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Delhi District Court

Shri Mool Chand Kharaiti Ram Hospital vs Shri Pramod Kumar Bedwal S/O Sh. ... on 27 March, 2018

                         IN THE COURT OF SH. CHANDRA GUPTA
                       PRESIDING OFFICER INDUSTRIAL TRIBUNAL, 
                             DWARKA COURTS, NEW DELHI.


                                                                                 OP. No.1301/16 (Old No.65/05)


Shri Mool Chand Kharaiti Ram Hospital
& Ayurvedic Research Institute
(Unit of Shri Mool Chand Kharaiti Ram Trust),
Lajpat Nagar­III, 
New Delhi­110024.
                                             .... Applicant/Management
                     Vs.  
Shri Pramod Kumar Bedwal S/o Sh. R.K.Bedwal,
B­3282 Sant Nagar, Burari,
Delhi­110084.
                                                                 .......Workman


Date of institution                                                     03.01.2005
Date of reserving award                                                 22.02.2018
Date of award                                                           27.03.2018

 
O R D E R


1.                        The instant approval application has been moved on behalf of the

      applicant/management   seeking   permission   u/s   33   (3)   (b)   of   Industrial

      Disputes Act, 1947 (as amended upto date) for dismissal of the services of

      the   respondent/workman   with   it     on   the   submissions   that   the
OP No.1301/16                                                                 Page 1 of  53

applicant/management,   Shri   Mool   Chand   Kharaiti   Ram   Hospital   & Ayurvedic Research Institute is a unit of Shri Mool Chand Kharaiti Ram Trust; that the management was well known hospital of the city; that it was a premier hospital in the capital of India, which was formed in the year 1959 with the object to provide medical facilities to the people; that the opposite party was an employee employed in the hospital; that the opposite party committed serious acts of misconduct on 05.11.2004; that Sh. Vijender Singh, a dismissed employee of the hospital and General Secretary   of   Mool   Chand   Kharaiti   Ram   Hospital   Karamchari   Union wanted to have a meeting with Mr. S.K.Saggar, General Manager (Special Initiative) and management representatives regarding some issues relating to the filling up of forms by employees for medical benefits; that he was requested to come and meet Mr. Saggar and management representatives on 05.11.2004 at 03.30 p.m; that at about 03.45 p.m on 05.11.2004 a mob of   about   20­25   persons   came   and   wanted   to   meet   the   management representatives; that they were told that for discussions 2­3 persons  could participate   in   the   meeting   and   rest   of   them   could   go;   that   then   Mr. Vijender Singh came to  the room where Mr. S.K. Saggar along with Mr. Gianchand, Mr. Rajiv Tyagi and Mr. Satish Kumar were present; that Mr. Vijender Singh threatened Mr. S.K. Saggar that either he gives orders for OP No.1301/16                                                                 Page 2 of  53 the   withdrawal   of   circular   regarding   medical   benefits   or   the   people standing outside will beat him and other management team present in the room; that Mr. Saggar tried to persuade him to use restraint and told that the circular regarding issue  of new medical books to the employees was issued on 14.09.2004 giving sufficient time to the employees to fill up the form and the date for filling up the forms was extended 2­3 times; that Mr. Saggar   suggested   that   if   the  employees   still  feel  that  some   difficulties were being faced by them they could explain those difficulties by way of representation   and   ask   for   extension   of   time   by   few   days;   that   Mr. Vijender   Singh   did   not   agree   with   the   suggestion   and   threatened   Mr. Saggar that he either withdraw the circular or be prepared   to face dire consequences at the hands of the mob; that he was requested to once again think   and   maintain   peace   and   tranquility   in   the   hospital   as   per   the undertaking given by them in the Hon'ble Delhi High Court; that now he started using very filthy and abusive language against Mr. Saggar  and other members of management team present in the room, went out and called the mob standing outside the room and ordered them to beat up the management   team;   that   the   mob   consisted   of   employees   and   some dismissed employees including the opposite party; that on the call of Mr. Vijender Singh the mob, including the opposite party, started beating the OP No.1301/16                                                                 Page 3 of  53 management   team   with   hands,   fists,   shoes,   chappals,   lathis   shouting, "JAAN   SE   MAAR   DO,   PETROL   LAO   AUR   JALAA   Do,   JOOTE MARO";   that   in   the   process   they   snatched   the   purse   of   Mr.   Saggar containing about Rs. 7,500/­; that few more people joined the mob and beating of Mr. S.K. Saggar, Mr. Gianchand, Mr. Rajiv Tyagi and Mr. Satish Kumar continued for quite some time; that after badly beating Mr. S.K. Saggar, Mr. Gianchand, Mr. Rajiv Tyagi and Mr. Satish Kumar, they left  the  room  saying  that   they will  come again and  be prepared  to  be killed; that they also threatened not to report to the police otherwise be prepared to face consequences; that after the mob, including the opposite party, left the room after beating the above named management personnel, the matter was reported to the police and medical aid provided to the persons   beaten  up;  that   Mr.   S.K.Saggar   resides   with   his  family   in  the hospital campus itself; that he and his family members were frightened and felt threat to their lives and property; that the aforesaid acts on the part of the opposite party as a member of the mob constitute acts of grave misconduct; that in view of the acts committed as referred to the above, it was considered  inexpedient and not possible to hold a domestic enquiry; that the retention of the opposite party  in the employment of the hospital is considered seriously prejudicial to the interest of the hospital and its OP No.1301/16                                                                 Page 4 of  53 peaceful running and the management has lost confidence in the opposite party; that he has been suspended vide letter dated 06.11.2004; that the applicant/management shall lead evidence before this Hon'ble Tribunal to prove   the   misconduct   by   the   opposite   party;   that   the   opposite party/workman was issued charge­sheet dated 01.06.1999 for misconduct committed by him; that he did not submit any explanation to the charge­ sheet dated 01.06.1999; that thereafter, the management vide their letter dated 25.01.2000 appointed Sh. Sumar Kumar Jha as Enquiry Officer to conduct a domestic enquiry into the charges leveled against the opposite party   vide   charge­sheet   dated   01.06.1999;   that   the   opposite   party participated   in   the   domestic   enquiry   and   cross­examined   all   the management witnesses; that thereafter, Sh. Bedwal led his own evidence and produced his five witnesses in the enquiry; that the opposite party was given full opportunity to defend himself in the enquiry; that the enquiry was conducted in accordance with the principles of natural justice; that after   the   completion   of   the   enquiry   the   Enquiry   Officer   submitted   his report dated 23.10.2000 wherein the charges levelled against the opposite party vide charge­sheet dated 01.06.1999 stood proved; that a copy of the enquiry report  was  received by the opposite party alongwith the show cause notice dated 18.12.2000; that the opposite party vide letters dated OP No.1301/16                                                                 Page 5 of  53 21.12.2000 and 28.12.2000 requested for more time to reply to the above show cause notice; that the applicant management allowed the opposite party to give his reply upto 04.01.2001, but he did not submit the same till date; that in view of the acts of misconduct committed by the opposite party,   as   submitted   above,   it   was   proposed   to   dismiss   him   from   the services of the hospital on each charge; that Sh. Moolchand Kharaiti Ram Hospital   Karamchari   Union   submitted   a   list   of   8   employees   to   the management on 27.01.2004 for declaring them as protected workmen for the year 2004­2005; that the management replied to the same vide their letter   dated   14.02.2004   wherein,   amongst   other   objections,   it   was submitted that  Sh. Pramod Kumar  Bedwal cannot be granted status of protected workman since disciplinary proceedings were pending against him and the demand of such a status is to shield him from disciplinary action; that information was sought from the Union in terms of proviso to sub rule (3) of rule 61 of the I.D.(Central Rules), 1957; that the Union raised a dispute before the ALC; that during the proceeding before the ALC the Union withdrew 3 names from the list submitted by it, leaving the name of 5 employees only, including the opposite party; that vide order   dated   09.12.2004   the   ALC   has   granted   the   status   of   protected workman to the opposite party; that without prejudice to its contention OP No.1301/16                                                                 Page 6 of  53 that   the   opposite   party   could   not   be   granted   such   a   status;   since   the opposite party is a concerned workman in the pending I.D. No.84/2000 before   this   Hon'ble   Tribunal,   therefore,   the   applicant   is   moving   the present application u/s 33 (3) (b) of the Industrial Disputes Act, 1947 by way of abundant caution; that it is prayed that this Hon'ble Tribunal be pleased  to (a)  hold that  the  permission  under  Section 33(3)  (b)   of   the Industrial Disputes Act is not required.

