Mahajan, J.

1. The Government of Mysore by a notification dated 15-6-1951 under powers conferred by S. 7. Industrial Disputes Act, 1947, constituted an Industrial Tribunal for a period of one year consisting of a chairman and two members for the adjudication of industrial disputes in accordance with the provisions of the Act. It appointed the following persons as chairman and members thereof :

Chairman : Rajadharmaprasakta T. Singaravelu Mudaliar.

Members : Janab Mohamed Sheriff, Sri S. Rangaramiah.

Two disputes between the management and the workers of the Mineiva Mills Ltd., Bangalore and two other disputes between the management and workers of the Mysore Spinning and Manufacturing Co., Ltd., Bangalore, were referred to these said Industrial Tribunal under S. 10(1)(c) of the Act for adjudication. Several other disputes were a1so referred for adjudication to the same tribunal. Till 15-6-1952, when the period of one year expired. the Tribunal had only disposed of 5 out of the 22 disputes referred to it. In the four disputes with which we are concerned the Tribunal had only framed issues and had not proceeded to record any evidence.

2. On 27-6-1952 the Government by another notification constituted another Tribunal for adjudication of these disputes and acting under S. 10(1)(c) of the Act referred all the disputes left undisposed of by the first Tribunal to the newly constituted Tribunal. This notification was not very happily worded and has been the subject matter of a good deal of comment in the courts below and also before us. It runs thus :

"Whereas under Notification No. L. S. 1075-L. W. 68-51-2, dated 15-6-1951, an Industrial Tribunal for the adjudication of industrial disputes in accordance with the Provisions of the Industrial Disputes Act, 1947 was constituted for a period of one year.

And whereas the said period of one year has expired creating a vacancy in the office of both the chairman and the two members, namely,

Chairman : Sri T. Singaravelu Mudaliar

Members : Janab Mohamed Sheriff,

Sri S. Rangaramiah.

Now therefore in exercise of the power conferred under Ss. 7 and 8, Industrial Disputes Act, 1947. H. H. the Maharaja of Mysore is hereby pleased to constitute an Industrial Tribunal for adjudication of industrial disputes in the Mysore State in accordance with the provisions of the Act and further to appoint the following persons as chairman and members thereof :

Chairman : Sri B. R. Ramalingiah.

Members: Janab Mohamed Sheriff.

Sri K. Shamaraja Iyengar.

Under S. 10(1)(c). Industrial Disputes Act. 1947, H. H. the Maharaja is pleased to direct that the Tribunal now constituted under this notification shall hear and dispose of all the references made to the previous tribunal constituted under the notification of 15-6-1951 and which have remained undisposed of on15-6-1952."

When the second tribunal proceeded to hear the four disputes which are the subject matter of these appeals, the employers raised a number of preliminary objections regarding the jurisdiction of the tribunal to hear and dispose of the disputes, the principal contentions being, (1) that the time limit of one year fixed for the life of the first tribunal was unauthorized and illegal and therefore the first tribunal continued to exist in spite of the expiry of that period: (2) that the Government could not withdraw the disputes referred to the first tribunal from it, so long as the members of the first tribunal were available for. discharging their duties and that section 8 had no application to the facts of this case; and (3) that the trial of these disputes by the newly constituted tribunal, even if it had jurisdiction to entertain them could not be started from the stage at which they were left by the first tribunal and should begin de novo.

3. The employees contested these propositions and contended that it was competent for the Government to constitute one or more Industrial Tribunals under S. 7 and it was open to it to prescribe that these tribunals should function for a limited period ; that the notification dated 27-6-1952 was valid both under Ss. 7 and 8 of the Act and the second tribunal was properly constituted and had jurisdiction over the disputes referred to it under S. 10(1) (c) of the Act and that there was no need for a de novo trial in law.

4. The second tribunal rejected the preliminary objections raised by the employers and came in the conclusion that the Government was competent to constitute the first tribunal for a limited period, that the second tribunal was properly constituted and that the references made were proper and could be proceeded with from the stage at which the first tribunal had left them. Against this order the employers preferred appeals to the Labour Appellate Tribunal, Nos. 245 to 248 of1952 They also filed writ applications under Art. 226 of the Constitution of India before the High Court. C. P. Nos. 79 and 80 of1952-53, for the issue of writs of prohibition prohibiting the second tribunal from proceeding with the adjudication of the four disputes, the subject-matter of the appeals. The points that arose for decision in the appeals as well as in the writ applications were substantially the same. In these circumstances the High Court postponed hearing the writ application till the appeals had been heard by the Labour Appellate Tribunal.

