KERALA PRIVATE HOSPITAL ASSOCIATION Vs THE STATE OF KERALA
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-018368-018368 / 2017
Diary number: 15287 / 2017
Advocates: ZULFIKER ALI P. S Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.18368 OF 2017 (ARISING OUT OF SLP (C) No.16602/2017)
Kerala Private Hospital Association ...Appellant(s)
VERSUS
State of Kerala & Ors. …Respondent(s)
WITH
SPECIAL LEAVE PETITION (C) No.15791/2017
N. Abdul Rasheed & Anr. ...Appellant(s)
VERSUS
State of Kerala & Anr. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
IN S.L.P.(c) No.16602 of 2017
1) I.A. seeking impleadment as party respondent
is allowed.
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2) Leave granted.
3) This appeal is filed against the final judgment
and order dated 16.02.2017 passed by the High
Court of Kerala at Ernakulam in Writ Appeal No.311
of 2017 whereby the High Court dismissed the
appeal filed by respondent Nos.2, 3 and 4 herein
and upheld the order of the Single Judge dated
01.02.2017 in W.P. (C) No.1054 of 2017 wherein the
challenge made to the constitution of the Committee
set up by the State of Kerala (respondent No.1)
under Section 9 of the Minimum Wages Act, 1948
(hereinafter referred to as “the Act”) for revision of
minimum wages payable to the employees working
in the private hospitals and other allied institutions
was repelled by the Single Judge.
4) We herein set out the facts, in brief, to
appreciate the issue involved in these appeals.
5) In order to revise the minimum wages for the
employees working in the Private Hospitals,
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Dispensaries, Pharmacies, Scanning Centers, X-ray
Units and other allied institutions, the Government
of Kerala-Labour & Skills (E) Department issued
G.O. (Rt) No.1334/2016/Labour dated 28.10.2016
accorded sanction for constitution of a Committee
called “Private Hospital Industrial Relation
Committee” under Section 5 read with Section 9 of
the Act.
6) The Committee was to function under the
Chairmanship of Labour Commissioner and it, inter
alia, consisted of Employers’ Representatives and
Employees’ representatives as its Members in equal
numbers amongst others. So far as the Employers’
representatives are concerned with which we are
concerned herein, the State nominated 13 persons
representing Private Medical Hospitals Associations,
Medical colleges, and private hospitals of the State.
These persons are: (1) Dr. P.K. M. Rasheed,
President, Kerala Private Hospital Association,
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Medical Care Hospital, Kodungalloor-680666 (2) Fr.
Tijo Joy Mullakkara, Assistant Director, Jubilee
Mission Hospital, Thrissur-680005, (3) Fr. Thomas
Vaikkath Parambil, Director, Lisie Hospital,
Ernakulam-682018, (4) Sri Manoj V.C., Head HR,
Aster DM Health Care, South Chittoor P.O.
Cheranelloor, Kochi-27, (5) Chairman, Pariyaram
Medical College, Kannur, (6) Sri Fazal Gafoor,
President, Muslim Education Society, Bank Road,
Calicut, (7) Sri Don S.R., General Manager (HR),
Kims Hospital, PB No.1, Anayara P.O.
Thiruvananthapuram-695 029, (8) Sri Antony
Jacob. M, General Manager (HR), Kosmo Politan Pvt.
Hospital, Murinjapalam Pattom P.O.,
Thiruvananthapuram, (9) Sri K.P. Mathew, Personal
Manager, Medical Trust Hospital, Pallimukku,
Ernakulam South, (10) Sri Saji Mathew, Assistant
General Manager, Baby Memorial Hospital,
Calicut-673004, (11) Dr. A.M. Anvar, Vice-President,
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Ayurveda College Management Association,
Pooyappallil, Ambedkar Road, Edappally North P.O.
Kochi-24, (12) Sri O.P. Paul, Manager(HR), Elite
Mission Hospital, Koorkkanchery, Thrissur-680018
and (13) Sri Saidu Muhammad V.M., Administrator,
Moulana Hospital, Perinthalmanna, Malappuram.
7) As far as the Employees’ representatives are
concerned, the State nominated 13 persons
representing various Trade Unions, Medical
Colleges, and Private Hospitals. These persons are:
(1) Sri A. Madhavan, (CITU), Arunima, Devan Road,
Kanhangad, Kasaragod, (2) Sri K.P. Sahadevan,
A.K.G. Nagar, Housing Colony, House No.10,
Kakkad, Kannur-2, (3) Smt. Bhageerathi K.(CITU),
Pranavam, Moonnamkandathil, East Devagiri,
Medical College PO, Kozhikode-673 008, (4) Smt.
