BADRI VISHAL PANDEY Vs RAJESH MITTAL
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: CONMT.PET.(C) No.-000817 / 2018
Diary number: 1790 / 2018
Advocates: PRASHANT BHUSHAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION (C) NO.817 OF 2018 IN
CONTEMPT PETITION (C) NO. 309 OF 2016 IN
S.L.P (C) NO. 4470 OF 2014
BADRI VISHAL PANDEY AND ORS. .... PETITIONERS
VERSUS
RAJESH MITTAL AND ORS. .... RESPONDENTS
WITH
CONTEMPT PETITION (C) NO. 1290/2018 IN CONTEMPT PETITION (C) NO. 860/2016 IN S.L.P (C) NO. 3540/2015
WITH
CONTEMPT PETITION (C) NO. 1291/2018 IN CONTEMPT PETITION (C) NO. 861/2016 IN S.L.P (C) NO. 3542/2015
J U D G M E N T Hemant Gupta, J.
The present Contempt Petitions arise out of an order passed by
this Court on 07.09.2015 which reads as under:-
“It is submitted by learned counsel for the petitioner that it has decided to take the respondents-workmen on daily wage basis as per the office order dated 07.04.2015 and list contained therein. Needless to say, the names of the respondents-workmen are included in the list contained in office order dated
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07.04.2015 which has been filed before this Court. Learned counsel for the respondents submitted that as the names of the respondents-workmen are included in the list as per the aforesaid office order, they have no grievance. Recording such concession, the special leave petitions stand disposed of. There shall be no order as to costs.”
2. Earlier Contempt Petitions filed before this Court alleging non-
compliance of the said order were disposed of on 11.01.2017 in view
of the fact that the name of respondents-workmen has already been
included in the seniority list.
3. The background leading to the present contempt petitions is
that U.P. Jal Nigam Construction Division (Jal Nigam in short) has
engaged workmen in the category of Runner, Beldar and Lab
Assistants prior to 1991. The services of the workmen engaged or
appointed after 31.3.1989 were retrenched on 22nd June, 1991 or so in
terms of Section 6N of the U.P. Industrial Disputes Act, 1947 (Act in
short). The Writ Petition No. 5686 of 1991 challenging such order of
termination was decided on 5.11.2009, when the following order was
passed:-
“3. Petitioners were engaged as daily wager in the U.P. Jal Nigam sometime in the year 1989 on various dates facing retrenchment of their services in pursuance to decision taken by the Board. U.P. Jal Nigam took a decision and had issued a circular that all the persons appointed after 31.8.1989 shall be retrenched after serving a month notice and payment of salary. Accordingly, in pursuance to decision taken by the Board
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petitioner's services have been terminated after payment of one month salary. Cut off date fixed by the Jal Nigam has been impugned in the present writ petition.
4. In a recent judgement reported in JT 2009 (9) SC 229, A.Manjula Bhashini and others Vs. The M.D., A.P. Women Coop. Finance Corp. Ltd. their Lordship of Hon'ble Supreme Court held that ordinarily fixing of cut of date can not be held arbitrary unless it suffers from want of jurisdiction or violative of certain statutory provisions or constitutional mandate.
5. In the present case, nothing has been brought on record to indicate that cut off date fixed by the Jal Nigam suffers from any illegality or violative of fundamental right available to the petitioner. Initially an interim order was passed by this court but Hon'ble Supreme Court while deciding Special Leave Petition against the said interim order had set aside the same and permitted the Jal Nigam to proceed at its end.
6. In view of above, there appears to be no substantial illegality in the impugned order passed by the Jal Nigam divesting the petitioner from service. However, since the petitioners had discharged duty for about three years, it shall be appropriate for U.P. Jal Nigam to give preference to the petitioners while making any fresh selection or appointment for the post of daily wager or work charge employee or muster roll in future vacancies.”
4. The petitioner No.1 raised an industrial dispute which was
referred to Labour Court, Mirzapur. The learned Labour Court ordered
to pay compensation of Rs. 25,000/- and Rs. 2,000/- as litigation
expenses in its Award dated 04.02.2009. The Award of the Labour
Court notices a fact that the services of the workman was engaged on 3
1.4.1990 and terminated on 22.6.1991. It also noticed that the order
of termination was stayed on 20.5.1991 in Writ Petition No. 18124 of
1991 but after the decision of the said writ petition, the services of
the workman was terminated in 1994.
