Tamil Nadu Electricity Board and Others vs Presiding Officer, Labour Court and Another

This writ petition is filed for the issuance of a writ of Certiorari calling for the records in I.E.S.C. No. 1 of 1981 on the file of the first respondent

and quashing the judgment of the first respondent passed in the abovesaid case.

The brief facts which are necessary for the disposal of this writ petition are as follows :- The second respondent is an employee of the Tamil

Nadu Electricity Board wherein petitioners 1 to 3 are officers. The second respondent was issued a charge sheet for certain acts of misconduct

and disciplinary proceedings were instituted against him. During the course of the enquiry, he requested the Enquiry officer to permit him to get the

assistance of the Union Representative in the domestic enquiry and that he may be treated as on duty. His representation was rejected holding that

the time spent by the co-worker in assisting the delinquent worker in the disciplinary proceedings could not be treated as on duty. Thereafter he

filed an application before the first respondent/Presiding Officer (Labour Court) u/s 13A of the Industrial Employment (Standing Orders) Act,

1946, seeking an interpretation of Standing Order 21VII(e) of the Tamil Nadu Electricity Board''s Standing Orders applicable to the clerical

worker. The first respondent in his order dated December 23, 1981 held that a worker who assisted the delinquent worker in disciplinary

proceedings shall be treated as on duty, for the period spent for such assistance. Aggrieved by the said order, the present writ petition is filed.

Though various contentions were raised in the affidavit filed in support of the petition, the learned counsel for the petitioner confined his argument to

the question that u/s 13A of the Industrial Employment (Standing Orders) Act, 1946, the Labour Court cannot grant any relief to any party and if

any modification is required, the remedy is provided u/s 10 of the Act and the impugned order passed by the first respondent is without

jurisdiction. Incidentally, he would intend that no interpretation is called for with regarding to the Standing Order 21 VII(e) for workman engaged

in, clerical work in the Tamil Nadu Electricity Board. Per contra the learned counsel appearing for the second respondent would submit that the

first respondent-Labour Court has been given jurisdiction to decide and interpret any standing order and in the instant case, the interpretation of the

provision in Standing Order 21 VII(e) of the Tamil Nadu Electricity Board''s Standing Orders with regard to ""reasonable opportunity to defend

himself and to examine witnesses"" in the disciplinary proceedings is the subject matter of the petition u/s 13A of the Industrial Employment

(Standing Orders) Act, 1946, before the Labour Court, that the petitioner-Management did not raise any objection with regard to the Jurisdiction

before the first respondent and that only for the first time before this court vague grounds have been alleged even though they were not alleged in

the affidavit. He would further submit that even before the impugned order was passed, the disciplinary proceedings have gone independently and

ended. It is not as if the Labour Court has granted the relief to the workman. On the other hand, the Labour Court interpreted the standing order

with regard to the words ""reasonable opportunity"" and held that it includes the right to employ a co-worker as on duty. According to the learned

counsel, the concept of reasonable opportunity is expanded so much and unless the facilities given to the management are given to the employee

also, it cannot be said that reasonable opportunity was given to the employee to defend in the disciplinary proceedings. If a co-worker does not

have leave on his credit, he would not come forward to assist the delinquent worker. According to him, even the Representative of the Union may

not be in a position to assist him as he may not have leave to his credit. Moreover, the witnesses who come forward on behalf of the management

get the duty relief. Likewise, the prosecuting officer on behalf of the management also get duty relief. It is only the representative of the delinquent

does not get such relief. Even on merits, the Labour Court has correctly interpreted the word ""reasonable opportunity"" and no interference is called

for.

The points that arise for consideration in this writ petition are :-

Whether the interpretation of the word ""reasonable opportunity given by the first respondent is proper, legal and valid ?

Whether the first respondent has no jurisdiction to pass the impugned order ?

Let us consider these points together in the light of the submission and in the face of the facts involved in this case. It is not in dispute that the

petitioner-management instituted disciplinary proceedings against the second respondent who is employed as an assistant in the petitioners''

management and that his request to arrange for the assistance of the Representative of the Union as on duty was rejected as he is not entitled to

such relief under Standing Order 21 VII(c). Thereupon the second respondent filed a petition u/s 13A of the Industrial Employment (Standing

Orders) Act, 1946, for interpretation of the word ""reasonable opportunity to defend himself and to examine witnesses"" and decide as to whether

the said word ""reasonable opportunity"" in the Standing Order includes the relief of assistance of co-workman and the period of assistance should

be treated as on duty. He prayed for interpretation of said provision. According to the petitioner, as per the Standing Order of the Chief Engineer

and as per the certified Standing Order 21 VII(e), it has not been provided that the Union Representative should be permitted to attend the enquiry

as on duty. The Union Representative must apply for leave at his risk and then come and assist the delinquent in the enquiry. It is only in the

circumstances, the impugned order was passed by the first respondent interpreting the word ""reasonable opportunity"" holding that when the union

representative assists the delinquent employee worker in a domestic enquiry, he should be treated as on duty for the period he went on such work.

