AI Structured Summary
Not yet generated for this judgment
Judgment
K.P. Sivasubramaniam, J.—The petitioner is an erst while employee of the first respondent/Spinning Mills. Aggrieved by the order of the
second respondent/Labour Court in I.D. No. 58 of 1992, he seeks for quashing the said award dated 9.2.1995 insofar as it declines to grant all
the normal relief of reinstatement with back wages and continuity of service.
According to the petitioner, he joined the service of the Mill on 1.8.1980 in the Winding Department and he was last employed as a spinner. At
the time of his dismissal from service, he was drawing a salary of Rs.1,785/- per month. He was dismissed from service on the basis of an alleged
incident on 3.4.1991. He was attending to the third shift and when he came to the Mill, he felt uneasy and experienced stomach pain and hence, he
asked his maistry Ranganathan for leave and the maistry asked him to inform to the time office. However, he was marked as absent in the time
office register. On the next day when he was reported for working and he was allowed to work as usual. Three days later, he was issued with a
suspension order stating that when he came to work on 3.4.1991, he had been in a drunken state and that he had behaved disrespectfully towards
his superiors and with the security guard. The petitioner contends that though he was alleged to have been found in a drunken state, he was not
sent for any medical examination. On 10.4.1991, a show cause notice was issued for the alleged drunkenness while on duty and disrespectful
behaviour and for abusing the security guard. The petitioner gave an explanation on 18.4.1991 denying the charges. A domestic enquiry was
conducted and while the management had examined six witnesses, the petitioner had examined himself. The enquiry officer found the petitioner
guilty of the charges. On 13.5.1991, the second show cause notice was issued. The petitioner contends that a copy of the report of the enquiry
officer was not enclosed. He gave his reply to the enquiry officer''s report. However, without furnishing a copy of the report, he was dismissed
from service on 27.5.1991. The petitioner thereupon raised an industrial dispute and the Labour court passed an award on 9.2.1995 holding that
the charges have been established and ordered compensation of Rs.30,000/-, after declining to grant normal relief of reinstatement with back
wages and other consequential benefits. Hence the above Writ Petition.
In the counter filed by the respondent/management, it is stated that on 3.4.1991, the petitioner was expected to attend the third shift
commencing at 12.00 mid night. He entered the Mill in an intoxicated condition and the security personnel immediately informed the time office
about the condition of the petitioner. By then, the petitioner has entered the Department where the departmental maistry also found him in an
intoxicated state. He then came to the time office and when the shift supervisor and ASM asked the petitioner to leave the premises, the employee
had abused of them and stated that he would come to work in any manner he liked and that the cannot be questioned about it. While coming out of
the Mill, he also threatened the security guard. Therefore, the management felt that the conduct on the part of the worker constituted a grave
misconduct and that such a conduct cannot be permitted in the establishment as it would lead to very serious consequences of disrupting discipline
and safety to the life and property. Thereafter, he did not turn up for work on 4th and 5th April 1991. When he came to work on 6.4.1991, he
was served with an order of suspension pending further proceedings. In the enquiry, seven witnesses were examined and the petitioner was also
allowed to cross examine the witnesses of the management. On a properly conducted enquiry, the petitioner was found guilty of the charges and
the explanation submitted by him for the second show cause notice was also found unsatisfactory. With the result, the petitioner was rightly
dismissed from service. There was no scope for interference with the award of the Labour Court u/s 11A of the Industrial Disputes Act.
Mr. N.G.R. Prasad appearing for the petitioner contends that there was a total non-compliance of the procedure envisaged u/s 11-A of the
Industrial Disputes Act and there was no discussion of the merits of the charges and evidence against the petitioner. Reliance is placed on the
judgment of the Supreme Court in Fire Stone Case 1973 (1) SCC 830 in the said context. Reference is also made to the judgment of a Division
Bench of this Court in between Workmen, Employed in Engine Valves Limited Vs. Engine Valves Limited, and reliance is placed on the
observation that the Labour Court has to Suo motu apply Section 11-A of the I.D. Act irrespective of whether a workman had pleaded for the
relief or not. The Division Bench has held that notwithstanding the finding of the validity of the enquiry, the Labour Court has to consider the
evidence and find out as to whether the management has been actuated by any sinister motive or any unfair labour practice and whether the
workman has been victimised for his activities in connection with any trade union.
Learned counsel Mr. N.G.R. Prasad contends that the workman in this case was an active office bearer of the trade union and therefore, he has
been a victim of vindicative action by the management.
Learned counsel for the petitioner also contends that the material evidence adduced by both sides have been ignored by the Labour court and
its finding that the petitioner had misbehaved is not sustainable. In the context of the alleged misbehaviour of the petitioner and having been
intoxicated, it is pertinent to note that no medical certificate had been produced by the management to prove that the employee was in an
intoxicated condition.
