wp12-2026 with wpst41402-2025-J.doc

  Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.12 OF 2026

1.Brihanmumbai Municipal Corporation,

through the Municipal Commissioner &

Administrator, Dr. Bhushan Gagrani or

his Successor, having office at :

Municipal Head Office, Mahapalika

Marg, CSMT, Mumbai – 400 001

2.Dr. Ashvini Joshi, or her Successor,

Additional Municipal Commissioner

(City)

3.Kishor Gandhi,

Deputy Municipal Commissioner,

(General Administration), all having

office at Municipal Head Office,

Mahapalika Marg, CSMT,

Mumbai 400 001. …  Petitioners

V/s.

Mumbai Mahanagarpalika Karyalayeen

Karmachari Sanghatana, Mumbai

office at Municipal Head Office,

Extension Building, Basement,

Mahapalika Marg, Mumbai – 400 001…  Respondent

WITH

WRIT PETITION (ST.) NO.41402 OF 2025

1.Brihanmumbai Municipal Corporation,

Municipal Head Office at Mahapalika

Marg, Mumbai – 400 001

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.02.12

14:43:07 +0530

wp12-2026 with wpst41402-2025-J.doc

2.Municipal Commissioner, 

Brihanmumbai Municipal Corporation,

Municipal Head Office at Mahapalika

Marg, CSMT, Mumbai – 400 001

3.Additional Municipal Commissioner

(City), Brihanmumbai Municipal

Corporation,Municipal Head Office 

 aat Mahapalika Marg, CSMT,

Mumbai – 400 001

4.Deputy Municipal Commissioner

(General Administration),

Municipal Head Office 

Mahapalika Marg, CSMT,

Mumbai – 400 001…  Petitioners

V/s.

The Municipal Union, 

having its office at Sunshine Plaza, 

4th Floor, Mumbai Marathi Granth

Sangrahalay Marg, Dadar (East),

Mumbai – 400 014 …  Respondent

Mr.   N.V.   Bandiwadekar,   Senior   Advocate   with   Mr. 

Santosh Parad for the petitioners in WP/12/2026.

Mr.   Santosh   Parad   for   the   petitioners   in 

WPST/41402/2025.

Mr.   Prakash   Devdas   with   Ms.   Vidula   Patil   for   the 

respondent in WP/12/2026.

Mr. Satyanarayan Hegde i/by Mr. V. Khemka for the 

respondent in WPST/41402/2025.

2

wp12-2026 with wpst41402-2025-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :JANUARY 23, 2026

PRONOUNCED ON:FEBRUARY 12, 2026

JUDGMENT:

1.The   Petitioners   have   instituted   the   present   writ   petition 

impugning the judgment and order rendered by the Industrial 

Court in Complaint (ULP) No. 282 of 2025. By the said order, the 

Industrial Court allowed the application at Exhibit “U2” preferred 

by the Respondents, stayed the operation of the circular dated 

05th September, 2025, and directed the Petitioners to continue the 

prevailing   practice   of   granting   one   or   two   additional   wage 

increments   to  employees  who  had   secured  admission  to,   and 

obtained, Diplomas in LSG and LGS even subsequent to 29th 

August, 2000. The challenge in the present proceedings arises from 

the said interlocutory order and the directions contained therein.

2.The record indicates that the Petitioners, by decision dated 

04th February, 1967, resolved to grant one additional increment to 

employees serving as clerks upon acquisition of a Diploma in Local 

Self   Government   (LSGD).   A   similar   benefit   of   one   additional 

increment was extended to those employees whose pay scales did 

not   exceed   the   maximum   of   the   clerical   grade,   upon   their 

acquiring the said diploma. The object of this decision was to 

incentivize   and   encourage   employees   to   obtain   higher 

qualifications. Subsequently, in its meeting dated 10th July, 1968, 

the Standing Committee approved a proposal introducing one 

additional increment for possession of an LGS Diploma, which 

3

wp12-2026 with wpst41402-2025-J.doc

culminated in the Corporation’s Resolution dated 23rd September, 

1968. Thereafter, by Resolution dated 29th January, 1975, the 

Standing Committee sanctioned the grant of two increments to 

Municipal employees acquiring an LGS Diploma, provided their 

pay   scale   did   not   exceed   Rs.   660   and   subject   to   stipulated 

conditions. This was followed by the Corporation’s Resolution 

dated 06th March, 1975, giving effect to the said decision.

