wp9470-2003 with caw2599-2005.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.9470 OF 2003

WITH

CIVIL APPLICATION NO.2599 OF 2005

1.The Managing Director,

M/s. Jolly Steel Industries Pvt. Ltd.,

23, Band Garden Road, Pune 411 001

2.The Managing Director,

M/s. Jolly Toresteel Private Ltd.,

23, Band Garden Road, Pune 411 001…  Petitioners

Vs.

1.Sarva Shramik Sanghatana,

through it’s Joint Secretary,

101, Shivaji Nagar, Pune 411 005

2.The Partner, M/s. Gupta Steel Ind.,

979, Laxmi Bazar Bhavani Peth,

Pune 411 002

3.J.L. Deshpande, 

Member, Industrial Court, Pune

having his office at PMT Building,

Swar Gate, Pune …  Respondents

Mr. Rutwij Bapat for the petitioner.

Mr. Nitin A. Kulkarni for respondent Nos.1 & 2 

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 9, 2026.

PRONOUNCED ON:APRIL 10, 2026

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.10

12:29:59 +0530

wp9470-2003 with caw2599-2005.doc

JUDGMENT:

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

227 of the Constitution of India, the petitioners have called in 

question the legality and correctness of the Judgment and Order 

dated 24 October 2002 passed by the Industrial Court, Pune in 

Complaint (ULP) No. 107 of 1997, whereby the said complaint 

came to be partly allowed. 

2.The facts and circumstances giving rise to the present writ 

petition, as set out by the petitioners, are stated thus. A Lease 

Agreement dated 9 April 1980 was executed between petitioner 

No.1 and respondent No.2 in respect of the lease of premises and 

machinery for a period of three years. In terms of clause 5(i) 

thereof,  respondent  No.2  was  conferred   a  right  to requisition 

employees from petitioner No.1, and upon such requisition, the 

obligation to pay regular wages to such employees was cast upon 

respondent   No.2.   Further,   under   clause   5(j),   petitioner   No.1 

undertook   liability   to   pay   transfer   compensation   to   such 

requisitioned employees, in the event such liability arose at the 

time of severance of their employment with petitioner No.1. 

3.It is the case of the petitioners that, pursuant to the said 

arrangement,   certain   employees   were   transferred   from   the 

petitioners   to   respondent   No.2.   Thereafter,   respondent   No.2 

entered into a settlement with respondent No.1 in the year 1980, 

and also independently recruited certain employees. It is further 

contended that respondent No.2 failed to hand over possession of 

the premises to petitioner No.1 upon expiry of the lease, which 

2

wp9470-2003 with caw2599-2005.doc

necessitated the institution of Civil Suit No. 446 of 1987 before the 

competent Civil Court. The said suit was decreed in favour of 

petitioner No.1. An appeal preferred by respondent No.2 before 

this Court came to be disposed of in terms of consent terms dated 

9 April 1991, whereunder respondent No.2 agreed to continue in 

possession as an agent of the Court Receiver and further agreed to 

hand over possession to the Court Receiver on or before 31 March 

1992. Respondent No.2 also undertook to discharge all liabilities 

pertaining to the running of the business prior to handing over 

possession. It is further the case of the petitioners that respondent 

No.2 failed to hand over possession even within the stipulated 

period in the year 1992, as a result of which disputes between the 

parties continued. It is stated that with effect from 6 March 1993, 

respondent No.2 completely ceased its manufacturing activities. In 

the meanwhile, respondent No.1 instituted Complaint (ULP) No. 

150   of   1993   against   respondent   No.2   claiming   wages   from 

February 1993 onwards. 

