WP-4422-22 & connected-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 4422 OF 2022

The Executive Engineer,

Pune Zilla Parishad (R & B), 

Yashwantrao Chavan Bhawan,

Pune …  Petitioner

V/s.

Shivaji Kisan Danawale

Previously Residing at Post Bare- Sind, 

Taluka Bhor, District- Pune.

Currently Residing at c/o Shri. Dixit, 

Secretary, Pune Zilla Majdoor Sabha, 

54, Budhwar Peth, Pune 411 002. 

...  Respondent

WITH

WRIT PETITION NO. 9197 OF 2018

The Executive Engineer …  Petitioner

V/s.

Suresh Ramchandra Sonawane …  Respondent

WITH 

WRIT PETITION NO. 12256 OF 2019

The Executive Engineer …  Petitioner

V/s.

Popat Dattatraya Sonawane …  Respondent

WITH 

WRIT PETITION NO. 9199 OF 2018

The Executive Engineer …  Petitioner

V/s.

Sopan Baburao Roman …  Respondent

WITH 

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.05.07

11:52:17 +0530

WP-4422-22 & connected-J.doc

WRIT PETITION NO. 9895 OF 2018

The Executive Engineer …  Petitioner

V/s.

Kausalaya Nivrutti Gaikwad …  Respondent

WITH 

WRIT PETITION NO. 9893 OF 2018

The Executive Engineer …  Petitioner

V/s.

Dhondabai Balu Gole …  Respondent

WITH 

WRIT PETITION NO. 9892 OF 2018

The Executive Engineer …  Petitioner

V/s.

Dinkar Hari Biramane (Since Deceased 

thr. Lrs) Shankar Hari Birhamane …  Respondent

WITH 

WRIT PETITION NO. 12261 OF 2019

The Executive Engineer …  Petitioner

V/s.

Tukaram Appaji Badak …  Respondent

WITH 

WRIT PETITION NO. 12257 OF 2019

The Executive Engineer …  Petitioner

V/s.

Indubai Dinkar Bodake …  Respondent

WITH 

WRIT PETITION NO. 12258 OF 2019

The Executive Engineer …  Petitioner

V/s.

Bhanudas Vishnu Awale …  Respondent

WITH 

WRIT PETITION NO. 12259 OF 2019

The Executive Engineer …  Petitioner

2

WP-4422-22 & connected-J.doc

V/s.

Narayan Dagadu Kindre (Since Decd.) 

Thr. Lrs Kalawati Narayan Kindre …  Respondent

WITH 

WRIT PETITION NO. 12260 OF 2019

The Executive Engineer …  Petitioner

V/s.

Suman Baburao Kamble …  Respondent

WITH 

WRIT PETITION NO. 9198 OF 2018

The Executive Engineer …  Petitioner

V/s.

Sudam Shrirang Sonawane …  Respondent

WITH 

WRIT PETITION NO. 9894 OF 2018

The Executive Engineer …  Petitioner

V/s.

Anand Yashwant Danawale …  Respondent

WITH 

WRIT PETITION NO. 10843 OF 2018

The Executive Engineer …  Petitioner

V/s.

Vitthal Sampat Mohite …  Respondent

WITH 

WRIT PETITION NO. 11244 OF 2018

The Executive Engineer …  Petitioner

V/s.

Nathaba Kondiba Gulamkar (deceased)

Wife – Tarabai Nathaba Gulamkar …  Respondent

Mr. Ravindra S. Pachundkar, for petitioner.

Mr. Nitin A. Kulkarni, for respondent.

3

WP-4422-22 & connected-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 30, 2026

PRONOUNCED ON:MAY 7, 2026

JUDGMENT:

1.Writ Petition Nos.9894 of 2018, 10843 of 2018 and 11244 of 

2018 are not on  board. By consent, taken on board for hearing 

and final disposal.

2.Since the Court finds that a common question of law arises 

for consideration in the present group  of writ petitions, it is 

considered appropriate, to dispose of all the petitions by this 

common judgment and order. For the sake of convenience and 

clarity, Writ Petition No. 4422 of 2022 is treated as the lead matter, 

and   the   facts   therein   are   referred   to   as   illustrative   of   the 

controversy involved in the connected petitions. 

3.By the present writ petitions instituted under Articles 226 

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

the   supervisory   and   writ   jurisdiction   of   this   Court,   calling   in 

question the legality, correctness, and propriety of the judgment 

and Award dated 03rd August 2017, rendered by the learned 

Labour Court, Pune in Reference (IDA) No. 224 of 1991. The 

challenge is essentially directed against the findings recorded and 

the   relief   granted   by   the   Labour   Court   in   exercise   of   its 

adjudicatory powers under the Industrial Disputes Act, 1947. 

