ANJANA MITTAL Vs OIL AND NATURAL GAS CORPORATION LIMITED THROUGH MANAGER
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE VINEET SARAN
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-005937-005937 / 2019
Diary number: 40761 / 2018
Advocates: SUDHIR MENDIRATTA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5937 OF 2019
[ARISING OUT OF SPECIAL LEAVE PETITION [C] NO. 30953 OF 2018]
ANJANA MITTAL …..APPELLANT
VERSUS
OIL AND NATURAL GAS CORPORATION LIMITED ……RESPONDENT
WITH
CIVIL APPEAL NO. 5938 OF 2019
[ARISING OUT OF SPECIAL LEAVE PETITION [C] NO. 548 OF 2019]
OIL AND NATURAL GAS CORPORATION LIMITED …..APPELLANT
VERSUS
ANJANA MITTAL ……RESPONDENT
J U D G M E N T
VINEET SARAN, J.
Leave granted.
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2. Special Leave Petition (c) No.30953 of 2018 is treated
as a lead petition.
3. This case has a chequered history. The appellant was
appointed as a temporary Assistant GradeIII in the
respondentCorporation in the year 1983. Up to the year 1986,
she worked on the said post and had taken normal
permissible leaves. However, from the year 1987 to 1993 she
was absent for 1968 days in those seven years. The said
absence was expost facto sanctioned as medical leave. In the
meantime, on 06.01.1990, the appellant was promoted as
temporary Assistant GradeII. Then on 01.12.1992, Medical
Board was constituted by the Corporation which found that
the period of leave granted on the basis of many of the
medical certificates submitted by the appellant was
disproportionate to the severity of the ailments. Then on
26.05.1994, a notice was issued to the appellant requiring her
to show cause as to why action under Regulation 24 of the
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Terms and Conditions of Appointment and Service Regulation,
1975 (for short “1975 Regulation”) relating to termination of
services of a temporary employee be not taken by the
respondentCorporation on her continued absence. In
response thereto, the appellant submitted her reply on
01.06.1994. Then on 01.07.1994, holding her reply to be
unsatisfactory, the respondentCorporation terminated her
services w.e.f. 01.12.1993.
4. Challenging the said order dated 01.07.1994 passed by
the respondentCorporation, the appellant filed Writ Petition
No.6742 of 2001 before the Allahabad High Court, which was
subsequently transferred to the Uttarakhand High Court at
Nainital. By the judgment and order dated 26.08.2004, the
High Court dismissed the writ petition filed by the appellant
and upheld the validity of the termination order. Against the
said order, Special Appeal No. 55 of 2004 was filed before the
Division Bench of the High Court, which was dismissed on
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29.06.2006 on the ground of maintainability, holding that the
appellant was a Workman and the case would be one of an
Industrial dispute. Consequently, on 22.10.2008, the
appellant made a reference of the dispute to the Central
Government Industrial TribunalcumLabour Court (for short
“Labour Court”). The said dispute was registered as Industrial
Dispute No. 53 of 2009 with the Labour Court, New Delhi. The
reference was to the effect as to whether the action of the
management of the respondentCorporation to
terminate the services of appellant, was legal and justified.
The reference was decided by the Labour Court on 07.08.2018,
whereby it was held that the termination of the appellant by
the respondentCorporation was illegal and void. It was also
held that the appellant had worked in the respondent
Corporation for more than eleven years and thus could not be
treated as temporary employee, as such the provisions of
Regulation 24 of 1975 Regulation were not attracted and thus
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the respondentCorporation was directed to reinstate the
appellant with full back wages and all consequential benefits.
5. Challenging the said order, the respondent
Corporation filed a Writ Petition No.3015 of 2017 before the
High Court of Uttarakhand at Nainital, which was partly
allowed to the extent that termination of the appellant was
held to be illegal, but instead of full back wages, the appellant
was found entitled to back wages only to the extent of 30%
with all other consequential benefits in terms of the Award of
the Labour Court.
6. Aggrieved by the said judgment, the appellant has filed
this Special Leave Petition No. 30953 of 2018. The
respondentCorporation has also filed a separate Special Leave
Petition No. 548 of 2019.
7. The facts, as stated above, are not disputed by the
parties. Shri P.S. Patwalia, learned Senior Counsel appearing
for the appellant has submitted that the appellant, before her
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termination, had worked with the respondentCorporation for
more than eleven years and thus she could not be treated as a
temporary employee especially when in the year 1990 she was
promoted from the post of Assistant GradeIII to Assistant
GradeII. It has thus been contended that Regulation 24 of
the 1975 Regulation relating to services of temporary
employee could not be applicable to the present case and has
rightly been held to be so. It has also been contended that the
period of absence of the appellant from the year 1987 to
1993, though on the higher side, was duly expost facto
sanctioned as leave by the respondent Corporation and as
such the same could not be the ground for termination. He
has also emphasized the fact that during this period, the
appellant was in fact also promoted in the year 1990 as
Assistant GradeII. Mr. Patwalia has contended that the
impugned termination order was wholly unjustified and has
rightly been set aside by the Tribunal after granting full back
wages and consequential benefits. He has submitted that the
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order of the High Court, insofar as it provides for only 30% of
back wages instead of 100% back wages, is wholly unjustified
and no such deduction in back wages was warranted in the
facts of the present case.
