Gujarat High Court
Bharatbhai Ramabhai Patel vs Dakshin Gujarat Vij Company Ltd Thro ... on 27 March, 2014
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/15245/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15245 of 2012
With
SPECIAL CIVIL APPLICATION NO. 8807 of 2013
With
SPECIAL CIVIL APPLICATION NO. 9907 of 2013
With
SPECIAL CIVIL APPLICATION NO. 9966 of 2013
With
SPECIAL CIVIL APPLICATION NO. 10364 of 2013
With
SPECIAL CIVIL APPLICATION NO. 11552 of 2013
With
SPECIAL CIVIL APPLICATION NO. 12618 of 2013
With
SPECIAL CIVIL APPLICATION NO. 14137 of 2013
With
SPECIAL CIVIL APPLICATION NO. 14138 of 2013
With
SPECIAL CIVIL APPLICATION NO. 14279 of 2013
With
SPECIAL CIVIL APPLICATION NO. 7113 of 2013
With
SPECIAL CIVIL APPLICATION NO. 8937 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE C.L. SONI
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
Page 1 of 47
C/SCA/15245/2012 JUDGMENT
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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BHARATBHAI RAMABHAI PATEL....Petitioner(s)
Versus
DAKSHIN GUJARAT VIJ COMPANY LTD THRO ADDITIONAL
ENGINEER....Respondent(s)
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Appearance:
MR TR MISHRA, ADVOCATE for the Petitioner(s) No. 1 in SCA
Nos.15245/2012, 8807/2013, 7113/2013, 9907/2013, 11552/2013,
MR AG YAGNIK, ADVOCATE for the Petitioner(s) No. 1 in SCA No.8937/2013
MR UMANG A VAGHELA, ADVOCATE for the Petitioner(s) No. 1 in SCA
Nos.9966/2013, 10364/2013, 12618/2013
MR RIDDHESH TRIVEDI, ADVOCATE for the Petitioner(s) No. 1 in SCA
Nos.14137/2013, 14138/2013, 14279/2013
MR MD PANDYA, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 27/03/2014
COMMON ORAL JUDGMENT
1. All these petitions raise common questions as regards decision taken by Gujarat Urja Vikas Nigam Limited contained in circular dated 16.03.2013 issued by it for undertaking one time selection procedure of Page 2 of 47 C/SCA/15245/2012 JUDGMENT ex apprentices for their employment as the Vidyut Sahayak (Helper).
2. The petitioners have challenged the above circular and the advertisement issued for holding written test for exapprentices as part of one time selection procedure. They have prayed to follow the policy for apprentices existed before the impugned circular for appointments of Vidyut Sahayak.
3. For sake of convenience, documents placed with Special Civil Application No.7113 of 2013 shall be referred.
4. It appears that the Gujarat Electricity Board was earlier maintaining a list of apprentices. One settlement was arrived in complaint (IT)No.01/1988 before the arbitrator as per which 9 posts were to be filled by the heirs of the deceased employees and 19 posts were to be filled by the employees working on supernumerary posts and thereafter the appointments were to be given to apprentices as helper as per the seniority from the list at Appendix'A' mentioned in the settlement. The terms of such settlement recorded in complaint (IT) No.01/1988 are at annexure:RIII at Page 3 of 47 C/SCA/15245/2012 JUDGMENT page No.176 placed with further affidavit filed by petitioner No.1 of Special Civil Application No.7113 of 2013.
5. It appears that the Board wanted to introduce Vidyut Sahayak scheme and therefore, it gave notice of change under Section 9A of the Industrial Disputes Act, 1947 ('I.D.Act' for short) to office bearers of the Unions of the employees working with the Board including the petitioners union, copy thereof was placed on record during the course of hearing. It appears that the decision to introduce Vidyut Sahayak scheme was taken as the Board could not fill vacant posts on account of 20% reduction in the staff effected as per the instructions of the State Government. By the notice of change, the Board intended to introduce Vidyut Sahayak Scheme for four different categories of posts including the post of Helper for a period of 5 years against the vacant posts in above categories. After due deliberation and discussions with the Unions and considering the practice of Vidyut Sahayaks of State Government in education department, Memorandum of Understanding (MOU) between the Board's representatives and the Page 4 of 47 C/SCA/15245/2012 JUDGMENT Union's representatives was executed, as per which the Vidyut Sahayaks were to be engaged against the vacant posts of PA Gr.I, Junior Assistant (Revenue side), Meter Reader and helper. The said MOU also incorporated mode of filling the posts of Vidyut Sahayak and the other terms and conditions to be observed by the parties in connection with the Vidyut Sahayak scheme. The MOU is at Annexure:R2 at page No.169.
6. The Board maintained list of apprentices known as 'data bank'. From such data bank, the apprentices were to be engaged as Vidyut Sahayak as per Vidyut Sahayak scheme. Based on the MOU, the Board then issued General Standing Order no.332 dated 03.02.2003 for Vidyut Sahayak scheme providing below mentioned mode for filling Vidyut Sahayak posts. Category of Mode of filling in the post Vidyut Sahayak P.A. Gr. I As per the recruitment norms prescribed for outside candidates in GSO 315 Jr.Assistant Open market recruitment as per the recruitment rules prescribed in Circular dtd.31.3.2001 Meter Reader Open market recruitment as per the recruitment rules prescribed in Circular dtd.31.3.2001 Page 5 of 47 C/SCA/15245/2012 JUDGMENT Helper Apprentice Linemen Data Bank of the Zone and who are fulfilling the norms for appointment to the post of Helper in terms of age, qualifications, passing the trade test etc. or the rules made in this behalf from time to time.
7. The Gujarat Electricity Board was then bifurcated in different Vij Companies for different zones.
8. It appears that the companies continued with the Vidyut Sahayak scheme for the above four categories of posts. However, as per the decision at the highest level, the change in policy for engaging apprentices as Vidyut Sahayak was brought in by the impugned circular dated 16.03.2013 annexed as annexure:'B' at page No.14. Prior to the above circular, the Gujarat Urja Vikas Nigam Ltd. issued circular dated 01.06.2011, at Annexure:A, to the Managing Directors of each of the companies, informing about the decision taken not to maintain 'data bank' in any trade in the case of apprentices and not to thenceforth consider the apprentices for Vidyut Sahayak appointment.
