wp3293-2025-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.3293 OF 2025

TMI Staffing Services Private Limited,

ASV Adarsh Towers, No.719, 3

rd

 Floor,

Pathari Road, Chennai 600 002

through its authorized representative

Mr. Ashwin Sundar, Age 36 years,

Occupation : Driver

Office at ASV Adarsh Towers, No.719,

3

rd

 Floor, Pathari Road,

Chennai 600 002…  Petitioners

Vs.

1.Sharad Ashok Dhangar,

Age 32  years, Occupation Service,

R/at A/p. Sukwat, Tal. Shindkheda,

District Dhule

2.Patil Pankaj Walaji,

Age 31 years, Occupation service,

R/at Sumatahane, Tal. Parola

Vikasnagari-2, District Jalgaon

3.Rahul Rajendra Khairnar,

Age 32 years, Occupation Service,

Rat A/P. Samathane, Taluka Parola,

District Jalgaon

4.Avinash Shivaji Jadhav,

Age 32 years, Occupation Service,

R/at Hanuman Mandhir Gauthan,

Pohregaon, Latur

5.Santosh Minde Nathu,

Age 43 years, Occupation Service,

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.09

11:40:42 +0530

wp3293-2025-J.doc

R/at At Shinde, Post Vasuli, 

Taluka Khed, District Pune

6.Sainath Watekar Genbhau,

Age 37 years, Occupation Service,

R/at Watekarwadi, Post Kalus,

Taluka Khed, District Pune

7.Santosh Vitthal Yergude,

Age 34 years, Occupation Service,

R/at Khalumbre, Taluka Khed,

District Pune

8.Balasaheb Dhondiram Adhangale,

Age 44 years, Occupation Service,

R/at post Khalumbre, Taluka Khed,

District Pune

9.Amol Uddhav Mali,

Age 30 years, Occupation Service,

R/at Bhaolegon, Post Shirur,

Anandpal, Taluka Shirur, Dist. Pune

10.Dipeen Jalilndar Morve,

Age 37 years, Occupation Service,

R/at A/P Walgaon, Taluka Khed,

District Pune 410 505…  Respondent

Mr. J.P. Cama, Senior Advocate with Mr. Chetan A. Alai, 

Mr. Varun Joshi, Ms. Rama Somani and Mr. Rishabh 

Chaurasia i/by Mr. Chetan A. Alai for the petitioner.

Mr. G.S. Telangre for respondent Nos.1 to 10.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 2, 2026.

PRONOUNCED ON:APRIL 9, 2026

2

wp3293-2025-J.doc

JUDGMENT:

1.By the present writ petition instituted under Articles 226 and 

227 of the Constitution of India, the petitioner assails the order 

dated 23 September 2024 passed by the Industrial Court at Pune 

in   Complaint   (ULP)   No.   7   of   2024,   whereby   the   application 

seeking interim relief came to be allowed and the operation of the 

transfer order dated 23 January 2024 has been stayed pending 

final adjudication of the complaint.

2.The factual matrix giving rise to the present writ petition, as 

set out by the petitioner, is as follows. The petitioner is a company 

duly incorporated under the provisions of the Companies Act, 

1956, and is an existing company within the meaning of Section 2 

of   the   Companies   Act,   2013,   having   its   registered   office   at 

Chennai. The petitioner is, inter alia, engaged in the business of 

providing manpower supply services to various establishments. 

The   respondents   are   stated   to   fall   within   the   definition   of 

“workman” under Section 2(s) of  the Industrial Disputes Act, 

1947, and “employee” within the meaning of Section 3(5) of the 

Maharashtra Recognition of Trade Unions and Prevention of Unfair 

Labour Practices Act, 1971. The respondents were appointed in the 

capacities of operator, picker packer, and assembly operator. Their 

appointments   were   co-terminus   with   the   subsistence   of   the 

contractual arrangement entered into between the petitioner and 

Kubota Agricultural Machinery India Private Limited. 

