Patna High Court
Uco Bank vs The Union Of India & Ors on 1 November, 2018
Author: Mukesh R. Shah
Bench: Chief Justice, Ashutosh Kumar, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.676 of 2010
======================================================
1. Rajendra Prasad Singh S/o Late Sheodhari Singh Resident of
Village-Chhtani, P.S.- Karghar, Distt.- Rohtas
2. Promod Kumar Singh S/o Late Din Dayal Singh R/O Vill.-
Pothahi, P.S.- Punpun, Distt.- Patna
3. Mahendra Prasad S/o Late Ram Awtar Prasad R/O Vill.-
Kaladiara, P.S.- Bakhtiyarpur, Distt.- Patna
... ... Appellant/s
Versus
1. The State of Bihar
2. Presiding Officer, Industrial Tribunal, Baily Road, Patna
3. Bihar Rajya Paryatan Vikash Nigam Through its Managing Director
Beerchand Patel Path, P.S.- Kotwali, Distt. & Town- Patna-1
4. Bihar Rajya Paryatan Vikash Nigam, Karamchari Sangh Through its President
Sri Chandra Prakash Singh, S/O Late Tribhuwan Prasad Singh, Congress
Maidan, Kadamkuan, P.S.- Kadamkuan, Patna-3
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5895 of 2005
======================================================
UCO Bank, a body corporate constituted under the Banking Companies
Acquisition & Transfer of Undertaking Act, 1970 and having its Head Office
at 10, Brabourne Road, Kolkata and Regional Office at 4 th Floor, Block-A,
Mauryalok Complex, New Dakbunglow Road, Patna through its, Assistnt
General Manager, namely, Shri Manoj Kumar, S/o- late Mani Prasad,
Resident of Patel Nagar, P.S. Shastri Nagar, Town & District- Patna
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Government of India, Ministry
of Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India, Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna-
800 001
4. The Assistant Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna-
800 001
5. The Industrial Tribunal, Patna through its Secretary, Bailey Road, Patna
6. The UCO Bank Employees Association having it office situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Subodh Kumar, S/o- Shri Godavari Narain Thakur, Resident of, Vill-
Enaitpur, Prabodhi, P.S. Sarai, District- Vaishali
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 381 of 2002
======================================================
UCO Bank through Assistant General Manager, Regional Office, Patna
having its office at Maurya Lok Complex, P.S. Kotwali, Dak Bunglow Road
in the town and district of Patna
... ... Petitioner/s
Versus
1. The Presiding Officer, Central Govt. Industrial Tribunal, Patna, Bailey
Road, P.S. Kotwali, Patna
2. Union of India through Secretary, Ministry of Finance, Banking Division,
New Delhi
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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3. Secretary to Government, Ministry of Labour, Government of India, New
Delhi
4. Sri Shyam Kishore Pandey, C/o- State Secretary, UCO Bank Employees
Association, UCO Bank, Exhibition Road, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21 of 2010
======================================================
UCO Bank, a body corporate constituted under the Banking Companies
Acquisition & Transfer of Undertaking Act, 1970 and having its Head Office
at 10, Brabourne Road, Kolkata and Regional Office at Central Jail Road,
Bhagalpur, Through its Assistant General Manager [O], Namely, Amit Mitra,
S/O Late Amulya Kumar Mitra, R/O of Sanctum, Bank Road, P.S. Gandhi
Maidan, Distt.- Patna
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Govt. of India, Ministry of Labour,
Shastri Bhawan, New Delhi
2. The Regional Labour Commissioner [Central], Ministry of Labour, Govt. of
India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna- 800 001
3. The Assistant Labour Commissioner [Central ], Ministry of Labour, Govt. of
India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna- 800 001
4. The Industrial Tribunal, Shram Bhawan, Bailey Road, Patna Through its
Secretary
5. The UCO Bank Employees Association Having it Office Situated at Saboo
Complex, Exhibition Road, Patna through its State Secretary
6. Shri Om Prakash Tewari S/O Shri Madan Mohan Tewari R/O Mauza
Saralpur, P.S. Amarpur, Distt.- Banka
... ... Respondent/s
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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======================================================
with
Letters Patent Appeal No. 332 of 2010
======================================================
Bihar Rajya Paryatan Vikash Nigam Limited through its Managing
Director ,Rashmi Verma, Birchand Patel Path, PS. Kotwali, Distt & town-
Patna
... ... Appellant/s
Versus
1. The State of Bihar
2. The Presiding Officer, Industrial Tribunal (Bihar) Patna, Combined Labour
Building, Bailey Road,Patna-1
3. Bihar Rajya Paryatan Vikash Nigam Karamchari Sangh, through its President
Chandra Prakash Singh S/O Late Tribhuwan Prasad Singh Congress Nagar,
Kadamkuan,Patna-1
4. Rajendra Prasad Singh S/O Late Sheodhari Singh R/O Vill Chhtani,
P.S.Kargahar (Outpost Sidhi), Distt-Rohtas
5. Pramod Kumar Singh S/O Late Dindayal Singh R/O Vill Pothahi, P.S.Punpun,
Distt-Patna
6. Mahendra Prasad S/O Late Ram Autar Prasad R/O Vill Kaladiar,
P.S.Bakhtiyarpur, Distt-Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13944 of 2001
======================================================
UCO Bank through Zonal Manager now designated as Regional Manager
having its offices at Maurya Lok Complex, P.S. Kotwali, Dak Bunglow Road
in the town and district of Patna
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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... ... Petitioner/s