4.The   record   further   discloses   that   the   Court   Receiver 

ultimately handed over possession of the premises to petitioner 

No.1 on 7 September 1996. It is reiterated that respondent No.2 

had agreed to clear all liabilities incurred prior to such handing 

over   of   possession.   Thereafter,   respondent   No.1   preferred   an 

application at Exhibit U-20 in Complaint (ULP) No. 150 of 1993 on 

18 February 1997 seeking impleadment of the present petitioners 

as parties to the said proceedings. Subsequently, on 20 March 

1997, respondent No.1 instituted Complaint (ULP) No. 107 of 

1997 against the present petitioners as well as respondent No.2. In 

3

wp9470-2003 with caw2599-2005.doc

the said complaint, respondent No.1 claimed lockout wages from 6 

March 1993 onwards against both the petitioners and respondent 

No.2, without raising any claim for transfer compensation. It is 

pertinent to note that by order dated 19 July 2000 passed in 

Complaint (ULP) No. 150 of 1993, the Industrial Court rejected 

the application at Exhibit U-20 filed by respondent No.1 seeking 

impleadment of the petitioners. 

5.Thereafter, by Judgment dated 29 July 2002 delivered in 

Complaint (ULP) No. 150 of 1993, the Industrial Court directed 

respondent   No.2   to   pay   retrenchment   compensation   to   those 

employees who had been independently recruited by it subsequent 

to the transfer. Further, by the impugned Judgment dated 24 

October 2002 passed in Complaint (ULP) No. 107 of 1997, the 

Industrial   Court   directed   the   present   petitioners   to   pay 

retrenchment   compensation   to   the   employees   who   had   been 

requisitioned   from   petitioner   No.1   by   respondent   No.2.   Being 

aggrieved thereby, the petitioners have preferred the present writ 

petition. 

6.Learned Advocate Mr. Bapat appearing for the petitioners 

submitted that upon transfer of the undertaking, respondent No.2 

assumed   the   status  of   employer  in  respect   of   the   transferred 

employees. It is his submission that the evidence on record clearly 

indicates that the employees were transferred from the petitioners 

to   respondent   No.2   and   their   services   continued   without 

interruption. According to him, once such transfer took place, the 

employer employee relationship between the petitioners and the 

concerned   employees   stood   terminated,   and   a   fresh   employer 

4

wp9470-2003 with caw2599-2005.doc

employee relationship came into existence between respondent 

No.2 and the said employees. He submits that respondent No.2 

continued to engage the transferred employees, paid them regular 

wages, and also entered into a settlement with respondent No.1, 

which is an act falling within the prerogative of an employer under 

Section 2(p) of the Industrial Disputes Act. 

7.It is further submitted that respondent No.2 consistently 

treated itself as the employer within the meaning of the Industrial 

Disputes Act and regarded the transferred employees as its own 

workforce. Placing reliance on the decision of the  Supreme Court 

in  

Workmen of Subong Tea Estate v. Outgoing Management of 

Subong Tea Estate 1963 SCC OnLine SC 269

, learned counsel 

contended that once respondent No.2 took over possession of the 

undertaking and continued its management in the capacity of 

employer, it cannot subsequently deny the existence of employer 

employee relationship with the transferred employees. It is his 

submission that any claim, if at all, against the petitioners could 

only relate to liabilities arising at the time of transfer, namely 9 

April   1980.   However,   since   the   services   of   the   employees 

continued thereafter, any subsequent claims would lie only against 

respondent No.2, being the employer under the Industrial Disputes 

Act. 

