Rajasthan High Court - Jodhpur
Rajesh Kumar vs Labour Court,Udaipur & Anr on 4 January, 2011
Author: A.M. Sapre
Bench: A.M. Sapre
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
JUDGMENT
D.B. CIVIL SPECIAL APPEAL (W) NO.799 /2009
Rajesh Kumar
Vs.
Labour Court & Anr.
Date of Judgment : 4.1.2011
HON'BLE MR. JUSTICE A.M. SAPRE
HON'BLE MR.JUSTICE C.M. TOTLA
Mr. Sachin Acharya, for the appellant.
Mr. Yashwant Mehta, for the respondents.
BY THE COURT : (PER HON'BLE SAPRE, J.)
This is an intra court appeal filed by writ petitioner of W.P. No.2173/2005 under Rule 134 of the Rajasthan High Court Rules read with Article 225 of the Constitution of India, against an order dated 27.9.2008, whereby the learned Single Judge partly allowed the writ petition of the appellant and in consequence, modified the award of the Labour Court, Udaipur dated 4.2.2005 passed in Reference Case No.99/99.
2. So the question that arises for consideration in this writ appeal is whether the Single Judge was justified in partly allowing the writ petition of appellant and in turn justified in modifying the award of Labour Court?
Facts of the case are these.
3. In exercise of powers conferred by Section 10 of the Industrial Disputes Act, the State Government made the following reference to the Labour Court, Jodhpur in relation to the dispute of appellant's termination from the services of State:-
2"क अध श ष अध क र नगर प ल क र जसमद द र अपन शलमक र जश कम र पर ह त पत श पम शकर पर ह त नन.पत प ट क पछ व ग पच एरर भ व ड क हदन क : 05.12.93 स सव पथ + क कक ज न उधचत एव व/ ?/ हद न त शलमक ककस र त एव र लश क प न क अध क र / ?"
4. On receipt of the reference, the Labour Court called upon the parties to file their statement of claims. The appellant (employee) filed his statement and contended that he had worked continuously for more than 240 days in one calender year from 7.8.92 to 5.12.93; and since no inquiry was held prior to his termination nor any retrenchment compensation was paid as provided under the Industrial Disputes Act to him hence, a case of illegal retrenchment was made out. It was, thus, contended that the appellant continued to remain in the employment of Municipal Board and entitled to claim all the consequential benefits. The Board took the stand in the reply that firstly, for the appellant's appointment not having been made by a competent authority, no relief could be granted to him; secondly, the appellant was working only as daily wager i.e. employee on temporary basis and hence, he had no right to claim any benefit; thirdly, the appellant had not worked continuously for 240 days in one calender year and hence, he was not entitled to claim any benefit. It was, thus, contended that in view of this factual scenario emerging from the record, the provisions of Industrial Disputes Act would have no application to this case nor the appellant was entitled to claim the relief of reinstatement in service.
5. The parties adduced evidence in support of their respective claim. By the award dated 4.2.2005, the Labour Court answered the reference in favour of appellant (workman/employee). It was held that appellant had worked for more than 240 days continuously in one calender year in service and since no inquiry into any charges was held prior to his termination, he was entitled to claim a relief of reinstatement against the State. It was also held that the appellant was entitled 3 to be paid retrenchment compensation as per the provisions of Section 25 of the I.D. Act prior to his termination from the services and since the same was not paid nor was he given any prior notice as provided therein, it was a clear case of illegal retrenchment. It was, however, held that instead of directing appellant's reinstatement in service, the ends of justice would meet in paying him a total lump-sum of Rs.25,000/- by way of compensation in lieu of his reinstatement. In this way, the Labour Court, while answering the reference in the appellant's (workman/employee) favour, awarded to him in lump-sum a compensation of Rs.25,000/- to be paid by respondent (Board) in lieu of his right to claim reinstatement in service. It is against this award, the appellant (employee) felt aggrieved and filed the writ petition under Article 226/227 of Constitution of India out of which this appeal arises. So far as Board was concerned, they did not file any writ petition against the award. The learned Single Judge by impugned order partly allowed the writ petition and while upholding all the findings of Labour Court modified the award of the Labour Court by enhancing the amount of compensation from Rs.25,000/- to Rs.50,000/-, which has given rise to filing of this intra court appeal by the employee/writ petitioner.
