wp17274-25-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION No. 17274 OF 2025

Vidyut Metallics Pvt Ltd

Through its Authorised Representative

Mr. Ved Parkash

L.B. S. Marg, Teen Hat Naka,

Wagale Estate, Thane 400 6104…  petitioner

Vs.

1.Vidyut Metallics Employees Union

Room No.301, Hema Apartment,

D Wing, Davale Nagar,

Near TMT Depot, Lokmanya Nagar

Pada No. 2, Thane-400 606.

2.M/s. Supermax Personal Care Pvt. Ltd

Malhotra House, 4

th

  Floor, In front of 

GPO, Mumbai-400 001. ...Respondents

Mr. Jamshed Cama, Senior Advocate with Mr. Sujeet 

Salkar and Mr. Venkatesh Bhandari i/b Mr. Raymond 

Gadkar, for petitioner.

Mr. Nitesh Bhutekar i/b Ms. Harshada Shrikhande,  Mr. 

Prathamesh   Mandlik,   Priyesha   Patel,   Mr.   Aditya 

Mahamiya, Ms. Sejal Singh and Mr. Khushal Ahirrao 

for respondent No.1.

Mr. Ajinkya Kurdukar, for respondent No. 2. 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.05.07

11:50:14 +0530

wp17274-25-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 30, 2026.

PRONOUNCED ON:MAY 7, 2026

JUDGMENT:

1.The present petition is directed against the impugned Award 

dated 28 April 2025, rendered by the Industrial Tribunal at Thane 

in Reference (IT) No. 11 of 2014. The petitioner seeks to assail the 

legality and correctness of the said Award and prays for the same 

to be quashed and set aside on grounds urged in the petition.

2.The factual matrix giving rise to the present proceedings, 

briefly stated, is that the petitioner is a company which was earlier 

operating two manufacturing units in the Thane region. One unit, 

namely Vidyut Metallics Pvt. Ltd., was engaged in the manufacture 

of razor blades, while the other unit, being the PEECO Plant 

situated   at   Wagale   Industrial   Estate,   was   engaged   in   the 

manufacture of wax paper. On or about 2 May 2020, a major fire 

occurred   at   the   PEECO   Plant,   resulting   in   cessation   of 

manufacturing activities at the said unit. In view of the difficulties 

faced by the petitioner in continuing its manufacturing operations, 

including those at Vidyut Metallics Pvt. Ltd., the petitioner entered 

into a Business Transfer Agreement dated 30 December 2020 with 

respondent No. 2. The said agreement was made effective from 18 

March 2021. By virtue of the said arrangement, the petitioner 

transferred its entire running business to respondent No. 2 on a 

slump-sale basis and on an “as is where is” condition, including 

2

wp17274-25-J.doc

employees, business records, assets and liabilities of every nature. 

The only asset retained by the petitioner was the immovable 

premises.

3.It is the case of the petitioner that upon execution of the 

Business Transfer Agreement, it ceased to have any connection 

with or control over the transferred business, which thereafter 

came to be exclusively operated by respondent No. 2. It is further 

stated that 31 workmen had instituted Complaint (ULP) No. 337 

of 2012 seeking ex gratia payment from respondent No. 2. By an 

order dated 13 November 2021, the Industrial Court directed both 

the petitioner and respondent No. 2 to make payment jointly and 

severally.   Subsequently,   four  workmen,   namely   Tushar   Shinde, 

Vinod   Panchal,   Avinash   Asadokar   and   Ayub   Shaikh,   filed 

Complaint (ULP) No. 104 of 2014 claiming balance suspension 

wages for the period from 3rd November 2011 to 2013. By order 

dated 2 January 2021, the Industrial Court again held both the 

petitioner and respondent No. 2 jointly and severally liable to 

make the said payment. 

4.The petitioner has placed reliance upon Clauses 1.1.8 and 

6.2.4  of the Business Transfer Agreement to contend  that  all 

liabilities   pertaining   to   the   business,   including   contingent 

liabilities, stood transferred to respondent No. 2. Clause 1.1.8 

defines “Business Liabilities” and provides for their transfer to the 

transferee, who is made responsible for discharge of such liabilities 

from the transfer date. It is further provided that respondent No. 2, 

as transferee, shall comply with all applicable employment laws 

3

wp17274-25-J.doc

and shall be liable for all employee-related payments including 

gratuity, bonus, and other statutory dues. On this basis, it is 

contended that any relief of reinstatement with back wages, even if 

granted, can only be enforced against respondent No. 2, which is 

the entity presently carrying on the business. The petitioner asserts 

that it has ceased business operations and therefore cannot be 

directed to reinstate the workmen. It is further pointed out that 

respondent No. 2 has been admitted into Corporate Insolvency 

Resolution Process with effect from 11 January 2024, and the 

concerned workmen themselves have lodged claims before the 

Resolution Professional seeking recovery of substantial amounts 

towards back wages and other dues. According to the petitioner, 

this conduct clearly indicates that the workmen have recognized 

respondent No. 2 as the entity liable for such claims.

