Full Judgment Text
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PETITIONER:
KRISHAN PRASAD GUPTA
Vs.
RESPONDENT:
CONTROLLER, PRINTING & STATIONERY
DATE OF JUDGMENT18/10/1995
BENCH:
AHMAD SAGHIR S. (J)
BENCH:
AHMAD SAGHIR S. (J)
KULDIP SINGH (J)
CITATION:
1996 AIR 408 1996 SCC (1) 69
JT 1995 (7) 522 1995 SCALE (6)89
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
S.Saghir Ahmad. J.
Fate of this appeal hinges on the answer which we
ultimately give to the short question "whether the appeals
pending in the Court of the District Judge under Section 17
of the Payment of Wages Act, were liable to be transferred
to the Administrative Tribunals under Section 29 of the
Administrative Tribunals Act, 1985 for disposal on merits or
the jurisdiction of the Authority under Section 15 and that
of the District Judge under Section 17 of the Payment of
Wages Act to hear and decide Claim Cases and Appeals,
respectively remain undisturbed."
The appellant was an employee of the respondent. On
November 23, 1987 he filed an application under Section 15
of the Payment of Wages Act for recovery of an amount of Rs.
48,274.50 P. on the allegations, inter-alia, that the
respondent had illegally withheld and had also made
unauthorised deductions from his wages progressively over a
considerable period of time. This application was registered
as Case No.407 of 1987, notice whereof was issued to the
respondent, who after putting in appearance, absented on a
number of dates and ultimately the Authority passed an order
that the case would proceed ex-parte against him. The
respondent filed an application for setting aside that order
but the application was rejected by order dated June 23,
1988 against which the respondent filed an appeal under
Section 17(1) of the Payment of Wages Act on July 15, 1988
before the District Judge during the pendency of which the
Tribunal was constituted and consequently, in view of the
provisions contained in Section 29 of the Act, the appeal
was transferred to the Tribunal and the Tribunal, by its
order dated August 31, 1990, rejected the appeal.
In the meantime, appellant’s main application under
Section 15 of the Payment of Wages Act was allowed by order
dated July 20, 1988 for a sum of Rs. 43,092.50 p. against
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which the respondent filed an appeal under Section 17(1) of
the Payment of Wages Act in the Court of the District Judge,
Chandigarh, which was also transferred to the Tribunal and
the Tribunal by its judgment and order dated July 4, 1994
allowed the appeal and set aside the order dated 20th July,
1988 passed by the Authority under the Payment of Wages Act.
It is this order which is Challenged before us on the
grounds, inter alia, that the appeal pending in the Court of
the District Judge under Section 17 of the Payment of Wages
Act could not have been legally transferred to the Tribunal
under Section 29 of the Act and the Tribunal, therefore, had
no jurisdiction to dispose it of on merits.
Administrative Tribunals have been constituted under
the Act made by the Parliament under Articles 323 A of the
Constitution for providing an exclusive machinery for the
adjudication or trial of disputes and complaints with
respect to recruitments, as also conditions of service of
persons appointed to public services and posts, so as to cut
down the time spent by public servants in litigation in
ordinery courts and to provide them relief at the hands of
persons hearing and deciding service litigation exclusively.
The vires of the Act has already been upheld by this
Court in S.P. Sampath vs. Union of India & Ors. (AIR 1987 SC
386) with the finding that with effect from the date on
which the Tribunals were constituted, the jurisdiction of
the High Court in entertaining the Writ Petitions in service
matters came to an end. Whether the above view is correct or
not and whether the abrogation of the High Court’
jurisdiction in entertaining writs in service matters under
Art.226 of the Constitution amounts to a destruction of the
basic character of the Constitution are questions which have
since been referred to the Constitution Bench hose answer is
still awaited.
In S.P. Sampath’s case (supra), it was held that
Tribunal was a substitute for the High Court. In order to
confer exclusive jurisdiction in service matters on the
Tribunal, it has been provided in Section 14 of the Act that
the Tribunal shall exercise, on and from the appointed day
(1.11.85) all the jurisdiction, powers and authority
exercisable immediately before that day by all Courts except
the Supreme Court in respect of cases pertaining to
recruitment and matters concerning recruitment to All India
services as also disputes relating to "service matters".
