S.R. Singh, J.@mdashThis petition under Article 226 of the Constitution of India is directed against the order/ recovery certificate dated 19.9.1998 (Annexure-4 to the writ petition) issued by - the Additional Commissioner, Agra Kshetra, Agra In exercise of powers u/s 6H of the U. P. Industrial Disputes Act, 1947 on application moved on behalf of the Co-operative Bank Staff Association. 97 Shastri Nagar, Kirti Nagar, Mathura--an association of employees of the Mathura Zila Sahkari Bank Ltd., Mathura for recovery of a sum of Rs. 5,75.059.79. The impugned recovery certificate purports to have been issued for the recovery of the money due to 113 employees/workmen of the Mathura Zila Sahkari Bank under a settlement arrived at between the petitioner (Management of the district Co- operative Bank Ltd., Mathura) on one hand and the workmen represented by U. P. Bank Employees Union, Central Office, Subhash Road. Aligarh on the other In adjudication case No. 53 of 1963. The money claimed was payable to the employees, according to the ''settlement'' as ex-gratia (reward).
2. Sri H. N. Tripathl, learned counsel appearing for the petitioner urged that the bipartite settlement arrived at between the parties in adjudication case referred to above, ceased to be operative after expiry of a period of five years as per clause 6 of the bipartite agreement dated 25.11. 1964 (Annexure-7), Learned counsel submitted that the bipartite agreement not only ceased to be operative after expiry of the period of five years but it would also be deemed to have been substituted by statutory conditions of service laid down by the U. P. Co-operative Societies Service Regulations. 1975 framed by the U. P. Co-operative Institutional Service Board and published in U. P. Gazette Extra Ordinary dated 6.1.1976 after approval by the State Government as required by sub-section (2) of Section 122 of the U. P. Co-operative Societies Act. 1965. The petitioner, urged the learned counsel, was bound by the directions Issued by the Registrar vide letter dated 10.5.1995 not to pay ex-gratia to the employees and not by the bipartite agreement dated 25.11.1964. Sri Tripathl further submitted that the provisions of the U. P. Industrial Disputes Act. 1947 had no application in respect of the dispute involved herein in view of Section 135 of the U. P. Co-operative Societies Act, 1965 which provides that the provisions contained in the Industrial Disputes Act. 1947 and the U. P. Industrial Disputes Act. 1947 would not apply to co-operative societies and in any case, submitted the learned counsel, the proceedings u/s 6H of the U. P. Industrial Disputes Act, 1947 were barred by Section 70 of the U. P. Cooperative Societies Act, 1965. Sri K. P. Agrawal, learned senior counsel appearing for the 2nd respondent submitted, infer alia, that notwithstanding the expiry of the period of its operation, the bipartite agreement would continue to be operative and binding on the petitioners until its substitution by a new agreement or until a period of two months had elapsed from the date notice in writing of intention to terminate the settlement was given by one of the parties to the other. Sri K. P. Agrawal placed reliance on Section 19(6) of the Industrial Disputes Act. 1947 to buttress his submission. Learned counsel further submitted that service benefits extended to the workmen under the bipartite agreement referred to above and the wages payable to them as per bipartite agreement would not be automatically reduced after expiry of the period of its operation.
3. I have given my anxious consideration to the submissions made across the Bar. With a view to appreciating the submissions, it would be necessary to refer to Section 6H of the Industrial Disputes Act. 1947 and other related provisions of law. Section 6H reads as under :
"6H. Recovery of money due from an employer.--(1) Where any money is due to a workman from an employer under the provisions of Sections 6J to 6R or under a settlement or award, or under an award given by an adjudicator or the State Industrial Tribunal appointed or constituted under this Act, before the commencement of the Uttar Pradesh Industrial Disputes (Amendment and Miscellaneous Provisions) Act. 1956, the workman may, without prejudice to any other mode of recovery, make an application to the State Government for the recovery due to him, and if the Stale Government is satisfied that any money is so due, it shall issue a certificate for that amount to the Collector who shall proceed to recover the same as if it were an arrears of land revenue.