5.It is further the case of the petitioner that upon execution of 

the Business Transfer Agreement, as many as 1117 workmen, 

including   managerial   personnel   and   members   of   Maharashtra 

Rajya Rashtriya Kamgar Sanghatana, accepted employment with 

respondent No. 2 by executing individual consent letters. However, 

approximately 37 workmen, including the 31 concerned workmen 

in the present petition, who were members of respondent No. 1 

Union,   declined   to   accept   such   employment   despite   repeated 

requests. It is stated that these workmen were thereafter relocated 

to the PEECO Plant at Thane, but they discontinued attendance 

after a few days on what is described as untenable grounds. 

Consequently, the petitioner terminated their services with effect 

4

wp17274-25-J.doc

from 11 July 2013 in accordance with law and paid retrenchment 

compensation   along   with   other   statutory   dues,   which   were 

accepted by the workmen. The termination letters were sent by 

registered   post   as   the   workmen   refused   to   accept   the   same 

personally.

6.The petitioner further contends that after transfer of the 

business, only 37 workmen remained on its rolls at the relevant 

time and therefore the statutory requirement of seeking prior 

approval for retrenchment was not attracted. It is also urged that 

though the concerned workmen are stated to have continued 

notionally under the petitioner, in fact they were working at the 

establishment of respondent No. 2 and were receiving wages and 

statutory benefits from respondent No. 2. It is further averred that 

certain   actions   relating   to   relocation   and   retrenchment   were 

undertaken by one of the Directors, namely, Mr. Chaudhary, during 

a period when disputes existed regarding control of the Board of 

Directors. The petitioner asserts that steps had been initiated to 

remove the said Director through proceedings before the Company 

Law   Board,   and   subsequent   orders   upheld   by   higher   courts 

enabled restructuring of the Board. It is also contended that under 

a   Secondment   Agreement,   the   control  and   supervision   of   the 

concerned workmen vested with respondent No. 2, which paid all 

their dues, and therefore the petitioner could not be regarded as 

the employer in law. Despite this position, the respondent Union 

issued   a   Charter   of   Demands   dated   16   August   2013   seeking 

reinstatement of the workmen. 

5

wp17274-25-J.doc

7.The   petitioner   has   assailed   the   finding   recorded   by   the 

Industrial Tribunal to the effect that respondent No. 2 had not paid 

the terminal dues to the concerned workmen. According to the 

petitioner, this finding is contrary to the documentary evidence on 

record, which clearly establishes that retrenchment compensation 

and   other   dues   were   paid   through   cheques   issued   from   the 

accounts of respondent No. 2 and credited to the workmen. It is 

contended that the Tribunal failed to properly appreciate this 

evidence,   rendering   the   impugned   finding   unsustainable   and 

perverse.

8.It is further stated that upon rejection of the demands raised 

by   the   respondent   Union,   conciliation   proceedings   were 

undertaken, culminating in a Reference order dated 25 February 

2014.   The   respondent   Union   thereafter  filed   its   Statement   of 

Claim, to which the petitioner filed its Written Statement. Upon 

hearing the parties, the Industrial Tribunal partly allowed the 

Reference by the impugned Award dated 28 April 2025. Being 

aggrieved thereby, the petitioner has invoked the writ jurisdiction 

of this Court.

9.Mr. Jamshed Cama, learned Senior Advocate appearing on 

behalf of the petitioner, submitted that the impugned Award is 

based   substantially   upon   the   testimony   of   a   solitary   witness 

examined on behalf of the respondent Union. It is urged that in the 

course of cross-examination, the said witness has made material 

admissions to the effect that the concerned workmen had accepted 

and encashed their terminal dues, that a large majority of the 

6

wp17274-25-J.doc

employees   had   voluntarily   joined   respondent   No.   2,   namely 

SPCPL, that no coercion or undue pressure was exercised upon 

them, and that the terminal benefits were duly credited to their 

respective accounts. According to the petitioner, these admissions 

strike at the very root of the findings recorded by the Tribunal and 

render the Award perverse, inasmuch as the Tribunal was led to 

believe that the respondent Union represented the majority of the 

workforce, whereas in fact 1117 employees had joined SPCPL 

under the recognized union MRRKS and only about 37 employees 

remained affiliated with respondent No. 1 Union.