Versus
1. The Presiding Officer, Central Govt. Industrial Tribunal, Patna, Bailey
Road, P.S. Kotwali, Patna
2. Union of India through Secretary, Ministry of Finance, Banking Division,
New Delhi
3. Bihar State Commercial Bank Employees Association through Sri P.D.
Singh, General Secretary of the said Association; 203, Hariom Complex, New
Dak Bunglow Road, Patna-1
4. Sri Lalan Kumar alias Lalan Prasad father's name not known to the
petitioner
5. Sri Basant Ram Ravidas, father's name not known to the petitioner
6. Jay Prakash, father's name not known to the petitioner
7. Bipin Kumar, father's name not known to the petitioner
8. Shiv Prasad Thakur, father's name not known to the petitioner
9. Sanjay Kumar, father's name not known to the petitioner
10. Raja Ram, father's name not known to the petitioner
11. Saukat Ali, father's name not known to the petitioner
12. Tribhuwan Singh, father's name not known to the petitioner
13. Mithilesh Kumar, father's name not known to the petitioner
14. Chote Lal Rawat, father's name not known to the petitioner
15. Pankaj Kumar Sinha, father's name not known to the petitioner
16. Matuki Mahto, father's name not known to the petitioner
17. Bibha Nand Hari, father's name not known to the petitioner
18. Shiv Kumar Singh, father's name not known to the petitioner
19, Lakshman Maholi, father's name not known to the petitioner , C/o-
General Secretary, B.S. Commercial Bank Employees Association, 1203, Hari
Om Complex, New Dak Bunglow Road, Patna-1
20. Secretary to Govt. Ministry of Labour, Govt. of India, New Delhi
... ... Respondent/s
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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with
Civil Writ Jurisdiction Case No. 191 of 2006
======================================================
UCO Bank, a body corporate under the Banking Companies Acquisition &
Transfer of Undertaking Act, 1970 and having its Head Office at 10,
Braboume Road, Kolkata & Regional Office at 4 th Floor, Block-'A' , Maurya
Lok Complex, New Dak Bunglow Road, P.S. Kotwali, District Patna through
its Assistant General Manaer, Manoj Kumar, S/o late Mani Prasad, Resident
of Patel Nagar, P.O. & P.S. Shastrinagar, District Patna.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Government of India, Ministry
of Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India, Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
4. The Assistant Labour Commisioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
5. The Industrial Tribunal, Bailey Road, Patna, Bihar, through its Secretary
6. The UCO Bank Employees Association having it Office situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Shiv Parsad Sah, S/o Shri Dhunai Sah, Resident of Mouza Sajour, District
Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 197 of 2006
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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======================================================
UCO Bank, a body corporate under the Banking Companies Acquisition &
Transfer of Undertaking Act, 1970 and having its Head Office at 10,
Braboume Road, Kolkata & Regional Office at 4 th Floor, Block'A', Maurya
Lok Complex, New Dak Bunglow Road, P.S. Kotwali, District Patna through
its Assistant General Manager, Manoj Kumar, S/o- late Mani Prasad, Resident
of Patel Nagar, P.O. & P.S.- Shastrinagar, District- Patna
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Government of India, Ministry
of Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India, Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
4. The Assistant Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
5. The Industrial Tribunal, Bailey Road, Patna, Bihar, through its Secretary
6. The UCO Bank Employees Association having it Office situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Shri Binod Kumar, son of Shri Metar Paswan, Resident of Mouza Ahiganj,
P.S. Mujahidpur, District- Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3558 of 2008
======================================================
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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UCO Bank, a body corporate constituted under the Banking Companies
Acquisition & Transfer of Undertaking Act, 1970 and having its Head Office
at 10, Braboume Road, Kolkata and Zonal Office at 4th Floor Maurya Lok
Complex, New Dak Bunglow Road, Patna through its Chief Officer, Ravi
