Karnataka High Court
The Divisional Controller, vs Shri. R. H. Basavaraj, on 1 March, 2012
Author: N.K.Patil
Bench: N.K.Patil
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BETWEEN
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3. '%'he }:'€p'éi?:j; Laheur Eammissisner and
Apgeiiate Auihayity under
Payrnené: sf Gratuity Act; 39'???
fiuibarga Regiesng Guibarga.
{B}; Shri m~:.Ge:k:nmd;:, HOG? far R235 R3,' %
Mfg Shastri 8; Hsgde Asgts, Adég R1]
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This Writ Petition is filed u1_:cE:.r_A:jtic1e$ 225 5:: 22? of
the Canstitution of £ndia"E€'*;rayir1 g tn. the Gfdér dated
31/0352009 passed by "i--'h.V{:_'2¥'%d %fiz:v3pi:.::d§§:::; produced as
Annexuremék and C0flS€qu€f1fiyA"v'q7fi8'$.h_ ',ih€ _Ofdéf dated
35/03/2010 passsd ' preduced as
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Beliary Div'i:~;_§<>::§ Be.§1a§::_§:, _ " V
Fm 3<3:1t1y rspiztsseviz :<3d__ b};j
The Ciiiiéf Law Officer';
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A216 Csiztrefiing Authsriéjg
Linda: paymezzi: sf Gratuity gm,
Bsflary Divisien} Davangere.
3. Tha Deputy Laban? Commissioner and
Appellate Auilzority unfier the ._
'Payment of Gfatuizy Act} 3??" ,'
Gulbarga Region, Gulbarggn
{By Shri P.H,Gs:}:hi::éi, sacs? fef'v%«§2%.& R3,' %
Shri Shastri A Hegde, Assts. fQ:' §'3_1§'~.__
This Writ Petitiori 1;:-a--a--:§.;3;Vun¢1e: Af:_g:;Ie1s":26 35 227' of
the Constitution 'Cv'f_l'_11di8é;_ Prj.ayii:1g«_tt3v .§;1;as1f§a.' the erder dated
26/02/2009 p_a:3sec§g'L'by this 21?? re_sp§:nde:1t(Ann€Xure~A) and
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A: post Kampii, Tag: Haspetg
Dist: Beiiary;
2. The Asst. Labour Commissisner
and Centroiling Authority
Under payment of Gratuity Aci,
Beiiarfz division, Bavanagere. ._
The Deputy Labour Cemmissiaririr a;_:::§ '
Appellats Authority under,th6 ' '
Payment of Gratuity Act? 'E 9"???
Gulbarga Region? G1::1barga}I«. VV
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the Censtitutien"~af'V.;_ILndi3. 'PrAajri:1g"i:e quash the arder dated
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(Anf1€XUf'j€~A] .at1€"r_ ~.§€43i7}.Sff€31:{t3vf1U}'.' quash the order dated
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1. B.A,K§ish::ay};a
Since deceased by his LR
Smtfiushila W/ 0 B.A.Krish:aa§rya§
Age: 33 years; OCC: Housewife,
C/0 EVLN_Prabhu, # SO KHB Ca1Q.::§;_,_ Sirséi. '
2. The Asst. Labour Cemmissioneié.
and Controlling Authority, '
Under payment 0f Gra.tuif}r§3...§t§
Dhamrad Division; Hubfie " .
3. The Deputy Lab0u;*'"C.Qmmissi'o:1§:rVSad
Appeflats Au:h0rity"*é3.i'1d.g:--f §I".i: €§ g _ AA "
Payment of Gratuity Act, 39'"2', '
Belgaum Region, Bs:'i'ga11}r:1. *_ ' ¢
5' , 2 ..Responder1ts
(By Shri P.H:'Go'fl>:hihc§;__, H'CjG:P" §o1'~' R2 ems,
R1»-served andfLi:@;'*§pre;:§1":ted') ~ '
This 25:3: 1~?<:¥:;Z:1:':<:».r:*isEiieg. under Ariicies 226: & 22? 0f
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{By Shri, Ravi if Baamani, Aéxn}
ANB :
L Shri Mehammad Gcsuseg
Aged abeut 67 years:
Sec: Rat, Artisan;
C] 0 Cirarnma Baii, _
Opp.Nagaraj Kirani ShQp, VV
Ward. N021, Beflary Road;
Hospet. Dist:BeE1a:f§.*..V_
2. The Asst. Labour Cornnlisfigriétr '
and Cantroiling Autho1*ir,j; I' _ _ «V
