Bombay High Court
Lt. Cdr. Alok Verma vs The Shipping Corporation Of India Ltd on 6 January, 2012
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar, R.Y. Ganoo
1 299005
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITON NO. 2990 OF 2005
Lt. Cdr. Alok Verma,
Indian Inhabitant, permanently
residing at E-4/174 Area Colony,
Bhopal - 462016, Madhya Pradesh ...Petitioner
Versus
1. The Shipping Corporation of India Ltd.,
Shipping House,
Madame Cama Road,
Bombay 400 021.
2. The Chairman & Managing Director,
Shipping Corporation of India Ltd.,
Shipping House,
Madame Cama Road,
Bombay 400 021.
3. Director of Personnel & Administration,
Shipping Corporation of India,
Shipping House,
245, Madame Cama Road,
Bombay 400 021.
4. General Manager,
Fleet Personnel,
Shipping House,
245 Madame Cama Road,
Bombay 400 021.
5. The Maritime Union of India,
Udyog Bhavan, 4th floor,
Walchand Hirachand Marg,
Ballard Estate, Mumbai-38. ...Respondents
::: Downloaded on - 09/06/2013 18:03:31 :::
2 299005
Mrs. Niloufer Bhagwat for the Petitioner
Mr. S.K. Talsania, Senor Counsel, with Mr. Manek Kalyaniwalla and
Mr. Agnel Carneiro i/by Mulla & Mulla & Craigie Blunt & Caroe for
Respondent Nos. 1 to 4
.....
CORAM: A.M. KHANWILKAR AND
R.Y. GANOO, JJ.
ig DATE : JANUARY 6, 2012
JUDGMENT (Per A.M. Khanwilkar, J.):-
By this petition under Article 226 of the Constitution of India, the petitioner has prayed for issuance of Writ of Mandamus so as to direct respondent Nos. 1 to 4 to promote the petitioner with retrospective effect from the date of the petitioner's appointment as a Master with effect from 10th December, 1996 in view of the subsequent non-confirmation and reversion to the post of Chief Officer due to the incident of N.S. BOSE, in respect of which, the petitioner now stands exonerated. In the alternative, the petitioner has prayed for a Writ of Mandamus directing respondent Nos. 1 to 4 to promote the petitioner with prospective effect. The petitioner has also prayed for issuance of a Writ of Mandamus to direct respondent Nos. 1 to 4 to restore the Master's (F.G.) wages payable to the petitioner with permitted ::: Downloaded on - 09/06/2013 18:03:31 ::: 3 299005 increments, which were due and payable, and allowances, as per MUI-
INSA Agreements from the date of the petitioner's reinstatement by the High Court with continuity of service and payment of the difference between the wages paid to the petitioner and the Master (F.G.) wages actually due and payable every month commencing from 1994-99 modified by subsequent MUI-INSA Agreements to-date.
2. The broad facts leading to the filing of this petition, as asserted by the petitioner, can be summed up as follows:-
(a) The petitioner asserts that he was commissioned as officer in the Indian Navy on or about 1st January, 1973.
(b) In 1990, the petitioner was interviewed by duly constituted Selection Committee for induction into the permanent service of the Shipping Corporation of India (hereinafter referred to as "SCI" or "Corporation"). The petitioner was found suitable, and was thus inducted into the permanent service of SCI from the Indian Navy on 23rd October, 1990 on the post of Additional Chief Officer to carry out the duties of a Second Officer, with effect from the date of reporting for duty, on wages of Rs.3,830/- per month (basic) on ::: Downloaded on - 09/06/2013 18:03:31 ::: 4 299005 prevailing terms and conditions of service applicable to Foreign Going Officers for Floating Staff. The petitioner was to be governed by the Code of Conduct of the Corporation imposed, with any amendments thereto, to be notified from time to time. The petitioner was placed under probation for a period of six months, so that he could be considered for being posted as Chief Officer in the fleet of SCI after expiry of the probation period, if his services were to be found satisfactory. The terms of appointment mention that the services of the petitioner were liable to be transferred / moved to any ship under charter or manned by SCI. The same also provided that, before joining of the service of the Corporation, the petitioner was required to be in possession of Continuous Certificate of Discharge (CCD), which was to be processed through the Corporation.
(c) According to the petitioner, along with him, other officers of the Indian Navy were also inducted into the service of SCI during the same period. These officers were assured by the Corporation that they would be promoted within four to six years of their induction; and would receive scales of Masters in four years' time, irrespective of the date of the actual appointment as Masters / Captains of ships, as SCI ::: Downloaded on - 09/06/2013 18:03:31 ::: 5 299005 desire to attract manpower from the Indian Navy and other streams for its ships and desire to retain the officers already inducted.
(d) The petitioner then asserts that, from the date of his induction into SCI, he served in various capacities, as Additional Chief Officer, Chief Officer for various ships of the Corporation, and after four years' service, as Chief Officer in the Corporation - which is a post second in command on board a vessel - ship. In view of petitioner's performance observed in the post of Chief Officer by respondent Nos. 1 - 3 and the then respondent No. 4, G.M. Fleet Personnel, the petitioner's services were upgraded by respondent Nos.
1 - 4 to Master's wages (F.G.) (Captain's Wages) at Rs.12,500/- with effect from 1st November, 1994, even though the petitioner was still serving as Chief Officer as part of his terms and conditions of service with SCI, with annual increments, including the period when the petitioner was on privilege / sick leave and also on staff. The petitioner asserts that he was drawing 5th year service as Master from 1994-99 and that completed four years, for which, he was being paid regular yearly increments and basic wages of Master (Foreign Going).
