CENTRAL BANK OF INDIA Vs. K R MEENAKSHISUNDARAM

JUDGEMENT

(1.) This is an appeal by special leave against the order of the Chairman, Central Government Industrial Tribunal, Madras hereinafter referred to as the Tribunal, dated the 29th of June, 1956 allowing the respondent's petition of complaint under S. 23 of the Industrial Disputes (Appellate Tribunal) Act, 1950.

(2.) In our opinion, this appeal must succeed on the ground that the provisions of S. 23 of the Industrial Disputes (Appellate Tribunal) Act, 1950 did not apply to the facts and circumstances of the case and the Tribunal had no jurisdiction to entertain the above-mentioned petition.

(3.) The respondent was an employee of the appellant and in the course of his service he was posted at the Karur Branch Office of the appellant and was transferred from that office to the appellants office at Mangalore. The respondent has expressed to the appellant his difficulties in assuming charge of his duties at the appellants office at Mangalore. He, however, went to Mangalore, as directed, and after having worked there for a month applied for leave on the ground of sickness. Leave was granted from time to time until the 7th of June, 1952. Thereafter, he was directed on several occasions by the appellant to join his duties within specified dates. On the 29th of April, 1952 the appellant had written to the respondent that if he did not resume his duty on the expiry of his leave he would be treated as having left the appellants service and his name would be removed from the rolls. The respondent still pleaded that his state of health did not permit him to go to Mangalore and requested that he may be posted to any place in Tamil Nadu or at Madras. The appellants letter dated the 2nd of July, 1952 again stated that the respondent should join his duty at Mangalore within 7 days of receipt of the letter failing which he would be treated as having left the service of the Bank and his name would be removed from the rolls. Further correspondence ensued, the respondent taking the stand that he could not go to Mangalore owing to the state of his health. On the 14th of July, 1952 the appellant again wrote to the respondent that he should resume his duties at Mangalore within a month of the receipt of the letter and that if he still failed to do so, there would be no other alternative left but to treat him as having left its service from the date of his absence. The appellant again, by its letter dated the 5th of August, 1952, informed the respondent that he was being given one more final chance to resume his duties at Mangalore by the 16th of August, 1952 failing which he would be treated as having left its service. The respondent still adopted the attitude that he was unable to proceed to Mangalore due to the difficulty of language, diet and health. Finally, the appellant, by its letter dated the 26th of August, 1952, informed the respondent that enough latitude had been shown to him in the past and that if he did not resume his duties at the Mangalore office by the 1st of September, 1952 it would consider that the respondent was no more interested in the Bank's service and there would be no other alternative left but to treat him as having left its service. To this the respondent replied by his letter dated the 29th of August, 1952 that his case may be considered dispassionately or he may be permitted to have recourse to proper channels for the redress of his grievances. The appellant did not reply to this letter. On the 6th of October, 1952 the respondent wrote to the Conciliation Officer (Central) representing his grievances and concluded his letter by saying that so far he had not received any reply and that he presumed that his services had been terminated illegally and that the Conciliation Officer may take up his case for enquiry and due consideration. The Conciliation Officer wrote to the appellant expressing his opinion that he had come to a decision that the case of the respondent should be reconsidered in view of the circumstances in which he had acted. To this the appellant replied its inability to reinstate the respondent but would keep his case in view as and when a vacancy occurred at any of its Branches in South India when it may be considered to take him up as a fresh hand. The Concilation Officer communicated to the respondent the attitude of the appellant. Previous to this on the 17th of November, 1952 the appellant had written to the Conciliation Officer concerned to the effect that from the very beginning the respondent had no intention to join the appellant's office at Mangalore and that the appellant could not keep the post open till the respondent chose to resume duty. He had already been warned that his failure to resume duty would amount to his having left the Bank's service. On the 24th of March, 1958 the respondent wrote to the appellant to the effect that he was surprised to find his services were being terminated without proper cause and notice and that he was prepared to resume duty any where in Tamil Nad and that his request that he may be posted in Tamil Nad may be granted. Further that his absence may be considered as leave without pay and the continuity of his service may be maintained. The appellant by its letter dated the 4th of April, 1953 informed the respondent that as the vacancy at its Mangalore office had been filled up after proper warning to the respondent the question of treating his absence as leave without pay or maintaining continuity of his service not arise at all. The respondent wrote to the appellant on the 14th of April, 1953 that he did not consider that he had resigned his post. On the 21st of April, 1953 the appellant wrote to the respondent informing him that the position had been made quite clear in the previous correspondence and that it had nothing to add to what had already been stated therein and that no cognizance would be taken of any further representation by him on the subject. There is no dispute before us that the correspondence between the appellant and the respondent, as stated above, took place.