MUNICIPAL COMMISSIONER, PUNE MUNICIPAL Vs. ASHISH LAXMAN CHAVAN

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.With the consent of the parties, Petitions are taken up for final hearing and disposal.

(2.) Pune Municipal Corporation has filed the present petitions challenging the Orders passed by the Industrial Court in various Complaints filed by the Respondent-Employees. The Industrial Court has allowed the complaints of Respondentemployees and has directed the Petitioner-Corporation to pay the amount of 'Mushahira' coming to the share of the Respondent-Employees within a period of three months. 'Mushahira' is sort of 20% incentive payable to employees on the compromise fees recovered from Octroi evaders. The Industrial Court has further directed that interest @ 6% p.a. would be payable on the amount due on failure to pay the same within three months.

(3.) Petitioner is a Municipal Corporation established under the provisions of Maharashtra Municipal Corporations Act, 1949. Respondents are employees of Pune Municipal Corporation who were posted on various posts in the Octroi Department. The General Body of Municipal Corporation adopted a Resolution in its meeting held on 27/8/1984 resolving that 20% of amount recovered towards the compromise fees from Octroi evaders be paid as Mushahira to the employees apprehending the goods. The Respondents were deployed on the duty of apprehending the Octroi evaders from time to time. It appears that the employees apprehending Octroi evaders were being paid 20% amount of compromise fees towards Mushahira up to the year 2007. From the year 2008-2009, the Municipal Corporation discontinued the system of paying such Mushahira to Octroi employees. The Union therefore made representations dtd. 21/7/2009, 22/1/2010, 12/8/2010 and 25/11/2010 complaining about discontinuation of system of payment of Mushahira. Additionally, the concerned employees also made representations on 17/2/2010 and 25/2/2010. A notice was also served upon the Municipal Corporation through Advocate on 7/12/2010. It appears that the Chief Octroi Officer also requested the Municipal Commissioner for continuation of scheme for payment of 20% Mushahira. However, since the system of payment of Mushahira was not continued, the Union sent letter dtd. 11/3/2013. The employees finally approached the Industrial Court by filing various complaints under Sec. 28(1) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (MRTP & PULP Act) alleging unfair labour practices on the part of Municipal Corporation and demanding payment of unpaid amount of Mushahira for various periods.