(defined in Section 3(q)).
Section 19 to 21 of the Act, read together, indicate
that the jurisdiction of the Tribunal can be invoked by a
"person aggrieved" by making an application against an
"order" made by the Government or a local of other authority
etc. subject to the condition that all other remedies, if
available, under the service rules have been availed of by
him and that too within the period of limitation indicated
in Section 21 in which the starting point of limitation as
also the period which would commence from that point have
been specified.
Section 14 which confers, or, we may be permitted to
say, transfers jurisdiction of all the regular Court
including High Courts all over the country to the Tribubal
in respect of "service matters", provides, in its relevant
part, as under:-
"14. Jurisdiction, powers and authority
of the Central Administrative Tribunal-
(1) Save as otherwise expressly provided
in this Act, the Central Administrative
Tribunal shall exercise, on and from the
appointed day, all the jurisdiction,
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powers and authority exercisable
immediately before that day by all
courts (except the Supreme Court) in
relation to -
(a) recruitment, and matters
concerning recruitment, to any All
India Service or to any civil
service of the Union or a civil
post under the Union or to a post
connected with defence or in the
defence services, being, in either
case, a post filled by a civilian:
(b) all service matters
concerning-
(i) a member of any All-India
Service; or
(ii) a person [not being a
member of an All-India Service
or a person referred to in
clause (c)] appointed to any
civil service of the Union or
any civil post under the
Union; or
(iii) a civilian [not
being a member of an All-India
Service or a person referred
to in clause (c)] appointed to
any defence services or a post
connected with defence,
and pertaining to the service of such
member, person or civilian, in
connection with the affairs of the Union
or of any State or of any local or other
authority within the territory of India
or under the control of the Government
of India or of any corporation [or
society] owned or controlled by the
Government;
(c)...................................."
Section 29 provides for the transfer of all pending
cases to the Tribunal while Section 29A provides for the
filing of appeals in such cases as were decided either
before or after the establishment of Tribunals on 1.11.85
before the Tribunal instead of the regular appellate forum.
Section 29 and 29A are reproduced below:
"29. Transfer of pending cases-(1) Every
suit or other proceeding pending before
any court or other authority immediately
before the date of establishment of a
Tribunal under this Act, being a suit or
proceeding the cause of action whereon
it is based is such that it would have
been, if it had arisen after such
establishment, within the jurisdiction
of such Tribunal, shall stand
transferred on that dated to such
Tribunal:
Provided that nothing in this sub-
section shall apply to any appeal
pending as aforesaid before a High
Court.
(2) Every suit or other proceeding
pending before a court or other
authority immediately before the dated
with effect from which jurisdiction is
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conferred on a Tribunal in relation to
any local or other authority or
corporation [or society], being a suit
or proceeding the cause of action
whereon it si based is such that it
would have been, if it had arisen after
the said dated, within the jurisdiction
of such Tribunal, shall stand
transferred on that date to such
Tribunal:
Provided that nothing in this sub-
section shall apply to any appeal
pending as aforesaid before a High
Court.
(3) Where immediately before the date
of establishment of a Joint
Administrative Tribunal any one or more
of the States for which it is
established, has or have a State
Tribunal or State Tribunals, all cases
pending before such State Tribunal or
State Tribunals immediately before the
said date together with the records
thereof shall stand transferred on that
dated to such Joint Administrative
Tribunal.
(4) Where any suit, appeal of other
proceeding stands transferred from any
court of other authority to a Tribunal
under sub-section (1) sub-section (2),-
(a) the court or other authority
shall, as soon as may be after such
transfer, forward the records of such
suit, appeal or other proceeding to the
Tribunal; and
(b) the Tribunal may, on receipt
of such records, proceed to deal with
such suit, appeal or other proceeding,
so far as may be, in the same manner as
in the case of an application under
Section 19 from the stage which was
reached before such transfer of from any
earlier stage or de novo as the Tribunal
deem fit.
(5) Where any case stands transferred
to a Joint Administrative Tribunal under
sub-section (3), the Joint
Administrative Tribunal may proceed to
deal with such case from the stage which
was reached before it stood so
transferred.