According to the petitioner, the Master's scale of pay would not have been paid with annual increments and allowances in the scale with ::: Downloaded on - 09/06/2013 18:03:31 ::: 6 299005 effect from 1st November, 1994 to the petitioner by respondent Nos. 1 -
4, even though the petitioner was still Chief Officer, unless the petitioner's performance at sea merited the higher scale of pay.
(e) According to the petitioner, vide communication dated 10th December, 1996, the petitioner was upgraded and appointed as Master of the merchant vessel, N.S. BOSE, an oil tanker, by respondent Nos. 1 - 3. Further, the Continuous Discharge Certificate, which is required to be maintained in the normal course of sailing assignments by the Shipping Master, was duly endorsed, indicating that the petitioner had taken charge as Master with effect from 15th December, 1996. The petitioner asserts that he was appointed as Master (Officer-in-charge) of M.T. N.S. BOSE. That fact is reinforced from the communications at Exhibits 'E' and 'F' of the petition, which conclusively establish that the petitioner was promoted to the rank of CAPTAIN, i.e., Master of the vessel soon after he took over command, and thereafter, relieved from command and demoted as a consequence of an accident, which took place on the vessel MT N.S.BOSE, before the petitioner was confirmed as Master (Captain). That accident had occurred on 7th March, 1997, resulting in death of a Trainee Cadet. In respect of the said accident, criminal case for offence under Section ::: Downloaded on - 09/06/2013 18:03:31 ::: 7 299005 304-A read with Section 34 of the Indian Penal Code was filed against the petitioner, who was then the Master of the vessel, and against the then Chief Officer, the second-in-command to the Master / Captain.
(f) Besides investigation, departmental enquiry was also initiated by respondent No. 4 against the petitioner. The said departmental enquiry, however, could not be taken to its logical end, as the Enquiry Officer, in due course, retired from service, without submission of his enquiry report.
(g) As regards the criminal case, that ended in acquittal of the petitioner with the finding that the petitioner had no concern and was not consulted before the Trainee Cadet entered the vessel, and became unconscious and fell in water in the tank. According to the petitioner, because of the criminal case and the departmental action taken against him, it caused severe mental stress to the petitioner, which resulted in the petitioner developing anginal pain on 19th July, 1999. The petitioner had to undergo angioplasty for that purpose. After the surgery, medical opinion was given that there was no risk factor for the petitioner after the surgery whatsoever, and the petitioner was medically fit to discharge his duties. The petitioner asserts that, in spite ::: Downloaded on - 09/06/2013 18:03:31 ::: 8 299005 of such medical certificate, the respondents mala fide medically categorised him as medically unfit for SCI vessels, without any medical examination on 25th November, 1999.
(h) The petitioner challenged the said decision by way of Writ Petition No. 945 of 2000 and also asked for further relief of direction against respondent Nos. 1 to 5 therein to reinstate him with retrospective effect as the Commanding Officer of a sea-going vessel, with back-wages. The said Writ Petition was disposed of in terms of order dated 9th January, 2001. The Division Bench of this Court accepted the grievance of the petitioner wherein he had disputed the medical report declaring him unfit for duty on high seas. This Court, however, directed that a panel of two independent doctors, consisting of Dr. B.K. Goyal (Bombay Hospital) and Dr. Prof. V.D. Chanvan (J.J. Hospital), should examine the petitioner and submit a report to the Appellate Authority, i.e., Director General of Shipping, with copy to the petitioner as well as to the first respondent-Corporation.
(i) The Medical Committee was called upon to mainly consider whether the petitioner was fit to discharge high seas duty and, in the alternative, the duty at the shore, after examining all aspects.
::: Downloaded on - 09/06/2013 18:03:31 :::9 299005 Pursuant to the said decision, the Medical Committee, constituted under the orders of the Court, examined the petitioner and gave opinion that the petitioner was fit to resume his normal duties.
(j) In spite of the said opinion, as the petitioner was not being reinstated, he had to file Notice of Motion No. 235 of 2001 praying for direction against respondent Nos. 1 to 5 therein to reinstate him in SCI with retrospective effect from 25th November, 1999 and with back wages, pursuant to the medical opinion dated 28th June, 2001 and 30th March, 2001, that the petitioner is fit for sea service and all other duties, and its acceptance by respondent No. 6. The petitioner also prayed for direction that, if the respondents failed to reinstate the petitioner, suo motu contempt of court proceedings against respondent Nos. 2 to 5 be initiated.
(k) The said Notice of Motion was disposed of by the Division Bench of this Court on 15th March, 2002. The Division Bench observed that, in view of the report of the Medical Panel and the order of the Director General of Shipping, the petitioner was entitled for reinstatement. Accordingly, the Court directed the respondents to reinstate the petitioner with continuity of service and pay the wages ::: Downloaded on - 09/06/2013 18:03:31 ::: 10 299005 from 1st April, 2002. It is only after this peremptory direction given by the Court, the petitioner was reinstated on 1st October, 2002.
According to the petitioner, in spite of direction issued by this Court to re-instate the petitioner with continuity of service and pay the wages from 1st April, 2002, the petitioner was paid lower scale. In that, he was not paid the scale of Master (F.G.). Further, his pay scale was frozen as on 1998.
(l) The petitioner, after being acquitted by the criminal Court on 30th November, 2004, made representation to the Management to restore his scale of wages of Master (F.G.)
(m) The respondents, by their reply dated 7th July, 2005, rejected the demand of the petitioner on the specious ground that the petitioner was holding only acting charge and was not appointed as Master on regular basis at any time in the past. On receipt of the said reply, the petitioner has rushed to this Court by way of present Writ Petition for the reliefs already adverted to earlier.
