wp117-26-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 117 OF 2026

Bharat Nanasaheb Suryawanshi

Age-43 Years, Occu: Unemployed

R/at 106, Swaraj Society, Moshi Chikali 

Road, Gat No.209/212, Moshi, 

Pune- 412 105.…  Petitioner

Vs.

GKN Sinter Metal Pvt Ltd

Office at: 146, Mumbai Pune Road, 

Pimpri Pune- 411 018

Through its India Operations Director

Mr. Rajesh Mirani ...  Respondent

WITH

WRIT PETITION NO. 17651 OF 2025

Vilas Raghu Shedge … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1088 OF 2026

Sandesh Sampatrao Bhosale … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

[

WITH

WRIT PETITION NO. 17652 OF 2025

Ramchandra Mohan Gharge … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.04.02

12:46:25 +0530

wp117-26-J.doc

WITH

WRIT PETITION NO. 1083 OF 2026

Pankaj Ashokji Jumle … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1081 OF 2026

Sanjay Mohan Bhosale … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1092 OF 2026

Vinod Chandrakant Nevrekar … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 17737 OF 2025

Ramdas Gopal Gangarude … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1082 OF 2026

Kishor Kamlakr Patil … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1084 OF 2026

Vinod Balan Nair … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

2

wp117-26-J.doc

WITH

WRIT PETITION NO. 1090 OF 2026

Sanjay Vasant Kadam … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1089 OF 2026

Deepak Dagdu Bhagwat … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 147 OF 2026

Yogesh Shamrao Surve … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1106 OF 2026

Rajesh Dnyanoba Bhujbal … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1091 OF 2026

Deepak Ramchandra Jadhav … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1095 OF 2026

Gulabchand Mohan Sakunde … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

3

wp117-26-J.doc

WITH

WRIT PETITION NO. 1105 OF 2026

Atish Sambhaji Mohite … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1104 OF 2026

Ganesh Bhaurao Mali … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1096 OF 2026

Nitin Shankar Palande … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1102 OF 2026

Bapusaheb Daulatrao Tambe … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1101 OF 2026

Rahul Hariprakash Pal … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1080 OF 2026

Nilesh Chandrakant Gaikwad … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

4

wp117-26-J.doc

WITH

WRIT PETITION NO. 1103 OF 2026

Lalchand Popat Kudale … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1100 OF 2026

Avinash Hanumant Gharge … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1099 OF 2026

Nilesh Ramakant Mate … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1097 OF 2026

Vijay Dattatraya Pol … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1094 OF 2026

Virendra Sharad Arekar … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

WITH

WRIT PETITION NO. 1093 OF 2026

Ajinath Dajirang Ethape … Petitioner

Vs.

GKN Sinter Metal Pvt Ltd …  Respondent

5

wp117-26-J.doc

Mr. Sumit V. Sonare, with Mr. Sameer Chavan, for 

Petitioner. 

Mr.  Kiran  Bapat,  Senior  Advocate  with  Mr.  Gaurav 

Gawande i/b Ms. Archana Shelar, for Respondent. 

CORAM :AMIT BORKAR, J.

RESERVED ON :MARCH 27, 2026.

PRONOUNCED ON:APRIL 2, 2026

JUDGMENT:

1.Since   identical   questions   of   law   and   fact   arise   for 

consideration in the present group of writ petitions, the same are 

being disposed of by this common judgment and order. For the 

sake of convenience and clarity, the facts in Writ Petition No.117 of 

2026 are treated as the lead matter. 

2.By these writ petitions, filed under Articles 226 and 227 of 

the   Constitution   of   India,   the   petitioner   in   each   petition   has 

assailed the impugned order dated 12 November 2025 passed by 

the First Labour Court in respective Reference (IDA), seeking that 

the said order on preliminary issues be quashed and set aside.

3.The facts giving rise to the present petitions are stated thus. 

