CHAIRMAN-CUM-MANAGING DIRECTOR FERTILIZER CORPORATION OF INDIA LTD . vs. RAJESH CHANDRA SHRIVASTAVA AND ORS

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2260 OF 2022 (Arising out of Special Leave Petition(C) NO. 26844 OF 2016) CHAIRMAN­CUM­MANAGING DIRECTOR  FERTILIZER CORPORATION OF INDIA LTD.  AND ANR.       …APPELLANT(S) VERSUS RAJESH CHANDRA SHRIVASTAVA AND  ORS.             ...RESPONDENT(S) WITH Civil Appeal No. 2275 of 2022 (@ SLP(C) No. 35008/2016) Civil Appeal No. 2305 of 2022 (@ SLP(C) No. 35713/2016) Civil Appeal No. 2306 of 2022 (@ SLP(C) No. 35737/2016) Civil Appeal No. 2310 of 2022 (@ SLP(C) No. 35731/2016) Civil Appeal No. 2357 of 2022 (@  SLP(C) No. 797/2017) Civil Appeal No. 2311 of 2022 Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.04.07 17:04:17 IST Reason: (@ SLP(C) No. 35735/2016) Civil Appeal No. 2313 of 2022 (@ SLP(C) No. 35732/2016) 1 Civil Appeal No. 2315 of 2022 (@ SLP(C) No. 35736/2016) Civil Appeal No. 2318 of 2022 (@ SLP(C) No. 952/2017) Civil Appeal No. 2319 of 2022 (@ SLP(C) No. 456/2017) Civil Appeal No. 2320 of 2022 (@ SLP(C) No. 435/2017) Civil Appeal No. 2321 of 2022 (@ SLP(C) No. 443/2017) Civil Appeal No. 2322 of 2022 (@ SLP(C) No. 434/2017) Civil Appeal No. 2323 of 2022 (@ SLP(C) No. 437/2017) Civil Appeal No. 2324 of 2022 (@ SLP(C) No. 438/2017) Civil Appeal No. 2325 of 2022 (@ SLP(C) No. 439/2017) Civil Appeal No. 2326 of 2022 (@ SLP(C) No. 446/2017) Civil Appeal No. 2327 of 2022 (@ SLP(C) No. 454/2017) Civil Appeal No. 2328 of 2022 (@ SLP(C) No. 444/2017) Civil Appeal No. 2329 of 2022 (@ SLP(C) No. 436/2017) Civil Appeal No. 2330 of 2022 (@ SLP(C) No. 445/2017) Civil Appeal No. 2331 of 2022 (@ SLP(C) No. 457/2017) Civil Appeal No. 2332 of 2022 (@ SLP(C) No. 452/2017) Civil Appeal No. 2333 of 2022 (@ SLP(C) No. 442/2017) 2 Civil Appeal No. 2334 of 2022 (@ SLP(C) No. 448/2017) Civil Appeal No. 2335 of 2022 (@ SLP(C) No. 462/2017) Civil Appeal No. 2336 of 2022 (@ SLP(C) No. 482/2017) Civil Appeal No. 2337 of 2022 (@ SLP(C) No. 476/2017) Civil Appeal No. 2338 of 2022 (@ SLP(C) No. 447/2017) Civil Appeal No. 2339 of 2022 (@ SLP(C) No. 459/2017) Civil Appeal No. 2340 of 2022 (@ SLP(C) No. 460/2017) Civil Appeal No. 2341 of 2022 (@  SLP(C) No. 471/2017) Civil Appeal No. 2342 of 2022 (@ SLP(C) No. 450/2017) Civil Appeal No. 2343 of 2022 (@ SLP(C) No. 458/2017) Civil Appeal No. 2344 of 2022 (@ SLP(C) No. 466/2017) Civil Appeal No. 2345 of 2022 (@ SLP(C) No. 472/2017) Civil Appeal No. 2346 of 2022 (@ SLP(C) No. 477/2017) Civil Appeal No. 2347 of 2022 (@ SLP(C) No. 453/2017) Civil Appeal No. 2348 of 2022 (@ SLP(C) No. 461/2017) Civil Appeal No. 2349 of 2022 (@ SLP(C) No. 481/2017) Civil Appeal No. 2350 of 2022 (@ SLP(C) No. 480/2017) Civil Appeal No. 2351 of 2022 3 (@ SLP(C) No. 464/2017) Civil Appeal No. 2352 of 2022 (@ SLP(C) No. 474/2017) Civil Appeal No. 2353 of 2022 (@ SLP(C) No. 473/2017) Civil Appeal No. 2354 of 2022 (@ SLP(C) No. 479/2017) Civil Appeal No. 2355 of 2022 (@ SLP(C) No. 470/2017) Civil Appeal No. 2356 of 2022 (@ SLP(C) No. 475/2017) Civil Appeal Nos. 2358­2359 of 2022 (@ SLP(C) Nos. 22174­22175/2018) Civil Appeal No. 2317 of 2022 (@ SLP(C) No. 35728/2016) Civil Appeal No. 2262 of 2022 (@ SLP(C) No. 31207/2016) Civil Appeal No. 2269 of 2022 (@ SLP(C) No. 31475/2016) Civil Appeal No. 2268 of 2022 (@ SLP(C) No. 31408/2016) Civil Appeal No. 2264 of 2022 (@ SLP(C) No. 31264/2016) Civil Appeal No. 2263 of 2022 (@ SLP(C) No. 31256/2016) Civil Appeal No. 2267 of 2022 (@ SLP(C) No. 31374/2016) Civil Appeal No. 2265 of 2022 (@ SLP(C) No. 31319/2016) Civil Appeal No. 2261 of 2022 (@ SLP(C) No. 31156/2016) Civil Appeal No. 2266 of 2022 (@ SLP(C) No. 31354/2016) Civil Appeal No. 2270 of 2022 (@ SLP(C) No. 31987/2016) 4 Civil Appeal No. 2271 of 2022 (@ SLP(C) No. 33083/2016) Civil Appeal No. 2272 of 2022 (@ SLP(C) No. 33085/2016) Civil Appeal No. 2273 of 2022 (@ SLP(C) No. 33084/2016) Civil Appeal No. 2274 of 2022 (@ SLP(C) No. 33086/2016) Civil Appeal No. 2276 of 2022 (@ SLP(C) No. 35015/2016) Civil Appeal No. 2285 of 2022 (@ SLP(C) No. 35009/2016) Civil Appeal No. 2286 of 2022 (@ SLP(C) No. 35021/2016) Civil Appeal No. 2287 of 