P. KARUPPAIAH (D) THROUGH LRS. Vs GENERAL MANAGER, THIRIUVALLUVAR TRANSPORT CORPORATION LTD..
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-004160-004160 / 2008
Diary number: 25587 / 2007
Advocates: BRIJ BHUSHAN Vs
T. HARISH KUMAR
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.4160 OF 2008
P. Karupaiah (D) Thr.Lrs. ….Appellant(s)
VERSUS
The General Manager Thruuvalluvar Transport Corporation Ltd. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. This appeal is filed by the employee against the
final judgment and order dated 07.12.2006 passed
by the High Court of Judicature at Madras in W.A.
No. 1848 of 2000 whereby the Division Bench of the
High Court dismissed the appeal filed by the
appellant herein and upheld the judgment dated
03.08.2000 of the Single Judge in W.P. No. 10314
of 1996 by which the appellant was denied the back
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wages for the period from 21.07.1994 to
31.08.1999.
2. Facts of the case lie in a narrow compass so
also the controversy involved in the appeal as would
be clear from the narration of relevant facts
hereinbelow.
3. The only question involved in the appeal filed
by an employee against his employer is whether the
appellant is entitled to claim back wages for the
period in question, i.e., 21.07.1994 to 31.08.1999?
4. The learned Single Judge and Division Bench
of the High Court declined to award any back wages
to the appellant for the period in question and
dismissed the appellant's writ petition and intra
court appeal.
5. The appellant was working as a Driver in the
employment of the respondent. The respondent
dismissed the appellant from service because he
was found involved in one murder case and was
prosecuted for the said offence.
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6. The Session Court had convicted him but later
he was acquitted by the High Court. After the
acquittal by the High Court, the appellant made a
request to the respondent for his reinstatement.
The respondent allowed the request made by the
appellant and reinstated him in service but declined
to pay him any back wages for the aforementioned
period.
7. The appellant, felt aggrieved by the decision of
the respondent in not paying him any back wages
for the period in question, filed writ petition in the
High Court and prayed for grant of the relief of back
wages.
8. The learned Single Judge declined to grant
any relief of back wages to the appellant and
dismissed his writ petition. The Division Bench, in
an appeal filed by the appellant against the
dismissal of his writ petition, upheld the order of
the learned Single Judge and dismissed his appeal
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giving rise to filing of this appeal by way of special
leave by the employee to this Court.
9. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
find no merit in the appeal.
10. The law on the question of award of back
wages has taken some shift. It is now ruled in cases
that when the dismissal/removal order is set
aside/withdrawn by the Courts or otherwise, as the
case may be, directing employee’s reinstatement in
service, the employee does not become entitled to
claim back wages as of right unless the order of
reinstatement itself in express terms directs
payment of back wages and other benefits. (See
M.P. State Electricity Board vs. Jarina Bee(Smt.),
(2003) 6 SCC 141)
11. Indeed, the employee in order to claim the
relief of back wages along with the relief of
reinstatement is required to prove with the aid of
evidence that from the date of his dismissal order
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till the date of his rejoining, he was not gainfully
employed anywhere. The employer too has a right to
adduce evidence to show otherwise that an
employee concerned was gainfully employed during
the relevant period and hence not entitled to claim
any relief of back wages.
12. On proving such facts to the satisfaction of the
Court, the back wages are accordingly awarded
either in full or part or may even be declined as the
case may be while passing the order of
reinstatement. The Courts have also applied in
appropriate cases the principle of "No work-No pay"
while declining to award back wages and confining
the relief only to the extent of grant of reinstatement
along with grant of some consequential reliefs by
awarding some benefits notionally, if any, in
exercise of discretionary powers depending upon the
facts of each case.
13. Having seen the record of the case, we are
satisfied that there was no evidence brought on
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record by the appellant (employee) in his writ
petition to claim the back wages for the period in
question either in full or part. Moreover, we find
that the issue in question was raised in writ petition
and not before the Industrial or Labour Tribunal
where parties could adduce evidence on such
question. (See proviso to Section 17-B of the
Industrial Disputes Act, 1947).
14. Be that as it may, the writ Court and the
appellate Court yet examined the question in its
writ jurisdiction and finding no merit therein
declined to award any back wages. This Court does
not find any good ground to interfere in the
discretion exercised by the two Courts below and
accordingly uphold the orders impugned herein
calling no interference.
15. Indeed, the appellant should feel satisfied that
he was able to secure reinstatement in service
despite his involvement in a murder case. The
appellant should be content with what he has got.
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16. In view of foregoing discussion, the appeal fails
and is accordingly dismissed.
………...................................J.
[R.K. AGRAWAL] …...……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; October 12, 2017
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