Supreme Court of India
Haryana Urban Development Authority vs Devi Dayal on 8 March, 2002
Equivalent citations: [2002(93)FLR327], JT2002(2)SC587, (2002)IILLJ265SC, (2002)2MLJ153(SC), (2002)3SCC473, (2002)2UPLBEC1183, AIR 2002 SUPREME COURT 1313, 2002 (3) SCC 473, 2002 AIR SCW 1128, 2002 LAB. I. C. 1090, 2002 (2) SLT 470, 2002 (2) UPLBEC 1183, (2002) 3 CGLJ 350, 2002 (4) SRJ 247, (2002) 2 JT 587 (SC), 2002 (2) SCALE 519, 2002 LAB LR 511, 2002 (2) ALL CJ 1035, 2002 ALL CJ 2 1035, (2002) 100 FJR 580, (2002) 93 FACLR 327, (2002) 2 LABLJ 265, (2002) 2 LAB LN 450, (2002) 3 SCT 323, (2002) 2 SERVLR 629, (2002) 2 UPLBEC 1183, (2002) 2 SUPREME 298, (2002) 2 SCALE 519, (2002) 2 ESC 131, (2002) 2 ALL WC 1119, (2002) 1 CURLR 1038, 2002 SCC (L&S) 419, (2002) 2 MAD LJ 153
Bench: D.P. Mohapatra, P. Venkatarama Reddi
JUDGMENT
P. Venkatarama Reddi
1. By the impugned judgment, the High Court of Punjab & Haryana upheld the award of the Labour Court, Gurgaon, dated 14.3.2000 in Ref. No. 451 of 1996. Aggrieved by the same the present SLP is filed by Haryana Urban Development Authority.
2. In the SLP, notice was issued to the respondent, limited to the question of back wages. Though respondent has been served, none appears for the respondent.
3. Leave is granted and the appeal is heard insofar as the award of back wages is concerned.
4. The respondent was engaged on daily wages as Helper on 1.8.1994. He worked up-to 17th October, 1995 when his services were dispensed with. According to the appellant he did not work continuously during that period and he was frequently remaining absent from duty for which a show cause notice (Ext. M. 1) was issued to him. It is an undisputed fact that no retrenchment compensation or one month's notice or pay in lieu thereof was offered to the appellant.
On the admission of MW 1 that the workman rendered duty for 340 days during the year preceding the date of termination, the learned Presiding Officer of the Labour Court held that the termination was illegal, being contrary to the provisions of the Industrial Disputes Act. Hence he directed reinstatement with continuity of service and full back wages.
5. The question whether the appellant is an 'Industry' within the meaning of Industrial Disputes act need not be gone into for the reason that notice in the SLP is confined to the question of back wages only. For that very reason, the learned counsel for the appellant has refrained from raising any other contention.
6. We are of the view that having regard to the facts of the case, the award of full back wages covering a period of nearly five years is not warranted. Firstly, it is to be noted that the respondent was in service for a short period with frequent spells of absence. The second and more important aspect is that there is a reasonable possibility of the respondent being gainfully employed somewhere else. The respondent was working as a Helper which, apparently, involves performance of work of manual labourer. In all probability, he would have been working somewhere and earning daily wages, if not regularly, at least for some days in a month. The respondent did neither assert in the claim statement nor did he give any evidence that he could not earn anything throughout by way of daily wages of otherwise during this long interregnum. Considering all these aspects, it would not be a sound exercise of discretion to saddle the appellant with the liability of full back wages. We are inclined to think that the award of back wages to the extent of 50% would be proper and justified, on the peculiar facts of this case.
7. Accordingly, the award of the Labour Court shall stand modified and the appeal is thus partly allowed. Parties are left to bear their own costs.