JAGRIT MAZDOOR UNION (REGD) vs. MAHANAGAR TELEPHONE NIGAM LTD.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: JAGRIT MAZDOOR UNION (REGD.) & ORS. ETC. ETC. Vs. RESPONDENT: MAHANAGAR TELEPHONE NIGAM LTD. & ANR.ETC. ETC. DATE OF JUDGMENT29/11/1989 BENCH: MISRA RANGNATH BENCH: MISRA RANGNATH SAWANT, P.B. RAMASWAMY, K. CITATION: 1989 SCR Supl. (2) 329 1990 SCC Supl. 113 JT 1989 Supl. 364 1989 SCALE (2)1455 ACT: Casual Labourers (Grant of Temporary Status) Regulation Scheme, 1989.’ Reserve Trained Pool Telephone Operators--Regularisation of--Directions by Court. HEADNOTE: The Petitioners in first two Writ Petitions are Reserve Trained Pool Telephone Operators (RTPTOS) of Delhi and Bombay Mahanagar Telephones who are seeking directions that after their absorption as regular employees following the implementation of the directions of this Court dated 28.7.1986 in an earlier Writ Petition No. 11764 of 1985 filed by the All India Telegraph Engineering Employees Union Class III of Bombay Telephones, they are entitled to be brought on par with the regular Staff for grant of all other service benefits as well since they have been performing the same duties as performed by regular operators. The other two Petitions pertain to the Department of Posts. One is by the Reserve Trained Pool Operators (RTPOS) and the other by the Substitute Employees and Casual Labour- ers in that Department. While the RTPOS have claimed relief of being placed at par with regular, permanent or temporary employees in the matter of service conditions, the substi- tute employees and casual labourers claim that they be paid the same emoluments as the regular employees. Disposing of the Petitions, this Court, HELD: The scheme known as Casual Labourers (Grant of Temporary Status in Regularisation) Scheme has been formu- lated and put into operation from 1.10.1989. Hence no fur- ther specific direction is necessary as regards applicants covered by the Telephone Nigams of Delhi and Bombay except calling upon the respondents 10 implement every term of the Scheme at an early date. [332E-F] As per existing recruitment rules, extra-departmental agents are 330 given preference in the matter of absorption as Group ’D’ postmen. Directions have already been issued for their absorption against the vacancies. [333H] The claim to bonus may be left to arbitration or for being dealt with by a Consultative Council. [334F] http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 After rendering three years of continuous service with temporary status, the casual labourers shall be treated at par with temporary Grade ’D’ employees of the Department of Posts and would thereby be entitled to such benefits as are admissible to Group ’D’ employees on regular basis. [335B] JUDGMENT: CIVIL ORIGINAL JURISDICTION: Writ Petition No. 1119 of 1986 etc. etc. (Under Article 32 of the Constitution of India). G. Ramaswamy, A.S.G., N.C. Sikri, N.S. Das Bahl, B.D. Sharma, Ms. Madhu Sikri, B.W. Vaidya, R.B. Misra, Ms. A. Subhashini (not present) and Dalveer Bhandari for the ap- pearing parties. The Judgment of the Court was delivered by RANGANATH MISRA, J. The first of these applications under Art. 32 of the Constitution is on behalf of the Delhi Reserve Trained Pool Telephone Operators (RTPTOs) asking for a direction to the Mahanagar Telephone Nigam Limited to treat all the telephone operators at par after their absorp- tion as regular employees. Three letters addressed to the learned Chief Justice of this Court have been treated as writ petitions and are the remaining one under Art. 32 of the Constitution. The first one (1276/86) is by the Reserve Trained Pool Telephone Operators of Bombay. They claim the self-same relief as asked for in the earlier case; the second one (1623/86) is on behalf of the Reserve Trained Pool Operators in the Department of Posts and they have .claimed relief of being placed at par with regular, permanent or temporary employees in the matter of service conditions. The third one (1624/86) is on behalf of substi- tute employees and casual labourers in the Department of Posts. They have claimed that substitute employees and casual labourers be paid the same emoluments as regular employees. 331 In an earlier Writ Petition No. 11764 of 1985 filed by the All India Telegraph Engineering Employees Union Class III of Bombay Telephone where the prayer for treating the Reserve Trained Pool Telephone Operators at par with regular staff had also been asked for, this Court made the following order on 1.5. 1986: "The matter is adjourned to 28.7. 1986 to enable the newlyadded respondent No. 3 to file counter-affidavit on or before 15.7. 1986. Rejoinder, if any, will be filed within one week thereafter. Meanwhile, the respondent will pay to the operators drawn from the Reserve Trained Pool of the Telephone Opera- tors from Bombay and Delhi Telephones Rs.4.90 per hour provided that the total salary of the Telephone Operators from the Reserve Trained Pool shall not exceed the salary of regularly appointed Telephone Operators." On 23.7. 