WP-150-2026.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.150 OF 2026

Sanjay Shivram Chirmure

Aged 54 years, Indian Inhabitant,

Having Residential Address at:

Flat No.102, Shiv Bhoomi SRA,

Building No.7, Shankarwadi, 

Jogeshwari (East), Mumbai – 400 060. …  Petitioner

V/s.

1.ICC Worldwide Pvt. Ltd.

A Private Limited Company Incorporated

Under the Companies Act, 1956,

Having Registered Address at:

Lotus House, Andheri – Kurla Road

Sakinaka, Andheri (East), 

Mumbai – 400072.

2.Gopal S. Revankar

Managing Director of M/s. ICC Worldwide

Pvt. Ltd.

Having Office Address at:

Lotus House, Andheri – Kurla Road

Sakinaka, Andheri (East), 

Mumbai – 400072.

3.Chandrashekhar

General Manager of M/s. ICC Worldwide

Pvt. Ltd.

Having Office Address at:

Lotus House, Andheri – Kurla Road

Sakinaka, Andheri (East), 

Mumbai – 400072.

4.Ashok Dawar

Accounts Manager of M/s. ICC Worldwide

Pvt. Ltd.

Having Office Address at:

1

SHABNOOR

AYUB

PATHAN

Digitally signed

by SHABNOOR

AYUB PATHAN

Date: 2026.05.07

11:51:02 +0530

WP-150-2026.doc

Lotus House, Andheri – Kurla Road

Sakinaka, Andheri (East), 

Mumbai – 400072. …  Respondents

Mr. Ameya Vaidya a/w Mr. Yaksha Mandot i/b Mr. 

Navkar Jain, for the Petitioner. 

Mr. G. R. Naik with Mr. Uresh U. Sawant, and Ms. 

Rutika Naik i/b G. R. Naik & Co., for Respondents.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 30, 2026

PRONOUNCED ON:MAY 7, 2026

JUDGMENT:

1.By   the   present   Petition,   the   Petitioner   has   invoked   the 

extraordinary writ jurisdiction of this Court under Article 226 of 

the Constitution of India, seeking issuance of an appropriate writ 

in the nature of Certiorari for quashing and setting aside the order 

dated 17 March 2025 passed by the Learned Industrial Tribunal. 

By the said order, the Tribunal has confirmed and upheld the order 

dated   18   April   2024   rendered   by   the   Learned   Labour  Court, 

whereby the claim of the Petitioner for grant of back wages and 

consequential service benefits for the period extending from March 

2020 to December 2023 came to be rejected. 

2.The facts giving rise to the present Petition, in brief, are that 

the Petitioner, who was the original Complainant, had instituted a 

Complaint before the Learned Labour Court under Section 28 read 

with   Item   1(a)   and   (b)   of   Schedule   IV   of   the   Maharashtra 

Recognition of Trade Unions and Prevention of Unfair Labour 

2

WP-150-2026.doc

Practices Act, 1971. The Petitioner had also preferred a Revision 

Application under Section 44 of the said Act impugning the order 

dated 18 April 2024, by which the Learned Labour Court partly 

allowed the Complaint and directed reinstatement of the Petitioner 

with continuity of service from 23 March 2020, however without 

awarding back wages. For the sake of convenience and clarity, the 

parties are hereinafter referred to in their original capacity before 

the Labour Court.

3.It is the case of the Petitioner that he was in continuous 

employment with Respondent No.1 Company from 01 February 

1998, serving in the capacity of a Delivery Boy, and that he had 

rendered  long, uninterrupted and satisfactory  service. His  last 

drawn wages were stated to be Rs.17,200/- per month inclusive of 

allowances and other admissible benefits. Respondent Nos. 2 to 4, 

namely the Managing Director, General Manager and Accounts 

Manager,   respectively,   were   stated   to   be   in   charge   of   and 

responsible for the conduct of the business and day-to-day affairs 

of   Respondent   No.1   Company.   The   Respondent   Company   is 

engaged   in   the   business   of   domestic  as   well   as   international 

courier services, operating through multiple branches across the 

country and employing more than 55 permanent employees.