3. The sum and substance of the grievance of the petitioner in this petition is that he has been discriminated by not granting ::: Downloaded on - 09/06/2013 18:03:31 ::: 11 299005 promotion to the rank of Captain. Inasmuch as, as per the practice and procedure of SCI, officers directly inducted as Chief Officers, i.e., the second-in-command of ships, are confirmed as masters of ships immediately after they officiate in the said post and normally within a period of four to six years from the date of induction into SCI. The petitioner was denied that opportunity because of the tragic incident on board N.S. BOSE. However, even after being exonerated of all the charges, the petitioner was not being promoted to the rank of Master, though not a single adverse report or warning has been received by the petitioner. According to the petitioner, his predecessors and several officers, who were inducted as Chief Officer at or around the same time as the petitioner, were already promoted as Master / Captain. The names of six such officers have been mentioned in Exhibit 'K' to the petition, i.e., Captains K.C. Bhardwaj, V.K. Sharma, Naresh Kumar, Ravindra Shankar, Satbir Singh Bakshi and C.S. Joshi. The said officers were promoted to the rank of Master / Captain in year 1996, within period of two to six years from the date of assuming post of Chief Officer in SCI.
4. The next grievance of the petitioner is that, in spite of direction issued by the Court to reinstate the petitioner with continuity ::: Downloaded on - 09/06/2013 18:03:31 ::: 12 299005 of service, the Management reinstated the petitioner on a lower pay-
scale [not of Master (F.G.)] and on the scale which was frozen as on 1998. This was colourable exercise of power by the Management, because the petitioner was allegedly involved in the unfortunate incident of vessel M.T. N.S. BOSE, and also because the petitioner had approached the Court and succeeded in issuance of direction against the Management to reinstate him with continuity of service.
5. The petitioner has then contended that his reinstatement was only paper compliance by the Management. In fact, it was in breach of the direction issued by the Court to reinstate the petitioner with continuity of service. It was a case of the petitioner being reverted to the lower post than the post held by him at the time of his illegal termination. According to the petitioner, he has not been paid the wages payable to him with permitted increase due and payable as per MUI - INSA Agreements for the relevant period, although he was ordered to be reinstated with continuity of service.
6. Broadly, on the above basis, the petitioner has prayed for the reliefs claimed in the petition.
::: Downloaded on - 09/06/2013 18:03:31 :::13 299005
7. The petition has been resisted by respondent Nos. 1 to 4 by filing reply-affidavit of one Philip Mathews, Assistant General Manager (Fleet Personnel Department) of Respondent No. 1. In the reply-affidavit, it is stated that the petitioner was appointed as Additional Chief Officer on permanent basis on or around 25th October, 1990. He worked as Additional Chief Officer, Chief Officer and Officer-in-charge during the period from 1990 to 1999. The said respondents positively assert that the petitioner was never appointed as Master on vessel, as falsely alleged.
8. However, vide letter dated 10th December, 1996, the petitioner took charge of vessel N.S. BOSE as Officer-in-charge. He was not promoted or deputed as Master of the said vessel. The respondents have also brought on record that the petitioner had addressed letter dated 24th November, 1999 to respondent-Corporation, inter alia, requesting that he would like to encash all privilege leave standing to his credit.
9. It is also brought on record by these respondents that the petitioner, vide letter dated 17th July, 2002, inter alia, confirmed that he ::: Downloaded on - 09/06/2013 18:03:31 ::: 14 299005 was in possession of all valid documents and that his Certificate of Service is valid for coastal vessels. By another letter dated 9th September, 2002, the petitioner informed the Corporation that he would report for duties on 17th September, 2002. It is also stated that the petitioner, vide letter dated 17th September, 2002, had requested the Corporation for adjustment of his outstanding dues. According to these respondents, when the service of the petitioner were terminated, all terminal dues, which the petitioner was entitled to, were paid to him.
It is then stated that the petitioner was reinstated as Chief Officer vide letter dated 30th September, 2002.
10. As regards the claim of the petitioner for being promoted to the post of Master (F.G.), these respondents have stated that, in and around 2001, amendment to the provisions of the Merchant Shipping Act, 1958 was introduced, as a result of which, Section 80 of the Act of 1958 was deleted with effect from 14th August, 1986. That was necessitated due to implementation of STCW 95 Amendment to STCW (Standards of Training of Certification and Watchkeeping) 78 Convention and in consonance with Merchant Shipping STCW Rules, 1998. It is their case that, pursuant to the implementation of STCW 95 Amendment, candidates for certification were required to demonstrate ::: Downloaded on - 09/06/2013 18:03:31 ::: 15 299005 their competency to the Certifying authorities through appropriate assessment.
11. Further, upon implementation of the Merchant Shipping (STCW) Rules, 1998, vide Merchant Shipping Notice No. 5 of 2001, Certificate of Service was valid for service on board a vessel registered under the Merchant Shipping Act and engaged in the coasting trade of India, including voyages on Supply Board (OSVs, MSVs or AVs) operating between Indian Ports and locations of oil exploration in the Continental Shelf of India.
12. It is further stated that the Certificate of Service holders desirous of converting their certificate of service to certificate of competency under STCW 95 Convention had to follow the procedure as described under M.S. Notice No. 4 of 2001 for Masters and Navigating Officers and M.S. Notice No. 6 of 2001 for Engineers.
13. It was thus essential for an officer to have a certificate of competency as recognized under STCW 95 for all vessels trading in International Waters after 31st January, 2002. In this backdrop, it is stated that the petitioner possessed valid document as a Master of ::: Downloaded on - 09/06/2013 18:03:31 ::: 16 299005 Foreign Going Shipping unto 31st January, 2002. Accordingly, these respondents assert that the petitioner was not competent to hold the post of Master (F.G.) and, therefore, cannot be promoted to that post.
14. It is further stated that the petitioner was considered for promotion along with other candidates in year 2005, but was not found suitable for promotion.