(2) Where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the amount at which such benefit should be computed may, subject to any rules that may be specified in this behalf by the State Government, and the amount so determined may be recovered as provided for in sub-section (1).
(3) For the purposes of computing the money value of a benefit, the Labour Court may, if it so thinks fit, appoint a Commissioner in the prescribed manner who shall, after taking such evidence as may be necessary, submit a report to the Labour Court and the Labour Court shall determine the amount after considering the report of the Commissioner and other circumstances of the case."
4. It is evident from Section 6H afore-extracted that the provisions thereunder can be invoked where any money is due to a workman from an employer under the provisions of Sections 6J to 6R or under a settlement or award, or under an award given by an adjudicator or the State Industrial Tribunal appointed or constituted under this Act. The present is a case based on settlement arrived at between the parties in the course of adjudication case No, 53 of 1963 arising out a reference made by the Government vide Notification No. 899 (LC) KV11I, dated 11.12.1963, It contains various terms and conditions of employment including pay structure of the employees. In clause 6 of the agreement, it is provided that the "agreement will remain in force for a period of five years". The tribunal accepted the settlement in terms of the prayer made therein and exempted the petitioner from the necessity of production of documents before it in view of the fact that all the issues and additional issues between the parties had been settled as per agreement. The bipartite agreement thus became part of the B. P. Joshi award dated 29.6.1971 published in the Stale Gazette vide Notification No. 3566 (ST) (XXXVI)-A-762 (ST)-60, dated 17th July. 1971 in which it is specifically mentioned as under :
"A number of banks had also filed agreements earlier in the matter of pay scales and eight such banks, viz., Bijnor, Mathura, Jaunpur, Jalaun. Agra, Meerut, Hardol and Mirzapur are mentioned in Sri Mithan Lal''s order dated 3.1.1968. Some other banks later filed agreements even though they have not been verified. The combined statement furnished by employers (paper No. 32/A-3), on which workmen''s representative has also endorsed that he has no objection, gives details in this respect."
5. The question that arises for determination is whether the bipartite agreement continued to be binding notwithstanding that the period of its operation has expired as per the agreement itself. In this connection, it would be worthwhile to quote Section 19 of the Industrial Disputes Act. 1947 in so far as it is relevant :
"19. Period of operation of settlements and awards.--(1) A settlement shall come into operation on such date as is agreed upon by the parties to the dispute, and if no date is agreed upon, on the date on which the memorandum of the settlement is signed by the parties to the dispute.
(2) Such settlement shall be binding for such period as is agreed upon by the parties, and if no such period as is agreed upon for a period of six months (from the date on which the memorandum of settlement is Signed by the parties to the dispute), and shall continue to be binding on the parties after the expiry of the period aforesaid, until the expiry of two months from the date on which a notice in writing of an intention to terminate the settlement is given by one of the parties to the other party or parties to the settlement.
x x x x
(6) Notwithstanding the expiry of the period of operation under sub-section (3), the award shall continue to be binding on the parties until a period of two months has elapsed from the date on which notice is given by any party bound by the award to the other party or parties intimating its intention to terminate the award.
(7) No notice given under sub-section (2) or sub-section (6) shall have effect, unless it is given by a party representing the majority of persons bound by settlement or award, as the case may be."
6. In
"This makes it clear that after the period of operation of an award has expired, the award does not cease to be effective. For, it continues to be binding thereafter on the parties until notice has been given by one of the parties of the intention to terminate it and two months have elapsed from the date of such notice. The effect of Section 4 of the industrial Disputes (Banking Companies) Decision Act is that the award ceased to be in force after March 31. 1959. That however has nothing to do with the question as to the period for which it will remain binding on the parties thereafter. The provision in Section 19(6) as regards the period for which the award shall continue to be binding on the parties is not in any way affected by Section 4 of the industrial Disputes (Banking Companies) Decision Act, 1955.