The petitioner was employed with the respondent and claims to 

have been in continuous and permanent service until the date of 

alleged   illegal   termination,   namely,   5   December   2023.   The 

workmen   were   represented   by   a   Union   known   as   Mahindra 

Sintered Kamgar Sanghatna. The Union had raised a charter of 

demands, which the respondent declined to accept. This led to a 

6

wp117-26-J.doc

series of developments. Firstly, a Notice of Change came to be 

issued under Section 9A of the Industrial Disputes Act, to which 

the Union responded, resulting in the matter being treated as an 

industrial dispute and taken up for adjudication. Secondly, an 

application for lay-off under Section 25-M was submitted by the 

respondent, which came to be rejected. Thirdly, an application 

seeking permission for retrenchment under Section 25-N was also 

rejected.   Thereafter,   the   respondent   introduced   a   Voluntary 

Separation Scheme on the ground that the establishment was 

facing   financial   difficulties.   Finally,   the   respondent   sought 

permission for closure of its operations under Section 25-O, which 

application was likewise rejected. 

4.On 15 June 2023, the Union submitted its representation of 

demands to the respondent. As no action was taken thereon, the 

Union convened a general body meeting on 26 June 2023, wherein 

it was unanimously resolved to agitate for the fulfillment of its 

demands, and accordingly, a strike notice was issued. Pursuant 

thereto, the parties were called for conciliation before the office of 

the Assistant Labour Commissioner. It is the case of the petitioner 

that until 12 July 2023, the conciliation proceedings were not 

formally admitted. On 13 July 2023, the Union commenced the 

strike. The record indicates that on 14 July 2023, the Assistant 

Labour   Commissioner   admitted   the   dispute   for   conciliation; 

however,  according  to  the  petitioner,  such  admission  was  not 

communicated   to   the   Union.   It   is   further   material   that   by   a 

communication dated 19 July 2023, the respondent requested the 

7

wp117-26-J.doc

Assistant Labour Commissioner to admit the dispute and refer the 

same   for   adjudication.   In   addition,   the   respondent   instituted 

proceedings under Section 28 of the Maharashtra Recognition of 

Trade Unions and Prevention of Unfair Labour Practices Act, 1971 

before the Industrial Court at Pune, being Complaint (ULP) No. 76 

of 2023, seeking a declaration that the strike resorted to by the 

Union, comprising 192 workmen and forming subject-matter of the 

reference, was illegal.

5.The learned Industrial Court, Pune, partly allowed the said 

complaint and recorded a finding that the Union and its members 

had engaged in unfair labour practices under Item I of Schedule III 

of the Act. The Court further declared that the strike commenced 

on 13 July 2023 was illegal. The Union challenged the said order 

by   filing   Writ   Petition   No.   14781   of   2023   before   this   Court. 

However, owing to a change in the Union’s managing committee, 

the newly constituted body withdrew the said petition by filing 

consent terms. Thereafter, the petitioner was served with a charge 

sheet, to which a reply was submitted. A finding report dated 18 

November 2023 was forwarded to the petitioner under cover of 

letter dated 1 December 2023 and was received by the petitioner 

through   speed   post   on   5   December   2023.   By   the   said 

communication, the petitioner was called upon to submit a reply to 

the findings within a period of two days.  It is the petitioner’s case 

that on the very same day, i.e., 5 December 2023, the respondent 

issued an order of termination without affording the petitioner any 

effective opportunity to respond to the findings or to be heard. 

8

wp117-26-J.doc

Consequent upon the termination, the appropriate Government, 

upon   considering   the   failure   report   submitted   by   the   Labour 

Officer, referred the industrial dispute to the Labour Court on 05 

March 2024. The petitioner thereupon filed a statement of claim 

under Section 2-A(2) of the Industrial Disputes Act, 1947, seeking 

reinstatement   with   effect   from   5   December  2023,   along   with 

continuity of service and consequential benefits. By order dated 12 

November 2025, the learned Labour Court decided the preliminary 

issues and held that the domestic enquiry conducted against the 

petitioner was legal, fair and proper, and in consonance with the 

principles of natural justice. The findings recorded by the Enquiry 

Officer were also held to be legal and proper. Being aggrieved 

thereby, the present writ petitions have been instituted. 

