D.K. Seth, J.
The Objection:
1. A preliminary objection as to the eligibility of the writ petitioner to maintain the writ petition has been taken in the affidavit-in-opposition. It is
contended by the learned counsel for the appellant that this was not considered by the learned single Judge. It seems that the submission of the
learned counsel for the appellant has some substance. After having gone through the order appealed against, we do not find that the learned single
Judge has considered the said preliminary objection taken by the earned counsel for the appellant.
Breach of Section 29 ID Act : Whether disentitles employer to maintain writ petition:
2. In the circumstances, we permitted the learned counsel for the appellant to elaborate his submission on the preliminary objection, which he did.
The preliminary objection is that by reason of Section 17A of the Industrial Disputes Act, 1947 (1947 Act) the award becomes final and
enforceable. By reason of Section 29, in case of breach of any term of settlement or award binding on him under the 1947 Act, make such person
punishable with imprisonment or fine, as the case may be, as well as for continuous breach. In this case, the award became final and enforceable
on February 3, 1990 on account of being published on January 3, 1990; whereas this writ petition was filed in August 1990; as such the writ
petitioners were liable to be punished u/s 29 of the 1947 Act. Therefore, having been guilty of an offence is not entitled to seek any relief in
equitable jurisdiction.
3. The seeking of equitable relief is dependent on the principle that one must come with clean hands. If a person, suffering an award binding upon
him, seeks relief under Article 226 of the Constitution of India challenging the very same award, non-compliance thereof would not amount to an
offence disentitling such person from seeking relief. This would not amount to come with unclean hands. It is the same award, which is being
challenged. If such a situation is accepted, in that case, no relief would be available to any employer seeking to challenge an award under Article
226 after expiry of one month of publication of the award. In any event, such non-implementation of the award entitles the petitioner to seek relief
u/s 17B in the form of interim relief. At the same time, the Court is not powerless to stay or pass appropriate orders to secure the interest of the
employee, as the case may be. In the circumstances, we do not find there is any substance in the preliminary objection raised by the learned
counsel for the appellant on the question of maintainability of the writ petition, as stated above.
4. The learned counsel for the appellant had relied on a decision in Management of Teok Tea Estate Vs. P.O., Labour Court and Another, where
it was held that u/s 17A on the expiry of the period mentioned therein from the publication of the award, the award becomes enforceable. This
principle is a settled principle of law.
5. Relying on the decision in Northern Coalfields Limited v. Industrial Tribunal/Labour Court and Ors. 1996 (72) FLR 728 by a learned single
Judge, he pointed out that on the expiry of 30 days from the publication of the award u/s 17A, the learned Court becomes functus officio and the
award becomes enforceable. This is also equally settled proposition of law.
6. These two decisions do not help him on the question of preliminary objection with which we are now dealing with. Since the award became
enforceable from the period mentioned in Section 17A, the liability imposed u/s 29 of the 1947 Act would not affect the eligibility of or entitlement
to the right to challenge the award and seek relief under the writ jurisdiction.
7. Inasmuch as a constitutional right to justice cannot be taken away on such a ground. The jurisdiction exercised by the High Court is
discretionary. It may decline to grant relief on such ground. But that would be dependent on the gravity of the situation. Then again the jurisdiction
is very wide. In an appropriate case it can pass appropriate order to secure the interest of the employee/workman. That apart such an in-built
protection is provided in the 1947 Act through Section 17B. In terms of this provision, the High Court may pass appropriate directions/orders.
The ground urged by the counsel may be a reason for exercising the discretion by the High Court in the matter of grant of stay of the award. But
such a situation cannot be conceived to disentitle the employer from challenging the award invoking writ jurisdiction altogether so as to make the
writ petition not maintainable. This might be a case where proceeding is initiated u/s 29 and a process might have been issued. But even then the
question cannot be conclusively determined to prevent a person from seeking relief under Article 226 when he is challenging the very same award
out of which Section 29 is alleged to have been applied.
