Gujarat High Court
Divisional Controller vs Raghuveersinh Danubhai Zala on 9 July, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/11864/2016 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11864 of 2016
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE K.M.THAKER Sd/-
1 Whether Reporters of Local Papers may be allowed to Yes
see the judgment ?
2 To be referred to the Reporter or not ? Yes
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India or any
order made thereunder ?
DIVISIONAL CONTROLLER
Versus
RAGHUVEERSINH DANUBHAI ZALA
Appearance:
MR HARDIK C RAWAL(719) for the PETITIONER(s) No. 1
DECEASED LITIGANT(100) for the RESPONDENT(s) No. 1
MR. CR BUDDHADEV(6707) for the RESPONDENT(s) No. 1.1
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 09/07/2018
ORAL JUDGMENT
Heard Mr. Raval, learned advocate for petitioner and learned advocate for respondent.
2. The award dated 10.7.2015 passed by learned Industrial Tribunal at Rajkot in Reference No.197 of 2006 is challenged in present petition.
2.1 By impugned award the learned Tribunal Page 1 C/SCA/11864/2016 JUDGMENT directed present petitioner to treat the period from 31.5.2004 (when the petitioner relieved present respondent from service on the ground that he attained age of superannuation) to 30.09.2007 as notional so far as payment of actual benefits (salary etc.) is concerned, however, to take into account the said period (i.e. from 31.5.2004 to 30.09.2007)as period "in service" rendered by the respondent and to calculate retiral benefits by taking into account revision in salary etc., and to pay retiral benefits accordingly without payment of arrears of salary and other benefits during the said period.
3. So far as factual backdrop is concerned, it has emerged from the record and from rival submissions by learned advocate for the contesting parties that the petitioner appointed present respondent as driver, in 1968. At the time when the respondent came to be appointed the employer (present petitioner) entered certain details, including the date of birth of the respondent, in its record.
The petitioner claimed that the said detail was recorded on the basis of school leaving certificate.
3.1 It appears that at the time of respondent's Page 2 C/SCA/11864/2016 JUDGMENT entry in the service with present petitioner, 12.5.1946 was entered into Register as the date of birth of the respondent.
3.2 It appears that so far as official record is concerned, the said date continued to exist on corporation's record, without any alteration or modification.
3.3 The petitioner claims that in the service book, the same date i.e. 12.5.1946 was entered as the date of birth of the respondent. Even the said record continued to exist, unaltered, until the respondent, according to petitioner's record, attained the age of superannuation (58 years, in May, 2004).
3.4 The petitioner also claims that from 1968 until May, 2004, when the respondent came to be relieved from service on the ground that he attained age of superannuation, the respondent never raised any objection with regard to the details mentioned in the record.
3.5 On the strength of said details, the respondent came to be relieved from service on 31.5.2004.
It is also claimed that before actually relieving the respondent from service on Page 3 C/SCA/11864/2016 JUDGMENT 31.5.2004, the Corporation had issued intimation cumorder dated 13.5.2004 that shall be relieved from service, on attaining age of superannuation (58 years) on and from 31.5.2004. The petitioner claims that even at that stage, the respondent did not raise any objection.
3.6 Above mentioned facts are not in dispute. The corporation claims that the respondent did not raise any dispute during the said period i.e. from 1968 to May, 2004 and even after service of intimationcumorder on 13.5.2004 and he did not raise any dispute for almost two years after he came to be actually relieved on 31.5.2004. According to the Corporation the respondent, for the first time, raised dispute in 2006 i.e. almost 2 years after he came to be relieved from service on the ground of superannuation. Thereafter in 2006, the respondent raised industrial dispute on the ground that though he would have attained age of superannuation in September, 2007, the corporation wrongly relieved him from service on the ground of superannuation in May, 2004. With said allegation, claimant raised the dispute in 2006 which came to be referred by appropriate Government to learned Tribunal.
