Karnataka High Court
Iim-B Employees Association vs The Management Of The Indian on 11 January, 2011
Bench: V.G.Sabhahit, B.Manohar
IN 'i.'HE mc;3H COLERE' 0:? 1'«:ARNA*1::u~:;x 3:11' BANGALGRE
1_1:\f:':a:1:> '1'HT{S'F}~1E Mm mgv 01:' JANLIARY 2011
PRESENT' J _
/my; HON'i3LE MR.JUS'I'1CE: xf.QAf>sABH_;M~IiA31f;«%AA L.
AND K
'1'm«:. HONBLE
WRET APP}E+Z£1xIJ.::\EG.37S'_v3 E?§"'!;_):_}~".2059' 1
BE3'_FV\fEEN i% T 3 Z
1.11M-B E'IV§I3'I.,OYE3E--S As:~:Ag">x*:{1;g';'1O§'§._ 'V IIMMB coMPLE:»<:>.. 1* * BANNERGH;:s;r*i{"fA%';£§QA;j« % V BAI\}'GALORi'j - 55.00?6, " 7 "
BY ITS APPELLANT {BY SRE.EVE.C.:NAR}\SEi\f£I;iA%N'ASS:Cf3I£¥['ES) AND: "
1 " * «f1fHE:i%:$1TA[N_A:f;a:M Em*----@§* *r1~::§; 1:~J:A§:jAN 1~:~,JsT1'1*UTE OF MANAGE:MEN'1:
BANNvERr3}J:,A'£f1'-A ROAD, BAN'::;;Ai;O'T:-2.1: 550 0'36 » . Ismfrs C};~11}3iE"
1 AI:>M";N::sf1'm1f1vE GFF-'ICER RESPONZEENT WRYE' APPEAL rrm:-1::) 33/8 4 OF' THE', KARNA'i"A.£{A E-EEGH COURT ACT PRAYENG Ti) SE1?' 2:311:33 m5; ORIf)'E:R PASSED EN "E"HE Wm? _PI:1"i'£"£'I{)N N'Of:3904/2089 £9/O8/2009. % 5 "
THIS WRIT APPEAL COMING ;)N'§'0;§:% "1>;z_i3:,,1%1\§1zas,A§:Y"V HEARING '_}§'I-IIS DAY. V.G.SABHAHf§f .1., :::E:im%ERE.:>..%¥_'*:*;511%f FOLLOWENG: " % " "
JUDGMfNTb ' This appeal} is file:-dv "#1'§i'1é'I:}:tV€f:%SSfLiE vV;'§ef:i~ti<>:1e1* in W.P.No.1:3904/2009' bei11gVV_V;igg,§ri:Vé:§}§d order date& 19-8-2009 igvhetfféifi'._'t;h.:; :'2%:213'1fiE:{i_.3.ing}e Judge on this aourt: has declined to 'i:1}j§4er£fere3w*e1rd passseezi by t.'I*1e iI1d1:st.ri211 '£':r:ib11:r1a.L Ba:1§;{é:EVfi>re Vi;'1 _ /2005 datirsci ."§3-8w2008 vzide 2f:'_;31;1€X1,'I:'f§;:Z:f1g7 £31) thanfiis'-ri.tv_;;¢é:Vit4ion. has; also refixsed E10 ciirecrt :'E"lE';E% V:*:;2ss};¥€:«r1€iF$§2%"' i;}._{aka into ;1c<:<):,:'r1i;. the :~;ervi<:e:»i; re:mie;:'<":{.i by izhéi' §:E1.s:Vpsi;itieczmxer--As$<}cia1:.i<3£1 Envoiveii in time case a ,r: 5' 25,:-'E \, _,§ prim' i:Q QSWEGMEQQ7 far this Eimited purpase af caicuiation Gf pengian arid gratuity.