Appellant''s contention:
8. The learned counsel for the appellant, next contended that the learned Tribunal had rightly decided the question and passed an award on the
basis of the materials available before it applying the correct principles of law when the initial burden having been discharged by the workman, the
employer did not discharge, the onus shifted upon it. Despite having been requested, the employer did not produce the relevant records, even
though, at the time of giving evidence, the witness had pointed out that his knowledge was derived from the records. He has also pointed out that
the allegation, which was made in the letter dated April 3, 1969 has not been denied by the employer, which amounts to an acceptance of the
statements made in the letter dated April 3, 1969. Therefore, it is not open to the employer to deny the said situation that the alleged bond was
submitted under duress and coercion by the appellant. It is also pointed out that the said bond did not contain any date and the original bond was
not produced by the employer. The workman was prevented from putting the date in the said bond and it was obtained before the resignation
letter was allowed to be withdrawn. The employer had put the date according to its own convenience on the said bond. According to the learned
counsel for the appellant, in the absence of the original bond having not been produced on record, the learned Tribunal had rightly accepted the
uncontroverted averment of the workman.
9. With regard to the supersession of the workman, the workman has given a list of employees who superseded him and had produced sufficient
material. In the absence of any document, in order to show that there was no supersession, the learned Tribunal was justified in arriving at a
conclusion that there was supersession. Thus, it appears that the learned single Judge has completely overlooked the materials and had come to a
wrong finding that the conclusion arrived at by the learned Tribunal was preverse. According to him, the learned single Judge, while exercising
jurisdiction under Article 226, had, in fact, exercised the power conferred in the Appellate Court, which for a Writ Court is not justified. The only
jurisdiction the Writ Court could have exercised in such a situation is to examine the process of arriving at a conclusion but not the conclusion.
Therefore, the judgment appealed against is wholly perverse and cannot be sustained. Therefore, the writ petition should be dismissed and the
award should be affirmed.
Respondent''s contention:
10. Mr. Ghosal, the learned counsel for the respondent, on the other hand, had controverted all these questions and had pointed out that the initial
burden lay on the workman and the workman in order to avoid the onus, have tried to shift the onus on the employer. However, the management
of the industrial undertaking was taken over by the Government under the Indian Iron & Steel Co. Ltd. (Taking-over of the Management)
Ordinance, 1972, since replaced by the Act. He submitted that employees working under the erstwhile employers continued to work on the same
terms and conditions as on the appointed date. Therefore, no incident relating to a period anterior to the appointed date can be looked into in
respect of the relation between the present management and the employee. At the same time, the workman having come late and after having
accepted the situation till 1969 from 1961, he himself having asked for promotion seeking to withdraw the under taking/bond, which have been
permitted on condition that his seniority would be counted on and from April 3, 1969. The workman had also accepted all the subsequent
promotions without any objection or demur. After having accepted all these situations, he cannot now turn around to revive all that had happened
18 years before. The learned single Judge rightly found the entire finding of the learned Tribunal perverse since there was no material to come to a
conclusion as the learned Tribunal had come to. Therefore, the appeal must be dismissed.
Could the claim anterior to the appointed date be re-opened by the Tribunal?:
11. Having heard the learned counsel for the parties and perusing the materials and going through the decisions cited, we do not find that there is
any substance in the submission of the learned counsel for the appellant. Inasmuch as by reason of the Taking-over of Management under a statute,
which creates a fiction in law in favour of the workman on and from the appointed date, the workman cannot claim any right, which he could not
have claimed against the erstwhile employer, after the management was taken over. The continuation of the workman under the present
management after the taking over of the management, is a fresh contract of employment statutorily created by fiction of law between the present
employer and the workman binding on the parties, disentitling the workman to lodge any claim related to period anterior to the appointed date
against the present employer. Under the provisions of the 1972 Ordinance since replaced by an Act, all claims relating to the period prior to the
appointed date was enforceable against the erstwhile management and certain claims could be lodged before the Commissioner of Payments
appointed under the said Act on conditions stipulated therein. Therefore, the learned Tribunal could not have travelled beyond the appointed date
to look into the question as to what had happened prior to the appointed date.
