CHAIRMAN CUM MANAGING DIRECTOR, ENNORE PORT TRUST(PRESENTLY KNOWN AS KAMARAJAR PORT LIMITED) Vs V. MANOHARAN AND ORS.
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.-002114-002115 / 2018
Diary number: 9787 / 2017
Advocates: SENTHIL JAGADEESAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 2114-2115 OF 2018 [Arising out of SLP (C) Nos.14441-14442 of 2017]
Chairman Cum Managing Director, Ennore Port Trust (Presently known as Kamarajar Port Limited) .. Appellants
Versus
V. Manoharan And Ors. .. Respondents
WITH
CIVIL APPEAL NOS. 2116-2118 OF 2018 [Arising out of SLP (C) Nos.30359-30361 of 2017]
J U D G M E N T
Abhay Manohar Sapre, J.
1) Leave granted.
2) These appeals arise from the final judgment and
order dated 05.01.2017 passed by the High Court of
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Judicature at Madras in W.A. No.1020 of 2016, W.A.
No. 1351/2016 and W.A. No.1378 of 2016 whereby
the Division Bench of the High Court while
reversing/set aside the judgment of the Single Judge
partly allowed the writ appeals and gave certain
directions to the Port Trusts (appellants herein) for
their compliance in favour of the writ petitioners
(respondents herein).
3) In order to appreciate the issues involved in
these appeals, it is necessary to set out the relevant
facts hereinbelow.
4) There are two Port Trusts in Chennai. One is
known as “Chennai Port Trust” and the other is
known as “Ennore Port Trust”, now called “Kamarajar
Port Trust”.
5) Chennai Port is one of the oldest ports in the
country. Amongst several operational activities of
loading, unloading, spillages and clearing of various
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kinds of the goods, which are undertaken regularly in
the Port, one such activity that is operational on
regular basis is handling of “Coal and Iron Ore”.
6) In order to carry out the loading, unloading,
spillages and clearing the coal and iron ore from the
Iron Ore Handling Plant set up in the Port Trust, the
stakeholders need workers (class IV). Sizeable
numbers of worker are, therefore, involved in doing
this work on regular basis.
7) In 1987, these workers made a demand to
regularize their services in the set up of the Port
Trust. Since their demands were not acceded to,
they (160 or so) filed a writ petition (W.P. No.9011 of
1987) in the High Court at Madras seeking therein a
relief of regularization of their services in the set up
of Chennai Port Trust.
8) The Chennai Port Trust contested the writ
petition and contended that it is not possible to
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regularize the services of these workers (writ
petitioners) for various reasons in their set up. It was
contended that these workers are not the employees
of the Port Trust and nor there exists any
relationship of employer and employee between them.
It was also contended that it is the contractor, who
engages these workers, and hence they are the
employees of the Contractor but not Port Trust.
9) During pendency of the writ petition, these
workers (writ petitioners) formed one association
called – “Madras Port Spillage Handling Workers
Association” (hereinafter referred to as “the
Association”) and got the Association registered as
Society under the Society Registration Act.
10) The matter was then referred to arbitration
which resulted in passing of an award dated
22.10.1994. The award was published in the
Government of India Gazette on 24.12.1994. The
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award, inter alia, directed the parties to enter into a
Memorandum of Understanding (MOU) for settlement
of the disputes. Accordingly, the Association and the
Chennai Port Trust entered into a MOU on
02.05.1995. (Annexure-P-1)
11) Clause 1 of MOU provides that subject to
Association following the terms and conditions of
MOU, the Port Trust has agreed to give work of
loading /unloading/spillage/cleaning to the members
of the Association. Clause 2 of the MOU provides that
membership of Association will not exceed the
number of 160 and the membership of Association
will be given only to those persons, who are declared
physically fit with the approval of the Chairman.
