Full Judgment Text
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PETITIONER:
MONOGRAM MILLS LTD. ETC.
Vs.
RESPONDENT:
THE STATE OF GUJARAT
DATE OF JUDGMENT07/05/1976
BENCH:
KHANNA, HANS RAJ
BENCH:
KHANNA, HANS RAJ
KRISHNAIYER, V.R.
GOSWAMI, P.K.
CITATION:
1976 AIR 2177 1976 SCR 621
1976 SCC (3) 294
ACT:
Bombay Industrial Relations Act (Bom. 1 of 1947) as
amended by Gujarat Act 21 of 1972, ss. 53A and 53B and rules
thereunder-Whether State Legislature competent to enact ss.
53A and 53B-Pith and substance-Rules-Field of operation of.
HEADNOTE:
Sections 53A and 53B of the Bombay Industrial Relations
Act, 1946, were inserted in that Act by the Bombay
Industrial Relations and Industrial Disputes (Gujarat
Amendment) Act, 1972. They relate to the constitution of
joint management councils, which include representatives of
the employees also, for the purpose of forestalling and
preventing industrial disputes. Consequent amendments were
made in the Bombay Industrial Relations (Gujarat) Rules. The
appellants challenged the two sections on the ground that
the State Legislature was incompetent to enact them.
According to the appellants, the impugned legislation falls
under Entries 43, 44 and 52 of List I, VII Schedule to the
Constitution, which relate to matters of incorporation etc.
The High Court held that they fall under Entries 22 and 24
of List III, which relate to labour welfare and industrial
disputes, and that the State Legislature was competent to
enact them.
Dismissing the appeal to this Court,
^
HELD: It has been recognised during the last hundred
years that the wage earners should have an effective voice
in the management of the industry in which they are working.
The concept of joint management of industry by the employer
and the employee may have a wide connotation, because, the
joint management councils may not only perform such
functions as pertain to welfare of labour, that is, those
relating to the various objectives mentioned in cls. (a) to
(f) of s. 53B(1) but may also claim to exercise such
functions as can be discharged by the board of directors.
This wider aspect of the joint management would however be
impermissible under the impugned provisions, because the
provisions should be so construed and implemented as would
sustain their constitutional validity. They have been
enacted by the State Legislature and so the functions which
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can be performed by the joint management councils have to be
of such a character as would pertain to welfare of labour or
prevent industrial disputes. If the impugned legislation, in
pith and substance, relates to subjects which are within the
competence of the State Legislature, the fact that there is
an incidental encroachment on matters which are the subject-
matter of Entries in List I, would not affect the
legislative competence of the State Legislature to pass the
impugned legislation. [628A, 629E]
Rules in the very nature of things can operate only in
that field in which the parent Act can operate, and hence,
the impugned rules, likewise, relate to subjects which are
within the competence of the State Legislature. [628D]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeals Nos. 600-
601 and 1699-1714 and 877-878 of 1975.
Appeals by Special Leave from the Judgment and Order
dated 30th January 1975 of the Gujarat High Court in Spl.
Civil Applns. Nos. 15, 1194, 88, 89, 90, 107, 113, 121, 122,
124, 125, 166, 182, 202, 112, 123, 177, 1757, 149, 150 of
1974 respectively.
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F. S. Nariman, K. S. Nanavati, P. C. Bhartari and J. B.
Dadachanji, for Appellant (In CA 600/75).
K. S. Nanvavati, P. C. Bhartari and J. B. Dadachanji,
for the Appellants (In CA 601/75 and CA 1700-1714/75).
V. M. Tarkunde, K. S. Nanavati, P. C. Bharatari and J.
B. Dadachanji for the Appellant (in CA 1699/75).
V. N. Ganpule, for Appellants (In CA 877-878/75).
M. C. Bhandare and M. N. Shroff, for the Respondents
(In CA 600-601 of 1975) and CA Nos. 1699-1714/75 and 877 to
878/75.
