MANAGEMENT OF PANKAJA MILLS Vs. CONTROLLING AUTHORITY

JUDGEMENT

(1.) The short facts are as follows : On 20.3.1968, the petitioner mill was closed and on 5.7.1968 in Company petition No. 14 of 1968 on the file of this Court, a winding up was ordered, which was confirmed in appeal as well by an order dated 7.1.1970. Thereupon, on 9.2.1970 the Official Liquidator took charge. On 1.4.1974, the Sick Textile (nationalisation) Act, 1974 was passed. As a result of that, the petitioner-mill came to be vested in the National Textile Corporation. Prior to this, on 14.1.1973, the custodian under the Tamil Nadu Textile corporation assumed management. Under these circumstances, the short question that arises for consideration in these cases is whether in between the two dates, namely, 20.33.1968 and 14.1.1973 the relationship between the management and the employees continued as employer and employee or was there a cessation. This becomes material for the purpose of deciding the entitlement of the employees to gratuity the entitlement of the employees to gratuity. In W.P. No. 1979 of 1976 (N. Ramakrishnan v. The Presiding Officer, Labour Court, Coimbatore and another), a Division Bench of this Court, to which I was also a party, was of the view that in relation to the very same period and the very same Mills there was no such relationship and consequently it was not possible for an employee to seek re-employment. On the basis of that ruling, bound as I am by the same, these writ petitions will stand allowed. There will be no order as to costs in all these writ petitions.

(2.) These writ petitions having been set down this day for being mentioned, the Court made the following order.

(3.) The matter having been set upon for being mentioned. It is argued by the learned counsel for the respondents, that in view of the statutory obligation contained in S. 4 of the Payment of Gratuity Act read with he definition of 'continued service occurring in S. 2(c) of the Act, the decision in W.P. No. 1979 of 1976 will not apply. If at all it could only be a case of discharge as provided for under S. 443 and 445 of the Companies Act. It is further argued on the strength of the decision in L. I. C. of India v. D. J. Bahadur [1981-I L.L.J. 1], the special Act overrides the general provision.