(b) in case such a permission is required then to grant permission to the management to dismiss the opposite party from the services.

2.    Reply has been filed on behalf of the respondent/workman to the instant approval application wherein it is stated that allegations leveled against the workman are totally fabricated; that he was not in any manner involved in the alleged incidents of 05.11.2004; that the charges vide the charge sheet dated 01.06.1999 were fabricated and concocted to victimise the   workman   for   his   trade   union   activities;   that   the   domestic   enquiry conducted by Mr. Suman   Kumar   Jha was in violation of principles of natural justice and the model standing orders and the report of the Enquiry Officer was perverse; that the decision to dismiss the workman was not on account of any misconduct but due to his trade union activities.   Other averments   made   in   the   approval   application   have   been   denied   and OP No.1301/16                                                                 Page 7 of  53 dismissal of the same has been prayed for. 

3.   Rejoinder has been filed on behalf of the applicant/management wherein   all   the   averments   made   in   the   reply   filed   on   behalf   of   the respondent/workman have been denied and the contentions made in the instant approval application have been reiterated. 

4.   On the basis of pleadings of the parties, following issues were framed vide order dated 11.05.2005:­

1.  Whether the enquiry conducted against the workman is not fair    and proper? 

2.  Whether   the   workman   has   committed   any   misconduct   on   05.11.2004? OPM

3.  Whether the workman could be declared a protected workman as  stated in para 8 of the application? OPM

4.  Whether the applicant is entitled for permission to dismiss the   workman Sh. Pramod Kumar Bedwal? OPM

5.  Relief.

5.   Issue no.1 regarding fairness and proprietary of enquiry has been treated as preliminary issue.  Thereafter evidence had been led on behalf of the parties on the enquiry issue which has been decided in favour of the workman and against the management vide order dated 06.07.2009, on record.  

6.   Thereafter   evidence   had   been   led   on   behalf   of   the   parties   on OP No.1301/16                                                                 Page 8 of  53 remaining issues including the issue of commission of misconduct on the part of the respondent/workman as alleged by the applicant/management vide its instant approval application. 

7.   In management evidence on remaining issues, management has examined Lt. Col.  (Retd.) Satish  Chandra who by way of his affidavit by way   of   evidence   Ex.   MW   1/A   has   deposed   that   he   worked   with   the management   from   03.05.1999   to   01.10.2004   as   Sr.   Manager   (Pers   & HRD);   that   Sh.   Pramod   Kumar   Bedwal   was   working   as   LDC   in   the department of MOT; that on 01.06.1999 he left his working place and instigated 10­15 other employees which included Smt. Indira Mahendri, Smt. Vimla and Smt.   Vidya and also other workers; that they came in front of the office of GM (Operation) and instigated the other workers to join them; that in the administrative department they also threatened to other employees that the other workers if will not join them then they will face the dire consequences; that Sh. Pramod Kumar Bedwal forcefully pushed to Smt. Manju   Thareja and to Smt. Suman Kashyap and that is why they both sent their written complaint to General Manager (Ops )just after the incident, which were placed on enquiry record as Ex. M­1 and M­2; that Smt. Suman Kashyap and Smt. Manju Thareja also stated that they   have   been   accused   indecently   by   the   workers,   however,   she   was OP No.1301/16                                                                 Page 9 of  53 hesitating to give those words in writing as those were so derogatory that they felt ashamed to repeat the same; that both the ladies have stated that they have been threatened also by Sh. Pramod Kumar Bedwal and his associates by saying that if they would not join them then they would face the dire consequences of the same; that these employees i.e. Sh. Pramod Kumar Bedwal and other workers also instigated to other employees of the administrative department who were doing their job at that time; that the misconducts which approximate 15 employees have committed at the instance of the workman are of serious nature, it disturbed the peace in the hospital   and   caused   disturbance   and   mental   tension   not   only   to   the employees of the hospital but also to the patients who had been admitted there   for   treatment   in   various   departments   of   the   hospital;   that   they started apprehending that the entire hospital may go on strike hence they would not be able to get the proper treatment; that however the doctors and administrative staff tried to satisfy them that they would get all the proper   treatment   and   comfort   in   the   hospital;   that   the   management initiated   domestic   enquiry   to   afford   further   opportunity   to   the   charge sheeted employees and all the witnesses from whom the written complaint were received, were produced by the management in the enquiry, who had been cross examined by the workman at length; that the ladies who had OP No.1301/16                                                                 Page 10 of  53 faced the mental tension and agony due to the acts of the employee  Sh. Pramod   Kumar   Bedwal   and   his   associates   are   ready   to   give   their statement on oath in this regard; that the deponent is once again placing the copy of the charge sheet on record along with the affidavit   and the same has been exhibited as Ex. MW 1/1 and the complaint given by Smt. Manju  Thareja is also annexed here with as Ex. MW 1/2.

  In   cross   examination   on   behalf   of   workman   in   management evidence   on   remaining   issues,   MW   1   has   deposed   that   it   is   wrong   to suggest that incident did not take place in his presence or that for the said reason, he has not deposed in his affidavit Ex. MW 1/A; that it is incorrect that his statement in para no.2 of the affidavit is wrong; that it is wrong to suggest that no incident had taken place on 01.06.99 as stated by him; that it is wrong to suggest that no complaint  was made by Mrs. Manju Thareja and Mrs. Suman Kashyap to him; that it is wrong to suggest that as Manju Thareja did not come up to state false statement in favour of management, therefore,   she   has   been   dismissed   from   service;   that   he   is   not   aware whether Mrs. Manju  Thareja is still in service of management or not; that his office was at the first floor on the date of incident; that the office of GM (Operation) was at the ground floor; that it is wrong to suggest that no incident has taken place nor he has witnessed the incident or that he is OP No.1301/16                                                                 Page 11 of  53 deposing falsely; that it is wrong to suggest that the allegations in para 2 of his affidavit to the effect that 'Suman Kashyap and Manju Thareja also stated that they have been abused sexually' have come for first time; that it is   wrong   to   suggest   that   he   has   deposed   falsely   on   this   fact;   that   his statement   regarding   threat   to   Mrs.   Suman   Kashyap   and   Mrs.   Manju Thareja is correct as mentioned in para 2 of his affidavit; that it is wrong to suggest that Manju Thareja and Suman Kashyap never complained in this regard; that he remembers the names of two three workers alongwith Pramod Kumar Bedwal namely Mahendri and Vimla; that he does not remember   the   names   of   other   workers   being   old   incident;   that   it   is incorrect   that   Pramod   Kumar   Bedwal     did   not   instigate   other   workers including the employees of administrative department to join them; that it is incorrect to suggest that his statement in para no.3 of his affidavit is incorrect; that it is incorrect that he did not receive written complaint or that the same was fabricated on behalf of management; that it is incorrect that document Ex. MW 1/2 is fake or that Mrs. Manju Thareja did not give   any   complaint;   that   he   is   not   aware   if   services   of   Mrs.   Suman Kashyap and Mrs. Manju Thareja were already terminated prior to the incident dated 01.06.99; that he is not aware that they were taken back in service in order to prove the false complaints; that it is wrong to suggest OP No.1301/16                                                                 Page 12 of  53 that he is deposing falsely that day in the court or that his affidavit is false.