4.The facts giving rise to the present petitions, stated in brief, 

indicate   that   the   learned   Labour   Court,   Pune   partly   allowed 

4

WP-4422-22 & connected-J.doc

Reference (IDA) No. 224 of 1991 and directed the petitioner to pay 

a lump sum compensation of Rs. 3,00,000/- to the respondent 

second party, towards monetary benefits for the remainder of his 

life, along with costs quantified at Rs. 5,000/-. The petitioner, 

namely   Pune   Zilla   Parishad,   is   an   instrumentality   functioning 

under the directions and control of the State of Maharashtra, 

primarily   entrusted   with   the   execution   of   developmental  and 

infrastructural works in rural areas. It is the case of the petitioner 

that,   whenever   construction   work   relating   to   roads   was 

undertaken, the concerned Assistant or Junior Engineer of the 

respective   area   engaged   daily   rated   workers   who   voluntarily 

offered themselves for such work. This engagement was stated to 

be in furtherance of a governmental policy aimed at providing 

employment opportunities at the village level. The said work was 

executed through daily rated labourers on muster roll, and upon 

completion   of   the   work,   the   engagement   of   such   workers 

automatically came to an end. It is further contended that such 

engagement was purely on a daily wage basis, contingent upon 

availability   of   work,   and   did   not   give   rise   to   any   employer-

employee   relationship   in   the   strict   legal   sense   between   the 

petitioner and the said workers. The conditions governing such 

employment were regulated by the “Kalelkar Award,” an award 

published under Section 17 of the Industrial Disputes Act, 1947. 

5.In terms of the Kalelkar Award, specific provisions were 

made in respect of daily rated workers, stipulating that those who 

had completed five years of continuous service, with not less than 

240 days of work in each year, would be considered for absorption 

5

WP-4422-22 & connected-J.doc

on the regular temporary establishment, subject to approval by the 

State Government, upon which they would become entitled to 

permanency   benefits.  The  expression  “continuous  service”   was 

understood to mean completion of more than 240 days of work in 

each year for a continuous period of five years. In the present case, 

the respondent second party was engaged as a daily rated worker 

in   connection   with   the  construction   of   the   Bhor–Pasure  Road 

during the year 1985, and was paid wages on muster roll basis. 

The muster roll records for the period between 1984 and 1989, as 

placed before the Labour Court, indicate that the respondent had 

worked for varying number of days in each year, namely 43 days in 

1984, 67 days in 1985, 231 days in 1986, 53 days in 1987, 110 

days in 1988, and 71 days in 1989. These figures were relied upon 

to   demonstrate   the   nature   and   extent   of   engagement   of   the 

respondent during the relevant period.

6.The respondent second party thereafter raised an industrial 

dispute   by   filing   a   complaint   before   the   Conciliation   Officer, 

alleging that his services had been illegally terminated by the 

petitioner and seeking reinstatement with full back wages. Upon 

failure of conciliation, the learned Deputy Commissioner of Labour, 

Pune, by order dated 05th July 1991, referred the dispute for 

adjudication to the Labour Court, Pune under Section 10(1)(c) 

read with Section 12(5) of the Industrial Disputes Act, 1947, 

treating it as a dispute falling within the ambit of Section 2-A of 

the said Act. The reference framed for adjudication required the 

Labour Court to determine whether the termination of services of 

the respondent on 09th December 1989 was legal and justified, 

6

WP-4422-22 & connected-J.doc

and   if   not,   whether   he   was   entitled   to   reinstatement   with 

continuity   of   service   and   full  back  wages  for  the  intervening 

period.

7.The respondent second party filed his Statement of Claim 

before the Labour Court on 29th August 1991, wherein it was 

specifically admitted that he had commenced working with the 

petitioner from the year 1985 and had been engaged as a daily 

rated worker for a period exceeding four years, receiving wages at 

the rate of Rs. 25/- per day. It was his case that his services were 

orally terminated on 09th December 1989 by the Deputy Engineer 

on the ground that the muster roll was closed. The petitioner, in its 

Written Statement dated 04th August 1992, contested the claim by 

asserting that the nature of work undertaken was not continuous 

throughout   the   year,   but   was   dependent   upon   workload, 

availability of funds, and seasonal conditions, particularly noting 

that work came to a complete standstill during the rainy season. It 

was further contended that the respondent did not satisfy the 

eligibility criteria prescribed under the Kalelkar Award for grant of 

permanency benefits, and that work was allotted to him only as 

and   when   available.   The   allegation   of   oral   termination   was 

specifically denied. The petitioner also asserted that the provisions 

of Section 25F of the Industrial Disputes Act, 1947 were not 

attracted to the facts of the present case. 

