ONGC LABOUR UNION Vs ONGC DEHRADUN
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MR. JUSTICE HRISHIKESH ROY
Case number: C.A. No.-008114-008114 / 2019
Diary number: 5516 / 2019
Advocates: SATYA MITRA Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.__8114____OF 2019
(ARISING OUT OF SPECIAL LEAVE PETITION (C) NO. 5805 OF 2019)
ONGC LABOUR UNION APPELLANT(S)
VERSUS
ONGC DEHRADUN & ORS. RESPONDENT(S)
J U D G M E N T
Hrishikesh Roy, J.
1. Leave granted.
2. Heard Mr. Colin Gonsalves, Learned Senior Counsel
representing the appellant. Also heard Mr J.P. Cama, learned Senior
Counsel representing Respondent No.1/Writ Petitioner (ONGC). Ms.
Alka Agrawal, the learned counsel is representing the Union of
India.
3. This appeal is filed by the ONGC Labour Union who however
were not impleaded in the Writ Petition No.1323 of 2013, filed by
the ONGC in the High Court of Uttarakhand. The ONGC had
challenged the notification dated 08.09.1994 (Annex P6) issued by
the Government of India, under Section 10(1) of the Contract
Labour (Regulation and Abolition) Act, 1970 (hereinafter referred to 1
as ‘the CLRA Act’) prohibiting employment of contract labour in
different categories of work, in the ONGC. The High Court allowed
the ONGC’s Writ Petition and quashed the 08.09.1994 notification
of the Central Government. Assailing the said verdict, the Labour
Union contends before us that the impugned prohibitory
notification was issued after complying with the provisions of
Section 10 of the CLRA Act, which requires the Central Government
to take into consideration the state of employment of contract
labour in any process, operation or other works of any
establishment. Specifically, the appropriate Government is required
to bear in mind the conditions of work and benefits provided for
the contract labour in the establishment by taking into account
other relevant factors i.e. whether the work is incidental to or
necessary for the industry, if it is perennial in nature, whether it is
ordinarily done through regular workmen in the establishment or
whether it is sufficient to employ considerable number of whole-
time workmen.
3A. The Section 10 of the CLRA Act being relevant is extracted
herein below:-
“10. Prohibition of employment of contract labour –(1) Notwithstanding anything contained in this Act, the appropriate Government may, after consultation with the Central Board or, as the case may be, a State Board, prohibit, by notification in the Official Gazette, employment of contract labour in any process, operation or other work in any establishment. (2) Before issuing any notification under sub- section (1) in relation to an establishment, the appropriate Government shall have regard to the conditions of work and benefits provided for the
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contract labour in that establishment and other relevant factors, such as – (a) whether the process, operation or other work is incidental to, or necessary for the industry, trade, business, manufacture or occupation that is carried on in the establishment; (b) whether it is of perennial nature, that is to say, it is of sufficient duration having regard to the nature of industry, trade, business, manufacture or occupation that is carried on in that establishment; (c) whether it is done ordinarily through regular workmen in that establishment or an establishment similar thereto; (d) whether it is sufficient to employ considerable number of whole-time workmen. Explanation. – If a question arises whether any process or operation or other work is of perennial nature, the decision of the appropriate Government thereon shall be final.”
4. Under the impugned notification (08.09.1994) of the Central
Government, employment of contract labour qua 13 categories of
job was prohibited. According to the appellant, i.e. the ONGC
Labour Union, the Government notification for the ONGC was
based on the recommendations of the Sub-Committee constituted
to go into the question of prohibition of employment of contract
labour, in the arena of maintenance and utility installations i.e.
firefighting electrician, plumbers, flower decoration, sullage plants
etc., in the establishments of the ONGC.
5.1 The learned Senior Counsel Mr. Colin Gonsalves for the
appellant argues that when the challenge to the CLRA Act
notification was made, the ONGC should have arrayed the
representative Labour Union whose members are likely to be
impacted by the Court proceeding and since this was not done, the
ONGC Labour Union, had no opportunity before the High Court of
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Uttarakhand. The learned Senior Counsel refers to the
Communication dated 31.05.1993 (Annexure-P/3) and the report of
the Sub-Committee to point out that the Ministry of Petroleum &
Natural Gas had undertaken the required study on the
establishments of the ONGC, before issuing the impugned
notification (08.09.1994) under the CLRA Act but in the absence of
the Labour Union, the High Court was kept in the dark about the
Sub-Committee’s inspection, deliberations and recommendation to
the Ministry. Thus only one sided projection was made before the
High Court. This by itself according to the Counsel, would warrant
interference with the impugned judgment rendered in absence of
the affected workman.