Bhushan Sahay, son of Sri Vidya Nand Sahay Resident of Punjabi Colony,
Chitkohra, P.S. Gardanibagh, District- Patna
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Government of India, Ministry
of Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India, Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
4. The Assistant Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
5. The Industrial Tribunal, Bailey Road, Patna, Bihar, through its Secretary
6. The UCO Bank Employees Association having it Office situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Shri Sitaram Jha, son of Shri Bhup Narain Jha, Resident of National
School, Lalbagh, P.O.& District- Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7730 of 2005
======================================================
UCO Bank a body corporate constituted under the Banking Companies
Acquisition & Transfer of Undertaking Act, 1970 and having its Head Office
at 10, Braboume, Road, Kolkata and Regional Office at Central Jail Road,
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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Bhagalpur through its Assistant General Manager [O], namely, Rajeev Kumar
Jain, S/o- Shri Sumati Chand Jain and filed on his behalf by Parimal Kumar
Barai, S/o- Shri N.C. Barai, Resident of Patliputra Colony, P.S. Patliputra,
Town & District- Patna
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Government of India, Ministry
of Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India, Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
4. The Assistant Labour Commissioner [Central], Ministry of Labour,
Government of India, 6/16, Block-A, 2nd Floor, Maurya Lok Complex, Patna
800 001
5. The Central Government Industrial Tribunal (II), through its Secretary,
Dhanbad, Jharkhand.
6. The UCO Bank Employees Association having it Office situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Shri Hira Das, son of Shri Dasu Das, Resident of Babudih, P.O. & P.S.
Bounsi, District- Banka.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10360 of 2010
======================================================
UCO Bank, A Body Corporate Constituted under The Banking Companies
Acquisition & Transfer of Undertaking Act, 1970 and having its Head Office
At 10 Brabourne Road, Kolkata and Zonal Office at 4th Floor, Maurya Lok
Complex, New Dak Bunglow Road, Patna through its Zonal Manager, Gopi
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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Chand, S/O Shri Tanwal Mal, R/O Jai Kunj, P.S. Kidwaipuri, Town & Distt.-
Patna
... ... Petitioner/s
Versus
1. The Union of India through the Secretary Government of India, Ministry of
Labour, Shastri Bhawan, New Delhi
2. The Under Secretary, Government of India Ministry of Labour, Shastri
Bhawan, New Delhi
3. The Regional Labour Commissioner (Central), Ministry of Labour 6/16,
Block-A, 2nd Floor, Maurya Lok Complex, Patna
4. The Assistant Labour Commissioner (Central) Ministry of Labour, 6/16,
Block-A, 2nd Floor, Maurya Lok Complex, Patna
5. The State of Bihar through the Secretary Industrial Tribunal, Bailey Road,
Patna
6. The UCO Bank Employees Association having its Office Situated at UCO
Bank, Exhibition Road, Patna through its State Secretary
7. Ziaur Rahman S/O Abdul Rahman R/O Mohalla- Kaserapatti, P.O., P.S.,
Town & Distt.- Kishanganj
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Alok Kumar Sinha, Advocate
Mr. Indrajeet Bhushan, Advocate
For the Bank : Mr. S.D. Sanjay, Sr. Advocate
Ms. Vipula Kanoria, Advocate
Mr. Mohit Agarwal, Advocate
Ms. Priya Gupta, Advocate
Ms. Parul Prasad, Advocate
Mr. Ranjeet Kumar Pandey, Advocate
For Respondent No. 6,7
(Workmen) : Mr. Birendra Kumar Jha, Advocate
For the State : Mr. Santosh Chandra Bhaskar, A.C. to G.P. 11
For Union of India : Mrs. Nivedita Nirvikar, C.G.C.
======================================================
Patna High Court LPA No.676 of 2010 dt. 01-11-2018
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
C.A.V. JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 01-11-2018
1. At the outset it is required to be noted that having
not agreed with the decision of the Division Bench of this Court
in the case of Sanjay Kumar Tiwary & Ors. Vs. The State of
Bihar & Ors, reported in 2008 (2) PLJR 265 vide order passed
by the Division Bench of this Court in present Letters Patent
Appeal No. 676 of 2010 and L.P.A. No. 332 of 2010 dated
11.05.2010both these appeals are referred to the Full Bench.