8.By a common Award dated 05th October 1998, rendered in 

respect of 16 workers including the respondent herein, the Labour 

Court, Pune rejected the claims on the ground that the workmen 

were engaged on a casual and daily wage basis and had not 

7

WP-4422-22 & connected-J.doc

completed the requisite 240 days of continuous service in each 

year for a continuous period of five years. The said Award was 

subsequently challenged, and upon final hearing before this Court 

on 19th August 2016, it was observed that the Labour Court had 

relied upon muster rolls and attendance records which were not 

duly proved by the petitioners. In view thereof, this Court set aside 

the Award dated 05th October 1998 and remanded the matter to 

the   Labour   Court,   Pune   for   fresh   adjudication   on   merits,   in 

accordance   with   law,   granting   liberty   to   the   parties   to  lead 

evidence and prove the documents placed on record. 

9.Upon remand, the learned Presiding Officer, Labour Court 

No. 3, Pune, by the impugned Award dated 03rd August 2017 in 

Reference (IDA) No. 224 of 1991, partly allowed the reference and 

directed the petitioner to pay a lump sum compensation of Rs. 

3,00,000/- to the respondent second party as monetary benefit for 

the remainder of his life. It is this Award which is the subject 

matter of challenge in the present writ petitions, the petitioners 

contending that the same is unsustainable in law and liable to be 

quashed and set aside. 

10.Mr. Ravindra Pachundkar, learned Advocate appearing on 

behalf of the petitioner, submitted that the learned Labour Court, 

Pune   failed   to   properly   appreciate   the   governing   framework 

applicable to daily rated employees. It was contended that, as per 

the settled policy reflected in the Kalelkar Award, only those daily 

wage workers who have completed 240 days of work in each year 

for a continuous period of five years are eligible to be taken on the 

temporary establishment and, upon obtaining requisite sanction 

8

WP-4422-22 & connected-J.doc

from   the   State   Government,   to   be   conferred   permanency. 

According to the learned counsel, the Labour Court ought to have 

duly considered that the engagement of the respondent was purely 

contingent upon availability of work and that work was, in fact, 

offered to him whenever such work existed. It was further urged 

that the Zilla Parishad operates within fixed norms governing 

regularisation of daily rated workers, and in the absence of the 

respondent fulfilling such prescribed conditions, no right could be 

claimed. The Labour Court, it was submitted, failed to properly 

evaluate   the   Inspection   Report,   muster   rolls,   and   statements 

indicating the actual number of days worked by the respondent, 

which were material for determining his entitlement. 

11.Elaborating further, the learned counsel submitted that the 

respondent had entered the witness box on 20th June 1997 and 

was subjected to cross-examination. In the course of his evidence, 

the respondent admitted that he had joined the services of the 

petitioner   in   April   1985.   He   further   acknowledged   that   one 

Rairikar Mistry used to record daily attendance in the muster roll 

and that the signatures of the workers were obtained therein at the 

time   of   disbursement   of   wages.   It   was   also   admitted   by   the 

respondent that, at the time of deposing in the year 1997, he was 

engaged in labour work for his livelihood. Significantly, in cross-

examination,   the   respondent   conceded   that   he   was   not   a 

permanent employee of the Pune Zilla Parishad. Placing reliance 

on   these   admissions,   the   learned   counsel   submitted   that   the 

findings recorded by the Labour Court are unsustainable and that 

the impugned judgment and Award deserve to be quashed and set 

9

WP-4422-22 & connected-J.doc

aside.

12.Per contra, Mr. Nitin A. Kulkarni, learned counsel appearing 

on behalf of the respondent, opposed the petition and submitted 

that the material on record had not been properly appreciated by 

the   petitioner.   It   was   contended   that   the   second   party   had 

produced an Inspection Report prepared on the basis of available 

muster rolls in Reference (IDA) No. 223 of 1991, which indicated 

that the muster rolls for the entire period from 1981 to 1989 were 

not available on record. This position, according to the learned 

counsel, was contrary to the stand of the first party that all muster 

rolls for the said period were available. It was further pointed out 

that the statement produced by the first party itself indicated that 

the respondent had worked for 43 days in 1984, 67 days in 1985, 

231 days in 1986, 53 days in 1987, 110 days in 1988, and 71 days 

in 1989, thereby demonstrating the extent of his engagement.

