AI Structured Summary
Not yet generated for this judgment
Judgment
D. Murugesan, J.—The petitioner is the Special Officer, Tirunelveli Co-operative Printing Works Limited, Tirunelveli. Respondents 2 to 18
filed a petition before the first respondent u/s 3 of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act,
1981 and Rule 6(4) of the Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Rules, 1981 (hereinafter referred
to as ""the Act"" and ""the Rules"") seeking for regularisation of their services. Pursuant to the said petition, notice was issued calling upon the
petitioner to submit the documents. Accordingly, the petitioner submitted the documents relating to the service particulars of the respondents 2 to
The first respondent after considering the documents produced by the writ petitioner came to the conclusion on merits that all the workmen
viz., respondents 2 to 19 have completed 480 days of service in 24 calender months. Accordingly, the first respondent issued directions to the writ
petitioner under Rule 6(4) of the Rules for regularisation of service by order dated 13.10.98. The said order of the first respondent has been
challenged in this writ petition.
Mr.K.Srinivasan, learned counsel for the petitioner submitted that the first respondent has decided the entire matter based upon the records
produced by the petitioner alone without conducting any enquiry and without sufficient opportunity to the petitioner. Hence, the learned counsel
submitted that the impugned order is liable to be set aside. The learned counsel further submitted that the petitioner is a co-operative society which
cannot be considered as an Industry and therefore, the provisions of the Act and the Rules are not applicable to the petitioner society.
Mr.A.Thirumurthy, learned counsel for the respondents/workmen on the other hand would submit that the first respondent does not act as an
adjudicating authority while he entertains and considers an application filed by the workmen u/s 3 of ""the Act"" and Rule 6(4) of ""the Rules"". All that
the Inspector is empowered to consider is as to whether the workmen had put in 480 days of service in 24 calender months and issue directions to
the management for regularisation of service. For the said purpose, whatever the conclusions arrived by the Inspector as to whether the petitioner
is an Industry and the respondents 2 to 19 are workmen are only prima facie and for the purpose of passing orders under Rule 6(4) of the Rules.
Hence, the learned counsel submitted that when the first respondent applied his mind to the documents produced by the petitioner and satisfied
himself as to the fact that the workmen completed 480 days of service in 24 calender months, there is no question of further enquiry to be
conducted in the matter. Hence, the learned counsel submitted that the writ petition is misconceived and is liable to be set aside.
I have given my due consideration to the respective submissions of the learned counsel. The role of the Inspector under the provisions of ""the
Act"" and ""the Rules"" came up for consideration before a Division Bench of this Court in "" Sugunan Vs. University of Kerala and Others, . In the
said judgment, the Division Bench has held as follows:-
Thus, we see that the answer to the question whether a provision is workable or not will really depend on the nature of the provision and the
machinery provided in the Act for working out that provision. If some difficulties are experienced in working out a provision, that by itself will not
render the provisions unworkable. Besides, as pointed out earlier, the Inspector has to make the enquiry only on the basis of the registers
maintained by the employer himself. The questions which are required to be determined for the purpose of implementing S.3(2) of the Act are not
at all complicated. Besides, the decision of the Inspector is a summary decision. Even the statute does not make it final and if and when a question
arises as to whether the workman is entitled to certain benefits as a permanent workman and a claim is made on the basis of the decision of the
Inspector, it is obvious that the decision of the Inspector being summary in nature, the controversy can be properly determined in the appropriate
proceedings which may be taken either by the employer or by the workman.
As per Rule 6(4), an Inspector is expected to verify the documents produced by the management and if necessary inspect the premises and may
also hold an enquiry to ascertain as to whether the workmen had put in 480 days of service in 24 calender months. When once the Inspector is
satisfied that the workmen viz., the respondents 2 to 19 have completed 480 days of service in 24 calender months on the basis of the records
produced by the writ petitioner management, there is no requirement of further enquiry to be conducted by the Inspector, the first respondent.
Moreover, as per the orders of the Division Bench, procedure to be adopted by the Inspector is only summary in nature and the order passed by
him is also not final and the parties aggrieved by the orders are entitled to challenge the same before the appropriate forum. In that view of the
matter, I do not find any substance in the submission of the learned counsel for petitioner that unless a full-fledged enquiry is conducted, the
Inspector ought not to have passed the impugned order. Moreover, the enquiry is contemplated only in the event the Inspector entertains any
doubt about the documents produced by the management. In this case, the directions issued by the Inspector u/s 3 of ""the Act"" and Rule 6(4) of
the Rules"" is only on the basis of the records which were produced by the management and the Inspector was satisfied with those documents and
had factually come to the conclusion that the respondents 2 to 19 have worked for 480 days of service in 24 calender months. Therefore, the
question of conducting a further enquiry does not arise in this case. Accordingly, the submission of the learned counsel for petitioner in this regard is
liable to be rejected.
For all the above reasons, I do not find any merit in the writ petition and the same is dismissed. No costs.