wp13442-2016-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.13442 OF 2016

Poona Employees’ Union,

through it’s General Secretary,

Sudhakar Damle, having office

at “Shramesh” Shree Anand Niwas,

Vithalwadi Road, Akurdi,

Pune 411 035 …  Petitioner

Vs.

Force Motors Limited,

having it’s factory at 

Mumbai-Pune Road, Akurdi,

Pune 411 035 …  Respondent

Ms.   Jane   Cox   with   Mr.   Vinayak   Suthar   i/by   Mr. 

Ghanshyam Thombare for the petitioner.

Mr. Sudhir Talsania, Senior Advocate with Mr. Vishal 

Talsania, & Mr. Netaji Gawde i/by M/s. Sanjay Udeshi 

& Co., for the respondent.

CORAM :AMIT BORKAR, J.

RESERVED ON :MARCH 27, 2026.

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

1.By the present writ petition filed under Articles 226 and 227 

of the Constitution of India, the petitioner has challenged the 

judgment  and  order  dated  16  December 2014  passed   by   the 

Industrial Court in Complaint (ULP) No. 229 of 2008.

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.09

11:40:42 +0530

wp13442-2016-J.doc

2.The brief facts giving rise to the present petition, as set out 

by the petitioner, are as follows. The petitioner is a registered trade 

union representing a majority of the employees employed in the 

respondent–factory. Prior to the year 2002, the employees were 

members of Bhartiya Kamgar Sena, which was a recognised union. 

The   last   settlement   executed   with   the   said   recognised   union 

expired on 31 December 2003. Thereafter, no settlement has been 

executed either with the petitioner-union or otherwise, nor has 

there been any revision in the service conditions or pay scales of 

the employees. The service conditions of the employees continue 

to be governed by the Model Standing Orders framed under the 

Industrial Employment (Standing Orders) Act, 1946. It is the case 

of the petitioner that in or about the year 2002, a substantial 

number of employees of the respondent–company resigned from 

the   membership   of   Bhartiya   Kamgar   Sena   and   joined   the 

petitioner-union.   The   petitioner   thereafter   filed   an   application 

before   the  Industrial  Court  at  Pune   seeking   de-recognition  of 

Bhartiya Kamgar Sena. By an order dated 22 March 2006, the 

Industrial Court cancelled the recognition granted to Bhartiya 

Kamgar Sena and accorded recognition to the petitioner-union. 

The said order was challenged both by the respondent–company 

and Bhartiya Kamgar Sena by filing separate writ petitions, which 

came to be allowed by judgment and order dated 2 February 2009. 

It is further the case of the petitioner that although by an order 

dated 14 October 2004 passed by this Court in Writ Petition No. 

8140 of 2004, Bhartiya Kamgar Sena was permitted to negotiate 

with the management, no settlement was arrived at. Instead, the 

2

wp13442-2016-J.doc

respondent–company   unilaterally   introduced   a   scheme   titled 

“Helping Hand Group Incentive Scheme” with effect from 1 July 

2007.   The   said   scheme   was   based   on   a   “Group   Performance 

Index”, which was determined solely by the respondent–company. 

Under the scheme, workmen were classified into different groups, 

namely production group, production support group, and standard 

managerial support group. The terms and conditions of the scheme 

were   unilaterally   determined   by   the   respondent–company.   No 

undertaking was required from individual workmen for availing 

the benefits under the scheme. Incentive amounts were paid to all 

workmen   except   two.   The   benefits   under   the   scheme   were 

extended for the period from 1 July 2005 to 30 September 2006. 

3.The petitioner has further contended that this Court, by an 

interim order dated 27 April 2006 passed in Writ Petition Nos. 

