wp14928-2024 & connected-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.14928 OF 2024

Sanjay Shamrao Bhor …  Petitioner

V/s.

Pune Municipal Corporation …  Respondent

WITH

WRIT PETITION NO.15166 OF 2024

Prashant Harishchandra Bibave …  Petitioner

V/s.

Pune Municipal Corporation …  Respondent

WITH

WRIT PETITION NO.15167 OF 2024

Amol Balasaheb Tapkir …  Petitioner

V/s.

Pune Municipal Corporation …  Respondent

WITH

WRIT PETITION NO.15168 OF 2024

Shashibhushan Maruti Hole …  Petitioner

V/s.

Pune Municipal Corporation …  Respondent

WITH

WRIT PETITION NO.15169 OF 2024

Chetan Pandurang Chattar …  Petitioner

V/s.

Pune Municipal Corporation …  Respondent

Mr.   Nitin   Kulkarni   with   Mr.   Avinash   Belge   for   the 

petitioner in all writ petitions.

Mr. Abhijit P. Kulkarni with Ms. Sweta Shah and Mr. 

Abhishek Roy for the respondent-PMC.

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.05.08

14:25:06 +0530

wp14928-2024 & connected-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON MAY 7, 2026

PRONOUNCED ON:MAY 8, 2026

JUDGMENT:

1.Since   common   questions   of   fact   and   law   arise   for 

consideration in all the present writ petitions, the same are being 

decided and disposed of by this common Judgment and Order. For 

the sake of convenience and to avoid repetition of facts, Writ 

Petition No. 14928 of 2024 is treated as the lead matter, and the 

facts   pleaded   therein   are   referred   to   for   the   purpose   of 

adjudication of the present group of petitions.

2.By these writ petitions instituted under Articles 226 and 227 

of the Constitution of India, the petitioners have assailed the 

legality, correctness, and propriety of the Judgment and Award 

dated 30 May 2024 rendered by the learned Labour Court, Pune, 

in the respective references preferred by the petitioners.

3.The brief facts giving rise to the present petitions are that the 

petitioner had raised an industrial dispute questioning the legality 

of the termination of his services effected by the respondent by 

order dated 19 March 2011. The Appropriate Government, upon 

being satisfied about the existence of an industrial dispute within 

the meaning of the provisions of the Industrial Disputes Act, 1947, 

made a reference for adjudication to the Labour Court at Pune. 

Pursuant to the notice issued by the Labour Court in the said 

reference   proceedings,   the   petitioner   appeared   and   filed  his 

Statement of Claim setting out the factual and legal basis of his 

2

wp14928-2024 & connected-J.doc

challenge.

4.In the Statement of Claim, the petitioner pleaded that he was 

appointed to the post of Junior Engineer on 24 March 2008 

pursuant to an advertisement published in the daily newspaper 

“Dainik Lokmat” dated 25 September 2005 inviting applications 

for the post of Junior Engineer (Civil). According to the petitioner, 

he   possessed   the   requisite   educational   qualifications   and   had 

accordingly   participated   in   the   selection   process   comprising   a 

written examination and interview. It was his case that though he 

was not initially selected, his name was included in the waiting list 

prepared   by   the   respondent.   Subsequently,   on   account   of 

availability of work in the Heritage and JNNURM Departments, the 

petitioner came to be offered appointment on the basis of his merit 

position in the waiting list. The petitioner relied upon the office 

note dated 10 March 2008 pursuant to which he was appointed, 

and further contended that Resolution No. 266 dated 27 May 2008 

was   thereafter   passed   recognizing   and   approving   such 

appointment.

5.The petitioner further contended that he was continued in 

service by issuance of temporary appointment orders for fixed 

periods of six months from time to time with an intention to 

deprive him of the benefits attached to permanent employment. 

According   to   the   petitioner,   though   in   substance   he   was 

discharging regular and perennial duties, the respondent sought to 

describe his employment as contractual under Section 73 of the 

Maharashtra Municipal Corporations Act, while at the same time 

attempting to claim protection under Section 2(oo)(bb) of the 

3

wp14928-2024 & connected-J.doc

Industrial Disputes Act, 1947, so as to exclude the termination 

from the ambit of retrenchment.

6.It was further the case of the petitioner that he had rendered 

continuous service for more than 240 days. On that basis, along 

with other similarly situated employees, the petitioner instituted a 

complaint alleging commission of Unfair Labour Practice before 

the Industrial Court at Pune under the provisions of the MRTU & 

PULP Act, inter alia seeking conferment of permanency under 

Clause 4(C) of the Model Standing Orders. In the said complaint, a 

specific contention was raised that out of 283 sanctioned posts of 

Junior Engineers, 34 posts were lying vacant and that 22 junior 

employees had already been granted permanency, whereas similar 

treatment was denied to the petitioner without any justifiable 

basis.

