WP-12706-24 & connected-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 12706 OF 2024

Suvarna Ratna Pimple

Aged   38,   Room   No.   2,   Choudhari   Chawl, 

Harishandra   Mahajan   Road,   Dahisar   (E), 

Mumbai-400 068.  …  Petitioner

V/s.

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. ...  Respondent

WITH

WRIT PETITION NO. 1161 OF 2026

Ramesh Narendra Chachle

Age   33   Yrs.     Shivshankar   Chawl,   Ganesh 

Chowk,   Hanuman   Tekadi,   Borivali   (East) 

Mumbai-400 068.  …  Petitioner

V/s.

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. ...  Respondent

WITH

WRIT PETITION NO. 12712 OF 2024

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.04.30

11:53:09 +0530

WP-12706-24 & connected-J.doc

Laxman Pandurang Mungekar

Aged 44, Room No. 3, Sita Niwas, Kajupada 

Raod, Swami Vivekanand Municipal School 

Kajupada   Ganesh   Chowk,   Borivali   (West), 

Mumbai-400 066…  Petitioner

V/s.

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. ...  Respondent

WITH

WRIT PETITION NO. 3204 OF 2025

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. …  Petitioner

V/s.

Nilesh Suresh Joshi 

Aged 30, Kasturba Zopadi Sangh No.1, FNX 

R. No. 89, Mahadev Nagar, Wadala, Mumbai-

400 031. ...  Respondent

WITH

WRIT PETITION NO. 2331 OF 2025

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

WP-12706-24 & connected-J.doc

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071.  …  Petitioner

V/s.

Laxman Pandurang Mungekar

Aged 44, Room no. 3, Sita Niwas, Kajupada 

road, Swami Vivekanand Municipal School, 

Kajupada, Ganesh Chowk, Borivali, Mumbai-

400 066. ...  Respondent

WITH

WRIT PETITION NO. 3207 OF 2025

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. …  Petitioner

V/s.

Nayna Nandkumar Salvi

Aged 31, Sai Niwas, 2/2, R.S Bane Marg, 

Laxmibaug Ghatkopar (E), Mumbai-400 075....  Respondent

WITH

WRIT PETITION NO. 12709 OF 2024

Nayna Nandkumar Salvi

Aged 34, Sai Niwas, 2/2, R.S Bane Marg, 

Laxmibaug Ghatkopar (E), Mumbai-400 075.…  Petitioner

V/s.

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

3

WP-12706-24 & connected-J.doc

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. ...  Respondent

WITH

WRIT PETITION NO. 12714 OF 2024

Nilesh Suresh Joshi

Aged 33, Kasturba Zopadi Sangh No.1, FNX 

R.No.89, Mahadev Nagar Wadala, Mumbai-

400 031. …  Petitioner

V/s.

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. ...  Respondent

WITH

WRIT PETITION NO. 3206 OF 2025

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. …  Petitioner

V/s.

Ramesh Narendra Chachle

Aged 31, Shivshankar Chawl, Ganesh Chowk, 

Hanuman Tedadi Borivali (E), Mumbai-400 

066. ...  Respondent

WITH

4

WP-12706-24 & connected-J.doc

WRIT PETITION NO. 3205 OF 2025

Sahitya Ratna Lokshahir Annabhau Sathe 

Development Corporation Ltd.,

Having its office at New Administrative Bldg. 

2

nd

  and   3

rd

  Floor,   B   Wing,   R.C.   Marg, 

Chembur, Mumbai-400 071. …  Petitioner

V/s.

Suvarna Ratan Pimple

Aged   35,   Room   No.2,   Chudhari   Chawl, 

Harishchandra  Mahajan Raod, Dahisar  (E), 

Mumbai-400 068. ...  Respondent

Mr.   Vijay   P.   Vaidya,   with   Ms.   Shraddha   Chavan   i/b 

Mahendra Agvekar, for petitioner in WP Nos.12706/2024, 

1161/2026,   12712/2026,   12714/2024,   &   12709/2024 

and for respondent in WP Nos. 3204/2025, 3205/2025, 

3207/2025, 3206/2025 and 2331/2025.

Mr. Onkar Wable for the petitioner in WP/3204/2025.

Mr. Vijay B. Dighe for the petitioner in WP/3205/2025.

Mr.   Chaitanya   R.   Kulkarni   for   the   petitioner   in 

WP/3207/2025.

Mr. Hrutik R. Chavan for the petitioner in WP/3206/2025.