(6) Every case pending before a
Tribunal immediately before the
commencement of the Administrative
Tribunals (Amendment) Act, 1987, being a
case the cause of action whereon it is
based is such that it would have been,
if it had arisen after such
commencement, within the jurisdiction of
any court, shall, together with the
records thereof, stand transferred on
such commencement to such court.
(7) Where any case stands transferred
to a court under sub-section (6), that
court may proceed to deal with such case
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from the stage which was reached before
it stood so transferred."
"29-A. Provision for filing of
certain appeals - Where any decree or
order has been made or passed by any
court (other than a high Court) in any
suit or proceeding before the
establishment of a Tribunal, being a
suit or proceeding the cause of action
whereon it is based is such that it
would have been, if it had arisen after
such establishment, within the
jurisdiction of such Tribunal, and no
appeal has been preferred against such
decree or order before such
establishment and the time for
preferring such appeal under any law for
the time being in force had not expired
before such establishment, such appeal
shall lie -
(a) to the Central
Administrative Tribunal, within
ninety days from the date on which
the Administrative Tribunals
(Amendment) Bill, 1986 receives the
assent of the President, or within
ninety days from the date of
receipt of the copy of such decree
or order, whichever is later, or
(b) to any other Tribunal,
within ninety days from its
establishment or within ninety days
from the date of receipt of the
copy of such decree of order,
whichever is later."
It is then provided by Section 33 that the Act shall have
overriding effect.
Transfer of jurisdiction of regular Courts to another
Court or Tribunal has never been liked by litigants and
lawyers as noticed by Viscount Simonds in Smith Vs. East
Elloe R.D.C. ( 1956 A.C. 736) who observed that:-
" Any one bred in the tradition of
the law, is likely to regard with little
sympathy legislative provisions for
ousting the jurisdiction of the Court,
whether in order that the subject may be
deprived altogether of remedy or in
order that his grievance may be remitted
to some other Tribunal."
Since the matter involved in this case relates to the
ouster of jurisdiction of all regular Courts, including the
High Court, we shall adopt a rule of interpretation which is
most appropriately applicable to the circumstances of the
present case and the only Rule which can be most suitably
applied is the rule of construction of giving ordinary
meaning to the various expressions used in the legislation
and to construe various Sections of the enactment as a
whole, each provision, [in the words of Lord Wright in
jennings Vs. Kelly [1939 (4) All ER 464 (HL)] throwing
light, if need be, on the rest. This rule has since been
accepted by this Court in Tahsildar Singh Vs. State of U.P.
(AIR 1959 SC 1012) in which Subba Rao, J.(as he then was)
speaking for the Court said:-
" The cardinal rule of construction
of the provisions of a section with a
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proviso is to apply the broad general
rule of construction, which is that a
section or enactment must be construed
as a whole, each portion throwing light
if need be on the rest.
The true principle undoubtedly is
that the sound interpretation and
meaning of the statute, on a view of the
enacting clause, saving clause, and
proviso, taken and construed together,
is to prevail."
In Madan Lal Fakir Chand Dudhediya Vs. Changdeo Sugar
Mills Ltd. (AIR 1962 SC 1543) Gajendragadkar, J. (as he then
was) observed:-
"The first rule of construction
which is elementary , is that the words
used in the section must be given their
plain grammatical meaning. Since we are
dealing with two sub-sections of S.76,
it is necessary that the said two sub-
section must be construed as a whole
"each portion throwing light, if need
be, on the rest."
Reverting back to Section 14, we may immediately notice
the striking feature that this Section begins with the words
"Save as otherwise expressly provided in this Act" which
constitute an extremely significant expression as they
purport to construed a "Saving Clause". This expression has
also been used in the opening part of Sub-section (3) of
Section 14.
What is intended to be saved is indicated in Section 28
which, incidentally, also purports to exclude the
jurisdiction of almost all the Courts in service matters.
Section 14 and Section 28 have, therefore, to be read
together to find out the real intent of the legislature as
to the extent of jurisdiction retained or excluded.
The jurisdiction which is transferred to and vested in
the Tribunal is the jurisdiction of a the Courts except the
Supreme Court which is expressly excluded.
