Madras High Court

The Assistant General Manager ... vs L. Balu on 1 August, 2024

Author: P.T. Asha

Bench: P.T. Asha

                                                                             W.P.No. 15974 of 2015


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated :01.08.2024

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                             W.P.No.15974 of 2015

                     The Assistant General Manager (Personnel),
                     M/s. Dalmia Magnesite Corporation,
                     Prop.Dalmia Bharatsugar and Industries Ltd.,
                     Vellakalpatti,
                     Karuppur Post,
                     Salem 636 012                                          … Petitioner

                                                       Vs

                          1. L. Balu,

                          2. Presiding Officer,
                             Central Government Industrial Tribunal
                             Shastri Bhavan,
                             26, Haddows Road,
                             Chennai – 600 006

                          3. Regional Labour Commission (Central)
                             Shastri Bhavan,5th Floor
                             26, Haddows Road,
                             Chennai – 600 006                         ... Respondents


                     Prayer: Writ Petition filed under Article 226 of the Constitution of
                     India seeking Writ of Certiorari calling for the records of the 2 nd

                     1/15


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                                                                                    W.P.No. 15974 of 2015


                     respondent in I.D.No.37 of 2014 culminating in its Award dated
                     25.02.2015 in I.D.No.37 of 2014 and quash the same.


                                  For Petitioner          :   Mr.T.Poornam

                                  For Respondent-1        :   M/s.C.S.Monica

                                  For Respondent-2        :   Tribunal

                                  For Respondent-3        :    Served – No Appearance


                                                         ORDER

Challenging the award passed by the second respondent, the

respondent/Management who had been arrayed as the respondent

before the second respondent has filed the above writ petition.

2. The facts are set out briefly herein below. The parties are

referred to as the workman, Management and Tribunal respectively.

(i) The workman was appointed as an apprentice in the

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Management on 26.05.1989 and was relieved from service on

30.11.1990. Thereafter, he was once again re-appointed as an

apprentice from 01.08.1991 to 31.01.1992 solely on his categoric

assurance that he would maintain regular in attendance and the

management could terminate his services, if he was irregular in future.

This assurance was also guaranteed by the then Deputy General

Secretary of the Magnesite Labour Union vide letter dated

25.07.1991.

(ii) However, it is the contention of the Management that the

workman did not adhere to the undertaking given by him and he has

been very irregular during the period from 2001 to 2010 and in the

year 2011, between the period of January and June, he had worked

only for 69 days out of 151 working days, of which, 64 days he was on

leave on account of ill-health. Therefore, in the light of Clause 19(iii)

of the Certified Standing orders, the services of the workman was

terminated after issuing a show cause notice dated 16.07.2011 to

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which, an explanation dated 20.07.2011 had been given. The only

explanation was that for the last 10 years his wife has been suffering

from heart ailment and 3 years ago she had undergone a surgery and

that she continues to be unwell. That apart, he had also stated that he

also suffered from ill-health. This order of termination was

challenged by the workman before the Appellate Authority and even

before the appellate authority, he had admitted that he was absent for

a period of 64 days and requested to re-consider the order of

termination. Thereafter, the appellate authority rejected the appeal,

upholding the order of termination. Aggrieved by the same, the

workman had moved the Tribunal. The Tribunal, by its Award dated

20.05.2015 had ordered reinstatement. The only ground on which the

reinstatement, according to the management, had been granted was

that the Management had not considered the explanation of the

workman and terminated him without conducting an enquiry based on

the standing orders and the fact that the workman was a chronic

absentee. Challenging the said award, the Management is before this

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Court.

3. Mr.T.Poornam, learned counsel for the management would

submit that, as per Clause 19(iii) of the standing orders, the

Management could terminate the services of an employee on account

of his illness after giving him one month's notice if he was absent for

60 days continuously or was absent for a broken period aggregating to

60 days or more during any period of six months. He would submit

that a perusal of show cause notice dated 16.07.2011, paragraph 1.2

therein would clearly indicate that the workman was totally absent for

a period of 82 days, of which 64 days were on medical leave and

therefore, the workman would squarely fall within the Clause 19(iii)

of the standing orders and the Management, having invoked the same

after following the proceedure prescribed therein, terminated the

workman and this cannot be called into question. He would submit

that the termination is a termination simplicitor and it does not require

an enquiry. In support of this argument, the learned counsel had

relied upon the order of this Court reported in 2009 SCC Online Mad

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3159 [E.M.E Edwards St.George School Vs The Presiding Officer,

Industrial Tribunal, Chennai and another] which followed the

judgment of the Hon'ble Supreme Court reported in 1978 (2) LLJ 168

[Municipal Corporation, Greater Bombay Vs. P.S.Malavenkar and

Others]. He would also rely upon the judgment reported in AIR 1968

SC 266[Central Bank of India Ltd Vs. Karunamoy Banerjee] and

1984(1) LLJ 197[Krishnan Dev Puri Vs Union of India and

Others]. He would submit that the Tribunal has totally erred in

holding that the order of termination of the workman without any

enquiry is unsustainable and therefore, he is entitled to be reinstated.