The Judgment of the Court was delivered by
KHANNA, J.-This judgment would dispose of civil appeals
Nos. 600, 601, 877, 878 and 1699 to 1714 of 1975 which have
been filed by special leave against the judgment of Gujarat
High Court dismissing petitions under article 226 of the
Constitution of India filed by the appellants. The
appellants in these petitions assailed the validity of
sections 53A and 53B of the Bombay Industrial Relations Act,
1946 (Bombay Act No. 1 of 1947) (hereinafter referred to as
the principal Act). These sections along with some other
provisions were inserted in the principal Act by the Bombay
Industrial Relations and Industrial Disputes (Gujarat
Amendment) Act, 1972 (Gujarat Act No. 21 of 1972). The
appellants also challenged the validity of the rules which
were added to the Bombay. Industrial Relations (Gujarat)
Rules, 1961 as per notification dated June 4 1973. In
addition to that the appellants challenged the validity of
notification dated December 17, 1973.
The principal Act was enacted to regulate the relations
of employers and employees, to make provisions for
settlement of industrial disputes and certain other
purposes. In 1956 the industrial policy resolution of the
Government of India stated inter alia that in a socialist
democracy labour is a partner in the common task of
development and must participate in it with enthusiasm.
Emphasis was laid upon joint consultation of workers and
technicians and for associating progressively labour in the
management of the industry. Stress was again laid on joint
management councils at the tripartite conference held in
July 1957. Representatives of labour, management and
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Government were present at that conference. There was,
however, no statutory provision for joint management
councils and whatever was done, was on a voluntary basis.
Sections 53A and 53B were inserted in the principal Act by
Gujarat Act 21 of 1972.
The two sections read as under:
"53.A(1) If in respect of any industry, the State
Government is of opinion that it is desirable in public
interest to take action under this section, it may, in
the case of all undertakings or any class of
undertakings in such industry, in which five hundred or
more employees are employed or have been employed on
any day in the preceding twelve months, by general or
special order require the employer to constitute
623
in the prescribed manner and within the prescribed time
limit a Joint Management Council, consisting of such
number of members as may be prescribed, comprised of
representatives of employers and employees engaged in
the undertaking, so however that the number of
representatives of employees on the Council shall not
be less than the number of representatives of the
employers. Notwithstanding anything contained in this
Act, the representatives of the employees on the
Council shall be elected in the prescribed manner by
the employees engaged in the undertaking from amongst
themselves:
Provided that a list of industries in respect of
which no order is issued under this sub-section shall
be laid by the State Government before the State
Legislature within thirty days from the commencement of
its first Session of each year.
(2) One of the members of the Council shall be
appointed as Chairman in accordance with rules made in
this behalf.
53B (1) The Council shall be charged with the
general duty to promote and assist in the management of
the undertaking in a more efficient, orderly and
economical manner, and for that purpose and without
prejudice to the generality of the foregoing provision,
it shall be the duty of the council-
(a) to promote cordial relations between the
employer and employers;
(b) to build up understanding and trust
between them;
(c) to promote measures which lead to
substantial increase in productivity;
(d) to secure better administration of
welfare measures and adequate safety measures;
(e) to train the employees in understanding
the responsibilities of management of the
undertaking and in sharing such responsibilities
to the extent considered feasible; and
(f) to do such other things as may be
prescribed.
(2) The Council shall be consulted by the employer
on all matters relating to the management of the
undertaking specified in sub-section (1) and it shall
be the duty of the Council to advise the employer on
any matter so referred to it.
(3) The Council shall be entrusted by the employer
with such administrative functions, appearing to be
connected with or relevant to, the discharge by the
Council of its duties under this section, as may be
prescribed.
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624
(4) It shall be the duty of the employer to
furnish to the Council necessary information relating
to such matters as may be prescribed for the purpose of
enabling it to discharge its duties under this Act.
(5) The Council shall follow such procedure in the
discharge of its duties as may be prescribed."
Consequent upon the insertion of sections 53A and 53B in the
principal Act, the Bombay Industrial Relations (Gujarat)
Rules were also amended and certain new rules were added.
