wp10960-2024-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.10960 OF 2024

Deepak Jijabrao Shitole,

Age 42 years, Sajguna Building,

S/No.81/1, Chaitraban Society,

Near Janvikas Patsanstha,

New Sangvi, Pune 0 411 027…  Petitioner

Vs.

Yashwantrao chavan Academy of 

Development Administration (YASHADA),

Pune, Raj Bhavan Complex,

Baner Road, Pune 411 007...  Respondent

Mr. Nitin Kulkarni for the petitioner.

Mr. Tejesh Dande with Ms. Tanishka Chavan for the 

respondent.

CORAM :AMIT BORKAR, J.

RESERVED ON :FEBRUARY 27, 2026.

PRONOUNCED ON:MARCH 17, 2026

JUDGMENT:

1.By the present writ petitions, the petitioner has challenged 

the Judgment and Order dated  2 August 2023  passed by the 

Industrial Court, Pune in Complaint (ULP) No. 275  of 2013.

2.The facts giving rise to the filing of the present writ petitions 

are as follows. The petitioner had initially instituted a complaint 

alleging unfair labour practices under Section 28(1) read with 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.03.17

12:27:56 +0530

wp10960-2024-J.doc

Item Nos. 5, 6, 9 and 10 of Schedule IV of the Maharashtra 

Recognition of Trade Unions and Prevention of Unfair Labour 

Practices   Act,   1971   before   the   Industrial   Court   at   Pune.   The 

petitioner   contended   that   upon   completion   of   240   days   of 

continuous service, he was entitled to be made permanent and to 

receive all consequential benefits of permanency from the date of 

completion of such service till regularisation by the respondent. It 

was pleaded that the petitioner was appointed on 10 July 2006 as 

a Technical Assistant and that his engagement was continued from 

time to time by granting artificial technical breaks of one day. It 

was further contended that although appointment orders were 

issued for fixed periods, the nature of duties performed by the 

petitioner was perennial and continued so long as the respondent 

establishment existed. According to the petitioner, such fixed term 

appointments were adopted only to circumvent the rigours of 

Section 25F of the Industrial Disputes Act, 1947 by taking recourse 

to Section 2(oo)(bb) thereof. The petitioner was initially appointed 

as Technical Assistant on 10 July 2006.

3.In the complaint filed before the Industrial Court, it was 

further contended that the petitioner had rendered continuous 

service   exceeding   240   days   and,   therefore,   the   protection  of 

Section 2(oo)(bb) of the Industrial Disputes Act, 1947 was not 

available to the respondent. Reliance was placed on Clause 4(c) of 

the   Model   Standing   Orders   framed   under   the   Industrial 

Employment (Standing Orders) Act, 1946, to contend that on 

completion of 240 days of continuous service, the petitioner stood 

deemed to have acquired permanent status. It was also the case of 

2

wp10960-2024-J.doc

the petitioner that upon completion of 240 days of continuous 

service, the respondent was under an obligation to issue an order 

conferring permanency. Since no such order was issued, it was 

alleged that the respondent had committed breach of the Model 

Standing Orders, particularly Clause 4(c), and thereby indulged in 

unfair labour practices falling under Item No. 9 of Schedule IV of 

the MRTU and PULP Act, 1971.  During the pendency  of the 

complaint   before   the   Industrial   Court,   the   petitioner   filed   an 

application seeking interim relief under Section 30(2) of the MRTU 

and PULP Act, 1971, praying that the respondent be restrained 

from terminating his services pending final adjudication of the 

complaint. The Industrial Court issued notice to the respondent 

and granted an order directing the parties to maintain status quo 

with regard to the petitioner’s employment till the hearing of the 

application for interim relief. Upon vacating the ad interim relief, 

the respondent terminated the services of the petitioner on 9 April 

2015. Aggrieved thereby, the petitioner filed a separate complaint 

alleging unfair labour practice before the Labour Court seeking 

reinstatement with full back wages, which proceedings are stated 

to be pending before the Labour Court at Pune. After considering 

the evidence on record and upon hearing both sides, the Industrial 

Court dismissed the complaint filed by the petitioner by its order 

dated 2 August 2023.

