wp7320-2019-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.7320 OF 2019

Anil Sopan Koli,

Age: years, Occupation Nil,

C/o. D.P. Ikhar, r/at: 1064, 

Shukrawar Peth, Subhash Nagar,

Galli No.9, Pune 400 002 …  Petitioner

Vs.

Owner / Management,

M/s. Brihans Maharashtra Sugar,

Syndicate 600, Sadashiv Peth,

Pune 411 030 …  Respondent

Mr. Neel G. Helekar with Mr. Kanhaiya Yadav and Mr. 

Akhilesh Yadav for the petitioner.

Mrs.   Anjali   Raghunath   Shiledar   Baxi   for   the 

respondent.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 23, 2026.

PRONOUNCED ON:APRIL 24, 2026

JUDGMENT:

1.By the present Petition instituted under Article 226 of the 

Constitution of India, the Petitioner has called in question the 

legality, correctness and propriety of the impugned order dated 16 

September 2017 passed by the learned Labour Court at Pune. 

1

SHABNOOR

AYUB

PATHAN

Digitally signed

by SHABNOOR

AYUB PATHAN

Date: 2026.04.24

16:07:36 +0530

wp7320-2019-J.doc

2.The facts giving rise to the present Petition, in brief, are that 

the Petitioner came to be employed with the Respondent Company 

in the capacity of a driver with effect from 01 December 2000. It is 

the case of the Petitioner that during the entire period of his 

service, his record remained clean, satisfactory and unblemished, 

and that no memo, warning or disciplinary proceedings were ever 

initiated   against   him   at   any   point   of   time.   According   to   the 

Petitioner,   to   his   utter   shock   and   surprise,   the   Respondent 

Company issued a charge-sheet dated 22 January 2008 alleging 

certain  acts  of  misconduct  against  him.  Pursuant  thereto,  the 

Respondent conducted a domestic enquiry against the Petitioner. 

The Petitioner participated in the said enquiry proceedings and 

submitted his reply to the show cause notice, wherein he denied 

all allegations levelled against him. The Petitioner craves leave of 

this Hon’ble Court to refer to and rely upon the said reply, if 

required,   at   the   appropriate   stage.   Upon   conclusion   of   the 

domestic   enquiry,   the   Respondent   Company   terminated   the 

services of the Petitioner with effect from 23 August 2008. Being 

aggrieved   thereby,   the   Petitioner   approached   the   Labour 

Commissioner   seeking   redressal   of   his   grievance.   Since   the 

conciliation   proceedings   failed,   the   Appropriate   Government 

referred the industrial dispute for adjudication to the Labour Court 

at Pune under the provisions of the Industrial Disputes Act, 1947. 

Pursuant to such reference, the Petitioner filed his Statement of 

Claim before the Labour Court seeking reinstatement in service 

with continuity, full back wages and all  consequential service 

benefits. The Respondent Company resisted the said claim by filing 

2

wp7320-2019-J.doc

its Written Statement and denied the averments made by the 

Petitioner, contending inter alia that the order of termination was 

legal, valid and justified. The Respondent further contended that 

the past service record of the Petitioner was not satisfactory; 

however, according to the Petitioner, no documentary material was 

produced   by   the   Respondent   in   substantiation   of   the   said 

contention. The Respondent additionally alleged that the Petitioner 

had committed serious misconduct, including rash and negligent 

driving, and had caused damage to the property belonging to the 

Respondent Company. 

3.Upon hearing the parties and considering the material placed 

on record, the learned Labour Court passed its Award dated 16 

September 2017, whereby it held that the punishment of dismissal 

imposed   upon   the   Petitioner   was   disproportionate   to   the 

misconduct alleged and that the order of termination was illegal 

and improper. However, despite recording the aforesaid findings, 

the learned Labour Court, instead of directing reinstatement of the 

Petitioner with continuity of service and full back wages, awarded 

lump   sum   compensation   of   Rs.1,00,000/-   in   favour   of   the 

Petitioner. The said Award came to be published on 10 January 

2018. Being aggrieved thereby, the Petitioner has preferred the 

present Petition. 