2907 of 2006 and 2878 of 2006, directed the parties to maintain 

status quo as on that date. It is alleged that in breach of the said 

order, the respondent–company discontinued the earlier scheme on 

14 October 2006 and introduced another scheme titled “Helping 

Hand New Group Incentive Scheme”, which was operative only for 

the   month   of   October   2006.   Even   under   this   scheme,   no 

undertaking   was   required   from   the   workmen.   Thereafter,   the 

respondent–company represented before the authorities that the 

scheme   was   discontinued   due   to   demand   from   workers.   In 

November 2006, the respondent–company introduced yet another 

scheme styled as “Notice Scheme”. The said scheme retained the 

same grouping of workmen and incentive structure based on the 

Group Performance Index, which continued to be determined by 

3

wp13442-2016-J.doc

the respondent–company. However, under this scheme, individual 

workmen were required to submit undertakings for availing the 

benefits. It is alleged that the scheme was not voluntary in nature, 

as workmen were compelled to join groups and achieve production 

targets irrespective of their consent. The petitioner contends that 

the scheme was introduced in violation of the status quo order 

dated 27 April 2006 and was in substance a productivity-linked 

scheme   imposed   unilaterally   by   the   management,   with   all 

operational   aspects   being   controlled   by   the   Chairman   and 

Managing Director. It is further the case of the petitioner that 

under the “Notice Scheme”, special personal pay and incentives 

were paid to workmen based on the performance index of the 

respective group, as determined by the respondent–company. The 

functioning   of   the   scheme   lacked   transparency.   Only   limited 

information was displayed through notices indicating division-wise 

Group   Performance   Index   and   incentive   amounts,   without 

disclosing   names   of   individual   beneficiaries.   Despite   specific 

directions,   the   respondent–company   did   not   furnish   complete 

details of workmen who were granted or denied the benefits under 

the   scheme.   The   petitioner   submits   that   the   discriminatory 

implementation   of   the   scheme   led   to   dissatisfaction   among 

workmen, many of whom were arbitrarily denied benefits. In April 

2008, affected workmen raised demands before the management. 

As   there   was   no  response   from   the   respondent–company,   the 

concerned   workmen   approached   the   Labour   Officer,   Pune   by 

submitting   intervention   letters.   A   list   of   such   workmen  was 

produced before the Industrial Court at Exhibit U-27 dated 10 July 

4

wp13442-2016-J.doc

2014. The respondent–company, by its reply dated 22 July 2008, 

stated   that   those   workmen   who   were   denied   benefits   were 

members of the petitioner-union. 

4.In the aforesaid circumstances, the petitioner-union filed 

Complaint (ULP) No. 229 of 2008 under Items 3 and 9 of Schedule 

IV of the MRTU and PULP Act, 1971. The respondent–company 

filed its written statement denying the allegations and contended 

that benefits under the scheme were extended to all workmen who 

had submitted undertakings within the stipulated time, namely 10 

November 2006. The petitioner, however, relied upon documents 

produced by the respondent–company to demonstrate that certain 

workmen, including one Shri Gawde, had submitted undertakings 

beyond   the   stipulated   date   and   yet   were   granted   benefits 

retrospectively. In support of their respective cases, three witnesses 

were   examined   on   behalf   of   the   petitioner-union,   while   one 

witness,   namely   Mr.   Unni,   was   examined   on   behalf   of   the 

respondent–company. It is further stated that the appeal preferred 

by the petitioner-union seeking recognition came to be dismissed 

by the Supreme Court by judgment dated 1 December 2015. 

Thereafter, on 4 April 2016, the respondent–company and Bhartiya 

Kamgar Sena entered into a settlement and initiated steps to 

obtain an award in terms of the said settlement in a reference 

proceeding in which Bhartiya Kamgar Sena was not a party. 

5.By the impugned judgment and order dated 16 December 

2014, the Industrial Court dismissed the complaint filed by the 

petitioner. Being aggrieved thereby, the petitioner has approached 

this Court by way of the present writ petition.

5

wp13442-2016-J.doc

6.Ms. Jane Cox, learned Advocate appearing for the petitioner, 

submitted that the principal grievance of the petitioner pertains to 

the   requirement   imposed   upon   the   workmen   to   execute   an 

undertaking under the Notice–Group Incentive Scheme dated 30 

October 2006. She submitted that, unlike the earlier incentive 

schemes   implemented   by   the   respondent–company,   the   said 

scheme contained a stipulation that if any workman engaged in 

any act which, in the opinion of the company, adversely affected 

discipline,   punctuality,   quality   improvement   efforts   or   safety 

requirements, such workman would not only be disqualified from 

receiving the benefits under the scheme but would also be liable 

for recovery of all financial benefits extended to him from the 

inception of the scheme. She submitted that no such provision 

existed in the earlier incentive schemes, including the scheme of 

July 2005, and that the scheme introduced on 14 October 2006 

was subsequently replaced by the impugned scheme dated 30 

October 2006. 

