Bombay High Court
Atul Pansare vs Hindustan Lever Ltd on 8 August, 2013
Author: K. K. Tated
Bench: K. K. Tated
2102.06-wp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2102 OF 2006
Atul Pansare ...Petitioner
V/s.
Hindustan Lever Ltd. ...Respondent
WRIT PETITION NO.2272 OF 2006
Hindustan Lever Ltd. ...Petitioner
V/s.
Atul Pansare ...Respondent
Mr. R. D. Bhat for the petitioner in WP No.2102/2006 and for
respondent in WP No.2272/2006.
Mr. K. M. Naik, Senior Advocate with Mr. Sujeet Salkar for the
respondent in WP No.2102/2006 and for the petitioner in WP
No.2272/2006 .
CORAM: K. K. TATED, J.
JUDGMENT RESERVED ON : AUGUST 2, 2013
JUDGMENT PRONOUNCED ON : AUGUST 8, 2013
JUDGMENT :
1. Heard the learned counsel for the parties. Writ petition No.2102 of 2006 is filed by the employee challenging the order dated 20 th July 2004 passed by the 7th Labour Court, Mumbai in complaint (ULP) No.236 of 1994 directing the respondent company to reinstate the petitioner original complainant with continuity of service but without back wages or they can pay lumpsum compensation of Rs. 2 lacs to the petitioner complainant excluding his legal dues. The same order is challenged by the respondent company by preferring cross writ petition Basavraj G Patil 1/43 ::: Downloaded on - 27/08/2013 21:16:11 ::: 2102.06-wp No.2272 of 2006. The issues involved in both these petitions are same. Hence, this is a common order.
2. For the sake of convenience, the employee Atul Pansare hereinafter will be referred to as the "petitioner" and the Hindustan Lever Ltd. as the "respondent".
3. The petitioner joined the respondent company on 10 th October 1982 as an Instrumentation Mechanic. After some time, the respondent company declared lock-out on 25th June 1988 which continued upto 26th June 1989. During the period of lock-out, the Government had intervened. Therefore, the respondent company offered Social Security Rehabilitation Package (SSRP) Scheme to the employees. The respondent company had sent circulars dated 8 th March 1989 and 11th April 1989 to all the workers including the petitioner for acceptance of the said SSRP Scheme. When the lock out was lifted at the instance of the State Government, the employees were required to sign individual settlements. In the said settlement, clause No.3 refers to the SSRP Scheme. Some of the employees received the benefit of the said scheme.
4. Thereafter, the petitioner, on 27th July 1989 reported to work after signing individual settlement. Thereafter, due to health problem, the petitioner applied for sick leave on 2 nd August 1989. Thereafter, he submitted letter dated 12th August 1989 for opting SSRP scheme. In reply to the said letter, the respondent company, by their letter dated 6 th August 1989 rejected the petitioner's application for SSRP scheme on Basavraj G Patil 2/43 ::: Downloaded on - 27/08/2013 21:16:11 ::: 2102.06-wp the ground that it is not possible to the respondent company to relieve the petitioner. Therefore, the petitioner, by his letter dated 7 th August 1989 again requested the respondent company to accept his request for SSRP scheme. In similar way, again the petitioner had forwarded a letter dated 1st September 1989. Thereafter, the respondent company, once again rejected the petitioner's request for SSRP scheme by letter dated 9th September 1989. In spite of that, the petitioner, by his letter dated 19th September 1989, 9th October 1989, 23rd October 1989 again requested the respondent company to give him benefit of SSRP scheme.
At the same time, the petitioner asked leave on account of ill health and along with the leave application, he had forwarded a medical certificate. In reply to these letters, the respondent company, by their letter dated 17th November 1989 again declined the petitioner's request for SSRP scheme. Therefore, the petitioner filed complaint (ULP) No.1404 of 1989 on 23rd November 1989 for directing the respondent to grant benefit of SSRP scheme. In that complaint, the petitioner made following prayers.
"(a) That complainant be permitted to resign and avail of all the benefits of the S.S.R.P. Scheme.
(b) That the complainant be permitted not to report for duty and no action be taken against him for the same.
(c) Pending hearing and final disposal of this complaint that the complainant be permitted not to report for duty and no action shall be taken by the Respondent against the complainant for the same."
5. Thereafter, the respondent company, by their letter dated 24 th May 1990 called upon the petitioner to resume the duties forthwith, Basavraj G Patil 3/43 ::: Downloaded on - 27/08/2013 21:16:11 ::: 2102.06-wp failing which they would initiate disciplinary proceedings against the petitioner. Thereafter the respondent company issued show cause notice dated 26th May 1990 stating that the petitioner was absent from duty without leave from 3rd August 1989 i.e. for more than 10 consecutive days. It is further stated that show cause notice that if absence from duty is proved, the same amounts to serious misconduct on the part of the petitioner under the Standing Orders applicable. It is further stated in the letter-cum-charge sheet that an enquiry into those charges would be conducted by Mr. Ashok Kumar as Enquiry Officer and the enquiry would commence on 2 nd June 1990 at 10.00 a.m. in the Personnel Office when the petitioner was expected to be present.
6. Thereafter, the petitioner wrote letter dated 1st June 1990 to the respondent seeking time to reply the charge and in the mean time, the petitioner moved the Industrial Court for stay of the enquiry. Though the petitioner made an application for stay of the enquiry, the same was not granted. In the mean time, the respondent company completed the enquiry and issued dismissal order dated 29 th October 1991. After dismissal order, the petitioner applied for amendment in his pending complaint (ULP) No.1404 of 1989 but the same was not allowed. Therefore, the petitioner had preferred a writ petition in this court which was dismissed. Thereafter, he preferred the appeal and the same was admitted. In view of dismissal order dated 29 th October 1991, the petitioner preferred complaint (ULP) No.236 of 1991 before the Labour Court, Mumbai under item 1(a), (b), (c), (d), (g) of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practice Act, 1971 (said Act). In the said complaint, the Basavraj G Patil 4/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp petitioner made following prayer:
"(a) To set aside the order dated 22.10.1991 Exhibit "J" and to reinstate the complainant with full back wages and with continuity of service and to all consequential benefits to the complainant."
7. In the said complaint, the respondent company filed their written statement dated 22nd April 1992 and an additional written statement dated 19th March 1999. The petitioner as well as the respondent company adduced evidence. Considering the oral and documentary evidence on record, the Labour Court passed order dated 20 th July 2004 holding that the respondent company had engaged in unfair labour practice under item 1(b) and 1 (g) of Schedule IV of the said Act and directed the respondent company to reinstate the petitioner complainant with continuity of service but without back wages or they can pay lumpsum compensation of Rs.2 lacs to the petitioner complainant excluding his legal dues. It was further held that if the respondent company took decision to pay the lumpsum compensation of Rs.2 lacs, two months period was granted to the company for payment from the date of the order.
8. Being aggrieved by the said order, the petitioner original complainant preferred present writ petition No.2107 of 2006. At the same time, the respondent company preferred cross petition No.2272 of 2006. This court has stayed the operation and implementation of the Labour Court's order dated 20 th July 2004 in respondent company's writ petition No.2272 of 2006.
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9. The learned counsel Mr. Bhat appearing on behalf of the petitioner submits that the impugned judgment dated 8 th March 2006 passed by the Industrial Court in revision application (ULP) No.130 of 2004 in complaint (ULP) No.236 of 1991 is against justice, equity and good conscience and the same is liable to be set aside. He submits that the Industrial Court has wrongly inferred in paragraph 14 of the impugned judgment that the petitioner could not have agitated the controversy with regard to denial of SSRP scheme to the petitioner in complaint (ULP) No.236 of 1991 just because the petitioner had filed complaint (ULP) No.1404 of 1989 for direction to the respondent company to accept the petitioner's application for SSRP scheme. He submits that the Industrial Court failed to appreciate that the petitioner had withdrawn the complaint (ULP) No.1404 of 1989 only because the same issue was also agitated in the present complaint i.e. complaint (ULP) No.236 of 1991. Hence, the entire observations in paragraph 14 are based on misunderstanding of the facts and therefore incorrect.
