MOHAN SINGH Vs THE CHAIRMAN RAILWAY BOARD
Bench: VIKRAMAJIT SEN,PRAFULLA C. PANT
Case number: C.A. No.-005874-005875 / 2015
Diary number: 38538 / 2013
Advocates: DINESH KUMAR GARG Vs
Page 1
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 5874-5875 OF 2015 (ARISING OUT OF S.L.P. (C) NOS. 1624-25 OF 2014)
MOHAN SINGH & ORS. … APPELLANTS
VERSUS
THE CHAIRMAN RAILWAY BOARD & ORS. … RESPONDENTS
J U D G M E N T
VIKRAMAJIT SEN,J.
1 Leave granted.
2 The legal nodus that arise in the present Appeals before us are whether the
existing canteen at Moradabad Division of the Northern Railway i.e., the subject
Canteen, is located in a ‘Factory’ within the meaning of Section 46 of the Factories
Act, 1948; and consequently, whether the services of the staff employed in the
subject Canteen ought to be regularized. These Appeals have been preferred
1
Page 2
against the Judgment passed by the Division Bench of the High Court of New
Delhi in LPA No. 19 of 2012, whereby the Orders passed in Writ Petition No. 6582
of 2003 and Review Petition No. 670 of 2011 have been set aside and it has been
held that the subject Canteen is a ‘Non Recognized and Non Statutory’ canteen.
3 We shall briefly narrate the facts leading up to the present lis. The Appellants
are employed in the subject Canteen, which has been running within the precincts
of the Divisional Railway Manager (hereinafter referred to as “the DRM”),
Moradabad since 1940 and has been catering to more than 100 employees, (in fact,
well over 500) since its establishment. In 1963, the Respondent No. 1, namely the
Chairman, Railway Board, issued a Circular No. E(W) 63/GN 1-2 dated
09.07.1963 for setting up of canteens as a welfare measure, whenever and
wherever the staff strength exceeds 100. The existing Staff Canteen, i.e. the subject
Canteen continued to operate smoothly, even thereafter. It is the uncontroverted
case of the Appellants that when the subject Canteen underwent severe financial
losses in 1971, it was the Respondent No. 3, i.e. the DRM of Northern Railways,
Moradabad Division, who decided to constitute a committee of three senior
Railway Divisional Officers to examine whether the affairs of the subject Canteen
could be taken over by the Railways. It was decided by the said committee that the
affairs of the subject Canteen be revived; and an ad hoc committee comprising five
Railway Officers, which was to be replaced later on by a regular management
2
Page 3
committee, be appointed to manage the affairs of the said Canteen. It was in these
circumstances that the subject Canteen was formally taken over by the Respondent
Railways with effect from 18.01.1972. Subsequently, Respondent No.1 issued
Circular No. E (W) 83 CN1-8 dated 13.04.1987 laying down that prior approval of
the Railway Board would be mandatory for setting up of a new canteen as well as
for increasing the staff strength of existing canteens. The Appellants assert that the
mandate laid down in the Circular of 1987 was not applicable to the subject
Canteen as it was validly operational since 1940, and was also in consonance with
the Circular of 1963. Ergo, no prior approval was required to be taken from the
Railway Board since the subject Canteen was not a new canteen. It appears that
thereafter on 19.09.1996, Respondent No. 2, the General Manager of Northern
Railways wrote a letter to the Railway Board requesting it to accord recognition to
the subject Canteen in the interest of the welfare of the employees. However, vide
Order dated 9.09.2002, the Ministry of Railways rejected this request on the
premise that if recognition were to be granted to the subject Canteen, the existing
staff would nevertheless not be absorbed automatically, and they would have to
compete with other eligible candidates. The Ministry then ordered status quo to be
maintained in respect of the subject Canteen. The said proposal was thereafter
discussed in the Permanent Negotiating Machinery (PNM) meeting held on
22.12.2003, wherein it was decided that since the Railway Board had already
3
Page 4
rejected the proposal for recognition due to the changed priorities of Railways and
cutting down of non-planned expenditure, the proposal for recognition of any
canteen under the provisions of the Factories Act, 1948, or the Railway Manual
could not be considered.
