Remington Rand of India Ltd. v. R. Jambulingam, (SC) BS107051
SUPREME COURT OF INDIA

Before:- P. Jaganmohan Reddy and P.K. Goswami, JJ.

Civil Appeal No. 1764 of 1972. D/d. 5.9.1974.

Remington Rand of India Ltd. - Appellant

Versus

Thiru R. Jambulingam - Respondent

A. Constitution of India, Article 136 - Appeal by special leave - Compensation - Plea of jurisdiction - New point - Appellant submitted to the jurisdiction of Commissioner, for Workmen's Compensation and had not raised any objection to its jurisdiction to hear the appeal - Plea of Jurisdiction cannot be raised for first time in appeal before Supreme Court.

[Para 6]

B. Evidence Act, 1872, Section 115 - Estoppel - Industrial Tribunal had rejected plea of protected workman under Section 33, I.D. Act at the instance of appellant management - Now management cannot be permitted to take plea of ouster of jurisdiction in appeal before Commissioner for Workmen's Compensation on ground that since employee claimed to be protected workman, forum for relief for making an application under Section 33A, of Industrial Disputes Act, 1947.

[Para 6]

C. Tamil Nadu Shops and Establishment Act, 1947, Section 41(2) - Appeal - Jurisdiction of Commissioner is an appellate jurisdiction - Is of wider scope than that of Tribunal under Section 33, I.D. Act - The Commissioner is competent to re-hear the matter completely and come to its own conclusion after re-appreciation of the evidence - There is no legal bar in entertaining additional evidence if that is necessary in the interest of justice.

[Para 8]

D. Tamil Nadu Shops and Establishment Act, 1947, Sections 41(2) and 41(3) - Industrial Disputes Act, 1947, Section 33(2) - Industrial Dispute - Order of Approval passed under Section 33(2) and order passed in appeal under Section 41(2) before the Commissioner - Is binding on the employer and the employee under Section 41(3) of the Act, 1947.

[Para 6]

JUDGMENT

Goswami, J. - This appeal by special leave is directed against the order of the Additional Commissioner for Workmen's Compensation. Madurai (briefly the Commissioner) in an appeal before him lodged by the respondent against the order of his dismissed passed by the appellant company on December 29, 1970.

2. The respondent was in employment under the appellant company at the Tirchirapalli Branch as a typewriter mechanic since 1950. The charges against him were that he was absent on November 2, 1970 without leave and without sufficient cause and also secondly that he was on the said day privately doing some repair work of a typewriter in the premises belonging to the Eswari Institute of Commence, Tiruchirapalli. The respondent was directed to show cause on November 17, 1970 and was placed under suspension. After receipt of his reply to the charge-sheet, a domestic enquiry was held in which witnesses were examined. The respondent examined only himself on his behalf and the appellant examined three witnesses including the Manager of the Tiruchirapalli Branch and the company's doctor. The enquiry Officer found both the charges to be established and on receipt of his report the management passed an order of dismissal.

3. Since an industrial dispute was pending at the relevant time, the management simultaneously submitted an application to the Industrial Tribunal, Madras, for approval of the order of dismissal under Section 33(2) (b) of the Industrial Disputes Act, 1947 (briefly the I. D. Act). The respondent took the plea before the Tribunal that he was a protected workman and hence his dismissal was illegal in the absence of prior permission from the Tribunal under Section 33(3) of the I. D, Act. The Tribunal, however refused to accept this plea and held that he was not a protected work man. The Tribunal further approved the order of dismissal by its ordered dated February 18, 1971.

4. Prior to the termination of the proceedings before the Tribunal on February 18, 1971 the respondent had filed an appeal before the Commissioner under Section 41(2) of the Tamil Nadu Shops and Establishments Act (briefly the Shops Act). The Commissioner after a perusal of all the documents produced by the parties before him took some additional evidence and after hearing the parties set aside the order of dismissal by the impugned order of November 16, 1971. The Commissioner held that the first charge namely that he was absent without leave on November, 2, 1970, was established while the second charge about being repair work in the promises of Eswari Institute of commerce Tiruchirapalli, was not proved. The Commissioner also held that the order of dismissal was absolutely disproportionate to the gravity of the offence proved.

5. Mr. Natesan the learned Counsel appearing on behalf of the appellant, submits in the forefront of his argument that as a special forum for relief has been provided under the I. D. Act, namely for making an application under Section 33-A of that Act the remedy resorted to by the respondent under the Shops Act must be held to be excluded. The learned Counsel submits that since the respondent claimed to be a protected workmen before the Tribunal he should have made an application under Section 33-A for violation of Section 33 of the I. D. Act. before it. The respondent having chosen a wrong forum is precluded from challenging the order of dismissal before the Commissioner says Mr. Natesan.

6. It is rather extraordinary that even though the Commissioner (sic) (Tribunal) at the instance of the appellant had rejected the plea of protected workman the management now seeks to raise a plea of ouster of jurisdiction before the Commissioner on the self-same ground. This in our opinion cannot be allowed. Besides the appellant submitted to the jurisdiction of the Commissioner and had not raised any objection to its jurisdiction to hear the appeal. That being so we have not allowed the learned Counsel to raise the plea of jurisdiction before us in this Court for the first time in this appeal. We may, however, observed that while even an order of approval is passed under Section 33(2) of the I. D. Act, an industrial dispute can be raised by either party and an appropriate reference can be later made by the Government under Section 10 of the I. D. Act. The order passed under Section 41 of the Shops Act in appeal before the Commissioner is on the other hand, binding on the employer and the employee under sub-section (3) of that section Since, however, we have not permitted the learned Counsel to argue the matter it is not necessary to pursue this matter any further.

7. The learned Counsel next contends that the Commissioner's order is perverse as he absolutely failed to consider the evidence of the doctor a perusal of which would have certainly led to a contrary conclusion. We were taken through the evidence of the doctor before the Commissioner and we find that he stated during cross-examination that "the Branch Manager Mr. Padmanabhan called on me at about 11 a. m. on 2-11-1970. We find that the case of Padmanabhan was that at about 11.10 a. m. on November, 2, 1970 he saw the respondent working on one of the typewriters in the premises of the Eswari Institute of Commerce. There is, therefore, absolutely no foundation for the contention advanced by the learned Counsel that the Tribunal (sic) (Commissioner?) ignored the evidence of the doctor. On the other hand his evidence ran counter to the stand taken by the management.

8. Mr. Natesan also submitted that the Commissioner should not have interfered with the order passed in the domestic enquiry since there was no violation of the principles of natural justice nor was the finding perverse. The jurisdiction of the Commissioner is an appellate jurisdiction and is of wider scope unlike that of the Tribunal in an application under Section 33 of the I. D. Act. The Commissioner is competent to rehear the matter completely and come to its own conclusion after re-appreciation of the evidence. There is no legal bar in entertaining additional evidence if that is necessary in the interest of justice. The rule of law which has been laid down by this Court with regard to jurisdiction of the Industrial Tribunal in an application under section 33 of the I. D. Act in interfering with the order of dismissal passed in a domestic enquiry is not applicable to the case of an appeal before the Commissioner provided for under Section 41 of the Shops Act. We are therefore unable to accept the submission of the learned Counsel.

9. In the result the appeal fails and is dismissed with costs.

Appeal dismissed.