10. The learned counsel for the petitioner further submits that the Industrial Court erred in holding that the petitioner could not have insisted for acceptance of his application for benefit of SSRP scheme as it was for the Management to take decision looking to the exigencies of work. It is submitted that the learned Industrial Court has not taken into account several undisputed facts in this regard. First, before the petitioner could be allowed to report for work upon lifting of lock-out, the petitioner was required to sign an individual settlement with the company allegedly under section 2(p) read with section 18(1) of the ID Act. The said settlement contained a clause that SSRP was extended Basavraj G Patil 6/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp for further six months. The scheme itself does not contain any clause to the effect that any offer on the part of the employee to avail SSRP scheme was subject to either acceptance by the Management or subject to exigencies of work. Apart from this the respondent company wrote letters repeatedly to the individual employees exhorting them to avail of the SSRP. In that regard, the petitioner had received four letters. As far as exigencies of work is concerned, it is crystal clear that the petitioner's services were not essential and could have been easily dispensed with. For that reason, the only contention that the petitioner was prepared to accept his resignation but was not prepared to accept his offer for availing SSRP scheme. Even the evidence that has led before the learned Labour Court shows that out of 12 instrumentation machines, the company intended to have only 5-6 instrumentation machines. At the relevant time, there were 12 instrumentation machines out of which seven had applied for SSRP scheme. Even if all the applications were accepted, still the company would not have had any difficulty in its production activities under the circumstances. Non acceptance of offer to avail SSRP submitted by the petitioner was not only illegal but also mala fide.
11. The learned counsel for the petitioner further submits that the Industrial Court erred in holding that the allegations of discrimination and favouratism had been correctly held to be not proper by the Labour Court on the basis of available material. It is submitted that neither the Labour Court nor the Industrial Court has considered the evidence on record. Therefore, the findings given by both the courts below with regard to non acceptance of SSRP scheme were against justice, equity Basavraj G Patil 7/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp and good conscience and the same were liable to be set aside. He submits that once the scheme like SSRP is introduced by the Government, it is binding on them to accept the same. There is no choice to the company if an employee makes an application under such scheme either to reject or deny the benefit of such scheme. In support of this contention, the learned counsel for the petitioner relies on the judgment in the matter of Bank of India and Ors. Vs. O. P. Sawarankar 2003(1) L.L.N. 867. In that case, the Apex Court held that an application by an employee to secure voluntary retirement under the Voluntary Retirement Scheme (VRS) can be withdrawn by the employee before the same is accepted by the competent authority though the scheme contains an express stipulation that an application made thereunder is irrevocable and the employee will have no right to withdraw the application once submitted.
12. He also relies on the judgment of the Karnataka High Court in the matter of Adhisesha Reddy Vs. Bharat Gold Mines Ltd. 1992 II CLR 1053. In that authority, the Karnataka High Court held that the request for voluntary retirement can be refused only when Rules or Service Conditions give such option to employer and not on the grounds like financial stringency, non-surplus staff or requirement of service of employees. Paragraph 4 of the said judgment reads thus:
"4. After hearing both sides, I am of the view that no doubt there will be some difficulty for the management to settle the claims of the employees who take voluntary retirement. However, the relationship of employer and employee will come to an end at the time one attains superannuation or at the time of voluntary retirement or compulsory retirement. In the case of compulsory retirement, it is the discretion that is given to the management or Basavraj G Patil 8/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp the employer to retire an unwanted employee irrespective of whether the employees strength is surplus or otherwise, whereas voluntary retirement is the choice given to an employee. For reasons best known to him he can seek for his retirement voluntary without any objection from the management. The factors of financial stringency, non-surplus staff or requirement of service of the employees are not sufficient grounds to refuse the request for voluntary retirement. Further, the request for voluntary retirement can be refused only when the rules or the service conditions give such option to the employer. Of course, Sri Holla learned counsel for the management, made a reference to Annexures R-1 and R-2 which entitled the management to refuse the request for voluntary retirement. But the notification at Annexure R-1 has been made unilaterally and not after consultation with majority of the members of the company who applied for voluntary retirement.
Financial stringency or slackness in transaction or any other economic factor cannot be a ground to refuse the request for voluntary retirement. After all, in service jurisprudence, voluntary retirement is the choice given to employees like the choice conferred on the authorities in respect of compulsory retirement. As far as retirement is concerned, it is a bilateral act by way of agreement between the parties. However, even if any hardship will be caused when voluntary retirement is sought, the employer is duty-bound to accept the same. Otherwise, it amounts to compel a person to work against his will which is not only against the public policy but also a forced labour. Apart from these, the decision in Dinesh Chandra's case (supra), on which reliance was placed by Sri Holla, is in fact more in favour of the contentions of the contentions of the petitioners, viz., there cannot be any prohibition for seeking voluntary retirement unless such voluntary retirement is with a view to escape the enquiry that is under contemplation for serious offences alleged or such retirement is to escape the order of suspension or to escape the liability of answering the management for the loss caused to it, etc. In the instant case, however, Sri Holla submits that it is very difficult for the management to accept the request of the petitioners to pay all the emoluments, etc., unless it is ascertained from the concerned section whether the petitioners are liable to pay any dues towards any amount drawn in excess under any head or before other requirements to be fulfilled by the petitioners before going out of the company. It is needless to say Basavraj G Patil 9/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp that always the employer will have such power to enquire into those aspects and then to pass appropriate orders for voluntary retirement."
13. On the basis of the above submission, the learned counsel for the petitioner submits that both the courts below erred in coming to the conclusion that it is not mandatory on the part of the respondent company to accept the petitioner's application under SSRP scheme and therefore, the said finding is liable to be set aside with direction to the respondent company to accept the petitioner's application and grant all the benefits.
14. The learned counsel for the petitioner further submits that the 7 th Labour Court, by impugned judgment dated 20th July 2004 in complaint (ULP) No.236 of 1994 erred in coming to the conclusion that the respondent company has proved the charge of misconduct alleged in the charge sheet i.e. unauthorised absence from duty. He further submits that instead of granting reinstatement with continuity of service to the petitioner, the Labour Court granted option to the respondent company either to reinstate the petitioner with continuity of service or to pay lumpsum compensation of Rs.2 lacs instead of reinstatement. He submits that both the courts below erred in holding that the misconduct on account of unauthorised absence for more than 10 consecutive days has been proved by the respondent company. It is alleged in the charge sheet that the petitioner was absent from duty without leave from 2nd August 1989. It is submitted that the misconduct itself contain a specific provision that even subsequently the concerned employee can make out sufficient grounds as also give Basavraj G Patil 10/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp proper and satisfactory explanation. In the present case, the explanation is apparent that the petitioner had applied for SSRP scheme and hence, he was not required to report for work. The petitioner had been persuading various officers of the company for acceptance of his application for SSRP scheme. Under such circumstances, there was no misconduct whatsoever. Even technicality was completed by the petitioner inasmuch as on 2 nd August 1989 the petitioner had applied for sick leave and had submitted medical certificate. Both the courts below have not considered the same properly. Not only that, subsequently, the petitioner had also applied for further leave by his letter dated 27th August 1989. These aspects have not been disputed by the respondent company, and yet both the courts have not considered the evidence on record properly for coming to the conclusion that there was sufficient reason for the petitioner to remain absent. He further submits that on the basis of evidence on record, once the Labour Court came to the conclusion that the punishment was grossly disproportionate, the petitioner was entitled to relief of reinstatement with full back wages. In case, the Labour Court was to deny any part of the wages to the petitioner, the learned Labour Court ought to have given reasons thereof which the Labour Court has not done. These aspects have not been considered by the learned Industrial Court. He further submits that the Labour Court, even after granting relief of reinstatement has granted alternate relief on the alleged ground that the relations between the parties were strained. It is submitted that there is not even a whisper to this action either in the pleadings or in the evidence or in any material on records. In spite of that the Labour Court has granted alternate remedy to the respondent Basavraj G Patil 11/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp company either to reinstate the petitioner with full back wages or to pay lumpsum compensation of Rs.2 lacs. In support of this contention, the learned counsel for the petitioner relied on the judgment in the matter of Ravi Yashwant Bhoir Vs. District Collector, Raigad & Ors. 2012 AIR SCW 1877. In this case, the Apex Court held that the intention of the employee has to be considered at the time of deciding the misconduct on his part.
