Aloke Chakrabarti, J.@mdashTwo tube-well operators filed an application u/s 15(2) of the Payment of Wages Act through the present petitioner
contending that respondent-employers illegally made deductions from their wages for the period between 11.10.1998 and 31.7.1989 and prayed
for refund of the said amount together with compensation. The application was allowed by order dated 21.12.1989 directing refund of deductions
and compensation. After the recovery was in progress u/s 15(3) of the said Act and recovery warrants had been issued, the respondent Nos. 2
and 3 preferred an appeal u/s 17 of the said Act on 21.3.1990. As there was delay of about two months, an application u/s 5 of the Indian
Limitation Act supported by an affidavit was filed. Employees filed objection to the application for condonation of delay. The respondent No- 5 by
his order dated 12.7.1990 allowed the said application upon condoning the delay and the appeal was admitted. Challenging the said order, this
writ petition was filed.
2. Learned counsel for the petitioner on behalf of the employees contended that in respect of such an appeal u/s 17 of the said Act, the provision
of Section 5 of the Limitation Act is not available. Law has been referred to on behalf of the petitioner, workmen as decided in the case of Shri
Anwari Basavaraj Parti v. Sri Siddaramaiah JT 1993 (I) SC 328 ; Union of India v. Aftab Hussain 1966 ALJ 806 and U. P. State Electricity
Board and others v. 7th Additional District Judge, Faizabad and others 1997 (76) FLR 354 , Reference was also made to the cases of Hukumdev
Narain Yadav Vs. Lalit Narain Mishra, ; Mukri Copalan v. C. P. Aboobacker JT 1995 (15) SC 296 and Vidyacharan Shukla Vs. Khubchand
Baghel and Others, .
3. It has been contended that law has been decided in the case of Shri Anwari Basavaraj Patil (supra) wherein question of applicability of
provisions of Limitation Act in respect of a proceeding under the Representation of Peoples Act. 1951 was being considered. It has been held
therein that the period for notice under proviso to sub-section (1) of Section 97 of the said Act does not permit condonation of delay under the
Limitation Act. Considering the provisions of the said Act as also the effect of Section 29(2) of the Limitation Act and also the law as explained in
the case of H. N. Yadau (supra), it has been held that if on an examination of the relevant provisions of the Special Act, it is clear that the
provisions of the Limitation Act are necessarily excluded then the benefits conferred by the Limitation Act cannot be called in aid to supplement the
provisions of the Special Act.
4. It has been further contended that the specific provision for condonation of delay has been made in the second proviso to subsection (2) of
Section 15 of the said Act although no such provision is there in Section 17 and, therefore, the aforesaid interpretation of law becomes applicable.
5. On behalf of the respondent-employers, it has been contended that the authority acted u/s 15 of the said Act is persona designata and,
therefore, the specific provision empowering condonation of delay had to be made whereas the authority u/s 17 is a regular Court having all its
incidental power and, therefore, Section 29(2) of the Limitation Act cannot be interpreted-in the aforesaid manner as contended by the petitioner-
employees.
6. Reliance has been placed on the law decided in the cases referred to above as also on the cases of Smt. Lata Kamat Vs. Vilas, , and the State
of West Bengal and others Vs. Kartick Chandra Das and others, .
7. In the case of Vidya Charan Shukla (supra), law in this connection was settled considering the Limitation Act as it then stood as also the
question came for consideration therein. The said law was again considered in the case of H. N. Yadav isupra), and it was laid down there that if
the scheme of special law and the nature of the remedy provided therein amount to a complete Code in itself, then the provisions of the Limitation
Act must be held to be necessarily excluded.
8. In the case of Mukri Gopalan. (supra), the two judges Bench while considering a law of the State of Kerala interpreted Section 29(2) of the
Limitation Act and the case of Vidya Charan Shukla. (supra), was followed. The change indicated by a three Judges Bench in H. N. Yadav''s case
(supra), and followed in the case of Shri Anwari Basavaraj Patil (supra), was not taken note of. Therefore, in view of above circumstances, the law
decided in the case of H. N. Yadav isupra) by a larger Bench remains binding. The aforesaid case of Lata Kamat (supra), and State of West
Bengal v. Kartick Chandra Das (supra) also did not consider the change in interpretation of law as settled in the case of H: N. Yadav (supra), and,
therefore, is not having a binding effect.
9. In view of the aforesaid law as decided in the case of H. N. Yadav (supra) and followed in the case of Shri Anwari Basavaraj Patil (supra), only
thing to be considered is as to whether in the present case, the provisions of Payment of Wages Act on examination make it clear that the
provisions of the Limitation Act are necessarily excluded so far as appeal under provision of the said Act is concerned.
10. A comparison of the language used in Section 15 and Section 17 of the said Act clearly Indicates that for the purpose of proceeding u/s 15,
the power has been provided categorically for entertaining an application even after the period prescribed for filing such application. But, in the
case of an appeal u/s 17 of the said Act, such provision for condonation of delay has been omitted. Such specific omission on the part of the
Legislature has to be interpreted as withholding the power of condonation of delay from the appellate authority. The provision of sub-section (2) of
Section 17 also indicates finality of the order passed u/s 15(2) same as provided in Section 17(1), i.e., an appeal filed within thirty days.
11. The contention of the respondents that specific provision for condonation of delay has been provided as the authority u/s 15 of the said Act is
persona designate and the same was not required in case of appellate authority being a civil court, does not appear to be acceptable. In the present
case, in the absence of any indication that for deciding the appeal u/s 17 of the said Act, powers of civil court are available, the said contention of
the respondent-employers cannot be '' accepted.
12. Moreover, in cases of U. P. State Electricity Board and Union of India v. Aftab Hussain, position in respect of appeal u/s 17 of the said Act
had been considered holding finally that the Tribunal being not a Court within the meaning of Sections 4 and 5 of the Limitation Act, such power of
condonation of delay u/s 5 of the Limitation Act is not available.
13. In view of the aforesaid findings, the writ petitioner succeeds and is allowed. The impugned order dated 12.7.1990 is hereby quashed. There
will be no order as to costs.
