Firozabad Dugdh Utpadak Sahkari ... vs Presiding Officer,Labour Court, ...
2012 Latest Caselaw 3313 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?AFR
 
Court No. - 26
 

 
Case :- WRIT - C No. - 25816 of 1998
 
Petitioner :- Firozabad Dugdh Utpadak Sahkari Sangh Ltd.
 
Respondent :- Presiding Officer,Labour Court, Agra & Others
 
Petitioner Counsel :- G.D.Mishra
 
Respondent Counsel :- C.S.C.,R.C. Srivastava,Rajesh Tiwari
 

 
Hon'ble B. Amit Sthalekar,J. 

By means of this writ petition the petitioner is challenging the award order dated 24.9.1996 as well as recovery certificate dated 27.8.1997 and the order dated 12.5.1998.

The facts of the case, in brief, are that the petitioner is a Cooperative Society duly registered under the U. P. Cooperative Societies Act. The contention of the learned counsel for the petitioner is that respondent no.7 raised an industrial dispute as to whether termination of his services with effect from 15.12.1991 was illegal and invalid. The contention of the respondent no.7 was that he was working in the petitioner, Cooperative Society since March, 1988 and he worked continuously till his services were terminated with effect from 15.12.1991. The case was contested by respondent no.7, the contractor, who stated that in the year 1988 he was not the contractor and that he used to engage workers only on part time basis but it was stated that services of respondent no.7 Jaswant Singh were never terminated but he himself left the work with effect from 13.12.1991 and went away. The Labour Court has held that termination of services of the respondent no.7, Jaswant Singh with effect from 15.12.1991 was absolutely illegal. He is entitled to be reinstated in service and accordingly a direction was issued that the petitioner shall be reinstated in service with full back wages with effect from 15.12.1991.

I have heard Sri G. D. Mishra, learned counsel for the petitioner and learned standing counsel appearing for respondent nos.1 to 5. List has been revised. None appears for the respondent nos.6 and 7.

Sri Mishra, learned counsel for the petitioner has raised a preliminary objection that proceedings before the Labour Court were not maintainable inasmuch as, even if it is assumed that respondent no.7 was an employee of the petitioner-cooperative society, he could not have raised an industrial dispute before the Labour Court inasmuch as the cooperative society duly registered under the Cooperative Societies Act, 1965 does not fall within the definition of 'industry' as defined in Section 2 K of the U.P. Industrial Disputes Act, 1947 and the said Act being a Special Act would have overriding effect over the provisions of the U.P. Industrial Disputes Act, 1947. In support of his contention he has placed reliance on a decision of the Supreme Court reported in 2007 (113) FLR 50, Ghaziabad Zila Sahkari Bank Ltd. vs. Additional Labour Commissioner and others. Para 45 the said judgement reads as follows:-

"45. The general legal principle in interpretation of statutes is that 'the General Act should lead to the Special Act'. Upon this general principle of law, the intention of the U.P. legislature is clear, that the special enactment UP Cooperative Societies Act, 1965 alone should apply in the matter of employment of Co- operative Societies to the exclusion of all other Labour Laws. It is a complete Code in itself as regards employment in co- operative societies and its machinery and provisions. The General Act the UPID Act, 1947 as a whole has and can have no applicability and stands excluded after the enforcement of the UPCS Act. This is also clear from necessary implication that the legislature could not have intended 'head-on-conflict and collision' between authorities under different Acts."

With regard to non enforcement of Section 135 of the U.P. Cooperative Societies Act, 1965, the Supreme Court has further clarified the position as follows:-

"56. The present dispute is not "any dispute relating to the constitution, management or the business of a cooperative society" and, therefore, the machinery provided in Section 70 or 128 of the U.P. Cooperative Societies Act would not be available to the employees of the Bank to enforce the settlement."