5.2 The appellant’s counsel has taken us through the
communication dated 19.10.1994 issued by the Industrial Relations
Department of the ONGC and also the follow up communication
dated 18.06.1996 to point out that a conscious decision was taken
by the ONGC itself to comply with the direction on prohibition of
contract labour but the organizational decision was disregarded
and instead, the ONGC approached the High Court in 2014 to
challenge the long standing notification (08.09.1994), issued under
the CLRA Act.
5.3. In course of his submission Mr. Gonsalves refers to the similar
challenge made by the ONGC in the Andhra Pradesh High Court
and more particularly the counter affidavit filed by the Central
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Government in the said proceeding. It was averred therein that a
Sub-Committee was constituted by the Central Advisory Contract
Labour Board to study the working of the Contract Labour system
in certain jobs of maintenance and utility at the installations which
were common to the establishments of ONGC and it is evident from
the report of the Sub-Committee that ONGC is being organized on
the basis of the functional business centres with commercial
working relationship, on a common pattern. The affidavit shows
that the Sub-Committee visited various installations of ONGC and
held widespread discussion with the workers’ representatives and
also the management of the Eastern, Western and Southern
Regional Business Centres where the ONGC had major presence in
their operation. More specifically, the counsel submits that the
Sub-Committee members visited the installations of ONGC in
Madras, Jorhat, Dehradun, Baroda, Bombay and it was projected
before the Andhra Pradesh High Court that the Sub-Committee
conducted a thorough study in different organizational set-up in
the ONGC and interacted with the stake holders before submitting
their report. This was preceded by adequate opportunity to the
ONGC management and the workers.
5.4 Highlighting the above, Mr. Gonsalves argues that although
the recommendation of the Sub-Committee or the Board is
advisory in nature, the Sub-Committee had made careful study of
all aspects and made their recommendation. The Central
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Government in their turn accepted only the unanimous
recommendation of the Sub-Committee for 11 categories. For the
remaining 15 job categories where there was no unanimity, barring
the radio operators and drivers, all others were excluded from the
prohibited categories. According to appellant’s counsel, the fact
that the organizational objective of the ONGC was guided by the
uniform policy with regard to recruitment of man power on regular
basis or through the contract labour system, the situation would
not vary from establishment to establishment, to warrant quashing
of the notification dated 08.09.1994, issued under Section 10(1) of
the CLRA Act.
5.5 Dealing with the judgment in Steel Authority of India Ltd. and
Others vs. National Union Waterfront Workers and others reported
in (2001) 7 SCC 1, the counsel for the appellant argues that the
said judgment pertaining to the earlier notification (09.12.1976)
under Section 10(1) of the CLRA Act, could not have been the basis
for the impugned judgment by the Uttarakhand High Court for the
later notification of 08.09.1994 since the essential backdrop
preceding the two notifications were dissimilar and different. In the
case in hand, since the Writ Petitioner ONGC omitted to place on
record the relevant materials pertaining to the recommendation of
the Sub-committee (now produced in this Court), Mr. Gonsalves
argues that the High Court committed error in reaching a
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conclusion of non-application of mind by the Central Government,
while issuing the impugned notification.
6.1. Per contra, Mr. J.P. Cama, the learned Senior Counsel
representing the ONGC submits that when prohibition of
employment of contract labour is proposed under the CLRA Act, the
Central Government is required to study the status of employment
of contract labour and the reference for the study must be
establishment specific. According to the counsel, unless an
establishment related exercise is undertaken, the Prohibition
notification under Section 10(1), making it applicable to all ONGC
establishments, across the country, could not have been validly
issued by the Central Government.
6.2 Supporting the High Court’s verdict, learned counsel for the
respondent refers to certain passages in the SAIL (supra) judgment
to contend that an omnibus notification without considering all
factors in each establishment cannot be issued as this would be
contrary to the statutory postulates of Section 10 of the CLRA Act.
6.3 The Senior Counsel for the first respondent argues that the
impugned notification (08.09.1994) prohibiting employment of
contract labour was hastily issued because of the time frame
stipulated by the Bombay High Court in the WP(C) No.2185/1991.
According to Mr. Cama, establishment specific study was not
conducted and hence the decision-making process was vitiated.
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Moreover, other relevant factors including those mentioned in sub-
section (2) of Section 10 of the CLRA Act were not considered and
the impugned notification itself did not mention in its body, the
compliance with the requirement of Section 10(2) of the CLRA Act.
The learned Senior Counsel projects that the Central Government’s
decision is vitiated by non-application of mind.
6.4. Mr. Cama next submits that for alleged failure to implement
the notification dated 08.09.1994 (stayed by Andhra Pradesh High
Court), the officers of the ONGC were subjected to criminal
summons by the CJM, Dehradun and that is why, the Section 482
Cr.P.C. Petition had to be filed before the Uttarakhand High Court.