6.Mr. Sonare, learned Advocate appearing for the petitioner, 

submitted that the petitioner received the finding report dated 1 

December 2023 on 4 December 2023 and, without affording any 

reasonable opportunity to submit a reply or to be heard, the 

respondent proceeded to issue the order of termination on 05 

December   2023.   Inviting   attention   to   paragraph   26   of   the 

judgment of the Hon’ble Supreme Court in  

Managing Director, 

ECIL, Hyderabad & Others vs. B. Karunakar & Others

, (1993) 4 

SCC 727, he submitted that the Constitution Bench has clearly 

held   that   the   principles   of   natural   justice   mandate   that   an 

employee must be given a fair opportunity to meet, explain and 

controvert the findings of the enquiry report before any adverse 

action is taken. He further submitted that, out of 192 members of 

9

wp117-26-J.doc

the Union, only 30 workmen, including the present petitioner, 

have   been   selectively   proceeded   against   without   any   cogent 

justification. It was also urged that the strike commenced on 13 

July 2023, whereas the conciliation proceedings were admitted 

only   on   14   July   2023,   and   the   individual   workmen   had   no 

knowledge   regarding   the   initiation   of   such   conciliation 

proceedings. 

7.Inviting attention to the communication addressed by the 

respondent to the Assistant Labour Commissioner dated 19 July 

2023,   learned   counsel   submitted   that   paragraph   3   thereof 

indicates that even the respondent was unaware of the admission 

of conciliation proceedings, as the said fact was not disclosed in 

the communication. He further invited attention to the judgment 

and order dated 31 October 2023, whereby the strike commencing 

from 13 July 2023 was declared illegal, and submitted that a 

perusal of paragraph 47 of the said judgment demonstrates that 

the findings regarding illegality of the strike were recorded against 

the Union as a collective body. According to him, there is no 

finding to the effect that individual members had instigated or 

incited the strike. It was thus contended that there is no material 

on record to establish that the present petitioner had instigated or 

participated in any act of incitement of the strike. 

8.Inviting   attention   to   the   testimony   of   the   management 

witnesses   recorded   in   the   domestic   enquiry,   learned   counsel 

submitted   that   the   said   witnesses   have   admitted   before   the 

Enquiry Officer that the management had failed to produce any 

10

wp117-26-J.doc

material   to   demonstrate   that   the   petitioner   had   instigated   or 

incited the strike. On the basis of such admission, it was contended 

that the finding of the Labour Court upholding the enquiry as legal 

and proper is unsustainable and deserves to be quashed and set 

aside. 

9.Per contra, Mr. Bapat, learned Senior Advocate appearing on 

behalf  of  the  respondent, submitted  that the impugned order 

passed by the Labour Court is in the nature of a Part I Award, and 

that the final adjudication on merits, namely Part II Award, is yet 

to   be   rendered.   Inviting   attention   to   the   charge-sheet,  he 

submitted that the charges against the petitioner are framed under 

Clause 24(b) and Clause 24(l) of the Model Standing Orders, 

which pertain respectively to participation in an illegal strike or 

abetment thereof, and commission of acts subversive of discipline 

or good behaviour within the establishment.

10.He submitted that participation in an illegal strike forms a 

specific and substantive part of the charge against the petitioner. 

Inviting   attention   to   the   replies   submitted   by   each   of  the 

petitioners   to   the   charge-sheet   dated   7   September   2023,   he 

submitted that, at least from that date onwards, the petitioners 

were fully aware of the nature of the allegations, including the 

illegality of the strike. He further submitted that the judgment in 

Complaint (ULP) No. 76 of 2023, declaring the strike illegal, was 

delivered on 30 October 2023, wherein it was expressly held that 

the strike commenced and continued from 13 July 2023 by the 

Union and its members was illegal. It was contended that, even 

11

wp117-26-J.doc

thereafter, the petitioners had an opportunity to withdraw from 

the strike within a reasonable time, but failed to do so, thereby 

attracting the consequences under the provisions of the MRTU & 

PULP Act. 

