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Judgment
Elipe Dharma Rao, J.—These writ petitions have been filed seeking for quashing the proceedings of the Board passed in Per. BP (Ch) No.
256 (Administrative Branch) dated 12.12.2005 and to further direct the respondents to fix the seniority and promote workmen based on Helper
seniority in accordance with the Settlement dated 15.10.2005 arrived at u/s 12(3) of the Industrial Disputes Act, 1947.
The petitioners in W.P. No. 17026 of 2006, who are members of the Central Organisation of Tamil Nadu Electricity Employees [for short,
''COTEE''], petitioner in W.P. No. 7321 of 2007, joined the Tamil Nadu Electricity Board [for short, ''Board''] as Regular Work Charge
Establishment in the year 1987 - 1988. Later on, when they became Helpers, they were given the option of line of promotion, viz., Wireman line
and Commercial Assistant line and the option will be final. The petitioners exercised their option to go in the Commercial Assistant Line, which
would be in the nature of office and allied work, with that line of promotion. It is stated that the avenue of promotion from a Helper is to the post of
Commercial Assistant and then to Commercial Inspector is very limited because it is far less compared to the number of posts of Wireman and
Line Inspector and there is only one of post of Commercial Assistant and Commercial Inspector for a section, whereas for Wireman, there are 8
and above posts. Further, the Helpers, who opted for Wireman line, will get promotion faster than the Commercial Assistant channel.
It is stated by the COTEE that pursuant to a settlement dated 29.02.1980 by the Board with the Trade Unions and the consequential B.P.M.S.
No. 123, Secretariat Branch dated 01.3.1980, Double Channel Promotion was introduced and a new post, viz., Assistant Commercial Inspector,
equivalent to Lineman, was created. The further case of the petitioners is that the posts of Assistant Commercial Inspector and Lineman were
abolished with effect from 01.12.1992 and they were upgraded as Commercial Inspector and Line Inspector respectively. Since all the unions
demanded restoration of single channel promotion, the Board, by Per. BP (Ch) No. 106 (SB) dated 09.4.1996, introduced a single channel
system of promotion by which the Helpers, who opted for Wireman channel, became Wireman earlier and got promotion as Commercial
Inspectors earlier as compared to Commercial Assistants. It is further stated that the TN Vaniga Paniyalar Sangam challenged the single channel
system of promotion in W.P. No. 15168 of 1996 and obtained an order of stay of B.P. No. 106 as a result of which there was no promotion
based on the single channel from 1996 to 2000. But, in the year 2002, 9 Wiremen, who would not have otherwise got promotion as Commercial
Inspector in the double channel, got promoted as Commercial Inspectors because of the single channel system. Subsequently, the double channel
system was introduced by way of settlement dated 15.10.2005 arrived at u/s 12(3) of the Industrial Disputes Act [for short, ''I.D. Act''].
It is the further case of the petitioner in W.P. No. 7321 of 2007 that the Board issued proceedings in Per. BP (Ch) No. 256 (Administrative
Branch) dated 12.12.2005 wherein, in para 2(iv), it is stated that the entry into the promoted post of Wireman or Commercial Assistant is the
basis for fixing seniority and, by virtue of the same, the existing wiremen were given one more opportunity to exercise option to go in the Wiremen
Line or Commercial Assistants Line. This, according to the petitioner, is in violation of the terms of the settlement entered into u/s 12(3) of the I.D.
Act. The grievance of the petitioners is that the Helpers, who got promoted as Wiremen earlier in their line, would now take advantage of the
option and prefer the Commercial Assistant line to become Commercial Inspectors earlier and that the respondent Board is in the process of
preparing provisional seniority list of Commercial Assistants, based on which 15 out of 21 Wiremen, who had opted for the Commercial line, will
get promotion. Hence, the writ petitions.
The petitioners have also filed an additional affidavit stating that they are not the members of the TNEB Thozhilalar Aykkia Sangam which
signed the 12(3) Settlement and the COTEE is not a signatory to the 12 (3) Settlement. As per the Settlement, the employees, who were
promoted by applying the single channel promotion under B.P. 27 dated 22.6.1999, are alone entitled to one more opportunity and there is no
provision in the settlement as to the second option to the existing employees. It is further stated that inspite of the interim order dated 12.7.2006
passed by this Court in W.P.M.P. No. 16051 of 2006, the respondent Board has called for option from the employees by an order dated
01.12.2006 , that if the BP is implemented, it would be contrary to the Settlement and Service Regulations.