10.It was further submitted that in Complaint (ULP) No. 58 of 

2011, the Industrial Court had already recorded a categorical 

finding that the respondent Union had a negligible membership of 

approximately   2.5   percent   and   consequently   lacked   locus   to 

espouse   the   cause   of   the   workmen.   In   this   background,   the 

acceptance by the Tribunal of the respondent Union’s claim of 

majority representation is stated to be manifestly erroneous. It is 

also contended that SPCPL, which has subsequently been admitted 

into Corporate Insolvency Resolution Process under the Insolvency 

and Bankruptcy Code, constitutes a necessary and proper party to 

any industrial dispute arising after the transfer of the undertaking. 

The fastening of liability solely upon the petitioner, namely VMPL, 

despite   the   transfer   of   business   under   the   Business   Transfer 

Agreement and despite SPCPL having assumed obligations towards 

the workmen, is, according to the petitioner, legally unsustainable. 

7

wp17274-25-J.doc

11.Learned Senior Counsel further submitted that under the 

Secondment Agreement executed between SPCPL and VMPL, the 

concerned workmen continued to remain in the employment of 

SPCPL, which exercised supervision and control over their work 

and was responsible for payment of salary, provident fund, ESIC 

contributions and other statutory benefits. It is contended that 

VMPL was merely functioning as a nominal job-work contractor 

and did not have the attributes of an employer in law. The contrary 

finding recorded by the Tribunal, treating VMPL as the employer, is 

therefore assailed as being contrary to the evidence on record and 

vitiated by perversity. On these grounds, a prayer is made for 

setting aside the impugned Award.

12.Per contra, Mr. Nitesh Bhutekar, learned Advocate appearing 

on behalf of respondent No. 1 Union, opposed the petition and 

submitted that there was no valid transfer of employment of the 

concerned workmen from VMPL to SPCPL. It is contended that the 

Notice dated 12 January 2011 clearly stipulated that transfer of 

employment was conditional upon individual written consent of 

each workman, and no alternative mode of transfer was envisaged 

therein.   It   is   an   admitted   position   that   the   31   workmen 

represented by respondent No. 1 did not furnish such consent and, 

therefore, their employment continued with VMPL. In the absence 

of   such   consent,   the   petitioner   cannot   contend   that   the   said 

workmen stood automatically transferred to SPCPL. It is further 

submitted that even the Business Transfer Agreement itself made 

the   transfer   of   employees   subject   to   their   individual   consent. 

8

wp17274-25-J.doc

Reliance   is   placed   upon   the   evidence   of   the   petitioner’s   own 

witness, who has admitted that the services of all employees did 

not automatically stand transferred to SPCPL, that the concerned 

31   workmen   continued   to   work   with   VMPL   till   the   date   of 

termination, that VMPL remained their employer and paid their 

wages, and that the workmen continued to work at the PEECO 

Plant of VMPL even after execution of the BTA. On the basis of 

such   evidence,   it   is   contended   that   the   employer-employee 

relationship between VMPL and the concerned workmen subsisted 

till the date of termination.

13.It is further submitted that the justification sought to be 

advanced by VMPL for termination of services on the ground of 

absence of work is factually incorrect. The witness examined on 

behalf   of   VMPL   has   admitted   the   existence   of   a   Job   Work 

Agreement dated 18th March 2011 entered into between VMPL 

and SPCPL, under which VMPL had agreed to provide job work to 

SPCPL. The said witness has further admitted that under the terms 

of   the   said   agreement,   VMPL   had   undertaken   to   provide 

manpower, manufacture and dispatch products, supply additional 

operative and technical staff, and had in fact employed personnel 

for such purposes.

14.According to the respondent Union, the aforesaid admissions 

clearly negate the plea of lack of work raised by VMPL. It is 

contended that upon a comprehensive appreciation of the evidence 

on record, the Tribunal has rightly concluded that the termination 

was founded on incorrect and untenable reasons and is therefore 

9

wp17274-25-J.doc

unsustainable in law. It is further urged that the transfer of the 

concerned workmen to the PEECO Plant was not a bona fide 

administrative decision but was punitive in nature, intended to 

penalize the workmen for refusing to consent to transfer of their 

employment to SPCPL. The evidence on record indicates that the 

said plant had been completely destroyed in a fire in 2010, that 

there were no functional facilities or working conditions, that there 

was   no   manufacturing   activity,   and   that   the   plant   was   not 

operational at the relevant time. It is therefore contended that 

such transfer was an act of victimisation and constituted an unfair 

labour practice.