3.The petitioner had been engaged in supplying manpower to 

Kubota for its manufacturing facility situated at Pune, pursuant to 

3

wp3293-2025-J.doc

a service agreement which came into effect from 1 April 2014. It is 

the case of the petitioner that, on account of its inability to 

continue   business   operations   with   Kubota,   the   client   service 

agreement   dated   11   March   2014   came   to   be   terminated   in 

accordance with the governing commercial terms. In that regard, a 

notice of 60 days was duly issued to Kubota. 

4.During the interregnum, the respondents approached the 

Industrial Court by instituting Complaint (ULP) No. 129 of 2023 

alleging   unfair   labour   practices.   In   the   said   proceedings,   the 

Industrial Court passed a direction restraining the petitioner from 

terminating the services of the respondents. It is the case of the 

petitioner that, in view of the absence of any other clients at Pune 

with whom the respondents could be deployed, the petitioner 

issued transfer orders dated 23 January 2024 transferring the 

services of the respondents. Being aggrieved by the said transfer 

orders,   the   respondents   once   again   approached   the   Industrial 

Court at Pune by filing Complaint (ULP) No. 7 of 2024, impugning 

the said action of transfer. 

5.The Industrial Court, Pune, by an ad-interim ex parte order 

dated 29 January 2024, stayed the operation and implementation 

of the transfer orders. The petitioner thereafter filed its detailed 

written   statement   opposing   the   grant   of   interim   relief   and 

contending   that   the   transfer   orders   were   legal,   valid,   and   in 

consonance with the applicable provisions of law. Upon hearing 

the parties, the Industrial Court proceeded to pass the impugned 

order dated 23 September 2024 confirming the interim relief. 

Aggrieved thereby, the petitioner has invoked the writ jurisdiction 

4

wp3293-2025-J.doc

of   this   Court.   It   is   further   stated   that   the   respondents   have 

subsequently initiated reference proceedings before the Industrial 

Court   seeking   a   declaration   of   permanency   with   Kubota 

Agricultural Machinery India Private Limited, contending that the 

contractual arrangement between the petitioner and Kubota is 

sham, bogus, and merely a paper arrangement devised to deprive 

the respondents of their legitimate claim to permanency. 

6.Mr. Cama, learned Senior Advocate appearing on behalf of 

the petitioner, submitted that there has been no alteration in the 

service conditions of the respondents. It was contended that the 

petitioner is willing to provide employment to the respondents at 

Chennai and that their services shall not be terminated without 

following   due   process   of   law.   He   further   submitted   that   the 

complaint does not contain any specific pleadings alleging mala 

fides, nor has any individual been impleaded in a personal capacity 

to   substantiate   such   allegations.   Inviting   attention   to   the 

appointment   orders,   it   was   submitted   that   the   terms   clearly 

stipulate   that   the   respondents   were   engaged   pursuant   to   the 

agreement with Kubota, and that their appointments were co-

terminus   with   the   subsisting   agreement   with   Kubota,   unless 

terminated earlier or upon cessation of the petitioner’s project with 

the said client. 

7.Inviting attention to clause (c) of the appointment orders, 

learned  Senior Counsel submitted  that  although  the  clause  is 

captioned   as   deputation   or   transfer,   sub-clause   (1)   expressly 

provides that the respondents may be deputed to the petitioner’s 

client as per the terms of the deputation letter or to any of the 

5

wp3293-2025-J.doc

client’s locations from time to time. He further submitted that sub-

clause   (2)   clarifies   that   during   the   period   of   deputation,   the 

respondents shall continue to remain in the employment of the 

petitioner. It was also pointed out that, by communication dated 

29 November 2023, the petitioner terminated its contract with 

Kubota with effect from 31 January 2024.

8.It was further submitted that the respondents had earlier 

approached the Industrial Court by filing Complaint (ULP) No. 129 

of 2023, wherein an ad-interim order was passed restraining the 

petitioner from terminating their services without following due 

process of law. Referring to the pleadings in the said complaint, 

learned Senior Counsel submitted that paragraph 3 thereof makes 

reference to clause (c) of the appointment orders, wherein the 

respondents have themselves averred that the petitioner does not 

have the right to transfer employees to its own establishment and 

that   the   employment   is   client-based.   On   that   basis,   it   was 

contended that the respondents have, by necessary implication, 

acknowledged the existence of a power of transfer. It was further 

submitted that there was no material before the Industrial Court to 

conclude that work was available in Maharashtra. According to the 

petitioner,   once   the   respondents   report   to   the   head   office   at 

Chennai, they would be deployed as and when work becomes 

available,   and   until   such   time,   their   services   would   not   be 

terminated without due process and wages would continue to be 

paid. 

