1 J-WP-483-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 483 OF 2025

Dhanashri Ramesh Karkhanis

Adult, Indian Inhabitant,

Occupation: Doctor (Anesthesiologist)

Assistant Professor at Seth G.S. Medical College

And K.E.M Hospital, 

Residing at 1101, Laxmi Niwas, Ram

Maruti Road, Dadar (West), Mumbai 400028  ...Petitioner

Versus

1. Municipal Corporation of Greater Mumbai,

A Body Corporate and Planning Authority

established under the Mumbai Municipal 

Corporation Act, 1888, 

through its Legal Department

Having address at Mahapalika Building,

Mahapalika Marg, CST, Mumbai 400001.

2. Seth G.S. Medical College and K.E.M.

Hospital, through its Dean,

A Hospital and Medical College operated,

administered and managed by the Municipal 

Corporation of Greater Mumbai situated

at Acharya Donde Marg, Parel, Mumbai 400012.

3. State of Maharashtra

Through the office of Government

Pleader, (original Side), High Court, 

Bombay.    ...Respondents

WITH

INTERIM APPLICATION NO. 812 OF 2025

IN

WRIT PETITION NO. 483 OF 2025

-----------------

Mr. Subit Chakrabarti, a/w Ms. Chaitrika Patki, Ms. Khushnumah Banerjee

and Ms. Aashka Vora i/b. Vidhii Partners for the Petitioner.

Mr. Chaitanya Chavan, a/w Ms. Rupali Adhate, i/b Ms. Komal Punjabi for

Respondent Nos.1 & 2-BMC.

Shubham 1/25

MULEY

SHUBHAM

PRAVINRAO

Digitally signed

by MULEY

SHUBHAM

PRAVINRAO

Date:

2026.02.27

17:08:56

+0530

2 J-WP-483-2025.doc

Mr. Himnashu Takke, AGP a/w Mr. Manish Upadhye, AGP for Respondent

No. 3.

Dr. Harish Pathak, Dean, K.E.M. Hospital is present.

-----------------

CORAM  :    R. I. CHAGLA AND

ADVAIT M. SETHNA, JJ.

RESERVED ON :    12 FEBRUARY, 2026

PRONOUNCED ON : 27 FEBRUARY, 2026

JUDGMENT:- (PER ADVAIT M. SETHNA, J.)

1.Rule. Rule made returnable forthwith with the consent of parties. The

Petitioner has filed this Petition under Article 226 of the Constitution of

India seeking the following substantive reliefs:-

“a) This Hon'ble Court be pleased to issue a writ of Certiorari or

any other writ, order, direction in the nature of Certiorari, under

Article 226 of the Constitution of India, calling for the records

and proceedings in respect of the impugned communication

dated 21st October 2024 (received on 22nd October 2024)

[Exhibit-H] and after going through the legality, validity and

propriety thereof, be pleased to quash and set aside the same;

b) That this Hon'ble Court may be pleased to issue a writ of

Mandamus or any other appropriate writ, order or direction in

the nature of Mandamus, under Article 226 of the Constitution

of India, thereby directing the Respondent Nos. 1 and 2 to

extend all benefits under the Maternity Benefit Act 1961 to the

Petitioner forthwith.”

2.Apropos the above, we are in the present proceedings, called upon to

examine   and   adjudicate   a   case   of   the   Petitioner   being   a   doctor   and

practicing anesthesiologist engaged as an Assistant Professor on contractual

basis with Seth G. S. Medical College and K.E.M. Hospital (Respondent

No.2), operating under the aegis of   Municipal Corporation of Greater

Mumbai (Respondent No.1). The Petitioner is fundamentally aggrieved by

Shubham 2/25

3 J-WP-483-2025.doc

an   impugned   communication   dated   21   October   2024   (“Impugned

Communication”  for short) by which the Respondent No. 2 refused the

grant of maternity benefits in favour of the Petitioner. The reason as stated

being that such benefits would not be available to contractual employees of

the   Respondent   No.   1   –   Corporation.   Such   rejection   of   the   grant   of

maternity benefits to the Petitioner is to be tested under the canopy of the

Maternity Benefit Act, 1961 (“the said Act” for short). We are dealing with a

legislation which is enacted with an avowed object to guarantee maternity

benefits to working women. The preamble to the said Act provides for

regulation   of   employment   of   women   in   certain   establishments   with

provisions   for   extending   maternity   benefits   to   them.   The   statutory

provisions engrafted under the said Act ought to be read in light of such

object and purpose sought to be achieved so as to ensure fair and judicious

implementation of the said Act and its provisions. It is in such conspectus

that we would be delving into the validity and legality of the Respondent’s

action in denying maternity benefits to the Petitioner. 