8.Learned counsel further submitted that clause 5(j) of the 

Lease Agreement is in the nature of the provisions contained in 

Section 25-FF of the Industrial Disputes Act. According to him, the 

said clause contemplates liability only in respect of severance of 

employment   at   the   stage   of   transfer.   He   submits   that   such 

5

wp9470-2003 with caw2599-2005.doc

severance occurred when the employees were transferred from the 

petitioners   to   respondent   No.2.   However,   since   their   services 

continued uninterrupted under respondent No.2, no liability arose 

in respect of such severance. It is contended that the learned Judge 

has erred in construing clause 5(i) to fasten liability for wages 

upon respondent No.2, while simultaneously interpreting clause 

5(j) to impose liability for retrenchment compensation upon the 

petitioners, even during the period when the employees were 

under the employment of respondent No.2. According to him, such 

interpretation results in treating two distinct entities as employers 

for the same set of employees, which is contrary to the scheme of 

the Industrial Disputes Act and opposed to public policy. It is 

further   submitted   that   respondent   No.2   had   entered   into   a 

settlement with the employees, which is an exclusive function of 

an   employer,   and   therefore,   the   relationship   between   the 

petitioners   and   the   employees   stood   conclusively   severed.   He 

submits that such an interpretation also offends Sections 23 and 

24 of the Contract Act. Without prejudice, it is contended that the 

Lease   Agreement   is   inter   se   between   the   petitioners   and 

respondent No.2, and respondent No.1 is not a party thereto. 

Hence, adjudication of contractual obligations arising therefrom 

falls outside the jurisdiction of the Industrial Court under Section 

28 of the MRTU Act read with Items 9 and 10 of Schedule IV. 

9.It   is   further   submitted  that   any   ambiguity   in   the   Lease 

Agreement stands clarified by the Consent Terms recorded in the 

appeal proceedings. According to the learned counsel, the parties 

expressly   agreed   therein   that   all   liabilities   pertaining   to  the 

6

wp9470-2003 with caw2599-2005.doc

running of the business shall be borne by respondent No.2. He 

submits that the learned Judge has erred in holding that such 

liabilities would not include retrenchment compensation payable 

to employees. It is contended that payment of statutory dues to 

employees engaged in the manufacturing activity forms an integral 

part   of   the   business   expenditure.   Reliance   is   placed   on  the 

judgment of this Court in 

State of Goa v. Placido Braganza 2002 

(1) Mh.L.J. 370 

to contend that no relief can be granted beyond 

the terms of a consent decree. It is thus submitted that once the 

Consent Terms clearly cast liability upon respondent No.2, the 

learned Judge could not have directed the petitioners to bear such 

liability. 

10.Learned counsel further submitted that the petitioners are 

not liable to pay any transfer compensation under Section 25-FF of 

the Industrial Disputes Act. According to him, the learned Judge 

has committed an error in holding the petitioners liable for such 

compensation   and   further   in   directing   payment   of   closure 

compensation. He submits that under Section 25-FF, the liability of 

the transferor does not arise where the conditions stipulated in the 

proviso are satisfied, namely that the service of the workmen 

remains uninterrupted, the terms and conditions of service are not 

less favourable, and the transferee employer is legally liable to pay 

retrenchment compensation. It is his submission that all these 

conditions stand fulfilled in the present case, as borne out from the 

evidence on record. 

11.It is further submitted that in view of the satisfaction of all 

conditions under the proviso to Section 25-FF, no liability can be 

7

wp9470-2003 with caw2599-2005.doc

fastened upon the petitioners either for transfer compensation or 

otherwise. According to him, the closure of the undertaking was 

effected by respondent No.2, and therefore, the liability to pay 

closure compensation rests solely upon respondent No.2. He points 

out that the evidence indicates that when employees reported for 

duty on 6 March 1993, they were prevented from entering the 

premises by the watchman acting on the instructions of respondent 

No.2. The allegation sought to be raised by respondent No.2 that 

the petitioners had locked the premises is, according to him, 

unsupported by any legal action, as respondent No.2 admittedly 

did not initiate any civil or criminal proceedings in that regard. It 

is also submitted that respondent No.2 admitted non payment of 

electricity dues, resulting in disconnection of power supply. The 

learned Judge has also recorded a finding that manufacturing 

activities had permanently ceased from 6 March 1993. In such 

circumstances,   it   is   contended   that   the   liability   for   closure 

compensation cannot be imposed upon the petitioners. 

