KURUKSHETRA UNIVERSITY Vs PRITHVI SINGH
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.-003585-003585 / 2008
Diary number: 34114 / 2006
Advocates: SURYA KANT Vs
KAMAL MOHAN GUPTA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3585 OF 2008
Kurukshetra University ….Appellant(s)
VERSUS
Prithvi Singh …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. This appeal is directed against the final
judgment and order dated 22.09.2006 passed by
the High Court of Punjab & Haryana at Chandigarh
in C.W.P. No.13094 of 2006 whereby the Division
Bench of the High Court dismissed the petition filed
by the appellant herein and affirmed the Award
dated 23.01.2006 passed by the Presiding Officer,
Labour Court, Ambala in Ref.No.25 of 2003.
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2. The controversy involved in the case is short as
it would be clear from the narration of the relevant
facts infra.
3. The appellant is the Kurukshetra University
(hereinafter referred to as “the University”). The
respondent was working as Security Guard in the
University as daily rated employee.
4. On 18.08.1999, the respondent while on duty
alleged to have misbehaved with one lady Research
Scholar, who was working in the University. The
appellant took note of the incident and held
departmental enquiry by appointing Enquiry Officer
to probe into the incident.
5. The Enquiry Officer, in his report dated
20.09.1999, found the respondent guilty for
committing the misconduct. The appellant
accordingly decided to discontinue the services of
the respondent and treating him to be the daily
rated worker dispensed with his services with effect
from 30.03.2000.
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6. This led the State to make the industrial
reference to the Labour Court, Ambala under
Section 10 of the Industrial Disputes Act, 1947
(hereinafter referred to as “ID Act”) for deciding the
legality and correctness of the respondent's
termination from the services of the
appellant-University w.e.f. 30.03.2000.
7. Before the Labour Court, the stand of the
appellant(University) in the written statement was
two-fold. First, the respondent was working as a
daily wager for a period of 89 days and, therefore,
he was not entitled to claim any benefit available to
any workman under the ID Act and Second, the
respondent committed misconduct while on duty for
which a departmental enquiry was held though it
was not required because the respondent was a
daily rated employee and on being found guilty in
the domestic inquiry, his services were dispensed
with.
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8. The Labour Court, by award dated 23.01.2006,
answered the reference in respondent's favour. The
Labour Court held that the respondent has worked
for more than 240 days in one calendar year. It was
further held that since the appellant had leveled
charge of misconduct against the respondent, it was
necessary for the appellant to have held regular
departmental enquiry by issuing a charge sheet etc.
and then depending upon the outcome of the
enquiry, appropriate orders should have been
passed. It was held that the enquiry held by the
appellant was not legal and proper. With these
findings, the Labour Court held this to be a case of
illegal retrenchment and set aside the respondent’s
termination order as being illegal. The Labour Court
granted liberty to the appellant to hold regular
departmental enquiry for the charges leveled by
them against the respondent, in case the appellant
so desires.
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9. The appellant (University), felt aggrieved of the
award of the Labour Court, filed writ petition before
the High Court. By impugned judgment, the
Division Bench of the High Court dismissed the
appellant's writ petition and upheld the Award
passed by the Labour Court.
10. Against this judgment of the High Court, the
appellant(University) felt aggrieved and has filed this
appeal by way of special leave before this Court.
11. Notice of the SLP was sent to the respondent.
Despite service and repeated notices sent to the
respondent, he neither appeared nor represented
through any counsel. We have, therefore, no option
but to decide the appeal by hearing the counsel for
the appellant.
12. Having heard the learned counsel for the
appellant and on perusal of the record of the case,
we are constrained to allow the appeal and while
setting aside the judgment of the High Court and
the award of the Labour Court remand the case to
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the Labour Court for deciding the reference afresh
in the light of our observations made infra.
13. In our considered opinion, neither the Judge of
the Labour Court and nor the Judges of the High
Court applied their judicial mind while deciding the
issues arising in the case and completely ignored
the settled legal principles which are applicable to
the case at hand and proceeded to decide the case
contrary to the principles laid down by this Court.