7.During   the   pendency   of   the   aforesaid   complaint,   the 

petitioner also moved an application seeking interim relief. The 

Industrial Court, after hearing the parties and considering the 

material placed on record, partly allowed the interim application 

by Judgment and Order dated 30 July 2010 and directed the 

respondent to continue the petitioner in service till duly selected 

candidates appointed in accordance with the recruitment rules 

joined duties in place of the complainants. The said interim order 

admittedly attained finality, the respondent having not challenged 

the   same   before   any   superior   judicial  forum.     The   petitioner 

contended   that   notwithstanding   the   subsistence   and   binding 

nature of the aforesaid interim order, the respondent abruptly 

terminated his services by office order dated 19 March 2011. 

4

wp14928-2024 & connected-J.doc

According to the petitioner, the said action amounted to a clear 

breach and disobedience of the order passed by the Industrial 

Court.   Aggrieved   thereby,   the   petitioner   instituted   Criminal 

Complaint No. 28 of 2011 before the Labour Court at Pune under 

Section 48(1) of the MRTU & PULP Act alleging wilful violation of 

the interim order dated 30 July 2010. The Labour Court, by order 

dated 17 September 2013, prima facie recorded a finding that 

breach of the order passed by the Industrial Court was made out 

and accordingly issued process against the respondent.

8.Being aggrieved by the issuance of process, the respondent 

preferred Revision Application (ULP) No. 214 of 2013 before the 

Industrial Court at Pune. The Industrial Court, by its order in 

revision, remanded the matter to the Labour Court with a direction 

to examine the question as to whether previous sanction under 

Section 197 of the Code of Criminal Procedure was necessary 

before proceeding further with the complaint. Upon remand, the 

Labour Court reheard the matter and once again, by order dated 

28 September 2017, issued process against the respondent. The 

petitioner, therefore, contended before the Labour Court that the 

termination order dated 19 March 2011 was illegal, arbitrary, and 

contrary to the binding interim order dated 30 July 2010 passed 

by the Industrial Court and consequently liable to be quashed and 

set aside.

9.The petitioner further contended that he had completed 

continuous service in excess of 240 days and that his services came 

to   be   terminated   without   compliance   with   the   mandatory 

requirements   prescribed   under   Section   25F   of   the   Industrial 

5

wp14928-2024 & connected-J.doc

Disputes Act, 1947. It was also his contention that the respondent 

had   failed   to   display   and   maintain   the   seniority   list   as 

contemplated   under   Rule   81   of   the   Industrial   Disputes 

(Maharashtra) Rules, 1957 and, therefore, the impugned action of 

termination stood vitiated in law and was liable to be treated as 

illegal and void ab initio. It was further brought on record that the 

complaint   alleging   commission   of   Unfair   Labour   Practice   and 

seeking permanency ultimately came to be dismissed on merits by 

the Industrial Court by Judgment and Order dated 9 March 2016. 

Challenging the said Judgment and Order, the petitioner preferred 

Writ   Petition   No.   9668   of   2016   before   this   Court,   which 

subsequently came to be disposed of by order dated 31 January 

2023.

10.In  the  meanwhile,   pursuant   to  the  notice   issued   in   the 

reference proceedings, the respondent appeared before the Labour 

Court and filed its Written Statement resisting the claim and 

justifying the termination. The principal defence raised by the 

respondent was that the petitioner had been appointed purely on 

temporary and contractual basis for fixed periods of six months 

from time to time and, therefore, cessation of employment upon 

expiry of such contractual tenure would fall within the exception 

carved out under Section 2(oo)(bb) of the Industrial Disputes Act, 

1947 and would not amount to retrenchment within the meaning 

of the said Act.  In order to substantiate his contention that he had 

rendered continuous service for more than 240 days, the petitioner 

issued a notice to produce documents at Exhibit U-8 calling upon 

the respondent to produce the muster-cum-wage register for the 

6

wp14928-2024 & connected-J.doc

period   from   24   March   2008   to   19   March   2011.   The   said 

application came to be allowed by the Labour Court by order dated 

27 July 2022.

11.The   petitioner   thereafter   entered   the   witness   box   and 

examined himself at Exhibit U-14 in support of the case pleaded by 

him. On behalf of the respondent, Shri Avinash Vasant Wanjari was 

examined at Exhibit C-15 and was subjected to detailed cross-

examination   on   behalf   of   the   petitioner.   The   respondent  also 

examined Shri Vijay Tukaram Pawar at Exhibit C-16, who was 

likewise   extensively   cross-examined   by   the   petitioner.   The 

deposition of Shri Vijay Tukaram Pawar forms part of the record of 

the   proceedings.   Upon   appreciation   of   the   pleadings,   oral 

evidence,   documentary   material   produced   on   record,   and  the 

submissions advanced on behalf  of the respective parties, the 

learned  Labour  Court,  Pune,  by  the impugned  Judgment  and 

Award dated 30 May 2024, rejected the reference preferred by the 

petitioner. Being aggrieved by the aforesaid Judgment and Award 

passed by the Labour Court, the petitioners have invoked the 

supervisory and extraordinary writ jurisdiction of this Court under 

Articles 226 and 227 of the Constitution of India.

