D.T.C. vs Satbir Singh & Ors
2011 Latest Caselaw 1650 Del

               *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23rd March, 2011

+                                 W.P.(C) No.974/2001
%
  D.T.C.                                                           ..... Petitioner
                                  Through: Mr.Ashok Kumar Verma for
                                  Ms. Aarti Mahajan Shedha, Advocate.

                                             Versus
SATBIR SINGH & ORS                                                  ..... Respondents
                                  Through:   Mr. Pradeep Kumar, Advocate

                                  AND

                                  WP(C) No. 5892/2005

SATBIR SINGH                                                       ......Petitioner
                                  Through: Mr. Pradeep Kumar, Advocate.

                                        Versus
D.T.C. & ANOTHER                                                ...... Respondents
                                  Through: Mr.Ashok Kumar Verma for
                                  Ms. Aarti Mahajan Shedha, Advocate.

CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1.       Whether reporters of Local papers may
         be allowed to see the judgment?                           No

2.       To be referred to the reporter or not?                    No

3.       Whether the judgment should be reported                   No
         in the Digest?
W.P.(C) No.974/2001 & 5892/2005                                            Page 1 of 11
 RAJIV SAHAI ENDLAW, J.

1. WP(C) 974/2001 was filed impugning the order dated 21 st January,

2000 of the Industrial Tribunal rejecting the application dated 26 th May, 1989

of DTC under Section 33(2)(b) of the Industrial Disputes Act, 1947 seeking

approval of its action of the removal of the workman from the services of

DTC. The said application was necessitated owing to the pendency then of a

general dispute between the DTC and its workmen. Notice of the writ petition

was issued and a reply to the writ petition was filed by the workman.

However, the writ petition was disposed of on 2 nd December, 2002 in view of

the judgment dated 25 th September, 2002 of the Division Bench of this Court

in Sardar Singh Vs. DTC. In or about February / March, 2006 DTC filed an

application for revival of the writ petition on the ground of the judgment of

the Division Bench of this Court in Sardar Singh (supra) having been upset

by the Supreme Court in DTC Vs. Sardar Singh AIR 2004 SC 4161. Notice

of the said application was issued to the workman. Vide order dated 24 th

April, 2007 the writ petition was permitted to be revived. The said order has

attained finality.

2. WP(C) 5892/2005 was filed by the workman seeking mandamus

commanding the DTC to reinstate him in service with full back wages and all

consequential benefits upon dismissal by the Industrial Tribunal of the

application aforesaid of the DTC under Section 33(2)(b) of the ID Act. Notice

of the said writ petition was also issued and the said writ petition was ordered

to be taken up together with WP(C) 974/2001. The fate of WP(C) 5892/2005

is dependent upon the outcome of the WP(C) 974/2001.

3. Though the application under Section 33(2)(b) was dismissed as far

back as on 21st January, 2000 and more than 11 years have elapsed since then

but neither do I find any order in either of the petitions of reinstatement of the

workman nor do I find any application under Section 17B of the ID Act to

have been preferred by the workman, though in the counter affidavit filed in

WP(C)974/2001 a reference thereto has been made.

4. Thus what falls for adjudication is the validity of the order aforesaid of

the Industrial Tribunal dismissing the application of the DTC under Section

33(2)(b) of the ID Act.

The counsels for the parties have been heard.

5. The workman was employed as a driver with the DTC and was charged

with availing excess leave of 256 days without pay during the period from

January, 1987 to June, 1988 and which was stated to be a misconduct within

the meaning of para 4(ii) and 19(h) of the Standing Orders governing the

conduct of the DTC employees. The inquiry conducted found the charge to be

proved against the workman. The Disciplinary Authority of the DTC imposed

the punishment of removal from service on the workman and filed the

application aforesaid under Section 33(2)(b) of the ID Act.

6. The defence of the workman to the application under Section 33(2)(b)

inter alia was that he had submitted the applications for leave and had not

received any communication regarding disapproval or non-sanction of leave.

Absence for 256 days was however not denied. It was further the defence of

the workman that since for the period of absence he was marked as on "leave

without pay", the charge of unauthorized absence without leave could not be

sustained.

7. The Industrial Tribunal framed a preliminary issue as to the validity of

the departmental inquiry held prior to the order of removal of the workman

from service. The parties led evidence on the said preliminary issue and vide

order dated 17th May, 1999 the Industrial Tribunal held the departmental

inquiry to be vitiated for the reason of the Inquiry Officer being not justified

in proceeding ex parte against the workman. DTC having sought to prove the

misconduct before the Industrial Tribunal, issues in that regard were framed.

8. Neither of the parties led any evidence thereafter and the Industrial

Tribunal vide order dated 14 th January, 2000 closed the evidence of the parties

and adjourned the matter for consideration. Vide order dated 21 st January,

2000 impugned in this petition, the application under Section 33(2)(b) was

dismissed solely on the ground that the charge framed was not made out

owing to the DTC in its record having treated the workman on leave without

pay. It was held that by marking the workman on leave without pay, DTC had

itself regularized and condoned the unauthorized absence of the workman. It

was thus held that no case of misconduct was made out.

