Rajeshwar Mahto vs Alok Kumar Gupta

This contempt petition arises out of the two orders, one dated 04.05.1999 and final order dated 31.10.2000 passed by this Court (Three Judge

Bench) in Civil Appeal No. 4482 of 1998. This application is filed by the respondent (employee) of the said appeal.

To appreciate the grievance of the applicant herein(employee)- respondent of the aforementioned appeal, it is necessary to set out the relevant

facts which led to the filing of civil appeal in this Court which later gave rise to filing of this contempt petition.

The applicant was an employee of one limited Company called ""Birla Corporation Ltd."" (hereinafter referred to as ""the Corporation""), which is

controlled by Birla Group. The respondent herein is the General Manager of the Corporation. The applicant was appointed on 04.12.1974.

However, the applicant''s services were terminated by the Corporation by order dated 01.09.1985. On the date of termination, the applicant''s last

drawn salary was Rs. 1185/-.

The applicant felt aggrieved of his termination and raised an industrial dispute before the Industrial Tribunal under the Industrial Dispute Act,

1947 (hereinafter referred to as ""the Act"") for deciding the legality and correctness of his termination order.

By award dated 22.11.1991, the Industrial Tribunal answered the reference in favour of the Corporation. It was held that the applicant was not

a workman within the meaning of the expression ""workman"" as defined in Section 2(s) of the Act and, therefore, the Government Order by which

the reference was made to the Industrial Tribunal is not maintainable.

The applicant felt aggrieved and filed writ petition before the High Court at Calcutta. The Single Judge of the High Court, by order 22.03.1996

allowed the writ petition and while setting aside the award of the Industrial Tribunal held that the applicant was the workman and, therefore, the

Government was right and had the power to make an industrial reference to the Industrial Tribunal. The Single Judge, therefore, set aside the order

of the Industrial Tribunal.

The Corporation felt aggrieved and filed an intra Court appeal before the Division Bench of the High Court. By order dated 31.03.1998, the

Division Bench dismissed the appeal and upheld the order of the Single Judge giving rise to filing of the appeal before this Court by the

Corporation being S.L.P.(c) No. 8518/1998. This Court granted leave and accordingly it was registered as Civil Appeal No. 4482 of 1998.

By order dated 31.10.2000, this Court allowed the Corporation''s appeal and while setting aside the orders of the Division Bench and Single

Bench dismissed the writ petition filed by the applicant herein. As a consequence, the award passed by the Industrial Tribunal holding that the

applicant was not a workman was upheld.

It is pertinent to mention here that during the pendency of the Corporation''s Civil Appeal in this Court, the Corporation had prayed for grant of

the stay of the impugned order of the Division Bench.

This Court, by interim order dated 04.05.1999, directed the Corporation to pay to the applicant full wages last drawn by him on 01.09.1985

inclusive of maintenance allowance admissible to him under the Rules on the applicant''s furnishing an affidavit to the effect that he had not gainfully

employed elsewhere. The Corporation was asked to pay the aforesaid amount of full wages last drawn with effect from 01.05.1998 onwards till

the final disposal of the appeal. The Corporation was directed to pay the arrears within four weeks and future monthly emoluments by 7th of each

succeeding month.

Likewise, while finally allowing the Corporation''s appeal on 31.10.2000, this Court recorded an offer made by the Corporation that

notwithstanding the result of the appeal, the Corporation is still ready and willing to pay a sum of Rs. 2 lakhs to the applicant towards full and final

settlement to the satisfaction of the applicant''s claim which they had offered earlier during the pendency of the appeal (see last Para of final order

dated 31.10.2000).

With these background facts, the applicant-employee has filed the contempt petition alleging therein that the interim order dated 04.05.1999

passed by this Court during the pendency of Civil Appeal No. 4482/1998 has not yet been complied with by the Corporation. It is alleged that

notwithstanding the disposal of the civil appeal in Corporation''s favour by this Court by order dated 31.10.2000, so far as the interim order dated

04.05.1999 passed under Section 17-B of the Act is concerned, the same has to be complied with by the Corporation by paying to the applicant

all monetary benefits pursuant to such order. It is alleged that since the Corporation has offered very less sum as compared to what was actually

payable to the applicant (employee) pursuant to the order dated 04.05.1999, the applicant did not accept the sum offered to him.

The Corporation has filed its reply on affidavit. They have raised certain technical pleas but, in fact, have admitted that so far they have not

paid any amount to the applicant in compliance of the order dated 04.05.1999. It is stated by the Corporation that they offered the sum to the

applicant but he declined to accept the same stating that what was offered to him was less as compared to his actual entitlement.