4.Learned Advocate appearing for the petitioners submitted 

that it is an undisputed position that the respondent is a Trust 

registered under the Societies Registration Act, 1860, initially as 

Maharashtra Institute of Development Administration, and is also 

3

wp10960-2024-J.doc

registered  under  the  Bombay   Public Trusts  Act,  1950  bearing 

Registration No. F-6370 dated 3 November 1990. 

5.It was submitted that, by virtue of  Section 2(4) of the 

Bombay Shops and Establishments Act, 1948, the respondent Trust 

squarely falls within the definition of a commercial establishment. 

Consequently, in view of Section 38B of the said Act, the provisions 

of the Industrial Employment (Standing Orders) Act, 1946 become 

applicable to the respondent. It was further submitted that the 

respondent admittedly employs more than fifty employees and, 

therefore, once the Model Standing Orders become applicable, it 

was mandatory for the respondent to obtain exemption under 

Section 13B of the Industrial Employment (Standing Orders) Act, 

1946, if the service conditions of employees were governed by 

separate rules. Learned counsel submitted that the Industrial Court 

failed   to   properly   appreciate   the   statutory   definition   of 

“commercial establishment” under Section 2(4) of the Bombay 

Shops   and   Establishments   Act,   1948,   including   the   amended 

provision. Reliance was placed on the definition to contend that 

societies   registered   under   the   Societies   Registration   Act  and 

charitable   or   other   trusts   carrying   on   any   business,   trade, 

profession, or activities incidental or ancillary thereto are expressly 

included within its scope, irrespective of whether such activities 

are carried out for profit.

6.It was further submitted that the Industrial Court erred in 

concluding that the respondent was not carrying on any business, 

trade, or profession. Attention was invited to the annual reports 

placed   on   record,   which   reflected   income   generated   through 

4

wp10960-2024-J.doc

course   fees,   sales   income,   project   income,   other   income,   and 

activities of the Management Development Centre. According to 

the petitioners, these documents clearly establish the commercial 

nature of the respondent’s activities, and the finding recorded by 

the Industrial Court was therefore perverse and contrary to the 

evidence   on   record.   Learned   counsel   submitted   that   although 

training is one of the activities undertaken by the respondent, it is 

not the sole activity. Reliance was placed on the admissions made 

by the respondent’s witness in cross examination to demonstrate 

that the respondent is engaged in multiple activities including 

research, training, consultancy, and publication. It was contended 

that such activities, whether undertaken for gain or otherwise, 

bring   the   respondent   within   the   ambit   of   a   commercial 

establishment   under   Section   2(4)   of   the   Bombay   Shops   and 

Establishments   Act,   1948.   It   was   further   submitted   that   the 

respondent cannot be treated as an instrumentality of the State 

merely   because   it   receives   grants   from   the   Government   of 

Maharashtra. It was contended that the settled legal position is 

that receipt of government grants, by itself, does not render an 

institution an instrumentality of the State under Article 12 of the 

Constitution of India. Unless the Government can sue or be sued in 

respect of the acts of such institution, it cannot be regarded as a 

State instrumentality. Learned counsel submitted that there is no 

material to show that the respondent institution was created by 

statute or that any principal and agent relationship exists between 

the   Government   and   the   respondent.   The   mere   presence   of 

Government officers on the Board of Directors does not confer the 

5

wp10960-2024-J.doc

status of a State instrumentality. It was pointed out that the 

respondent   is   admittedly   registered   under   the   Bombay   Public 

Trusts Act and the Societies Registration Act and is governed by its 

Board of Governors and not under the direct control of the State 

Government.

7.It was submitted that the finding of the Industrial Court that 

completion of 240 days of service does not confer a right to 

permanency is contrary to Clause 4(c) of the Model Standing 

Orders. Learned counsel contended that Clause 4(c) specifically 

provides that a Badli or temporary workman who has rendered 

uninterrupted service aggregating to 240 days in the preceding 

twelve months shall be made permanent by a written order signed 

by the Manager. Therefore, the finding of the Industrial Court was 

stated to be contrary to the statutory mandate as well as the law 

laid down by the Supreme Court in Jet Airways Ltd., and hence 

liable to be set aside. 