Learned counsel for the respondent/management further contends that before the Labour Court the employee had not questioned the fairness of
the enquiry by the enquiry officer. As far as the requirements u/s 11-A of the I.D. Act is concerned, the Labour Court had independently
considered the evidence and had recorded a positive finding that the petitioner had entered the factory in an intoxicated condition and had
misbehaved with his superiors. Therefore, there is no justification for the petitioner to raise any contention before this Court regarding the fairness
of the enquiry. In fact, the Labour Court had unduly favoured the employee by awarding a compensation of Rs.30,000/- even after finding that the
employee was guilty of severe misconduct of mis-behaviour and indiscipline and violent behaviour towards his superiors. Therefore, there was no
justification for interference with the award of the Labour Court.
Learned counsel for the respondent/management contends that there was absolutely no cross-examination of the witnesses of the management
by the petitioner. The employee also did not go into the witness box to substantiate his claims. Learned counsel also relied on the following
judgments in support of his various contentions:
(i) In U.P. State Road Transport Corporation Vs. Subhash Chandra Sharma and Others, , the Supreme Court held that the power of Labour
Court to give relief u/s 11-A of the I.D. Act did not extend to grant any relief where the punishment of removal was not shockingly
disproportionate"".
(ii) In Thirumangalam Co. Operative Urban Bank Ltd. Vs. Assistant Commissioner of Labour, Madurai and Another, , the learned Single Judge of
this Court had to deal with a delinquent who was charged with consuming liquor and misbehaviour. Appellate Authority relied on the minor
discrepancies relating to the evidence for setting aside the order of dismissal. The learned Judge held that while re-assessment was permissible, the
re-assessment should be on proper basis and that the delinquency was a serious misconduct resulting in lowering the reputation of the
employer/bank and that even a past good record of the employee would not minimise the gravity of the offence.
(iii) In B. Govindarajulu Vs. The Management of K.P.V. Shaik Mohamed Rowther and Co. (P) Ltd. and Another, , the Division Bench dealt with
an award of the Tribunal holding that the misconduct of the workman was due to his drinking habit and that he needs the sympathy of the Court to
rehabilitate him. The Division Bench held that such an approach of the Tribunal was wholly perverse and uncalled for and unwarranted and that the
workman was not entitled to any sympathy. In the said judgment, the Division Bench confirmed the judgment of the learned Single Judge in the
Writ Petition reported in The Management of K.P.V. Shaik Mohammed Rowther and Co. (P) Ltd. Vs. P. Govindarajulu and Another, . In his
judgment, the learned Single Judge had also held that such a finding and direction by the Tribunal was wholly perverse and cannot be sustained by
any legal principle.
(iv) In New Shorrock Mills Vs. Maheshbhai T. Rao, , where the employee was found guilty of unruly behaviour of entering into the office of the
Deputy Manager and threatening that the Mill officers would not be safe outside the mill and that he did not care if he had to go to jail for murder
of officers. He was consequently discharged from service. The Labour Court after finding that the domestic enquiry was fair and proper and also
that there was no discrimination, however, interfered with the punishment and directed reinstatement in service. The Supreme Court held that the
punishment was not shocking or disproportionate and therefore, the interference by the Labour Court was not proper.
On the issue as to whether the enquiry was fair and proper and whether there was any violation of principles of natural justice, though the
learned counsel for the petitioner raised several contentions, I am unable to entertain the said contentions in view of the positive statement made in
the award of the Labour Court that the petitioner did not raise the issue of fairness or otherwise of the enquiry. The said positive statement has
been made at least three times in the order (paragraphs 5, 11 and 14). It is also pertinent to note that in the affidavit in support of the writ petition
also, the petitioner has not raised any contention disputing the said observation by the Labour Court. Therefore, now, it is not open to the
petitioner to raise any contention contrary to the said observation. Even otherwise, the Labour Court in paragraphs 10 and 11 of the order had
dealt with the process of enquiry and had given adequate reasons to hold that the domestic enquiry was fair and proper.
I am unable to sustain the contention that the Labour Court has not independently assessed the evidence. The Labour Court had discussed the
evidence in detail and held that there was no motive for any of the witnesses to have deposed against the delinquent and that the witnesses have
clearly stated in their evidence regarding the behaviour of the delinquent and that even though the maistry had asked him to go back to his house,
the delinquent had refused to do so and on the contrary he went ahead and abused the higher officials. Such a discussion and finding thereon is
sufficient to hold that the Labour Court was satisfied with the sufficiency of the evidence. The petitioner has also not bothered to give evidence
before the Labour Court either regarding the domestic enquiry or regarding the facts and circumstances.
In the above back ground, though I do not feel that this is a case in which this Court should consider the evidence, yet there is one aspect of
the evidence on which much stress had been made by the learned counsel for the employee, sufficient enough to pursuade me to reassess the
evidence namely the contention that the employee had actually asked only for leave as he was sick but was declined by the management and that if
only the management had granted leave, there would not have been any cause for the alleged occurrence. In this context, Mr. N.G.R. Prasad,
relies mainly on the evidence of Ranganathan, the maistry and S.P.Shanmugam, ASM. They have stated that the delinquent had asked for leave but
the request was declined. In the cross-examination, Ranganathan had stated that the delinquent gave a leave letter to him by stating that he was not
doing well and after seeing that he was in drunken state and was not in a condition to carry out any work, he asked him to leave the place. To a
further question, as to whether the witness had directed him to meet the Supervisor, the witness had stated that he had only asked the delinquent to
leave the factory as he was intoxicated and then had informed the Supervisor about the incident. Likewise, S.P. Shanmugam was questioned in the
cross-examination as to whether the delinquent had requested for leave as he was suffering from diarrhea. The witness had stated that the
delinquent had requested for leave at the time office and as the delinquent was found drunk, he had refused to grant leave.