9. In the circular at AnnexureA, it has been stated that necessary guidelines for recruitment of ex Page 6 of 47 C/SCA/15245/2012 JUDGMENT apprentices in the 'data bank' having passed NCVT examination will be issued by considering all aspects i.e. physical fitness, requirement of updated technical knowledge etc. and till that time the existing policy of Vidyut Sahayaks were to remain in force.
10. By the impugned circular dated 16.03.2013, the NCVT passed exapprentices whose names appeared in the list as on 01.06.2011 and completed apprenticeship on or before 01.06.2011 are made eligible for 'One Time selection procedure to be carried out for employment as Vidyut Sahayak. The one time selection procedure comprises of various tests including written test and of preparing select list based on merits to be valid for one year.
11. It appears that the petitioners have three main grievances against the above said circular.
I. By one time selection for Vidyut Sahayak (Helper), Vidyut Sahayak scheme for apprentices is permanently given gobye. II. New eligibility criteria are laid down for being qualified to be appointed as Vidyut Sahayak.
Page 7 of 47
C/SCA/15245/2012 JUDGMENT III. The change made in eligibility criteria, especially the written test is irrational and not to serve any purpose sought to be achieved. Such change in eligibility criteria would deprive the long waiting apprentices to get employment, though they have got requisite qualification for the posts in question.
12. The petitions are filed by the Unions and some apprentices in their individual capacities. The Unions represent and espouse the cause of the apprentices who are listed in 'data bank' maintained by the respondents.
13. At the very outset, learned advocates appearing for the petitioners stated before the Court that the petitioners do not claim any right for apprentices under the Apprentices Act, 1961. But their claim is on the basis of settlement contained in MOU.
14. The petitions are opposed by affidavit in reply filed in different petitions which shall be referred later on when required.
15. I have heard learned advocates for the parties. Page 8 of 47
C/SCA/15245/2012 JUDGMENT
16. Learned advocate Mr.T.R.Mishra appearing in Special Civil Application No.15245 of 2012, SCA No.8807 of 2013, SCA No.7113 of 2013 and SCA No.9907 of 2013 for the petitioners submitted that the Board having first agreed by way of settlement, as back as in the year 1988 and further settlement in the year 2003 for giving appointments to the apprentices from the 'data bank' maintained by the Board and the respondents Vij companies, no unilaterally change in the settlement is permissible. Mr.Mishra submitted that the apprentices who are listed in the 'data bank' are welltrained and have passed NCVT examination and considered eligible for being appointed under Vidyut Sahayak scheme and if any change is to be made in the settlement for Vidyut Sahayak scheme affecting the interest of the apprentices, prior notice of change under section 9A of the I.D. Act was required to be issued to the unions. Mr.Mishra submitted that before MOU was executed between the Unions and the Board for Vidyut Sahayak scheme, the Board had already given notice of change under Section 9A of the I.D. Act and therefore, if any further change is to be made in such scheme, similar notice of change under Section 9A was Page 9 of 47 C/SCA/15245/2012 JUDGMENT required to be given to the unions. Learned advocate Mr.Mishra submitted that Clause 8, 9 and 11 of the fourth schedule of Section 9A of the I.D. Act would cover the changes made by the respondents in the earlier settlement and therefore it was mandatory for the respondents to give notice under Section 9A of the Act and in absence of such notice to the Unions, the impugned circular would not stand scrutiny of law and the old settlement and the circular of the year 2003 would be required to be followed for the apprentices listed in the 'data bank'. Learned advocate Mr.Mishra submitted that the written test contemplated in the impugned circular is nothing but a retest of NCVT which all the apprentices in the 'data bank' have passed. Therefore, there is no rational or logic for again asking such apprentices to pass the written test just because the respondents are of the view that on account of passage of time, the apprentices would have forgotten the requisite knowledge acquired by NCVT test.
17. Learned advocate Mr.Mishra submitted that since, there was a long practice of maintaining 'data bank' of the apprentices and giving them appointment as per Page 10 of 47 C/SCA/15245/2012 JUDGMENT the seniority and such practice having culminated into settlement and necessary circular in the year 2003 for engaging them as Vidyut Sahayak, the settlement acquired force of law and unless terminated as per Section 18 of the I. D. Act it cannot be replaced by the impugned circular. Mr.Mishra submitted that as per Section 2(K) of the Industrial Disputes Act, the industrial dispute can be in relation to any person which would include apprentices and change effected in the earlier circular for the apprentices without notice under Section 9A of the I.D. Act, the impugned circular is bad in law. Mr.Mishra has relied on the decisions in the case of U.P.State Road Transport Corporation and Another Versus U.P. Parivahan Nigam Shishukhs Berozgar Sangh and Others, reported in 1995 (2) SCC 1, in the case of Lokmat Newspapers Pvt. Ltd. Versus Shankarprasad, reported in 1999 (6) SCC 275, and in the case of Management of Indian Oil Corporation V. Workmen, reported in 1975 (11) LLJ 319.
18. Learned advocate Shri Anand Yagnik appearing in Special Civil Application No.8937 of 2013 as also appearing with learned advocate Mr.Riddhesh Trivedi for the petitioners of Special Civil Application Page 11 of 47 C/SCA/15245/2012 JUDGMENT No.14137 of 2013, Special Civil Application No.14138 of 2013, Special Civil Application No.14279 of 2013 and with learned advocate Mr.Umang Vaghela for petitioners of Special Civil Application No.12618 of 2013, Special Civil Application No.9966 of 2013 and Special Civil Application No.10364 of 2013 submitted that employment of apprentices of data bank was agreed in the settlement arrived at between the Union and the Board by way of MOU in the year 2003. Mr.Yagnik submitted that the petitioners do not claim any right on the basis of the Apprentices Act, 1961, but they seek to enforce the settlement between the union and the Board for the apprentices listed in the 'data bank' maintained by the Board and continued by the respondents. Mr.Yagnik submitted that even if the apprentices are not considered to be workmen under the I.D. Act, the petitioners are entitled to relief on the basis of the settlement for the employment of the apprentices by invoking the powers of this Court under Article 226 of the Constitution of India as the respondents are State Authorities.