Factual Matrix:-

3.The Petitioner was engaged as an Assistant Professor on contractual

basis in the Department of Anaesthesia with Respondent No. 2 with effect

from 4 January 2022 until 30 June 2022. By an office order dated 15 July

2022, the appointment of the Petitioner (supra) was continued until 30

June 2023. Such appointment of the Petitioner with the second Respondent

Shubham 3/25

4 J-WP-483-2025.doc

was further continued by an office order dated 27 June 2023 until 30 June

2024. This was followed by an another office order dated 26 June 2024

which further continued the Petitioner’s contractual employment until 30

June 2025. 

4.An   agreement   was   executed   between   Municipal   Corporation   of

Greater Mumbai i.e. the first Respondent, represented by the Dean of Seth

G. S. Medical College and K.E.M. Hospital i.e. the second Respondent and

the Petitioner on 12 August 2024, duly recording the terms and conditions

of her last extended appointment including the payment terms and her non-

entitlement   for   holidays/vacation   as   available   under   the   Service   Rules

applicable to permanent and regular employees of the Corporation. 

5.The Petitioner by an application dated 20 August 2024 made a

request   in   writing   to   the   Dean   of   the   second   Respondent   to   make

appropriate provisions for her maternity leave, in terms of the provisions of

the said Act. By such application, she requested to sanction six months

maternity leave in her favour. 

6.To the above correspondence, the second Respondent responded by a

letter dated 6 September 2024 to the Petitioner’s initial application dated

20 August 2024,  

inter alia,  stating that the exact  leave period is  not

mentioned in such application of the Petitioner. 

7.It is on 20 September 2024 that the Petitioner completed 80 (eighty)

days   of   employment   from   the   date   of   commencement   of   her   last

Shubham 4/25

5 J-WP-483-2025.doc

employment renewal i.e. from 2 July 2024 and before the date of her

expected delivery as required under Section 5(2) of the said Act.

8.The Petitioner submitted another application addressed to the Dean

of the second Respondent for maternity leave on 7 October 2024 for the

grant and sanction of maternity leave in her favour in terms of the timelines

and applicable provisions stipulated under the said Act.

9.The second Respondent issued the Impugned Communication dated

21 October 2024 refusing the grant of maternity benefits to the Petitioner.

The main reason as stated being that such benefits would not be available

to   contractual   employees   of   the   first   and   second   Respondent   as   the

Brihanmumbai Municipal Corporation Service Rules are not applicable to

them. It is this communication that is challenged in the present Petition.

10.Aggrieved by the rejection vide the Impugned Communication, the

Petitioner submitted a notice dated 23 October 2024 issued by her under

the said Act seeking the following:-

(a) 6 (six) weeks pre-delivery leave with pay out of permissible 8 weeks

pre-delivery leave with pay as per Section 5(3) of the said Act. 

(b) 20   (twenty)   weeks   delivery   and   post   delivery   leave   with   pay

considering   15   November   2024   being   the   expected   date   of   her

delivery, in terms of Section 4(2) read with Section 5(3) of the said

Act. 

11.A coordinate Bench of this Court on 5 November 2024 passed an

Shubham 5/25

6 J-WP-483-2025.doc

order during vacation period, 

inter alia, recording the statement on behalf

of Respondent Nos. 1 and 2 that no further steps would be taken in respect

of the Impugned Communication, until the next date of hearing.12.It is on 7 November 2024 that the Petitioner delivered her child.

13.The Petitioner submitted another notice dated 18 December 2024

under Section 6(5) of the said Act giving intimation and requisite evidence

regarding the birth of her child and the maternity benefits in the form of

payments contemplated under Section 5 and Section 6(5) of the said Act, to

be released in her favour.  

14.The Petitioner on 7 April 2025 reported to the Head of Department of

Anesthesiology at Respondent No. 2 and submitted a written request for

resuming work considering her situation of being a nursing mother while

assignment/allotting work to her. 

15.The   Petitioner   addressed   a   letter   dated   8   April   2025   to   the

Head/Dean   of   second   Respondent   informing   them   in   writing   of   her

intention to resign, for the reasons stated therein which was duly received

and endorsed by the second Respondent on 15 April 2025. The Petitioner

on 6 May 2025 submitted a formal resignation letter to be effective from 8

April 2025 requesting the second Respondent to release her from her duties

for the remainder of her contractual period. This, 

inter alia, considering the

fact that there was no creche or nursing/feeding room facilities at the

hospital premises of the Respondent No.2 and no assurance or estimate was

Shubham 6/25

7 J-WP-483-2025.doc

provided to her regarding the exact duty hours and/or fixed nursing breaks.

