HARYANA STATE COOP SUPPLY MKT FED.LTD. Vs SANJAY
Case number: C.A. No.-004605-004605 / 2009
Diary number: 29604 / 2007
Advocates: D. MAHESH BABU Vs
KAILASH CHAND
Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4605 OF 2009 (Arising out of SLP(C) No. 1201/2008)
Haryana State Co-operative Supply Marketing Federation Limited. …Appellant
Versus
Sanjay …Respondent
JUDGEMENT
R.M. Lodha, J.
Leave granted.
2. This appeal by special leave is directed against the
judgment of the High Court of Punjab and Haryana whereby
Division Bench of that Court upheld the award passed by the
Industrial Tribunal-Cum-Labour Court, Hissar ordering
reinstatement of the respondent-workman with continuity of
service and payment of 50% back wages.
3. Sanjay, respondent, was engaged as Chowkidar on
causal basis by the District Manager, HAFED, Jind on August,
1998 for 29 days. On expiry of the said contract, fresh contracts
were executed from time to time and he rendered service there
until December 31, 1998. He was engaged afresh by the
District Manager, HAFED, Hissar on January 15, 1999 where
he worked upto May 31, 1999. As the service of the respondent
was not renewed after May 31, 1999, he issued demand notice
under Section 2A of the Industrial Disputes Act, 1947 (for short
“ID Act”) raising dispute to the effect that his services were
illegally terminated. Conciliation efforts having failed, upon
receipt of the failure report, the appropriate Government
referred the dispute for adjudication to the concerned Labour
Court.
4. The respondent in his statement of claim before the
Labour Court set up the case that he had completed more than
240 days of continuous service in the year preceding the date
of termination with the HAFED. He raised the grievance that
without following the mandatory procedure provided in Section
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25-F of the ID Act, his services were terminated which
amounted to illegal retrenchment. It is pertinent to notice here
that the respondent clubbed the period of his engagement with
District Manager, HAFED, Jind and District Manager, HAFED,
Hissar while computing 240 days of continuous service.
5. The Appellant-Management traversed the workman’s
claim and set up the plea that the workman was engaged on
contractual basis by the District Manager, HAFED, Jind for the
period from August 1, 1998 to December 31, 1998 and there he
completed 145 days of service. The District Manager, HAFED,
Hissar, which is a separate industrial establishment, engaged
the workman afresh on January 15, 1999 upto May 31, 1999
and accordingly, workman worked in the office of District
Manager, HAFED, Hissar for 112 days. The Management, thus,
set up a specific case that the workman worked at two
different units of HAFED and the period of service rendered at
these two places cannot be clubbed for the purposes of Section
25-F of the ID Act. The case of the Management was that the
workman having not completed 240 days of continuous service,
there was no necessity of compliance of Section 25-F of the ID
Act.
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6. Both the parties led evidence in support of their
respective case. The Industrial Tribunal-Cum-Labour Court,
Hissar held that there was violation of Section 25-F of the ID
Act and, therefore, termination of service of the workman was
bad in law. It directed reinstatement of the workman with 50%
back wages. The said award has been affirmed by the High
Court.
7. The question that falls for our consideration is: whether
the work rendered by the respondent in the office of District
Manager. HAFED, Jind and the District Manager, HAFED,
Hissar can be clubbed together for the purposes of application
of Section 25-F of the ID Act.
8. For the purposes of applicability of Section 25-F, the
workman has to show that he has been in continuous service
for not less than one year under an employer. A workman is
deemed to be in continuous service for a period of one year if
during the period of 12 calendar months preceding the date of
termination, he has actually worked under the employer for not
less than 240 days by virtue of Section 25B(2) of the ID Act.
The words “has been in continuous service………. under an
employer” in Section 25-F are crucial. Can office of the District
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Manager, HAFED, Jind and office of the District Manager,
HAFED, Hissar, for the purposes of Section 25-F, be said to be
one establishment and, thus, covered by an expression “under
an employer”? We do not think so. In our view, the office of
the District Manager, HAFED, Jind and the office of the District
Manager, HAFED, Hissar are two distinct and separate
establishments and cannot be treated as one establishment for
the purpose of reckoning continuity of service within the
meaning of Section 25-F read with Section 25-B of the ID Act. It
is so because the workman was engaged on contract basis by
two separate authorities under different contracts. The contract
of employment with District Manager, HAFED, Jind commenced
on August 1, 1998 initially for 29 days and continued upto
December 31, 1998. The contract with District Manager,
HAFED, Hissar, January 15, 1999 was a separate contract.