3.The   aforesaid   policy   underwent   further   modification   by 

circulars dated 07th June, 1984, issued in the backdrop of a 

general   revision   of   pay   scales   of   Municipal   employees   with 

retrospective effect from 01st January, 1975. Under the revised 

scheme,   two   additional   increments   were   made   admissible   to 

Municipal employees who passed or acquired an LGS Diploma, 

provided that the maximum of their pay scale did not exceed the 

maximum prescribed for the cadre of Office Superintendent or AA-

II.

4.It is the case of the Petitioners that the original circular dated 

04th February, 1967 was thus altered and refined from time to 

time through successive resolutions and circulars. According to the 

Petitioners, these decisions were matters of policy determined by 

the Standing Committee in exercise of its administrative authority, 

and neither the employees nor their Union were consulted or 

involved in the formulation or modification of the policy relating 

to grant of additional increments.

5.By circular dated 25th September, 2009, the earlier circulars 

were   again   modified   pursuant   to   approval   granted   by   the 

4

wp12-2026 with wpst41402-2025-J.doc

Municipal Corporation on 15th September, 2009. Thereafter, the 

Petitioner–Corporation placed a proposal dated 18th August, 2025 

before the Standing Committee seeking discontinuation of the 

additional increment, setting out the reasons in support thereof. 

Since the Standing Committee stood dissolved at the relevant time, 

the proposal was placed before the Administrator, who approved it 

on 25th August, 2025, resulting in the cancellation of the earlier 

circulars. Subsequently, on 29th August, 2025, a resolution was 

passed clarifying that additional increments for LSGD and LGS 

would be governed by specified conditions. Upon completion of 

the requisite formalities and approval process, the Corporation 

issued the circular dated 05th September, 2025, which forms the 

subject matter of challenge before the Industrial Court.

6.Aggrieved   thereby,   the   Respondent   instituted   Complaint 

(ULP) No. 263 of 2025 alleging commission of unfair labour 

practice.   It   was   contended   that   the   Corporation   could   not 

unilaterally alter service conditions relating to qualifications and 

monetary benefits without issuing a notice of change as mandated 

under Section 9A of the Industrial Disputes Act. The Petitioners 

opposed   the   complaint   and   the   accompanying   application   for 

interim relief by filing a detailed reply. However, by order dated 

11th December, 2025, the Industrial Court granted interim relief, 

stayed the operation of the circular dated 05th September, 2025 

pending final adjudication of the complaint, and directed the 

Petitioner–Corporation to continue the earlier practice of granting 

one or two additional increments. The present petition challenges 

the legality and correctness of the said interim order.

5

wp12-2026 with wpst41402-2025-J.doc

7.Mr. Bandiwadekar, learned Senior Counsel appearing for the 

Petitioners,   submitted   that   the   Industrial   Court   has   virtually 

granted final relief at the interim stage, which is impermissible in 

law. On that ground alone, according to him, the impugned order 

warrants interference. He contended that the grant of one or two 

additional   increments   was   a   voluntary   policy   decision   of   the 

Petitioner–Corporation,   intended   to   encourage   clerical   staff   to 

acquire additional qualifications. He argued that the Industrial 

Court   proceeded   on   an   erroneous   premise   by   treating   such 

increments   as   benefits   granted   to   employees   upon   passing 

departmental examinations, which, according to him, is factually 

incorrect. 