8.   MW 2 Sh. Gyan  Chand Malhotra Officer on Special  Duty in the management has deposed by way of his affidavit by way of evidence Ex. WW 2/A that on 05.11.2004 at about 2 P.M., Satish Kumar Asst. Manager (Personnel and HR) informed him that he got telephonic message from Sh. Vijender Singh, General Secretary of Moolchand Hospital Karamchari Union   that   Mr.   Vijender   Singh   want   to   hold   a   meeting   with   the management   regarding   circular   issued   on   14.09.2004   for   renewal   of Medical Benefit Book; that he spoke to Mr. S.K. Saggar (G.M.) and he told him that he is busy in meeting with doctors; that accordingly Mr. Vijender   Singh   was   informed   by   Mr.   Satish   Kumar;   that   later   on   Mr. Saggar gave time of about 3.30 P.M. for the meeting and the same was communicated to Vijender Singh by Sh. Satish Kumar; that at about 3.30 P.M. Mr. S.K. Saggar, Satish Kumar, Rajeev  Tyagi and himself went to the   conference   room;   that   at   about   3.45   P.M.   Mr   Satish   Kumar   went outside the conference room and saw a mob of 20/25 people outside the room; that he told Vijender Singh that 2­3 persons can participate in the meeting as already discussed; that thereafter; Vijender Singh entered the room   and   started   threatening   and   shouting   at   Mr.   Saggar;   that   he threatened Mr. Saggar that either he should withdraw the circular or face OP No.1301/16                                                                 Page 13 of  53 the consequences of the mob standing outside; that they requested him to restrain from such act; but he started abusing them; that when Mr. Saggar suggested that all problems can be solved in peaceful manner he became more rash and opened the door of room and called the mob and ordered them   to   beat   us;   that   they   were   saying   "JAAN   SE   MAARO   EN  KO, PETROL LAO, YEH MOUKA PHIR NAHI MELEGA"; that the mob started   bearing   them   with   blow,   shoes   and   chapels   and   also   started threatening them if they will report to police they will beat them outside the hospital; that after beating them they left room; that later on they came to know that some one picked up purse of Mr. Saggar containing some amount   and   papers;   that   few   of   them   were   having   chapels,   shoes   and sticks in their hands; that in the incident of beating he saw that S/Sh. Pramod Kumar, Gopal Singh, Mani Ram, Anil Kumar, Manju Sharma, Ms. Praveen Wagmere, Gangadhar, A.K. Aggarwal, Rama Devi, Santra, Bhairav Mishra, M.D. Yadav, C.B. Hans, Jai Singh, Naresh Kumar, Jeet Ram,   K.P.   Benjwal   and   some   others   were   beating   them;   that   he   saw Pramod Kumar Bedwal was actively participating in such incident and causing harm to them; that he did not give any complaint in writing to the management since Mr. S.K. Saggar had done so; that the police recorded his statement; that later he also narrated the incident to the management OP No.1301/16                                                                 Page 14 of  53 orally;   that   the   matter   was   reported   to   the   police   who   recorded   the statement   of so many employees and officers of the management and a FIR bearing No.865/2004 has been registered by P.S. Lajpat Nagar, New Delhi; that he has seen the documents such as copy of the letter dated 03.01.2005, copy of the complaint sent by Sh. S.K. Saggar to P.S. Lajpat Nagar, along with list of employees who participated in the incident; that he has seen FIR bearing no.864/2004 and MLCs which have been placed, on record, the same are true and correct.

9.   In cross examination, MW 2 has deposed that it is correct that management had dismissed the services of around 65 workmen relating to the incidence of 5.11.04.   Vol. Exact number of workmen he does not know; that he was not   a witness in all the above cases except in few cases; that to his knowledge the MLCs Ex. MW 2/1 to Ex. MW 2/4 are being filed for the first time in the present case; that he does not know whether in all the cases of dismissal relating to incidence of 5.11.04, the workmen have been reinstated in service after orders from this Hon'ble Court.   Vol. The reinstatement order passed by Ld. Court/ Tribunals had been   challenged   by   management   in   Hon'ble   High     Court   and   in   the Honble High  Court a consent order was passed to take the workmen on duty on certain conditions as mentioned by the Hon'ble High  Court in the OP No.1301/16                                                                 Page 15 of  53 consent order; that it is wrong to suggest that it was not a consent order and the workmen were reinstated as per orders on merits; that it is wrong to suggest that all the workmen as their names have been mentioned in para 4 of his affidavit have been taken back on duty by the management; that few of the workmen have been taken back and few others have left the services after settlement with the management and certain retired from service; that it is wrong to suggest that in every ward security guard is posted.   Vol. Common security is there but not in every ward; that they had received few complaints from the department heads of different wards that the workmen had left their place of work; that it is wrong to suggest that no such complaints have been made and that is why the same have not been brought on record; that he does not think he participated in any meeting between the management and the Union prior to 5.11.04; that some of the senior managers including Sh. S.K. Saggar, Mr. Satish Kumar and   Mr.   Rajiv   Tyagi   were   present   in   the   incident;   that   however   he informed to Sh. Vibhu Talwar about the incident as he himself came to know about the incident as everybody was aware about the incident in the hospital; that he informed him about the incident only after they came back to the hospital after recording the MLC; that he has not stated this fact in cross examination relating to other workmen because this question OP No.1301/16                                                                 Page 16 of  53 was   not   put   to   him;   that   it   is   wrong   to   suggest   that   no   such   incident occurred and that is why he did not mention this in his statement in the other   cases;   that   he   alongwith   four   officers   went   to   police   station   on 5.11.04; that he does not remember the time exactly but it was around 4­5 pm; that they went to the AIIMS at 7 pm on that date; that he does not remember whether they went to police station or the hospital first; that none of the officers took any medical aid from Moolchand Hospital on 5.11.04; that it is wrong to suggest that no incident of assault took place on 5.11.04 and that is why no medical help was sought from Moolchand Hospital by anyone; that it is wrong to suggest that no meeting between management and workmen/ Union as mentioned by him in para 2 and 3 of his   affidavit   ever   took   place;   that   it   is   wrong   to   suggest   that   incident mentioned by him in para 2 and 3 of his affidavit did not take place; that it is wrong to suggest that management wanted to dismiss the services of permanent workmen for their union activities and to replace them with cheap   contract   workers   and   that   is   why   the   so   many   workers   were dismissed on 6.11.04; that all the four officers filed the written complaint to the police jointly which was drafted by Sh. S.K. Saggar; that he did not file the complaint individually; that he does not recollect whether he had signed the complaint prepared by Mr. S.K. Saggar given to police; that it OP No.1301/16                                                                 Page 17 of  53 is wrong to suggest that no such incident occurred and that is why he did not make any written complaint; that he does not know the exact number of applications filed by management u/s 33 (2) (b) of I.D. Act on 6.11.04; that   it   is   wrong   to   suggest   that   management   had   kept   the   approval applications ready without the incident had taken place and filed the same on 6.11.04; that he does not know the present status in FIR No.864/865 of 2004 PS  Lajpat  Nagar;  that it is  wrong to suggest  that no incident as mentioned by him in his affidavit took place on 5.11.04; that it is wrong to suggest that he has filed a false affidavit and deposing falsely. 

10.  MW   3   Sh.   Dinesh     Dutta   Dy.   Manager   (Accounts)   of   the management has deposed in his affidavit by way of evidence Ex. MW 3/A that he is working with the management since 13.05.1995  and at present he is working as Dy. Manager (Accounts) in Moolchand Hospital; that on 05.11.2004 he was sitting in his office; that at 3.30 P.M. Mr. Vijender Singh, General Secretary of the MCKRH Karamchari Union and Mr. Ajay O.T.   Assistant   came   in   the   Account   Section   to   see   Sh.   S.K.   Saggar, General   Manager;   that   they   enquired   about   Mr.   Saggar,   who   was   not available at that moment in his seat; that later, at about 4.10 PM, he went down   to   main   office   and   heard   noise   from   conference   room,   that   he immediately   rushed   there   and   saw   a   mob   of   about   60­70   persons OP No.1301/16                                                                 Page 18 of  53 surrounding   the   conference   room   and   shouting   "BAAHAR   NIKALO SALON KO"   "MAARO" etc. etc.; that in the mob he saw S/Shri A.K. Aggarwal, Pushkar, Sudarshan Prasad, Bhim Singh, Ms. Rani Cheria, Mr. Ganga Dhar, Ms. Sumathyamma CR., Mr. Narinder, Mrs Bhupinder Kaur S/Shri   Brij   Mohan­II,   Sushil   Kumar,   Mahesh   chand,   Mrs.   Nirmal Chanana, Mr. Mahinder Singh Rawat alongwith others; that they were shouting   and   abusing   management   outside   the   conference   room;   that S/Shri Vijender Singh, R.S. Dogra, Pramod Kumar Bedwal, Ajay Kumar, Mukesh Sulekh, Balbir, Raj Kumar, Durga Singh  Bisht, Gian Singh, Ms. Kirti Gurnanai, Ms. Rosamma Varghese, Mrs. Thankamani P.K. Suresh, Mrs. Santra, Mrs. Ram aDevi, S/Shri Giri Lal, Naresh Kumar, Pale Ram, Bhairav Mishra, Rohtas Kumar, Mrs Alphonsa Baby Kutty, Mrs. Praveen Waghmare  alongwith  others   were  inside  the  conference  room  and  had gheraod the management representtives S/Shri S.K. Saggar, Gian  Chand Malhotra, Satish Kumar and Rajiv Tyagi; that at that moment, he was walking in the corridor next to the Conference Room; that while he saw this scene, they also started threatening him :"SALE BHAG JA, MAHIN TO TERE KO BHI YAHIN JAAN SE MAAR DENGE"; that then he rushed upstairs and was viewing the scene from the corridor of the 1 st Floor; that suddenly shouting was increased and he heard them saying OP No.1301/16                                                                 Page 19 of  53 "MARO SAALON KO" JUTE SE MAARO" JAAN SE MAAAR DO SAALON KO";  that he saw that Mr. Brij Mohjan­II rushed to the ground in front of conference room and picked a pipe from the garden and entered the conference room; that others were also searching for bamboo sticks; that they also tried to break the tree in front of the conference room; that thereafter they rushed to trust room; that on seeing the above incident he was very much frightened; that he returned to his seat and did not inform anyone about what he had seen; that later on he learnt that an FIR bearing No.865/2004   had   been   registered   with   P.S..   Lajpat   Nagar,   when   the Inspecting Officer came to hospital and asked them to give statements; who had seen the incident; that he gave the statement to police to the above effect and then also informed the management orally about what he had seen; that he had seen Sh. Pramod Kumar Bedwal was actively taking part along with other employees and also instigating other to cause harm to   the   aforesaid   officers   of   the   management;   that   the   workers   were threatening when he wanted to appear in OP case that if any one appeared in court to give evidence, his hands and legs would be broken; that these facts were communicated to the Ld. Tribunal at that time in writing also. 

