K.G Balakrishnan, J.— The appellant is a public limited company having its registered office at Bombay, engaged in the business of producing aluminium metal and its alloys and its factory is located at Renukoot in Uttar Pradesh. Bauxite being a raw material required for the manufacture of aluminium, the appellant obtained various mining leases in Bihar under the provisions of the Mines and Minerals (Regulation and Development) Act, 1957. The appellant was thus having a bauxite-mining lease which was known as Maidanpat Bauxite Mine. The mining operations at Maidanpat Bauxite Mine were being done in forest land as well as in non-forest land. On 24-7-1993, the Divisional Forest Officer, Ranchi West Forest Division, issued a letter to the appellant to stop the mining activities in the forest land of Maidanpat Bauxite Mine. The appellant was asked to submit map and the records for decision to be taken in the matter. The appellant sent a reply stating that its lease was valid up to January 1997 and that it may be permitted to continue mining operations. According to the appellant, the Divisional Forest Officer did not accede to its request and the mining operations were abruptly stopped and as there was no work for the workmen, a lay-off was declared from 31-7-1993. The appellant alleged that lay-off compensation was paid to the workmen.
2. The learned counsel for the appellant further contended that request was made to the Forest Authorities but no favourable response was received from them and the appellant had to close down the mine w.e.f 19-8-1993 and this fact was intimated to the Divisional Forest Officer on 20-8-1993. Thereafter, a notice of closure under Section 25-FFF of the Industrial Disputes Act, 1947 (hereinafter being referred as “the ID Act”) was sent to the authorities concerned. The appellant further contended that though Section 25-O of the ID Act had no application, in abundant caution the appellant made an application to the Union of India for permission to effect closure. The application filed by the appellant was not entertained, as it was not filed within ninety days before the date of intended closure. The appellant thereafter explained the position of closing of the mine on 19-8-1993 for which the permission could not be obtained in advance. The first respondent after hearing the appellant as well as the representatives of the workmen passed an order on 6-12-1993. In that order passed by the first respondent, the permission was granted subject to the following conditions:
“(i) The closure would be as per provisions of Section 25-O of the Industrial Disputes Act, 1947.
(ii) Compensation and notice salary would have to be paid to the workmen as per provisions contained under Section 25-O(8) of the Industrial Disputes Act, 1947.
(iii) Whenever fresh permission is granted to the management for mining in the State of Bihar, the retrenched workmen would be employed as per the provisions contained in Section 25-H of the Industrial Disputes Act.
This permission shall take effect from the date of issue of this letter.”
3. The appellant challenged the order of the first respondent dated 6-12-1993 before the High Court by contending that Section 25-O of the ID Act had no application to the facts of the case as the closure of the work was not intended by the appellant but as a result of the direction given by the Divisional Forest Officer. According to the appellant, a voluntary, planned and intended closure of an undertaking alone would attract Section 25-O of the ID Act and only under such circumstances, prior permission of at least ninety days before the date of intended closure is required to be obtained by the employer. The appellant had also contended before the High Court that the various conditions incorporated in the impugned order of the first respondent were not warranted. But all the pleas raised by the appellant were rejected by the Division Bench of the High Court and aggrieved by the same, the present appeal is filed.
4. We heard the learned counsel for the appellant and also the learned counsel for the Union of India as well as for the workmen. The learned counsel for the appellant strenuously contended before us that Section 25-O of the ID Act has no application and no prior permission was required for the closure of the mining activities as the appellant never intended to close it down before the expiry of the lease period. The learned counsel for the appellant further contended that as Section 25-O of the ID Act has no application, the appellant is liable to pay compensation to the workmen only under Section 25-FFF of the ID Act. On a closer analysis of the various provisions contained in the ID Act, it is clear that the pleas raised by the appellant are not acceptable. Section 25-O of the ID Act reads as follows:
“25-O. (1) An employer who intends to close down an undertaking of an industrial establishment to which this Chapter applies shall, in the prescribed manner, apply, for prior permission at least ninety days before the date on which the intended closure is to become effective, to the appropriate Government, stating clearly the reasons for the intended closure of the undertaking and a copy of such application shall also be served simultaneously on the representatives of the workmen in the prescribed manner:
Provided that nothing in this sub-section shall apply to an undertaking set up for the construction of buildings, bridges, roads, canals, dams or for other construction work.
(2) Where an application for permission has been made under sub-section (1), the appropriate Government, after making such enquiry as it thinks fit and after giving a reasonable opportunity of being heard to the employer, the workmen and persons interested in such closure may, having regard to the genuineness and adequacy of the reasons stated by the employer, the interests of the general public and all other relevant factors, by order and for reasons to be recorded in writing, grant or refuse to grant such permission and a copy of such order shall be communicated to the employer and the workmen.
