Central Organisation of Tamil Nadu Electricity Employees (CITU) vs Tamilnadu Electricity Board

P.K. Misra, J.—The present writ petition has been filed by Central Organisation of Tamil Nadu Electricity Employees for issuing writ of

mandamus directing the respondents to pay the contract labourers employed on daily wages in the distribution, generation and other circles the

wages according to PWD schedule of rates applicable to Mazdoor category II and to pay arrears with effect from 1.7.1998.

It is not disputed that as per G.O.Ms.No.950 dated 8.8.1990, there was abolition of engagement of contract labour in the following 19

processes under the Tamil Nadu Electricity Board :-

Fuse off call

Maintenance of buildings, quarters etc., (exceptannual maintenance)

Painting (except painting of intermittent nature)

Transformer Maintenance

Material stock-yard in Mettur Workshop (except handling of bulk supply of materials from suppliers and stores)

Instrumentation

Handling of materials in stores

Turbine maintenance

Boiler maintenance

Clerical work including typing

Cooling water-system

Water treatment plant

Water supplies

Laboratory

Changing of bulbs

Labour Supply in fire service

Assessment, preparation of bill and card billing

Maintenance of street lights and

Sick transformers repairing work (excluding the work entrusted to outside agency)

Subsequently, a Commission has been appointed by the Supreme Court to submit a report and suggestion has been given for regularisation of

several workmen.

It is the case of the petitioner that despite of abolition of contract labour, the first respondent continue to engage workmen on purported contract

basis in the distribution, general construction, project and other circles of the Board. It is further alleged that a settlement was arrived at between

the Board and the petitioner and Memorandum dated 8.7.1998 was executed. As per the settlement, the contract labourers employed on daily

wages in distribution, generation and other circles will be paid wages according to PWD Schedule of rates with effect from 1.7.1998. Thereafter,

the Board passed order dated 27.7.1998 to the effect that the labourers employed on daily wages in distribution, generation and other circles will

be paid wages according to PWD schedule of rates applicable to the lowest category, namely Mazdoor category II with effect from 1.7.1998. It is

the further case of the petitioner that several workmen are employed on purported contract basis in the electricity distribution, generation and other

circles of the Board in the State. Similarly, various workmen are employed in general construction circles and in project circles. Some of the

workmen were paid directly and in respect of some workmen, one amongst them signs the agreement called K2 agreement with the Board and

wages are paid through such person. It is the further case of the petitioner that taking advantage of this method, many contract labourers engaged

in distribution, generation and other circles of the Board are paid at a much lower rate than PWD schedule of rates. The Board has taken a

decision for making payment to 849 contract labourers engaged in four hydro generation circles as per PWD schedule rates. However, in respect

of other persons employed in various circles, such payment is not according to PWD schedule of rates. In this background, the prayer is for

issuance of writ of mandamus.

A counter affidavit has been filed on behalf of the respondents, wherein it is indicated that as per the Board''s resolution dated 27.7.1998.

contract labourers serving on daily wages in Hydro Generation Circles have been paid according to PWD schedule of rates. According to the

counter, this arrangement is not applicable to contract labourers working in distribution, construction and projects since the contract labourers in

those areas are working under the direct control of the contractors by virtue of K2 agreement entered into with the contractor and Chit agreement,

which were already negotiated in between the Board and the Contractor and payments will be made only to the contractors and not individually to

the labourers and the contract labourers have no locus standi to claim payment on par with the contract labourers working on daily wages. It has

been further indicated that such type of contract is a works contract and the contractor has been paid as per the rate quoted in the agreement. The

allegation of the petitioner regarding violation of Article 14 of the Constitution has been denied in the counter.

From the materials on record, it is apparent that a decision had been taken to pay to the labourers employed on the labour contract basis at the

rate prescribed by PWD. By entering into the so called K2 agreement, it is obvious that the Board is circumventing the need to pay the labourers

at the rate fixed by PWD. I do not find any justification in such action of the Board. The work undertaken by such labourers employed through the

so called K2 agreement appears to be similar in nature to other labourers. In the absence of any apparent justification, I am inclined to issue

direction to the Board to pay labourers employed in distribution, generation and other circles the wages according to PWD schedule and the so

called K2 agreement would not stand in the way of the labourers getting the wages according to PWD schedule.

The petitioner has prayed for payment of arrears with effect from 1.7.1998. Having regard to the facts and circumstances of the case and

keeping in view the financial ramifications, I feel interest of justice would be served by directing the respondents to pay arrears with effect from the

date of filing of the writ petition, that is to say, October 2002. The arrears till the end of March, 2004 shall be paid by the end of September,

2004.

With the above directions, the writ petition is allowed. No costs.