Quite apart from this, however, it appears to us that even if an award has ceased to be in operation or in force and has ceased to be binding on the parties under the provisions of Section 19(6) it will continue to have its effect as a contract between the parties that has been made by industrial adjudication in place of the old contract. So long as the award remains in operation u/s 19(3), Section 23(c) stands in the way of any Strike by the workmen and lockout by the employer in respect of any matter covered by the award. Again, so long as the award is binding on a party, beach of any of its terms will make the party liable to penalty u/s 29 of the Act, to imprisonment which may extend to six months or with fine or with both. After the period of its operation and also period for which the award is binding have elapsed Section 23 and Section 29 can have no operation."
7. In
"No distinction in regard to the nature and period of their effect can be discerned specially when we read Section 19(2) and 16)."
In paragraphs 33. 75 and 80 of the report
"The core question that first falls for consideration is as to whether the Settlement of 1974 are still in force. There are three stages or phases with different legal effects in the life of an award of settlement. There is a specific period contractually or statutorily fixed as the period of operation. Thereafter, the award or settlement does not become honest but continues to be binding. This is the second chapter of legal efficacy but qualitatively different as we will presently show. Then comes the last phase. If notice of intention to terminate is given u/s 19(2) or 19(6) then the third stage opens where the award or the settlement does survive and is in force between the parties as a contract which has superseded the earlier contract and subsists until a new award or negotiated settlement takes its place. Like Nature, Law abhors a vacuum and even on the notice of termination u/s 19(2) or (6) the sequence and consequence cannot be just void but a continuance of the earlier terms, but with liberty to both sides to raise disputes, negotiate settlements or seek a reference and award. Until such a new contract or award replaces the previous one, the former settlement or award will regulate the relations between the parties................."
x x x x
"It is desirable to appreciate what is a settlement as understood in the industrial Disputes Act. In essence, it is a contract between the employer and the workmen prescribing new terms and conditions of service. These constitute a variation of existing terms and conditions. As soon as the settlement is concluded and becomes operative, the contract embodied in it takes effect and the existing terms and conditions of the workmen are modified accordingly. Unless there is something to the contrary in a particular term or condition of the settlement the embodied contract endures indefinitely, continuing to govern the relation between the parties in the future, subject of course to subsequent alteration through a fresh settlement, award or valid legislation. I have said that the transaction is a contract. But it is also something more. Conceptually, it is a "settlement", it concludes or "settles" a dispute. Differences which had arisen and were threatening industrial peace and harmony stand resolved in terms of a new contract, in order that the new contract be afforded a chance of being effectively worked out, a mandate obligating the parties to unreservedly comply with it for a period of time is desirable. It was made "binding" by the statute for such period. Section 19(2) was enacted. The spirit of conciliation, the foundation of settlement, was required by Law to bind the parties for the time prescribed, immediate reagitation in respect of matters covered by the settlement was banned. Section 23(c) prohibited strikes by the workmen in breach of the contract and lock-outs by the employer in respect of such matters. A breach of any term was made punishable by Section 29. Certainty in industrial relations is essential to industry, and a period of such certainty is ensured by Section 19(2). On the expiry of the period prescribed in the sub-section, the conceptual quality of the transaction as a "settlement" comes to an end. The ban lifts. The parties are no longer bound to maintain the industrial status quo in respect of matters covered by the settlement. They are at liberty to seek an alteration of the contract. But until altered, the contract continues to govern the relations between the parties in respect of the terms and conditions of service."
