Supreme Court of India
R. C. Sharma vs The Chief Secretary, Government Of ... on 25 April, 1973
Equivalent citations: 1973 AIR 2279, 1974 SCR (1) 67, AIR 1973 SUPREME COURT 2279, 1974 3 SCC 160, 1973 LAB. I. C. 1234, 1974 (1) SCR 87, 1974 (1) SCJ 384, 1973 2 LABLJ 147, 26 FACLR 428
Author: A.N. Grover
Bench: A.N. Grover
PETITIONER: R. C. SHARMA Vs. RESPONDENT: THE CHIEF SECRETARY, GOVERNMENT OF MADHYAPRADESH, BHOPAL & O DATE OF JUDGMENT25/04/1973 BENCH: GROVER, A.N. BENCH: GROVER, A.N. MUKHERJEA, B.K. VAIDYIALINGAM, C.A. CITATION: 1973 AIR 2279 1974 SCR (1) 67 1974 SCC (3) 160 ACT: Industrial Dispute-Services of employees of State Undertakings transferred to Corporation-Conditions of transfer, interpretation of-Whether employees entitled to get Dearness Allowance at same rate and on same basis paid by State Government to its employees. HEADNOTE: Three industrial undertakings owned and managed by the Madhya Pradesh Government were transferred to the Madhya Pradesh State Industries Corporation with effect from April 1, 1963. By letter dated February 16, 1963 the State Government offered to transfer the services of the employees of the three undertakings to the Corporation on two conditions. The first one was that their existing pay and scale and other conditions of service and benefits to which they were entitled would not be affected by the transfer. The second was that the transfer of services would not be treated as an interruption in service. In other words, it was said. the employees would be entitled to leave and other benefits on the same basis as if their services under the State Corporation were a continuation of their total uninterrupted services under the said undertakings. This offer was accepted by the employees. However, relying on the second condition mentioned In the aforesaid letter the employees raised an industrial dispute in 1968, claiming from the Corporation, dearness allowance on the same scale and on the same basis as it was subsequently being paid by the State Government to its employees. The Labour Court rejected the contention. The present appellant as Secretary of the employees Union filed a writ petition under Article 2 the Constitution. The High Court dismissed the petition. By certificate appeal was filed in this Court. Dismissing the appeal. HELD : Ordinarily the change of employers would have the effect of interrupting service. Condition 2 was, therefore. meant to overcome that situation. That condition dealt solely with effect of the transfer of service on the benefits to which an employee would be entitled if there was no interruption in his service. The second sentence therein, namely 'in other words' etc. was merely ex- planatory. of the first sentence that the transfer of service will not be treated as an interruption in his service. The second sentence was not intended and could not be read as meaning that whatever benefits an employee of the State Government were to get in future the employees of the Corporation would automatically become entitled to them. If condition No. 2 was to be read as securing to a transferred employee benefits which the Government might in future confer upon its employees that would contradict condition No. 1 which secured only such benefits to which a transferred employee Was entitled at the time of transfer. [89F]. JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1907 of 1970, Appeal by certificate from the order dated October 30, 1969, of the Madhya Pradesh High Court (Gwalior Bench) in Civil Misc. Petition No. 16 of 1968.
C. K. Daphtary, P. C. Bhartari and C. Mathur, for the appellant Ram Panjwani and I. N. Shroff, for respondent No. 1. M. C. Setalvad and Rameshwar Nath, for respondent No. 2.
88The Judgment of the Court was delivered by GROVER, J. This is an appeal by certificate from an order of the Madhya Pradesh High Court. The facts may be shortly stated. Prior to April 1, 1963, three undertakings namely, Gwalior Engineering Works, (2) Gwalior Potteries, and' (3) Gwalior Leather Factory and Gwalior Tannery, Morar, were owned and managed by the Madhaya Pradesh State. The employees in these undertakings were in the service of the Madhya Pradesh State Government. These undertakings were transferred to the Madhya Pradesh Industries Corporation Ltd., hereinafter called the "Corporation". The employees of these undertakings thus ceased to be in the service of the State Government and became employees of the Corporation. On February 16, 1963 the Government of Madhya Pradesh had made an offer to the employees ,of the. three undertakings which was as follows "WHEREAS the State Government have decided to transfer the management of the (1) Gwalior Potteries, (2) Gwalior Engineering Works, (3) Gwalior Leather Factory and Tannery and Tent Factory (hereinafter referred to as the said undertakings) to the Madhya Pradesh State Industries Corporation (hereinafter referred to as the said Corporation) with effect from 1st day of April, 1963.
