THE STATE OF PUNJAB PSEB(NOW PUNJAB STATE POWER SUPPLY CORPORATON LTD.) Vs KULWANT SINGH
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-010181-010181 / 2018
Diary number: 38065 / 2016
Advocates: KAMALDEEP GULATI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 10181 OF 2018 (Arising out of SLP(C)No.583 of 2017)
PSEB (NOW PUNJAB STATE POWER SUPPLY CORPORATION LTD.) & ORS. Appellant(s)
VERSUS
KULWANT SINGH Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) The respondent-Kulwant Singh was employed as a daily-wager
helper from April 1997 to April 1998 in the construction work
with the appellant-Punjab State Power Supply Corporation
Limited. His services were terminated in the year 1998. In
the industrial dispute raised by the respondent-workman, the
Industrial Tribunal held that the provisions of Section 25-F of
the Industrial Disputes Act has not been complied with and on
that ground the order of termination was set aside by the
Industrial Tribunal and the respondent was directed to be
reinstated with continuity of service along with 40% back-
wages.
(3) In the writ petition filed by the appellant-Corporation,
the order of the Industrial Tribunal was affirmed by the Single
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Judge including the back-wages of 40%. In further appeal, the
Division Bench of the High Court also upheld the order of the
Single Judge as well as the Industrial Tribunal holding that
there was non-compliance of Section 25-F of the Industrial
Disputes Act.
(4) When the matter came up for hearing before this Court on
2nd January, 2017, notice was issued limited to the question of
payment of 40% back-wages. By the same order, this Court has
directed that the respondent shall be reinstated forthwith and
be paid all back-wages from 10th March, 2015.
(5) Mr. Satinder S. Gulati, learned counsel appearing for the
appellant-Corporation, has submitted that in compliance of the
said order, the respondent has been reinstated and paid back-
wages on 10th March, 2015.
(6) Despite service of notice, the respondent has not chosen
to enter appearance. Accordingly, Mr. K. Parameshwar,
Advocate, has been appointed as amicus to assist the Court.
(7) We have heard Mr. Satinder S. Gulati, learned counsel
appearing for the appellant-Corporation and Mr. K. Parameshwar,
learned amicus, and also perused the impugned judgment and the
evidence/materials on record.
(8) In the case in hand, of course all the three fora have
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held that the respondent would be held entitled to 40% of the
back-wages, it is well settled that whenever there was any
violation of Section 25-F of the Industrial Disputes Act,
payment of back-wages is not automatic (See: Rajasthan Lalit
Kala Academy v. Radhey Shyam – (2008) 13 SCC 248). In this
case, the respondent has been terminated way back in the year
1998. 40% back-wages from 2002 till 2015 for thirteen years
would mean huge financial burden upon the appellant-
Corporation. In the peculiar facts and circumstances of the
case, in lieu of full quit of all claim towards 40% back-wages,
the appellant-Corporation shall pay to the respondent a lump
sum amount of Rs.1,50,000/- (Rupees One Lakh Fifty Thousand)
within eight weeks from today.
(9) Accordingly, the appeal is partly allowed.
(10) We place on record our appreciation for the valuable
assistance rendered by Mr. K. Parameshwar, learned amicus.
(11) We make it clear that the above order is passed in the
peculiar facts and circumstances of the present case and the
same may not be treated as precedent.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, OCTOBER 3, 2018.