1986, this Court in that Writ Petition further ordered: "The order passed by the Court on 1.5. 1986 shall be final. The wages shall be paid in accordance with the terms contained in that order. We, however, make it clear that if the Dearness Allowance and other allowances are varied hereafter the workers concerned shall get D.A. and other allowances accordingly http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 subject to the limit that the total emoluments would not exceed the salary of regularly appointed Telephone Operators. If the peti- tioners have any other grievance they are at liberty to agitate. This order will apply to all RTPA employees who’are similarly situated." It is the stand of the respondents that that order of this Court has been implemented with effect from 28.7. 1986. After that was done, the RTPTOs of Bombay and Delhi have in their respective Writ Petitions applied for further reliefs as already indicated. According to the petitioners in these two Writ Petitions, the RTPTOs are entitled to be brought on par with the regular staff for grant of other service bene- fits as they have been performing the same duties as per- formed by regular operators. The two petitions have been opposed by the relevant Ministry by filing counter-affidavits where the stand taken is that RTPTOs are a special class by themselves with their own incidents of service and they cannot be treated at par with regular employees. The differences between the two services have been highlighted in the counter-affidavits. 332 It is also the stand of the respondents that the order of this Court referred to above dated 28.7.1986 finally dis- posed of the major claim raised in the two petitions of the employees of the two Telephone Nigams and fresh action was not appropriate. It is also pointed out that on 10th of February, 1986, there was an agreement of settlement and the present petition was an attempt to reopen the matter. On 31.1. 1989, when Writ Petition No. 1276 of 1986 came up for hearing before this Court, the following order was made: "Learned counsel for the petitioners concedes that the regularisation of 21,000 employees in the Department of Telecommunications has been effected but complains that no such proceeding has taken place in respect of the postal employees. He states that there is pressing need for a parity of service conditions in- cluding pay, house rent allowance and other allowances between the temporary employees and the regular employees covered by this catego- ry. The learned Additional Solicitor General of India assures us that the scheme will be finalised latest by first week of April, 1989 and that complete position will be placed before the Court at that stage ...... " The scheme known as Casual Labourers (Grant of Temporary Status in Regularisation) Scheme has been formulated and put into operation from 1.10. 1989 and a copy thereof has been placed for our consideration. We find that the scheme is comprehensive and apart from provision for conferment of temporary status, it also specifies the benefits available on conferment of such status. Counsel for the respondent- Nigams have told us that the scheme will be given full effect and other benefits contemplated by the scheme shall be worked out. In these circumstances, no further specific direction is necessary in the two applications relating to the two Nigams of Bombay and Delhi except calling upon the respondents to implement every term of the scheme at an early date. The two remaining writ petitions relate to the Depart- ment of Posts. Though an assurance had been held out by the learned Additional Solicitor General that a separate scheme for the postal employees would be prepared and placed before http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 the Court within a time frame, that has not been done. At the hearing, a note containing tentative proposals and a statement as to what has been done by way of improving the conditions of service have, however, been placed before the Court. The statement relating to improvements brought about 333 indicates that after April, 1986, about seven thousand RTPs have been absorbed. Since the RTP category is no more ex- panding, only about 2,900 of them remain to be absorbed. We have been told by learned counsel for the Department that equal number of justified and supernumerary posts are being created and the Ministry’s proposal is in the hands of the Ministry of Finance for approval and is expected to be finalised soon. This has to be done within a time frame. and we direct the posts of both the categories to be created by the end of January, 1990, and the process of absorption to be completed by 31.3. 