wp15252-2024 with wp871-2024-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.15252 OF 2024

Santosh Chandrkant Potdar,

Age 35 years, Occu.: Self Employment,

233 A Rawan Galli, Lokmanya Nagar,

Korochi, Taluka Hatkangle 

District Kolhapur 416 109…  Petitioner

Vs.

Bajaj Auto Limited,

Chakan MIDC, Plot No.A-1,

Mhalunge, Pune 410 501 …  Respondent

WITH

WRIT PETITION NO.8711 OF 2024

Bajaj Auto Limited,

A company incorporated under the

Companies Act, 1956, and having its office 

at Plot No.A-1, Village Mahalunge, 

MIDC, Chakan, Pune 410 501…  Petitioner

Vs.

Santosh Chandrkant Potdar,

Age 35 years, Occu.: Self Employment,

233 A Rawan Galli, Lokmanya Nagar,

Korochi, Taluka Hatkangle 

District Kolhapur 416 109…  Respondent

Ms.   Jane   Cox   with   Mr.   Vinayak   Suthar   i/by   Mr. 

Ghanashyam R. Thombare for the petitioner in WP/ 

15252/2024 & for the respondent in WP/8711/2024.

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL

GANESH

KULKARNI

Date: 2026.04.30

11:50:25 +0530

wp15252-2024 with wp871-2024-J.doc

Mr. Sudhir Talsania, Senior Advocate with Ms. Sayali 

Puri i/by M.S. Bodhanwala & Co or the petitioner WP/ 

8711/2024   and   for   the   respondent   in   WP/15252/ 

2024.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 24, 2026.

PRONOUNCED ON:APRIL 30, 2026

JUDGMENT:

1.Since both the present writ petitions arise out of a common 

Award, involve identical questions of law, and arise from the same 

factual background, it is considered appropriate to hear and decide 

them together. Accordingly, both the petitions are being disposed 

of by this common judgment. 

2.Writ Petition No.15252 of 2024 has been instituted under 

Articles 226 and 227 of the Constitution of India by the petitioner-

workman, challenging the Award dated 18 January 2024 passed 

by the Industrial Court, Thane in Complaint (IT) No.1 of 2014, 

insofar as the Tribunal declined the relief of reinstatement with full 

back wages. On the other hand, Writ Petition No.8711 of 2024 has 

been preferred by the petitioner-company assailing the very same 

Award to the extent the Industrial Court recorded a finding that 

the termination of workman had taken place during the pendency 

of References and, therefore, amounted to breach of Section 33(2)

(b) of the Industrial Disputes Act, 1947. 

3.The facts giving rise to the present proceedings, as pleaded 

by the petitioner-workman, may now be noticed. A charge-sheet 

2

wp15252-2024 with wp871-2024-J.doc

dated 12 October 2012 came to be issued against the petitioner 

alleging misconduct under Standing Order Nos.31(I), (III), (VIII), 

(XI), (XXXIV), (XL), (XLIII) and (XIII) of the Certified Standing 

Orders applicable to the establishment. The charges were thus 

founded upon alleged acts of misconduct recognised under the 

service conditions governing the parties. 

4.Pursuant to the said charge-sheet, a domestic enquiry was 

initiated   against   the   petitioner-workman.   The   Enquiry   Officer, 

upon conclusion of the proceedings, submitted his report together 

with final findings dated 31 July 2014, holding the petitioner 

guilty of the charges levelled against him. A copy of the said report 

and findings was thereafter forwarded to the petitioner under 

communication dated 6 October 2014. In response thereto, the 

petitioner submitted an apology letter on or about 16 October 

2014. It is further the case of the petitioner that the recognised 

Union also addressed a representation to the respondent-company 

requesting   that   a   sympathetic   view   be   taken   of   the   apology 

tendered by the petitioner. By a separate letter dated 16 October 

2014, the Union requested the management to extend to the 

petitioner the same treatment as had allegedly been extended to 

thirteen similarly situated workmen. 

