THE MAHARASHTRA STATE COOP.HOUSING.FIN.C Vs PRABHAKAR SITARAM BHADANGE
Bench: A.K. SIKRI,R.K. AGRAWAL
Case number: C.A. No.-001488-001488 / 2017
Diary number: 6158 / 2014
Advocates: M. Y. DESHMUKH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1488 OF 2017
THE MAHARASHTRA STATE COOPERATIVE HOUSING FINANCE CORPORATION LTD. .....APPELLANT(S)
VERSUS
PRABHAKAR SITARAM BHADANGE .....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
The appellant, Maharashtra State Cooperative Housing
Finance Corporation Limited (hereinafter referred to as the
‘Corporation’), is a cooperative society registered under the
Maharashtra Cooperative Societies Act, 1960 (hereinafter
referred to as the ‘Act’). The respondent had joined the services
in the appellant Corporation in the year 1975 as an Inspector. He
was promoted to the post of Branch Manager (Class-I) in the year
2000. For certain acts of misconduct allegedly committed by the
respondent, he was put under suspension vide orders dated July
11, 2003. Thereafter, a charge-sheet was served upon him and
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the departmental inquiry conducted, which resulted in dismissal
order dated April 28, 2006 passed by the Corporation, dismissing
the respondent from service. His departmental appeal having
dismissed, the respondent approached the Cooperative Court at
Aurangabad, which is set up under the Act, on April 19, 2007
challenging the orders of dismissal from service as well as the
order rejecting the departmental appeal by filing Dispute No. 61 of
2007. On receiving the notice in the said dispute petition, the
Corporation filed an application for rejection of the petition of the
respondent on the ground that the Cooperative Court set up
under the Act did not have the jurisdiction to entertain and decide
the service dispute between the employer and the employee,
inasmuch as the dispute in question did not touch upon the
business of the society and was not covered by the provisions of
Section 91 of the Act. The Cooperative Court dismissed the said
application holding that it had the requisite jurisdiction to decide
the dispute. Order of the Cooperative Court was challenged by
the appellant before the Cooperative Appellate Court in the form
of an appeal. This appeal was dismissed confirming the orders of
the Cooperative Court. Further challenge was laid by the
appellant by filing a writ petition before the High Court of
Judicature at Bombay, Aurangabad Bench. This writ petition has
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also been dismissed vide judgment dated January 21, 2014.
Present appeal assails the said judgment of the High Court.
2) From the aforesaid, it becomes clear that the issue that needs to
be decided is as to whether the Cooperative Court established
under the Act has the requisite jurisdiction to decide ‘service
dispute’ between a cooperative society established under the Act
and its employees.
3) Section 91(1) of the Act, scope whereof is to be examined, reads
as under:
“91. Disputes. – (1) Notwithstanding anything contained in any other law for the time being in force, any dispute touching the constitution, elections of the committee or its officers other than elections of committees of the specified societies including its officer, conduct of general meetings, management or business of a society shall be referred by any of the parties to the dispute, or by a federal society to which the society is affiliated or by a creditor of the society, to the Cooperative Court if both the parties thereto are one or the other of the following –
(a) a society, its committee, any past committee, any past or present officer, any past or present agent, any past or present servant or nominee, heir or legal representative of any deceased officer, deceased agent or deceased servant of the society, or the liquidator of the society or the official assignee of a deregistered society;
(b) a member, past member of a person claiming through a member, past member of a deceased member of society, or a society which is a member of the society or a person who claims to be a member of the society;
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(c) a person other than a member of the society, with whom the society, has any transactions in respect of which any restrictions or regulations have been imposed, made or prescribed under Section 43, 44 or 45, and any person claiming through such person;
(d) a surety of a member, past member or deceased member, or surety of a person other than a member with whom the society has any transaction in respect of which restrictions have been prescribed under Section 45, whether such surety or person is or is not a member of the society;
(e) any other society, or the liquidator of such a society or deregistered society or the official assignee of such a deregistered society.”