Rule 47A relates to the manner of election of two persons
from amongst employees in disputes. Rule 61A reads as under:
"61-A. Constitution of Joint Management Council.-
Any employer who is required by an order made under
sub-section (1) of section 53-A to constitute a Joint
Management Council shall constitute within a period of
ninety days from the date of the said order a Joint
Management Council consisting of ten members, out of
which the number of representatives of the employer to
be nominated by the employer and the number of
representatives of employees engaged in the undertaking
to be elected from amongst themselves shall be such as
may be determined by the employer so however that the
number of representatives of the employees on the
Council shall not be less than the number of
representatives of the employer."
Rule 61B to rule 61T relate to election of employees
representatives on the Management Council. Rule 61U
prescribes for appointment of Chairman of the Council. Rule
61V deals with the constitution of the Council from time to
time and the manner of filling in the vacancies. Rule 61W
relates to the number of meetings of the Council and
provides that the Chairman shall also have a second or
casting vote in the event of equality of votes. Rule 61X
makes other provisions for the meeting, while Rule 61Y deals
with annual returns. Rules 61Z, 61ZA and 61ZB to which
reference has been made during the course of arguments read
as under:
"61-Z. Duties of the Council.-It shall be the
endeavour of the Council:-
(i) to improve the working conditions of the
employees;
(ii) to encourage suggestions from the employees;
(iii)to assist in the administration of laws and
agreements;
(iv) to serve generally as an authentic channel of
communication between the management and the
employees;
(v) to create in the employees a sense of
participation;
(vi) to render advice, in the general
administration of Standing Orders and their
amendment when needed;
625
(vii)to render advice on matters pertaining to
retrenchment or rationalisation, closure,
reduction in or cessation of operations
61-Z-A. Administrative functions with which the
Council shall be entrusted by Employer.-The Council
shall be entrusted by the employer with administrative
functions in respect of:
(i) operation of vocational training and
apprenticeship schemes;
(ii) preparation of schedules of working hours and
breaks and of holidays; and
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(iii)payment of rewards for valuable suggestions
received from the employees.
61-Z-B. Matters in respect of which the Council
shall be entitled to receive information.-The Council
shall be furnished by the employer with information in
respect of:
(i) general economic situation of the concern;
(ii) the state of the market, production and sales
programmes;
(iii)organisation and general running of the
undertaking;
(iv) circumstances affecting the economic position
of the undertaking;
(v) methods of manufacture and work;
(vi) the annual balance sheet and profit and loss
of statement and connected documents and
explanation; and
(vii)long term plan for expansion, re-employment
etc."
Imugned notification dated December 17, 1973 reads as under:
"No. KH-SH-1988/BIR-1073-JH- Whereas in respect of
the industry specified in the Schedule annexed hereto
the State Government is of opinion that it is desirable
in public interest to take action under section 53A of
the Bombay Industrial Relations Act, 1964 (Bom. of
1947), in the case of all undertakings in the said
industry in which five hundred or more employees are
employed or have been employed any day in the preceding
twelve months.
Now, therefore, in exercise of the powers
conferred by sub-section (1) of the said section 53-A,
the Government of Gujarat hereby requires the employer
of each such undertaking in the said industry to
constitute a Joint Management Council in the manner and
within the time limit specified in rule 61-A-G of the
Bombay Industrial Relations (Gujarat) Rules, 1961.
626
SCHEDULE
Cotton Textile Industry as specified in the
Government of Bombay Political and Services Department,
Notification No. 2847/34-A, dated 30th May 1939 and the
Government of Gujarat, Education and Labour Department,
Notification No. BIR-1361, dated the 17th July 1961."
Although a number of contentions were advanced before
the High Court to assail the validity of sections 53A and
53B as well as the rules mentioned above, before us learned
counsel for the appellants have restricted their challenge
to the impugned provisions only on the ground of lack of
legislative competence of the State Legislature.