5.It is the further case on record that an industrial dispute was 

then pending between the respondent-company and Vishwakalyan 

Kamgar Sanghatana, the recognised Union. During the subsistence 

of such dispute, the respondent and the Union entered into a 

Memorandum of Understanding dated 14 August 2014 pursuant to 

negotiations concerning suspension of eighteen workmen whose 

3

wp15252-2024 with wp871-2024-J.doc

enquiries   were   pending.   Under   the   terms   of   the   said 

Memorandum, it was agreed that thirteen out of the eighteen 

workmen would be taken back in service subject to acceptance of 

charges,   submission   of   written   apology,   undertaking   for   good 

conduct and compliance with the terms of settlement. It was also 

agreed that selection of those thirteen workmen would remain 

within the discretion of the management, whereas the disciplinary 

proceedings against the remaining five workmen would continue. 

The   petitioner   was   one   amongst   those   five   workmen   whose 

enquiry was not brought to an end.

6.Thereafter,   upon   consideration   of   the   apology   letter 

submitted by the petitioner and the request made by the Union, 

the   Manager   of   the   respondent-company   is   stated   to   have 

examined   the   petitioner’s   past   service   record   and   formed   an 

opinion that neither the apology nor the Union’s request deserved 

acceptance. The management consequently arrived at a decision 

that the petitioner ought to be dismissed from service. Acting upon 

such   decision,   the   petitioner   came   to   be   terminated   from 

employment on 17 October 2014.

7.After the order of dismissal, the Union is stated to have 

extended financial assistance of approximately Rs.10,00,000/- to 

the petitioner on 19 December 2014, subject to the condition that 

the said amount would be repaid in the event the petitioner 

succeeded in challenging his dismissal before the competent Court. 

It is further pleaded that after termination the petitioner remained 

unemployed for about two years. Thereafter, in order to maintain 

himself, he commenced a grocery business. According to him, the 

4

wp15252-2024 with wp871-2024-J.doc

said business ultimately suffered losses and was closed on 28 

November 2021. It is thus his assertion that since closure of the 

said shop, he has remained without gainful employment.

8.The petitioner thereafter instituted Complaint No.5000001 

of 2014 before the Industrial Tribunal, Pune under Section 33A of 

the   Industrial   Disputes   Act,   1947,   challenging   the   order   of 

dismissal   as   arbitrary,   illegal   and   unsustainable,   and   seeking 

reinstatement with consequential back wages. The termination was 

assailed principally on the ground that the findings recorded by 

the Enquiry Officer were perverse and that the domestic enquiry 

was neither fair nor proper. A further challenge was raised on the 

ground   of   discriminatory   treatment,   it   being   contended  that 

thirteen similarly situated workmen were inflicted only a minor 

punishment   of   four   days’   suspension,   whereas   the   petitioner, 

though allegedly standing on the same footing, was visited with 

the extreme penalty of dismissal. 

9.The first two preliminary issues, namely, Issue Nos.1 and 2 as 

framed in the proceedings, came to be decided by the Tribunal by 

order dated 27 September 2019. Under the said order, the Tribunal 

held that the domestic enquiry conducted against the petitioner 

was fair and proper, and further held that the findings recorded by 

the   Enquiry   Officer   could   not   be   termed   perverse.   Thus,  the 

challenge to the legality of the enquiry and to the evidentiary basis 

of the findings did not find favour at that stage.

10.Upon adjudication of the complaint on merits, the Industrial 

Tribunal by its final Award dated 18 January 2024 declined the 

5

wp15252-2024 with wp871-2024-J.doc

substantive relief of reinstatement with back wages. However, in 

lieu   thereof,   the   Tribunal   awarded   monetary   compensation 

quantified at Rs.7,00,000/- in favour of the petitioner-workman.

