ASSAM MATCH COMPANY LIMITED vs. BIJOY LAL SEN & OTHERS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: ASSAM MATCH COMPANY LIMITED Vs. RESPONDENT: BIJOY LAL SEN & OTHERS DATE OF JUDGMENT27/04/1973 BENCH: VAIDYIALINGAM, C.A. BENCH: VAIDYIALINGAM, C.A. GROVER, A.N. CITATION: 1973 AIR 2155 1974 SCR (1) 116 1974 SCC (3) 163 CITATOR INFO : R 1982 SC 854 (9) ACT: Industrial Disputes Act 1947-S. 9A-Whether appellant contravened the section when it changed the holiday for Kalipuja from 11th November to 12th November at the request of the majority of workers. HEADNOTE: The appellant, according to the usual practice of the company, at the beginning of 1966, had published a list of holidays for that year. According to this list, the holiday for Kalipuja was stated to be on Friday the 11th November 1966. The workmen in this company were represented by two Unions-The Amco Employees Association’ and Amco Shramic Sangha’ of which the Sangha represented the majority of the workmen of this company. On November 8, 1966, the appellant notified that the factory will remain closed for Kalipuja on 11th November 1966. On 10th November 1966, the General Secretary of the Sangha wrote a letter to the Factory Manager of the Company requesting him to close the factory on Saturday the 12th November, 1966 on account of Kalipuja instead of 11th November, 1966. A further request was made that the factory may be kept working on Friday in accordance with the timings of the company and stated in his letter that if the request for change in the holiday is not acceptable a large number of workmen will not be attending on Saturday and there will be heavy loss of production. On receipt of this letter, the appellant put up a notice the same day that in response to the request of the Sangha the factory will remain closed on Saturday the 12th November instead of Friday the 11th. After the company’s notice regarding the change of holiday for Kalipuia, the other Union, the Association on the same day addressed a letter to the Management that the change of holiday for Kalipuja was not justified and that the original date should be allowed to stand. The company did not accede to this request and as a result most of the workmen belonging to the Association did not attend work on November 11, 1966. The wages for the day were not paid by the appellant to those workmen who were absent on that day. After about a year, the respondent& filed an application http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 before the Labour Court under s. 33-A of the Act. The grievance of these workmen was that there was an industrial dispute pending at the relevant time and that without complying with the provisions of s. 33 and s. 9-A, the employer had altered the condition of the service by changing the-date of the holiday for Kalipuja. According to the respondents, one day holiday for Kalipuja was allowed to them for a number of years and that it had become a condition of service. The standing orders of the company did not give any power to the appellant to change the, holiday for Kalipuja, and therefore s. 33 (2) (a) of the Act was violated. According to them, any change of date can only be affected in accordance with s. 9-A. Therefore the employer in declaring 12th November as a holiday and refusing to pay wages for 11 November 1966 acted illegally. The management on the other hand, Contested the application on the ground that there had been no change in the conditions of service of the workmen. The change was made to suit the convenience of the workmen themselves and it was done for their benefit. The Labour Court accepted the plea of the management but held that as the holiday has been originally fixed for 11th but later changed to 12th amounted to a change in the condition of service and therefore, the procedure under s. 9-A had not been followed. As the said procedure had not been followed by the appellant, the Labour Court held that there had been it violation of s. 33 read with s. 9-A of the Act and he granted the reliefs accordingly. Allowing the appeal, 117 HELD : (i) The alteration of the date regarding the holiday for Kalipuja from 11th to 12th November 1966 cannot be considered to be an alteration in the conditions of service. The workmen may be entailed to have a holiday for’ Kalipuja. But on what particular date Kalipuja falls or it is being observed and a holiday is to be declared, is a matter to be decided by the management in consultation with the workmen.. If a large body of the workmen require a change in the date of the holiday on the ground that the festival was not being observed on the day originally fixed. and the management changed the date, it cannot be stated that there was an alteration in the conditions of service. The workmen were no, being deprived of a holiday at all for Kalipuja. In fact, they had got it on the 12th November 1966. [120D] The Workmen of M/s. Sur Iron & Steel Company Private Ltd. v. M/s. Sur Iron & Steel Co. Private Ltd. [1971] 1 L.L.J. 570, referred to. (ii)Even assuming that alteration of the date of the holiday for Kalipuja will amount to a condition of service there is no question in the present case of a contravention. of s. 9 when the majority of the workmen themselves requested the employer to make the alteration. The employer was within its rights under s. 33(2). Further. the evidence on the side of the respondents showed that the workmen actually celebrated Kalipuja on the 12th November which was declared to be a holiday. Therefore, the application filed by the workmen before the Labour Court under s. 33-A was misconceived. [121E] M/s. Tata Iron & Steel Co. Ltd. v. Workmen and Ors. [1972] 11 L.L.J. 259, discussed and distinguished. