Allahabad High Court
Marshal Securities Enterprises ... vs State Of Uttar Pradesh Through Ministry ... on 13 September, 2006
Author: Vineet Saran
Bench: Vineet Saran
JUDGMENT Vineet Saran, J.
1. The moot question for determination of this Court in this writ petition is as to whether the Workmen's Compensation Commissioner (for short 'the Commissioner') has power to review his own Award passed under the Workmen's Compensation Act, 1923 (for short 'the Act').
2. The brief facts of this case are that the petitioner-firm is engaged in the business of supply of security guards. On request of Respondent No. 4 Vinod Agarwal of M/s Agarwal Iron and Steel Company Ltd., the petitioner firm supplied some security guards, including two gun-men, out of whom Raj Kumar Singh, husband of Respondent No. 3 was one, who was shot dead while on duty. The case of the petitioner, however, is that at the time of the incident the services of the deceased gun-man were being utilized by the Respondent No. 4 for personal use and as such he could not be treated to be on duty. The respondent No. 3 Kamlesh, wife of late Raj Kumar Singh, then filed a claim under the Act for compensation of Rs. 4,15,960/- along with 12% interest and also 50% penalty. Such claim was made against the petitioners and the Respondent No. 4. After considering the case of the respective parties, the Commissioner passed an Award on 31.3.2005, granting compensation of Rs. 3,79,563/- against the Respondent No. 4. Then after a gap of nearly two months, on 25/30.5.2005 the Respondent No. 4 filed an application under Section 23 of the Act; Rule 41 of the Workmen's Compensation Rules, 1924 (for short 'the Rules') and Section 151 of the Code of Civil Procedure (C.P.C.), with the following prayer:
It is, therefore, prayed that the Judgment dated 31.3.2005 be set aside as against the applicant
3. The main ground for reviewing or setting aside the judgment (Award) dated 31.3.2005 was that the mandatory provision of framing issues as provided under Rule 28 of the Rules had not been complied with, which is an error apparent on the face of the record, resulting in miscarriage of justice. The petitioners herein filed their objections to the review application stating that the Commissioner does not have the power to review his judgment, and that even if such an application was filed on the ground of the Award being erroneous in law, then too the same would not be maintainable. It was also stated in the objection that the copy of the said application dated 25/30.5.2005 had not been supplied to the petitioners and that they would give a detailed reply on receipt of such application.
4. However, by order dated 7.12.2005, the Commissioner allowed the application of the Respondent No. 4 and set aside the Award dated 31.3.2005 on the condition that the Respondent No. 4 deposits a sum of Rs. 80,000/- within one week and pays a sum of Rs. 10,000/- as cost to the claimant-Respondent No. 3. The Commissioner thereafter proceeded to decide the matter on merits and passed a fresh Award dated 20.4.2006, whereby the entire claim of Respondent No. 3, amounting to Rs. 4,15,960/- along with 12% interest, was awarded in favour of Respondent No. 3 and against the petitioners. This writ petition has, thus, been filed by the petitioners challenging the order dated 7.12.2005 and the subsequent Award dated 20.4.2006 passed after allowing the review application.
5. I have heard Sri V.R. Agarwal, learned Senior counsel along with Sri C.B. Gupta, learned Counsel appearing for the petitioners; Sri Anoop Trivedi for claimant-Respondent No. 3 and Sri R.K. Awasthi for Respondent No. 4. Learned Standing counsel appeared for Respondents No. 1 and 2. Learned Counsel for the respondents had made a statement that they do not wish to file counter affidavit and thus, with the consent of the learned Counsel for the parties, this writ petition is being decided at the admission stage itself.
6. Learned Counsel for the respondents raised a preliminary objection regarding the maintainability of this writ petition. It has been stated that once the Award dated 20.4.2006 had been passed, the same could not be challenged in writ jurisdiction as the petitioners have an alternative remedy of filing an appeal under Section 30 of the Act. Such objection of the respondents is not tenable as, besides the Award, the petitioners have also challenged the order dated 7.12.2005 whereby the application for reviewing the earlier Award dated 31.3.2005 had been allowed and the aforesaid Award had been set aside.