7.She further submitted that the introduction of the provision 

enabling retrospective recovery of amounts paid, based on the 

unilateral and subjective satisfaction of the respondent–company 

regarding   alleged   non-compliance   with   discipline,   efficiency, 

punctuality or safety norms, assumes significance in the backdrop 

of the pending dispute relating to recognition of the petitioner-

union before this Court. She submitted that by order dated 22 

March 2006, the Industrial Court, Pune had granted recognition to 

the petitioner-union in place of Bhartiya Kamgar Sena. The said 

order was challenged by Bhartiya Kamgar Sena in Writ Petition No. 

6

wp13442-2016-J.doc

2878 of 2006 and by the respondent–company in Writ Petition No. 

2907 of 2006. By an interim order dated 27 April 2006, this Court 

directed maintenance of status quo and further directed that no 

party shall make any claim or enter into negotiations. It was 

submitted   that   taking   advantage   of   the   said   situation,   the 

respondent–company introduced the scheme dated 30 October 

2006. It was further pointed out that the earlier schemes were 

styled as “Helping Hand Schemes”, whereas the impugned scheme 

was   not   described   as   such   and   was   instead   introduced   as   a 

“Notice”   and   “Group   Incentive   Scheme”.   It   was   therefore 

contended that the respondent–company cannot now contend that 

the said scheme was in continuation of the earlier Helping Hand 

Schemes.

8.Learned   counsel   submitted   that   the   concerned   workmen 

refrained from executing the undertaking under the impugned 

scheme due to a bona fide apprehension that, in the context of the 

pending   and   contested   litigation   regarding   recognition,   the 

respondent–company would invoke its unilateral powers under 

clause   4(g)   of   the   scheme   to   selectively   target   and   victimise 

members   of   the   petitioner-union.   She   submitted   that   the 

respondent–company   has   sought   to   justify   the   scheme   as   a 

benevolent measure intended to confer benefits upon workmen in 

the absence of a negotiated settlement. She submitted that such 

justification is  misconceived in law, inasmuch  as a settlement 

under Section 2(p) of the Industrial Disputes Act, 1947 continues 

to bind the parties unless replaced by a subsequent settlement or 

an award under Section 10 of the said Act. She further submitted 

7

wp13442-2016-J.doc

that the scheme was not benevolent in nature but was introduced 

with mala fide intent, conferring upon the management wide and 

unguided powers to control and victimise workmen, particularly 

members of the petitioner-union. 

9.She   further   submitted   that   under   the   scheme,   the 

respondent–management   unilaterally   constituted   groups   of 

workmen for carrying out work on the shop floor. She submitted 

that even those workmen who did not accept the scheme and did 

not execute the undertaking were nevertheless compelled to work 

within such groups. She submitted that such workmen were not 

merely   working   in   proximity   to   those   who   had   accepted   the 

scheme, but were in fact working within the same groups and 

contributing to the collective productivity, on the basis of which 

incentives were paid to those who had accepted the scheme. 

10.She submitted that the Group Incentive Report issued by the 

respondent–company, namely the declaration of incentive dated 10 

February 2008 for the month of January 2008, demonstrates that 

under  the  relevant cost  centre,  the concerned  workmen  were 

grouped together. She invited attention to the wage slips of certain 

workmen   for   the   said   period   to   demonstrate   that   both 

participating and non-participating workmen were working in the 

same group. She further clarified that the production allowance 

reflected   in   the   wage   slips   was   independent   of   the   incentive 

scheme   and   was   payable   under   earlier   settlements   based   on 

efficiency levels. She also submitted that certain workmen were 

rotated across departments and groups from time to time. 

8

wp13442-2016-J.doc

11.She submitted that the aforesaid facts clearly demonstrate 

that the workmen who did not accept the scheme were placed in a 

position where they were compelled to contribute to the group 

output, without being extended the corresponding benefits of the 

scheme. She submitted that such treatment has resulted in grave 

prejudice   and   discrimination.   She   further   submitted   that   the 

prejudice  was   aggravated   subsequently,   when   pursuant   to  the 

settlement dated 29 October 2019, a portion of the benefits under 

the scheme, described as “Special Personal Pay”, was merged into 

the basic pay. According to her, this has led to disparity in basic 

wages among workmen with similar length of service and has 

adversely affected calculations of provident fund and gratuity. 