5. Such Award was challenged by the first petitioner by filing Writ
Petition-C No. 4027 of 2010. The learned Single Bench passed an
order in terms of the order passed in Writ Petition-C Nos. 35846 of
1997 and 20921 of 1999. Four more writ petitions were decided along
with the said writ petition filed by the first petitioner. The operative
part of order reads as under:
“…. Earlier there was stay order and when writ petition was filed the same was dismissed in 1994 on the alternative ground to approach the labour court. The petitioners continued to work upto June, 1994. Subsequently, after dismissal of the writ petition, petitioners were again terminated on 01.07.1994. Admittedly, they have worked for more than 240 days in a calendar year. In view of the fact, all the petitioners are entitled for relief hence the present writ petition is also decided in terms of the order passed in writ petition no. 35846 of 1997 and 20921 of 1999. Accordingly, the impugned orders are hereby set aside. The respondents are directed to consider the claim of the petitioners in terms of the decision by this Court in aforesaid writ petitions.”
6. The order in the Writ Petition No. 35846 of 1997, as mentioned
in the above order, is of reinstatement but without back-wages. The
relevant extract from the order dated 09.05.2011 reads as under:-
“Looking to the entire facts and circumstances, I am of the opinion that the requirement of law and justice will best be served by directing reinstatement
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but without any back wages. Let the petitioner be reinstated forthwith and be paid salary as is being paid to others. Impugned award is accordingly modified.”
7. The Jal Nigam filed Special Leave Petition Nos. 4470/14,
4802/14, 16142/14, 16137/14 and 16139/14 against the common
order of the learned Single Bench dated 9.10.2013. Special Leave
Petition (C) Nos. 3542 of 2015 and 3540 of 2015 were against an
order passed by the learned Single Bench of Allahabad High Court on
27.11.2012 and the order in Review Petition dated 13.12.2013 in Writ
Petition Nos. 16370 and 16368 of 1999. Another Special Leave
Petition (C) No. 5057 of 2014 was also taken up for hearing which was
directed against an order dated 09.12.2013 passed by the High Court
in Writ Petition No. 54570 of 2011. All such Special Leave Petitions
were decided by the common order dated 07.09.2015 on the basis of
office order dated 07.04.2015 wherein it was resolved that in future,
as and when any vacancy arises on daily wages/muster roll, the
preference will be given to terminated/retrenched employee of the
department. A list of 1003 retrenched workmen were attached to
such communication. The relevant extract from the office order dated
7.4.2015 reads as under: -
“1. Due to paucity of work order and excess number of muster roll employees the Department and keeping in view the financial loss caused to the Department; the said muster roll employees were terminated from service. Challenging said termination, the muster roll employees filed cases before the High Court and the Supreme Court.
xxx xxx xxx
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4. In light of the decisions passed by the Hon’ble High Court, and the Hon’ble Supreme Court, it is hereby resolved that in future as and when any vacancy arises on daily wage/ muster roll; preference will be given to the terminated/retrenched employees of the department. List of terminated muster employees has been provided to the office concerned to the Executive Engineer, vide letter reference number – 424/A-4/191-0037/15 dated 09.03.2015.”
8. The Contempt Petition No. 817 of 2018 has been preferred by
62 petitioners but only the first petitioner was the party before this
Court in a bunch of Special Leave Petitions which were decided on
07.09.2015. The Contempt Petition Nos. 1290 and 1291 of 2018 are
by the petitioners who were the respondents in the Special Leave
Petitions filed by the Jal Nigam. Thus, only three of the petitioners
were parties before this Court in the Special Leave Petitions.
9. In the written submissions filed by the counsel for the
petitioners, it is averred that an impression was given by the Jal
Nigam that it shall comply with the directions of reinstatement passed
by the High Court. The relevant extract reads as under:
“Therefore, an impression was given by the Nigam before this Hon’ble Court that the Respondent Nigam shall comply with the directions passed by the Hon’ble High Court (reinstatement without back wages) in terms of office order dated 07.04.2015 and list contained therein. The fact of having prepared list of retrenched employees in terms of seniority was raised by the Nigam before this Hon’ble Court for the first time in SLP (C) 5057 of 2014. It is important to mention that the authenticity of the names contained in the office order dated 07.04.2015 and list
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contained therein is not known to the Petitioners and the Petitioners have brought to the notice of this Hon’ble Court.”
10. In respect of an earlier Contempt Petition No. 309 of 2016,
which was disposed of on 11.01.2017, it is again averred that the
impression was given that Jal Nigam shall do the needful to comply
with the order dated 07.09.2015. The extract from the written
submissions reads as under:
“That again an impression was given to this Hon’ble Court that the Respondent Nigam shall do the needful to comply with the order dated 07.09.2015 passed by this Court in S.L.P. (C) 5057 of 2014. The Respondent Nigam in gross defiance of the undertaking given before this Hon’ble Court, deliberately and wilfully disobeyed specific directions of this Hon’ble Court to reinstate the Petitioners, as daily worker/ muster roll employees, without back wages, which led to filing of second contempt petition no. 817 of 2018.”
