M/s VXL Instruments Limited Vs Sri T.R. Chandrashekar Rao

Karnataka High Court 19 Dec 2011 Writ Petition No. 11099 of 2010 (L-Res) (2011) 12 KAR CK 0084
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 11099 of 2010 (L-Res)

Hon'ble Bench

Ram Mohan Reddy, J

Advocates

Ramachandran, for Sri M.R.C. Ravi, for the Appellant; Kantharaja V . Advocate, for the Respondent

Final Decision

Allowed

Acts Referred
  • Industrial Disputes Act, 1947 - Section 2 (s), 33 A, 33 C (2)

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Ram Mohan Reddy

1.The employer aggrieved by the order dated 1.1.2010 in Application No. 12/2008 on the file of the II Additional Labour Court, Bangalore recording a finding that the respondent was a workman failing within the definition of the said term under Section-2(s) of the Industrial Disputes Act, 1947 (Act'' for short) and computing benefits in terms of money in a sum of Rs. 35,287/- payable by the petitioner together with interest at 8% per annum from 9.4.2008, in exercise of jurisdiction u/s 33-C (2) of the Act, has presented this petition.

2. In a proceeding instituted by the respondent claiming to be a workman failing within the definition of the said term under Section-2(s)and a legal vested right to recover Rs. 74,370/- towards wages for the months of January to March-2005; leave salary, notice pay, ex-gratia and bonus by invoking Section 33-C(2) of the Act, the petitioner - employer filed statement of objections inter alia contending that the respondent was not a workman and disputed the right to monetary benefits. The Labour Court in the premise of the pleadings of the parties framed five points for consideration. The first of which related to whether the respondent was a workman as defined under Section-2(s) of the Act and by the order impugned answered that point in the affirmative holding that the respondent was a workman and hence entitled to monetary benefit.

3. Having heard the learned counsel for the parties, there is considerable force in the submission of Sri Ramachandran, learned counsel for the petitioner that in a proceeding u/s 33-C(2), the question of determining as to whether the applicant was a workman falling within the meaning of the said term u/s 2(s) of the Act was beyond the jurisdiction of the Labour Court as held by the Apex Court in Municipal Corporation of Delhi Vs. Ganesh Razak and Another, and State of U.P. VS. Brupal Singh - (2005)8 SCC SB and followed in D. Krishnan and Another. VS. Vellore Co-Operative Sugar Mill And Another - (2008) 2 SCC (L&S) 210.

4. In Municipal Corporation case, the Apex Court at paragraph-13 observed that the claim of the workmen doing the same kind of work entitled to be paid wages at the same rate as the regular workmen on the principle of equal pay for equal work'' being disputed, without an adjudication of their dispute resulting in acceptance of their claim to that effect, there could be no occasion far computation of the benefit on that basis to attract Section 33-C(2).

5. In Drijpal Singh''s case at paragarph-10 the Apex Court observed that it is well settled that the workman can proceed u/s 33-C(2) only after the Tribunal has adjudicated on a complaint u/s 33-A or on a reference under Section-10 that the order of discharge or dismissal was not justified and has set aside that order and reinstated the workman and further in Punjab Beverages Pvt. Ltd., Chandigarh Vs. Suresh Chand and Another, it is held that a proceeding u/s 33-C(2) is a proceeding in the nature of execution proceeding in which the Labour Court calculates the amount of money due to a workman from the employer, or, if the workman is entitled to any benefit which is capable of being computed in terms of money, proceeds to compute the benefit in terms of money. In addition, it is further held that the right to the money which is sought to be calculated or to the benefit which is sought to he computed must be an existing one, that is to say, already adjudicated upon or provided for and must arise in the course of and in relation to the relationship between the industrial workman, and his employer.

6. In the admitted facts of this ease, respondent was appointed as an Assistant on 3.10.1997, confirmed on 1.6.1998 and discharged duties in the Accounts Department where he was under training and paid a consolidated salary of Rs.2,720/- and subsequently redesignated as Executive (Accounts) w.e.f. 1.10.2003 discharging duties of writing out cheques and filing. Thus prima facie the petitioner - employer had placed before the Labour Court material to establish that the respondent did not fail within the definition of the term, ''workman'' u/s 2(s) of the Act. In that view of the matter, it cannot but be said that the observations of the Apex Court in the aforesaid decisions apply and therefore the Labour Court was not justified in recording a finding that the respondent was a workman failing within the definition of the said term under Section-2(s) of the Act so as to compute in terms of money the benefits.

7. In the result, this petition is allowed. The order impugned is quashed end Application No. 12/2008 is dismissed.

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