3.7 The claimant, in his statement of claim Page 4 C/SCA/11864/2016 JUDGMENT before learned Tribunal, alleged that his birth date is 29.5.1949 but corporation wrongly recorded his birth date as 12.5.1946 and that in light of the correct date of his birth he should have been continued in service until September, 2007 however the corporation wrongly relieved him from service on May, 2004. With the said allegation the claimant demanded consequential benefits.
3.8 The claimant, to support and justify his claim with regard to his birth date, essentially relied on six documents namely (a) Pan Card issued by Income Tax department;(b) Driving licence issued by Transport authority;(c) Application which he submitted, during tenure of his service, for availing House Loan wherein he mentioned his birth date as 25.9.1949 and the Corporation had accepted the details mentioned in the Application as correct details; (d) the Identity card issued by the Corporation which, according to the claimant, reflected 25.9.1949 as his birth date; (e) School leaving Certificate which also reflects 25.9.1949 as his birth date; and (f) birth certificate, which also reflects 25.9.1949 as his birth date.
3.9 The Corporation opposed the reference and the demand by the claimant (present respondent). The Page 5 C/SCA/11864/2016 JUDGMENT Corporation reiterated above mentioned details and facts, with emphasis on the submission that the claimant had never raised dispute with regard to the details mentioned in the record of the corporation and that even after May, 2004 when he came to be actually relieved from service the claimant did not raise dispute for almost 2 years, and he raised the dispute, with the said claim, in 2006.
So as to justify its decision and action, the corporation relied on 2 documents namely the application submitted by the claimant (at the time when he applied for service) and the service book.
3.10 Learned Labour Court rejected the reference and reached to the conclusion, in light of the documents available on record that the workman's claim about his birth date and his objection against corporation's action is justified and his claim that his birth date is 25.9.1949 and that therefore, he should have been continued in service until September, 2007 is correct. The learned Tribunal, having reached to such conclusion, directed the Corporation to consider the period from May, 2004 to September, 2007 as period in service, but so far as actual payment of benefits is concerned, the said period shall be considered notional, however, retired benefits Page 6 C/SCA/11864/2016 JUDGMENT shall be revised by treating the respondent in service until September, 2007. Feeling aggrieved by the said direction, Corporation filed this petition.
4. Mr. Raval assailed the award on the ground that the learned Court failed to appreciate gross and inordinate delay on the part of the claimant. Learned advocate for the Corporation also placed reliance on the Circular issued by the Corporation which provide that to raise dispute, if any, with regard to details mentioned in the record, the employee must submit the grievance within time limit fixed under the Circular. He also contended that the dispute raised by the claimant almost 2 years after he was actually relieved from service, should not and could not have been entertained, more particularly because at any point of time while the respondent was in service and/ or even after he came to be actually relieved from service the claimant had not raised such grievance and that therefore, at such grossly belated stage such claim should not have been considered. Learned advocate for the Corporation also submitted that the learned Tribunal committed error in not taking into account the details mentioned in the application submitted by the applicant at the time when he applied for service and/ or the details mentioned Page 7 C/SCA/11864/2016 JUDGMENT in the service book.
The learned advocate for the respondent, on the other hand, submitted that his birth date is 25.9.1949 and not 12.5.1946 and that the documents which he placed on record established said fact. He submitted that the delay cannot come in his way. He submitted that the Corporation committed mistake in recording the details and that the details recorded are contrary to the documents on record and that therefore, the award should not be disturbed and petition should be rejected.
5. I have considered rival submissions and material available on record as well as impugned order passed by learned Tribunal.
6. In present case, documentary evidence is overwhelmingly in favour of the workman.
6.1 Besides this, the fact that the corporation was negligent and it committed mistake due to negligence is evident from the record.
6.2 The corporation has, therefore, essentially assailed the award on the only ground available to it viz. delay.
6.3 It is submitted that the learned Tribunal did Page 8 C/SCA/11864/2016 JUDGMENT not consider the delay caused by the respondent in raising dispute and the learned Tribunal committed error by disregarding the objection by the corporation or by rejecting the objection on ground of delay but not rejecting the reference.