(3) Where an application has been made under sub-section (1) and the appropriate Government does not communicate the order granting or refusing to grant permission to the employer within a period of sixty days from the date on which such application is made, the permission applied for shall, be deemed to have been granted on the expiration of the said period of sixty days.
(4) An order of the appropriate Government granting or refusing to grant permission shall, subject to the provisions of sub-section (5), be final and binding on all the parties and shall remain in force for one year from the date of such order.
(5) The appropriate Government may, either on its own motion or on the application made by the employer or any workman, review its order granting or refusing to grant permission under sub-section (2) or refer the matter to a Tribunal for adjudication:
Provided that where a reference has been made to a Tribunal under this sub-section, it shall pass an award within a period of thirty days from the date of such reference.
(6) Where no application for permission under sub-section (1) is made within the period specified therein, or where the permission for closure has been refused, the closure of the undertaking shall be deemed to be illegal from the date of closure and the workmen shall be entitled to all the benefits under any law for the time being in force as if the undertaking had not been closed down.
(7) Notwithstanding anything contained in the foregoing provisions of this section, the appropriate Government may, if it is satisfied that owing to such exceptional circumstances as accident in the undertaking or death of the employer or the like it is necessary so to do, by order, direct that the provisions of sub-section (1) shall not apply in relation to such undertaking for such period as may be specified in the order.
(8) Where an undertaking is permitted to be closed down under sub-section (2) or where permission for closure is deemed to be granted under sub-section (3), every workman who is employed in that undertaking immediately before the date of application for permission under this section, shall be entitled to receive compensation which shall be equivalent to fifteen days' average pay for every completed year of continuous service or any part thereof in excess of six months.”
5. Section 25-O states that if an employer intends to close down an undertaking of an industrial establishment, he shall seek permission at least ninety days before the date of intended closure is to become effective. The reason for the intended closure also should be given in detail and the copy of such application shall be served on the representatives of the workmen in the prescribed manner. The contention of the appellant that Section 25-O would apply only to a voluntary and intended closure of an undertaking is without any force. If the undertaking of an industrial establishment is to be closed down for reasons beyond the control of the employer, provisions have been made under sub-section (7) of Section 25-O of the ID Act. In the present case, the appellant was asked to stop the mining activities in the forest land by the Divisional Forest Officer by letter dated 24-7-1993. This letter does not say that the mining activity shall be closed immediately or with effect from any particular date. The appellant was asked to produce map and other relevant records within a period of five days and it is important to note that the appellant declared lay-off on 31-7-1993 itself and according to the appellant, the mines were closed down on 19-8-1993. In the letter dated 24-7-1993, it is stated that the decision would be taken after the receipt of the records from the appellant. No order has been produced by the appellant to show from which date the mining operations were directed to be stopped by the Forest Authorities. The appellant has also not produced any other documents. From these facts also, it is not very clear whether the appellant was disabled from obtaining prior permission of the first respondent at least ninety days before the date of closure of the mining operations.
6. The next contention urged by the appellant's learned counsel is that the mining operations were stopped due to unavoidable circumstances, and, therefore, the appellant is liable to pay compensation only under Section 25-FFF of the ID Act. This plea is also devoid of merit in view of the specific Section 25-K of the ID Act. Section 25-K Chapter V-B reads as under:
“25-K. (1) The provisions of this Chapter shall apply to an industrial establishment (not being an establishment of a seasonal character or in which work is performed only intermittently) in which not less than one hundred workmen were employed on an average per working day for the preceding twelve months.
(2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the appropriate Government thereon shall be final.”
7. Admittedly, the appellant had an establishment where more than hundred workmen were employed on an average per working day. This fact is not disputed by the appellant. In that event, the provisions contained in Chapter V-B of the ID Act would apply to the appellant. Section 25-O being the provision contained in Chapter V-B of the ID Act, it is the relevant provision regarding the procedure for closing down of an undertaking. This clearly shows that Section 25-FFA and Section 25-FFF of Chapter V-A would not apply in respect of the closure of the mining operations of the appellant. The appellant admits that about 211 employees had been retrenched. Under sub-section (8) of Section 25-O special provision has been made for the payment of compensation to workers when permission for closure is granted.
8. In view of the aforesaid circumstances, the plea of the appellant that Section 25-O of the ID Act applies to only planned and intended closure by the employer is devoid of merits and Section 25-O of the ID Act will govern the situation. We find no error of jurisdiction or illegality in the impugned judgment. The appeal is without any merits and is dismissed. If the workers are not so far paid their due compensation, the appellant shall pay the same within a period of two months.
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