4.The   Petitioner   contends   that   the   Respondents   failed   to 

extend statutory benefits as required under the applicable labour 

legislations. It is further his case that upon raising grievances 

concerning his service conditions and entitlement to such benefits, 

he was subjected to threats of termination. During the nationwide 

lockdown imposed on account of the COVID-19 pandemic with 

3

WP-150-2026.doc

effect from 23 March 2020, the operations of the Respondent 

Company   came   to   a   temporary   halt.   Notwithstanding   specific 

directives   issued   by   the   Ministry   of   Home   Affairs   and   the 

Government of Maharashtra mandating payment of full wages 

during the lockdown period, the Respondents allegedly failed to 

pay the Petitioner his due salary.

5.It is further the case of the Petitioner that upon gradual 

relaxation   of   lockdown   restrictions,   the   Respondent   Company 

resumed its operations in or about the first week of July 2020. 

However, despite repeated requests and personal visits made by 

the Petitioner to Respondent Nos. 3 and 4, he was deliberately not 

permitted to resume his duties. According to the Petitioner, he 

continued to pursue the matter and in or about January 2022, 

when   he   once   again   approached   the   Respondents   seeking 

reinstatement, he was orally informed that his services were no 

longer   required.   Such   action,   according   to   the   Petitioner, 

amounted to termination in violation of due process of law. The 

Petitioner thereafter addressed a letter dated 17 February 2022 

calling upon the Respondents to reinstate him with continuity of 

service and full back wages; however, no reply was forthcoming 

from the Respondents.

6.The   Petitioner   asserts   that   he   had   maintained   an 

unblemished record of service and had completed more than 240 

days of continuous service in each calendar year. It is his case that 

no charge-sheet was ever issued to him nor was any disciplinary 

proceeding initiated. Since 23 March 2020, the Petitioner claims to 

have   remained   unemployed   and   unable   to   secure   alternative 

4

WP-150-2026.doc

employment,   inter   alia   on   account   of   the   failure   of   the 

Respondents to issue a service certificate. The Petitioner further 

states that being the sole earning member of his family, he has 

suffered considerable financial hardship.

7.The Petitioner further contends that he has not been paid his 

legitimate dues, including gratuity, encashment of earned leave, 

bonus, notice pay and retrenchment compensation. According to 

the Petitioner, the termination of his services is arbitrary, illegal 

and   constitutes   victimisation,   thereby   amounting   to   an   unfair 

labour   practice   within   the   meaning   of   Item   1(a)   and   (b)   of 

Schedule IV of the MRTU & PULP Act.

8.It is also the contention of the Petitioner that in view of the 

order   dated   23   March   2020   passed   by   the   Supreme   Court 

extending the period of limitation with effect from 15 March 2020 

till 28 February 2022, the proceedings initiated by him were within 

the prescribed period of limitation. Upon issuance of notice, the 

Respondents appeared before the Learned Labour Court and filed 

their Written Statement, contending inter alia that the Complaint 

was false and vexatious and barred by limitation, having been filed 

on   10   May   2022   beyond   the   prescribed   period,   and   that   no 

application for condonation of delay had been filed.

9.The Respondents further raised a preliminary objection to 

the maintainability of the Complaint on the ground that the nature 

of their business pertains to international air courier services and, 

therefore,   the   appropriate   Government   would   be   the   Central 

Government,   thereby   excluding   the   jurisdiction   of   the   Labour 

5

WP-150-2026.doc

Court under the MRTU & PULP Act.

10.It was further contended by the Respondents that due to the 

suspension of international flight operations from 23 March 2020 

till March 2022, the business activities of the Respondent Company 

were severely affected and remained substantially closed during 

the   said   period.   Consequently,   there   was   no   requirement   for 

delivery personnel and no new employees were appointed in place 

of the Petitioner. 

11.The Respondents have further submitted that on account of 

the pandemic, they lost major clients including FedEx, UPS and 

DHL,   which   adversely   impacted  their   financial   position.   Upon 

receipt of the Petitioner’s letter dated 17 February 2022, meetings 

were  held  on 1  March  2022  and  1 April 2022, wherein the 

financial   condition   of   the   Company   was   explained   to   the 

employees. While two other delivery employees accepted full and 

final settlement, the Petitioner declined to accept such settlement.

12.The Respondents have also contended that the Petitioner did 

not report for work from 23 March 2020 till 20 January 2022, 

allegedly   on   account   of   awaiting   vaccination,   and   therefore, 

according to them, he is not entitled to claim reinstatement or 

back wages. Being aggrieved by the impugned orders, particularly 

to   the   extent   of   denial   of   back   wages   despite   grant   of 

reinstatement   with   continuity   of   service,   the   Petitioner   has 

approached this Court by way of the present Petition.