It is worthwhile to quote the relevant provision for proper appreciation of the respective contentions. Section 13A of the Industrial Employment

(Standing Orders) Act, 1946 reads as follows :

Interpretation etc., of standing order. - If any question arises as to the application or interpretation of a standing order certified under this Act, any

employer or workman or a trade union or other representative body, of the workman may, refer the question to any one of the Labour Courts

constituted under the Industrial Disputes Act, 1974 (14 of 1947) and specified for the disposal of such proceeding by the appropriate Government

by notification in the official Gazette, and the Labour Court to which the question is so referred shall, after giving the parties an opportunity of being

heard decide the question and such decision shall be final and binding on the parties.

It is clear from the above provision that any employer or workman may refer the question to any one of the Labour Courts constituted under the

Industrial Disputes Act and the said Court after giving the parties an opportunity of being heard, decide the question and such decision shall be final

and binding on the parties. That the first respondent is empowered u/s 13A of the Industrial Employment (Standing Orders) Act, 1946 to interpret

the relevant Standing Order 21 VII(e) is not in dispute. According to the learned counsel for the petitioner, if the second respondent/worker wants

the assistance of co-worker as on duty, he should have resorted to the remedy u/s 10 of the said Act which provides for modification of the

Standing Order and instead of doing, so, he has come forward with the petition for interpretation of die said Standing Order. Further, u/s 10, the

certifying officer is empowered to effect the modification. It is to be noted that only if any, modification is required, those provisions have to be

followed. But, in this case, the second respondent filed a petition u/s 13A of the Act for interpretation of the word ""reasonable opportunity to

defend himself"" as to whether the said term shall include the senices of a co-worker as on duty. It is to be noted that as rightly, contended by the

learned counsel for the second respondent, the said question has not at all been raised before the first respondent which passed the impugned

order and it is only for the first time before this court that question has been raised. After hearing the arguments of the learned counsel appearing on

either side, I find that when once it is found that the question involved is the interpretation of the word ""reasonable opportunity, and whether the

first respondent is empowered find Section 13A to do so, the contention raised on behalf of the writ petitioner before this court that the first

respondent has no jurisdiction to pass such order is without any substance. Now let us consider whether the word ""reasonable opportunity

includes the right of the second respondent/workman to have the assistance of a co-worker as on duty. As per Standing Order 21 (VII (e). The

petitioner is entitled to have the assistance of a representative of the trade union to which he belongs who is normally a workman of the petitioners-

Electricity Board. But, in special cases, even a representative of a trade union who is not a workman of the Petitioner/Electricity Board can assist

the delinquent with the permission of the Enquiry Officer. Now, we are concerned with the question whether with regard to the reasonable

opportunity to the delinquent to defend and examine witnesses on his behalf, the services of the representative of the trade union is to be treated as

on duty or not. In this connection, the attention of this court was drawn to a decision of the Supreme Court regarding the nature of the domestic

enquiry, and the necessity of engaging a competent person to assist the delinquent officer in the enquiry. In Board of Trustees of the Port of

Bombay Vs. Dilipkumar Raghavendranath Nadkarni and Others, it was held in para 10 on Page 5 :-

One has to consider the nature of enquiry, who hold it, where it is held and what is the atmosphere ? Domestic enquiry is claimed to be a

managerial function. A man of the establishment dons the robe of a Judge. It is held in the establishment office or a part of it. Can it even be

compared to the adjudication by an impartial arbitrator or a Court presided over by an unbiased Judge ? The enquiry officer combines the judge

and prosecutor rolled into one. Witnesses are generally employees of the employer who direct an enquiry into misconduct. This is sufficient to raise

serious apprehensions. Add to this uneven scales. The weight of legally trained minds on behalf of employer simultaneously denying the opportunity

to delinquent employee. That weighted scales and tilted balance can only be partly restored if the delinquent is given the same legal assistance as

the employer enjoys. Justice must not only be done but must seem to be done is not an euphemism for Courts alone, it applies with equal vigour

and rigour to all those who must be responsible for fair play in action.