7. The decision of the Apex Court in the case of Sadhana Lodh v. National Insurance Co. Ltd. , as has been relied upon by the learned Counsel for the respondents, would not apply to the facts of the present case. In the said case the writ petition challenging the Award of the Motor Accident Claims Tribunal passed under the Motor Vehicles Act, was held to be not maintainable on the ground that mere wrong decision, without anything more, would not be enough to attract the jurisdiction of the High Court under Article 226 of the Constitution of India. In the present case, besides the Award, the order dated 7.12.2005 setting aside the award, is also under challenge.
8. The Apex Court in the case of Dr. Smt. Kuntesh Gupta v. Management of Hindu Kanya Mahavidvalava, Sitapur , while dealing with a case where the Vice Chancellor disapproved the dismissal of the Principal of the College and ordered for his reinstatement, had reviewed his own order of dismissal and such order passed in review was thereafter challenged in writ jurisdiction, which was held to be maintainable on the ground that the Vice Chancellor had no power of review, and exercise of such power by the Vice Chancellor was absolutely without jurisdiction and on such facts, it was held that the same could surely be challenged before the High Court by petition under Article 226 of the Constitution of India and alternative remedy of appeal would not be a bar in such a case.
9. Since the present case is not a simple case of challenging the Award but also the order allowing the review application of the Respondent No. 4 by which the earlier Award had been set aside, in my view, the question regarding the power of the Commissioner to review his order would require to be first determined by this Court and the preliminary objection regarding the maintainability of this writ petition on account of alternative remedy of appeal under Section 30 of the Act, would thus not be tenable and is liable to be rejected.
10. Now before coming to the main question as to whether the Commissioner has the power to review his own decision, certain provisions of the Act have to be first noticed.
11. Section 6 of the Act provides for review in certain cases which would be only limited to half monthly payments payable under the Act. Section 6 of the Act is quoted below:
6. Review.- (1) Any half-monthly payment payable under this Act, either under an agreement between the parties or under the order of a Commissioner, may be reviewed by the Commissioner, on the application either of the employer or of the workman accompanied by the certificate of a qualified medical practitioner that there has been a change in the condition of the workman or, subject to rules made under this Act, on application made without such certificate, (emphasis supplied) (2) Any half-monthly payment may, on review under this section, subject to the provisions of this Act, be continued, increased, decreased or ended, or, if the accident is found to have resulted in permanent disablement, be converted to the lump sum to which the workman is entitled less any amount which he has already received by way of half-monthly payments.
12. Section 23 of the Act, relating to the powers and procedure of the Commissioner, as well as Rule 41 of the Rules, relating to applicability of certain provisions of C.P.C. 1908, under which the application for review had been filed by the Respondent No. 4, are also quoted below:
23. Powers and procedure of Commissioners.- The Commissioner shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), for the purpose of taking evidence on oath (which such Commissioner is hereby empowered to impose) and of enforcing the attendance of witnesses and compelling the production of documents and material objects, and the Commissioner shall be deemed to be a Civil Court for all the purposes of Section 195 and of Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
X X X X Rule 41. Certain provisions of Code of Civil Procedure, 1908 to apply.- Save as otherwise expressly provided in the Act or these Rules the following provisions of the First Schedule to the Code of Civil Procedure, 1908, namely, those contained in Order V, Rules 9 to 13 and 15 to 30; Order IX; Order XIII, Rules 3 to 10; Order XVI, Rules 2 to 21; Order XVII and Order XXIII, Rules 1 and 2 shall apply to proceedings before Commissioners, insofar as they may be applicable thereto: Provided that -
(a) for the purpose of facilitating the application of the said provisions the Commissioner may construe them with such alterations not affecting the substance as may be necessary or proper to adapt them to the matter before him;
(b) the Commissioner may, for sufficient reasons, proceed otherwise than in accordance with the said provisions if he is satisfied that the interests of the parties will not thereby be prejudiced.