So far as notification dated December 17, 1973 is
concerned, we may state that the said notification is no
longer in force and, instead of that notification a fresh
notification date March 1, 1976 has been issued. In the
circumstances, no opinion need be expressed on the validity
of notification dated December 17, 1973. We also express no
opinion on the reasons given by the High Court in upholding
the aforesaid notification. It is also, in our opinion not
necessary to express any opinion about the validity of
notification dated March 1, 1976 as this notification was
issued subsequent to the decision of the High Court and was
not the subject matter of writ petitions before the High
Court.
We may now advert to the question of the legislative
competence of Gujarat legislature to enact sections 53A and
53B reproduced above. In upholding the contention of the
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respondent-State that the impugned provisions were within
the sphere of the legislative competence of the State
legislature under entries 22 and 24 of List III in Seventh
Schedule to the Constitution, the High Court has held that
the subject matter of the above legislation was labour
welfare even though it might have some incidental effect on
corporate undertakings or controlled industries. Dealing
with rule 61ZB the High Court held that the information to
be furnished should be of such a nature that its disclosure
would not be harmful to the undertaking. The information, it
was held, should not be confidential or relating to trade
secrets.
Sections 53A and 53B as already mentioned were inserted
in the principal Act by Gujarat Act No. 21 of 1972. This Act
was published on October 19, 1972 after it had received the
assent of the President. According to the respondents, the
above provisions have been enacted under entries 22 and 24
of List III of the Seventh Schedule to the Constitution.
Entry 22 relates to trade unions; industrial and labour
disputes, while entry 24 deals with "welfare of labour
including conditions of work, provident funds, employers’
liability, workmen’s compensation, invalidity and old age
pensions and maternity benefits". As against that, the
contentions advanced on behalf of the appellants is that the
impugned legislation falls under entries 43, 44 and 52 of
List I in the Seventh Schedule which relate respectively to
"incorporation, regulation and winding up of trading
corporations including banking, insurance and financial
corporations but not including
627
co-operative societies;" "incorporation, regulation and
winding up of corporations, whether trading or not, with
objects not confined to one State, but not including
universities;" and "industries, the control of which by the
Union is declared by Parliament by law to be expedient in
the public interest".
We have given the matter our earnest consideration, and
we find no sufficient ground to interfere with the finding
of the High Court that the impugned statutory provisions
fall under entries 22 and 24 of List III in Seventh Schedule
of the Constitution and that the State legislature was
competent to enact the same. The impugned provisions in our
opinion, are intended in pith and substance to forestall and
prevent industrial and labour disputes. They constitute also
in essence a measure for the welfare of the labour.
From a conceptual viewpoint, workers’ management of
undertakings or self-management represents the most far-
reaching degree of association of workers in decisions
concerning them. Probably the best known example of this
type of workers’ participation is the Yugoslav system of
self-management. Under that system, the workforce of the
undertaking exercises the principal functions of management
through the self-management organs, the organisation and
powers of which have been established since the sixties by
the statute or internal regulations of the undertaking,
namely, the workers’ assembly and the workers council. For
varying lengths of time, in a large number of countries, and
by virtue of a legal obligation, workers’ representatives
have been included in management organs in the public sector
as a whole or in certain nationalised undertakings. In the
private sector, the system which has pushed workers’
representation to the furtherest degree is that of co-
determination applied in the Federal Republic of Germanv
since the beginning of the fifties. By an Act of 1951, equal
representation of workers was established on the supervisory
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boards of large iron and steel and mining undertakings.
These boards generally include five workers’
representatives" five representatives of the shareholders
and an eleventh member nominated by mutual agreement. In
addition, one of the members of the directorate or
management board, namely, the "labour director" who is
generally responsible for personnel questions and social
affairs, may only be nominated or dismissed in agreement
with the maiority of the workers’ members of that board.
Under an Act of 1952, the workers’ representation on the
supervisory boards of the companies which do not belong to
the above industries is one-third of the total membership.