4.Mr. Helekar learned Advocate appearing for the Petitioner 

submits that the learned Labour Court has committed an error in 

recording   a   finding   that   the   Respondent   Company   had   lost 

confidence in the Petitioner and, on such premise, in declining the 

relief of reinstatement. It is contended that the Petitioner was 

3

wp7320-2019-J.doc

working merely in the capacity of a driver and was not occupying 

any post involving trust, confidence or fiduciary responsibility. It is, 

therefore, submitted that the finding regarding alleged loss of 

confidence is wholly misconceived, untenable and unsustainable in 

law. It is further contended that, in any case, the Respondent could 

have assigned the Petitioner alternative duties in any suitable post 

falling within the category of Class IV employment. The learned 

Advocate for the Petitioner further submits that once the order of 

termination has been held to be illegal, the Petitioner becomes 

entitled to all consequential reliefs flowing therefrom, including 

reinstatement in service with continuity and grant of back wages. 

It is submitted that the learned Labour Court failed to appreciate 

that the Petitioner had completed 240 days of continuous service 

and,  therefore,  was  deemed  to  be  in  continuous  employment 

within the meaning of the provisions of the Industrial Disputes Act, 

1947. It is contended that after having recorded a finding that the 

termination was illegal, denial of reinstatement is contrary to the 

settled principles governing industrial jurisprudence. 

5.It is further submitted that in the facts and circumstances of 

the present case, the impugned judgment and award passed by the 

learned Labour Court at Pune deserve to be quashed and set aside, 

and the Respondent be directed to reinstate the Petitioner in 

service with continuity and all consequential benefits from the date 

of   termination,   along   with   regularisation   of   his   services.  The 

learned Advocate for the Petitioner submits that the affidavit filed 

on behalf of the employer itself discloses that the Petitioner was 

appointed in the capacity of Driver-cum-Peon, and therefore the 

4

wp7320-2019-J.doc

nature of the post held by the Petitioner cannot be construed as 

one involving trust, confidence or fiduciary responsibility. It is 

contended that in view thereof, the finding recorded regarding 

alleged loss of confidence is wholly misplaced and unsustainable, 

as the post occupied by the Petitioner was not such as would 

attract the doctrine of loss of confidence in service jurisprudence.In 

support of his submissions, the learned Advocate for the Petitioner 

has placed reliance upon the decisions in 

Mahavir Ispat Ltd. and 

Another vs. Mohammed Ismail Siddiqui, 1994 SCC OnLine Bom 

831; and Umesh Kumar Pahwa vs. Board of Directors, Uttarakhand 

Gramin Bank & Ors., reported in (2022) 4 SCC 385

. 

6.Per contra, Ms. Baxi the learned Advocate appearing for the 

Respondent submits that the Respondent, being the first party 

before the Labour Court, had resisted the claim of the Petitioner, 

being   the   second   party   therein,   by   filing   its   detailed   Written 

Statement. It is submitted that apart from the admitted factual 

aspects, the Respondent had specifically contended that the past 

service record of the Petitioner was unsatisfactory. It is further 

submitted   that   the   Respondent   had   initiated   disciplinary 

proceedings against the Petitioner on account of grave and serious 

misconduct.   A   domestic   enquiry   was   thereafter   conducted,   in 

which the Petitioner duly participated through his representative. 

It is submitted that the charges levelled against the Petitioner were 

in   relation   to  misconduct   falling   under   the   relevant   Standing 

Orders,   namely   habitual   neglect   of   work   or   gross   habitual 

negligence;   drunkenness   or   riotous,   disorderly   or   indecent 

behaviour   on   the   premises   of   the   undertaking;   wilful 

5

wp7320-2019-J.doc

insubordination or disobedience of lawful and reasonable orders of 

a superior; wilful damage to work in process or property of the 

undertaking; and frequent repetition of acts or omissions for which 

fine may be imposed under the Payment of Wages Act, 1936.

7.The learned Advocate for the Respondent further submits 

that   the   Petitioner   was   charged   with   several   serious   acts   of 

misconduct including rash and negligent driving, which resulted in 

damage to the property belonging to the Respondent Company. It 

is submitted that on 20 April 2006, a serious accident occurred on 

the   Bangalore–Pune   Highway,   in   which   consultants   of   the 

Respondent sustained injuries. It is further submitted that prior 

thereto,   on   26   November   2004,   another   incident   involving 

negligent   driving   by   the   Petitioner   had   occurred,   resulting   in 

injuries to company officials. It is also submitted that two further 

incidents arising out of negligent driving by the Petitioner took 

place on 04 March 2005 and 18 February 2006 respectively. The 

learned Advocate for the Respondent submits that the domestic 

enquiry was conducted strictly in consonance with the principles of 

natural justice. It is submitted that the Enquiry Officer considered 

both oral and documentary evidence adduced during the enquiry 

proceedings   and,   upon   due   appreciation   thereof,   held   the 

Petitioner guilty of the charges levelled against him. It is further 

submitted that the past service record of the Petitioner was also 

taken into account, following which the Respondent Company 

dismissed the Petitioner from service with effect from 23 August 

2008. 

