RAI BAHADUR NARAIN SINGH SUGAR MILLS LTD. Vs MANGEY RAM
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MR. JUSTICE A.S. BOPANNA
Case number: C.A. No.-007218-007218 / 2019
Diary number: 27700 / 2019
Advocates: VINEET BHAGAT Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 7218 OF 2019 (Arising out of SLP(C) No(s).19370 OF 2019)
RAI BAHADUR NARAIN SINGH SUGAR MILLS LTD. Appellant(s)
VERSUS
MANGEY RAM Respondent(s)
J U D G M E N T
A.S. BOPANNA, J.:
(1) Leave granted.
(2) The Appellant-Sugar Mills is before us assailing the Order
dated 06.08.2011 passed by the Labour Court in Misc.Case NO.42
of 2011 while taking note of a petition filed by the respondent
under Section 33-C(2) of the Industrial Disputes Act.
(3) The genesis of the case for the said petition being filed
under Section 33-C(2) of the I.D. Act before the Labour Court
is that Labour Court at the first instance in the proceedings
bearing Adjudication Case NO.64/1996 had passed an award and
ordered that the termination order dated 07.12.1994 against the
respondent by the appellant herein was not proper and legal.
Accordingly, it was ordered that the respondent herein be
reinstated into service during the up-coming crushing season.
As far as payment of back-wages is concerned, it was quantified
at Rs.5,000/-, as compensation. With regard to the intervening
wages during which the writ petition was pending, it was
2
ordered that the respondent herein is relegated to the employer
before whom he shall make a representation in that regard. The
said order insofar as the said direction has attained the
finality.
(4) The respondent instituted a petition under Section 33-C(2)
of I.D.Act seeking for payment of wages subsequent to the Award
dated 10.06.1997 since reinstatement was not made. Labour
Court vide Order dated 06.08.2011 allowed the said application
and directed the appellant herein to pay the wages from the
date of Award i.e. 10.06.1997 up to the date on which
respondent joined the service.
(5) The contention on behalf of the respondent is that the
said amount as ordered by the Labour Court is payable. However,
what we notice is that the appellant herein had approached the
High Court of Uttaranchal at Nainital in Civil Misc.
Application NO.4169 of 2001 (Old No.6958 of 1998) assailing the
Award dated 10.06.1997. In the said proceedings, the High
Court having taken note of the order of the Labour Court
confirmed the Award dated 10.06.1997 insofar as the
reinstatement is concerned.
(6) In that view the only question for consideration is with
regard to the validity or otherwise of the order passed by the
Labour Court dated 06.08.2011 under Section 33-C(2) of the I.D.
Act quantifying and directing payment of amount subsequent to
the date of the Award dated 10.06.1997. In that regard we have
already taken note that the matter was pending before the High
Court subsequent to the Award dated 10.06.1997 and the High
3
Court while ultimately disposing of the writ petition had in
that regard directed that the payment of the wages for the
period when the writ petition was pending is a matter to be
considered by the employer.
(7) Pursuant to the Award dated 10.06.1997 respondent has been
reinstated by order dated 26.07.2005. The respondent made
representation before the appellant claiming wages for the
intervening period. By order dated 26.07.2005 the appellant
rejected claim of the respondent for the wages for the
intervening period on the principle of ‘no work, no pay’. The
same would stand answered by the order of the High Court in
C.M.A. No.4169/2001.
(8) When the matter of payment of wages from 1995 to 2005 was
left to the decision of the employer, the wages as ordered by
the Labour Court in the proceedings under Section 33-C(2) of
the I.D. Act would not be justified. Since the High Court had
directed that the appellant herein shall consider the
representation of the respondent for wages for intervening
period, the consideration in that regard was necessary to be
made by the appellant and the order of the Labour Court dated
06.08.2011 is unsustainable. In Municipal Corporation of Delhi
v. Ganesh Razak and Anr., (1995) 1 SCC 235, it was held by this
Court as under:
“12. The High Court has referred to some of
these decisions but missed the true import
thereof. The ratio of these decisions clearly
indicates that where the very basis of the
claim or the entitlement of the workmen to a
4
certain benefit is disputed, there being no
earlier adjudication or recognition thereof by
the employer, the dispute relating to
entitlement is not incidental to the benefit
claimed and is, therefore, clearly outside the
scope of the proceeding under Section 33-C(2)
of the Act. The Labour Court has no
jurisdiction to first decide the workmen’s
entitlement and then proceed to compute the
benefit so adjudicated on that basis in
exercise of its power under Section 33-C(2) of
the Act. It is only when the entitlement has
been earlier adjudicated or recognised by the
employer and thereafter for the purpose of
implementation or enforcement thereof some
ambiguity requires interpretation that the
interpretation is treated as incidental to the
Labour Court’s power under Section 33-C(2) like
that of the Executing Court’s power to
interpret the decree for the purpose of its
execution.”
Likewise the scope of Section 6(H)(2) of the U.P. Industrial
Disputes Act, 1947 is also limited to calculation of monetary
benefits where right has already been adjudicated.
(9) However, at this stage since sufficient time has elapsed
an exercise to remit the matter to the employer to reconsider
these aspects of the matter would not be necessary as we are
informed that pursuant to the order passed by the Labour Court
an amount of Rs.10,00,000/- was deposited as an interim measure
pending consideration on these aspects and the respondent has
already withdrawn a sum of Rs.6,00,000/- (Rupees Six Lakhs) out
of the same.
5
(10) Therefore, in the interest of justice, we direct that the
said amount of Rs.6,00,000/- (Rupees Six Lakhs) withdrawn by
the respondent herein would stand in compliance of all wages
that are payable to the respondent subsequent to the Award
dated 10.06.1997 till actual reinstatement and the matter shall
rest at that. The amount of Rs.4,00,000/- (Rupees Four Lakhs)
which is available in deposit shall therefore be withdrawn by
the appellant herein. Since the deposit before the Labour
Court was credited in a fixed deposit to enure interest, the
entire accrued interest on the deposit shall be paid to the
respondent and only the amount of Rs.4,00,000/- (Rupees Four
Lakhs) shall be returned to the appellant herein.
(11) The appeal shall stand disposed of in the above terms.
(12) At this stage, learned counsel for the respondent submits
that the respondent has been terminated subsequently and he has
raised a dispute with regard to the same. It is made clear
that the same would be considered and decided separately and
all the contentions are left open to be raised at the
appropriate stage and the decision in the case on hand shall
not be an impediment for consideration of the rights of the
parties.
..........................J. (R. BANUMATHI)
..........................J. (A.S. BOPANNA)
NEW DELHI, SEPTEMBER 12, 2019.