2022 (@ SLP(C) No. 35011/2016) Civil Appeal No. 2288 of 2022 (@ SLP(C) No. 35010/2016) Civil Appeal No. 2289 of 2022 (@ SLP(C) No. 35023/2016) Civil Appeal No. 2290 of 2022 (@ SLP(C) No. 35022/2016) Civil Appeal No. 2291 of 2022 (@ SLP(C) No. 35013/2016) Civil Appeal No. 2284 of 2022 (@ SLP(C) No. 35047/2016) Civil Appeal No. 2292 of 2022 (@ SLP(C) No. 35025/2016) Civil Appeal No. 2280 of 2022 (@ SLP(C) No. 35031/2016) Civil Appeal No. 2278 of 2022 (@ SLP(C) No. 35019/2016) Civil Appeal No. 2293 of 2022 (@ SLP(C) No. 35048/2016) Civil Appeal No. 2294 of 2022 5 (@ SLP(C) No. 35020/2016) Civil Appeal No. 2277 of 2022 (@ SLP(C) No. 35017/2016) Civil Appeal No.2283 of 2022 (@ SLP(C) No. 35043/2016) Civil Appeal No. 2295 of 2022 (@ SLP(C) No. 35032/2016) Civil Appeal No. 2282 of 2022 (@ SLP(C) No. 35041/2016) Civil Appeal No. 2279 of 2022 (@ SLP(C) No. 35029/2016) Civil Appeal No. 2296 of 2022 (@ SLP(C) No. 35039/2016) Civil Appeal No. 2297 of 2022 (@ SLP(C) No. 35034/2016) Civil Appeal No. 2298 of 2022 (@ SLP(C) No. 35027/2016) Civil Appeal No. 2299 of 2022 (@ SLP(C) No. 35037/2016) Civil Appeal No. 2300 of 2022 (@ SLP(C) No. 35038/2016) Civil Appeal No. 2281 of 2022 (@ SLP(C) No. 35035/2016) Civil Appeal No. 2301 of 2022 (@ SLP(C) No. 35033/2016) Civil Appeal No. 2303 of 2022 (@ SLP(C) No. 35718/2016) Civil Appeal No. 2307 of 2022 (@ SLP(C) No. 35723/2016) Civil Appeal No. 2302 of 2022 (@ SLP(C) No. 35716/2016)           Civil Appeal No. 2308 of 2022 SLP(C) No. 35719/2016 Civil Appeal No. 2309 of 2022 (@ SLP(C) No. 35721/2016) 6 Civil Appeal No. 2312 of 2022 (@ SLP(C) No. 35724/2016) Civil Appeal No. 2304 of 2022 (@ SLP(C) No. 35727/2016) Civil Appeal No. 2314 of 2022 (@ SLP(C) No. 35720/2016) Civil Appeal No. 2316 of 2022 (@ SLP(C) No. 35725/2016) J U D G M E N T V. RAMASUBRAMANIAN, J. 1. The common question that arises for consideration in this batch of appeals, is as to whether an  payment made to the workers ad hoc  pursuant to the interim orders passed by this Court in a previous round of litigation could form part of “wages” within the meaning of the expression under Section 2(s) of the Payment of Gratuity Act, 1972 (hereinafter referred to as  the ”), for the purpose of calculating   “Act gratuity. 2. We have heard learned counsel for the parties. 3. The scales of pay of the employees of public sector undertakings were revised w.e.f. 01.01.1992. When the benefit of such revision was not made available to the employees of Fertiliser Corporation of India 7 Limited and Hindustan Fertiliser Corporation Limited, their employees moved writ petitions in various High Courts, in the year 1996. 4. At the instance of the Union of India, the writ petitions pending on the file of various High Courts were transferred to this Court. By an interim order dated 18.08.2000, this Court directed an  ad hoc monthly payment   of   Rs.1500/­,   Rs.1000/­,   Rs.750/­   and   Rs.500/­, respectively to four different categories of employees, as an interim measure, subject to the final outcome of the writ petitions which stood transferred to this Court. The said interim order dated 18.08.2000 reads as follows:­ “Having heard learned Solicitor General for the applicant­ Union of India and Learned Senior Counsel, Mr. Sanyal, for the contesting Respondents, purely as an adhoc measure and without prejudice to the rights and contentions of the parties in the main matter, we deem it fit in the interest of justice to modify our order dated 19.01.2000 to the following effect: (i) The authorities shall pay as an adhoc measure and   on   account   Rs.   1,500/­   to   Class­I   employees;   Rs.   1,000/­ to Class­II employees; Rs. 750/­ to Class­III  employees;   Rs.   500/­   to   Class­IV   employees   consisting   of   various   categories   in   each   of   the   Classes;   per   month   with   effect   from___.   