Ms. Harshada Shrikhande i/by Mr. Saurabh Patil for the 

respondent   in   12706/2024,   1161/2026,   12712/2026, 

12714/2024, & 12709/2024

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 18, 2026

PRONOUNCED ON:APRIL 30, 2026

5

WP-12706-24 & connected-J.doc

JUDGMENT:

1.Since an identical question of law arises for consideration in 

all the present writ petitions, and the factual background involved 

therein is same, this Court considers it appropriate to dispose of all 

the petitions by this common judgment and order.

2.By the present petitions instituted under Articles 226 and 

227 of the Constitution of India, the petitioners have invoked the 

writ and supervisory jurisdiction of this Court and have called in 

question the legality, propriety, and correctness of the judgment 

and Award dated 28 December 2023 passed by the Labour Court 

in respective Reference.

3.The   employer   has   also   instituted   separate   petitions 

challenging the same judgment and Award passed by the Labour 

Court, insofar as it grants compensation to the workmen, and has 

sought dismissal of the references in their entirety.

4.The facts giving rise to the filing of the present petitions, 

stated briefly, are as follows. The petitioner challenges the Award 

dated   28   December   2023,   whereby   the   Labour   Court,   while 

recording a finding that the termination of the petitioner was 

illegal, granted only a nominal lump-sum compensation in lieu of 

reinstatement and back wages. The petitioner had submitted an 

application   dated   29   June   2013   to   the   respondent   seeking 

appointment to the post of Clerk/Typist. The said application was 

made upon learning that vacancies existed for the said post in the 

respondent establishment. The petitioner possessed the requisite 

qualifications, was thereafter called for interview, and upon due 

6

WP-12706-24 & connected-J.doc

consideration came to be selected for appointment as Clerk-cum-

Typist. It is the case of the petitioner that she was placed in the 

regular pay scale applicable to the post of Clerk/Typist, namely Rs. 

5,200/- to Rs. 20,200/- with Grade Pay of Rs.1,900/- per month. 

According to the petitioner, she discharged her duties diligently 

and sincerely, and during the period of service there was no 

complaint whatsoever regarding her work or conduct. It is further 

asserted that along with the petitioner, 82 other employees were 

similarly recruited by the respondent. The petitioner states that in 

or about October 2015 she came to know that allegations had 

surfaced against the Chairman, Managing Director, and certain 

other officers of the respondent Organization to the effect that 

they had indulged in malpractice and fraud, resulting in initiation 

of criminal proceedings against them. It was alleged that the fraud 

committed by the said officials was to the extent of Rs. 147 crores. 

One   of   the   accusations  levelled   against   the   executives  of  the 

respondent Organization was that recruitment of 82 employees in 

Categories C and D had been undertaken without obtaining prior 

permission of the State Government. It is further stated that the 

Enforcement Directorate as well as the Police issued notices to the 

newly appointed 82 employees for ascertaining whether any illegal 

gratification   had   been   paid   during   the   recruitment   process. 

According to the petitioner, upon completion of detailed enquiry, 

the concerned authorities were fully satisfied that neither the 

petitioner nor the other recruited employees had indulged in any 

malpractice. The petitioner seeks leave to refer to and rely upon 

the   report   submitted   by   the   Secretary,   Department   of   Social 

7

WP-12706-24 & connected-J.doc

Welfare, which is stated to have exonerated the said employees. 

5.By an order dated 5 April 2016, the petitioner came to be 

placed under suspension on allegations which, according to her, 

were wholly false and baseless. Thereafter, a charge-sheet dated 28 

June 2017 was served upon her. Similar charge-sheets were also 

issued   to   other   employees   similarly   situated.   The   petitioner 

submitted her reply denying all allegations and contended that she 

was being victimized by the officers of the Organization despite 

having no role in the fraud allegedly committed by the Chairman, 

Managing   Director,   and   other   executives   or   officers   of   the 

respondent. It is her grievance that false rumours were deliberately 

spread suggesting breach of procedure in the appointments of the 

petitioner and the other 82 employees. 