1990. With such absorption made, the RTPs will become regular employees. All their claims would, thereafter, be regulated on the basis of entitlement in accordance with extant rules. So far as the claim of earned leave is concerned, we find that Telecommunications Regularisation Rules provide for leave entitlement on pro-rate basis--one day for every ten days of work. The same benefit would be admissible to the employees of the Department of Posts as we find no reason to adopt a different basis. In National Federation of P & T Employees & Anr. v. Union of India & Anr., [1988] 1 SCC 122, this Court direct- ed: "The Union of India and other respondents are directed to pay wages to the workmen who are employed as casual labourers belonging to the several categories of employees in the Posts and Telegraphs Department at the rates equiva- lent to the minimum pay in the pay scales of the regularly employed workers in the corre- sponding cadres but without any increments with effect from February 5, 1986 on which date the first of the above two petitions, namely, Writ Petition No. 302 of 1986 was filed. The petitioners are entitled to corre- sponding dearness allowance and additional dearness allowance, if any, payable thereon. Whatever other benefits which are now being enjoyed by the casual labourers shall continue to be extended to them ." It has been stated that in compliance with that direc- tion the Department has alredy formulated a scheme for absorption of casual labourers and about a thousand justi- fied posts are being created with concurrence of the nodal Ministry. As per existing recruitment rules, extra-depart- mental agents are given preference in the matter of absorp- tion as Group ’D’ postmen. Directions have already been issued for their absorption against the vacancies. It has been pointed out 334 again that casual labourers are being paid bonus while substitutes are not entitled under the existing scheme. The other note placed before us at the bearing indicates: 1. Justified (by necessity) posts in Groups ’C’ and ’D’ will be created in the administra- tive and operative establishments as per the existing norms for creation of posts in con- sultation with the Finance Ministry, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 2. On creation of the posts, recruitment will be done following the existing recruitment rules giving preference to extra-departmental agents over casual labourers; 3. If on the basis of established norms, casual labourers are in excess, their services shall be dispensed with in accordance with law; and 4. If any casual labourers cannot be re- trenched straightaway, they shall be paid wages for three months at the existing rates. This tentative scheme does not take into account the several specific claims advanced by the petitioners in the two writ petitions. These are House Rent Allowance, City Compensatory Allowance, Bonus and Earned Leave. There are also demands for weekly off day, postal holiday and materni- ty leave. Weekly off has now been given to RTPs, casual labourers and substitutes under order of this court and the claim does not survive for adjudication. All these three categories in these two writ petitions are also being given three national Holidays. For the remaining postal holidays, the claim has been pressed but we are of the view that until absorption, they may not be granted. It has been agreed before us that the claim of bonus may be left to arbitration or for being dealt with by the Consultative Council. As regards House Rent Allowances, City Compensatory Allowance and Maternity Leave, we see. no justification for treating the employees of the Postal Department differently from those covered under the Regularisation Rules in the Telecommunications Department. Temporary status would be available to the casual labourers in the Postal Department on completion of one year of continuous service with at least 240 days of work (206 days in the case of officers observing five days’ week) and on conferment of temporary status, House Rent Allowance and City Compensatory Allowance shall be 335 admissible. There would be no justification to withhold Maternity Leave as that is an obligation of the employer under the law and the State as an ideal employer fulfilling the Directive Principles of State Policy envisaged in Part- IV of the Constitution should provide the same. After ren- dering three years of continuous service with temporary status, the casual labourers shall be treated at par with temporary Grade ’D’ employees of the Department of Posts and would thereby be entitled to such benefits as are admissible to Group ’D’ employees on regular basis. So far as the substitutes are concerned, it has been stated to us that orders have been issued for considering their claims against Group ’D’ vacancies and a copy of the Department’s letter has been produced. We hope and trust that the direction shall be implemented in its true spirit. The claim on behalf of substitutes ordinarily is not enter- tainable but we have been told that there are substitutes who work for long periods continuously. We are inclined to agree with counsel for the petitioners that in such cases their claims should have been appropriately considered by the Department. The writ petitions are disposed of with the aforesaid directions without any order as to costs. R.N.J. Petitions dis- posed of. 336 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6