Kamvaljit Singh Ahluwalia, J.@mdashPetitioner was employed as a driver with Indian Railways in the year 1951. He was retired by the employer
with effect from 31st October, 1985. Earlier thereto, he was transferred from Bathinda to Ghaziabad in the month of October 1980. To assail that
order, he filed a civil suit and the same was decided by the Court of Sub-Judge, First Class, Bathinda vide his judgment dated 22nd February,
1985. An appeal was filed by the Union of India, aggrieved against the judgment and decree of the Civil Court. During the pendency of the appeal,
Central Administrative Tribunal (hereinafter referred to as, ''the Tribunal'') was constituted and the appeal was transferred to the same. All matters
between the employer and the employee were settled before the Tribunal. The judgment of the Tribunal is annexed with the present writ petition as
Annexure R-1.
2. The Petitioner filed four execution applications, three before the decision of the appeal and one thereafter, in the Civil Court. All four were
decided. Thereafter, the Petitioner filed an application u/s 33-C(2) of the Industrial Disputes Act, 1949 (hereinafter referred to as, ''the Act'')
claiming various dues. The said application has been dismissed by the Labour Court on the following grounds:
(a) The jurisdiction of the Labour Court u/s 33-C(2) of the Act is barred, as the workman has availed alternative remedy by filing execution
applications before the Civil Court for enforcement of the decree.
(b) The judgment of the Tribunal records that a settlement has been arrived at and the relief sought has been granted to the Petitioner-workman.
(c) The payment of minimum bonus cannot be entertained, as u/s 33-C(2) of the Act No. enquiry can be held and the claim cannot be determined.
3. Giving above said reasons, the application filed by the Petitioner-workman u/s 33-C(2) of the Act was not entertained and was dismissed by the
Labour Court, Bathinda vide its order (Annexure P-2) dated 20th June, 1988. In the present writ petition, the order (Annexure P-2), has been
assailed.
4. The Petitioner has prayed that a writ in the nature of certiorari be issued and the order (Annexure P-2) passed by the Labour Court be quashed.
It has been further prayed that a writ in the nature of mandamus be issued and Respondent No. 2-General Manager, Northern Railway, Baroda
House, New Delhi be directed to make payment of the amount, specified in the application u/s 33-C(2) of the Act, to the Petitioner.
5. Having given the broad overview of the facts and the prayer made in the present writ petition, it is necessary to notice the operative portion of
the judgment rendered by the Sub Judge (1st Class), Bathinda on 22nd February, 1985 in the civil suit between the Petitioner-workman and the
employer Respondent No. 2-General Manager, Northern Railway, Baroda House, New Delhi. The same reads as under:
14. In view of the above discussion, I decree the suit of the Plaintiff for declaration that quarter No. 427-C in Type II Quarter and I also decree
the suit of the Plaintiff for permanent injunction restraining the Defendants from charging penal rent of the quarter in question and the suit of the
Plaintiff for declaration that his transfer is illegal and void is also decreed. Plaintiff is also held entitled to all benefits of service, arrears of pay,
bonus, increments and seniority etc. Permanent injunction is also granted in favour of the Plaintiff restraining the Defendants from relieving the
Plaintiff from Bhatinda Station on the ground that the Plaintiff is entitled to occupy the above-said quarter. Decree sheet be prepared. Suit of the
Plaintiff is decreed with costs of the suit, File be consigned.
6. The Tribunal, while deciding the appeal against the above said decision of the Civil Court, vide its judgment (Annexure R-1) dated 31st July,
1986 observed as under:
6. The learned Counsel for the applicant has informed this Court that the Respondent retired from service w.e.f. 31st October, 1985 and he has
No. right to occupy the Government quarter after his retirement. The learned Counsel has further informed that the claim of the Respondent has
almost been settled in the light of the decree date 22-2-1985 which was, in fact, got executed by the Respondent.
7. The learned Counsel for the applicant states at the bar that whatever is permissible to the Respondent as per eligibility, shall be paid to the
Respondent in accordance with the rules by 31st October, 1986 and the period during which he remained absent from duty shall be treated as the
leave of kind due as per rules.
8. Mr. Surya Kant, the learned Counsel for the Respondent states at the bar that the Respondent shall be vacating the Government Quarter No.
427-C, by 31st.
9. The applicant and the Respondent are directed to strictly comply with the aforesaid terms of settlement arrived at between them. The
Respondent shall be paying the rent to the applicant in respect of the aforesaid Govt. quarter, which he is occupying even after his retirement as per
rules.
10. In view of the position explained above, the appeal of the Union of India is disposed of accordingly and the parties are left to bear their own
costs.
7. As has been noticed earlier, the Petitioner-workman filed four execution applications, three before the decision of the Tribunal and one
thereafter. The judgment (Annexure R-1) rendered by the Tribunal particularly noticed the fact that claim of the Petitioner has been settled in the
light of decree dated 22nd February, 1985, as the same was got executed by the Petitioner. However, the Petitioner-workman was still
dissatisfied. He filed an application u/s 33-C(2) of the Act and demanded the following amounts:
(a) Difference of pay from October 1980 to 31-= Rs. 28,800/-
10-86. The Petitioner is entitled to the enhanced
allowance given to other employees of same
category @ Rs. 400/-
(72 months x 400)
(b) Bonus for the years of 1980-81, 81-82, 82- = Rs. 9,000/-
83, 83-84, 84-85, 85-86 @ Rs. 1500/-per year
for six years
(c) Pension from 1-4-86 to 31-10-86 @ Rs. = Rs. 10,500/-
1500/- per month for 7 months
Total = Rs.