AND WHREAS from and after the aforesaid date the said undertaking will cease to exist. Now, therefore, it is proposed to transfer your services to the said Corporation on the conditions detailed below (1) Your present pay and scale, and other conditions of service and benefits to which you are at present entitled will not be affected by transfer.
(2) The transfer of your services will not be treated as an interruption in your service. In other words you win be entitled to leave and other benefits on the same basis as if your services under the State Corporation was a continuation of your total uninterrupted services under the said undertakings",, The person to whom the letter was addressed was required to let the General Manager of each of the Undertakings know 'by the 20th day of March 1963 whether he agreed to the transfer of service to the Corporation on the conditions mentioned above. It is not necessary to refer to the other terms of the offer. This offer had been accepted by the employees of the three undertakings.
However Gwalior Shasakiya Audogik Karamehari Sangh, Lashkar, Gwalior, filed an application under s 33C(2) of the Industrial Disputes Act, 1947, on August 28, 1968 claiming that the dearness allowance should be paid by the Corporation at the same rate and on the same basis on which the Madhya Pradesh State Government, was paying this allowance to its employees. It was alleged that the Corporation had paid the same rates as were being paid by the Madhya Pradesh State Government for about two years but later on 89 the. Corporation declined to pay the same rates of Dearness Allowance to its employees. The Labour Court did not accede to the contention of the Union of the employees that they were entitled to dearness allowance at the same rates and on the same basis on which it was being paid to the employees of the State Government. A petition was filed under Art. 226 of the Constitution by R. C. Sharma the Secretary of the Union mentioned before. The High Court dismissed that petition.
The short. question involved in this appeal is whether under the terms of the offer made and accepted by the employees, they are entitled to the same dearness allowance as is being paid by the State Government to its employees. The first term made it quite clear that when the employees of the erstwhile undertakings of the State would join the service of the Corporation their subsisting pay and scale and other conditions of service and benefits to which they were entitled at that time would not be affected by the transfer. The case of the Union was that the second term or condition entitled them to the same dearness allowance which the employees of the Madhya Pradesh State Government were getting. Now this term or condition was confined only to the question of the effect of the transfer on the service of an employee. It was made clear that the transfer of service would not be treated as an interruption in his service. This - was amplified by saying, "you will be entitled to leave and other benefits on the same basis as if your services under the State Corporation was a continuation of your total uninterrupted services under the said undertakings". The High Court relied on an earlier decision given by it in Misc. Petition No, 237 of 1968 decided on March 26, 1969. According to that decision leave and other benefits that were secured under condition No. 2 were leave and such benefits which depended upon the length of service, e.g., gratuity, pension etc. The object of creating a fiction of continuity of service was not to make the Corporation employees Government employees and to make applicable to them any change effected in the conditions of service of government employees; but what was intended was to secure to the transferred employees leave and benefits depending upon the length of service by making their service fictionally uninterrupted. Ordinarily the change of employers would have the effect of interrupting service. Condition No. 2 was, therefore, meant to overcome that situation. That condition dealt solely with the effect of the transfer of service on the benefits to which an employee would be entitled if there was no interruption in his service. The second sentence therein, namely " in other words" etc. was merely explanatory of the first sentence that the transfer of service will not be treated as an interruption in the service. The second sentence was not intended and could not be read as meaning that whatever benefits an employee of the State Government were to get in future the employees of the Corporation would automatically become entitled to them. As pointed out by the High Court in the earlier I judgment if condition No. 2 was to be read as securing to a transferred employee benefits which the Government might in future confer upon its employees that would contradict condition No. 1 which secured only such benefits to which a transferred employee was entitled at the time of 90 transfer. We are in entire agreement with this view of the High Court.
Mr. C. K. Daphtary who appeared for the appellant tried to persuade us that condition No. 2 should be so interpreted as to confer on the employees of the Corporation the same benefits to which the employees of the State became entitled in the course of subsequent years. We are unable to construe condition No. 2 in the manner suggested. All that that condition secured was that the employees should not suffer in the length of their service and in the enjoyment of the benefits which an uninterrupted service confers on them because of the transfer of their service from the State Government to the Corporation.
We find no ground on which we can interfere in the order, of the High Court. The appeal fails and it is dismissed but in the circumstances we make no order as to costs.
G. C. Appeal dismissed.
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