wp10551-2025 & connected-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.10551 OF 2025

Lokrajya Swayam Rojgar Seva Sahakari

Sanstha Limited, having its registered

office at Survey No.110/9B, Pawar

Heights-F4, Shankar Math, Hadapsar,

Pune 400 014, through its Chairman…  Petitioner

Vs.

1.Shramik Janata Sangh,

Office Address Room No.29-30,

“A” Wing, Haji Habib Building,

First Floor, 182, Naigaon Cross Road,

Dadar (West), Mumbai 400 014

2.Regional Mental Hospital, 

Thane (West), District Thane

through its Medical Superintendent…  Respondents

WITH

INTERIM APPLICATION NO.2646 OF 2026

IN

WRIT PETITION NO.10551 OF 2025

Shramik Janta Sangh …  Applicant

In the matter between

Lokrajya Swayam Rojgar Seva

Sahakari Sanstha Limited …  Petitioner

Vs.

Shramik Janata Sangh & Anr. …  Respondents

WITH

WRIT PETITION (ST.) NO.4469 OF 2026

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.16

13:21:59 +0530

wp10551-2025 & connected-J.doc

Lokrajya Swayam Rojgar Seva Sahakari

Sanstha Limited, having its registered

office at Survey No.110/9B, Pawar

Heights-F4, Shankar Math, Hadapsar,

Pune 400 014, through its Chairman…  Petitioner

Vs.

1.Nandkumar Yashwant Gotarne

& 67 others, through Jagdish Khairalia,

the General Secretary of Shramik

Janata Sangh in the capacity of a

registered trade Union), having its

office at Room No.28/29, Haji Habib

Building, Naigaon Cross Road, 

Dadar, Opposite Fire Brigade,

Mumbai 400 014

2.Regional Mental Hospital, 

Thane (West), District Thane

through its Medical Superintendent

3.Chetan B. Jagtap, 

Authority under the provisions of

Minimum Wages Act, and the 

Assistant Labour Commissioner, Thane

Office Complex Building, 6th Floor,

Mulund Check Naka, Wagale Estate,

Thane (West) 400 604…  Respondents

Dr. D.S. Hatle with Mr. Deepak Jamsandekar and Mr. 

Umesh Chavan for the petitioner in WP/10551/2025 & 

for   the   respondent   in   IA   &   for   the   petitioner   in 

WPST/4469/2026.

Ms. Sudha Bharadwaj i/by Hamza Lakdawala for the 

applicant   in   IA   &   for   respondent   No.1   in 

WP/10551/2025.

2

wp10551-2025 & connected-J.doc

Mrs. Neha Bhide, GP with Mrs. V.R. Raje, AGP for 

respondent No.2-State in WP/10551/2025.

Mr. A.C. Bhadang, AGP for respondent No.2-State in 

WPST/4469/2026.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 10, 2026.

PRONOUNCED ON:APRIL 16, 2026

JUDGMENT:

1.By the present Writ Petition No. 10551 of 2025 instituted 

under Articles 226 and 227 of the Constitution of India, the 

petitioner Union has assailed the Judgment and Order dated 11 

June 2024 passed by the Industrial Court below Exhibit O-7 in 

Complaint (ULP) No. 126 of 2021, which complaint had been 

instituted by respondent No. 1 under Section 28 read with Item 9 

of Schedule IV of the Maharashtra Recognition of Trade Unions 

and Prevention of Unfair Labour Practices Act, 1971. 

2.By Writ Petition (Stamp) No. 4469 of 2026, also preferred 

under Articles 226 and 227 of the Constitution of India, the 

petitioner Union has challenged the Judgment and Order dated 10 

December 2025 passed by respondent No. 3 in Application No. 

MWA/20(2)/Recovery/01/2005 instituted by  respondent No. 1 

under Section 20(2) of the Minimum Wages Act, 1948, whereby 

the said application came to be allowed. 

3.The facts and circumstances giving rise to the filing of the 

present writ petitions, as pleaded by the petitioner, are that the 

petitioner   Union   has   been   engaged   by   respondent   No.   2   for 

3

wp10551-2025 & connected-J.doc

carrying out housekeeping and cleaning work at its establishment 

situated at Thane, and in pursuance thereof, the petitioner has 

been executing such work through employees engaged by it for the 

said purpose.   It is the case of the petitioner that on 6 August 

2021, the employees engaged by the petitioner formed a Union in 

the name and style of Shramik Janata Sangha, and thereafter the 

said Union instituted a complaint alleging unfair labour practices 

against the petitioner as well as respondent No. 2 under Section 28 

read with Item 9 of Schedule IV of the MRTU and PULP Act, 1971. 

On 21 October 2021, the petitioner filed its reply below Exhibit 

CA-3 denying the allegations made in the complaint and prayed 

for   dismissal   thereof   by   contending   that   its   engagement   was 

governed by the provisions of the Contract Labour (Regulation and 

Abolition) Act, 1970. In the month of October 2021, respondent 

No.   2   also   filed   its   reply   denying   any   employer   employee 

relationship with the workers engaged by the petitioner. However, 

respondent No. 2 admitted that the petitioner had been engaged 

by it under the provisions of the Contract Labour (Regulation and 

Abolition) Act, 1970 and that the petitioner was holding a valid 

licence issued by the competent authority. 

