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Judgment
This appeal is preferred ast the order dated March 7, 1995, passed by the learned single Judge in W.P. No. 3277 of 1995.
In the writ petition, the petitioner (appellant herein), which is a Sangam of workmen of the Management of Travamore Chemical and
Manufacturing Company Limited, sought for issue of writ in nature of mandamus restraining the second respondent - Management from
deducting/discontinuing the amounts paid or to be paid pursuant to the advice of the first respondent dated April 5, 1994 without complying with
the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as ""the Act""). The learned single Judge has rejected the writ petition on
the ground that an alternative remedy is available to the petitioner and that remedy is adequate and therefore, this Court will not exercise
jurisdiction under Art. 226 of the Constitution of India.
2A. The facts of the case are as follows : There was a conciliation proceeding before the Joint Commissioner of Labour (first respondent). During
the pendency of that conciliation proceeding which related to increasing the wages as well as productivity in as much as the Management claimed
that the productivity should be increased. The conciliation proceedings which started in October 1993 are still going on. During the process of
conciliation proceedings, the Joint Commissioner of Labour has directed the Management to increase the wages by Rs. 360/- per month and to
pay another sum of Rs. 2500/- to all workmen against limited. Benefits, thus making the total advance to Rs. 8,500/- per worker. As the
conciliation proceedings went on indefinitely and the workmen did not agree for certain proposals the Joint Commissioner of Labour deferred the
conciliation proceedings, the Management issued the notice dated February 4, 1995 stating that the additional wages of Rs. 360/- per month
directed to be paid by the Joint Commissioner of Labour will be withdrawn, as the comprehensive settlement is not in sight. Regarding the advance
of Rs. 8,500/- it is stated in the notice that the mode of recovery and instalments will be notified separately. It is at this stage, the petitioner,
appellant has approached this Court for the aforementioned relief.
It is vehemently contended before us that the direction issued by the Joint Commissioner of Labour for increasing the wages to Rs. 360/- per
month also to pay another sum of Rs. 2,500/- to each workman pending settlement becomes part and parcel of the conditions of service of
workmen, therefore, it is not at all open to the Management to unilaterally withdraw the same and that such withdrawal is opposed to and violative
of S. 9A of the Act. Reliance is also placed on the decisions in The Management of Indian Oil Corporation Ltd. Vs. Its Workmen, and Life
Insurance Corporation of India Vs. D.J. Bahadur and Others, in addition to that, the observations made in Tata Iron and Steel Co. Ltd. Vs. The
Workmen and Others, are also relied upon at this stage, learned counsel for the petitioner submits that the question as to whether what has been
directed to be paid during the course of the conciliation proceedings would become part of the conditions of service or to be deemed to have
become part of the conditions of service, be left open and the appeal may be disposed of only on the question whether the appellant should avail
the alternative remedy. Section 33A of the Act provides thus :
Where an employer contravenes the provisions of S. 33 during the pendency of proceedings before a Conciliation Officer or Board, an arbitrator,
a Labour Court, Tribunal or National Tribunal, any employee aggrieved by such contravention, may make a complaint in writing in the prescribed
manner :
(a) To such Conciliation Officer or Board, and the Conciliation Officer or Board shall take such complaint into account in mediating in, and
promoting the settlement of, such industrial dispute : and (b) to such arbitrator, Labour Court, Tribunal or National Tribunal and on receipt of such
complaint, the arbitrator, Labour Court, Tribunal or National Tribunal, as the case may be, shall adjudicate upon the complaint as if it were a
dispute referred to or pending before it, in accordance with the provisions of this Act and shall submit his or its award to the appropriate
Government and the provisions of this Act shall apply accordingly"".
As S. 33A of the Act speaks of contravention of the provisions of S. 33 of the Act by the employer during the pendency of the proceedings before
a Conciliation Officer, Board, an Arbitrator, a Labour Court, Tribunal or National Tribunal - as in the instant case we are concerned with the
conciliation proceedings pending before the Conciliation Officer - and as the grievance of the workmen is that the employer has contravened the
provisions of S. 33 of the Act, it is now necessary to advert to the said Section.