9.Inviting attention to the transfer orders, it was submitted 

that the same disclose specific reasons, namely that the contract 

6

wp3293-2025-J.doc

with Kubota was coming to an end on 31 January 2024 and that, 

in view of the restraint order passed by the Industrial Court against 

termination without due process, coupled with the absence of 

further operations at Pune, the respondents were transferred to the 

petitioner’s   office   at   Chennai   in   terms   of   clause   (C1)   of   the 

appointment orders. 

10.In   support   of   the   aforesaid   submissions,   learned   Senior 

Counsel for the petitioner placed reliance upon the decisions in 

Rajendra Roy vs. Union of India & Another, AIR 1993 SC 1236; 

Management of Addisons Paints and Chemicals Ltd. vs. Workmen, 

represented by the Secretary (A, P, and C) Assistants’ Association & 

Another, 

2001 I CLR 587; State of U.P. & Others vs. Gobardhan Lal, 

(2004) 11 SCC 402; Pearlite Liners (P) Limited vs. Manorama 

Sirsi,  

(2004) 3 SCC 172; and Rajneesh Khajuria vs. Wockhardt 

Limited & Another, 

(2020) 3 SCC 86. 

11.Per contra, learned Advocate appearing for the respondents 

supported the impugned order and submitted that the same is well 

reasoned and based on a detailed consideration of the entire 

material on record. It was contended that the Industrial Court has 

rightly recorded a finding that the transfer order dated 23 January 

2024 is vitiated by mala fides and has been issued for a collateral 

purpose   with   an   oblique   motive.   It   was   submitted   that   the 

petitioner was fully aware that no work suitable to the respondents 

was available at its head office at Chennai, particularly when the 

respondents are skilled workers engaged in operational duties and 

the said location does not have any manufacturing facility. It was 

further   contended   that   the   conditions   of   service   do   not 

7

wp3293-2025-J.doc

contemplate   transfer   to   a   place   where   no   work   is   available. 

Emphasis was laid on the fact that the transfer orders were issued 

within a short span of approximately 40 days from the passing of 

the ad-interim order restraining termination. It was also submitted 

that   the   respondents   are   conversant   only   with   the   Marathi 

language   and   that   their   children   are   pursuing   education   in 

Maharashtra, where Marathi is the medium of instruction, which is 

not available in Tamil Nadu. It was further contended that the 

petitioner, being engaged in providing services to the engineering 

industry,   could   have   secured   alternative   contracts   within 

Maharashtra, thereby enabling the respondents to continue their 

employment within the State, instead of effecting their transfer to 

Chennai.   In   support   of   the   aforesaid   submissions,   learned 

Advocate for the respondents placed reliance upon the judgment 

of this Court in  

Hindoostan Spinning & Weaving Mills Limited, 

Mumbai vs. Sharad G. Shanolkar & Others, 2002 (1) Mh LJ 559

. 

REASONS AND ANALYSIS: 

12.The case of the petitioner is that there is no removal of the 

respondents from service at all. The petitioner is repeatedly saying 

that the employment relationship is continuing and only the place 

of work is changed. According to the petitioner the situation arose 

because the contract with Kubota at Pune came to an end. Because 

of this the work which earlier existed at Pune was no longer 

available. The petitioner contends that in such a situation it cannot 

be forced to keep the respondents idle at Pune when there is no 

client   and   no   assignment.   It   is   further   pointed   out   that   the 

appointment   letters   themselves   clearly   mention   that   the 

8

wp3293-2025-J.doc

employment was connected with the client project. The condition 

is that the employment will run along with that project, and when 

the project stops, naturally the work at that place also stops. The 

petitioner is relying strongly on clause (c) of the appointment 

terms. It says that this clause allows deputation or transfer to any 

client location from time to time. According to the petitioner, this 

clause is not a small or casual term, but a main condition of 

employment. The respondents accepted this condition at the time 

of joining. Therefore, when the petitioner says that it has shifted 

them to Chennai, it is only acting within that agreed condition. 