12.She submitted that although the Industrial Court observed, 

on the basis of certain admissions in cross-examination, that there 

was no compulsion upon the workmen either to accept or reject 

the scheme, the material aspect remains that the workmen who 

did not accept the scheme were nevertheless required to work in 

the same groups and contribute to the production which formed 

the basis for payment of incentives to others. She submitted that 

refusal to perform such work would have exposed the workmen to 

disciplinary action, including issuance of charge-sheets under the 

applicable Standing Orders for insubordination or disobedience of 

lawful instructions. 

13.She submitted that the impugned order does not adequately 

consider the aforesaid aspect. She pointed out that in paragraph 

28 of the impugned order, the Industrial Court merely recorded the 

contention   regarding   the   group   nature   of   the   scheme   but 

9

wp13442-2016-J.doc

proceeded to hold that there was no reason for workmen not to 

execute the undertaking. She further submitted that in paragraph 

29, the Industrial Court held that only those workmen who had 

formally accepted the scheme were entitled to its benefits. She 

submitted that the Industrial Court has failed to address the core 

issue, namely that the obligation to contribute to production was 

imposed upon all workmen, while benefits were selectively denied, 

thereby   constituting   an   unfair   labour   practice.   She   further 

submitted that the Industrial Court has also failed to consider the 

significance   of   the   clause   permitting   retrospective   recovery   of 

incentive   amounts   based   on   the   unilateral   assessment   of   the 

management. 

14.She submitted that insofar as the finding of the Industrial 

Court regarding absence of specific evidence as to which workmen 

were denied benefits is concerned, the relevant data was in the 

exclusive possession of the respondent–company. She submitted 

that in any event, if such factual determination is considered 

necessary, the matter may be remanded for that limited purpose. 

She further submitted that the Industrial Court has already held 

that the cause of action is a continuing one and the complaint is 

not barred by limitation. The said finding has not been challenged 

by the respondent–company and has therefore attained finality. 

She submitted that the present petition, though filed on 24 June 

2016   against   the   impugned   order   dated   16   December   2014, 

cannot be said to suffer from delay, in view of the intervening 

circumstances,   including   pendency   of   recognition   proceedings 

which culminated in the decision of the Supreme Court dated 1 

10

wp13442-2016-J.doc

December 2015, as well as subsequent negotiations and disputes 

culminating in a settlement dated 5 May 2016. She therefore 

submitted that there is no delay in filing the present petition and, 

in any event, any delay deserves to be condoned in the interest of 

justice. 

15.Mr.  Talsania,   learned  Senior  Advocate   appearing  for  the 

respondent–company,   submitted   that   at   the   relevant   time   the 

respondent–company   employed   approximately   1500   workmen 

whose service  conditions  were  governed  by  their  contracts  of 

employment,   the   Model   Standing   Orders   framed   under   the 

Industrial   Employment   (Standing   Orders)   Act,   1946,   and 

settlements executed with Bharatiya Kamgar Sena, which was the 

recognised union. He submitted that Bharatiya Kamgar Sena had 

been granted recognition by the Industrial Court by order dated 18 

November 1998 and that the last settlement with the said union 

expired on 31 December 2003. According to him, in or about 

December   2002,   certain   dissatisfied   workmen   formed   the 

petitioner-union   and   initiated   a   movement   of   non-cooperation 

with the respondent–company with a view to secure recognition 

and   compel   negotiations.   The   petitioner   thereafter   initiated 

proceedings before the Industrial Court seeking derecognition of 

Bharatiya Kamgar Sena and grant of recognition to itself. The 

Industrial Court by order dated 22 March 2006 cancelled the 

recognition of Bharatiya Kamgar Sena and granted recognition to 

the petitioner-union, which order was challenged by both the 

respondent–company   and   Bharatiya   Kamgar   Sena   before   this 

Court. During the pendency of those proceedings, this Court by 

11

wp13442-2016-J.doc

order dated 27 April 2006 directed the parties to maintain status 

quo and restrained them from entering into negotiations. In this 

background, and considering that no settlement was in force after 

31 December 2003, the respondent–company, according to him, 

introduced a group incentive scheme on 14 October 2006 as a 

voluntary measure to provide some benefit to the workmen. He 

submitted that upon receiving representations, the said scheme 

was discontinued with effect from 30 October 2006 and a revised 

scheme, referred to as the Helping Hand Scheme, was introduced. 