13. Rule 32 of the Rules, which relates to judgment to be passed by the Commissioner, is being quoted below:
32. Judgment.- (1) The Commissioner, in passing order, shall record concisely a judgment, his finding on each of the issues framed and his reasons for such finding.
(2) The Commissioner, at the time of signing and dating his judgment, shall pronounce, his decision, and thereafter no addition or alteration shall be made to the judgment other than the correction of a clerical or arithmetical mistake arising from any accidental slip or omission.
(emphasis supplied)
14. Rule 28 of the Rules relates to the framing of issues and since the application for setting aside the Award dated 31.3.2005 had been filed mainly on such ground, the said Rule is also required to be noticed and is quoted below:
28. Framing of issues. -(1) After considering any written statement and the result of any examination of the parties, the Commissioner shall ascertain upon what material propositions of fact, or of law the parties are at variance and shall thereupon proceed to frame and record the issues upon which the right decision of the case appears to him to depend.
(2) In recording the issues, the Commissioner shall distinguish between those issues which in his opinion concern points of facts and those which concern points of law.
15. Having noticed the aforesaid provisions let me briefly note the submissions of the learned Counsel for the parties.
16. Sri V.R. Agarwal, learned Senior counsel for the petitioners, has submitted that the power of review has to be specifically conferred by the Statute and in the absence of there being any such power, the judgment (Award) passed by the Commissioner cannot be reviewed. In support of such contention he has relied on certain decisions, which shall be referred to later. He further contended that except for Section 6 of the Act providing for review (which is only for orders relating to half monthly payments payable under the Act), there is no other provision of review under the Act. Rule 32 relates to correction of clerical or arithmetical mistakes arising from any accidental slip or omission. It has been urged that the Commissioner becomes functus officio after the passing the Award and has no power under the Act or the Rules to review or recall the same. It has further been submitted that by the impugned order dated 7.12.2005 the Commissioner has set aside the earlier Award dated 31.3.2005, as if sitting in appeal against the said Award, which is not permissible in law. Lastly, it was contended that the ground on which review was sought was also not tenable in law as the framing of issues was not mandatory and an Award passed without the issues being framed, could not be held to be illegal merely on such ground.
17. Sri Anoop Trivedi, learned Counsel for the claimant-Respondent No. 3, contended that in the dispute between the petitioners and the Respondent No. 4 as to who would be liable to pay the compensation, the claimant is suffering irreparably and he thus urged that either of the two parties may be directed to make the payment, pending dispute as to who would be liable to pay. He has further contended that review can be placed in two categories, namely, (i) review on merits and (ii) procedural review; and as has been held by the Apex Court in the case of Grindlays Bank v. Central Government Industrial Tribunal , 'review on merits' would be permissible only if the Statute provides for the same, whereas the 'procedural review' would be permissible under the inherent powers of all quasi judicial authority. He has also relied on several decisions, which shall be dealt with at the stage of discussion regarding this issue.
18. Sri Awasthi, learned Counsel for the Respondent No. 4, supported the submissions of Sri Trivedi and contended that in the facts of this case, the Commissioner had the power to review its Award.
19. A full Bench of this Court in the case of Shivraji v. Deputy Director of Consolidation1997 A.W.C. (Suppl.) 454 has, while dealing with a case under the U.P. Consolidation of Holdings Act, held that it would not be open for the authorities to review/recall their final orders in exercise of inherent powers, unless the Act confers such power on them.
20. A Division Bench of this Court in the case of Suresh Chandra Sharma v. Presiding Officer, Labour Court-IV, Kanpur 2003 L.L.R. 723 has, while summarizing the law relating to review, held that "in absence of any statute providing for review, entertaining an application for review or under the garb of clarification/'modification/ correction is not permissible."
21. A Division Bench of Gauhati High Court in the case of Mosstt. Goljan Nesha v. M/s Gammon India Ltd. 2006 Lab.I.C. 2135, while considering the question as to whether the Commissioner under the Workmen's Compensation Act had the jurisdiction either to revise or review its own order, held that since the power of review was not expressly conferred by the Statute, the said power would not be available to the Commissioner and that the only power provided under the Statute was for correction of clerical or arithmetical mistakes, which could be done under Rule 32 (2) of the Rules.
