wp11408-2025.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.11408 OF 2025

Baljinder Kaur Nangal Chopra,

Age 55 years, Park View Apartment,

Society No.129/130, Flat No.11,

Near Sadhu Vaswani Garden,

Pimpri, Pune 411 017…  Petitioner

Vs.

Alfa Laval India Private Limited,

Pune-Mumbai Road, Dapodi,

Pune 411 012…  Respondent

Mr. Nitin Kulkarni for the petitioner.

Mr. Nitin Khare with Mr. Akhil Kupade i/by Mr. Akhil 

Kupade for respondent for the respondent.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 16, 2026.

PRONOUNCED ON:APRIL 18, 2026

JUDGMENT:

1.By the present petition instituted under Articles 226 and 227 

of the Constitution of India, the petitioner calls in question the 

legality and correctness of the judgment and order dated 4 August 

2025, rendered by the Industrial Court in Revision Application 

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.04.18

12:13:41 +0530

wp11408-2025.doc

(ULP) No. 37 of 2025. 

2.The facts leading to the filing of the present petition, briefly 

stated, are as follows. The petitioner came to be appointed as a 

Stenographer by an order dated 27 June 1994, with effect from 4 

July   1994.   In   terms   of   the   said   appointment   order   and   in 

accordance with the administrative requirements of the respondent 

company, the petitioner was transferred to different departments 

from time to time. It is further the case that, by direction dated 9 

July   2019,   the   petitioner   was   assigned   to   work   as   “Impex 

Support”, and at the relevant time, he was discharging duties of 

feeding data into the system. It is the petitioner’s case that his 

services came to be terminated by an order dated 19 June 2020, 

purportedly in terms of the conditions of employment contained in 

the appointment order dated 27 June 1994. The termination order, 

however,  did   not  disclose   any   reasons   whatsoever,   nor  did   it 

attribute any misconduct to the petitioner. Being aggrieved by such 

termination, the petitioner instituted Complaint (ULP) No. 53 of 

2020 on 26 June 2020 before the Labour Court at Pune under the 

provisions of the MRTU and PULP Act, 1971. 

3.The   respondent  company   resisted  the  said   complaint  by 

filing its written statement dated 6 October 2020. The principal 

defence raised by the respondent was that the petitioner does not 

fall within the definition of a “workman” under the Industrial 

Disputes Act, 1947, and therefore, the complaint itself was not 

maintainable.   On   this   basis,   a   request   was   made   to  frame   a 

preliminary issue regarding maintainability and to dismiss the 

complaint   on   the   ground   of   lack   of   jurisdiction.   Notably,  the 

2

wp11408-2025.doc

respondent did not assign any reasons for termination of the 

petitioner’s services and confined its defence to the plea that the 

petitioner is not a workman within the meaning of Section 2(s) of 

the Industrial Disputes Act, 1947, and that the termination was in 

accordance with the contract of employment.

4.The Labour Court, by its order dated 24 February 2021, 

rejected the respondent’s application for framing a preliminary 

issue. The said order was carried in revision by the respondent by 

filing   Revision   Application   (ULP)   No.   20   of   2021   before   the 

Industrial Court. The Industrial Court, by order dated 25 August 

2021, allowed the said revision application and directed that a 

preliminary issue be framed and that the parties lead evidence 

thereon. Pursuant thereto, both parties adduced evidence before 

the   Labour   Court   on   the   preliminary   issue   so   framed.   Upon 

appreciation of the material on record, the Labour Court, by its 

order dated 20 May 2022, held that the petitioner is a “workman” 

and also an “employee” within the meaning of Section 3(5) of the 

MRTU and PULP Act.

5.Being   dissatisfied   with   the   said   finding,   the   respondent 

preferred Revision Application (ULP) No. 52 of 2022, which came 

to be dismissed by judgment and order dated 22 January 2024. 

After the said adjudication on the preliminary issue, the petitioner 

filed his affidavit in lieu of examination-in-chief before the Labour 

Court on 14 March 2024. It is significant that, until this stage, the 

respondent adhered to the defence as originally taken in the 

written statement. However, on 13 August 2024, the respondent 

moved an application seeking amendment of the written statement 

3

wp11408-2025.doc

by introducing additional pleadings in paragraphs 20(A) to 20(M). 