19. Mr.Yagnik submitted that the impugned circular has impinged upon the rights of the apprentices of Page 12 of 47 C/SCA/15245/2012 JUDGMENT being equally treated and of getting equal opportunities in public employment envisaged in Article 14 and 16 of the Constitution of India.
20. Mr.Yagnik submitted that by the impugned circular, the respondents have created a class amongst equally and similarly situated apprentices by changing the eligibility criteria. Mr.Yagnik submitted that there is no rational or any logic for change in the eligibility criteria and since the skill examination (written test) introduced by the impugned circular in the name of modernization is not going to achieve any purpose, the same cannot stand test of Articles 14 and 16 of the Constitution of India.
21. Mr.Yagnik submitted that all the apprentices listed in the 'data bank' have already passed NCVT Examination and thus, stand fully qualified to be appointed as Vidyut Sahayakhelper as per the policy prevailing till the impugned circular was issued. Mr.Yagnik submitted that curriculum for written test include the course contents of NCVT Examination which the apprentices in data bank have already passed. There is no logic or rational for such repeat Page 13 of 47 C/SCA/15245/2012 JUDGMENT examination of NCVT. Mr.Yagnik submitted that the work to be performed by the helper would not require any further skill as on the basis of NCVT Examination the apprentices have been employed as Vidyut Sahayak helper right from 2003 till impugned circular came to be introduced. Mr.Yagnik submitted that the petitioners are not opposing to physical fitness test and other criteria mentioned in the impugned circular, but since, they do not see any rational or logic providing for written test for the apprentices who have passed NCVT examination and for introducing one time selection procedure permanently scraping the Vidyut Sahayak scheme for apprentices, the petitions are filed for enforcement of the rights of the apprentices under the settlement of 2003.
22. Mr.Yagnik submitted that by virtue of settlement and the circular dated 03.02.2003, the respondents created legitimate expectation in the minds of the apprentices to get employment with them. Mr.Yagnik submitted that the change in the policy for employment of Vidyut Sahayak has taken away the legitimate expectations of the apprentices to get public employment. Mr.Yagnik submitted that the impugned Page 14 of 47 C/SCA/15245/2012 JUDGMENT circular will have effect of scraping the scheme of Vidyut Sahayak after a period of 1 year and depriving large number of wait listed apprentices in the 'data bank' from getting employment.
23. Mr.Yagnik submitted that if apprentices are not to be considered workmen under the I.D.Act, then also since the settlement was with the Unions, wherein, the apprentices listed in the 'data bank' are covered, any change in the settlement affecting long custom and introducing new rules of eligibility affecting future employment of the apprentices since would fall in items 8 and 9 of fourth schedule of Section 9A of I.D.Act, it was compulsory for the respondents to serve notice under section 9A of the I.D. Act to the petitioners.
24. Mr.Yagnik submitted that by the impugned circular, the respondents have brought in totally new scheme of one time selection for the exapprentices. Mr.Yagnik submitted that by the new scheme there will be large scale reduction in the employment of the apprentices and such reduction in employment since falls within item 11 of fourth schedule of section 9A Page 15 of 47 C/SCA/15245/2012 JUDGMENT of I.D.Act, the impugned circular issued without serving notice u/s 9A of the I.D.Act would loose its legal efficacy. Mr.Yagnik thus urged to quash and set aside the impugned circular and to direct the respondents to implement and act upon the settlement contained in the MOU between the Unions and the Board for the purpose of engaging apprentices from the 'data bank' as Vidyut Sahayakhelper.
25. To counter the above arguments made by learned advocates for the petitioners, learned advocate Mr.M.D.Pandya appearing for the respondents submitted that there is total fallacy in the arguments of learned advocates for the petitioners about violation of Section 9A of the I.D. Act and Article 14 and 16 of the Constitution of India. Mr.Pandya submitted that the respondents being the employer are within their rights to provide for necessary eligibility criteria as per their requirement for different posts. Mr.Pandya submitted that the petitioner Unions are espousing the cause of apprentices who have no right to be employed unless there is a specific agreement with them for their employments with the respondents. Mr.Pandya submitted that what was agreed by the MOU Page 16 of 47 C/SCA/15245/2012 JUDGMENT was to introduce Vidyut Sahayak scheme for different posts including the post of helper remained vacant as a measure of 20% reduction in the staff as per the instructions of the State Government by prescribing mode of filling such posts with necessary terms and conditions for the persons to be engaged as Vidyut Sahayak. Mr.Pandya submitted that simply because a particular mode of filling the post of Vidyut Sahayak helper was provided in the MOU between the Unions and Board, that can never take away the rights of the respondents from providing further eligibility criteria and limiting the Vidyut Sahayak scheme for any of the categories of the posts. Mr.Pandya submitted that as recorded in MOU, the Unions, agreed not to raise any dispute in regard to the scheme. Mr.Pandya submitted that after the MOU was entered between the Unions and the Board, the concerned authorities of the respondents found from the experience of implementing the Vidyut Sahayak scheme for apprentices that there was need to have efficient persons for services to be provided to the consumers and to end the practice of maintaining data bank. Mr.Pandya submitted that with the passage of time it Page 17 of 47 C/SCA/15245/2012 JUDGMENT was observed that the apprentices from 'data bank' were offered employment at such a point of time when they were either found over aged or lacking in required knowledge and physical fitness and therefore after due deliberation and discussion during the Apex coordination committee meeting held in the Month of November 2010, it was decided that no 'data bank' henceforth shall be maintained for engagement of apprentices as Vidyut Sahayak. Mr.Pandya submitted that however as regards exapprentices, it was decided that their cases shall be examined by considering all aspects of age, physical fitness, requirement of updated technical knowledge etc and the concerned authorities of the companies of the different zones were accordingly intimated by circular dated 01.06.2011 that necessary guidelines will be issued for exapprentices in due course and till that time the old policy was to be followed. Mr.Pandya submitted that now by impugned circular it is decided to have one time selection by fixing eligibility criteria and to prepare select list to be operated for a period of one year. Mr.Pandya submitted that if the petitioners have no objections as regards physical Page 18 of 47 C/SCA/15245/2012 JUDGMENT fitness test and test for knowledge of electrical equipments, they are to just undergo written test. Mr.Pandya submitted that the purpose for providing written test is to ensure that the apprentices who had passed NCVT long before, are still updated with the knowledge required for the posts. Such being the screening test to find out the meritorious and efficient persons, the petitioners have no right to challenge the action of taking the tests by the respondents. Mr.Pandya submitted that in these days of modernization, efficiency in performing work at every level is sinequanon for which screening test is provided and there is no question of creating separate class amongst the exapprentices and depriving them of equal opportunities for public employment.