This   payment will be without prejudice to the rights and   contentions of the parties in the pending matters. (ii) We   make   it   clear   that   this   order   will   not   affect   whatever payment by way of HRA is being released   8 or was released by the authorities to the employees   concerned. (iii) The direction about payments as earlier issued by us  on   19.04.2000   will   stand   modified   by   the   present   order. (iv) According to this order all arrears with effect from   01.04.2000 to 31.07.2000 will be cleared within ten   weeks from today and the current payment he made  with   effect   from   01.08.2000   along   with   the   salary   payable for the month of August, 2000. (v)  Future   payments   shall   accordingly   be   made   from   month to month regularly along with usual salaries   payable to them.  This order is passed purely as an ad hoc measure and will not come in the way of the ultimate decision of this Court. This order will also not be treated as a precedent in any matter in view of the special facts of the present case. We express no opinion about the nature of the order passed by learned Single Judge of the High Court. That question will abide by the decision in the main matter. In view of the present order, I.A.S. are disposed off…” 5. In the year 2002, the Government of India ordered the closure of the fertiliser units of these public sector undertakings and introduced a Voluntary Separation Scheme (for short “ the Scheme ”). According to the Management of these companies, 5675 out of 5712 employees of Fertiliser Corporation opted to go out under the Scheme. Due to this development, the writ petitions which got transferred to this Court were eventually dismissed by a final order dated 25.04.2003. In the said final order, this Court recorded that economic viability or the 9 financial capacity of the employer is an important factor which cannot be ignored while fixing the wage structure and that the materials on record clearly revealed that both these companies were suffering heavy losses for several years. It was also recorded in the final order passed by this Court that the interim relief was purely an   ad hoc   measure. The relevant portion of the final order of this Court dated 25.04.2003 reads as follows:­ “…The   order   passed   by   this   Court   on   19.04.2000 clearly   recorded   that   a   limited   relief   to   all   the employees of  the  two companies was  being   granted purely as ad hoc measure and without prejudice to the rights   and   contentions   of   all   concerned.     This   was reiterated in the subsequent order dated 18.08.2000 when   it   was   said   that   the   order   was   being   passed purely as ad hoc measure and will not come in the way of the ultimate decision of the Court.   The principal relief claimed by the petitioners is against Union of India and Secretary, Department of Public Enterprises (respondent nos. 3 and 4) as it is they who have issued the impugned memorandum dated 19.07.1995 which places   embargo   upon   the   revision   of   pay   scale   of employees   of   sick   PSUs   registered   with   BIFR. Factually there being no compromise or settlement on behalf   of   respondent   nos.   3   and   4   for   payment   of revised salary as they had never agreed to do so and the orders passed by this Court on 19.04.2000 and 18.08.2000   having   clearly   indicated   that   they   were being passed by way of ad hoc measure and were not to come in any way in the ultimate decision of the case,  it  is  not  possible  to hold  that  there  was any compromise or settlement at any earlier state which entitled the petitioners to get revised salary…” 10 6. Once the curtain was finally drawn on their very employment, the   employees   started   filing   applications   before   the   Controlling Authority under the Act. In their applications before the Controlling Authority, the employees included the  ad hoc  payment made pursuant to the interim orders of this Court, as part of the wages. 7. The   Controlling   Authority   started   passing   orders   in   the applications filed by the employees individually, treating the   ad hoc payment as part of the wages. 8. One of the orders so passed by the Controlling Authority was in respect of an employee by name Shri Kashi Prasad  Tripathi. 