11.  In his cross examination, MW 3 has deposed that he joined the management on 13.03.1995; that his present designation is  Dy. Manager OP No.1301/16                                                                 Page 20 of  53 (Accounts); that the management had dismissed around 50­60 workmen on 6.11.2004; Again said: they were dismissed on different dates and not only on 6.11.04; that he does not know whether approval was granted to the management in any of the above cases, in which applications u/s 33(2)

(b) of I.D. Act  were filed; it is wrong to suggest that he is not giving the answer   of   last   question   deliberately,   despite   having   knowledge   of   the same.   Vol. It does not   pertain to his department; that it is wrong to suggest that no such incident occurred on 5.11.04 as narrated by him in his affidavit; that he does not know whether any appointment was taken by   Sh.   Vijender   Singh   on   5.11.04   to   meet   the   management;   that   it   is wrong to suggest that allegations of violence on 5.11.04 were made by management against the workmen to dismiss the permanent workmen en­ masse and replace them with contract workmen; that it is wrong to suggest that contents of para no.3,4 and 5 of his affidavit are wrong; that he does not know who has abused him as mentioned in last part of para no.4 of his affidavit; that he does not know who shouted on him as mentioned in para 5  of his affidavit; that he does not know who abused as mentioned in para 3 of his affidavit from the crowed to the management; that he does not remember whether any construction activity was going on in the hospital; that   there   were   no   bamboo   sticks   stored   in   the   hospital;   that   the OP No.1301/16                                                                 Page 21 of  53 conference   room   is   on   ground   floor;   that   Mr.   Pushkar,   workman threatened him as mentioned in para 7 of his affidavit; that it is correct that  he is marking his daily attendance in the register; that it is wrong to suggest that he was on leave w.e.f. 5.11.04 to 7.11.04; that it is wrong to suggest that on 5.11.04 there was no slogan shouting; that it is wrong to suggest that no such incidents as mentioned by him took place on 5.11.04 or that he has not seen any such incident; that it is wrong to suggest that he has filed false affidavit or that he is deposing falsely. 

12.  In rebuttal, respondent/workman examined himself as WW 1 in his evidence on remaining issues and deposed vide his affidavit by way of evidence Ex. WW 1/A that he has gone through the dismissal order as well as the application u/s 33 (3) (b) filed by the management;   that the contents of the same are concocted, baseless, fabricated and have been made   with   malafide   intentions   to   victimise   him   for   his   trade   union activities; that there is not even an iota of truth in any of the allegations made against him in the dismissal order as well as the application u/s 33 (3) (b) filed by the management and the same are totally unfounded and baseless; that all workmen in Mool   Chand Hospital have been getting wages as per Pay  Commission Scales since last 30 years and they were presently getting wages as per IVth Pay Commission Scales; that in 1996 OP No.1301/16                                                                 Page 22 of  53 when the recommendations of the Vth Pay  Commission were confirmed by the  Govt. the Mool Chand Kharaiti Ram Hospital Karamchari Union called upon the management to implement the Vth Pay Commission Pay Scales; that the above demand was raised by the union on account of the fact that as per the earlier agreement the management was bound to make payment of the wages as per the new pay commission scales as soon as the same was announced; that the management however refused to accept the demand which was raised on the basis of the existing agreement which forced the union to raise   an industrial dispute; that after raising of the demand seeking the Vth Pay Commission Pay Scales, the management has been systematically eliminating the permanent workmen employed by the   hospital   since   I.D.   No.86/98   claiming   pay   scales   as   per recommendations   of   the   Vth   Pay   Commission   was   raised   by   the workmen; that the management has dismissed/ terminated/forced to resign majority   of   the   permanent   workmen   on   the   rolls   of   the   management hospital as on 1.1.96 who would have become entitled to the benefits/pay scales as per recommendations of the Vth Pay Commission; that there were around 688 permanent class­III and IV workmen on the rolls of the hospital at the time of their raising the industrial dispute, but presently the total strength is less than around 100 permanent workmen and the rest of OP No.1301/16                                                                 Page 23 of  53 the workmen have been dismissed/terminated/retrenched/issued malafide transfer orders to places where the hospital has no business or were forced to  resign  on account  of  extreme  harassment;  that the  management  has taken a policy decision to dismiss a minimum of 5 permanent workmen every month; that however, the Hon'ble High  Court of Delhi vide order dated   27.7.04   directed   the   management   to   maintain   status   quo   which prevented the management to reach this target from July, 2004 onwards; that the management has dismissed a large number of workmen on the basis of the present false and frivolous allegations accusing them being involved   in   the   alleged   incidents   of   5.11.04   similar   to   the   ones   made against him to clear the  back log of dismissals caused by the order of the Hon'ble High  Court of Delhi dated 27.7.04 directing the management to maintain the status quo; that the malafide intention of the management is that by the time the case relating to the dispute of the workmen claiming the scales of pay as per recommendations of the Vth Pay Commission is adjudicated upon finally, no Class­III or IV employee who is entitled to the said benefits should remain on the rolls of the management hospital; that the management personnel had made an open challenge in this regard to the workmen; that the allegation made against him of any involvement in the alleged incidents of 5.11.04 is totally fabricated and invented for the OP No.1301/16                                                                 Page 24 of  53 purpose of dismissing him from service; that there was no demand for a meeting on 5.11.04 as alleged; that no meeting or any incident as alleged by the management occurred on 5.11.04; that the management had been repeatedly asking him and other workmen to convert into non­DA scales and presently around 150 workmen have accepted this and are working on contract basis after the management harassed them to accept the non­DA scales;   that   the   management   had   prepared   a   list   of   workmen   to   be victimised since they had refused to succumb to the management pressure to resign from the hospital or to accept the new pay scale against the Vth Pay Commission Scale, to which a large number of workmen had fallen prey to; that the action of the management in dismissing him from the service is malafide and has been done to scuttle the claim for the benefits under   the   Vth   Pay   Commission;   that   the   malafide   intention   of   the management is evident from the bare reading of the original list attached to  the  alleged  complaint   to  the  police  and  the  names   of  the  workmen dismissed on the ground of the alleged incident dated 5.11.04 ; that the original   list  contained the  names  of  35 workmen  but subsequently the management   dismissed   more   than   60   workmen   from   service   without conducting any kind of enquiry; that as per the management his service conditions are governed by the service rules framed by the management; OP No.1301/16                                                                 Page 25 of  53 that he could not have been dismissed by the management without holding a domestic enquiry as per provisions of the service rules framed by the management; that to his knowledge there was no meeting or incident on 5.11.04; that on 5.11.04 he was performing his duties from 9 am to 4 pm immediately after which he went home; that the management dismissed him from service on 10.12.04 and he continued to perform his duty from 6.11.04 to 10.12.04; that false allegations are being raised against him with a malafide intention as per policy of the management to dismiss the permanent Class­III and IV employees from service; that the authorised signatory of the management Sh. Manojit Sengupta has no authority at all to take any disciplinary action or file the present proceedings on behalf of the management; that the documents showing authority being given to Sh. Manojit Sengupta by the management is fabricated and the same has not been proved; that as per the service rules only the "Sanchalak" (Director) can take action against him that too after a proper domestic enquiry; that there   is   no   resolution   authorising   Sh.   Manojit   Sengupta   to   take disciplinary   action   or   to   file   the   present   proceedings;   that   the   present application   is   bad   for   want   of   authority   and   the   same   is   liable   to   be dismissed  on  this  ground  alone;  that  the disciplinary  authority has  not conducted any enquiry in respect of the alleged incident dated 5.11.04 and OP No.1301/16                                                                 Page 26 of  53 the same is evident from the record itself; that the management dismissed some of the workmen on 5.11.04 itself and some were dismissed between the   period   from   5.11.04   to   10.12.04;   that   the   contention   of   the management that he was a member of the mob involved in alleged acts of grave misconduct on 5.11.04 is incorrect and malafide; that he was not a member of any such alleged mob; that the contents of para no.4 of the approval application are incorrect and hence denied; that if any domestic enquiry   has   been   conducted   the   same   would   have   proved   that   the allegations are false and   fabricated and the malafide intentions of the management   and   also   the   incorrect   allegations   raised   against   him   and other   workmen   and   that   is   the   reason   why   the   management   has   not conducted   any   domestic   enquiry   in   the   above   case;   that   the   order   of dismissal is null and void because of the failure of the management to conduct   any   domestic   enquiry   in   respect   of   the   allegations;   that   the atmosphere in the hospital has been totally peaceful after 5.11.04; that there was no reason why the management could not have held a domestic enquiry in the prevailing atmosphere of peace and tranquility; that many domestic enquiries have been held in the hospital immediately after the alleged incident; that the management personnel are very influential and they influenced the police and registered a false FIR against the workmen; OP No.1301/16                                                                 Page 27 of  53 that the contents of the complaint made by Mr. S.K. Saggar to the police on 5.11.04 is false; that the management has not made payment of one month wages as stipulated u/s 33 (3) (b) of I D Act to him alongwith the dismissal   since   payments   have   been   made   at   the   old   rates   and   he   is entitled for wages as per the Vth Pay Commission Scales as per award dated   14.01.03;     that   the   conditions   precedent   before   initiating   action against a workman u/s 33 (3) (b) of I D act has not been complied with; that no domestic enquiry has been held in the matter; that the management has not given any reason for not holding the enquiry and no extenuating circumstances in this regard has been explained or pleaded; that there was no   extenuating   circumstances   in   the   above   case   for   not   holding   the domestic   enquiry;   that   the   management   has   dismissed   more   than   55 workmen   alleging   their   participation   in   the   alleged   assault   against   the officers on 5.11.04 and filed applications u/s 33 (2) (b) of the I.D. Act  but in all the 55 cases these applications were dismissed by this Hon'ble Court and the workmen have been reinstated in service by the management; that this Hon'ble Court has found that there is no merit or substance in any of the allegations relating to the alleged incident dated 5.11.04; that in view of the above; nothing could be held against him relating to the alleged incident dated 5.11.04; that the allegations contained in the charge sheet OP No.1301/16                                                                 Page 28 of  53 dated   1.6.99   are   also   false   and   fabricated;   that   the   management   has instigated the complainants in the alleged incidents  to make the complaint against   him   to   victimise   him   for   his   trade   union   activities;   that   the employees   who   made   the   complaint   against   him   were   misguided   and instigated by the management by giving them inducements and they have subsequently understood the management's tactics and have apologized to him; that there is no truth or substance in the allegations contained in the charge sheet dated 1.6.99; that he denied that he did not file any reply to the show cause notice dated 18.12.2000; that a reply was given to the said show cause notice; however, he has misplaced the copy of the said reply; that   the   silence   of   the   management   from   the   issue   of   the   show   cause notice   dated   18.12.2000   after   conclusion   of   the   domestic   enquiry proceedings till his proposed dismissal order dated 10.12.04 i.e. for a full 4 year period, clearly indicate that the management did not consider the allegations contained in the charge sheet dated 1.6.99 serious enough to warrant any disciplinary action against him; that he is unemployed after 10.12.04;   that   he   has   been   a   member   of   Mool   Chand   Kharaiti   Ram Hospital Karamchari Union (Regd.) and he is a workman concerned in the various industrial disputes pending before this Hon'ble Court filed by his above union; that he would have been entitled for the various benefits OP No.1301/16                                                                 Page 29 of  53 from the industrial disputes if the same were to be decided in favour of the workmen;   that   he   has   been   engaged   in   works   of   manual   and   clerical nature only and he had no administrative or supervisory powers; that in view of the above the application filed by the management u/s 33 (3) (b) is liable to be rejected out rightly; that he relies upon document Ex. WW 1/1 which is order dated 09.12.04 declaring him a protected workman for the year 2004­2005.  