8.The learned Advocate for the Respondent further submits 

6

wp7320-2019-J.doc

that under Section 11-A of the Industrial Disputes Act, 1947, the 

Labour Court possesses jurisdiction to appreciate the evidence 

adduced before the Enquiry Officer and also to interfere with the 

punishment imposed by the employer, wherever warranted. It is 

submitted that the incidents referred to in the charge-sheet pertain 

to rash and negligent driving on the part of the Petitioner. Despite 

repeated instructions and warnings issued by the Respondent from 

time   to   time,   the   Petitioner   allegedly   continued   to   act  in   a 

negligent manner. It is contended that neglect of duty resulting in, 

or likely to result in, danger to the life and safety of employees 

constitutes   serious   misconduct.   It   is   further   submitted   that 

although no criminal proceedings came to be initiated against the 

Petitioner and though certain material on record indicates that one 

of the accidents at Kolhapur was not attributable to the negligence 

of the Petitioner and had occurred due to the fault of the opposite 

vehicle, the Enquiry Officer, upon consideration of oral as well as 

documentary evidence, found all charges proved except the charge 

relating to wilful damage to work in process or property of the 

undertaking. The learned Advocate for the Respondent submits 

that having regard to the nature and gravity of the misconduct 

proved against the Petitioner, the punishment imposed upon him 

was   fully   justified   and   proportionate.   In   support   of   the   said 

contention, reliance has been placed upon the judgment of the 

Supreme Court in 

Union of India & Ors. vs. Subrata Nath, reported 

in (2024) 20 SCC 402

. 

9.The learned Advocate for the Respondent, however, submits 

that the establishment of the Company situated at Shirur, where 

7

wp7320-2019-J.doc

the Petitioner was originally engaged in service, has since been 

closed   down   and   that   the   Respondent   Company   is   presently 

carrying on its operations only from its Head Office at Pune. It is, 

therefore,   contended   that   in   view   of   closure   of   the   said 

establishment, the question of reinstating the Petitioner at the 

original place of employment does not arise and the relief of 

reinstatement,   as   sought   by   the   Petitioner,   has   become 

impracticable in the facts of the present case.

REASONS AND ANALYSIS:   

10.I   have   heard   the   learned   advocates   appearing   for   the 

respective parties at considerable length and with their assistance 

have   carefully   perused   the   pleadings,   documentary   material, 

findings recorded by the learned Labour Court, and the entire 

record made available before this Court.  

11.The first aspect which requires examination is the nature of 

the appointment held by the petitioner, for the same goes to the 

root of the finding regarding loss of confidence recorded by the 

Labour Court. The affidavit filed by the employer indicates that the 

petitioner was appointed as a driver-cum-peon. The material on 

record does not indicate that the petitioner was entrusted with 

handling   of   confidential   documents,   financial   transactions, 

custody of sensitive records, or any fiduciary obligations of such 

nature where trust forms the basis of employment. A driver-cum-

peon falls in the category of subordinate workman discharging 

operational duties. Such employment requires discipline,  careful 

conduct and responsible behaviour, particularly where driving of 

8

wp7320-2019-J.doc

vehicles is involved; however responsibility cannot elevate such 

post   to   the   category   of   one   involving   confidence.   Every 

employment requires degree of trust, but the doctrine of loss of 

confidence   applies   in   circumstances   where   the   relationship 

between   employer   and   employee   is   founded   on   faith.   In   the 

present case, the Labour Court appears to have proceeded on an 

assumption that because allegations of misconduct were made 

against the petitioner, the employer was justified in claiming loss 

of confidence. Loss of confidence cannot be accepted as a general 

expression to deny reinstatement whenever misconduct is proved. 

It must arise from facts demonstrating that the employee occupied 

a position where trust formed the essence of the relationship and 

that such trust has been broken. In the absence of such foundation, 

the doctrine cannot be invoked. Here no such material exists. 

Therefore the reasoning of the Labour Court on this aspect appears 

legally unsustainable.

12.The respondent has endeavoured to justify its action by 

contending that the petitioner was involved in multiple incidents 

of rash and negligent driving and that his conduct had endangered 

both life and property. Specific reference is made to an accident 

dated 20 April 2006 on the Bangalore Pune Highway wherein 

consultants of the respondent allegedly sustained injuries. Reliance 

is also placed on incidents said to have occurred on 26 November 

2004, 4 March 2005 and 18 February 2006. There can be no 

dispute with the proposition that allegations of negligent driving 

against a driver are serious. A driver entrusted with transport of 

officers or employees is expected to maintain caution and care. 

