PARADEEP PHOSPHATES LIMITED Vs STATE OF ORISSA
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-003997-003998 / 2018
Diary number: 39584 / 2016
Advocates: KHAITAN & CO. Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.3997-3998 of 2018 (Arising out of Special Leave Petition (C) Nos. 35347-35348 of 2016)
Paradeep Phosphates Limited ….Appellant(s)
Versus
State of Orissa & Ors. …. Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) Leave granted.
2) The above appeals have been preferred against the
impugned common judgments and orders dated 30.08.2016
and 06.10.2016 passed by the High Court of Orissa in WPC
No. 9180 of 2010 and RVWPET No. 236 of 2016 respectively
whereby the Division Bench of the High Court dismissed the
appeal and the review petition filed by the appellant herein
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while upholding the decision dated 17.04.2010 passed by the
Industrial Tribunal, Bhubaneswar in I.D. Case No. 16 of 2003.
3) Brief facts:-
(a) In the year 1981, the appellant-Company was
incorporated as a joint venture between the Government of
India and Republic of Nauru with an objective to manufacture
Di-Ammonium Phosphates.
(b) Later on, in the year 1993, the Republic of Nauru
disinvested its entire equity stake to the Government of India
and the appellant-company became a wholly owned Public
Sector Undertaking of the Government of India having its
corporate and registered office at Bhubaneswar.
(c) Due to deteriorating financial position of certain Public
Sector units, the Government of India on 19.05.1998 decided
to temporarily enhance the age of retirement of all Central
Public Sector Employees from 58 years to 60 years with a view
that the same may help industries to cut down their losses.
Pursuant to the said order dated 19.05.1998, the
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appellant-Company implemented the said order vide order
dated 19.11.1998 in Company with retrospective effect from
27.05.1998.
(d) Inspite of the enhancement of retirement age, the
financial performance of the appellant-Company still not
improved. As a result, the Government of India issued an
Office Memorandum dated 22.08.2001 to all Central Public
Undertakings including the appellant intimating its decision to
roll back the age of retirement of all the employees of Public
Sector Undertaking from 60 years to 58 years. Before this
Memorandum, the Government of India, on 08.06.2000, had
advised the appellant-Company to review the decision on
enhancement of age of retirement. However, the
appellant-Company did not take any decision on the said
advisory.
(e) In the meanwhile, the Government of India, on
28.02.2002, divested its 74% shareholding in the appellant
company in favour of one M/s Zuari Maroc Phosphates Ltd.
(“Zuari”), thereby, keeping only 26% shareholding in its favour.
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As per the share holding agreements, under Clause 7.2 (j) it
was provided that all the decisions taken by the Board of
Directors of the appellant-Company, prior to the date of the
disinvestment, shall be binding on all concerned.
(f) On 17.07.2002, the appellant-Company, by office order,
withdrew the earlier office order dated 19.11.1998 and
restored the age of retirement to 58 years in respect of all the
employees in terms of Certified Standing Orders and Services
Rules of the appellant-Company.
(g) Being aggrieved, the Trade Union raised dispute with
regard to the above and as a consequence of the same, the
Government of Orissa, Labour and Employment Department
made Reference under Section 12 read with Section 10 of the
Industrial Disputes Act, 1947 (in short “the Act”) to the
Industrial Tribunal, Bhubaneswar. The Industrial Tribunal,
vide order dated 17.04.2010, disposed off the Reference and
invalidated the action of the appellant-Company of rolling
back the age of retirement from 60 years to 58 years due to
contravention of Section 9A of the Act which says prior notice
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must be given to the employees by the employer which the
employer intentionally omitted to give in the present case.
(h) Being dissatisfied, the appellant-Company challenged the
decision of the Industrial Tribunal by way of filing writ petition
in the High Court of Orissa. The Division Bench of the High
Court, vide order dated 30.08.2016, dismissed the writ
petition and held, inter alia, that there was no error apparent
in the decision of the Industrial Tribunal. Thereafter, the
appellant-Company also preferred a review petition but the
same again got dismissed vide order dated 06.10.2016.
(i) Consequently, the appellant-Company has filed these
appeals by way of special leave before this Court.
4) We have given our solicitous consideration to the
submissions of learned senior counsel for the parties and
perused the relevant material placed before us.
Point(s) for consideration:-
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5) Whether in the light of present facts and circumstances
of the case, any intervention of this Court is required in the
impugned decision of the High Court?