26. Mr.Pandya submitted that Section 9A of the I.D.Act would have application only when the respondents proposed any change in the conditions of service for the workman in service of the respondents. The apprentices cannot be said to be in service of the respondents and they do not have any conditions of service and therefore, there is no question of Page 19 of 47 C/SCA/15245/2012 JUDGMENT applicability of the provisions of Section 9A of the I.D. Act. Mr.Pandya submitted that clause 8, 9 and 11 of the fourth Schedule are required to be read in the context of provision of Section 9A of the I.D. Act and not in isolation.
27. Learned advocate Mr.Pandya submitted that reference about persons in item No.11 of fourth Schedule of Section 9A is only for the workmen working with the establishment, otherwise it would not be possible to harmonize the intention of the legislature when it has provided not to alter the condition of the service of the workmen to their disadvantage without notice to them.
28. Mr.Pandya submitted that there is also a fallacy underlying the arguments that by the change in the policy brought in by the impugned circular, there is going to be reduction in the existing strength of the workmen and therefore, notice of change under Section 9A of the I.D. Act was required. Mr.Pandya submitted that by the impugned circular, no reduction in the existing strength of the workmen is contemplated. Mr.Pandya submitted that the Vidyut Sahayak scheme was Page 20 of 47 C/SCA/15245/2012 JUDGMENT for future employment wherein the change as regards eligibility criteria and duration to continue the scheme for exapprentices is made by impugned circular and there is no question of any reduction in the existing staff working with the respondents.
29. Mr.Pandya submitted that the idea behind bringing change in the existing policy of the Vidyut Sahayak is to see that the exapprentices waiting for long time for employment are made to know at the earliest that their chance of employment could be only on compliance of the eligibility criteria and for limited span of time, so that those exapprentices who do not qualify eligibility criteria may not remain under hope for long time for employment with the respondents.
30. Mr.Pandya submitted that it is entirely for the respondentsthe employers to lay down the eligibility criteria for the persons to be employed by them. By providing for one time selection procedure for ex apprentices, the respondents do not in any way violate Article 14 and 16 of the Constitution, especially when the respondents have explained the rational and the purpose behind the new policy. It is therefore not Page 21 of 47 C/SCA/15245/2012 JUDGMENT open to the petitioners or any apprentices to claim as a matter of right to get employment without complying with eligibility criteria fixed by respondents.
31. Mr.Pandya submitted that since it was purely for the respondents to determine the eligibility criteria and to continue the scheme for future employment of exapprentices for limited period as per the prevailing exigency, this Court may not accept the petitions of the petitioners. He thus, urged to dismiss the petitions.
32. Having heard learned advocates for the parties, it appears that though settlement was recorded in complaint (I.T.) No.1 of 1988 that after filling first 9 posts by the heirs of the deceased employees and 19 posts by the employees serving on superannuation posts and appointments to the apprentices as Helper from the list maintained as AppendixA (ScheduleA) as per the seniority were to be given. However no grievance appears to have been made that AppendixA was not operated for giving appointment to the apprentices. It was stated in the settlement that the list at AppendixA was to be operated from Sr.No.53 onwards. Page 22 of 47
C/SCA/15245/2012 JUDGMENT The petitioners have not produced the copy of said AppendixA. It is not known whether the list of apprentices in the said AppendixA was exhausted or not. Be that as it may, if there was any breach of the aforesaid settlement, it was for the petitioners to make complaint or raise dispute before the appropriate forum.
33. As stated above, the Board decided to introduce Vidyut Sahayak Scheme to fill posts remained vacant on account of and for future vacancy, the instructions of the State Government for 20% reduction in the strength of staff and therefore gave notice of change dated 09.09.2002 under Section 9A of the I.D. Act to the unions. In the notice of change it is clearly stated that the Board intended to implement the scheme of Vidyut Sahayak for a period of five years. There is not term provided in MOU as to how long Vidyut Sahayak scheme is to remain in force. Therefore, on expiry of five years, it was otherwise open to the Board to discontinue with the scheme for any of the categories of posts. Even apart from this, as recorded in term No.11 of the MOU, the unions agreed not to raise any dispute in regard to the scheme. In Page 23 of 47 C/SCA/15245/2012 JUDGMENT view of above, the petitioners are neither entitled to claim that the old scheme for apprentices of data bank should continue nor are they entitled to challenge the change made in the scheme of Vidyut Sahayak as regards apprentices.
34. Then testing the contention of learned advocates for the petitioners as regards violation of Article 14 and 16 of the Constitution of India, it is required to be noted that what is done by the impugned circular is part of the changed policy of the respondents not to henceforth maintain any 'data bank' of the apprentices trained under Apprentices Act, 1961 and to select only those exapprentices who can match with required eligibility criteria fixed for performing required job. The idea appears to be to give employment to only those exapprentices who are found more meritorious on complying with requisite criteria as per the impugned circular. Every exapprentice is given chance to pass through the requisite tests and to qualify themselves for being considered for appointment as Vidyut Sahayak. In fact, such opportunity is not made available to any other person except the exapprentices. Therefore, it can neither Page 24 of 47 C/SCA/15245/2012 JUDGMENT be said that by the impugned circular/policy, the respondents created any class amongst the ex apprentices or deprived them of equal opportunities in the matter of public employment with the respondents. In fact, they are given preference in the matter of employment with the respondents. The Court therefore does not see any violation of Article 14 or 16 of the Constitution of India in the action of the respondents in bringing new policy for recruitment of ex apprentices.
