PANDURANG SITARAM JADHAV Vs THE STATE OF MAHARASHTRA THROUGH ITS DAIRY MANAGER
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Case number: C.A. No.-010064-010075 / 2010
Diary number: 25683 / 2008
Advocates: ABHA R. SHARMA Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.10064-10075/2010
PANDURANG SITARAM JADHAV ETC.ETC. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS DAIRY MANAGER & ANR. Respondent(s)
WITH C.A. No. 1839-1841/2014 (III)
J U D G M E N T
SANJAY KISHAN KAUL, J.
1. We are faced with eleven appeals filed by eleven daily wage
workers of the Regional Dairy at Konkan, Maharashtra who claim
permanency of their status.
2. The appellants filed complaints before the Industrial Court,
Maharashtra at Kolhapur under Section 28 read with Items 5,6 and 9
of Schedule IV of the Maharashtra Recognition of Trade Unions &
Prevention of Unfair Labour Practices Act, 1971 (hereinafter
referred to as ‘the said Act’) claiming that they had been working
with the respondent for periods more than 240 days continuously
over a long period of time and have not been given regular status.
The status of these complainants is set out in the judgment of the
Tribunal itself and would show the position qua these appellants:
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Sr. No. Complaint No.
Date of appointment
Date of completion of 240 days as per written statement
1. 951/2001 16.10.1984 11.12.1984
2. 952/2001 13.10.1983 11.12.1984
3. 953/2001 1.09.1983 18.11.1985
4. 954/2001 5.9.1986 21.9.1988
5. 957/2001 1.7.1986 29.9.1989
6. 958/2001 26.6.1987 29.9.1989
7. 959/2001 14.11.1986 3.9.1987
8. 960/2001 18.11.1986 25.11.1987
9. 961/2001 1.11.1985 23.11.1986
10. 926/2001 16.9.1987 13.10.1988
11. 4/2002 16.10.1984 19.10.1986
3. The complaints in the case were filed as noticed above, in the
year 2001 though these complainants had been working from the year
1983 onwards and last of such person had started working in the
year 1987. In terms of the order of the Tribunal dated 28.4.2004
these complaints were allowed. It was noticed that the appellants
were being denied the benefits of permanency including yearly
increments, bonus, provident fund, retirement benefits etc. as were
admissible to the regular employees. The plea of the
respondent/State of the absence of any sanctioned posts was noticed
as also the ban on recruitment by the State Government. But the
permanency was granted considering that the appellants were not new
appointees and had been working even as on that date for the last
12 to 20 years. It was thus, felt that the responsibility lay on
the respondent to send proposal to the Government for sanction of
the posts. The fact that these persons had continued as daily
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rated employees for years together itself showed, it was held, that
there was requirement of permanent posts and this methodology could
not be utilized to deprive the appellants of the benefits of
permanency.
4. The respondent No.2 before us, the Regional Dairy Development
Officer, filed Writ Petition Nos.4141-4152/2006 assailing the said
order and those Writ Petitions were dismissed by the learned Single
Judge vide order dated 10.7.2007. The respondents, however,
succeeded in the further appeal through Letters Patent Appeal
NO.14-25/2008 which were allowed by the Division Bench of the
Bombay High Court in terms of the impugned order dated 31.7.2008.
5. A perusal of the aforesaid order shows that what has weighed
with the Division Bench is there being no stated regular process
for making the appointment and the absence of sanctioned posts. In
view thereof, various standing orders issued under the Industrial
Employment (Standing Orders) Act, 1946 would not come to the aid of
the appellants. We may also note that this is from the context of
the State of Maharashtra in exercise of powers under Section 15 of
that Act having framed the Bombay Industrial Employment (Standing
Orders) Rules, 1959 and the Rules prescribing model standing orders
in Schedule I thereto.
6. We have heard learned counsel for the parties.
7. The factual matrix shows that for decades together these
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appellants have been performing the job of the regular employees
and this is not a seasonal requirement or a temporary requirement.
No doubt there was no regular process by which these appointments
were made. But then there was absence of such a regular process in
respect of other employees of the same establishment working in
different units who have been beneficiaries of similar orders
passed by the Industrial Tribunal where the High Court dismissed
the Writ Petitions filed by the respondents and even this Court
dismissed the Special Leave Petitions refusing to entertain the
same. There are more than one batch of such cases as apparent from
the record.
