November 18, 2024 8:07 am

Can Labour/Industrial Courts Order Regularization In Absence Of Sanctioned Posts? SC Refers To Larger Bench

Bysclaw

Feb 8, 2020

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Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981- Dispute over the permanent status of certain workmen – The Court considered whether the Act, 1981 applies to the parties and if the suggestion to institute an ‘Industrial Disputes Claim’ was sustainable – The Corporation argued that the Act and the Tamil Nadu Shops and Establishments Act, 1947 do not apply to them, and that certain activities, like construction, exempt them from the Act – The Union argued that the Corporation has exploited temporary employees for years and that the Inspector of Labour’s order granting permanent status should not be questioned – The Corporation’s appeal was dismissed, and the Union’s appeal was allowed – The Court found the Corporation an industrial establishment, and the employees had uninterrupted service qualifying them for permanent status – The Court analyzed the Act’s definitions, the Corporation’s activities, and previous orders and judgments – The Court concluded that the Act applies to the dispute, and the Inspector of Labour’s findings should not have been disturbed.

Jun 3, 2024 sclaw

The main issues revolve around the revision of pay scales, allowances, and the comparability of the employer’s units for wage determination – unal to re-examine the case afresh within six months – The Court found that the High Court overstepped its jurisdiction by re-appreciating evidence and making independent factual determinations – The Court referenced several cases to establish the scope of the High Court’s jurisdiction and the industry-cum-region test for wage revision

Apr 14, 2024 sclaw

Industrial Employment (Standing Orders) Act, 1946 – Section 3, 7 and 10(3) – Transferring of employees between different units of the company – – The Supreme Court refers to the case of Cipla Ltd. to assert that the terms of employment and Standing Orders do not conflict, and transfers are permissible – The Court analyzes the Industrial Employment (Standing Orders) Act, particularly Sections 7 and 10, to determine the operation and modification of Standing Orders – The Supreme Court concludes that the transfers were legal, overturns the High Court’s judgment, and dismisses the writ petitions filed by the respondents – The Court does not address the broader issue of the power to modify Standing Orders.

Mar 26, 2024 sclaw

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Penal Code, 1860 (IPC) — Sections 376 and 313 — Rape — False promise of marriage — Physical relationship with the complainant under the false promise of marriage, leading to her pregnancy and subsequent abortions — Whether the FIR should be quashed based on the allegations and the delay in filing the complaint — The petitioner argued that the relationship was consensual and the delay in filing the FIR undermines the credibility of the allegations — The respondent claimed that the petitioner deceived her with a false promise of marriage, leading to non-consensual physical relations — The Supreme Court quashed the FIR, noting the long-term consensual relationship and the lack of prima facie evidence for rape under Section 376 IPC —The Court emphasized the delay in filing the FIR and the nature of the relationship, which appeared consensual —The Court referred to previous judgments, highlighting the importance of prima facie evidence and the misuse of legal provisions —The FIR and all proceedings based on it were quashed, preventing abuse of the legal process.

Oct 21, 2024 sclaw

Penal Code, 1860 (IPC) — Sections 420, 468, 471 and 120-B —Prevention of Corruption Act, 1988 — Section 13(2) and 13(1)(d) — Financial misconduct and conspiracy — Whether the High Court was correct in discharging the respondent from the charges of conspiracy and financial misconduct — The CBI argued that the High Court conducted a mini-trial at the charge-framing stage and that there was sufficient suspicion to frame charges against the respondent — The respondent’s counsel argued that the material in the charge sheet did not make out a case against the respondent and that the High Court rightly discharged him —The Supreme Court upheld the High Court’s decision to discharge the respondent, stating that mere suspicion was not enough to frame charges – The Court found that the respondent’s role was limited to signing the memorandum prepared by senior officers and participating in the Management Committee meeting, which approved the proposal — The Court emphasized that the proposal had passed through various committees and that the respondent’s actions did not amount to criminal misconduct — The appeal was dismissed, and the respondent was discharged from the charges — The trial against other accused persons will continue.

Oct 21, 2024 sclaw

Patna Municipal Corporation Act, 1951 — Sections 146, 423 and 488(1) — The Patna Municipal Corporation imposed a royalty on advertisements, which was later increased — The respondents challenged this imposition, arguing it was a tax without legislative backing — Whether the royalty imposed by the Corporation was a tax and if it was legally enforceable without legislative sanction — The Corporation argued that the royalty was agreed upon by the parties and was not a tax — They contended that the enhancement of the rate was within their rights — The respondents argued that the imposition was a tax, which required legislative sanction, and the Corporation had no authority to levy it — The Division Bench quashed the enhancement, ruling that the Corporation had no power to impose the tax without legislative backing — The Court found that the royalty was not a tax but a fee agreed upon by the parties — It held that the Corporation’s actions were within the scope of the agreement — The Court distinguished between royalty and tax, emphasizing that royalty is based on an agreement, not statutory provision — The Court upheld the imposition of royalty as per the agreement but noted that the enhancement in rates was not challenged effectively — The judgment of the Division Bench was set aside.

Oct 21, 2024 sclaw

Citizenship Act, 1955 — Section 6A — Special provisions as to citizenship of persons covered by the Assam Accord — The case involves the constitutional validity of Section 6A of the Citizenship Act 1955, which grants citizenship to certain migrants from Bangladesh to Assam —The main issues include whether Parliament had the legislative competence to enact Section 6A, and if Section 6A violates Articles 6, 7, 14, 29, and 355 of the Constitution — Petitioners argue that Section 6A is unconstitutional as it conflicts with Articles 6 and 7, adopts unreasonable cut-off dates, and violates Articles 14, 29, and 355 — Respondents contend that Section 6A is within Parliament’s legislative competence under Article 11 and does not violate the Constitution — The judgment addresses the legislative competence of Parliament, the reasonableness of cut-off dates, and the impact on Assamese cultural identity — The court examines the historical context of citizenship provisions, the legislative intent behind Section 6A, and the scope of judicial review under Article 14 — The court analyzes the constitutional provisions on citizenship, the legislative objective of Section 6A, and the balance between legislative intent and constitutional mandates —The court concludes that Section 6A of the Citizenship Act is constitutional and does not violate the cited Articles of the Constitution.

Oct 21, 2024 sclaw