Section 33(1) of the Act, with which we are now concerned, reads thus :-
During the pendency of any conciliation proceeding before a Conciliation Officer or a Board of any proceeding before an arbitrator or a Labour
Court or Tribunal or National Tribunal in respect of an industrial dispute, no employer shall, -
(a) in regard to any matter connected with the dispute, alter, to the prejudice of the workmen concerned in such dispute, the conditions of service
applicable to them immediately before the commencement of such proceeding : or
(b) for any misconduct connected with the dispute, discharge or punishment whether by dismissal or otherwise any workman concerned in such
dispute, save with the express permission in writing of the authority before which the proceeding is pending. Before we consider whether the
present grievance of the workmen falls within S. 33(1) of the Act and as such, they could avail the remedy under sub-sec. (1) of the Act and as
such, they could avail the remedy under S. 33A of the Act, we may point out the object with which Ss. 33 and 33A of the Act came to be
enacted. This has been considered by the Supreme Court, in The Punjab National Bank Ltd. Vs. Its Workmen, . It has been held thus :
.. The object of the legislature in enacting this Section is obvious. By imposing the ban S. 33 attempts to provide for the continuance and
termination of the pending proceedings in a peaceful atmosphere undisturbed by any causes of friction between the employer and employees. In
substance it insists upon the maintenance of the status quo pending the disposal of the industrial dispute between the parties : nevertheless it
recognises that occasions may arise when the employer may be justified in discharging or punishing by dismissing his employees : and so it allows
the employer to take such action subject to the condition that before doing so he must obtain the express permission in writing of the Tribunal. It is
true that the ban is imposed in terms which are mandatory and S. 31(1) makes the contravention of the provisions of S. 33 an offence punishable
as prescribed therein"".
No doubt, in the aforesaid case, the Supreme Court was concerned with the provisions of S. 33, as they stood in the year 1951, but the object of
Ss. 33 and 33A continue to be the same. If the object is to ensure continuance and termination of the pending proceedings in a peaceful
atmosphere undisturbed by any causes of friction between the employer and the employees, any direction issued by the Conciliation Officer in the
interest of settling the dispute cannot be ignored by the employer. In the instant case, as pointed out above, pending disposal of the Conciliation
Proceedings, the Joint Commissioner of Labour has directed the Management to increase the wages by Rs. 360/- per month and to pay an
advance of Rs. 2,500/- to all the workmen. This has now been stopped by the Management. In fact, such a direction was issued as per the
agreement entered into between the parties pending conciliation. The conciliation proceedings have not yet been completed. Whether such an
interim arrangement arrived at on the basis of the agreement between the parties before settlement, could be stopped or given a go-by by the
Management unilaterally can be considered by the Conciliation Officer under S. 33A read with S. 33(1)(a) of the Act.
Clause (a) of sub-sec. (1) of S. 33 uses the words ""any matter connected with the dispute"". The dispute in question relates to, as already
pointed out, increasing the wages as well as the productivity. Therefore, increase in the wages pending disposal of the dispute, made as an interim
measure, cannot be considered to be a matter unconnected with the dispute. Of course, a reading of clause (a), as a whole would indicate that the
conditions of service applicable to the workmen, immediately before the commencement of the proceeding as contemplated in sub-sec. (1) of S.
33 cannot be altered during the pendency of such proceedings. Thereby, clause (a) of sub-sec. (1) of S. 33 directs maintenance of the status quo
which was prevailing before the commencement of such proceedings. But, at the same time, it would not be in keeping in tune with the object of
the Section which, as already pointed out is to ensure peaceful atmosphere undisturbed by any causes of friction between employer and the
employee for settlement or adjudication of the dispute, if it is held that any arrangement made during the pendency of the dispute would be outside
the scope of clause (a) of sub-sec. (1) of S. 33. In that event, we will not be giving the full meaning to the words ""in regard to any matter
connected with the dispute"" and we would be ignoring the very object and intendment of the Statute. Therefore, if an arrangement as the one in
question regarding the increase in the monthly wages of the workmen, arrived at by way of settlement, is violated or not carried on by the
management unilaterally, it would be open to the workmen to seek appropriate relief before the Conciliation Officer or a Board of any proceeding
before an arbitrator or a Labour Court or a Tribunal or a National Tribunal, as the case may be, under S. 33A of the Act. In our view, as in the
instant case, the Conciliation Officer will be posted with all the facts of the case, because he is dealing with the conciliation in question, he would be
in a better position to appreciate and would be able to give a decision. Therefore, we are of the view that the learned single Judge is right in
declining to entertain the writ petition on the ground of availability of alternative remedy.
We accordingly dismiss the writ appeal, reserving liberty to the petitioner/appellant to approach the Conciliation Officer, under S. 33A of the
Act in which event the Conciliation Officer shall consider the same in accordance with law and in the light of the observations made in this
judgment, at the earliest. However, there will be no order as to costs.