1.1. At the outset it is required to be noted that in the case of Sanjay Kumar Tiwary & Ors. (supra) the Division Bench of this Court has observed and held that in a case of termination of a casual worker on daily wage, in view of Section 2(oo) of Clause (bb) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the I.D. Act"), the provisions of Section 25F of the I.D. Act shall not be attracted and an employer terminating the employment of such worker is not Patna High Court LPA No.676 of 2010 dt. 01-11-2018 12/33 required to serve notice, pay compensation etc. In the case of Sanjay Kumar Tiwary & Ors. (supra) after referring the decisions of the Hon'ble Supreme Court in the case of Secretary, State of Karnataka and others Vs. Umadevi (3) and others, reported in (2006) 4 SCC 1, State of M.P. and others Vs. Lalit Kumar Verma, reported in (2007) 1 SCC 575 and another decision of the Karnataka High Court in the case of Shankariah Vs. K.S.R.T.C., reported in 1986 (1) LLJ 195 and thereafter relying upon the decision of the Hon'ble Supreme Court in the case of Allahabad Bank Vs. Prem Singh, reported in (1996) 10 SCC 597 the Division Bench has observed and held as above.
1.2. Having not agreed with the decision of the Division Bench in the case of Sanjay Kumar Tiwary & Ors. (supra) by further observing that the factual matrix in the case of Prem Singh (supra) was different and, therefore, it may not be a precedent for the proposition that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager, the matter is referred to the Larger Bench/Full Bench. That is how the present appeals are placed before the Full Bench. In C.W.J.C. No. 21 of 2010 and other allied writ petitions the issue involved is the same and, therefore, they are Patna High Court LPA No.676 of 2010 dt. 01-11-2018 13/33 ordered to be heard/listed with L.P.A. No. 332 of 2010 and 676 of 2010.
2. Heard learned counsel appearing on behalf of the respective parties at length.
2.1. Basically the issue referred to the Full Bench is that in case of a daily-wager, provisions of Section 25F of the I.D. Act would be applicable or not?
3. Learned counsel appearing on behalf of the respective employer have supported the view taken by the Division Bench of this Court in the case of Sanjay Kumar Tiwary & Ors. (supra). It is submitted that in the case of a casual worker/daily-wager every day could be a fresh appointment and the contract ends on every day and, therefore, the provisions of Section 2(oo)(bb) of the I.D. Act shall be applicable and, therefore, the termination of such casual labourer/daily-wager cannot be termed as "retrenchment' and, therefore, the provisions of Section 25F of the I.D. Act shall not be applicable.
3.1. In support of the above submissions learned counsel appearing on behalf of the respective employers have Patna High Court LPA No.676 of 2010 dt. 01-11-2018 14/33 relied upon the following decisions:-
(i). Secretary, State of Karnataka and others Vs. Umadevi (3) and others, reported in (2006) 4 SCC 1
(ii). State of M.P. and others Vs. Lalit Kumar Verma, reported in (2007) 1 SCC 575
(iii). Shankariah Vs. K.S.R.T.C., reported in 1986 (1) LLJ 195
(iv). Allahabad Bank Vs. Prem Singh, reported in (1996) 10 SCC 597
(v). Municipal Council, Samrala Vs. Raj Kumar, reported in (2006) 3 SCC 81
4. Per contra, learned counsel appearing on behalf of the respective workmen have vehemently submitted that there cannot be any absolute proposition of law that in the case of termination of every daily-wager/casual worker provisions of Section 25F of the I.D. Act could not be applicable. It is vehemently submitted that there is no absolute proposition of law that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager. It is vehemently submitted by learned counsel appearing on behalf of the respective workmen that it depends upon the facts and Patna High Court LPA No.676 of 2010 dt. 01-11-2018 15/33 circumstances of the case, more particularly the nature of employment, period for which the concerned daily-wager had worked, whether such a daily-wager has been continued in service for number of years without any break in service etc. It is submitted that, therefore, to say that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager may not be accepted.
4.1. It is further submitted by learned counsel appearing on behalf of the respective workmen that in fact the decision of the Hon'ble Supreme Court in the case of Prem Singh (supra) would not have been relied upon by the Division Bench in the case of Sanjay Kumar Tiwary & Ors. (supra) as on facts the same was distinguishable and as such it cannot be said that by the said decision absolute proposition of law is laid down that Section 25F of the I.D. Act shall not be applicable under any circumstance, qua a daily-wager. It is submitted that the decision of the Hon'ble Supreme Court in the case of Prem Singh (supra) was on facts and as such does not lay down any absolute proposition of law that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily- wager.