Whether oral evidence could dislodge facts available on record:
12. That apart, the fact discloses that the resignation was tendered on May 6, 1961. The workman wanted to resume his duty. This was allowed
with effect from May 29, 1961. Whereas, the bond was given on June 28, 1961. This is now being sought to be explained on oral evidence. Now,
this oral evidence cannot satisfy the very case of the workman because he himself submits that the bond was submitted on June 28, 1961. If the
bond does not precede the resumption of the duty, in that event, it cannot be said that the employer was inimical towards the workman. Mere
stating such fact would not be of any use unless evident from the fact. It is admitted by the workman that the bond is dated June 28, 1961. But this
date was put by the employer. Thus, an admission is being sought to be overcome by oral evidence seeking to explain the record. Evidence on
record can be rebutted by oral evidence in certain circumstances where the evidence is so glaring and there are materials to conclusively determine
that the records were forged or fabricated or incorrect. On the strength of simple averment would not entitle the Tribunal to replace the facts on
record by oral evidence.
13. The learned Tribunal proceeded on the basis of non-production of the original bond in order to draw adverse inference. When the workman
himself admitted the bond to be dated June 28, 1961, the non-production would not entitle the learned Tribunal to draw adverse inference. The
Tribunal was supposed to consider as to whether there was sufficient material to come to the conclusion that the workman was able to establish a
rebuttal of the presumption on record admitted by him on the strength of his explanation.
Whether the workman was estopped:
14. Since the workman had withdrawn the bond, his seniority was counted from 1969, which was purely a policy decision and pursuant thereto he
had received series of promotions within a short span of time, all of which were accepted by him. Now he cannot turn around and contend
otherwise. On the principle of estoppel, he was estopped from doing so.
Whether the workman could claim promotion:
15. That apart, he had also pointed out that he was superseded by five or six persons named in the earlier writ petition. We may refer to his own
statement at page 125 in paragraph 7 where it was pointed out that in view of his qualification, he was supposed to be promoted to the post of
Assistant Roller and Roller skipping over the intermediary promotions and that such persons were given such promotion skipping over intermediary
promotions. This was known to him. It was rightly held by the learned single Judge that promotion was not a matter of right and it was the
discretion of the employer whom to consider for promotion and whom not to consider. If the employer gives promotion skipping over intermediary
promotions that cannot be a ground for the workman that he should also be given identical promotion skipping over the intermediary promotion
and that too by directing the employer where no industrial disputes had been raised at that point of time and had continued without the promotion
and had given a bond. Even if he had given bond informally, he did not raise his voice since 1961 till 1969 and continued as such. The moment he
asked for withdrawal of the bond, the employer having accepted the same, it can be presumed that if he had asked for it earlier, the employer
would have denied it. If he himself had waited till 1969, he should blame himself. Be that as it may, by reason of the provisions contained in the
1972 ordinance, since replaced by the Act, he cannot raise these questions prior to the cut- off date i. e. the appointed date. The question has to
be looked into from the appointed date. On and from the appointed date, the petitioner was given the benefit, which he was enjoying before taking
over.
Supersession after 1969 : Whether established:
16. The supersession after 1969, as has been alleged, has not been established through sufficient materials placed before the learned Tribunal.
Though a list has been given and some statements have been made but no specific case of supersession was pointed out and no comparative table
was shown that the persons alleged to have superseded were otherwise ineligible and the workman was eligible or the workman was equally
eligible.
Scope of writ jurisdiction:
17. The Writ Court can only examine the process of arriving at a conclusion. It cannot examine the order challenged before it in the manner as the
Appeal Court could deal with it. The Writ Court does not sit on appeal. It can only examine the process. In such examination of process it is well
within the bounds of the jurisdiction of the Writ Court to find out as to whether there was any perversity in the finding or not; whether the finding
arrived at was based on materials; whether such conclusion could at all be arrived at or not by a reasonable man. It can also look into as to
whether jurisdiction has been properly exercised or not.
18. As discussed above, we find that the learned Tribunal could not have travelled to the period anterior to the cut-off date, being the appointed
date prescribed under the Act by which the management was taken over. It also could not re-open the case. The workman ought to have raised
his claim against the erstwhile employer in respect of his claim anterior to the appointed date.
Conclusion:
19. In the circumstances, we are in agreement with the learned single Judge that the findings of the learned Tribunal are perverse, though might be
for added reasons, and we do not find any reason to interfere with the decision of the learned single Judge.
Order:
20. The appeal, therefore, fails, and is accordingly dismissed. There will, however, be no order as to costs.
Rajendra Nath Singh, J.
21. I agree.