Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Anirudh Kumar Nonia vs M/S Bccl on 17 February, 2017

Author: S. N. Pathak

Bench: S. N. Pathak

                                                     1                                     W.P.(S) No. 3472 of 2012




                                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                               W.P.(S) No. 3472 OF 2012

                                                              
                   Anirudh Kumar Nonia                                  ... ... ... Petitioner
                                                         ­V e r s u s ­
                 1. M/s. BCCL through its Chief Managing Director, Koyla Bhawan, Dhanbad.
                 2. General Manager, Putki Balihari Area, BCCL, Dhanbad
                 3. General Manager (Personnel and Industrial Relations), M/s. BCCL, Koyla Bhawan, 
                    Dhanbad
                                                                               ... .. ... Respondents 

                 CORAM: ­     HON'BLE MR. JUSTICE DR. S. N. PATHAK


                 For the Petitioner  :        Mr. M.B. Lal, Advocate. 
                 For the Respondents:         Mr. Nagmani Tiwari, Advocate.  




6/17.02.2017

.  Heard the parties. 

The petitioner has approached this Court with a prayer for quashing of the  letter   dated   29/30.04.2010,   issued   by   the   respondent   no.   3   by   which   the  respondents have rejected claim of the petitioner for reinstatement and further to  reinstate him in parity with the similarly situated other persons. 

The factual matrix of the case as has been delineated in the writ petition is  that petitioner was appointed on 19.12.1996 as a mines loader as a permanent  employee   of   M/s.   Bharat   Coking   Coal   Limited   having   his   personal   number   as  02982726   and   there   was   no   complaint   against   him.   Petitioner   submitted   his  resignation   on   02.02.2005   for   contesting   Assembly   Election   as   an   independent  candidate, which was duly accepted by the Project Officer, Gopichak Colliery vide  his letter dated 19.02.2005. The petitioner, though contested election, but he could  not succeed. Thereafter, on 02.03.2005, the petitioner submitted an application to  respondent no. 2 requesting therein to cancel his resignation dated 02.02.2205 and  further not to give effect letter dated 19.02.2005 by which his resignation has been  accepted and further to allow him to resume his duties. The petitioner submitted  several   representations   including   letters   dated   27.10.2005,   21.02.2007   and  04.09.2007 but no orders have been passed and hence this writ petition. 

Learned counsel for the petitioners submits that Coal India Limited had  taken a decision in its 59th Meeting held on 17.01.1995 which has been brought  on   record   vide   Annexure­2.   The   extract   of   said   resolution   is   necessary   to   be  brought on record:

"... ... ... 

A point was raised by CCL that in case the contesting employees   does not succeed, whether he should be taken in re­employment or   not.   It   was   decided   that   such   of   the   employees   who   were   not   succeeded in the election may be re­employed, under the following   conditions:­ 

(i) The   employee   should   approach   in   writing   for   re­ employment within one month from the date at declaration of the   election results. 

(ii) The employee concerned will be re­employed if he applies   within one month of the declaration of the result and in case he   does not succeed in the election, the period of his absence between   the period of his resignation and re­employment will be treated as   "dies­non".

(iii) In   case   an   employee   succeeds   in   the   election   and   he   completes the term of office his case should be taken up for re­ employment.

... ... ... ..."

It is further stated that one Kumar Mahesh Singh, Mining Sardar of M/s.  BCCL   also   contested   Assembly   Election   from   Sadar,   Hazaribagh   in   Assembly  Election, 2005 and after the election he applied for reinstatement and the CCL,  vide his letter dated 04.03.2005, reinstated him in service. By citing the example of  Kumar Mahesh Singh, the petitioner also made representation dated 15.12.2009  but   the   same   has   been   rejected   vide   memo   dated   29/30.04.2010   without  considering merits of the  case.   Learned counsel submits that respondents have  arbitrarily   passed   the   order   without   considering   case   of   the   petitioner   and   the  order impugned is non­speaking as nothing has been mentioned regarding case of  Kumar   Mahesh   Singh   cited   by   the   petitioner.   The   action   of   the   respondents   is  against   their   own   policy   decision   was   not   decided   in   the   meeting   dated  12.01.1995.   Learned   counsel   further   submits   that   this   is   a   case   of   gross  discrimination as in similar case the respondents have allowed one Kumar Mahesh  Singh to resume his duties after rescinding the resignation letter. 

On the other hand counter affidavit has been filed by respondents - BCCL.  Learned   counsel   for   the   respondents   -   BCCL   submits   that   the   decision   dated  17.01.1995 do not apply in the case of the petitioner as it is an old decision and the  petitioner   on   his   own   tendered   his   resignation   and   his   resignation   was   also  accepted and as such, no employer­employee relationship existed upon resignation  of   the   petitioner.   Learned   counsel   for   the   respondents,   in   paragraph­8,   fairly  submits that case of Kumar Mahesh Singh is of Central Coalfields Ltd., which is  another subsidiary of Coal India Limited and the respondents have no information  3 W.P.(S) No. 3472 of 2012 or knowledge about the same. BCCL is another subsidiary Company of Coal India  Limited and it is not known under what circumstances such decision was taken.  This writ petition has no merits and the same is fit to be dismissd. 

Having gone through the rival submission of the parties, this Court is of  the view that the impugned order dated 29/30.04.2010 is not tenable in the eyes  of law. The contention of the learned counsel for the BCCL is not well founded and  fit to be rejected. The rules and guidelines of the Coal India Limited are one and  are implemented in all the subsidiaries of the Coal India Limited be that BCCL, CCL  or ECIL. The minutes of the decision were forwarded to all the Director (Personnel)  of the Coal India Limited including the BCCL, Dhanbad, which is apparent from  Annexure­2   and   as  such,   it   cannot   be   said   that   the   said   decision   is   of   another  subsidiary i.e. CCL and it is not binding on BCCL.  In view of the admitted fact by  the   respondents   authorities   in   paragraph­8,   the   impugned   order   dated  29/30.04.2010 is hereby quashed and set aside. The respondents authorities are  directed   to   reconsider   case   of   the   petitioner   for   acceptance   of   joining   after  cancellation of the resignation letter. Needless to say that the entire exercise of  reconsideration   has   to   be   done   within   a   period   of   12   weeks   from   the   date   of  receipt/ production of a copy of this order. 

This writ petition is allowed with aforesaid observations and directions. 

RC/                                                                   (Dr. S. N. Pathak, J.)