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2433 of 1968. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 Appeal by special leave from the Award dated August 9, 1968 of the Labour Court Gauhati in Case No. 6 of 1968 published in the Assam Gazette dated the 4th September 1968. B. Sen, G. Mukhuty and D. N. Gupta, for the Appellant. D. L. Sen Gupta and S. K. Nandy, for the respondents. The Judgment of the, Court was delivered by VAIDIALINGAM, J. In this appeal, by special leave, the question that arises for consideration is whether the appellant has contravened section 9-D of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act), when at the request of the majority of the workmen the holiday for Diwali was changed from 11th November, 1966 to the ,next day. According to the usual practice, at the commencement of the year 1966, the appellant had published a list of holidays for that year. According to this list, the holiday for Kali Puja was stated to be on Friday, the 11th November, 1966. On November 5, 1966, the appellant notified that the factory will remain closed for Kali Puja on Friday, the 11th November,’1966. This notification was only on the basis of the list of holidays referred to earlier. The workmen in this company were represented by two unions (1) Amco Employees Association (hereinafter referred to as the Association) and (2) Amco Sramik Sangha (hereinafter referred to as the Sangh ). There is no controversy that the Sangha represented the majority of the workmen of this company. On November 10, 1966, the General Secretary of the Sangha wrote a letter to the factory Manager of the appellant requesting him to close the factory on Saturday, the 12th November, 1966, on account of Kali Puja instead of the 11th instant as already notified by the com- 118 pany on November 5, 1966. A further request was made in this letter that the factory may be kept working on Friday, the 11th November, in accordance with the timings mentioned therein. The General Secretary further stated in this letter that if the request of change in the holiday is not accepted, a large number of workmen will not be attending on Saturday, the 12th November, which will result in heavy loss of production. On receipt of this letter, the appellant put up a notice the same ’day that in response to the request of the Sangha, the factory will remain- closed for Kali Puja on Saturday, the 12th November, instead of Friday, the 11th, as previously notified. This notice further stated that the factory will remain open on Friday, the 11th November during the hours mentioned therein. Quite naturally, this notice cancelled the previous notice dated November 5, 1966. After the company’s notice regarding the change of holiday for Diwali was put up on the notice-board, the Association, on the same day (November 10, 1966), addressed a letter to the management that the change of holiday for Diwali was not justified and that the date originally declared as a holiday, namely, the 11th November, should be allowed to stand. The company obviously did not accede to this request of the Association with the result that most of the workmen attached to the association did not attend to work on November 11, 1966. The wages for that day were not paid by the appellant to those workmen on the ground that they were absent from duty. Nearly a year later on December 30, 1967, the respondents in this appeal, 83 in number, filed an application before the Labour Court, Gauhati, under section 33-A of the Act. The grievance of these workmen appears to be that there was an industrial dispute pending at the relevant time and that without complying with the provisions of section 33, and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 without conforming to the provisions of section 9-A, the employer had altered the condition of service by changing the date of the holiday for Diwali. According to them, one day holiday for Kali Puja was being allowed for a number of years and that it has become a condition of service. The notice issued on November 5, 19766, declaring November 11, 1966, as a holiday for Diwali was in conformity with the right of the workmen under the conditions of their service. The Standing Orders of the company did