6. Heard Shri Sachin Acharya, learned counsel for the appellant and Shri Yashwant Mehta, learned counsel for the Board.
7. Placing reliance on the two decisions reported in AIR 1981 SC 1253 (Mohan Lal Vs. The Management of M/s.Bharat Electronics Ltd.) and 2010 AIR (SCW) 1357 (Harjinder Singh Vs. Punjab State Ware Housing Corporation), the learned counsel for the appellant (writ petitioner) contended that once it is held by the Labour Court that termination of appellant is void ab initio because no retrenchment compensation as contemplated under Section 25F ibid was paid, the appellant would be deemed to continue in the employment and hence, the direction to pay compensation of Rs.25,000/- or Rs.50,000/- in lieu of his reinstatement in service was bad in law. According to him, the 4 compensation should not have been awarded to the appellant and instead the appellant should have been held entitled to remain in service as if no termination had taken place thereby entitling him to claim all consequential benefits as if he is in service.
8. In reply, the learned counsel for the employer (Board) defended the impugned order and contended that it does not call for any interference. In the alternative and without giving any concession, learned counsel contended that at best, this Court can consider enhancing the amount of compensation awarded to meet the ends of justice if it is found to be inadequate in any manner. Except to this extent, learned counsel contended that no case for interference in the impugned order is called for.
9. Having heard the learned counsel for the parties and on perusal of record of the case, we are inclined to allow the writ appeal in part and in consequence, modify the impugned order to the extent indicated infra.
10. We are not inclined to accept the submission of learned counsel for the appellant when he contended that Courts have no jurisdiction to award compensation in lieu of grant of relief of reinstatement in service. In other words his submission that once it is held that termination of an employee is bad in law or when it is held to be a case of illegal retrenchment then the only relief that could be granted to an employee is that of reinstatement and not by awarding any money compensation in its place is not acceptable. In our considered opinion, the answer to this submission can be found in the principles underlying Section 11- A of Industrial Disputes Act. Section 11-A ibid empowers the Court to give appropriate relief in case of discharge or dismissal of a workman. In other words, the Labour Court is fully empowered by virtue of the powers conferred under Section 11-A ibid to mould the relief in appropriate case depending upon the facts situation.
11. It is one thing to say that the courts have no power to grant a relief and another thing to say that courts have power to mould the relief depending upon the facts of each case, but the 5 discretion exercised in moulding the relief was not properly exercised. In our considered opinion, the Courts do possess the statutory power to interfere in the cases of discharge or dismissal of the employee and has the jurisdiction to mould relief depending upon the facts of each case.
12. We are supported by our reasoning with two decisions of the Supreme Court in which this power was exercised for awarding compensation to an employee in lieu of his right to claim reinstatement in service. In Gujarat State Road Transport Corporation Vs. Mulu (1995) SCC (L& S) 141, an employee was dismissed in the year 1967 by the employer. The issue of dismissal reached upto Supreme Court in 1992 at the instance of employer. Their lordships held that looking to the time leg, i.e. 25 years and other material facts, it would not be proper to award relief of reinstatement to an employee and instead the ends of justice would meet in awarding to him lump sum compensation of Rs. 75,000/- in place of his right to claim reinstatement. Accordingly, their lordship though decided the issue in employee's favour yet declined to award him the relief of reinstatement as claimed by him and instead, awarded to him a lump sum compensation of Rs. 75,000/- after taking into consideration his pay, future prospects and all other relevant factors. The other case is reported in 1995 SCC (L & S) 142=1994 LAB.I.C.-973 Rolston John Vs. CGIT. In somewhat similar facts, the Labour Court, High Court and finally Supreme Court found that though the termination of an employee was bad being in contravention of the requirement of Section 25-F ibid, yet on facts found that a relief of reinstatement could not be granted and instead, compensation was held to be proper and just in lieu of reinstatement. In other words, though it was held to be a case of illegal retrenchment, yet their lordships instead of directing his reinstatement, awarded lumpsum compensation to an employee in lieu of his right to claim reinstatement. This is what their lordships held:-
6"5. As indicated earlier the termination of the service of the appellant by virtue of Clause 24
(e) of the Standing Order constitutes retrenchment under S. 2(oo) of the Industrial Disputes Act. It is not the case of the respondent that the requirements of S. 25F of the Industrial Disputes Act have been complied with in this case. The said retrenchment being in contravention of the mandatory provisions of S. 25-F was void and ineffective. Keeping in view the facts and circumstances of the case we do not consider it appropriate to give the relief of reinstatement.
