NAVIN FLOURINE INDUSTRIES Vs. B K RANA

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the Petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned judgment and award dated 03/06/2002 passed by Labour Court, Surat in Recovery Application No. 1131 of 2000, by which, the Labour Court has allowed the said Recovery Application filed under Section 33(C)(2) of the Industrial Disputes Act directing the Petitioner to pay 50% of the salary for the period from 27/08/1997 till 90 days are completed and 25% of the salary upto 18/03/1999.

(2.) IT appears that a departmental inquiry was initiated against the Respondent on 27/08/1997 and in view of the Settlement, termination order was set aside and he was continued under suspension and inquiry was continued. It appears that during the pendency of the aforesaid inquiry, another departmental inquiry came to be initiated against the Respondent, in which, the Respondent - workman came to be terminated vide order dated 18/03/1999. As the Respondent was treated and continued under suspension, he was paid subsistence allowance at the rate of 50% of the salary from 27/08/1997 till 90 days are completed and thereafter at the rate of 25% of the salary till 18/03/1999. Being aggrieved by and dissatisfied with the same, the Respondent -workman approached the Labour Court, Surat by preferring the aforesaid Recovery Application under Section 33(C)(2) of the Industrial Disputes Act claiming full salary from 27/08/1997 till his services came to terminated i.e. 18/03/1999. The aforesaid Recovery Application was resisted by the Petitioner on the ground that earlier departmental inquiry was never dropped by the Petitioner and order of termination was converted into the order of suspension and he continued under suspension and, therefore, there is no question of making payment of full salary to the Respondent even for the period from 27/08/1997 to 18/03/1999. The Labour Court, Surat by impugned judgment and award dated 03/06/2002 allowed the said Recovery Application by holding that nothing is on record what happened to earlier departmental inquiry dated 27/08/1997 and it is presumed that the earlier inquiry has been dropped by passing subsequent order dated 18/03/1999. Being aggrieved by and dissatisfied with the impugned judgment and award passed by the Labour Court, Surat, the Petitioner has preferred the present petition under Articles 226 and 227 of the Constitution of India.

(3.) MR . Keyur Gandhi, learned advocate appearing on behalf of the Petitioner has submitted that Labour Court has materially erred in holding that the earlier departmental inquiry dated 27/08/1997 has been dropped by the Petitioner. He has further submitted that earlier departmental inquiry dated 27/08/1997 was never dropped by the Petitioner and on the basis of said departmental inquiry dated 27/08/1997, order of termination was converted into order of suspension, which continued till another departmental inquiry was initiated and the Respondent came to be dismissed from service vide order dated 18/03/1999. Therefore, it is submitted that when the earlier departmental inquiry was continued and it was never dropped and in view of another subsequent departmental inquiry, the Respondent was not entitled to get full salary as prayed for and, therefore, Labour Court has materially erred in directing the Petitioner to pay full salary to the Respondent. By making above submissions, it is requested to allow the present petition.