35. Then examining the contention about violation of Section 9A of the Industrial Disputes Act, what needs to be first considered is whether the change in settlement contained in MOU was in respect of the workmen working with the respondents. The settlement concerning apprentices from data bank for engaging them as Vidyut Sahayak as per the scheme could not be said to be for existing staff (workman) of the respondents. It was purely for recruitment of Vidyut Sahayak under the fresh scheme introduced for such purpose. It is required to be noted that this very settlement and G.S.O. Dated 03.02.2003 was not only for the recruitment of Vidyut Sahayak Helper from the Page 25 of 47 C/SCA/15245/2012 JUDGMENT apprentices, but it was also for recruitment for other categories of the posts from open market. Therefore, it was purely for future employment.
36. Learned advocates for the petitioners, however, wanted this Court to read such future employments for the persons to be employed referred in item No.11 of Section 9A so as to press their point that even if there is any change to be made affecting the rights of such persons to be employed, Section 9A mandates for giving of notice of change. Such contention though appears to be attractive, cannot be accepted because there was no agreement of employment with the apprentices nor they were to be employed dehors the scheme of Vidyut Sahayak which required adherance of mode and other terms for getting engaged as Vidyut Sahayak, and therefore they cannot be termed or considered as persons to be employed. Similarly, item 8 and 9 of fourth schedule can not be applied in the case of apprentices as they cannot be said to be workmen employed with the respondents.
37. It is required to be noted that the definition of workman under Section 2(S) of I.D.Act though includes apprentice but the very definition of workman connotes Page 26 of 47 C/SCA/15245/2012 JUDGMENT that unless an apprentice is employed in any industry to do any manual, unskilled, skilled, technical, operational, clerical or supervisory work for hire or reward, he cannot be considered as workman. Therefore, to be considered as workman, employment in any industry for hire or removal to do above kinds of work is must.
38. In the case of The Employees' State Insurance Corporation and Another Vs. The Tata Engineering & Locomotive Co. Ltd. And Another, reported in 1975 (2) SCC 835, Hon'ble Supreme Court has held and observed in para Nos.5 to 11 as under:
"5. The word 'apprentice' is not defined in the Act, nor is it specifically referred to in the definition of 'employee' by either inclusion or exclusion. We are unable to hold that in ordinary acceptation of the term apprentice a relationship of master and servant is established under the law. Even etymologically, as a matter of pure English, "to serve apprenticeship means to undergo the training of an apprentice" (Chamber's Dictionary). According to the Shorter Oxford English Dictionary apprentice is a learner of a craft; one who is bound by legal agreement to serve an employer for a period of years, with a view to learn some handicraft, trade, etc. in which the employer is reciprocally bound to instruct him. Stroud's Judicial Dictionary puts it thus:Page 27 of 47
C/SCA/15245/2012 JUDGMENT In legal acceptation, an apprentice is a person bound to another for the purpose of learning his Trade, or Calling; the 202 contract being of that nature that the master teaches and the other serves the master with the intention of learning".
While dealing with the nature of the relationship of master and servant in comparison with other relationships in Halsbury's Laws of England, Third edition, Volume 25, the following passage appears at para 877, pages 451452:
By a contract of apprenticeship a person is bound to another for the purpose of learning a trade or calling, the apprentice undertaking to serve the master for the purpose of being taught, and the master undertaking to teach the apprentice. Where teaching on the part of master or learning on the part of the other person is not the primary but only an incidental object, the contract is one of service rather than of apprenticeship; but, if the right of receiving instruction exists, a contract does not become one of service because, to some extent, the person to whom it refers does the kind of work, that is done by a servant, or because he receives pecuniary remuneration for his work."
6. The heart of the matter in apprenticeship is, therefore, the dominant object and intent to impart on the part of the employer and to accept on the part of the other person learning under certain agreed terms. That certain payment is made during the apprenticeship, by whatever name called, and that the apprentice has to be under certain rules of discipline do not convert the apprentice to a regular employee under the employer. Such a person remains a learner and is not an employee. An examination of the provisions of the entire agreement leads us to the conclusion that the principal object with which the parties enter into an agreement of apprenticeship Page 28 of 47 C/SCA/15245/2012 JUDGMENT was offering by the employer an opportunity to learn the trade or craft and the other person to acquire such theoretical or practical knowledge that may be obtained in the course of the training. This is the primary feature that is obvious in the agreement.
7. Now coming to the legislative history of our country on the subject, it is interesting to note that more than hundred years back we had the Apprentices Act, 1850 and its preamble says :
For better enabling children, and especially orphans and poor children brought up by public charity, to learn trades, crafts and employments, by which, when they come to full age, they may gain a livelihood ......".
Learning of craft or trade was the essence of the said legislation. This Act was repealed by section 38 of the Apprentices Act, 1961. The object of 1961 Act is to provide for the regulation and control of training of Apprentices in trades and for matters connected therewith. By the definition clause under this Act, namely, section 2(a) 'apprentice' means a person who is undergoing apprenticeship training in a designated trade in pursuance of a contract of apprenticeship".
It is, therefore, inherent in the word 'apprentice' that there is no element of employment as such in a trade or industry but only an adequate 203 wellguarded provision for training to enable the trainee after completion of his course to be suitably absorbed in earning employment as a regular worker. The fact that a trainee may have been absorbed in the company where he is undergoing the training, is not relevant for the purpose of comprehending the content of term.Page 29 of 47
C/SCA/15245/2012 JUDGMENT 8. Again we find that where the
legislature intends to include apprentice in the definition of a worker it has expressly done so. For example, the Industrial Disputes Act, 1947, which is a piece of beneficial labour welfare legislation of considerable amplitude defines 'workmen' under section 2(s) of that Act and includes apprentice in express terms. It is significant that although the legislature was aware of this definition under section 2(s) under the Industrial Disputes Act, 1947, the very following year while passing the Employees' State Insurance Act, 1948, it did not choose to include apprentice while defining the word 'employee' under section 2(9) of the Employees' State Insurance Act, 1948. Such a deliberate omission on the part of the legislature can be only attributed to the wellknown concept of apprenticeship which the legislature assumed and took note of for the purpose of the Act. This is not to say that if the legislature intended it could not have enlarged the definition of the word 'employee' even to include the 'apprentice' but the legislature did not choose to do so.