15.The learned Advocate further submitted that the termination 

orders dated 11 July 2013 were admittedly issued and signed by 

one Mr. Subhash D. Chaudhary. However, the minutes of the 

extraordinary general meeting dated 21 December 2012 record 

that the said Mr. Chaudhary had been removed from the post of 

Director   of   VMPL.   This   position   is   also   stated   to   have   been 

admitted in the cross-examination of the petitioner’s witness, and 

further corroborated by publication of notice of removal in a 

newspaper dated 3 September 2014. It is therefore contended that 

the termination orders issued by the said person were without 

authority. No resolution authorising him to take such action has 

been produced on record. The explanation sought to be offered 

regarding a stay order of the Company Law Board has not been 

substantiated   by   any   documentary   evidence.   In   these 

circumstances, it is submitted that the Tribunal has rightly held 

10

wp17274-25-J.doc

that the termination was effected by an incompetent authority and 

is therefore void ab initio.

16.It is further submitted that at the time when the termination 

orders were issued, certain proceedings were already pending 

before  the Industrial Court and Tribunal,  including Complaint 

(ULP) No. 58 of 2011, Complaint (ULP) No. 80 of 2013 and 

Reference (IT) No. 39 of 2012. It is pointed out that by an order 

dated 18th February 2011 in Complaint (ULP) No. 58 of 2011, 

VMPL had been restrained from altering the service conditions of 

the concerned workmen. A similar direction was issued on 26 July 

2013 in Complaint (ULP) No. 80 of 2013. Despite the subsistence 

of these interim orders, the workmen were transferred to the 

PEECO Plant, which was admittedly non-functional, and were 

thereafter terminated on 11 July 2013.

17.It is contended that the action of VMPL in terminating the 

services   of   the   concerned   workmen   during   the   pendency   of 

industrial dispute proceedings, without obtaining prior approval as 

required under Section 33(2) of the Industrial Disputes Act, 1947, 

is in clear breach of the statutory mandate. Any alteration in 

service conditions or termination effected during the pendency of 

such proceedings, in violation of the embargo under Section 33(2), 

is void and inoperative. The Tribunal has therefore rightly held 

that non-compliance with the mandatory requirements of the said 

provision renders the termination illegal and unsustainable.

11

wp17274-25-J.doc

18.The respondent has also opposed the objection raised by the 

petitioner regarding the locus of respondent No. 1 Union. It is 

submitted that the Tribunal has, upon appreciation of evidence, 

rightly   held   that   after   refusal   of   transfer   by   the   concerned 

workmen, only 31 employees remained on the rolls of VMPL and 

that all such workmen were members of respondent No. 1 Union. 

The requirement under Section 9A of the Trade Unions Act, 1926 

is   stated   to   have   been   satisfied.   It   is   further   contended   that 

recognition of a union is not a precondition for maintaining an 

industrial dispute under the Industrial Disputes Act, 1947. In the 

absence   of   any   recognized   union,   an   unrecognized   union 

representing the concerned workmen is competent to espouse their 

cause.

19.In support of the aforesaid submissions, reliance is placed 

upon judicial precedents, including  

Dyes and Chemical Workers 

Union v. Asian Chemical Works and Ors. 

1991 SCC OnLine Bom 

299,

  Petroleum Employees' Union and Ors. v. Bharat Petroleum 

Corporation   Ltd.  and  Anr.  

1983   SCC   OnLine   Bom   123   and 

Emerson Climate Technologies (India) Pvt. Ltd. v. Bhartiya Kamgar 

Karmachari Mahasangh, 

(Writ Petition No. 444 of 2020), wherein 

it has been held that an unrecognized union is competent to file a 

complaint of unfair labour practice in the absence of a recognized 

union. On this basis, it is prayed that the petition be dismissed.

20.In rejoinder, Mr. Cama, learned Senior Advocate for the 

petitioner, reiterated that on the date of reference, respondent No. 

1 Union was an unrecognized union and therefore lacked locus to 

12

wp17274-25-J.doc

espouse the dispute. It is further submitted that the Tribunal failed 

to   consider   the   provisions   of   Section   25FF   of   the   Industrial 

Disputes Act, which contemplate only two options for employees in 

the   event   of   transfer   of   undertaking,   namely,   to   accept 

compensation and discontinue service or to join the transferee. 

Reliance is placed upon the judgment of the Supreme Court in 

Anakapalle Co-operative Agricultural and Industrial Society Ltd. v. 

