- (1.) BY this petition under Article 226 of the Constitution of India, Amritsar Rayon and Silk Mills (Private), Ltd. , hereinafter called the employers, seek to have an appropriate writ, direction or order quashing the award of the Industrial tribunal, Punjab, Patiala, dated 30 December 1959, in complaint No. 43/1 of 1959. Certain disputes arose between the petitioners and their workmen under Section 10 of the Industrial Disputes Act and they were referred to the Industrial tribunal, Punjab, Patiala, for adjudication. The said reference (43 of 1958) was pending before the tribunal when one of the employees Achhar Singh was chargesheeted for not subjecting himself to search by Talab Singh, chowkidar, at the time of his leaving the mills after the working hours. An inquiry was held into the aforesaid misconduct by the labour welfare officer and his services were terminated on 13 July 1959, under Para. 18 (a) of the standing orders of the mills. The operative portion of the order of termination as reproduced in the award reads as under: From the evidence produced, it is proved that on 8 July 1959, after the close of your shift, you ran away on your cycle without allowing the chowkidar of the main gate of the mills to satisfy himself about the contents of your bag, in spite of his asking you to do so. Previously also on two occasions you were caught for taking away mills property. So the management would have been justified in dismissing you for the above misconduct. But taking a lenient view, the management hereby terminate your employment under Para. 18 (a) of the mills standing orders. Under the same paragraph, you are entitled to twelve days' wages in lieu of notice. You can collect these wages along with your other outstanding wages from the office of the mills.
(2.) ACHHAR Singh then filed a complaint under Section 33a of the Act on 26 September 1959, and on the said complaint, the impugned award was given by the industrial tribunal, Punjab, Patiala, and by virtue of the same it was ordered that the management shall reinstate Achhar Singh from the date of the termination of his service with the result that there will be no break in his service and he shall also be paid his back wages in full accruing due till the date he is actually reinstated.
(3.) THE award of the tribunal is a speaking one and is based on three reasons, which briefly stated are as follows: (1) The order of termination was passed not by the manager of the employer's company but by one of the directors and it cannot, therefore, be deemed to be an order under the standing orders; (2) that the order really amounted to retrenchment of Achhar Singh and as the provisions of Section 25f of the Act were not followed, the said retrenchment is hit by Section 25j and standing order 18 (a) having different provisions from Section 25f of the Act is invalid; (3) the order although stated to have been made under standing order 18 (a) is really one of punishment as contemplated by Clause (b) of Section 33 (1) of the Industrial Disputes Act and is liable to be quashed on the short ground that necessary permission for the same as required by Section 33 (2) of the Act was not obtained by the employers. ;