12.Learned counsel further submitted that the complaint filed 

by respondent No.1 is barred by limitation. According to him, the 

claim made in the complaint pertains to lockout wages from the 

year 1993, and therefore, the cause of action arose in that year. He 

submits that under the MRTU Act, a complaint alleging unfair 

labour practice is required to be filed within 90 days from the date 

of occurrence. However, the present complaint came to be filed 

only on 20 March 1997 without any application for condonation of 

delay.   It   is   contended   that   the   Industrial   Court   erred  in 

entertaining the complaint despite such delay. 

8

wp9470-2003 with caw2599-2005.doc

13.It is further submitted that in view of the law laid down by 

the  Supreme Court in 

Sarva Shramik Sangh v. Indian Smelting & 

Refining Co. Ltd.(2003) 10 SCC 455

,  where  the  existence  of 

employer employee relationship is disputed, the same must first be 

established by raising an industrial dispute. According to him, only 

upon adjudication and proof of such relationship can proceedings 

under the MRTU Act be maintained. It is submitted that in the 

present case, since the petitioners have disputed the existence of 

such relationship, the complaint itself was not maintainable.  On 

the aforesaid grounds, it is submitted that the impugned Judgment 

and Order dated 24 October 2002 passed by the Industrial Court is 

unsustainable in law and deserves to be quashed and set aside. 

14.Per contra,  Mr. Kulkarni learned Advocate appearing for 

respondent Nos.1 and 2 submitted that under the Lease Agreement 

dated 9 April 1980, particularly clause 5(j), the liability to pay 

retrenchment   compensation   was   placed   upon   the   lessor.   It   is 

submitted that there was no subsequent agreement altering this 

position when possession was restored through the Court Receiver. 

Though Consent Terms were recorded before this Court, it is 

contended that the same did not override the specific stipulation 

contained in clause 5(j) of the Lease Agreement. According to him, 

the said clause is consistent with the scheme of Section 25-FF of 

the   Industrial   Disputes   Act,   which   entitles   workmen   to 

compensation upon transfer in accordance with Section 25-F. He 

submits that, in the absence of any express provision making the 

transferee liable, the liability would continue to rest with the 

transferor. Reliance is also placed on clause (c) of the proviso to 

9

wp9470-2003 with caw2599-2005.doc

Section   25-FF   to   contend   that   unless   the   terms   of   transfer 

specifically fasten liability upon the new employer, the original 

employer remains liable to pay retrenchment compensation. It is 

further   submitted   that   for   the   sake   of   clarity   and   effective 

implementation, the statement at Exhibit U-17-A(1) ought to be 

treated as forming part of the order, and respondent No.2 be 

directed to pay the legal dues as specified against the name of each 

employee therein. It is submitted that the amounts reflected in 

column Nos. 4, 5, and 6 against each employee represent the legal 

dues payable by respondent Nos.2 and 3. 

REASONS AND ANALYSIS:

15.I   have   considered   the   material   on   record   and   the   rival 

submissions made by the learned Advocates. The real controversy 

in this matter  turns upon the effect of the lease agreement dated 9 

April   1980,   the   conduct   of   the   parties   after   transfer   of   the 

undertaking, the consent terms recorded in the appeal, and the 

true liability for the dues claimed by the workmen. The question is 

whether the petitioners, after transfer of the undertaking and after 

severance of their direct control, can still be made liable for 

retrenchment compensation or closure compensation in respect of 

the employees who were working under respondent No.2.

16.The factual position, when carefully seen from record, is 

largely not in dispute between the parties, though each side is 

trying to give different meaning to same facts. It is clear that under 

the lease agreement, respondent No.2 had taken over not only the 

premises   but   also   the   machinery   required   for   running   the 

10

wp9470-2003 with caw2599-2005.doc

undertaking. This is important because possession of machinery 

along with premises shows actual control of business activity. 

Clause 5(i) of the agreement specifically permitted respondent 

No.2 to requisition employees from the petitioners. At the same 

time, it placed responsibility upon respondent No.2 to pay regular 

wages to such employees. This part is very material, because 

payment of wages is one of the strongest indicators of employer 

status. Clause 5(j), on the other hand, made the petitioners liable 

only in case transfer compensation becomes payable at the time 

when the employees are severed from their employment with the 

petitioners. Therefore, the two clauses operate in different fields. 