13.The Learned Advocate appearing for the Petitioner submits 

that   both   the   Learned   Labour   Court   as   well   as   the   Learned 

6

WP-150-2026.doc

Industrial Court have denied the relief of back wages primarily on 

the ground that the Petitioner had allegedly not made any effort to 

secure alternative employment. It is urged that such a finding is 

unsustainable in the facts of the present case. The Petitioner is 

stated to be an unskilled workman who had been discharging 

duties of delivery for the Respondents continuously for more than 

22 years. Having regard to the nature of his work and his limited 

skill set, it is submitted that the avenues for securing alternative 

employment were inherently narrow and restricted.

14.It is further submitted that the cessation of the Petitioner’s 

employment occurred during a period when the entire country was 

passing through an unprecedented crisis on account of the COVID-

19 pandemic. During such period, not only the economic activities 

were   severely   curtailed,   but   the   very   possibility   of   obtaining 

alternative employment stood substantially diminished. In these 

circumstances, it is contended that the Petitioner cannot be faulted 

for not securing gainful employment during the relevant period.

15.The   Petitioner   further   contends   that   for   the   purpose   of 

seeking alternative employment, it was necessary for him to obtain 

a formal termination letter and a service certificate indicating his 

tenure and nature of duties with the Respondents. According to 

the Petitioner, repeated requests were made to the Respondents for 

issuance of such documents; however, the Respondents failed and 

neglected to provide the same. It is submitted that in absence of 

these  essential documents,  the  prospects  of   securing  alternate 

employment   were   seriously   prejudiced.   This   material   aspect, 

according to the Petitioner, has not been duly considered by the 

7

WP-150-2026.doc

Learned Industrial Court while passing the impugned judgment 

dated 17 March 2025.

16.The Learned Industrial Court has also denied the relief of 

back wages on the premise that the Petitioner had allegedly not 

made any effort to resume employment with the Respondents. The 

Petitioner   disputes   this   finding   and   submits   that   the   same   is 

contrary to the material available on record. It is his case that 

during the pandemic period, he had made several oral requests to 

the Respondents seeking reinstatement in service.

17.It is further submitted that the Petitioner addressed a written 

communication   dated   17   February   2022   to   the   Respondents, 

calling upon them either to permit him to resume his duties or to 

issue a formal order of termination. The said communication was 

made   at   a   stage   when   the   lockdown   restrictions   were   being 

gradually relaxed. However, the Respondents did not respond to 

the   said   communication.   Thereafter,   on   10   May   2022,   the 

Petitioner instituted a Complaint before the Learned Labour Court 

alleging   commission   of   unfair   labour   practices   and   seeking 

reinstatement with continuity of service. The Petitioner had also 

filed an Interim Application seeking a direction to the Respondents 

to permit him to resume duties pending final adjudication of the 

Complaint.

18.In view of the aforesaid circumstances, it is submitted that 

the finding recorded by the Learned Industrial Court to the effect 

that the Petitioner had made no effort to resume employment is 

unsustainable. On the contrary, the conduct of the Petitioner, as 

8

WP-150-2026.doc

reflected from the communication dated 17 February 2022 and the 

initiation of legal proceedings on 10 May 2022, demonstrates his 

continuous   readiness   and   willingness   to   resume   service   with 

Respondent No.1, where he had rendered long and uninterrupted 

service of more than 22 years. It is, therefore, prayed that the 

Petitioner be granted back wages along with all consequential 

benefits in the interest of justice.

19.Per contra, the Learned Advocate appearing on behalf of the 

Respondents   submits   that   no   charge-sheet   was   issued   to   the 

Petitioner, nor was any departmental inquiry or show cause notice 

initiated against him. It is further contended that there was, in 

fact, no termination of the Petitioner’s service. Reliance is placed 

on the attendance records, which according to the Respondents, 

indicate that the Petitioner had continued to work even after 23 

March 2020. It is, therefore, submitted that the alleged cause of 

action premised on termination is misconceived, and consequently, 

the claim for benefits arising out of termination does not arise in 

law.

20.It is further submitted that it is not in serious dispute that 

certain amounts towards full and final settlement were paid to 

similarly situated co-workers of the Petitioner on 29 April 2022. 

