E I D
Parry (I) Limited Vs. G. Omkar Murthy & Ors [2001] Insc 178 (27 March 2001)
S. Rajendra
Babu & S.N. Variava Rajendra Babu, J. :
J U D
G M E N T
L.I.T.J
In
these cases the respondents-employees were in the employment of the appellant
between the years 1958 and 1984.
On
October 1, 1984 voluntary retirement scheme was introduced and the respondents
availed of that benefit and left the services after obtaining the terminal
benefits as provided under the Payment of Gratuity Act, 1972 (hereinafter
referred to as the Central Act]. Thereafter petitions were filed under Section
44 of the Andhra Pradesh Shops and Establishments Act, 1966 (hereinafter
referred to as the State Act] claiming the difference between the gratuity
received by them and the gratuity payable under Section 40 of the State Act.
Before the Authority under the State Act, three objections were raised that
(i) there
has been inordinate delay in preferring the claim;
(ii) for
payment of gratuity the Central Act prevails over the State Act, and
(iii) the
question whether the gratuity payable under the Central Act is more favourable
than the State Act could not be examined by the trial court concerned. The
trial court, however, gave relief to the workmen. The appellate authority
dismissed all the three appeals.
Revision
petitions filed before the High Court also stood dismissed. Hence these appeals
by special leave.
Four
contentions are put forth before us, namely, that
(i)
The Central Act prevails over the State Act by virtue of Article 254 of the
Constitution and Section 40(3) is invalid and the claims are unsustainable;
(ii)
Section 40(3) of the State Act stood repealed on the coming into force of the
Andhra Pradesh Shops and Establishments Act, 1988 and gratuity became payable
under Section 47(5) of the State Act where payment of gratuity is not payable
under the Central Act;
(iii)
Section 14 of the Central Act overrides other enactments in relation to
gratuity, and (iv) The respondents have been paid gratuity under the Central
Act for the period covered and for the balance period of service gratuity is
paid under the prevailing trust scheme.
At the
relevant time when the respondents voluntarily retired from service the
definition of employee under Section 2(e) of the Central Act read as not to
include employee whose wages exceeded Rs. 1,000/- per mensem while the
respondents-employees were all getting wages more than Rs. 1,600/- per mensem
and, therefore, the Central Act could not be applied. If that is so, it is
certainly permissible for the respondents to have made an application for
payment of gratuity under Section 40(3) of the State Act. Further the scheme of
the Central Act would indicate that it would not be applicable in cases where the
State Act is more beneficial than the Central Act. In this case, the finding is
that the State Act is more beneficial than the Central Act. Therefore, the
contentions sought to be advanced on behalf of the appellant as to repugnancy
or otherwise of the State Act would not arise at all. If both the enactments
can co-exist and can operate where one Act or the other is not available then
we find no difficulty in making the State Act applicable on the fact situation
available as has been done in the present case. Therefore, we find that the
contentions raised on behalf of the appellant are unsustainable.
Shri Narayan
B. Shetye, the learned Senior Advocate appearing for the appellant, submitted
that the Central Act is a complete code containing detailed provisions and
creates right of payment of gratuity and, therefore, the Central Act should
prevail over the State Act. Reliance has been placed on the decision of this
Court in State of Punjab v. Labour Court, Jullundur & Ors., 1980 (1) SCR 953. In
that case the issue before the Court was whether for payment of gratuity an
application could be made under Section 33-C(2) of the Industrial Disputes Act,
1947, and it was held that such an application could not be filed under the
said Act. Therefore, this decision cannot be of any assistance to the appellant
inasmuch as the question before us is whether the Central Act or the State Act
would apply for payment of gratuity.
The
decision in M.S.R. Murthy v. Arva Somayajula Yagneswara Chenulu, 1985 LAB I.C.
189, also is of no use to the appellant inasmuch as the State Act is held not
to operate to the extent the Central Act prevails. In the present case, on
facts, it is found that the Central Act is not applicable.
Therefore,
we find no substance in any of the arguments advanced by the appellant. The
appeals, therefore, stand dismissed. No costs.
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