WP-7905-10.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 7905 OF 2010

Hindustan Breweries and Bolting Ltd

C-23/24, Wagle Estate, Thane. …  Petitioner

Vs.

Mr. Dilip Pandurang Mhatre,

Maharashtra General Kamgar Union

252, Janata Colony, R.N. Nagarkar Marg,

Ghatkopar (East), Mumbai-400 07...  Respondent

Mr. Rahul D. Oak, for petitioner. 

Mr. Indrajeet R. Kulkarni, for respondent. 

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 2, 2026.

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

1.The present petition is instituted under Articles 226 and 227 

of the Constitution of India, invoking the writ jurisdiction of this 

Court. The petitioner calls in question the legality and correctness 

of the Judgment and Award Part 1 dated 6 March 2010 rendered 

by the Labour Court, Thane in Reference (IDA) No. 317 of 2005. 

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.04.09

11:42:28 +0530

WP-7905-10.doc

2.The factual matrix giving rise to the present proceedings is 

set out thus: the petitioner is a Company duly incorporated under 

the   provisions   of   the   Companies   Act,   1956,   and   operates   a 

manufacturing   facility   situated   at   Wagle   Estate,   Thane.   The 

petitioner is engaged in the manufacture of beer and employs 

approximately   95   permanent   workmen   for   its   day   to   day 

operations.   The   workmen   employed   with   the   petitioner   are 

members   of   the   Bharatiya   Kamgar   Sena,   and   the   petitioner, 

recognizing the right of the workmen to associate with a union of 

their choice, has entered into a long term settlement dated 4 April 

2009 with the said union, which continues to remain in force. 

Prior thereto, around the year 2003, the Maharashtra General 

Kamgar Union was actively functioning amongst the workmen, 

having represented them for over two decades. The petitioner had, 

in the past, executed both short term and long term settlements 

with the said union. The respondent workman was employed as a 

Maintenance   Fitter   in   the   Maintenance   Department   of   the 

petitioner Company and was drawing wages of approximately Rs. 

7,000   per   month.   Owing   to   the   nature   of   duties   in   the 

Maintenance   Department,   the   respondent,   along   with   other 

workmen in that department, was required to attend duties on 

Fridays, which otherwise constituted a weekly off for employees in 

other departments.

3.It is the case of the petitioner that, while the respondent was 

on duty in the first shift commencing at 7.00 a.m., he approached 

one Mr. Shambhu Gazak, who was employed as a cook in the 

2

WP-7905-10.doc

Company canteen, at about 12.20 p.m. The respondent is alleged 

to have paid a sum of Rs. 200/- to the said cook and compelled 

him to procure meat from the market and prepare the same in the 

canteen premises. It is further alleged that upon preparation, the 

meat was consumed by the respondent along with other persons. 

The respondent is also stated to have supplied beer from the 

petitioner’s brewery to the said cook, who had procured the meat. 

It is an admitted position that only vegetarian food was served in 

the canteen for the employees, and such practice was within the 

knowledge of the respondent. In view of the aforesaid alleged acts 

of   misconduct,   the   petitioner   issued   a   charge   sheet   to   the 

respondent,   calling   upon   him   to   submit   his   explanation   and 

informing him that a domestic enquiry would be conducted into 

the charges. The charge sheet also recorded the appointment of 

Mr.   S.S.   Khairnar   as   the   Enquiry   Officer   to   conduct   the 

proceedings. 

