RAM GOPAL DWIVEDI Vs M/S KANPUR ELECTRICITY SUPPLY CO.LTD. THROUGH ITS GENERAL MANAGER
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.-008125-008125 / 2009
Diary number: 31732 / 2007
Advocates: SATYA MITRA GARG Vs
DR.RAJEEV SHARMA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8125 OF 2009
Ram Gopal Dwivedi ….Appellant(s)
VERSUS
M/s Kanpur Electricity Supply Co. Ltd. Through its General Manager .…Respondent(s)
WITH
CIVIL APPEAL No.8126 OF 2009
Raj Govind Singh ….Appellant(s)
VERSUS
M/s Kanpur Electricity Supply Co. Ltd. Through its General Manager .…Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) Both these appeals are filed against the final
common judgment and order dated 02.07.2007 passed
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by the High Court of Judicature at Allahabad in C.M.W.P.
Nos. 10377 and 10389 of 1998 whereby the High Court
allowed the writ petitions filed by the respondent herein
and set aside the awards dated 29.08.1996 and
28.02.1997 given by the Presiding Officer, Labour Court
(III) Kanpur in Adjudication Case Nos. 136 of 1994 and
129 of 1994 by which the Labour Court held that the
termination of the appellants illegal and directed their
reinstatement and payment of 50% back wages.
2) We herein set out the facts, in brief, to appreciate
the issue involved in these appeals.
3) The respondent is a unit of the U.P. State Electricity
Board (hereinafter referred to as “the Board”). It is known
as Kanpur Electricity Supply Company Ltd. (for short
KESC). The terms and conditions of the employees
working with the respondent are governed by the
statutory regulations framed by the Board in exercise of
its powers under Section 78 (c) of the Electricity (Supply)
Act, 1948.
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4) The appellants were engaged by the respondent to
work in their set up as trade Apprentices under the
Apprentices Act, 1961. In terms of the agreement, they
were to undergo training in the trade of Boiler
Attendant/Cable Jointer. Their period of training was 3
years. It was to come to an end after the expiry of
contract period.
5) The respondent accordingly terminated the services
of the appellant in C.A. No. 8125 of 2009 on 01.08.1989
and the appellant in C.A. No. 8126 of 2009 on
13.07.1990. This gave rise to the dispute between the
appellants and the respondent, which led to making of
the industrial reference to the Labour Court, Kanpur to
decide as to whether the termination of the appellants
from the services was legal or/and proper and, if so, what
relief the appellants are entitled to?
6) Parties filed their statements and adduced evidence
before the Labour Court. By awards dated 29.08.1996
and 28.02.1997, the Labour Court answered the
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reference in appellants’ favour. It was held that, (i) the
appellants were not paid any retrenchment compensation
before terminating their services; (ii) no inquiry was held;
(iii) the appellant having served with the respondent for
more than two years, they were entitled to the protection
of labour laws. The Labour Court, therefore, set aside the
termination order and directed reinstatement of the
appellants together with payment of 50% of back wages.
7) The respondent (employer), felt aggrieved of the
awards, filed writ petitions before the High Court at
Allahabad and questioned its legality and correctness. By
impugned judgments, the High Court allowed the writ
petitions and set aside the awards of the Labour Court.
The High Court held that the case at hand are fully
covered by the decision of this Court in U.P. State
Electricity Board vs. Shiv Mohan Singh & Anr., (2004)
8 SCC 402 against the appellants and hence the Labour
Court erred in answering the reference in appellants’
favour by setting aside the termination order and
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directing the appellants’ reinstatement in service with
50% payment of back wages. It was held that the
reference should have been answered in respondent’s
favour by upholding the appellants’ termination as legal
and proper.
8) The appellants, felt aggrieved by the impugned
judgments, have filed these appeals by special leave
before this Court.
9) Heard Mr. Satya Mitra Garg, learned counsel for the
appellants and Dr, Rajeev Sharma, leaned counsel for the
respondent.
10) Having heard the learned counsel for the parties
and on perusal of the record of the case, we find no merit
in these appeals.
11) In our considered opinion, the High Court was fully
justified in placing reliance on the decision rendered by
this Court in the case of U.P. State Electricity Board
(supra) for allowing the respondent's writ petitions and
setting aside of the awards of the Labour Court. Indeed,
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the facts of this case and of U.P. State Electricity
Board’s case (supra) are almost identical.
12) In fact, we find that in both the cases, the
employees were working as Boiler Attendant/Cable
Jointer in UPSEB and were appointed as Apprentices.
13) This Court (Three Judge Bench) in the case of U.P.
State Electricity Board (supra) examined the provisions
of Apprentices Act, 1961 in the context of U.P. Industrial
Disputes Act, 1947 and then applying the law laid down
in the case set aside the award of the Labour Court and
upheld the termination.
14) This would be clear from the facts set out from the
case of U.P. State Electricity Board (supra) in para 63
which reads as under:
“63. Respondent 1 Shiv Mohan Singh was appointed as an apprentice Boiler Attendant under the Apprentices Act, 1961 from 11-4-1985 to 10-4-1988 and underwent training of the U.P. State Electricity Board. His contract was drawn up but not registered with the Apprenticeship Adviser. He completed his three years’ training and a certificate to this effect was issued to him and he was directed to appear before the National Council and on passing thereof he was to be awarded a certificate of proficiency as a Boiler Attendant.
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From this fact it is apparent that he was appointed as an apprentice trainee in the designated trade of Boiler Attendant. After completion of his training his services were terminated on 10-4-1988. It is clear from this fact that he was a Boiler Attendant. He completed three years’ training and after end of the training he was relieved as per the terms and conditions of the appointment as an apprentice in designated trade of Boiler Attendant and therefore he cannot be declared to be a worker under the Act and he cannot claim the benefit of Section 25-F of the Industrial Disputes Act, 1947 or under Section 6-N of the U.P. Industrial Disputes Act, 1947. In this light the award given by the Labour Court in Award Dispute No. 166 of 1991 dated 12-8-1993 and the order dated 26-9-2002 passed in WP No. 21560 of 1995 by the High Court cannot be sustained. Civil appeal is allowed. Both the orders of the High Court dated 26-9-2002 and the award of the Labour Court dated 12-8-1993 are set aside.”
15) As mentioned supra, the facts of both the cases
appear identical. In this view of the matter, the High
Court, in our view, was justified in placing reliance on
the decision of this Court in U.P. State Electricity
Board (supra) and rightly allowed the respondent's
(employer’s) writ petitions and set aside the awards of the
Labour Court. It is rather unfortunate that the Labour
Court did not take note of the law laid down in U.P.
State Electricity Board’s case and wrongly set aside the
termination orders. We, therefore, concur with the
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reasoning and the conclusion arrived at by the High
Court and uphold the impugned judgment.
16) In view of foregoing discussion, we find no merit in
the appeals, which thus fail and are accordingly
dismissed.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; July 25, 2017
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