Workmen,

 AIR 1963 SC 1489 to support this proposition. It is also 

submitted that the decision to provide or not provide job work is 

within   the   domain   of   managerial   discretion   and   cannot   be 

compelled.

21.Learned Senior Counsel further relied upon the judgment in 

M/s. Parry and Co. Ltd. v. P.C. Pal and Others, AIR 1970 SC 1334 to 

contend that an employer is entitled to arrange its business affairs 

in a manner permissible in law, even if such arrangement has the 

effect of avoiding certain regulatory consequences. It is submitted 

that retrenchment, if effected for valid reasons and not by way of 

victimisation or unfair labour practice, cannot be interfered with. It 

is further contended that the claim for full back wages has not 

been substantiated by adequate evidence, as only one workman 

was examined on behalf of all employees. It is also urged that in 

the   absence   of   transfer   of   the   factory   premises,   the   relief   of 

reinstatement could not have been granted. It is lastly submitted 

that   where   the   number   of   employees   is   less   than   100,   prior 

permission under Section 25-O is not required. 

13

wp17274-25-J.doc

22.In support of his contention regarding grant of back wages, 

reliance is placed upon the judgments of the Supreme Court in 

Management   of   Regional   Chief   Engineer,   Public   Health 

Engineering Department, Ranchi v. Their Workmen,  

(2019) 18 

SCC 814,

 and Punjab National Bank v. Virender Kumar Goel and 

Others, 

(2004) 2 SCC 193. It is submitted that once an employee 

accepts the benefit of a scheme, he cannot subsequently resile from 

the same and claim inconsistent reliefs. On these grounds, it is 

urged that the impugned Award deserves to be quashed and set 

aside.

REASONS AND ANALYSIS:

23.Having heard the learned Senior Advocate for the petitioner 

and the learned Advocate for the respondent Union, and upon 

perusal of the record as also the rival pleadings and the material 

part of the evidence referred to before this Court, this Court finds 

that the controversy turns mainly on one question whether the 

concerned 31 workmen stood validly transferred to SPCPL and, if 

not, whether the petitioner could still terminate their services 

during   the   pendency   of   industrial   proceedings   without   prior 

approval in law.

24.The petitioner has laid emphasis on the Business Transfer 

Agreement and has attempted to build its case around the said 

document. It is urged that the transfer was on slump sale basis, 

that the business stood transferred, and that all liabilities stood 

shifted to SPCPL, and therefore the petitioner cannot now be 

14

wp17274-25-J.doc

saddled with any liability of reinstatement or back wages. This 

submission, at first look, appears to have some strength because 

the language of the agreement is indeed wide and speaks of 

transfer of business along with assets and liabilities. However, 

upon closer scrutiny, this Court finds that such submission cannot 

be   accepted.   It   is   well   settled   that   in   matters   arising   under 

industrial jurisprudence, the Court is not confined to the mere 

wording of commercial agreements between parties. The Court 

must examine the working arrangement, the manner in which 

employment continued or did not continue, and the nature of 

control and supervision over the workmen. A document may say 

one thing, but if the ground reality shows another, then the Court 

cannot   shut   its   eyes   to   such   reality.   A   transfer   between  two 

corporate entities does not result in termination of employment 

unless the requirements are satisfied. Therefore, what is required 

to be seen is whether there was a genuine and effective change in 

the employer-employee relationship, or whether the arrangement 

remained only a paper transaction between two managements 

without altering the position of the workmen.

25.When the matter is examined in light of the evidence placed 

on record, the stand of the petitioner does not stand supported. 

The   respondent   Union   has   relied   upon   the   Notice   dated   12 

January 2011, which indicates that the transfer of employment 

was not automatic but was made subject to the individual written 

consent of each workman. This condition goes to the root of the 

matter. If the scheme of transfer itself contemplates that each 

15

wp17274-25-J.doc

workman must agree before his employment can be shifted, then 

in absence of such consent, the transfer of employment cannot be 

presumed. The material on record indicates that the 31 concerned 

workmen did not give such consent. In such situation, it would not 

be legally permissible for the petitioner to contend that their 

employment stood transferred merely because the business was 

transferred.   The   statutory   position   under   Section   25FF   also 

reinforces this view. The provision does not say that employment 

automatically comes to an end or stands transferred upon change 

of ownership. On the contrary, as explained by the Supreme Court 

in  

N.T.C. (South Maharashtra) Ltd. v. Rashtriya Mill Mazdoor 

Sangh

, (1993) 1 SCC 217 the effect of transfer depends upon the 

terms governing such transfer and upon fulfillment of certain 

conditions.   Thus,   where   the   terms   require   consent   and   such 

consent is absent, it would be unsafe to hold that the relationship 

of employment stood altered.