15. As regards the benefit of pay-scale enjoyed by the petitioner of Master (F.G.) Scale, it is stated that, even though the petitioner was not eligible to act as a Master, he could be given temporary promotions as is specifically permitted vide clause 55 of the Agreement between Maritime Union of India and INSA for the period 1994-96 and 1996-98, but that does not mean that the petitioner was, in fact, appointed as Master at any point of time or that he was entitled to be promoted to the said post, as a matter of course.
16. As regards the claim regarding denial of wages of Master (F.G.), consequent to reinstatement with continuity of service, these respondents assert that the petitioner was reinstated on the same basic wage which the petitioner was drawing 5th year wages on a Master ::: Downloaded on - 09/06/2013 18:03:31 ::: 17 299005 (F.G.) Scale. The petitioner cannot be given Master (Foreign Going) wages, as he was never appointed on that post. According to the contesting respondents, the petitioner was reinstated in service on or around 24th September, 2002 as Chief Officer of a vessel engaged in the coasting trade of India, as the petitioner was not having the valid certificate of competence for foreign going vessel. Whereas, the services of the petitioner were valid only for vessels employed in the coastal trade of India. The basic wage payable to Chief Officers for Foreign Going equivalent to the standing of the petitioner vessel is Rs.
17,780/-. However, as the petitioner was being paid wages of Rs.
21,860/- as Officer-in-charge prior to his termination, the petitioner was continued on the same basic pay. According to these respondents, the petitioner's last drawn wages were protected, in spite of his present status of his service at home-trade rate is / was much lower. To illustrate this point, the respondents are relying on the chart showing the basic wage and emoluments being paid to Chief Officers, including the petitioner. These respondents have asserted that they have fulfilled the direction contained in the orders of this Court to reinstate the petitioner with continuity of service, as the petitioner was reinstated on the same basic wage, which he was enjoying prior to his termination on account of medical reasons. According to these respondents, the ::: Downloaded on - 09/06/2013 18:03:31 ::: 18 299005 petitioner was performing duties of Chief Officer of coastal vessel but was drawing much higher salary than that of any other Chief Officer engaged in the service of the respondent-Corporation and, at present, was drawing basic wage of Rs. 22,405/- as Chief Officer of home-trade vessel holding superior certificate. On this basis, these respondents contend that the Writ Petition for the reliefs as filed by the petitioner is devoid of merits and ought to be dismissed.
17. Respondent No. 5 has filed affidavit of the General Secretary of the Union, which, in turn, supports the cause of the petitioner. The petitioner has filed rejoinder-affidavit and has reiterated the stand taken in the Writ Petition with emphasis on the fact that the reply-affidavit filed by the contesting respondents completely overlooks the core issue raised by the petitioner about the arbitrary reduction of his pay-scale in the same pay-scale received by the petitioner all along from 1994-99 in the scale of Master (F.G.). The freezing of pay-scale as on 1998 was not in conformity with the direction issued by the High Court to reinstate the petitioner with continuity of service. Instead, the petitioner was entitled for notional pay-scale payable as on the date of reinstatement in conformity with ::: Downloaded on - 09/06/2013 18:03:31 ::: 19 299005 the MIU - INSA Agreements to effectuate the direction given by the Court of reinstatement of the petitioner with continuity of service.
18. As regards the relief of promotion, the petitioner has relied on M.S. Notice 22 of 2003 and the fact emerging from the documents that the petitioner was always employed on foreign going vessel of the Corporation as also was always deployed on international waters while in Indian Navy. According to the petitioner, therefore, the petitioner was fully qualified to be promoted to the post of Master (F.G.).
19. After having considered the rival submissions and going through the record in the context of reliefs (a) and (b) in the petition, we may notice that the claim of the petitioner that he is entitled to be promoted to the post of Master (F.G.) is essentially founded on the Certificate of Service as Master of a Foreign Going Ship issued by the Director General of Shipping dated 13th August, 1985. Indeed, that Certificate has been issued in the name of the petitioner. It certifies that the petitioner having attained the rank in the Indian Navy required by sub-section (1) of Section 80 of The Merchant Shipping Act, 1958 (44 of 1958), is granted the Certificate of Service as Master of a Foreign ::: Downloaded on - 09/06/2013 18:03:31 ::: 20 299005 Going Ship in the Merchant Navy. As this Certificate is issued with reference to Section 80(1) of the Merchant Shipping Act, we may usefully revert to the said provision, which reads thus:
"80. (1) A person who has attained the rank of lieutenant in the executive branch of the Indian Navy shall be entitled to a certificate of service as the master of a foreign-going ship without examination."
20. Notably, this provision has been deleted vide the Merchant Shipping (Amendment) Act, 1986 (33 of 1986), with effect from 14th August, 1986. In view of the repeal of Section 80 of the Act, the Directorate General of Shipping issued notice being M.S. Notice No.5/2001 dated 9th/13th March, 2001 and clarified the position that the Certificate of Service issued in favour of the holders of Certificates of Service would be valid for service on board a vessel registered under the Act and engaged in the coasting trade of India including voyages on Supply Boats (OSVs, MSVs or ASVs) operating between Indian Ports and locations of oil exploration in the Continental Shelf of India. The said Notification reads thus:
::: Downloaded on - 09/06/2013 18:03:32 ::: 21 299005 "No.7-NT(27)/99 9th March 2001 M.S.Notice No.5 of 2001
Subject : Certificate of Service issued in accordance with Section 80 (now repealed) of M.S.Act, 1958.
Preamble: M.S. Notice No.5 of 2001 read with M.S.Notices Nos.4 & 6 of 2001, section 80 (now repealed) of M.S.Act 1958 prescribes the guidelines with respect to facilitation of employment for holders of certificate of service issued under section 80 (now repealed) of the M.S. Act on board ships registered under the Merchant Shipping Act 1958 as amended.