16.By a communication dated 20 June 2025 addressed by the Dean of

the second Respondent to the Petitioner, it was intimated to the Petitioner

that the first Respondent had no policy to deny maternity leave benefits to

contractual female employees/doctors. Prior to the said communication, a

coordinate Bench of this Court on 18 June 2025 had orally directed the

Respondents to consider the Petitioner’s case,  

inter alia, for the grant of

maternity leave benefits. 

17.A coordinate Bench of this Court vide order dated 23 June 2025,

inter alia, recorded the statement on behalf of the first Respondent that

they have agreed in principle to grant the benefits to the Petitioner to which

she is entitled under the said Act. To process such payment, time was

sought   by   the   learned   counsel   appearing   for   the   first   Respondent.

Accordingly,   considering   such   approach   of   the   first   Respondent   as

reasonable/appropriate,   the   matter   was   stood   over   for   two   weeks.

Thereafter, a coordinate Bench of this Court again heard this matter on 8

July 2025. By an order of the said date, this Court, on the request made on

behalf of the first Respondent granted two weeks of further time to them

for processing the payments to be made to the Petitioner. Expressing that a

positive outcome would follow, the proceedings were directed to be listed

for compliance on 11 August 2025. Pursuant thereto, this Petition was listed

for hearing but could not be taken up due to paucity of time. The said

Shubham 7/25

8 J-WP-483-2025.doc

Petition was then listed on 12 February 2026 before this Bench, when the

matter was heard and reserved for orders. 

18.This is how the Petitioner has approached this Court challenging the

actions of the Respondents leading to the Impugned Communication.

Rival Contentions

A) Submissions on behalf of the Petitioner:-

19.Mr. Subit Chakrabarti, learned counsel for the Petitioner would urge

that the Petitioner is illegally deprived and denied of her rightful benefits as

provided under the said Act. The refusal/rejection by the Respondents of

the benefits that she is rightly and statutorily entitled to, has compelled her

to approach this Court under Article 226 of the Constitution of India. 

20.Mr. Chakrabarti would place due reliance, firstly, on Sections 5(1),

5(2) and 5(3) of the said Act. This is to submit that the Petitioner has,

undisputedly, fulfilled the qualifying criteria to be entitled to the maternity

benefits under the said Act. This is so because the Petitioner has duly

worked for the prescribed period of 80 days in the preceding 12 months

with the second Respondent i.e. from her last contractual renewal on 2 July

2025 in the present case, to 7 October 2024 i.e. the date of her application

for maternity leave, after which she proceeded on leave. Thus under the

said provision, she is entitled to claim the maternity benefits under the said

Act. 

21.Mr. Chakrabarti would then refer to Section 27 of the said Act. He

Shubham 8/25

9 J-WP-483-2025.doc

would place due emphasis on the opening non obstante clause contained in

the said provision which contains the expression ‘agreement or contract of

service’. Relying on a plain reading and interpretation of the said statutory

provision,   he   would   submit   that   principal   objection   taken   by   the

Respondents for rejecting/refusing the claim of the Petitioner for benefits

under the said Act, on the ground that the same cannot be conferred to

contractual employees, is completely misplaced and contrary to the said

statutory provision. Therefore, considering such clear language and intent

of the said Section, the basis of the Impugned Communication is completely

contrary to the scheme, intent and purpose of the said Act. 

22.Mr. Chakrabarti would strenuously urge that this is a Petitioner who

by her initial application dated 20 August 2024 for the grant of maternity

leave followed by an application dated 7 October 2024 had always kept the

Respondents in loop of her medical condition including the expected date of

her pregnancy, more particularly set out in her application dated 7 October

2024.   In   view   thereof,   the   Petitioner   can   never   be   accused   of   any

suppression in the given facts and circumstances as she had, at all times,

disclosed her condition to the Respondents, including the expected date of

her delivery. Therefore, Mr. Chakrabarti would vehemently contend that the

objection taken by the Respondents alleging suppression and non disclosure

of material and relevant facts is incorrect and contrary to the record.