4) As the plain language of Section 91 suggests, primarily those
disputes which pertain to the constitution of the society or the
elections, management or business of society, etc., are to be
decided by the Cooperative Court. Such disputes are normally
between the members of the society or between the society and
its members. However, this Section also uses the expression ‘it’s
officers’ and on that basis, it is argued by the respondent that
disputes of employees/officers with the management and the
society can also be covered, more particularly, the dispute
regarding termination of the officer, which is the subject matter of
the petition filed by the respondent. It is further argued that in any
case disputes pertaining to ‘management or business of a
society’ are wide enough to cover the dispute between the society
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as an employer and its employees.
5) Before the High Court it was argued by the counsel for the
respondent that the respondent was not claiming reinstatement
as he had attained the age of superannuation when the dispute
was filed. Therefore, while challenging the resolution of the
respondent dismissing his services, the respondent was seeking
compensation for wrongful dismissal. It was, thus, argued that
since reinstatement was not claimed, the award of compensation
was within the jurisdiction of the Cooperative Court. This
contention of the respondent is accepted by the High Court
relying upon its earlier Division Bench judgment in the case of
Pralhad Vithalrao Pawar v. Managing Director, Kannaded
Sahakari Sakhar Karkhana Ltd. & Anr.1 The rationale behind
this view taken in the aforesaid judgment by the High Court was
that the remedy under Section 91(1) of the Act is a substitute for
the remedy which could have been available before the Civil
Court as the forum created under Section 91 is a substitute for
the Civil Court and created under a special legislation. Since the
Civil Court has the jurisdiction to award damages, the
Cooperative Court would be vested with same powers as its
substitute. The High Court also held that the respondent herein 1
1998 (3) Mh.L.J. 214
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was working as the Manager with the appellant Corporation and,
therefore, was not ‘workman’ within the meaning of Section 2(s)
of the Industrial Disputes Act, 1947. The submission of the
learned counsel for the appellant was that, no doubt the
Cooperative Court was the substitute of the Civil Court, but, at the
same time, it was the creature of the statute and only limited
powers were conferred upon the Cooperative Court and not all
the powers of the Civil Court. These powers pertained to the
nature of disputes which were categorically delineated under
Section 91 of the Act. According to the learned counsel, the
Cooperative Court was vested with the jurisdiction to decide only
those disputes which touch upon the business of the society and
since it was not a dispute pertaining to the business of the society
or the election of committee or its officers, and was an
employer-employee dispute, Section 91 did not give any power to
the Cooperative Court to decide such disputes which arise
between the employer and the employee.
6) Learned counsel for the respondent, on the other hand, adopted
the afore-noted reasons as given by the High Court. His
submission was that the word ‘officer’ occurring in Section 91
would include disputes between the management and its officers,
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i.e. employees. He also submitted that the disputes relating to
‘management’ of a society should be read widely to include
service disputes as well.
7) We may state at the outset that it was conceded at the Bar that if
the employee of a cooperative society is covered by the definition
of ‘workman’ within the meaning of the Industrial Disputes Act,
1947 and claims a relief of reinstatement, in that event the
Cooperative Court will not have jurisdiction to entertain such a
claim, inasmuch as, relief of reinstatement cannot be granted by
the Cooperative Court. Such a relief can only be granted by the
Labour Court or the Industrial Tribunal constituted under the
Industrial Disputes Act having regard to the fact that special and
complete machinery for this purpose is provided under the
provisions of the Industrial Disputes Act, the jurisdiction of the
Civil Court stands ousted. This is so held by this Court
consistently in a number of judgments2. These observations are
made on the premise that even if it is accepted that the
Cooperative Court established under the Act is a substitute of a
Civil Court, the jurisdiction of the Civil Court to grant relief would
not go beyond the jurisdiction which has been vested in the Civil
Court. When admittedly the Civil Court does not have jurisdiction 2 Uttar Pradesh Warehousing Corporation Ltd. v. Chandra Kiran Tyage, 1970 1 LLJ 32; Dr. S.B.