8.Learned Senior Counsel further submitted that the Industrial 

Court wrongly concluded that withdrawal of an increment forming 

part of basic pay amounts to alteration in wage structure attracting 

Item 1 or Item 4 of Schedule IV of the Industrial Disputes Act. He 

pointed   out  that   the   Respondent–Union   had   not   invoked  any 

specific item under Schedule IV. It was argued that the decision to 

discontinue   future   increments   does   not   result   in   reduction  of 

wages already drawn by any employee. He contended that the 

finding of the Industrial Court that such increments constitute a 

well-recognized service condition, and that their withdrawal alters 

the fundamental wage structure with continuing future impact, is 

legally unsustainable and contrary to the material on record. 

9.It   was   further   submitted   that   the   circular   dated   05th 

September, 2025 does not adversely affect employees who have 

already   been  granted  additional  increments.  Those   increments 

6

wp12-2026 with wpst41402-2025-J.doc

continue to be protected. He contended that clerks and Head 

Clerks who acquired LSGD or LGS diplomas on or before 29th 

August, 2025 remain entitled to such increments even under the 

said circular. According to him, no dual wage structure has been 

created. On these grounds, he urged that the impugned order be 

set aside. 

10.In opposition, Mr. Satyanarayan Hegde learned counsel for 

the Respondent supported the impugned order. He submitted that 

pursuant to the Corporation’s Resolution dated 08th December, 

1966, the Petitioner–Corporation has continuously granted one 

additional increment to employees possessing LSGD up to 04th 

September, 2025. Likewise, in view of the Standing Committee 

Resolution and the Corporation’s Resolution dated 06th March, 

1975,   two   additional   increments   were   granted   to   employees 

holding an LGS diploma. He argued that such long-standing and 

uninterrupted   practice   has   acquired   the   status   of   a   service 

condition. Any alteration thereof, according to him, attracts the 

mandate of Section 9-A of the Industrial Disputes Act.

11.He further submitted that before effecting discontinuance of 

additional increments, the Corporation was bound to issue a notice 

of change under Section 9-A read with Item 8 of Schedule IV of the 

Industrial Disputes Act. No such notice was issued. Consequently, 

according to him, the action amounts to an unfair labour practice 

within the meaning of Items 5 and 9 of Schedule IV of the MRTU 

and PULP Act, 1971. He contended that the Union has established 

a prima facie case demonstrating unilateral withdrawal of a long-

standing benefit without compliance with statutory requirements.

7

wp12-2026 with wpst41402-2025-J.doc

12.Ms. Vidula Patil, learned counsel for the Respondent-Union, 

submitted that the condition of granting one increment for passing 

LSGD and two increments for passing LGS has crystallized into a 

customary   concession   and   recognized   service   condition.   Its 

withdrawal, she contended, is prejudicial to workmen and squarely 

falls within the ambit of Item 8 of Schedule IV of the Industrial 

Disputes Act, as also Items 3 and 7 thereof. She maintained that 

compliance with Section 9-A is mandatory where alteration in 

service conditions is proposed. 

13.She submitted that the Petitioner has admittedly failed to 

comply with Section 9-A read with the relevant items of Schedule 

IV of the Industrial Disputes Act. According to her, Items 1, 7 and 8 

of Schedule IV are clearly attracted. In absence of a statutory 

notice of change, the action of the Corporation constitutes an 

unfair labour practice under Item 9 of Schedule IV of the MRTU 

and PULP Act, 1971. 

14.Placing reliance upon the decision of the  Supreme Court in 

S.G.   Chemicals   and   Dyes   Trading   Employees’   Union   v.   S.G. 

Chemicals and Dyes Trading Ltd., reported in 1986 Law Suit (SC) 

98

, she submitted that statutory obligations operate irrespective of 

their   incorporation   in   employment   contracts,   and   any   action 

contrary to law is rendered invalid.