15. He submits that in the present proceedings, the petitioner remained absent because his application for SSRP scheme was pending with the respondent company and he was persuading several officers to accept the same and because of that he remained absent. Therefore, both the courts should have considered that though the enquiry conducted by the respondent company on the charge of unauthorised absence, the same should have been considered, considering the intention of the petitioner why he had remained absent. He also relies on the judgment in the matter of Chairman-cum-Managing Director, Coal India Ltd. & Anr. Vs. Mukul Kumar Choudhari & Ors. 2009 LAB.I.C. 3890. In that case, the employee had unauthorisedly remained absent from duty for more than 6 months but on being charged of such misconduct, he fairly admitted his guilt and explained the reason for his absence stating that he did not have any intention nor desire to disobey any order of higher authority or violate any conditions or rules or regulations but the reason was purely personal and beyond his control and as a matter of act, he sent his resignation which was not accepted. The order of removal cannot be held to be justified because no reasonable employer would have imposed extreme Basavraj G Patil 12/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp punishment of removal in the like circumstances. Paragraph 26 of the judgment reads thus;
"26. The doctrine of proportionality is, thus, well recognized concept of judicial review in our jurisprudence. What is otherwise within the discretionary domain and sole power of the decision maker to quantify punishment once the charge of misconduct stands proved, such discretionary power is exposed to judicial intervention if exercised in a manner which is out of proportion to the fault. Award of punishment which is grossly in excess to the allegations cannot claim immunity and remains open for interference under limited scope of judicial review. One of the tests to be applied while dealing with the question of quantum of punishment would be : would any reasonable employer have imposed such punishment in like circumstances? Obviously, a reasonable employer is expected to take into consideration measure, magnitude and degree of misconduct and all other relevant circumstances and exclude irrelevant matters before imposing punishment. In a case like the present one where the misconduct of the delinquent was unauthorized absence from duty for six months but upon being charged of such misconduct, he fairly admitted his guilt and explained the reasons for his absence by stating that he did not have any intention nor desired to disobey the order of higher authority or violate any of the Company's Rules and Regulations but the reason was purely personal and beyond his control and, as a matter of fact, he sent his resignation which was not accepted, the order of removal cannot be held to be justified, since in our judgment, no reasonable employer would have imposed extreme punishment of removal in like circumstances. The punishment is not only unduly harsh but grossly in excess to the allegations. Ordinarily, we would have sent the matter back to the appropriate authority for reconsideration on the question of punishment but in the facts and circumstances of the present case, this exercise may not be proper. In our view, the demand of justice would be met if the Respondent No. 1 is denied back wages for the entire period by way of punishment for the proved misconduct of unauthorized absence for six months."Basavraj G Patil 13/43 ::: Downloaded on - 27/08/2013 21:16:12 :::
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16. The learned counsel for the petitioner also relies on the judgment in the matter of Krushnakant B. Parmar Vs. Union of India & Anr.
2012 AIR SCW 1633. In that authority, the Apex Court set aside the dismissal order of employee on the ground that there was no clear finding in the enquiry report that the employee's absence was willful.
paragraph 18 of the said judgment reads thus;
"18. Absence from duty without any application or prior permission may amount to unauthorized absence, but it does not always mean willful. There may be different eventualities due to which an employee may abstain from duty, including compelling circumstances beyond his control like illness, accident, hospitalisation, etc. but in such case the employee cannot be held guilty of failure of devotion to duty or behaviour unbecoming of a Government servant."
17. The learned counsel for the petitioner submits that in the present case in hand, the employee remained absent because he was hopeful that the respondent company's officers would accept his application for SSRP scheme, not only that, he also made several correspondence to that effect. On the basis of this submission, the learned counsel for the petitioner submits that the impugned order passed by both the courts below are liable to be set aside with direction to the respondent company either to accept the petitioner's application under SSRP scheme and grant him all the benefits or reinstate the petitioner with continuity of service and full back wages.
18. The learned counsel for the petitioner, on the basis of the above submissions, contends that, there is no substance in the petition filed by Basavraj G Patil 14/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp the respondent company being Writ Petition No.2272 of 2006 challenging the order passed by the Labour Court directing the respondent company either to reinstate the petitioner with full back wages and continuity of service or in lieu of reinstatement, pay compensation of Rs.2 lacs.
19. On the other hand, the learned senior counsel for the respondent company vehemently opposed the present petition. He submits that both the courts below categorically held that it is not binding on the respondent company to accept the petitioner's application under SSRP scheme and grant benefit to him. He further submits that both the courts below erred in coming to the conclusion that the petitioner is entitled to either reinstatement with full back wages or compensation of Rs.2 lacs in lieu of reinstatement. He submits that to that extent i.e. order for reinstatement with continuity of service and back wages or payment of compensation of Rs. 2 lacs in lieu of reinstatement they filed writ petition No.2272 of 2006.
20. The learned senior counsel for the company submits that the petitioner Atul Pansare was employed at company's factory at Sewree. This establishment was locked out from 21 st June 1988 to 20th June 1989 and was reopened, upon each and every workman signing an agreement. One of the clauses for said agreement was that the company offered voluntary separation by SSRP purely on voluntary basis. The employee, on signing the agreement dated 27 th July 1989, when the lock out was lifted, joined the duty. Thereafter, the employee made an application by his letter dated 2 nd August 1989 which came to Basavraj G Patil 15/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp be rejected by the company as he could not be spared. However, the employee, after making the said application on 2 nd August 1989, continued to remain unauthorisedly absent in order to pressurize the Management to accept his application under the SSRP scheme. The company, on 16th August 1989 communicated the employee that his application for opting under the said SSRP scheme was not accepted by the Management. Since his request for opting under the said scheme was not accepted by the company, it was obligatory on the part of the concerned employee to report for duty. Despite communication to that effect, the employee remained unauthorisedly absent from duty w.e.f.
2nd August 1989. Thereafter, the company, once again by their letter dated 9th September 1989 informed the employee to report on duty immediately. In the said letter, the respondent company made it abundantly clear that the company was unable to relieve him under the said scheme and that he should report for duty immediately. It was made clear in that letter that the employee had remained unauthorisedly absent from duty w.e.f. 2 nd August 1989. Despite the said communication, the employee did not report for work. Instead of reporting on duty the employee filed complaint being complaint (ULP) No.1404 of 1989 inter alia contending that he should be permitted to resign and avail all the benefits of the said SSRP scheme. During the pendency of the said complaint, he continued to remain absent on the basis that his application for SSRP ought to be accepted.