5. The Labour Appellate Tribunal by its order dated 19-12-1952 dismissed all the appeals and subsequently the High Court of Mysore by its order dated 25-3-1953 also dismissed the writ applications. It, however, granted the employers a certificate of leave to appeal to this Court. The employers filed applications for special leave to appeal against the order of the Labour Appellate Tribunal passed in the appeals before it, and this Court granted special leave to appeal by an order dated 23-4-1953. The result is that we have four appeals now "before us against the order of the Labour Appellate Tribunal, C. A. Nos. 140 to 143 of 1953 and two appeals before us from the order of the High Court refusing the application of the employers under Art. 226 of the Constitution, C. A. Nos. 156 and 157 of 1953.

6. As all these appeals raise a common question of law they can conveniently be disposed of by one judgment.

7. Mr. Daphtary, who appeared for the employers contended that the four disputes between the employers and employees that were referred to the Industrial Tribunal constituted by the notification of 15-6-1951 were still in law pending before that Tribunal and it was that, Tribunal and that tribunal alone that could adjudicate on them and give its award on them and that the second Tribunal constituted by the notification of 27-6-1952 had no jurisdiction to entertain the references or to give any awards concerning them. It was contended that under the Industrial Disputes Act there is no power in the Government for appointing a tribunal for a limited duration, and that its power only to constitute 5 tribunal and to refer certain disputes to it.

8. It is said that in the provisions of the Act it is implicit that a tribunal once appointed can cease to function only after the references made to it have been exhausted, i.e. after it has given its award. It was further urged that there is no power in the Government once it has made a reference under S.10 of the Act to withdraw it from the Tribunal and to band it over to another Tribunal. It was suggested that the members of the first Tribunal should be directed to hear these references and to give their award. In our opinion, none of these contentions can be sustained on the provisions of the Act.

Section 7 of the Act provides as follows:

"The appropriate Government may constitute one or more Industrial Tribunals for the adjudication of industrial disputes in accordance with the provisions of this Act.

2. A Tribunal shall consist of such number independent members as the appropriate Government may think fit to appoint, and where the Tribunal consists of two or more members, out of them shall be appointed as the chairman thereof .........."

Section 8 provides that if for any reason a vacancy occurs in the office of the chairman or any other member of a court or tribunal, the appropriate Government shall, in the case of a chairman, and may, in the case of any other member, appoint another independent person, in accordance with the provisions of S.6 or S.7 as the case may be, to fill the vacancy, and the proceedings may be constituted before the court or the tribunal so reconstituted.

Section 7 does not restrict or limit the powers of the Government in any manner and does not provide that a tribunal cannot be constituted for a limited period or for deciding a limited number of disputes. From the very nature and purpose for which Industrial Tribunals are constituted it, is quite clear that such tribunals are not to be constituted permanently. It is only when some industrial disputes arise that such tribunals are constituted and normally such tribunals function so long as the disputes referred to them are not disposed of. But from this circumstance it cannot be inferred that it is not open to the Government to fix a time limit for the life of these tribunals in order to see that they junction expeditiously and do not prolong their own existence by acting in a dilatory manner.

Mr. Daphtary, however, contended that though the language of S. 7 was wide enough to include within its phraseology a power in the Government to constitute tribunals for any period of time it thought fit, this wide construction of its language had been limited by the other provision of the Act. He made reference to the provisions of S. 4 which deals with conciliation officers Sub-section (2) of S.4 provides that a conciliation officer maybe appointed for a specified area or for specified industries in a specified area or for one or more specified industries and either permanently or for a limited period. It is obvious that the nature of duties of conciliation officers being of a different character provision has been made that they may be either appointed permanently or for a limited period. From these provisions it is difficult to infer the same or a different intention regarding industrial Tribunals. They may well be appointed ad hoc for a particular dispute. It was for this reason that no restriction was placed on the powers of Government regarding the constitution of Tribunals, and Government was given very wide discretion and it could appoint them for any limited time or for a particular case or cases as it thought fit and as the situation in a particular area or a particular case demanded.