One deals with continuation of service under new arrangement, 

and the other deals with consequences at the moment of transfer.

17.The evidence on record further makes the situation more 

clear. It shows that the employees were in fact transferred.  The 

employees  actually   went   and   worked   under  respondent   No.2. 

Their services were continued without any break. Their wages 

were   paid   by   respondent   No.2.   Even   more   respondent   No.2 

entered into a settlement with respondent No.1 union. This act of 

entering settlement is not ordinary. It is something which only an 

employer does in law, because settlement binds employer and 

employees. Therefore, these facts when read together lead to only 

one   natural   conclusion   that   respondent   No.2   was   not   merely 

holding the premises for some limited purpose, but was running 

the establishment as employer in full sense. It cannot be said that 

it was only caretaker or agent in a loose manner. Its conduct shows 

active and complete control over employment.

11

wp9470-2003 with caw2599-2005.doc

18.Once this position is accepted, then the argument advanced 

by the petitioners starts appearing reasonable and having legal 

force. In law, the relationship of employer and employee is not 

something which can exist in confusion or in overlapping manner 

for same period and same work. There cannot be two masters for 

one servant at same time, unless there is clear statutory provision 

or clear contract saying so. In the present case, nothing is shown 

which  creates  such  dual control.  On  the  contrary,  all  acts of 

respondent No.2 show that it treated the transferred employees as 

its own workers. It paid them. It dealt with them. It carried on 

business   with   their   labour.   Therefore,   the   earlier   relationship 

between   petitioners   and   those   employees   cannot   be   said   to 

continue in same form after transfer. At the highest, some limited 

liability may remain if law so provides, but the main employer 

employee bond had shifted.

19.In this background, the approach of the Industrial Court 

appears to be not properly aligned with the material on record. 

The Court seems to have treated the petitioners as continuing 

employer even after transfer in respect of certain liabilities, while 

at the same time accepting that respondent No.2 was paying wages 

and managing the workmen. If respondent No.2 was employer for 

purpose of wages and settlement, then logically it must also bear 

consequences arising out of that employment, unless there is very 

clear clause shifting such burden. This aspect, in my view, has not 

been properly appreciated.

20.Coming to clause 5(j), the same must be read in a reasonable 

manner. It cannot be stretched beyond its purpose. The clause 

12

wp9470-2003 with caw2599-2005.doc

speaks of liability arising at the time of severance of employees 

from petitioners. This means the point when the employees cease 

to be in service of petitioners and are transferred. It does not mean 

that petitioners will remain liable for all future events happening 

years   after   transfer,   even   when   they   have   no   control   over 

employment. If such interpretation is accepted, then it will lead to 

an abnormal situation. It will mean that for same employees, one 

party will pay wages and control work, and another party will 

keep   liability   for   termination   or   closure.   This   division   is   not 

recognised in ordinary labour law scheme.

21.Further, if clause 5(j) is read in such extended manner, then 

clause 5(i) loses its meaning. Because clause 5(i) clearly puts 

responsibility of wages and working employment on respondent 

No.2. If one party takes benefit of labour and controls business, 

but   another   party   bears   all   risks   of   termination,   then   the 

agreement becomes one-sided in a manner which does not appear 

intended. Contract must be  read as whole. Each clause must 

support other. Therefore, clause 5(j) should be confined to liability 

arising at point of transfer, and not for indefinite future.

22.The conduct of respondent No.2 also supports this reading. It 

accepted employees, continued them, and treated them as its own. 

In such situation, it cannot later be said that for retrenchment or 

closure also petitioners must pay. That would amount to separating 

benefit and burden in an artificial way, which law does not favour. 