6.An enquiry was thereafter conducted into the allegations 

contained in the charge-sheet dated 28 June 2017 through an 

independent Enquiry Officer. The enquiry proceeded on several 

dates and, upon conclusion of the evidence, the Enquiry Officer 

submitted a report dated 11 July 2018. By the said report, the 

petitioner   was   fully   exonerated,   and   the   allegations   levelled 

against her were held to be false and baseless. The petitioner 

further states that during the pendency of the enquiry, she and the 

other suspended employees were not paid subsistence allowance, 

compelling them to institute Complaint (ULP) No.430 of 2016 

alleging unfair labour practices. By an interim order dated 19 July 

2017, the Industrial Court directed the respondent to pay 100% 

wages during pendency of the enquiry or until revocation of the 

suspension order. Immediately upon receipt of the said order, the 

8

WP-12706-24 & connected-J.doc

respondent revoked the suspension by communication dated 10 

August   2017.   According   to   the   petitioner,   after   revocation  of 

suspension she continuously worked in the respondent office until 

27 July 2020. However, to her shock and surprise, the respondent 

decided to terminate the services of 74 employees recruited during 

the years 2012 to 2015, and by order dated 27 July 2020 the 

services of the petitioner also came to be terminated. It is further 

contended that nine employees appointed during the same period 

were retained in service and their services were not terminated. 

7.Being aggrieved by the said termination, which according to 

the petitioner was illegal and unjustified, she along with 11 others 

approached this Court by filing Writ Petition No. 93601 of 2020 

before the High Court at Bombay. By order dated 13 October 2020, 

the Division Bench permitted withdrawal of the said petition with 

liberty to adopt appropriate proceedings before the Labour Court. 

Pursuant   to   the   liberty   so   granted,   the   petitioner   raised  an 

industrial   demand   by   letter   dated   23   October   2020   seeking 

reinstatement with full back wages and continuity of service. A 

copy  thereof  was  also forwarded  to the  office  of   the  Labour 

Commissioner   requesting   initiation   of   conciliation   proceedings 

under Section 2-A of the Industrial Disputes Act. The petitioner 

asserts that despite waiting for issuance of notice of conciliation, 

no steps were taken by the office of the Labour Commissioner. 

Since no action was initiated for conciliation, the petitioner was 

constrained to directly approach the Labour Court under Section 2-

A(2) of the Industrial Disputes Act, 1947.

9

WP-12706-24 & connected-J.doc

8.In Application No. 45 of 2021, the petitioner, inter alia, 

contended that the termination of her services was illegal and 

unsustainable   on   several   grounds.   It   was   urged   that   if   the 

impugned termination is construed as punitive in nature, the same 

is ex facie illegal since the Enquiry Officer had already exonerated 

her of all charges contained in the charge-sheet. It was further 

contended that if the termination is treated as simpliciter and non-

punitive, even then the same would be vitiated for non-compliance 

with Section 25-F of the Industrial Disputes Act. The allegation in 

the termination order that the initial appointment of the petitioner 

was illegal was also challenged as untenable, it being asserted that 

all employees working with the respondent had been appointed in 

a similar manner and none through any public advertisement. 

According   to   the   petitioner,   the   employees   were   being  made 

scapegoats in the course of investigation into corrupt practices 

allegedly committed by the Chairman and Managing Director. 

9.The petitioner further contended that the reasons assigned in 

the termination order were wholly illegal, and the decision had 

been taken in breach of the principles of natural justice. It was also 

alleged that Sections 25-G and 25-H of the Industrial Disputes Act 

had been violated inasmuch as the work earlier performed by the 

petitioner was thereafter being carried out by newly engaged 

persons through a contractor. On these grounds, reinstatement 

with full back wages and continuity of service was sought. The 

respondent opposed the proceedings by filing its written statement 

and contended that the reference before the Labour Court itself 

was not maintainable as the respondent did not constitute an 

10

WP-12706-24 & connected-J.doc

“industry” within the meaning of Section 2(j) of the Industrial 

Disputes Act, 1947. It was further contended that the petitioner’s 

appointment was itself illegal and, there being no compliance with 

Articles 14 and 16 of the Constitution of India, the termination 

order was justified and lawful.

10.The Labour Court, after hearing the parties and considering 

the   material   placed   on   record,   passed   the   Award   dated   28 

December 2023 holding that the petitioner was entitled only to 

compensation   of   Rs.2,50,000/-   and   rejecting   the   claim   for 

reinstatement,   back   wages,   and   continuity   of   service.   The 

petitioner contends that the said Award is arbitrary, perverse, 

contrary to law, and unsustainable. On that basis, it has been 

urged that the impugned Award deserves to be quashed and set 

aside.

