M/S. Hindusthan National Glass ... vs The State Of West Bengal
2021 Latest Caselaw 5257 Cal

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              APELLATE SIDE

  The Hon'ble JUSTICE SUVRA GHOSH

                               W.P.A. 1271 of 2020

            M/s. Hindusthan National Glass and Industries Limited
                                     Vs.
                    The State of West Bengal, and Others.



  For the Petitioner:                    Mr. Ranjay De, Adv.
                                         Mr. Basabji Banerjee, Adv.,


  For the Respondent No. 2:              Mr. Subhadip Bhattacharya, Adv.

Mr. Balaram Patra, Adv.,

For the State: Mr. Susanta Pal, Adv.

                                         Ms. Ananya Neogi, Adv.,

  Heard on: 27.09.2021

  Date      : 30.09.2021



SUVRA GHOSH, J. :-

1. The prayer of the writ petitioner in the present writ petition is as follows:

"a) Issue a writ and/or order and/or direction

in the nature of Mandamus, directing

forthwith cancel, set aside, withdraw

and/or rescind the impugned orders dated

18.09.2018 (being Annexure - P/13) and

04.09.2019 (being Annexure - P/16).

b) Issue a writ and/or order and/or direction

in the nature of Prohibition, prohibiting from

giving any effect to the said impugned

orders being Annexure - P/13 and

Annexure - P/16 respectively;

c) Issue of a Writ of a Certiorari and Writ in

the nature thereof commanding the

Respondents and/or each one of them to

produce the records relating to Annexure -

P/13 respectively for their examination and

for quashing the same if found

unconstitutional, illegal, void and contrary

to law and for doing conscionable justice to

the petitioner."

2. The petitioner's case, in a nutshell, is that the Respondent Union espoused

causes of four dismissed employees of the petitioner company namely Tridiv

Routh, Ranjan Debnath, Dipu Manna and Subir Kumar Ghosh and an order

of reference dated 10.03.2014 was sent to the Learned Second Industrial

Tribunal for adjudication. The Respondent Union filed written statement

before the Tribunal on 24.09.2014 contending inter-alia that the Union

enjoys support of substantial number of workmen working in the company.

The petitioner company challenged the maintainability of the reference by

submitting a written statement before the Tribunal on 07.01.2015 stating

inter-alia that the Union had no locus standi to represent the aggrieved

workmen. The petitioner's application challenging the maintainability of the

reference was turned down by the Tribunal by an order dated 08.10.2015.

Following such order, both the parties participated in the proceeding before

the Tribunal and adduced evidence in support of their respective

contentions. The petitioner company filed a further application before the

Tribunal on 09.02.2018 praying for a direction upon the Respondent Union

to produce certain documents which were required for adjudication of the

dispute. By an order dated 18.09.2018 the Tribunal rejected the said

application on merit. The application for reviewing/recalling such order was

also dismissed by the Tribunal on 04.09.2019. Being aggrieved by the said

order of the Tribunal the petitioner has filed the present writ petition,

praying for a direction upon the Tribunal to withdraw/set aside the

impugned orders dated 18.09.2018 and 04.09.2019.

3. Referring to section 11(3) of the Industrial Disputes Act, 1947 learned

advocate for the petitioner has submitted that the Tribunal is vested with

the same powers as a civil court under the Code of Civil Procedure 1908, in

respect of compelling production of documents. Learned advocate has

placed reliance on a judgment in Sugandhi (Dead) By Lrs & Anr. Vs. P.

Rajkumar Rep. By his power agent Imam Oli reported in 2020(12) Scale 440

in support of his contention. Learned advocate has drawn the attention of

the court to the order of reference dated 10.03.2014 which was served upon

the Respondent Union and not upon the individual workers. Learned

advocate has also taken the court to the written statement submitted on

behalf of the concerned workmen by the Respondent Union. It is submitted

on behalf of the petitioner that as the concerned workmen have been

represented by the Respondent Union before the Tribunal all throughout,

the workmen are debarred from taking refuge under section 2A of the 1947

Act. In conclusion the petitioner prays for setting aside the impugned orders

and a direction upon the Tribunal to direct production of documents as

mentioned in the petition filed by the petitioner on 09.02.2018, by the

Respondent Union.

4. Vehemently opposing the prayer of the petitioner, the Respondent Union has

submitted that in view of section 2A of the Industrial Disputes Act, 1947

representation of a workman through a Union is irrelevant and the workman

can contest the case before the Tribunal in his individual capacity. The

workmen were terminated from service in 2012 and the order of reference

was issued on 10.03.2014. The petitioner company is deliberately

protracting the proceedings before the Learned Tribunal without any

reasonable cause and the impugned petition for production of documents

was filed after conclusion of evidence on behalf of the Union. Learned

advocate has placed reliance on judgments in M.N. Pramanick and others.

