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Amulfed Dairy (Formerly Known As Mother ... vs Dilipbhai Ramanbhai Barot
2025 Latest Caselaw 185 Guj

Citation : 2025 Latest Caselaw 185 Guj
Judgement Date : 6 May, 2025

Gujarat High Court

Amulfed Dairy (Formerly Known As Mother ... vs Dilipbhai Ramanbhai Barot on 6 May, 2025

                                                                                                                  NEUTRAL CITATION




                            C/SCA/11433/2024                                     JUDGMENT DATED: 06/05/2025

                                                                                                                  undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 11433 of 2024


                       FOR APPROVAL AND SIGNATURE:


                       HONOURABLE MRS. JUSTICE M. K. THAKKER


                       ==========================================================

                                    Approved for Reporting                      Yes           No
                                                                                 ✔

                       ==========================================================
                                AMULFED DAIRY (FORMERLY KNOWN AS MOTHER DAIRY)
                                                      Versus
                                           DILIPBHAI RAMANBHAI BAROT
                       ==========================================================
                       Appearance:
                       GANDHI LAW ASSOCIATES(12275) for the Petitioner(s) No. 1
                       MR BHARAT SHAH(3345) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                                            Date : 06/05/2025

                                                           ORAL JUDGMENT

1. This petition is filed under Article 226 and 227 of the

Constitution of India challenging the award passed by

the learned reference court in (LCA) No.46 of 2010

dated 08.02.2024 whereby, the learned reference court

has partly allowed the reference filed by the respondent

workman and directed the petitioner to pay the lump

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

sum compensation of Rs.2,00,000/- in lieu of

reinstatement and back wages within a period of 60 days

from the date of award, or the petitioner was directed to

pay the said amount with interest at the rate of 9%.

2. The gist of the case is that the petitioner is running the

Dairy and manufacturing and marketing milk and other

Dairy products. The respondent has entered with the

petitioner employer as a Trainee on 10.12.1994 and

thereafter, he was confirmed on the post of Senior

Assistant on 15.02.1995 and he was promoted in the

Dispatch Department as a Junior Officer on 01.12.2007.

It is the case of the present petitioner is that the

reference came to be filed before the learned reference

court, alleging that the services of the respondent was

put an end to on 29.12.2008 without any reasons and

without following the due procedure under the Industrial

Disputes Act, 1947 (hereinafter referred to as the "ID

Act"). The present petitioner appeared before the

learned reference court and raised the contentions that

the respondent would not fall under the definition of

workman and therefore, learned labour court would not

have jurisdiction to adjudicate the claim of the

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

respondent. It is contended by the present petitioner

that the respondent used to watch prohibited movies in

his working hours and therefore, he was asked to give

an apology with an assurance that the said act would not

be repeated in future, however, instead of doing so, the

respondent went on leave on 29.12.2008 and 30.12.2008

and thereafter, resumed for half day on 31.12.2008 and

again went on leave. It is contended by the petitioner

that the respondent was never terminated as alleged

from 29.12.2008 therefore, there is no question of illegal

retrenchment as alleged by the respondent. Learned

reference court, after considering the evidence adduced

has awarded the reference in favour of the respondent

by granting lump sum compensation of Rs.2,00,000/-

which is subject matter of challenge before this Court.

3. Heard learned advocate Mr.Gandhi for the petitioner

and learned advocate Mr.Shah for the respondent.

4. Learned advocate Mr.Gandhi submits that during the

cross-examination of the workman, he himself has

admitted the fact that he was having the powers to

supervise the subordinate staff, therefore, as per his

own admission he did not fall under the definition of

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

workman. Learned advocate Mr.Gandhi submits that on

raising the contentions by the present petitioner with

regard to the jurisdictional aspect, the onus would be on

the respondent workman to establish that he is a

workman defined under section 2(s) of the ID Act,

however, instead of doing the same, learned labour

court has shifted the burden on the present petitioner

and held that in absence of any evidence adverse

inference is required to be drawn. Learned advocate

Mr.Gandhi submits that learned labour court has also

committed an error in holding that the respondent was

retrenched from the service as the case of the present

petitioner from the beginning is that he himself has

abandoned the services on being asked to give an

apology letter. Learned advocate Mr.Gandhi submits

that learned labour court has committed an error in

awarding lump sum compensation of Rs.2,00,000/-,

therefore, impugned order deserves to be set aside and

the petition is required to be allowed.