21. Thereafter again, the company, by their letters dated 16 th August 1989 and 9th September 1989 had made it clear that the said scheme was voluntary on both sides and the company was not obliged to accept Basavraj G Patil 16/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp the employee's application. Thereafter, the company by their letters dated 24th May 1990 and 26th May 1990 called upon the employee to immediately resume his duty. It was also made abundantly clear to him in the said letter that in the event he failed to attend his duties, necessary disciplinary action would be initiated against him. In spite of that the employee remained unauthorisedly absent and therefore, the company was constrained to issue him charge-sheet dated 26 th May 1990 and an enquiry into the same was also initiated. Despite issuing notice to the concerned employee about the first date of inquiry, he deliberately remained absent at the said enquiry. The Enquiry Officer, in the interest of justice was pleased to adjourn the said enquiry dated 22nd June 1990 and it was communicated to the employee that he was advised to remain present in the enquiry on a fixed date. Thereafter, the employee wrote a letter to the Enquiry Officer seeking an adjournment on the ground that he has filed a complaint in the Industrial Court, being complaint (UL) No. 1404 of 1989 and the same was posted for hearing. Thereafter, again the Enquiry officer, to facilitate the employee to appear before him, adjourned the enquiry and the same was communicated to the employee. In spite of that the employee remained absent and therefore, the Enquiry Officer proceeded exparte with the enquiry and recorded the evidence of the witnesses of the company. Upon conclusion of the said enquiry, the Enquiry Officer recorded his finding and submitted report dated 30 th August 1990 to the Management of the company thereby holding the employee guilty of charges levelled against him. Those charges are as under:
Basavraj G Patil 17/43 ::: Downloaded on - 27/08/2013 21:16:12 :::2102.06-wp It has been reported that you are absent from duty without leave from 2.8.1989 (i.e. for more than 10 consecutive days) till date.
The above, if proved, amounts to serious misconduct on your part under the Standing Orders applicable to you, viz. absent without leave for more than 10 consecutive days without sufficient grounds, proper and satisfactory explanation and commission of an act subversive of discipline."
22. Thereafter, the company, by its letter dated 20 th July 1990 intimated the employee/his advocate that the enquiry was conducted exparte however, in spite of the same, the concerned employee did not take any steps to request the Enquiry Officer to reopen the enquiry. In this back ground, the company addressed a letter dated 21 st September 1990 calling upon the employee to show cause within 7 days from the date of receipt of the said letter, as to why the proposed punishment of dismissal should not be imposed on him for the proved charges of remaining unauthorisedly absent from duty. Along with the said letter, the company also forwarded a copy of the findings and report of the Enquiry Officer. Since no reply was submitted by the concerned employee to the said show cause notice, the company was constrained to dismiss him from service vide its order of dismissal dated 29 th October 1990.
23. The learned senior counsel for the company submits that the concerned employee had an opportunity to file an appeal against the Enquiry officer's report in terms of clause 24 of the the certified Standing Orders applicable to him. After receipt of the enquiry report and inspection report of the said enquiry report holding the employee of misconduct, he did not take any steps to file an appeal and/or to Basavraj G Patil 18/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp write the Enquiry Officer to reopen the enquiry. The learned senior counsel for the company submits that though the charge was for remaining unauthorisedly absent for a period from 2 nd August 1989 till the date of charge sheet dated 25 th May 1990, the employee has effectively remained unauthorisedly absent from 2 nd August 1989 till the date of dismissal i.e. 29th October 1990 i.e. approximately 15 months. In spite of giving him opportunity several times to report on duty, the employee did not join his duties and remained absent unauthorisedly without any justified reason.
24. Being aggrieved by the said order of termination, the employee filed a complaint being complaint (ULP) No.236 of 1991 before the Labour Court at Mumbai. The learned Labour Court, on the basis of complaint, written statement and evidence on record, framed following issues:
1) Whether any of the applicant proves that the impugned order is not just, legal and proper?
2) Whether any of the applicant has made out a case for causing interference with the impugned order?
3) Whether any of the applicant is entitled for relief prayed for?
4) What order?
25. The Labour Court, by its judgment dated 20th July 2004 partly allowed the employee's complaint holding that the company has engaged in unfair labour practice under item 1(b) and 1(g) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Basavraj G Patil 19/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp Labour Practice Act, 1971 and directed the company to reinstate the employee with continuity of service but without any back wages or they can pay lumpsum compensation of Rs.2 lacs to the employee excluding his legal dues.
26. Being aggrieved by the said judgment, the company preferred revision application (ULP) No.138 of 2004 before the Industrial Court, Mumbai. In that revision, the Revisional Court framed following points for consideration.
1) Whether any of the applicants proves that the impugned order is not just, legal and proper?
2) Whether any of the applicants has made out a case for causing interference with the impugned order?
3) Whether any of the applicant is entitled for relief prayed for?
4) What order?
27. At the same time, the employee also preferred revision application (ULP) No.130 of 2004. The Industrial Court, by common judgment dated 8th March 2006 dismissed both the revision applications filed by the company as well as the employee. The learned counsel for the company submits that the Labour Court, having reached the conclusion that despite the direction of the company to resume duty, failure on the part of the concerned workman to resume the duties constitutes an act of subversive of discipline which carries more seriousness, ought not to have held that the misconduct is of minor/technical nature. He submits that the Labour Court has Basavraj G Patil 20/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp completely ignored the misconduct of an act subversive of discipline proved against the concerned workman, while considering the issue as to whether the punishment is shockingly disproportionate and that the Labour Court has completely lost sight of the fact that the misconduct of disobeying the lawful orders of the superiors per se, constitutes serious misconduct and coupled with the misconduct of long unauthorised absence constitutes serious misconduct. He further submits that the learned Labour Court erred in holding that the punishment of dismissal was shockingly disproportionate, more particularly in view of the finding of the Labour Court which was on the basis of evidence recorded that there was no victimisation, discrimination, no valid reason or justification for the employee's absence and that there was complete defiance by the employee in respect of the valid and binding instructions issued by the company for resumption of duties, etc. He further submits that the Labour Court has wrongly held that the punishment of dismissal shocked the conscience of the Court ignoring the fact that the employee was unauthorisedly absent for a considerable long time of more than one year without any justification.
28. In support of this submission, the learned senior counsel for the company relies on the judgment in the matter of Kashinath Laxman Gawali Datta Prasad Vs. The General Manager Hindustan Aeronautics Ltd. & Ors. 1991 II CLR 228. In this case, the worker had remained absent unauthorisedly only for 10 days and after holding an enquiry, employer terminated the workers' services. The reason given by the worker was that there was no one to look after his wife after Basavraj G Patil 21/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp impending delivery and operation and therefore, he was compelled to stay at home. After delivery the worker reported for work but thereafter again he remained absent. Therefore, the employer's decision of termination of the worker was upheld in that authority. He further relies on the judgment in the matter of Union of India and Ors. Vs. Giriraj Sharma AIR 1994 SC 215. In that case, the worker was absent for 12 days only. In that case, the Apex Court held that the Authorities shall pass bonafide orders in the interest of their employee, to augment efficiency in service. He also relies on the judgment in the matter of Life Insurance Corporation of India Vs. R. Dhandapani 2006-I-LLJ. In this authority, the Apex Court held that for unauthorised absenteism, the worker must give sufficient reason otherwise, he is not entitled to any relief. Paragraphs 8 and 9 of the said judgment reads thus:
"8. It is not necessary to go into in detail regarding the power exercisable under Section 11A of the Act. The power under said Section 11A has to be exercised judiciously and the Industrial Tribunal or the Labour Court, as the case may be, is expected to interfere with the decision of a management under Section 11A of the Act only when it is satisfied that punishment imposed by the management is wholly and shockingly disproportionate to the degree of guilt of the workman concerned. To support its conclusion the Industrial Tribunal or the Labour Court, as the case may be, has to give reasons in support of its decision. The power has to be exercised judiciously and mere use of the words 'disproportionate' or 'grossly disproportionate' by itself will not be sufficient.
