wp-632-2010 with connected-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.632 OF 2010

1.Tulshiram T. Patil,

Age about 60 years, residing at

Mohar Pada, PO Kasrvadavali,

G.B. Road, Thane

2.Parsnath Yadav,

Age about 51 years,

Ramraj Yadav Chawl, Karvalo Nagar,

J.K. Gram, Thane.

3.Ramchandra Mourya,

Age 48 years, Vijayki Chowk,

Azad Nagar No.2, Thane

3.Dattatraya Vaidya,

Age about 53 years,

10, Anysaya Apartment,

Charai, Thane. …  Petitioner

V/s.

1.Wellman Hindustan Limited,

Kolshet Road, Thane (Notice to be

served at 21-B, Urvashi,

Napeansea Road, Mumbai)

2.Vinod Kumar Mehra, Director,

Wellman Hindustan Limited,

having office at Neville House,

Currimbhoy Road, Ballard Estate,

Mumbai (Notice to be served at

21-B, Urvashi, Napeansea Road,

Nashik.

1

SHABNOOR

AYUB

PATHAN

Digitally signed by

SHABNOOR AYUB

PATHAN

Date: 2026.02.24

12:14:30 +0530

wp-632-2010 with connected-J.doc

3.Kamgar Ekata Union, a trade union

registered under the Trade Unions

Act, 1926, having its office at

C/o. 31, Siddharth Nagar, Kalva,

Thane (Notice to be served at

Mumbai-Pune Highway, Manisha

Nagar, Kalwa, Thane 400 608

4.Wellman Employees Trade Union,

also a trade union registered under

the Trade Unions Act, 1926, having

its office at C/o. Wellman Hindustan

Ltd., Kolshet Road, Thane

5.J.P. Limaye, Member,

Industrial Court, Maharashtra

at Thane …  Respondents

WITH

WRIT PETITION NO.14112 OF 2022

Gangaya Moolya,

Age about 64 years,

Room No.C-108, First Floor, Tirupati

Housing Society, Near Ambar Hotel,

Sahad (West), District Thane…  Petitioner

V/s.

1.Wellman Hindustan Limited,

Neville House, Ballard Estate,

Fort, Mumbai 400 001

2.Wellman Hindustan Limited,

Kolshet Road, Thane (Notice to be

served at 21-B, Urvashi,

Napeansea Road, Mumbai)

3.Vinod Kumar Mehra, Director,

2

wp-632-2010 with connected-J.doc

Wellman Hindustan Limited,

having office at Neville House,

Currimbhoy Road, Ballard Estate,

Mumbai (Notice to be served at

21-B, Urvashi, Napeansea Road,

Nashik.

4.Kamgar Ekta Union, a trade union

registered under the Trade Unions

Act, 1926, having its office at

C/o. 31, Siddharth Nagar, Kalva,

Thane (Notice to be served at

Mumbai-Pune Highway, Manisha

Nagar, Kalwa, Thane 400 608

5.Wellman Employees Trade Union,

also a trade union registered under

the Trade Unions Act, 1926, having

its office at C/o. Murtiram Joshi,

Manorama Nagar, Plot No.4, 

Shivsena Shakha, Kolshet Road,

Thane....  Respondents

WITH

WRIT PETITION NO.4469 OF 2019

1.Shankar Gangaram Dike,

Age about 58 years, Panchamrut

Apartment, 4th Floor, Room No.403,

Lakmanya Nagar, Pada No.4,

Thane (West)

2.Prakash Kruparam Alai,

Age about 47 years,

Plot No.18, D.I. Priyadarshani CHSL,

Sarkar Nagar, Thane (West)…  Petitioners

V/s.

3

wp-632-2010 with connected-J.doc

1.Wellman Hindustan Limited,

Kolshet Road, Thane (Notice to be

served at 21-B, Urvashi,

Napeansea Road, Mumbai)

2.Vinod Kumar Mehra, Director,

Wellman Hindustan Limited,

having office at Neville House,

Currimbhoy Road, Ballard Estate,

Mumbai (Notice to be served at

21-B, Urvashi, Napeansea Road,

Nashik.

3.Kamgar Ekta Union, a trade union

registered under the Trade Unions

Act, 1926, having its office at

C/o. 31, Siddharth Nagar, Kalva,

Thane (Notice to be served at

Mumbai-Pune Highway, Manisha

Nagar, Kalwa, Thane 400 608

4.Wellman Employees Trade Union,

also a trade union registered under

the Trade Unions Act, 1926, having

its office at C/o. Murtiram Joshi,

Manorama Nagar, Plot No.4, 

Shivsena Shakha, Kolshet Road,

Thane.

5.S.K. Deshpande, Member,

Industrial Court, Maharashtra

at Thane …  Respondents

WITH

WRIT PETITION NO.6524 OF 2013

1.Pandarinath Babu Mhatre,

having address at Diva, Post Anjur,

Taluka Bhiwandi, District Thane.

4

wp-632-2010 with connected-J.doc

2.Shukarnath Ganpat Mhatre,

having address at Diva, Post Anjur,

Taluka Bhiwandi, District Thane…  Petitioners

V/s.