4 Aggrieved thereby, the Appellants filed a writ petition before the Delhi High
Court, seeking directions to the Railways to recognize the subject Canteen and
regularize the services of the PS, who were the then Canteen staff, as employees of
Railways. The learned Single Judge, relying heavily upon the view of this Court
in M.M.R. Khan v. Union of India (1990) Supp SCC 191, allowed the Writ
Petition on 13.01.2011 and held that since the subject Canteen at Moradabad has
been operational for over seventy years, by then catering to more than 900
employees, and in the absence of any other canteen in the Moradabad Division, the
Railways could not be permitted to take advantage of their failure to comply with
the requirements of Section 46 of the Factories Act and treat this Canteen at
Moradabad as a ‘Non-Statutory Canteen’. Against the Order of the learned Single
Judge, a Review Petition was preferred by the Respondents which was dismissed
on 2.12.2011. The Respondents then filed an appeal contending, inter alia, that the
subject Canteen was a ‘Non-Statutory and Non-Recognized’ Canteen and that it
could not be treated as a ‘Statutory Canteen’ under the Factories Act, 1948 as no
manufacturing process was being carried on in the DRM Office at Moradabad. In
4
Page 5
the appeal, the Division Bench, vide the impugned Judgment dated 16.03.2012,
reversed the decision of the learned Single Judge. It held that the provisions of
Section 46 of the Act would not get attracted in the instant case only because the
number of the persons employed in the DRM Office, Moradabad, exceeds
two-hundred fifty, unless the concerned establishment squarely fell within the
definition of ‘Factory’ as defined under Section 2 (m) of the Act. The Division
Bench acknowledged that the dictum laid down by this Court in M.M.R. Khan has
become locus classicus on the subject of regularisation of employees of several
canteens being run in the different Railway establishments. All the same, it added
that in order to avail the benefit emanating from M.M.R. Khan the Appellants
would have to prove the sine qua non of a ‘Statutory Canteen’, i.e. that the subject
Canteen is being run in a premises which is a factory within the four corners of
Section 46 of the Act. The Division Bench then took note of Section 46 of the Act,
which enjoins that ‘manufacturing process’ must, inter alia, be carried on in the
premises of a ‘factory’.
5 We shall, first, consider the concomitants of a ‘Non-Statutory and
Non-Recognised Canteen’, which aspect has been duly cogitated upon by this
Court in M.M.R. Khan where this Court has adumbrated the basic characteristics
of a ‘Non-Recognized and Non-Statutory Canteen’ thus –
5
Page 6
“38. (iii) Non-statutory Non-recognised Canteens: The difference between the non-statutory recognised and non-statutory non-recognised canteen is that these canteens are not started with the approval of the Railway Board as required under paragraph 2831 of the Railway Establishment Manual. Though, they are started in the premises belonging to the railways they are so started with the permission of the local officers. They are not required to be managed either as per the provisions of the Railway Establishment Manual or the Administrative Instructions (supra). There is no obligation on the railway administration to provide them with any facilities including the furniture, utensils, electricity and water. These canteens are further not entitled to nor are they given any subsidies or loans. They are run by private contractors and there is no continuity either of the contractors or the workers engaged by them. More often than not the workers go out with the contractors. There is further no obligation cast even on the local offices to supervise the working of these canteens. No rules whatsoever are applicable to the recruitment of the workers and their service conditions. The canteens are run more or less on ad-hoc basis, the railway administration having no control on their working neither is there a record of these canteens nor of the contractors who run them who keep on changing, much less of the workers engaged in these canteens. In the circumstances we are of the view that the workers engaged in these canteens are not entitled to claim the status of the railway servants”.
6 It cannot be controverted that the subject Canteen has been running since
1940 within the precincts of the office of the DRM, Moradabad and has been under
the direct control and supervision of the DRM. The Management Committee
appointed for administration of the subject Canteen comprises office bearers of the
Canteen Management Committee, duly elected in union elections held from time to
time. Further, no private contractor or co-operative society has ever been engaged
for running or operating the subject Canteen. The Appellants contend that the
6
Page 7
joining and leaving the canteen staff has always been sanctioned and regulated by
the Controller, i.e. the Assistant Personnel Officer of the Northern Railways. The
prices of the food items supplied in the subject Canteen as well as the salaries of
the staff are also fixed by the said Assistant Controller Personnel Officer. Even
the renovation of the Canteen, in 2005, was carried out at the directions of the
Northern Railways, which bore all the expenses incurred in this exercise. It further
appears that the Appellants have been provided with uniforms, medical aid, free
travelling passes, residential accommodations, privileged ticket orders etc. by the
Railways. Thus, it seems amply clear from this factual matrix that the
Respondents have remained in control of the management and operation of the
subject Canteen.