The respondent Board filed a counter affidavit stating that Double Channel was reintroduced only at the request of the Unions since it was felt
that there was stagnation in the category of wireman and many were unable to reach the post of Foreman and by virtue of the same, the existing
employees were given one more opportunity to choose their line of promotion and that those who are facing departmental proceedings or who had
suffered punishment will not be considered. It is also stated that the seniority of the individual concerned in the post of Wireman or Commercial
Assistant, as the case may be, would be fixed based on Helper seniority. It is further stated that there are number of systems / circles in the
Electricity Board and in some systems / circles, Wireman would get earlier promotions, if the Double Channel is adopted, and Commercial
Assistants also would be entitled to speedier promotions in some circles. According to them, if the writ petitions are allowed, it will result in undue
promotions causing labour unrest and affecting the morale of the majority RWE employees of the Board, which may alter the seniority of almost all
the RWE employees of the Board across Tamil Nadu and prayed for dismissal of the writ petitions.
Heard the learned Counsel appearing for the parties and perused the records.
The arguments advanced on the part of the respondents is that when major number of the employees have accepted the change being
introduced in the system for the welfare and benefit of the employees, these petitioners who are in minority, are challenging the system without any
legal cause and only with a sole view of stagnating the system. But, on the part of the petitioners, it has been strenuously submitted that the 12(3)
Settlement, whereupon much reliance has been placed on the part of the respondents, has been signed by the other Unions and not by them and
thus, when neither the petitioners nor their Association are parties to the 12(3) Settlement, which has been entered into by the Management,
clandestinely with the Associations, who are having hand in glove relationship with the Management, does not in any way either bind or prevent
them from initiating these proceedings. Per and contra, many judgments of the Hon''ble Apex Court have been relied on, which would be
discussed later.
Learned Counsel appearing for the petitioners has contended that altering the terms of 12(3) settlement by the impugned B.P. without notice is
illegal and in violation of Section 9A of the I.D. Act and Article 14 of the Constitution. It is further contended that because of the impugned B.P.,
the seniors in Helper category would become juniors and further their promotional prospects would be affected.
Before going into the questions raised by either side, it would be profitable to notice the stage of promotion of the employees in both the
categories and the background of the case. Helper is the entry stage for both the categories. At the stage of promotion from the post of helper,
option is called for to choose either the line of Wireman or Commercial line. If the Wireman line is opted, the next stage of promotion from
wireman is Lineman and then the Line Inspector and thereafter the Foreman Grade I. If the employee opts for Commercial Assistant, the next
stage of promotion is Assistant Commercial Inspector and then the Commercial Inspector and thereafter the Foreman Grade I. It is the case of the
petitioners that as per the B.P. dated 9.4.1996 a single channel of promotion was introduced by which the Wiremen channel got promotion
quicker than the Commercial Inspectors and subsequently such B.P. dated 9.4.1996 was successfully challenged in W.P. No. 15168 of 1996 by
T.N. Vaniga Paniyalar Sangam. Thereafter, the Board by the impugned settlement dated 15.10.2005 has introduced double channel of promotion,
by which the existing wiremen have been given one more opportunity to opt to chose either the Wiremen Line or the Commercial Assistants Line.
In the above background of facts, the main grievance of the petitioners is that the promotional avenue in the category of Commercial Assistant
would be less than the employees belonging to the Wireman category and the second option to be exercised by the Wireman category
contemplated in the impugned B.P. is against the earlier settlement and Article 14 of the Constitution.
The petitioners would submit that Clause 2(iv) of the impugned B.P.(Ch) No. 256, dated 12.12.2005 is working much against their interest.
For the sake of convenience, Clause (iv) of the impugned B.P.(Ch) No. 256, dated 12.12.2005 is extracted hereunder:
(iv) Consequent on the separation of categories of Commercial Assistant/Commercial Inspector and Wireman/Line Inspector from the existing
Common seniority, the seniority of Wireman, Commercial Assistant, Commercial Inspector and Line Inspector have to be refixed in the present
category based on their seniority in the post of Helper, among the persons in the same panel in which the individual was originally promoted.
However, it should be ensured that consequent on the revision of seniority, the already overlooked persons do not get any unintended benefits;
There is no doubt that by the above said clause, the interests of the persons who stand on the same footing of the petitioners, get much affected
since the basis for fixing seniority has been taken as the entry into the promoted post of Wireman or Commercial Assistant and the existing
Wiremen are given one more opportunity to exercise option to go in the Wiremen Line or Commercial Assistants Line. The specific contention of
the respondents is that the impugned settlement has been arrived at by vast majority of workers and because of refusal by small number of
workers; the settlement does not cease to be just and fair. In support of the aforesaid contention, the learned Counsel has placed reliance on
several decisions of the Supreme Court as well as this Court including the decisions reported in Tata Engineering and Locomotive Company
Limited Vs. Their Workmen, ; Ram Pukar Singh and Others Vs. Heavy Engineering Corporation and Others, ; 1999 W.L.R. 16 [K. Vijayan and
2 Ors. v. Tamil Nadu Electricity Board and Ors.] and Chairman and Managing Director, Metal Box India Ltd. and Metal Box Company
Workers'' Union Vs. Metal Box Company Workers Union and Others, .