11.Ms. Jane Cox, learned Advocate appearing for the petitioner-

workman, submits that the Tribunal committed a manifest error in 

declining the relief of reinstatement despite having reached the 

conclusion that the dismissal of the petitioner was void ab initio 

and contrary to the provisions of the Industrial Disputes Act, 1947. 

According to her, once the very foundation of termination is held 

to be illegal, the normal and logical consequence ought to have 

been restoration of service. She further submits that the petitioner 

had   rendered   more   than   thirteen   years   of   service   with   the 

respondent-company   as   a   skilled   workman   and   had   acquired 

sufficient experience in the nature of duties assigned to him. In 

such circumstances, the stand of the company that the petitioner 

would be unable to adjust to the changed working dynamics of the 

establishment is stated to be wholly untenable and unsupported by 

any material.

12.Learned counsel further submits that the finding recorded by 

the Tribunal that, after a lapse of ten years from dismissal, the 

work   culture   and   atmosphere   at   the   workplace   may   have 

completely changed and that reinstatement of the petitioner would 

not be suitable, is based on mere conjecture and not on any 

documentary or oral evidence. According to her, such a conclusion 

is therefore perverse and contrary to settled principles governing 

adjudication. She contends that even assuming technological or 

operational changes have taken place, the petitioner could always 

6

wp15252-2024 with wp871-2024-J.doc

be imparted refresher training so as to update his skill, and the 

respondent-company admittedly possesses the necessary resources 

and infrastructure to provide such training. It is urged that the 

Tribunal proceeded on assumptions regarding changed dynamics 

of functioning without any evidentiary basis. She further submits 

that   the   illegal   dismissal   of   the   petitioner   had   the   effect   of 

extinguishing all future service prospects, promotional avenues 

and   continuity   benefits   within   the   respondent-company.   This 

material   consequence,   according   to   her,   was   ignored   by   the 

Tribunal while denying reinstatement.

13.Per contra, Mr. Talsania, learned Senior Advocate appearing 

for the respondent-company, submits that the object underlying 

Section   33(2)(b)   of   the   Industrial   Disputes   Act   is   essentially 

protective   in   nature,   namely   to   ensure   that   no   workman   is 

prejudiced, and no unfair advantage is taken by an employer 

through   victimisation   during   the   pendency   of   an   industrial 

reference. According to him, the provision is intended to preserve 

the   sanctity   of   pending   adjudicatory   proceedings   so   that 

disciplinary action taken during such pendency remains open to 

scrutiny by the forum before which the dispute is pending. He 

submits that the safeguard of prior approval is therefore conceived 

only for situations where a live reference continues to remain 

pending. It does not contemplate extension of such requirement to 

cases where disputes already stand settled and references have 

been withdrawn. 

14.He further submits that Section 20(3) of the Act uses the 

expression that proceedings conclude on the date on which the 

7

wp15252-2024 with wp871-2024-J.doc

award becomes enforceable under Section 17A, but such language 

applies to matters where there is an actual adjudication of rights 

and liabilities culminating in an enforceable award on merits. In 

the present case, according to him, no such adjudicatory award 

exists, and therefore  invocation of  Section 20(3) to treat the 

reference as continuing would lead to an unreasonable and absurd 

result.

15.Learned Senior Counsel further submits that it would be 

contrary   to   the   spirit   of   the   Industrial   Disputes   Act,   as   also 

contrary to principles of reasonableness, to create a legal fiction 

that despite actual withdrawal of references and an award being 

passed recording such withdrawal, the references must still be 

deemed pending merely because the ministerial act of publication 

remained to be completed. According to him, such interpretation 

would elevate form over substance and ignore the true factual 

cessation of the dispute. 

16.He contends that if Section 33(2)(b) is interpreted so as to 

require permission even in cases where the reference has already 

been   withdrawn   or   not   pressed,   the   provision   would   become 

vulnerable   to   challenge   under   Articles   14   and   19   of   the 

Constitution of India, inasmuch as it would impose an arbitrary 

and wholly unreasonable restriction upon the employer’s right to 

manage its business affairs and regulate its workforce. He submits 

that where a fair, bona fide and lawful domestic enquiry has 

already been conducted, there would be no rational justification to 

insist upon a further approval process before effecting termination.

