EMPLOYEES STATE INSURANCE CORPORATION Vs M/S. BHAKRA BEAS MGMT. BOARD
Case number: C.A. No.-008335-008335 / 2004
Diary number: 6041 / 2003
Advocates: V. J. FRANCIS Vs
GHAN SHYAM VASISHT
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8335 OF 2004
Employees State Insurance Corporation
.... Appellant
Versus
Bhakra Beas Management Board & Anr.
.... Respondents
WITH
CIVIL APPEAL NO. 8336 OF 2004
O R D E R
CIVIL APPEAL NO. 8335 OF 2004
Heard learned counsel for the parties.
This appeal has been filed against the judgment and
order dated 14.11.2002 of the High Court of Delhi at New
Delhi whereby the appeal filed by the respondent No. 1
herein has been allowed and it has been declared that the
respondent No. 1 Board is not liable to make any
contribution towards the Employees State Insurance in
respect of the impugned demand.
The facts in detail have been given in the impugned
judgment and hence we need not repeat the same herein.
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It appears that the appellant had issued a notice
under Section 45-A of the Employees State Insurance Act,
1948 (hereinafter for short 'the Act') for making employer's
contribution towards the employees state insurance. The
respondent No.1 Board challenged that notice before the
Employees State Insurance Court, Delhi. It appears that
neither the workers concerned of the respondent No. 1 Board
nor any one of them in representative capacity were made
parties in the petition under Section 75 of the Act before
the Employees State Insurance Court or before the High
Court.
The Employees State Insurance Court decided in
favour of the appellant and against the respondent No. 1
Board and directed the respondent No. 1 to pay its
contribution towards the employees insurance. Against the
said order of the Employees State Insurance Court, the
respondent No. 1-Board filed an appeal under Section 82 of
the Act before the High Court and the High Court has allowed
the said appeal holding that the sub-stations of the
respondent No. 1 Board are not factories within the meaning
of the Act. Hence this appeal by special leave.
This Court has recently held in the case of
Fertilizer & Chemicals Tranvancore Ltd. Vs. Regional
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Director, ESIC & Ors. 2009 (11)SCALE 766 as under :
“5. It may be noted that in its petition
before the Employees Insurance Court, the
appellant herein only impleaded the Employees
State Insurance Corporation and the District
Collectors of Alleppey, Palaghat and Cannanore
as the respondents but did not implead even a
single workman as a respondent.
6. Labour statutes are meant for the benefit
of the workmen. Hence, ordinarily in all cases
under labour statutes the workmen, or at least
some of them in a representative capacity, or the
trade-union representing the concerned workmen
must be made a party. Hence, in our opinion the
appellant (petitioner before the Employees
Insurance Court) should have impleaded atleast
some of the persons concerned, as respondents.
7. The case of the appellant was that, in
fact, none of the concerned persons was its
employee and it was difficult to identify them.
8. In this connection we may refer to
Section 75(1)(a) of the Act which states that if
any question or dispute arises as to whether any
person is an employee of the employer concerned,
or whether the employer is liable to pay the
employer's contribution towards the said persons'
insurance, that is a matter that has to be
decided by the Employees Insurance Court. Hence,
in our opinion, the concerned person has to be
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heard before a determination is made against him
that he is not an employee of the employer
concerned.
9. The rules of natural justice require that
if any adverse order is made against any party,
he/she must be heard. Thus if a determination is
given by the Employees Insurance Court that the
concerned persons are not the employees of the
petitioner, and that determination is given even
without hearing the concerned persons, it will be
clearly against the rules of natural justice.
10. It may be seen that Section 75 of the Act
does not mention who will be the parties before
the Insurance Court. Since the determination by
the Insurance Court is a quasi-judicial
determination, natural justice requires that any
party which may be adversely affected or may
suffer civil consequences by such determination,
must be heard before passing any order by the
authority/court.
11. In our opinion, wherever any petition is
filed by an employer under Section 75 of the Act,
the employer has not only to implead the ESIC but
has also to implead atleast some of the workers
concerned (in a representative capacity if there
are a large number of workers) or the trade-union
representing the said workers. If that is not
done, and a decision is given in favour of the
employer, the same will be in violation of the
rules of natural justice. After all, the real
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concerned parties in labour matters are the
employer and the workers. The ESI Corporation
will not be in any way affected if the demand
notice sent by it under Section 45A/45B is
quashed.
12. It must be remembered that the Act has
been enacted for the benefit of the workers to
give them medical benefits, which have been
mentioned in Section 46 of the Act. Hence the
principal beneficiary of the Act is the workmen
and not the ESI Corporation. The ESI Corporation
is only the agency to implement and carry out the
object of the Act and it has nothing to lose if
the decision of the Employees Insurance Court is
given in favour of the employer. It is only the
workmen who have to lose if a decision is given
in favour of the employer. Hence, the workmen
(or at least some of them in a representative
capacity, or their trade union) have to be
necessarily made a party/parties because the Act
is a labour legislation made for the benefit of
the workmen.
13. In the present case the workmen concerned
were not made parties before the Employees
Insurance Court, nor was notice issued to them by
the said Court.”
Neither the workers of the respondent No. 1 nor any
one of them in representative capacity were impleaded either
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before the Employees State Insurance Court or before the
High Court. In our opinion, this is in violation of the
principles of natural justice. Hence, we allow this appeal,
set aside the impugned judgment and order of the High Court
as well as that of the Employees State Insurance Court and
remand the matter to the Employees State Insurance Court for
deciding the same after impleading the workers of the
respondent No. 1 Board or their union in a representative
capacity. Since, the case pertains to the year 1987, we
request the Employees State Insurance Court to decide the
same expeditiously.
Appeal allowed. No order as to the costs.
Civil Appeal No. 8336/2004
For the reasons stated in order passed in Civil
Appeal No. 8335/2004, this appeal is also allowed and the
impugned judgment of the High Court as also of the Employees
Insurance Court are set aside and the matter remanded to the
Employees State Insurance Court for deciding a fresh after
impleading the workers of the Respondent No. 1 or their
union in a representative capacity. Since, the case
pertains to the year 1987, we request the Employees State
Insurance Court to decide the same expeditiously.
Appeal allowed. No order as to the costs.
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.....................J. (MARKANDEY KATJU)
.....................J. (ASOK KUMAR GANGULY)
NEW DELHI; SEPTMBER 17, 2009