8.Reliance was placed on the judgment of the Supreme Court 

in 

Bharatiya Kamgar Karmachari Mahasangh v. Jet Airways Ltd., 

(2023) 20 SCC 178, wherein it has been held that a cumulative 

reading   of   the   relevant   clauses   indicates   that   a   workman 

completing 240 days of service becomes entitled to permanency, 

and that no contract, settlement, or agreement curtailing such 

statutory   right   can   prevail   over   the   Standing   Orders.   It  was 

contended that the Standing Orders, being beneficial legislation, 

override any contractual arrangement waiving employee rights. On 

this basis, it was submitted that the findings of the Industrial Court 

are contrary to the law declared by the Supreme Court.

6

wp10960-2024-J.doc

9.Learned counsel further submitted that the Industrial Court 

erred   in   holding   that   fixed   term   appointment   orders   would 

automatically attract Section 2(oo)(bb) of the Industrial Disputes 

Act, 1947 and thereby exclude the applicability of Clause 4(c) of 

the Model Standing Orders. According to the petitioners, such 

reasoning is contrary to the law laid down by the Bombay High 

Court in Saudi Arabian Airlines and by the Supreme Court in 

Jet 

Airways

. It was contended that the conclusion of the Industrial 

Court that the Industrial Employment (Standing Orders) Act was 

not applicable to the respondent, and that the petitioners were not 

entitled   to   permanency   despite   completion   of   240   days   of 

continuous   service,   is   contrary   to   settled   legal   principles   and 

therefore liable to be quashed as perverse.

10.It was further submitted that there was no material before 

the Industrial Court to indicate that the post occupied by the 

petitioner had ceased to exist or that the work itself had come to 

an end. Even assuming that the petitioner was appointed as a 

Project Assistant, the project work admittedly continued and there 

was   no   contention   that   the   projects   had   been   closed   or 

discontinued. It was submitted that the respondent institution 

regularly   undertakes   projects   from   various   public   and   private 

bodies, and therefore it cannot be contended that no work survives 

so as to justify discontinuation of the petitioner’s services. 

11.Learned counsel submitted that the terms of appointment 

issued to the petitioner were opposed to public policy, and that 

continued engagement on a contractual basis for an uninterrupted 

period  exceeding  four  years  amounted  to exploitation.  It was 

7

wp10960-2024-J.doc

argued that the respondent, being expected to act as a model 

employer in a welfare state, ought not to impose unfair, illegal, or 

inequitable conditions of employment upon persons who have no 

real bargaining power and are compelled to accept such terms. In 

support of the aforesaid submissions, learned Advocate for the 

petitioner placed reliance on the judgments of the Supreme Court 

in 

Jaggo v. Union of India and Others, 2024 SCC OnLine SC 3826.

12.Per contra, learned Advocate Mr. Dande appearing for the 

respondent   submitted   that   the   contractual   engagement   of   the 

petitioner commenced on 5 April 2013 and came to an end on 4 

March 2014 in terms of the contract executed between the parties. 

It was contended that the respondent is an instrumentality of the 

Government   of   Maharashtra.   The   Maharashtra   Institute   of 

Development Administration, subsequently renamed as YASHADA, 

was established pursuant to Government Resolution dated 24 May 

1984 issued by the Government of Maharashtra, which provided 

that   the   respondent   would   function   under   the   administrative 

control of the General Administration Department of the State 

Government. It was submitted that the Institute was established to 

undertake   training   and   capacity   building   activities   of   the 

Government, and Clause 4 of the said Government Resolution 

expressly provides for supervisory and controlling powers of the 

General   Administration   Department   over   the   respondent 

institution.   Learned   counsel   further   submitted   that   the 

Memorandum of Association of the respondent indicates that the 

institution functions as an apex training body of the Government 

of Maharashtra, entrusted with providing training and related 

8

wp10960-2024-J.doc

services, prescribing standards of proficiency, and recommending 

management inputs in matters concerning public administration 

and   productivity   of   various   organisations,   agencies,   and 

institutions. 

13.It was submitted that the Industrial Court has rightly held 

that mere completion of 240 days of service does not confer a right 

to permanency. According to the respondent, since the institution 

is an instrumentality of the State, the provisions of the Model 

Standing Orders are not applicable. It was further contended that 

there were no sanctioned posts available in the establishment of 

YASHADA for project work and that the petitioner was engaged 

purely   on   contractual   basis   for   a   fixed   duration   project.  The 

commencement and expiry dates of the contract were expressly 

mentioned therein, and therefore the petitioner was bound by the 

contractual terms and conditions and was not entitled to claim 

protection or continuance beyond the expiry of the contractual 

period. Learned counsel submitted that the petitioner is bound by 

the terms of the contract entered into with the respondent and that 

such contractual engagement squarely falls within the ambit of 

Section   2(oo)(bb)   of   the   Industrial   Disputes   Act,   1947. 