6.4 So as to emphasise the said contention, learned advocate for the petitioner corporation reiterated that the respondent workman did not raise any grievance with regard to the entry related to the date of birth in the service book, during entire tenure of service, i.e. from 1968 69 to 2004.
The other aspect or other stage of delay which the learned advocate for the corporation emphasised, is the period of about 15 days after the corporation passed order on 13.5.2004 and informed the workman that he shall be relieved on 31.5.2004 on superannuation (since he would attain 58 years of age on 12.5.2004). It is claimed that according to the Rules of the corporation, the respondent would retire on superannuation at 58 years of age and according to the record of the corporation, he attained 58 years of age on 11.5.2004 and therefore, he would retire on superannuation with effect from 31.5.2004. In that view of the matter, order was passed on 13.5.2004 and it was served to the respondent. The respondent according to the Page 9 C/SCA/11864/2016 JUDGMENT corporation, did not raise any grievance or dispute between 13.5.2004 and 31.5.2004.
The third stage in light of which the petitioner has emphasised objection on ground of delay, is the period from 1.6.2004 to 2006 inasmuch as, during the said period, the respondent, after having been removed from service on 31.5.2004, did not raise dispute until 2006.
6.5 The said factual aspect is not disputed by learned advocate for the respondent. Of course, learned advocate for the respondent submitted and clarified that the communication dated 13.4.2004 was not an advance intimation but the communication was in fact order of retirement and actually any advance intimation in accordance with the Rules of the corporation was not issued / served to the respondent.
6.6 Even if the said submission by learned advocate for the respondent with regard to the communication dated 13.5.2004 is accepted and the said communication is not treated as advance intimation but the order to retire the respondent on ground of superannuation with effect from 31.5.2004, then also the respondent cannot deny that he had opportunity to inform the corporation that the date which is considered by the Page 10 C/SCA/11864/2016 JUDGMENT corporation as the date of birth (12.5.1946) is incorrect and actually his birth date is 25.9.1949. Undisputedly, such objection was not raised by the respondent before he came to be actually relieved from service on 31.5.2004.
7. The question, however, which arise before this Court, in this backdrop, is that (a) whether, merely on this ground, the decision and award passed by the learned Tribunal can be declared unjust, incorrect and perverse; and (b) whether the respondent's failure to approach the corporation with objection against the entry in the record or with a request to make necessary correction in the record, should deprive the petitioner from the benefit which should, otherwise, be available to him in light of correct birth date.
8. It is necessary to keep in focus the fact that present case is not a case where (i) the workman does not have cogent evidence about his birth date; and/or (ii) there is discrepancy in respect of the relevant details mentioned in documents and one out of the two (or more) documents reflect different or conflicting details and the dispute about correct date is raised wherein one side relies on one set of documents whereas other side banks on different Page 11 C/SCA/11864/2016 JUDGMENT set of documents; or where (iii) the workman seeks correction without any supporting document.
8.1 It is pertinent to note that in light of the documents placed on record by the claimant viz. PAN card, driving licence, birth certificate, school leaving certificate and more important the identity card issued by the corporation, it is apparent that the respondent's claim and assertion about his birth date and the fact that the corporation committed mistake in recording relevant details, are established beyond doubt.
8.2 It is relevant to note that there is no discrepancy - about relevant detail (birth date)
- in any document and the details mentioned in all documents are identical and consistent. In all documents the same date (25.9.1949) is mentioned as the respondent's birth date.
8.3 In present case, the corporation has failed to place any material on record which would controvert the said 6 documents. Yes, the corporation has, of course, placed two documents but the said documents are those wherein the corporation has committed mistake while recording / fillingup the details (birth date).
8.4 On top of everything is the document i.e. Page 12 C/SCA/11864/2016 JUDGMENT Identity Card, which is issued by the corporation. In the said document, the corporation itself has recorded 29.5.1949 as respondent's birth date. Further, it is not the case even of the corporation that said 6 documents or any one or more are fabricated document(s).