not give any power to the appellant to change the holiday for Diwali and, therefore, section 3 3 (2) (a) of the Act does not give power to the appellant to alter the, said date. Any change of date can only be effected in accordance with section 9-A. As that has not been done, the action of the employer in declaring 12th November, 1966, as a holiday and refusing to pay wages for 11th November, 1966, were both illegal. Accordingly they proved for directing the appellant to pay them ’Wages for November 11, 1966, which has been denied to them, as their absence on that day was perfectly legal. The management contested the application on the ground that there has been no change effected in the conditions of service of the workmen by altering the holiday of Diwali from November 11, to the next day. As the holiday is for Diwali and as the majority of the workmen specifically desired the holiday on the 12th November the 119 change was made to suit the convenience of the workmen. Even if the fixation of a holiday is a condition of service, the change has been made for the benefit of the workmen. The management further pleaded that under the Standing Orders they were entitled to fix the holidays and also to effect any changes therein and, therefore, section 33 (2) (a) of the Act gives power to them to effect such a change, although an industrial dispute was then pending. The management also cited certain previous instances when the holiday for Holiday or for Diwali once fixed had been altered at the request of the workmen. The Labour Court has accepted the plea of the management that the Sangha represented the majority of the workmen of the appellant. It has further found that the appellant altered the date from 11th to 12th at the specific request of the Sangha. But the Labour Court held that, as the holiday has been originally fixed for the 11th November by the notice dated November 5, 1966, on the basis of the list of holidays announced by the company, the alteration of the holiday from 11th to 12th November, though at the request of the majority of the workmen, amounted to a change in the condition (if service and as such, the procedure under section 9-A should have been followed. As the said procedure had not been followed by the appellant, the Labour Court held that there has been a violation of section 33 read with section 9-A of the Act. In this view, it granted the reliefs asked for by the 33 workmen. Mr. B. Sen, on behalf of the appellant company supported the stand taken by it before the Labour Court.. He urged that there is no question of any cancellation of a holiday that the workmen were entitled to, in which case it may be stated that the condition of service is effected. On the other hand, the workmen did have a holiday for Diwali on the 12th November. The counsel also referred us to the evidence on record to show that on previous occasions such changes had been effected in the holidays when a request was made by the workmen concerned. Mr. Sen Gupta, learned counsel for the respondents, has adopted the reasons given by the Labour Court for holding that a change in the condition of service http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 has been effected by the appellant. In particular, Mr. Sen Gupta pointed out +hat if the employer wanted to effect a change in the date of the holiday, it should have been done by the appellant entering into a settlement with the work- men, as contemplated by clause (a) of the proviso to section 9-A. The sum and substance of the arguments of Mr. Sen Gupta was that the appellant, having fixed the holiday for Diwali as per its previous circular". had no power to change the same oven though a majority of the workmen had desired the appellant to do so. Section 9-A no doubt provides that the conditions of service of any workmen in respect of any matter specified in the Fourth Schedule cannot be changed without following the procedure indicated therein. If the alteration of the date of a holiday amount to a change in the Condition of service. it is needless to state that the appellant is bound to follow the Procedure laid down in section 9-A. Item 5 of the Fourth Schedule deals with "leave with wages and holiday". There- 120 fore, prima-facie, if a holiday has been fixed, the management may not have power to totally cancel the same or deprive the workmen of such a holiday without conforming to provisions of section 9-A. In the notice published at the beginning of the year 1966 regarding the holidays for the said year, the appellant has no doubt stated that Friday, the 11th November, will be a holiday for Kali Puja. But there is a statement in this notice to the effect that this list is subject to modification, if thought necessary". Under paragraph 6 of the company’s certified Sanding Orders, it is provided that "Notice specifying (a) the days observed by the Factory as holidays and (b) pay days, shall be posted as required by the Factory Act and the payment of wages