  In his cross examination, WW 1 has deposed that he is  graduate; that his date of birth is 15.07.1965; that he does not remember the date when his present affidavit was prepared but it might have been attested in Karkardooma; that he does not know when it was got attested; that he  can show the document pertaining to his membership with union; that he does not remember as to whether the union demanded the documents of the union   pertaining   to   their   existence   in   the   hospital;   that   he   was participating in the court proceedings pertaining to the demands of pay as per 5th pay commission; that he has seen the order in which the Hon'ble Supreme Court has accepted the recommendations of 5th CPC and for the calculation of the wages this matter has been sent to  this Tribunal; that it is wrong to suggest that he is deposing falsely in this regard or he has not seen the judgment; that it is wrong to suggest that Hon'ble Supreme Court OP No.1301/16                                                                 Page 30 of  53 has dismissed the claim of the Union and for further adjudication on the terms which has been framed by DB of Hon'ble Delhi High Court; that he has   not   even   written   any   letter   to   management   to   inform   that   he   is member of the Union or participating in the Union activities.  Vol. He is  a protected workman; that he does not have any letter of the management with him in which the management accepted him as a protected workman; that he has not stated in his reply that in 2004 only the 100 employees have left the employment; that he has rather stated that 70 employees have left the employment; that he has no document to show that the election of the Union were ever held to appoint its office bearers; that he does not have any document to show that he ever participated in the election of office bearers of the Union.  It is wrong to suggest that employees Union is not existing in the hospital; that it is correct that Secretary of the Union Sh. Vijender Singh is a dismissed employee; that he  was present in the hospital on 05.11.04; that he does do not know the difference between the DA and non DA employees; that he does not know whether the non DA employees are getting more salary than the DA employees; that for the alleged incident dated 05.11.04, there are 3­4 lists according to which the employees have been terminated for the said alleged incident.   Vol. No enquiry was held by the management of any employee of that incident OP No.1301/16                                                                 Page 31 of  53 before   terminating   the   services   of   the   employees;   that   it   is   wrong   to suggest that he is  deposing falsely in this regard; that it is correct that for the   incident   which   took   place   on   05.11.04,   the   management   filed   a complaint before the police and police was arrived at in the hospital; that he   does   not   know   whether   the   officers   of   the   management   sustained injuries in the incident which took place on 05.11.04 or their MLCs were conducted   in   AIIMS;   that   he   has   not   reported   to   the   police   that   the incident dated 05.11.04 did not take place in the hospital; that he does not have any service rules of the hospital; that he does not know whether his union   is   having   the   service   rules   or   not;   that   he     was   marking   his attendance in the attendance register which was being maintained by the HR Department; that he only used to sign the attendance register and not mentioning the time of his arrival in the hospital and departure from there. Vol. The attendance register  was  being made available to them in the morning, night and in the evening at 04 pm every day; that it is correct that he was suspended by the management after the incident of 05.11.04; that a notice was placed on the main gate regarding the suspension; that Mr. Manojit Sengupta was the Manager in Accounts Department; that he does not have any document to show that Sh. Manojit Sengupta was not competent to initiate disciplinary action against him; that it is correct that OP No.1301/16                                                                 Page 32 of  53 hospital is being run by the Mool Chand Kharaiti Ram Charitable Trust and it is a private hospital; that officially, he is not aware who are the trustees of the hospital and whether they are looking after the work of the hospital; that there is no director in the hospital except the trustees; that he does not know whether the management filed several OPs in the matters of the employees who were terminated on incident of 05.11.04 and proved the incident in those OPs by leading evidence; that it is correct that the police registered an FIR no.865/04 which was pending in Patiala House Courts pertaining to incident dated 05.11.04; that he has the copy of the judgment passed in FIR 865/04 and he will file the same at the time of arguments; that according to him, no employee has been sentenced in the said FIR; that it is correct that management used to credit his monthly salary in the branch of Allahabad Bank which is in existence within the premises of the management; that he does not know whether one month wages at the time of his termination were deposited by the management in his account towards the compliance of Section 33(2) (b) of I.D. Act; that it is correct that prior to the charge sheet given for the incident of 05.11.04, the other charge sheets have also been filed upon him by the management; that he does not have original of Ex. WW 1/1; that he does not know anything about the ID No.86/98; that he is getting 75% wages from the OP No.1301/16                                                                 Page 33 of  53 management till date as he is under suspension; that he is not working anywhere else; that it is correct that he need not report for duty to hospital ever and his suspension allowance is credited every month in his account which is being maintained by him in Allahabad Bank; that it is wrong to suggest that he has  filed wrong affidavit, written statement or that he is deposing falsely. 