Dutta v. University of Delhi, 1959 SCR 1236 and S.R. Tewari v. District Board, Agra 1964 1 LLJ 1
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to grant any such relief and its jurisdiction is barred in view of the
law laid down in the aforesaid judgment, as a fortiorari, the
jurisdiction of the Cooperative Court shall also stand barred. We
may also clarify one more aspect. Contract of personal services
is not enforceable under the common law. Section 14, read with
Section 41(e) of the Specific Relief Act, 1963, specifically bars the
enforcement of such a contract. It is for this reason the principle
of law which is well established is that the Civil Court does not
have the jurisdiction to grant relief of reinstatement as giving of
such relief would amount to enforcing the contract of personal
services. However, as laid down in the cases referred to above,
and also in Executive Committee of Vaish Degree College,
Shamli & Ors. v. Lakshmi Narain & Ors.3, there are three
exceptions to the aforesaid rule where the contract of personal
services can be enforced:
(a) in the case of a public servant who has been dismissed
from service in contravention of Article 311 of the
Constitution of India;
(b) in the case of an employee who could be reinstated in an
industrial adjudication by the Labour Court or an Industrial
Tribunal; and
3 (1976) 2 SCC 58
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(c) in the case of a statutory body, its employee could be
reinstated when it has acted in breach of the mandatory
obligations imposed by the statute.
8) Even when the employees falling under any of the aforesaid three
categories raise dispute qua their termination, the Civil Court is
not empowered to grant reinstatement and the remedy would be,
in the first two categories, by way of writ petition under Article 226
of the Constitution or the Administrative Tribunal Act, as the case
may be, and in the third category, it would be under the Industrial
Disputes Act. An employee who does not fall in any of the
aforesaid exceptions cannot claim reinstatement. His only
remedy is to file a suit in the Civil Court seeking declaration that
termination was wrongful and claim damages for such wrongful
termination of services. Admittedly, the appellant Corporation is
not a ‘State’ under Article 12 of the Constitution. The respondent
also cannot be treated as a Government/public servant as he was
not under the employment of any Government. He was also not
‘workman’ under the Industrial Disputes Act as he was working as
Manager with the appellant Corporation.
9) In the aforesaid conspectus, we have to examine as to whether
this power which is available with the Civil Court to grant
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damages is now given to the Cooperative Court under Section 91
of the Act. We may also mention at this stage that some of the
States have statutes which contain provisions regarding
management and regulations of the cooperative society, where
specific machinery under these State Cooperative Societies Acts
is provided for resolution of employment disputes as well,
between the cooperative societies and its employees, that too by
excluding the applicability of labour laws. No doubt, in such
cases, the disputes between the cooperative societies and it
employees, including the workmen, would be dealt with by such
machinery and the general Act, like the Industrial Disputes Act,
would not be applicable (See Ghaziabad Zila Sahkari Bank Ltd.
v. Addl. Labour Commissioner & Ors.4 and Dharappa v.
Bijapur Coop. Milk Producers Societies Union Ltd.5).
Pertinently, in the instant case, Section 91 specifically excludes
the disputes between the cooperative society as employer and its
‘workmen’. Ultimately, the outcome depends upon the powers
that are given to the Cooperative Court or the stipulated tribunal
created under such Acts. It is in this hue we have to find out as to
whether Section 91 of the Act at hand empowers Cooperative
Courts to decide such disputes.
4 (2007) 11 SCC 756 5 (2007) 9 SCC 109
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10) A reading of the provisions of Section 91 would show that there
are two essential requirements for conferment of exclusive
jurisdiction on the Cooperative Court which need to be satisfied:
(i) the first requirement is that disputes should be ‘disputes
touching’ the constitution of the society or elections or
committee or its officers or conduct of general meetings or
management of society, or business of the society; and
(ii) the second requirement is that such a dispute is to be
referred to the Cooperative Court by ‘enumerated persons’
as specified under sub-section (1) of Section 91.