11. Learned counsel for the petitioners relies upon communication
dated 15.04.2017 to contend that 550 vacant Group D posts are
available, therefore, petitioners can be reinstated and regularised
against the vacant posts thus available. Therefore, it is contended
that the erstwhile daily wagers engaged on muster roll basis are
required to be reinstated.
12. It is also submitted that this Court has passed orders from time
to time to comply with the directions issued by this Court. The Jal
Nigam has employed thirty-two workmen only as daily wage workers /
muster roll employees. The learned counsel for the petitioners has
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thus sought reinstatement of the petitioners at the minimum of pay
scale applicable to the regular employees working on the same posts.
Reliance is placed upon State of Punjab v. Surjit Singh reported in
(2009) 9 SCC 514, State of Punjab & Others v. Jagjit Singh &
Others reported in (2017) 1 SCC 148 and Sabha Shanker Dube v.
Divisional Forest Officer & Others reported in 2018 (14) SCALE
765.
13. It is further contended that there was a direction for
reinstatement of the workmen by the High Court and there was no
reason for the petitioners to give up their claim on the basis of
circular dated 07.04.2015 on the basis of which Special Leave
Petitions were disposed of. Therefore, the circular dated 07.04.2015
has, in fact, prejudiced the claim of the petitioners.
14. The Jal Nigam in the counter affidavit asserted that the circular
dated 07.04.2015 was issued in pursuance of directions of the High
Court in Writ Petition No. 5686 of 1991 as reproduced in para 3 of this
Judgment. It was decided that in case of necessity of engaging daily
wagers in future, preference will be given to muster roll employees as
per the list of 1003 workmen annexed in the said office order. It is also
pointed out that in terms of interim order passed by this Court earlier
in the present contempt petition, an advertisement was issued in the
newspaper to call 100 retrenched employees as per the seniority list
circulated on 07.04.2015 for the purpose of their re-instatement. Such
advertisement was published as it was difficult task to contact first 40
retrenched employees in order of seniority after lapse of 27 years. In 8
response to such advertisement, 32 employees have responded and
have been appointed on 06.09.2018. It is also averred that there was
paucity of work and also accumulated losses, therefore, retrenchment
was affected in the year 1991. It is also stated that there was no
undertaking or direction to re-engage the retrenched daily wagers
and that the earlier Contempt Petitions having been dropped,
therefore the present petitions do not merit any consideration as the
order of this Court has been complied with.
15. In the written submissions filed by the counsel for the Jal
Nigam, there is an assertion that there have been no vacancies for
daily wages in the Jal Nigam since the order dated 07.04.2015 was
passed and that in the absence of any such vacancies, no occasion to
employ any of the retrenched employees arises and there is no wilful
and deliberate disobedience by the respondents.
16. It is further stated that 550 posts in Group D posts are not for
daily wagers / muster rolls and that Jal Nigam has not appointed any
employee even in Group D post even for last five years because it is
facing financial strains. It is also asserted that consequent to
implementation of recommendation of the 6th Pay Commission not to
engage workers on “non-technical” posts through recruitment, it was
decided to outsource non-technical work, if required. It is asserted
that Jal Nigam has not outsourced any non-technical work since the
year 2010. It is also stated that Jal Nigam was established under
Uttar Pradesh Water Supply and Sewerage Act, 1975. The execution of 9
projects of water supply and sewerage were earlier carried out on
‘Deposit Work Basis’, where the Jal Nigam would purchase material
and engage daily wage labourers to complete the project, under the
supervision of the permanent technical staff. But, due to increasing
financial stress, the work model has been changed to seek execution
of projects through Contractors. In the new work model, the Project
would be awarded to the contractor whose bid is the lowest. The
process has eliminated the need for the Jal Nigam to employ daily
wage labourers for execution of projects.
17. We have heard Learned Counsel for the parties and have also
gone through the written submissions submitted. The re-engagement
of retrenched workmen is governed by Section 6Q of the Act which
contemplates that where the workmen are retrenched, and the
employer proposes to employ other persons, he shall, in such manner
as may be prescribed give an opportunity to the retrenched workmen
to offer themselves for re-employment, and the retrenched workmen
who offer themselves for re-employment shall have preference over
other persons.
18. We find that the circular dated 07.04.2015 is in terms of the
mandate of Section 6Q of the Act so as to maintain a list of
retrenched workmen to be engaged as and when the necessity arises.
19. The order dated 07.09.2015 has been passed on the basis of
concession given on behalf of the workmen in light of the circular 10
dated 07.04.2015. There was no order of this Court to re-engage the
workmen who were parties in the Special Leave Petitions. Therefore,
in the absence of any specific and categorical direction of
reinstatement, the petitioners cannot claim any right for
reinstatement on the basis of the orders passed by this Court on
07.09.2015. Still further, 61 petitioners were not party in the group of
Special Leave Petitions which were decided on 07.09.2015.