Due to this reason, we are compelled to interfere in
the impugned judgment and remand the case to the
Labour Court for deciding it afresh.
14. The question as to what are the powers of the
Labour Court and how it should proceed to decide
the legality and correctness of the termination order
of a workman under the Labour Laws in reference
proceedings and what are the rights of the employer
while defending the termination order in the Labour
Court remains no more res integra and is settled by
series of decisions of this Court beginning from AIR
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1958 SC 130 (Indian Iron & Steel Co. Ltd. & Anr.
Vs. Their Worken) till AIR 1979 SC 1653 (Shankar
Chakravarti vs. Britannia Biscuit Co. Ltd. & Anr.)
and also thereafter in several decisions as
mentioned below.
15. In between this period, this Court in several
leading cases examined the aforesaid questions.
However, in Shankar's case (supra), this Court took
note of entire case law laid down by this Court in all
previous cases and reiterated the legal position in
detail.
16. The legal position, in our view, is succinctly
explained by this Court (two-Judge Bench) in the
case of Delhi Cloth & General Mills Co. vs. Ludh
Budh Singh, 1972(3) SCR 29=1972(Lab IC) 573 in
Propositions 4, 5 and 6 in the following words:
“(4) When a domestic enquiry has been held by the management and the management relies on the same, it is open to the latter to request the Tribunal to try the validity of the domestic enquiry as a preliminary issue and also ask for an opportunity to adduce evidence before the Tribunal, if the finding on the preliminary issue is against the
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management. However elaborate and cumbersome the procedure may be, under such circumstances, it is open to the Tribunal to deal, in the first instance, as a preliminary issue the validity of the domestic enquiry. If its finding on the preliminary issue is in favour of the management, then no additional evidence need be cited by the management. But, if the finding on the preliminary issue is against the management, the Tribunal will have to give the employer an opportunity to cite additional evidence and also give a similar opportunity to the employee to lead evidence contra, as the request to adduce evidence had been made by the management to the Tribunal during the course of the proceedings and before the trial has come to an end. When the preliminary issue is decided against the management and the latter leads evidence before the Tribunal, the position, under such circumstances, will be, that the management is deprived of the benefit of having the finding of the domestic Tribunal being accepted as prima facie proof of the alleged misconduct. On the other hand, the management will have to prove, by adducing proper evidence, that the workman is guilty of misconduct and that the action taken by it is proper. It will not be just and fair either to the management or to the workman that the Tribunal should refuse to take evidence and thereby ask the management to make a further application, after holding a proper enquiry, and deprive the workman of the benefit of the Tribunal itself being satisfied, on evidence adduced before it, that he was or was not guilty of the alleged misconduct. (5) The management has got a right to attempt to sustain its order by adducing independent evidence before the Tribunal. But the management should avail itself of the said opportunity by making a suitable request to the Tribunal before the proceedings are closed. If no such opportunity has been
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availed of, or asked for by the management, before the proceedings are closed, the employer can make no grievance that the Tribunal did not provide such an opportunity. The Tribunal will have before it only the enquiry proceedings and it has to decide whether the proceedings have been held properly and the findings recorded therein are also proper. (6) If the employer relies only on the domestic enquiry and does not simultaneously lead additional evidence or ask for an opportunity during the pendency of the proceedings to adduce such evidence, the duty of the Tribunal is only to consider the validity of the domestic enquiry as well as the finding recorded therein and decide the matter. If the Tribunal decides that the domestic enquiry has not been held properly, it is not its function to invite suo motu the employer to adduce evidence before it to justify the action taken by it.”
17. The aforesaid principle of law was quoted with
approval in Shankar's case (supra) by a Bench of
three Judges in Para 23 observing,
“…..After an exhaustive review of the decisions bearing on the question and affirming the ratio in R.K. Jain’s case (1972 Lab IC 13) this Court extracted the emerging principles from the review of decisions. Propositions 4, 5 and 6 would be relevant for the present discussion.”
18. The aforementioned decisions were extensively
discussed by the Constitution Bench in the case of
Karnataka State Road Transport Corpn. vs.
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Lakshmidevamma(Smt.) & Anr., 2001 (5) SCC 433
wherein the law laid down in the aforementioned
two cases was approved.