12.Mr. Nitin Kulkarni, learned counsel appearing on behalf of 

the petitioner, submitted that it is an undisputed and admitted 

position on record that the interim order dated 30 July 2010 

passed by the Industrial Court was subsisting and operative on the 

date on which the petitioner’s services came to be terminated, 

namely on 19 March 2011. He submitted that the respondent was, 

therefore, under a legal obligation to act strictly in conformity with 

7

wp14928-2024 & connected-J.doc

and subject to the directions contained in the said interim order 

passed by the Industrial Court. According to the learned counsel, 

the Labour Court exceeded the scope and ambit of the reference 

inasmuch as the dispute referred for adjudication was confined to 

the issue, as to whether the termination effected on 19 March 

2011 was legal and proper and whether the petitioner was entitled 

to reinstatement with continuity of service and full back wages. It 

was contended that instead of restricting itself to the terms of the 

reference, the Labour Court proceeded to adjudicate upon issues 

relating to permanency, though such questions had already been 

the   subject-matter   of   proceedings   before   the   Industrial   Court 

which ultimately culminated in dismissal of the complaint. He 

submitted that the Labour Court erroneously entered into the issue 

as   to   whether   the   petitioner   was   a   temporary   employee   and 

whether   he   was   entitled   to   permanency,   though   the   said 

controversy was wholly dehors the scope of the reference. It was, 

therefore, contended that the Labour Court travelled beyond the 

terms of reference and thereby committed an error apparent on 

the face of the record.

13.Learned counsel further submitted that after issuance of the 

termination order, the petitioner had instituted Criminal Complaint 

No. 28 of 2011 under Section 48(1) of the MRTU & PULP Act 

before the Labour Court alleging breach and willful disobedience 

of the interim order passed by the Industrial Court. He submitted 

that while issuing process by order dated 17 September 2013, the 

Labour Court recorded a categorical finding that the respondent 

had been directed to continue the complainant in employment till 

8

wp14928-2024 & connected-J.doc

newly   selected   candidates   joined   service   in   place   of   the 

complainants. The Labour Court further observed that though 

office orders dated 27 January 2011, 7 February 2011, 25 February 

2011, 10 March 2011 and 28 March 2011 reflected appointment of 

selected candidates, the said appointments were made against 

vacancies arising on account of promotions and transfers and not 

against the posts occupied by the complainants. According to the 

learned counsel, the Labour Court had specifically recorded a 

finding that the selected candidates were not appointed in place of 

the petitioner.

14.He further submitted that even after remand, while passing 

the subsequent order dated 28 September 2017, the Labour Court 

reiterated its earlier finding that no selected candidate had been 

appointed either against the petitioner’s post or in his place. In 

view of the aforesaid findings, it was contended that there was a 

clear, direct, and evident breach of the interim order dated 30 July 

2010 passed by the Industrial Court. According to the learned 

counsel, while adjudicating the reference proceedings, the Labour 

Court failed to take into consideration the findings recorded in the 

proceedings instituted under Section 48(1) of the MRTU & PULP 

Act   and   consequently   arrived   at   a   wholly   perverse   and 

unsustainable conclusion.

15.It was further submitted that the Labour Court ought to have 

quashed and set aside the termination order solely on the ground 

that the same had been effected in breach of the subsisting interim 

order   passed   by   the   Industrial   Court.   However,   instead   of 

examining   the   legal  effect  and  binding   nature  of   the  interim 

9

wp14928-2024 & connected-J.doc

protection   granted   by   the   Industrial   Court,   the   Labour   Court 

erroneously proceeded on the footing that since the complaint 

alleging Unfair Labour Practice ultimately came to be dismissed by 

the Industrial Court by Judgment and Order dated 9 March 2016, 

the interim order stood merged with the final adjudication and 

consequently the termination became legal and valid. According to 

the learned counsel, such reasoning clearly discloses total non 

application of mind and complete misdirection in law. He therefore 

prayed that the impugned Judgment and Award passed by the 

Labour Court be quashed and set aside.

16.Mr. Nitin Kulkarni further submitted that the petitioner in 

Writ Petition No. 14928 of 2024 was employed on contractual 

basis during the periods from September 2011 to December 2012, 

August 2013 to December 2013, December 2013 to November 

2014, and December 2014 to May 2015. He submitted that the 

petitioner in Writ Petition No. 15166 of 2024 was employed on 

contractual basis for the period from 5 December 2014 to 31 May 

2015, whereas the petitioner in Writ Petition No. 15167 of 2024 

was engaged on contractual basis from December 2014 to May 

2015. It was further submitted that the petitioner in Writ Petition 

No. 15168 of 2024 was employed on contractual basis during the 

periods from December 2011 to December 2012, August 2013 to 

April 2014, December 2014 to May 2015, June 2018 to December 

2021, and January 2022 to August 2023. Likewise, the petitioner 

in Writ Petition No. 15169 of 2024 was employed on contractual 

basis for the period from 5 December 2014 to 31 May 2015.