1.Wellman Hindustan Limited,

Kolshet Road, Thane (Notice to be

served at 21-B, Urvashi,

Napeansea Road, Mumbai)

2.Vinod Kumar Mehra, Director,

Wellman Hindustan Limited,

having office at Neville House,

Currimbhoy Road, Ballard Estate,

Mumbai (Notice to be served at

21-B, Urvashi, Napeansea Road,

Nashik.

3.Kamgar Ekta Union, a trade union

registered under the Trade Unions

Act, 1926, having its office at

C/o. 31, Siddharth Nagar, Kalva,

Thane (Notice to be served at

Mumbai-Pune Highway, Manisha

Nagar, Kalwa, Thane 400 608

4.Wellman Employees Trade Union,

also a trade union registered under

the Trade Unions Act, 1926, having

its office at C/o. Murtiram Joshi,

Manorama Nagar, Plot No.4, 

Shivsena Shakha, Kolshet Road,

Thane.…  Respondents

Mr. K.P. Anil Kumar with Jayshree Kumar, Amit Sadle 

and Priyanka Kumar for the petitioners in WP/632/ 

2010 & W/P6524/2013.

5

wp-632-2010 with connected-J.doc

Mr. G.R. Naik with Uresh U. Sawant, Rutika Naik i/by 

M/s. G.R. Naik & Co., for the petitioners in WP/4469/ 

2015 & WP/14112/2022.

Mr. Prashant C. Pavaskar for respondent No.1.

Mr. Gaurav Shrivastav along with Nikita Vardhan and 

Srushtee Panhale i/by Kanga & Co., for respondent 

No.2 in WP/632/2010.

CORAM :AMIT BORKAR, J.

RESERVED ON :JANUARY 30, 2026

PRONOUNCED ON:FEBRUARY 24, 2026

JUDGMENT:

1.By the present petition under Article 226 of the Constitution 

of   India,   the   petitioners   call   in   question   the   legality  and 

correctness of the judgment and order passed by the Industrial 

Court, Maharashtra at Thane in Complaint (ULP) No.181 of 2008. 

By the said order, the Industrial Court dismissed the complaint 

preferred by the petitioners under the MRTU and PULP Act and 

consequently rejected their claim for wages for the period from 

June 1999 to November 1999.

2.According to the petitioners, respondent No.1 company was 

engaged in the business of processing wool at its factory situated 

at   Thane.   It   is   their   case   that   the   company   discontinued   its 

operations and proposed to dispose of its factory land admeasuring 

about 8.33 acres along with plant and machinery, the total value of 

which   was   stated   to   be   approximately   Rs.125   crores.   At   the 

relevant time, about 445 employees were in service, whose names 

6

wp-632-2010 with connected-J.doc

are set out in Exhibit ‘A’, and who were stated to be permanent 

workmen of respondent No.1.

3.The petitioners instituted Complaint (ULP) No.181 of 2008 

alleging commission of unfair labour practices under Item No.9 of 

Schedule IV of the Maharashtra Recognition of Trade Unions and 

Prevention of Unfair Labour Practices Act, 1971. In the complaint, 

they sought recovery of unpaid wages and other statutory dues 

from respondent No.1. They also alleged that the payments made 

towards statutory benefits were short and not in accordance with 

law. It is the case of the petitioners that although they were earlier 

members of a recognised union, they lost confidence in the said 

union and tendered their resignations from its membership in the 

year 1999. Thereafter, according to them, they were not members 

of   any   recognised   union   nor   were   they   represented   by   any 

common union. They contend that wages for the period from June 

1999 to November 1999 were not paid to them.The petitioners 

further   state   that   on   16   November   1999,   respondent   No.1 

displayed  a  notice  on  the  factory  notice  board   informing  the 

workmen   that   they   need   not   report   for   duty   until   further 

instructions and assuring them that their services would remain 

protected. The notice also indicated that unpaid wages would be 

disbursed as and when the company’s financial position permitted. 

It is further stated that respondent No.1 approached the Board for 

Industrial and Financial Reconstruction by filing Case No.61 of 

1988 seeking to be declared a sick industrial company. The BIFR 

passed   an   order   under   Section   20(1)   of   the   Sick   Industrial 

Companies Act directing winding up of the company. Though the 

7

wp-632-2010 with connected-J.doc

said order was subsequently set aside, and the matter remanded, 

respondent No.1 made a statement before the BIFR that it would 

not   dispose   of   its   assets.   The   petitioners   allege   that 

notwithstanding   the   subsistence   of   the   winding   up   order, 

respondent No.1 entered into a settlement dated 31 March 2005 

with respondent No.4 employees’ union. Under the terms of the 

settlement,   each   employee   was   paid   an   advance   amount   of 

Rs.10,000, with an assurance that the remaining dues would be 

cleared upon sale of the Thane unit land and machinery. The 

petitioners assert that they were neither members of respondent 

No.4 union nor parties to the said settlement.