9. In recent times, there is an increasing evidence of this, perhaps well-meant but wholly unsustainable, tendency towards a denudation of the legitimacy of judicial reasoning and process. The reliefs granted by the Courts must be seen to be logical and tenable within the framework of the law and should not incur and justify the criticism that the jurisdiction of the Courts tends to degenerate Basavraj G Patil 22/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp into misplaced sympathy, generosity and private benevolence. It is essential to maintain the integrity of legal reasoning and the legitimacy of the conclusions. They must emanate logically from the legal findings and the judicial results must be seen to be principled and supportable on those findings. Expansive judicial mood of mistaken and misplaced compassion at the expense of the legitimacy of the process will eventually lead to mutually irreconcilable situations and denude the judicial process of its dignity, authority, predictability and respectability. [See: Kerala Solvent Extractions Ltd. v. A. Unnikrishnan and Anr. MANU/SC/0885/1993 : (1994)IILLJ888SC.
Though under Section 11A, the Tribunal has the power to reduce the quantum of punishment it has to be done within the parameters of law. Possession of power is itself not sufficient; it has to be exercised in accordance with law."
29. The learned senior counsel for the company further relies on the judgment in the matter of Delhi Transport Corporation Vs. Sardar Singh 2004-III-LLJ. The Apex Court in that authority held that absence without obtaining leave in advance, such being requirement under relevant standard orders held amounting to misconduct and termination thereof justified. Paragraph 7, 9 and 13 read thus:
"7. In all these cases almost the whole period of absence was without sanctioned leave. Mere making of an application after or even before absence from work does not in any way assist the concerned employee. The requirement is obtaining leave in advance. In all these cases the absence was without obtaining leave in advance. The relevant paras of the Standing Order read as follows:
"4. Absence without permission:-
(i) An employee shall not absent himself from his duties without having first obtained the permission from the Authority or the competent officer except in the case of sudden illness. In Basavraj G Patil 23/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp the case of sudden illness he shall send intimation to the office immediately. If the illness lasts or is expected to last for more than 3 days at a time, applications for leave should be duly accompanied by a medical certificate, from a registered medical practitioner or the Medical Officer of the D.T.S. In no case shall an employee leave station without prior permission.
(ii) Habitual absence without permission or sanction of leave and any continuous absence without such leave for more than 10 days shall render the employee liable to be treated as an absconder resulting in the termination of his service with the Organisation.
19. General Provisions:- Without prejudice to the provisions of the foregoing Standing Orders, the following acts of commission and omission shall be treated as mis-conduct:
(a)..........................
(h) Habitual negligence of duties and lack of interest in the Authority's work."
9. When an employee absents himself from duty, even without sanctioned leave for very long period, it prima facie shows lack of interest in work. Para 19(h) of the Standing Order as quoted above relates to habitual negligence of duties and lack of interest in the Authority's work. When an employee absents himself from duty without sanctioned leave the Authority can, on the basis of the record, come to a conclusion about the employee being habitually negligent in duties and an exhibited lack of interest in the employer's work. Ample material was produced before the Tribunal in each case to show as to how the concerned employees were remaining absent for long periods which affect the work of the employer and the concerned employee was required at least to bring some material on record to show as to how his absence was on the basis of sanctioned leave and as to how there was no negligence. Habitual absence is a factor which establishes lack of interest in work. There cannot be any sweeping generalization. But at the same time some telltale features can be noticed and pressed into service to arrive at conclusions in the departmental proceedings.
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13. That being the factual position, the Tribunal was not justified in refusing to accord approval to the order of dismissal/removal as passed by the employer. The learned Single Judge was justified in holding that the employer was justified in passing order of termination/removal. The Division Bench unfortunately did not keep these aspects in view and reversed the view of learned Single Judge."
30. He also relies on the judgment in the matter of Messrs Bharat Iron Works Vs. Bhagubhai Balubhai Patel & Ors. 1976 (32) FLR 72.
In that case, the Apex Court held that onus of establishing a plea of victimization will be upon the person pleading it. Since a charge of victimization is a serious matter, reflecting to a degree, upon the subjective attitude of the employer evidenced by acts and conduct, these have to be established by safe and sure evidence. Mere allegations, vague suggestions and insinuations are not enough. All particulars of the charge brought out, if believed must be weighed by the Tribunal and a conclusion should be reached on a totality of the evidence produced.
31. On the basis of the above submission, the learned senior counsel for the respondent company states that both the courts failed to consider that the employee remained absent for more than one year without any sanction of leave and therefore that amounts to serious misconduct and therefore the action taken by the company terminating the employee's services was according to law. Once the action taken by the company by following natural justice and according to law, in that case, there is no question of granting any compensation even in lieu of reemployment with continuity of service.
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32. The learned senior counsel for the company submits that in the present proceedings, the employee has not pleaded on what basis he is entitled to back wages. For want of any evidence on record, both the courts below erred in coming to the conclusion that the employee is either entitled for reinstatement with continuity of service without any back wages or lumpsum compensation of Rs.2 lacs excluding his legal dues. In support of his contention, the learned senior counsel for the company relies on a judgment in the matter of U. P. State Brassware Corporation Ltd. and Anr. Vs. Udai Narain Pandey 2006(108) FLR 201, wherein, it is held that if a plea of not gainfully employed during period not raised by the employee then he is not entitled to any back wages or compensation. He relies on paragraph Nos.28 to 31 which read thus;
28. A person is not entitled to get something only because it would be lawful to do so. If that principle is applied, the functions of an industrial court shall lose much of its significance. The changes brought about by the subsequent decisions of this Court probably having regard to the changes in the policy decisions of the government in the wake of prevailing market economy. globalization, privatization and outsourcing is evident. In Hindustan Motors Ltd. v. Tapan Kumar Bhattacharya and Anr. MANU/SC/0584/2002 : (2002)IILLJ1156SC, this Court noticed Raj Kumar (supra) and Hindustan Tin Works (supra) but held:
"As already noted, there was no application of mind to the question of back wages by the Labour Court. There was no pleading or evidence whatsoever on the aspect whether the respondent was employed elsewhere during this long interregnum. Instead of remitting the matter to the Labour Court or the High Court for fresh consideration at this distance of time, we feel that the issue relating to payment of back wages should be settled finally. On Basavraj G Patil 26/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp consideration of the entire matter in the light of the observations referred to supra in the matter of awarding back wages, we are of the view that in the context of the facts of this particular case including the vicissitudes of long-drawn litigation, it will serve the ends of justice if the respondent is paid 50% of the back wages till the date of reinstatement..."
29. The Court, therefore, emphasized that while granting relief application of mind on the part of the industrial court is imperative. Payment of full back wages, therefore, cannot be the natural consequence.
To the same extent are the decisions of this Court in Indian Railway Construction Co. Ltd. v. Ajay Kumar MANU/SC/0166/2003 :
(2003)IILLJ150SC and M.P. State Electricity Board v. Jarina Bee (Smt.) MANU/SC/0462/2003 ig : (2003)IIILLJ244SC.
The said decisions have recently been considered and followed in U.P. State Textile Corporation Ltd. v. P.C. Chaturvedi and Ors.
MANU/SC/0792/2005 : (2006)ILLJ413SC.
Lahoti, J., as the learned Chief Justice then was, in S.M. Nilajkar and Ors. v. Telecom District Manager, Karnataka MANU/SC/0261/2003 : (2003)IILLJ359SC opined:
"The fact remains that there was delay, though not a fatal one, in initiating proceedings calculating the time between the date of termination and initiation of proceedings before the Industrial Tribunal-Cum-Labour Court. The employee cannot be blamed for the delay. The learned Single Judge has denied the relief of back wages while directing the appellants to be reinstated. That appears to be a just and reasonable order..."
In Rattan Singh v. Union of India MANU/SC/1746/1997 :
(1997)11SCC396, the Court directed payment of a consolidated sum of Rs. 25,000/- in lieu of back wages and reinstatement having regard to the time lag between the date of termination and the date of order.