10

wp14928-2024 & connected-J.doc

17.Per   contra,   Mr.   Abhijit   P.   Kulkarni,   learned   Advocate 

appearing on behalf of the respondent Corporation, invited my 

attention to the judgment rendered by this Court in Writ Petition 

No. 5546 of 2010 whereby the writ petition instituted by the very 

same petitioners seeking regularisation of their services came to be 

dismissed. He therefore submitted that the petitioners are not 

entitled   to   the   reliefs   of   reinstatement   and   back   wages.   The 

learned counsel further submitted that though the petitioner had 

applied pursuant to the advertisement issued by the respondent, 

he was not selected in the regular recruitment process and his 

name did not figure in the select list. According to him, the 

petitioner thereafter came to be appointed only on the basis of the 

office   note   and   resolution   and   such   appointment   was   purely 

contractual in nature and not by way of regular recruitment. He 

submitted that since the appointment itself was for fixed periods of 

six months at a time, the petitioner could not claim reinstatement 

as   a   matter   of   right.   It   was   further   contended   that   upon 

completion of the project work, the services of the petitioner were 

no longer required by the respondent Corporation.

18.Learned counsel for the respondent further submitted that 

the   petitioner   had   already   claimed   permanency   before   the 

Industrial Court and the said complaint ultimately came to be 

dismissed on merits. According to him, the interim order passed in 

the said proceedings merged with the final order passed by the 

Industrial   Court.   He   submitted   that   pursuant   to   the   interim 

directions issued by the Industrial Court, the petitioner’s services 

were extended for a further period of six months, however, the 

11

wp14928-2024 & connected-J.doc

actual and effective termination had taken place on 22 July 2010. 

It was contended that the petitioner could not claim 19 March 

2011 as the date of termination since prior thereto he had merely 

been continued in employment pursuant to the interim directions 

issued by the Industrial Court. On the aforesaid basis, it was 

contended that the reference itself was not maintainable.

19.Learned counsel further submitted that the appointment of 

the petitioner was made under Section 534(1) of the BPMC Act 

and,   therefore,  the  petitioner  was  never  a   regularly   recruited 

employee but was only a contractual employee engaged for a 

limited period. It was contended that the petitioner had also failed 

to succeed in the subsequent recruitment examination conducted 

pursuant to a fresh advertisement and, therefore, could not claim 

benefits such as permanency, back wages, seniority, or continuity 

of service. According to the respondent, since the petitioner was a 

temporary contractual employee, the provisions of Section 25F of 

the Industrial Disputes Act, 1947 were not attracted. Learned 

counsel submitted that detailed written notes of arguments had 

also been tendered before the Court and, therefore, repetition of 

the same was avoided. In support of his submissions, reliance was 

placed upon the judgments of this Court in 

Sangli Miraj Kupwad 

Cities   Municipal   Corporation,   Sangli   vs.   Mahapalika   Kamgar 

Sabha, Sangli i

n Writ Petition No. 4647 of 2011 decided on 23 July 

2012

;   Ramesh   Vitthal   Patil   &   Others   vs.   Kalyan   Dombivali 

Municipal Corporation & Others 

in Writ Petition Nos. 443, 565 and 

901 of 2010 decided on 7 June 2010

; and the judgment of the 

Supreme Court in Secretary, State of Karnataka & Others vs. 

12

wp14928-2024 & connected-J.doc

Umadevi & Others, reported in 2006 INSC 216.

20.Mr. A.P. Kulkarni, while inviting my attention to the interim 

order dated 30 July 2010, submitted that the Industrial Court had 

directed the respondent Municipal Corporation to continue all the 

petitioners   in   employment   till   candidates   duly   selected  in 

accordance with the recruitment rules joined service. He submitted 

that no material whatsoever had been placed on record by the 

respondent   Municipal   Corporation   to   demonstrate   that   duly 

selected candidates appointed in accordance with the recruitment 

rules had in fact joined service in place of the petitioners and, 

therefore, the termination of the petitioners’ services was clearly in 

breach of the order passed by the Industrial Court. He further 

submitted   that   for   the   alleged   breach   of   the   said   order,   the 

petitioners   had   already   instituted   criminal   proceedings   under 

Section 30 of the Industrial Disputes Act wherein process had been 

issued against the Municipal Corporation. Learned counsel further 

submitted that the candidates who came to be appointed against 

the posts on which the petitioners were working were newly 

selected candidates. According to him, though there may not be 

any   specific   finding   recorded   regarding   appointment   of   such 

candidates strictly in accordance with the recruitment rules, a 

presumption   would   nevertheless   have   to   be   drawn   that   such 

appointments   were   made   after   following   the   prescribed 

recruitment procedure and rules.

REASONS AND ANALYSIS:

21.I have given my thoughtful and anxious consideration to the 

13

wp14928-2024 & connected-J.doc

rival submissions canvassed by the learned counsel appearing on 

behalf of the respective parties. I have also carefully gone through 

the pleadings filed before the Labour Court, the documentary 

material forming part of the present record, the oral evidence led 

by both sides, and the various orders passed in the connected 

proceedings before the Industrial Court and the Labour Court from 

time to time. 