From the evidence on record, including the cross-examination of 

witnesses   namely   Chandrasekharan   Kunju   Cherimal,   Rajesh 

Rahate, and Prabhakar Malekar, it is sought to be demonstrated 

that the said employees had addressed communications to the 

Company seeking allotment of work and payment of wages. The 

record further indicates that after 23 March 2020, the Respondents 

9

WP-150-2026.doc

neither issued any show cause notice to the Petitioner nor called 

upon him to resume duties or to explain any alleged absence. 

21.It is also submitted that other co-workers of the Petitioner 

have settled their claims by accepting full and final settlement 

amounts and have thereafter ceased to be in employment of the 

Respondents. According to the Respondents, this conduct indicates 

that the cessation of employment was mutually resolved in several 

cases.

22.It is further submitted that the Petitioner was called upon to 

report for duty on 08 January 2024, and reliance is placed on the 

attendance registers for the period from 26 December 2023 to 15 

January 2024, which according to the Respondents, demonstrate 

that the Petitioner did report for duty on 08 January 2024 and 

continued to perform duties thereafter. However, it is contended 

that   such   isolated   instance,   viewed   in   the   overall   facts   and 

circumstances, cannot lead to a conclusion that there was no 

termination of service.

23.It is further submitted that during the relevant period, a 

nationwide   lockdown   had   been   imposed   by   the   Central 

Government with effect from 23 March 2020, and it is an admitted 

position that the Petitioner did not work during the said period. 

The Respondents have also placed on record documents relating to 

the working pattern of the Petitioner, which according to them 

indicate that the Petitioner remained absent during the COVID-19 

period till 01 April 2023.

10

WP-150-2026.doc

24.It is contended that there is no documentary material on 

record to establish that the Petitioner had made any bona fide 

effort either to resume duties after the COVID-19 period or to 

secure alternative employment. In absence of any work performed 

or proof of efforts towards mitigation, the Petitioner, according to 

the Respondents, is not entitled to claim back wages or any special 

allowances. On these grounds, it is prayed that the present Petition 

be dismissed.

25.I have given careful and anxious consideration to the rival 

submissions advanced by both sides, and also perused the material 

placed on record along with the legal position governing the issue 

of back wages.

26.In so far as the question of grant of back wages is concerned, 

the   legal   position   is   no   longer   res   integra   and   stands 

authoritatively settled by the decision of the Hon’ble Supreme 

Court in  

Maharashtra SRTC v. Mahadeo Krishna Naik, (2025) 4 

SCC   321.  The   Court,   after   considering   the   earlier   binding 

precedents, has reiterated that though reinstatement with back 

wages is a well-recognised consequence of illegal termination, the 

grant of back wages is must be preceded by a limited factual 

inquiry. The Supreme Court has referred to the principle beginning 

from 

Hindustan Tin Works (P) Ltd. v. Employees, (1979) 2 SCC 80 

wherein it was held that once termination is found to be illegal, 

reinstatement   with   continuity   ordinarily   carries   with   it  the 

entitlement to full back wages, since the employer, by wrongful 

act, has deprived the workman of employment and livelihood. The 

Court emphasized that denial of back wages in such circumstances 

11

WP-150-2026.doc

would amount to penalising the workman for no fault attributable 

to him and would benefit the employer.

27.This   principle   was   agian   reinforced   in  Surendra Kumar 

Verma v. Labour Commr.

,   (1980)   4   SCC   443,   where   it   was 

observed   that   in   matters   arising   out   of   welfare   legislation,  a 

purposive approach is required to be adopted. The Court held that 

once an order of termination is set aside, the natural consequence 

would be reinstatement with back wages, subject, however, to 

exceptional circumstances where grant of full back wages would 

be inequitable or impracticable.

28.The principle was thereafter comprehensively examined in 

Deepali Gundu Surwase v. Kranti Junior Adhyapak Mahavidyalaya, 

(2013) 10 SCC 324  wherein the Supreme Court crystallised the 

governing   principles.   It   was   held   that   reinstatement   with 

continuity of service and back wages constitutes the normal rule in 

cases of wrongful termination. However, the adjudicating authority 

retains discretion to mould the relief having regard to relevant 

factors   such   as   the   nature   of   misconduct,   length   of   service, 

financial   condition   of   the   employer,   and   other   attendant 

circumstances. Importantly, the burden of proof was clarified. Once 

the employee asserts that he was not gainfully employed, the onus 

shifts upon the employer to plead and prove, by cogent evidence, 

that the employee was gainfully employed and earning  wages.