Patna High Court LPA No.676 of 2010 dt. 01-11-2018 16/33 4.2. It is further submitted by the learned counsel appearing on behalf of the respective workmen that even the decisions of the Hon'ble Supreme Court in the case of Umadevi(3) (supra) and Lalit Kumar Verma (supra) also shall not be applicable in the case on hand and as such in the aforesaid decisions no absolute proposition of law is laid down that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager. Relying upon the decision of the Division Bench of this Court in the case of Rastriya Uchh Path Anchal, Muzaffarpur Vs. P.W.D. Workers' Union, reported in 1995 (1) PLJR 303 it is submitted that as held by the Division Bench in the aforesaid decision a daily- wager as much the workman and any other employee draws the monthly salary in a time-scale of pay and, therefore, Section 25F of the I.D. Act shall be applicable in the case of termination of even a daily-wager.
4.3. Learned counsel appearing on behalf of the respective workmen has also relied upon the decision of the Hon'ble Supreme Court in the case of Rattan Singh Vs. Union of India and another, reported in (1997) 11 SCC 396 and submitted that as held by the Hon'ble Supreme Court in the said decision, Section 25F of the I.D. Act shall be applicable in case Patna High Court LPA No.676 of 2010 dt. 01-11-2018 17/33 of termination of even a daily-rated workman who has continuously served for requisite statutory minimum period in a year.
4.4. Learned counsel appearing on behalf of the respective workmen have submitted that Section 2(oo)(bb) of the I.D. Act shall be applicable only in a case where it is found that the workman is engaged on casual basis or daily-wage for specific work and for specific period.
4.5. Learned counsel appearing on behalf of the respective employees have also relied upon the following decisions of the Hon'ble Supreme Court in support of their submission that even in the case of termination of a daily- wager/casual labourer provisions of Section 25F of the I.D. Act shall be applicable:
(i). New India Assurance Co. Ltd. V. A. Sankaralingam, reported in (2008) 10 SCC 698
(ii). S.M. Nilajkar and others Vs. Telecom District Manager, Karnataka, reported in (2003) 4 SCC 27
5. Shri S.D. Sanjay, learned counsel appearing on Patna High Court LPA No.676 of 2010 dt. 01-11-2018 18/33 behalf of the Bank in C.W.J.C. No. 21 of 2010 and other allied writ petitions submitted that assuming that there may not be an absolute proposition of law that the provisions of Section 25F of the I.D. Act shall not be applicable under any circumstance, qua a daily-wager, even in that case also in view of catena of decisions of the Hon'ble Supreme Court in every case of termination in breach of Section 25F of the I.D. Act in case of a daily-wager the relief by way of reinstatement with back wages is not automatic and may be wholly inappropriate in a given fact situation and only a reasonable compensation looking to the period of employment as a daily-wage can be awarded. In support of his above submission Shri Sanjay, learned counsel appearing on behalf of the Bank has relied upon the following decisions of the Hon'ble Supreme Court:-
(i). Batala Coop. Sugar Mills Ltd. Vs. Sowaran Singh, reported in (2005) 8 SCC 481
(ii). Hari Nandan Prasad Vs. Food Corporation of India, reported in (2014) 7 SCC 190
(iii) BSNL Vs. Bhurumal, reported in (2014) 7 SCC 177
(iv) State of M.P. Vs. Vinod Kumar Tiwari, reported in (2016) 16 SCC 610 Patna High Court LPA No.676 of 2010 dt. 01-11-2018 19/33
(v) BSNL Vs. Man Singh, reported in (2012) 1 SCC 558
6. Heard learned counsel appearing on behalf of the respective parties at length.
6.1. At the outset, it is required to be noted that the issue/question which is referred to the Full Bench by the Division Bench having doubted the correctness of the decision of the Division Bench in the case of Sanjay Kumar Tiwary & Ors. (supra) is whether Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager? The question which is required to be considered is whether can there be any absolute proposition of law that Section 25F of the I.D. Act would not be applicable under any circumstance, qua a daily-wager?