Later, the W.P. No.1323/2013 (M/S) was also filed in the same High
Court by the ONGC, to challenge the prohibitory notification issued
under Section 10(1) of the CLRA Act.
7. On the other hand Ms. Alka Agrawal, the learned Counsel for
the Central Government contended that the impugned notification
was issued in accordance with the requirement of Section 10 of the
CLRA Act. Moreover, background study on employment of contract
labour was conducted, relevant reports were received and the
process was finalized only after consultation with the Central
Advisory Contract Labour Board and other stakeholders.
8. The 08.09.1994 notification under Section 10 of the CLRA Act
which abolished the contract labour system in ONGC
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establishments across the country, was challenged for the first
time in 2003 by the Rajahmundry assets of the ONGC which filed
the Writ Petition No.4460 of 2003 and Writ Petition No.3397 of
2003, in the Andhra Pradesh High Court. Interim order was passed
on 25.03.2003 by the High Court in that proceeding and those
cases are perhaps still pending. Before the Uttarakhand High Court,
the case came to be filed much later in 2013. Even before those
challenges were made, internal circulars were issued within the
ONGC, to comply with the 1994 notification, issued under Section
10 of the CLRA Act.
9. The averred stand in the Central Government’s counter
affidavit filed in the Andhra Pradesh High Court shows that out of
26 categories of work in the ONGC, the Sub-Committee was
unanimous in recommending abolition of Contract Labour in 11
categories of work. However, there was no consensus amongst the
members for the remaining 15 categories. This difference of
opinion was noted and the Central Government then decided to
prohibit contract labour in 11 out of the 26 specified categories of
work, on the basis of the input received from the Sub-Committee.
The relevant portion of averments in the counter affidavit is
extracted herein below for ready reference: -
“............................................................................... .. Thus it will be seen that out of 26 items of work the Government abolished 11 items of work where the sub-committee recommendation was
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unanimous and out of the remaining 15 items of works where the sub-committee was not unanimous only the above two categories viz radio operators and drivers were included for prohibition. Hence it is not correct on the part of the petitioner to state that the Govt. did not properly apply its mind over the issue. In reply to the para-7 of the affidavit it is submitted that the report of the sub-committee was signed by three members -2 non-official and 1 ex-officio – where one member was from the employee side and the other from the employers. The report therefore did not lack the necessary balance. The report clearly indicated the areas of disagreement. It is therefore incorrect on the part of the petitioner to state that the report lacked necessary rigour. Moreover, the report is rather an input in the overall process of notifying a decision by the Government. Also the sub-committee have conducted its business as per quorum in accordance with Rule 16(ii) of the CL (R&A) Central Rules, 1971. ................................................................................ ”
10. It was also averred in the said affidavit before the Andhra
Pradesh High Court that the Sub-Committee was not mandatorily
required to visit each and every establishment for their assessment
especially when the operations are common in all projects in
ONGC. The relevant portion of the averments in the counter
affidavit filed by the Union of India reads as under:
“…..The sub-committee in the course of its work obtained information about the installations of ONGC. Also the sub-committee held widespread discussion with the workers’ representatives and the management of Eastern, Western & Southern Regional Business Centres where ONGC had its operations in majority in the course of its examination of the Contract Labour System in certain jobs in ONGC. It visited Madras on 15.10.92 and heard the submissions of the workers’ union…….It also visited installations of ONGC at Ichhapur Drilling site, West Bengal, Gandhar, Ankaleshwar and interacted with the workmen. It also heard the submissions of the workers and the management at Baroda. It also visited the installations in the offshore, Bombay and elicited information both from workmen and management…….It is therefore wrong to suggest
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that the sub-committee conducted a nominal and superficial enquiry. It is also wrong to suggest that the Govt. of India mechanically issued the impugned notification without proper application of mind and without having regard to the various legal requirements as specified in Section 10(2) of the Contract Labour (Regulation and Abolition) Act, 1970…..”.
11. The Section 10(1) notification prohibiting contract labour as
can be seen, would directly impact the workmen in the ONGC but
most surprisingly, in the writ petitions filed before the two High
Courts, the ONGC management choose not to array any of the
recognised labour Unions. Hence, the affected contract labourers in
the ONGC were denied the opportunity to participate in the writ
proceedings in the concerned High Courts.
