V RAJU Vs. PRESIDENT MADURAI DIST CENTRAL CO-OPERATIVE

JUDGEMENT

(1.) THE petitioner herein was an employee of the first respondent and he was placed under suspension pending enquiry into certain charges with effect from 1st December, 1968. Subsequently, by an order, dated 7th November, 1969, the petitioner was dismissed from service with effect from the date of suspension, namely, 1st December, 1968. The petitioner thereafter filed claim Petition No 5 of 1970 on the file of the Labour Court, Madurai under Section 33c (2) of the Industrial Disputes Act claiming a sum of Rs. 2,006 said to be wages due to him for the period of suspension from 1st December, 1968 to 10th November, 1969. Before 'the Labour Court, the first respondent, apart from contending that the order of suspension was valid on merits, also contended that the Labour Court at Madurai had no jurisdiction to entertain the petition under Section 33c (2) of the Industrial Disputes Act since the suspension of the petitioner could have been the subject-matter of an industrial Dispute referred under Section 10 (1) of the Industrial Disputes Act as laid down by this Court in The Management, Udipi Hindu, Restaurant Madurai v. The Presiding Officer, Labour Court, Madurai and Anr. (1970) 83 L. W. 367. The Labour Court accepted this contention of the first respondent and dismissed the petition filed by the petitioner herein. The Labour Court also stated that the first respondent has the power to suspend the petitioner. It is to quash this order of the Labour Court the present writ petition under Article 226 of the Constitution of India has been filed.

(2.) IN view of one consideration, it is unnecessary to consider any other aspect of the matter. As I pointed out already, the petitioner was suspended pending enquiry and subsequently by an order, dated 7th November, 1969 he was dismissed from service with effect from the date of suspension, namely, 1st December, 1968. As the order of the Labour Court itself shows the said dismissal was pending before the Labour Officer, Madurai at the time when the Labour Court was dealing with the matter and consequently the dismissal of the petitioner with effect from 1st December, 1968 constituted separate and independent proceedings not forming part of the proceedings before the Labour Court in the present case. As a matter of fact, it is brought to my notice by the learned Counsel for the first respondent that the Government in G. O (Rt.) No. 2539, Labour, dated 2nd November, 1970, declined to make a reference in respect of the dismissal of the petitioner with effect from 1st December, 1968. Under these circumstances, the question for consideration is whether the petitioner was entitled to claim the wages for the period of suspension referred to already.

(3.) IN C. Krishnan v. The Special Officer, The Madurai District Cooperative Supply Marketing Society Limited, Madurai and Anr. W. P. No. 4700 of 1961, I have taken the view that once the order of dismissal takes effect from the date of suspension and that order has become final, there is no question of the suspension period subsequently subsisting as an independent entity or separately and, therefore, there is no question of the (employee claiming any wages separately for the period of suspension. The same view was taken by me in a subsequent decision, dated 30th November, 1973 in A. Ramaswami and P. Rangaswami v. The President Salem Co-operative Central Bank Limited, Salem and Anr. W. P. Nos. 2038 and 2047 of 1971. In those cases also the petitioners therein were originally suspended but subsequently part of the period of suspension was treated as leave on loss of pay. The petitioners filed petitions under Section 33c (2) of the Industrial Disputes Act before the Labour Court. The Labour Court dismissed the petitions holding that so long as the order directing the treating of the period of suspension as leave on loss of pay stood, the petitioners could not claim wages for the said period of suspension. I upheld that order of the Labour Court and dismissed the writ petitions. Consequently, my decisions in those two cases are directly in point and, therefore, so long as the order of dismissal dismissing the petitioner from service with effect from 1st December, 1968 stands, the petitioner cannot file a petition under Section 33c (2) of the Act claiming wages for the period of suspension as if the period of suspension stood separately 'without getting itself merged in the order of dismissal.