7. So far as the decision of the Division Bench of this Court in the case of Sanjay Kumar Tiwary & Ors. (supra) taking the view that in case of a daily-wager provisions of Section 25F of the I.D. Act shall not be applicable at all is concerned, we are not in agreement with the view taken by the Division Bench of this Court in the case of Sanjay Kumar Tiwary & Ors. (supra). It is required to be noted that even Patna High Court LPA No.676 of 2010 dt. 01-11-2018 20/33 before the Division Bench that was not the question/issue. As such in the case before the Division Bench the writ-petitioners (appellants before the Division Bench) were appointed as a Basic Health Worker or Peon on daily-wage basis in 1991, and continued for about one year or so. Their services were terminated by order dated 10.10.1992, leading to C.W.J.C. No. 11289 of 1992. The said writ petition came to be withdrawn with a liberty to seek remedy before the appropriate court under the I.D. Act which was followed by Reference Case No. 8 of 1994. The same was answered in favour of the workmen. The order of termination was held to be unreasonable and illegal and they were entitled to reinstatement with the arrears of salary. That thereafter the authorities issued order dated 30th December, 1995, whereby they were reinstated in service and were regularized as Basic Health Workers or Peons, and even were given appropriate pay-scales. Despite the above, subsequently their services were dispensed with which was the subject matter before the learned Single Judge. The learned Single Judge allowed the petition and directed that the original writ- petitioners be reinstated on daily-wage basis. The aforesaid order was challenged. However, as the original writ-petitioners were directed to be reinstated on daily-wage basis and it was Patna High Court LPA No.676 of 2010 dt. 01-11-2018 21/33 observed that it did not confer on the writ-petitioners the status of regular employees and their services as daily-wage will be liable to be terminated for good reasons and in accordance with law, the original writ-petitioners challenged the same before the Division Bench and with great respect, though not permissible and though the Award declared by Labour Court, Chapra quashing and setting aside the termination (initial termination) was not under challenge and even the same was not challenged by the State, the Division Bench set aside the original Award passed by the Labour Court by holding that as the original writ- petitioners were daily-wagers, Section 25F of the I.D. Act shall not be applicable and, therefore, the original Award, though it was not under challenge, was held to be void ab initio and the Division Bench quashed and set aside the same relying upon the decision of the Hon'ble Supreme Court in the case of Secretary, State of Karnataka and others Vs. Umadevi (3) and others, reported in (2006) 4 SCC 1, State of M.P. and others Vs. Lalit Kumar Verma, reported in (2007) 1 SCC 575, Shankariah Vs. K.S.R.T.C., reported in 1986 (1) LLJ 195, Allahabad Bank Vs. Prem Singh, reported in (1996) 10 SCC 597 and Municipal Council, Samrala Vs. Raj Kumar, reported in (2006) 3 SCC 81. Therefore, as such there was no direct issue Patna High Court LPA No.676 of 2010 dt. 01-11-2018 22/33 before the Division Bench whether in case of daily-wager provisions of Section 25F of the I.D. Act shall be applicable or not; inasmuch as the original Award declaring the termination illegal/unreasonable was never challenged by the State. In the said decision, it is observed and held that termination of employment of a daily-wage employee cannot give rise to an industrial dispute, an employer terminating the employment of daily-wager is not required to follow the provisions of Section 25F of the I.D. Act and is, therefore, not required to serve notice, pay compensation etc. It is further observed and held that indeed such a person is not within the sweep of the Act.
7.1. As observed hereinabove, while observing and holding as above, the Division Bench has considered and relied upon the decisions in the case of Secretary, State of Karnataka and others Vs. Umadevi (3) and others, reported in (2006) 4 SCC 1, State of M.P. and others Vs. Lalit Kumar Verma, reported in (2007) 1 SCC 575 and another decision of the Karnataka High Court in the case of Shankariah Vs. K.S.R.T.C., reported in 1986 (1) LLJ 195 and thereafter relying upon the decision of the Hon'ble Supreme Court in the case of Allahabad Bank Vs. Prem Singh, reported in (1996) 10 SCC 597, which shall not be applicable at all. In the aforesaid Patna High Court LPA No.676 of 2010 dt. 01-11-2018 23/33 decisions as such there is no absolute proposition of law laid down that the termination of employment of daily-wage employee cannot give rise to an Industrial dispute and that an employer terminating the employment of a daily-wager is not required to follow the provisions of Section 25F of the I.D. Act. In the aforesaid decision, there is no absolute proposition of law laid down that under no circumstance in case of termination of a daily-wager provisions of Section 25F of the I.D. Act shall not be applicable.
7.2. In view of the above and for the reasons stated hereinbelow, we are of the firm opinion that the decision in the case of Sanjay Kumar Tiwary & Ors. (supra) does not lay down a good law and we are not in agreement with the view taken by the Division Bench in the case of Sanjay Kumar Tiwary & Ors (supra) that;
(i) termination of employment of a daily-wage employee cannot give rise to an Industrial dispute;
(ii). an employer terminating the employment of a daily-wager is not required to follow the provisions of Section 25F of the I.D. Act and Patna High Court LPA No.676 of 2010 dt. 01-11-2018 24/33 is not, therefore, required to serve notice, pay compensation etc. 7.3. We are not in agreement with the view taken by the Division Bench of the said decision that under no circumstance in case of termination of daily-wager provisions of Section 25F of the I.D. Act shall be applicable.