Consequently, it was contended that the petitioner is not entitled 

to claim permanency or any relief based on continuous service.

14.It   was   further   submitted   that   even   assuming,   without 

admitting,   that   the   provisions   of   the   Industrial   Employment 

(Standing   Orders)  Act,   1946   and   the   Model  Standing   Orders 

framed   thereunder   are   applicable   to   the   respondent,   the 

respondent   would   still   be   entitled   to   appoint   employees  on 

9

wp10960-2024-J.doc

contractual basis by virtue of Clause 31 of the Model Standing 

Orders. Reliance was placed on Clause 31, which provides that 

nothing   contained   in   the   Standing   Orders   shall   operate   in 

derogation of any law for the time being in force  or to the 

prejudice   of   any   right   arising   under   a   contract   of   service, 

customary usage, agreement, settlement, or award applicable to 

the establishment. Learned counsel therefore submitted that it is a 

consistent practice in YASHADA to undertake projects dependent 

upon funding agencies, and that manpower is engaged specifically 

for such project based activities. The petitioner, according to the 

respondent, was appointed only for a particular project and his 

engagement was co terminus with the duration and requirements 

of that project.

REASONS AND ANALYSIS:

15.The   Bombay   Shops   and   Establishments   Act   provides   a 

meaning to the expression “commercial establishment”. It does not 

restrict the term only to places which earn profit. The definition 

also includes societies and trusts which carry on business, trade, 

profession, or any activity connected with such work. The real test 

is the nature of the activities it actually carries on. In the present 

case,   the   annual   reports   produced   on   record   show   that   the 

respondent   conducts   training   programmes,   consultancy   work, 

research activities, publications and also runs the Management 

Development Centre. These activities generate income in the form 

of course fees, project income and other receipts. The documents 

placed on record therefore clearly reflect organised and systematic 

functioning of the institution. These records give a clear picture of 

10

wp10960-2024-J.doc

how the respondent operates in practice. Looking to this material, 

it becomes evident that the respondent answers the description of 

a   “commercial   establishment”   under   the   Bombay   Shops   and 

Establishments Act and is therefore required to follow the legal 

obligations attached to such establishments.

16.Once   the   respondent   is   treated   as   a   commercial 

establishment and it is also not disputed that it employs more than 

the minimum number of employees prescribed under Act, the 

provisions   of   the   Industrial   Employment   Standing   Orders   Act 

automatically come into operation. In such a situation the Model 

Standing   Orders   apply   unless   the   employer   has   framed   and 

obtained certification of its own standing orders. These Model 

Standing Orders lay down the statutory terms which regulate 

service conditions of employees. 

17.In   view   of   this   position,   the   finding   recorded   by   the 

Industrial   Court   that   the   respondent   does   not   carry   on   any 

business or trade cannot be accepted. The annual reports placed 

on   record   and   the   admissions   made   by   the   witness   of   the 

respondent clearly show that the respondent carries on several 

organised activities which generate income. The Industrial Court 

does not appear to have examined these documents carefully. 

When   material   documentary   evidence   is   ignored,   the   factual 

conclusion   drawn   cannot   stand   in   law.   The   finding   therefore 

cannot be sustained as it reflects an incorrect appreciation of the 

material available on record.

11

wp10960-2024-J.doc

18.Clause 4(c) of the Model Standing Orders provides that a 

badli or temporary workman who has completed 240 days of 

uninterrupted service during the preceding twelve months shall be 

made permanent by an order in writing issued by the Manager. 

The intention behind this provision is to protect employees who 

continue to work for long periods but are kept on temporary 

footing only in name. Once the employee completes the required 

length of service, the law treats that stage as the point where the 

employee becomes entitled to permanency. 

19.It   is   well   settled   that   the   Model   Standing   Orders   are 

intended to safeguard the rights of employees and to prevent 

unfair   service   practices.   When   the   provisions   of   the   Standing 

Orders are read together, it becomes clear that once the prescribed 

period of service is completed, the workman acquires a legal right 

to claim permanency. Such a right cannot be taken away by 

agreements or contractual terms framed by the employer. Any 

arrangement which inconsistent with a statutory protection cannot 

prevail over the law. In the case of 

Jet Airways, the Supreme Court 

has clearly held that the statutory Standing Orders will prevail 

over   contractual   terms   which   try   to   defeat   or   bypass   these 

protections.