11.Mr. Vijay Vaidya, learned Advocate appearing on behalf of 

the petitioners, submitted that the Labour Court has committed a 

manifest error in failing to consider and properly apply the law 

laid down by the Hon’ble Supreme Court in the case of Shri 

Ajaypal Singh, wherein it has been clearly held that in proceedings 

arising under Section 2-A of the Industrial Disputes Act, the Labour 

Court cannot travel into the question regarding validity of the 

original appointment of the employee. According to the learned 

counsel, the Labour Court has erred, particularly in paragraph 21 

of the impugned Award, in holding that the termination of service 

was attributable to an illegal appointment. It was contended that 

had the Labour Court duly appreciated that the petitioner had 

already been exonerated of the charge relating to alleged illegal 

11

WP-12706-24 & connected-J.doc

appointment,   no   such   adverse   conclusion   could   have   been 

recorded. It was further submitted that the Labour Court has 

ignored the categorical findings of the Enquiry Officer, who had 

fully exonerated the petitioner from the allegations which formed 

the basis of disciplinary action. Learned counsel for the petitioners 

further submitted that the Labour Court ought not to have entered 

into the issue concerning legality of appointment, since the same 

was not the subject-matter referred for adjudication. According to 

him, the Labour Court has erred in paragraph 23 of the Award in 

failing   to   appreciate   that   none   of   the   213   employees   who 

continued   in   service   had   been   appointed   pursuant   to   any 

procedure demonstrably compliant with Articles 14 and 16 of the 

Constitution   of   India.   It   was   urged   that   termination   of   the 

petitioner alone, while retaining others similarly situated, clearly 

amounted to victimization and discriminatory treatment. It was 

further   submitted   that   even   retention   of   certain   employees 

appointed   along   with   the   petitioner,   without   any   rational   or 

justifiable   basis,   constitutes   hostile   discrimination   in   law.   He 

further submitted that the Labour Court has misconstrued the 

extent and nature of its jurisdiction while adjudicating a dispute 

under Section 2-A of the Industrial Disputes Act, 1947. It was 

contended  that the Labour  Court  failed  to  consider the  well-

recognised principle of indoor management applicable to corporate 

bodies, under which an outsider dealing with the employer is 

entitled   to   presume   that   internal   formalities   have   been   duly 

complied with. According to the learned counsel, an employee 

accepting appointment is entitled to presume that the authority 

12

WP-12706-24 & connected-J.doc

issuing the appointment order was duly empowered and that the 

prescribed   recruitment   procedure   had   been   followed   by   the 

employer.

12.Learned   counsel   submitted   that   the   impugned   action   of 

termination was arbitrary and selective, inasmuch as out of 74 

employees   whose   appointments   were   alleged   to   be   illegal,   9 

employees   were   continued   in   service   though   they   had   been 

appointed in the same manner. According to him, such selective 

retention   clearly   demonstrates   victimization   and   unequal 

treatment. It was further argued that the Labour Court could not 

have adjudicated upon the legality of appointment, particularly 

when the proceedings arose from an application under Section 2-

A(2) of the Industrial Disputes Act and not from a reference 

specifically made by the appropriate Government on such issue. 

13.In support of the aforesaid submissions, learned counsel 

placed   reliance   upon   the   judgment   of   the   Supreme   Court   in 

Ajaypal Singh vs. Haryana Warehousing Corporation, reported in 

(2015) 6 SCC 321. Relying upon the said decision, he submitted 

that the scope of enquiry before the Labour Court was confined to 

examining whether compliance with Section 25-F of the Industrial 

Disputes Act had been made prior to termination. He contended 

that the Labour Court wrongly cast the burden upon the petitioner 

to establish alleged irregularities in the procedure adopted for her 

appointment, though such burden did not legally lie upon her. 

14.Learned counsel invited attention to paragraph 49 of the said 

judgment   and   submitted   that   the   petitioners   had   no   role 

13

WP-12706-24 & connected-J.doc

whatsoever in securing their appointments and were not aware of 

any alleged illegality said to have been committed by the then 

Managing Director or other officials. He further invited attention 

to orders passed by Labour Courts within the State of Maharashtra 

in respect of 9 similarly situated employees, wherein relief of 

reinstatement with full back wages had been granted. It was 

submitted that the respondent has accepted and implemented 

those judgments. On such premises, learned counsel submitted 

that the impugned judgment and Award deserve to be quashed 

and set aside. 