With the aforementioned background facts, the question arises as to whether the applicant (employee) is entitled to claim any monetary

benefits pursuant to the order dated 04.05.1999 and, if so, how much?

Since the applicant herein was appearing in-person, we requested Mr. B. Bhattacharya, learned senior counsel, who was present in Court, to

appear on behalf of the applicant and render assistance. On our request, Mr. Bhattacharya appeared and rendered his valuable assistance. We

record our appreciation for him. Mr. Rakesh Sinha, learned counsel appeared for the respondent.

Having heard learned counsel for the parties and on perusal of the record of the case, we dispose of this contempt petition with the following

directions:

The Object and the Scope of Section 17-B of the Act was examined by this Court in Dena Bank v. Kiritikumar T. Patel, 1998(1) S.C.T. 57 :

(1999) 2 SCC 106. This Court in Paras 7 and 21 held as under:

The object of Section 17-B is to relieve to a certain extent the hardship that is caused to the workman due to delay in the implementation of

the award during the pendency of proceedings in which the said award is under challenge before the High Court or the Supreme Court. The

payment which is required to be made by the employer to the workman is in the nature of subsistence allowance which would not be

refundable or recoverable from the workman even if the award is set aside by the High Court or the Supreme Court, Parliament thought it

proper to limit it to the extent of the wages which were drawn by the workman when he was in service and when his services were

terminated and therefore used the words ""full wages last drawn"". To read these words to mean wages which would have been drawn by the

workman if he had continued in service if the order terminating his services had not passed since it has been set aside by the award of the

Labour Court or the Industrial Tribunal, would result in so enlarging the benefit as to comprehend the relief that has been granted under the

award that is under challenge. Therefore, the words ""full wages last drawn"" must be given their plain and material meaning and they cannot

be given the extended meaning.

The aforementioned principle of law was approved by this Court (Three Judge Bench) in Dena Bank v. Ghanshyam, 2001(2) S.C.T. 1057 :

(2001) 5 SCC 169 (see Paras 9 and 10).

In the light of the aforementioned principle of law laid down by this Court, one cannot now dispute the legal proposition emerging therefrom

that notwithstanding allowing of the appeal filed by the Corporation by this Court by order dated 31.10.2000, so far as order dated 04.05.1999

passed in the aforesaid appeal is concerned, it remains legal and valid and being independent in nature, the same has to be given effect to in favour

of the applicant (employee), if not found complied with by the employer (Corporation).

In other words, even if the employer eventually succeeds in its appeal against his employee, in which such order was passed during the

pendency of employer''s appeal, the employer continues to remain under legal obligation to comply with such order passed by the Court under

Section 17-B of the Act in favour of the employee. To put it in short, an order passed under Section 17-B of Act does not merge with the final

order passed in the appeal and being an independent order, it remains alive for enforcement.

As mentioned above, it is not disputed that the Corporation has not yet complied with the order dated 04.05.1999 much less in letter and

spirit.

We have examined the matter keeping in view the nature of controversy, long pendency of the case, nature of interim order passed by this

Court, offer made by the Corporation for settlement and the sum payable to the applicant under various heads etc.

We have also worked out the amount payable to the applicant pursuant to the order dated 04.05.1999 under different Heads, such as monthly

salary, its arrears, leave encashment, gratuity, bonus, interest, if held payable, on the entire sum at a reasonable rate from 04.05.1999.

Having examined the matter and taking into consideration the aforementioned several relevant factors, we are of the considered view that the

applicant is held entitled to claim from the Corporation a total sum of Rs. 7,50,000/- (Seven Lakhs Fifty thousand) towards all his claims arising

out of his employment dispute with the Corporation in full and final settlement pursuant to the order dated 04.05.1999.

In other words, the Corporation will pay a sum of Rs. 7,50,000/- (Seven Lakhs fifty Thousand) to the applicant (employee) towards the

applicant''s all monetary claims in relation to his employment dispute with the Corporation in full and final settlement.

It is stated at the bar that the applicant is in occupation of the Corporation quarter, which had been allotted to him by virtue of his employment.

If that be so, the applicant will vacate the quarter within three months from the date of this order as an outer limit.

On applicant''s vacating the quarter within the time fixed by this Court, the Corporation will accordingly pay to the applicant Rs. 7,50,000/- by

demand draft within one week from the date of vacating the quarter.

With these directions, the contempt petition stands disposed of. Rule Nisi, if issued, stands discharged against the alleged contemnor.