11.Inviting attention to the order dated 14 July 2023 admitting 

the conciliation proceedings, learned Senior Counsel submitted 

that copies thereof were duly forwarded to the President and 

Secretary of the Union. He further invited attention to the findings 

recorded   by   the   Enquiry   Officer,   submitting   that   the   Enquiry 

Officer has considered the entire material on record and has, upon 

due appreciation thereof, held the petitioners, who were active 

members of the Union, guilty of misconduct. Inviting attention to 

the impugned order, he submitted that the Labour Court has 

recorded   a   clear   satisfaction   that   adequate   opportunity   was 

granted to the petitioners, including the right to cross-examine the 

management witnesses, to lead evidence in defence, and to submit 

their written statements. 

12.Inviting attention to paragraph 16 of the impugned order, 

learned Senior Counsel submitted that the Labour Court has dealt 

in detail with the allegations of discrimination and victimisation 

and has rightly held that no such defence was raised by the 

petitioners during the course of the enquiry. It was further held 

that   such   issues,   if   any,   may   be   considered   at   the   stage   of 

determining the proportionality of punishment. He submitted that 

the Labour Court has also recorded a finding that the illegal strike 

resulted in financial loss to the respondent-Company, and that the 

12

wp117-26-J.doc

strike was continued even after the demands raised by the Union 

through communications dated 9 June 2023, 13 June 2023 and 15 

June 2023 were admitted in conciliation proceedings on 14 July 

2023. It was therefore contended that the petitioners have clearly 

committed misconduct within the meaning of Clauses 24(b) and 

24(l) of the Model Standing Orders. 

13.He further submitted that the Enquiry Officer has taken into 

account the fact that, in their examination-in-chief, the petitioners 

themselves admitted that they were active members of the Union. 

It was submitted that the Labour Court has rightly observed that 

the Enquiry Officer noted that, in reply to the charge-sheet, the 

petitioners had stated that they would abide by the outcome of the 

proceedings before the Industrial Court and were aware of the 

admission   of   the   demands   for   conciliation   on   14   July   2023. 

Despite such knowledge, the petitioners raised a defence of lack of 

awareness, which, according to the respondent, is demonstrably 

false.

14.Insofar as the contention regarding lack of opportunity to 

respond   to   the   findings   of   the   Enquiry   Officer   is   concerned, 

learned Senior Counsel submitted that the petitioners have failed 

to demonstrate any prejudice caused to them on account of such 

alleged deficiency. It was further submitted that this contention 

was not raised before the Labour Court and, therefore, cannot be 

permitted to be urged for the first time in writ jurisdiction. On 

these grounds, it was contended that the writ petitions are devoid 

of merit and are liable to be dismissed.

13

wp117-26-J.doc

REASONS AND ANALYSIS:

15.I have carefully gone through what both sides have argued. 

The main issue is whether the enquiry conducted by the employer 

can be said to be unfair or illegal only because the finding report 

was given to the petitioners and, within a very short time, the 

termination order followed. Along with this, there is one more 

connected issue. That is, whether the Labour Court committed any 

error in deciding the preliminary issue by holding that the enquiry 

was legal, proper and in line with the principles of natural justice. 

Therefore, the court is not at this stage examining the full merits of 

dismissal. It is only seeing whether the process adopted was fair 

enough in law.

16.Mr. Sonare, learned Advocate for the petitioner contends 

that the petitioner was not given any real or meaningful chance to 

submit his reply to the findings, nor was he given an opportunity 

of personal hearing before such serious action was taken.  The 

record shows that before this stage the petitioner was already 

served with a charge-sheet. He had submitted his reply. He had 

participated in the enquiry proceedings. He had opportunity to 

cross-examine the witnesses and to defend himself. This means 

that the petitioner was not taken by surprise at the final stage. He 

was already aware of the allegations and had already contested 

them during the enquiry.