The "matters" in respect of which this "jurisdiction"
is to be exercised are also indicated in this Section. That
is why it is provided in Section 19 that any person
aggrieved by an "order" (defined in the Explanation appended
to Sub-section (1) of that Section) pertaining to any
"matter" within the "jurisdiction" of the Tribunal may
approach the Tribunal for the redressal of his grievance.
While Section 19 operates "subject to other provisions of
the Act", the field of operation of Section 14 is limited by
the use of the words "save as otherwise espressly provided
in this Act". These words control and regulate whole of the
Section not only in respect of "jurisdiction" but also the
"matters" specified therein. This constitutes the original
jurisdiction of the Tribunal.
The appellate jurisdiction of the Tribunal is indicated
in Section 29 and 29A of the Act. While all appeals pending
in various Courts, except those pending in the high Court on
the date from which Tribunal became functional stand
transferred to the Tribunal by the force of the Act, the
appeals in all cases which were decided prior to the
establishment of Tribunals, are required to be filed before
the Tribunal, if they had not already been filed provided
the cause of action on which the case was based is
cognizable by the Tribunal.
The appellate jurisdiction of the Tribunal is extremely
limited and was conferred on the Tribunal so that the
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judgment, if any passed, for example, by a Munsif or Civil
or Subordinate Judge in a Civil Suit relating to a service
matter (decided before the establishment of the tribunal)
may be challenged before the Tribunal notwithstanding that
the judgment passed in that suit is not covered by the word
"order" defined in the explanation appended to sub-section
(i) of Section 14. Except the appeals, which are transferred
to the Tribunal or the appeals which may be filed before the
Trubunal in the above circumstances, no other appeals would
lie before the Tribunal.
The "Saving Clause" or the "Saving Phrase" (not in the
sense of "Repeals and Savings") divides "jurisdiction" into
two classes, namely, "jurisdiction" which is transferred to
and vested in the Tribunal and "jurisdiction" which is not
so transferred and is, on the contrary, saved. When the
jurisdiction thus became exercisable by the Tribunal, it was
provided by Section 28 that no court shall exercise the
jurisdiction, powers and authority on and from the date from
which such jurisdiction, powers and authority becomes
exercisable by a Tribunal. It, however, excepts-
(a) the Supreme Court; or
(b) any Industrial Tribunal, Labour
Court or other authority
constituted under the Industrial
Disputes Act, 1947 or any other
corresponding law for the time
being in force.
It is, therefore, apparent that in spite of Section 14
of the Act, the jurisdiction of the Industrial Tribunal,
Labour Courts or other Authorities, under the Industrial
Disputes Acts or Authority created under any other
Corresponding Law remains unaffected. The original, or for
that matter, the Appellate Authority under the Payment of
Wages Act is neither an Industrial Tribunal nor a Labour
Court nor are they "Authorities" under the Industrial
Disputes Act, 1947 but if the Payment of Wages Act is
ultimately found to be a "Corresponding Law", the
jurisdiction of the Authorities under the Payment of Wages
Act would also be saved.
Let us take up this exercise.
Payment of Wages Act, 1936 is an Act to regulate the
payment of wages to certain classes of person employed in an
industry. The Act was amended from time to time and was
ultimately amended in 1982 by Act 38 of 1982 with the
following objects and reasons:-
"The Payment of Wages Act, 1936
regulates the payment of wages to
certain classes of persons employed in
industry. It was enacted to ensure that
the wages payable to employees covered
by the Act are dispersed by the
employers within the prescribed time
limit and that no deductions other than
those authorised by law are made by the
employers. The Act applies proprio
vigore to the payment of wages to
persons employed in any factory or to
persons employed in railway by a railway
administration either directly or
through a sub-contractor. Further, the
State Government are empowered to extend
the provision of the Act to cover
persons employed in any industrial
establishment or any class or group of
Industrial establishments as defined in
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the Act. The wage limit for the
applicability of the Act is Rs. 1,000
per mensem. it is proposed to amend the
Act with a view to extending its
protection to a larger number of persons
and making the provisions of the Act
more effective and beneficial."