9. Actually, in light of said 6 documents, any serious dispute about birth date is not raised or pressed in service even by the corporation. The corporation has, actually, opposed the claim only on one and solitary ground - delay.
10. Therefore, it is necessary to consider: [a] can delay aid - or can delay be allowed to aid and shield negligence; or [b] should a very relevant fact duly supported by overwhelming documentary evidence yield to the plea on ground of delay;
[c] should the Court allow the wrongdoer take advantage of its own negligence - wrong and deny the remedy and relief to the workman on solitary ground of delay;
[d] True it is that delay defeats equity but can it be allowed to protect negligence and the wrong doer get benefit of its wrong action; and Page 13 C/SCA/11864/2016 JUDGMENT [e] Should, therefore, such objection prevail over the fact established by cogent documentary evidence.
10.1 In light of the facts of present case, it has emerged that on one hand there are as many as six cogent documents which support and justify the respondent's objection against corporation's decision and action as well as against the entry in service book and it also strengthens or fortifies the decision taken by the learned Tribunal and the final conclusion recorded by the learned Tribunal.
10.2 On the other hand, the only weapon employed by the corporation to assail the decision and final direction by the learned Tribunal is inaction of the petitioner in getting the record corrected during tenure of his service or even at the time when the order retiring him from service came to be passed.
11. True it is that an employee cannot wake up at the fag end of the tenure of service and he cannot claim that the official record (details mentioned in the official record with regard to the date of his birth) is incorrect and that such belated claim should be, ordinarily, not encouraged. At the same time, the employer also Page 14 C/SCA/11864/2016 JUDGMENT cannot act irresponsibly or arbitrarily and cannot record any date as birth date of an employee without supporting material or without taking into account cogent evidence.
12. However, in cases where the employer, despite relevant documents, records incorrect details - contrary to the documents - and then relies on the situation where the employee could not or did not take action for getting the details recorded in the official registers corrected, the responsibility and obligation to clarify (and to satisfy the Court about) the basis or material on strength of which the entry in official record came to be made. The said responsibility and obligation is on the employer, more so when it is nobody's claim that the workmen did not submit any document with details about birthdate.
12.1 The employer cannot hide behind the delay, on part of the workman, in raising objection against incorrect entry.
12.2 In first place, the employer should offer explanation about the base or source of the details recorded in the register. Without clarifying said aspect, the employer cannot hide behind the delay in raising dispute.
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13. The corporation was obliged to clarify as to whether the entry in the official record came to be made by taking into account the birth certificate of the employee or school leaving certificate of the concerned employee or after getting the employee undergo medical text (i.e. ossification test) examination and on the basis of the certificate issued by the doctor or merely on any ipse dixit and without any cogent material.
14. In this context, it is pertinent to note that the rules prescribed by the corporation and the administrative instruction issued from time to time provide, inter alia, that at the time of appointment, the employee should submit proof about date of birth. The rules and instruction further provide that in the event the employee does not possess or does not submit relevant document, then, the date of birth of such appointee will be determined by means of medical examination.
14.1 It is relevant to note that it is not the case even of the corporation that since the petitioner had not submitted any document at the time of selection process or at the time of appointment, he was asked to undergo medical examination and the date which is mentioned in Page 16 C/SCA/11864/2016 JUDGMENT the application form/ service book are on the basis of certificate of medical officer. Not only the corporation did not set up such defence or did not offer such explanation but the corporation could not and did not place on record the certificate/report of the medical officer.
15. On the other hand, the corporation, according to its own administrative circulars/instructions and orders, was obliged to follow prescribed procedure i.e. if an employee does not submit any document about the birth date and if there is no cogent and reliable material, then, the appointee should be directed to undergo ossification test and the report/certificate issued by the doctor should, in that event, be taken into consideration and the birth date should be recorded on the basis of medical officer's report/certificate so that there is, atleast, some base for recording the birth date in the record but the entry cannot be made on ipse dixit or on sheer guesswork.