Act respectively". There is no controversy that the list of holidays published at the beginning of the year 1966 as well as the circular dated November 5, 1966 are in conformity with this provision. Similarly the notice dated November 10, 1966, by the management regarding the 12th November being a holiday for Diwali, acceding to the request of the workmen, must also be considered to satisfy the provisions of this clause in the Standing Orders. In our opinion, the alteration of the date regarding the holiday for Diwali, from 1 1 the to the next day, cannot be considered to be an alteration in the conditions of service. The workmen may be entitled to have a holiday for Diwali. But on what particular day Diwali Calls or it is being observed and a holiday is to be declared, is a matter to be decided by the management in consultation with the workmen. If a large body I of the workmen require a change in the date of the holiday on the ground that the festival is not being observed on the day originally fixed and the management changes the date,, it cannot be stated that there is an alteration in the conditions of service. The workmen are not being deprived of a holiday at all for Diwali. In fact they have got it on the 12th November, 1966. In The Workmen of M/S. Sur Iron & Steel Co. Pvt. Ltd. v. M/S. Sur Iron & Steel Co. Pvt. Ltd., and another(1), the workmen contended that the change in the weekly off-day, from Sunday to Saturday, without complying with the provisions of section 9-A, was illegal. This Court rejected that contention on two grounds that (1) there was no specific entry in the Fourth Schedule covering a condition of service relating to a weekly off-day and (2) even assuming that the grant of a weekly off-day falls under item 4 of the Fourth Schedule, the State Government had issued a http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 notification on April 10, 1962 under section 9,B laying down that no notice under section 9-A was required to be served in respect of the matters covered by items 4, 6 and 11 of the said Schedule for a period of three months. Therefore, it will be seen that this decision did not express any opinion on the question whether the alteration of the weekly off-day from Sunday to Saturday, amounts to a change in the conditions of service coming within section 9-A. In fact the indications in the judgment are that such an alteration will not attract section 9-A. The decision in M/s Tata Iron and Steel Co. Ltd. vs. The Workmen and others(2) does not advance the case of the respondents. From (1) [1971] (1) LLJ 570. (2) [1972] 11 LLJ. 259. 121 the facts of that case it is seen that Sunday had been a holiday in the factory concerned for a long number of years. The company, for the reasons stated in the judgment, cancelled this holiday and in turn gave a holiday in the mid-week without following the procedure under section 9-A. It was held in the particular circumstances of that case that the alteration amounts to a change in the conditions of service. It must be noted that the workmen have been having for a long number of years Sunday as a holiday and that may have become a condition or their service. A holiday on a Sunday can only be on that day and no other day of the week can be Sunday. On this basis the decision has been rendered holding that canceling, the holiday enjoyed on Sunday amounts, in the circumstances, to a change in the conditions of service. The position in the case before. us is entirely different. The fact is that the workmen have not been deprived of a holiday for Diwali. Even assuming that the workmen have got a right to get a holiday for Diwali and that it has become a condition of service, in this case the workmen did have a holiday for Diwali. The holiday for the said festival is to be given on the date when the majority of the workmen claim that they are celebrating Diwali. It has been emphasised in M/s. Tata Iron and Steel Co. Ltd. v. The workmen and others(1) that the real object and purpose of section 9-A is to afford an opportunity to the workmen to consider the effect of a proposed change and. if necessary, to represent their view on the proposal. Even assuming that the alteration of the date of the holiday for Diwali will amount to a condition of service, there is no question, in this case, of a contravention of section 9-A, when the majority of the workmen themselves requested the employer to make the’ alteration. The employer was within its rights under section 3 3 (2) (a). The evidence on the side of the respondents shows that the workmen actually celebrated Diwali ,on the 12th November, which was declared to be a holiday. For the reasons stated above, we are of the opinion that the application filed by the workmen before the Labour Court under section 33-A was misconceived. In the result, the order of the Labour Court is set aside and this appeal is allowed. There will be no order as to ,costs. S.C. Appeal allowed. (1) 1972 (11) L.L.J. 259. 122