While the Act, to begin with, was applicable to
industrial establishments so as to ensure payment of wages
to workmen or persons employed in an industry at regular
intervels without any unauthorised deduction, the amendments
introduced by Act 38 of 1982 widened the scope of the
original Act as many "other establishments" could be brought
within its purview on a Gazette Notification issued either
by the Central Government or the State Government.
Section 2 contains definition of various terms, namely,
"Employed person", "Employer", "Factory", "Industrial or
other establishments", "Railway Administration" and "wages"
etc. Almost all these terms are also defined in the
Industrial Disputes Act. In order to understand whether
payment of Wages Act is part of the legislative scheme
governing Industrial Law, we would, by way of illustration
concentrate on "Wages" and its recovery from the employer
through judicial process. The definition of "Wages" in
Section 2(vi) is an exhaustive definition which is in very
wide terms. Its relevant portion is quoted below:-
"2(vi). "Wages" means all remuneration
(whether by way of salary, allowances or
otherwise) expressed in terms of money
or capable of being so expressed which
would, if the terms of employment,
express or implied, were fulfilled, be
payable to a person employed in respect
of his employment or of work done in
such employment, and includes-
(a) any remuneration payable under
any award or settlement between the
parties or order of a Court;
(b) any remuneration to which the
person employed is entitled in
respect of overtime work or
holidays or any leave period;
(c) any additional remuneration
payable under the terms of
employment (whether called a bonus
or by any other name);
(d) any sum which by reason of
termination of employment of the
person employed is payable under
any law, contract or instrument
which provides for the payment of
such sum, whether with of without
deductions but does not provide for
the time within the payment is to
be made;
(e) any sum to which the person
employed is entitled under any
scheme framed under any law for the
time being in force;
but does not include -
(1).........................
(2).........................
(3).........................
(4).........................
(5).........................
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(6).........................
Under the Industrial Disputes Act, 1947, the term
"Wages" has been defined in Section 2(rr) as under:-
"2(rr). "Wages" means all remuneration
capable of being expressed in terms of
money, which would, if the terms of
employment, express or implied, were
fulfilled, be payable to a workman in
respect of his employment or of work
done in such employment, and includes-
(i) such allowances (including dearness
allowance [20] as the workman is for the
time being entitled to;
(ii) the value of any house
accommodation, or of supply of light,
water, medical attendance or other
amenity or of any service or of any
concessional supply of foodgrains or
other articles;
(iii) any travelling concession;
(iv) any commission payable on the
promotion of sales or business or both;
but does not include-
(a).....................................
(b).....................................
(c).....................................
If the "Wages" are not paid within the prescribed time
limit or deductions, other than those authorised by law, are
made by the employers, the employee can recover it under the
Payment of Wages Act for which an elaborate machinery has
been provided in Section 15 relevant portion of which is
quoted below:-
"15. Claims arising out of deductions
from wages or delay in payment of wages
and penalty for malicious or vexatious
claims:-
(1) The State Government may, by
notification in the official Gazette,
appoint [a presiding officer of any
Labour Court of Industrial Tribunal,
constituted under the Industrial
Disputes Act, 1947 (14 of 1947), or
under any corresponding law relating to
the investigation and settlement of
industrial disputes in force in the
state or] any Commissioner for Workmen’s
compensation or other officer with
experience as a Judge of a Civil Court
of as a stipendiary Magistrate to be the
authority to hear and decide for any
specified area all claims arising out of
deductions from the wages, or delay in
payment of the wages [of persons
employed or paid in that areal],
including all matters incidental to such
claims:
Provided that where the State
Government considers it necessary so to
authority for any specified area and
may, by general or special order,
provide for the distribution or
allocation of work to be performed by
them under this Act.
(2) Where contrary to the provisions of
this Act any deduction has been made
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from the wages of an employed person, or
any payment of wages has been delayed,
such person himself, or any; legal
practitioner or any official of a
registered trade union authorised in
writing to act on his behalf, or any
inspector under this Act, or any other
person acting with the permission of the
authority appointed under sub-section
(1), may apply to such authority for a
direction under sub-section (3):
Provided that every such
application shall be presented within
[twelve months] from the date on which
the deduction from the wages was made or
from the date on which the payment of
the wages was due to be made, as the
case may be:
Provided further that any
application may be admitted after the
said period of [twelve months] when the
applicant satisfies the authority that
he had sufficient cause for not making
the application within such period.