Under pay.m+3.;1t sf Ciraiftlify Act, V'
Bellary Di:%;isi(5f1,._.Daita:igere_... j V ' V
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ORDER
Petitiener in ail ihese petitions is the State Road framspert Cerperation, Divisierie, ('hereinafter referred tie as.T'fC§e1*p{;ratie'n'-.e_fo::T.' short). The Cerporatien hasV't1Li.e$tie':;eei the:
vaiidiiiy' of the orders the Assistant Labour Controlling Authority 11:1de14'_A'th.e P2ty11:;1--gi:§}t'Act and the Deputy Lab:_o--U?r 44 ;§§fii)e11ate Authority under 19'??? wherein both the autiheriijeev»efte1EV"Ce:eeidering the aepiieations feed by tee-.._Vfe:ifedVegerieineii unee: Seeiien 4 ef ihe
-'We_?ay:rii§Len§:__j 'efVM_ Qre;:e£f;z.A;%et3 exieneieei fiae eeneféte anfi V'-V.grai§:e§"%§:ée eeagh: in the eesld eppiieefeieee. £3: a zzuisheéi eye E2133? ihe farmer 'e;eekme::A':.e§:pEe§*e§ in 'she getiiéeaee Cerperaeéeyz féied V' 4"';V'i%:e'§_:f4"'A:*ee§ee':§x;e eppéieaiéene made? §§ee€ie:} 51$» ef ihe ?efg:z:e::i ef Szreizgiey gee} gieeéf' fez ?ere*e:E.:};}3 eeeéezéééeg that the {:G§"§$E"aiiG§"}; csnirag' :9 £23 tizewrz agreémeniéiag paid ihe g:*ai11§*§:.:: Gulf; {>21 the Basis salary; 9:: ihé hanfi, it is {be case 3f the workmen tha';.':.."the§i: M eniitled :0 gratuity <31': Basic p1us;:'}§e'ar1f:é.ss The petiticmer Cerparatien had aissxiitgcl §v:i2erkf1:£e:~2. "
that if the matter which is §3«e?f:f1d,i.ng i::_V_:}<1<§'.= is dispcsed «sf in favsu§~r.._0f L-~'i§*§f'}:men,VV"%h"e:1 the Carporation would Call updfivtiiéifi same; in the light sf thg by the High Court or J V's'pite of the matter being Court in Krishna Reddys ¢q5§e,, Cerporaiien has aeiiher cai1ed3;':§i2;.3e 2£}Q:€1<__iE:én far has axisizdeé the béllfifii € '§"1$:f;f:::éi§ Whsiz 1:333 'i¥'®;'§'§{IE1€:§ have braughi %:§._§E:§.:é';2;??;:;&f »%;':§°éE1€ Qarperaiiézi {E23 judgmsfii :23' ézhe . S:1§§*§§'::1§---VCé';:'%: in §{?:'s§':;'za Eedéggs Qaseg 3:26,; gezrgzsaésd kljgé *:Z§or§eérafa§$§: Eta gran': Ehem "£215 Eearzaféts ef § j;me:1': Gréizzéfy GE} Easic :§§2§S D€8.I°E1€SS Riiewafiaeg ihaig"
" :% é§::as*: has §§€5::: fififiiifiéfi, 53:": $33 cszztrafyg filmy Ezave jg' Wax' been Campefléé ':0 redress their grievazzce by fifiing..__aI1 agspficatigfi uziésr Seciisfi 4 sf ihe EEC: £91' pa§n3é::fi"L:':{§"v.A4 the balance amaunt entitled is by them xwfitfi' V' and issue appropriate direction' @116 . ;:§ eti._:.iAQné'r Corporation to consider their Vpraye'r__vk?i§:h int'§:_;:jeS:,'~ T:1"ii3_ "
appiications filed by the forii1«;:%".xv01;kt:3.g9:r;A:?1e;§*%v'VV5één accepted and registeifjezzifi 'iabour Commissioner iife1der the Act and issued r:ot;i'Cie
3. V notice, petitioner Corporaiian _ATAE:v:+;s::. 'v'é1pp;«$fs3:§:d_ _-and filed its written statement; .§5s':1:é:1d£::§;gf* appiicants C3? @316 farmer w@r1»<1:3;fe:':_Q§ fti;2.»%:'§p'€=ti:i§§:er Cerpcaratien have aiready rv${;«:%if$5e:i ';i}§e:_V§g7€.av,':2::7i§r azzzeuzit sniéiiiaé; 133 b3; them as per ifiszé '$533: gregaréd '$32' the Exiaxaagerzgemi éaf {E35 §'.€€ii$::Z':;§::&';/5 C§E"§Q1"5.'E§§Q§E 2.33:3; $230 3365; ihe C8lf:"§fi8.§Z§£§i:'§. u::.';f1*:%:s§:..4_2:lioé:g '§5§i"€?1: their G§j<E:'CtiS1'§S éeféra 331% A€?ih$Y}:§}'e ihey ccniaméeé $113: the g§°2%?fi;l1:§j§7 a::::>u:'1: paid "vfaééfiirzs imiriézzzezz is jag: aim gmpér arid, tbs game is as E?