15.She also relied upon the judgment of the Supreme Court in 

Paradeep Phosphates Ltd. v. State of Orissa and Others, reported in 

2018 Law Suit (SC) 400

, to contend that issuance of notice of 

change under Section 9-A is mandatory and cannot be dispensed 

8

wp12-2026 with wpst41402-2025-J.doc

with. Further reliance was placed on the decision of the Hon’ble 

Supreme Court in Annamalai University case, wherein it was held 

that when a statute prescribes a particular procedure, the same 

must be strictly followed and no deviation is permissible.

16.It was contended that in the present case, the proposed 

withdrawal of increments amounts to alteration of existing service 

conditions to the detriment of workmen who are members of the 

Respondent-Union. Such alteration, effected without compliance 

with Section 9-A, has resulted in serious prejudice and financial 

loss. It was therefore submitted that the Industrial Court has 

correctly recorded a finding of a strong prima facie case of breach 

of   Section   9-A   read   with   Schedule   IV,   and   that   the   interim 

protection granted is justified. According to the Respondents, no 

interference is warranted in exercise of writ jurisdiction. In the 

aforesaid circumstances, the Respondents prayed for dismissal of 

the writ petition with costs.

Reasons and analysis:

Statutory framework.

17.Section 9-A of the Industrial Disputes Act, 1947 reads as 

under:

“9-A. Notice of change.--   No   employer,   who   proposes   to 

effect any change in the conditions of service applicable to 

any workman in respect of any matter specified in the Fourth 

Schedule, shall effect such change

a)  without giving to the workmen likely to be affected by 

such change a notice in the prescribed manner of the nature 

of the change proposed to be effected; or

9

wp12-2026 with wpst41402-2025-J.doc

b)  within twenty-one days of giving such notice.

Provided that no notice shall be required for effecting 

any such change

a)  where   the   change   is   effected   in   pursuance   of   any 

settlement or award; or

b)  where the workmen likely to be affected by the change 

are persons to whom the Fundamental and Supplementary 

Rules, Civil Services Regulations, Civil Service Temporary 

Service   Rules,   Revised   Leave   Rules,   Civil   Service 

(Classification,   Control   and   Appeal)   Rules,   Civil   Service 

(Classification, Control and Appeal) Rules, or the Indian 

Railway Establishment Code or any other rules or regulations 

notified in this behalf by the appropriate Government in the 

Official Gazette apply.”

18.Item 5 of Schedule IV to the Industrial Disputes Act, 1947 

reads as under:

“Introduction of new rules of discipline, or alteration of 

existing  rules,  except  in  so far as  they  are  provided   in 

standing orders.”

19.Item 8 of Schedule IV reads as under:

“Withdrawal of any customary concession or privilege or 

change in usage.”

20.Item 9 of Schedule IV reads as under:

“Introduction of new rules, or alteration of existing rules, 

except in so far as they are provided in standing orders.”

21.For the purpose of deciding the controversy raised in the 

present writ petition, it is necessary to examine the above statutory 

scheme governing the field.

10

wp12-2026 with wpst41402-2025-J.doc

22.Section   9-A   of   the   Industrial   Disputes   Act   restrains   an 

employer from effecting any change in the conditions of service 

applicable to workmen in respect of matters enumerated in the 

Fourth Schedule unless a notice of change is first issued in the 

prescribed manner. The provision introduces a waiting period of 

twenty one days after issuance of such notice, during which the 

proposed change cannot be implemented. The section provides 

that the employer may propose. However, the employer cannot act 

immediately. The time gap is intended to afford workmen an 

opportunity   to   consider   the   proposal,   raise   objections   and   if 

necessary seek conciliation.

23.The Fourth Schedule provides specific categories of matters 

which Parliament considered necessary which require prior notice 

before   alteration.   Item   8   contemplates   withdrawal   of   any 

customary   concession   or   privilege   or   change   in   usage.   The 

expression “customary concession” is not confined to statutory 

rights   or   contractual   stipulations   alone.   A   benefit   extended 

consistently over a period of time, acted upon, and accepted as 

part of the service may acquire the character of a customary 

concession. Once such a character is established, its withdrawal 

falls  within the purview Section 9-A.