Reference was then made to the provisions of Ss. 15 to 20 of the Act for the proposition trial once a reference is made in a Tribunal, the adjudication must be concluded by that Tribunal and that Tribunal alone must give the award, and that the life of the Tribunal cannot be cut short between the date of the reference of the dispute for adjudication and the date of the award. Section 15 provides that where an industrial dispute has been referred to a Tribunal for adjudication, it shall hold its proceedings expeditiously and shall as soon as practicable on the conclusion thereof, submit its award to the appropriate Government. We are unable to see that any inference can be raised from the provisions of the section supporting the contention of Mr. Daphtary. This is a provision directing the Tribunal to function expeditiously and give its award as soon as possible

Section 20 (3) is in these terms:

"Proceedings before a tribunal shall be deemed to have commenced on the date of the reference of dispute for adjudication and such proceedings shall be deemed to have concluded on the date on which the award becomes enforceable under S.17-A."

9. This section lays down the date of the terminus a quo for the termination and commencement of the proceedings. It is difficult to see that it in any way cuts the power of the Government to appoint a tribunal for a limited duration. Reference was also made to the provisions of S. 33 which relate to the conditions of service during the pendency of the proceedings in adjudication. It is provided therein that there shall be no change in the conditions of service of the workmen pending adjudication. In our opinion, the Labour Appellate Tribunal and the High Court were right in holding that from these provisions it could not be held that it was implicit in S.7 that the Government could not withdraw a dispute referred to a tribunal or make the appointment of a tribunal for a limited period of time. In our opinion, under the provisions of S.7, the appropriate Government has ample power of constituting a tribunal for a limited time, intending thereby that its life would automatically come to an end on the expiry of that time. The contention there fore of Mr. Daphtary that the notification appointing the first tribunal for a period of one year was illegal and that the first tribunal contention to exist is without force. His further contention that the Government could not withdraw the dispute referred to the first tribunal so long as the members of the first tribunal were available and could not hand it over to the second tribunal cannot also be sustained.

10. Mr, Daphtary then contended that in any case the notification issued on 27-6-1952 was defective and illegal and by its force the second tribunal was not properly constituted, Emhasis was law on the words of the notification wherein it was said that on the expiry of one year a vacancy on the office of both the chairman and the two members had occurred and that in exercise of the powers conferred by Ss. 7 and 8 , H.H. the Maharaja of Mysore was pleased to constitute an industrial tribunal for adjudication of industrial disputes in the Mysore State in accordance with the provisions of the Act and further to appoint the following persons as chairman and members.

It is true that this notification is not happily worded. When the life of the first tribunal automatically came to an end by efflux of time, no question of vacancy in the office really arose and it was not a case falling under sub-c1. (2) of S. 8 but the situation that arose fell within the ambit of S. 7.Substantially the notification must be taken to have been made under S. 7 and in express language it says that the Government is pleased to constitute an industrial tribunal for adjudication of industrial disputes in the Mysore State in accordance with the provisions of the Act, References to S.. 8 and to a vacancy in the notification are in the nature of surplusages and are the result of confused thinking on the part of those responsible for this notification.

The last paragraph of the notification makes the, matter clear beyond any doubt. It says that under S. 10 (1) (c) of the Industrial Disputes Act, H.H. the Maharaja is pleased to direct that the tribunal now constituted under this notification shall hear and dispose of all the references made to the previous tribunal constituted under the notification of 15-6-1951 and which have remained undisposed of on 15-6-1952.This notification does not say that this new tribunal cannot hear the dispute de novo. If any prejudice is caused to the employers, it will be open to the newly constituted tribunal to begin the hearing of the disputes from the very first stage but as it is clear that all that happened to these disputes when they were pending before the first tribunal was that only issues were framed, and if any party has any objection to those issues, it will be open to the newly constituted tribunal to reframe those issues. The point was not very much emphasized by Mr. Daphtary and is really of academic interest.

11. For the reasons given above, in our opinion, there is no force in any one of these appeals, All of them are accordingly dismissed. But in the circumstances of the case we make no order as to costs.

12. Appeals dismissed.