23.Mr. Chakrabarti would next place reliance on Section 6(5) of the said

Shubham 9/25

10 J-WP-483-2025.doc

Act   which   deals   with   payment   for   pre-delivery   period   to   be   made   in

advance upon furnishing a proof of pregnancy and the balance to be paid

within 48 hours of furnishing proof of birth/delivery. In this regard, he

would urge that the Petitioner has fully complied with the said provision by

submitting appropriate notices of claim for maternity benefit and payment

thereof in terms of Section 6 of the said Act, informing the Respondent No.2

at all times about her expected date of delivery as well as her application

clearly setting out her entitlement for the grant of maternity benefits under

the said Act. Mr. Chakrabarti would gainfully refer to notices dated 23

October 2024 followed by another notice dated 18 December 2024 issued

under Section 6 of the said Act. He would urge that the said notice clearly

sets out the intimation and requisite evidence recording the birth of her

child and thereby requesting the second Respondent for maternity benefits

as stipulated under Section 5 read with Section 6(5), to be released in her

favour. Accordingly, she is rightfully entitled to the said benefits within the

time frame stipulated under the said statutory provision. Furthermore,

given such clear notice of intimation as required under the said section the

allegations   of   the   Respondents,  

inter alia,   of   suppression   against   the

Petitioner falls foul and is completely baseless and misconceived. 

24. According to him, there is no rationale much less reasoning offered

by the Respondents to deny such legally admissible claims to her, except for

stating that she is not so eligible/entitled to the same as she is merely a

Shubham 10/25

11 J-WP-483-2025.doc

contractual employee and the policy of the Respondents does not permit

such grant of benefits to the Petitioner. Such stand deprives the Petitioner of

her legal entitlements which are statutorily conferred upon her under the

said Act ensuring irreparable prejudice to her.

25.In addition to the above, Mr. Chakrabarti would place much reliance

on the conduct of the Respondents. He would submit that despite making

assurances to the Court duly recorded in orders dated 23 June 2025 and 8

July 2025, the Respondents have failed to comply with the clear directions

recorded in such earlier orders passed by the Court. Such conduct is clearly

indicative of defiance of the orders of this Court and the directions therein.

This assumes much more seriousness as there is no reason, much less

justification to not follow the categorical directions in the said orders, more

particularly in that of 8 July 2025 when the proceedings were listed on 11

August 2025 for ‘compliance’.

26.Mr. Chakrabarti in support of his submissions has placed reliance on a

judgment of a coordinate Bench of this Court in  Archana Vs. State of

Maharashtra

1

 to submit that even a contractual employee would be entitled

to maternity benefits under the said Act. He has also placed reliance on a

decision in  MCD Vs. Female Workers (Muster Roll) and Anr.

2

  and  Kavita

Yadav Vs. State (NCT of Delhi)

3

. These decisions are cited by him to

12019 (2) Mh.L.J. 697

2(2000) 2 SCR 171

3(2024) 1 SCC 421

Shubham 11/25

12 J-WP-483-2025.doc

strengthen his submission that in similar state of facts and circumstances,

the Courts have granted the maternity benefit to the concerned employee

under the aegis of the said Act which cannot be denied to such person, who

are otherwise legally and statutorily entitled to the same. 

27.For all of the above reasons, Mr. Chakrabarti would urge that the

Petition be allowed and the Rule be made absolute.

B) Submissions on behalf of the Respondents:-

28.Per   Contra,   Mr.   Chaitanya   Chavan,   learned   counsel   for   the   first

Respondent-Corporation   would   defend   their   actions   including   the

Impugned   Communication.   According   to   him,   the   actions   of   the

Respondents in refusing the maternity benefits to the Petitioner being a

contractual   employee   are   in   accordance   with   law   and   warrants   no

interference. Mr. Chavan would place reliance on the Affidavit-in-Reply to

the Petition on behalf of the Respondent Nos.1 and 2 filed by Sangeeta

Hasmukh Ravat, Dean with Respondent No.2-K.E.M. hospital dated 2 May

2025 in support of his contentions.

29.Mr.   Chavan   would   at   the   outset   submit   that   the   Petitioner   was

engaged as an Assistant Professor in the Department of Anaesthesia initially

under a contract dated 4 January 2022 which was to expire on 30 June

2022. Thereafter, under office orders dated 15 July 2022, 27 June 2023 and

26 June 2024, her appointment was continued as an Assistant Professor. At

all relevant times it was made clear to the Petitioner vide the Agreement as

Shubham 12/25

13 J-WP-483-2025.doc

well as the office orders that her appointment was merely a stop gap

arrangement pending the regular selection process. In view thereof, the

Petitioner   could   not   claim   any   service   benefit   from   Respondent   No.1-

Corporation in lieu of the services rendered by her during the substances of

such contractual engagement. 