15.Per contra, learned Advocates appearing for the employer 

submitted   that   in   the   facts   of   the   case   relied   upon   by   the 

petitioners, no plea had been raised by the employer that the 

workman had been appointed in breach of Articles 14 and 16 of 

the Constitution of India or that the appointment was secured 

through a backdoor method. According to her, in the present 

matter   a   specific   plea   to   that   effect   has   been   raised   by   the 

respondent-employer,   and   therefore   the   contention   that   the 

enquiry must be restricted only to compliance of Section 25-F is 

wholly inapplicable to the present facts. Learned counsel for the 

respondents   invited   attention   to the  findings  recorded  by   the 

Labour Court that the appointments of the petitioners were void ab 

initio. She submitted that once such appointments are held to be 

void, no relief of reinstatement can be granted in law. It was 

further   submitted   that   in   the   lead   petition   the   respondents 

themselves have challenged the grant of compensation, since once 

the appointments are held void, even compensation in lieu of 

14

WP-12706-24 & connected-J.doc

reinstatement ought not to have been awarded. According to her, 

the grant of monetary compensation in such circumstances is 

legally unsustainable. 

16.Learned counsel further submitted that from 13 August 2012 

to 12 December 2014, one Mr. Ramesh Nagnath Kadam was 

functioning as Chairman of the respondent Corporation, while Mr. 

Santosh   Shankar   Ingale   and   Mr.   Shravan   Kisan   Bavane   were 

serving as Managing Directors. It was submitted that during the 

period from October 2014 to December 2014, the said officials 

were   allegedly   involved   in   corrupt   practices   and   serious 

malpractices.   The   allegations   included   illegal   appointments, 

irregular   promotions,   unlawful   sanction   and   disbursement   of 

loans, and other acts of misconduct. It was further submitted that 

on 22 December 2014, the issue of such corrupt practices was 

raised   on   the   floor   of   the   Maharashtra   Legislative   Assembly, 

whereupon the State Government assured investigation into the 

alleged financial irregularities. Pursuant to preliminary enquiry, an 

FIR came to be registered on 18 July 2015 at Dahisar Police 

Station, Mumbai under Sections 7 and 13(1)(c) of the Prevention 

of Corruption Act, together with Sections 406, 408, 409, 420, 465, 

468, 471, 384, 120-B read with Section 34 of the Indian Penal 

Code.

17.Learned counsel for the respondents further submitted that 

the Government of Maharashtra appointed Mr. Ranjitsinh Deol, 

IAS,   then   Commissioner   of   Social   Welfare,   to   conduct   a 

departmental enquiry and submit a report regarding the illegalities 

committed   during   the   period   from   01   January   2010   to   31 

15

WP-12706-24 & connected-J.doc

December 2014. It was submitted that Mr. Deol submitted his 

report on 17 March 2015 and recorded several illegalities and 

irregularities,   including   appointment   of   82   employees   without 

following   any   prescribed   recruitment   procedure   applicable   to 

public employment. It was further noted in the report that no 

sanctioned posts were available, yet the said 82 employees were 

recruited   without   any   lawful   sanction   of   vacancies.   Learned 

counsel then submitted that compensation on retrenchment can be 

awarded only in terms of Section 25-F of the Industrial Disputes 

Act, 1947, which provides both the condition precedent and the 

quantum payable under clause (b) thereof, namely compensation 

equivalent to fifteen days’ average pay for every completed year of 

continuous service. According to the respondents, the petitioner 

was appointed on 1 August 2014 and her services came to be 

terminated by notice dated 27 July 2020, thereby completing 

approximately five years of service. It was therefore contended 

that at the highest, compensation equivalent to seventy-five days’ 

average pay could be payable. On the aforesaid grounds, learned 

counsel prayed for dismissal of the present petitions.

REASONS AND ANALYSIS:

18.Having  heard  the learned  advocates  for the parties  and 

having   examined   the   material   placed   before   the   Court.The 

petitioners rely upon  

Ajaypal Singh  to say that in a proceeding 

under Section 2-A of the Industrial Disputes Act the Labour Court 

ought   not   to   have   entered   into   the   question   of   validity  of 

appointment. The respondents, on the other hand, rely upon the 

later line of authority, including 

ONGC v. Krishan Gopal, to submit 

16

WP-12706-24 & connected-J.doc

that where public employment is shown to have been obtained 

without sanctioned post, without due procedure, and in breach of 

Articles 14 and 16, the Court cannot compel reinstatement or 

perpetuate an illegality. Both sides are partly correct, but neither 

submission can be accepted in the manner in which it is pressed.

