Madras High Court
The Management vs The Presiding Officer on 7 January, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD).No.13459 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Writ Petition (MD)No.13459 of 2010
and
M.P.(MD).No.2 of 2010
The Management
A.2905 Madurai Janatha Co-operative
Stores Limited through its Special
Officer, 81 A, Munichalai Road,
Madurai 625 009. ... Petitioner
Vs.
1.The Presiding Officer,
Labour Court,
Madurai.
2.S.Avasiyam ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorari to call for the records of the first respondent's
impugned order passed in C.P.No.105 of 2004, dated 10.09.2009 and quash the
same.
For Petitioner : Mr.R.Saravanan
for Mr.C.G.Pethanaraj
For R2 : Mr.T.Ravichandran
ORDER
This writ petition has been filed challenging the award passed by the Labour Court in C.P.No.105 of 2004, dated 10.09.2009 and to quash the same. http://www.judis.nic.in 1/8 W.P.(MD).No.13459 of 2010
2. The case of the petitioner is that the petitioner Stores is a Co-operative Institution registered under the Tamil Nadu Co-operative Societies Act and Rules. The second respondent was working as a Cashier in the petitioner's Stores and received a sum of Rs.2,425/- as monthly salary and after completing 24 years of service, he was retired from service on 30.04.2202. However, at the time of retirement, leave salary, national festival holiday wages and bonus were not paid to the second respondent. In spite of his repeated request, the petitioner Stores did not pay the amount, for which the second respondent has raised an Industrial Dispute in C.P.No.105 of 2004 before the Labour Court, under Section 33(c) (2) of the Industrial Disputes Act. The Labour Court, Madurai has awarded a sum of Rs.57,003/-, in C.P.No.105 of 2004, on 10.09.2009. Against which, the present writ petition has been filed.
3. The learned counsel appearing for the petitioner Stores would submit that the Labour Court has failed to consider the evidence of M.W.1 and passed an award in favour of the second respondent. He would further submit that the petitioner Stores was not functioning from 17.01.1990 to 31.08.1997 and since the petitioner Stores was not functioning for the above said period, the second respondent is not entitled to get any relief from the petitioner Stores for the http://www.judis.nic.in 2/8 W.P.(MD).No.13459 of 2010 above said period and claiming the said amount before the Labour Court is unsustainable one. Hence, he prayed for allowing this writ petition.
4. Per contra, the learned counsel appearing for the second respondent would submit that though the petitioner Stores examined M.W.1 and marked 5 documents, all those documents are irrelevant to the claim made by the second respondent. Further, no documents were produced before the Labour Court with regard to the payment of leave salary, national festival holiday wages and bonus. He would further submit that in the absence of any documents, the Labour Court has rightly passed an award in favour of the second respondent and hence, he prayed for dismissal of this writ petition.
5. Heard the learned counsel for the petitioner, learned counsel for the second respondent and perused the materials available on record.
6. Before this Court ventures into the merits of the contention raised on either side, it would be first necessary to bear in mind the scope and jurisdiction of this Court under Article 226 of the Constitution of India, while examining the correctness of the award of the Labour Court. The Hon'ble Supreme Court in a catena of decisions has held that normally a writ court should not interfere http://www.judis.nic.in 3/8 W.P.(MD).No.13459 of 2010 with the award of the Labour Court, unless the award is perverse. It has been further held that if the award is not irrational or perverse, the High Court should not interfere with the reasons in the award. Further, it has been held that this Court should not re-appreciate the evidence placed before the Labour Court and substitute its own conclusions, merely because this Court is of the opinion that a different conclusion could have been arrived at on the available evidence. Bearing this legal principle in mind, this Court proceeds to examine the correctness of the impugned award.
7. A perusal of the award passed by the Labour Court, dated 10.09.2009, in C.P.No.105 of 2004, would reveal that no documents were filed with regard to the payment of leave salary, national festival holiday wages and bonus. In the absence of any documents, the Labour Court has arrived a conclusion and awarded a sum of Rs.57,003/-, which cannot be interfered with by this Court. Hence, the award passed by the Labour Court, Madurai in C.P.No.105 of 2004, dated 10.09.2009, is confirmed and the Writ Petition is dismissed. No costs. Consequently, the connected Miscellaneous Petition is closed.
07.01.2021 Index : Yes/No Internet : Yes/No akv http://www.judis.nic.in 4/8 W.P.(MD).No.13459 of 2010 Note:
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To The Presiding Officer, Labour Court, Madurai.
http://www.judis.nic.in 5/8 W.P.(MD).No.13459 of 2010 M.DHANDAPANI,J.
akv Writ Petition (MD)No.13459 of 2010 07.01.2021 http://www.judis.nic.in 6/8 W.P.(MD).No.13459 of 2010 The case of the petitioner is that he entered into the service while he was working Municipality from the year 2005 the next promotion is sanitary officer feeder category post for promotion is post inspectors. Every year, provision seniority list by the Director of expert admin the grievance of the petitioner is that the name of the petitioner was not included in the panel for the year 2010-2011 for the post of Sanitary Officer. Hence, the petitioner has filed the present writ petitions /.
2. The learned counsel appearing for the petitioner would submit that the charge memo was issued against the petitioner in the year 2005 and the same was after conducting enquiry, the same was entered into the punishment on 19.02.2009 and the disciplinary authority imposed the punishment of stoppage of increment 3 years without cumulative effect. Aggrieved the said order of the disciplinary authority, the petitioner has preferred an appeal before the appellate authority and the appellate authority has confirmed the order of punishment on 15.07.2019 Though the petitioner concluded the currency of punishment. However, his name was not included for the panel 2010-2011 is contrary to law. Hence, this Court quash the panel.
http://www.judis.nic.in 7/8 W.P.(MD).No.13459 of 2010 Include the petitioner name Sanitary officer 2009- 2011.
.............................
The learned counsel for the respondent relied upon paragraph Nos.7,9, 11 and 12.
The grievance of the petitioner is that his name was not included in the panel for the years 2019-2020 as Sanitary Officer and the same was though the petitioner was claimed that the punishment is over as early as 2009, however, on perusal of the counter affidavit reveals that further his name was not included in the panen during the panel period 01.04.2009 to 30.03.2010. Therefore, the name of the petit was not considered for the panel 2009-10 and 2010-2011 on simple reason that the appointment awarded was effect from 2010 and the same was completed 31.03.20 and the crucial date for preparation of the petitioner for the year 2010-2011 is on 05.03.2010. However, the petitioner suffered the punishment till 05.02. hence, his name was not included I as per G.O.Ms.No.368 dated 18.10.1993. Hence, I do not find any error in the impugned orders. Accordingly, this writ petition is dismissed. No costs. http://www.judis.nic.in 8/8