22. The Rajasthan High Court in the case of Smt. Bimla v. Union of India 1980 (41) FLR 297, also while dealing with a case under the Workmen's Compensation Act, has held that the decision on a question of law does not constitute a clerical or arithmetical mistake, and thus cannot be corrected after the passing of the judgment.
23. Patna High Court in the case of Basudeo Rai v. Jagarnath Singh 1987 Lab. I.C. 565, also while dealing with a case under the Workmen's Compensation Act, has held that the Commissioner cannot review his order even on the ground that it was erroneous in law.
24. While carving out a distinction regarding review on merits and procedural review, Sri Trivedi has urged that the case in hand falls under category of procedural review, as the Award dated 31.3.2005 had been passed without following the procedure laid down under Rule 28 providing for framing of issues, and as such even though there may be no specific provision for review, it would be permissible for the Commissioner to recall or set aside his order under inherent powers, as there was procedural irregularity. In support of his submission he has relied on the decision of the Apex Court in the case of Grindlays Bank Ltd. (supra). The said case before the Supreme Court was under the Industrial Disputes Act. It was held therein that it is true that there is no express provision under the Industrial Disputes Act or the Rules framed thereunder, giving the Tribunal power of review but it was a well settled known rule of statutory construction that a Tribunal or body should be considered to be endowed with such ancillary or incidental powers as would be necessary to discharge its functions effectively for the purposes of doing justice between the parties. The Supreme Court was of the view that the Tribunal should be considered as invested with such incidental or ancillary powers unless there is indication in the Statute to the contrary. The Apex Court classified the expression 'review' in two distinct senses, namely, "(1) a procedural review which is either inherent or implied in a court or Tribunal to set aside a palpably erroneous order passed under a misapprehension by it; and (2) a review on merits when the error sought to be corrected is one of law and is apparent on the face of the record". It was held by the Supreme Court that "when a review is sought due to procedural defect, the inadvertent error committed by the Tribunal must be corrected ex debito justitiae to prevent the abuse of its process, and such power inheres in every Court or Tribunal". However, the review on merits would lie only when the Statute specifically provides for the same.
25. In the said case of Grindlays Bank (supra) the Supreme Court was considering a case where the party seeking review or setting aside of the award of the Industrial Tribunal was prevented from appearing at the hearing due to sufficient cause and was thus faced with an ex parte award. As such, after holding that the award was without notice to the party, the same was found to be nothing but a nullity and it was in such circumstances that the Supreme Court held that the Tribunal has not only the power, but also the duty to set aside the ex parte award and to direct the matter to be heard afresh.
26. Grindlays Bank's case was considered by the Apex Court in the case of Kapra Mazdoor Ekta Union v. Management of Birla Cotton Spinning and Weaving Mills Ltd. 2005(2) A.W.C. 1075. In paragraphs No. 19 and 20 of the said judgment, the Supreme Court held as follows:
19. Applying these principles, it is apparent that where a Court or quasi-judicial authority, having jurisdiction to adjudicate on merit, proceeds to do so, its judgment or order can be reviewed on merit only if the Court or the quasi-judicial authority is vested with power of review by express provision or by necessary implication. The procedural review belongs to a different category. In such a review, the Court or quasi-judicial authority having jurisdiction to adjudicate proceeds to do so, but in doing so, commits a procedural illegality which goes to the root of the matter and invalidates the proceeding itself, and consequently, the order passed therein. Cases where a decision is rendered by the Court or quasi-judicial authority without notice to the opposite party or under a mistaken impression that the notice had been served upon the opposite parties, or where a matter is taken up for hearing and decision on a date other than the date fixed for its hearing, are some illustrative cases in which the power of procedural review may be invoked. In such a case, the party seeking review or recall of the order does not have to substantiate the ground that the order passed suffers from an error apparent on the face of the record or any other ground which may justify a review. He has to establish that the procedure followed by the Court or the quasi-judicial authority suffered from such illegality that it vitiates the proceeding and invalidated the order made therein, inasmuch as the opposite party concerned was not heard for no fault of his, or that the matter was heard and decided on a date other than the one fixed for hearing of the matter which he could not attend for no fault of his. In such cases, therefore, the matter has to be re-heard in accordance with law without going into the merit of the order passed. The order passed is liable to be recalled and reviewed not because it is found to be erroneous, but because it was passed in a proceeding which was itself vitiated by an error of procedure or mistake which went to the root of the matter and invalidated the entire proceedings. In Grindlays Bank Ltd. v. Central Government Industrial Tribunal and Ors. (supra), it was held that once it is established that the respondents were prevented from appearing at the hearing due to sufficient cause, it followed that the matter must be re-heard and decided again.