"61. The general legal principle in interpretation of statutes is that 'the general Act should lead to the special Act'. Upon this general principle of law, the intention of the U.P legislature is clear, that the special enactment UP Co- operative Societies Act, 1965 alone should apply in the matter of employment of Co-operative Societies to the exclusion of all other Labour Laws. It is a complete code in itself as regards employment in co-operative societies and its machinery and provisions. The general Act the UPID Act, 1947 as a whole has and can have no applicability and stands excluded after the enforcement of the UPCS Act. This is also clear from necessary implication that the legislature could not have intended 'head-on-conflict and collision' between authorities under different Acts. In this regard reference can be made to Co-operative Central Bank Ltd. and Ors. v. The Additional Industrial Tribunal, Andhra Pradesh and Ors. (1969) 2 SCC 43 where this Court observed that:

"Applying these tests, we have no doubt at all that the dispute covered by the first issue referred to the Industrial Tribunal in the present cases could not possibly be referred for decision to the Registrar under Section 61 of the Act. The dispute related to alteration of a number of conditions of service of the workmen which relief could only be granted by an Industrial Tribunal dealing with an industrial dispute. The Registrar, it is clear from the provisions of the Act, could not possibly have granted the reliefs claimed under this issue because of the limitations placed on his powers in the Act itself. It is true that Section 61 by itself does not contain any clear indication that the Registrar cannot entertain a dispute relating to alteration of conditions of service of the employees of a registered society; but the meaning given to the expression "touching the business of the society", in our opinion, makes it very doubtful whether a dispute in respect of alteration of conditions of service can be held to be covered by this expression. Since the word "business" is equated with the actual trading or commercial or other similar business activity of the society, and since it has been held that it would be difficult to subscribe to the proposition that whatever the society does or is necessarily required to do for the purpose of carrying out its objects, such as laying down the conditions of service of its employees, can be said to be a part of its business, it would appear that a dispute relating to conditions of service of the workmen employed by the society cannot be held to be a dispute touching the business of the society. Further, the position is clarified by the provisions of Sub-section (4) of Section 62 \of the Act which limit the power to be exercised by the Registrar, when dealing with a dispute referred to him under Section 61, by a mandate that he shall decide the dispute in accordance with the provisions of the Act and the Rules and bye-laws. On the face of it, the provisions of the Act, the rules and the byelaws could not possibly permit the Registrar to change conditions of service of the workmen employed by the society. For the purpose of bringing facts to our notice in the present appeals, the Rules framed by the Andhra Pradesh Government under the Act, and the bye-laws of one of the appellant Banks have been placed on the Paper-books of the appeals before us. It appears from them that the conditions of service of the employees of the Bank have all been laid down by framing special bye-laws. Most of the conditions of service, which the workmen want to be altered to their benefit, have thus been laid down by the bye-laws, so that any alteration in those conditions of service will necessarily require a change in the bye-laws. Such a change could not possibly be directed by the Registrar when, under Section 62(4) of the Act, he is specifically required to decide the dispute referred to him in accordance with the provisions of the bye- laws. It may also be noticed that a dispute referred to the Registrar under Section 61 of the Act can even be transferred for disposal to a person who may have been invested by the Government with powers in that behalf, or may be referred for disposal to an arbitrator by the Registrar. Such person or arbitrator, when deciding the dispute, will also be governed by the mandate in Section 62(4) of the Act, so that he will also be bound to reject the claim of the workmen which is nothing else than are quest for alteration of conditions service contained in the bye-laws. It is thus clear that, in respect of the dispute relating to alteration of various conditions of service, the Registrar or other person dealing with it under Section 62 of the Act is not competent to grant the relief claimed by the workmen at all. On the principle laid down by this Court in Deccan Merchants Co- operative Bank Ltd. Vs. Dalichand Jugraj Jain AIR 1969 SC 1320, therefore, it must be held that this dispute is not a dispute covered by the provisions of Section 61 of the Act. Such a dispute is not contemplated to be dealt with under Section 62 of the Act and must, therefore, be held to be outside the scope of Section 61.

62. Further this Court observed in R.C. Tiwari v. M.P. State Co-operative Marketing Federation Ltd. (1997) 5 SCC 125 that:

"3....He also places reliance on Section 93 of the Societies Act which states that nothing contained in the Madhya Pradesh Shops and Establishments Act 1958, the M.P. Industrial Workmen (Standing Orders) Act, 1959 and the M.P. Industrial Relations Act, 1960 shall apply to a Society registered under this Act. By necessary implication, application of the Act has not been excluded and that, therefore, the Labour Court has jurisdiction to decide the matter. We find no force in the contention. Section 55 of the Societies Act gives power to the Registrar to deal with disciplinary matters relating to the employees in the Society or a class of Societies including the terms and conditions of employment of the employees. Where a dispute relates to the terms of employment, working conditions, disciplinary action taken by a Society, or arises between a Society and its employees, the Registrar or any officer appointed by him, not below the rank of Assistant Registrar, shall decide the dispute and his decision shall be binding on the society and its employees. As regards power under Section 64, the language is very wide, viz., "Notwithstanding anything contained in any other law for the time being in force any dispute touching the constitution, management or business of a Society or the liquidation of a Society shall be referred to the Registry by any of the parties to the dispute." Therefore, the dispute relating to the management or business of the Society is very comprehensive as repeatedly held by this Court. As a consequence, special procedure has been provided under this Act.