Vs. The Eighth Industrial Tribunal and others reported in C.R. No. 196 (W)

of 1978 dated March 24, 1982 and Framatone Connectors O/E/N Ltd. v/s.

Framatone Connectors O/F/N Workers Union reported in Laws(Ker) 2002 9

1.

5. Respondent No. 1 State of West Bengal is represented.

6. I have considered the submissions made on behalf of the parties.

7. Section 11(3)(b) of the Industrial Disputes Act, 1947 is set out:-

"(3) Every Board, Court, [Labour Court,

Tribunal and National Tribunal] shall

have the same powers as are vested in a

Civil Court under the Code of Civil

Procedure, 1908 (5 of 1908), when trying

a suit, in respect of the following matters,

namely:-

(a) ........................................................

(b) Compelling the production of

documents and material objects;"

8. Order 11 Rule 12 of the Code of Civil Procedure envisages that the court

may, on an application filed by one of the parties, direct the other party to

make discovery on oath of the documents if the court is satisfied that

production of such documents is necessary for proper adjudication. The

judgment relied upon by the petitioner says that the court should take a

lenient view when an application is made for production of documents. What

falls for consideration is whether production of such documents pertaining

to the Respondent Union is relevant for the adjudication of the case before

the Tribunal.

9. It is not in dispute that the concerned workmen have been contesting the

case under the umbrella of the Respondent Union. Written statement was

submitted by the Respondent Union on behalf of the concerned workmen.

The documents called upon by the petitioner from the Respondent Union

before the Learned Tribunal are as follows:-

"i) Constitutions and/or Rules of the Union

under reference.

ii) Registers of membership of the Union

under reference.

iii) Resolution books of the Union under

reference.

iv) Annual returns of the said union

submitted before the Trade Unions for

the period from 2010 onwards.

v) Subscription Book/Register of the Union."

10. It is submitted on behalf of the Union that the workmen are not in

possession of such documents. The workmen, in their individual capacity,

has the right to contest the case before the Tribunal even without being

represented by the Union, in view of the provision of section 2A of the 1947

Act.

11. Section 2A of the Act of 1947 is reproduced:-

"2A. Dismissal, etc., of an individual

workman to be deemed to be an

industrial dispute. - [(1)] Where any

employer discharges, dismisses, retrenches or

otherwise terminates the services of an

individual workman, any dispute or difference

between that workman and his employer

connected with, or arising out of, such

discharge, dismissal, retrenchment or

termination shall be deemed to be an

industrial dispute notwithstanding that no

other workman nor any union of workmen is a

party to the dispute.]"

12. In other words, a dispute between a workman terminated from service and

his employer shall be deemed to be an Industrial Dispute even without

participation of the Union in the dispute. The ratio of the judgment relied

upon by the Union is squarely applicable to the present case. The

judgment reiterates the proposition of law in the statute itself to the effect

that the concerned employees are the real parties to the dispute and their

cause may be represented by the Union. It is immaterial as to whether the

Union has any locus standi to represent the workmen or espouse their

cause and also whether it represents a minority of workmen. Even if the

Respondent Union is unable to produce documents as called for by the

petitioner, the affected workmen can continue to contest the case and the

proceedings may be continued as if it is a reference under section 2A of the

Industrial Disputes Act.

13. The application dated 09.02.2018 hints at a challenge regarding

maintainability of the case which has already been disposed of by the

Learned Tribunal, such order remaining unchallenged. Relevance of the

documents in question has not been demonstrated in the four corners of

the petition. Reference can proceed irrespective of the locus standi or

representative character of the Respondent Union. The matter in issue

before the learned Tribunal is an industrial dispute pertaining to dismissal

of four employees of the petitioner company. Production/non-production of

documents concerning the Union has no bearing with the merits of the

case and such documents shall serve no purpose so far as the case is

concerned. Maintainability of the case, which has been set at rest by the

Tribunal, cannot be revisited on the anvil of documents which have no

relevance to the case.

14. The orders impugned are well reasoned orders and do not suffer from any

illegality or lack of jurisdiction. As such, no interference by this court is

called for.

15. The writ petition being devoid of merit, is liable to be dismissed.

16. Accordingly, W.P.A. 1271 of 2020 is dismissed.

17. There shall however be no order as to costs.

18. Urgent certified website copies of this judgment, if applied for, be supplied

to the parties expeditiously on compliance with the usual formalities.

(Suvra Ghosh, J)