7 For a canteen to qualify as a ‘Recognized Canteen’ it is imperative to obtain
the approval of the Railway Board. Since the proposal for approval, admittedly,
had been rejected by the Railway Board vide Order dated 9.9.2002, it follows that
the subject Canteen does not qualify as a ‘Recognized Canteen’. It thus, becomes
crucial for us to examine whether the subject Canteen is a ‘Statutory Canteen’ as
postulated in the Factories Act, 1948.
8 Section 46 of the Factories Act, 1948 which provides for setting up of a
‘Statutory Canteen’ reads as follows:
7
Page 8
46. Canteens.— (1) The State Government may make rules requiring that in any
specified factory wherein more than two hundred and fifty workers are ordinarily employed, a canteen or canteens shall be provided and maintained by the occupier for the use of the workers.
(2) Without prejudice to the generality of the foregoing power, such rules may provide for—
(a) the date by which such canteen shall be provided; (b) the standards in respect of construction, accommodation,
furniture and other equipment of the canteen; (c) the foodstuffs to be served therein and the charges which may be
made thereof; (d) the constitution of a managing committee for the canteen and
representation of the workers in the management of the canteen; (dd) the items of expenditure in the running of the canteen which are
not to be taken into account in fixing the cost of foodstuffs and which shall be borne by the employer;
(e) the delegation to the Chief Inspector, subject to such conditions as may be prescribed, of the power to make rules under clause (c)
9 The statute does not exempt factories belonging to the Central Government
from its reach; Parliament obviously expected them to conform to what it
perceived as essential to welfare of the workforce. It is evident from a perusal of
the definition of canteens and factories that Government factories have not been
conceived of as beyond the concept of a ‘factory’, nor do we find any justification
for it to be otherwise. Thus, what emerges from the above provision is that when
an establishment is a ‘factory’ within the meaning of Section 2(m) of the Act, and
there are more than two-hundred fifty workers employed therein, the Occupier is
obliged to set up a canteen and conform to the statutory rules made in that behalf.
Section 2(n) of the Factories Act, 1948 defines ‘Occupier’ of a factory ‘as a person
8
Page 9
who has ultimate control over the affairs of the factory’. Sub Section (iii) of
Section 2(n) states that ‘in the case of a factory owned or controlled by the Central
Government or any State Government, or any local authority, the person or persons
appointed to manage the affairs of the factory by the Central Government, the State
Government or the local authority, as the case may be, shall be deemed to be the
occupier’. It cannot be controverted that each of the five units of the Northern
Railways, including the Moradabad Division, is managed by a respective
Divisional Railway Manager. Thus, for the purposes of Section 2(n) of the Act, it
can be fairly inferred that the DRM, by virtue of being in control of the affairs of
Moradabad Division, should be deemed to be the ‘Occupier’ of that unit of the
Northern Railways.
10. Learned Counsel for the Respondents has duly admitted that Moradabad
Division is a part of the Northern Railways, but contends that the whole of
Northern Railways cannot be declared as ‘Factory’. We are presently concerned
only with the Moradabad DRM, which may well be dissimilar to the other
Divisional Offices of the Northern Railways, where manufacturing activity is
absent. Therefore, we do not find merit in the said argument. Section 4 of the
Factories Act, 1948 gives power to the State Government to, either suo motu or
upon receiving an application in this behalf by an occupier, declare different
departments to be treated as separate factories. However, no such application can
9
Page 10
be said to have been made by the Respondents or by the Northern Railways. In the
absence of any clear declaration in this respect, we cannot but assume that
Moradabad Division is a unit of Northern Railway and DRM is its occupier within
Section 2(n) of the Factories Act, 1948.
11 Further, it also appears that providing for a staff canteen was felt necessary
by the Respondents themselves and several representations were made to the
Railway Board from time to time for recognition of the subject Canteen. Such
conduct or approach is to be expected of every model employer, as the
Government must be. It is for this very reason that the Divisional Personnel
Officer made the first request to the Divisional Superintendent for recognition of
the subject Canteen on 12.06.1972. Thereafter, the Respondent No. 2 addressed
another letter to the Respondent No. 1 on 19.09.1996, whereby it again stressed
that running of a recognized canteen in Moradabad is an imperative and important
staff amenity. It is evident that the Respondents were aware of the need for setting
up and continuing a recognised canteen.