9. Since the orders of the Controlling Authority were contrary to the interim orders as well as the final orders passed by this Court, the Management   of   these   companies   moved   an   application   before  this Court for clarification/modification of the order. But by an order dated 01.05.2008, this Court disposed of the interim application by just observing   that   when   the   final   order   is   passed,   the   interim   order automatically comes to an end. 11 10. Understanding the said order differently, the Appellate authority under   the   Act   dismissed   the   appeals   filed   by   the   Management. Therefore, the Management filed writ petitions on the file of the High Court. 11. In so far as the case of Shri Kashi Prasad Tripathi is concerned, the Management filed a writ petition in W.P.No.798 of 2009 which came to be allowed by a learned Single Judge of the Allahabad High Court,  based upon a judgment of a Division Bench of the Patna High Court.   Shri   Kashi   Prasad   Tripathi,   unsuccessfully   challenged   the orders of the learned Single Judge before a Division Bench. Therefore, Shri  Kashi   Prasad   Tripathi   filed   a   special   leave   petition   in  SLP(C) No.972 of 2014. This SLP was allowed by this Court by an order dated 05.05.2015 in C.A.No.4258 of 2015. The order of this Court in the case   of   Shri   Kashi   Prasad   Tripathi   in   C.A.No.4258   of   2015   dated 05.05.2015 reads as follows:­ “Leave granted. The appellant, aggrieved by the order of the High Court wherein the controlling authority and the appellate authority have   calculated   the   payment   of   gratuity   payable   to   the appellant herein, in exercise of its power under Article 227 of the Constitution, without considering the computation made 12 which,   in   our   considered   opinion,   is   not   under   the jurisdiction of the High Court. Having regard to the facts and circumstances of the case, the material available on record and the rival legal submissions, we are of the view that the High Court should not have interfered with the calculation of payment   of   gratuity   and   ad   hoc   payment   with   interest. Hence,   the   appellant   shall   succeed   2   in   this   appeal. Accordingly, the appeal is allowed.  It is needless to mention that the question raised by respondent no. 2 is kept open.”  12. The Management filed a petition for review. It was dismissed on 13.08.2015. The curative petition was also dismissed on 03.03.2016. 13. Following the order passed by this Court in C.A.No.4258 of 2015 on 05.05.2015, in the case of Shri Kashi Prasad Tripathi, the High Court of Allahabad dismissed all the writ petitions filed in respect of the other employees. Therefore, challenging such orders in the case of other employees, the Management of the Fertiliser Corporation has come   up   with   a   batch   of   98   appeals.   The   Hindustan   Fertiliser Corporation has come up with one appeal that arises out of similar judgment of the Calcutta High Court. 14. Therefore, the short question that arises for consideration is as to whether   the   ad   hoc   monthly   payment   made   by   the   Management pursuant to the interim orders passed by this Court on 18.08.2000, is 13 liable to be treated as part of the wages within the sweep of the said expression under Section 2(s) of the Act, especially in the light of the order passed by this Court in the case of Shri Kashi Prasad Tripathi. 15. We have already extracted the order passed by this Court on 05.05.2015 in C.A.No.4258 of 2015 in the case of Shri Kashi Prasad Tripathi. The said order does not deal with this question. The said order has gone on the basis that the computation of the quantum of gratuity is exclusively within the domain of the authorities under the statute and that the High Court is not competent to interfere with the same. Therefore, the order passed in the case of Kashi Prasad Tripathi cannot be taken to have laid down any law to the effect that the  ad hoc   payment   will   form   part   of   wages.   The   respondents,   therefore, cannot really take advantage of the order passed in the case of Kashi Prasad Tripathi, merely on the ground that the very same question of law was raised by the Management in the civil appeal and thereafter in the   petition   for   review   and   curative   petition.   