M/S NEW HORIZON SUGAR MILLS Vs ARIYUR SUGAR MILLS STAFF WELFARE .
Case number: C.A. No.-006381-006381 / 2009
Diary number: 11902 / 2007
Advocates: Vs
HIMANSHU MUNSHI
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6381 OF 2009 (arising out of SLP [C] No.8387 of 2007)
M/S. NEW HORIZON SUGAR MILLS LTD., ARIYUR … APPELLANT
Vs.
ARIYUR SUGAR MILLS STAFF WELFARE UNION & ORS. … RESPODNENTS
WITH
CIVIL APPEAL NO. 6382 OF 2009 (arising out of SLP [C] No. 13569 of 2007)
EID PARRY INDIA LTD. …APPELLANT
VS.
PUDUVAI PRADESA SARKARAI AALI THOZHILALAR SANGAM & ORS. … RESPODNENTS
O R D E R
Leave granted. Heard the learned counsel
2. The assets of New Horizon Sugar Mills (for short, ‘New
Horizon’) were seized and sold by auction under the provisions of
SARFAESI Act, 2002 by Indian Bank, a secured creditor. EID Parry
India Ltd. (for short ‘EID Parry’) was the auction purchaser.
3. While dismissing a batch of writ petitions arising
from/challenging the proceedings initiated by Indian Bank under
SARFAESI Act, a learned single Judge of the Madras High Court, by
order dated 12.7.2005 directed that the workmen of New Horizon will
be entitled to the benefits under Section 25FF of the Industrial
Disputes Act, 1947 as against the employer - New Horizon and EID
Parry. Aggrieved by the said order, EID Parry filed W.A. No.
1788/2005.
4. By interim order dated 7.12.2005 passed in writ petitions
filed by the two employees unions of New Horizon, another learned
single Judge appointed a retired Judge of the High Court as the
Special Authority to compute the claims of the workmen (instead of
Commissioner of Labour, Pudhucherry) and submit a report to the
Court. He also directed the Indian Bank which had the sale proceeds
in respect of sale of the assets of New Horizon to deposit
initially a sum of Rs. 6,00,00,000/- (Rupees six corers) for being
disbursed to the workmen. The said amount was ordered to be placed
in a no-lien account in the Pondicherry main branch of the said
Bank. Feeling aggrieved by the said order New Horizon filed W.A.
No. 1209/2006.
5. The said two writ appeals along with other writ petitions
and writ appeals were disposed of by a Division Bench of the Madras
High Court by the impugned judgment dated 27.3.2007. The said
judgment deals with several aspects. We are concerned in this
appeal, with only one aspect of the said judgment, that is, the
workers’ dues. By the said judgment, W.A. No. 1788/2005 filed by
EID Parry and W.A. No. 1209/2006 filed by New Horizon were
dismissed. The order of the learned single Judge dated 7.12.2005
directing quantification of the amount due to the employees and
further direction for earmarking Rs. six crores for meeting the
employees dues was upheld. The Division Bench, however, directed
that the quantification should be done by Commissioner of Labour,
Puducherry (instead of by the retired Judge appointed by the
learned Single Judge.
6. Feeling aggrieved by the dismissal of W.A. No.1209/2006, and
W.A. No. 1788/2005, New Horizon and EID Parry have filed these
appeals by special leave. The common issue involved in these two
appeals is who should be made liable to pay the compensation under
Section 25FF of the Industrial Disputes Act, 1947, to the employees
of New Horizon whose services were deem3dto have been terminated.
7. After the matter was argued for some time, Mr. S. Ganesh,
learned senior counsel appearing for New Horizon fairly conceded
that having regard to the wording of Section 25FF of the said Act
and the settled legal position under several decisions of this
Court starting from Anakapalla Co-operative Agricultural and
Industrial Society v. Its Workmen [1962 (2) LLJ. 629], the
liability to pay its workmen would be on New Horizon. Therefore, it
follows that the amount due to the workers will have to be paid
from out of the sale proceeds which are lying with the Indian Bank.
The purchaser – EID Parry, who has already paid the sale price,
will have no liability.
8. However, having regard to the fact that the quantification
of the workmen’s dues would involve verification of records/claims,
it will be convenient and appropriate, if the management of New
Horizon is associated with the process of verification,
quantification and payment to its workmen. Therefore, the
Commissioner of Labour will hear New Horizon in regard to each
claim before passing appropriate orders in favour of workmen.
9. The Indian Bank will now transfer the sum of Rs. six crores
as directed by the High Court, from the sale proceeds, without
prejudice to its contentions to a no-lien account in its
Pondicherry Main Branch which shall be operated by the
Commissioner, who shall endeavour to complete the exercise of
verification, quantification and payment of the employees’ dues
within three months. The balance, if any, remaining in the no-lien
account after such settlement of workers’ dues, shall be paid to
the New Horizon without prejudice to the contentions of the Bank.
If the amount of Rs. 6 crores is found to be insufficient by the
Commissioner, the Commissioner may apply to Madras High Court for
release of further funds from the amount in deposit with it.
10. The sum of Rs. 2 crores (or such other sum) that was
deposited by the EID Parry with the Commissioner of Labour,
Pondicherry in pursuance of our interim order dated 19.3.2009 shall
be refunded to EID Parry.
11. With the above directions, the appeal of New Horizon is
dismissed and the appeal of EID Parry is allowed. The intervention
applications of some workmen are dismissed as not calling for any
orders.
12. As a consequence, the interim direction dated 19.3.2009
directing EID Parry not to prevent the workmen from attending to
their duties in the factory premises is vacated, without prejudice
to the rights of the workers in accordance with law.
....................J. (R. V. Raveendran)
....................J. (B. Sudershan Reddy)
New Delhi; August 31, 2009.