The petitioner also explains that since there was no work left at 

Pune after the Kubota contract ended, the only practical step 

available was to call the respondents to its head office at Chennai, 

from where further deployment could be arranged.

13.On the question of intention, the petitioner strongly denies 

any wrongdoing. It says that there is no bad faith or hidden motive 

behind the transfer. It is also pointed out that in the complaint 

filed by the respondents, there is no clear and specific allegation of 

mala fide. No particular officer is named, and no details are given 

as to who acted wrongly and how. According to the petitioner, such 

vague allegations cannot be accepted to doubt a management 

decision.   The   petitioner   further   gives   an   assurance   that   the 

respondents will not be thrown out of employment. It says that 

their services will continue, wages will be paid, and as and when 

work becomes available, they will be assigned duties. In this way, 

the petitioner is trying to show that the action is protective of 

employment, not destructive of it.

9

wp3293-2025-J.doc

14.It cannot be said that an employer has no control at all over 

where its employees should work. Especially in a business of 

manpower supply, the very nature of work is that employees are 

placed   at   different   sites   depending   on   client   needs.   If  the 

appointment terms themselves say that the work is client based 

and   that   transfer   or   deputation   can   take   place,   then   such   a 

condition cannot be ignored later. The respondents at the time of 

joining agreed to such a structure of employment. So it is not 

possible to say that any movement from one place to another is 

automatically illegal. The appointment terms also indicate that the 

employment was not of a permanent and fixed location kind. It 

was tied to a particular project. This means that when the project 

comes to an end, the employer has to take some decision. Either 

the employee is shifted somewhere else, or the employment itself 

may come to an end, subject to law. Here the petitioner has chosen 

not to terminate but to continue the employment by shifting the 

place. This aspect cannot be lightly ignored. Once the Kubota 

contract ended the petitioner was justified in saying that there was 

no work left at Pune under that arrangement. 

15.In normal understanding also a transfer cannot be treated as 

punishment by itself. It does not reduce salary. It does not break 

service. It only changes the place where the work is to be done. 

Similarly it is also not a termination. The employee continues in 

service. Therefore, merely because the respondents do not want to 

go to Chennai that by itself may not make the transfer illegal. In 

industries   where   work   depends   on   projects   and   clients   some 

amount of flexibility must be given to the employer. Otherwise, the 

10

wp3293-2025-J.doc

business itself cannot function. Thus, from this angle the petitioner 

is showing that its action is within the contract, within business 

need, and without any wrongful intention. This part of the case 

cannot be rejected outright. It needs careful balancing with the 

other side before reaching any final conclusion.

16.Even so the matter does not end at that stage. The Court 

cannot stop only by reading one clause of the appointment letter 

and deciding the issue. The Court has to see the full situation as it 

actually happened. Here an important fact is that the respondents 

had already gone before the Industrial Court earlier by filing 

Complaint (ULP) No. 129 of 2023. In that complaint the Industrial 

Court had passed an ad-interim order. By that order the petitioner 

was restrained from terminating the services of the respondents 

without following due process of law.

17.Now what is to be seen is what happened next. Within a 

short time, roughly about fifty days from that order, the petitioner 

issued the transfer order. This timing becomes very important. 

When an employer is stopped from doing one thing by a Court and 

immediately   after   that   takes   another   step   affecting   the   same 

employees the Court is required to look at such conduct more 

carefully. In many cases intention is gathered from circumstances. 

The sequence of events, the timing, and the surrounding situation 

together help the Court to understand the real nature of the 

action. Here the Industrial Court has done exactly that. It has 

looked at the earlier restraint order, then the quick issuance of the 

transfer order and then formed a view that the transfer may not be 

a simple administrative decision. It has taken a view that the 

11

wp3293-2025-J.doc

transfer could be connected with the earlier order of protection 

and may have been issued when the petitioner was not able to 

terminate the services directly. This is a matter of inference drawn 

from facts. Such an inference when based on record and sequence 

cannot be said to be without basis. The Court must give due 

weight to such reasoning especially at the interim stage.

