the second party-employer and that the second party-employer has exercised effective control and supervision over their work. No person in terms of Section 27 of the Act of 1960 read with Rule 60 of the Rules of 1961 has been examined on behalf of the first party-union. On the other hand, it is the case of the second party that above-stated 69 workers were employees of two contractors engaged by them as 41 workers were engaged by A.K. Singh and 28 workers were engaged by Ramjanam Singh. Apart from this, no evidence has been brought by the first party to show that they were the employees of second party. No other document has been brought on record showing their appointment and dismissal/exercise of effective control including disciplinary proceeding by the second party over these contractors' employees who according to the second party are contractors' employees.
29. Apart from this, 14 persons namely Jagat Ram Lodhi, Daya Ram Dewangan, Goutam Singh, Pawan Das, Ramavtar, Rajkumar, Durga Yadav, Tikaram, Maniram Dewangan, Rajkumar Sharma, Dhanna Ram, Heeralal Dewangan, Sukhram and Umesh Kumar Singh, as stated by the second party, were neither their employees nor of the contractor and no evidence has been brought in this regard by the first party to say that they were the employees of 26 the second party and in fact, existence of relationship of master- servant has not been proved in this regard. Those workers have not entered into the witness box to prove their case.
30. The Supreme Court in the matter of R.M. Yellatti (supra) has categorically held that burden is to be discharged upon the workmen by adducing cogent evidence, both oral and documentary, and mere affidavit or self-serving statement by the claimant workmen will not suffice in the matter of discharge of burden by law on the workmen and to prove the said fact of existence of relationship between employer and employee.
31. Applying the law laid down by the Supreme Court in the matters of Bengal Nagpur Cotton Mills, Rajnandgaon (supra) and Balwant Rai Saluja (supra) to the facts of the present case, it is apparent that there is no evidence on record to hold that above-stated workers were appointed by the second party/employer, there is no evidence brought on behalf of the first party Union that they were employed by the second party and their salary at any point of time was paid by the second party. There is no evidence on record that at any point of time, the second party exercised direct control and supervision over those above-stated workers of the first party Union and they have been dismissed by the second party-employer except self-serving statement of Shri Sukhram Sahu. No person or representative of the Union/First Party in terms of Section 27 of the MPIR Act has been examined. No prayer appears to have been made 27 for summoning the record from the office of the second party/employer to prove the existence of such relationship.
32. Thus, this Court is of the considered opinion that the first party has absolutely failed to prove and establish the existence of employer-employee relationship or master-servant relationship between above-stated workers of the first party and the second party by leading appropriate legal evidence. This question is answered accordingly.
Answer to question No.2: -
33. It is the case of the second party that Shankarlal Dewangan, Sadhu Ram Verma, Ashok Sonwani, Raju Yadav and Ashok Yadav have left the job much prior to the reference of the second party since 1988-89 and therefore they are not entitled for any relief. Shri Ashok Chaudhary has made a statement on oath before the Industrial Court in this regard which has not been rebutted and as such, there is no contra evidence to the effect that they have not resigned from the second party service and they have not even come forward to the witness box to state their case in opposition of the stand taken and evidence given by the second party, as such, there is no reason to disbelieve the plea and evidence adduced in this regard and it is held that the Labour Court has committed legal error in granting them compensation.
34. The second party has come with a case that 10 persons 28 namely Ram Parvesh, Suresh Kumar Roy, Gokaran Yadav, Nagendra Das, P.B. Kayal, Yogeshwar Yadav, Hari Ram Sahu, Radhey Ram Sahu, Sewa Ram and Indal Singh were their employees and in his statement Ashok Chaudhary has also stated that they are still working, there is no reason to disbelieve that statement, again here the Industrial Court has committed a legal error in granting compensation to them.
35. Fifty-two employees named in Ex.D-6 to Ex.D-55 are admittedly the employees of second party who have been removed on the ground of misconduct for unauthorized absence and second party has sought opportunity to prove their misconduct. Disciplinary proceedings were initiated against them and orders of their termination have been filed as Exs.D-6 to D-55.
36. Likewise, Shri L.M. Mishra, who was dismissed from service after departmental enquiry vide Ex.D-62, approached the Labour Court against the order of dismissal and he was granted relief by the Labour Court as such, he is not entitled for any relief and the Industrial Court has committed legal error in granting compensation, whereas Maker Bahadur was dismissed vide Ex.D-63 and I.N. Singh was dismissed vide Ex.D-64, they had also filed applications before the Labour Court and the Labour Court had dismissed their applications granting no relief to them which has become final and again the Industrial Court has failed to consider the evidence in this regard and granted compensation to them. Whereas, Dau Ram, 29 Laljee Nirmalkar, Mani Ram Lodhi, Nandlal Yadav, Md. Wazir, Ramkhilawan Dewangan, P.N. Shah, Birendra Singh, Gorakh Prasad, Surendra Singh, Suresh Prasad Gupta, Mahesh Nirmalkar and Rampukar Yadav were dismissed after holding domestic enquiry vide Exs.D-65 to D-77.
37. In all these cases, domestic enquiries have been conducted and it has been proved before the Industrial Court by producing documents. The first party-union came with a case that no charge-sheet was served, no domestic enquiry was held, no opportunity was given to them and the order of termination is illegal, whereas, documents have been brought on record to show that after serving charge-sheet, departmental enquiry was conducted inconsistent with the principles of natural justice and the order of termination was passed. The first party-union has not amended their statement of claim to say that the domestic enquiry as conducted by the second party was illegal and it be declared illegal and if domestic enquiry is declared illegal, in that case, the management will have an opportunity to lead further evidence which they have also prayed in the written statement filed before this Court, as the same is the right of the employer to adduce further evidence before the Industrial Tribunal to justify the termination of service of a workman which has been recognized by the Supreme Court in the matter of Karnataka State Road Transport Corpn. v. Lakshmidevamma (Smt) and another 16. 16 (2001) 5 SCC 433 30
38. In the case in hand, the first party has miserably failed to amend their statement of claim and also further failed to lead any evidence for declaring the domestic enquiry illegal. The Industrial Tribunal has also recorded specific finding in paragraphs 29 and 30 that the domestic enquiry to be in accordance with law, the said finding is based on the evidence available on record. I hereby affirm the said finding.
CONCLUSION
39. The first party-union has miserably failed to establish the existence of relationship between 83 workers with that of the second party-employer by leading appropriate legal evidence. The adverse finding recorded by the Industrial Tribunal in this regard is liable to be set aside.
40. The second party has justified the termination of 68 workers; 5 workers, as mentioned above, had already resigned; and 10 workers are already working.
41. (A) As a fall out and consequence of the above-stated discussion, W.P.No.4995/1999 is allowed in part and the award granting compensation to the extent of ₹ 20,000/- is set aside.
(B) Whereas, the writ petition filed by the Union-Workmen namely W.P.No.69/2000 is dismissed and it is held that the workers listed in the reference are not entitled for any relief.
(C) It has been stated at the Bar that some monetary 31 benefit has been extended to the workers of the workmen-union/first party pursuant to the interim order of this Court, keeping in view the long pendency of these petitions and they have been litigating for fairly long time since 1999, it would be appropriate to direct that such benefits given to them shall not be recovered by the second party- employer in the interest of justice.
(D) I shall make no order as to cost(s) leaving the parties to bear their cost(s).
Sd/-
(Sanjay K. Agrawal) JUDGE B/-