(3) When any application under sub-
section (2) is entertained, the
authority shall hear the applicant and
the employer of other persons
responsible for the payment of wages
under Section 3, or give them an
opportunity of being heard, and, after
such further inquiry (if any) as may be
necessary, may, without prejudice to any
other penalty to which such employer or
other person is liable under this Act,
direct the refund to the employed person
of the amount deducted, or the payment
of the payment of such compensation as
the authority may think fit, not
exceeding ten times the amount deducted
in the former case and [not exceeding
twenty-five rupees in the latter, and
even if the amount deducted or the
delayed wages are paid before the
disposal of the application, direct the
payment of such compensation, as the
authority may think fit, not exceeding
twenty-five rupees]:
(a) a bona fide error or bona fide
dispute as to the amount payable to
the employed person, or
(b) the occurrence of an
emergency, or the existence of
exceptional circumstances, such
that the person responsible for the
payment of the wages was unable,
thought exercising reasonable
diligence, to make prompt payment,
or
(c) the failure of the employed
person to apply for or accept
payment.
(4) .................................
(4-A) ...............................
(4-B) ...............................
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(5) ................................."
Before proceeding further, we may point out that there
have been many local amendments made almost by all the
States in the Act but for purposes of the question under our
consideration, will refer to the text of the Central Act
which is the parent Act.
A perusal of Section 15(1) would indicate that the
State Government has to constitute an "authority" by
appointing either the Presiding Officer of a Labour court of
Industrial Tribunal or any commissioner for Workmen’s
Compensation or a Judge of a Civil Court or Stipendiary
Magistrate to hear and decide all claims arising out of
deductions from the wages or delay in payment of wages
including all matters incidental thereto. If an employee
does not get his wages in time and its payment is delayed or
deductions are made from the wages unauthorisedly, he may
either personally or through a legal practitioner or any
official of a registered Trade Union or any Inspector
appointed under the Act, may, apply to the "Authority"
constituted under the Act and the latter namely, the
"Authority", after hearing the employer or any other person
responsible for payment of wages, may direct the refund of
the amount deducted or payment of delayed wages, as the case
may be, together with compensation as indicated in Sub-
section(3) of Section 15 without prejudice to the penalty to
which the employer or the other person may be liable under
the Act. The amount so awarded is recoverable as fine
imposed by a Magistrate as indicated in Sub-section (5) of
Section 15.
Under section 33 C of the Industrial Disputes Act,
there is an altogether different machinery provided for
recovery of wages etc. It provides as under:-
"33C. Recovery of money due from an
employer- (1) Where any money is due to
a workman from an employer under a
settlement or an award or under the
provisions of [Chapter V A or Chapter V
B], the workman himself or any other
person authorised by him in writing in
this behalf, or, in the case of the
death of the workman, his assignee or
heirs may, without prejudice to any
other mode of recovery, make an
application to the appropriate
Government of the recovery of the money
due to him, and if the appropriate
government is satisfied that any money
is so due, it shall issue a certificate
for that amount to the Collector who
shall proceed to recover the same in the
same manner as an arrear of land
revenue:
Provided that every such
application shall be made within one
year from the date on which the money
became due to the workman from the
employer:
Provided further that any such
application may be entertained after the
expiry of the said period of one year,
if the appropriate Government is
satisfied that the applicant had
sufficient cause for not making the
application within the said period.
(2) Where any workman is entitled to
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receive from the employer any money or
any benefit which is capable of being
computed in terms of money and if any
question arises as to the amount of
money due or as to the amount at which
such benefit should be computed, then
the question may, subject to any rules
that may be made under this Act, be
decided by such Labour Court as may be
specified in this behalf by the
appropriate Government [within a period
not exceeding three months].
[Provided that where the presiding
oifficer of a Labour Court considers it
necessary or expedient so to do he may,
for reasons to be recorded in writing
extend such period by such further
period as he may think fit.]