4.It is further alleged that pursuant to the settlement dated 31 

March 2005, certain active members of respondent No.4 union 

took   the   petitioners   in   groups   to   the   company’s   head   office, 

confined them in a room and obtained their signatures on various 

documents, blank papers and printed forms before disbursing the 

advance of Rs.10,000/-. The petitioners, claiming to be illiterate 

workmen, contend that they were unaware of the contents and 

nature of the documents on which their signatures were obtained. 

The petitioners state that during the period from September 2006 

to July 2008, they received cheque payments said to be towards 

the balance statutory dues along with interest. Upon receipt of the 

final amounts, they claim to have realised that the payments were 

less than what was legally payable and that there was a shortfall in 

statutory dues. On 21 April 2008, they addressed a communication 

to respondent No.1 recording their protest regarding the manner 

in   which   their   signatures   were   obtained   and   disputing   the 

8

wp-632-2010 with connected-J.doc

computation of their dues. Thereafter, they filed Complaint (ULP) 

No.181 of 2008 seeking recovery of the differential amounts.

5.Respondent No.1 filed its written statement opposing the 

complaint. It was contended that the complaint was barred by 

limitation and that the persons who instituted it lacked proper 

authorisation. It was further contended that the petitioners had 

voluntarily resigned and, therefore, ceased to be employees within 

the   meaning   of   the   MRTU   and   PULP   Act.   Respondent   No.1 

asserted that all legal dues were paid in terms of the settlement 

dated 31 March 2005 executed with respondent No.4 union, which 

settlement was later modified by a corrigendum dated 21 June 

2007. Respondent No.1 also pleaded that owing to severe financial 

difficulties since 1998, an understanding was arrived at with the 

recognised union for deferred payment of wages. As the financial 

position did not improve, respondent No.1 approached the BIFR 

on 15 May 1998. By order dated 6 November 2006, the BIFR 

directed   winding   up   of   the   company,   which   order   was 

subsequently set aside by the Appellate Authority. It was further 

contended that under the settlement dated 31 March 2005, all 445 

employees stood relieved from service with effect from that date 

and were paid their retirement benefits. Each workman received 

Rs.10,000 in cash as advance and the remaining amounts were 

disbursed by cheque in accordance with the settlement and the 

corrigendum.   Respondent   No.1   also  relied   upon  a   subsequent 

settlement dated 20 June 2006 entered into with the recognised 

union and asserted that all 318 petitioners were governed by the 

said settlements.

9

wp-632-2010 with connected-J.doc

6.The Industrial Court framed the necessary issues arising for 

determination, permitted the parties to lead oral and documentary 

evidence and, after hearing both sides, dismissed the complaint. 

Aggrieved   thereby,   the   petitioners   have   invoked   the   writ 

jurisdiction of this Court by filing the present petition.

7.Mr.   Anil   Kumar,   learned   Advocate   appearing   for   the 

petitioners in Writ Petition No.632 of 2010, and Mr. Naik, learned 

Advocate   appearing   for   the   petitioners   in   the   remaining   two 

petitions, submitted that although the petitioners tendered their 

resignations in April 2005 with effect from 31 March 2005, their 

legal dues were calculated only up to May 1999. According to 

them, the petitioners were entitled to wages and gratuity up to the 

date of resignation. It was contended that the notice dated 16 

November 1999, by which the workmen were directed not to 

report for duty, was never withdrawn. Therefore, the petitioners 

claimed entitlement to full legal wages from 17 November 1999 

till 31 March 2005. In support of this submission, reliance was 

placed on the decision in 

Premier Automobiles Employees Union v. 

Premier  Automobiles Ltd.,  

1995   III   LLJ   840. 

It   was   further 

submitted that payment of legal dues to workmen partakes the 

character of a right to livelihood and, therefore, falls within the 

protective ambit of Article 21 of the Constitution of India. Though 

a settlement between employer and workmen is permissible in law, 

such   settlement   must   conform   to   statutory   requirements   and 

public policy and must satisfy the mandate of Section 23 of the 

Indian Contract Act. It was contended that the basic pay was 

incorrectly computed and that gratuity payable from 1999 till the 

10

wp-632-2010 with connected-J.doc

date of resignation could not have been waived. The petitioners 

further contended that the subsequent settlement dated 21 June 

2006 is unenforceable in law. Learned Advocate for the petitioners 

placed   reliance  upon  the  following  decisions:  

Warna Sahakari 

Dudh Utpadak Prakriya Sangh Ltd. v. Tanaji Bapurao Telli, 

2010 II 

CLR   403;

  The Premier Automobiles Employees Union v. The 

Premier Automobiles Ltd., 

1995 III LLJ 840; Nar Singh Pal v. Union 

of India, 

2000 II CLR 15; Oswal Agro Furane Ltd. v. Oswal Agro 

Furane Workers Union, 

2005 I CLR 816; Warden & Co. (India) 

Ltd., Bombay v. Akhil Maharashtra Kamgar Union, Thane, 

2001 II 

CLR 359;

 and India Yamaha Motor Pvt. Ltd. v. Dharam Singh, 2014 

(143) FLR 488.