In Ruby General Insurance Co. Ltd. v. Chopra (P.P.) MANU/SC/0318/1969 : (1970)ILLJ63SC and Hindustan Steels Ltd. v. A.K. Roy MANU/SC/0315/1969 : (1970)ILLJ228SC, this Court held that before granting reinstatement the court must weight all the facts and exercise discretion whether to grant Basavraj G Patil 27/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp reinstatement or to award compensation.
The said decisions were, however, distinguished in Mohan Lal v.
Management of Bharat Electronics Ltd. MANU/SC/0327/1981 :
(1981)IILLJ70SC. Desai, 1 was of the opinion:
"17... But there is a catena of decisions which rule that where the termination is illegal especially where there is an ineffective order of retrenchment, there is neither termination nor cessation of service and a declaration follows that the workman concerned continues to be in service with all consequential benefits. No case is made out for departure from this normally accepted approach of the courts in the field of social justice and we do not propose to depart in this case."
In Allahabad Jal Sansthan v. Daya Shankar Rai and Anr.
MANU/SC/0349/2005 : (2005)IILLJ847SC, in which one of us was a party, this Court had taken into consideration most of the decisions relied upon by Mr. Sangal and observed:
"A law in absolute terms cannot be laid down as to in which cases, and under what circumstances, full back wages can be granted or denied. The Labour Court and/or Industrial Tribunal before which industrial dispute has been raised, would be entitled to grant the relief having regard to the facts and circumstances of each case. For the said purpose, several factors are required to be taken into consideration. It is not in dispute that Respondent 1 herein was appointed on an ad hoc basis: his services were terminated on the ground of a policy decision, as tar back as on 24-1-1987. Respondent 1 had filed a written statement wherein he had not raised any plea that he had been sitting idle or had not obtained any other employment in the interregnum. The learned Counsel for the appellant, in our opinion, is correct in submitting, that a pleading to that effect in the written statement by the workman was necessary. Not only no such pleading was raised, even in his evidence, the workman did not say that he continued to remain unemployed. In the instant case, the respondent herein had been reinstated from 27-2-2001"
It was further stated:
"16. We have referred to certain decisions of this Court to highlight that earlier in the event of an order of dismissal being set aside, Basavraj G Patil 28/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp reinstatement with full back wages was the usual result. But now with the passage of time, it has come to he realised that industry is being compelled to pay the workman for a period during which he apparently contributed little or nothing at all, for a period that was spent unproductively, while the workman is being compelled to go back to a situation which prevailed many years ago when he was dismissed. It is necessary for us to develop a pragmatic approach to problems dogging industrial relations. However, no just solution can he offered but the golden mean may he arrived at."
Yet again in General Manager, Haryana Roadways v. Rudhan Singh MANU/SC/0408/2005 : (2005)IIILLJ4SC, a 3-Judge Bench of this Court in a case where the workman had worked for a short period which was less than a year and having regard to his educational Qualification, etc. denied back wages although the termination of service was held to have been made in violation of Section 25F of the Industrial Disputes Act, 1947 stating:
"...A host of factors like the manner and method of selection and appointment i.e. whether after proper advertisement of the vacancy or inviting applications from the employment exchange, nature of appointment, namely, whether ad hoc, short term, daily wage, temporary or permanent in character, any special qualification required for the job and the like should he weighed and balanced in taking a decision regarding award of back wages. One of the important factors, which has to be taken into consideration, is the length of service, which the workman had rendered with the employer. If the workman has rendered a considerable period of service and his services are wrongfully terminated, he may be awarded full or partial back wages keeping in view the fact that at his age and the qualification possessed by him he may not be in a position to get another employment. However, where the total length of service rendered by a workman is very small, the award of back wages for the complete period i.e. from the date of termination till the date of the award, which our experience shows is often quite large, would be wholly inappropriate. Another important factor, which requires to be taken into consideration is the nature of employment. A regular service of permanent character cannot be compared to short or intermittent daily-wage employment though it may be for 240 days in a calendar year."Basavraj G Patil 29/43 ::: Downloaded on - 27/08/2013 21:16:12 :::
2102.06-wp In A.P. State Road Transport Corporation and Ors. v. Abdul Kareem MANU/SC/0448/2005 : (2005)IIILLJ477SC while the Labour Court directed reinstatement with continuity of service of the Respondent but without back wages, this Court denied even the continuity of service.
A Division Bench of this Court In M.L. Binjolkar v. State of Madhya Pradesh MANU/SC/0443/2005 : (2005)IIILLJ524SC, referring to a large number of decisions, held:
"7... The earlier view was that whenever there is interference with the order of termination or retirement, full back wages were the natural corollary. It has been laid down in the cases noted above that it would depend upon several factors and the Court has to weigh the pros and cons of each case and to take a pragmatic view..."
In Management of Madurantakam Coop. Sugar Mills Ltd. v. S. Viswanathan MANU/SC/0139/2005 : (2005)IILLJ1SC, quantum of back wages was confined to 50% stating:
"19 ...It is an undisputed fact that the workman had since attained the age of superannuation and the question of reinstatement does not. arise. Because of the award, the respondent workman will be entitled to his retiral benefits like gratuity, etc. and accepting the statement of the learned Senior Counsel for the appellant Mills that it is undergoing a financial crisis, on the facts of this case we think it appropriate that the full back wages granted by the Labour Court be reduced to 50% of the back wages..."
In State of U.P. and Ors. v. Ram Bachan Tripathi [], this Court denied the service benefits for the period the employee remained absent.
In Rajasthan State Road Transport Corporation and Ors. v. Shyam Bihari Lal Gupta MANU/SC/0552/2005 : AIR2005SC3476, it was observed:
"3. According to the learned Counsel for the appellant Corporation, the decree is absolutely silent so far as the back wages are concerned. The decree in essence contains only a declaratory relief without any consequential payment for monetary benefits. That being so, the executing court and the High Court were not justified in granting the relief sought for. Learned counsel for the respondent Basavraj G Patil 30/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp on the other hand submitted that when the decree clearly indicated that the termination was illegal non est, as a natural corollary, the plaintiff was entitled to the back wages."
30. In the instant case, we have noticed hereinbefore that the establishment of the Appellant wherein the Respondent could be directed to be reinstated had been sold on 26.3.1993. In that view of the matter. Section 60 of the U.P. Industrial Disputes Act would apply in terms whereof compensation will be payable in the same manner as if he was retrenched under Section 6N thereof.
31. It is not in dispute that the Respondent did not raise any plea in his written statement that he was not gainfully employed during the said period. It is now well-settled by various decisions of this Court that although earlier this Court insisted that it was for the employer to raise the aforementioned plea but having regard to the provisions of Section 106 of the Indian Evidence Act or the provisions analogous thereto, such a plea should be raised by the workman.
In Kendriya Vidyalaya Sangathan (supra), this Court held:
"...When the question of determining the entitlement of a person to back wages is concerned, the employee has to show that he was not gainfully employed. The initial burden is on him. After and if he places materials in that regard, the employer can bring on record materials to rebut the claim. In the instant case, the respondent had neither pleaded nor placed any material in that regard."