4.On 6 September 2023, respondent No. 1 adduced evidence 

of one Dinanath Keshav Desale by tendering his affidavit in lieu of 

examination   in   chief.   The   said   witness   was   thereafter   cross 

examined by the petitioner as well as respondent No. 2. Upon 

conclusion of evidence and hearing of arguments, the Industrial 

Court   by   its   Order   dated   11   June   2024   partly   allowed   the 

complaint. The said order is the subject matter of challenge in Writ 

4

wp10551-2025 & connected-J.doc

Petition No. 10551 of 2025. 

5.It is stated that the certified copy of the said Judgment and 

Order   was   received   by   the   petitioner   on   10   February   2025. 

Thereafter, on 8 May 2025, a Board Resolution came to be passed 

authorising Shri Vijay Janaba Kamble to institute Writ Petition No. 

10551 of 2025 on behalf of the petitioner. It is further the case of 

the petitioner that pursuant to the Order dated 11 June 2024, 

respondent   No.   1   filed   Application   No. 

MWA/20(2)/Recovery/01/2025   on   12   February   2025   under 

Section 20(2) of the Minimum Wages Act, 1948 in prescribed Form 

No. IV, seeking compensation as well as recovery of the differential 

amount between the minimum wages fixed by the Government 

and the wages allegedly actually paid. The petitioner thereafter, by 

communication dated 28 March 2025, informed respondent No. 3 

that the issue involved was already sub judice. On 10 February 

2025, respondent No. 3 proceeded to pass an order in Application 

No.   MWA/20(2)/Recovery/01/2025,   which   order   has   been 

impugned in Writ Petition (Stamp) No. 4469 of 2026.

6.Mr. Hatle, learned Advocate appearing for the petitioner, 

submitted   that   the   direction   issued   by   the   Industrial   Court 

requiring the petitioner to make payment of wages to the workers 

of   the   complainant   Union   in   accordance   with   the   applicable 

minimum wages notification, as contained in the order passed 

below Exhibit U-2, is wholly unsustainable in law and cannot be 

maintained. According to him, payment of minimum wages being 

in the nature of statutory wages earned by the workmen, the 

primary responsibility for ensuring such payment rests upon the 

5

wp10551-2025 & connected-J.doc

principal employer when the provisions of the Contract Labour 

(Regulation   and   Abolition)   Act,   1970   are   applicable.   It  is, 

therefore, his submission that liability for payment of minimum 

wages cannot be fastened exclusively upon the contractor, but the 

principal   employer   is   equally   under   a   statutory   obligation   to 

ensure that wages are paid in accordance with the rates prescribed 

for the notified industry under the notifications issued by the 

Government of Maharashtra from time to time. He, therefore, 

contended that the direction issued only against the contractor, 

namely the petitioner, is erroneous and legally untenable. 

7.Learned counsel further submitted that the Industrial Court 

failed to take into consideration the mandate of Section 21(4) of 

the Contract Labour (Regulation and Abolition) Act, 1970, which 

governs the responsibility for payment of wages and provides that 

where the contractor fails to make payment of wages within the 

prescribed period or makes short payment, the principal employer 

shall be liable to make payment of wages in full or of the unpaid 

balance due, as the case may be, to the contract labour employed 

by the contractor, and thereafter recover the amount so paid from 

the contractor by deduction from any amount payable under the 

contract or as a debt recoverable from the contractor. On the basis 

of the said statutory provision, it is contended that the Industrial 

Court could not have passed an order against the petitioner alone 

and, at the highest, respondent No. 2 ought to have first been 

directed to release the requisite amount to the petitioner, and upon 

failure of the petitioner to disburse the same, respondent No. 2 

ought to have been directed to make payment directly. According 

6

wp10551-2025 & connected-J.doc

to the petitioner, the failure of the Industrial Court to adopt such 

course renders the impugned order legally flawed. 

8.It is further submitted on behalf of the petitioner that unless 

corresponding payment is made by respondent No. 2 in its capacity 

as principal employer, it would be impossible for the petitioner to 

pay   wages   or   enhanced   wages   to   the   employees,   unless   the 

requisite funds are first disbursed in favour of the petitioner for 

such purpose. 