12 The Factories Act, 1948 is a social legislation enacted for the welfare of the
workers. It deals with matters connected with the health, safety, welfare, working
hours of the workers, employment of young persons and leave to be granted to
workers. The idea behind providing Statutory Canteen in a Factory is to create
10
Page 11
efficient, healthy, loyal and satisfied labor force for the organization. We are of the
view that if such a responsibility has been cast on an occupier of a Factory under
the law, it remains obligatory upon DRM, Moradabad to maintain a statutory
canteen so long as the staff strength exceeds two-hundred and fifty.
13 Having discussed and noted the above statutory provisions, we also find it
necessary to examine the question whether the Moradabad Division of the
Northern Railways can be considered a factory in itself under Section 2(m) of the
Factories Act, 1948. To answer the said question, we must examine the definition
of ‘factory’ under the Factories Act, 1948.
Section 2(m) - “factory” means any premises including the precincts thereof— (i) whereon ten or more workers are working, or were working on any day of the preceding twelve months, and in any part of which a manufacturing process is being carried on with the aid of power, or is ordinarily so carried on, or (ii) whereon twenty or more workers are working, or were working on any day of the preceding twelve months, and in any part of which a manufacturing process is being carried on without the aid of power, or is ordinarily so carried on,- but does not include a mine subject to the operation of the Mines Act, 1952 (35 of 1952), or a mobile unit belonging to the armed forces of the Union, railway running shed or a hotel, restaurant or eating place.
14 It can be inferred from above that the following ingredients are mandatory to
constitute a premises including its precincts as "factory" -
i. Work i.e. manufacturing process should be carried on within the
premises;
11
Page 12
ii. If the manufacturing process is being carried on with or without the
aid of power, the number of workers required to constitute a factory
differs as follows: a. With the aid of power- 10 or more workers b. Without the aid of power- 20 or more workers;
So far as the second requirement is concerned, it cannot be disputed that the
subject Canteen is situated within the precincts of the office of the DRM,
Moradabad and more than 1000 workers are working in those precincts. The
crucial question that arises in the present case then is whether any “manufacturing
process” is being carried on within the premises of the DRM Office, Moradabad.
Manufacturing process has been defined under Section 2(k) of the Act as: Any
process for—
(i) making, altering, repairing, ornamenting, finishing, packing, oiling, washing, cleaning, breaking up, demolishing, or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal; (ii) pumping oil, water, sewage or any other substance; or (iii) generating, transforming or transmitting power; or (iv) composing types for printing, printing by letter press, lithography, photogravure or other similar process or book binding; or (v) constructing, reconstructing, repairing, refitting, finishing or breaking up ships or vessels; or (vi) preserving or storing any article in cold storage.
15 The learned Counsel for the Respondent contends that no manufacturing
activity is carried out within the DRM Office of Moradabad, where the subject
Canteen is located. We, however, do not accept this contention. It cannot be
12
Page 13
disputed that railway wagons are repaired and maintained at the Moradabad
Division. It is also not disputed that the Moradabad Division carries on other
activities such as repairing of faulty signals, sanitation systems, loading and
unloading of goods, supply of power continuously for railway tracks, railway
station etc. Thus, it has perforce to be inferred that manufacturing process is being
carried out at the Moradabad Division.