9. The Supreme Court in Sardar Singh (supra) on examination of the

Standing Orders applicable to employees of DTC held that when an employee

absents himself from duty even without sanctioned leave for long period, it

prima facie shows lack of interest in work and the Disciplinary Authority of

DTC, on the basis of the record, can come to a conclusion about the employee

being habitually negligent in duty and having exhibited lack of interest in

employer's work. It was further held that conclusions regarding negligence

and lack of interest can be arrived at by looking into the period of absence,

more particularly when same is unauthorized and the burden is on the

employee who claims that there was no negligence and/or lack of interest, to

establish it by placing relevant materials. It was further held that para 4(ii) of

the Standing Orders shows the seriousness attached to habitual absence. It

was yet further held that treating absence as leave without pay for the

purposes of maintaining correct record of service did not imply that DTC had

condoned or waived the misconduct.

10. It would thus be seen that the order of the Industrial Tribunal cannot be

sustained in the light of the judgment of the Supreme Court in Sardar Singh

and owing to which judgment the writ petition was revived.

11. The counsel for the workman has however argued that the DTC in the

present case has not challenged the order of the Tribunal holding the

departmental inquiry to be vitiated; that DTC had failed to lead any evidence

whatsoever on the aspect of misconduct and the Tribunal instead of

dismissing/rejecting the application under Section 33(2)(b) on the ground of

non prosecution erred in dismissing it on merits as aforesaid. He has further

contended that the workman is now about 65 years of age and ought to be

granted the relief for this reason only.

12. I do not find any merit in the contentions aforesaid. Non-challenge by

DTC to the order of the Tribunal holding the departmental inquiry to be

vitiated cannot come in the way of DTC challenging the final order rejecting

the application. Even otherwise I find that even though the writ petition does

not expressly seek the relief of setting aside of the earlier order of the Tribunal

holding the departmental inquiry to be vitiated but in paras 12 and 13 and in

Grounds II and V thereof, has impugned the said finding of the tribunal also.

It thus cannot be said that the DTC has not challenged the order of the

Tribunal holding the departmental inquiry to be vitiated.

13. As far as the argument of the counsel for the workman of DTC having

not led any evidence on the issue of misconduct and having not proved the

misconduct before the Tribunal is concerned, a perusal of the record of the

Tribunal requisitioned in this Court shows that at the stage of evidence on the

preliminary issue on the validity of the inquiry itself, evidence on the aspect of

misconduct was also led by the DTC and the witness of the DTC cross

examined with respect thereto. Thus the entire record as to the charge of DTC

against the workman of misconduct, was before the Industrial Tribunal. The

Tribunal thus cannot be said to have erred in, having not dismissed the

application for non prosecution and having decided the same on merits.

14. Even otherwise the pleadings in the application under Section 33(2)(b)

did not controvert the factual position of the workman being absent. It was

the defence of the workman that he had sent applications for leave and had not

been communicated rejection thereof. The Supreme Court in Sardar Singh

has held that once unauthorized absence is admitted, the burden is upon the

employee / workman to prove that there was no negligence and/or lack of

interest by placing relevant material. It cannot be lost sight of that not only the

DTC but the workman also failed to lead any evidence before the Tribunal.

Thus, in accordance with Sardar Singh it has to be held that in the face of

admitted unauthorized absence, it was the workman who failed to lead any

evidence.

15. I have, during the hearing itself, put to the counsel for the workman

that, in any case, it is open to the workman, if aggrieved from the order of

removal from service, to raise an industrial dispute. It is only in such a

dispute that a complete adjudication can be undertaken and the scope of

inquiry under Section 33(2)(b) in any case is limited. I have in DTC Vs.

Shyam Lal ILR (2010) V Delhi 431 held that the scope of inquiry under

Section 33(2)(b) is only to see whether any case of victimization is made out;

if the workman has not pleaded a case of victimization owing to pendency of

an earlier dispute or has not made out a case of action of which approval is

sought having been taken against him to settle scores with him in the earlier

dispute or to derive unfair advantage in the earlier dispute , no further inquiry

on the application under Section 33(2)(b) is necessary and the same is

required to be allowed immediately.

16. A perusal of the reply of the workman to the application under Section

33(2)(b) in the present case does not show any such plea having been taken.

Thus the application under Section 33(2)(b) was in any case required to be

allowed immediately. The reasons given by the Industrial Tribunal in the

present case in any case, as aforesaid, cannot stand owing to the dicta in

Sardar Singh. If the workman otherwise intends to challenge the dismissal,

it is always open to him to do so under Section 10 of the ID Act.

17. The counsel for the workman has sought to argue that it would be unfair

to now ask the workman to raise the industrial dispute especially when he has

already crossed the age of superannuation. I am however not swayed by the

said argument because in any case I am intrigued by the workman in the

present case having, as aforesaid, neither sought any order under Section 17B

nor sought his interim reinstatement. All this suggests that the workman has

been gainfully employed elsewhere.

18. WP(C) 974/2001 therefore succeeds and is allowed. The order dated

21st January, 2000 of the Industrial Tribunal rejecting the application of the

petitioner DTC under Section 33(2)(b) is set aside/quashed and approval

under Section 33(2)(b) is granted to the DTC to remove the workman from

service.

19. Axiomatically WP(C)5892/2005 is dismissed. It is however clarified

that the workman shall be entitled to raise an industrial dispute if so desires, in

accordance with law. No order as to costs.

RAJIV SAHAI ENDLAW (JUDGE) March 23, 2011 M