The reliance placed by the petitioners on the consent terms also 

has weight. The consent terms were entered into after dispute had 

already   arisen   and   therefore   they   reflect   clear   understanding 

13

wp9470-2003 with caw2599-2005.doc

between parties at that stage. It is seen that respondent No.2 

agreed to continue in possession as agent of Court Receiver and 

also agreed to hand over possession within specified time. More 

importantly, it agreed to clear liabilities relating to running of the 

business. This expression is wide. Running of business includes 

paying   workers,   maintaining   operations,   and   also   bearing 

consequences if business stops.

23.When this  is read  with evidence on  record,  the  picture 

becomes more clear. The manufacturing activity stopped from 6 

March   1993.   The   workmen   were   not   allowed   to   enter.   The 

explanation given by respondent No.2 about locking of gate by 

petitioners   does   not   stand   supported   by   any   action   taken 

thereafter. If really petitioners had wrongfully stopped operations, 

respondent No.2 would have taken some legal step. No such step is 

shown. On the other hand, it is admitted that electricity supply 

was disconnected because bills were not paid. This shows lack of 

operation from respondent No.2 side. The learned Judge has also 

recorded that manufacturing activities had stopped from that date. 

Therefore, closure is not a sudden external act but a result of 

circumstances within control of respondent No.2 while it was in 

possession and managing affairs. In such situation, the liability 

arising out of closure, including payment to employees, naturally 

follows the person who was running the undertaking at that time.

24.Therefore, when all these circumstances are seen together, it 

becomes difficult to accept that such liability can be shifted to 

petitioners who were no longer in actual control of business or 

employment. The burden of closure related dues must follow 

14

wp9470-2003 with caw2599-2005.doc

control and management. Since both were with respondent No.2 

at the relevant time, the liability also must rest there.

25.The   objection   raised   by   the   petitioners   on   the   point   of 

maintainability, in my view, cannot be lightly ignored or pushed 

aside without proper examination. It is correct that respondent 

No.1,   in   its   complaint,   has   asserted   that   employer   employee 

relationship continued with the petitioners. But mere assertion is 

not enough in law. When such relationship is specifically denied by 

the opposite side, then it becomes necessary for the Court to 

carefully see whether the material on record actually supports such 

claim. In the present case, the petitioners have consistently taken a 

stand that after transfer, they were no longer employer of the 

concerned employees. This stand is supported by surrounding facts 

and conduct.

26.In such situation, the duty of the Court was first to examine 

whether there existed any real and subsisting employer employee 

relationship between the petitioners and the transferred employees 

during the relevant period. This examination goes to the root of 

jurisdiction. Because unless such relationship is shown, liability 

under labour law cannot be imposed. When the evidence is looked 

into, it shows that the employees were working under respondent 

No.2,   their   wages   were   paid   by   respondent   No.2,   and   even 

settlement was entered into by respondent No.2 with the union. 

These are strong indicators. They do not support the case that 

petitioners continued as employer in any legal sense.

15

wp9470-2003 with caw2599-2005.doc

27.Therefore, the conclusion drawn by the Industrial Court that 

both petitioners and respondent No.2 can be treated as employers 

for   same   employees,   at   same   time,   does   not   appear   to   be 

supported by the record. Such approach creates confusion in legal 

responsibility.   It   also   goes   against   the   basic   understanding   of 

employment   relationship,   which   requires   clarity   as   to   who 

controls, who pays, and who is answerable. In present case, all 

these factors point towards respondent No.2. The workmen may 

certainly have a valid claim for their dues. There is no dispute 

about their entitlement in proper case. But such claim must be 

directed against the correct employer. If liability is fastened on a 

wrong party, then it results in legal error. The Industrial Court, by 

not addressing this foundational issue properly, has adopted an 

approach which cannot be sustained.

