- (1.) This appeal is directed against the Award dated 19th December, 1977 of the Central Government Industrial Tribunal-cum-Labour Court, Jabalpur (MP). The appellant at the age of 26 was appointed as Mechanic-cum-Operator by the respondent-Management. His services stood terminated with effect from July 30, 1974 when he was drawing a monthly pay of Rs. 475/-. The dispute that arose on such termination was referred for adjudication. The Tribunal in the final Award dated 19-12-77 held that the termination of the services of the appellant was under Clause 24(e) of the certified standing Orders and being an automatic termination it did not attract Section 2(A) of the Industrial Disputes Act. In that view of the matter, no relief was granted to the appellant.
(2.) The appellant is aggrieved that the interpretation placed and conclusion drawn by the Tribunal are faulty. According to the appellant, termination of service for whatsoever reason amounts to retrenchment and where it is not followed by the procedure under law, it is illegal and the appellant is, therefore, entitled to be reinstated and given all other consequential benefits. In support of the contention, the learned counsel also relied on decisions of this Court in State Bank of India v. N. Sundara Money, (1976) 1 SCC 822 : (AIR 1976 SC 1111); L. Robert D'Souza v. Executive Engr., Southern Rlys. (1982) 1 SCC 645 : (AIR 1982 SC 854); Mohan Lal v. Management of M/s Bharat Electronics Ltd., (1981)3SCC 225 : (AIR 1981 SC 1253); H. D. Singh v. RBI, AIR 1986 SC 132; Punjab Land Dev. and Reclamation Corpn. Ltd., Chandigarh v. Presiding Officer, Labour Court, Chandigarh. (1990) 3 SCC 682. The appellant had availed of leave from 23-7-74 to 29-7-74 and was to report for duty on 30-7-74. He actually joined duty on 7-8-74. Clause 24(e) of the Standing Orders reads "If a workman remains absent beyond the period of leave originally granted or subsequently extended he shall lose lien on his appointment unless : i) he returns within 10 days of expiry of his leave; ii) explains to the satisfaction of the management and his inability to return on the expiry of his leave;" According to the respondent-management, there was no satisfactory explanation for the absence without leave from 30-7-74 and, therefore, the appellant though joined duty on 7-8-74 lost the lien on his appointment resulting in termination of service under the aforesaid clause.
(3.) We have considered the argument of the counsel on both sides on the question of law raised. In the light of the decisions, which have been referred to above, we have to hold that the termination of the services of the appellant under Clause 24(e) of the Standing Orders constitutes 'retrenchment' u/S. 2(00) of the Industrial Disputes Act and the Tribunal was wrong in concluding that the termination in the instant case does not attract Section 2(A) of the Industrial Disputes Act. The position being so, we have to accept the contention of the appellant that the Award is not in accordance with law.;