13.  I   have   heard   arguments   from   Dr.   M.Y.   Khan   Ld.   AR   for applicant/management   and   the   respondent/workman   himself   on   the remaining issues and have perused the record of the case.  My findings on the remaining issues including the issue of commission of misconduct on the   part   of   the   respondent/workman   as   alleged   by   the applicant/management vide  the instant approval application are as under:­

14.  Findings on issue no.2 Issue   no.2   is   "Whether   the   workman   has   committed   any misconduct on 05.11.2004? OPM"

15.  Vide the testimony of MW 1 Lt. Col. (Retd.) Satish   Chandra, management has alleged inter alia that the workman while working as LDC in the department of MOT on 01.06.1999 left his working place and instigated 10­15 other employees which included Smt. Indira Mahendri, Smt. Vimla and Smt. Vidya and also other workers; that they came in OP No.1301/16                                                                 Page 34 of  53 front of the office of GM (Operation) and instigated the other workers to join them; that in the administrative department they also threatened to other employees that the other workers if will not join them then they will face the dire consequences; that Sh. Pramod Kumar Bedwal forcefully pushed to Smt. Manju   Thareja and to Smt. Suman Kashyap and that is why they both sent their written complaint to General Manager (Ops )just after the incident, which were placed on enquiry record as Ex. M­1 and M­2; that Smt. Suman Kashyap and Smt. Manju Thareja also stated that they have been accused indecently by the workers, that both the ladies have stated that they have been threatened also by Sh. Pramod Kumar Bedwal and his associates by saying that if they would not join them then they would face the dire consequences of the same; that these employees i.e. Sh. Pramod Kumar Bedwal and other workers also instigated to other employees of the administrative department who were doing their job at that  time; that  the misconducts which approximate 15 employees  have committed   at   the   instant   of   the   workman   are   of   serious   in   nature,   it disturbed the  peace in the  hospital  and caused  disturbance  and mental tension not only to the employees of the hospital but also to the patients who had been admitted there for treatment in various departments of the hospital; that they started apprehending that the entire hospital may go on OP No.1301/16                                                                 Page 35 of  53 strike   hence   they   would   not   be   able   to   get   the   proper   treatment;   that however the doctors and administrative staff tried to satisfy them that they would get all the proper treatment and comfort in the hospital; that the copy of the charge sheet on record   have been exhibited as Ex. MW 1/1 and the complaint given by Smt. Manju  Thareja as Ex. MW 1/2.

16. In cross examination, this witness has  denied the suggestion that incident did not take place in his presence as alleged or that he has not witnessed the said incident or that he was deposing falsely in this regard. He has further denied the suggestion on behalf of the workman as to the alleged   incorrectness   or   non   happening   of   the   alleged   incident   on 01.06.1999 as alleged against the workman constituting the misconduct on his part as also the factum of the MW 1 being not a witness to the said incident   dated   01.06.1999   as   alleged   by   the   management   against   the workman   or   that   Ex.   MW   1/2   (colly)   are   not   the   complaint   of   the employees Manju Thareja and Suman Kashyap dated 01.06.1999 to the management in this regard constituting the basis of the charge sheet of the same date Ex. MW 1/1.  

17.  It is seen vide the testimony of MW 2 Sh. Gyan  Chand Malhotra Officer on Special Duty with the management that he has deposed by way of   his   affidavit   by   way   of   evidence   Ex.   WW   2/A     inter   alia   that   on OP No.1301/16                                                                 Page 36 of  53 05.11.2004 at about 2 P.M., Satish Kumar Asst. Manager (Personnel and HR)   informed   him   that   he   got   telephonic   message   from   Sh.   Vijender Singh, General Secretary of Moolchand Hospital Karamchari Union that Mr.   Vijender   Singh   want   to   hold   a   meeting   with   the   management regarding circular issued on 14.09.2004 for renewal of Medical Benefit Book; that he spoke to Mr. S.K. Saggar (G.M.) and he told him that he is busy in meeting with doctors; that accordingly Mr. Vijender Singh was informed by Mr. Satish Kumar; that later on Mr. Saggar gave time of about   3.30   P.M.   for   the   meeting   and   the   same   was   communicated   to Vijender Singh by Sh. Satish Kumar; that at about 3.30 P.M. Mr. S.K. Saggar, Satish Kumar, Rajeev  Tyagi and himself went to the conference room;   that   at   about   3.45   P.M.   Mr   Satish   Kumar   went   outside   the conference room and saw a mob of 20/25 people outside the room; that he told Vijender  Singh that  2­3 persons can participate in the meeting as already discussed; that thereafter; Vijender Singh entered the room and started threatening and shouting at Mr. Saggar; that he threatened Mr. Saggar   that   either   he   should   withdraw   the   circular   or   face   the consequences   of  the   mob   standing  outside;  that  they   requested   him   to restrain from such act; but he started abusing them; that when Mr. Saggar suggested that all problems can be solved in peaceful manner he became OP No.1301/16                                                                 Page 37 of  53 more rash and opened the door of room and called the mob and ordered them to beat them; that they were saying "JAAN SE MAARO EN KO, PETROL LAO, YEH MOUKA PHIR NAHI MELEGA"; that the mob started   bearing   them   with   blow,   shoes   and   chapels   and   also   started threatening them if they will report to police they will beat them outside the hospital; that after beating them they left room; that later on they came to know that some one picked up purse of Mr. Saggar containing some amount   and   papers;   that   few   of   them   were   having   chapels,   shoes   and sticks in their hands; that in the incident of beating he saw that S/Sh. Pramod Kumar, Gopal Singh, Mani Ram, Anil Kumar, Manju Sharma, Ms. Praveen Wagmere, Gangadhar, A.K. Aggarwal, Rama Devi, Santra, Bhairav Mishra, M.D. Yadav, C.B. Hans, Jai Singh, Naresh Kumar, Jeet Ram,   K.P.   Benjwal   and   some   others   were   beating   them;   that   he   saw Pramod Kumar Bedwal was actively participating in such incident and causing harm to them; that he did not give any complaint in writing to the management since Mr. S.K. Saggar had done so; that the police recorded his statement; that later he also narrated the incident to the management orally;   that   the   matter   was   reported   to   the   police   who   recorded   the statement   of so many employees and officers of the management and a FIR bearing No.865/2004 has been registered by P.S. Lajpat Nagar, New OP No.1301/16                                                                 Page 38 of  53 Delhi.   He has proved, on record, Ex. WW 2/1 to Ex. WW 2/4 which are the copies of the MLCs dated 05.11.04 in respect of S/Sh.Satish Kumar, S.K.   Saggar,   Rajiv     Tyagi   and   Gian     Chand   Malhotra   respectively, officials/ employees of the management  qua the alleged assault on them.  

18.   In his cross examination, he has  denied the suggestion that all the workmen as their names have been mentioned in para 4 of his affidavit have been taken back on duty by the management; he has deposed that few of the workmen have been taken back and few others have left the services after settlement with the management and certain retired from service;   he has denied that   no complaints have been made against the workman and that is why the same have not been brought on record;  he has deposed that some of the senior managers including Sh. S.K. Saggar, Mr.   Satish   Kumar   and   Mr.   Rajiv   Tyagi   were   present   in   the   incident, however   he   informed   to   Sh.   Vibhu   Talwar   about   the   incident   as   he himself came to know about the incident as everybody was aware about the incident in the hospital; that he informed him about the incident only after they came back to the hospital after recording the MLC;     he has denied that that no incident of assault took place on 5.11.04 and that is why no medical help was sought from Moolchand Hospital by anyone or that no meeting between management and workmen/ Union as mentioned OP No.1301/16                                                                 Page 39 of  53 by him in para 2 and 3 of his affidavit ever took place or that   incident mentioned by him in para 2 and 3 of his affidavit did not take place; or that  management wanted to dismiss the services of permanent workmen for their union activities and to replace them with cheap contract workers.