20. The facts of the instant case are quite different. The recall of the award of the Tribunal was sought not on the ground that in passing the award, the Tribunal had committed any procedural illegality or mistake of the nature which vitiated the proceeding itself and consequently the award, but on the ground that some matters which ought to have been considered by the Tribunal were not duly considered. Apparently, the recall or review sought was not a procedural review, but a review on merits. Such a review was not permissible in the absence of a provision in the Act conferring the power of review on the Tribunal either expressly or by necessary implication.
27. Sri Trivedi, learned Counsel for the claimant-respondent No. 3 has, however, stated the error committed by the Tribunal was of passing the award without framing of issues which were mandatorily required to be done under Rule 28 of the Rules. In support thereof he has relied on the decision of Himachal Pradesh High Court in the case of Leela Devi v. Sh. Ram Lal Rahu 1989 Lab.I.C. 758 and that of the Patna High Court in the case of Ramautar Chowdhary v. Sone Valley Portland Cement Co. Ltd. A.I.R. 1958 Patna 540.
28. On the other hand the Orissa High Court in the case of The New India Assurance Company Ltd., v. Braja Kishore Sutar 1992 Lab, I.C.36, also while dealing with a case under the Workmen's Compensation Act, has held that the requirement of framing issues mentioned in Rule 28 of the Rules is not mandatory and an order of Commissioner would not be rendered vitiated because of non-framing of issues, unless the same has caused prejudice to the affected party.
29. What is noteworthy is that in the aforesaid cases of Leela Devi and Ramautar (supra) the matters before the High Courts were in appellate jurisdiction meaning thereby that regular appeals under Section 30 of the Workman's Compensation Act had been filed and after it was found that since the said cases were contested cases and were decided without framing the issues, after setting aside the Award, the matters were remanded back to the respective Workman's Compensation Commissioner for fresh decision. Even if we ignore the opinion of the Orissa High Court rendered in the ease of The New India Assurance Company Ltd.supra) that the requirement of framing of issues is not mandatory and that an order of the Commissioner would not be rendered vitiated because of non framing of issues, then too the outcome of the said decision would not in any way mean that in case if the issues were not framed before passing of the award, the award could be reviewed.
30. Reviewing the award on such ground of non framing of issues would, in my view, amount to deciding the case afresh on merits and could not be classified as a procedural review (which is either inherent or implied in a court of Tribunal) to set aside a palpably erroneous order passed under a misapprehension. The same would only be a review on merits, which would be permissible only if Statute so provides. Review, in such cases, cannot be made an alternative to statutory appeal. In the present case, the order dated 7.12.2005 (on the review application) has been passed as if sitting in appeal against the award dated 31.3.2005, which is not permissible in law.