8.Per contra, learned Advocate for respondent No.1 company 

invited attention to Section 2(t) of the Industrial Disputes Act, 

which defines “settlement”, and to Section 18(1) thereof, which 

renders a settlement binding upon the parties to the agreement. It 

was submitted that even a settlement arrived at otherwise than in 

the course of conciliation proceedings is binding on the parties. 

According to respondent No.1, the petitioners raised the present 

dispute for the first time in July 2008, though they had accepted 

payments as early as 2005 and 2007. It was pointed out that the 

company had ceased operations since 1999. Payments were made 

in   three   stages.   First,   an   advance   of   Rs.10,000/-   was   paid. 

Thereafter,   full   and   final   payments   were   made   as   per   the 

settlement.   Subsequently,   interest   was   also   paid   on   delayed 

payments. The concerned workers, including the complainants, 

issued   independent   receipts   acknowledging   such   payments. 

11

wp-632-2010 with connected-J.doc

Learned Advocate for respondent No.1 drew attention to Clauses 

(2) and (12) of the settlement dated 31 March 2005. Clause (2) 

records  that 442 workmen named in Annexure “A” agreed to 

voluntary retirement and were to be paid full and final settlement 

of all monetary and other claims, including gratuity, leave wages, 

ex gratia and bonus, as specified in the annexure. The company 

agreed to make payment not later than 30 December 2006 and, in 

case of delay beyond 31 December 2006, to pay interest at 8 

percent per annum on outstanding dues up to 30 June 2007. The 

clause   further   stipulates   that   the   agreement   would   stand 

terminated if payments with interest were not made by 30 June 

2007. Clause (12) provides that in view of the agreed payments, 

neither the workmen nor the union would raise any future dispute 

or   demand   against   the   company   arising   out   of   voluntary 

retirement and that they would have no claim of any nature, 

monetary or otherwise, including reemployment.

9.In response to the allegation of fraud, it was submitted on 

behalf   of   respondent   No.1   that   no   particulars   of   fraud   were 

pleaded or established in evidence. It was emphasized that the 

settlement bore the signatures of  445 workmen and was not 

confined to a few individuals. After execution of the settlement, 

details   of   payments   were   displayed   on   the   notice   board   and 

objections, if any, were invited. Except for one or two individuals, 

no   grievance   was   raised.   The   petitioners   issued   receipts 

acknowledging payments under the settlement dated 31 March 

2005 and such receipts do not record that the amounts were 

accepted under protest or without prejudice. Reliance was placed 

12

wp-632-2010 with connected-J.doc

on the judgment of the Supreme Court in  

Herbertsons Ltd. v. 

Workmen of Herbertsons Ltd., 

(1976) 4 SCC 736, wherein it was 

held that a settlement must be viewed as a package deal and, 

where negotiations involve mutual concessions in the interest of 

industrial peace, it cannot be dissected to challenge isolated terms 

as unfair. Further reliance was placed on the decision of this Court 

in 

Sarva Shramik Sangh v. V.V.F. Limited & Anr., 2002 (93) Vol.2 

Mh.L.J. 434, wherein it was held that a settlement arrived at 

during   conciliation   proceedings   is   binding   not   only  upon   the 

parties to the dispute but also upon the heirs, successors or assigns 

of the employer and upon all workmen in the establishment. 

Learned Advocate also relied upon the judgment of the Supreme 

Court in 

Man Singh v. Maruti Suzuki India Ltd. & Anr., (2011) 14 

SCC 662. It was submitted that in the said case the Supreme Court 

held that where an employee accepts full monetary benefits under 

a voluntary retirement scheme, it is not open to him thereafter to 

challenge the termination of service. It was contended that a 

workman who retains the monetary benefits under such a scheme 

cannot   simultaneously   pursue   a   dispute   impugning   the   same 

transaction. Reliance was further placed on the judgment in 

HEC 

Voluntary Retired Employees Welfare Society & Ors. v. Heavy 

Engineering Corporation Ltd. & Ors., 

(2006) 3 SCC 708. It was 

submitted that voluntary retirement accepted in terms of a scheme 

results in a concluded contract between employer and employee. 

Unless such contract is governed by constitutional or statutory 

provisions, it is regulated by the principles of the Indian Contract 

Act, both as regards formation and termination.

13

wp-632-2010 with connected-J.doc

REASONS AND ANALYSIS:

Employee status and entitlement to wages up to 31 March 2005:

10.Exhibit A contains the names of the petitioners as permanent 

workmen   of   the   establishment.   That   document   has   not   been 

disputed. Once a person is shown as a permanent employee, the 

burden lies heavily on the employer to show how and when that 

relationship came to an end. Employment must come to a close in 

a manner known to law.

11.The company asserts that the petitioners had voluntarily 

resigned prior to 31 March 2005.  A resignation is a conscious act 

by which a workman gives up his service. Such an act must be 

proved by clear material. Normally, one would expect a written 

resignation letter, acknowledgment by the employer, acceptance of 

the resignation, and a record showing the date from which the 

employee stood relieved. None of these documents have been 

produced for the period prior to the 2005 settlement. There are no 

resignation letters placed on record which predate the settlement. 