8

wp15252-2024 with wp871-2024-J.doc

17.Mr.   Talsania,   learned   Senior   Advocate,   relying   upon   the 

judgment of the Division Bench in 

Sanjay V. Redkar & Others Vs. 

State of Goa

, 2020 (4) Mh.L.J. 242, submits that a deeming fiction 

created   by   statute   cannot   be   extended   beyond   the   legitimate 

purpose for which such fiction is enacted. According to him, the 

Court must confine the fiction within its statutory object and not 

enlarge it by implication. 

18.Placing   further   reliance   upon   another   Division   Bench 

judgment   of   this   Court   in  

Maharashtra State Road Transport 

Corporation Vs. B.H. Satfale

, 1980 Mh.L.J. 197, he submits that 

the   object   of   provisions   akin   to   Section   33   is   to   protect   an 

employee from possible victimisation on account of having raised 

an industrial dispute during the pendency of adjudication. He 

submits   that   Section   33(1)(b)   and   Section   33(2)(b),   though 

dealing with different categories of misconduct, are both animated 

by the same legislative intent, namely ensuring that conciliation or 

adjudication   proceedings   continue   without   disturbance   or 

retaliatory employer action. It is therefore contended that once the 

enquiry against the petitioner has already been held fair and 

proper, the order of punishment ought not to be disturbed on what 

is described as a mere technical ground.

19.In reply, Ms. Jane Cox, learned Advocate for the petitioner-

workman, invited attention to the Constitution Bench judgment of 

the Supreme Court in 

Jaipur Zila Bhoomi Vikas Bank Ltd. Vs. Ram 

Gopal Sharma & Others

, (2002) 2 SCC 244. She submits that the 

law laid down therein clearly declares that where approval of an 

order of discharge or dismissal is not obtained, the consequence is 

9

wp15252-2024 with wp871-2024-J.doc

that the employee is deemed to have continued in service as if no 

order of dismissal had ever been passed. According to her, failure 

to make an application for approval under Section 33 before 

effecting   discharge   or   dismissal   renders   such   order   void, 

inoperative and non est in the eye of law. She therefore contends 

that once the termination itself is rendered non-operative, the 

ordinary principles governing grant of compensation in lieu of 

reinstatement would not apply, and reinstatement becomes the 

natural and necessary relief. 

20.Learned   counsel   also   relied   upon   the   judgment   of   the 

Supreme Court in 

Grindlays Bank Limited Vs. Central Government 

Industrial Tribunal & Others

, 1980 (Supp) SCC 420. She submits 

that the Supreme Court has categorically held therein that until 

expiry of thirty days from publication of an award, the proceedings 

are   deemed   to   remain   pending,   and   the   Tribunal   retains 

jurisdiction   over   the   industrial   dispute   referred   to   it   for 

adjudication. According to her, until expiry of the said statutory 

period, the Tribunal continues to possess authority to entertain 

applications   connected   with   the   dispute.   On   that   basis,   it  is 

contended that the reference in the present matter must be treated 

as pending on the relevant date, thereby attracting the mandate of 

Section 33(2)(b). 

21.Ms.   Jane   Cox   further   relied   upon   the   judgment   of   the 

Supreme   Court   in  

Deepali Gundu Surwase Vs. Kranti Junior 

Adhyapak Mahavidyalaya (D.Ed.) & Others

, (2013) 10 SCC 324, 

and submitted that where termination is held to be wrongful or 

illegal,   reinstatement   ordinarily   follows   as   the   normal   rule. 