11) When we read the provision in the aforesaid manner, we arrive at
a firm conclusion that service dispute between the employees of
such cooperative society and the management of the society are
not covered by the aforesaid provision. The context in which the
word ‘officers’ is used is altogether different, namely, election of
the committee or its officers. Thus, the word ‘officers’ has
reference to elections. It is in the same hue expression ‘officer’
occurs second time as well.
12) It was, however, argued by the learned counsel for the
respondent that disputes touching the ‘management or business
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of a society’ would include the dispute between the management
of the society and its employees.
13) There are plethora of judgments of this Court holding that the
expression ‘business of the society’ would not cover the service
matters of employer and employee. In Deccan Merchants
Coop. Bank Ltd. v. Dalichand Jugraj Jain6, this Court
interpreted somewhat similar clause and held that it covered five
kinds of disputes. It becomes clear from the following discussion:
“Five kinds of disputes are mentioned in sub-section: first, disputes touching the constitution of a society; secondly, disputes touching election of the office-bearers of a society; thirdly, disputes touching the conduct of general meetings of a society; fourthly, disputes touching the management of a society; and fifthly disputes touching the business of a society. It is clear that the word ‘business’ in this context does not mean affairs of a society because election of office-bearers, conduct of general meetings and management of a society would be treated as affairs of a society. In this sub-section the word ‘business’ has been used in a narrower sense and it means the actual trading or commercial or other similar business activity of the society which the society is authorised to enter into under the Act and the Rules and its bye-laws.”
Likewise, in Coop. Central Bank Ltd. v. Addl. Industrial
Tribunal7, the Court held that the expression ‘touching the
business of the society’ would not cover the disputes pertaining to
alteration of conditions of service of workman.
6 (1969) 1 SCR 887 7 (1969) 2 SCC 43
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These judgments were taken note of in Morinda Coop.
Sugar Mills Ltd. v. Morinda Coop. Sugar Mills Workers’
Union8, where scope of Section 55 of the Punjab Cooperative
Societies Act, 1961 came up for consideration. That section
provided for reference of dispute to arbitration ‘if any dispute
touching the constitution, management or the business of a
cooperative society arises’. Following the aforesaid judgments,
the Court gave limited meaning to the aforesaid expression and
held that the suit filed by the Workers’ Union of the cooperative
society claiming dearness allowance on the wages plus fixed
allowance in accordance with the Third Wage Board Report was
maintainable in the Civil Court, and such a dispute was not
covered by the provisions of Section 55 of the Punjab
Cooperative Societies Act, 1961.
The reading of the aforesaid judgments make it crystal clear
that dispute of this nature does not come within the scope of
‘business of the society’.
14) We now advert to the question as to whether such a dispute can
be treated as dispute relating to ‘management of the society’. On
this aspect as well, there is a direct judgment of this Court in
Gujarat State Cooperative Land Development Bank Ltd. v.
8 (2006) 6 SCC 80
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P.R. Mankad & Ors.9 wherein the expression ‘management of the
society’ was assigned the following meaning:
“35. We will now focus attention on the expression “management of the Society” used in Section 96(1) of the Act of 1961. Grammatically, one meaning of the term ‘management’ is: “the Board of Directors' or “the apex body” or “Executive Committee at the helm which guides, regulates, supervises, directs and controls the affairs of the Society”. In this sense it may not include the individuals who under the overall control of that governing body or Committee, run the day-to-day business of the Society, (see Words and Phrases, by West Publishing Co., Permanent Edn., Vol. 26, p. 357, citing Warner and Swasey Co. v. Rusterholz D.C. Minn [41 F Supp 398, 505] . Another meaning of the term “management”, may be: ‘the act or acts of managing or governing by direction, guidance, superintendence, regulation and control, the affairs of a Society’.