24.Item   5   and   Item   9   of   the   Fourth   Schedule   address 

introduction of new rules or alteration of existing rules relating to 

discipline and other matters, except in so far as they are provided 

in standing orders.  The statute recognises that changes in rules 

which may have a direct bearing on the rights and obligations of 

workmen cannot be effected unilaterally without compliance with 

11

wp12-2026 with wpst41402-2025-J.doc

the statutory procedure.

25.The scheme of Section 9-A read with the Fourth Schedule 

thus regulates the manner in which change is to be brought about. 

Any   unilateral   withdrawal   of   an   established   concession,   or 

alteration of rules that have governed service conditions, without 

issuance of notice and observance of the prescribed period, would 

amount to bypassing the legislative mandate. The requirement of 

notice is a condition precedent to the validity of the proposed 

change in respect of matters covered by the Fourth Schedule.

Nature of the benefit.

26.The material placed on record shows that the beginning of 

the concession can be traced to the decision taken in the year 

1967,   whereby   the   Corporation   resolved   to   grant   additional 

increments to employees acquiring specified diplomas in Local Self 

Government.   In the years 1968, 1975 and 1984, the Standing 

Committee as well as the Corporation revisited the policy, modified 

and reaffirmed it through resolutions and circulars. Each of these 

instruments was was acted upon in implementation.

27.The benefit was extended to defined clerical cadres and to 

employees   falling   within   specified   pay   ceilings.   The   grant   of 

increments   followed   getting   of   LSGD   or   LGS   diplomas   in   a 

consistent manner. Over time, the practice became part of the 

service structure of the establishment. Employees who pursued 

such qualifications did so with the legitimate expectation that the 

additional increment would follow. The continuity of the policy 

over several decades indicates that it was neither temporary nor 

12

wp12-2026 with wpst41402-2025-J.doc

discretionary in an ad hoc sense. It assumed the character of a 

regular feature of service.

28.When   a   concession   is   repeatedly   sanctioned   by   formal 

resolutions,   implemented   uniformly,   and   continued   without 

interruption for a long duration, it acquires sanctity within the 

establishment. In industrial jurisprudence, such a long standing 

and consistent practice is capable of converting into a  concession 

or established usage. Item 8 of the Fourth Schedule specifically 

takes within its fold withdrawal of any customary concession or 

privilege or change in usage. The record supports the inference 

that   the   grant   of   additional   increments   for   LSGD   and   LGS 

diplomas had attained that character.

Whether the circular effects a change.

29.The circular dated 5 September 2025 effects a prospective 

discontinuance of the benefit. It saves increments already granted. 

However, it closes the door for employees who would acquire the 

requisite   diplomas   thereafter.   The   core   issue   is   whether   such 

prospective stoppage amounts to a change in conditions of service 

within the meaning of Section 9-A.

30.The argument that no present reduction in wages occurs 

does not conclude the enquiry. Section 9-A does not confine itself 

to   cases   of   immediate   monetary   deduction.   The   expression 

“change in conditions of service” is of wider amplitude. Where a 

category of employees, upon fulfilling defined conditions, was 

entitled as a matter of consistent practice to receive additional 

increments, the removal of that entitlement alters the service 

13

wp12-2026 with wpst41402-2025-J.doc

regime governing that category. The fact that the change operates 

prospectively does not dilute its character as a change. The statute 

is concerned with the nature of the alteration, not merely with its 

temporal reach.

31.By   withdrawing   the   concession   for   the   future,   the 

Corporation has altered the framework within which employees 

may seek advancement in pay upon acquisition of qualifications. 

The structure of entitlement has been modified. Employees who 

acquire diplomas after the effective date stand in a materially 

different   position   from   those   who   did   so   earlier.   That 

differentiation flows directly from the impugned circular. Such 

alteration squarely falls within the field contemplated by Item 8 of 

the Fourth Schedule.