4.The   respondent   workman   was   placed   under   suspension 

pending enquiry by letter dated 9 March 2003. The enquiry in 

respect of the charge sheet dated 6 March 2003 commenced on 8 

April 2003 and concluded on 17 March 2004. The proceedings of 

the   enquiry   were   conducted   and   recorded   in   Marathi,   in 

accordance with the preference expressed by the respondent. The 

respondent was permitted to be represented by Mr. P. S. Sawant, 

Vice   President   of   the   Maharashtra   General  Kamgar  Union.   In 

support of the charges, the management examined Mr. Shambhu 

Gazak as its first witness. The said witness, Mr. Shambhu Gazak, 

3

WP-7905-10.doc

was subjected to cross-examination. As he was required to leave 

for   his   native   place   on   account   of   his   mother’s   illness,   the 

petitioner sought permission from the Enquiry Officer to examine 

Mr.   Vijay   Kumar   Shetty,   the   Canteen   Manager,   as   its   second 

witness.   On   that   date,   being   8   May   2003,   the   defence 

representative submitted that in the event the first witness was not 

made available for further cross-examination, his testimony ought 

not to be relied upon. The Enquiry Officer, in order to ensure 

continuity of the proceedings, permitted the examination of the 

second witness. Accordingly, Mr. Vijay Kumar Shetty was examined 

in the presence of the respondent and his defence representative, 

and was thereafter extensively cross-examined. During the course 

of such cross-examination, the respondent submitted a letter which 

was   taken   on   record.   The   respondent   and   his   defence 

representative thereafter stated that the cross-examination of the 

second witness stood concluded. Subsequently, the first witness, 

Mr. Shambhu Gazak, reappeared for further cross-examination, 

which was duly completed. Upon conclusion of the management 

evidence, the respondent expressed his desire to file a statement, 

which was accordingly taken on record, and the matter was then 

posted   for   recording   the   respondent’s   evidence.   The   enquiry 

proceedings, however, came to be adjourned from time to time.

5.The respondent thereafter sought permission to examine 

himself, which was granted. The respondent entered the witness 

box and his evidence was recorded by the Enquiry Officer. Upon 

conclusion of his examination in chief, he was cross-examined by 

4

WP-7905-10.doc

the management representative. The respondent thereafter stated 

that he had no further evidence to adduce, and the enquiry was 

accordingly   concluded.   Upon   conclusion   of   the   enquiry,   the 

Enquiry Officer submitted his report and findings, holding that the 

charges levelled against the respondent stood proved. A show 

cause notice dated 13 April 2004, along with a copy of the enquiry 

report, was issued to the respondent. After considering the matter, 

the petitioner imposed the punishment of dismissal from service 

with effect from 12 May 2004. The respondent thereafter raised an 

industrial dispute under Sections 10(1) and 12(5) of the Industrial 

Disputes Act, 1947. Upon failure of conciliation, the dispute was 

referred   for   adjudication   to   the   Labour   Court,   Thane,   being 

Reference   (IDA)   No.   317   of   2005.   The   respondent   filed   his 

statement of claim, and the petitioner filed its written statement. 

The respondent led evidence by way of affidavit and was subjected 

to cross-examination by the petitioner. The respondent advanced 

oral submissions,  while  the  petitioner filed  written  arguments 

along   with   authorities   relied   upon.   The   Labour   Court,   Thane 

thereafter passed Part-I Award, holding that the enquiry conducted 

against the respondent was not fair and proper and that the 

findings recorded by the Enquiry Officer were perverse. Being 

aggrieved by the said Part-I Award, the petitioner has preferred the 

present petition.

6.Mr. Rahul Oak, learned counsel appearing for the petitioner, 

submitted that the Labour Court, Thane, erred in holding that the 

domestic enquiry was not fair and proper. According to him, the 

5

WP-7905-10.doc

Labour Court, having rejected the contention that there was any 

irregularity in offering Mr. Shambhu Gazak for cross-examination 

after the evidence of Mr. Vijay Kumar Shetty was recorded, and 

having also negatived the preliminary objections, could not have 

arrived at a contrary conclusion on the fairness of the enquiry. It 

was further contended that despite independently appreciating the 

evidence   on   record   and   recording   a   finding   that   the   charges 

contained in the charge sheet dated 6 March 2003 stood proved, 

the Labour Court fell into error in concluding that there existed a 

real   likelihood   of   bias   merely   on   the   basis   of   an   application 

submitted by the respondent workman alleging that the Enquiry 

Officer   and   the   Management   Representative   were   suggesting 

answers and that the answers were not being correctly recorded. 