13.The learned counsel for the respondent further submitted 

that the most crucial evidence in the present matter pertains to the 

muster rolls in Reference (IDA) No. 223 of 1991, on which both 

parties have placed reliance. Upon scrutiny of the said muster rolls, 

it emerges that they pertain to the period from 29th September 

1981   to   26th   March   1989.   However,   several   periods   are 

conspicuously absent, namely from 21st November 1981 to 23rd 

April 1982, from 25th May 1982 to 04th March 1983, during April 

1983, from 30th January 1987 to 16th June 1987, from 19th 

August 1987 to 05th November 1987, from 12th June 1988 to 31st 

July 1988, and from 26th March 1989 to 09th December 1989. It 

was also pointed out that certain muster rolls are missing in serial 

10

WP-4422-22 & connected-J.doc

sequence. According to the respondent, he was engaged on the 

Bhor–Pasure Road, and the muster rolls pertaining to such work 

for the relevant period are not fully available. The first party, it was 

urged, has relied only on the oral evidence of its witnesses, namely 

Mr. Malunde and Ms. Naikwadi, while taking the stand that the 

original muster rolls  were  destroyed in a fire. It was further 

submitted that the last available muster roll is dated 27th March 

1989, and as per the entries therein, the respondent had worked 

for 71 days in the year 1989 up to that date. Consequently, the 

muster   rolls   for   the   period   from   27th   March   1989   till   09th 

December 1989, which is the date of alleged termination, are 

admittedly not on record. 

14.It was further submitted that a comparative reading of the 

statements and the Inspection Report in Reference (IDA) No. 223 

of 1991 reveals discrepancies in the total number of days of work 

attributed to the respondent. Taking into account the fact that the 

respondent’s services came to be terminated in the year 1989, the 

prolonged litigation that ensued thereafter, including dismissal of 

the reference, its challenge before this Court, and subsequent 

remand, as well as the considerable lapse of time during which the 

respondent pursued the proceedings from 1991 for a period of 

about 26 years, it was contended that the respondent had lost his 

productive years in prosecuting the dispute. It was thus urged that 

the grant of lump sum compensation of Rs. 3,00,000/- by the 

Labour Court was justified as a measure to enable the respondent 

to sustain himself in the remaining part of his life. It was further 

submitted that the award of simple interest at the rate of 12% per 

11

WP-4422-22 & connected-J.doc

annum from the date of the Award till realization, along with costs 

of Rs. 5,000/-, was also warranted in the facts of the case. On 

these grounds, the learned counsel prayed that the present writ 

petitions be dismissed.

REASONS AND ANALYSIS:

15.I have given careful consideration to the rival submissions 

advanced on behalf of both sides. 

16.The   evidence   led   by   the   respondent   require   close 

appreciation. It is correct that in his deposition he clearly stated 

that he joined service sometime in April 1985. He also stated that 

attendance was recorded in muster roll and that signatures were 

taken at time of payment. This part of evidence shows that system 

of record keeping was in existence and that his presence on work 

was being noted. Further, he admitted that he was not permanent 

employee. At first sight, this admission may appear to weaken his 

claim. It does reduce the strength of any claim for permanency. But 

it cannot be stretched beyond its proper limit. From these very 

admissions,   one   important   fact   becomes   clear.   There   was   a 

working arrangement between parties. He was engaged and he 

worked for wages on daily basis over period of time. Therefore, 

even   if   he   was   not   permanent,   it   does   not   follow   that   his 

disengagement cannot be examined by Court. A daily rated worker 

also has certain protection in law. If his service is brought to end in 

arbitrary or unfair manner, he can question it. Thus, the admission 

of non permanency cannot automatically defeat his grievance. The 

Labour Court, therefore, was justified in separating the question of 

12

WP-4422-22 & connected-J.doc

permanency from question of termination. Both are different issues 

and must be examined independently.

17.The reliance placed by the petitioner on muster rolls and 

statement of working days also needs scrutiny. At first glance, 

documentary   material   gives   impression   of   calculation   of   days 

worked. However, when the record is closely examined, certain 

serious   deficiencies   become   visible.   The   muster   rolls   are  not 

complete.  Some periods are entirely missing. Some pages are not 

available. Serial order is not properly maintained. Both the Labour 

Court and this Court at earlier stage have noticed this defect. The 

records do not cover entire period from 1981 to 1989. The last 

available muster roll is dated 27th March 1989. After that date, till 

09th December 1989, which is crucial period, no muster roll is 

placed on record. This absence is significant. In a case where 

calculation of days is issue, incomplete record creates doubt. The 

employer is expected to maintain such documents carefully. When 

such record is not produced in full, it becomes difficult for Court to 

accept the employer’s version without reservation. The petitioner 

cannot   rely   on   deficiency   in   respondent’s   proof   while   itself 

withholding   or   failing   to   produce   complete   record.   In   such 

circumstances, strict proof is not possible. The Court has to rely on 

available material and draw reasonable inference. What is required 

is reasonable satisfaction on basis of evidence.