Clause 2 further provides that preference would be
given to dependants of those who had been employed
and died or became physically unfit, their dependents
would be made member of the Association subject to
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dependant concerned declared fit by the Medical
Board and whose membership is approved by the
Chairman. Clause 3 deals with allocation of work to
male/female members. Clause 4 further provides
that member will be discontinued from the work on
attaining the age of 58 and in the absence of any
proof of age, the certification issued by the Medical
Board of his/her age would be final. Clause 5
provides that, if any member is found unfit, he would
be discontinued from work once certified by the
Medical Board. Clause 6 provides that all workers
currently working would be deployed for clearing
spillage of Iron Ore. Clauses 7, 8, 11, 12, 13, 20, 21,
22, 28, 29 and 30 provide the manner and mode of
payment including paying other monetary benefits to
the members of the Association whereas Clauses 9,
10, 14, 15, 16, 17, 18, 19, 23, 24, 25, 26 and 27
provide for extending various kinds of facilities and
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welfare benefits to the members of the Association
and lastly, Clause 31 provides for resolution of
disputes arising between the parties in relation to
MOU through the means of arbitration.
12) This MOU was amended on 31.12.1998
(Annexure P-2). One of the amendments was that
the Association was recognized as “Contractor”
whereas the Chennai Port Trust was declared as
“Principal Employer” under the Contract Labour
(Regulation and Abolition) Act, 1970.
13) In the light of the aforementioned background
facts arising in the case, one writ petition (Public
Interest Litigation) came to be filed in the Madras
High Court (W.P. No.11747/2002) by some
public-spirited persons against the State, Chennai
port Trust and Pollution Board complaining therein
that due to heavy and reckless handling of coal and
iron ore and heavy movement of dusty cargo every
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day in Chennai Port Trust (handling plant) premises,
the activity is emitting, huge quantity of dust and
several chemical particles in the air are polluting the
entire environment which, according to the writ
petitioners, was harmful to the life of human being
and especially to those, who are residing in the
nearby area of the Port. It was complained that such
activity being hazardous and equally injurious to the
health of human beings, should be stopped forthwith
or, in any case, be regulated in the larger public
interest including considering shifting of activity to
some other Port, if considered feasible and
practicable so that hazards of the environmental
pollution which is prevailing in the locality is
considerably reduced. It is essentially to espouse
this cause, the PIL (writ petition) was filed for
claiming appropriate remedial relief(s) for the benefit
of the larger public good. The State and the Chennai
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Port Trust contested the writ petition on several
grounds.
14) By order dated 11.05.2011, the High Court
allowed the writ petition and gave five directions to
the Chennai Port Trust and Ennore Port Trust for
ensuring their compliance. These directions are
reproduced hereinbelow:
“(a) All the writ petitions are allowed. However, the prayer in W.P. No.41163 of 2002, with regard to the compensation aspect stands dismissed.
(b) The Government of India, represented by its Secretary, Ministry of Shipping, New Delhi is directed to see distribution of cargoes between Ennore Port and Chennai Port, allotting clean cargoes viz. container, car etc. to Chennai Port and the dusty cargoes like coal, iron ore and all other dusty cargoes to Ennore Port.
(c) Since the coal terminal, iron ore terminal and the single line rail connectivity at Ennore Port are assured to be operational to their full capacity by September, 2011, the Government of India, represented by its Secretary, Ministry of Shipping, New Delhi and the Government of Tamil Nadu, represented by its Chief Secretary are directed to see that all the dusty cargoes like coal, iron ore and all other dusty cargoes
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should move only to Ennore Port on and from 1.10.2011 and not to Chennai Port. The Chennai Port is also directed to render all its cooperation to the Government of India and the Government of Tamil Nadu in this direction.
(d) With regard to the employees and pensioners of the Chennai Port, the Government of India, the Government of Tamil Nadu, Chennai Port Trust and the Ennore Port Trust are directed to see that not even a single employee is retrenched or otherwise made to lose his livelihood because of the distribution of cargoes between Ennore Port and Chennai Port, as ordered above. For this purpose, since the dusty cargoes are going to be berthed and processed at Ennore Port on and from 1.10.2011, the Ennore Port may treat the employees of the Chennai Port connected to such activities as its employees, including the pensioners. In case of any difficulty, the Government of India, represented by its Secretary, Ministry of Shipping, New Delhi and the Chief Secretary to the Government of Tamil Nadu, shall divide the employees and pensioners, between the Chennai Port and the Ennore Port, proportionate to the income of both the Ports.
