SARASWATI INDUSTRIAL SYNDICATE LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE four civil writ petitions Nos. 5120, 359 to 361 of 1989 are directed against the action of the State Government in making a reference regarding the validity of the termination of the services of the respondent-workman to the Labour Court. The short question raised in these petitions is can the Government make a reference to the Labour Court without hearing the management after it has declined to make a reference on an earlier occasion? A few facts as stated in Civil Writ Petition No. 5120 of, 1989 may be noticed.

(2.) THE Saraswati Industrial Syndicate, Yamuna Nagar, is the petitioner. It terminated the services of respondent No. 2 vide order dated November 7, 1978. The workman challenged this order. He served a notice of demand dated November 7, 1979 under Section 2-A of the Act, The matter was considered by the Conciliation Officer. The Government vide its order dated January 11. 1980 declined to make a reference. Aggrieved by the order of the Government, the workman filed Civil writ Petition No. 3216 of 1987. (p-3) The Division Bench vide its order dated September, 17, 1987 dismissed the writ petition. Undaunted, the workman served a fresh notice of demand in February 4, 1988. This notice was slated to be in continuation of the earlier notice dated November 7, 1979. The petitioner as well as the workman appeared before the Conciliation Officer. The management filed its written comment on February 16, 1988. The State Government considered the matter. Vide order dated May 10, 1988, the Government declined to make a reference. A copy of this order has been produced on record as Annexure p-6. The petitioner avers that despite the above facts, the Government "by an exparte order without affording any opportunity of hearing to the petitioner management referred the earlier demand notice dated November 7, 1979 for adjudication to the Labour Court - respondent. This reference has been made on January 31, 1989 which is after about eight months from the date when the State Government had earlier rejected the demand notice for reference vide Annexure P-6''. A copy of this order has been produced as Annexure P - 7 with the writ petition. It has been challenged as being totally arbitrary, illegal and violative of the principles of natural justice.

(3.) SEPARATE written statements have been filed on behalf of the State Government and the workman. It has been inter alia averred that the State Government exercises administrative functions under Section 10 of the Industrial Disputes Act, 1947 and it has the jurisdiction and power to review its earlier orders. It has also been averred that it is not required that "there must be some fresh ground or material or record justifying review by the Government on a previous (P-4) refusal of reference. " The respondents maintain that the decision of the Government being administrative in nature, it is beyond the pale of judicial scrutiny. In reply to the specific averment of the petitioner that no opportunity was granted before passing the impugned order, it has been mentioned that the hearing had been granted by the Conciliation Officer.