Madras High Court
Tamil Nadu Water Supply And Drainage ... vs The Labour Inspector Under on 24 April, 2023
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.04.2023
CORAM:
THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD, J.
W.P.No.28199 of 2011
and
M.P.No.1 of 2011
Tamil Nadu Water Supply and Drainage Board,
Rural Water Scheme, Dharmapuri,
Rep. by its Executive Engineer,
having Office at
No.46 D, Pennagaram Main Road,
Dharmapuri. ...Petitioner
Vs
1.The Labour Inspector under
the Tamil Nadu Industrial
Etablishments (Conferment of
Permanent Status to Workmen Act)
Krishnagiri.
2. C.Aathimoolam
3. M.Vijayan
4. M.Sadaiyan
5. R.Ranjithkumar
6. R.Illavarasan
1/8
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7. R.Sakthivel
8. P.Ramar
9. M.Shankar
10.K.Chinnathambi
11.V.M.Tamilarasan @ Govindarasan
12.C.Saravanan
13.C.Senthil Kumar
14.M.Prabhu
15.R.Palani @ Selvam
16.V.Sasikumar
17.A.Sakthivel
18.M.Sukumar
19.M.Palanisamy
20.P.Selvaraj
21.P.Murugan
22.M.Chinnasamy
23.R.Sivaraman
24.T.Thirumurugan
25.K.Kanagaraj
26.M.Mani
27.K.Raghupathi
28.J.Prabhu
2/8
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29.G.Murali
30.K.Sadaiyan
31.V.Muniraj
32.P.Munusamy
33.R.Hari
34.Santhosh ...Respondents
Prayer: Writ Petition filed Under Article 226 of the Constitution of India
praying for issuance of Writ of Certiorari, to call for the records relating to the
proceedings of the first respondent in Na.Ka.No.Aa/1454/2009 dated
30.05.2010 and quash the same.
For Petitioners : M/s.S.Mekhala
For Respondents : Mr.S.Ravikumar,
Special Government Pleader.
ORDER
The above writ petition is filed challenging the order passed by the first respondent in Na.Ka.No.Aa/1454/2009, dated 30.05.2010 that the respondents 2 to 34 should be granted permanent status by the petitioner board. 3/8 https://www.mhc.tn.gov.in/judis
2. The facts of the case in nutshell is that:
The respondents 2 to 34 have filed a petition before the first respondent to regularise the employment of 33 persons as if they have worked nearly 480 days as contract labourers before the petitioner board. Hence the workmen approached the first respondent for regularising their employment and permanent status. The first respondent passed an order in Na.Ka.No.Aa/1454/2009, dated 30.05.2010, directing the petitioner board to grant permanent status to 42 workmen including the present petitioners 2 to 34 and regularise their employment. Aggrieved by this order the petitioner board has come forward with the present writ petition.
3. The learned Senior Counsel appearing for the petitioner board submitted that the first respondent has not impleaded the contractor who engaged 33 persons to prove that they are contract labourers and hence the petition before the first respondent is not maintainable and it has no jurisdiction. The learned Senior Counsel further submitted that as per 12(3) Settlement reached with C.I.T.U. dated 08.08.1996, after 01.06.1996 the 4/8 https://www.mhc.tn.gov.in/judis temporary employees are not entitled for regularisation of their employment.
The first respondent without considering the objections and averments made in the counter affidavit had illegally passed the impugned order in violation of the law laid down in service jurisprudence.
4. The learned Senior Counsel also relied on the judgment on this Court passed in W.A.Nos.273 & 275 of 2020, dated 20.01.2023 and based on the Division Bench decision of this Court in W.P.No.4061 of 2013 and batch dated 07.03.2022. The relevant portion of the said judgment is extracted hereunder:
“2. Paragraph 34 of the above said decision reads as under:
“34. We have considered the submission aforesaid and find that the order passed by the Labour Inspector needs to be interfered with remand of the case. It is, however, to be made clear that the Labour Inspector would not cause enquiry beyond the powers given under the Act of 1981 and thereby would not be having jurisdiction to adjudicate the complicated questions of fact and law in reference to any other statute than the Act of 1981. The Labour Inspector may, for the purpose of conducting summary enquiry, allow the parties to produce. Documents and if any of the workmen has 5/8 https://www.mhc.tn.gov.in/judis completed 480 days of continuous service in 24 calendar months, appropriate directions can be issued for granting permanency. However, even if such an order is issued, it should be with a clear finding about each workman and the number of working days by referring to the period of 24 calendar months. The benefit as to the consequences thereupon would be only for the period of employment and if any of the workmen is discontinued or not in service, he would be entitled to the benefit only for the period of service and not beyond that and, that too, after the completion of continuous service of 480 days in 24 calendar months, and not for a prior period. The direction aforesaid is not driven by the settlement for the reason that the workmen herein are those who were not extended the benefit of settlement and, therefore, sought claims by maintaining claim separately. However, it would not preclude both the sides from entering into settlement, if they so choose, during the period of summary enquiry by the Labour Inspector. The issue as to whether the respondents fall within the definition of "workman" is however decided against the petitioner Corporation, as not only a settlement was entered, but adjudication about claim to seek permanency has been decided earlier in reference to similarly placed."
3. In view of the above said decision of this Court, these Writ Appeals are also disposed of. However, we make it clear that the authority can go into the question as to whether the contract is sham and nominal and, if it is sham and nominal, he has no authority to decide the issue and the matter has got to be decided either before the Industrial Adjudicator or the authority under the Contract Labour (Regulation and Abolition) Act, 1970. The 6/8 https://www.mhc.tn.gov.in/judis authority is expected to decide the issue as early as possible on day-to-day basis, without adjourning the matter beyond seven working days at any point of time, as the same is pending for more than 25 years. No costs.”
5. The learned counsel appearing for the private respondents submitted that in view of the judgment of the Hon'ble Division Bench of this Court dated 20.01.2023, passed in W.A.Nos.273 & 275 of 2020, the respondents are inclined to approach the Labour Court for remedy.
6. Heard both sides and perused the materials available on record.
7. In the instant case, the first respondent has not impleaded the Contractor who has engaged 33 persons to prove that they are employed as contract labourers. Secondly as per the 12(3) Settlement reached with C.I.T.U. Dated 08.08.1996, after 01.06.1996 the temporary employees are not entitled for regularisation of their employment.7/8
https://www.mhc.tn.gov.in/judis J.SATHYA NARAYANA PRASAD, J.
kmm
8. In view of the above stated reasons and the ratio laid down by the Hon'ble Division Bench of this Court in W.P.No.4061 of 2013 and batch, dated 07.03.2022, followed in W.P.Nos.273 & 275 of 2020, dated 20.01.2023, the order passed by the first respondent in Na.Ka.No.Aa/1454/2009, dated 30.05.2010, is liable to be quashed and the same is hereby quashed.
9. In the result, the Writ Petition is allowed and the respondents 2 to 34 are at liberty to approach the Labour Court for appropriate relief. Connected miscellaneous petition is closed.
24.04.2023 Index: Yes/No Speaking/Non-speaking Order kmm To The Labour Inspector under the Tamil Nadu Industrial Etablishments (Conferment of Permanent Status to Workmen Act) Krishnagiri.
W.P.No.28199 of 20118/8 https://www.mhc.tn.gov.in/judis