(e) With regard to the traders, like the impleaded respondents 6 to 8 also, both the Chennai Port and the Ennore Port are directed to protect their rights and interest, in accordance with law.”
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15) Since the offending activity was largely shifted
from Chennai Port Trust to Ennore Port Trust in
terms of directions of the High Court, the Chennai
Port Trust on 15.10.2012 resolved to terminate the
MOU. On 06.12.2012, the Association was
accordingly informed about the termination.
16) In the meantime, 90 persons again woke up and
claiming to be the workers working on the Chennai
Port Trust filed a writ petition (W.P. 33614 of 2012)
and sought regularization of their services in the set
up of the Chennai Port Trust. Their main case was
that since all the writ petitioners (90) were working
for the last more than 2 decades with the Chennai
Port Trust as Class IV employees, their services
should be regularized in the set up of Chennai Port
Trust. In support of this relief, the writ petitioners
produced certain evidence.
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17) The Chennai Port Trust contested the writ
petition, inter alia, again contending that there was
no relationship of employee and employer between
the writ petitioners and the Chennai Port Trust and,
therefore, the writ petitioners are not entitled to claim
any relief much less the relief of regularization in the
services of Chennai Port Trust.
18) The Single Judge, by order 22.07.2016,
dismissed the writ petition holding that there did not
exist any relationship of employer and employee
between the parties and hence no relief can be
granted to the writ petitioners much less the one
claimed in the writ petition. The writ petitioners felt
aggrieved and filed writ appeal before the Division
Bench of the High Court.
19) By impugned order, the Division Bench partly
allowed the writ appeal and gave certain directions to
the Port Trusts(appellants herein) for their
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compliance in favour of the writ petitioners
(respondents herein) which has given rise to filing of
these appeals by way of special leave by the Port
Trusts before this Court.
20) Heard Mr. P.S. Narsimha, Mr. P. Wilson, learned
senior counsel for the appellants and Mr. V. Prakash,
Mr. Raju Ramachandran, learned senior counsel for
the respondents.
21) Having heard the learned counsel for the parties
and on perusal of the record of the case, we are
inclined to allow the appeals in part with directions
mentioned hereinbelow.
22) In our considered opinion, having regard to the
nature of the controversy raised by the writ
petitioners (respondents herein) and relief sought in
the writ petitions out of which these appeals arise
and keeping in view the clauses of the MOU,
especially Clause 31, which provides for referring the
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case to the Arbitral Tribunal in the event of any
dispute arising between the parties in relation to
MOU, the writ petition filed by the respondents
herein under Article 226 of the Constitution should
not have been entertained for being tried on merits
by the Single Judge and instead the parties should
have been left to take recourse to the remedy
provided in Clause 31 for referring the case to
Arbitral Tribunal for its decision in accordance with
law.
23) In our considered opinion, a question whether a
particular person is in the employment of any
establishment and whether he is entitled to claim
regularization of his services in such establishment
(as in this case Port Trust) and, if so, from which date
is essentially a question of fact.
24) If such question is disputed by the
establishment, then it is required to be decided by a
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fact-finding body on the basis of evidence adduced by
such person unless the parties do not dispute the
facts.
25) If one person is able to prove his case of
regularization qua establishment from a particular
date that does not necessarily mean that other
person’s case is also automatically proved alike other
person.
26) In other words, every person has to prove his
case qua establishment independently by adducing
evidence. It is only then such person is entitled to
claim such relief.
27) In our considered opinion, several questions
arise in the case at hand and need to be answered
before considering grant of appropriate relief, if any.
These questions when we see the background facts of
the case set out above are inter-linked with each
other and relate to the main activity which was being
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carried in the Chennai Port Trust and now shifted to
Ennore Port Trust largely. The disputes now being
raised again relate to the employment and
regularization of the class IV employees in the set up
of Chennai Port Trust. Indeed, to settle this
controversy for all time to come, the stakeholders had
in past executed MOU providing therein the entire
machinery to safeguard the rights and obligation of
parties concerned, which are detailed above. But due
to several intervening factors, it did not seem to have
worked smoothly.