18.The respondents have also raised another aspect. They say 

that even at Chennai there was no real work available for them. 

According to them, they are skilled workers doing operational 

duties like operator, picker packer, and assembly work. Such work 

usually requires a production unit. It is their case that the Chennai 

location   is   only   a   head   office   and   not   a   place   where   such 

operational work is actually carried out. If that is so then sending 

them to such a place becomes questionable. On this point the 

material placed by the petitioner is also important. The petitioner 

has not shown before the Industrial Court any clear document or 

record to establish that work was actually available at Chennai for 

these respondents at the time of transfer. There is no specific 

posting, no identified assignment, no clear requirement shown. 

The stand of the petitioner is only that if and when work becomes 

available   the   respondents   will   be   given   work.   This   statement 

though sounding reasonable at first does not fully answer the 

issue. There is a difference between saying that work may arise in 

future and showing that work was available at the time when the 

transfer order was issued.

19.When a transfer is made normally it is expected that the 

employee is being shifted to a place where there is existing work 

12

wp3293-2025-J.doc

or immediate requirement. If a worker is sent to a place where 

there is no present work and only a possibility of future work is 

spoken of then such transfer can appear doubtful. It may look less 

like a genuine deployment and more like an arrangement to deal 

with the situation created by the earlier Court order. That is why 

the Industrial Court has considered this aspect seriously.

20.Thus, when these facts are put together the earlier protection 

order, the short gap of time, the absence of clear work at the 

transferred place, a reasonable doubt arises about the real purpose 

of the transfer. At this stage the Court is not finally deciding the 

rights,   but   it   must   see   whether   the   respondents   have   shown 

enough to justify interim protection. The Industrial Court has 

found   that   they   have   and   such   a   view   based   on   these 

circumstances cannot be said to be without support from the 

record.

21.The   respondents   have   also   placed   before   the   Court   the 

question of hardship and this part also needs careful attention. 

They say that they are Marathi-speaking workers. Their families 

are living in Maharashtra. Their children are studying here. There 

day-to-day life, their social connections, their language, all are 

connected with this State. According to them shifting to Chennai is 

not   a   small   change.   It   affects   their   family   life,   education   of 

children, and their ability to adjust in a different language and 

environment. They say that they are not in a position to suddenly 

move   and   settle   in   another   State   where   the   language   and 

conditions are different.

13

wp3293-2025-J.doc

22.Now, it is true that in service matters hardship alone cannot 

stop every transfer. Many employees are transferred from one 

place to another and some inconvenience is always there. Law 

does not say that a transfer becomes illegal only because it causes 

difficulty. So this argument of hardship, by itself, may not be 

enough to set aside the transfer. But the position changes when the 

Court is already examining whether the transfer is genuine or not. 

In such a situation hardship becomes an important supporting 

factor. It helps the Court to see whether the action is reasonable or 

whether it is being used to pressurize the employees. Here, the 

Industrial Court has not treated hardship as the only ground. It has 

looked at it along with other facts. It has considered that these 

respondents are not ordinary transferable staff in a large national 

setup with regular postings everywhere. They are workers doing 

specific   operational   jobs   and   their   placement   depends   on 

availability of work at particular sites. In such a case shifting them 

to a place where not only work is doubtful but also where they will 

face serious personal difficulty becomes a relevant circumstance. It 

adds weight to the doubt already arising from the timing and 

nature of the transfer.

23.Thus,   when   hardship   is   seen   together   with   the   other 

circumstances,   the   earlier   restraint   order,   the   quick   timing  of 

transfer, and the lack of clear work at Chennai, the overall picture 

becomes more doubtful. The hardship does not stand alone but it 

strengthens the inference. It gives support to the view that the 

transfer may not be purely for business need but could be carrying 

some collateral purpose. That is why the Industrial Court has 

14

wp3293-2025-J.doc

considered this aspect and such consideration cannot be said to be 

misplaced.

24.The petitioner has argued that the complaint should be 

rejected at the threshold because the respondents have not named 

any particular officer as the person who acted with mala fide 

intention. This submission is mainly based on the law explained in 

Rajneesh Khajuria. Therefore, it becomes necessary to see what 

exactly that judgment lays down and how far it applies to the 

present facts. In that judgment, the Supreme Court has clearly said 

that allegation of mala fides is a serious matter. It cannot be made 

in a casual way. It must be supported by proper facts and material. 