Geetha Viswambharan, (CITU), Pulincherry House,
Gramala, Mulankunnathukavu P.O., Trichur-680
581, (5) Sri Velayudhan. K. (CITU), Chinchu,
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14/518 A, Chakkerikkaduparambu, Arakkinar P.O.
Kozhikode-673 028, (6) Sri Saju Thomas, (INTUC),
Kandathara, Perumbadanna, North Paravur P.O.,
Ernakulam, (7) Sri Vadakkevila Sasi, (INTUC),
Kailas, Vadakkevila P.O., Kollam-691010, (8) Sri
A.N. Rajan, (AITUC), Ambattumyalil, Kolazhi P.O.
Thrussur, (9) Sri Jacob Umma, (HMS), Nadayil
Veettil, Chettikulangara PO, Mavelikkara-690 106,
(10) Sri T.K. Sulfi, (UTUC), Pandala Veedu,
Jonakappuram, Kollam-691006, (11) Sri P.A.
Shahul Hameed, (STU), Ponoth House, Near North
Juma Masjid, Vadanappally P.O.,Thrussur-690 614,
(12) Sri Jasmine Shah. M.(UNA), Manthadathil,
Vettam P.O., Tirur, Malappuram-676 102 and (13)
Sri Libin Thomas (INA), Kunnathettu House, Arabi
P.O. Kannur.
8) The Committee was to take evidence and then
to submit the proposal to enable the State
Government to issue notification under the Act.
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9) Respondent Nos.2 to 4, who are running their
private hospitals in the State of Kerala, questioned
the constitution of the Committee by filing writ
petition in the High Court of Kerala. The
constitution of the Committee was challenged
essentially on the ground that it did not satisfy the
requirements/norms prescribed in Section 9 of the
Act inasmuch as it did not give proper
representation so far as the Employers’
representatives are concerned. According to the
writ petitioners(respondent Nos.2 to 4), the
nomination of the persons whose names were
appearing at serial Nos.4, 7, 8, 9, 10, 12 and 13 was
not proper and it was against the spirit of Section 9
of the Act.
10) It was the case of the writ petitioners that the
persons, who are nominated in the Committee as
employers’ representatives are actually employees
working in their respective Employers’
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Organizations(Hospitals/ Medical colleges etc.) and,
therefore, according to the writ petitioners such
persons would not be the proper persons to be
nominated in the Committee. In other words, the
contention was that only employers/owners of the
Hospitals/Organizations could be nominated as
Members to represent the interest of employers in
the Committee but not their employees working in
their Hospitals/Organizations.
11) The State contested the writ petition and
defended the constitution of the Committee.
According to the State, the constitution of the
Committee was made in accordance with the
requirement of Section 9 of the Act and, therefore,
no flaw could be found in its constitution on any
ground much less on the ground raised by the writ
petitioners.
12) The Single Judge dismissed the writ petition
and upheld the constitution of Committee. The writ
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petitioners (respondent Nos.2-4) filed intra court
appeal before the Division Bench against the order
of Single Judge. By impugned judgment, the
Division Bench of the High Court dismissed the
appeal and affirmed the order of the Single Judge.
13) The appellant herein is the Association of the
employers/owners of the Hospitals and Medical
Organizations. The appellant was neither a party to
the original writ petition nor the intra court appeal
in the High Court. The appellant, however, sought
permission from this Court to file special leave to
appeal to challenge the impugned judgment on the
ground that they have an interest in the subject
matter of the Lis arising in the case and since their
interest is adversely affected due to improper
constitution of the Committee though upheld by the
High Court, they have felt aggrieved of the
impugned judgment and, therefore, they may be
allowed to file SLP to question the legality and
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correctness of the impugned judgment.
Accordingly, this Court granted permission to the
appellant as prayed. This is how, the appellant has
filed this appeal by way of special leave against the
impugned judgment before this Court.
14) Heard Mr. Huzefa Ahmadi, learned senior
counsel for the appellant and Mr. C.K. Sasi, learned
counsel for the respondents.
15) Mr. Huzefa Ahamdi, learned senior counsel
while assailing the legality and correctness of the
impugned judgment reiterated the same
submissions that were urged before the High Court
in the writ petition and writ appeal by the writ
petitioners/appellants(respondent Nos.2 to 4 herein)
as noted above.