12. The impugned judgment indicates that the High Court had no
access to the previous exercise undertaken by the Central
Government, leading to issuance of the impugned notification
under Section 10(1) of the CLRA Act. It appears that the factum of
constitution of the sub-committees prior to the issuance of the
impugned notification and the studies made by the sub-
committees and the nature of their recommendations, were not
brought to the notice of the learned Judge. Besides the Court was
made to believe that the Central Government had not consulted
the Labour Advisory Board. Thus, wrong inference was drawn on
incorrect premises and the High Court proceeded under the
presumptive footing as if, there was non-application of mind by the
Central Government.
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13. While the above discussions and the contentions raised by
the respective Counsel might normally merit our consideration, the
denial of opportunity to the appellant or to any other recognized
labour Union in the High Court, persuade us to consider another
option which would be consistent with the principles of natural
justice. The prohibition notification undoubtedly impact the life and
livelihood of the contract labourers, but unfortunately neither the
ONGC labour Union (the appellant herein) or the other recognized
Labour Unions in the ONGC were represented or heard in the High
Court.
14. It is also necessary to point out that the learned Judge
rendered the impugned judgment primarily on the basis of the SAIL
verdict since none of the relevant materials for the 1994
notification were produced in the High Court. Crucially, when the
impugned notification was issued, the Central Government did not
have the benefit of the SAIL judgment rendered on 30.08.2001
which again related to the 1976 notification. Therefore the question
is whether the learned Judge could have founded his decision on
the errors/omissions, noted in SAIL (supra) judgment.
15. The primary focus of the challenge in the 30.08.2001 SAIL
verdict was to the previous notification (S.O. No.776 (E) dated
09.12.1976) issued by the Central Government, prohibiting
employment of contract labour in respect of four categories of
works in establishments, inter-alia, of the ONGC. The said
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notification was struck down with the finding that the pre-requisites
for issuing the notification were not satisfied. It was also perceived
to be an omnibus notification without reference to the relevant
factors-qua each establishment. But according to us, it was
necessary for the High Court to determine whether the
observations made for the then impugned 09.12.1976 notification
would also apply with all vigour, to the presently impugned
notification (08.09.1994), issued under Section 10(1) of the CLRA
Act. More particularly, the learned Judge should have determined
whether the prohibitory notification was preceded by the required
enquiry on contract labour by the Sub-Committee, the nature of
the study by the Sub-Committee, whether the views of the
stakeholders were noticed by the Committee members and the
implications of those, on the decision of the Central Government.
The impugned judgment shows that no material was placed before
the High Court to indicate “……….what inquiry/material was
carried out to meet the requirements provided under sub-section
(2) of Section of the Act, 1970. There is no reference when the Sub-
Committee was constituted and what were its recommendations”.
The Central Government also failed to project that any consultation
was made with the Central Advisory Labour Board.
16. The afore quoted observation in the judgment under
challenge would suggest that the High Court’s Judgment was
passed without being apprised of the relevant materials and
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primarily on the basis of the SAIL (supra) judgment which however
related to the 1976 notification. This in our opinion has resulted in
prejudice for those who, given the opportunity, could have
apprised the High Court with all facts and the detailed
study/discussion by the Sub-Committees, preceding the
08.09.1994 notification.
17. In the above circumstances, since no opportunity was
provided to the appellant Union in a case, which directly concerns
the members of the ONGC Labour Union and other workman, we
deem it appropriate to order restoration of the Writ Petition
No.1323 of 2013 (M/S), in the file of the High Court of Uttarakhand
for fresh consideration. The appellant i.e., the ONGC Labour Union
– Gujarat is ordered to be impleaded in the restored proceedings.
As suggested by the appellant’s counsel, other recognized labour
Unions within ONGC such as the ONGC Contractual Worker Union,
Cachar Forward Base, Silchar, Assam – 788026, the ONGC Contract
Employee Union, 15, Sewak Ashram Road, Dehradun, Uttarakhand
– 248001, the ONGC (WOU) Karamchari Sanghatana, 11 High, NBP
GR Heights, Hazira, Mumbai – 394270, the Petroleum Employees
Union, Oil and Natural Gas Corporation Ltd., Godavari Bhavan,
Rajahmundry – 533107 may also be vitally interested and such
concerned Labour Unions must also be impleaded in the High
Court. The respondent-ONGC, Dehradun shall implead all these
labour Unions and serve notice upon them. The respective senior
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counsel representing the parties have requested for early disposal
of the remanded matter and have offered to argue before the High
Court, without any loss of time. In view of this, the Uttarakhand
High Court is requested to decide the matter expeditiously and
preferably within four months of notice being served on the
respondents in the restored Writ Petition.
18. The appeal is disposed of with the above order.
……………………………J. [R. BANUMATHI]
……………………………J. [A.S. BOPANNA]
……………………………J. [HRISHIKESH ROY]
NEW DELHI OCTOBER 17, 2019
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