The Court has also said that when such allegation is made against 

a person, that person should be made a party, so that he can 

answer the charge. Otherwise, it would not be fair to hold that 

such person acted with bad intention. At the same time, the 

Supreme Court has also explained that mala fides is not always 

proved by direct evidence. It can be gathered from surrounding 

circumstances. The Court can look at the sequence of events, the 

timing, and the effect of the action, and then see whether there is 

something improper in it. But such conclusion must come from 

clear facts, not from vague or empty allegations. 

25.Now applying this to the present case, the submission of the 

petitioner cannot be accepted in a absolute manner. Here the 

respondents are not making a case that a particular named officer 

had   personal   enmity   or   grudge   against   them.   They   are   not 

pointing to any one individual and saying that he acted with bias. 

They are saying that the action of transfer itself is not genuine 

15

wp3293-2025-J.doc

because it came immediately after a protection order, because 

there was no clear work at Chennai, and because it causes serious 

difficulty to them. So the allegation here is not of personal mala 

fide against an individual but of improper exercise of power by the 

employer. In such a situation it is not always necessary that a 

particular officer must be named. The Court is required to see 

whether the action appears to be bona fide or not. This can be 

examined   from   the   surrounding   facts.   Further   in   the   present 

matter the Industrial Court has not given any final finding that any 

particular person acted with mala fide. It has only formed a prima 

facie view at the interim stage. It has looked at the timing of the 

transfer,   the   earlier   restraint   order   and   the   absence   of   clear 

material showing work at Chennai. Based on these factors it has 

found that the respondents have made out a case for interim 

protection. This is a limited finding not a final conclusion of guilt 

against any officer.

26.The judgment in Rajneesh Khajuria will apply fully when the 

Court is recording a final finding of mala fides against a specific 

person. In such a case that person must be before the Court. But at 

the stage of examining whether the action appears doubtful or 

requires interim protection the Court can look at the overall facts 

even without naming an individual. Therefore, the submission of 

the petitioner that the complaint must be rejected only because no 

officer is named cannot be accepted. The complaint does contain 

factual   basis.   It   refers   to   the   sequence   of   events   and   the 

surrounding circumstances. That is sufficient at least at this stage 

to allow the Court to examine the issue. The objection raised by 

16

wp3293-2025-J.doc

the petitioner does not defeat the complaint.

27.The petitioner has placed strong reliance on the appointment 

clause and also on various judgments which say that transfer is 

part of managerial power. According to the petitioner once the 

appointment letter allows transfer the Court should not interfere. 

This argument on first look appears correct because in service law 

it is well accepted that the employer has the right to decide where 

an   employee   should   work.   Especially   in   a   setup   where   work 

depends on clients and projects such power becomes necessary. If 

such power is completely taken away then the employer will not 

be   able   to  manage   its   business   properly.   So   this   part   of   the 

submission of the petitioner cannot be ignored. It has some legal 

basis.

28.At the same time the position in law is not so simple that 

once there is a transfer clause the Court has no role at all. The law 

always puts some limits on the exercise of power. Even if a power 

exists it must be used in a proper way and for a proper purpose. If 

the power is used in a wrong manner then the Court can step in. 

So it is not correct to say that the existence of a transfer clause 

ends the matter completely. The Court still has to see how that 

power is used in the facts of the case. It is true that generally 

Courts do not interfere in transfer matters. Courts do not act like 

an appellate authority to check whether one place is better than 

another or whether the employer could have taken a different 

decision. That is not the function of the Court. The Court does not 

sit to re-arrange postings. It only checks whether the action is legal 

and fair. So in normal situations transfer orders are allowed to 

17

wp3293-2025-J.doc

operate, and the employee is expected to comply.

29.But this general rule has clear exceptions. If the transfer is in 

the nature of punishment, meaning it is done to harm or penalize 

the employee without following proper procedure then the Court 

can interfere. Similarly, if the transfer is not really for work but for 

some indirect reason like to force the employee, to harass him, or 

to defeat some legal protection already granted, then also the 

Court   can   step   in.   Another   important   situation   is   where   the 

transfer is used to frustrate pending proceedings. If an employee 

has already gone to Court and obtained some protection, and then 

a step is taken which practically defeats that protection, the Court 

cannot remain silent.