(3) For the purposes of computing the
money value of a benefit, the Labour
Court may, if it so thinks fit, appoint
a commissioner who shall, after taking
such evidence as may be necessary,
submit a report to the Labour Court and
the Labour Court shall determine the
amount after considering the report of
the commissioner and other circumstances
of the case.
(4) The decision of the Labour Court
shall be forwarded by it to the
appropriate Government and any amount
found due by the Labour Court may be
recovered in the manner provided for in
sub-section (1).
(5) Where workmen employed under the
same employer are entitled to receive
from him any money or any benefit
capable of being computed in terms of
money, then, subject to such rules as
may be made in this behalf, a single
application for the recovery of the
amount due may be made on behalf of or
in respect of any number of such
workmen."
Under Sub-section (i) of Section 33 C the amount for
the recovery of which proceedings may be initiated by a
workman, may also consist of the amount due under a
settlement or an award. This may be compared with the
definition of "wages" as contained in Section 2(vi) of the
Payment of Wages Act, which also includes "remuneration
payable under any Award or Settlement". It is obvious that
if any part of this amount is withheld or its payment is
unreasonably delayed, the employee can recover it under the
Payment of Wages Act.
In Town Municipal Council, Athani Vs. Labour Court
(1969 (2) Labour Law Journal 651), this Court while
affirming the decision of the Mysore High Court, since
reported in 1968(1) Labour Law Journal 779, laid down that
questions relating to payment of minimum wages to the
employee at the agreed rate or any amount for overtime work
or for work on off-days can be considered and decided not
only under the Payment of wages Act but also under Section
33 C(2) of the Industrial disputes Act 1947, and that
jurisdiction of the Labour court under Section 33C (2) is
not in the Payment of Wages Act.
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This decision has been cited only as an effort to
indicated that claim for wages can be entertained not only
under the payment of Wages Act bu also under section 33C (2)
of the Industrial Disputes Act.
Thus, the character and function of the Labour Court
under the Industrial Disputes Act as also the Authority
under the Payment of Wages Act are similar in purpose and
both are designed to produce the same result particularly as
some of the provisions under both the Act prescribe the same
thing to be done.
The Industrial Disputes Act, 1947 and the Payment of
Wages Act, 1936 are, therefore, "Corresponding Law" qua each
other particularly as both are part of the same social
legislative canopy made by the Parliament for immediate
amelioration of workmen’s plight resulting from non-payment,
or delayed payment or, for that matter, short payment of
their wages.
The word "corresponding" is defined in Shorter Oxford
Dictionary as "answering to in character and function;
similar to." This meaning has been adopted in Winter Vs.
Ministry of Transport (1972 NZLR 539) in which it has been
observed as under:-
We read "corresponding" in s.20A as
including a new section dealing with the
same subject matter as the old one, in a
manner or with a result not so far
different from the old as to strain the
accepted meaning of the word
"corresponding" as given in the Shorter
Oxford English Dictionary - "answering
to in character and function; similar
to". The new [section] answers to the
old one... in character and function; it
is similar in purpose, prescribes the
same thing to be done, and is designed
to produce the same result. We hold it
to be a "corresponding section".[See
Words & Phrases 3rd Edition Vol.1]
Our conclusion, therefore, is irresistible that the
"Authority", constituted under section 15 and the Appellate
Authority under Section 17 of the Payment of wages Act, fall
within the exception indicated in Section 28 of the
Administrative Tribunal Act and this Act, namely, Payment of
Wages Act, is positively covered by the connotation
"Corresponding Law" used in that section. consequently, the
jurisdiction of the Authority to entertain and decide claim
cases under Section 15 of the Payment of Wags Act is not
affected by the establishment of the Administrative
Tribunals.
Learned counsel for the respondent then contended that
since Clause (b) of Section 2 has been deleted by Act No.19
of 1986 and the Act has ben made applicable to all persons
employed in Industrial establishments and factories to whom
the Act, as originally enacted did not apply, and since the
jurisdiction of all Courts has come to be vested in the
Tribunal, an appeal under Section 17 of the Payment of Wages
Act cannot be legally filed before a "Court" and, therefore,
the Tribunal was justified in the instant case to dispose of
the appeal on merits after receiving it on transfer under
Section 29 from the court of the District Judge. This
contention, too, has no substance.
