Madras High Court
The General Manager vs Special Deputy Commissioner Of ... on 24 January, 2023
1/6 W.A.No.156/2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :: 24-01-2023
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.A.No.156 of 2023
The General Manager,
Tamil Nadu State Transport Corporation
(Villupuram) Ltd.,
Vellore Region,
Vellore – 632 009. ... Appellant
-vs-
1.Special Deputy Commissioner of Labour, Chennai,
D.M.S.Compound,
Chennai-06.
2.K.Deenadayalan ... Respondents
Appeal is filed under under Clause 15 of the Letters Patent against the
order, dated 05.04.2022, passed in W.P.No.28178 of 2013, on the file of this Court.
For Appellant : Mr.M.Aswin
For Respondent 2 : No appearance
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JUDGMENT
This appeal has been preferred against the order of the learned single
Judge, dated 05.04.2022, passed in W.P.No.28178 of 2013.
2. The second respondent employee was dismissed from service on
15.06.2011 for causing an accident. As the industrial dispute was pending between the
management and the union, the appellant employer filed an application before the
authority concerned under Section 33 (2) (b) of the Industrial Disputes Act,1947,
seeking approval of their action in dismissing the second respondent employee.
3. The main contention of the appellant was that when the second
respondent employee had committed a serious misconduct and his past record was very
bad, the question of his reinstatement would not arise. However, they would submit
that there was a shortfall in payment of certain allowances and that would not entitle
him to get the same, as he was not in service.
4. When the order of dismissal was passed on 15.06.2011, one month's
salary payable on 15.06.2011 was to be paid and the appellant employer paid the salary
of the second respondent employee for the month of March in the month of June and,
therefore, there was a shortfall. For the sake of convenience, the salary drawn by the
second respondent employee for the month of March,2011, and payable in the month of
April, 2011, is extracted below :
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3/6 W.A.No.156/2023
Basic Pay - Rs.8560/-
Grade Pay - Rs.1900/-
Dearness Allowance - Rs.4707/-
House Rent Allowance - Rs.540/-
Medical Allowance - Rs,100/-
Attendance Allowance - Rs.50/-
Laundry Allowance - Rs.80/-
-----------
Total - Rs.15937/-
------------
5. In the order, the authority has, apart from extracting the wages payable to
the second respondent employee, categorically observed as follows :
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4/6 W.A.No.156/2023
6. The authority has considered the question of shortfall of payment by
framing a question and held that there was a shortfall of Rs.608.80. The contention of
the appellant that certain allowances like Laundry are not included for the purpose of
computing one month's salary cannot be accepted.
7. For the sake of reference, Section 2 (rr) of the Industrial Disputes
Act,1947, which defines the term ''wages'', is extracted below :
''2[(rr) “wages” means all remuneration capable of being
expressed in terms of money, which would, if the terms of employment,
expressed or implied, were fulfilled, be payable to a workman in respect
of his employment, or of work done in such employment, and includes-
(i) such allowances (including dearness allowance) as the
workman is for the time being entitled to;
(ii) the value of any house accommodation, or of supply of light,
water, medical attendance or other amenity or of any service or of any
concessional supply of foodgrains or other articles;
(iii) any travelling concession;
(iv) any commission payable on the promotion of sales or business
or both; but does not include- (a) any bonus; (b) any contribution paid or
payable by the employer to any pension fund or provident fund or for the
benefit of the workman under any law for the time being in force; (c) any
gratuity payable on the termination of his service.''
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8. The definition includes all allowances that are payable to the employee
and they are no exception. Since allowances payable to the employee fall within the
inclusive definition, we are of the view that there is a shortfall in one month's payment
of salary. The authority has rendered a finding of fact, which has been rightly upheld by
the learned single Judge.
9. We do not find any merit in this appeal and it is, accordingly, dismissed.
The amount payable to the second respondent employee along with all other benefits
shall be paid by the appellant management within a period of four months from the date
of receipt of a copy of this order, if not already paid. No costs. Consequently, the
connected C.M.P.No.1481 of 2023 also stands dismissed.
Index : Yes/No (S.V.N.,J.) (J.S.N.P.,J.)
Internet : Yes/No 24-01-2023
Speaking / Non-speaking Order
dixit
To
Special Deputy Commissioner of Labour, Chennai,
D.M.S.Compound,
Chennai-06.
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6/6 W.A.No.156/2023
S.VAIDYANATHAN,J.
AND
J.SATHYA NARAYANA PRASAD,J.
dixit
W.A.No.156 of 2023
24-01-2023
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