26.The petitioner has further attempted to draw strength from 

the circumstance that a large number of employees, namely 1117 

workmen, accepted the transfer and joined SPCPL by executing 

consent letters. This fact cannot conclude the issue in favour of the 

petitioner. Industrial law does not operate on the principle of 

majority rule in matters of individual rights. Each workman has an 

independent status in law. The rights of a minority group do not 

stand   extinguished   merely   because   a   majority   has   chosen   a 

different course. The Tribunal was concerned with the dispute 

raised by the 31 workmen, and therefore their case had to be 

16

wp17274-25-J.doc

examined on its own footing. If these workmen did not consent to 

the transfer, and if there is material to indicate that they continued 

to remain under the control of the petitioner establishment, then 

the fact that other employees shifted to SPCPL does not displace 

their claim. The Court must be cautious not to dilute statutory 

protections by applying number of workmen. The legal question is 

not how many accepted the transfer, but whether those who did 

not accept it were lawfully transferred. On the material available, 

such lawful transfer is not established. Therefore, the contention 

based on majority acceptance does not answer the case of the 

petitioner.

27.Mr. Cama, learned Senior Advocate for the petitioner, has 

raised   the   objection   that   respondent   No.   1   Union   was   not   a 

recognized union on the date of reference and therefore had no 

legal standing to raise the dispute. It cannot be accepted that 

absence of recognition bars the workmen from approaching a 

forum through a union which is otherwise representing them. The 

material placed before this Court shows that the concerned 31 

workmen were in fact members of respondent No. 1 Union and 

that their grievance was taken up by it. If such union is not 

permitted to raise the dispute, then practically the workmen would 

be left without any remedy. Such a situation cannot be accepted in 

industrial law, which is intended to protect workmen and provide 

them access to adjudication. The law cannot be read in such 

technical manner so as to defeat the remedy itself. Therefore, this 

Court is not inclined to hold that the reference was bad only on the 

17

wp17274-25-J.doc

ground that the union was unrecognized.

28.Coming to the next submission, which is based on Section 

25FF of the Industrial Disputes Act, it has been argued that upon 

transfer   of   undertaking,   the   workmen   are   left   only   with   two 

choices, either to accept compensation and leave service, or to join 

the new employer, and that no other option is permissible. For this 

purpose, reliance is placed on the judgment in  

Anakapalle Co-

operative Agricultural and Industrial Society Ltd.

 This Court finds 

that   such   submission   proceeds   on   a   narrow   reading   of   the 

provision. Section 25FF does not operate in such manner. It does 

not say that employment automatically ends, or that workmen 

must move to the transferee. The provision only explains what 

happens if the transfer results in termination and also when it does 

not.   The   real   question   is   whether   in   fact   the   employment 

continued or came to an end. In the present case, this issue is in 

dispute. There is material to show that the concerned workmen 

did not give consent for transfer and continued with the petitioner. 

If that be so, it cannot be said that they must be pushed into one of 

the two categories suggested by the petitioner. The legal position 

requires examination of facts and cannot be applied without such 

examination.

29.It has also been argued that the employer has freedom to 

decide whether to give job work or not and that such decisions fall 

within   managerial   powers.   This   Court   does   not   dispute   that 

management has discretion in running its business. However, such 

discretion is not absolute. When such decisions affect the rights of 

18

wp17274-25-J.doc

workmen, the Court is entitled to examine whether the action is 

genuine or whether it is taken to defeat legal protections. If the 

decision appears to be a device to remove workmen or to compel 

them to accept conditions which they did not agree to, then the 

Court cannot remain silent. In the present case, the Tribunal has 

come to a conclusion, based on the material available, that the 

plea of no work was not correct and that some form of activity was 

still continuing. Whether that conclusion is fully correct or not, it 

cannot be ignored by saying that it is a matter of management. 

Managerial power cannot override statutory safeguards given to 

workmen. Therefore, this submission also does not advance the 

case of the petitioner in the manner sought.

30.The petitioner has submitted that the Tribunal has relied 

only   on   one   witness   examined   on   behalf   of   the   Union.   This 

submission requires careful examination. The Court must see what 

that witness stated and whether his statement finds support from 

other material. On reading the record as placed, it appears that the 

Tribunal has not proceeded on a single statement. The Tribunal 

has also taken into account the admissions given by the petitioner’s 

own witness. Those admissions carry weight because they come 

from the side of the petitioner itself. It has been admitted that the 

concerned workmen continued to work with VMPL till the date of 

termination, that their wages were paid by VMPL, and that even 

after execution of the BTA they were working in the PEECO Plant. 