30.Referring to the Agreement dated 12 August 2024 coupled with the

office orders (supra) Mr. Chavan would contend that the Petitioner is not

entitled and/or eligible to claim any benefits under the Municipal Service

Regulations, Provident Fund Regulations and Pension Rules of the first

Respondent. At the stage of executing the said Agreement dated 12 August

2024, the Petitioner was already pregnant. She was therefore, duty bound

to disclose her pregnancy to Respondent No.1 prior to the execution of the

contract. Mr. Chavan relying on the said affidavit would contend that she

concealed   such   material   fact   from   the   Respondents   and   proceeded   to

execute the said Agreement. Further, immediately upon the execution of the

Agreement dated 12 August 2024, by an application dated 20 August 2024

made to the second Respondent, the Petitioner sought benefits under the

said Act.

31.Mr. Chavan would contend that the appointment of the Petitioner

was purely on contractual basis, as a stop gap arrangement. The tenure for

the same was of one year, with one day’s break in service before the expiry

of every 40 days. Had the Petitioner being a regular employee for a period

Shubham 13/25

14 J-WP-483-2025.doc

of two years as per Rule 170 of the Brihanmumbai Municipal Corporation

(Service) Regulation, 1989, she would have been entitled to the benefits of

maternity leave, on full average pay. A contractual employee such as the

Petitioner is thus not entitled to such benefits.

32.Mr. Chavan would then submit that on receipt of the Petitioner’s

application for the grant of maternity leave, she was first informed by a

letter dated 6 September 2024 that she was not entitled to any kind of

leave other than 15 days Casual Leave and 15 days Special Casual Leave.

Mr. Chavan would then refer to another application dated 7 October 2024

made by the Petitioner for claiming maternity benefits. Mr. Chavan would

contend that under the said Agreement, the Petitioner had agreed that she

would   not   claim   any   payment   or   terminal   benefits   on   account   of

engagement   of   her   services,   having   acknowledged   that   she   was   a

contractual employee of the Respondents.

33.For all of the above reasons, Mr. Chavan would urge that these being

policy matters and the Impugned Communication being issued within the

four corners of the said Act and in accordance with law, the Petition is

devoid of merits and deserves to be dismissed.

Analysis:- 

34.We have heard Mr. Chakrabarti, learned counsel appearing for the

Petitioner, Mr. Chavan, learned counsel appearing for the Respondent No. 1

– Corporation and Mr. Takke, learned counsel appearing for Respondent No.

Shubham 14/25

15 J-WP-483-2025.doc

3 – State of Maharashtra and with their assistance, perused the record.

35.We feel it appropriate at the very outset to refer to certain earlier

orders passed in these proceedings. A coordinate Bench of this Court by an

order 23 June 2025 recorded the statement of the learned counsel for the

Respondents in terms of the communication dated 20 June 2025 addressed

by Dean of Respondent No.2 to the effect that, in principle, the Corporation

has agreed to grant the benefits to the Petitioner to which she is entitled to

under the said Act. To process the payment, time was sought, for which the

matter   was   adjourned   to   a   later   date.   Again   on   8   July   2025,   upon

considering   the   submissions   made   by   the   learned   counsel   for   the

Respondents, the matter was posted on 11 August 2025 under the caption

“for compliance”. This Court expressed a hope for a positive outcome by the

next date, having regard to the nature of the litigation. However, despite

such clear and categorical orders of this Court, the Respondents have

chosen to now turn turtle and reject the claim of maternity benefits to the

Petitioner.   It   is   such   refusal   which   is   under   judicial   review   in   these

proceedings.

36.In   the   backdrop   above,   we   may   advert   to   the   preamble   of   the

Maternity Benefit Act, 1961 which reads thus:-

"An   Act   to   regulate   the   employment   of   women   in   certain

establishments for certain period before and after child-birth and to

provide for maternity benefit and certain other benefits.”

37.This evidently is an enactment aimed at emancipation of women.

Shubham 15/25

16 J-WP-483-2025.doc

Therefore, the provisions set out in the said Act ought to be read in sync

with its preamble (supra). We may at this juncture refer to Section 5 of the

said Act. 

“5. Right to payment of maternity benefits.—

(1) Subject to the provisions of this Act, every woman shall be entitled

to, and her employer shall be liable for, the payment of maternity

benefit at the rate of the average daily wage for the period of her

actual absence, that is to say, the period immediately preceding the

day of her delivery, the actual day of her delivery and any period

immediately following that day. 