22.The first circumstance, which in my opinion goes to the root 

of   the   matter,   is   that   the   interim   order   dated   30   July   2010 

admittedly continued to remain operative on the date on which 

the termination order dated 19 March 2011 came to be issued. 

This   factual   position   is   undisputed   between   the   parties.   The 

Industrial Court, while passing the interim order, had directed the 

respondent   Corporation   to   continue   the   complainants   in 

employment till duly selected candidates appointed in accordance 

with   the   recruitment   rules   joined   duties   in   their   place.   Such 

direction was a binding and operative order passed after hearing 

the parties. Once such an order came into existence, it imposed a 

corresponding obligation upon the respondent Corporation to act 

in conformity with the same.

23.A judicial order cannot be treated as advisory. So long as the 

order remained operative, the respondent could not obey one part 

and ignore another part. The respondent was under obligation to 

demonstrate that the condition prescribed in the interim order had 

in fact occurred before terminating the services of the petitioners. 

Unless  duly  selected  candidates  appointed in accordance with 

recruitment rules joined in place of the petitioners, the respondent 

14

wp14928-2024 & connected-J.doc

could not have dispensed with their services. The sanctity attached 

to judicial orders is an important part of administration of justice. 

If parties are permitted to disregard interim orders on their own 

understanding, then the authority of judicial forums itself would 

become uncertain. Therefore, the legal effect of the interim order 

dated 30 July 2010 had to be given full weight and significance 

unless it was set aside by a superior Court or otherwise ceased to 

operate.

24.The petitioners, in my opinion, are justified in contending 

that the Labour Court while adjudicating the industrial reference 

was expected to confine itself to the specific terms of reference 

made by the Appropriate Government. The dispute referred for 

adjudication was limited in nature. The Labour Court was required 

to decide whether the termination dated 19 March 2011 was legal 

and   proper   and   whether   the   petitioners   were   entitled   to 

reinstatement with continuity of service and back wages. The 

reference was not framed as a adjudication regarding permanency 

or regularisation. However, from the reasoning recorded in the 

impugned Award, it appears that the Labour Court travelled  into 

the question whether the petitioners were temporary employees 

and whether they were entitled to permanency.

25.No doubt, certain incidental observations regarding nature of 

employment may  become  necessary  while  deciding  legality of 

termination. However, there is distinction between considering 

background   facts   and   reopening   an   issue   already   adjudicated 

elsewhere. The complaint relating to permanency had already 

been adjudicated by the Industrial Court and ultimately dismissed. 

15

wp14928-2024 & connected-J.doc

Therefore, the Labour Court ought to have exercised restraint 

while   dealing   with   those   aspects.   An   adjudicating   authority 

functioning under a statutory reference cannot enlarge the scope 

of   reference   on   its   own   and   undertake   fresh   examination   of 

matters which were not referred for adjudication. In my opinion, 

the reasoning adopted by the Labour Court on the aspect of 

permanency   unnecessarily   overshadowed   the   issue   relating   to 

legality of termination in the face of the subsisting interim order.

26.The proceedings initiated under Section 48(1) of the MRTU 

& PULP Act also assume significance in the present matter. After 

termination   of   services,   the   petitioner   instituted   Criminal 

Complaint No. 28 of 2011 alleging deliberate breach of the interim 

order passed by the Industrial Court. While issuing process by 

order   dated   17   September   2013,   the   Labour   Court   recorded 

certain   important   prima   facie   findings.   The   Labour   Court 

specifically observed that the respondent had been directed to 

continue the complainants till newly selected candidates joined in 

their place. The Labour Court further noticed that the office orders 

relied   upon   by   the   respondent   only   showed   appointment   of 

candidates   against   vacancies   created   due   to   promotions   and 

transfers.   These observations though recorded at the stage of 

issuance of process, they discloseconsideration of the material 

placed before the Court regarding compliance with the interim 

order.   Once   such   findings   existed   on   record   in   connected 

proceedings arising from the same factual controversy, the Labour 

Court while adjudicating the reference was expected to consider 

them carefully and assign reasons if it intended to take a different 

16

wp14928-2024 & connected-J.doc

view. However, from the impugned Award, it appears that the 

Labour Court failed to consider the effect of these earlier findings.

27.The subsequent order dated 28 September 2017 passed after 

remand assumes equal importance. Even after reconsideration, the 

Labour   Court   reiterated   that   no   selected   candidate   had   been 

appointed either against the petitioner’s post or in his place. This 

repetition indicates that even upon reconsideration, the Labour 

Court itself was unable to find material showing compliance with 

the condition imposed by the Industrial Court in the interim order 

dated 30 July 2010. Once such position emerges from the record, 

the respondent could not contend that the cessation of service was 

merely   contractual   expiry.   The   interim   order   had   imposed   a 

specific condition precedent before termination could take effect.