Pressure is however, being brought by the trade unions for
equal representation of workers on the supervisory boards in
sectors other than iron and steel and mining (see
International Labour Organization Background Paper on
Symposium on Workers’ Participation in Decisions within
Undertaking in Oslo in August 1974). The object of workers’
participation in joint management councils is to enlist co-
operation of workers with a view to bring about improvement
in the performance of industrial organisations. It is
assumed that the above scheme would give a robust feeling of
participation to the workers in the management and thus
result in improved functioning of the industrial
undertaking. Another object appears to
628
be to democratise the industrial milieu and ensure
egalitarianism in the process.
It has not been disputed on behalf of the appellants
that the various objectives mentioned in clauses (a) to (f)
of sub-section (1) of section 53B pertain to welfare of
labour. What is, however, contended is that joint management
councils may claim to exercise such functions under the
opening words of sub-section (1) of section 53B as can be
discharged only by the Board of Directors. This contention,
in our opinion, is not well-founded. The impugned statutory
provisions, in our opinion, should be so construed and
implemented as would sustain their constitutional validity.
The functions which can be performed by the joint management
councils have to be of such a character as would pertain to
welfare of labour or prevent industrial disputes. Such
functions would be analogous to those specified in clauses
(a) to (f). If the impugned legislation in pith and
substance relates to subjects which are within the
competence of the State legislature, as it in fact does, the
fact that there is an incidental encroachment on matters
which are the subject matter of entries in List I would not
affect the legislative competence of the State legislature
to pass the impugned legislation. The impugned rules, in our
opinion, likewise relate to subjects which are within the
competence of the State legislature. The rules in the very
nature of things can operate only in that field in which the
parent Act can operate.
For about a hundred years the term industrial democracy
has been often mentioned in the writings of socialists,
trade unionists and social reformers. Of late the
industrialists have taken it over. The reason for that is
that industrialists have become conscious that any approach
which has the effect of treating workers as if they were
commodities is unsound and wasteful economically. The
industrialists, it has been said, tried paternalism or
benevolent autocracy, and they have found that this did not
work, just as Frederick the Great and his followers found
that benevolent political despotism did not work. Democracy
in political terms means the consent of the governed in the
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governance of the country. In industry it means that wage
earners shall have an effective voice. It has been observed
by Edward Filence.
"labour...., having experienced the advantages of
democracy in government now seeks democracy in
industry. Is it any stranger that a man should have a
voice as to the conditions under which he works than
that he should participate in the management of the
city and the state and the nation ? If a voter on
governmental problems, why not a voter on industrial
problems ?" (See page 339, Personnel and Labour
Relations by Nash/Miner).
The above approach postulates trade unions as a potential
positive force. For management and union to share the
pluralist ideology requires more than agreement about joint
decision-making as such. It requires also that neither side
enforces claims or imposes policies which are found
excessively burdensome by its counterpart. As observed
629
by Alan Fox on page 303 of Beyond Contract Work and Trust
Relations:
"It follows from this analysis that management
will be readier to accept pluralistic forms of
decision-making the greater its confidence that it will
always be able, in the last resort, to bend employee
claims towards acceptable compromises. It may even be
convinced of its ability to charm them away altogether
or at least much reduce them by ’rational’ argument and
persuasion designed to bring out the ’true’ common
interests. In this sense a formal acceptance of
pluralistic patterns may mask unitary convictions on
managements past about the nature of the enterprise. It
may regard joint decision-making and a fully
institutionalised handling of claims and grievances not
as mechanisms for compromising genuine conflicts of
interest but as devices which facilitate the ’working-
through’ of mistaken conceptions, psychological
blockages, and organizational confusions by a process
of ’rational’ clarification."
It would appear from the above that the concept of
joint management has a much wider connotation. That wider
aspect of joint management would plainly be impermissible
under the impugned legislation as it has been enacted by the
State legislature. Such legislation can operate only within
a limited field because that is the only way in which its
constitutional validity can be sustained against the
challenge on the ground of want of legislative competence by
the State legislature.
With the above observations we dismiss the appeals, but
in the circumstances leave the parties to bear their own
costs throughout.
V.P.S. Appeal dismissed.
630