Explanation.—For the purpose of this sub-section, ‘the average

daily’ wage means the average of the woman’s wages payable to her

for the days on which she has worked during the period of three

calendar months immediately preceding the date from which she

absents herself on account of maternity, the minimum rate of wage

fixed or revised under the Minimum Wages Act, 1948 (11 of 1948) or

ten rupees, whichever is the highest.

(2) No woman shall be entitled to maternity benefit unless she has

actually worked in an establishment of the employer from whom she

claims maternity benefit, for a period of not less than eighty days in

the twelve months immediately preceding the date of her expected

delivery:

Provided that the qualifying period of eighty days aforesaid shall

not apply to a woman who has immigrated into the State of Assam

and was pregnant at the time of the immigration. 

Explanation.—For the purpose of calculating under the sub-

section the days on which a woman has actually worked in the

establishment the days for which she has been laid off or was on

holidays declared under any law for the time being in force to be

holidays with wages during the period of twelve months immediately

preceding the date of her expected delivery shall be taken into

account.

(3) The maximum period for which any woman shall be entitled to

maternity benefit shall be twenty-six weeks of which not more than

eight weeks shall precede the date of her expected delivery:

Provided further that the maximum period entitled to maternity

benefit by a woman having two or more than two surviving children

shall be twelve weeks of which not more than six weeks shall precede

the date of her expected delivery;

Provided further that where a woman dies during this period,

the maternity benefit shall be payable only for the days up to and

including the day of her death:

Shubham 16/25

17 J-WP-483-2025.doc

Provided also that where a woman, having been delivered of a

child, dies during her delivery or during the period immediately

following the date of her delivery for which she is entitled for the

maternity   benefit,   leaving   behind   in   either   case   the   child,   the

employer shall be liable for the maternity benefit for that entire period

but if the child also dies during the said period, then, for the days up

to and including the date of the death of the child.

(4)  A woman who legally adopts a child below the age of three

months or a commissioning mother shall be entitled to maternity

benefit for a period of twelve weeks from the date the child is handed

over to the adopting mother or the commissioning mother, as the case

may be.

(5) In case where the nature of work assigned to a woman is of such

nature that she may work from home, the employer may allow her to

do so after availing of the maternity benefit for such period and on

such conditions as the employer and the woman may mutually agree.”

  Contextually, it is pertinent to note that the Petitioner has duly

complied with the eligibility criteria for securing maternity benefits under

Section 5(2) of the said Act. As borne out from the record, the Petitioner

duly completed the prescribed period of 80 days of her work in the 12

months immediately preceding the date of her initial expected delivery

which   was   on   15   November   2024.   Alternatively,   considering   that  the

commencement of her last contractual employment renewal was from 2

July 2024, it is apparent that the Petitioner completed 80 days of work from

such date, on 20 September 2024, before she proceeded on leave on 7

October 2024. This would indicate sufficient compliance by the Petitioner of

the Section 5(2) of the said Act, making her entitled to the maternity

benefits as contemplated thereunder.

38.The fundamental objection of the Respondents to the Petitioner’s

claim for maternity benefit under the said Act, has been that she being a

Shubham 17/25

18 J-WP-483-2025.doc

contractual employee is not entitled to the same. Such submission is in the

teeth of Section 27 of the said Act which reads thus:-

“Section 27. Effect of laws and agreements inconsistent with this Act—

(1)The   provisions   of   this   Act   shall   have   effect   notwithstanding

anything inconsistent therewith contained in any other law or in the

terms of any award, agreement or contract of service, whether made

before or after the coming into force of this Act.

Provided that where under any such award, agreement, contract of

service or otherwise, a woman is entitled to benefits in respect of any

matter which are more favourable to her than those to which she

would be entitled under this Act, the woman shall continue to be

entitled to the more favourable benefits in respect of that matter,

notwithstanding that she is entitled to receive benefits in respect of

other matters under this Act.

(2)Nothing contained in this Act shall be construed to preclude a

woman   from   entering   into  an   agreement   with   her   employer   for

granting her rights or privileges in respect of any matter which are

more favourable to her than those to which she would be entitled

under this Act.”