16. In present case, it was the corporation's obligation to explain the discrepancy in the entry in the service book as against the birth date mentioned in the school leaving certificate and the birth certificate.
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16.1 However, the corporation has not established that the workman did not submit any document and/or that any cogent and reliable material was not available and that therefore, the claimant was directed to pass through ossification test and the birth date which is reflected in the register is on the basis of the report of Medical officer.
The fact that such instruction or direction was not given to the claimant and he was not directed to pass through the said test would establish either (a) that the claimant had submitted relevant document and that therefore, the entry was to be made but it was not made - on the basis of document submitted by the claimant; or (b) that though the claimant did not submit any document, the corporation did not follow its own instruction and it did not follow the prescribed procedure and recorded birth date merely on ipsi dixit and without requiring the workman to pass through ossification test.
In both the eventualities, the conduct and action of the corporation would be bad, contrary to its own administrative orders and unjust.
16.2 The corporation has also failed to offer any explanation or reply with regard to the discrepancy and also about the material which it Page 18 C/SCA/11864/2016 JUDGMENT had taken into account while recording the details in the service book. From the documents on record of learned Tribunal, it comes out that the respondent was in possession of birth certificate as well as school leaving certificate.
17. It is also pertinent to note that there is no discrepancy between the said documents with regard to relevant date and that birth certificate as well as school leaving certificate reflect, without any contradiction or difference, the same date as the claimant's birth date i.e. 29.5.1949 and neither in the birth certificate nor in the school leaving certificate, 12.5.1946 is mentioned as claimant's birth date.
Under the circumstances, there was nothing before the corporation on the strength of which 12.5.1946 could have been derived and entered as claimant's birth date.
18. In light of the fact that the entry is contrary to the said documents, it is apparent that both documents viz. birth certificate and school leaving certificate have been ignored and the date entered into the service book is contrary made without any basis or on corporation's whims and mere ipse dixit.
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18.1 In the first place, any entry in the register/service book could not have been made without regard to or contrary to birth certificate or school leaving certificate.
18.2 Secondly, the reason for not considering said document should be recorded, or at least it should have been informed to the Court.
18.3 Thirdly, if any other document/material was considered then it should have been mentioned and reason should have informed to the claimant and the Court. Further, if it is assumed that the claimant had not submitted any document at the time of selection process or at the time of appointment, then, the corporation was under
obligation to get the appointee (the claimant) medically examined and to record birth date of such employee on the basis of doctor's certificate.
18.4 However, the corporation, undisputedly, did not follow said procedure.
The cumulative effect of above mentioned facts and foregoing discussion establishes that the entry in claimant's service book is result of corporation's negligence.
Now, the corporation wants to hide its negligence under the cover of delay caused by the Page 20 C/SCA/11864/2016 JUDGMENT claimant in raising the dispute.
19. In present case, the corporation ignored the procedure, the formalities and the requirements.
19.1 The fact that the entry in the record is strikingly contrary to the said documents establish that the corporation was careless and negligent or it blatantly recorded incorrect date.
19.2 A wrong doer cannot take and cannot be permitted to take advantage of the mistake (or wrong) committed by it.
At this stage, reference can be had to the decision in case of Bhartiya Seva Samaj Trust through President & Anr. v. Yogeshbhai Ambalal Patel & Anr. [(2012) 9 SCC 310] wherein Hon'ble Apex Court observed, inter alia, that: "28. A person alleging his own infamy cannot be heard at any forum, what to talk of a Writ Court, as explained by the legal maxim 'allegans suam turpitudinem non est audiendus'. If a party has committed a wrong, he cannot be permitted to take the benefit of his own wrong. (Vide: G. S. Lamba and Ors. v. Union of India and Ors., AIR 1985 SC 1019; Narender Chadha and Ors. v. Union of India and Ors., AIR 1986 SC 638; Molly Joseph alias Nish v. George Sebastian alias Joy, AIR 1997 SC 109 : (1996 AIR SCW 4267); Ashok Kapil v. Sona Ullah (1996) 6 SCC 342 : (1996 AIR SCW 3180); and T. Srinivasan v. T. Varalakshmi (Mrs.), AIR 1999 SC 595 : (1998 AIR SCW 3885)). This concept is also explained by the legal maxims ' Commodum ex injuria sua nemo habere debet '; and ' nullus commodum capere potest de injuria sua propria '. (See also: Eureka Forbes Ltd. v. Allahabad Bank and Ors. (2010) 6 SCC 193 : (AIR 2011 SC (Civ) 2538 : 2010 AIR SCW 3429); and Inderjit Singh Grewal v. State of Punjab and Anr. (2011) 12 SCC 588 : (2011 AIR SCW 6259))."