8. We may also notice the gravamen of the reasoning of the
Division Bench is the judgment of this court in Secretary, State of
Karnataka & Ors. v. Umadevi & ors.1. However, the ratio of that
judgment has to be understood in its perspective. The directions
issued by the High Court under Article 226 of the Constitution of
India for absorption, regularization of permanent continued status
in the absence of recruitment was frowned upon as the recruitment
was not in terms of the Constitutional scheme. Thus, if an employee
is continuing under the cover of an interim order granted by this
Court it would not entitle any right of absorption to make the
service permanent.
9. The aforesaid aspect and the judgments stand further clarified
and elucidated in Maharashtra State Road Transport Corporation and
1 (2006) 4 SCC 1
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Anr. v. Casteribe Rajya Parivahan Karmchari Sanghtana2. The said
judgment of this Court deals with a State Act and opined that the
powers of the Industrial and Labour Court are wide which concludes
the issue of according permanent employment affected by the unfair
labour practice. Such power was not to be affected by Umadevi’s
case (supra) as that was a case limited to the scope of powers
being exercised under Articles 32 and 226 of the Constitution of
India for regularization and matter of public importance. Thus,
the power to take affirmative action under Section 30 (1) (b)
remained intact. Section 30(1)(b) is extracted hereunder:
“Section 30. Powers of Industrial and Labour Courts
(1) Where a Court decides that any person named in the
complaint has engaged in, or is engaging in, any unfair labour
practice, it may in its order-
(a) xxx xxx
(b) direct all such person to cease and desist from
such unfair labour practice, and take such affirmative
action (including payment of reasonable compensation to
the employee or employees affected by the unfair labour
practice, or reinstatement of the employee or employees
with or without back wages, or the payment of
reasonable compensation), as may in the opinion of the
Court be necessary to effectuate the policy of the
Act;”
10. Thus the finding of unfair labour practice of engaging persons
on contract basis over a long period of time was held to be an
aspect which could be enquired into by the Labour Court.
2 (2009) 8 SCC 556
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11. Our attention was also drawn to the earlier judgment of this
Court in U.P. State Electricity Board v. Pooran Chandra Pandey &
Ors.3 which propounds the same proposition albeit in a different
factual and regulatory framework.
12. In view of the aforesaid facts as also the legal
pronouncements made subsequently, we have no doubt that these
appellants before us would be entitled to the benefit of
regularization and mere delay in preferring the claim would not
come in their way except that the benefit of regularization would
arise from the date the complaints were filed.
13. The finding of an unfair labour practice by the Tribunal has
in fact been confirmed by the learned Single Judge in the present
case and the only two reasons for interference by the Division
Bench relating to Umadevi’s case (supra) have already been
explained in the aforesaid subsequent judgments.
14. We thus, direct the respondents to regularize the appellants
accordingly and the necessary orders be issued within three months
from the date of the order.
15. The benefits which the appellants would be entitled should
also be remitted to the appellants within the same period from the
date of the complaints, though the earlier period would be counted
3 (2007) 11 SCC 92
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for the purpose of calculation of benefits without the appellants
being monetarily entitled for that period.
16. The appeals are allowed leaving the parties to bear their own
costs.
…………………………...……….J.
[SANJAY KISHAN KAUL]
…………………………….……….J.
[M.R. SHAH]
NEW DELHI
SEPTEMBER 25, 2019.
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ITEM NO.103 COURT NO.10 SECTION IX
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 10064-10075/2010
PANDURANG SITARAM JADHAV ETC.ETC. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS DAIRY MANAGER & ANR. Respondent(s) ([ RETAIN ITS POSITION ] ) WITH C.A. No. 1839-1841/2014 (III)
Date : 25-09-2019 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.R. SHAH
For Appellant(s) Mr. Vinay Navare, Sr. Adv. Ms. Gwen Karthika, Adv. Ms. Abha R. Sharma, AOR
Mr. Venkateswara Rao Anumolu, AOR For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Anoop Kandari, Adv.
Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following O R D E R
The appeals are allowed in terms of the signed reportable judgment
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (BEENA JOLLY) COURT MASTER BRANCH OFFICER
[Signed reportable judgment is placed on the file]