2. w,p,Ng_139c:4/2009 W33 fiieci by f£TI:?1.:..==.t _:'fpi§'fi};iQn$§:'% . Assaciatian being aggrieved by the';
passed by the Imiiustrial Tribuna}, .Bang'aE;f§re , 1:1 I.D.1\?0¢48/2005 wherein the ' °:E71f.>_V'1V1::°='&,?v1n§'~.rj1i}:é%5ti£3:;1s wem referred far czonsiclezratien ctzfthe Tfffilgflfiais._ '=_
(i) is the P:3€::sf':i::'.ie1*1t:,_' iIV'1:'$»'1I.i'"='; E§nf)}Qyé€s;.V'fflsseciation jL1sti_fi.e§;1 ~.ifa_iSi11g écjiispzgié regarding 3:1 4vv:'«3¥*§1;€:1Vfi;'é:::i ifiétivsen Workrnexl fS§{aré_ya11: others and the maf;L2;gcxI1é':1t;'.'._ 4 indian Institute of _; ' Iv§anage1:1_<§r:f§ Bangalore Six yeam after {he %sg;m€meng?
If 1 Party Assesciatican jugiifiad in d.;_%r:;:%§§:':£i:1g the managemam ta reckoning servicas renderefi by wmrkmen }f%§araya:i3 . gwamy mid 8 zytizmrg pziar ta the data af their gs' 1».
'V "X 3 £3 <:?onfim121i:i<>r'1, fczwr' the p:,1_3'p<:ass::: 0? c.2:»:.E<éz'1121"si<m___ sf t.e1'1ni}:1211 '0e3:"z<~>i'i€.s'?
(iii) if 'not, to What, 1'€1i<:fS the said w'{)1'kni5::1 v2};1<€: ' % emitledi? -
3. It is C1di1'1'1(Ed by the \v0rknié;i"~i;hz1t, Af.'hQt;ghT'»i.h§%.i:*-» were reguiariseci by an Oj'd€r }.Ci§ haé 1'€i1df3I'(:d their S€1'ViC€:'S '»»de.cé21de prior to 28~10~199'7' and ex.-13:3 prior to regLa1e1r_izai:iQn" "u:v_<§§3-£1 by granting ail benefits Q1f,V.\E/;1'3T' céontinuity 01° savices 1"'€I1C1€1'€d bi;r_tfi:em ';{egL1i21rizat.i011 may be granted for the: pL_:rp0sé2.of" <:21}'::'a,1I:.a'{:'i<.-->'f1 of ihe t.e:=,rmi::1ai be.:1efi1::~;a., It is (:ru{1fii:ez}1";i<3'r1 t.ha1tf 'fiL'h<:*y' TIRVE been 3zppointe(,i rtzgularly with (hf;-: __1*é;;;g3{311§jie:f:'é';. 'a:jicE t}1ey h21Ve3 re-3:1de're<:1 S€I"Vi('f:€2(fi an--*er1 prior 1:0 ' V'»regggxlé:a,:*.§:;cai:§Q1'; éh<:%i:' s<-31%-*i.ce' The I';.'3;c1'z1striz;2.l '£'1'1bm.1aL a:fi:<3r' " .:j -{7{}§{'i»SiCi{:1"iIig r1'121i'<:*ria1:s e1dd11.r:c<:§ by igjmt pi;-1rt',i<:*.$, held that; %:--h<%' _§.,=;»*€_}_z"§§%i,';':1e:*,11 2151?: €'§?.é:% n§:?rn'1be3:.'$ 0? the ap'peE1z1.m:»Eirz3pE<}j,;'<:re:»§ As$<::<:iat.i<m. and tzhey are 1101. @_11i:i'1:1x:%d to {Em I:«<:'r";r:»::fii'. <3i*s:<:é1f_x.*i<:::?s rendered prior to date of regL1Earizat.im1 aiaired 28% E0» their S€1'Vi<'3('3'E3 'prim to the Said Clare ctamuai. be c:<1:':§s3i.c§§fi*::+.fii the 'purpos~:<: of t',r31*mi1121_1 b<3:1eEi§.s also aititi./z1§tc3£')I'd§,:fi'g1,y V the award on 13%-3»»2008. Béeixzg ;ig;gi:£;M:s<%ec1T"h;} .. :%;1e»v%1jsgi:3j. judgment and avmrci, the '~._!;§;}§{3&?11.£;£I}I, ' "filed "