The scheme was applicable only to those workmen who submitted 

an   undertaking   accepting   its   terms,   and   a   large   number   of 

workmen opted for the scheme and were granted its benefits. He 

emphasised that all workmen who furnished undertakings were 

granted benefits irrespective of union affiliation, and that the 

petitioner-union   opposed   the   scheme   and   dissuaded   workmen 

from accepting it, as a result of which certain workmen did not 

submit undertakings and were consequently not granted benefits. 

16.It was further submitted that the scheme in question was a 

unilateral scheme requiring a workman to furnish an undertaking 

signifying acceptance of its terms, upon which he would be placed 

in a group and required to achieve prescribed production targets to 

earn incentives. It was contended that even workmen who did not 

opt for the scheme were required to work in groups and contribute 

to production, and failure to meet required output could expose 

them to disciplinary action under the applicable Standing Orders. 

However, it was submitted that mere contribution to production 

would not entitle such workmen to claim benefits in the absence of 

12

wp13442-2016-J.doc

compliance with the requirement of furnishing an undertaking. It 

was also submitted that the petitioner-union has failed to identify 

the specific workmen on whose behalf the complaint was filed and 

that the relevant data, if any, was within the custody of the 

respondent–company. According to the respondent, the reason why 

certain   workmen   did   not   opt   for   the   scheme   was   their 

apprehension   regarding   clause   4(g),   which   empowered   the 

company to withdraw benefits. It was lastly submitted that the 

Industrial Court has duly considered all relevant aspects and no 

interference is warranted. 

17.It was further submitted that the case now sought to be 

urged by the petitioner was not pleaded before the Industrial 

Court. A reading of the complaint, particularly paragraphs 4 to 6, 

would indicate that it was confined to Items 3 and 9 of Schedule 

IV of the MRTU and PULP Act. The grievance as pleaded was that 

all workmen had worked as per directions of their superiors and 

were  eligible  for incentives, but the respondent–company  had 

granted such benefits only to some workmen, thereby allegedly 

showing favouritism. It was contended that apart from a general 

assertion   that   breach   of   law   would   amount   to   unfair   labour 

practice,   there   were   no   specific   pleadings   to   the   effect   that 

workmen were compelled to work in groups against their will, or 

that identifiable workmen who had achieved production targets 

were denied benefits, or that workmen refrained from submitting 

undertakings due to apprehension regarding the scheme, or that 

refusal to comply would expose them to disciplinary action. In this 

context, it was submitted that the respondent had specifically 

13

wp13442-2016-J.doc

raised the objection that the complaint was vague and devoid of 

material particulars. 

18.It was submitted that the Industrial Court has rightly upheld 

the objection of vagueness. In paragraph 22 of the impugned 

order, it has been recorded that the complaint does not disclose the 

identity of the workmen allegedly denied benefits, the nature of 

work performed by them, or the extent of incentive payable. In 

paragraph 26, the Industrial Court has considered the evidence of 

the   petitioner’s   General   Secretary,   who   admitted   in   cross-

examination that no list of affected workmen was annexed to the 

complaint and that he was unable to identify the workmen entitled 

to the claimed benefits. It was further submitted that none of the 

witnesses examined by the petitioner were competent to depose on 

behalf of other workmen, and that only one witness had not 

received benefits and had admitted that he had not submitted the 

undertaking or made any demand. The Industrial Court therefore 

rightly   concluded   that   vague   pleadings   and   limited   evidence 

cannot establish entitlement to incentive. It was submitted that 

although strict rules of the Code of Civil Procedure may not apply, 

material facts must be pleaded, and no evidence can be led in 

respect of facts not pleaded. The findings of the Industrial Court 

were therefore based on proper appreciation of pleadings and 

evidence and warrant no interference. 