At   times,   this   Court refuses to go into the questions of law, when a single individual armed with an order in his favour from the High Court is pitted against the 14 State.  Whenever the State or instrumentalities of State come up with appeals challenging small benefits granted to individual litigants, this Court applies the test of proportionality to see whether   the   quantum   of   benefits   granted   to   the   individual concerned, justifies the examination of the question of law, at the cost of that little man from a far off place. The refusal of this Court to go into the question of law in such cases, cannot be treated as tantamounting to answering the question of law in a particular manner.   Therefore,   dehors   order of this Court in Kashi Prasad Tripathi, we are obliged to deal with the question of law that arises in this batch. 16. Section 2(s) of the Act defines wages, as follows:­

Xxx                                 xxx                            xxx

15 17. The   definition   of   the   expression   is   in   3   parts,   the   first   part indicating the meaning of the expression, the second part indicating what is included therein and the third part indicating what is not included therein. In the first part of the definition, the emphasis is on what is earned by the employee “ in accordance with the terms and . conditions of employment”  18. Irrespective   of   whether   what   was   earned   has   been   paid   or remained payable, the same is included in the definition,  provided it is in accordance with the terms and conditions of his employment . 19. Keeping in mind the above definition, if we go back to historical facts, it would be clear that the employees initiated the first round of litigation before various High Courts, for the grant of the benefit of revision of pay scales, way back in the year 1996, on the ground that the employees of other PSUs have been granted revision on par with the Government servants. It will thus be clear that what was claimed in   the   first   round   of   litigation   was   not   what   was   payable   in accordance with the terms and conditions of employment. Therefore, this Court was clear in its interim order dated 18.08.2000 as to how 16 the  ad hoc  payment ordered there under should be treated. Even in the final order, this Court made it clear that what was paid was only ad hoc. 20. It   is   a   fundamental   principle   of   law   that   a   party   who   is   in enjoyment of an interim order, is bound to lose the benefit of such interim order when the ultimate outcome of the case goes against him. Merely because of the fortuitous circumstance of the Voluntary Separation Scheme coming into effect before the transferred cases were finally dismissed by this Court by an order dated 25.04.2003, creating an illusion as though the last drawn pay included this   ad hoc   payment, it is not possible to go against the fundamental rule that the benefits of an interim order would automatically go when the party who secured it, failed in the final stage. 1 21. In  The Straw Board Manufacturing Co. Ltd . vs.  Its Workmen this Court clarified the  meaning of  the  expression   “wages”   under Section 2(s) of the very same enactment, as follows:  “We clarify that 1   (1977) 2 SCC 329 17 wages   will   mean   and   included   basic   wages   and   Dearness . Allowance and nothing else” 22. In view of the above, the appeals are allowed and the orders of the High Court, the Controlling Authority and the Appellate Authority under the Act, holding that the   payment made pursuant to the ad hoc interim orders by this Court will form part of the wages, are set aside. However, in view of the efflux of time and taking into account the fact that few employees are now no more, we direct the Management not to effect any recovery, if payment has already been made to any of the respondents or their families. There will be no order as to costs. ………………………………….J. (Hemant Gupta) ………………………………….J. (V. Ramasubramanian) New Delhi April  7, 2022 18