10

wp15252-2024 with wp871-2024-J.doc

According to her, denial of reinstatement in such cases is an 

exception requiring strong and special reasons, which are absent in 

the   present   matter.   She   therefore   prayed   that   Writ   Petition 

No.8711 of 2024 filed by the company be dismissed, and Writ 

Petition No.15252 of 2024 filed by the workman be allowed with 

consequential reliefs.

REASONS AND ANALYSIS:

22.For the purpose of proper adjudication of the issues arising 

in   the   present   proceedings,   it   is   necessary   to   reproduce  and 

consider the relevant provisions of the Act, which are set out 

hereinafter.

“Section 33. Conditions of service, etc., to remain unchanged 

under   certain   circumstances   during   pendency   of 

proceedings.—

(1)  During the pendency of any conciliation proceeding 

before a conciliation officer or a Board or of any proceeding 

before   an   arbitrator   or   a   Labour   Court   or   Tribunal   or 

National Tribunal in respect of an industrial dispute, no 

employer shall,—

(a)  in   regard   to   any   matter   connected   with   the 

dispute,   alter,   to   the   prejudice   of   the   workmen 

concerned in such dispute, the conditions of service 

applicable   to   them   immediately   before   the 

commencement of such proceeding; or

(b)  for any misconduct connected with the dispute, 

discharge or punish, whether by dismissal or otherwise, 

any workmen concerned in such dispute, save with the 

express permission in writing of the authority before 

which the proceeding is pending.

11

wp15252-2024 with wp871-2024-J.doc

(2)  During the pendency of any such proceeding in respect 

of an industrial dispute, the employer may, in accordance 

with the standing orders applicable to a workman concerned 

in such dispute [or, where there are no such standing orders, 

in   accordance   with   the   terms   of   the   contract,   whether 

express or implied, between him and the workman,— 

(a)  alter, in regard to any matter not connected with 

the dispute, the conditions of service applicable to that 

workman immediately before the commencement of 

such proceeding; or

(b)  for   any   misconduct   not   connected   with   the 

dispute, or discharge or punish, whether by dismissal 

or otherwise, that workman: Provided that no such 

workman shall be discharged or dismissed, unless he 

has been paid wages for one month and an application 

has been made by the employer to the authority before 

which the proceeding is pending for approval of the 

action taken by the employer.

(3)  Notwithstanding anything contained in sub-section (2), 

no   employer   shall,   during   the   pendency   of   any   such 

proceeding  in  respect   of  an  industrial  dispute,  take  any 

action against any protected workman concerned in such 

dispute—

(a)  by altering, to the prejudice of such protected 

workman, the conditions of service applicable to him 

immediately   before   the   commencement   of   such 

proceedings; or

(b)  by   discharging   or   punishing,   whether   by 

dismissal or otherwise, such protected workman, save 

with the express permission in writing of the authority 

before which the proceeding is pending. 

Explanation.—For   the   purposes   of   this   sub-section,   a 

“protected workman”, in relation to an establishment, means 

12

wp15252-2024 with wp871-2024-J.doc

a workman who, being [a member of the executive or other 

office bearer] of a registered trade union connected with the 

establishment, is recognised as such in accordance with rules 

made in this behalf.”

23.Section 33 of the Industrial Disputes Act is enacted as a 

provision of protection, made by Legislature with intention to 

preserve   industrial   peace   during   time   when   conciliation 

proceedings   or   adjudication   proceedings   are   pending   before 

competent authority. The object behind such provision is that when 

dispute between employer and workmen has reached legal forum, 

atmosphere between parties remains strained. At such stage, if 

employer is permitted to alter service conditions against workers, 

then   pending   proceedings   may   get   influenced   by   pressure. 

Therefore, law intervenes and places temporary restraint upon 

employer's powers. In that sense, Section 33 is a statutory device 

for maintaining fairness. It keeps pending proceedings free from 

coercion.