28) In our considered opinion, the following
questions do arise in this case.
29) First, whether the writ petitioners (respondents
herein) were/are in employment of Chennai Port
Trust or in the employment of any contractor and, if
so, its basis. Second, whether there ever existed any
relationship of employee and employer between the
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writ petitioners and Chennai Port Trust or between
the writ petitioners and any contractor and, if so, its
basis.
30) Third, whether the writ petitioners were/are
members of the Association and, if yes, then its effect
and if not, then its effect.
31) Fourth, assuming that the writ petitioners are
not held to be the members of the Association as they
now claim in the writ petition (see ground (e) in the
writ petition at page 125-126), whether the writ
petitioners (90 in number) are still entitled to claim
any relief and, if so, against which Port Trust and of
which nature.
32) Fifth, assuming that the writ petitioners are
held members of the Association or let us say eligible
members by virtue of their qualifications prescribed
in the MOU, whether they are entitled to claim any
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relief against any Port Trust and, if so, of which
nature.
33) Sixth, If the writ petitioners (whether all or
some) are able to prove that they are/were in the
employment of Chennai Port Trust and that
relationship of employee and employer between them
does exist notwithstanding execution of MOU, then
whether such persons are entitled to claim
regularization in the service of Port Trust and, if so,
since when and with what benefits or their cases are
still governed by MOU as its members and lastly,
what eventual reliefs, if any, can be granted to the
writ petitioners.
34) In our view, the aforesaid questions could not
be decided in the writ petition but could be
adjudicated more effectively by a fact-finding body
empowered to record evidence.
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35) Since in this case parties have agreed to refer
the matter to the Arbitral Tribunal in the event of any
dispute arising between them, we are of the view that
it would be in the interest of justice that the parties
are relegated to take recourse to the arbitration
proceeding remedy for adjudicating the disputes.
36) We are of the view that to decide the questions
arising in the case at hand, recourse to MOU for the
purpose of referring the case to arbitration can be
taken. As observed supra, even otherwise, the
disputes raised herein are not the disputes, which
are capable of being tried effectively in writ
jurisdiction and indeed are capable of being tried
only by a Tribunal.
37) Once the disputes are referred to the Arbitral
Tribunal, the writ petitioners and the Port Trusts
would be at liberty to raise all the issues on facts/law
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in support of their respective contentions including
adducing evidence (oral and documentary).
38) In view of the foregoing discussion, we are
unable to sustain the impugned order, which in the
facts of this case should not have been passed.
39) As a consequence, we allow the appeals, set
aside the impugned judgments of the Division Bench
and the Single Judge, dismiss the writ petition out of
which these appeals arise and grant liberty to the
writ petitioners and the Port Trusts to approach the
Court for appointment of Arbitral Tribunal in terms
of Clause 31 of MOU for deciding the questions
framed by this Court supra.
40) Parties are also at liberty to appoint the Arbitral
Tribunal with mutual consent, if they so wish,
without taking recourse to appointment of Arbitral
Tribunal through Court.
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41) The Arbitral Tribunal once appointed will
embark upon the reference on the questions framed
by this Court and would be free to frame any more
questions after consultation of the
parties/stakeholders, if such questions also arise and
need to be decided to give quietus to the long pending
disputes.
42) The Arbitral Tribunal will afford full opportunity
to all the parties (stakeholders) concerned to file their
response/statements and lead evidence in support of
their respective stands and then pass a reasoned
award in accordance with law on the basis of the
evidence adduced by the parties (oral/documentary)
uninfluenced by any observations made by Single
Judge and the Division Bench.
43) Since the case is old and concerning about a
large number of workers, efforts be made to complete
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the proceedings within six months from the date of
appointment of Arbitral Tribunal.
………………………………..J (R.K. AGRAWAL)
..………………………………J. (ABHAY MANOHAR SAPRE)
New Delhi, February 15, 2018
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