19. When we examine the facts of this case in the
light of the aforementioned principles of law, we find
that the termination of the respondent was by way
of punishment because it was based on the adverse
findings recorded against the respondent in the
domestic enquiry.
20. So the question, which the Labour Court was
expected to decide in the first instance as a
“preliminary issue”, was whether the domestic
enquiry held by the appellant (employer) was legal
and proper. In other words, the question to be
decided by the Labour Court was whether the
domestic enquiry held by the appellant was
conducted following the principles of natural justice
or not.
21. If the domestic enquiry was held legal and
proper then the next question which arose for
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consideration was whether the punishment imposed
on the respondent(delinquent employee) was
proportionate to the gravity of the charge leveled
against him or it called for any interference to award
any lesser punishment by exercising the powers
under Section 11-A of the ID Act.
22. If the domestic inquiry was held illegal and
improper then the next question, which arose for
consideration, was whether to allow the appellant
(employer) to prove the misconduct/charge before
the Labour Court on merits by adducing
independent evidence against the respondent
(employee). The appellant was entitled to do so after
praying for an opportunity to allow them to lead
evidence and pleading the misconduct in the written
statement. (see- also Para 33 at page 1665/66 of
Shankar’s case(supra) ).
23. Once the appellant(employer) was able to prove
the misconduct/charge before the Labour Court,
then it was for the Labour Court to decide as to
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whether the termination should be upheld or
interfered by exercising the powers under Section
11-A of the ID Act by awarding lesser punishment
provided a case to that effect on facts is made out
by the respondent(employee).
24. We are constrained to observe that first, the
Labour Court committed an error in not framing a
“preliminary issue” for deciding the legality of
domestic enquiry and second, having found fault in
the domestic inquiry committed another error when
it did not allow the appellant to lead independent
evidence to prove the misconduct/charge on merits
and straightaway proceeded to hold that it was a
case of illegal retrenchment and hence the
respondents’ termination is bad in law.
25. By no stretch of imagination, in our view, the
Labour Court could treat the respondent's
termination as “retrenchment” much less an “illegal
retrenchment”. The Labour Court failed to notice
the definition of retrenchment in Section 2(oo) of the
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ID Act which, in clear terms, provides that
retrenchment does not include termination of the
service if it is imposed by way of punishment.
26. In this case, the respondent's services were
terminated by the appellant by way of punishment
after holding a departmental enquiry and therefore,
the termination in question could never be regarded
as “retrenchment”. The Labour Court was,
therefore, wholly wrong in treating the termination
of the respondent as “retrenchment”.
27. We notice that the Labour Court held on facts
that the respondent had worked for 240 days in one
calendar year. We do not consider it proper to set
aside this factual finding. Indeed, it is due to this
finding, the respondent is held entitled to claim
protection of Labour Laws.
28. The High Court while deciding the appellant's
writ petition did not take note of any legal issues
mentioned above and cursorily dismissed the writ
petition.
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29. In the light of the foregoing discussion, we
cannot countenance the approach and the manner
in which the Labour Court and the High Court dealt
with the issues arising in the case. The award of the
Labour Court and judgment of the High Court are,
therefore, held per se without jurisdiction and
legally unsustainable.
30. In view of the foregoing discussion, we allow
the appeal, set aside the award of the Labour Court
to the extent indicated above and the judgment of
the High Court and remand the case to the Labour
Court.
31. The Labour Court will now afford the appellant
(employer) an opportunity to lead evidence to prove
the misconduct alleged by them in the written
statement against the respondent and depending
upon the findings, which the Labour Court would
record on the issue of misconduct, the issue of
termination would be decided in the light of what we
have observed supra.
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32. The appellant shall appear before the Labour
Court on 05.03.2018 and will file the copy of this
judgment. Since the respondent has not appeared
in this Court despite service on him, the Labour
Court will issue fresh notice to the respondent for
his appearance before the Labour Court and then
decide the case as directed above within three
months from the date of service of notice to the
respondent.
………...................................J. [R. K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE]
New Delhi; February 15, 2018
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