On a deeper analysis of the facts and circumstances relating to the said issue, I am inclined to hold that the said fact does not in any manner
help the petitioner or to ignore the conduct of the delinquent.
The evidence clearly indicates that the request for leave was not spontaneous and that it was not the purpose for which he had actually come to
the premises. All the witnesses have uniformly and categorically spoken to the fact that the delinquent had entered the premises at 11.50 p.m. in a
drunken state and the security guard had given the information to the time office. But the delinquent when he returned back at 12.15p.m. had found
fault with the security guard for having complained about him and threatened the security guard before he left the premises. The said evidence of
Paramasivam, security guard is confirmed by Muthuvel, another security guard. There is no suggestion to both the witnesses as to whether the
delinquent had come there only to apply for leave. The maistry in his evidence had stated that the delinquent had come to the Winding Department
to discharge his duties and as he was found badly drunken and it was felt that allowing him to work would result in danger to himself physically and
to the property. Therefore, he was not allowed to work and he had complained about the behaviour of the petitioner to Babulal (Supervisor),
Shanmugam (ASM). This evidence of the maistry is confirmed by Kumaravel. Babulal, the supervisor had stated that at 12.00 ''O'' clock when he
and the ASM were in the Spinning Department, the shift clerk had told the ASM about the condition in which the petitioner had reported to duty
and that the maistry had also come and complained about the delinquent. Thereafter, he proceeded towards the time office. They found the
petitioner in an intoxicated condition and the ASM questioned him as to how he could come to duty in a drunken state. The petitioner had abused
the ASM and stated that he would come to work in any manner as he would like and had told him that he had come to work. Inspite of repeated
advise by the ASM, the delinquent continued to remain there and after some time, left the place towards the main gate. While he was going out, he
threatened the security guard for having complained against him. In the cross-examination of Babulal, there was no suggestion to the witness that
the delinquent had come there only to request for leave. The evidence of Rajendran, the Time Keeper also confirms the evidence of both witnesses
and there is no suggestion to him that the delinquent had requested for the leave.
In the above back ground of the facts, it is irresistible to conclude that the request for leave was not spontaneous and was belated. On the
other hand, he had positively expressed his desire only to join duty and it was only after he was prevented from discharging his work and directed
to leave the premises, he picked up quarrel with every one and abused his superiors and only thereafter had asked for the grant of leave. If the
purpose of coming to the mills was only to apply for leave, it would have been the most crucial defence for him and he would have raised the
defence at the first instance itself. In his communication dated 18.4.1981 to the charge memo, he has not stated anything about his suffering from
diarrhea or his request for leave. Further, if he was really suffering from diarrhea, it cannot be normally expected that he would have himself gone
to the mills all the way from his house instead of sending one of his family members or neighbours with a leave letter. It is obvious that he has gone
to the mills only for the shift duty and as he was not allowed to do any work as a result of his intoxicated condition and rude behaviour, and
thereafter only he had made the request for leave, which was declined because of his behaviour. The evidence of the witnesses, co-employees and
the two security guards are cogent and point towards the rude behaviour of the delinquent. It is also relevant to note that while he had given
evidence, in the cross-examination, a suggestion was put to him that on 17.4.1991, on the request of the delinquent, the office bearers of the union
had met the Executive Director and they had expressed regret for the petitioner''s misconduct. The delinquent had answered that the General
Secretary had contacted him after meeting the Director and that he did not know what the General Secretary had informed the Executive Director.
It is significant that he did not deny the fact that the union had expressed regrets. His further feigning ignorance of the conversation between the
union leaders and the Executive Director is also too artificial for acceptance.
Therefore, I am inclined to conclude that the evidence regarding the petitioner having requested for leave does not help the employee in any
manner considering the seriousness of the delinquency.
Absence of medical certificate (intoxication) was also commented upon. That cannot always be fatal to the enquiry considering the
overwhelming evidence by as many as seven witnesses and the back ground of the peculiar facts in which the delinquent was dealt with. The
essence of the charge is unruly and disrespectful behaviour and the fact of his being intoxicated is only a lesser misconduct. The management could
not be expected to catch hold of him immediately and treat him like a criminal by taking him to the police or to the hospital only for the sake of
obtaining a certificate.
For the aforesaid reasons, while considering the nature of the proved charges, the petitioner should be satisfied with the grant of Rs.30,000/-
as compensation and there are no grounds for interference. The Writ Petition is dismissed. No costs.