The petitioner opposed the said application, contending that the 

proposed amendment seeks to fundamentally alter the nature of 

the   complaint   from   one   of   simpliciter   termination   to   one   of 

punitive termination based on alleged misconduct. It was further 

contended that the attempt to introduce such a case after a lapse 

of   about   four   years   is   an   afterthought,   particularly   when   no 

allegation of misconduct was made in the termination order dated 

19 June 2020. The petitioner pointed out that, by way of the 

proposed   amendment,   especially   in   paragraph   20(J),   the 

respondent sought to allege serious misconduct on the part of the 

petitioner,   which   would   materially   change   the   nature   of   the 

dispute and cause serious prejudice.

6.The Labour Court, by order dated 1 April 2025, rejected the 

respondent’s   application   for   amendment.   The   Labour   Court 

recorded a finding that the proposed amendment would alter the 

entire nature of the proceedings and would effectively change the 

cause   of   action,   thereby   causing   prejudice   to   the   petitioner. 

Aggrieved thereby, the respondent preferred Revision Application 

(ULP) No. 37 of 2025 under Section 44 of the MRTU and PULP 

Act, 1971 before the Industrial Court at Pune. The petitioner 

opposed the said revision by filing a detailed reply, contending that 

the order passed by the Labour Court is well-reasoned and does 

not suffer from any error apparent on the face of the record. It was 

further contended that the revisional jurisdiction of the Industrial 

Court   under   Section   44   is   limited   and   akin   to   supervisory 

jurisdiction under Article 227 of the Constitution of India, and 

4

wp11408-2025.doc

therefore,   no   interference   was   warranted.   The   petitioner   also 

pointed out that evidence on the preliminary issue had already 

commenced   on   30   October   2021,   followed   by   recording   of 

evidence of the respondent’s witnesses on 24 March 2022 and 19 

April 2022, and that the preliminary issue was decided on 20 May 

2022. It was urged that, in view of the proviso to Order VI Rule 17 

of the Code of Civil Procedure, once the trial has commenced, an 

amendment   can   be   allowed   only   upon   due   diligence   being 

demonstrated. According to the petitioner, in the present case, the 

facts sought to be introduced by amendment were within the 

knowledge of the respondent since 2020, and yet, no steps were 

taken till 2024. Hence, the requirement of due diligence was not 

satisfied, and the amendment application was liable to be rejected.

7.The Industrial Court, however, by its judgment and final 

order dated 4 August 2025, allowed Revision Application (ULP) 

No. 37 of 2025 and set aside the order passed by the Labour Court 

in Complaint (ULP) No. 53 of 2020. Being aggrieved by the said 

decision, the petitioner has approached this Court by way of the 

present writ petition. 

8.Mr. Nitin Kulkarni, learned Advocate appearing on behalf of 

the petitioner, submitted that the proposed amendment to the 

written   statement,   which   travels   beyond   the   scope   of   the 

termination   order   dated   19   June   2020,   could   not   have  been 

permitted in law. According to him, such permission reflects clear 

non-application of mind and an erroneous understanding of settled 

legal principles. He placed reliance upon the judgment of this 

Court in  

Prakash Mahadev Nigampurkar v. Premier Automobiles 

5

wp11408-2025.doc

Ltd., (1995) 2 LLN 373, wherein it has been observed that it is not 

permissible for the Labour Court to go into any allegation or 

charge other than that which forms the very foundation of the 

order of dismissal. He, therefore, submitted that the Labour Court 

lacks jurisdiction to permit either party to lead evidence beyond 

the contents of the termination order, and equally, such a case 

cannot   be   introduced   by   way   of   amendment.   It   was   thus 

contended   that   the   Industrial   Court   has   misread   the   binding 

precedent and has failed to apply the correct position of law laid 

down by this Court. 

9.Learned counsel further submitted that the respondent, at 

the time of issuing the termination order, had consciously chosen 

to terminate the petitioner’s services without assigning any reasons 

and   without   alleging   any   misconduct.   According   to   him,   the 

respondent   deliberately   proceeded   on   the   footing   that   the 

petitioner was not a “workman” within the meaning of Section 

2(s) of the Industrial Disputes Act read with Section 3(5) of the 

MRTU   and   PULP   Act,   and   effected   termination   by   way   of   a 

simpliciter   discharge,   without   casting   any   stigma   upon   the 

petitioner. It was further submitted that the Industrial Court ought 

to   have   taken   into   consideration   that,   as   on   the   date   of 

termination,   the   stand   of   the   respondent   itself   was   that   no 

misconduct had been committed by the petitioner, which is evident 

from   the   fact   that   notice   pay   was   tendered   to  him.   In   such 

circumstances, the respondent is precluded from taking a contrary 

stand by way of amendment, so as to now contend that the 

termination   was   on   account   of   misconduct.   According   to   the 

6

wp11408-2025.doc

petitioner, such a course is barred by principles akin to estoppel 

and cannot be permitted.