17.Therefore, the question becomes more specific. Whether the 

short   time   between   service   of   finding   report   and   passing   of 

14

wp117-26-J.doc

termination order has actually caused any real prejudice to the 

petitioner.   It   is   not   enough   to   say   that   time   was   short.   The 

petitioner must show what he could have said in reply to the 

findings and how that would have made a difference. In the 

present case, such material is not clearly shown. There is no 

indication that any important defence remained to be taken or that 

any new point could have been raised if more time was granted.In 

this situation though the action of issuing termination order soon 

after the report may not appear ideal it does not make the enquiry 

illegal. The court has to see substance and not only form. If overall 

opportunity was given during the enquiry and the petitioner has 

not shown actual prejudice then this ground alone may not be 

sufficient to set aside the entire process.

18.The learned Advocate for the petitioner has also raised a 

point regarding selective action by the respondent. He submits that 

there were about 192 workmen who were part of the Union, but 

action has been taken only against 30 persons, including the 

present petitioner. In the present case the respondent has taken a 

stand that the petitioners were active members of the Union and 

were involved in the events which led to the misconduct. If that is 

so then the action against them cannot be termed as arbitrary only 

because others were not proceeded against. The court cannot 

assume that all 192 workmen stood on the same footing without 

examining their individual roles. It is quite possible that some were 

passive or less involved while some were more active. In such 

situation the employer is entitled to proceed against those against 

15

wp117-26-J.doc

whom it finds material. Further for a plea of discrimination to 

succeed the petitioner must show some clear basis. It must be 

shown   that   similarly   placed   persons   were   treated   differently 

without any reason or that the action was taken with some ill 

motive. In the present case except pointing out the number of 

persons,   no   strong   material   is   placed   to   establish   that   the 

petitioner was singled out for unfair reasons. There is no clear 

evidence of hostility or victimisation. Therefore, this submission 

though it creates some doubt at first glance, does not go far 

enough to invalidate the enquiry. Without clear proof of unequal 

treatment in identical circumstances, the court cannot hold that 

the action is discriminatory merely on the basis of numbers.

19.A substantial part of the case of the petitioners is built 

around the timing of events. According to them the strike began on 

13 July 2023 whereas the conciliation proceedings were admitted 

only on 14 July 2023. From this they try to say that at the time 

when the strike started the workmen had no knowledge that the 

dispute   had   formally   entered   conciliation.   On   first   look,   this 

argument appears to have some basis. If a strike begins before any 

formal step in law, it may be said that the workers could not have 

knowingly   violated   something   which   had   not   yet   come   into 

existence. But the matter does not stop there. The court must look 

not only at the starting point but also what happened after. The 

respondent has pointed out that the strike did not end on 13 July 

2023. It continued even after 14 July 2023 when conciliation was 

admitted.   Therefore,   even   if   the   beginning   of   the   strike   was 

16

wp117-26-J.doc

without   knowledge   the   continuation   of   the   strike   becomes 

important. Once the dispute is admitted and enters the legal 

process, the Union and its office bearers are expected to be aware 

of it. If the Union leadership had knowledge it is not easy to accept 

that all the members remained completely unaware. The material 

placed shows that the Union was involved in the proceedings and 

its President and Secretary were informed. In such a situation, a 

general   statement   that   none   of   the   workmen   knew   anything 

cannot be readily accepted. The real question is not only how the 

strike started but whether it was continued despite knowledge of 

the legal position. On this aspect, the petitioners’ case cannot be 

accepted.