48,300/-
8. Since the Tribunal held that claim of the workman had been satisfied in execution filed before the Civil Court, the Labour Court held that the
claim of the workman regarding pension is barred, as he had already availed alternative remedy by filing execution applications before the Civil
Court for satisfaction of the decree and in appeal, it has been recorded that a settlement has been arrived at and claim of the Petitioner workman
stands satisfied. So far as the claim of the Petitioner regarding entitlement of minimum bonus was concerned, the Labour Court observed as under:
As regards the claim of bonus, the workman did not state in the application under what provision of law or rule of service it was claimed. The
employer pleaded that No. such claim was available to him. The workman in the witness box deposed that bonus @ 8.33% of pay had not been
paid to him. The claim has apparently been made under the Payment of Bonus Act. Section 32(iv) of that Act provides that the ibid act would not
apply to employees, employed by an establishment engaged in any industry carried on by any department of the Central Govt. The Indian Railways
is such an establishment. So, the Payment of Bonus Act is not applicable. It appears from the evidence of the Respondent''s witness T.C. Bhat that
some kind of productivity linked bonus is payable to the Railway employees. The witness however also deposed that such bonus is available only
to those employees who actually work and not those who have absented from duty. The workman''s period of absence as per the judgment of the
CAT has to be treated as the leave of the kind due as per rules, According to Sh.T.C. Bhat only 259 days half pay leave was due to the workman
and that such bonus due to, him for year 1980-81 and 1981-82 has already been adjusted. This Court has limited jurisdiction as regards claim of
bonus only minimum bonus u/s 10 of the Payment of Bonus Act is computable (vide Bawa Singh v. The State of Punjab 1974 Lab. IC 425 P&H;
Major D. Aranha Vs. Universal Radiators and Others, ). The claim of bonus therefore is beyond the jurisdiction of this Court.
9. I find No. infirmity in the above said finding. It has been rightly held by the Labour Court that for the period of absence from duty, which
according to the judgment (Annexure R-1) of the Tribunal was to be considered for leave of kind due, the Petitioner is not entitled to the bonus.
Furthermore, this claim cannot be adjudicated upon in an application u/s 33-C(2) of the Act. Regarding claim of the Petitioner-workman for grant
of pension for seven months, the Tribunal held that the Petitioner has ceased to be an employee of the Respondent-management and therefore, the
same cannot be determined u/s 33-C(2) of the Act, when a definite stand has been taken by the Labour Court that the Petitioner-workman was
not entitled to pension as he had not opted for the same before the cut-off date and he had obtained alternative benefit of Contributory Provident
Fund. The argument of the workman that he is ready to opt for pension and willing to refund the employer''s contribution to his provident fund, was
not entertained by the Labour Court, as the same was beyond its jurisdiction. It was held that the Tribunal cannot enlarge its scope by involving
itself to a detailed enquiry into the disputed questions of fact requiring the parties to lead complex evidence.
10. In the written statement filed to the writ petition, Respondent No. 2-management has raised the following plea:
c) He was not pension optee, so question of pension does not arise and whatever was due such as PF, Bonus has already been correctly paid to
him. However stated here that the said application u/s 33-C was not maintainable since all the claims of the Petitioner after his retirement has been
settled as is evident from Annexure R-I.
11. After hearing counsel for the parties, this Court is of the opinion that the Labour Court has committed No. error and has rightly said that the
issue as to whether the workman is entitled to pension or not, cannot be adjudicated upon in an application u/s 33-C(2) of the Act.
12. In Gulabdevi Memorial Hospital Trust Vs. Presiding Officer, Labour Court and Another, , a Single Bench of this Court observed as under:
3. It is well settled that the scope of Section 33-Cn (2) of the Act is indeed limited in that the right or the benefit which is sought be computed in
proceedings thereunder must be an existing right, that is to say, a right already adjudicated upon or provided for. In other words, it is only an
existing right that can constitute the foundation of a claim u/s 33-C(2) of the Act. This was so held by this Court in State of Punjab v. Paramjit
Kaur, 1992 (1) ILR P&H 312 which in turn was founded upon the judgments of the Supreme Court in Central Inland Water Transport
Corporation Ltd. v. The Workmen, AIR 1974 1604 (S.C.) and Chief Mining Engineer, East India Coal Company Ltd v. Rameshwar, AIR 1968
218 S.C.
13. Furthermore, in Municipal Corporation of Delhi Vs. Ganesh Razak and Another, , it has been held by Hon''ble the Apex Court that in the
proceedings u/s 33-C(2) of the Act, the Labour Court has No. jurisdiction to adjudicate the dispute of entitlement or basis of the claim of
workman. It further held that where the basis of the claim or the entitlement of the workmen to a certain benefit is disputed, there being No. earlier
adjudication or recognition thereof by the employer, the dispute relating to entitlement is not incidental to the benefit claimed and is, therefore,
clearly outside the scope of a proceeding u/s 33- C(2) of the Act.
14. The approach of the Labour Court is in consonance with the settled legal position and thus, No. fault can be found with the same. Hence, there
is No. infirmity in the order passed by the Labour Court and the present writ petition is hereby dismissed, being devoid of any merit.
No costs.