32.The legislative intent underlying Section 9-A is to ensure that 

workmen are not confronted with unilateral changes affecting 

established service conditions without prior notice and opportunity 

to respond. The requirement of notice is not limited to cases where 

accrued wages are withdrawn. It extends to situations where a 

customary benefit forming part of the service pattern is sought to 

be discontinued. On a plain reading of the statutory text, and in 

light   of   settled   principles   governing   industrial   relations,   the 

prospective withdrawal of a long standing concession constitutes a 

change attracting the mandate of Section 9-A.

Interim relief standards. 

33.The Industrial Court applied the well known test for interim 

protection   in   unfair   labour   practice   complaints.   The   Court 

14

wp12-2026 with wpst41402-2025-J.doc

recorded a prima facie case, found that irreparable injury was 

likely if the circular were to be allowed to operate pending final 

adjudication, and held that the balance of convenience favoured 

preservation of the status quo. The record discloses material on 

continuity of the practice, the representations made by the Union, 

and the absence of any notice of change having been given prior to 

the circular. Those findings, if supported by material on record, 

suffice   for   maintenance   of   interim   protection   until   final 

adjudication. The existence of a statutory procedure that was not 

followed strengthens the Union’s claim at the prima facie stage. 

The   Supreme   Court  has   emphasised   that   where  the   statutory 

procedure is mandatory, an employer’s failure to comply itself 

furnishes strong material for a prima facie case.

Whether the Industrial Court granted final relief at the interim 

stage.

34.The Industrial Court has, by the impugned order, stayed the 

operation of the circular and directed that the earlier practice of 

granting additional increments shall continue for the time being. 

The effect of this direction is limited. It maintains the position as it 

stood prior to issuance of the circular. It prevents an immediate 

disruption in the service conditions of the concerned employees. In 

other words, it preserves the status quo.

35.An interim order must be understood in its proper setting. At 

that stage, the Court is not expected to record final findings on 

disputed questions. It is required to ensure that the subject matter 

of the complaint is not rendered infructuous before it is finally 

15

wp12-2026 with wpst41402-2025-J.doc

decided. Here, if the circular were allowed to operate without 

restraint, employees acquiring diplomas during the pendency of 

the complaint would stand deprived of the benefit. Once that stage 

passes, restoration may not be simple. The interim protection 

therefore serves a practical purpose.

36.The real test is whether the Industrial Court has finally 

decided the rights of the parties or whether it has only preserved 

the existing arrangement until the complaint is heard and disposed 

of on merits. A careful reading of the order shows that the Court 

has not conclusively pronounced upon the legality of the circular. 

It has not declared the circular invalid. It has only kept it in 

abeyance until final adjudication. The direction to continue the 

prior   practice   operates   only   during   the   pendency   of   the 

proceedings.

37.It is also necessary to keep in mind the statutory background. 

Section  9-A  places  a  clear restriction  on  effecting  changes  in 

service conditions without notice where the matter falls within the 

Fourth Schedule. When a long standing concession is sought to be 

withdrawn without following that procedure, the Court is justified 

in being cautious.  Until the issue is fully examined, maintaining 

the existing arrangement is a reasonable course.

38.The contention that the Industrial Court has granted final 

relief at the interim stage does not stand scrutiny. Final relief 

would mean a definitive adjudication on the legality of the circular 

with binding consequences. That has not occurred. The present 

order is temporary in nature. It operates only to prevent possible 

16

wp12-2026 with wpst41402-2025-J.doc

prejudice during the pendency of the complaint. The petitioners 

have not demonstrated that the Industrial Court exceeded  its 

jurisdiction or pre judged the matter.

39.In these circumstances, the grievance that final relief has 

been granted at the interim stage is not borne out by the record. 

The order under challenge is essentially protective. It does not 

foreclose   the   rights   of   either   party   at   the   stage   of   final 

adjudication.