20.The petitioners then rely on a communication dated 19 July 

2023   sent   by   the   respondent   to   the   Assistant   Labour 

Commissioner. They argue that in this letter the respondent did 

not refer to the admission of conciliation proceedings and from 

this they try to suggest that even the respondent was not aware of 

such admission. This argument does not carry much weight. A 

single communication may not always contain every detail. It may 

be incomplete or may not record every development. From that 

alone it cannot be safely concluded that the management had no 

knowledge   or   that   the   workmen   had   no   notice   of   the   legal 

proceedings. The court cannot isolate one letter and treat it as 

final proof of the entire situation. The court must see the full 

record.   Here   it   is   already   shown   that   the   Union   had   raised 

demands the matter had gone to the stage of conciliation and 

17

wp117-26-J.doc

thereafter charge-sheets were issued to the petitioners to which 

they   responded.   When   such   sequence   is   seen   together   the 

argument based only on that one communication loses strength. It 

becomes   difficult   to   accept   that   there   was   complete   lack   of 

knowledge   or   absence   of   responsibility   on   the   part   of   the 

petitioners.

21.The petitioners also argue that the judgment in Complaint 

(ULP) No. 76 of 2023 declared the strike illegal only as against the 

Union and not against individual workmen. They further say that 

there is no material to show that they personally instigated the 

strike. This submission requires careful reading of the charges 

framed against them. The charge-sheet is not limited to instigation 

alone. It clearly includes participation in an illegal strike as well as 

abetment incitement and acts done in furtherance of such strike 

under Clause 24(b). It also includes acts affecting discipline under 

Clause 24(l). Therefore, the focus is wider. Even if it is accepted 

that there is no separate finding that each petitioner individually 

gave a call for strike that by itself does not end the matter. If the 

charge includes participation then taking part in a strike which is 

found to be illegal may itself amount to misconduct. The court 

cannot read the earlier judgment in a narrow manner and say that 

unless each individual is separately named no action can follow. 

What is required is to see the nature of the charge the evidence 

produced,   and   the   findings   recorded   in   the   enquiry.   The 

petitioners’ argument does not fully answer the case against them.

18

wp117-26-J.doc

22.The   petitioners   have   also   relied   on   the   evidence   of 

management witnesses stating that such witnesses admitted before 

the Enquiry Officer that there was no direct proof of instigation by 

the petitioners. Even if this statement is accepted as it is the matter 

does not conclude in favour of the petitioners. The respondent’s 

case is that the petitioners were active members of the Union they 

were aware of the demands raised, they were part of the continued 

strike and their conduct forms part of the collective action which 

was later declared illegal. In such circumstances, the evidence 

cannot be examined in an isolated manner. The enquiry officer is 

expected to consider the entire record together. Membership of the 

Union participation in events, replies given to the charge-sheet, 

and   surrounding   facts   all   become   relevant.   It   is   not   always 

necessary that there must be direct proof of each act in the form of 

a specific statement. If the overall material shows involvement that 

may be sufficient for a finding in a domestic enquiry. The court in 

writ jurisdiction does not re-appreciate such evidence as if it is 

sitting in appeal. The court only sees whether there was some 

material to support the finding and whether the conclusion is so 

unreasonable that no sensible person could have reached it. In the 

present case, such perversity is not shown. Therefore, this line of 

argument also does not help the petitioners in setting aside the 

finding on the legality of the enquiry.

23.On the other side, the respondent has taken a clear stand 

that what is decided by the Labour Court is only a Part-I enquiry. It 

is not the final award on the entire dispute. At this stage the court 

19

wp117-26-J.doc

is not required to examine whether the punishment is correct or 

whether reinstatement should be granted. The only question is 

limited. It is whether the domestic enquiry suffers from any serious 

defect so that it becomes illegal or unfair. If the enquiry is found to 

be proper then the matter will go ahead before the Labour Court 

on other aspects. The respondent has pointed out from the record 

that the petitioners were given opportunity during the enquiry. 

They   were   allowed   to   cross-examine   the   witnesses   of   the 

management. They were also given chance to lead their own 

evidence. They filed their defence statements. The charge-sheet 

was served on them in advance. When such steps are available on 

record it becomes difficult to say that the enquiry was done behind 

their back or that it was only a formality. An enquiry cannot be set 

aside lightly when participation of the workman is clearly seen. 