28.Coming   to   the   submission   of   respondent   Nos.1   and   2 

regarding clause 5(j), I am unable to accept the manner in which 

the said clause is sought to be interpreted. The argument is that 

clause   5(j)   keeps   the   petitioners   liable   for   retrenchment 

compensation even after the transfer is complete. However, such 

reading ignores the surrounding facts and the conduct of parties 

after execution of the agreement. A contractual clause cannot be 

read in isolation, as if it exists separately from how parties acted 

upon it. The actual working of arrangement must be seen. Here, it 

is   admitted   position   that   the   transfer   was   acted   upon.   The 

employees were taken over by respondent No.2. Their employment 

continued under it without interruption. Respondent No.2 dealt 

with them as employer and even entered into settlement. It also 

16

wp9470-2003 with caw2599-2005.doc

continued the business activity using their services. These facts 

show that respondent No.2 stepped fully into the role of employer. 

Once   this   is   accepted,   then   responsibility   which   follows 

employment must also follow the same party.

29.If the argument of respondent Nos.1 and 2 is accepted, it will 

mean that even though respondent No.2 enjoyed benefit of labour, 

controlled the work, and conducted the business, the financial 

burden arising from termination or closure would still go back to 

petitioners. Such division of responsibility is not supported either 

by the scheme of law or by fair reading of contract. It would result 

in separating benefit from burden, which is not a sound legal 

position.

30.Further, the liability in question here arises from events 

which took place much after the transfer, particularly the stoppage 

of manufacturing activities and closure like situation in 1993. At 

that time, the petitioners were not in possession, not running the 

factory, and not supervising the employees. The workmen were 

functioning under respondent No.2 alone. Therefore, to impose 

liability on petitioners for such later events would be to disconnect 

liability from actual control and conduct.

31.For these reasons, the impugned judgment, in so far as it 

holds the petitioners liable, shows clear error in understanding 

both the contractual clauses and the evidence on record. The 

interpretation   given   to   clause   5(j)   is   stretched   beyond  its 

reasonable scope. The findings ignore the admitted conduct of 

respondent No.2 as employer. Thus, the conclusion reached by the 

17

wp9470-2003 with caw2599-2005.doc

Industrial Court cannot be sustained, as it is not supported either 

by   proper   reading   of   agreement   or   by   the   factual   position 

emerging from the record.

32.For these reasons, I am of the view that the impugned 

Judgment   and   Order   dated   24   October   2002   passed   by   the 

Industrial  Court,   Pune  in  Complaint  (ULP)  No.   107   of   1997, 

cannot be sustained insofar as it directs the petitioners to pay 

retrenchment compensation or other like dues to the transferred 

employees.   The   writ   petition   deserves   to   be   allowed.   The 

impugned order, to the extent it operates against the petitioners, is 

quashed and set aside. The liability, if any, shall remain to be 

worked out against the party on whom the law and the evidence 

place it, namely respondent No.2, in accordance with law.

33.In the result, the writ petition succeeds and is allowed.

(i)  The   Judgment   and   Order   dated   24   October   2002 

passed by the Industrial Court, Pune in Complaint (ULP) 

No.107 of 1997, in so far as it fastens liability upon the 

present petitioners, is quashed and set aside;

(ii)  It is held that the petitioners are not liable to pay 

retrenchment compensation, closure compensation, or any 

other   consequential   monetary   dues   to   the   concerned 

employees arising after transfer of the undertaking;

(iii)  Respondent No.2 is held solely responsible and liable 

to pay all legal dues, including retrenchment compensation, 

closure   compensation,   and   all   consequential   benefits, 

payable to the concerned employees in accordance with law;

18

wp9470-2003 with caw2599-2005.doc

(iv)  Respondent   No.2   shall   compute   and   pay   the   said 

amounts to the eligible employees within a period of twelve 

weeks from the date of this order, failing which the said 

amounts shall carry interest at the rate of 9 percent per 

annum from the date they became due till realization;

(v)  It is clarified that the quantification of dues, if not 

already determined, shall be carried out by the appropriate 

authority in accordance with law, and the employees shall be 

at liberty to take appropriate steps for enforcement of this 

order;

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

as to costs.

34.In view of disposal of the writ petition, all pending interim 

applications stand disposed of accordingly.

(AMIT BORKAR, J.)

19