There is also no evidence of full and final settlement having been 

made at any earlier point of time.

12.The notice dated 16 November 1999 assumes importance. By 

that notice, the workmen were told not to report for duty until 

further   orders.   The   notice   also   assured   them   that   their 

employment would be protected. That notice was not shown to 

have been withdrawn. There is no subsequent communication 

placed on record stating that services stood terminated or that the 

workmen were discharged. In the absence of such material, the 

14

wp-632-2010 with connected-J.doc

Court cannot presume termination. If the employer intended to 

bring   the   relationship   to   an   end,   it   was   required   to   act   in 

accordance with law and place such action on record.

13.The company has also not produced any contemporaneous 

record to show that the petitioners were re-employed elsewhere in 

the   establishment,   transferred,   dismissed   for   misconduct,   or 

retrenched   in   accordance   with   statutory   procedure   before  31 

March 2005. There is no charge sheet. There is no retrenchment 

notice. There is no order of termination. In these circumstances, it 

is   not   possible   to   accept   the   plea   that   the   petitioners  had 

voluntarily severed their service at an earlier point of time. The 

mere fact that work had stopped or that the factory was not 

functioning   does   not   automatically   snap   the   contract   of 

employment. A contract of employment continues unless it is 

brought to an end in a manner recognized by law.

14.The position therefore is that the petitioners continued to 

remain employees for the purpose of claiming wages and gratuity 

unless one of two things happened. Either they voluntarily opted 

for   retirement   under   a   lawful   and   binding   scheme,   or   they 

resigned in clear and unequivocal terms and such resignation was 

accepted. Neither situation has been established for the period 

prior to the settlement of 2005. The display of a notice asking 

workmen not to report for duty cannot, by itself, amount to 

termination. An employer who intends to terminate must follow 

statutory safeguards. If the termination amounts to retrenchment, 

compliance with the Industrial Disputes Act is mandatory. If it is 

dismissal for misconduct, due process must be followed. None of 

15

wp-632-2010 with connected-J.doc

these steps are shown here.

15.On a careful reading of the evidence and documents, I am 

satisfied that the petitioners remained in service in the eye of law 

until they validly accepted the settlement of 2005. Till that point, 

they retained the character of employees and were entitled to 

claim wages and statutory benefits, subject of course to the effect 

of any lawful settlement entered into thereafter.

Legal effect of the 16 November 1999 notice:

16.A notice asking workers not to report for duty is, on its face, 

a suspension of work. The notice also stated employment would be 

protected and unpaid wages would be paid when funds permit. 

That language supports the petitioners’ case that they were not 

dismissed then. The company followed with BIFR proceedings and 

financial distress. BIFR orders and statements to BIFR that assets 

would not be alienated are relevant background. They do not, by 

themselves, relieve the company of its statutory obligations to pay 

wages and gratuity.  The 16 November 1999 notice did not amount 

to a clear termination that extinguished the petitioners’ right to 

wages and gratuity. It created a condition of non-working with a 

promise of protection. That promise gives the petitioners the right 

to claim wages and statutory benefits unless they validly agreed 

otherwise later.

Validity and binding effect of the 31 March 2005 settlement and 

corrigendum:

17.Sections 2(t) and 18(1) of the Industrial Disputes Act make 

the   legal   position   clear.   A   “settlement”   means   an   agreement 

16

wp-632-2010 with connected-J.doc

between the employer and the workmen arrived at either in the 

course of conciliation or otherwise. Once such a settlement is 

entered into, it binds the parties who are signatories to it. The law 

recognises   that   industrial   disputes   are   often   resolved   through 

negotiation. When both sides agree upon terms and act upon 

them, the Court does not lightly disturb that arrangement.

18.Clause 2 of the settlement dated 31 March 2005 states in 

clear words that 442 named workmen, whose names are set out in 

Annexure A, would stand relieved on voluntary retirement and 

would receive full and final settlement of all their monetary claims 

as detailed in the annexure. It includes gratuity, leave wages, ex 

gratia and other dues. Clause 12 goes further. It records that once 

the agreed amounts are paid, neither the workmen nor the union 

would   raise   any   future   dispute   arising   out   of   the   voluntary 

retirement. In substance, the document treats the matter as finally 

concluded. In view of these clauses, two central questions arise. 

Did the petitioners in fact agree to this settlement. If they did, can 

they now avoid it on the ground that their consent was not free.

19.The company has produced material to show that payments 

were   in   fact   made   to   a   large   number   of   workers.   Receipts 

acknowledging   the   payments   are   on   record.   Statements   of 

payment were displayed on the notice board. The evidence shows 

that, at the relevant time, there was no large scale protest. Except 

for   a   few   individuals,   no   formal   grievance   was   recorded 

immediately   after   payment.   These   surrounding   circumstances 

indicate that the settlement was implemented and acted upon by 

most of the workforce. 