x x x x
"In my opinion, it is difficult to resist the conclusion that the industrial Disputes Act is a special law and must prevail over the Corporation Act a general law, for the purpose of protecting the sanctity of transactions concluded under the former enactment. It is true that as laid down in
8. The above decisions leave no room for doubt that the bipartite agreement (Annexure-7 to the writ petition) will continue to be binding on the parties until it is superseded or replaced by another settlement or terminated in accordance with law. The submission that the settlement stood replaced by the service conditions stipulated and laid down by the U. P. Co-operative Societies Employees Service Regulations, 1975, and, therefore, it is no longer binding, cannot be countenanced. The provisions of the Regulations to the extent of their inconsistency "with the provisions of the industrial Disputes Act, 1947 shall be deemed to be inoperative". This is clear from the provisions contained in Regulation 103 of the Regulations which reads thus :
"103. The provisions of these regulations to the extent of their inconsistency, with any of the provisions of the industrial Disputes Act, 1947. U. P. Dukan Aur Vanijya Adhishthan Adhinlyarn, 1962, Workmen''s Compensation Act. 1923 and any other labour laws for the time being in force, if applicable to any co-operative society or class of co-operative societies, shall be deemed to be inoperative."
9. The circular dated 10.5.1995 issued by the Registrar is of no legal efficacy, in Virendra Pal Singh v. District Assistant Registrar, Co-operatiue Societies, Eton and another 1980 UPLBEC 202, the question as to inconsistency between ''contract'' and the "Regulations'' was resolved as under :
"That though the age of retirement of employees of some of the co-operative societies was originally 60 years under the U, P. Co-operative Societies Employees Service Regulations, the age of retirement now has been made 58 years. We are unable to sec any force in this submission. Regulation 24 (ii) itself provides that if before the coming into operation of the Regulations the society had entered into any contract with an employee on the date of his employment whereby he was entitled to continue beyond 58 years. The rule of retirement at the age of 58 years shall not apply and the age of retirement shall be governed by the contract. Therefore, if in any case there is a contract between a co-operative society and an employee entered into before Regulations came into force stipulating the age of retirement as 60 years the regulation now stipulating the age of retirement as 58 years will not apply to him. We make it clear that this principle does not apply to the members of the Centralised Service."
9A. The argument that the industrial Disputes Act. 1947 is the general law and will, therefore, yield to special law, viz., the U. P. Cooperative Societies Act and the. Regulations made thereunder has no cutting edge. A similar argument was raised but not countenanced by a Division Bench of this Court in
"Bank is an industry and the respondent is a workman. Learned single Judge has recorded a categorical finding to the effect that the respondent is a workman and the settlement dated 22.2.1966 was a settlement within the meaning of Section 18 of the industrial Disputes Act. Supreme Court in
x x x x
"In view of the law laid down by the Supreme Court in the case of L.I.C. of India v. D. J. Bahadur (supra) the settlement of 1966 arrived at between the Bank and its employees has continued to remain in force and is still operative and will continue to govern the conditions of service of the workmen till it is replaced or altered by a fresh settlement, award or valid legislation. The respondent, as such, can only be retired on completion of the age of 60 years and the impugned notice cannot be sustained."
10. The decision aforestated has been followed by another Division Bench in Padam Kumar Rastogi v. Ghaziabad Zila Sahkari Bank Ltd. and others, Civil Misc. Writ Petition No. 20297 of 1995, decided on 8.10. 1998.
11. in view of the decisions referred to above, the decision by a learned single Judge in the case of Vikramaditya Pctndey v. industrial Tribunal (2), Lucknow and others. 1997 Lab IC 604, reliance on which was placed by Sri H. N. Tripathi is of no binding precedence. The construction put on Regulation 103 of the Regulation by the learned Judge in the case is contrary to the plain and unambiguous language used therein, if I may say so with respect.
12. The next question that arises for consideration is as to whether the proceedings u/s 6H of the U. P. industrial Disputes Act, 1947. for claim of money due under the settlement were barred by Section 70 of the U. P. Cooperative Societies Act. 1965. The section reads as under :
"70. Disputes which may be referred to arbitration. (1) Notwithstanding anything contained in any law for the time being in force, if any dispute relating to the constitution, management or the business of a co-operative society other than a dispute regarding disciplinary action taken against a paid servant of a society arises -
(a) .................