9

wp7320-2019-J.doc

Therefore this Court is conscious that if negligence is duly proved, 

the   employer  would   be  justified   in   taking   disciplinary   action. 

However while appreciating such allegations the Court cannot lose 

sight of the necessity of examining the findings returned in the 

enquiry and the factual matrix. Mere multiplicity of allegations 

does not establish misconduct to justify termination. What requires 

consideration is whether the charges were proved, whether the 

misconduct was of such gravity as to terminate employee and 

whether   the   punishment   imposed   was   proportionate.   In   the 

present case the record indicates that the Enquiry Officer did not 

hold every charge proved. Further one of the accidents at Kolhapur 

was   not   attributable   to   negligence   of   the   petitioner   but  had 

occurred due to fault of the opposite vehicle. This circumstance 

dilutes the submission of misconduct. It demonstrates that the 

petitioner’s conduct cannot be viewed as reckless in every instance. 

Thus while some negligence may have been found, the record does 

not suggest conduct so dangerous to justify termination. In such 

circumstances, the question of punishment necessarily required 

proportionate evaluation.

13.It is true that a domestic enquiry was conducted by the 

respondent and the petitioner participated therein. The respondent 

has urged that the enquiry was held in accordance with principles 

of natural justice and that adequate opportunity was afforded to 

the petitioner. It is further submitted that  evidence was considered 

by the Enquiry Officer.  However even assuming the enquiry to be 

fair and procedurally valid, the matter does not conclude there. 

Under Section 11-A of the Industrial Disputes Act, the Labour 

10

wp7320-2019-J.doc

Court   is   vested   with     powers   to   examine   the   findings   and 

determine whether the punishment imposed is proportionate to 

the misconduct. The power under Section 11-A empowers the 

Labour   Court   to   interfere   where   the   punishment   shocks 

conscience or appears excessive in relation to the misconduct 

established.   In   the   present   case,   the   Labour   Court   itself   has 

exercised such jurisdiction and recorded a positive finding that the 

punishment   of   dismissal   was   disproportionate   and   that   the 

termination was improper. Once the Labour Court itself arrives at 

such finding, the legal consequence ought to follow. It becomes 

inconsistent for the same Court, after holding dismissal unjustified, 

to then deny reinstatement and substitute it with compensation 

without recording sustainable reasons. In the present case, the 

only   reason   assigned   is   alleged   loss   of   confidence   which   is 

unsupported by the nature of employment and factual record. 

Therefore the conclusion reached by the Labour Court suffers from 

legal infirmity.

14.The submission advanced on behalf of the petitioner that, 

assuming the respondent was of the view that the petitioner ought 

not to be continued in the capacity of driver, he could have been 

assigned   some   alternative   duties.   Where   misconduct   alleged 

against a workman pertains to deficiency in performance of a 

particular nature of duty, the employer is not compelled to bring 

about total severance of employment if a lesser alternative is 

available. If the respondent formed an opinion that  engagement of 

the petitioner in driving duties was not desirable having regard to 

the allegations of negligent driving, it was always open for the 

11

wp7320-2019-J.doc

respondent   to   examine   whether   the   petitioner   could   be 

accommodated in some other assignment of equivalent category. 

This is particularly so when the petitioner was working in the 

cadre of driver-cum-peon and therefore his engagement was not 

confined  to  one   irreplaceable   position.   The   employer  has  not 

placed before this Court any material to demonstrate that no 

alternate work existed. There is no material showing that the 

respondent’s   organisation   is   so   limited   in   nature   that   except 

driving work no other duties of basic   character were available. 

The   record   also   does   not   indicate   that   the   respondent   ever 

examined such possibility.  

15.The affidavit filed on behalf of the respondent through its 

authorised signatory states that in the year 2010 the respondent 

company sold its manufacturing business to another concern by 

transfer   of   licence   and   assets   such   as   land,   building,   plant, 

machinery and trade marks, and that at present the company is 

not   owning   any   business.   It   is   further   stated   that   only   few 

employees are working at the head office at Pune. This statement 

is   pressed   into   service   to   contend   that   reinstatement   of   the 

petitioner is not practicable.   It does not fully prove extinction of 

employer identity or impossibility of providing any employment at 

head office.