W.P.N0.13904/2008 c:ha11€3:s§";iI1g'.A"the _ aii:=':3._1*d ;'3'a'.s:~3<--:aci': by the Labour (301111: and 1i'eiterai',§ng V't:i"1€*. ¢(>§'1t;eI}iii[t>i:svhatade before the Industrial 'I'r'ibL111a}.' ' --
4' The 1;);;;'M%'1a'is"§erc1er dated 19442009 held that :;h.e':. 'I'ribune1E 13 j11s§,ified and saervims if workmen in q11€Si'.i011 pm); to =;?2i:.1 :'1<)'(. Eé'<;'9 V re-rgagardcd as qualifyirlg sewice. 'I'heA1*é:fe_r&3,T' ";":':'é:m~_bers of the 2:::ppeil:.u1i4 hi-31.'€i1"L were :10'; é::,'{4if;.1es:i"-«..'i,<:~ v__v'e:?i«:>;1v:1i,<;%2"1<:E "t.h21t. the E5€'.1"'xfi(?.(i:3S rer1d€re£i prier 'ta :"::<'f54 EN}~jVA:'E'{:.3.~VIQQP7-~&§hC§L1iC§ be ciamsicierczci for ail ihe E:>e:1efit3 or far 'V %.;E}:»:: §:«;:_,§r;:-$39: sf i.e:°mmaE '§3é:%:':;.:'r§£§&; 313151 in *:'.}1a:*: Eigiii: :3? thés E.e;";'m; '5 {"7 «Of s;et,t.Ie:"r1e:_:d: i;}12:1'é', has been az"r£ved at by the. 1'v'Iar121gerz1e':1i. and the Ass;c>c:i21tiez1, the learned Single Judge held that the Inciu-si:1*1"a1 TribuI1a1 is j:,.:si,ifie£i in f€jj€?(iiiiI'E§g me <:§21§m. V::»_f'*f,_h:i2 AppelmnE,»Assoeia1t,ie:'1 to rec:k(.>n_ the :~;er*v'i(:es 1:e7r1_c1'é'1*'eci_' _ werkmen prior to 28-10-1997 and E1(f(?(}1'diE1g1}'"C1i'Sffi1i$E3€C§Atfaleié writ petition.
5. Being agfgrieved by the saic?T0'::(_V:ie'r ;j'.»,2;sfi-:se,d eleelfned Singie Judge, this appeai is petiti0'r3er~ Association.
6. We hé1Ve"1iez4.r:i .Vi:»he»e.1_éa§f1'e'+€i'emmsel appearixag fer the appellant.
'Z_ Le2u§j'r1e<:i £::314e1V'i:;%£:?:1 axppttarilag for the 21ppei121m: sL1bm'ii.ted ':'h:«_1_E';»i.'é::'isfisA:'eifi= f:.ha'i: when :1. persim has been eippainted regt11.asr1'y--.ez1:1:i A.T:1e"a?é1ss sss;1bseqLieI1E.iy regu_1a:rise{L his services rs;%;r1ciere:d" §:*:uj>r V m :'eg_{'L.:i2iriz21t.i<}z'1 §sh<}:.fi{i Ei}§%3€.§ be E:aks:'::": is/1.t:e e1£:c::)u:ni. a.t:3east for §i1e pUI"'pOSt';f {sf c21ic1,1§at:isr: «:7? 1:.e:m1it121i be:1<2fit.s th(m.g}1 not for gra;'1'c. of all fi:12111»;':i_aE E)<;%:'1efits and iherefore the Iearnevti Siilglfii Judge :)"t.1;_;ht {.0 .'nav<;*. set a&j::iCi_é'I.he award passssed by the Indtisarizai "i.'r:ibuna1.
8. We have: given c.e1r:3FuI cc)nsid<:rai:io'n {:0 T:.}f1__<~:"e:Q'r3?t[€:~r1t.infxs _ ' raised by the Ierarned counsci zappeafijng" 'fQj:" ';;h"s:; $Crut,ifii7..ed the ma'a<»:ria1s 0:": I'€(7(V)3€Ci4.