10.Learned   counsel   also   submitted   that   the   application   for 

amendment, filed after a lapse of four years from the date of filing 

of the written statement, is clearly an afterthought. It was urged 

that, by way of the proposed amendment, the respondent seeks to 

introduce an entirely new defence by alleging serious misconduct 

on the part of the petitioner, which was never the subject matter of 

any charge sheet. He submitted that, in the absence of a charge 

sheet and a domestic enquiry, such allegations cannot be permitted 

to   be   introduced   or   adjudicated   upon.   He   relied   upon  the 

judgment in  

Wai Taluka Sahakari Kharedi Vikri Sangh vs. Shri 

Bajirao Mahadeo

,   1992   (1)   CLR   637,   to   contend   that   it   is 

impermissible for an employer to justify termination by leading 

evidence when no enquiry has been conducted. It was further 

contended   that   the   Labour   Court   cannot   assume   the   role   of 

framing charges suo motu in the absence of a charge sheet and 

thereafter   permit   parties   to   lead   evidence   on   such   charges. 

According to him, despite this settled legal position, the Industrial 

Court has erroneously allowed the amendment merely on the 

ground that amendments can be permitted at any stage, without 

appreciating the legal constraints, thereby unnecessarily widening 

the scope of adjudication before the Labour Court. 

11.He further submitted that the Industrial Court has wrongly 

relied upon the judgment in  

Maruti Krushna Naik vs. Advani 

Oerlikon Ltd.

, 2024 SCC OnLine Bom 3418. It was contended that, 

in the said case, the termination order itself was stigmatic in 

7

wp11408-2025.doc

nature, and the employer had sought to justify the allegations 

forming part of that order by leading evidence. According to him, 

the said judgment cannot be read to mean that, in a case of 

simpliciter termination, the employer can subsequently introduce 

reasons or allegations of misconduct by way of amendment. He 

submitted that the Industrial Court has incorrectly extended the 

ratio of the said judgment to a situation where the termination 

order is ex facie non-stigmatic and silent as to reasons. On this 

basis,   it   was   urged   that   the   impugned   order   deserves   to   be 

quashed and set aside. 

12.Per contra, Mr. Nitin Khare, learned Advocate appearing for 

the respondent, submitted that the written statement filed by the 

respondent primarily addressed the issue of the petitioner’s status 

as a workman, as well as the interim reliefs sought. He submitted 

that, in the said written statement, the respondent had denied the 

allegations of the petitioner, including the contention that the 

termination was without reasons. He further submitted that the 

respondent   is  not  seeking   to  reiterate   its  contention  that   the 

petitioner is not a workman, but is only attempting to place on 

record the reasons which led to the termination. It was contended 

that even where a termination order does not disclose reasons, the 

employer is entitled in law to justify the action by leading evidence 

before   the   Labour   Court.   According   to   him,   the   proposed 

amendment does not alter the nature of the complaint, nor does it 

cause any prejudice to the petitioner. 

13.Learned counsel for the respondent also submitted that, 

although   the   petitioner   has   filed   his   affidavit   in   lieu   of 

8

wp11408-2025.doc

examination-in-chief, the stage of cross-examination has not yet 

commenced. In such circumstances, it cannot be said that the trial 

has effectively commenced. He submitted that the respondent 

merely   seeks   to   introduce   additional   pleas   in   the   written 

statement, and the correctness or otherwise of such pleas can be 

adjudicated at the stage of final hearing. According to him, no 

conclusive findings ought to be rendered at an interlocutory stage 

while considering an application for amendment.  In support of his 

submissions, learned counsel placed reliance upon the judgment in 

Maruti Krishna Naik and others vs. Advani Oerlikon Ltd. and 

Another

, reported in 2024 SCC OnLine Bom 3418. 

REASONS AND ANALYSIS:

14.Having  heard  the learned  advocates  for the parties  and 

having   gone   through   the   record,   this   Court   finds   that   the 

controversy is whether, in the facts of this case, the respondent 

could be permitted to bring in by amendment a new and different 

case, after the termination order dated 19 June 2020 had already 

stood on the record for years, and after the proceedings before the 

Labour Court had moved beyond the stage of mere pleading. 