[See also Allahabad Jal Sansthan (supra), para 6
33. For the same submission, the learned senior counsel for the respondent company relies on the judgment in the matter of Shankar Chakravarti Vs. Britannia Biscuit Co. Ltd. and Anr. AIR 1979 SC 1652. Paragraph 31 of the said judgment reads thus;
"31. If such be the duties and functions of the Industrial Tribunal or the Labour Court, any party appearing before it must make a Basavraj G Patil 31/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp claim or demur the claim of the other side and when there is a burden upon it to prove or establish the fact so as to invite a decision in its favour, it has to lead evidence. The quasi-judicial tribunal is not required to advise the party either about its rights or what it should do or omit to do. Obligation to lead evidence or establish an allegation made by a party is on the party making the allegation. The test would be who would fail if no evidence is led. It must seek an opportunity to lead evidence and lead evidence. A contention to substantiate which evidence is necessary has to be pleaded. If there is no pleading raising a contention there is no question of substantiating such a non-existing contention by evidence. It is well settled that allegation which is not pleaded, even if there is evidence in support of it, cannot be examined because the other side has no notice of it and if entertained it would tantamount to granting an unfair advantage to the first mentioned party. We are not unmindful of the fact that pleadings before such tribunals have not to be read strictly, but it is equally true that the pleadings must be such as to give sufficient notice to the other party of the case it is called upon to meet. This view expressed in Tin Printers (Private) Ltd. v. Industrial Tribunal commends to us. The rules of fair play demand that where a party seeks to establish a contention which if proved would be sufficient to deny relief to the opposite side, such a contention has to be specifically pleaded and then proved. But if there is no pleading there is no question of proving something which is not pleaded. This is very elementary."
34. On the basis of these submissions, the learned senior counsel for the company submits that the Labour Court erred in directing the company to pay a sum of Rs.2 lacs by way of compensation in lieu of reinstatement of the employee.
35. The learned senior counsel for the company submits that the Labour Court erred in coming to the conclusion that the punishment of dismissal is disproportionate. He further submits that even the Industrial Court erred in upholding the judgment of the Labour Court Basavraj G Patil 32/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp on this point. He submits that the company, after following due process of law gave notice to the employee, served the charge sheet, intimated dates before the Enquiry officer, however, the employee failed and neglected to participate in the enquiry. He submits that the Enquiry Officer, considering the relevant documents on record and deposition of witnesses categorically held that the employee remained unauthorisedly absent though the company, by several letters called upon him to join immediately, otherwise they would take appropriate action according to law. He submits that the Apex Court in the matter of State Bank of India Vs. Ram Lal Bhaskar and Anr. (2011 (131) FLR 1109 held that the penalty of dismissal imposed by the competent authority considering the enquiry report, relevant record and submission of the parties should not ordinarily be interfered with by the courts. Re-appreciation of evidence and interference with the findings by arriving at an independent finding is not permissible in law.
He further submits that the Apex Court, in the matter of Siemens Ltd.
and Anr. Vs. Siemens Employees Union and Anr. 2011 (131) FLR 1100 held that it is axiomatic that anyone who alleges unfair labour practice must plead it specifically and such allegations must be established properly before any forum can pronounce on the same. Paragraph 20 of the said judgment reads thus;
"20. Before proceeding further in this matter, this Court proposes to examine the concept of unfair labour practice and the way it has been dealt with under the Maharashtra Act and also under the Industrial Disputes Act. Any unfair labour practice within its very concept must have some elements of arbitrariness and unreasonableness and if unfair labour practice is established the same would bring about a violation of guarantee under Article 14 of the Constitution. Therefore, it is axiomatic that anyone who Basavraj G Patil 33/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp alleges unfair labour practice must plead it specifically and such allegations must be established properly before any forum can pronounce on the same. It is also to be kept in mind that in the changed economic scenario, the concept of unfair labour practice is also required to be understood in the changed context. Today every State, which has to don the mantle of a welfare state, must keep in mind that twin objectives of industrial peace and economic justice and the courts and statutory bodies while deciding what unfair labour practice is must also be cognizant of the aforesaid twin objects."
36. On the basis of these two authorities, the learned senior counsel for the company states that in the case in hand the employee has not participated in the enquiry which was conducted by the company according to law after following due process of law and therefore, the courts below should not have interfered with the findings of Enquiry Officer. He submits that the charges levelled against the employee were proved beyond doubt and on the basis of that the company terminated the employee's services. Therefore, the petition preferred by the employee being writ petition No.2102 of 2006 is liable to be dismissed and the petition preferred by the company being writ petition No.2272 of 2006 be allowed.
37. Heard both sides at length. I have gone through the copy of charge sheet, complaint filed by the employee, written statement filed by the company, judgment passed by the Labour Court as well as the Industrial Court. Considering the submissions of both sides, the points for consideration arise in these two petitions are as under:
a) Whether it is mandatory on the part of the company to accept the employee's application under SSRP scheme?Basavraj G Patil 34/43 ::: Downloaded on - 27/08/2013 21:16:12 :::
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b) Whether the finding of Enquiry Officer conducted by the company requires interference in these petitions?
c) Whether the employee remained unauthorisedly absent for more than one year?
d) Whether the employee is entitled either to reinstatement without back wages or compensation in lieu of reinstatement?
38. During the course of argument, the learned counsel for the employee raised a preliminary objection that though the Labour Court has framed the additional issue i.e. "Whether the complainant bona fide believed that he need not attend the work having applied for SSRP scheme?", the same has not been decided by the Labour Court by its judgment dated 20th July 2004. He further submits that in the entire judgment of the Labour Court, there is no discussion about this additional issue. He states that the employee, in his revision application (ULP) No.130 of 2004 before the Industrial Court specifically taken one of the grounds i.e. "(b) that the impugned order is without application of mind and at the instance of Applicant an additional issue was framed and the said issue had not at all been considered by the Labour Court, thus there is total lack of application of mind." The learned senior counsel for the company disputed the fact of framing of additional issue to submit that the learned counsel for the petitioner must produce a copy of order passed by the Labour Court for framing additional issue. For this purpose, this court had adjourned the matter twice at the request of the learned counsel for the employee to place on record a copy of the order passed by the Labour Court for framing an additional issue. After two adjournments, the learned counsel for the employee fairly admitted that after going through the Basavraj G Patil 35/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp record and proceedings in the Labour Court, it seems that the said issue is not at all framed. Therefore, there is no question of considering the submission of the learned counsel for the employee on this point and to give any finding to that effect.
39. In the present proceedings, the company offered their employees voluntary settlement under SSRP scheme. Pursuant to the said scheme, the employee made application dated 2 nd August 1989. The said application was rejected by the company by its letter dated 16 th August 1989. Thereafter, the employee wrote letters to the company to accept the same. Pursuant to those letters, the company, by their various letters rejected the employee's request for acceptance of his application under the SSRP scheme. By letter dated 9 th September 1989 the company specifically informed the employee that it is not possible for them to accept his application. It is also stated in the said letter that it is the company's discretion either to accept or reject the application for separation under SSRP scheme depending upon the business exigencies. The relevant portion of said letter reads thus:
".........................
..........................
You are aware that to ameliorate the hardship faced by the workmen on account of the prevailing lock-out, the Company had then introduced a Social Security and Resettlement Package, on a voluntary basis, and it is well within the rights of the Company not to apply the said scheme to employees who cannot be relieved from their duties on account of business exigencies. While it is true that the Company had agreed to extend the benefits of the above scheme for a further period of six months on account of representation from many of our own workmen and at the suggestion of the Basavraj G Patil 36/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp Government of Maharashta, the intrinsic character of the scheme remains the same and the Company can, at its discretion, either accept or reject an application for separation under the SSRP scheme depending upon business exigencies.
........................
........................"
