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Judgment
A.P. Shah, J.—Rule. Shri Singh waives service for the Respondents. By consent the petition is taken up for final hearing.
This petition under Articles 226 and 227 takes exception to the order dated September 15, 1995 passed by the Industrial Court, Bombay whereby an application for temporary injunction filed by the petitioner workmen was dismissed by the Industrial Court.
The facts giving rise to this petition are rather peculiar. The petitioner joined the service of the respondent Bank on April 25, 1968 as a Clerk. It appears that at the time of her appointment her birth date was shown as July 7, 1937 in the service record maintained by the respondent. The entry relating to the birth date appears to have been made on the basis of the matriculation certificate produced by the petitioner. Subsequently in pursuance of the circular issued by the Bank in 1974 the petitioner submitted a certificate issued by gram-panchayat showing her birth date as July 7, 1940. The petitioner was required to submit this proof relating to her age in view of the general directions contained in the circular calling upon all the employees to submit such proof about their birth date. It was specifically stated in the said circular that a certificate from the gram-panchayat will be admissible for proof of the age. It appears that the birth date mentioned in the gram-panchayat certificate was accepted as the correct birth date which can be seen from the seniority lists of 1983 and 1986 annexed by the petitioner to this petition wherein the birth date of the petitioner was shown as July 7, 1940. Subsequently, however, the Bank informed the petitioner by its letter dated June 5, 1990 that the certificate issued by the gram-panchayat is not acceptable. Thereafter some representations appears to have been made by the petitioner making a grievance that the Bank cannot unilaterally change the birth date of the petitioner from July 7, 1940 to July 7, 1937.
The petitioner has approached the Industrial Court by filing a complaint under the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short ''the Act'') alleging unfair labour practices on the part of the Bank under Items 9 and 10 of Schedule IV of the Act. The petitioner has taken out the application for interim injunction. In contesting the application for interim relief the Bank contended inter-alia that it has rightly corrected the birth date by relying upon the S. S. C. certificate and it is not open for the Industrial Court to grant any interim relief when the employee is about to retire. It appears that the case of the Bank is mainly based upon a recent decision of the Supreme Court in Secretary and Commissioner, Home Department and others v. R. Kirubakaran reported in 1993 II CLR 860. In fact the Bank has heavily relied upon this judgment before this Court.
Dr. Kulkarni, learned Counsel for the petitioner strenuously urged that the Industrial Court was not right in refusing the interim relief to the petitioner. Dr. Kulkarni urged that the record clearly shows that the Bank had accepted the birth date of the petitioner as July 7, 1940 as the correct birth date it is not permissible for the Bank to unilaterally alter that date without giving an opportunity of hearing to the petitioner. Dr. Kulkarni placed strong reliance on judgment of the Supreme Court in State of Orissa v. Dr. (Miss) Binapani Dei and others 1967 2 LLJ 266. Dr. Kulkarni further urged that the action of the bank in unilaterally changing the date clearly amounts to an unfair labour practice within the meaning of Items 9 and 10 of the Act. In reply Mr. Singh, learned Counsel for the respondent contended that the Bank communicated its decision as far back as in 1990 and therefore the Industrial Court was justified in refusing a belated application of the petitioner to obtain interim relief. Mr. Singh also contended that the so-called certificate issued by the Gram-Panchayat is of doubtful character and cannot be relied upon.
Now I do not wish to express any opinion on the merits of the case because the complaint is still pending before the Industrial Court, but I am of the view that the Industrial Court was not right in refusing interim relief to the petitioner. There can not be any dispute with the proposition that the Court or Tribunal should be slow in granting interim reliefs to the employees in such cases. In R. Kirubakaran''s case (supra) the Supreme Court has observed :
"An application for correction of the date of birth should not be dealt with by the Tribunal or the High Court keeping in view only the public servant concerned. Any such direction for correction of the date of birth of the public servant concerned has a chain reaction, inasmuch as others waiting for years, below him for their respective promotions are affected in this process."
The Supreme Court has further observed :
"Unless a clear case on the basis of materials which can be held to be conclusive in nature is made out the Court or the Tribunal should not issue a direction, on the basis of material which make such claim only plausible."
But I am dealing with a completely different situation in the present case. Here the employee is not seeking any alteration in her service record but she is making a grievance against the unilateral decision of the Bank in making such alteration without notice to her. Surely such a case stands on a different footing and therefore closure scrutiny of the material produced before the Court is necessary before any final decision is taken by the Tribunal. In my opinion the facts and circumstances of the case justify a grant of interim protection pending the hearing and final disposal of the petition. In the result the petition succeeds. Rule is made absolute in terms of prayer clause (e). There shall be temporary injunction in terms of prayer clause (b). The Industrial Court is directed to expedite the hearing of the Complaint and decide the same within 6 months from today.
No order as to costs.
Certified copy expedited.