Rival contentions:-
6) At the outset, leaned senior counsel for the
appellant-Company contended that the High Court failed to
appreciate that the age of retirement laid down in the
appointment letters, the Service Rules and the Certified
Standing Orders framed under the Industrial Employment
(Standing Orders) Act, 1946 are binding upon all workmen
governed by the same and, therefore, a temporary concession
of allowing persons to continue to serve until the age of 60
years pursuant to a government circular issued as a
temporary measure to combat losses in Central Public Sector
Undertakings cannot amount to a change in the settled service
conditions.
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7) In other words, contention of the appellant-Company is
that even if the benefit of enhancement of age of
superannuation from 58 years to 60 years has been extended
in favour of the workmen, they have got no right to retain the
same for the reason that the Service Rules and the Certified
Standing Orders applicable to the workmen stipulates a
condition of superannuation on attaining the age of 58 years
and since the same has not been amended in accordance with
law, hence, the provisions of Service Rules and the Certified
Standing Orders are binding upon the workmen and merely
because the benefit has been given to superannuate on
attaining the age of 60 years instead of the age of 58 years for
a period of four years i.e., 1998 to 2002, it will not ipso facto
replace the age of superannuation as has been provided in the
Service Rules or the Certified Standing Orders. Hence, no
question of applicability of Section 9A of the Act arises in any
case. Therefore, the impugned decision of the High Court is
liable to be set aside.
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8) Per contra, learned senior counsel for the respondent
submitted that the present appeals have been filed against the
well reasoned impugned judgments dated 30.08.2016 and
06.10.2016 which were rightly passed by the Division Bench
of the High Court. Further, it was also submitted that the
action of the appellant-Company amounts to contravention of
Section 9A of the Act read with Fourth Schedule which
postulates the necessity of prior notice to the workers if
employer proposes to effect any change in the conditions of
service. Hence, this appeal is devoid of merits and deserves to
be dismissed.
Discussion:-
9) The relationship of the employer and employee is of
utmost faith and, as a result, it falls under the ambit of
fiduciary relationship. In order to regulate such relationship,
legislature came up with legislation i.e., the Industrial
Disputes Act, 1947. The purpose of the Act is to protect the
interest of employees as they are the weaker sections since
time immemorial. In order to safeguard the rights of the
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employees, certain amendments have been made subsequently
in the Statute. In 1956, legislature inserted Section 9A of the
Act which makes it obligatory on the part of the employer that
he is bound to give advance notice to the employee if he
intends to change certain things as envisaged under Section
9A of the Act read with Fourth Schedule. For the sake of
convenience, it is apt to re-produce Section 9A of the Act
which is as under:-
“9A. Notice of change-No, employer, who proposes to effect any change in the conditions of service applicable to any workman in respect of any matter specified in the fourth Schedule shall effect such change,-
(a) without giving to the workmen likely to be affected by such change a notice in the prescribed manner of the nature of the change proposed to be effected: or
(b) within twenty-one days of giving such notice:
Provided that no notice shall be required for effecting any change-
(a) where the change is effected in pursuance of any settlement or award: or
(b) where the workmen likely to be affected by the change are persons to whom the Fundamental and Supplementary Rules, Civil Services (Classification, Control and Appeal) Rules, Civil Services (Temporary Service) Rules, Revised Leave Rules, Civil Service Regulations, Civilians in Defence Services (Classification, Control and Appeal) Rules or the Indian Railway Establishment Code or any other rules or regulations that may be notified in this behalf by the appropriate Government in the official Gazette, apply.”
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10) At the first sight of the provision, prima facie, it appears
that the employer is bound to give minimum 21 days’ notice to
the employee if employer intends to change any material terms
of service. Section 9A of the Act is a provision in consonance
with the Constitutional mandate which assures the protection
of principles of natural justice i.e., no one shall be condemned
unless heard. For the guidance, legislature prescribed the
Fourth Schedule and it is clearly mentioned in Section 9A of
the Act that before changing either of the things as envisaged
in the Fourth Schedule, prior notice must be given to the
employee. In the instant case, the grievance of the Trade
Union before the Tribunal was that withdrawal of the age of
superannuation i.e., restoration of the age from 60 years to 58
years, amounts to contravention of Clause 8 of the Fourth
Schedule, hence, employer was bound to give prior notice
which employer cannot escape. Therefore, the action of the
employer is bad in law and liable to be set aside which was
eventually upheld by the Tribunal and the High Court.