(emphasis supplied)
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20. In either case or even if the said entry is considered a mistake, the employee cannot be made victim for the wrong done by the corporation and he cannot be put to suffer the loss, particularly the loss in retiral benefits.
21. There is another perspective which has emerged from the award. The learned Labour Court has, on verification of the document available on record of the reference case, found a remark put by the officer of the corporation on the application form/service book which gives out that the entry in the register/record was made on the basis of school leaving certificate. The said remark by the officer establishes that the workman had submitted relevant documents, atleast the school leaving certificate.
21.1 In that view of the matter, it was for the corporation to explain the source from which the corporation derive the incorrect (or altogether different) date and as to how a different date i.e. date different from the date mentioned in birth certificate as well as in school leaving certificate, came to be recorded in the service book. The corporation failed to explain this discrepancy as well.
22. On top of this, important aspect of this Page 22 C/SCA/11864/2016 JUDGMENT matter is that the corporation itself had prepared and issued identity card to the workman. In the said document (identity card) the corporation mentioned 29.5.1949 as claimant's birth date. The petitioner corporation, in this view of the matter, cannot escape from the implications and effect of said document.
23. The respondent also placed on record before the learned Tribunal his application for housing loan which he submitted in 1997. In the said application, the respondent's birth date is mentioned as 29.5.1949.
23.1 A glance at the photocopy of said application reflects that the said document was on record before learned Tribunal at Exh.16 and that the details mentioned in the application were duly verified by the corporation's officer before approving and sanctioning the loan.
23.2 The said two documents do not permit the corporation to take up any other contention.
23.3 Of course, there are couple of other documents as well i.e. PAN card and driving licence which also, in addition to birth certificate and school leaving certificate, reflect 25.9.1949 as respondent's birth date.
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24. When so many documents reflect the same date as the respondent's birth date and when there is no discrepancy amongst any of said 5 documents with regard to respondent's birth date, there was no defence and explanation available for the corporation to support and justify its action and/or the details mentioned in the service book.
25. Further, a glance at the application form (which is pressed in service by the corporation) gives out that it was undisputedly filled up by some person other than present respondent. Even a cursory glance at the details mentioned in the application gives out that the hand writings are not of the respondent. The said form cannot come to the rescue of the corporation, more particularly in light of the identity card which is issued by the corporation and said document reflects the same date which is mentioned in school leaving certificate, birth certificate, PAN card, driving licence and house loan application.
26. In this background, the corporation had no other ground or justification to defend or even explain its action and/or to justify the entry in the service book (which are apparently contrary to the details mentioned in above mentioned 5 Page 24 C/SCA/11864/2016 JUDGMENT documents) and that therefore, the corporation raised the only contention which was available to it to oppose the claim of respondent i.e. delay in raising dispute.
26.1 Of course, the corporation made a lame and feeble and half heartedly attempt to take advantage of and use the application form. In the said form incorrect birth date (i.e. 12.5.1946) is mentioned. In light of said application form, the corporation tried to claim that the workman mentioned sale date (i.e. 12.5.1946) in the application form. When both documents i.e. school leaving certificate as well as birth certificate reflected the same date as the date of birth of respondent, the corporation cannot put the blame on the respondent's shoulders because the workman himself in any case would not mention any other date as the date of his birth (i.e. any date other than the date mentioned in the birth certificate and school leaving certificate). Further, the corporation overlooks the fact and has failed to explain the fact that the document prepared and issued by the corporation (Identity Card) reflects correct birth date. So, if the documents were not available with the corporation and if the workman had not submitted the documents, then, how could the corporation mention correct date in the Identity Card. The Page 25 C/SCA/11864/2016 JUDGMENT corporation failed to answer and explain this issue also.