19.  Vide his testimony as MW 3 Sh. Dinesh   Dutta Dy. Manager (Accounts) of the management, has deposed by way of his affidavit by way of evidence Ex. MW 3/A inter alia that on 05.11.2004 he was sitting in his office; that at 3.30 P.M. Mr. Vijender Singh, General Secretary of the MCKRH Karamchari Union and Mr. Ajay, O.T. Assistant came in the Account   Section   to   see   Sh.   S.K.   Saggar,   General   Manager;   that   they enquired about Mr. Saggar, who was not available at that moment in his seat; that later, at about 4.10 PM, he went down to main office and heard noise from conference room, that he immediately rushed there and saw a mob   of   about   60­70   persons   surrounding   the   conference   room   and shouting "BAAHAR NIKALO SALON KO"  "MAARO" etc. etc.; that in the mob he saw S/Shri A.K. Aggarwal, Pushkar, Sudarshan Prasad, Bhim Singh, Ms. Rani Cheria, Mr. Ganga Dhar, Ms. Sumathyamma CR., Mr. Narinder,   Mrs   Bhupinder   Kaur   S/Shri   Brij   Mohan­II,   Sushil   Kumar, Mahesh   Chand,   Mrs.   Nirmal   Chanana,   Mr.   Mahinder   Singh   Rawat alongwith   others;   that   they   were   shouting   and   abusing   management OP No.1301/16                                                                 Page 40 of  53 outside  the  conference  Room;  that  S/Shri  Vijender  Singh,  R.S.  Dogra, Pramod Kumar Bedwal, Ajay Kumar, Mukesh Sulekh, Balbir, Raj Kumar, Durga   Singh     Bisht,   Gian   Singh,   Ms.   Kirti   Gurnanai,   Ms.   Rosamma Varghese, Mrs. Thankamani P.K. Suresh, Mrs. Santra, Mrs. Ram aDevi, S/Shri   Giri   Lal,   Naresh   Kumar,   Pale   Ram,   Bhairav   Mishra,   Rohtas Kumar, Mrs Alphonsa Baby Kutty, Mrs. Praveen Waghmare alongwith others were inside the conference room and had gheraod the management representatives S/Shri S.K. Saggar, Gian Chand Malhotra, Satish Kumar and Rajiv Tyagi; that at that moment, he was walking in the corridor next to the Conference Room; that while he saw this scene, they also started threatening him :"SALE BHAG JA, MAHIN TO TERE KO BHI YAHIN JAAN SE MAAR DENGE"; that then he rushed upstairs and was viewing the scene from the corridor of the 1st  Floor; that suddenly shouting was increased and he heard them saying "MARO SAALON KO" JUTE SE MAARO" JAAN SE MAAAR DO SAALON KO";  that he saw that Mr. Brij   Mohan­II   rushed   to   the   ground   in   front   of   conference   room   and picked   a   pipe   from   the   garden   and   entered   the   conference   room;   that others were also searching for bamboo sticks; that they also tried to break the tree in front of the conference room; that thereafter they rushed to trust room; that on seeing the above incident he was very much frightened; that OP No.1301/16                                                                 Page 41 of  53 he returned to his seat and did not inform anyone about what he had seen; that   later   on   he   learnt   that   an   FIR   bearing   No.865/2004   has   been registered with P.S.. Lajpat Nagar, when the Inspecting Officer came to hospital and asked them to give statements; who had seen the incident; that  he gave the statement to police to the above effect and then also informed the management orally about what he had seen; that he had seen Sh.   Pramod   Kumar   Bedwal   was   actively   taking   part   along   with   other employees   and   also   instigating   other   to   cause   harm   to   the   aforesaid officers of the management; that the workers were threatening when he wanted to appear in OP case that if any one appeared in court to give evidence,   his   hands   and   legs   would   be   broken;   that   these   facts   were communicated to the Ld. Tribunal at that time in writing also.    In his cross examination on behalf of the workman on remaining issues,   MW 3 has denied that no such incident occurred on 5.11.04 as narrated by him in his affidavit or  that allegations of violence on 5.11.04 were made by management against the workmen to dismiss the permanent workmen en­masse and replace them with contract workmen or that   he was on leave w.e.f. 5.11.04 to 7.11.04 and that he was not present in the hospital at the time of incident dated 5.11.04 or that on 5.11.04 there was no slogan shouting or that   no such incidents as mentioned by him took OP No.1301/16                                                                 Page 42 of  53 place on 5.11.04 or that he has not seen any such incident. 

20.  In   rebuttal   evidence,   workman   has   deposed   by   way   of   his affidavit by way of evidence Ex. WW 1/A inter alia to the effect that  he has gone through the dismissal order as well as the application u/s 33 (3)

(b) filed by the management;  that the contents of the same are concocted, baseless,   fabricated   and   have   been   made   with   malafide   intentions   to victimise him for his trade union activities; that there is not even an iota of truth in any of the allegations made against him in the dismissal order as well as the application u/s 33 (3) (b) filed by the management and the same   are   totally   unfounded   and   baseless;   that     all   workmen   in   Mool Chand Hospital have been getting wages as per Pay Commission Scales since last 30 years and they were presently getting wages as per IVth Pay Commission Scales; that in 1996 when the recommendations of the Vth Pay  Commission were confirmed by the  Govt. the Mool Chand Kharaiti Ram   Hospital   Karamchari   Union   called   upon   the   management   to implement the Vth Pay Commission Pay Scales; that the above demand was raised  by  the union on account  of  the  fact  that  as  per   the earlier agreement the management was bound to make payment of the wages as per the new pay commission scales as soon as the same was announced; that the management however refused to accept the demand which was OP No.1301/16                                                                 Page 43 of  53 raised on the basis of the existing agreement which forced the union to raise   an industrial dispute; that after raising of the demand seeking the Vth Pay Commission Pay Scales, the management has been systematically eliminating the permanent workmen employed by the hospital since I.D. No.86/98 claiming pay scales   as per  recommendations  of   the Vth Pay Commission was raised by the workmen;   that the malafide intention of the management is that by the time the case relating to the dispute of the workmen claiming the scales of pay as per recommendations of the Vth Pay Commission is adjudicated upon finally, no Class­III or IV employee who   is   entitled   to   the   said   benefits   should   remain   on   the   rolls   of   the management   hospital;     that   the   allegation   made   against   him   of   any involvement in the alleged incidents of 5.11.04 is totally fabricated and invented   for   the   purpose   of   dismissing   him   from   service;     that   the management had prepared a list of workmen to be victimised since they had refused to succumb to the management pressure to resign from the hospital or to accept the new pay scale against the Vth Pay Commission Scale, to which a large number of workmen had fallen prey to;  that the malafide intention of the management is evident from the bare reading of the original list attached to the alleged complaint to the police and the names of the workmen dismissed on the ground of the alleged incident OP No.1301/16                                                                 Page 44 of  53 dated 5.11.04 ; that the original list contained the names of 35 workmen but subsequently the management dismissed more than 60 workmen from service   without   conducting   any   kind   of   enquiry;   that   as   per   the management   his   service   conditions   are   governed   by   the   service   rules framed by the management; that he could not have been dismissed by the management without holding a domestic enquiry as per provisions of the service rules framed by the management;  that as per the service rules only the "Sanchalak" (Director) can take action against him that too after a proper   domestic   enquiry;   that   there   is   no   resolution   authorising   Sh. Manojit   Sengupta   to   take   disciplinary   action   or   to   file   the   present proceedings; that the present application is bad for want of authority and the same is liable to be dismissed on this ground alone;  that he was not a member of any such alleged mob; that if any domestic enquiry has been conducted the same would have proved that the allegations are false and fabricated and the malafide intentions of the management and also the incorrect allegations raised against him and other workmen and that is the reason why the management has not conducted any domestic enquiry in the above case; that the allegations contained in the charge sheet dated 1.6.99 are also false and fabricated; that the management has instigated the complainants in the alleged incidents  to make the complaint against OP No.1301/16                                                                 Page 45 of  53 him to victimise him for his trade union activities;  that the silence of the management from the issue of the show cause notice dated 18.12.2000 after   conclusion   of   the   domestic   enquiry   proceedings   till   his   proposed dismissal order dated 10.12.04 i.e. for a full 4 year period, clearly indicate that   the   management   did   not  consider   the   allegations   contained   in   the charge   sheet   dated   1.6.99   serious   enough   to   warrant   any   disciplinary action against him. He has relied upon documents Ex. WW 1/1 which is copy   of   letter   dated   09.12.2004   of   the   office   of   the   Dy.   Labour Commissioner, South District declaring the workman Sh. Pramod Kumar Bedwal,     Member   Executive   of   Moolchand   Khairaiti   Ram   Hospital Karamchari Union (Regd.) as a 'protected workman' for the year 2004­05 under the provisions of section 33 (4) of Industrial  Disputes Act, 1947 (as amended upto date). 