24.Sub-section (1) of Section 33 deals with matters which are 

connected with pending industrial dispute. In such matters, Act 

requires prior permission in writing from authority before whom 

proceeding is pending. This shows that where subject matter of 

proposed   action   touches   the   dispute   under   consideration, 

employer   cannot   act   and   then   justify   later.   Sub-section   (2), 

however,   addresses   another   category,   namely   matters   not 

connected with pending dispute. There Act gives wider liberty to 

employer to proceed according to standing orders or contractual 

terms. Yet even there, if employer proposes discharge or dismissal 

of workman concerned in dispute, proviso imposes two mandatory 

13

wp15252-2024 with wp871-2024-J.doc

pre-conditions. One month wages must be paid, and application 

for approval must be made before competent authority. Hence, 

even where misconduct is outside dispute, disciplinary power is 

not uncontrolled. 

25.The Division Bench judgment in  Maharashtra State Road 

Transport Corporation v. B.H. Satfale

  explains   that   object   of 

Section   33(2)(b)   is   to   shield   employee   against   possible 

victimisation because he has raised industrial dispute pending 

before legal forum. Legislature was faced with two realities. On 

one side, worker should not suffer retaliation because he invoked 

industrial proceedings. On the other side, employer cannot be 

rendered helpless even in genuine misconduct cases. Section 33 

therefore creates middle path. It does not prohibit dismissal in 

every case. It regulates it through conditions. 

26.In the present matter, company has contended that once 

references were settled, insistence upon approval under Section 

33(2)(b) would be technical requirement. According to company, 

if no dispute survived, then no prejudice could be caused to 

workman   and   no   purpose   remains   in   demanding   approval. 

Statutory   consequences   cannot   be   determined   merely   by 

convenience of one party. Where Legislature has used defined 

expressions regarding pendency and conclusion of proceedings, 

Court must first examine statutory language, scheme and binding 

precedent.   Therefore,   contention   cannot   be   accepted   merely 

because it appears pragmatic.

14

wp15252-2024 with wp871-2024-J.doc

27.The judgment of Supreme Court in Grindlays Bank Ltd. gives 

authoritative interpretation to Section 20(3) of the Act. It has been 

held   therein   that   proceedings   before   Tribunal   are   deemed   to 

continue until date on which award becomes enforceable under 

Section 17A. Such enforceability arises after expiry of thirty days 

from   publication   of   award   under   Section   17.   Till   that   point, 

Tribunal   retains   jurisdiction   over   dispute   and   may   entertain 

applications  connected  with  same.  This  principle  clarifies  that 

pendency under Industrial Disputes Act is not exhausted because 

award is pronounced. The Act creates further statutory period 

during which proceeding continues. Thus, pendency has wider 

meaning.

28.Therefore, where award recording settlement, disposal or 

other closure has been made, legal pendency under Section 20(3) 

does not vanish because parties may feel that dispute has ended. 

Once Legislature has said that proceeding shall be deemed to 

continue till certain stage, Court cannot shorten such period. 

29.Reliance was placed by company upon principle that legal 

fiction cannot be extended beyond purpose for which it is created, 

as observed in 

Sanjay V. Redkar. There can be no quarrel with that 

proposition. It is settled principle that deeming clause must not be 

enlarged beyond legislative object. Yet, said principle does not 

advance respondent's case here. In present matter, Court is not 

stretching fiction. Court is only applying Section 20(3) for purpose 

for which it was enacted, namely  deciding when proceedings 

commence and when they legally conclude. 

15

wp15252-2024 with wp871-2024-J.doc

30.Once it is held that proceedings were pending in eye of law 

on   relevant   date,   compliance   with   Section   33(2)(b)   became 

obligatory   if   employer   intended   to   dismiss   workman   for 

misconduct not connected with dispute. Requirement of approval 

allows competent authority to see whether action is bona fide, 

whether it is colourable exercise of power, whether one month 

wages   are   paid,   whether  procedure   is   followed,   and   whether 

dismissal is being used as weapon against workman. Such scrutiny 

is part of legislative protection. 