16 The more important question that arises is whether the said manufacturing
activities are carried on within the premises of DRM Office, Moradabad. Black’s
Law Dictionary, 5th Edition defines ‘Premises’, so far as estates and property are
concerned, as lands and tenements. With regard to the Worker’s Compensation
Act, ‘premises of employer’ is not restricted to permanent site of the employer’s
business nor to property owned or leased by him but contemplates any place under
the exclusive control of the statutory employer where his normal business is
conducted or carried out.” In Kamla Devi V. LaxmiDevi (2000) 5 SCC 646, in the
context of the Delhi Rent Control Act, this Court has held that even an open plot of
land so long as it has some structures on it, will fall within the meaning of
‘premises’. Extrapolating from these decisions, we are in no manner of doubt that
the DRM Office of Moradabad Division along with all the appurtenant lands,
yards, etc. are ‘premises’ within the contemplation of the Factories Act. In
Ardeshir H. Bhiwandiwala v. State of Bombay AIR 1962 SC 29, the Constitution
13
Page 14
Bench explained that "premises including precincts" does not necessarily mean
that the premises must always have precincts. Even buildings need not have any
precincts. The word "including" is not a term restricting the meaning of the word
"premises" but is a term which enlarges the scope of the word "premises". A
comprehensive reading of the Factories Act, 1948 clearly shows that the word
“premises” can refer to an entire area, which may have several separate buildings,
within it, or which may correspond to an open yard. Further, an important point to
consider is that the definition of "manufacturing process" does not mandate that the
manufacturing activities should be carried on in one building alone. What this
definition really deals with is the nature of the work done and not with where that
work is to be done. It must, therefore, be held that all the requirements of the term
“factory” as defined under Section 2(m) of the Act are satisfied on the facts of the
present case. Thus, the premises of DRM, Moradabad must be also treated as a
factory under the Factories Act, 1948 in which case Moradabad Canteen shall ipso
facto corresponded to a ‘Statutory Canteen’ within the meaning of Section 46 of
the Act.
17 Once that conclusion is reached, the result with respect to status of workers
employed therein becomes obvious. In M.M.R. Khan, this Court has held - “Since
in terms of the Rules made by the State Governments under Section 46 of the Act,
it is obligatory on the Railway Administration to provide a canteen, and the
14
Page 15
canteens in question have been established pursuant to the said provision there is
no difficulty in holding that the canteens are incidental to or connected with the
manufacturing process or the subject of the manufacturing process. The provision
of the canteen is deemed by the statute as a necessary concomitant of the
manufacturing activity. Paragraph 2829 of the Railway Establishment Manual
recognises the obligation on the Railway Administration created by the Act and as
pointed out earlier paragraph 2834 makes provision for meeting the cost of the
canteens. Paragraph 2832 acknowledges that although the Railway Administration
may employ anyone such as a Staff Committee or a Co-operative Society for the
management of the canteens, the legal responsibility for the proper management
rests not with such agency but solely with the Railway Administration…..We are,
therefore, of the view that the employees in the statutory canteens of the Railways
will have to be treated as Railway servants. Thus the relationship of employer and
employee stands created between the Railway Administration and the canteen
employees from the very inception.”
18 Therefore, in the light of the settled principle enunciated hereinabove, we
hold that the subject Canteen is a ‘Statutory Canteen’ under the Factories Act, 1948
and that the learned Single Judge had arrived at the correct conclusion. In our
opinion, the Division Bench of the High Court was not correct in taking a contrary
view. We, therefore, allow these Appeals. We set aside the impugned Judgment
15
Page 16
passed by the High Court, and direct the Respondents to treat the subject Canteen
at Moradabad as a Statutory Canteen either under Section 46 of the Act or the
relevant clauses of the Indian Railway Establishment Management. However, so
far as the Appellants are concerned, we find it difficult to condone or ignore the
fact that they were not appointed as per the regular recruitment procedure. To pass
an order regularizing the services of all workers employed therein would
necessarily imply ratification of appointments given outside the Constitutional
scheme. We, therefore, direct the Respondents to consider regularizing the
services of the Appellants presently serving as canteen workers in consonance with
the principles laid down in Secretary, State of Karnataka v. Uma Devi AIR 2006
SC 1806 and take requisite action within six months of the receipt of this
Judgment. Further, as and when the subject posts fall vacant the Respondents
shall be bound to fill the posts by a regular process of selection. The Appellants in
the present case shall be allowed to compete in the regular recruitment and the
Respondents shall grant to them appropriate age relaxation as well as grant proper
weightage for their having worked in the subject Canteen.
19 There cannot be any cavil that the necessity for canteen amenities to be
available where more than 250 workmen are engaged, is an essential facet of
human or labour rights. Managements and employers are duty bound to provide
these basic facilities.
16
Page 17
20 Stay granted by this Court on 28.03.2014 stands vacated. There shall be no
order as to costs.
…..…………………………………J. (VIKRAMAJIT SEN)
………………………………….…..J. (PRAFULLA C. PANT)
New Delhi, August 3, 2015.
17