8. Per contra, Shri J.P. Cama, learned Senior Counsel
appearing for the respondentCorporation vehemently
submitted that in the facts of the present case, where the
appellant admittedly remained absent for 1968 days between
1987 to 1993 (seven years), the termination order of the
appellant was fully justified and since the appellant was a
temporary employee, the Regulation 24 of 1975 Regulation
would be attracted. He has contended that the appointment
letter of the appellant was as temporary Assistant GradeIII
and even promotion order dated 06.01.1990 categorically
states that the same was also as temporary Assistant Grade
II. He has contended that the Medical Board constituted on
01.12.1992 has clearly found that she had taken excessive
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leave on basis of medical certificates submitted by the
appellant and as such, after a show cause notice was issued
and her reply not having been found satisfactory, she was
rightly terminated w.e.f. 01.12.1993. It has been vehemently
urged that when the appellant had remained absent for a
substantial period during the period of seven years 1987 to
1993, the question of reinstatement would not arise, as the
respondentCorporation cannot be saddled to take work from
an employee who does not work and at best, if the termination
order is not to be sustained, she could be awarded any lump
sum amount in lieu of back wages, and also as compensation
in place of reinstatement. The counsel for both the parties
have submitted that the appellant would, in any case, be
retiring in May, 2020.
9. Having heard learned Senior Counsel for the parties at
length and on perusal of record, we are of the view that the
High Court has rightly held that the termination of the
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appellant in terms of Regulation 24 of the 1975 Regulations,
treating the appellant as a temporary employee, was not
justified in law and thus could not be sustained, as she had
been in employment for over eleven years. The delay of over
14 years in making the reference has been condoned by the
High Court holding that she was agitating her rights as she
had approached the High Court by filing the writ petition
against her termination. This aspect shall be dealt by us at a
later stage.
10. The finding of the High Court, that in a case of
termination formal domestic enquiry is not required is
misconceived, is also correct, as the order of termination has
serious civil consequences to an employee, and thus such
termination should not be without following the process of law
and holding an inquiry. In our view, the High Court has also
rightly held that since the period of absence was regularized
by the Management by converting the same as period of leave,
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and as such the same could not be the ground for
termination.
11. The last question which the High Court has decided is
with regard to the payment of back wages. It has been held
that instead of full back wages, the appellant would be entitled
to only 30% back wages, along with all consequential benefits
as has been awarded by the Labour Court. In our opinion, this
issue requires consideration of this Court. Admittedly, the
appellant continued to remain absent for long periods between
the years 1987 to 1993. There is no dispute about the fact
that during this period of seven years, the appellant remained
absent for 1968 days, which comes to an average of over 281
days per year. In effect, in this seven years period, she
remained absent for nearly 5.4 years. This would clearly
indicate that the appellant was a habitual absentee. Even if it
is taken that the appellant was not temporary but deemed to
be permanent, yet an employee who remained absent from
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duty for such long periods, averaging to over 281 days in a
year, continuously for seven years, would not be entitled to
any substantial back wages. The Medical Board constituted by
the Corporation also found that the period of leave granted on
the basis of many of the medical certificates submitted by the
appellant was disproportionate to the severity of the ailments.
12. We say so also because, by choosing a wrong forum of
filing a writ petition, the appellant had spent more than fourteen
years in approaching the correct forum, which was the Labour
Court. The appellant ought to have known that she was a
workman and would be covered under the Industrial Disputes Act,
but had initially chosen not to approach the Labour Court.
Challenging the termination order which was passed in the year
1994, she approached the Labour Court only in the year 2008,
which was after fourteen years. We have also to take into account
that the appellant remained on leave during seven years preceding
her termination for an average period of 281 days in a year. Even
though the said absence was converted as leave (which was ex
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post facto granted in her favour) yet the fact remains that she was
a habitual absentee, which would be a material fact while
considering the question of payment of back wages to her.
13. Though, we are not interfering with the setting aside of the
termination order, but in the facts and circumstances of this case,
in our considered view, the ends of justice would be met if the
appellant is paid 10% back wages, along with the benefit of
reinstatement and all other consequential benefits. It is, however,
made clear, that considering the conduct of the appellant, the
respondentCorporation would not be obliged to take work from
her, and in lieu thereof she may be paid her salary from this date
till the date of her superannuation, which according to the learned
counsel for the parties would be in May 2020. We make it clear
that the appellant may be treated as reinstated but may not be
required to work in the Organisation of respondentCorporation.
15. With the aforesaid modifications in the impugned
judgment and order of the High Court dated 14.06.2018, we
dispose of both the appeals. No order as to costs.
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………………………..J. [Uday Umesh Lalit]
………………….…….J. [Vineet Saran]
New Delhi Dated: July 30, 2019