9. Even then the question is whether such an apprentice is an employee within the meaning of the term under section 2(9) of the Act. If the answer is yes, he will be governed by the Act and the appellants' claim for charging the company with liability for payment of special contribution under Chapter VA of the Act in respect of the apprentice will be justified.
10. We may, therefore, turn to the definition of 'employee' under section 2(9) of the Act. So far as is material, section 2(9) reads as follows: 'Employee' means any person employed for Page 30 of 47 C/SCA/15245/2012 JUDGMENT wages in or in connection with the work of a factory or establishment to which this Act applies and
(i) who is directly employed by the principal employer in any work of, or incidental or preliminary to or connected with the work of, the factory or establishment, whether such work is done by the employee in the factory or establishment or elsewhere.....
It is clear that in order to be an employee a person must be employed for wages in the work of a factory or establishment or in connection with the work of a factory or establishment. Wages is defined under section 2(22) and means all remuneration paid or payable in cash to an employee, if the terms of the contract of employment, express or implied, were fulfilled and included any payment to an employee in respect of any period of authorized leave, lockout, strike which is not illegal or layoff and other additional remuneration, if any, paid at intervals not exceeding two months, but does not include......"
11. From the terms of the agreement it is clear that apprentices are more trainees for a particular period or a distinct purpose and the employer is not bound to employ them in their works after the period of training is over. During the apprenticeship they cannot be said to be employed in the work of the company or in connection with the work of the company. That would have been so if they were employed in a regular way by the company. On the other hand the purpose of the engagement under the particular scheme is only to offer training under certain terms and conditions. Besides, the apprentices are not given wages within the meaning of that term under the Act. If they were regular employees under the Act, they would have been entitled to additional remuneration such as daily allowance and other allowances which are available to the Page 31 of 47 C/SCA/15245/2012 JUDGMENT regular employees. We are, therefore, unable to hold that the apprentice is an employee within the meaning of section 2(9) of the Act.
39. In the case of National Small Industries Corpn. Ltd. Versus V. Lakshminarayanan, reported in 2007 (1) SCC 214, Hon'ble Supreme Court has held and observed in para Nos.17 to 20, 23, 24 and 26 as under:
"17. Section 2 (s) of the 1947 Act defines "workman" in the following terms: "2.(s) 'workman' means any person (including an apprentice) employed in any industry to do any manual, unskilled, skilled, technical,operational, clerical or supervisory work for hire or reward, whether the terms of employment be express or implied, and for the purposes of any proceeding under this Act in relation to an industrial dispute, includes any such person who has been dismissed, discharged or retrenched in connection with,or as a consequence of, that dispute, or whose dismissal, discharge or retrenchment has led to that dispute, but does not include any such person
i) who is subject to the Air Force Act, 1950 (45 of 1950), or the Army Act, 1950 (46 of 1950), or the Navy Act, 1957 (62 of 1957); or
(ii) who is employed in the police service or as an officer or other employee of a prison; or
(iii) who is employed mainly in a managerial or administrative capacity;
or
(iv) who, being employed in a supervisory capacity, draws wages Page 32 of 47 C/SCA/15245/2012 JUDGMENT exceeding one thousand six hundred rupees per mensem or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature."
18. From the above, it will be seen that a "workman" includes an "apprentice". However, Section 18 of the 1961 Act defines that apprentices are trainees and not workers in the following terms: "18. Apprentices are trainees and not workers. Save as otherwise provided in this Act,
(a) every apprentice undergoing apprenticeship training in a designated trade in an establishment shall be a trainee and not a worker; and
(b) the provisions of any law with respect to labour shall not apply to or in relation to such apprentice."
19. From the above, it will be seen that on the one hand while an apprentice is also treated to be a workman for the purposes of the 1947 Act, by virtue of Section 18 of the 1961 Act, it has been categorically provided that apprentices are not workers and the provisions of any law with respect to labour shall not apply to or in relation to such apprentice.
20. We have been taken though the letter issued on behalf of the appellant to the respondent on 26th April, 1990 with reference to the interview held on 13th April, 1990, for being engaged as Apprentice Trainee (Shop Assistant). From the said order it is very clear that the respondent was appointed as an apprentice and that the duration of his apprenticeship training would be two years from the date on which he reported for such training. It was also indicated that he would be paid a Page 33 of 47 C/SCA/15245/2012 JUDGMENT consolidated stipend of Rs.600/ per month during the first year and on satisfactory completion of the first year, he would be paid at the rate of Rs.750/ per month during the second year. It was further stipulated that the respondent would be entitled to 15 days leave every year during the period of apprentice training. Para 5 of the aforesaid letter, which seems to be in consonance with Section 22 of the 1961, Act states as follows: "On completion of your apprentice training satisfactorily, you will be eligible to apply for consideration for recruitment to any post in Group 'D' Category (present Scale 196290) subject to availability of vacancies and recruitment rules of the Corporation."
23. From the aforesaid documents it would be evident that even if the respondent had been working on a dailywage basis prior to his appointment as Apprentice Trainee (Shop Assistant), at least from 3rd May, 1990 till 2nd May, 1992, he was working as an apprentice on a consolidated salary and the respondent himself was conscious of such fact since he had requested the corporation and its authorities to absorb his services on a permanent basis purportedly on the basis of a promise held out at the time when he was interviewed for appointment to the post of Apprentice Trainee (Shop Assistant). Other than the assertion made on behalf of the respondent that the appellant had agreed to absorb the respondent in Group 'D' Category as Peon/Shop Assistant after completion of apprenticeship and the recommendation said to have been made by the General Manager indicating that the respondent could be appointed and taken as a permanent worker, there is no other material on record to support the case made out by the respondent.