40.Petitioners submit that the grant of increments was voluntary 

and purely discretionary.  An employer may at any time grant a 

discretionary benefit. However, where a discretionary concession is 

granted   repeatedly,   approved   by   administrative   authorities, 

published by circular and acted upon for decades, it may acquire 

the character of a customary concession or service condition. The 

facts   here   show   repeated   administrative   approvals   and 

incorporation in published circulars and resolutions. That pattern 

removes   the   concession   from   the   realm   of   purely   isolated 

discretion.   Where   the   concession   so   crystallises,   the   employer 

cannot withdraw it without compliance with Section 9-A.

41.Petitioners submit that those increments, so far as already 

granted, are not affected by the circular and no reduction of wages 

is claimed. It is correct that the circular preserves increments 

already   granted.   That   fact   is   material   but   not   decisive.   The 

statutory protection is not confined to retrospective protection of 

sums already paid. It extends to preventing unilateral alteration of 

entitlements that form part of the service regime going forward. 

17

wp12-2026 with wpst41402-2025-J.doc

The withdrawal of a concession that has been habitually extended 

to   a   defined   class   of   employees   alters   the   terms   on   which 

employees will be engaged in future. That alteration lies within the 

statutory mischief Section 9-A seeks to remedy. The petitioners’ 

argument that no immediate reduction of wages already drawn 

occurs therefore does not negate the statutory requirement of 

notice.

42.Petitioners argue that cessation of future grants does not 

amount to change in conditions of service. The respondents relied 

on multiple items of the Fourth Schedule and on companion 

provisions of state unfair labour practice law. Item 8 is squarely 

engaged. Items dealing with rules of discipline or alteration of 

rules may also be attracted if the concession has been formalised 

into   service   rules   or   standing   orders.   The   precise   scope  and 

classification   are   matters   for   final   adjudication.   At   the 

interlocutory stage it suffices that Item 8 is plainly engaged on the 

established facts.

43.On   review   of   the   material   and   the   legal   position,   the 

Industrial Court did not commit error in staying the circular dated 

5 September 2025 and directing continuation of the prior practice 

until final adjudication. The respondents have established a strong 

prima facie case that the circular effects a change caught by 

Section 9-A and Item 8 of the Fourth Schedule. The balance of 

convenience and the risk of irreparable prejudice likewise favour 

preservation of the status quo. The interim order was therefore 

legally sustainable.

18

wp12-2026 with wpst41402-2025-J.doc

44.The Industrial Court will proceed to decide the complaint on 

merits with expedition. The parties shall be at liberty to lead 

evidence on the historic practice, the nature of approvals and 

circulars, the precise contents of the standing orders, and the 

administrative and financial considerations relied upon by the 

Corporation. The Industrial Court shall determine whether the 

prior practice has crystallised into a service condition or customary 

concession,   whether   the   Fourth   Schedule   was   attracted,   and 

whether   the   statutory   procedure   was   complied   with.   If   the 

Industrial Court finds non-compliance with Section 9-A, it shall 

consider the appropriate remedy within the statutory scheme and 

principles of industrial jurisprudence.

45.It   is   clarified   that   all   observations   recorded   herein   are 

confined to a prima facie assessment undertaken for the purpose of 

examining the legality of the interim order. These observations 

shall not be construed as final findings on the merits of the 

controversy.   The   Industrial   Court   shall   decide   the   complaint 

independently, on the basis of the evidence and material placed 

before it, and without being influenced by any tentative views 

expressed in this judgment.

46.The writ petition is dismissed. The interim order of the 

Industrial Court dated 11 December 2025 is upheld.

47.At the request of learned Advocate for the petitioner, ad-

interim relief granted earlier shall continue to operate for a period 

of four weeks from today.

19

wp12-2026 with wpst41402-2025-J.doc

48.No order as to costs. 

(AMIT BORKAR, J.)

20