29.In  the  aforesaid   decision  of  Mahadeo Krishna Naik,  the 

Supreme Court has considered the earlier judgments and held that 

the grant of full or partial back wages lies within the discretion of 

12

WP-150-2026.doc

the Court, to be exercised upon a consideration of whether the 

employee was gainfully employed during relevant period. The 

Court has clarified that such determination requires a limited fact-

finding exercise. If the employee pleads non-employment, it would 

be unreasonable to expect proof of a negative fact, and in absence 

of   contrary   material,   such   assertion   deserves   acceptance.   If, 

however, the employer seeks to avoid liability, the burden lies upon 

the employer to establish gainful employment of the employee 

during the relevant period.

30.The Court has further reiterated that where termination is 

found to be illegal, the employer cannot be permitted to escape the 

consequences. The principle underlying the grant of back wages is 

that the employee was always ready and willing to work, but was 

prevented from doing so by the unlawful act of the employer. 

Therefore,   unless   exceptional   circumstances   are   demonstrated, 

denial of back wages would amount to rewarding the employer for 

its wrongful conduct. At the same time, the Supreme Court has 

recognised that the relief is not inflexible. In appropriate cases the 

Court may award partial back wages or even grant lump sum 

compensation in lieu of reinstatement and back wages, where such 

course is found to be more just. Applying the aforesaid principles, 

the   Supreme   Court   in   the   said   case,   upon   noticing   that   the 

employee had undertaken only intermittent daily wage work and 

there was no clear evidence of substantial gainful employment, 

modified the award of full back wages and restricted the same to 

75 percent.

13

WP-150-2026.doc

31.Turning to the facts, the Petitioner is an unskilled workman. 

He has been working as a Delivery Boy with the Respondent 

Company for more than 22 years. This length and nature of service 

shows that the Petitioner had spent a substantial part of his life in 

one   establishment,   performing   duties   which   are   routine   in 

character. A Delivery Boy is engaged in field duties. The experience 

gained may not open doors in other sectors. Therefore, it would 

not be realistic to expect that upon being out of service, the 

Petitioner could have secured employment with similar wages. 

This aspect assumes importance because the denial of back wages 

by the courts below appears to proceed on an assumption that the 

Petitioner   ought   to   have   demonstrated   efforts   to   secure 

employment.   The   Petitioner’s   submission   that   his   chances   of 

obtaining employment were limited has merit. To insist upon 

proof of unemployment would be placing an unreasonable burden. 

The surrounding facts and the nature of employment must be 

taken into account. In that view, the reasoning adopted by the 

courts below appears to be not aligned with settled principles.

32.Further, the period under consideration falls within the time 

when   the   country   was   facing   the   COVID   19   pandemic.   This 

circumstance   has   a   bearing   on   the   issue.   During   this   period, 

economic activity was disrupted. Many establishments either shut 

down or functioned at lower capacity. In such an situation, the 

ability of an unskilled worker to secure alternative employment 

was diminished.

33.The   Petitioner   has   stated   that   he   remained   unemployed 

during   this   time.   The   absence   of   documentary   proof   of   such 

14

WP-150-2026.doc

unemployment cannot be treated as fatal to his claim. Therefore, 

when the factual position is seen along with the conditions during 

the   pandemic   and   the   nature   of   the   Petitioner’s   work,   the 

conclusion drawn by the courts below in denying back wages on 

the ground of absence of proof of unemployment does not appear 

to be justified.

34.The   Petitioner   has   asserted   that   he   made   attempts   to 

approach the Respondents for permitting him to resume his duties 

and also for issuance of necessary documents such as service 

certificate and termination letter. In ordinary course, a workman 

who is compelled to seek employment is required to demonstrate 

his previous service record. A certificate and a termination letter 

serve as proof of employment and reason for discontinuance. 

Without such documents, a workman is placed in a position of 

difficulty, and his chances of securing employment are affected. 

The record shows that the Petitioner addressed a communication 

dated   17   February   2022.   By   that   letter,   he   called   upon   the 

Respondents either to permit him to resume duties or to issue a 

order of termination. It shows that he was willing to work and was 

not abandoning his employment. The Respondents chose not to 

reply to this communication. Such silence indicates a lack of 

response to a legitimate demand. Thereafter, within a reasonable 

period, the Petitioner approached the Labour Court on 10 May 

2022.   This   sequence   of   events   shows   that   the   Petitioner  was 

pursuing his employment. Therefore, the conclusion drawn by the 

Industrial Court that the Petitioner made no effort to resume work 

appears to be too general.