30.The judgments relied upon by the petitioner also say that 

transfer should not be examined like an appeal on facts. That 

means the Court should not go into minute details to decide 

whether the employer’s decision was the best possible one. But at 

the same time, those very judgments do not say that a transfer 

passed for an improper purpose must be protected. They do not 

give a free hand to the employer to act in any manner. The 

protection given to the employer is only when the action is bona 

fide and within legal limits.

31.In the present case, the Industrial Court has not taken an 

extreme view. It has not said that every transfer is bad or that the 

petitioner has no power to transfer. It has only looked at the 

specific facts of this case. It has seen the earlier order protecting 

the respondents, the quick timing of the transfer, the absence of 

18

wp3293-2025-J.doc

clear work at Chennai, and the hardship caused. After considering 

all this, it has formed a view that this particular transfer appears 

doubtful  at this stage. The Industrial Court has  only  granted 

interim protection. It has not finally decided the issue. It has only 

said that till the complaint is fully heard and decided, the transfer 

should not be given effect.  If later it is found that the transfer was 

proper the employer can still act. But if the transfer is allowed now 

and later found to be improper the damage may not be easy to 

undo. Thus, when the matter is seen in this way   the reliance 

placed by the petitioner on the general principle of transfer does 

not completely answer the case. That principle applies in normal 

situations. But where there are surrounding circumstances creating 

doubt about the purpose of the transfer, the Court is justified in 

taking a closer look. The Industrial Court has done exactly that 

and therefore its approach cannot be said to be incorrect.

32.This Court while using its writ powers is not sitting like an 

appeal court over every interim order passed by the Industrial 

Court. It is not the duty of this Court to re-check each fact and 

come to a fresh conclusion just because another view is possible. 

Interference is only done in limited situations. For example, if the 

order is completely unreasonable, or if it is passed without giving 

any reasons, or if important facts are ignored, then only this Court 

can step in. Otherwise, normally the order is allowed to stand.

33.In the present case, the Industrial Court has looked into all 

the   necessary   aspects.   It   has   considered   the   appointment 

conditions, the earlier complaint filed by the respondents, the 

order which had already protected them from termination, the 

19

wp3293-2025-J.doc

short timing within which the transfer was issued, the contention 

that there was no proper work at Chennai, and also the hardship 

which may be caused to the respondents. The reasons given by the 

Industrial Court may not be very long or detailed, but they are not 

without basis. They show that the Court has applied its mind to 

the facts placed before it. Once such a reasonable view is taken on 

the material available, this Court cannot replace it with another 

possible view just because it may think differently.

34.Looking at the matter as a whole, I am satisfied that the 

respondents have shown a prima facie case for grant of interim 

protection. At this stage the Court is not deciding finally who is 

right or wrong. It is only seeing whether protection is needed till 

the case is fully heard. In this situation the balance of convenience 

also supports the respondents. If the transfer is allowed to take 

effect now, and later it is found to be improper, the harm caused to 

the respondents will be difficult to correct. They may suffer loss 

which cannot be easily reversed. On the other hand the petitioner 

is not facing any serious harm because of this interim order. The 

petitioner can still continue its business. It can engage workers, 

pay wages, and take all steps as permitted by law. It is also free to 

present its full case before the Industrial Court when the complaint 

is finally heard. So, it cannot be said that the petitioner is suffering 

any irreparable loss due to continuation of the interim relief.

35.For all these reasons, I do not find any ground to interfere 

with the order dated 23 September 2024. The Industrial Court has 

taken a reasonable and possible view based on the material before 

it. 

20

wp3293-2025-J.doc

36.Therefore, the writ petition is dismissed. There shall be no 

order as to costs.

37.At this stage, learned Advocate for the petitioner prayed for 

continuation of ad-interim relief. However, in view of the reasons 

recorded in the judgment, the request for continuation of ad-

interim relief stands rejected.

(AMIT BORKAR, J.)

21