2. Applicability :
The M.S.Notice No.5 of 2001 is applicable to the Certificate of Service issued under Section 80 (now repealed) of the Merchant Shipping Act 1958 as amended.
3. Certificate of Service issued under Section 80 (now repealed) of the Merchant Shipping Act 1958 as amended remains a valid document under the provisions of the Merchant Shipping Act and is valid fro service on board a vessel registered under the Act and engaged in the coasting trade of India including voyages on Supply Boats (OSVs, MSVs or ASVs) operating between Indian Ports and locations of oil exploration in the Continental Shelf of India.
4. The Certificate of service holders desiring to convert their certificate of service to certificate of competency under STCW 95 Convention may follow the procedures as described under M.S.Notice No.4 of 2001 for Masters and M.S.Notice No.6 of 2001 for Engineers. It is essential for an officer to have a certificate of competency as recognized under STCW 95 for all vessels trading in international waters after 31st January 2002.
5. The Indian Naval officers and the sailors other than certificate of service holders desiring to appear for certificate of competency in accordance with M.S. (STCW) Rules, 1998 will be required to comply with the appropriate provisions of the META Manual of the said rule.
This is issued with the approval of the Director General of Shipping.
Sd/-
(CAPT. J.S. UPPAL) NAUTICAL SURVEYOR"
::: Downloaded on - 09/06/2013 18:03:32 :::22 299005
21. In view of the above, we are in agreement with the stand taken by the contesting respondents that the petitioner cannot succeed in getting relief in terms of prayer clauses (a) and (b) on the basis of the Certificate of Service dated 13th August, 1985 referred to above. The respondents have justly pressed into service decision of the Apex Court in the case of Naresh Kumar & Anr. vs. Union of India & Ors.
reported in (2004) 4 SCC 540. The appellant in that case had contended that Certificate of Service issued under Section 80 would continue to be valid and acceptable in term of Article VII (3) of the 1978 Convention as amended in 1995. All existing CoS issued under Section 80 and saved by Section 5 of the Act are being recognized and accepted under Article VII of the Convention. The Apex Court negatived the said submission and held that reading Article VII of the Convention, it only permits continuance of CoS temporarily. That is a transitional provision. The governing provision in the Convention was Article VI, which mandates that certificates be issued to those who meet the requirements. The Apex Court went on to observe that now there can only be certificates contemplated by the Convention and in India, certificates contemplated by the Convention are continued to be called Certificates of Competency only for the sake of convenience.::: Downloaded on - 09/06/2013 18:03:32 :::
23 299005 The Apex Court analysed the efficacy of the 1978 Convention and the 1995 Convention. The rationale behind the signing of the International Convention, to which India is a signatory, was to bring the uniformity of standard internationally. The Court held that it has become necessary to comply with the STCW 1995 requirement to provide evidence of training and competency regarding emergency procedures, occupational safety, medical care, survival functions and radio communications, etc. The whole idea behind convening of such Conventions is to attain the uniformity of standard of competency internationally because the ships sail on international waters. The Apex Court has had the occasion to analyse even MS Notice Nos.4, 5 and 6. The Court found that the said notice required the holder of Certificate of Service (CoS) to convert this into a Certificate of Competency (CoC) as a Master, including for those who had not sailed as a Master. Paragraph Nos.21 to 23 of the said decision reads thus:
"21. Thus, now the Director General of Shipping is required to determine the need for requiring the holders of certificates to undergo either refresher course or competing training or assessment before he can certify as required under the 1995 Convention. It cannot be denied that a Master of a Merchant Navy ship, by the time he attains the rank of a Master, will have given 15 examinations and 3 orals. It cannot be denied that the Naval Officers who, by virtue of Section 80, as it then stood, got Certificates of Service had never been assessed and were merely given Certificates of Service had never been assessed and were merely given Certificates of Service without any examinations. The 1995 Convention specifically requires the Director General of Shipping to determine the competency.::: Downloaded on - 09/06/2013 18:03:32 :::
24 299005
22. The aforesaid notice was issued in conformity with Rules 11 and 15 framed under the Convention. The distinction between CoS and CoC is clearly based on intelligible differentia. Article 14 forbids discrimination but allows reasonable classification based on intelligible differentia. In the present case, the reasonable classification is aimed at to achieve the uniformity of competency internationally. By no stretch of imagination such classification can be termed as discriminatory or violative of Articles 14 and 19 of the Constitution. Clearly in our view such Rules framed thereunder are intra vires the Convention and the Act.
23. However, we found that provisions had been made in MS Notices Nos.4, 5 and 6 for a holder of Certificate of Service (CoS) to convert this into a Certificate of Competency (CoC) as a Master, including for those who had not sailed as a Master. For such persons who do not desire to have a Master's competency but want only an endorsement under the 1995 Convention, as a Chief Mate, no provisions were made. It was, however, clarified that under the "Merchant Shipping Rules" framed under the 1978 Convention, a Chief Mate in order to obtain a Master's Certificate of Competency (CoC) needed to go through written examinations of 5 papers and an oral examination. However, under the Rules made under the 1995 Convention, these examinations are already covered for the Chief Mate Certificate and, therefore, a Chief Mate has to only pass orals and a course of Advanced Shipboard Management, for one month, to convert himself into a Master under the 1995 Convention.
As a CoS-holder who will be given a CoC as a Chief Mate under the 1995 Convention would not have to go through an examination for conversion to Master's certificate, it will be contrary to Regulation I/11. It was thus clarified that on completion of the requirements, the Certificate-of-Service holders, who have sailed as Chief Officers or as Second Mates, will be granted Certificates of Competency as Chief Officers with a notation `E'. This notation is only to identify the holders of such Chief Mate certificates and to ensure that, when they come for conversion as Masters, they would be required to undergo written examinations covering Phase II of Chief Mate courses. If any of the Certificate-of-Service holders desire to convert his certificate into Certificate of Competency, without the endorsement `E', he may, at any time, undergo written examinations of Phase II courses, whereupon the endorsement `E' would be deleted."