While deleting Clause (b) from Section 2 so as to make
the Act applicable to workmen etc., the Parliament by the
same Amending Act, namely, Act No.19 of 1986, introduced
Clauses (a) and (b) in Section 28 so as to preserve the
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jurisdiction of the Supreme Court, the Labour Courts,
Industrial Tribunals and , as we have already found, the
Authorities under the Payment of Wages Act which we have
further found to be "Corresponding Law" within the meaning
of Clause (b) of Section 28.
it appears strange that although Act has been applied
to persons working in factories etc., the jurisdiction to
try their cases has not been given to the Tribunal. This is,
indeed, an incongruity. But then incongruity is the habit of
legislative drafting.
In this connection, we may, refer again to Section 29
and 29A as under both the section, the emphasis is on "cause
of action". Under Section 29, an appeal shall stand
transferred to, and under Section 29A, an appeal can be
filed before, the Tribunal if the cause of action on which
"suit or proceedings" were initiated would have been
cognisable by the Tribunal. Since on the original cause of
action, a claim under Section 15 of the Payment of Wages Act
could not have been made to the Tribunal, the appeal would
not stand transferred to nor can appeal contemplted under
Section 17 of the Payment of Wages Act be filed before it.
The Appellate Authority is part of the Justice Delivery
System constituted under Section 17 of the Payment of Wage
Act. Its jurisdiction will not be affected by the
establishment of Administrative Tribunals particularly as
appeal has always been treated to be a continuation of the
original proceedings. Consequently, the two tier judicial
system, original as well as appellate, constituted under the
"Corresponding Law", like the Payment of Wages Act, are not
affected by the constitution of the Tribunals and the system
shall continue to function as before, with the result that
if any case is decided under Section 15 of the Payment of
Wages Act, it will not be obligatory to file an appeal
before the Tribunal as required by Section 29A of the Act
but the appeal shall lie under section 17 of the Payment of
Wages Act before the District Judge. The pending appeals
shall also, therefore, not stand transferred to the Tribunal
under Section 29 of the Act. If it were a mere matter under
general or common law and an appeal arising from a suit in a
service matter decided by the Trial Court and pending in the
Court of the District Judge under Section 96 C.P.C. would
have ben the subject of controversy whether it would be
transferred to the Tribunal or not, our answer would have
been an instant "eye" but the matter involved before us is
different as it relates to the exercise of special
jurisdiction by the District Judge under Payment of Wages
Act, which is a protected jurisdiction.
Any other view will be destructive not only of the
"Saving Clause" in the opening part of Section 14 but also
of the exceptions carved out in Section 28 together with the
"cause of action" theory contained in Section 29 and 29A of
the Act.
Learned counsel for the respondent has placed reliance
on a Full Bench decision of the Chandigarh Central
Administrative Tribunal in Union of India Vs. Sarup Chand
Singla (1) [1989 (1) All India Services Law Journal 491
(CAT)] in which it has been held that since the District
Judge is a Court within the meaning of Section 14(1) as also
Section 28 of the Act, it is left with no jurisdiction to
hear and decide the appeals pending before it on and from
the date on which the Tribunals were established as
jurisdiction, power and authority of all Courts stood
transferred to the Tribunal. This decision, in our opinion,
is erroneous and does not lay down the correct law. The Full
Bench did not consider the impact of the words Save as
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otherwise provided in the Act" used in Section 14 nor did it
consider the significance of the words "Corresponding Law"
occurring in Section 28 of the Act.
We wind up this discussion with the last words that
though the Tribunal has ben constituted as a substitute for
the High Court under Article 323 A, the Labour Courts and
Industrial Tribunals etc. over which the High Court
exercises supervisory jurisdiction continue to function with
the incongruous result that though the High Court cannot
quash their judgments, it must continue to supervise their
functioning. Let us await the decision of the Constitution
Bench.
For the reasons set out above, we allow the appeal and
set aside the judgment and order dated 04.07.94 passed by
the Administrative Tribunal, Chandigarh and direct that the
appeal papers shall be transmitted forthwith to the District
Judge, Chandigarh for disposal on merits.