9. The: matczrialss on 1'é:.:_c§i=:1 s-3'_m1;E:7i "f.j';'Q§ifly shew t4ha'{: the appeliantt IivelsWi1:;f, _prf§:EiVU.{téd.:'_' ally ."VéiV;')V'p(>i11£',me3m. orders of its members fixtizjr. Vi',(}V.I'%§'gLfi'£1.fi?1?iEiOI1 from 28--10«1_997. The se1;t1em<3::1f _EKf£1S €1flV'ViX?~€£§'~ 21t1v.béi.Vxreen t;.h<~3 Memelgernerxt and the :_21"p*'p;§:1£fc1;"::_jt'}~As.sc;::ji.21ti0£*i; ~A4;:.c:'(3r(iir1;g 'éthe ssaid clzmse, the terms 0f iheir' .-2ij;'3p§>i':f;ifrr1;Vr;:r:;¥;":shali be 21:; per the app()i:1t:ment order "'L..__i§5$11€:£:'E. i;::>§ E',E*1s:i?:f::Fm:1s:i<itr' l'.}:"i€'. a.gre:c=:n1e11i. <£2~1t,<~_%ci 28--'iG«1.99'?m 1?s?--E:er<3i_'c>f*e; fizfg xfiésw of the iierials of i:E":e S€f%t'{l1£3II1£3I1'{Z anti that very "f:1s::,';." 3'.i":.:»_2.'t flue: ma-.~*~.;*;*';.b<'3r:~;; <3? ézhxs appe:§1e:m£"~§Xsss--s<)<:ia.§:.§:}:': wares. r€g'uEa:riSed w<)1.£.id 5-:+h::>w fliiiill lillffif 21pp<>i1'1.tm.eét'1.i, was not under regular Rules and e1g'z1i£1.$t. the s312§3st:e'11'H.ive p(>sai.. It is <.>ae.l'E s€i'.i:Eed i;hai': 1:116: E€€iI'ViC(:?S z'£;é11c§€r{:d p1"i<3:* to regg;t.1la1;fi:s:_ai;i§):"; CI:H}'I1.0f, be taken into ac:.cc)L1m.. The said p1"i:1<:ipl_éwh'eisi _ reiteratrsd in 21 recené descisien of {lie H():1'ble .S'L1'p.:{c::1éw.VCotlzjtz reportted in (2010) E0 SCC 24? in t:he:'»:§21 RAE) V/S UNION OF ENDEA AN:3*QiI_fHERE."wh_e1a¢§il-g..lj1:./.,::g; ffxelld that the very fact: of regul3.risati_Qli'z.._wQuldfiiagxv viihat, the members; of the .21ppe}lar3t; i'.w;:':"(€ 'not;:_;:$pi§i:j€ie,d regularly and their appoitaitmem: we.-.<;v f(}1'jA":'1VCi'~l:'l'O{§l' .p'£:s€,S'_ arid wh€.re:f0're the questi_0:t1 c>f:_ta.ki_zig§I',in_§o¥.co1jé;i;;le:rati()r1 the se:rvi<:es rendered prim" €10 regull:g1ris_af.iQ13V "l'.l"lL"¥1,1>'llx'Il_.'§1~Qi ;:1I"§S€.
l.,v«:i};'21:1v-i._\}*_i<éW, Qf €:I*}éé""s3'c:E.t.le:r11e:":t: zzrrivecl at bet.we<:~:n the. ap~;)e1la.n.i.5g5=.sseci@fi~0:1 and i:l.*1::> :*esp<;:nd€:1'1t~Ma'nagemeni: and aha} Tiler:-T'__退:ié§a;;;f: vl§:if""ihe H<>:r:'bIe Supmme {3{}url: reftérwsd H} Vx*2:'b0ve, A1'£.__ E555 .';i.'lf;"_?.§§1?'AV'£',i'1£7£'{i t_l1e order of this "l'1"i'bu:1a1.l and 'ithe "v._k;:a.:".r;ec:i S::.}.gEé3 s.h.,:dg€: :;§1a:: i'l'."i£:? :§<'::::r:3.':3€e:"$ <3? %.§"::=: £2§)p{;'}iEii"2i"r- 1' ' :_ .2 9 A$s<:)c:iaticm éiI"€;'? not e:1'{:it.1ec1 fer :*e::<*.1«:c':1'1iz"1g_._§ of f,.h»:-'::i.1° services rezadered pf'i(}I' to 28«10»--199?' for 2111 the f"1'ra2m»:ti.21.i bc%1"1€=fii's7----s;>r for the E:erm.i:":a_1 b:3.:1efit:$ c:i@r3s not sL1ffer from z1I"1.jJ_.ff_E:"i'{)'VI"ff!' irregularity to can for ir1t.e3rfe:*<3:"1Ce in this int. "aaC01i'r..f;; Accordingiy, thfz appeal. is dism..isss<3d.
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