22. A priori, the reliefs claimed by the petitioner in terms of prayer clauses (a) and (b) to issue direction to Respondent Nos.1 to 4 to ::: Downloaded on - 09/06/2013 18:03:32 ::: 25 299005 promote the petitioner as Master (FG) with effect from 10th December, 1996 or for that matter, with prospective effect, will have to be stated to be rejected. For, the petitioner does not possess valid document and Certificate of Competency for being appointed as Master on Foreign-
Going Ship. But the Certificate dated 13th August, 1985 would be valid only for service on board a vessel registered under the Act and engaged in the coasting trade of India including voyages on Supply Boats (OSVs, MSVs or ASVs) operating between Indian Ports and locations of oil exploration in the Continental Shelf of India. The fact that the petitioner had in fact worked and discharged the duties of Master on several foreign-going vessels of the Corporation in the past, would not qualify the petitioner to the appointment and/or promotion to the post of Master (F.G.). It is well established position that promotion is not a vested right. At best, one can only claim right to be considered for promotion. Whether the incumbent should be promoted or not, is within the domain of the Management/Select Committee. The right to be considered for promotion would accrue only if the incumbent possesses requisite qualification to be appointed to the promotional post. In the present case, the entire argument of the petitioner revolves around the Certificate of Service dated 13th August, 1985, which, however, was issued in terms of Section 80(1) of the Merchant ::: Downloaded on - 09/06/2013 18:03:32 ::: 26 299005 Shipping Act. That provision having been repealed with effect from 14th August, 1986, Certificate of Service so issued could be of no utility for appointment to the post of Master (F.G.). However, as clarified in M.S.Notice No.5/2001, it was valid for service on board of vessel engaged in coasting trade of India operating between Indian Ports and locations of oil exploration in the Continental Shelf of India.
Admittedly, in the present case the petitioner did not acquire the qualification and experience for possessing Certificate of Competency which alone was the benchmark for being appointed to the post of Master (F.G.).
23. To get over over this position, the argument of the petitioner is that as per the SCI Policy, all incumbents who were appointed as Chief Officers, on completion of 4-6 years of experience in the said post, were to be promoted as Masters (F.G.). This argument will have to be stated to be rejected for more than one reason. Firstly, because no such Policy is forthcoming, except the bare words of the petitioner. In any case, after the Convention of STCW 1995 and Merchant Shipping (STCW) Rules, 1998, the incumbent must possess Certificate of Competency for all vessels trading in international waters. After coming into effect of these provisions, the purported ::: Downloaded on - 09/06/2013 18:03:32 ::: 27 299005 policy which is not in conformity with the said regulations will be of no avail. Indeed, the petitioner has asserted that the petitioner's predecessor and several officers have been appointed as Master/Captain at or around the same time as the petitioner and were promoted from the rank from the post of Chief officer. However, there is no clear averment that these persons referred to in the list Exhibit `K' did not possess Certificate of Competency and yet were promoted to the said post on the basis of certificate of Service only. In other words, the petitioner has failed to lay proper foundation to substantiate the ground of discriminatory treatment meted out to him. Notably, as regards the petitioner, his case was considered for promotion in the year 2005 but the Select Committee found him to be not suitable. The said decision of the Select Committee has been allowed to attain finality. That has not been challenged by the petitioner. If the petitioner has been found to be unsuitable for the post of Master (F.G.) in the year 2005, it would be preposterous to entertain the claim of the petitioner to promote him on that post with effect from 10th December, 1996. The petitioner had placed reliance on M.S. Notice No.22 of 2003. That clarifies the implementation of M.S.Notice No.5/2001 and 21/2001. We fail to understand as to how this clarification will be of any avail to the petitioner. In that, it is noted that Certificate of Service ::: Downloaded on - 09/06/2013 18:03:32 ::: 28 299005 is a valid document for Indian vessels plying on Indian coast. It is further clarified that the requirements of M.S. Notice 21 of 2001 be treated as optional. This clarification does not relax the requirement of possessing Certificate of Competency for being eligible to be Master (F.G.) ship/vessel. If the mandate of the extant Regulations demand that the incumbent must possess Certificate of Competency which is the benchmark for authorising him to operate the vessel in international waters, the question of considering the petitioner's claim thereto with prospective effect on the basis of Certificate of Service, does not arise.
Accordingly, the reliefs claimed in terms of prayer clauses (a) and (b) of the Petition will have to be rejected being devoid of merits.