16) In substance, his submission was that the
constitution of the Committee made by the State
vide order dated 28.10.2016 cannot be said to be in
conformity with the requirement of Section 9 of the
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Act inasmuch as there was no proper representation
given to the employers engaged in the medical
activities.
17) Learned counsel pointed out that the persons,
who are nominated to represent each employer
(Hospitals/Medical Organizations), whose names
are at S.Nos.4,7,8,9,10,12 and 13(Sri Manoj V.C.,
Head HR, Aster DM Health Care, South Chittoor
P.O. Cheranelloor, Kochi-27, Sri Don S.R., General
Manager (HR), Kims Hospital, PB No.1, Anayara
P.O. Thiruvananthapuram-695 029, Sri Antony
Jacob. M, General Manager (HR), Kosmo Politan Pvt.
Hospital, Murinjapalam Pattom P.O.,
Thiruvananthapuram, Sri K.P. Mathew, Personal
Manager, Medical Trust Hospital, Pallimukku,
Ernakulam South, Sri Saji Mathew, Assistant
General Manager, Baby Memorial Hospital,
Calicut-673004, Sri O.P. Paul, Manager (HR), Elite
Mission Hospital, Koorkkanchery, Thrissur-680018
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and Sri Saidu Muhammad V.M., Administrator,
Moulana Hospital, Perinthalmanna, Malappuram)
are the employees working in the Hospitals/Nursing
Homes etc..
18) According to learned counsel, the proper
person, who should have been nominated to
represent the employers’ interest, was the
“employer” himself of the Hospital/Organization but
not their employees working under them.
19) Learned counsel submitted that if the
employee is nominated to represent the interest of
his employer then such nominee(employee) would
be more interested in his(employee) own financial
interest while making recommendation for revision
of minimum wages rather than to take care of his
master's (employer’s) interest in recommending the
wages. But if the employer is nominated personally
in the Committee, he would be in a better position
to safeguard his interest. Such nominations,
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according to learned counsel, would be regarded as
having been made in keeping the real object of
Section 9 of the Act in mind.
20) In reply, learned counsel for the respondent
(State) supported the impugned judgment including
the constitution of the Committee made by the State
and contended that it is in accordance with Section
9 of the Act and hence the submissions urged by
learned counsel for the appellant are totally
misconceived and deserve rejection.
21) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
find no merit in the appeal.
22) Section 9 of the Act, which is relevant for this
case, reads as under:
“9. Composition of Committees , etc . - Each of the committees, sub-committees and the Advisory Board shall consist of persons to be nominated by the appropriate Government representing employers and employees in the scheduled employments, who shall be equal in number, and independent persons not exceeding one-third of its total number of members; one of such independent persons
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shall be appointed the Chairman by the appropriate Government.”
23) Section 9 deals with constitution of various
Committees for due performance of several acts
specified under the Act. An appropriate
Government is empowered to constitute a
Committee whose composition consists of members
by nomination to represent the employers’ and
employees’ interest in equal numbers. The
independent persons are also the members of the
Committee whose number should not exceed one
third of its total number of the members. The
Chairman of the Board by the Central Government
is empowered to appoint one independent person.
24) The Minimum Wages (Central) Rules, 1950
(hereinafter referred to as “the Rules”) prescribes,
inter alia, a term of office of the members of the
Committee and the Advisory Committee(Rule 3),
Nomination of substitute-members (Rule 4A),
eligibility for re-nomination of the members of the
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Committee, Advisory Committee and the Board
(Rule 7), resignation of the Chairman and members
of the Committee/Board and filling of the casual
vacancies (Rule 8) and disqualification (Rule 10).
The Rules nowhere provide as to who should be
nominated as representative of employer in the
Committee.
25) Now coming to the facts of the case on hand,
there lies a fallacy in the submissions urged by the
learned counsel for the appellant.
26) A person, who is nominated to represent the
interest of his employer, in our considered opinion,
need not necessarily be the employer himself. If on
the other hand, his employee is nominated to
represent his employer’s interest, such nomination
is in accordance with the requirement of Section 9
of the Act. It is for the reason that such nominee
once nominated would defend his employer's
interest and not individual interest as an employee
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in the Committee. In other words, a nominee in
such a case does not participate in his individual
capacity as an employee in the Committee but
participates as a representative of his employer.
27) A representation, by way of nomination, is a
well accepted phenomenon. A fortiori, an employee
while in the employment of his employer, when
nominated as his employer’s representative in the
Committee then such employee, who is well-versed
with the working of his organization and the
subject, is regarded as a competent
person(nominee) to represent the interest of his
master(employer). No fault can thus be found in
such nomination when made by the State while
constituting the Committee. It is more so when we
find that the employer did not object to such
nomination made by the State of their employee in
the Committee.