(b)...............
(c) between the society or its committee and any past committee, any officer, agent or employee or any past officer, past agent or past employee or the nominee, heir or legal representative of any deceased officer, deceased agent or deceased employee of the society ; or
(d) such dispute shall be referred to the Registrar for action in accordance with the provisions of the Act and the Rule and no Court shall have jurisdiction to entertain any suit or other proceeding in respect of any such dispute.
(2) For the purpose of subsection (1), the following shall be deemed to be, included in dispute relating to the constitution, management or the business of a co-operative society, namely-
(a) claims for amounts due when a demand for payment is made and is either refused or not complied with whether such claims are admitted or not by the opposite party ;
(b) ............
(c) ..........
(d) ..........
(3) If any question arises whether a dispute referred to the Registrar under this Section is a dispute relating to the constitution, management or business of a co-operative society, the decision thereon of the Registrar shall be final and shall not be called in question in any Court."
13. The dispute giving rise to this petition is no doubt a dispute between the society or its Committee of Management and the employees of the society within the meaning of clause (c) of sub-section (1) of Section 70 of the U. P. Co-operative Societies Act. 1965 but this by itself is not enough to attract Section 70. The dispute must also be a dispute relating to the constitution, management or the business of a cooperative society and must not be "a dispute regarding disciplinary action taken against a paid servant of a society", in
14. Reliance was placed by Sri H. N. Tripathi, on a decision of the Supreme Court in
"55. Registrar''s power to determine conditions of employment in societies.--(1) The Registrar may, from time to time frame rules governing the terms and conditions of employment in a society or class of societies and the society or class of societies to which such terms and conditions of employment are applicable shall comply with the order that may be issued by the registrar in this behalf.
(2) Where a dispute including a dispute regarding terms of employment working conditions and disciplinary action taken by a society, arises between as society and its employees, the Registrar or any officer appointed by him not below the rank- of Assistant Registrar shall decide the dispute and his decision shall be binding on the society and its employees :
Provided that the Registrar or the officer referred to above shall not entertain the dispute unless presented to him within thirty days from the date of order sought to be impugned.
Provided further that in computing the period of limitation under the foregoing proviso the time requisite for obtaining copy of the order shall be excluded."
"64. Notwithstanding anything contained in any other law for the time being in force any dispute touching the constitution, management or business of a society or liquidation of a society shall be referred to the Registrar by any of the parties to the dispute."
15. It is evident that subsection (2) of Section 55 of the M. P. Co-operative Societies Act, 1960 empowers the Registrar or any officer appointed by him not below the rank of Assistant Registrar to decide a dispute including a "dispute regarding terms of employment, working conditions and disciplinary action taken by a society". It was on the basis of the language used in Section 55 of the M. P. Co-operative Societies Act. 1960 that the Apex Court held "Where dispute relates to the terms of employment, working conditions, disciplinary action taken by a society or arising between a society and its employees the Registrar or any officer appointed by him not below the rank of Assistant Registrar shall decide the dispute and his decision shall be binding on the society and its employees". The expression "dispute touching constitution, management or business of a society" occurring in Section 64 of that Act was held to be ''very comprehensive''. But u/s 70 of the U. P. Co-operative Societies Act. 1965, a dispute regarding disciplinary action taken against a paid servant of the society is expressly excluded and unlike subsection (2) of Section 55 of the M. P. Co-operative Societies. Act. 1960, Section 70 of the U. P. Co-operative Societies Act, 1965 does not empower the Registrar to decide a dispute regarding terms of employment and working conditions of the employees. The provisions of Section 70 of the U. P. Co-operative Societies Act, 1965 are similar to the provisions of the Andhra Pradesh Co-operative Societies Act, considered by the Apex Court in
16. In the conspectus of the above discussion, the petition fails and is dismissed.