Though the aforesaid contention of the respondents appears to be attractive, it cannot be accepted for the reasons stated below. Admittedly,
even though a minority, the petitioners and their Union are not parties to the 12(3) Settlement arrived at by the Management with other
Associations. When the petitioners'' association is a recognised union of the Management, a legal duty is cast upon the Management to take into
consideration the views and objections of all the unions concerned while arriving at such settlements. Having left over the petitioners'' Union,
without being taken into consideration while arriving at 12(3) Settlement, the Management is pitting the same against the petitioners as if they
should not and could not raise that objection at this stage.
It is the specific contention of the petitioners that by virtue of the fresh option to opt Commercial Assistant line, they can become Commercial
Inspectors earlier than the petitioners, though they are senior to them. In support of the aforesaid contention, the learned Counsel for the petitioners
has given few examples in para 6 of the W.P. No. 17026 of 2006.
In the counter filed by the Department, though it is stated in general terms that seniority of the other category would not be affected due to the
impugned B.P., it has failed to refute the specific averments made in paragraph 6. Moreover, the Board has failed to produce the records to
controvert the details furnished by the petitioners. Once they were given the choice to exercise their double option and they have exercised their
option, now they cannot again exercise the option once again. The objection is that more seniors are there and unless this list is exhausted, they will
not get promotion. Therefore, the submission of the learned Counsels for the petitioners that their promotional avenue would be affected because
of the impugned B.P. cannot be brushed aside.
It is also the contention of the respondents that since the settlement was arrived at by the majority of workers, settlement should be treated as
valid. For the aforesaid purpose, the learned Counsel has particularly relied on the decision of the Supreme Court in Tata Engineering and
Locomotive Company Limited Vs. Their Workmen, to the effect if the settlement had been arrived at between the management and the union of
the workers by a vast majority with open eyes and was also accepted by them in its totality, it must be presumed to be just and fair and not liable
to be ignored merely because a smaller number of workers were not parties to it or refused to accept it.
The aforesaid decision would not be applicable to the facts of the present case because the settlement arrived at in the said case has dealt with
the wages and practically the number of workers representing the Union were very minimal and moreover the period specified in the settlement
was over and further talks were going on for a further settlement.
For the aforesaid reasons, we are unable to accept the submission made on the part of the Management that promotional avenue of the
petitioners would not be affected by the impugned B.P. dated 12.12.2005.
The facts in the case on hand are similar to the one before the Honourable Apex Court in S.B. Sarkar and Others Vs. Union of India (UOI)
and Others, . In the said case, separate cadres of ASMs and SMs were prevailing before 1983 in South Eastern Railway and the promotional
channel bifurcated into ASM to ASM and ASM to SM both in the same pay scale before becoming one common source of promotion and the
ASMs required to opt either the channel of ASM to ASM or ASM to SM and the said option was irrevocable in nature called for at the stage of
appointment on the pain of disciplinary action irrespective of availability of vacancy. As a result of the option, some became SMs with supervisory
control and administrative responsibility, but their further promotion delayed due to lesser number of posts available while others though remained
ASMs, got promotion in spite of being juniors and after abolition of the option, cadres of ASM and SM became combined. In these
circumstances, the Honourable Apex Court has held that those SMs who had exercised options before 1983 must be granted promotional benefit
in the same manner as it would have been if option had not been abolished in accordance with the earlier procedure, provided they fulfilled the
other requirements.
In the case on hand also, because of the impugned promotion system and in view of the admitted fact that the number of posts of wiremen are
more than the number of posts of Commercial Assistant and the Helpers, who got promoted as wiremen earlier in their opted line, would now
enjoy more advantage of the option and prefer the Commercial Assistant line to become Commercial Inspectors earlier, the above judgment of the
Honourable Apex Court would squarely apply to the facts of the case on hand.
The petitioners have established and proved before us that Clause (iv) of the impugned B.P.(Ch) No. 256 (Administrative Branch) dated
12.12.2005, extracted above, is working much against their interest. Therefore, following the dictum laid down by the Honourable Apex Court in
the above judgment, instead of quashing the impugned B.P.(Ch)No.256 (Administrative Branch), dated 12.12.2005, we order that the impugned
promotion system should not be given effect to until the list of the petitioners is exhausted. With this direction, these writ petitions are disposed of.
Consequently, all the connected Miscellaneous Petitions are closed. No costs.