28) We consider it apposite to refer here a three-
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Judge Bench decision of this Court in Ministry of
Labour & Rehabilitation & Anr. vs. Tiffin’s
Barytes Asbestos & Paints Ltd. and Anr., AIR
1985 SC 1391 wherein the challenge laid to
constitution of Committee and the resultant
notification issued under Section 5(1) read with
Section 9 of the Act fixing minimum wages for the
workers working in Manganese, Gypsum, Barytes
and Bauxite Mines was repelled by upholding the
constitution of the Committee and the notification
with following pertinent observation. The learned
Judge, Chinnappa Reddy, J. succinctly observed as
under:
“3………………………..We are afraid that the approach of the High Court was entirely wrong. For the purpose of appointing the committee to represent the employers in a scheduled employment, it was not necessary that the person appointed should be engaged for profit in the particular employment. It is enough if a nexus exists between the persons so appointed to represent the employers in the particular employment and the particular employment concerned. For example it may be absurd to appoint persons engaged in the newspaper industry to a committee to represent employers concerned in the
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employment of Barytes mines or Bauxite mines…………………………………………………… ….We also wish to emphasise that notifications fixing minimum wages are not to be lightly interfered with under Art.226 of the Constitution on the ground of some irregularities in the constitution of the committee or in the procedure adopted by the committee. It must be remembered that the committee acts only as a recommendatory body and the final notification fixing minimum wages has to be made by the Government. A notification fixing minimum wages, in a country where wages are already minimal should not be interfered with under Art.226 of the Constitution except on the most substantial of grounds. The legislation is a social welfare legislation undertaken to further the Directive Principles of State Policy and action taken pursuant to it cannot be struck down on mere technicalities.”
29) In the case at hand, we find that equal
representation is given to both - employer and
employee (13 persons each) in the Committee.
30) So far as the employers’ representation is
concerned, we find that there exists a nexus
between the persons who are nominated and for
whom they are nominated. We also find that the
employees who are nominated, are working as Head
of Human Resources Department in their respective
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organizations (see at serial Nos. 4, 7, 8 and 9), they
are thus well-versed in the subject in question by
virtue of the posts held by them in their respective
employment.
31) In our opinion, we have not been able to notice
any flaw or illegality in the constitution of the
Committee or/and in nominating the members by
the State. It is in accordance with the requirement
of Section 9 of the Act and hence does not call for
any interference. It was, therefore, rightly repelled
by the Single Judge and Division Bench of the High
Court.
32) There is no challenge to the constitution of
Committee on any other ground except the one
which we have dealt with supra. In this view of the
matter, the impugned judgment deserves to be
upheld. It is accordingly upheld.
32) In the light of foregoing discussion, we find no
merit in the appeal, which fails and is accordingly
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dismissed.
In SLP (C) No.15791 of 2017
In view of the judgment rendered above in
appeal arising out of S.L.P.(C) No.16602 of 2017,
the special leave petition is, accordingly, dismissed.
………...................................J. [R.K. AGRAWAL]
…...……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; November 09, 2017
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ITEM NO.1502 COURT NO.8 SECTION XI -A (For judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS C.A. No.18368 of 2017 @ SLP(C) No(s). 16602/2017 KERALA PRIVATE HOSPITAL ASSOCIATION Appellant(s) VERSUS THE STATE OF KERALA & ORS. Respondent(s) (With application for impleadment) WITH SLP(C) No. 15791/2017 (XI -A) Date : 09-11-2017 These matters were called on for pronouncement of judgment today. For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Zulfiker Ali P. S, AOR Mr. M.B. George, Adv.
For Respondent(s) Mr. P.V. Surendranath, Sr. Adv.
Mr. Subhash Chandran K.R., Adv. Ms. Resmitha R. Chandran, Adv. Ms. Yogamaya M.G,, Adv.
Mr. C. K. Sasi, AOR
Application for impleadment as party respondent is allowed.
Leave granted in SLP(C) No.16602/2017. Hon'ble Mr. Justice Abhay Manohar Sapre
pronounced the judgment of the Bench comprising Hon'ble Mr. Justice R.K. Agrawal and His Lordship.
The appeal and special leave petition are dismissed in terms of the signed reportable judgment.
(SWETA DHYANI) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed reportable judgment is placed on the file)
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