20. The Order of this Court dated 07.09.2015 is to take workmen
on daily wage basis as per office order dated 07.04.2015. The
argument that they accepted the order under the impression that the
workmen are being reinstated cannot be accepted as the order dated
07.09.2015 has been passed on the basis of the circular dated
07.04.2015 which contemplates that the workmen shall be reinstated
as per the seniority list as and when requirement in future arises. The
Order of the Court cannot be interpreted on the basis of the
impressions which may be drawn by the petitioners, in view of the
specific order passed by this Court on 07.09.2015.
21. The argument that 550 Group D posts are available against
which petitioners may be appointed is not tenable. The Group D posts
are required to be filled on the basis of qualifications prescribed for
filling up of such posts in the Rules as may be applicable to make
appointments to such posts. The petitioners, if eligible, can compete
for such appointments. But merely they were once engaged on
muster roll, they cannot have right to seek regular appointment 11
against Group D posts dehors the eligibility conditions prescribed in
the Rules. The regular appointment can be made keeping in view the
principles of public appointment which is by issuance of an
advertisement giving opportunity to all eligible candidates to apply
and to consider their suitability for the posts in non-discriminatory
manner. The petitioners appointed on muster roll basis cannot claim
regular appointment against the vacant Group D posts when the
Award of the Labour Court was of reinstatement and not that of
regular appointment.
22. The judgment referred to by the learned counsel for the
petitioners in Jagjit Singh & Others (supra) is not applicable in
respect of a daily wager engaged on muster roll. The question
examined therein was whether temporarily engaged employees are
entitled to minimum of the regular pay scale, along with dearness
allowance etc. on account of their performing the same duties which
are discharged by those engaged on regular basis, against sanctioned
post. This is not the case of re-instatement of a retrenched workmen
arising out of an Industrial Dispute. In RBI v. S. Mani, (2005) 5 SCC
100, it was held that in law, 240 days of continuous service by itself
does not give right to claim of permanence. Section 25F provides for
grant of compensation if a workman is sought to be retrenched in
violation of the conditions referred to therein. A direction for
reinstatement for non-compliance with the provisions of Section 25F
of the Industrial Disputes Act would restore to the workman the same
status which he held when terminated. In the present case, the order 12
of the Writ Court is of reinstatement. The reinstatement can be on the
same post and on the same terms from which services were
retrenched subject to availability of such posts.
23. In the case of Surjit Singh (supra), the question examined
was in respect of applicability of the doctrine of “equal pay for equal
work”. The respondents therein were appointed as daily wagers
without following any recruitment process. The question of
reinstatement in pursuance of Award of Labour Court was not the
issue raised or decided. In an Industrial Dispute, the nature of
engagement, whether on muster rolls, daily wages or ad-hoc basis is
not the relevant consideration for an Award of reinstatement. The only
question required to be examined is as to whether the workman has
worked for 240 days in a preceding calendar year and as to whether
the workman has been paid retrenchment compensation. The
question of regularization or equal pay for equal work was not the
dispute raised or examined by the Labour Court.
24. Similarly, in Sabha Shanker Dube (supra), the Appellants
were daily rated workers employed in Group ‘D’ posts in the Forest
Department in the State of Uttar Pradesh. The claim in the Writ
Petitions was of regularization of their services and the payment of
the minimum of the pay scales available to their counterparts working
on regular posts and treating them as being in continued service
while condoning the breaks in their service. For the reasons recorded
above, even the issue raised in the said judgment is not helpful to the
arguments raised by Mr. Bhushan, learned counsel for the petitioners. 13
25. Still further there is no direction in the order passed by this
Court to reinstate the petitioners or to place them in minimum or
regular pay scale. The contempt jurisdiction cannot be invoked on the
basis of impressions, when the order of the Court does not contain
any direction for reinstatement or for grant of regular pay scale. The
contempt would be made out when there is wilful disobedience to the
orders of this Court. Since the Order of this Court is not of
reinstatement, the petitioners under the garb of the contempt petition
cannot seek reinstatement, when nothing was granted by this Court.
26. Still further, 61 petitioners cannot claim any grievance of not
engaging them in pursuance of the order passed by this Court when
this Court has disposed of the Special Leave Petitions in the light of
circular dated 07.04.2015 which contemplates that the retrenched
employees will be re-engaged in case any requirement arises and in
order of seniority. Therefore, it cannot be said that the respondents
have violated any order passed by this Court.
27. Thus, we do not find any merit in the present contempt
petitions, accordingly, they are dismissed. The Rule is discharged.
However, the services of the workmen who have already been
engaged shall not be affected by this order.
The pending applications, if any, shall stand disposed of.
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.…...........................J. (A.M. KHANWILKAR)
…............................J. (HEMANT GUPTA)
New Delhi, 4th January, 2019.
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