40. Therefore, the question is whether it is binding on the company to accept the employee's application for SSRP scheme. In support of that the employee has relied on the judgment of the Apex Court in the matter of Bank of India. To my mind, the said point is squarely covered by the recent judgment of the Apex court in the matter of C.V. Francis Vs. Union of India & Ors. 2013 (8) SCALE 383. In that case, the company introduced VRS and the petitioner had applied on 7 th April 1998 to avail the benefit of the scheme. Thereafter, the petitioner claimed to have applied for leave from 30 th April 1998 to 31st May 1998 which was purported to have been sanctioned. However, without waiting for acceptance of his application seeking voluntary retirement, the petitioner proceeded to the United States and applied for further leave from 1st June 1998 to 30th June 1998. Such prayer was rejected and the petitioner was asked by letter dated 26 th June 1998 to join his duties from 1st July 1998. The petitioner did not join his duties, as directed, but again applied for leave from 1 st July 1998 to 31st August 1998. By its letter dated 3rd August 1998 the respondent company informed the petitioner that the leave had not been granted and that he was being treated as absent from duty without leave, for which disciplinary proceedings were being contemplated against him for unauthorised absence. In the absence of any response from him, the respondent company once again wrote the petitioner on 14 th August Basavraj G Patil 37/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp 1998 asking him to report for duty within 10 days, failing which the disciplinary action would be initiated against him, but the petitioner failed to respond even to the said letter. On 11 th October 1998 disciplinary enquiry was initiated against the petitioner for his unauthorised absence from duty. Without replying to the charge sheet against him, the petitioner sent yet another representation dated 20 th November 1998 to the respondent company to accept his request for voluntary retirement. As such prayer was rejected, the petitioner moved the court to accept his voluntary retirement and to drop the disciplinary action initiated against him. Thereafter, the petitioner approached the Apex Court by Special Leave Petition (Civil) 31250 of 2011 wherein, the Apex Court held that it is well established that the VRS introduced by a company, does not entitle an employee as a matter of right to the benefits of the scheme. Paragraph 13 of the said judgment reads thus:
"It is well established that a Voluntary Retirement Scheme introduced by a company, does not entitle an employee as a matter of right to the benefits of the scheme. Whether an employee should be allowed to retire in terms of the Scheme is a decision which can only be taken y the employer company, except in cases where the Scheme itself provides for retirement to take effect when the notice period comes to an end. A Voluntary Retirement Scheme introduced by a company is essentially a part of the company's desire to weed out the deadwood."
41. Considering these facts and the Apex Court judgment in the matter of C.B.Francis (Supra), I do not find any substance in the submissions made by the learned counsel for the employee. It is not mandatory on the part of the company to accept the employee's application for benefit of the SSRP scheme.
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42. The second point is about the interference with the finding of the Enquiry Officer. In the present proceedings, the company, after following due process of law and giving all the opportunities to the employee to appear before the Enquiry Officer held enquiry. Though several opportunities were given to the employee, he remained absent only on the ground that his application for SSRP scheme was pending before the company. That cannot be a ground for remaining absent before the Enquiry Officer because the Apex Court, in the matter of C.B. Francis (supra) categorically held that is not mandatory on the part of the company to accept the applications of employee under the VRS, if it is floated. In the present proceedings, several opportunities were given to the employee and not only that, the company by their letter dated 9th September 1989 as reproduced hereinabove, specifically informed the employee that if he remained absent, they would take appropriate action against him. In spite of these facts, the employee has not participated in the enquiry held by the company. The company, after recording evidence of their witnesses before the Enquiry Officer, terminated the employee's services on the basis of the enquiry report.
The Apex Court, in the matter of State of Bank of India, (Supra) categorically held that the court should not re-appreciate the evidence and interfere with the findings arrived at an independent finding which is not permissible in law. Therefore, I do not find any substance in the employee's submission that the enquiry held by the Enquiry Officer is contrary to the law.
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43. The next point is whether the employee remained unauthorisedly absent for more than one year. In the present proceedings, the company specifically informed the employee that his application for SSRP scheme was rejected and he should join the services immediately, in spite of that the employee remained absent only on the ground that he made several representations to the company for reconsideration of his application under SSRP scheme. The company, by their letter dated 9th September 1989 specifically informed the employee that he should join his services immediately because his application under the SSRP scheme was rejected. In spite of that he failed to join his services.
Therefore, it shows that the employee had intentionally remained unauthorisedly absent and therefore, he has to face the consequences thererof. In the present proceedings, the employee remained absent for more than one year without any reason and because of unauthorisedly absenteeism, the company held departmental enquiry and on the basis of finding of the departmental enquiry, terminated the employee's services on 29th October 1991. The authorities cited by the learned senior counsel for the company in the matter of Kashinath Laxman Gawali Datta Prasad (Supra), Giriraj Sharma (Supra), R. Dhandapani (Supra), Delhi Transport Corporation (Supra), Bharat Iron Works (Supra), the action taken by the company is within four corners of law and does not call for any interference. Whereas the authority on which the learned counsel for the employee relied on i.e. Ravi Yashwant Bhoir (Supra), wherein it is recorded that the term misconduct implies a wrongful intention, and not a mere error of judgment. Misconduct is not necessarily the same thing as conduct involving moral turpitude. The word misconduct is a relative term, and Basavraj G Patil 40/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp has to be construed with reference to the subject matter and the context wherein the term occurs, and the decision in the matter of Chairman-cum-Managing Director, Coal India Ltd. (Supra), is not applicable in the facts of the present case. In the case in hand, the employee remained unauthorisedly absent though the company, by their letter dated 9th September 1989 specifically informed the employee that if he remained absent, they would take appropriate disciplinary action against him. In the matter of Chairman-cum- Managing Director, Coal India Ltd. (Supra) the Apex Court in paragraph 26 held that the employee gave sufficient reason for remaining absent and he fairly admitted his guilt. That is not the case in the present proceedings. In the present proceedings, the employee having knowledge that his application under SSRP scheme was rejected by the company, he remained absent only on the ground that thereafter he made representations to the company to reconsider his case. Not only that, the company, by its letter dated 9 th September 1989 specifically informed the employee that if he remained absent, they would take appropriate disciplinary action against him. Therefore, the authorities cited by the learned counsel for the employee are not applicable in the facts of the present case. Hence, it has to be held that the employee remained unauthorisedly absent with full knowledge that the company might take disciplinary action against him.
44. The next point for consideration is, whether the employee can be reinstated without back wages and/or compensation, on his justification for remaining absent that he was pursuing his application for SSRP scheme. The employee's application for SSRP scheme was Basavraj G Patil 41/43 ::: Downloaded on - 27/08/2013 21:16:12 ::: 2102.06-wp rejected and he was warned that disciplinary action would be taken in case he unauthorizedly remained absent. The employee in defiance of the warning remained absent and who did not participate in the disciplinary enquiry, hence he is not at all entitled to be reinstated even without back wages or compensation. This finds full support from the judgment of the Apex Court in the matter of U.P.State Brassware Corporation Ltd. (Supra) and Shankar Chakravarti (Supra). Not only that the employee has not pleaded in his complaint that he was unemployed during the pendency of the present proceedings. Without such pleading, the employee is not entitled to any compensation. The Apex Court, in the matter of Siemens Ltd. and Anr. (Supra) held that any one who alleges unfair labour practice must plead specifically and such allegations must be established properly before any forum can pronounce on the same. In the present proceedings, admittedly, the employee has not pleaded that he was unemployed during the present proceedings and therefore, he is not entitled to even any compensation.
Hence, I am satisfied that the company has made out a case to allow their writ petition No.2272 of 2006 and the employee has failed to establish that he is entitled to any relief in his writ petition No.2102 of 2006. Hence, the following order.
ORDER
a) Writ Petition No.2102 of 2006 filed by the employee Atul Pansare is dismissed and rule is discharged.
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b) Writ Petition No.2272 of 2006 filed by the respondent company M/s. Hindustan Lever Ltd. is partly allowed and Rule is discharged with direction about legal dues.
c) Directions given by the Labour Court by its judgment dated 20th July 2004 directing the respondent company to either reinstate the employee without any back wages or pay lumpsum compensation of Rs.2 lacs is set aside.
d) If any legal dues are payable by the company apart from reinstatement and compensation of Rs.2 lacs, the same to be paid by the company to the employee within two months from today with interest @ 8% p.a. thereon from due date.
e) No order as to costs.
(K. K. TATED, J.)
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