19.The first circumstance which emerges from the record is that 

the present matter does not arise out of retrenchment from a 

regular   establishment.   The   materials   relied   upon   by   the 

respondents indicate that allegations of large-scale irregularities 

and misuse of authority had surfaced against the management of 

the   respondent   Corporation.   It   appears   that   because   of   those 

allegations, the Government authorities considered it necessary to 

direct a departmental enquiry. A report thereafter came to be 

submitted by the Commissioner of Social Welfare, and in addition 

thereto   criminal   proceedings   were   also   initiated.   The   report 

records that appointments of 82 employees were made without 

following the recruitment process and without sanction of posts.  It 

is true that the petitioners contend that they were interviewed, 

selected,   and   thereafter   appointed,   and   that   they   had   no 

participation in any irregular act of the then management. This 

submission may have relevance while considering fault of the 

petitioners. However, absence of personal misconduct on part of an 

employee cannot be equated with validity of the appointment. A 

person may not be involved in fraud, and still his appointment 

may suffer from  defect if mandatory  recruitment norms  were 

bypassed. Therefore, the Court cannot close its eyes to material 

merely because the petitioners claim lack of involvement in the 

17

WP-12706-24 & connected-J.doc

misconduct.

20.If management officers committed acts beyond authority, the 

employee   may   not   be   criminally   liable.   Yet   the   question   still 

remains whether such officers could validly create employment 

contrary to procedure. A finding that the petitioners were not 

parties to corruption cannot conclude that their appointments 

were lawful in the constitutional sense. The enquiry report relied 

upon by the petitioners, by which they were exonerated from 

allegations, also does not conclude the controversy. That report 

may show that the petitioners were not guilty of misconduct. If the 

charge-sheet alleged participation in malpractice and such charge 

failed, then naturally the petitioners gain benefit of that. But the 

effect of such exoneration must remain confined to the enquiry.

21.The issue whether a person committed misconduct while in 

service is different from the issue whether the appointment into 

service was made in accordance with law. A disciplinary enquiry 

examines conduct of employee. It may not adjudicate legality of 

recruitment   process.   Therefore,   an   exoneration   in   disciplinary 

proceedings   does   not   regularise   or   validate   an   unsanctioned 

appointment. If sanctioned posts were absent, if advertisement was 

not issued, or if selection norms were bypassed, such defects are 

not cured because misconduct charges failed.

22.For this reason, the Labour Court was not bound to treat the 

enquiry report as answer to every issue raised before it. The 

Labour Court was required to consider the total circumstances, 

namely the nature of appointment, allegations, length of service, 

18

WP-12706-24 & connected-J.doc

termination order, and statutory protections under labour law. A 

court   deciding   industrial   dispute   must   see   the   entire   picture. 

Therefore, merely because the Labour Court did not accept the 

petitioners’ contention, it cannot be said that it committed such 

illegality as would invite interference.

23.The judgment in Ajaypal Singh undoubtedly lays down  that 

where   an   employer   resorts   to   retrenchment,   compliance   with 

Section 25-F of the Industrial Disputes Act is mandatory. Notice 

pay, retrenchment compensation, and statutory compliance are 

conditions precedent. The employer cannot terminate a workman 

and   thereafter   attempt   to   justify   breach   by   alleging   that   the 

appointment   was   contrary   to   Articles   14   and   16   of   the 

Constitution. The same judgment holds that where the employer 

raises   establishes   that   the   appointment   was   irregular, 

unconstitutional the dispute may assume a different character.

24.The respondent has stated in termination order and also 

pleaded   that   the   appointments   were   void,   made   without 

sanctioned posts. Here it arises from enquiries and allegations 

touching the recruitment process. In that view of matter, the 

petitioners cannot contend that the Labour Court was  prohibited 

from examining the nature and source of appointment. Once such 

plea was raised termination order, enquiry into that issue became 

unavoidable. The Labour Court may be right or wrong in degree of 

appreciation, but jurisdiction to look into the matter cannot be 

denied.

19

WP-12706-24 & connected-J.doc

25.The argument based on the doctrine of indoor management 

also does not carry the petitioners further. That doctrine protects 

outsiders dealing in good faith with a corporation by permitting 

certain   presumptions   regarding   internal   compliance.   Even 

assuming the doctrine has persuasive value, its application in cases 

of public employment must remain minimum. Public posts are 

subject to constitutional mandates of fairness and expenditure 

from   public   funds.   There   can   be   no   estoppel   against   law.   If 

constitutional   requirement   mandates   sanctioned   posts,   those 

requirements   cannot   be   displaced   by   invoking   private   law 

presumptions. Where the record indicates absence of sanctioned 

posts or defects in procedure, an employee cannot claim right. 

26.It is one thing to say that a workman should not be punished 

for every lapse of the employer.  But it is another matter to say that 

an appointment suffering from constitutional infirmity must be 

perpetuated because the employee was unaware of the defect.