19.It was submitted that although the complaint was filed under 

Item 3 of Schedule IV, the Industrial Court has examined the issue 

under Item 5 relating to alleged favouritism. The only allegation in 

the complaint was that incentives were granted to some workmen 

14

wp13442-2016-J.doc

and denied to others. It was contended that the allegation that the 

scheme was not made available to all workmen is incorrect, as the 

petitioner’s own evidence shows that the scheme was displayed on 

the notice board and was applicable to all employees. It was 

therefore submitted that all workmen were aware of the scheme 

and its requirement of furnishing an undertaking. It was further 

submitted   that   execution   of   an   undertaking   was   a   condition 

precedent for claiming benefits and, in the absence thereof, no 

entitlement could arise. It was pointed out that it is an admitted 

position that none of the workmen on whose behalf the complaint 

was filed had submitted the undertaking. The Industrial Court has 

therefore rightly held that no case of favouritism or unfair labour 

practice was made out. 

20.It was further submitted that the issue of delay in filing both 

the complaint and the writ petition was expressly kept open at the 

stage of admission. The scheme was introduced in October 2006, 

whereas the complaint was filed only in December 2008, and is 

therefore barred by limitation. Further, the impugned order is 

dated 16 December 2014, whereas the present writ petition was 

filed   on   25   June   2016,   indicating   substantial   delay.   It   was 

submitted   that   the   explanation   sought   to   be   offered   by   the 

petitioner regarding pendency of other proceedings is vague and 

unsupported by pleadings. In view of the aforesaid submissions, it 

was urged that the writ petition deserves to be dismissed. 

REASONS AND ANALYSIS: 

21.I have heard the learned counsel for the parties at some 

15

wp13442-2016-J.doc

length and I have also gone through the record which was placed 

before the Industrial Court and the impugned judgment dated 16 

December   2014.   The   petitioner   contends   that   the   respondent 

company made the workmen work in the same group, took benefit 

of their work, and yet refused the incentive money to those who 

did not sign the undertaking. The respondent company contends 

that   the   scheme   was   voluntary,   that   the   undertaking   was   a 

condition for receiving benefit, that all workmen were informed of 

it, and that only those who did not accept the terms were kept 

outside the scheme. 

22.The petitioner has tried to put forward the case in a manner 

that   the   scheme   dated   30   October   2006   was   not   a   normal 

incentive scheme but something which carried pressure inside it 

though not openly stated. The argument is that the management 

fixed groups of workers on its own. These groups were then made 

to work and their total output was measured. Based on that group 

output, incentive amounts were paid. However, according to the 

petitioner those workers who did not sign the undertaking were 

still made to work in the same groups and contribute equally to 

the production but when it came to payment they were excluded. 

The grievance is that the benefit was linked to group work, but the 

exclusion   was   individual   and   this   created   unfairness.   The 

petitioner   has   also   pointed   out   clause   4(g)   of   the   scheme. 

According to them this clause gave full power to the company to 

later say that a worker did not maintain discipline or efficiency 

and on that basis even recover the incentive already paid. The 

submission is that this power was not controlled by any objective 

16

wp13442-2016-J.doc

standard and was left to the company’s own view. Because of this, 

the workers were put in a position where they had to accept the 

scheme without knowing whether the benefit would remain or be 

taken back. In that sense the petitioner contends the scheme was 

not really for helping workers but was used as a tool to keep them 

under control and also to weaken the members of the petitioner 

union at a time when the recognition dispute was going on.

23.There   is   some   substance   in   the   concern   raised   by   the 

petitioner at a general level. Any scheme which is presented as a 

benefit must be fair in its working. If a company says it is giving 

extra payment for better work then the conditions must be clear 

open and applied equally. It cannot keep important parts hidden 

and then expect workers to accept it without question. Workers are 

dependent on their wages and incentives. If a scheme creates fear 

that benefit may be taken away later on uncertain grounds then 

naturally workers may hesitate. Also, if workers are made to 

contribute to production but are denied the corresponding benefit 

without clear reason that may give rise to a sense of injustice. 

However, in a court of law concern alone is not enough. The party 

making such allegation must bring clear facts. The Industrial Court 

had to see not only whether such a situation could exist but 

whether in fact it did exist in this case. For that the complaint had 

to clearly state who were the affected workers, what exactly they 

did, how they were treated differently and how such treatment 

amounted to unfair labour practice under law. On this requirement 

the petitioner’s case does not stand on strong footing.