7.Learned counsel further submitted that the Labour Court 

failed to properly appreciate the document at Exhibit 39/17 in the 

enquiry proceedings, which was the application submitted by the 

respondent workman. It was pointed out that the said application 

pertained only to the enquiry proceedings dated 23 June 2003, 

and that the answers recorded on that date were duly signed by all 

persons present, including the defence representative as well as 

the respondent workman. It was further submitted that even the 

answer to the last question, in respect of which grievance was 

raised in Exhibit 39/17, had been correctly recorded and was, in 

fact, consistent with what was stated in the said application.

8.It   was   contended   that   a   mere   vague   suspicion   cannot 

constitute a valid ground to infer bias. According to the petitioner, 

6

WP-7905-10.doc

the Labour Court ought to have appreciated that once it was 

established that the answers were correctly recorded, as reflected 

in Exhibit 39/17, there could be no reasonable apprehension of 

bias. In the absence of any cogent material to substantiate such an 

allegation, the plea of bias against the Enquiry Officer was wholly 

untenable   and   ought   to   have   been   rejected.   Learned   counsel 

further   submitted   that   the   oral   evidence   on   record   clearly 

demonstrated that the respondent workman had admitted that the 

evidence of all the witnesses examined in the enquiry was correctly 

recorded in accordance with the answers given by them. In view of 

such admission, it was urged that the Labour Court ought to have 

held that the material on record completely negated the allegation 

of bias or any grievance as sought to be raised in Exhibit 39/17 of 

the enquiry proceedings. 

9.It was further submitted that the Labour Court, having itself 

undertaken an independent assessment of the evidence and having 

concluded that the charges levelled in the charge sheet dated 6 

March 2003 were duly proved, could not have simultaneously held 

that the enquiry was vitiated on account of bias or that the 

findings of the Enquiry Officer were perverse. Such findings, it was 

contended, were inherently inconsistent and mutually destructive. 

On these grounds, it was prayed that the present petition be 

allowed. 

10.Per contra, Mr. Indrajeet Kulkarni, learned counsel appearing 

for the respondent, placing reliance upon the decision in 

State of 

U.P. vs. Ravi Prakash Singh

, 2025 SCC OnLine SC 891, submitted 

7

WP-7905-10.doc

that in the absence of examination of material witnesses to prove 

the documents and substantiate the charges levelled against the 

respondent, the Labour Court was justified in holding, under Part 

I,   that   the   enquiry   was   not   fair   and   proper.   It   was   further 

contended that the person who had issued the charge sheet was 

not examined, and in such circumstances, the charge sheet by itself 

could not form the basis for sustaining the findings of the enquiry 

in favour of the management.

11.Inviting attention to the contents of the charge sheet, learned 

counsel  submitted   that   the   allegations   against   the   respondent 

included that he had compelled the canteen cook to procure meat 

from the market and that both the cook and the respondent had 

consumed   non-vegetarian   food   within   the   canteen   premises, 

despite being aware that only vegetarian food was permitted. It 

was submitted that in the absence of any cogent evidence to 

establish the element of coercion or force upon the cook, the 

charge as framed could not have been held to be proved. On this 

basis, it was contended that the conclusion reached by the Labour 

Court that the enquiry was not fair and proper does not warrant 

interference.

REASONS AND ANALYSIS:

12.I have carefully considered what both sides have argued. I 

have   also   gone   through   the   enquiry   papers,   the   statements 

recorded, and the documents which are placed on record. At this 

stage, the Court is not required to decide everything finally. The 

8

WP-7905-10.doc

issue is limited but still important. The Court has to see whether 

the Labour Court was correct in saying that the enquiry was not 

fair and proper and that the findings of the Enquiry Officer were 

perverse. For deciding this, the Court has to examine whether any 

real harm or prejudice was caused to the respondent workman. It 

must also be seen whether the manner in which the enquiry was 

conducted   was   so   unfair   that   it   affected   the   defence   of   the 

workman. Further, the Court must check whether the conclusion of 

the Labour Court is supported by the material available or whether 

it is only based on assumptions. These aspects are required to be 

seen together and not in isolation.