27.The grievance that nine similarly situated employees were 

retained in service also deserves scrutiny. If those employees were 

appointed through same process, performing similar duties, and 

yet   spared   without   objective   criteria,   then   the   complaint  of 

unequal treatment cannot be lightly dismissed. At the same time, 

equality clause cannot be converted into claim for continuation of 

illegality. If one set of employees was wrongly retained, another set 

cannot demand continuation solely on that basis. Article 14 is a 

positive concept. It ensures equality, not parity in error. Therefore, 

a mistaken benefit conferred on some persons does not create 

entitlement for others. The retention of some employees may 

20

WP-12706-24 & connected-J.doc

indicate inconsistent action by the employer. Yet it does not ignore 

the larger issue, namely whether the appointments themselves 

were made without proper sanction. Hence, while the petitioners’ 

plea of victimization has some force and cannot be brushed aside, 

it is insufficient to compel reinstatement as a matter of right.

28.The submission that some other employees, stated to be 

similarly situated, were continued in service or had secured relief 

in   other   proceedings,   cannot   be   accepted,   having   regard   to 

principle laid down in  

State of U.P. v. Neeraj Awasthi, (2006) 1 

SCC   667.  The   Supreme   Court   has   made   it   clear   that   where 

appointments are made without following prescribed procedure, or 

where certain persons so appointed were regularised in earlier 

time, such past actions do not become legal pattern requiring 

repetition by Court. Earlier irregularity does not convert itself into 

enforceable right. If illegality has happened once, same cannot be 

directed to continue merely because parity is demanded. This 

principle gives answer to the argument of petitioners that because 

nine employees allegedly appointed through same process were 

continued,   all   remaining   employees   must   also   be   restored   in 

service. If retention of certain employees was contrary to rules, the 

same does not enlarge rights of others. At highest, it may call for 

scrutiny of those cases. It cannot become foundation for directing 

continuation of an admitted defect by judicial order. Even if some 

vacancies are said to be available, the  Supreme Court has clarified 

that it remains within domain of employer authority to fill such 

posts in accordance with applicable rules and procedure. The 

Court cannot assume function of appointing authority, nor can it 

21

WP-12706-24 & connected-J.doc

compel   absorption   dehors   recruitment   process.   Therefore, 

reinstatement in present matter cannot be claimed only because 

work was earlier taken from petitioners or because vacancies are 

alleged to exist somewhere in establishment.

29.The decision in ONGC v. Krishan Gopal, (2021) 18 SCC 707 

gives assistance in resolving the present controversy. The Supreme 

Court there clarified that Labour Courts and Industrial Courts 

cannot   issue   directions   of   regularisation   where   such   direction 

would offend Article 14 in matters of public employment. Courts 

cannot create sanctioned posts, nor can they validate appointments 

made   outside   constitutional   framework   merely   because   long 

service has been rendered. The same judgment also recognises that 

relief may be granted where unfair labour practice is established, 

especially where workmen are deliberately continued for years as 

temporary, casual, or daily wagers against available permanent 

work only to deprive them of lawful benefits. In such cases, the 

Court may intervene to cure exploitation. The present case does 

not squarely fall in that latter category. The petitioners were not 

shown to be temporaries retained for decades against permanent 

vacancies while management denied them benefits. Rather, the 

controversy   begins   at   the   threshold,   namely   that   their 

appointments   are   alleged   to   be   illegal   and   unsupported   by 

sanctioned posts. If reinstatement with continuity of service is 

granted in such circumstances, it may indirectly validate an entry 

which is itself under legal cloud. Therefore, the principle stated in 

ONGC v. Krishan Gopal supports the conclusion that reinstatement 

and continuity of service could not have been granted in the 

22

WP-12706-24 & connected-J.doc

peculiar facts of the present case. 

30.Though this Court has found no case made out for grant of 

reinstatement,   continuity   of   service   or   full   back   wages,   the 

question   still   survives   regarding   adequacy   of   compensation 

awarded by the Labour Court. The Labour Court has granted lump-

sum amount of Rs.2,50,000/-. Such amount, in facts of present 

matter, appears on lower side. Therefore, this Court is required to 

consider whether limited interference on quantum is necessary.

31.It is true that where appointment itself is under legal defect, 

the Court should not grant relief which may indirectly validate 

irregular public employment. For that reason, reinstatement has 

been declined. However, once it is accepted that petitioners had in 

fact worked with respondent establishment for considerable period 

and their services were utilised by respondent, then denial of 

reasonable monetary recompense would also cause imbalance. 