17

wp-632-2010 with connected-J.doc

20.The petitioners contend that they were not members of the 

union that negotiated the settlement. They allege that they were 

taken in groups to the company’s office, made to sit in a room and 

compelled to sign papers without being told what those papers 

contained. They say they are illiterate and did not understand the 

contents. According to them, their consent was not lawful.

21.The   law   on   this   point   is   settled.   A  settlement  must   be 

voluntary. Consent must be free. If a person signs a document 

because of fraud, coercion or misrepresentation, the agreement 

can be avoided. At the same time, fraud is not to be presumed. It 

must be pleaded clearly and proved with specific facts. A general 

statement that signatures were obtained by force is not enough. 

The Court must see details. 

22.In the present case, the pleadings contain an allegation of 

fraud, but the particulars are absent. The evidence led in support 

of this plea is also not convincing. No independent witness has 

come   forward   to   say   that   the   petitioners   were   confined   or 

threatened.   No   complaint   was   lodged   immediately   after   the 

alleged incident. The receipts issued at the time of payment do not 

record that the amounts were received under protest. They do not 

contain any endorsement reserving rights. If a workman truly 

believed that his signature had been obtained unfairly, one would 

expect some immediate objection, at least in writing.

23.The Court must look at the entire picture. The settlement 

was signed by a large number of workers. Payments were made in 

stages. Interest was also paid in case of delay. The petitioners 

18

wp-632-2010 with connected-J.doc

accepted   the   amounts   and   issued   receipts.   There   is   no 

contemporaneous   material   showing   protest   at   the   time   of 

execution. On the face of the record, therefore, the settlement 

dated   31   March   2005   appears   to   be   a   bona   fide   industrial 

settlement arrived at to resolve the dispute arising out of closure 

and financial distress. The petitioners seek to avoid it on the 

ground of fraud. Such a challenge demands strong and specific 

evidence. In the absence of such proof, the Court cannot invalidate 

the settlement merely on suspicion. 

24.Accordingly, I hold that the settlement of 31 March 2005 

binds   those   workmen   who   accepted   its   terms   and   received 

payment   thereunder.   The   settlement,   therefore,   continues   to 

operate against them.

Allegation of fraud in obtaining signatures:

25.Fraud   is   a   serious   allegation.   It   cannot   rest   on   vague 

statements or general suspicion. When a party alleges fraud, the 

law requires that full particulars must be stated. The person must 

say   what   exactly   was   misrepresented,   who   made   the 

misrepresentation, when it was made, and how it influenced the 

decision to sign. Courts require clear facts and convincing proof.

26.In   the   present   case,   the   petitioners   rely   mainly   on   two 

aspects. First, they say they are illiterate workmen. Second, they 

state that certain union members took them to the company’s 

office and obtained their signatures. Illiteracy by itself does not 

establish fraud. Many industrial settlements are signed by workers 

who   may   not   be   formally   educated.   The   crucial   question   is 

19

wp-632-2010 with connected-J.doc

whether   they   were   misled   or   forced   into   signing   something 

different from what was explained to them.

27.The   record   does   not   show   that   the   signatures   on   the 

settlement documents are forged. The petitioners do not dispute 

that the signatures are theirs. They also do not produce any 

material   to   show   that   the   contents   of   the   documents   were 

materially   different   from   what   was   represented   to   them.   No 

document has been placed on record to demonstrate that the 

settlement terms were altered after signing or that blank papers 

were later converted into binding agreements. It is also significant 

that   no   independent   witness   has   supported   the   allegation   of 

coercion.   If   the   petitioners   were   confined  or  pressurised,   one 

would expect at least one neutral person to step forward and speak 

about the incident. That has not happened. There is also no 

contemporaneous complaint lodged with any authority. No police 

complaint. No written protest to the management on the same day 

or shortly thereafter. Silence at the relevant time weakens the plea 

of fraud.

28.When the payments were made, receipts were issued. Those 

receipts do not contain any endorsement that the amount was 

accepted under protest or without prejudice. If a person believes 

that he is being forced into a settlement or short paid, the natural 

conduct would be to record some form of objection. The absence 

of such immediate protest is a relevant circumstance.

29.The   Supreme   Court   in  Herbertsons   Ltd.  observed   that 

industrial settlements should be viewed as a whole. They are often 

20

wp-632-2010 with connected-J.doc

the result of negotiations where both sides make concessions. 

Courts must be slow to unsettle such arrangements unless there is 

clear and strong evidence of unfairness or illegality. Industrial 

peace is not achieved easily. When a settlement resolves a long 

standing dispute, it should not be disturbed on slender grounds.

30.In the present case, the petitioners have not produced cogent 

material to show that the settlement was the product of fraud or 

coercion. The allegation remains at the level of assertion. The 

documentary record, including the receipts and the absence of 

timely protest, points in the opposite direction. For these reasons, 

the plea of fraud cannot be accepted. It has not been proved in the 

manner required by law. The settlement cannot be set aside on 

such unsubstantiated allegations.