31.The Constitution Bench judgment in  Jaipur Zila Sahakari 

Bhoomi Vikas Bank Ltd. 

places matter beyond any pale of doubt. 

Supreme Court has expressly held as under :

“14.   ………………………………………...   The   order   of 

dismissal   or   discharge   passed   invoking   Section   33(2)(b) 

dismissing or discharging an employee brings an end of 

relationship of the employer and employee from the date of 

his dismissal or discharge but that order remains incomplete 

and remains inchoate as it is subject to approval of the 

authority  under  the  said  provision.  

In other words, this

relationship comes to an end de jure only when the authority 

grants approval. If approval is not given, nothing more is 

required to be done by the employee, as it will have to be 

deemed that the order of discharge or dismissal had never 

been passed. Consequence of it is that the employee is 

deemed to have continued in service entitling him to all the 

benefits available.  This being the position there is no need of 

a   separate   or   specific   order   for   his   reinstatement. 

………………………………………...

32.The above extract from the Constitution Bench judgment in 

Jaipur Zila Sahakari Bhoomi Vikas Bank Ltd. has direct bearing 

16

wp15252-2024 with wp871-2024-J.doc

upon question of relief of reinstatement in present matter. The 

Supreme Court has explained in clear terms that when dismissal or 

discharge is made during pendency of industrial proceedings, such 

order does not attain  legal character merely because employer has 

issued termination letter. The severance of relationship between 

employer  and   employee   becomes  complete  in   law  only   when 

approval is granted by competent authority under Section 33(2)

(b). Till that stage, order remains inchoate. Therefore, approval is 

condition which gives finality to dismissal. The expression used by 

Supreme Court that relationship comes to end 

de jure only upon 

approval means that in eye of law relationship does not stand 

severed   only  by   unilateral act   of   management.   If  approval is 

refused, or if no approval is obtained, the dismissal cannot in to 

existence. In such situation, the order is treated as if it never 

obtained life. The observation of Supreme Court that nothing more 

is required to be done by employee means workman need not 

undergo second round of litigation for reinstatement when the Act 

treats   such   dismissal   as   non   est.   Once   breach   is   established, 

consequence follows by operation of law. Employee is not required 

to seek declaration of status which already stands protected under 

statute.   If   employer’s   action   never   acquired   validity,   then 

interruption caused by such action cannot be allowed to prejudice 

employee.

33.Applying said principle to present case, once it is held that 

compliance   of   Section   33(2)(b)   was   absent   and   dismissal 

remained inoperative, the petitioner-workman cannot be relegated 

only to compensation in lieu of service. Compensation presupposes 

17

wp15252-2024 with wp871-2024-J.doc

severance. If dismissal is deemed never to have validly taken 

effect,   then   workman   must   in   normal   course   be   treated   as 

continuing employee. In that event, reinstatement is not creation 

of new right but recognition of existing right. 

34.The Tribunal, therefore, after recording illegality attached to 

termination, could not have denied reinstatement by substituting 

lump sum amount. Where statute itself says no separate order of 

reinstatement   is   necessary   because   continuity   follows 

automatically, refusal of reinstatement must rest on strong reasons 

supported by evidence, such as closure of establishment or similar 

grounds.   Mere   passage   of   time   would   not   displace   statutory 

consequence. Thus, in present facts, relief of reinstatement follows 

on legal necessity arising from doctrine declared in  

Jaipur Zila. 

Any lesser view would dilute mandate of Section 33(2)(b) and 

render statutory safeguard ineffective.

35.The question of back wages now requires consideration. In 

the present matter, the complainant was removed from service and 

thereby deprived of source of livelihood. Therefore, responsibility 

for loss of employment must rest upon employer.  It has come on 

record that after remaining without employment for some time, 

the complainant commenced a grocery shop in or about the year 

2016. However, once it is shown that the complainant had started 

business activity from 2016, the Court cannot ignore possibility of 

some income having  been  generated therefrom. Exact  income 

figures are not placed on record by either side. In absence of such 

evidence, it would be unsafe to presume substantial profits in 

favour of employer or to presume total absence of income in 

18

wp15252-2024 with wp871-2024-J.doc

favour   of   complainant.   The   Court   therefore   must   adopt   a 

reasonable approach.