Even where reinstatement is refused, compensation may become 

substitute depending on length of service, nature of termination, 

conduct of parties and circumstances of each case.

32.In present case, petitioners were continued in service for 

number of years. During such tenure, there is no material showing 

any   complaint   regarding   day   to   day   discharge   of   duties   by 

petitioners. The record indicates that they had rendered service 

and were paid wages. Thus, petitioners were in employment for 

long duration. Such factor deserves consideration while assessing 

compensation. Another relevant aspect is that petitioners were 

subjected to suspension, disciplinary proceedings and uncertainty 

23

WP-12706-24 & connected-J.doc

for substantial time. Though enquiry appears to have exonerated 

them from misconduct, ultimately services came to be terminated. 

33.The   Court   cannot   ignore   that   controversy   regarding 

appointments   arose   mainly   from   acts   attributed   to   former 

management and administrative authorities. Petitioners at highest, 

became beneficiaries of a process found irregular. Therefore, while 

they cannot claim vested right to post, they equally cannot be 

treated as main wrongdoers. 

34.Further,   some   material   is   placed   showing   that   certain 

similarly   situated   employees   were   continued   or   granted   relief 

elsewhere. Even if that circumstance does not create enforceable 

right of reinstatement, it does show uneven consequences. Where 

one   set   continues   and   another   set   loses   livelihood,   modest 

enhancement in compensation becomes justified.

35.The amount of Rs.2,50,000/- awarded by Labour Court does 

not   appear   proportionate   when   seen   against   years   of   service 

rendered, wages last drawn, lapse of time since termination, and 

rising cost of living. Compensation must be realistic. Balance has to 

be maintained between irregularity of appointment and service 

rendered   with   hardship   suffered.   Therefore,   moderate 

enhancement would meet ends of justice.

36.Considering totality of circumstances, this Court is of opinion 

that compensation requires enhancement from Rs.2,50,000/- to 

Rs.5,00,000/- for each petitioner. Accordingly, while maintaining 

remaining part of Award, compensation granted by Labour Court 

stands modified and enhanced to Rs.5,00,000/- payable to each 

24

WP-12706-24 & connected-J.doc

petitioner. The enhanced amount shall be paid within period of 

twelve weeks from date of this order, failing which it shall carry 

interest at rate of 6% per annum from expiry of said period till 

realization.

37.Based   on   above   discussion   and   for   reasons   recorded 

hereinabove, the following order is passed:

(i)  Writ Petition Nos. 12706 of 2024, 12714 of 2024, 

12709 of 2024, 12712 of 2024 and Writ Petition No. 1161 of 

2026 are partly allowed;

(ii)  The judgment and Award dated 28 December 2023 

passed by the Labour Court stands modified only to the 

extent of quantum of compensation granted to the concerned 

petitioners in the aforesaid writ petitions;

(iii)  The compensation awarded by the Labour Court to 

each of the petitioners in Writ Petition Nos. 12706 of 2024, 

12714 of 2024, 12709 of 2024, 12712 of 2024 and Writ 

Petition No. 1161 of 2026 is enhanced from Rs.2,50,000/-

and Rs.2,00,000/- to Rs.5,00,000/- each;

(iv)  If   any   amount   out   of   the   compensation   already 

awarded has been paid and received, the same shall be given 

due adjustment, and only the balance enhanced amount 

shall remain payable;

(v)  The respondent employer shall pay the balance amount 

of compensation to the respective petitioners within a period 

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

25

WP-12706-24 & connected-J.doc

unpaid amount shall carry interest at the rate of 6% per 

annum from expiry of the said period till realization;

(vi) Save and except the aforesaid modification regarding 

enhancement of compensation, the remaining part of the 

judgment   and   Award   dated   28   December   2023   is 

maintained;

(vii)  Writ Petition Nos. 3205 of 2025, 3206 of 2025, 3207 of 

2025, 2331 of 2025 and 3204 of 2025, filed by the employer 

challenging grant of compensation, stand dismissed;

(viii) Rule is made absolute in the aforesaid terms in Writ 

Petition Nos. 12706 of 2024, 12714 of 2024, 12709 of 2024, 

12712 of 2024 and 1161 of 2026. Rule stands discharged in 

Writ Petition Nos. 3205 of 2025, 3206 of 2025, 3207 of 

2025, 2331 of 2025 and 3204 of 2025;

(ix)  There shall be no order as to costs.

(AMIT BORKAR, J.)

26