Page 34 of 47
C/SCA/15245/2012 JUDGMENT
24. In the absence of any such material, it is difficult to understand the reasoning of the Labour Court that the respondent was not an "apprentice trainee" but a "workman" who was made to perform a fulltime job under the guise of an Apprentice Trainee. The High Court appears to have been impressed by the reasoning of the Labour Court with regard to the finding that although designated as an apprentice, the respondent was not undergoing training, but was an employee doing full time work in the establishment. Such a view, in our judgment, is not supported by the materials on record and is completely contrary to the appointment letter issued to the respondent on 26th April, 1990 and the respondent's own letter dated 29th April, 1992, in admission of such fact. Had such a letter of appointment not been available, the Labour Court and/or the High Court could justifiably have embarked on an exercise as to whether the respondent was in effect a "trainee" under the Apprentices Act, 1961, or a "workman" within the meaning of Section 2 (s) of the 1947 Act. There is nothing on record to indicate that the respondent's services had ever been regularized or that he was brought on the rolls of the permanent establishment.
26.In the aforesaid circumstances, we are of the view that the respondent's case was covered by the provisions of Section 18 of the 1961 Act and both the Labour Court as well as the High Court erred in proceeding on the basis that the respondent was a workman to whom the provisions of the 1947 Act would be applicable."
40. In above such view of the matter, the Judgments cited by learned advocate Shri Yagnik in the case of M/s. Tata Iron and Steel Co. Ltd. Versus The Workmen Page 35 of 47 C/SCA/15245/2012 JUDGMENT and Others, reported in 1972 (2) SCC 384 and in the case of Harmohinder Singh Versus Kharga Canteen, Ambala Cantt., reported in 2001 (5) SCC 540, on the issue about liberal construction of the fourth schedule, in the case of Workmen of the Food Corporation of India Versus Food Corporation of India, reported in 1985 (2) SCC 136, where the employee reintroduced contract labour system by abolishing direct payment system without notice to the workmen under Section 9A of the Industrial Disputes Act, and in the case of Hindustan Lever Ltd. Versus Ram Mohan Ray and Others, reported in 1973 (4) SCC 141, where, the companythe employer reorganized three divisions into two divisions, affecting the right of wages of the workmen without notice under Section 9A was held to be invalid, will have no application to the facts of the present cases. Similarly, judgments cited by learned advocate Mr.Mishra on Section 9A of I.D.Act will have no application.
41. There is also no substance in the arguments of learned advocates for the petitioners that there is no rational for fixing new eligibility criteria for apprentices. Having observed the working of the Vidyut Page 36 of 47 C/SCA/15245/2012 JUDGMENT Sahayak scheme for exapprentices for last about 9 years, if the concerned high authorities have found that a change is required in such scheme, it was for them to make necessary change to meet with their requirements and prevailing exigency. In the affidavits in reply filed in the petitions, the respondents have given out the reasons for change in policy. Para Nos.6.7, 6.8 and 6.13 of affidavit in reply filed by one Jigneshbhai T. Ray in Special Civil Application No.8937 of 2013 read as under:
"6.7 It is true that till date about 9000 trained apprentice lineman are waitlisted for being given appointment. It is also a fact that the year of completion of apprenticeship of these waitlisted apprentices ranges from 2005 to 2013. For better understanding of the above aspects the age wise analysis of the waitlisted apprentices is annexed herewith at Annexure "B" to this affidavit in reply. It clearly transpires from the said data that out of the 9000 plus waitlisted apprentices about 40% of the apprentices will be over aged by the time the opportunity for their appointment may come after a span of about 8 to 10 years. Thereby automatically making these candidates noneligible for Page 37 of 47 C/SCA/15245/2012 JUDGMENT appointment simply based on the aspect of age without any opportunity of showing their talent. Considering the above aspect in addition to many other aspects the Management of Gujarat Urja Vikas Nigam Limited has been pleased to provide for all these waitlisted candidates with a one time opportunity of being appointed laying down the selection procedure vide circular dtd 16.03.2013 thereby providing a change to such waitlisted candidates an opportunity of getting appointed.
6.8 I say that the aspect of appointment of wait listed apprentices has been very well deliberated in the presence of the chairman and Managing Director of Gujarat Urja Vikas Nigam Limited and including Managing Director of all the subsidiary companies thereby providing the powers to the Management of Gujarat Urja Vikas Nigam Limited for framing rules for the appointment of waitlisted apprentices as Vidhut Sahayak (Helpers) and allied matters. With reference to the same firstly the circular dtd 01.06.2011 pertaining to the discontinuation of the list of apprentices was issued laying down that the issue for consideration of appointment of the waitlisted apprentices and those under going apprenticeship now shall be examined legally Page 38 of 47 C/SCA/15245/2012 JUDGMENT and administratively by considering all aspects such as age, physical fitness, requirement of updated technical knowledge etc. necessary guidelines for the recruitment will be issued in due course. It transpires from the above that based on the authority provided vide the Apex Committee Meeting dtd 20.11.2010 to the Management of Gujarat Urja Vikas Nigam Limited pursuant to the circular dtd 01.06.2011 the circular dtd 16.03.2013 has been issued in furtherance to the circular dtd 01.06.2011 laying down terms & conditions of appointment of Vidyut Sahayak (Helper). Hence, there is no question of lack of enforceability as the aspects covered in the circular dtd 16.03.2013 have been deliberated at length by the Management of GUVNL and the Competent Authority of the GUVNL has given concurrence to the issuance of the said circular as the powers in this regard have already been provided to the Management of GUVNL vide the decision of Apex Committee Meeting dtd 20.11.2010.
6.13 I say that since the unbundling of GEB the issue of apprentice and their absorption/engagement as Vidyut Sahayak was under examination. Keeping in view the various factors to which reference is made hereinabove while considering the need to Page 39 of 47 C/SCA/15245/2012 JUDGMENT improve the quality of service to the consumers rendered by the helpers it was pointed out by the heads of various subsidiary companies at the meeting of the apex coordination committee that the present system of maintaining the list of apprentices on their successful completion of training and retaining their names till their reaching age of 35/40 years results into a situation which hampers achieving the desired efficiency. I say that the present system leads to a situation wherein the turn for being considered for appointment as a helper for the apprentice on the list comes several years after their having undergone the training. When they are offered appointment as helper it is time by which they are found to have unlearnt what they had learnt in the theoretical training as well as in the practical training undertaken years back. It is noticed that they also might have not retained the physical fitness required of them to enable them to discharge the duties pertaining to their office much less to perform their duties efficiently.