8. In the case of S.M. Nilajkar and others Vs. Telecom District Manager, Karnataka, reported in (2003) 4 SCC 27 the Hon'ble Supreme Court had the occasion to consider the provisions of Section 2(oo)(bb) of the I.D. Act and in the aforesaid decision after considering the provisions of Section 2(oo)(bb) and Section 25F of the I.D. Act in Paragraphs 11 to 14 the Hon'ble Supreme Court has observed and held as under:-
"11. It is common knowledge that the Government as a welfare State floats several schemes and projects generating employment opportunities, though they are shot-lived. The objective is to meet the need of the moment. The benefit of such schemes and projects is that for the duration they exist, they provide employment and livelihood to such persons as would not have been able to secure the same but for such schemes or Patna High Court LPA No.676 of 2010 dt. 01-11-2018 25/33 projects. If the workmen employed for fulfilling the need of such passing-phase projects or schemes were to become a liability on the employer State by too liberally interpreting the labour laws in favour of the workmen, then the same may well act as a disincentive to the State for floating such schemes and the State may opt to keep away from initiating such schemes and projects even in times of dire need, because it may feel that by opening the gates of welfare it would be letting in onerous obligations entailed upon it by extended application of the labour laws. Sub-clause (bb) in the definition of retrenchment was introduced to take care of such like situations by the Industrial Disputes (Amendment) Act, 1984 with effect from 18-8-1984.
12. "Retrenchment" in its ordinary connotation is discharge of labour as surplus though the business or work itself is continued. It is well settled by a catena of decisions that labour laws being beneficial pieces of legislation are to be interpreted in favour of the beneficiaries in case of doubt or where it is possible to take two views of a provision. It is also well settled that Parliament has employed the expression "the termination by the employer of the service of a workman for any reason whatsoever" while defining the term "retrenchment", which is suggestive of the legislative intent to assign the term "retrenchment"
Patna High Court LPA No.676 of 2010 dt. 01-11-2018 26/33 a meaning wider than what it is understood to have in common parlance. There are four exceptions carved out of the artificially extended meaning of the term "retrenchment", and therefore, termination of service of a workman so long as it is attributable to the act of the employer would fall within the meaning of "retrenchment" dehors the reason for termination. To be excepted from within the meaning of "retrenchment" the termination of service must fall within one of the four excepted categories. A termination of service which does not fall within categories (a), (b), (bb) and (c) would fall within the meaning of "retrenchment".
13. The termination of service of a workman engaged in a scheme or project may not amount to retrenchment within the meaning of sub- clause (bb) subject to the following conditions being satisfied:
(i) that the workman was employed in a project or scheme of temporary duration;
(ii) the employment was on a contract, and not as a daily-wager simpliciter, which provided inter alia that the employment shall come to an end on the expiry of the scheme or project;
(iii) the employment came to an end simultaneously with the termination of the Patna High Court LPA No.676 of 2010 dt. 01-11-2018 27/33 scheme or project and consistently with the terms of the contract; and
(iv) the workman ought to have been apprised or made aware of the abovesaid terms by the employer at the commencement of employment.
14. The engagement of a workman as a daily-wager does not by itself amount to putting the workman on notice that he was being engaged in a scheme or project which was to last only for a particular length of time or up to the occurrence of some event, and, therefore, the workman ought to know that his employment was short-lived. The contract of employment consciously entered into by the workman with the employer would result in a notice to the workman on the date of the commencement of the employment itself that his employment was short-lived and as per the terms of the contract the same was liable to termination on the expiry of the contract and the scheme or project coming to an end. The workman may not therefore complain that by the act of the employer his employment was coming to an abrupt termination. To exclude the termination of a scheme or project employee from the definition of retrenchment it is for the employer to prove the abovesaid ingredients so as to attract the applicability of sub-clause (bb) abovesaid. In the Patna High Court LPA No.676 of 2010 dt. 01-11-2018 28/33 case at hand, the respondent employer has failed in alleging and proving the ingredients of sub-clause (bb), as stated hereinabove. All that has been proved is that the appellants were engaged as casual workers or daily-wagers in a project. For want of proof attracting applicability of sub-clause (bb), it has to be held that the termination of the services of the appellants amounted to retrenchment."
9. Even considering the decision of the Hon'ble Supreme Court in the case of BSNL Vs. Man Singh (supra) it can safely be said that even in case of termination of a daily- wager provisions of Section 25F of the I.D. Act would be applicable. However, as observed and held by the Hon'ble Supreme Court, only said decision that an order of retrenchment passed in violation of Section 25F of the I.D. Act may be set aside but an Award of retrenchment should not be passed, in case of a daily-wager/temporary employee/casual labourer.