Hence, the same deserves to be set aside.

4. Per contra, Ms.C.S.Monica, learned counsel for the workman

would submit that the Management had taken into consideration the

earlier antecedents and therefore, Clause 19(iii) would not apply, as it

contemplates only a period of 6 months prior to the issue of the letter

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of termination. She would also rely upon the observation of the

Tribunal in paragraph 10, where reference has been made as follows:

“10. In reply to the above argument of the

counsel for the Respondent, the counsel for the

petitioner has referred to the subsequent decision of

the Apex Court taking a contrary view In the decision

in D.K. YADAV VS. J.M.A. INDUSTRIES LTD.

reported in 1993 2 LLJ 696, the Apex Court has held

that even if the Standing Order provides for an

automatic removal of an employee on account of

unauthorized absence, such Standing Orders will

become illegal if principles of natural justice are not

read into the same. Even in such cases, employees

must be heard before an order is passed by the

employer removing the name of the workman from the

list, it has been held. In the decision in UPTRON

INDIA LTD. VS. SHAMMI BHAN AND ANOTHER

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reported in 1998 6 SCC 538 also it was held that the

discretion conferred on the Management to terminate

or not to terminate the services of an employee who

overstays the leave has to be based on objective

consideration of all the circumstances and material

which may be available on records. The employee

against whom action on the basis of the provision

proposed to be taken must be given an opportunity of

hearing, it was held. Thus, it could be seen that in

spite of the Standing Orders providing for termination

of the workman from service on account of

unauthorized absence the employer is bound to

conduct enquiry.”

The above judgment had held that even if the standing order provides

for an automatic removal of an employee on account of unauthorized

absence, principles of natural justice have to be read into the same and

an opportunity should be given to the employee to explain himself.

Therefore, she would submit that the award passed cannot be found

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fault with and the Writ Petition ought to be dismissed.

5. Heard the learned counsels on either side and perused the

materials available on record.

6. Admittedly, the workman has been on medical leave for 64

days. In the reply dated 20.07.2011 to the show cause notice dated

16.07.2011, the workman has admitted the fact that he has been on

medical leave for over 64 days in six months, which he has reiterated

in the appeal filed before the Tribunal. Therefore, there is no

question of once again affording an opportunity to the workman to

contest the enquiry. The judgment relied upon by the management

amply demonstrates the same. This judgment reported in 2009 SCC

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Online Mad 3159 cited supra followed the earlier judgment of the

Hon'ble Supreme Court reported in 1978 (2) LLJ 168. The learned

Judge has in the said judgment observed as follows:

“15. In respect of the opportunity to be given to ascertain the health of the petitioner, I would like

to refer to the judgment in Municipal Corporation V. P.S. Malavenkar (1978 (2) LLJ 168): ((1978) 3 SCC 78: AIR 1978 SC 1380) wherein, the Hon'ble Supreme Court has taken the view that even assuming that the order of termination is punitive, it cannot be struck down because the management availed opportunity open to it before the Labour Court to let in evidence justifying the action taken by the management. Further, in paragraph No. 8, the Hon'ble Supreme Court has observed as follows:-

"8. But even if the view were taken that the impugned order of termination of

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service of the respondent was punitive in character and could not have been passed save and except as a result of a disciplinary inquiry held under CI. (2) of Standing Order 21 read with Standing Order 23 the impugned order cannot be struck down as in valid on the ground of noncompliance with the-requirement of these Standing Orders, since the appellant availed of the opportunity open to it before the Labour. Court and adduced sufficient evidence justifying the action taken by the management. The appellant produced satisfactory evidence to show that the impugned order terminating the services of the respondent was justified and hence the impugned order must be sustained despite its having been passed without com plying with the requirements of Cl. (w2) of Standing Order 21 read with Standing Order 23. We are fortified

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in this view by a catena of decisions of this Court where it has been consistently held that no distinction can be made between cases where the domestic enquiry is invalid or defective and those where no enquiry has in fact been held as required by the relevant Standing Orders and in either case it is open to the employer to justify his action before the Labour Tribunal by adducing all relevant evidence before it......."

16. The learned counsel for the petitioner relies on the judgment of a Constitution Bench of the Hon'ble Supreme Court in T.N. Cements Corporation Ltd. v. N. Pandurangan (2006 (1) LLN 964): (2006) 1 ABR (NOC) 96. wherein, it has been held that though it is within the powers of the Corporation as per the regulation to terminate an employee' without enquiry still reasonable notice or pay in lieu thereof should be issued.

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Therefore, the award passed by the Tribunal on the ground that an

enquiry has not been held has to necessarily be set aside, particularly

when there has been no objection or denial on the part of the

workman.

7. In the result, the Writ Petition is allowed. However, it is

informed that the Management had deposited the amounts as directed

and out of this, 50% has been withdrawn by the workman. While

allowing this writ petition, it is made clear that 50% withdrawn by

the workman shall not be recovered and the remaining 50% shall be

refunded to the management. There shall be no order as to costs.

01.08.2024 Index : Yes/No Speaking order/non-speaking order Neutral Citation: Yes/No