Evidently, the said Section begins with a non obstante clause suffixed

by the expressions, “in terms of any award, agreement or contract of

service”. In other words, the submission of the Respondents as canvased by

Mr. Chavan is  

ex facie  contrary to the said provision. The said provision

does not carve out an exception qua a contractual employee for the purpose

of securing maternity benefits under the said Act. The yardstick for the

women employee to claim the maternity benefits under the said Act shall be

contingent upon her being eligible/entitled for the same in the manner

stipulated under Section 5 of the said Act. Accordingly, the Respondents

have in a manner contrary to law, deprived the Petitioner of the maternity

benefits to which she is rightfully and lawfully entitled.

Shubham 18/25

19 J-WP-483-2025.doc

39.Adverting to Section 27 of the Act (supra), it is pertinent to take note

of the proviso under Sub-Section (1) and the language incorporated in Sub-

Section (2) thereof. A conjoint reading of the same, makes it clear that a

woman is entitled to benefits either contractually or otherwise whichever

are more favourable to her, notwithstanding that she is entitled to receive

benefits in respect of other matters under the said Act. 

40.The said Section 27 of the said Act, came up for consideration before

a coordinate Bench of this Court in  Archana Vs. State  (supra). Here this

Court dealing with the said Act, held that it cannot be accepted that the

Petitioner is not entitled to salary during the maternity leave period. In light

of the salutary provisions, the respondent-authorities cannot be heard to

contend that the condition in the agreement would override the beneficial

and benevolent provisions of the said Act. The Court further held that the

stand of the Respondent that the Petitioner is disentitled to the said benefits

in view of the Agreement providing for the terms and conditions of service

are unsustainable and contrary to Section 27 (supra). This Court concluded

that the Petitioner cannot be deprived of the beneficial provisions of the

said Act or any other Rules which may entitle her to benefits which are

more favourable than those set out in her service contract/agreement.

41.The Respondents as set out in their Affidavit-in-Reply, through Mr.

Chavan have contended that the Petitioner has suppressed/not disclosed

certain relevant and material facts, in regard to her pregnancy. Let us test

Shubham 19/25

20 J-WP-483-2025.doc

this contention on the basis of the facts on record. Firstly, the Petitioner had

addressed a letter dated 20 August 2024 to the Dean of Respondent No.2

with a request in advance to make provisions for her maternity leave. This

was followed by an application dated 7 October 2024 when the Petitioner

applied   for   maternity   leave   citing   timelines   under   the   said   Act.   The

Petitioner then issued a notice dated 23 October 2024 under Section 6 of

the said Act (supra) enclosing proof of pregnancy along with the said

notice. This was followed by another notice dated 18 December 2024,

issued by the Petitioner under Section 6(5) of the said Act, all of which

demonstrate that the Petitioner regularly kept the Respondents informed.

Accordingly, the Respondents were intimated regarding the birth of her

child, requesting that the maternity benefits be released in her favour as

contemplated under Section 5 read with Section 6(5) of the said Act. The

said   facts   make   it   abundantly   clear   that   the   Petitioner   had   all   times,

diligently made true and proper disclosure to the Respondents in this

regard. 

42.The Respondents would emphasize that the Petitioner’s appointment

was on a contractual basis. She was aware at the time of executing the

Agreement   on   12   August   2024   with   the   Respondents,   that   under   the

specific clause she would not be entitled to claim any benefits under any

service   rules,   except   those   specified   in   the   Agreement.   Also   that   her

appointment was purely a stop gap arrangement on contractual work which

Shubham 20/25

21 J-WP-483-2025.doc

could be terminated at any time by Respondent No.2 by giving one month’s

written notice. As noted (supra), fundamentally the said Act clearly makes

no distinction between a women employee who is appointed under a

contract/agreement and/or otherwise. In view thereof, such submissions of

the Respondents fall foul of the clear mandate under Section 27 of the said

Act as discussed (supra). 

43.Pertinent it is to note that Section 6(6) of the said Act in fact provides

that the failure to give notice thereunder, shall not disentitle a woman to

maternity benefit or any other amount if she is so otherwise entitled.

Moreover, the said Act does not contemplate any such disclosures and/or

that the Agreement/contract shall override such statutory provisions. The

Respondents have demonstrated nothing to the contrary so as to appeal to

our conscience for us to subscribe, much less agree to the contentions

advanced.

44.The Respondents, based on their Affidavit-in-Reply, would submit

that the first Respondent could grant benefits of maternity leave to the

Petitioner, had she been a employee of Respondent No. 1 – Corporation on

regular basis for a period of two years as per Rule 170 of the Brihanmumbai

Municipal Corporation (Service) Regulation, 1989. In this context, it is

pertinent   to   note   that,   Sub-Rule   (2)   thereof   provides   that   a   woman

employee in the Municipal Corporation who is not in permanent service

and has been in continuous service for at least one year shall also be eligible

Shubham 21/25

22 J-WP-483-2025.doc

for maternity leave, as provided under Sub-Rule (1) of Rule 170. A plain

reading of the said Rule does not support the stand of the Respondents. In

any event, the statutory framework under the said Act as noted (supra) is

absolutely unambiguous, entitling the Petitioner for the maternity benefits

thereunder, in the given factual complexion.