15

WP-150-2026.doc

35.The   contention   of   the   Respondents   that   there   was   no 

termination, on the ground that no charge-sheet was issued and no 

inquiry or show cause notice was conducted, also requires careful 

scrutiny. In industrial law, the absence of disciplinary action does 

not   automatically   lead   to   the   inference   that   the   employment 

relationship continued without interruption. The Act examines the 

nature of the situation. If a workman is not permitted to perform 

duties,   the absence of documentation cannot cure such defect. 

The Petitioner has stated that he was orally informed that his 

services were not required. Such oral communication cannot be 

ignored if it is supported by surrounding circumstances.

36.On the other hand, the Respondents have not placed on 

record material to show that the Petitioner was taken back into 

service or that he had abandoned his duties. The attendance 

records relied upon by the Respondents are limited and do not 

establish   an   employment   during   the   relevant   period.   Such 

documents are insufficient to displace the case put forth by the 

Petitioner. Therefore, the plea that there was no termination does 

not advance the case of the Respondents.

37.The Respondents have also sought to rely upon the fact that 

certain co-workers accepted full and final settlement and ceased 

employment. This fact does not conclude the issue against the 

Petitioner.   Each   employee   stands   on   his   own   footing.   The 

acceptance of settlement by other workmen may indicate their 

individual choice, but it cannot bind the Petitioner.

16

WP-150-2026.doc

38.Similarly,   the   Respondents   have   referred   to   financial 

difficulties faced during the pandemic, including loss of clients and 

reduction   in   business.   This   circumstance   may   explain   the 

constraints   under   which   the   Respondents   were   operating. 

However, financial hardship, by itself, cannot justify an action 

which is otherwise contrary to law. The inability of the employer to 

carry on business does not authorise denial of wages. At the 

highest, such factor may be relevant while moulding the extent of 

relief.

39.It is correct that the Respondents have argued that the 

Petitioner failed to prove that he remained unemployed and that 

he did not take steps to mitigate his loss. Such contention is not 

without legal basis. The employer, who seeks to avoid payment of 

back   wages,   must   produce   some   material   to   show   that   the 

workman was gainfully employed elsewhere. A mere assertion 

cannot be treated as proof. In the present case, no such evidence 

has been brought on record by the Respondents.

40.The Petitioner has maintained that he had no employment. 

This statement has not been rebutted. There is no material to show 

that he was earning wages  In absence of such evidence, it would 

not be appropriate to deny back wages. The normal rule, therefore, 

cannot be departed.

41.The fact that the Petitioner reported for duty on 08 January 

2024   is   also   pressed   into   service   by   the   Respondents.   This 

circumstance has limited relevance. At the most, it may indicate 

that the employment relationship was not severed at all times. But 

17

WP-150-2026.doc

the issue is whether the Petitioner was deprived of work and wages 

for a period prior to that date. A single instance of reporting for 

duty after a long interval does not erase the effect of prolonged 

exclusion from work. The Court must examine the entire period. 

On such examination, the record appears to support the case of the 

Petitioner rather than that of the Respondents.

42.In view of the foregoing discussion and for the reasons 

recorded hereinabove, the following order is passed:

(i)  The Petition succeeds in part;

(ii)  The impugned order dated 17 March 2025 passed by 

the Learned Industrial Tribunal, insofar as it affirms denial of 

back wages, and the order dated 18 April 2024 passed by the 

Learned Labour Court to that extent, are quashed and set 

aside;

(iii)  It is declared that the Petitioner shall be entitled to 

back wages for the period from March 2020 till December 

2023, along with all consequential service benefits arising 

out of reinstatement with continuity of service;

(iv)  The Respondents are directed to compute and pay the 

amount of back wages and consequential benefits payable to 

the Petitioner within a period of twelve weeks from the date 

of this order;

(v)  In the event of failure to pay the said amount within 

the stipulated period, the same shall carry interest at the rate 

of 6 percent per annum from the date it became due till 

18

WP-150-2026.doc

realization;

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

as to costs.

43.Pending interlocutory application(s), if any, stands disposed 

of.

(AMIT BORKAR, J.)

19