13.The petitioner has pointed out one important aspect which 

cannot be ignored. The Labour Court itself has looked into the 

evidence and has recorded a finding that the charges mentioned in 

the charge sheet dated 6 March 2003 are proved.  Once the Labour 

Court   accepts   that  the   material  supports   the  charges,  then   it 

becomes difficult to accept that the same enquiry is unfair. Both 

things cannot easily stand together. If the evidence is reliable 

enough to prove the charges, then normally it also shows that the 

enquiry process has some level of fairness. The allegation of bias 

cannot be accepted only because it is raised. There must be some 

solid material. Bias cannot be based on doubt or feeling. There 

must be some clear indication that the Enquiry Officer acted in a 

one-sided manner or that the workman was not given proper 

chance. In the present case, such strong material is not seen from 

the record.

9

WP-7905-10.doc

14.The main complaint of the respondent is based on Exhibit 

39/17. When this document is properly seen, it becomes clear that 

it relates only to one particular date, that is 23 June 2003. It does 

not cover the entire enquiry. Further, the answers which were 

recorded on that day were signed by all persons present. This 

includes   the   respondent   himself   and   also   his   defence 

representative. This is a very important circumstance. When a 

person signs a recorded statement, it normally means that he 

accepts what is written at that time. Later on, it becomes difficult 

to say that the answers were not correctly recorded, unless there is 

strong proof to show otherwise. In the present case, no such strong 

proof   is   shown.   The   complaint   remains   only   at   the   level   of 

allegation. Therefore, the possibility of manipulation as alleged 

does not get support from the record.

15.The   Labour   Court   appears   to   have   given   too   much 

importance  to  the  mere  filing  of   this   application.  Filing  of   a 

complaint during enquiry is not unusual. But that alone cannot 

prove bias. The law requires something more definite. There must 

be reasonable ground to believe that the officer conducting the 

enquiry was not acting fairly. Here, the respondent has not shown 

that any question was wrongly framed or that he was stopped from 

asking questions in cross-examination. There is no material to 

show that any document was denied to him. On the contrary, the 

record shows that the respondent took part in the enquiry, cross 

examined witnesses, and signed the proceedings. This shows active 

participation. It does not show exclusion or unfairness. Therefore, 

10

WP-7905-10.doc

the conclusion of bias drawn only from the application does not 

appear to be justified.

16.Another   aspect   which   is   strongly   relied   upon   by   the 

petitioner is regarding the witness Mr. Shambhu Gazak. It is seen 

from the record that this witness could not remain present on one 

date due to personal difficulty. Because of that, the management 

examined another witness, Mr. Vijay Kumar Shetty. However, later 

on, Mr. Shambhu Gazak again appeared and his further cross- 

examination was completed. This shows that the respondent was 

not deprived of his right to cross-examine the witness. The Enquiry 

Officer allowed the proceedings to continue so that there is no 

delay, but at the same time ensured that the opportunity of cross- 

examination is not taken away. This shows a balanced approach. In 

practical, some adjustments are required in enquiry proceedings. If 

ultimately opportunity is given, then such adjustment does not 

make the enquiry unfair. No prejudice is shown to have been 

caused because of this sequence of events.

17.The argument of the respondent that the person who issued 

the charge sheet was not examined also requires consideration. It 

is true that a charge sheet by itself is not proof. But in this case, the 

enquiry did not depend only on the charge sheet. Witnesses were 

examined. Their evidence was recorded. The respondent cross- 

examined them. The respondent was also given chance to give his 

own   evidence.   Therefore,   the   case   of   the   management   was 

supported by oral evidence and not merely by the charge sheet. In 

such situation, non examination of the person issuing the charge 

11

WP-7905-10.doc

sheet does not make the enquiry invalid. What is important is 

whether   the   facts   were   proved   through   evidence.   The   record 

shows that such evidence was brought and tested.