16.The affidavit of respondent also contains statement that from 

2008   till   2026   no   skilled   labourer   can   remain   idle   and   that 

petitioner is working with Chandukaka Saraf and Sons Pvt. Ltd. at 

Akluj, District Solapur, and is member of provident fund while 

enjoying   other   facilities.   Such   assertion   does   become   relevant 

12

wp7320-2019-J.doc

when it is read together with the affidavit filed by petitioner 

himself.

17.Coming to the affidavit filed by the petitioner, he states that 

due to accident dated 20 April 2006 he became bedridden and 

remained unemployed till end of year 2009. He further states that 

in year 2010 he briefly worked as driver for one private person and 

lost said work after few weeks. He then states that during period 

2010 to 2012 he remained unemployed and that his wife obtained 

part time work as ASHA worker on small honorarium, by which 

family survived. These averments indicate that petitioner was not 

in regular gainful employment for long period and had faced 

financial hardship. Such statements also show that petitioner was 

making efforts to maintain livelihood in difficult circumstances. 

18.The petitioner further states that during period from 2013 to 

2017 he worked as part time driver on daily wages and was 

earning   meagre   amount   of   Rs.13,425   per   month   on   average 

whenever work was available. He has also referred to annexure 

concerning salary slip of his wife. Thereafter, he states that after 

year 2017 he again remained unemployed for about four years till 

2021   and   only   thereafter   obtained   temporary   work   with 

Chandukaka Saraf at Pune involving housekeeping, sweeping and 

cleaning floors for monthly salary of Rs.6,000, without provident 

fund   or   allowances.   These   statements   are   significant   for   two 

reasons.   Firstly,   they   substantially   rebut   the   suggestion   of 

respondent that petitioner was continuously employed in secure 

and regular service after termination. Secondly, they also amount 

to   admission   by   petitioner   himself   that   he   had   undertaken 

13

wp7320-2019-J.doc

intermittent, temporary and low paid work after termination. 

19.The petitioner has also disputed alleged sale or closure of 

manufacturing unit and states that in absence of documents such 

statements   cannot   be   accepted.   He   has   further   alleged   that 

respondent suppressed alleged sale of year 2010 from the Labour 

Court   during   earlier   proceedings.   This   objection   has   some 

substance because no documentary proof of sale or closure is 

produced before this Court. Therefore, this Court cannot record 

finding of closure merely on basis of affidavit. At the same time, 

considering   tenor   of   pleadings   and   passage   of   time,   some 

subsequent change in scale or structure of respondent business 

appears probable. Hence, while plea of  closure is not fully proved, 

restructuring or reduction in operations also cannot be ignored 

while moulding final relief.

20.When both affidavits are read together, a balanced picture 

emerges before the Court. Once petitioner admits intermittent 

income, and no precise calculation of actual unemployment period 

or comparative wages is brought on record, grant of full back 

wages would not be justified.  Therefore, the documents on record 

support   a   middle   course,   namely   restoration   of   service   with 

continuity, but without grant of back wages.

21.In view of the foregoing discussion and for the reasons 

recorded hereinabove, the following order is passed:

(a)  The Petition is partly allowed;

(b)  The   impugned   Judgment   and   Award   dated   16 

September 2017 passed by the learned Labour Court, Pune, 

14

wp7320-2019-J.doc

is quashed and set aside to the extent it denies reinstatement 

to the Petitioner;

(c)  The Respondent is directed to reinstate the Petitioner 

in service in a suitable post commensurate with his cadre 

and eligibility, at its Pune office or at any other existing 

establishment within a period of eight weeks from the date 

of this order;

(d)  The Petitioner shall be entitled to continuity of service 

for all consequential and retiral purposes from the date of 

termination;

(e)  However, the Petitioner shall not be entitled to back 

wages for the intervening period;

(f)  The Respondent shall give effect to this order within 

the stipulated period, failing which the Petitioner shall be at 

liberty to adopt appropriate proceedings in accordance with 

law;

(h)  It is recorded that the Respondent has deposited an 

amount of  1,00,000/- in furtherance of order dated 2 May₹  

2022, out of which the Petitioner has already withdrawn 

50,000/-.₹

(i)  The Respondent is permitted to withdraw the balance 

amount of  50,000/- together with accrued interest thereon,₹  

if any, in accordance with rules.

(j)  The amount of  50,000/- already withdrawn by the₹  

Petitioner shall be adjusted towards future salary payable to 

15

wp7320-2019-J.doc

the Petitioner after reinstatement, in reasonable monthly 

instalments to be determined by the Respondent, without 

causing undue hardship.

(k)  Rule is made absolute in the aforesaid terms. No order 

as to costs.

(AMIT BORKAR, J.)

16