Rajendra Babu, J. - (1.) The above appeal has been filed against the order dated 27-11-96 of a Division Bench of the Andhra Pradesh High Court in Writ Appeal No. 385 of 1996, whereunder the Division Bench, while setting aside the order of the learned single Judge in Writ Petition No. 3793 of 1992, allowed the claims in the writ petition to the extent and subject to the conditions specified in the order. The appellant, National Thermal Power Corporation Ltd., Ramagundam Super Thermal Power Station, is a Public Sector Undertaking of the Government of India. It started a canteen in the year 1983 for the benefit of the employees of their unit, through a contractor and from that time onwards it was being run through contractors engaged from time to time. The total number of employees, at the relevant point of time, were said to be 2300 and about 54 persons were said to have been working in the canteen in various capacities - cooks, servers, cleaners etc. It is not in controversy that the appellant is a factory governed by the provisions of the Factories Act and Section 46 of the said Act, 1948 casts a mandatory duty and obligation on the appellant to provide and maintain a canteen for the benefit of all those serving in the unit. Concedingly, the appellant grants substantial subsidy and at one point of time, as found noticed in the order, it was to the tune of Rs. 1,95,000/-. The respondents, at least many of them, were said to be working from the year 1983, though engaged by contractors. The Deputy Manager - Administration and his subordinates were said to supervise the working of the canteen in respect of preparation, service and maintenance, to ensure quality of service as well as that it was carried on beneficially to the workers. It is also claimed that the said authority issued identity cards also to the workers for entering the factory premises. Apparently, taking advantage of certain decisions of Courts, including this Court, the respondent-workers moved the High Court by means of the Writ Petition filed under Article 226 of the Constitution of India seeking for a direction to the appellant to regularize their services with attendant benefits.
(2.) Appellants disputed the claim, contending that the canteen was run as a beneficial measure, to cater to the needs of workers in the unit, that contractors used to be engaged periodically - at times different contractors for different periods, depending upon the successful offer made pursuant to invitation of tenders, that they have nothing to do with the total strength of workers engaged by such contractors, that they are neither workers relating to the manufacturing activities of the appellant-Undertaking or they perform any work incidental thereto or by any means could claim to be workers of the appellant within the meaning of the Industrial Disputes Act, 1947. The control, if at all, was said to be to ensure that there is no industrial unrest on account of the manner of running the canteen and proper food articles are made available hygienically and at the rates stipulated without sacrificing the quality of the foodstuffs, eatables and beverages and such supervision cannot make them workers under the control of the appellant and that the relationship of Master and Servant and disciplinary control over them was also with their employer-contractor, at all times.
(3.) The learned single Judge was not prepared to accept the claim of the workers and was of the view that the workers in the canteens run by Railways and LIC stand on a different footing and there can be no comparison of the workers in the canteen under consideration with those in the other institutions. The writ petition, therefore, came to be dismissed and the workers were constrained to file an appeal. The Division Bench, while allowing the appeal, made the same subject to the following directions: "Learned counsel for the first respondent has, however, urged before us that while affirming the judgment of the Bombay High Court as above, the Supreme Court has given some directions and in the instant case for the obvious reasons of the existence of the canteen in the hands of the contractors ever since the establishment of the canteen, the Court should issue similar directions as issued by the Supreme Court in the said case. While we do not have much information as to the type of the employees the canteen is having and whether there are any employees in the canteen who do not qualify within the minimum and the maximum age limits prescribed under the policy of the first respondent or that they do not fit in the minimum medical standards of minimum service period, it is not possible, therefore, to specify, in the same terms as the Supreme Court has done, in the instant case, but to observe generally that a person who has crossed the age limit or a person who is below the age of employment can obviously be not regularized or treated as employee of first respondent. Similarly, a person who is not medically fit cannot claim employment and if has so worked alright, but cannot by virtue of such employment claim the benefits of the employees of the first respondent. It would be advisable in such circumstances that the first respondent corrects its mistakes and allows the cases of all the employees and treats all those who are not unfit to continue in the employment of first respondent as its employees." ;