Adequacy of the payments and correctness of statutory calculations

31.The petitioners contend that even after accepting cheques 

between 2006 and 2008, they were not paid their full statutory 

dues. To support this claim, they placed on record their own 

calculations and comparative charts. According to them, if wages, 

gratuity and other benefits were properly calculated up to 31 

March 2005, the amounts paid would fall short.

32.The company, on the other hand, produced its own detailed 

computations. It relied upon Annexure A to the settlement dated 

31 March 2005 and the subsequent corrigendum. It also placed on 

record payroll statements, break up of amounts paid, and receipts 

signed by the concerned workmen. The Industrial Court  examined 

the material placed by both sides. It considered the settlement 

21

wp-632-2010 with connected-J.doc

formula,  the annexure specifying individual amounts, and the 

interest component for delayed payment. After comparing the rival 

calculations, the Industrial Court came to the conclusion that the 

company   had   computed   the   dues   in   accordance   with   the 

settlement and its corrigendum.

33.At this stage, it is necessary to keep in mind two settled 

principles of law. The first is that parties are free to enter into a full 

and final settlement resolving their disputes. In the context of 

industrial   law,   such   settlements   are   encouraged   to   promote 

certainty and peace. However, this freedom is not absolute. A 

settlement cannot override mandatory statutory provisions. If a 

statute fixes a minimum entitlement, the parties cannot contract 

out of it.

34.The second principle is that where a statute confers a right 

which is mandatory in nature, and where the statute prohibits 

waiver, any agreement seeking to reduce that right below the 

minimum prescribed by law would be void as against public policy.

35.Gratuity, where applicable, is governed by the Payment of 

Gratuity Act. The Act prescribes how gratuity is to be calculated 

and sets the minimum entitlement. If an employer pays less than 

what the statute mandates, such deficiency cannot be justified by 

referring to a private settlement.

36.In the present case, however, the petitioners have not been 

able to demonstrate that the amounts paid to them fell below the 

statutory minimum. Their calculations show a difference. But that 

difference   appears   to   arise   from   the   method   adopted   for 

22

wp-632-2010 with connected-J.doc

calculation,   not   from   denial   of   a   statutory   component.   The 

company’s case is that the settlement formula in Annexure A fixed 

the basis for computation. The Industrial Court accepted that the 

payments were made in line with that agreed formula.

37.The   petitioners   did   not   produce   any   authoritative 

computation under the Payment of Gratuity Act showing that the 

statutory minimum was breached. They did not establish that a 

specific provision of the statute was violated. What emerges from 

the record is a dispute over arithmetic and interpretation of the 

settlement   terms,   rather   than   a   clear   case   of   statutory   non- 

compliance.

38.When a Court reviews such findings in writ jurisdiction, it 

does   not   re   calculate   figures   unless   there   is   patent   error   or 

illegality.   Here,   the   Industrial   Court   examined   the   evidence, 

compared   the   figures,  and  recorded   a   reasoned  finding.   That 

finding is supported by the documents on record.

39.On   the   material   available,   it   cannot   be   said   that   the 

payments made were below the statutory minimum or that the 

employer attempted to defeat mandatory provisions of law. The 

alleged   shortfall   appears   to   arises   from   differing   bases   of 

computation.   In   these   circumstances,   the   conclusion   of   the 

Industrial Court that the payments conformed to the settlement 

and corrigendum does not call for interference.

Limitation and conduct after payments:

40.The company has strongly relied on the aspect of delay. 

According to it, the settlement was executed in March 2005. 

23

wp-632-2010 with connected-J.doc

Payments commenced thereafter. An advance amount was paid 

first. Thereafter, further payments were made by cheques in stages, 

extending up to the year 2008. The petitioners accepted those 

payments. Only on 21 April 2008 did they address a letter raising 

objection to the calculations. The complaint under the MRTU and 

PULP Act was filed thereafter.

41.In law, limitation depends upon when the cause of action 

arose. If a person believes that he has been short paid under a 

settlement, the cause of action ordinarily arises when the final 

amount is paid or when he becomes aware of the alleged shortfall. 

If he accepts a full and final settlement and remains silent for a 

considerable period, the Court is entitled to examine whether the 

challenge is an afterthought.

42.It is true that the petitioners did address a letter dated 21 

April 2008. That letter shows that they raised an objection before 

filing   the   complaint.   However,   the   surrounding   circumstances 

cannot be ignored. The evidence indicates that payments were 

made in instalments. Some amounts were received earlier. Some 

cheques were issued later. If the petitioners were of the view that 

the calculations were wrong, the natural course would have been 

to object at the time of receipt of the final amount. At the very 

least, they could have recorded in writing that the amount was 

being accepted under protest. There is no such endorsement on the 

receipts produced. There is no immediate written protest when the 

cheques   were   encashed.   The   record   does   not   show   any 

contemporaneous dispute during the earlier phase of payments. 

The first formal objection appears only after the cycle of payments 

24

wp-632-2010 with connected-J.doc

was completed.