Necessarily, reference under Section 10 of the Societies Act stands excluded. The judgment of this Court arising under Andhra Pradesh Act has no application to the facts for the reason that under that Act the dispute did not cover the dismissal of the servants of the society for which the Act therein was amended."

Similar view was taken by this Court in Belsund Sugar Co. Ltd. v. State of Bihar (1999) 9 SCC 620, Allahabad Bank v. Canara Bank (2000) 4 SCC 406, State of Punjab v. Labour Court (1980) 1 SCC 4 and U.P.SEB Vs. Shiv Mohan Singh (2004) 8 SCC 402."

"65. We are therefore of the view that the Asst. Labour Commissioner (ALC)'s jurisdiction was wrongly invoked and his order dated 15.03.2003 under Section 6H, U.P. Industrial Disputes Act, 1947 is without jurisdiction and hence null and void and it can be observed that, in view of the said general legal principle, it is immaterial whether or not the government has enforced Section 135 (U.P. Cooperative Societies Act) because, in any case the said provision (Section 135) had been included in the Act only by way of clarification and abundant caution."

A Division Bench of this Court in Special Appeal No.1906 of 2008 Brij Bhushan Singh and another vs. State of U.P. and others has held as under:-

"It is said that Section 135 has not been enforced so far but the question as to whether despite of non enforcement of Section 135 of 1965 Act, the Central Act, 1947 or U.P. Act, 1947 would apply to the employees of a cooperative society governed by the provisions of 1965 Act and the rules and regulations framed thereunder came to be considered in Ghaziabad Zila Sahkari Bank Ltd. Vs. Addl. Labour Commissioner and others, JT 2007(2) SC 566 and it was held that Section 135 has been added only by way of clarification and abundant caution and, therefore, where the provisions are contained in 1965 Act, the labour laws and in particular the U.P. Act, 1947 would not be applicable. It is also said that 1965 Act alone would apply in the matter of employment of cooperative societies to the exclusion of all other laws since it is a complete code in itself as regards employment in cooperative societies and its machinery etc. In para 78 of the judgement the Apex Court held:

"It is relevant to mention here that the services of the employees of the Bank are governed by service regulations 1975 framed under the Act of 1965, which provides complete machinery and adjudication. Moreover, the provisions under Section 70 of the U.P. Cooperative Societies Act, 1965 is elaborate in this regard, which provides complete machinery that if there is any dispute between the employers and the employees of the Cooperative Society, the matter shall be referred to the Arbitrator as provided under Section 70 of the U.P. Cooperative Societies Act, 1965. Section 70 of the U.P. Cooperative Societies Act and Section 64 of the M.P. Cooperative Societies Act are pari materia and this Court in the matter of R.C. Tewari vs. M.P. State Cooperative Marketing Federation Ltd. 1997 (5) SCC 125 held that Labour Court and Industrial Laws are not applicable where complete machinery has been provided under the provisions of the Cooperative Societies Act and in such view of the matter the Ld. Additional Labour Commissioner U.P. has no jurisdiction to pass orders in the nature it has been passed."

The same controversy has already been settled by this Court in Writ Petition-C No.44864 of 2005, M/S Pradhan Prabandhak, Kisan Sahkari Chini Mill vs. State of U.P. and others and Writ Petition-C No.17412 of 1999, M/S Dugdh Utpadan Sahkari Sangh vs. Presiding Officer, Labour Court, Kanpur and others wherein also it was held that the provisions of the U.P. Industrial Disputes Act, 1947 would not apply in the case of persons, who are appointed in the Cooperative Society registered under the U.P. Cooperative Societies Act, 1965.

In view of the settled legal position this petition deserves to be allowed. The writ petition is allowed. The award order dated 24.9.1996 as well as recovery certificate dated 27.8.1997 and the order dated 12.5.1998 are quashed

Order Date :- 31.7.2012

Asha