31. In my considered view, in the facts of the present case, the award of the Tribunal in question was thus not void or nullity, in the sense of the same having been passed ex parte or without notice to a party, and accordingly the same could not have been revised, reviewed or recalled on an application filed by Respondent No. 4. The Act, under section 6, only permits limited review of any order relating to half-monthly payments and the present case does not fall in that category. The present case would also not be covered under Rule 32(2) of the Rules. Rule 32 of the Rules clearly provides that after the pronouncement of the judgment, no addition or alteration shall be made to the judgment except in the case where "correction of a clerical or arithmetical mistake arises from any accidental slip or omission". This case would also not fall under the said rule, as there was no such correction required to be made. If the award has not been passed in accordance with any procedure, then the same can be challenged on merits only in accordance with law, which is by filing appeal under Section 30 of the Art. In case if such a procedure of filing a review application on merits is permitted, without there being any specific provision under the Statute, there would be no finality attached to the award even after the proceedings before the Commissioner have become final. Thus, in my opinion, in the present case the only alternative for the aggrieved party was to file an appeal against the Award initially passed, and not by way of filing an application before the Commissioner for reviewing or setting aside the said award dated 31.3.2005.
32. A single Judge of this Court in the case of United India Insurance Co. Ltd. v. Workmen's Compensation Commissioner/Regional Assistant Labour Commissioner 1996 (73) F.L.R. 1541 has held as follows:
16. Now on the question whether the Workmen's Compensation authority had jurisdiction to review, it appears that the Workman's Compensation Commissioner exercises quasi-judicial jurisdiction having all the trapping of the court procedure whereof has not been elaborately laid down either under the Act or under the rules. The absence of specific provision does not debar such authority from dispensation of justice. The authority who is passing the order which is enforceable otherwise can not be said to lack jurisdiction to recall or review its order if occasion so demand in order to do justice. While dispensing justice or exercising quasi-judicial jurisdiction unless it has specifically prohibited or barred the power to review its own order inheres in the Tribunal or the authority concerned.
33. The said case was decided after relying on a judgment of this Court rendered in the case of Oriental Insurance Company v. Fida Ali 1995 (25) A.L.R. 532 which was a case under the Motor Vehicles Act and not under the Workman's Compensation Act.
34. For the reasons given here-in-above, in my view, the law laid down in paragraph 16 of the judgment in the case of United India Insurance Co. Ltd. {supra) that the Workmen's Compensation Commissioner would have the power to review its own order even though the same may not be provided under the Act does not lay down the correct law. As such, the following questions need to be referred to a larger Bench for its opinion:
(1) Whether the law laid down in paragraph 16 of the judgment in the case of United India Insurance Co. Ltd. v. Workmen's Compensation Commissioner 1996(73) F.L.R, 1541 lays down the correct law ?
(2) Whether the Workmen's Compensation Commissioner has power to review his own award under the Workmen's Compensation Act, 1923 ?
35. Let the papers of this case be placed before Hon'ble The Chief Justice for appropriate orders.
36. Before parting with this case, since the claimant is suffering because of the dispute as to which of the parties (i.e. the petitioner or the respondent No. 4) is to pay the compensation, in the interest of justice it would be necessary to meanwhile protect her interest, even though it may be to a limited extent. While setting aside the Award dated 31.3.2005, the Workmen's Compensation Commissioner had, vide his order dated 7.12.2005, imposed a condition that the Award be set aside only on the condition of the respondent No. 4 depositing a sum of Rs. 80,000/- and paying costs of Rs. 10,000/- to the claimant. Cost must have been paid, and if not then the same should be paid to the claimant immediately. However, the amount of Rs. 80,000/- deposited by the respondent No. 4 in terms of the order dated 7.12.2005, and remaining with the Workmen's Compensation Commissioner, shall be paid to the claimant-respondent No. 3, without requiring her to furnish any security, within two weeks of her making an application for withdrawal before the Commissioner. The said amount shall be adjusted in the final award. In case if it is ultimately determined that the respondent No. 4 is liable to pay the compensation, he shall then be required to pay only the balance amount of the award to the claimant. However if the liability is ultimately fastened on the petitioners, they shall then be, required to pay/refund the sum of Rs. 80,000/- to the respondent No. 4 and pay the balance of the amount awarded to the claimant. This order is being passed in order to balance the equities between the parties and in the interest of claimant, who is in any case entitled to payment of compensation, but is not being paid the same for no fault of hers.