28.In practical terms, the burden rested upon the respondent 

Corporation to establish that duly selected candidates appointed 

according to recruitment rules had actually joined service in place 

of   the   petitioners.   Mere   production   of   office   orders   showing 

appointments   elsewhere   was   insufficient.   The   respondent   was 

required to establish direct nexus between appointment of selected 

candidates   and   replacement   of   the   petitioners.   The   material 

referred to in the breach proceedings does not establish such 

replacement.   Therefore,   the   Labour   Court   while   deciding   the 

reference ought to have examined this aspect in greater detail 

instead of proceeding mainly on the footing that the petitioners 

were contractual employees.

17

wp14928-2024 & connected-J.doc

29.At the same time, it cannot be said that the respondent is 

without defence or that all submissions raised on behalf of the 

respondent deserve outright rejection. The written statement filed 

before the Labour Court, the oral submissions advanced before this 

Court, and the judgments relied upon by the respondent  proceed 

on the basis that the petitioners were not regularly recruited 

employees. According to the respondent, their appointments were 

purely contractual and for fixed duration under Section 534(1) of 

the BPMC Act. The respondent has also relied upon Section 2(oo)

(bb) of the Industrial Disputes Act by contending that cessation of 

contractual employment upon expiry of stipulated period would 

not amount to retrenchment.

30.It is also a matter of record that the complaint filed by the 

petitioners   seeking   permanency   came   to   be   dismissed   by   the 

Industrial Court by Judgment and Order dated 9 March 2016. The 

said order was subsequently carried before this Court in Writ 

Petition No. 9668 of 2016 which also came to be disposed of on 31 

January 2023. Therefore, the issue relating to permanency cannot 

now be reopened in manner as if no earlier adjudication had taken 

place. The findings recorded in those proceedings have attained 

finality between the parties. To that extent, the Labour Court was 

justified   in   observing   that   the   petitioners   could   not   seek 

conferment of permanency afresh through the present industrial 

reference.

31.However, merely because the petitioners failed in obtaining 

permanency   does   not   mean   that   the   termination   in   question 

became legal. These are two separate and distinct legal issues. A 

18

wp14928-2024 & connected-J.doc

workman may fail in establishing right to permanency and still 

succeed in proving that the termination of his service was contrary 

to   law   for   independent   reasons.   The   respondent   appears   to 

proceed   on   assumption   that   dismissal   of   the   permanency 

complaint automatically erased or nullified the interim protection 

granted   earlier   by   the   Industrial   Court.   In   my   opinion,  such 

approach cannot be accepted in law.

32.An interim order remains operative and binding during the 

period of its existence. The legality of an act done during the 

subsistence of such order must be examined with reference to the 

facts existing on that date. If termination was effected during 

operation of the interim order and without satisfying the condition 

prescribed   therein,   then   subsequent   dismissal   of   the   main 

complaint cannot retrospectively cure such illegality. Otherwise, 

parties would be free to violate interim orders during pendency of 

proceedings and later justify the same merely because the main 

proceedings ultimately failed. Such interpretation would   dilute 

enforceability of interim orders. Therefore, the legality of the 

termination   dated   19   March   2011   must   be   examined   with 

reference to the legal position prevailing on that date and not 

merely  on the basis  of  eventual dismissal of the permanency 

complaint years later.

33.The   submission   advanced   by   the   respondent   that   the 

termination had already taken place on 22 July 2010 also does not 

materially advance the respondent’s case on the present record. 

The   documentary   chronology   placed   before   the   Court   clearly 

shows   that   the   impugned   order   challenged   in   the   industrial 

19

wp14928-2024 & connected-J.doc

reference is dated 19 March 2011. According to the petitioners, 

they continued in employment under protection of the interim 

order till that date. The respondent, on the other hand, seeks to 

describe   such   continuation   as   mere   contractual   extension. 

However, once the Industrial Court had directed continuation till 

replacement by duly selected candidates, the respondent could not 

merely describe the later cessation as expiry of contractual tenure 

without   first   demonstrating   compliance   with   the   conditions 

imposed by the Industrial Court.

34.The true issue, therefore, is not whether the appointment 

was contractual, but whether the respondent could terminate the 

petitioners without satisfying the conditions incorporated in the 

judicial order. The form or nomenclature of appointment cannot 

override   the   command   contained   in   a   binding   order.   Even  a 

contractual employer remains bound by directions issued by court. 

Therefore,   the   respondent’s   argument   regarding   earlier 

termination   date   does   not   answer   the   petitioners’   grievance 

relating to breach of interim protection.

35.The evidence led by the petitioners regarding completion of 

continuous service exceeding 240 days and the alleged violation of 

Section 25F of the Industrial Disputes Act also deserves careful 

consideration.   The   petitioner   had   issued   notice   to   produce 

documents at Exhibit U-8 and the Labour Court had directed 

production of muster cum wage records. Thereafter, oral evidence 

was also led by both sides. The petitioner examined himself, while 

the respondent examined two witnesses. Thus, the Labour Court 

had before it sufficient material to examine factual continuity of 

20

wp14928-2024 & connected-J.doc

service. If the evidence on record established continuous service 

within meaning of the Industrial Disputes Act, then the protections 

available under Section 25F could not have been brushed aside 

merely   because   the   respondent   described   the   engagement   as 

contractual. No doubt, Section 2(oo)(bb) carves out an exception 

in respect of fixed term contractual appointments. However, such 

exception   cannot   be   applied   in   every   case   where   repeated 

extensions are granted continuously over long duration. The Court 

is required to examine the substance of employment and not 

merely the label attached to it. Repeated renewals, continued 

engagement   for   perennial   work,   and   existence   of   interim 

protection are all circumstances which require careful scrutiny 

before excluding applicability of Section 25F.