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11) Undoubtedly, it is a cardinal principle of law that
beneficial laws should be construed liberally. The Industrial
Dispute Act, 1947 is one of the welfare legislations which
intends to provide and protect the benefits of the employees.
Hence, it shall be interpreted in a liberal and broad manner so
that maximum benefits could reach to the employees. Any
attempt to do strict interpretation would undermine the
intention of the legislature. In a catena of cases, this Court
has held that the welfare legislation shall be interpreted in a
liberal way.
12) The grievance of the appellant-Company before this
Court is that the increase in the superannuation age of the
employees was temporary in nature in order to combat the
losses and in no circumstances, it can be said that withdrawal
of it amounts to withdrawal of customary concession or
privilege or change in usage. Eighth clause of the Fourth
Schedule says “withdrawal of any customary concession or
privilege or change in usage”. The whole dispute revolves
around the interpretation of the terms customary concession,
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privilege or change in usage. In the instant case, we are mainly
concerned with the term ‘privilege’. The word “privilege” as
such is not defined in the Act. In the absence of statutory
definition, we have to take recourse of the dictionary or
general meaning of the term “privilege”. The Dictionary
meaning of the word privilege means a “special right,
advantage or immunity granted or available only to a particular
person or ground”. In other words, a particular and peculiar
benefit or advantage enjoyed by a person, company, or class,
beyond the common advantages of others.
13) It is admitted position that the Board of Directors took
the decision of enhancement of age of retirement and it came
into force with retrospective effect from 27.05.1998 as
mentioned in the order dated 19.11.1998. Though, this
decision implemented without the amendment in the Standing
Orders and Rules, yet impliedly it got the force as a service
condition since it directly relates with the service condition of
the employees. Age of superannuation is an integral part of the
service condition of the employee. Also, enhancement of
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superannuation age would impliedly amount to a privilege
since it was provided particularly for the central public sector
employees. At this juncture, the Division Bench of the High
Court held as under:
“However the facts of this case is little bit different because the necessary modification has not been incorporated either in the Service Rules or in the Certified Standing Order enhancing the age of superannuation from 58 years to 60 years, but the Central Government being the competent authority has directed the Board of Directors to enhance the age of superannuation and accordingly it has been enhanced in the year 1998 and thereafter it has been reduced vide order dtd 17.7.2002 by the same process, hence we are of the considered view that by passing the order dtd 17.7.2002 the privilege has been granted to the workmen has been recalled by altering the same by reducing the age of superannuation from 60 years to 58 years is alteration which is detrimental to the interest of the workmen.”
14) No doubt, the enhancement of the superannuation age
was temporary in nature in order to achieve certain objectives
and also it is not deniable that yet employees would be
governed by the Service Rules and the Certified Standing
Orders which were not amended. However, if we allow the plea
of the appellant-Company then it would defeat the object of
legislature because legislature could never have intended that
employees would be condemned without giving them right of
reasonable hearing. Naturally, every employee is under the
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expectation that before reducing his superannuation age, he
would be given a proper chance to be heard. Right to work is a
vital right of every employee and in our view, it shall not be
taken away without giving reasonable opportunity of being
heard otherwise it would be an act of violation of the
Constitutional mandate.
15) Moreover, the contention of the appellant-Company that
the object of enhancement of superannuation age was just to
save the industries from huge losses, therefore, it does not
violate any statutory right of the employees, cannot be
sustained in the eyes of law and also it does not give the
license to the appellant-Company to act in contravention of
law since it is a cannon of law that everyone is expected to act
as per the mandate of law.
16) To sum up, we are of the view that at the very moment
when the order of enhancement of superannuation of the
employees came into force though temporary in nature, it
would amount to privilege to employees since it is a special
right granted to them. Hence, any unilateral withdrawal of
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such privilege amounts to contravention of Section 9A of the
Act and such act of the employer is bad in the eyes of law.
17) In view of above detailed discussion, we are of the
considered view that there is no error in the impugned
judgment of the High Court, hence, we are not inclined to
interfere in it. Accordingly, these appeals are hereby dismissed
leaving parties to bear their own cost.
...…………………………………J. (R.K. AGRAWAL)
.………….………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; APRIL 19, 2018.
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