45.We find merit in the submissions of Mr. Chakrabarti, that stand taken

by the Respondents coupled with their conduct does interfere with the

fundamental right of the Petitioner guaranteed under Article 21 of the

Constitution of India. The decision of the Supreme Court in K. Umadevi Vs.

Government of Tamilnadu & Ors

4

  throws much light on this aspect. The

Supreme Court observed that by judicial interpretation ‘life’ under Article

21 means life in the fullest sense. This would include the right to health, to

live with human dignity including the right of privacy which are now

acknowledged facets of Article 21. In the said decision, the Supreme Court

further referred to Article 42 of the Constitution of India. This being one of

the Directive Principles of State Policy which mandates the State to secure

just and humane conditions of work and for maternity relief. The Supreme

Court in the context of Article 51(c) of the Constitution also referred to the

leading   international   conventions  

inter   alia,   acknowledging   State

intervention   and   support   for   maternity   related   entitlements.   In   view

thereof, deprivation of maternity benefits to the Petitioner, being integral

4. (2025) 8 SCC 263.

Shubham 22/25

23 J-WP-483-2025.doc

and inextricably connected to her right to life as guaranteed under Article

21, in the given facts, cannot be countenanced.

46.The   Supreme   Court   in  Dr. Kavita Yadav (supra) observed   that

continuation of maternity benefits is inbuilt in the said Act itself, where the

benefits would survive and continue despite cessation of employment. What

the legislation envisages is entitlement to maternity benefits, which accrues

on fulfillment of the conditions specified in Section 5(2), which can travel

even beyond the terms of the employment. In our considered view, these

observations in the given factual matrix are both apposite and applicable.

47.We do appreciate the fairness of Mr. Chavan, the learned counsel for

Respondent No.1 throughout the proceedings before this Court. However,

we   are   unable   to   fathom   a   complete   “volte-face”   approach   by   the

Respondents after virtually agreeing to pay the maternity benefits to the

Petitioner, as recorded in the Court orders (supra). Therefore, we see no

rationale much less justification to sustain the Impugned Communication

rejecting   the   grant   of   maternity   benefits   in   favour   of   the   Petitioner,

primarily on the ground that she is a contractual employee and these are

policy   matters.   Even   if   that   being   so,   it   is   trite   law   that   policy

matters/decisions are to be free from discrimination, manifest arbitrariness

so as to fall within the contours of Article 14 of the Constitution of India.

48.Before parting, we find it pertinent to observe that the object of

maternity benefit is to protect the dignity of motherhood and to provide

Shubham 23/25

24 J-WP-483-2025.doc

financial support/security to a woman and her child for the period she is

not working. In today’s day and age, more and more women are joining the

workforce. In this scenario, it is important to ensure that a woman striving

for   self-sufficiency   and   economic   independence   does   not   have   to

compromise on her role as a care giver to her child. The State is therefore

expected to be more sensitive to deserving persons such as the Petitioner.

She ought not to be made to seek orders from this Court in cases like the

present, where the Respondents had, in principle agreed and accepted to

process payment of her maternity benefits. We expect the Respondents not

to adopt such an unreasonable approach, going forward, as the one in the

given case. We conclude with this earnest and solemn hope.

49.For all of the above reasons, we are persuaded to hold that the

Petitioner has made out a case for the grant of reliefs as prayed for. We

accordingly pass the following order:-

ORDER

a) The Petition is Allowed. The Rule is made absolute.

b) We accordingly quash and set aside the Impugned Communication

dated 21 October 2024 addressed to the Petitioner by Respondent

No.2.

c) We   direct   the   Respondents   to   pay   and   extend   the   maternity

benefits to the Petitioner as entitled under the Maternity Benefits

Act, 1961, expeditiously, not later than within a period of six

Shubham 24/25

25 J-WP-483-2025.doc

weeks from the date of this order being uploaded.

d) No order as to costs.

e) Interim Application No.812 of  2025  filed in the  said Petition

would accordingly not survive and the same is disposed of.

      [ADVAIT M. SETHNA, J.]      [R.I. CHAGLA, J.]   

Shubham 25/25