36.The argument advanced by the respondent that the interim 

order   merged   with   the   final   order   passed   in   the   complaint 

proceedings   also   requires   careful   examination.   It   is   true  that 

interim orders lose independent existence once final adjudication 

takes place. However, this principle cannot be stretched to mean 

that any breach committed during subsistence of interim order 

disappears   after   final  disposal  of   proceedings.   The   legality   of 

conduct must be judged with reference to the point of time when 

such conduct occurred. If a party acts in breach of an operative 

order during pendency of proceedings, subsequent dismissal of the 

main   complaint   cannot   retrospectively   legitimise   the   earlier 

breach. At the highest, dismissal of the complaint may affect future 

continuation of interim relief. It cannot erase consequences arising 

from   acts   already   committed   contrary   to   judicial   directions. 

21

wp14928-2024 & connected-J.doc

Therefore,   the   respondent’s   theory   of   merger   does   not 

satisfactorily answer the issue regarding legality of termination 

dated 19 March 2011 during subsistence of interim protection.

37.Much emphasis was laid by the learned Advocate appearing 

for the respondent Corporation on the judgment delivered by this 

Court in Writ Petition No. 5546 of 2010 wherein the claim of the 

present petitioners seeking regularisation of their services came to 

be rejected. According to the learned counsel, once the petitioners 

failed in obtaining relief of regularisation before this Court, they 

cannot thereafter seek reinstatement, continuity of service, or back 

wages in the present proceedings. It was therefore contended that 

the   entire   foundation   of   the   present   petitions   becomes 

unsustainable in view of the earlier adjudication which has already 

attained finality between the parties. There cannot be any dispute 

regarding the legal position that the issue relating to regularisation 

and conferment of permanency upon the petitioners cannot now 

be reopened in the present proceedings. The earlier judgment 

undoubtedly   binds   the   parties   to   the   extent   of   the   findings 

recorded therein. If the claim of regularisation has already been 

negatived by a competent Court, the petitioners cannot indirectly 

secure   the   same   relief   under   another   nomenclature.   The 

respondent is therefore justified to the limited extent in contending 

that no blanket direction granting permanency or regularisation 

can now be issued in favour of the petitioners.

38.However, in my considered opinion, the submission of the 

respondent cannot be accepted in its broad form so as to  non suit 

the petitioners even on the issue of legality of termination. The 

22

wp14928-2024 & connected-J.doc

controversy involved in the present proceedings is different from 

the issue which fell for consideration in Writ Petition No. 5546 of 

2010. In the earlier proceedings, the Court was concerned with the 

question whether the petitioners were entitled to regularisation or 

permanency in service. In the present proceedings, the issue is 

whether the termination order dated 19 March 2011 was legal and 

proper, particularly when an interim order dated 30 July 2010 

passed by the Industrial Court was admittedly operating between 

the parties. Thus, the cause of action as well as the legal issues 

involved in both proceedings are not entirely identical. Merely 

because an employee is held not entitled to regularisation, it does 

not automatically follow that every subsequent termination of such 

employee   becomes   immune   from   judicial   scrutiny.   Even   a 

temporary   or   contractual   employee   is   entitled   to   challenge 

termination if the same is shown to be contrary to statutory 

provisions, violative of principles of natural justice, or passed in 

breach of a binding judicial order. The rejection of claim for 

permanency does not confer liberty upon the employer to act 

contrary to subsisting judicial directions.

39.So far as the claim for reinstatement and back wages is 

concerned, the same has to be examined not from the angle of 

regularisation, but from the standpoint whether the termination 

itself was legally sustainable. If the Court ultimately finds that the 

termination was effected in violation of the interim protection 

granted by the Industrial Court, then consequential relief may 

follow in accordance with law notwithstanding rejection of the 

earlier claim for permanency. At the same time, such relief cannot 

23

wp14928-2024 & connected-J.doc

be equated with conferment of permanent status. The distinction 

between reinstatement consequent upon illegal termination and 

regularisation in service must always be kept in mind. Therefore, 

the judgment in Writ Petition No. 5546 of 2010 certainly restricts 

the petitioners from claiming permanency as a matter of right. 

However,   the   said   judgment   does   not   conclude   the   present 

controversy relating to legality and validity of the termination 

order   dated   19   March   2011,   particularly   when   allegations 

regarding breach of the subsisting interim order of the Industrial 

Court are raised and supported by material already available on 

record.