Cammisgiener afié Appéliate Authgrity under {he ?;€:* '?he §--':§pe§.§a":€ Auiharééja in 'EL!;E'fi'}§ aftfir sides and after cazzsidering the Qrder passéiil V' Assistant Labeur C0mmission5r:"é;hd<.§}i.<: .;C:éVr:t;*d1iii:g = Autherity ané. other relevant'matéifiaixavaiiéblé on confirmed the erdef thgi '$_é_aid Being aggrieved by 0r§ié'f{_s5VA the Controiling Authqrity Autherity under the Act,;_p'é'?':§fi§§>n.<=:;f fiecessitated to present aside the same.
V.) Hasmani, learned Qfiuzzsei {3@:pai*a2:ia::, Earned GSV€§Z'»{E§I:'i€§lt Pfieafief agépearing for the Agsiséani La%a2.:_r Cégzfirefiirgg Auihsriiy 1..§.f:fi€E" {he Ac':
3;$._':%z$§ §€§1ii.i}' §,.»3.T§@<::.r $G1'fl:f1f:§SSi€3:1€E" afid .53;p§é§'i:«3.:s;.V}%;:§}:§z*:Z"::; ijéfififff $26 Ac': azrzii Eearizsai cezirzaeé 59:" 3:32:33 G? 33:33 warkmeg find gssrzzsfié; '5s:,Z%:€ Q2i."§€E°S pagseé bf; ?§3%;F:: the 9;z.::h£::£':i$§a Sgme " thé wsréimez: age serveé arzé; mzrsprsssézéiafi. 5/)" 5;? 8' '' ,3' WWW"
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5» é, After geirzg threugh ths Qréers pasged %y bgzih the autharities, it smsiges that Ehe Csrperatéaifi' failed to make avaflabie the entire r's%:§i0rdT$ ic: V' substantiate their stand in the §>'bjéct§Q:i..s fi1cj§d'._b¢f0:re the authorities. Except statigg th21:i:.ftIri'<eV_AC<)r})§t;§a'*tio'z1 paid the gratuity ameunt fire entitled '{0} as per the <:::z;;}g;1112;i:§i§::jV; the Management «sf the spelt: out in clear 1£:erms:_":ié'jA;t§é;'n:1:3--_ calculation has been ar1: *2'yVe--5_£l said calculation sheet fhg'>: %fir'ovisions 0f the Act or Whéther ,i1'i with ihe judgment of the E-£<>1'1'1;}'§e' LSu§%e'::::_é:f"'C§:;r: in Kfishna Redoiys saga I'§Q:.?:;§f;g ES' fgfihcemingg, Further; 1: gmergsg ':E:&%: thrsre g§:.;Qi€'3i::s"" :15 fiffefiiiva a3$:%s':a::«::@ Egsfars '€316 .:.L::':1":é:':ié;i'%;$§"€::i':E:&:' éj; '€215 €Qfp§E'8f£§Gfi 5;? $335 C§U.§'3.$€§ :§$§;»rVT:$.g_e::f:'iz?,g 31$ CG§'§S§'8§E§$I'ii ar the aaéharizsfi
---.T.'.-:§§§re$Ae:3:3;€,§vss er {he iegai «.':3,§.V?:SGE' E31" S36 pacsazzs '"=.g::§:1c€:*::«:3é§ in éakiag a §1"0§€i" figcisiarz. fizsrafera, iééerfi /1;?