6. We accordingly direct that in full and final settlement of all the claims of the appellant and in lieu of reinstatement and consequential benefits, if any, the respondent shall pay the appellant a lump-sum of Rs. 50,000/- within a period of six weeks from today. On such payment, the matter shall stand concluded between the parties. In the facts and circumstances of the case, we make no order as to costs."
13. In our view, therefore, the reliance placed by learned counsel for the appellant on the decision of Mohan Lal supra and specially on observations made in para-17 of its decision does not help the appellant in any way. It is for the reason that firstly the Supreme Court in para-17 itself recognised the power of Court to interfere in quantum of punishment by referring to earlier decisions on the issue and secondly this decision (Mohanlal) was referred by the Supreme Court in the later decision of Rolta John case (supra) wherein a lump-sum compensation was awarded in place of reinstatement. In the light of these two factors, we find no good ground to accept the submission of learned counsel for the appellant though argued with vehemence.
14. So far as the the decision in Harjinder Singh, on which heavy reliance was placed by learned counsel for the appellant, is concerned, the facts of that case were different than that of the one involved in this case. In that case, the Labour Court had directed reinstatement of an employee with payment of 50% back wages and the High Court at the instance of employer interfered 7 with the award of Labour Court and awarded compensation to the employee in place of reinstatement and 50% award of payment of back wages. Their lordships while setting aside of the order of High Court and restoring that of Labour Court held that High Court should not have interfered with Article 226/227 of Constitution of India in the award of Labour Court, which was based on proper appreciation of facts and evidence. It was held that the High Court did not appreciate the facts on record properly as was done by Labour Court and hence committed an error in improperly exercising the discretion under Article 227 of Constitution in reversing the well reasoned factual finding of Labour Court which had granted the relief of reinstatement to employee concern to earn his livelihood. Reading the ratio of this decision, it can not be said that it lays down the proposition that courts have no jurisdiction to award compensation in lieu of the relief of reinstatement in appropriate case. Though we may observe that we are inclined to take into consideration the general observations made by Supreme Court in this case for moulding the relief in appellant's favour as indicated infra by enhancing the quantum of compensation.
15. Learned counsel for the appellant then also placed reliance on yet another decision of Supreme Court reported in 2010(3) SCC 637 Krishan Singh Vs. Executive Engineer. Having perused this decision, it is clear that facts of this case are almost similar to the one involved in Harjinder Singh case supra. On facts their lordship held that High Court should not have interfered in the award of Labour Court, which had granted the relief of reinstatement and payment of 50% back-wages to employee by substituting it for payment of compensation.
16. Therefore, keeping in view the object and purpose of the Industrial Disputes Act coupled with its interpretation made by the Supreme Court in the aforementioned cases, we have no hesitation in holding that in the cases of wrongful discharge or dismissal, the normal rule is to award reinstatement yet the industrial adjudicator has the discretion to award reasonable and 8 adequate compensation in lieu of reinstatement. In other words, in appropriate cases, the courts are empowered to interfere in cases of discharge or dismissal of an employee but in lieu of a right to claim reinstatement, the Courts can award any other relief including the relief of awarding reasonable compensation to the employee concerned depending on the fact situation.
17. This takes us to the next question as to whether the Single Judge was justified in awarding compensation of Rs.50,000/- to the appellant in lieu of his right to claim reinstatement. In our view, the fact that almost 18 years had passed from the date of termination and the fact that employee had hardly worked for a year or so and lastly the fact that the appellant is now in his late 40's, we feel that the ends of justice would meet in enhancing the quantum of compensation from Rs. 50,000/- to that of Rs. 75,000/-. Indeed this was also the alternative submission of both the learned counsel for the parties who had left this issue to be decided by the Court. In our opinion, a sum of Rs. 75,000/- by way of compensation in lump sum for being paid to appellant by the respondent No.2 (Municipal Board) would be just and reasonable. It would be in tune with the law laid down in cases referred supra.
18. In the light of foregoing discussion, the appeal succeeds and is allowed in part. The award of Labour Court and impugned order of Single Judge are modified to the extent in favour of appellant that respondent No.2 (Municipal Board) would pay to the appellant a sum of Rs. 75,000/- by way of compensation in place of Rs. 50,000/- in lieu of his right to claim reinstatement in service. Let the amount of Rs. 75,000/- be paid to appellant by the respondent No.2 within three months failing which it shall carry interest at the rate of 6% from the date of this order until payment.
No cost.
(C.M. TOTLA), J. (A.M. SAPRE), J. /tarun/