15.The petitioner was terminated by a plain order. The record 

placed before this Court indicates that such order dated 19 June 

2020   does   not   contain   any   reason.   It   also   does   not   contain 

allegation of misconduct. It is therefore not possible to read into 

that order anything beyond what is stated. The order appears to be 

a conscious choice taken by the respondent at the relevant time. 

When an employer issues such an unreasoned termination, it must 

9

wp11408-2025.doc

be presumed that the employer was aware of the consequences of 

issuing an order. In such situation, the respondent had elected its 

course   of   action.   It   chose   to   rely   only   upon   the   terms   of 

appointment and proceeded on the footing that the petitioner was 

not a workman. That stand is reflected in the written statement 

also. Therefore, the defence was specific. Once such a position is 

adopted,   it   is   not   open   for   the   respondent,   after   passage   of 

considerable time, to alter the very basis of the action and contend 

that the termination was in fact on account of misconduct. Such a 

contention is a substitution of an entirely different case. Law does 

permit explanation or clarification. However, law does not permit a 

party to rewrite its original stand in a manner which changes the 

entire nature of the dispute. If such liberty is granted, then the 

sanctity of original action itself will lose meaning.

16.The submission of the petitioner that the amendment travels 

beyond   the   termination   order   deserves   acceptance.   The 

termination order dated 19 June 2020 must be treated as the 

foundational document. It defines the scope of dispute. If the 

employer   had   intention   to   terminate   on   account   of   alleged 

misconduct, then indication ought to have been reflected either in 

the termination order or in contemporaneous material such as 

charge sheet or internal record. However, no such material is 

shown. The record is silent on this aspect. In that background, the 

attempt of the respondent to introduce detailed allegations of 

misconduct   through   amendment   paragraphs   20(A)   to   20(M) 

cannot be treated as an elaboration. It is creating a new case. The 

nature   of   termination,   which   was   originally   non-stigmatic,   is 

10

wp11408-2025.doc

sought to be converted into a punitive termination. This change 

affects the framework of adjudication. A simpliciter termination 

stands on a different footing. A termination based on misconduct 

requires proof, enquiry, fairness and compliance with principles of 

natural justice. Therefore, by permitting such amendment, the 

Court would be allowing a complete shift in the character of 

proceedings. 

17.The reliance placed by the petitioner on the judgment in 

Prakash  Mahadev Nigampurkar  is   well   placed.   The   principle 

emerging from that decision is that the Labour Court cannot travel 

beyond the foundation of the termination or dismissal order. The 

order itself sets the limits of enquiry. If the order does not contain 

any allegation, then the Court cannot permit parties to travel 

outside it and create new grounds. The termination order is the 

basis of employer’s action. If that basis is absent, the employer 

must stand or fall on that silence. It cannot be permitted to later 

supplement  the  order  by   introducing  new   allegations  through 

pleadings. Such exercise would amount to validating an order on 

grounds which never existed at the time of its issuance. The 

Industrial Court appears to have overlooked this position. It has 

treated the amendment as if it is a procedural step, without 

appreciating that the amendment strikes at the root of the original 

cause of action.

18.The aspect of delay supports the case of the petitioner. The 

amendment application was filed on 13 August 2024. The written 

statement was of the year 2020. There is thus a gap of about four 

years.   During   this   period,   the   proceedings   had   substantially 

11

wp11408-2025.doc

progressed.   The   preliminary   issue   was   framed   and   decided. 

Evidence on that issue commenced as early as 30 October 2021. 

Witnesses   were   examined   and   cross-examined.   Thereafter,   the 

petitioner also filed affidavit in lieu of examination-in-chief on 14 

March 2024. Therefore, it cannot be said that the matter was at an 

initial stage. Once trial has commenced, the proviso to Order VI 

Rule 17 becomes applicable. It imposes a restriction. It requires the 

party seeking amendment to show due diligence. That means the 

party must show that despite reasonable care, the matter could not 

have been raised earlier. In the present case, no such explanation is 

forthcoming. The alleged facts of misconduct, now sought to be 

introduced, were always within the knowledge of the respondent. 