The court has to be slow in interfering unless something very 

serious is shown. In the present case, such serious defect is not 

clearly made out.

24.The   respondent   has   also   placed   reliance   on   the   replies 

submitted   by   the   petitioners   to   the   charge-sheet   dated   7 

September 2023. From this it is argued that the petitioners were 

fully aware of the allegations against them at least from that date. 

Once a charge-sheet is given and the workman replies to it it 

shows that he understood what is alleged. It also shows that he 

had opportunity to put forward his side. After that stage if he 

participates in the enquiry then it becomes difficult for him to later 

say that he had no chance at all. The law does not expect empty 

20

wp117-26-J.doc

formality of giving repeated chances. It only requires that a fair 

and reasonable opportunity is given. If that is already done then 

merely saying that a little more time should have been given at the 

last stage may not be enough. The petitioners have not shown that 

because of short time they were prevented from placing some 

important defence. There is no clear material to show what they 

would have said differently if more time was granted. In absence 

of such showing the court cannot presume prejudice only because 

events happened in quick succession.

25.Another important aspect pointed out by the respondent is 

that the strike did not stop even after it was declared illegal in the 

complaint under unfair labour practice. Once a competent court 

declares a strike as illegal the situation changes. The workmen 

cannot   continue   to   take   part   in   such   strike   without   facing 

consequences. If the petitioners were active members of the Union, 

as is brought on record they were expected to be aware of this 

position. It is not possible to accept that they remained completely 

unaware when the Union itself was involved in the proceedings. 

The   continuation   of   strike   even   after   such   declaration   shows 

conduct which the employer may treat as misconduct under the 

applicable standing orders. The respondent has also pointed out 

that due to the continued strike, the company suffered financial 

loss. This connects the conduct of the workmen with the discipline 

and functioning of the establishment. Therefore, the Labour Court 

was justified in looking into these aspects while deciding whether 

the   enquiry   disclosed   misconduct   and   whether   the   procedure 

21

wp117-26-J.doc

adopted was fair.

26.The   petitioners   have   also   tried   to   raise   the   issue   of 

victimisation and discrimination. According to them, they were 

targeted. The Labour Court has considered this argument and has 

observed that such a defence was not properly raised during the 

enquiry. This reasoning appears correct in the present facts. A plea 

of victimisation requires some clear material to show that action 

was taken with bad intention or for some unfair reason. If such 

plea is not taken at the proper stage and no supporting evidence is 

placed the court cannot accept it only on general statements. The 

preliminary stage is meant to see whether the enquiry is fair, not to 

go into all disputed questions of motive in detail. Such issues may 

arise   later   while   considering   punishment   or   relief.   But   by 

themselves they do not make the enquiry illegal. Therefore, the 

finding of the Labour Court on this aspect cannot be said to be 

incorrect.

27.On overall consideration, it appears that the petitioners have 

not been able to establish that the domestic enquiry is vitiated due 

to breach of principles of natural justice in such a serious manner 

that this Court should interfere in writ jurisdiction. The record 

clearly   shows   that   the   charge-sheet   was   served   upon   the 

petitioners. They submitted their replies. They participated in the 

enquiry   proceedings.   They   were   given   opportunity   to   cross-

examine the witnesses of the management. The Enquiry Officer 

has also considered the material placed on record before arriving 

at the findings. It is true that the finding report was followed by 

22

wp117-26-J.doc

the termination order within a short time, and this circumstance 

may create some doubt in mind. However, mere doubt is not 

sufficient to invalidate the entire enquiry. The petitioners have not 

been able to show what real prejudice was caused to them due to 

such timing. It is also not demonstrated that the Labour Court has 

ignored any important material or that it has taken a view which is 

wholly unreasonable. In such circumstances, the impugned order 

does not require interference.

28.Accordingly, all the writ petitions stand dismissed. There 

shall be no order as to costs.

  (AMIT BORKAR, J.)

23