The learned counsel for the second respondent argued that the representative of a trade union or the co-worker, whose assistance is sought for,

may not have leave to his credit and even if he has got leave to his credit, he may not have been willing to utilise the leave for assisting the

delinquent, and unless he is permitted to assist the delinquent as on duty, it is not possible to get proper and legal assistance. He would submit that

on the other hand, the witnesses who come forward on behalf of the management have got duty relief. Similarly the prosecuting officer on behalf of

the management has got the duty relief. It is only the representative of the delinquent officer who does not get such relief. The word ''reasonable

opportunity'' includes the opportunity to defend himself by cross-examining the witnesses produced against him and by examining himself or any

other witnesses in support of his defence. In this connection, the attention of this court was drawn to the decision in Khem Chand Vs. The Union of

India (UOI )and Others, wherein the Apex Court held as follows at page 175 :

The reasonable opportunity of showing cause against the action proposed includes -

(a) an opportunity to deny his guilt and establish his innocence which he can do only if he is told what the charges levelled against him are and the

allegation on which the charges are based;

(b) an opportunity to defend himself by cross-examining the witnesses produced against him and by examining himself or any other witnesses in

support of his defence; and finally

(c) an opportunity to make his representations as to why the proposed punishment should not be inflicted on him which he can only do if the

competent authority after the enquiry is over and after applying his mind to the gravity or otherwise of the charges proved against the Government

servant tentatively propose to inflict one of the three punishments and communicates the same to him.

The learned counsel for the second respondent then cited the decision of the Apex Court reported in A.K. Roy and Others Vs. Union of India

(UOI) and Others, , while considering the scope of legal assistance before the Advisory Board to the detenu, Their Lordships observed as follows

:

Permitting the detaining authority or the Government to appear before the Advisory Board with the aid of a legal practitioner or a legal adviser

would be in breach of Article 14, if a similar facility is denied to the detenu. We must therefore make it clear that if the detaining authority or the

Government takes the aid of a legal practitioner or a legal adviser before the Advisory Board, the detenu must be allowed the facility of appearing

before the Board through a legal practitioner.

Hence, when the representative of the management and the prosecuting agency as well as the workmen were allowed to attend the enquiry as on

duty, the representative of the delinquent which has been statutorily provided cannot be denied that opportunity and if that is denied, it cannot be

said that reasonable opportunity has been given to the delinquent to defend himself in the said enquiry. It is not in dispute that the part of cross-

examination is not an easy thing and an ordinary worker cannot be expected to know the same and to establish his case by merely cross-examining

the witnesses called by the management. As rightly contended by the learned counsel for the second respondent, the enquiry officer who was

appointed by the management and the legal advisor to the management as well as the representative may have considerable experience and

acumen in the matter of handling such cases while such acumen is lacking on the part of the employee. While so if the delinquent is deprived of the

assistance of an able employee of trade union or co-worker, certainly he would be every much handicapped and it cannot he said that he has been

given reasonable opportunity to defend his case if he is not allowed to engage a competent person. Unless a competent person is permitted to

appear on behalf of the delinquent as on duty, it is difficult for the delinquent workman to secure him for his assistance. At the risk of repetition, it is

to be noted that if the delinquent employee is pitted against the legally trained representative on the side of the management and if the worker is

denied the opportunity of having the assistance of the Union Representative on the ground that be should obtain leave and then appear, certainly it

can he said that the delinquent officer is denied of the reasonable opportunity to defend himself and consequently the conclusion arrived at would

be in violation of the principle of natural justice. The stand of the petitioner-management that the Union Representative must apply for leave at his

risk and then come to assist the delinquent in the enquiry is not fair and just and in any, event if it is insisted, it cannot he said that reasonable

opportunity has been given to the delinquent who is facing serious charges and who is likely to suffer serious civil or pecuniary consequence as a

result of the domestic enquiry against him. In this connection, the attention of this court was drawn to similar facility allowed to a representative/co-

employee of the Reverse Bank of India and it was decided in Reserve Bank of India v. Workmen found in page 183 (270-271) Gazette of India,

dated March 5, 1968 wherein it is stated that when a representative is allowed to represent a co-employee in a domestic enquiry, then he should

be treated on duty. It is however not reasonable to demand travelling and halting allowance if the representative comes from another station. The

first respondent has taken into consideration all these aspects and has correctly interpreted the word ''reasonable opportunity'' in the impugned

order. For all these reasons, I have no hesitation in coming to the conclusion that ''reasonable opportunity'' contemplated in Standing Order 21

VII(e) includes the right of the delinquent to have the assistance of a co-employee or Union representative as on duty and that the interpretation by

the first respondent in this regard is fair and proper. The learned counsel for the petitioner is unable to make out any case for interference with the

said order by pointing out any illegality or irregularity whatsoever for this court to exercise the extraordinary writ jurisdiction and to quash the order

of the first respondent.

In the result, the writ petition fails and stands dismissed. However, in the circumstances of the case, there will be no order as to costs.