Madras High Court
Chinna Salem Co-Operative ... vs The Assistant Commissioner Of Labour on 5 September, 2018
Author: S.Vimala
Bench: S.Vimala
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.09.2018
CORAM:
THE HON’BLE Mrs.JUSTICE S.VIMALA
Writ Petition No.12752 of 2013
Chinna Salem Co-operative Agricultural Bank,
Chinna Salem & Post,
Villupuram District. ... Petitioner
Vs.
1. The Assistant Commissioner of Labour,
Office of Labour Commission,
Madras.
2. P.Natarajan .. Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for
the issuance of a writ of certiorari, to call for the records of the first respondent in
P.S.A.No.36 of 2009 dated 03.12.2012 and to quash the same.
For Petitioner : Mr.P.S.Sivashanmugasundaram
For Respondents : Mr.N.Srinivasan
Additional Govt. Pleader for R1
Mr.M.Ramadoss for R2
---
ORDER
The first respondent, by the order, dated 03.12.2012, ordered that out of the total amount of subsistence allowance of Rs.1,33,731/- payable to the second respondent, the petitioner is liable to pay the balance of Rs.58,948/-, apart from what is already paid, i.e., Rs.74,783/-. This order is under challenge http://www.judis.nic.in 2 by the petitioner-Management.
2. It is claimed by the petitioner that the petitioner has already paid a sum of Rs.74,783/- in accordance with the bye-law of the Cooperative Society from the date of suspension, i.e., 19.03.2008 till the date of dismissal, i.e., 20.08.2009 and there is no balance payable.
3. The contention of the second respondent / employee is that the second respondent is entitled to subsistence allowance, in terms of the provisions of Payment of Subsistence Allowance Act and therefore the order passed by the first respondent directing payment under the said Act is justified.
4. Therefore, the main issue to be decided is, which is the enactment under which the subsistence allowance is payable to the second respondent.
5. The learned counsel appearing for the second responent / workman relied upon the decision of a Division Bench of this Court, reported in 2008 (1) MLJ 270 (M.Kanagasabapathy vs. Special Officer, Namakkal District and others), where under, it has been specifically held that the Co-operative Societies Act was passed only for the purpose of development of the Co- operative Movement in accordance with the Co-operative principles and that piece of legislation cannot be used for the purpose of curbing the welfare or working condition of the paid officers of the Society. The Tamil Nadu http://www.judis.nic.in 3 Subsistence Allowance Act 1981, being a special legislation, would alone govern and in that respect, the Tamil Nadu Co-operative Societies Act, 1983 would become a general enactment, having regard to the applicability of maxim “Generalia Specialibus Non Derogant”. The Division Bench has made it clear that the said Act alone is applicable for calculating payment of subsistence allowance.
6. In the light of the ratio laid down above, it is clear that the impugned order passed by the first respondent has to be sustained and the writ petition is liable to be dismissed.
7. For the reasons aforesaid, the writ petition is dismissed, confirming the order passed by the first respondent in P.S.A.No.36 of 2009, dated 03.12.2012. No costs.
05.09.2018 ogy / srk To
1. The Assistant Commissioner of Labour, Office of Labour Commission, Chennai.
http://www.judis.nic.in 4 Mrs.S.VIMALA, J.
ogy/srk W.P.No.12752 of 2013 05.09.2018 http://www.judis.nic.in