24. That takes us to the other substantive relief claimed by the petitioner. The petitioner has sought direction against the respondents 1 to 4 to restore the Master's (F.G.) Wages with permitted increments as would be due and payable and allowance as per MUI-INSA Agreement from the date of the petitioner's reinstatement by the High Court with continuity of service and payment of the difference between the wages paid to the petitioner and the Master's (F.G.) Wages actually due and payable as per fixation from 1994-99 modified by subsequent MUI-INSA Agreement. The petitioner has asserted that he was ::: Downloaded on - 09/06/2013 18:03:32 ::: 29 299005 appointed as Master of a ship and assigned command of an SCI ship, N.S.BOSE by respondent Nos.1 to 3. The respondents, however, have placed on record communication sent to the petitioner dated 10th December, 1996 which only calls upon the petitioner to take over charge of M.T. N.S.BOSE with effect from 11th December, 1996 and not take over command thereof. The respondents have emphatically asserted that the petitioner was not promoted or deputed as Master of the said vessel at any point of time. At the same time, it is common ground that the petitioner was being paid basic wage in Master (F.G.) Wage Scale from November, 1994 onwards till he was illegally terminated on the ground that he was medically unfit. It is also common ground that the basic wage in Master (F.G.) Wage Scale was revised from time to time as per MUI-INSA Agreement, 1996-1998, 1998-2000, 2000-2002, 2002-2004, 2004-2006, etc. The petitioner was given benefit of the revision as per MUI-INSA Agreement, 1996-1998 and 1998-2000 up to 5th year i.e. 1st November, 1998. As per the said revision, the basic wage in Master (F.G.) Wages was Rs.21,860/-. That was revised in the 6th year i.e. 1st November, 1999 to Rs.22,765/-. The petitioner, however, was discharged on 24th November, 1999. On the date of his discharge, he was granted basic wage in Master (F.G.) Wage Scale at the rate of Rs.21,860/-. In terms of the decision of this ::: Downloaded on - 09/06/2013 18:03:32 ::: 30 299005 Court passed in Writ Petition No.945 of 2000 dated 9th January, 2011 read with the order dated 15th March, 2002 passed in Notice of Motion No.235 of 2001 in Writ Petition No.945 of 2000, the petitioner was required to be reinstated with continuity of service and pay his wages from 1st April, 2002. The petitioner was eventually reinstated on 1st October, 2002. Consequent to reinstatement, he was paid wages on the basis of basic wage in Master (F.G.) Wage Scale at Rs.21,860/- which was the basic wage received by him at the time of his illegal discharge on 24th November, 1999.
25. The question is: whether the order of this Court enabled the Management to freeze the basic wage of the petitioner at the rate which was drawn by him at the time of his discharge on 24th November, 1999? As aforesaid, the direction issued by this Court which is binding on the parties is to reinstate the petitioner with continuity of service and pay wages from 1st April, 2002. That would mean that notionally, the petitioner continued to be in services notwithstanding his discharge on 24th November, 1999. The respondents on affidavit have conceded that the Certificate of Service as Master possessed by the petitioner was a valid document as a Master of Foreign-Going Ship unto 31st January, 2002. That ::: Downloaded on - 09/06/2013 18:03:32 ::: 31 299005 presupposes that if the petitioner was to continue in service from November, 1999, he could have legitimately discharged the duties of Master of Foreign-Going ship unto 31st January, 2002. It is common ground that the petitioner was advised to take over charge of M.T. N.S.BOSE with effect from 11th December, 1996. If the petitioner had continued in service till 31st January, 2002 in that position, would have become entitled to receive the basis wage in Master (F.G.) Wage Scale by virtue of Clauses 53 to 58 of the Agreement between Indian National Ship Owners Association and Maritime Union of India, though he could not have claimed appointment to the post of Master as a matter of right. That means the petitioner would have earned basic wage in Master (F.G.) Wage Scale as per the revision in the concerned Agreement of 1998-2000, 2000-2002, 2002-2004 and other governing Agreements. In that case, the petitioner would have become entitled to revision of basic wage in Master (F.G.) Wage Scale and/or increments, if any, from time to time, until 31st January, 2002 as per the stated Agreements and thus would have drawn basic wage in Master (F.G.) Wage Scale at the rate of Rs.28,440/-. Indeed, after 1st February, 2002, the petitioner could not have discharged the duties of Master (F.G.) Ship/Vessel. But, then, the basic wage earned by the petitioner as on ::: Downloaded on - 09/06/2013 18:03:32 ::: 32 299005 31st January, 2002, would have been protected. To effectuate the direction given by this Court, more particularly, in order dated 15th March, 2002 in Notice of Motion No.235 of 2001 to reinstate the petitioner, the notional basic wage in Master (F.G.) Wage Scale which could have been earned by the petitioner as on 31st January, 2002 ought to have been reckoned. Only then, the direction of reinstatement with continuity of service can be said to have been complied with. In the present case, however, the respondents freezed the basic wage in Master (F.G.) Wage Scale earned by the petitioner as on 24th November, 1999 at the rate of only Rs.21,860/- when the petitioner was illegally discharged. That is the manifest error committed by the respondents. To demonstrate the cascading effect of freezing of the basic wage of the petitioner as on the date of his illegal discharge (at Rs.21,860/-) by the respondent No.1, the petitioner is relying on the statement of wages paid to the petitioner from 1st November, 1994 and denial of wages increment as per MUI-INSA Agreement and yearly increment due to him from 1st November, 1995 till the filing of the Petition, which reads thus:
::: Downloaded on - 09/06/2013 18:03:32 :::33 299005 "STATEMENT SHOWING WAGES PAID TO LT.CDR (RETD) ALOK VERMA WITH EFFECT FROM 01.011.1994 ABD DEBUAK IF WAGE INCREMENTS AS PER MUI-INSA AGREEMENT AND YEARLY INCREMENTS DUE TO HIM FROM 01.11.1999 TILL DATE COMPARATIVE TABLE YEAR SENIORITY BASIC MUI-INSA REMARKS IN BASIC WAGE AGREEMENT WAGE IN ACTALL REVISED WAGES MASTER Y PAID AND YEARLY (FG) WAGE IN INCREMENTS SCALE MASTER ACTUALLY DUE (FG) (Rs.) WAGE SCALE 1.11.1994 1ST YEAR (Rs.) 12,500 12,500 (paid) -
1.11.1995 2ND YEAR 13,050 13,050 (paid) Revised as per MUI-
1.04.1996 2ND YEAR 16,310 16,310 (paid INSA Agreement 1996-1998 1.11.1996 3RD YEAR 17,680 17,680 (paid) -
1.11.1997 4TH YEAR 18,395 18,395 (paid) -
1.04.1998 4TH YEAR 20,970 20,970 (paid) Revised as per MUI-
INSA Agreement
1998-2000
1.11.1998 5TH YEAR 21,860 21,860 (paid) -
1.11.1999 6TH YEAR 21,860 22,765 (not paid) Increment denied
under the pretext of
N.S.Bose accident
DISCHARGED FROM SERVICE ON NOVEMBER 25, 1999
1.04.1994 6TH YEAR - 26,065 (not paid) Notionally due but not
in service/Revised as
per MUI-INSA
Agreement 2000-2002
1.11.2000 7TH YEAR - 27,120 (not paid) Notionally due but not
in service
1.11.2001 8TH YEAR - 28,440 (not paid) Notionally due but not
1.04.2002 8TH YEAR 30,430 (not paid) in service/Revised as
per MUI-INSA
Agreement 2002-2004
::: Downloaded on - 09/06/2013 18:03:32 :::
34 299005
RE-INSTATED IN SERVIE ON OCTOBER 7, 2002
7.10.2002 8TH YEAR 21,860 30,430 (not paid) Basic wages frozen at
Rs.21,860/- on
reinstatement
1.11.2002 9TH YEAR 21,860 31,850 (not paid) Increment due in
grade but withheld.