42. It is not for the person seeking employment to say what eligibility criteria the employer should have for his appointment. Considering the nature of the work required for the job or service to be provided Page 40 of 47 C/SCA/15245/2012 JUDGMENT and to meet with exigency of time it is always for the employer to fix qualifications and other eligibility criteria. Whether there is any rational or logic or any purpose will be served in fixing or changing the eligibility criteria for particular post is not for the court to decide. It is entirely within the domain of employer and the Court is not to sit in appeal over the wisdom of the employer while exercising the powers under Article 226 of the Constitution of India. With the passage of time, if the employer finds that for future employment from one category of persons, like in the present case from exapprentices, a screening test is required to update the knowledge required for the job to be performed, it cannot be said that the action of employer providing for screening test or change in the eligibility criteria has in any way infringed upon the rights of the apprentices. What is the rational for change in policy found further stated in the affidavit in reply filed in Special Civil Application No.7113 of 2013 as under:
"8. I say that it takes about 8 to 10 years for a helper to earn promotion to the next higher promotional post of Assistant Lineman who is interalia required to supervise work Page 41 of 47 C/SCA/15245/2012 JUDGMENT of Helpers on promotion. The entry to the post of helper at an advance age and promotion as an Assistant Lineman at a still further advanced age and promotion as Lineman at a still further advance age will become a major factor contributing to non attaining of efficiency in discharging of their functions and non discharge of duties pertaining to their office and this has an adverse effect on efficient rendering of services by the company to its consumers. The present situation is a situation wherein apprentices in the list have undergone training long back say before 8 to 10 years and who have been waiting for long time in a distant hope of getting employment with the Board. From the point of view of the companies the candidates available for being employed are those who have not been able to keep alive what is learnt by the training undertaken nor are they abreast with the technical upgradation or in touch with the technical work that they are expected to perform. A well trained helper - live to the training imparted and posses of required skill and reflexes not affected by advanced age and who has not unlearnt by passage of time what he has learnt during training contributes a great deal in discharging various functions and thereby such helpers not only contribute to the qualitative efficiency of services Page 42 of 47 C/SCA/15245/2012 JUDGMENT rendered by them but they enhance and indirectly contribute to the augmentation of company's revenue is what requires to be appreciated. This aspect has gone into consideration while taking the policy decision.
9. I say that since the unbundling of GEB the issue of apprentice and their absorption/engagement as Vidyut Sahayak was under examination. Keeping in view the various factors to which reference is made hereinabove while considering the need to improve the quality of service to the consumers rendered by the helpers it was pointed out by the heads of various subsidiary companies at the meeting of the apex coordination committee that the present system of maintaining the list of apprentices on their successful completion of training and retaining their names till their reaching age of 35/40 years results into a situation which is hampers achieving the desired efficiency. I say that the present system leads to a situation wherein the turn for being considered for appointment as a helper for the apprentice on the list comes several years after their having undertaken the training. When they are offered appointment as helper it is time by which they are found to have unlearnt what they had learnt in the Page 43 of 47 C/SCA/15245/2012 JUDGMENT theoretical training as well as in the practical training undertaken years back. It is noticed that they also have not retained the physical fitness required of them to enable them to discharge the duties pertaining to their office much less to perform their duties efficiently.
12. I say that petitioners themselves have submitted in the petition that of the candidates who have done the training there is a long pending list of about say 8 to 10 years and the said apprentices have not been provided appointment based on their seniority. I say that in the present system before an apprentice become over aged, by their meritorious performance in the one time test they can know where they stand and they can take timely decision for their future career. I say that employment of persons who have forgotten what they had learnt both in theoretical knowledge as well as what they had gained by practical training will make it hazardous when it comes to the discharge of the duties pertaining to the office of helper not only for such person's own life and safety but it will also endanger the safety of the society at large. I say that an error of even a fraction of second committed by a helper could result into fatal or non fatal serious accidents to persons working on the Page 44 of 47 C/SCA/15245/2012 JUDGMENT lines or transformer centers or substation. I say that along with the physical fitness a thorough knowledge of electrical appliances is necessary.
I say that not only in the interest of the company but for personal safety of those who are employed as helpers' demands that they possess requisite technical knowhow as well as physical ability for discharging their duties. With the above objectives a written test and physical ability test is provided in the test as laid down in the circular dated 16.03.2013. I say that it is because of the above factors that the emphasis is placed on the merits / ability as reflected as a result of the test to be conducted rather than on their seniority on the basis of the apprenticeship training taken by them.
I say that by implementation of the policy decision the companies will get best suitable candidates from amongst the apprentices on the list as:
i. The electricity business is becoming complex day by day and the expectation of the consumers has drastically increased and to meet with these requirement and to provide sustained continuous power it is necessary that the companies have with Page 45 of 47 C/SCA/15245/2012 JUDGMENT them as helpers and the post in the hierarchy, persons who possess of requisite knowledge and fitness. I say that the process would screen out the best possible talent from the available list."
43. The Court is informed that out of total 9000 ex apprentices, about 5600 appeared in the written test. It is alleged in affidavit in reply that others though wanted to appear in examination were prevented from appearing. It is stated in the affidavit dated 14.03.2014 filed on behalf of the respondents that from the successful candidates, more than 1500 ex apprentices are given appointment pursuant to the impugned circular.
44. However, relying on the judgment of Hon'ble Supreme Court, in the case of U.P.State Road Transport Corporation (supra), learned advocates for the petitioners submitted that to meet with the legitimate expectation of the exapprentices, the benefits as per the old policy should be given to them. Such prayer cannot be entertained firstly because legitimate expectation cannot substitute the need for framing the Page 46 of 47 C/SCA/15245/2012 JUDGMENT new policy for exapprentices, and secondly as against the expectation of the exapprentices, the Vidyut Sahayak scheme for them have been operated for more than 9 years though as mentioned in the notice for change, the Board intended to implement the scheme only for five years.
45. In above view of the matter and for reasons stated above, no relief could be granted to the petitioners. The petitions are therefore dismissed. Interim relief if any stand vacated. Rule discharged.
(C.L.SONI, J.) ANKIT Page 47 of 47