When a party’s own witness speaks against its stand, the Court is 

entitled to rely upon such statement. Therefore, the conclusion 

19

wp17274-25-J.doc

drawn by the Tribunal cannot be called arbitrary only because the 

petitioner   takes   a   different   view   of   the   evidence.   A   finding 

becomes perverse only when it is wholly unsupported or contrary 

to record.

31.The   petitioner   has   also   argued   that   since   the   workmen 

accepted   and   encashed   the   terminal   dues,   they   cannot   now 

challenge the termination. It is true that acceptance of dues is a 

relevant   fact   and   may   indicate   certain   conduct   on   part   of 

workmen. However, such acceptance cannot be treated as final 

settlement, especially when the workmen are disputing the legality 

of   termination.   Often,   workmen   accept   such   amounts   due   to 

financial necessity and without abandoning their rights. Therefore, 

mere encashment of cheques cannot validate an action which is 

otherwise not in accordance with law. The real issue remains 

whether the termination itself was lawful, whether it was done by 

a competent authority, and whether statutory provisions such as 

Section   33(2)   were   followed.   If   the   termination   is   defective, 

payment   of   compensation   cannot   cure   that   defect.   Thus,   this 

submission of the petitioner does not take the matter much further.

32.The petitioner has placed considerable reliance upon the 

Secondment Agreement and has argued that SPCPL was exercising 

control and supervision over the workmen.  The respondent Union 

has pointed out that even the petitioner’s own witness admitted 

that the workmen continued to work under VMPL and were paid 

wages from VMPL. In such a situation, the Tribunal was justified in 

holding that the employer-employee relationship with VMPL had 

20

wp17274-25-J.doc

not   come   to   an   end.   In   commercial   dealings,   secondment 

agreements are made for convenience of operations, but such 

arrangements do not change the legal employer unless there is 

complete transfer of control in accordance with law. The evidence 

in the present case does not establish such complete transfer. 

Therefore, the petitioner cannot avoid its obligations merely by 

referring to the secondment arrangement.

33.The   petitioner   has   attempted   to   rely   upon   the   transfer 

agreement to say that employment stood shifted. However, Section 

25FF does not support such proposition. As explained in 

N.T.C. 

(South Maharashtra) Ltd. v. Rashtriya Mill Mazdoor Sangh

, the 

section   does   not   terminate   employment   upon   transfer.   It 

recognizes that employment may continue, and compensation is 

attracted only if there is termination. The proviso further protects 

the   workmen   where   continuity   of   service   and   conditions  are 

maintained. In the present case, the basic question is whether the 

concerned workmen had agreed to such transfer and whether their 

service actually continued under the new employer. The material 

on record suggests otherwise. Therefore, the petitioner cannot rely 

on Section 25FF.

34.This Court also finds that the submission of the respondent 

Union regarding transfer of workmen to the PEECO Plant deserves 

consideration.  The   evidence   indicates   that   the   said   plant   had 

suffered damage due to fire, that it was not functional, that there 

was no production activity, and that basic working conditions were 

lacking. If this position is accepted, then transferring the workmen 

21

wp17274-25-J.doc

to such a place cannot be viewed as a administrative decision. It 

gives an impression that the workmen were being placed in a 

position where they could not effectively work. When workmen 

refuse to accept transfer to another employer and are then shifted 

to a non-functional unit, it raises doubt about the bona fides of 

such   action.   The   inference   drawn   by   the   Tribunal   that   such 

conduct amounts to victimisation cannot be said to be without 

basis.

35.The issue relating to authority of Mr. Subhash D. Chaudhary 

also assumes importance. It has been contended that he had 

already been removed from the position of Director before issuing 

the termination orders. The petitioner has not been able to place 

material showing that he continued to have authority thereafter. 

The explanation regarding a stay order is not supported by any 

document. In absence of such proof, the Tribunal was justified in 

doubting his authority. If termination is issued by a person who 

does not have authority, such action becomes questionable in law. 

Therefore, the finding of the Tribunal on this aspect cannot be said 

to be unreasonable.

36.Apart from this, at the relevant time, industrial proceedings 

were   pending,   and   interim   orders   were   operating,   restraining 

change in service conditions. Despite this, the services of the 

concerned   workmen   were   terminated.   Section   33(2)   of   the 

Industrial Disputes Act places a clear restriction on the employer in 

such situations. It requires that during pendency of proceedings, 

certain actions cannot be taken without following the prescribed 

22

wp17274-25-J.doc

procedure. This is a substantive safeguard intended to protect 

workmen during adjudication. If such requirement is not complied 

with, the action becomes legally unsustainable. The Tribunal has 

taken note of this aspect and has rightly held that the termination 

suffers from this defect.