43.Reasonable promptness is an important factor in industrial 

matters. Settlements are meant to bring closure. If, after accepting 

money and issuing receipts, a workman waits for years and then 

challenges the same settlement, the Court must scrutinize the 

conduct carefully. Delay by itself may not always defeat a claim, 

but unexplained delay weakens the credibility of the challenge.

44.In the present case, the petitioners’ conduct suggests that 

they acted upon the settlement, accepted payments over time, and 

only thereafter raised a dispute. Their letter of April 2008 came 

after substantial payments had already been received. There is no 

material   to   show   that   they   consistently   objected   from   the 

beginning. This delay, coupled with the absence of protest at the 

time of receipt, supports the inference that the petitioners accepted 

the settlement in substance. The belated challenge appears to be 

an attempt to reopen what had already been treated as closed. The 

Industrial Court was therefore justified in taking the delay into 

account while assessing the genuineness of the claim.

Principle that Industrial Settlements Must Be Viewed as a 

Composite Package Deal (Herbertsons Ltd. v. Workmen):

45.Applicability of the decision in  Herbertsons Ltd.  has to be 

understood in a realistic manner. The Supreme Court in that case 

explained that when courts examine an industrial settlement, they 

should look at the circumstances in which the settlement was 

reached and the practical difficulties faced by both sides at that 

time. 

25

wp-632-2010 with connected-J.doc

46.In industrial disputes, litigation often continues for years. 

During that period, workers face uncertainty about wages and 

future employment. Employers face uncertainty about liability and 

survival of the business. Because of this uncertainty, both sides 

may decide to negotiate and reach a middle path. The Supreme 

Court recognised that such negotiations involve compromise. One 

side may give up part of its claim to secure immediate relief. The 

other side may agree to pay more than what it believes is strictly 

payable in order to bring finality. The principle laid down is that a 

settlement must be viewed as a package deal. Courts should not 

separate one clause and test it in isolation. A settlement may 

provide   some   benefits   while   reducing   or   adjusting   others.   If, 

overall,   it   reflects   a   reasonable   and   fair   adjustment   reached 

through negotiation, it cannot be labelled unfair merely because 

one component appears less favourable when compared with a 

possible court award.

47.Applying   this   reasoning   to   the   present   matter,   the 

background   becomes   important.   The   company   had   stopped 

operations. Proceedings before BIFR were pending. There was 

uncertainty about recovery of dues and about the future of the 

establishment.   In   such   circumstances,   a   settlement   offering 

advance payment, phased disbursement and eventual closure of 

claims was a practical method to resolve a long pending dispute.

48.The petitioners seek to reopen the settlement mainly by 

comparing the amounts paid with what they believe they were 

entitled   to   under   another   method   of   calculation.  

Herbertsons 

cautions against this approach. The proper question is not whether 

26

wp-632-2010 with connected-J.doc

the   workmen   might   have   obtained   more   through   prolonged 

litigation. The real question is whether the settlement, seen as a 

whole,   was   a   genuine   compromise   reached   in   the   prevailing 

conditions. The record shows that a large number of workers 

accepted the settlement and received payments. The terms were 

acted upon over a period of time. This conduct supports the 

inference that the settlement was treated as a workable resolution 

at that stage. Once parties have accepted and implemented such 

an arrangement, the court should interfere only if there is clear 

proof of illegality, fraud, or violation of mandatory statutory rights. 

Therefore, the judgment of  

Herbertsons  reminds the Court that 

industrial   peace   and   negotiated   settlements   deserve   respect. 

Unless the settlement is shown to be fundamentally unfair or 

contrary to law, it should not be disturbed merely because one side 

later   feels   that   a   better   bargain   might   have   been   possible. 

Herbertsons applies here to say that the settlement must be judged 

in the context of the difficult circumstances in which it was made, 

treated as a complete package, and upheld unless strong and 

specific reasons exist to reject it.

49.On   the   facts   before   me   the   petitioners   were   employees 

whose employment was in suspense after 16 November 1999. 

They were entitled to wages and statutory benefits unless they 

validly  accepted a voluntary  retirement scheme. The evidence 

shows   a   negotiated   settlement   dated   31   March   2005,   widely 

accepted   and   acted   upon   by   the   workforce.   The   petitioners 

received advance and subsequent payments and issued receipts. 

They   failed   to   prove   fraud   or   coercion   with   the   necessary 

27

wp-632-2010 with connected-J.doc

particularity. They did not establish that the settlement reduced 

statutory minimum below mandatory levels. They delayed their 

protest.

50.For these reasons, I find no legal error in the Industrial 

Court’s conclusion that the complaint was not maintainable as 

pressed, and that the settlement and corrigendum operate to bar 

the petitioners’ claims as presented. The Industrial Court evaluated 

the   documents,   framed   relevant   issues,   and   recorded   findings 

supported by evidence. I will not interfere with those findings.

51.Hence, I pass following order. All the writ petitions stand 

dismissed.

52.There will be no order as to costs.

53.All   pending   interlocutory   application(s),   if   any,   stand 

disposed of.

(AMIT BORKAR, J.)

28