5/ fig; MM 5, X; y,.,««-«''""
%5' mm M) was :19 other option for Ehe authorities out {o ae_<:ep"::
{he eteiemenie meeie by the '%%f'{)}"§{I'1'1*.'3:'} applications and piecing reliance or: the decision,Aof{he * V' Horfible Apex Court in Krishna'""Re«:id§fs_;.<:o':':e;V the Controlling Authority has proVc:eedec¥__ fo.V_e11oWv_--§§hev fprojg;er "
sought in the applications has upheld the fir1di.;1ig....'_reo.ofe1eef4fl;oy._ theé CAoi*iooro11ing Authority and
7. But, Counsel for Corporatior1€.i<:}12;:;_;4::'; in exercise of the power .eiV:Veot11te, ought to have verified Ehe Horfble Apex Comm speeifieaiifg :4; '-:;e_Veip"e«;:V: ' of Beeei Qisirie: Cenimi Coop, :AQ§3i<§};'«.§Stai'e of gifoésamsiziroz and £}§'§;'E£:'$: repo?'fe§ ;'%é;.;2:*:*Z'3;;3?f;?""E ':7§';;Vezheee§:: {he figgex Cfiilfi 3135.3 Eek}; the: V . wE:§%e""ree--e:€?§:F§g ilrze reegaeizoéem: io eg: for the oeeefii of tee *§:%.:f§%!i§iQf2S of the eiefzue or :he agreergzezza he has %:o foo either of the ewe eed so: the best of ihe 'i€E'f1'1S Q: 15' ""..:H§{:e statue es W53 ao iiaose of ihe eeeiraeto. fie eezmo: E23:
apt: far bath; if {:16 Said irréerpséiatiazz is taken}, ihsn, ths 3§§:*i%; Q? the Act wczfld he 393:. "£31233 fact E':}aV;'3. ':L_"1§"'i~_¢ 'seen peinteé 31:': nor breught t0 the r:c3':::E <;:é V' autherities anti it emerges that §:hér'<:« waés ;§1{)AT'5,¥ffeVcti*:e assistance in geinting out the said :j1;dg;1:.1ent ;§f A i:he~ jifiéxév "
Courts if the said aspect hafii I::»r#:V§11'gf1_t=.f;r§.= of the authariities? c'>;Q'g'hfVVV4no: :0 have proceeded amd by the workmen in uhnféiér Sectian 4 of the Act. Vfioncluct of proper géfiééonable Qppertunity sf heariizg ':h€=._ §$%fi§'€%f§:LV""'éancerned ans'; far' ram:
Cé3§"1'1?3§'§i";§€ $1? '~i:};'§L$' Ezzéii :S€?:flSd E8355 Eaifi fiszxzzx by the P:.§;~*:_§<'*{3e"2,::'i 12: 1:326:33; sf éaaésiarzs, E 3.1:: 0? ihss i:§:;:f;§§.;;§é:"é:§§"_~.;%§eV%é,§;V"éhai tfie §m§3;g§5é GE'd€§S gagged by _Ejgih'"'é:3':e"-.$a.:'§:%és:*:Z':ies $933229': 9:26 suséaizzefi ané 53:6 Eiéabifi :§ 4_s€1:, 3«s§de aafi Q13 mattér E'€fi§.}iE"'€S §€€§i?3i§i§6E°&§Z§§§'1 if £126 w$:1:;:':2e:: Bféf,' Eagaffiff aniéiiad ':3 {E16 "«. E%é:€§fit, $1613, 2326 gseiitéiéng? Cargaratism £3 figuad :9 gay Eé The Eezpugzzezi erfiers passed by }f§'E,8 .-.__ Aseieiagzf Labezzr Cemmissiener ea:/z.::Z. "
Centroiling Autherity under the Payme:2;?§""::f.V'_~4.: Gratuity Act and the Deputy Commissioner and the Apgjefiaze '_ Aui.;?*:of'i2f:{ V V' under the Payment ef Gratuiigg "<iire ?:e é*eZ?_z;_ A set aside; _ ._ Matter stands baek ifge Assistant Labrfir '_ e[z?V:eZ éffontroilirsg Auiher;€ty_e_'ué:c?e'r::' Pegmeni of Gratuity Acig' withgii ?ec§;§'zi;sider the matter _ afief 'Vfuiiifice to the cancer}3._edj_4j'Ej:fz7ier' ci';j2éZ after hearing peti€£é'r'ze§§1vCe}'j3{e;"{/iiiafi arzefdfeo the workmen, gyefsoizeiiiyv:e's;::hfez;§j?2:iiiteif eoz/m,seZ, dispose ef the stzzfne, :a:e"';e.><;>.e"e?itiousZy ee possible, at §z:':'g_.re€e} '-2,;/ééthie C: peried ef six merzzhe free: V' . A ""e~-ééze.-.iaie€e.Aof reeeziefv ef e eepg ef éflie eeéez: eierzfied fhezi} Eéze peifiiiezzer ' §'0§ee?«:r;:€ee eheéf eei ieéiiefie egg preeeeefiezge Jfe§*,§feeeeeeg ef flee greézeéiy emeee: eéezeé fie 3 '._ §i;2ee afeeaéy eeee eeid fie eée farmer zeeefemesz eeé Size eeme zeezfiefi be eebjee: :3 ='f' 'E:;g:v'»%., ':' ' E7 'éfze €}E£3<ifQ??%Q <3}? €328 srsfier 53 be gassed by éfze fizgsisiazzi Labezér fismmissisner aszd €§1:5"'-. f.T V. $az2fr:>ZZin,g fiaihariiy unafer the Payme-éfiiif a;;f".V Gratuiiy Act.
Learned Governrnenfi: P1ead;e 1'f__i.§;,_perrIiii:t¢'d i:e:z {iie ' memo af appearance an thef Csmmissiener and {§:c~:n_trQ_1'ii'fi'g? the Deputy Labour V Appellate Authority; in 1131: filed the same, withir}. _Vfo*:j_:f.. Weéks' '*Lc3Vda§§.