17

wp13442-2016-J.doc

24.The complaint which was filed before the Industrial Court 

has been described as vague and on careful reading that finding 

appears correct. The complaint contains broad statements that all 

workers worked as per instructions and yet only some received 

incentive. But beyond this general statement there is no detail. It 

does not mention names of the workers for whom relief is sought. 

It does not provide a proper list. It does not explain which worker 

worked in which group during what period and what level of 

production   was   achieved.   It   also   does   not   show   how   much 

incentive each worker should have received. In matters like this 

especially where relief is claimed for many workers such details 

are necessary. Otherwise, the Court is left to assume facts which it 

cannot do. The respondent must also be told clearly what case it 

has to answer. If the case is not clearly pleaded the respondent 

cannot defend properly. The proceeding then becomes unclear. In 

the present case that essential requirement is not satisfied.

25.The Industrial Court has also looked at the evidence given by 

the petitioner and has found it insufficient. The General Secretary 

of the petitioner union who filed the complaint was expected to 

have knowledge about the affected workers. However, in cross 

examination   he   could   not   name   the   workers   for   whom   the 

complaint was filed. He admitted that no list was attached to the 

complaint. He was not able to say which worker was entitled to 

what amount. This shows that even at the stage of evidence the 

basic facts were not clarified. The petitioner tried to rely on one or 

two individual cases to show that injustice was done. But that 

cannot establish a general claim for all workers. Each worker’s case 

18

wp13442-2016-J.doc

must be supported by some material. One example cannot stand 

for all unless the situation is identical. Further the workman who 

said he did not get benefit admitted that he had not signed the 

undertaking. He also admitted that he had not made any demand 

to the company for such benefit. If the scheme itself required an 

undertaking   as   a   condition   and   a   worker   did   not   fulfil   that 

condition then his claim becomes weak. The Court cannot ignore 

the terms of the scheme and grant benefit as if the condition did 

not exist.

26.I   also   find   that   the   arguments   now   advanced   by   the 

petitioner   go   somewhat   beyond   what   was   originally   pleaded 

before the Industrial Court. In the complaint the main ground was 

that of discrimination and favouritism. The complaint said that 

some workers were paid and some were not. However, the more 

detailed argument now made that workers were forced to work in 

groups against their will, that they faced threat of disciplinary 

action if they refused, and that clause 4(g) created a system of 

pressure is not set out with clarity in the complaint. A party cannot 

change or expand its case at a later stage. The Court has to decide 

the matter based on what was pleaded and proved before the 

lower court. It is true that labour courts are not bound by strict 

technical rules. Still the basic facts must be there. Without them 

the other side is taken by surprise and the Court cannot properly 

understand the dispute. For this reason the Industrial Court was 

justified in holding that the complaint lacked necessary particulars 

and could not sustain the serious allegations made therein.

19

wp13442-2016-J.doc

27.The respondent company has tried to show from the record 

that the scheme was not something secret. According to them the 

scheme was put on the notice board and was made known to all 

workers. This part is important because if a scheme is openly 

declared, then every worker gets an opportunity to know its terms 

and decide whether to accept it or not. The respondent has also 

pointed out that the requirement of giving an undertaking was 

clearly written in the scheme itself. It was not hidden in any 

manner. It was one of the basic conditions from the beginning. The 

material placed on record shows that those workers who signed 

the undertaking were given the incentive amounts. There is no 

clear case shown where a worker signed the undertaking, fulfilled 

the conditions and still was denied benefit. This becomes very 

important.   Because   if   such   cases   were   shown,   then   it   could 

indicate discrimination. But in absence of such proof the position 

remains that the scheme was applied as per its terms.   If the 

scheme itself requires acceptance in writing then only those who 

accept it can claim benefit. A person who chooses not to accept the 

terms cannot later say that he should still get the same advantage. 

That would go against the very structure of the scheme.

28.The petitioner has then argued that even those workers who 

did not sign the undertaking were made to work in the same 

groups and contribute to production and, therefore, they should 

also be given the incentive. There is a difference between working 

together and being entitled under a scheme. In an industrial setup 

workers are often required to work in teams or groups. That is part 

of normal functioning. The management has a right to organise 

20

wp13442-2016-J.doc

work in such manner for efficiency. But that by itself does not 

create a right to claim every benefit linked to that work. The 

scheme here was not shown to be a binding settlement or an 

award which applies to all workers. It was a separate scheme with 

its own rules. One of those rules was that a worker must sign an 

undertaking. If a worker did not agree to that condition then he 

remained  outside   the   scheme.  The   Court   cannot   remove   that 

condition and say that everyone should be treated as if they 

accepted it. That would mean rewriting the scheme, which is not 

permissible. The petitioner’s argument is that the benefit should be 

given without accepting the condition. Such a position cannot be 

accepted in law.