5. As against the same, learned advocate Mr.Shah submits

that the respondent has stated in the statement of claim

regarding the nature of work which was further proved

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

during the cross-examination wherein, it is admitted by

the respondent that his work is to prepare the daily

report and to do the clerical work on computer. Learned

advocate Mr.Shah submits that so far as the alleged

misconduct is concerned, neither there was any

departmental inquiry held, nor any chargesheet was

issued and the contention of the apology is also not

supported by any documentary evidence. Learned

advocate Mr.Shah submits that the communication

dated 02.01.2009 suggests that the respondent

workman has proceeded on leave from 01.01.2009 to

15.01.2009 because of illness of his wife and from the

said communication it also emerges that the Casual

Leave was granted for two days i.e. on 29.12.2008 and

30.12.2008 and thereafter, half Casual Leave was

granted on 31.12.2008 for the second session. Learned

advocate Mr.Shah submits that though in the said

communication, it is stated that this leave was not

accepted, however, it is not disputed that two days leave

was granted on 29.12.2008 and 30.12.2008 as well as

half day leave was granted for the second session on

31.12.2008. Learned advocate Mr.Shah submits that

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

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after completing the leave period, when the respondent

went to resume the duty, he was not permitted and

therefore, his services were orally put an end to by the

petition employer. Learned advocate Mr.Shah submits

that the respondent was serving with the petitioner

employer since 1994 to 2008 i.e. more than 14 years of

period and therefore, learned reference court, while

holding the termination illegal is justifying in awarding

the lump sum compensation of Rs.2,00,000/-. Learned

advocate Mr.Shah submits that as no error has been

committed by the learned reference court, the petition

deserves to be dismissed and the impugned order is

required to be confirmed.

6. Having considered the arguments advanced by the

learned advocate for the respective parties, it emerges

that petition is filed merely on the basis of two grounds

i.e. (1) respondent does not fall under the definition of

workman; (2) respondent himself has abandoned the

services, therefore, no retrenchment as alleged in the

statement of claim. To examine the above two grounds,

if one would peruse the records, then it emerges that the

appointment of the petitioner was made on 10.12.1994

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

as a Senior Assistant and he was communicated by way

of communication dated 19.01.1995 that he would be

employed as a Trainee with the petitioner Dairy and for

that medical checkup was asked for. Appointment as a

Senior Assistant was given from 01.03.1996 and the

several conditions were mentioned in the appointment

letter dated 20.03.1996, thereafter, on 10.05.1997, he

was confirmed as a Senior Assistant and subsequently

promoted as a Junior Officer with effect from

01.12.2007.

6.1. The statement of claim suggests that present

petitioner has categorically stated that he was working

as a Junior Officer in dispatch department from

01.12.2007 and doing the clerical work. He had also

claimed in the statement of claim that he was not having

any authority of appointment, neither any powers to

supervise the work of the subordinates. To rebut this

evidence, neither petitioner has placed any documentary

evidence on record, nor examined any witness in

support of the contention that the respondent does not

fall under the definition of workman. The reliance was

placed on the cross-examination of the respondent

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

wherein, at one point he states that he was supervising

the work of three employees, however, in the next line

during the cross-examination, petitioner himself has

placed on record the nature of work that is preparation

of the chalans, daily report and doing clerical work on

computer. In the opinion of this Court merely incidental

duties to supervise the work when the main duties are

clerical in nature, will not convert the employment into

one in supervisory capacity. The nomenclature of the

post does not automatically brings the status of the

person as a Supervisor. To arrive at findings whether the

person is workman or not, even if, he is designated as a

Supervisor, the nature of work performed is a relevant

factor. From the case on hand it appears that the

employee was doing mainly a clerical work and was

occasionally discharging some duties of supervisory

nature does not mean that the person is Supervisor so as

to take him away from the ambit of the workman defined

under section 2(s) of the ID Act. The status is

determined from the primary duties of the employees

and the dominant purpose, aim and object of the

employment. In absence of any rebuttal evidence,

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

learned reference court is justifying in holding that the

respondent is a workman. This Court is of the view that

when the workman has shown the nature of the duties

and has satisfied the requirement of being employed in

the capacity of the workman, the burden of proof is

necessarily on the employer to take his case out of the

act by reasons of the exclusion. Therefore, in absence of

any evidence adduced by the management, to make

good preliminary objection, that the person in respect

for whole reference was made was not a workman.

Petitioner has neither placed on record any evidence,

nor examined any witness, therefore, also learned labour

court was justifying in holding that the respondent was a

workman and hence the learned labour court would

have jurisdiction to adjudicate the claim.

7. Other contentions with regard to abandoning the duty on

demanding the apology letter for watching blue films is

concerned, it emerges that neither the said

communication seeking apology was placed on record,

nor any show cause notice or departmental inquiry was

held. It also emerges from the record that respondent

went on leave due to sickness of his wife and the Casual

NEUTRAL CITATION

C/SCA/11433/2024 JUDGMENT DATED: 06/05/2025

undefined

Leave was granted and on completing the leave period,

he tried to resume the duty, however, he was not

permitted as per the uncontroverted claim of the

respondent workman. Learned labour court, after

holding the termination illegal has considered the length

of service of the present petitioner i.e. 14 years and the

statement of workman with regard to the unemployment

from 1994 to 2008 which is not controverted by the

petitioner as well as on ascertaining the age of the

workman i.e. 52 years in the year 2010, has awarded

lump sum compensation of Rs.2,00,000/- in lieu of

reinstatement as well as back wages. Therefore, this

petition being devoid of merits deserves to be dismissed.

8. Resultantly, this petition is dismissed and the award

passed by the learned reference court in (LCA) No.46 of

2010 dated 08.02.2024 is hereby confirmed.

(M. K. THAKKER,J) NIVYA A. NAIR

 
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