36. A still wider meaning of the term which will encompass the entire staff of servants and workmen of the Society, has been canvassed for by Mr Dholakia. The use of the term “management” in such a wide sense in Section 96(1) appears to us, to be very doubtful.”
It, thus, clearly follows that the dispute raised by the
respondent is not covered within the meaning of Section 91 of the
Act and, therefore, the Cooperative Court does not have the
jurisdiction to entertain the claim filed by the respondent.
15) The learned counsel for the respondent referred to the judgment
of this Court in the case of R.C. Tiwari v. M.P. State Cooperative
Marketing Federation Ltd. & Ors.10. However, a close scrutiny
9 (1979) 3 SCC 123 10 (1997) 5 SCC 125
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of the said judgment would reveal that the power of the Registrar
to deal with the dispute of dismissal from service of the employee
was recognised having regard to Section 55 of the M.P.
Cooperative Societies Act, 1960 which gave specific power to the
Registrar to determine conditions of employment in societies,
including deciding the disputes regarding terms of employment,
working conditions and disciplinary actions taken by the society
arising between the society and its employees. Therefore, that
judgment would be of no help to the respondent.
16) It may be noted that the High Court, in the impugned judgment,
has itself proceeded on the basis that if the dispute relates to
reinstatement, the Cooperative Court will not have any
jurisdiction. The main reason for conferring jurisdiction upon the
Cooperative Court in the instant case is that the Cooperative
Court has replaced the Civil Court and, therefore, powers of the
Civil Court are given to the Cooperative Court. However, the
High Court erred in not further analysing the provisions of Section
91 of the Act which spells out the specific powers that are given to
the Cooperative Court and those powers are of limited nature.
Our aforesaid analysis leads to the conclusion that the disputes
between the cooperative society and its employees are not
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covered by the said provision. We may hasten to add that if the
provision is couched in a language to include such disputes (and
we find such provisions in the Cooperative Societies Acts of
certain States) and it is found that the Cooperative Society Act
provides for complete machinery of redressal of grievances of the
employees, then even the jurisdiction of the Labour Court/
Industrial Tribunal under the Industrial Disputes Act shall be
barred having regard to the provisions of such a special statute
vis-a-vis general statute like the Industrial Disputes Act {See –
Ghaziabad Zila Sahkari Bank Ltd.11}.
17) In Gujarat State Co-operative Land Development Bank Ltd. v.
P.R. Mankad & Ors.12, an employee working as Additional
Supervisor was removed from service by giving one month’s pay
in lieu of Notice under the Staff Regulations. He had issued a
notice under the Bombay Industrial Relations Act, 1946, as he
was an employee as defined under section 2(13) of the said Act.
One of the questions that was considered by this Court was
whether a dispute raised by the said employee for setting aside
his removal from service on the ground that it was an act of
victimization and for reinstatement in service with back wages
was one ‘touching the management or business of the society’, 11 Refer Footnote 4 12 (1979) 3 SCC 123
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within the contemplation of the Co-operative Societies Act. This
Court held that the expression ‘any dispute’ referred to in section
96 of the Gujarat Co-operative Societies Act, 1961 did not cover a
dispute of the kind raised by the respondent employee against
the bank.
18) As a result, this appeal is allowed, the order of the High Court is
set aside and the Division Bench judgment, on which reliance is
placed by the High Court in the impugned judgment, is overruled.
As a consequence, it is held that the petition filed by the
respondent before the Cooperative Court is not maintainable. It
would, however, be open to the respondent to file a civil suit.
Needless to mention, in such a civil suit filed by the respondent,
he would be at liberty to file application under Section 14 of the
Limitation Act, 1963 in order to save the limitation.
No costs.
.............................................J. (A.K. SIKRI)
.............................................J. (R.K. AGRAWAL)
NEW DELHI; MARCH 30, 2017.
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