Both authorities are distinct. It is true that the office of District
Manager, Jind and the office of District Manager, Hissar are the
establishments or offices of the HAFED but the authority that
engaged the workman as Chowkidar on casual basis at Jind is
different from the authority that engaged him at Hissar. It is not
unusual for an Institution, Corporation or Authority to have
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different offices, branches and establishments. When a casual
employee is employed in different establishments of a
Corporation, Institution or Authority, the concept of continuous
service under one employer cannot be applied. In the case of
Union of India v. Jummasha Diwan1, this Court observed, “there
are several establishments of Railway Administration. If a
workman voluntarily gives up his job in one of the
establishments and joins another, the same would not amount
to his being in continuous service. When a casual employee is
employed in different establishments, may be under the same
employer, e.g. Railway Administration of India as a whole,
having different administrative set ups, different requirements
and different projects, the concept of continuous service cannot
be applied…………”
9. The Constitution Bench of this Court in the case of
Management of Indian Cable Co. Ltd, v. Workmen2 dealt with
the expression “industrial establishment” albeit with reference to
Section 25-G of the ID Act and held :
“Thus whether we have regard to the popular sense of the words “industrial establishment”, or to the limitation of relief under Section 25-G to workmen in the same
1 (2006) 8 SCC 544 2 1962 Supp (3) SCR 589
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category, the conclusion would appear to be inescapable that each branch of a company should normally be regarded as a distinct industrial establishment.”
10. In the case of DGM Oil & Natural Gas Corporation Ltd. &
Anr. v. Ilias Abdul Rehman3, this Court was concerned with the
question whether work put in by the workman in different units,
namely, Baroda and Mehsana projects of Oil and Natural Gas
Corporation could be counted for determining whether the
workman worked for 240 days continuously for the purpose of
Section 25-F of the ID Act. The Court answered the question in
the negative and held that the Baroda and Mehsana projects of
the Corporation could not be considered as a single unit or
department under the Corporation and, therefore, the days put
in by the workman in different units could not be counted for
determining whether the workman worked for 240 days
continuously for the purpose of Section 25-F of the ID Act, This
is what this Court said:
“We are aware that the judgment of this Court in Indian Cable Co. Ltd. was rendered in the context of Section 25-G of the Act, still we are of the opinion that the law for the purpose of counting the days of work in different departments controlled by an apex corporation will be governed by the principles laid down in the judgment of Indian Cable Co. Ltd. And
3 (2005) 2 SCC 183
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the Industrial Tribunal was justified in dismissing the reference.”
11. In Haryana Urban Development Authority v. Om
Pal4, the question raised before this Court was whether the two
Sub-Divisions of Haryana Urban Development Authority could
be treated to be one establishment for the purpose of reckoning
continuity of service within the meaning of Section 25-B of the
Act. This Court held :
“5. The Industrial Tribunal-cum-Labour Court unfortunately did not go into the said question at all. If both the establishments are treated to be one establishment for the purpose of reckoning continuity of service within the meaning of Section 25-B of the Act, as was held by the Tribunal, a person working at different points of time in different establishments of the statutory authority, would be entitled to claim reinstatement on the basis thereof. However, in that event, one establishment even may not know that the workman had worked in another establishment. In absence of such a knowledge, the authority retrenching the workman concerned would not be able to comply with the statutory provisions contained in Section 25-F of the Act. Thus, once two establishments are held to be separate and distinct having different cadre strength of the workmen, if any, we are of the opinion that the period during which the workman was working in one establishment would not enure to his benefit when he was recruited separately in another establishment, particularly when he was not transferred from one sub-division to the other. In this case he was appointed merely on daily wages.”
4 (2007) 5 SCC 742
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12. Learned counsel for the respondent, however,
strenuously urged that the Managing Director, HAFAED has
control over the office of District Manager, Jind as well as
District Manager, Hissar and, therefore, workman can be said
to have worked under the same employer. We are unable to
accept the contention of the learned counsel. Merely because
the District Manager, Jind and the District Manager, Hissar are
the subordinate officers under the control of Managing Director,
HAFED, the two offices at Jind and Hissar do not cease to be
separate establishment for the purposes of Section 25-F of the
ID Act. As held by this Court in Jummasha Diwan, with which
we respectfully agree, that when a casual employee is
employed in different establishments, may be under the same
employer, the concept of continuous service cannot be applied.
There is also no merit in the submission of the learned counsel
for the respondent that the workman was transferred from the
office of the District Manager, Jind to the Office of District
Manager, Hissar. No transfer order was placed by the workman
before the Labour Court. As a matter of fact, by a separate and
fresh contract, the workman was engaged by the District
Manager, Hissar from January 15, 1999. The employment of
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the workman at Hissar was not an employment in continuity
but a fresh employment.
13. In what we have discussed above, the conclusion would
appear to us to be inescapable that the office of the District
Manager, Jind and the office of the District Manager, Hissar are
separate and distinct and the services rendered by the
workman at these two establishments cannot be clubbed for the
purpose of reckoning continuity of service within the meaning of
Section 25-F read with Section 25-B of the ID Act. The
workman having not completed 240 days of continuous service
under the employer in the year preceding his termination,
Section 25-F is not at all attracted. In the circumstances, the
impugned Judgment cannot be sustained and has to be set
aside.
14. The appeal is, accordingly, allowed. The Judgment dated
May 7, 2007 passed by the High Court and the Award dated
February 8, 2006 passed by the Industrial Tribunal-Cum-Labour
Court, Hissar are quashed and set aside. The parties will bear
their own costs.
……………………J
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(Tarun Chatterjee)
…….……………..J (R. M. Lodha)
New Delhi July 22, 2009.
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