40.Taking an overall view of the matter, I find that the Labour 

Court   attached  disproportionate   importance   to  the  contractual 

nature of the appointments while giving insufficient consideration 

to the binding effect of the interim order dated 30 July 2010 and 

the findings recorded in the connected breach proceedings. The 

Labour Court also appears to have expanded the enquiry beyond 

the precise terms of reference by entering into elaborate discussion 

on permanency which had already been adjudicated separately. At 

the same time, it must also be observed that the petitioners cannot 

now   claim   permanency   as   an   unrestricted   relief   because   that 

controversy has already attained finality against them.

41.Therefore, the correct legal conclusion, in my considered 

opinion, is not that the petitioners acquired an enforceable right of 

permanency. The correct conclusion is that the termination dated 

19   March   2011   could   not   have   been   sustained   when   it   was 

effected during operation of a subsisting judicial order and without 

24

wp14928-2024 & connected-J.doc

establishing strict compliance with the conditions incorporated 

therein. The principal infirmity lies not merely in the contractual 

nature of appointment, but in the failure to demonstrate lawful 

compliance with the operative directions of the Industrial Court 

before terminating the petitioners’ services.

42.For all the aforesaid reasons, I am of the considered view 

that the impugned Judgment and Award dated 30 May 2024 

passed by the Labour Court cannot be sustained in law. The 

reasoning adopted by the Labour Court suffers from legal infirmity 

and failure to properly appreciate the effect of the interim order 

and the material findings recorded in the connected proceedings. 

The ultimate conclusion reached by the Labour Court, therefore, 

cannot be said to be supported by proper appreciation of the 

evidence and applicable legal principles.

43.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material submissions, evidence on record, and 

the findings arrived at hereinabove, the following order is passed:

(i)  All the writ petitions are partly allowed;

(ii)  The impugned Judgment and Award dated 30 May 

2024 passed by the learned Labour Court, Pune, in the 

respective references is quashed and set aside;

(iii)  It is declared that the termination orders issued against 

the petitioners on 19 March 2011 are unsustainable in law, 

having been effected during subsistence of the interim order 

dated 30 July 2010 passed by the Industrial Court and 

without   establishing   compliance   with   the   conditions 

25

wp14928-2024 & connected-J.doc

contained therein;

(iv)  The respondent Corporation is directed to reinstate the 

petitioners in service on their original posts or on equivalent 

posts, subject to availability of work, within a period of 

twelve weeks from the date of uploading of this Judgment 

and Order;

(v)  However,   having   regard   to   the   peculiar   facts   and 

circumstances of the present case, particularly the admitted 

position that the petitioners had subsequently worked with 

different employers on contractual basis after cessation of 

service   with   the   respondent   Corporation,   and   further 

considering that the termination had taken place in the year 

2011 whereas the present proceedings came to be instituted 

after considerable lapse of time, this Court is not inclined to 

grant full back wages;

(vi)  The   petitioner   in   Writ   Petition   No.14928   of   2024 

having admittedly worked on contractual basis during the 

periods from September 2011 to December 2012, August 

2013 to December 2013, December 2013 to November 2014, 

and December 2014 to May 2015; the petitioner in Writ 

Petition No.15166 of 2024 having worked from 5 December 

2014   to   31   May   2015;   the   petitioner   in   Writ   Petition 

No.15167 of 2024 having worked from December 2014 to 

May 2015; the petitioner in Writ Petition No.15168 of 2024 

having worked during the periods from December 2011 to 

December 2012, August 2013 to April 2014, December 2014 

26

wp14928-2024 & connected-J.doc

to May 2015, June 2018 to December 2021, and January 

2022 to August 2023; and the petitioner in Writ Petition 

No.15169 of 2024 having worked from 5 December 2014 to 

31 May 2015, this Court finds that grant of full back wages 

would   not   be   justified   and   would   result   in   conferring 

monetary   benefit   even   for   periods   during   which   the 

petitioners were gainfully employed elsewhere;

(vii)  Accordingly, instead of full back wages, the respondent 

Corporation shall pay lump sum compensation quantified at 

25% of the last drawn wages for the interregnum period 

from   the   date   of   termination   till   reinstatement,   after 

excluding the periods during which the respective petitioners 

were admittedly employed elsewhere as stated hereinabove;

(viii) The petitioners shall be entitled to continuity of service 

only   for   the   limited   purpose   of   retiral   and   pensionary 

benefits,   if   otherwise   admissible   in   law.   However,   such 

continuity   shall   not   confer   any   right   of   permanency, 

regularisation, seniority, or promotional benefits;

(ix)  It is clarified that this Judgment shall not be construed 

as granting regularisation or permanency to the petitioners 

and   the   respondent   Corporation   shall   be   at   liberty   to 

regulate their service conditions in accordance with law and 

applicable recruitment rules;

(xi)  The   respondent   Corporation   shall   comply   with   the 

aforesaid directions within a period of twelve weeks from the 

date of uploading of this Judgment and Order;

27

wp14928-2024 & connected-J.doc

(xii)  Rule is made absolute in the aforesaid terms. There 

shall be no order as to costs.

44.Pending interlocutory application(s), if any, stand disposed 

of.

(AMIT BORKAR, J.)

28