Hidayatullah, J. - (1.) In this appeal by certificate against the judgment of the Bombay High Court, dated August 25, 1962 the appellant is the Sawatram Ramprasad Mills Co. Ltd., Akola, and the respondents two of the workmen of the Mills. The respondents are claiming from the Mills compensation for lay off from March 5, 1960 to October 22, 1960. The proceedings were commenced by an application to the Second Labour Court, Bombay, under S. 33C (1) of the Industrial Disputes Act, 1947 (Act XIV of 1947). The Mills objected on various grounds including firstly that the Second Labour Court had no jurisdiction to hear the case as the dispute fell to be tried under the C. P. and Berar Industrial Disputes (Settlement) Act, 1947 and, secondly, that the application under S. 33C, in any event, was incompetent. The Second Labour Court held against the Mills on both the grounds. The Mills applied to the High Court of Bombay under Arts, 226 and 227 of the constitution but by the Judgment under appeal their application was dismissed. It may be pointed out here the there were similar applications for compensation for lay off by the other workmen of the Mills and on this preliminary point they were all heard together.
(2.) In this Court only these two grounds were urged. The contention on behalf of the Mills on the first ground was two-fold. The Mills attempted to establish that the dispute could not be tried under the Central Act but only under the C. P. and Berar Act and further that even if the Central Act applied the calculation of the amount could not be made under S. 33C of the Industrial Disputes Act as that required proceedings other than those contemplated by that section.
(3.) The Industrial Disputes Act was passed in 1947 and was brought into force on April 1, 1947. It is not disputed that it applied to the Textile Industry. The C. P. and Berar Industrial Disputes (Settlement) Act 23 of 1946) came into force on June 2, 1947 but only the first section was then brought into force. Later, the remaining sections were brought into force by a notification dated November 20, 1947 in all industries except the Textile Industry. From March 1, 1951, the Act was also made applicable to the Textile Industry . In 1953 the Industrial Disputes Act, 1947 was amended by Industrial Disputes (Amendment) Act, 1953. The changes material to our purpose were the addition of two definitions and a new chapter in the Act. Previous to the Act there was an Ordinance which the Act replaced but as nothing turns upon the existence of the Ordinance we need not refer to it. The two definitions introduced in S. 2 of the parent Act were: "(kkk) 'lay-off' (with its grammatical variations and cognate expressions) means the failure, refusal or inability of an employer on account of shortage of coal, power or raw materials or the accumulation of stocks or the break-down of machinery or for any other reason to give employment to a workman whose name is borne on the muster rolls of his industrial establishment and who has not been retrenched: Explanation - Every workman whose name is borne on the muster rolls of the industrial establishment and who presents himself for work at the establishment at the time appointed for the purpose during normal working hours on any day and is not given employment by the employer within two hours of his so presenting himself shall be deemed to have been laid off for that day within the meaning of this clause: Provided, ********** ********** " and S. 2(oo) 'retrenchment'. The definition of 'retrenchment' need not be quoted there because no question has been raised about retrenchment in this case, Section 3 of the 1953 Amendment Act inserted Chapter V-A headed "Lay Off and Retrenchment" Section 25C gave a right to a workman to ask for compensation if laid off, provided he fulfilled certain conditions. It is not necessary to go into those conditions here. Section 25J then provided as follows: "25J. Effect of laws inconsistent with this Chapter- (1) The provisions of this Chapter shall have effect notwithstanding anything inconsistent therewith contained in any law including standing orders made under the Industrial Employment (Standing Orders) Act, 1946 (XX of 1946): Provided that nothing contained in this Act shall have effect to derogate from any right which a workman has under any award for the time being in operation or any contract with the employer. (2) For the removal of doubts, it is hereby declared that nothing contained in this Chapter shall be deemed to affect the provisions of any other law for the time being in force in any State in so far as that law provides for the settlement of industrial disputes, but the rights and liabilities of employers and workmen in so far they relate to lay off and retrenchment shall be determined in accordance with the provisions of this Chapter." In 1956 the Industrial Disputes Act was again amended by the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956. Section 23 of the Amending Act inserted S. 33C which reads as follows: "33-C. Recovery of money due from an employer- (1) Where any money is due to a workman from an employer under a settlement of an award or under the provisions of Chapter V-A, the workman may without prejudice to any other mode of recovery, make an application to the appropriate Government for the recovery of the money due to him and if the appropriate Government is satisfied that any money is so due, it shall issue a certificate for that amount to the Collector who shall proceed to recover the same in the same manner as an arrear of land revenue. (2) Where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the amount at which such benefit should be computed may, subject to any rules that may be made under this Act, be determined by such Labour Court as may be specified in this behalf by the appropriate Government, and the amount so determined may be recovered as provided for in sub-section (1). (3) For the purposes of computing the money value of a benefit, the Labout Court may, if it so thinks fit, appoint a Commissioner who shall, after taking such evidence as may be necessary, submit a report to the Labour Court and the Labour Court shall determine the amount after considering the report of the Commissioner and other circumstances of the case." The powers of the Government under the above section admittedly have been delegated to the Second Labour Court, Bombay. Section 31 of this Amending Act provides as follows:- "31. Act not to override State laws. (1) If, immediately before the commencement of this Act, there is in force in any State any Provincial Act or State Act relating to the settlement or adjudication of disputes, the operation of such an Act in that State in relation to matters covered by that Act shall not be affected by the Industrial Disputes Act, 1947, as amended by this Act. (2) ********** ********** " ;