36.The complainant has further stated that the grocery shop 

was closed during Covid period on account of losses. This assertion 

appears   plausible   having   regard   to   loss   suffered   by   small 

businesses during pandemic period. Judicial notice can be taken 

that small establishments faced financial problems during Covid 

restrictions. Therefore, closure of grocery shop during that period 

cannot be viewed with suspicion in absence of contrary material.

37.Having regard to these circumstances, the period from date 

of termination till commencement of grocery shop in 2016 stands 

on different footing. During that initial period, there is no material 

to   show   any   gainful   employment.   The   complainant   had   lost 

regular service and remained without stable source of income. He 

would therefore be entitled to full back wages for such period. For 

the period during which grocery shop was in operation, some 

deduction   in   back   wages   is   justified.   Since   no   accounts   are 

available,   exact   set   off   cannot   be   worked   out.   A   reasonable 

reduction would meet ends of justice.

38.For the period after closure of grocery shop during Covid 

time and till reinstatement, the complainant again appears to have 

remained  without livelihood. In absence of proof  of alternate 

employment thereafter, he cannot be denied wages for said period.

39.Thus,   balancing   equities,   grant   of   partial   back   wages   is 

proper. The complainant is entitled to full back wages from date of 

termination till commencement of grocery shop in 2016, fifty 

19

wp15252-2024 with wp871-2024-J.doc

percent back wages for period from 2016 till closure of grocery 

shop during Covid period and full back wages thereafter till date of 

reinstatement.

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

recorded hereinabove, the following order is passed:

(i)  Writ Petition No.8711 of 2024 filed by the petitioner-

company stands dismissed;

(ii)  Writ Petition No.15252 of 2024 filed by the petitioner-

workman stands partly allowed;

(iii)  The   Award   dated   18   January   2024   passed   by   the 

Industrial Court, Thane in Complaint (IT) No.1 of 2014 is 

upheld   to   the   extent   it   holds   that   termination   of   the 

petitioner-workman was effected during pendency of the 

References and was in contravention of Section 33(2)(b) of 

the Industrial Disputes Act, 1947;

(iv)  The said Award is quashed and set aside to the limited 

extent   whereby   the   Industrial   Court   denied   relief   of 

reinstatement with back wages and granted compensation of 

Rs.7,00,000/- in lieu thereof;

(v)  It is declared that the order of termination/dismissal 

dated 17 October 2014 is inoperative and unsustainable in 

law;

(vi)  The respondent-company is directed to reinstate the 

petitioner-workman in service to his original post, or to an 

equivalent post carrying same pay scale, status and service 

20

wp15252-2024 with wp871-2024-J.doc

benefits, within a period of eight weeks from the date of this 

order;

(vii)  The petitioner-workman shall be entitled to continuity 

of service for all purposes including seniority, increments and 

retiral benefits, subject to applicable rules;

(viii) The petitioner-workman shall be entitled to back wages 

in the following manner:

(a)  Full   back   wages   from   the   date   of   termination   till 

commencement of grocery business in the year 2016;

(b)  Fifty percent back wages from the year 2016 till closure 

of the grocery business during Covid period;

(c)  Full back wages from the date of closure of the grocery 

business till actual reinstatement.

(ix)  While computing back wages, the respondent-company 

shall be entitled to adjustment of any amount already paid 

under the impugned Award or any proven interim earnings 

received by the petitioner-workman for the relevant period;

(x)  Arrears payable under this order shall be computed 

and paid within a period of twelve weeks from the date of 

reinstatement;

(xi)  Rule is made absolute in the aforesaid terms. There 

shall be no order as to costs.

                                                            (AMIT BORKAR, J.)

21