21.  In his cross examination on behalf of the management in rebuttal evidence, WW 1 has deposed inter alia that he does not have any letter of the management with him in which the management accepted him as a protected workman;  that he has no document to show that the election of the Union were ever held to appoint its office bearers; that he does not have any document to show that he ever participated in the election of office bearers of the Union.  He has admitted that he  was present in the OP No.1301/16                                                                 Page 46 of  53 hospital   on   05.11.04   and   that   for   the   incident   which   took   place   on 05.11.04, the management filed a complaint before the police and police was arrived at in the hospital; that he does not know whether the officers of the management sustained injuries in the incident which took place on 05.11.04   or   their   MLCs   were   conducted   in   AIIMS;   that   he   has   not reported to the police that the incident dated 05.11.04 did not take place in the hospital; that he does not have any service rules of the hospital; that he does not know whether his union is having the service rules or not; that he was marking his attendance in the attendance register which was being maintained by the HR Department; that it is correct that he was suspended by the management after the incident of 05.11.04; that a notice was placed on the main gate regarding the suspension; that Mr. Manojit Sengupta was the   Manager   in   Accounts   Department;   that   he     does   not   have   any document to show that Sh. Manojit Sengupta was not competent to initiate disciplinary action against him; that it is correct that hospital is being run by   the  Mool   Chand   Kharaiti  Ram   Charitable   Trust  and   it   is   a  private hospital;   that   it   is   correct   that   the   police   registered   an   FIR   no.865/04 which was pending in Patiala House Courts pertaining to incident dated 05.11.04;   that it is correct that prior to the charge sheet given for the incident of 05.11.04, the other charge sheets have also been filed upon OP No.1301/16                                                                 Page 47 of  53 him by the management; that he does not have original of Ex. WW 1/1; that he is getting 75% wages from the management till date as he is under suspension; that he is not working anywhere else; that it is correct that he need not report for duty to hospital ever and his suspension allowance is credited every month in his account which is being maintained by him in Allahabad Bank.

22.      It   is   seen   from   the   record   that   management   by   way   of testimonies of MWs 1 to 3 alongwith documents Ex. MW 2/1 to Ex. MW 2/4, as abovesaid, has been able to prove, on record, that the workman had committed misconduct as alleged against him i.e. vide charge sheet Ex. MW 1/1 supported by the complaints of Ms. Manju Thareja and  Suman Kashyap   Ex.   MW   1/2   (colly)   as   also   qua   alleged   misconduct   dated 5.11.04   as   alleged   against   the   respondent/workman   vide   the   instant approval application as also vide the testimonies of MWs 2 and 3 in the same, as abovesaid, to the effect of being found indulged in disorderly and riotuous conduct/behaviour alongwith others on 5.11.04 at about 3.45 pm in the premises of the hospital  resulting in causing of bruises/ injuries on the persons of officials of the management/ complainants as mentioned in the respective MLCs of the said date of the   concerned hospital in their respect in this regard and in respect of incident whereof FIR No.865/2004 OP No.1301/16                                                                 Page 48 of  53 had been registered with P.S. Lajpat Nagar, New Delhi  which it is seen from   the   record   have   not   been   able   to   be   rebutted   by   the respondent/workman by way of his testimony  vide his affidavit by way of evidence Ex. WW 1/A in the rebuttal workman evidence, as abovesaid, who   on   the   contrary   it   is   seen   from   his   cross   examination   in   rebuttal workman evidence has admitted that the incident as alleged took place on 5.11.04 when he deposes  It is correct that for the incident which took place on 5.11.04 the management filed a complaint before the police and police arrived at in the hospital.  He does not know whether the officers of the management sustained injuries in the incident which took place on 5.11.04 or their MLCs were conducted in AIIMS.  He had not reported to the   police   that   the   incident   dated   5.11.04   did   not   take   place   in   the hospital........; it is correct that the police registered an FIR No.865/04 which was pending in Patiala House  Court pertaining to incident dated 5.11.04.  

23.  It is seen from the cross examination of MW 2 Sh. Gian Chand Malhotra   on   behalf   of   the   workman   in   management   evidence   on remaining issues that it is not specifically disputed that FIR No.865/04 has   been   registered   with   P.S.   Lajpat   Nagar   on   the   complaint   of   the assaulted   employees   of   the   management   hospital   on   the   date   of   the OP No.1301/16                                                                 Page 49 of  53 incident viz 05.11.04 against the respondent/workman alongwith others as accused   persons   qua   the   incident   dated   05.11.04   in   the   management hospital   with   respect   to   the   complainants/officials   of   the   management hospital. 

24.     It is further seen from the record that  apart from the allegations of the respondent/workman by way of his affidavit by way of evidence Ex. WW 1/A in rebuttal workman evidence to the effect that he is being victimised on the part of the management for being an office bearer of the union of the workmen and actively taking part in its activities on behalf of the workmen as also being a concerned workman in various industrial disputes raised by the union of the workmen viz. Mool Chand Khairaiti Ram Hospital Karamchari Union (Regd.) with the management in respect of various general demands of the workmen against it particularly one relating to the implementation of the recommendations of the Vth Pay Commission in their respect and was thus entitled alongwith the others to its benefits on the due adjudication of the said dispute as referred to the adjudicating authority in this regard alongwith by virtue of having not succumbed   to   the   pressure   exerted   by   the   management   upon   him   to convert to so called non­DA employment or to accept the new pay scale against   the   Vth   Pay   Commission   scale   or   to   even   resign   from   his OP No.1301/16                                                                 Page 50 of  53 employment with the hospital which was a concerted design / effort on the part of the management to dismiss/ terminate / force to resign majority of the permanent workmen on the rolls of the management hospital as on 01.01.1996 who would have become entitled to the benefits/pay scales as per recommendations of the Vth Pay Commission in this regard, in order to   deprive   them   of   the   same,   i.e.   for   his   trade   union   activities,   the respondent/workman has not led any evidence to corroborate   his said allegations of his being victimised on the part of the management for his trade union activities as also by virtue of his allegedly having refused to accede    to   the  management  pressure   to  resign   from   the  hospital  or   to accept new pay scales against Vth Pay Commission claimed by the large number of workmen as alleged by him in his affidavit by way of evidence Ex. WW 1/A, in rebuttal workman evidence.  

25.  In view of above discussion, instant issue is decided in favour of the management and against the workman. 

26.  Findings on issue no.3   Issue   no.3   is   "Whether   the   workman   could   be   declared   a protected workman as stated in para 8 of the application? OPM"

27.   It is seen from the record that the management has admitted vide paragraph no.8 of its instant approval application  that  vide order dated OP No.1301/16                                                                 Page 51 of  53 09.12.2004 the ALC has granted the status of protected workman to the opposite party as also the workman has proved order dated 09.12.04 of the Asst. Labour Commissioner, Office of the Dy. Labour   Commissioner, South District, New Delhi declaring the workman, Member Executive of the   Moolchand   Kharaiti   Ram   Hospital   Karamchari   Union   (Regd.)   as 'protected workman' for the year 2004­05 under the provisions of Section 33 (4) of the Industrial  Disputes Act, 1947 (as amended upto date), Ex. WW 1/1, in rebuttal workman evidence, on record, as already observed herein above, as also the instant approval application has been filed by the applicant/management u/s 33 (3) (b) of Industrial  Disputes Act, 1947 (as amended   upto   date),     seeking   permission   for   the   dismissal   of   the respondent/workman   from   his   services   with   the   management,     which provision of  law is in respect of  'protected workman'.   In view of the above,   status   of   workman   as   'protected   workman'   stands   admitted,   on record.  This issue is decided accordingly.  

28.  Findings on issue nos. 4 and 5   Issue no.4 is "Whether the applicant is entitled for permission to dismiss the workman Sh. Pramod Kumar Bedwal? OPM" and issue no. 5 is "Relief". These issues are taken up together, being interconnected. 

29.  In view of my findings on issue no.2, instant approval application OP No.1301/16                                                                 Page 52 of  53 is allowed and permission is granted to the management for dismissing the services of  the workman under  the provisions of section 33 (3) (b) of Industrial   Disputes Act, 1947 (as amended upto date), as prayed by it vide the instant approval application.   File be consigned to the Record Room.  

Digitally signed by

                                                                             CHANDRA    CHANDRA GUPTA

    Announced in open Tribunal                                               GUPTA      Date: 2018.03.27
                                                                                        15:23:17 +0530

     on 27.03.2018                                (CHANDRA GUPTA)           
                                    Presiding Officer Industrial Tribunal,
                                               Dwarka Courts, New Delhi.    


                           




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