18.The argument of the petitioner that there was no termination 

because work was given whenever available also requires careful 

consideration. It is true that work of such nature may depend upon 

availability and season. This submission has some substance. But it 

13

WP-4422-22 & connected-J.doc

does not fully answer the case. If a worker has been engaged for 

several years and then suddenly stops getting work, the employer 

is expected to explain the reason. Silence on this aspect creates 

doubt. The respondent has specifically stated that he was orally 

terminated on 09th December 1989. The petitioner has denied 

this. But such denial is not supported by complete documentary 

record. Since muster rolls for relevant period are not produced, the 

Court is left with incomplete picture. In such situation, neither 

version can be accepted in full without caution. The respondent’s 

case is not proved in strict sense. At the same time, it is not 

disproved. There is a grey area. In such grey area, Court must rely 

on probabilities and surrounding circumstances rather than strict 

proof alone.

19.The submission of the respondent regarding inconsistency 

between inspection report and statement of working days also 

deserves to be noticed. There appears to be variation in figures. 

This   shows   that   the   record   is   not   consistent.   However,   this 

inconsistency cannot be treated as fatal. In industrial matters, 

records are  imperfect. Workman usually depends on documents 

maintained by employer. If such documents are incomplete or 

inconsistent, the workman cannot be blamed entirely. Therefore, 

the Court must look at broader picture. In present case, it appears 

probable that the respondent was engaged as daily rated worker 

over   number   of   years   on   road   construction   work.   It   is   not 

established that he completed requirement of continuous 240 days 

for five years. But it is also not established that he was not working 

or that he voluntarily left. Thus, situation arises where part of his 

14

WP-4422-22 & connected-J.doc

case   is   acceptable   and   part   is   not.   In   such   situation,   partial 

acceptance becomes necessary.

20.The long duration of litigation also has significant bearing on 

relief. The dispute began in 1991. It continued for many years. The 

matter was decided once, then challenged, then remanded, and 

decided again. By the time final award came in 2017, almost entire 

working span of respondent had passed. In such circumstances, 

directing reinstatement would not be practical. It would also not 

serve real purpose. The Labour Court appears to have taken note 

of this reality. Instead of granting reinstatement, it awarded lump 

sum   compensation.   This   shows   that   the   Labour   Court   was 

conscious   of   changed   situation.   Compensation   is   given   as 

substitute   remedy   when   original   relief   becomes   impracticable. 

Considering long delay and age of respondent, such approach 

appears reasonable and justified.

21.The criticism of the petitioner that the entire claim ought to 

have been rejected cannot be accepted. The record is not one- 

sided. It contains deficiencies on both sides. The respondent has 

not proved case of permanency. The petitioner has not proved 

complete   absence   of   continuous   engagement.   In   such   mixed 

situation, a balanced view is required. The Labour Court has 

adopted such balanced approach. It has not granted permanency. It 

has not ordered reinstatement. It has only granted compensation. 

This indicates that it has weighed evidence carefully. The approach 

cannot   be   said   to   be   arbitrary.   It   is   based   on   equitable 

consideration and available material. Therefore, interference with 

such finding is not warranted.

15

WP-4422-22 & connected-J.doc

22.In   view   of   the   foregoing   discussion   and   upon   overall 

consideration of the material on record, the following order is 

passed:

(i)  The writ petitions stand dismissed;

(ii)  The impugned Judgment and Award dated 3rd August 

2017 passed by the Labour Court, Pune in Reference (IDA) 

No. 224 of 1991, 223 of 1991, 230 of 1991, 234 of 1991 , 

236 of 1991, 238 of 1991 is upheld;

(iii)  The petitioner shall comply with the Award, if not 

already complied, within a period of eight weeks from the 

date of this order;

(iv)  In the event of failure to comply within the stipulated 

period, the amount shall carry interest at the rate as awarded 

by the Labour Court, till realization;

(v)  Rule is discharged. No order as to costs.

(AMIT BORKAR, J.)

16