They existed at the time of termination. There is no case of 

discovery   of   new   material.   Therefore,   the   condition   of   due 

diligence   is   clearly   not   satisfied.   On   this   ground   alone,  the 

amendment is liable to be rejected.

19.The reliance placed on  Wai Taluka Sahakari Kharedi Vikri 

Sangh

 also supports the petitioner’s case. The principle laid down 

is that where no enquiry is conducted, and no charge sheet is 

issued, the employer cannot later attempt to justify the termination 

by leading evidence on alleged misconduct. The Labour Court is 

not expected to assume the role of employer and frame charges on 

its own. Such a course would defeat the procedural safeguards 

available to an employee. In the present case no charge sheet was 

issued, and no enquiry was conducted. The termination order is 

silent. Despite this, the respondent now seeks to allege serious 

misconduct. If such amendment is permitted, it would indirectly 

12

wp11408-2025.doc

allow the respondent to bypass the requirement of enquiry and to 

build a case which was never initiated in accordance with law. This 

would place an unfair burden on the petitioner and would distort 

the   adjudicatory   process.   The   Labour   Court,   therefore,   was 

justified in refusing such amendment.

20.The submission of the respondent that it has a right to justify 

the termination by leading evidence cannot be accepted in the 

present   factual   situation.   It   is   true   that   in   certain   cases,   the 

employer may be permitted to justify its action. However, such 

principle   is   not   without   limitation.   In   the   present   case,   the 

employer did not disclose any reason in the termination order. It 

did not initiate any disciplinary process. It did not frame any 

charge. Therefore, the foundation for such justification is itself 

absent. What is now sought is not mere justification. It  is  a 

reconstruction of the case by introducing a new basis. Law does 

not permit such reconstruction at a belated stage. If such course is 

allowed, then any employer can issue a blank termination order 

and later build any case according to convenience. 

21.The reliance placed on the judgment in Maruti Krushna Naik 

is also  misplaced. In that matter,  the  termination  order  itself 

contained   allegations   which   were   stigmatic   in   nature.   The 

evidence was led to support what was already present in the order. 

The Court, in that context, permitted justification. The facts here 

are entirely different. The present termination order is completely 

silent.   It   does   not   contain   any   stigma.   It   does   not   refer   to 

misconduct.   Therefore,   the   ratio   of   that   judgment   cannot   be 

extended to a case where the very basis of misconduct is sought to 

13

wp11408-2025.doc

be introduced for the first time by amendment. The Industrial 

Court has failed to notice this basic distinction. 

22.The   contention   that   cross-examination   has   not   yet 

commenced does not materially assist the respondent. The stage of 

trial cannot be seen only in terms of whether cross-examination 

has begun or not. The proceedings have already advanced beyond 

the initial stage. Evidence has been led on the preliminary issue. 

Affidavit   of   examination-in-chief   has   been   filed   on   merits. 

Therefore, the trial has effectively commenced. Even otherwise, 

the issue is not merely the stage of trial. The issue is whether the 

amendment   changes   the   nature   of   defence   and   whether   due 

diligence is shown. On both counts, the respondent fails. The 

prejudice to the petitioner is also clear and real. The petitioner 

challenged a simple termination. If the amendment is allowed, he 

will be forced to meet allegations of misconduct, without any prior 

notice or enquiry. This would place him in a disadvantageous 

position. Such prejudice cannot be ignored.

23.For all these reasons, this Court finds that the amendment 

sought by the respondent is not permissible in law. The Labour 

Court rightly rejected it. The Industrial Court erred in interfering 

with that order.

24.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The writ petition is allowed;

(ii)  The judgment and order dated 4 August 2025 passed 

by the Industrial Court, Pune in Revision Application (ULP) 

14

wp11408-2025.doc

No. 37 of 2025 is quashed and set aside;

(iii)  The order dated 1 April 2025 passed by the Labour 

Court, Pune below the amendment application in Complaint 

(ULP) No. 53 of 2020 is restored;

(iv)  The   application   for   amendment   of   the   written 

statement filed by the respondent stands rejected;

(v)  The Labour Court shall proceed with Complaint (ULP) 

No. 53 of 2020 in accordance with law and on the basis of 

the pleadings as they originally stand, without permitting 

introduction of any new case of alleged misconduct by way 

of amendment;

(vi)  The Labour Court is requested to decide the complaint 

as expeditiously as possible;

(vii)  Rule is made absolute in the above terms. No order as 

to costs.

(AMIT BORKAR, J.)

15