27. When the facts are gross and all documents support the case of the claimant and the said documents conjointly establish that while recording details in the service book the corporation neglected relevant document and made incorrect entry contrary to the documents, then the corporation cannot be allowed to take benefit of its own wrong and/or it cannot be allowed to take disadvantage and benefit of the delay caused in raising the dispute, more particularly when the learned Tribunal has, having regard to the delay caused in raising dispute, moulded the relief by denying backwages to the claimant i.e. present respondent.
27.1 Having regard to the facts and circumstances of the case, this Court is of the view that despite such facts of present case, if the case of the corporation is accepted, it would amount to permitting the corporation to take advantage of its own wrong and negligence and it would also amount to permitting the corporation to hide behind such objection. Such decision and consequence would be unfair and unjust. In view of this Court, neither law nor equity would permit such consequence, more so, when what is at Page 26 C/SCA/11864/2016 JUDGMENT stake is retiral benefits of a Class IV employee.
27.2 In light of foregoing discussion and for the reasons mentioned above, it has emerged that the award passed by learned Tribunal does not suffer from any infirmity or illegality or material irregularity and the petitioner has failed to establish that the learned Tribunal has committed any mistake in the award and in issuing impugned directions.
Learned Tribunal has taken sufficient care to take into account the delay caused in raising the dispute and to mould the relief and direction while passing impugned direction. After taking into account the delay caused by the respondent in raising dispute, the learned Tribunal has consciously denied backwages for the period of 2 years and that the learned Tribunal has granted only difference in retiral benefits by directing the corporation to calculate the retiral benefits of the petitioner viz. provident fund and gratuity by taking into account superannuation age by considering 25.9.1949 as the claimant's birth date as per the school leaving certificate and birth certificate. As a result of the direction, all that the corporation is obliged to pay to the respondent is some amount towards revised gratuity and provident fund. The said directions passed by learned Tribunal are Page 27 C/SCA/11864/2016 JUDGMENT not only correct and proper but just, reasonable and equitable.
On overall consideration of the award in light of facts of present case, the award is just and proper and does not deserve to be disturbed and does not warrant any interference. This Court is not inclined to exercise writ jurisdiction to disturb a just, reasonable and equitable award.
28. At this stage, it is relevant and necessary to note that the original claimant died in 2014.
It is pertinent to note that during entire period, i.e. from the date when the respondent raised the dispute until now, the corporation has not paid the revised benefit on the basis of the direction issued by learned Tribunal.
28.1 Before concluding, it is necessary to mention that it is true that ordinarily the Court may decline to entertain belated dispute raised with regard to birth date, more so when the dispute is raised after actual retirement.
However, said general rule also has exception.
When it is demonstrated by the workman that the employer ignored birth certificate as well as the school leaving certificate and recorded incorrect date as his birth date and later the corporation acted arbitrarily and did not take Page 28 C/SCA/11864/2016 JUDGMENT into account its own document and other relevant documents while relieving him from service, then, the Court would not allow the corporation to take disadvantage of its own wrong and the Court, in such circumstances would not deny or reject workman's just and reasonable claim only on ground of delay in raising dispute.
Of course, in such cases, the Court would be obliged to mould the relief so that injustice is not caused to the employer on account of delay caused in raising the dispute.
In present case, it has emerged from the record that the learned Tribunal has taken enough and sufficient care to balance equity and to mould the relief accordingly.
Therefore, the petition fails and deserves to be rejected and is, accordingly, rejected. Notice is discharged. Adinterim relief stands vacated.
Sd/-
(K.M.THAKER, J) KAUSHIK D. CHAUHAN Page 29