29.As regards clause 4(g) much emphasis was placed by the 

petitioner on the power of the company to withdraw benefits. It is 

argued that this clause gave too much power to the employer and 

created fear among workers. It is possible that such a clause may 

cause worry. A worker may feel that even after working, the 

benefit can be taken away later. However, the Court has to see the 

matter in a legal context. The question is  whether in this case that 

clause   was   actually   used   in   a   manner   which   is   unfair   or 

discriminatory. For that some concrete example is necessary. There 

must be material to show that a particular worker was targeted or 

that benefits were withdrawn arbitrarily or that the clause was 

used only against certain workers. In the present case no such 

specific   instance   has   been   brought   on   record.   The   argument 

remains at the level of apprehension. Therefore, this contention 

also does not advance the case of the petitioner.

21

wp13442-2016-J.doc

30.The learned Advocate for the petitioner has then made an 

alternative request. It is submitted that even if this Court finds that 

there are no proper pleadings or full details of the workers on 

record still the matter should be sent back to the Industrial Court. 

According to the petitioner an opportunity may be given to place 

proper details, such as names of workers, nature of work done by 

them, and the benefits claimed. This submission though appearing 

fair at first glance cannot be accepted in the facts of the present 

case. The complaint was filed in the year 2008. The matter was 

pending before the Industrial Court for several years. During that 

time the petitioner had full opportunity to place all necessary 

material on record. The petitioner examined witnesses. Documents 

were   produced.   The   proceedings   were   not   rushed.   In   such 

situation if still the basic facts were not brought on record then it 

cannot be said that the petitioner did not get opportunity. It 

appears more as a case where the petitioner failed to properly 

present its case, rather than being prevented from doing so. It is 

also important to note that a remand is not to be ordered as a 

matter of routine. If such requests are accepted easily, then every 

party whose case fails can come and say that one more chance be 

given to improve the case. That will make finality of proceedings 

uncertain. The other side will also be prejudiced, because it has 

already contested the matter based on the pleadings as they stood. 

Litigation cannot be allowed to continue in this manner without 

end.

31.Further the defect in the present case goes to the root. The 

identity   of   workers,   the   details   of   their   work,   and   the   exact 

22

wp13442-2016-J.doc

entitlement claimed are the very foundation of the complaint. 

These are not minor omissions which can be casually corrected 

later.   Allowing   such   improvement   at   this   stage   would   mean 

permitting   the   petitioner   to   build   a   new   case.   In   these 

circumstances, I am not inclined to accept the request for remand. 

The petitioner had sufficient opportunity before the Industrial 

Court. Having failed to make out a proper case,it cannot now seek 

a   fresh   opportunity   to   fill   up   the   lacuna.   The   submission   is 

therefore rejected.

32.In the end the position becomes clear when everything is 

seen   together.   The   petitioner   has   made   serious   and   strong 

allegations   against   the   respondent   company.   However,   the 

complaint filed before the Industrial Court did not contain proper 

and clear facts to support those allegations. The basic details were 

missing. Even during evidence the witnesses were not able to 

supply those missing facts or make the case clear. The Industrial 

Court   considered   the   entire   record   carefully.   It   came   to  the 

conclusion that the complaint was vague. It also noted that the 

scheme required an undertaking and that those workmen who had 

given such undertaking were granted the benefits. It further found 

that there was no proper proof of discrimination or favouritism. 

These findings are based on the material available on record. They 

appear to be reasonable and possible conclusions. It cannot be said 

that the Industrial Court has taken a view which is illegal or 

completely wrong. Therefore, this Court does not find any ground 

to interfere while exercising writ jurisdiction.

23

wp13442-2016-J.doc

33.For these reasons, the writ petition stands dismissed.

34.Rule stands discharged. There shall be no order as to costs.

(AMIT BORKAR, J.)

24