18.The respondent has also argued that the allegation of forcing 

the cook to bring meat is not properly proved. This argument goes 

more  towards   the   strength   of   the   charge.  It  may   have   some 

relevance at a later stage when the Court examines whether the 

punishment is justified. The Court is only examining whether the 

enquiry was fair. A domestic enquiry is not like a criminal trial 

where strict proof is required in a particular manner. The standard 

is of fairness and reasonable opportunity. If the workman is heard, 

if evidence is recorded, and if the conclusion is based on some 

material, then the enquiry is generally treated as proper. Here, 

these basic requirements appear to have been satisfied. Therefore, 

merely because the respondent feels that one part of the charge is 

not strongly proved, the entire enquiry cannot be said to be unfair.

19.I also find it difficult to accept the conclusion of the Labour 

Court that there was real likelihood of bias. The record shows that 

the   answers   were   signed.   The   respondent   was   present.   His 

representative was present. If there was any serious issue about 

wrong   recording,   it   could   have   been   raised   immediately   and 

correction could have been insisted upon at that time. The record 

does not show that such insistence was made and refused. Instead, 

the proceedings continued normally. Witnesses were examined 

further. Cross-examination took place. In such a situation, a later 

complaint appears more like dissatisfaction rather than proof of 

12

WP-7905-10.doc

bias. Dissatisfaction alone is not enough in law.

20.The   approach   of   the   Labour   Court   also   shows   some 

inconsistency. On one side, it says the enquiry is not fair. On the 

other side, it examines the evidence and says the charges are 

proved. These two findings do not go well together. If the enquiry 

is   really   unfair,   then   the   evidence   recorded   in   such   enquiry 

becomes doubtful. But if the evidence is good enough to prove the 

charges,   then   it   indicates   that   the   enquiry   process   was   not 

defective  in   the  manner   stated.   Both   findings   together  create 

confusion and weaken the reasoning of the Labour Court. A clear 

and   consistent   approach   is   expected,   especially   when   serious 

consequences, like dismissal are involved.

21.It is true that every workman must get fair treatment in a 

domestic enquiry. This is a basic requirement of law. But fairness 

must be seen from actual facts. It cannot be assumed. In the 

present case, the respondent knew the charges against him. He 

participated in the enquiry. He had assistance of a representative. 

He cross-examined the witnesses. He also gave his own evidence. 

There is nothing to show that he was prevented from placing his 

defence. There is also nothing to show that the Enquiry Officer 

acted   in   a   one-sided   manner.   The   allegation   of   bias   is   not 

supported by clear material. It remains only a statement without 

proof.

22.For all these reasons, I am of the view that the Labour Court 

was not correct in holding that the enquiry was unfair and that the 

13

WP-7905-10.doc

findings were perverse. The conclusion of the Labour Court does 

not properly match with the record. The enquiry appears to have 

been conducted in a fair manner and the respondent was given 

reasonable opportunity to defend himself. Therefore, the finding of 

the Labour Court on this issue cannot be sustained. The challenge 

raised by the petitioner deserves to be accepted.

23.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The writ petition is allowed;

(ii)  The  impugned  Part I Award  passed  by  the  Labour 

Court, Thane in Reference (IDA) No. 317 of 2005, holding 

that the domestic enquiry is not fair and proper and that the 

findings   of   the   Enquiry   Officer   are   perverse,   is   hereby 

quashed and set aside;

(iii)  It is held that the domestic enquiry conducted against 

the   respondent   workman   is   fair   and   proper   and   in 

accordance with law;

(iv)  The Reference (IDA) No. 317 of 2005 is restored to the 

file of the Labour Court, Thane for adjudication on merits in 

accordance with law, on the basis that the enquiry stands 

upheld;

(v)  The Labour Court shall proceed with the Reference 

expeditiously and preferably within a period of six months 

from the date of receipt of this order;

14

WP-7905-10.doc

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

to costs.

  (AMIT BORKAR, J.)

15