9.1. Therefore, it depends upon the facts and circumstances of the case and the nature of employment, period of employment etc. and as observed and held by the Hon'ble Supreme Court in the case of S.M. Nilajkar and others (supra), burden to prove the ingredients of sub-clause (bb) of Patna High Court LPA No.676 of 2010 dt. 01-11-2018 29/33 Section 2 (oo) would be on the employer and the employment must be shown to be under a contract which stipulates that it would come to an end with the expiry of the project or scheme and the workers must be shown to have been made aware of such stipulation at the commencement of their employment. It is also observed and held by the Hon'ble Supreme Court that mere proof of employment of casual labourers or daily-wagers in a project or scheme and termination of their services on the project or the scheme coming to an end not enough to attract the exception sub-clause (bb) and in such a situation sub-clause (bb) being inapplicable, such a termination would amount to retrenchment. Now, so far as the reliance placed upon the decision of the Hon'ble Supreme Court referred to hereinabove, relied upon by Shri Sanjay, learned counsel appearing on behalf of the Bank that assuming that there is no absolute proposition of law laid down that under no circumstance in case of termination of a daily-wager provision of Section 25F of the I.D. Act will be applicable and in case of termination of said daily-wager found to be in violation of Section 25 of the I.D. Act, there cannot be any automatic reinstatement and back- wages is concerned, we are of the opinion that as such grant of relief having found the termination in violation of Section 25F Patna High Court LPA No.676 of 2010 dt. 01-11-2018 30/33 of the I.D. Act would depend upon the facts and circumstances of each case, more particularly the nature of employment, the period for which such a daily-wager has worked etc. The aforesaid question is to be considered by the Labour Court having regard to the facts and circumstances of the case and the law laid down by the Hon'ble Supreme Court in the aforesaid decisions. The only question which is referred to the Full Bench is whether in case of the termination of a daily-wager Section 25F of the I.D. Act would not be applicable under any circumstance?
9.2. In view of the above and for the reasons stated above, it is observed and held that the decision of the Division Bench of this Court in the case of Sanjay Kumar Tiwary & Ors. (supra) taking the view that;
(i). all the casual worker appointed on daily-wage basis are covered by clause (bb) of Section 2(oo) of the I.D. Act;
(ii) termination of employment of such person does not attract Section 25F of the I.D. Act;
(iii) the termination of employment of a daily-wage Patna High Court LPA No.676 of 2010 dt. 01-11-2018 31/33 employee cannot give rise to an Industrial dispute;
(iv) that an employer terminating the employment of a daily-wager is not required to follow the provisions of Section 25F of the I.D. Act and is, therefore, not required to serve notice, pay compensation etc. and such a person is not within the sweep of the I.D. Act, is not a good law. There cannot be any absolute proposition of law that in case of termination of every daily-wager provisions of Section 25F of the I.D. Act shall not be applicable. It is observed and held that to bring the case within the provisions of Section 2(oo)(bb) of the I.D. Act the employer has to satisfy on leading the evidence and to bring the case within the ambit of Section 2(oo)(bb) of the I.D. Act that;
(i) that the workman was employee in a project or scheme of temporary duration;
(ii) the employment was on a contract, and not as a daily-wager simpliciter, which provided inter alia that the employment shall come to an end Patna High Court LPA No.676 of 2010 dt. 01-11-2018 32/33 on the expiry of the scheme or project;
(iii) the employment came to an end simultaneously with the termination of the scheme or project and consistently with the terms of the contract; and
(iv) the workman ought to have been apprised or made aware of the aforesaid terms of the employer at the commencement of the employment, as observed by the Hon'ble Supreme Court in the case of S.M. Nilajkar (supra). It is further observed and held that even in case termination of a daily-wager is found to be in violation of the provisions of Section 25F of the I.D. Act in that case also as observed by the Hon'ble Supreme Court in catena of decisions referred to herein above there may not be automatic reinstatement and back-wages and in a given case the Labour Court may award compensation in lieu of the reinstatement and back-wages which depends on the facts and circumstances of each case, Patna High Court LPA No.676 of 2010 dt. 01-11-2018 33/33 more particularly considering the nature of employment, duration of employment etc. as observed by the Hon'ble Supreme Court in the aforesaid decisions.
10. The reference is answered accordingly. Now, the matters to be placed before the appropriate Court taking up such matters.
(Mukesh R. Shah, CJ) Ashutosh Kumar , J: I agree (Ashutosh Kumar, J) Mohit Kumar Shah, J: I agree (Mohit Kumar Shah, J) P.K.P./-
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