20.Section 2(oo)(bb) of the Industrial Disputes Act states that 

when a fixed term contract comes to an end and is not renewed, 

such termination will not amount to retrenchment. It allows an 

employer to appoint a person for a fixed period and to discontinue 

the service when the contract period ends. However, this provision 

cannot   override   other   statutory   protections   which   exist 

12

wp10960-2024-J.doc

independently. The Model Standing Orders have the force of law. 

Therefore, a contract of employment cannot be interpreted in a 

manner which takes away the rights granted by the Standing 

Orders.

21.In the present case, the respondent has attempted to describe 

the petitioner as a fixed term employee engaged for a project and 

has relied upon the contract which mentions a specific starting 

date and ending date. However, the terms of a contract cannot be 

read in isolation when the real nature of employment shows 

something   different.   The   material   on   record   shows   that   the 

petitioner   continued   to   perform   similar   duties   and   his 

appointments were renewed repeatedly with only technical breaks 

in between. This pattern shows that the work continued and the 

institution depended on his services. Such circumstances clearly 

indicate   continuity   of   employment.   In   such   a   situation,   the 

protection under Clause 4(c) of the Model Standing Orders would 

apply even if the appointments are labelled as fixed term. An 

employer   cannot   avoid   the   consequence   of   permanency   by 

dividing long service into a chain of short term contracts once the 

employee has fulfilled the statutory requirement.

22.The   respondent   has   also   relied   upon   a   Government 

Resolution stating that the General Administration Department 

exercises administrative supervision over the institution. It is also 

pointed out that some government officers are members of the 

governing   body   and   that   the   institution   receives   government 

grants. These circumstances may have some relevance, but they 

are not sufficient by themselves to treat the institution as a State 

13

wp10960-2024-J.doc

authority. For that purpose the Court must examine whether the 

institution has been created by statute, whether the Government 

exercises deep and effective control over its daily functioning, 

whether the Government can be held legally responsible for its 

acts, and whether the functions performed by the institution are so 

closely connected with the State that it can be regarded as part of 

the State. Merely because an institution is registered as a society 

and   a   public   trust,   or   because   it   receives   grants   from   the 

Government, it does not automatically become a State authority. 

23.In the present case, the material produced by the petitioner 

indicates that the respondent functions largely as a training and 

consultancy   institution   carrying   on   organised   activities  of   a 

commercial nature. The Government Resolution relied upon only 

speaks of administrative supervision. It does not show that the 

institution has been created by a statute under Article 12 of the 

Constitution.   The   record   also   does   not   indicate   that   the 

Government   exercises   complete   or   exclusive   control   over   the 

functioning of the respondent. In these circumstances, it cannot be 

said   that   the   respondent   is   an   instrumentality   of   the   State. 

Consequently,   the   respondent   cannot   deny   the   petitioner  the 

protection of statutory labour laws on that ground.

24.For the reasons recorded hereinabove, the following order is 

passed:

(i)  The writ petitions are allowed.

(ii)  The Judgment and Order dated 2 August 2023 passed 

by the Industrial Court, Pune in Complaint (ULP) No. 275 of 

14

wp10960-2024-J.doc

2013 is quashed and set aside.

(iii)  It is declared that the petitioner, having been appointed 

on 10 July 2006 and having worked continuously thereafter, 

completed 240 days of continuous service on 5 March 2007 

within the meaning of Clause 4(c) of the Model Standing 

Orders.

(iv) It is further declared that on completion of the said 

period of 240 days of uninterrupted service, the petitioner 

became entitled to be treated as a permanent employee in 

the establishment in terms of Clause 4(c) of the Model 

Standing Orders.

(v) The respondent is directed to treat the petitioner as 

permanent from 5 March 2007, being the date on which the 

petitioner completed 240 days of continuous service, and to 

extend to the petitioner all consequential service benefits 

flowing from such status.

(vi)   The   respondent   shall   compute   and   grant   the 

consequential monetary benefits within a period of three 

months from the date of this judgment.

25.Rule is made absolute in the above terms. No order as to 

costs.

(AMIT BORKAR, J.)

15