37.The petitioner has attempted to argue that since the number 

of workmen had reduced, the requirement of seeking approval was 

not applicable. This argument cannot be accepted once it is found 

that the concerned workmen were still employees of VMPL and 

that   proceedings   were   pending.   The   applicability   of   statutory 

safeguards cannot be avoided by merely referring to the number of 

employees. The law requires compliance in substance. Therefore, 

this submission does not assist the petitioner.

38.The principle laid down in N.T.C. (South Maharashtra) Ltd. 

v. Rashtriya Mill Mazdoor Sangh

 further supports the case of the 

respondent Union. The law is clear that transfer of undertaking 

does not bring an end to employment. The continuity of service 

and the surrounding circumstances must be examined. In the 

present   case,   the   facts   do   not   show   a   lawful   transfer   of 

employment of the concerned workmen. Therefore, the petitioner 

cannot rely upon the BTA alone to deny its responsibility.

39.The   petitioner   has   argued   that   since   SPCPL   is   now 

undergoing insolvency proceedings, the liability should fall on 

SPCPL and not on the petitioner.  Insolvency of one entity does not 

automatically   shift   liability   if   another   entity   was   in   fact   the 

23

wp17274-25-J.doc

employer at the relevant time. The Court must identify who had 

control   over   the   workmen   and   who   took   the   decision   of 

termination. The material before the Tribunal indicates that VMPL 

continued   to   be   the   employer   and   that   the   termination   was 

effected by it. Therefore, the workmen cannot be deprived of relief 

on account of insolvency of SPCPL.

40.The learned counsel for the Respondent has placed reliance 

upon   the   averment   made   by   the   respondent   Union   in   its 

complaint, as also the statement made in the affidavit in lieu of 

examination-in-chief of Mr. Vasant Kumbhar, to contend that the 

workmen   have   asserted   that   they   remained   unemployed   after 

termination. It is pointed out that in paragraph 4 of the Statement 

of Claim, it has been stated that the concerned workmen were 

unable to secure any alternative employment, and that in the 

affidavit,   the   said   witness   has   deposed   on   behalf   of   all   the 

workmen that they are unemployed.  In the present case, Mr. 

Vasant Kumbhar has made such a statement not only in pleadings 

but also on oath. There is nothing shown on record to indicate that 

this   statement   was   demolished   in   cross-examination   or 

contradicted by any material brought by the petitioner.   Once a 

workman asserts unemployment, the burden shifts to the employer 

to   show   that   the   workman   was   in   fact   gainfully   employed 

elsewhere. Mere denial is not sufficient. In absence of any rebuttal 

evidence from the petitioner, the statement made by the workman 

cannot be discarded lightly. At the same time, it is also necessary to 

observe that such statement of unemployment, though relevant, is 

24

wp17274-25-J.doc

not the sole factor for grant of full back wages. The Court is 

required to consider the entire set of circumstances, including the 

nature of termination, the conduct of parties, and the overall 

equities. However, the submission of the petitioner that the claim 

of unemployment is unsupported or unreliable cannot be accepted 

on the material as it stands. The Tribunal was therefore justified in 

taking note of the said assertion while considering the relief to be 

granted.

41.For these reasons, this Court holds that the impugned Award 

does not call for interference. The petitioner has failed to show 

that the workmen were transferred so as to sever their relationship 

with VMPL, or that the termination dated 11th July 2013 was 

made by a competent authority in compliance with the mandatory 

requirements   of   law.   The   objections   based   on   locus,   BTA, 

secondment,   payment   of   dues   and   majority   transfer   are   not 

sufficient to displace the findings of the Tribunal. The result, 

therefore, is that the petition deserves to be dismissed. 

42.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)  The writ petition stands dismissed;

(ii)  The impugned Award dated 28th April 2025 passed by 

the Industrial Tribunal, Thane in Reference (IT) No. 11 of 

2014 is upheld;

(iii)  It is held that the termination of the concerned 31 

25

wp17274-25-J.doc

workmen is illegal and unsustainable in law, and the findings 

recorded by the Tribunal in that regard do not warrant 

interference under writ jurisdiction;

(iv)  The petitioner shall comply with the directions issued 

in the impugned Award within a period of four weeks from 

the date of this order;

(v)  In the facts and circumstances of the case, there shall 

be no order as to costs;

(vi)  Rule is discharged.

(AMIT BORKAR, J.)

26