1.11.2003 10TH YEAR 21,860 33,270 (not paid) Increment due In
grade but withheld.
1.11.2004 11TH YEAR 21,860 34,700 (not paid) Increment due In
grade but withheld -
subject to MUI-INSA
ig Agreement 2004-2006
being signed
1.11.2005 12TH YEAR 21,860 36,125 (not paid) Increment due In
grade but withheld -
subject to MUI-INSA
Agreement 2004-2006
being signed
26. As aforesaid, the notional basic wage in Master (F.G.) Wage Scale to be earned by the petitioner as on 31st January, 2002 with revision effected as per the MUI-INSA Agreements in force from time to time has been protected and ought to be extended to the petitioner to effectuate the direction given by this Court of reinstatement with continuity of service.
27. The respondents, however, are justifying their action of fixing the wages as was earned by the petitioner at the time when he was illegally discharged in November, 1999 at the rate of Rs.21,860/-.
::: Downloaded on - 09/06/2013 18:03:32 :::35 299005 According to the respondents, the last drawn wages were protected through the petitioner's wages, on the present status of his certificate at Home Trade. The respondents cannot be permitted to justify their action by comparing the wages of the petitioner with the wages of officers possessing Certificate of Service in employment of the Corporation. That would result in circumventing the direction of the Court to reinstate the petitioner with continuity of service. The direction so issued presupposes that the petitioner should be given all notional benefits accrued from time to time as if he was in continuous service. In view of the regulations and Agreement in force, the petitioner could have worked as Master of Foreign-Going Ship only till 31st January, 2002. Thus, for determining the benefits that would accrue to the petitioner on the basis of continuity of service, the same will have to be reckoned only till 31st January, 2002 as the petitioner could not have served as Master of Foreign-Going Ship on and from 1st February, 2002. As aforesaid, since the petitioner was qualified to discharge the duties of Master (F.G.) Ship un to 31st January, 2002, the basic wage in Master (F.G.) Wage Scale, which would have accrued until 31st January, 2002 ought to be notionally extended to the petitioner notwithstanding his discharge from service on 24th November, 1999. Taking any other view would mean that the ::: Downloaded on - 09/06/2013 18:03:32 ::: 36 299005 petitioner has been reinstated on terms lower than what had accrued to him, if he were to be in continuous service until 31st January, 2002 discharging the duties of in-charge of the vessel. In other words, the petitioner is justified in complaining that the basic wage fixed by the respondents while reinstating the petitioner pursuant to the order of this Court is not in conformity with the MUI-INSA Agreement as may be applicable during the relevant period. The respondents have placed emphasis on the fact that the petitioner was posted only as in-charge and was thus paid higher wages. Further, the petitioner in his communication dated 17th July, 2002 (Exhibit-9) to the reply affidavit, has admitted that Certificate possessed by him was valid for all coastal vessels and he accepts that he was appointed as Chief Officer on any sea-going coastal vessel. These facts, however, will be of no avail to the respondents to defend the relief in terms of prayer clause (c) to grant difference between the wages paid to the petitioner after his reinstatement. For, the wages (as on November, 1999), are not in conformity with the direction of this Court to reinstate the petitioner with continuity of service. Implicit in the direction of the High Court was to grant notional scale of wages that would have accrued to the petitioner as if he was continuously in service till the date of his reinstatement. As aforesaid, the petitioner would be entitled to pay ::: Downloaded on - 09/06/2013 18:03:32 ::: 37 299005 scale of wages as on the date of reinstatement as if he was continuously in service and wages on that basis from 1st April, 2002 - illegal discharge notwithstanding.
28. Accordingly, the petitioner ought to succeed in terms of prayer clause (c) on the above terms. For the view that we have taken, it is not necessary for us to delve into other questions raised.
29. For the aforesaid reasons, this Petition would succeed only in part in terms of prayer clause (c) on the above terms. Hence, subject to above, rule is partly made absolute in terms of prayer clause
(c) which reads thus:
"(c) That this Hon'ble High Court be pleased to issue a Writ of Mandamus, or a writ, order or direction in the nature of Mandamus directing Respondent Nos.1-4 to restore the Master's (F.G.) wages payable to the Petitioner with permitted increments which were due and payable and allowances, as per MUI-INSA agreements from the date of the Petitioner's reinstatement by the High Court with continuity of service, and payment of the difference between the wages paid to the Petitioner and the Master (F.G.) wages actually due and payable as per fixation from 1994-1999 modified by subsequent MUI-INSA agreements to date as per Exhibit H."
30. No order as to costs.
R.Y. GANOO, J. A.M. KHANWILKAR, J.
::: Downloaded on - 09/06/2013 18:03:32 :::