9.Per contra, Ms. Bharadwaj, learned Advocate appearing for 

respondent No. 1, submitted that the Maharashtra Civil Services 

Rules are not applicable to the concerned workmen since they are 

engaged through a contractor and their service conditions are 

governed by the labour legislations applicable to contract labour. It 

is submitted that respondent No. 2 is a registered contractor and 

falls   within   the  ambit   of   an   industrial   establishment.   Inviting 

attention   to   the   provisions   of   Sections   12   and   21(4)   of  the 

Contract Labour (Regulation and Abolition) Act, 1970, learned 

counsel   contended   that   the   wages   payable   to   the   concerned 

workers are statutorily regulated thereunder. According to him, 

respondent No. 2 is responsible to pay wages at the prescribed rate 

within time and respondent No. 1 is also under an obligation to 

ensure proper regulation of such wages, and in the event of default 

on the part of respondent No. 2, respondent No. 1 would be liable 

to discharge such payment. By referring to the provisions of the 

Minimum Wages Act applicable to local authorities and categories 

such as sweepers and scavengers, learned counsel submitted that 

the   workers   are   entitled   to   wages   along   with   admissible 

7

wp10551-2025 & connected-J.doc

allowances and house rent allowance. It is further submitted that 

in absence of any rebuttal evidence adduced by the respondents, 

directions   are   required   to   be   issued   for   payment   of   arrears 

recoverable by the complainant and the claim towards differential 

wages deserves to be allowed. 

10.Mrs. Raje, learned Assistant Government Pleader appearing 

for the State submitted that wages are being paid in accordance 

with   the   rates   applicable   to   the   hospital   industry   and   the 

governing rules and regulations in that regard, and there is no 

requirement to determine wages in accordance with the rates 

prescribed under the local authority minimum wages notifications. 

It is further submitted that the signatory to the complaint is a 

different person having no direct concern with the claim raised 

and that such person has not entered the witness box or adduced 

evidence in support of the complaint. It is pointed out that the 

witness examined on  behalf  of  the  complainant  has admitted 

receipt of salary and benefits regularly from respondent No. 2 and, 

therefore, according to the State, no unfair labour practice can be 

said to have been committed by respondent No. 2 at any point of 

time.

REASONS AND ANALYSIS: 

11.Having heard the learned Advocates for the parties and 

having gone through the material placed on record, this Court is of 

the view that the real question is about the responsibility for 

payment   of   wages   to   the   workmen   engaged   through   the 

contractor, and whether the Industrial Court committed any error 

8

wp10551-2025 & connected-J.doc

in directing payment of wages at the rate of minimum wages fixed 

by the competent authority. 

12.For the purpose of adjudicating the issues involved in the 

present matter, it would be necessary to reproduce Section 21 of 

the Contract Labour (Regulation and Abolition) Act, 1970, as the 

same has direct bearing upon the controversy in question. Section 

21, which deals with responsibility for payment of wages, reads 

thus:

“  21. Responsibility for payment of wages   .  - 

(1)  A contractor shall be responsible for payment of wages 

to each worker employed by him as contract labour and such 

wages shall be paid before the expiry of such period as may 

be prescribed. 

(2)  Every   principal   employer   shall   nominate   a 

representative duly authorised by him to be present at the 

time of disbursement of wages by the contractor and it shall 

be the duty of such representative to certify the amounts 

paid as wages in such manner as may be prescribed. 

(3)  It shall be the duty of the contractor to ensure the 

disbursement of wages in the presence of the authorised 

representative of the principal employer. 

(4)  In case the contractor fails to make payment of wages 

within the prescribed period or makes short payment, then 

the principal employer shall be liable to make payment of 

wages in full or the unpaid balance due, as the case may be, 

to   the   contract   labour   employed   by   the   contractor   and 

recover the amount so paid from the contractor either by 

deduction from any amount payable to the contractor any 

contract as a debt payable by the contractor.”

9

wp10551-2025 & connected-J.doc

13.Section 21 of the Contract Labour (Regulation and Abolition) 

Act,   1970   deals   with   the   statutory   responsibility   regarding 

payment of wages to contract labour and delineates the obligations 

of the contractor as well as the principal employer. Sub-section (1) 

provides that the contractor shall be responsible for payment of 

wages to each worker employed by him as contract labour and 

such wages are required to be paid within the prescribed period. 

Thus, the primary obligation to disburse wages is cast upon the 

contractor.

14.Sub-section   (2)   further   mandates   that   every   principal 

employer shall nominate an authorised representative to remain 

present at the time of disbursement of wages by the contractor, 

and such representative is required to certify the amounts paid as 

wages in the prescribed manner. The legislative intent behind this 

provision is to ensure supervision by the principal employer over 

the process of wage disbursement so that the contract labour is not 

deprived of wages.

15.Sub-section   (3)   casts   a   corresponding   duty   upon   the 

contractor to ensure that wages are disbursed in the presence of 

the   authorised   representative   of   the   principal   employer.   The 

conjoint reading of sub sections (2) and (3) makes it evident that 

though the contractor is the person obliged to pay wages, the 

statute   imposes   supervisory   responsibility   upon   the   principal 

employer to monitor such payment.

16.Most importantly sub-section (4) provides that in the event 

the   contractor   fails   to   make   payment   of   wages   within   the 

10

wp10551-2025 & connected-J.doc

prescribed period or makes short payment, the principal employer 

shall become liable to make payment of the full wages or the 

unpaid balance, as the case may be, to the contract labour, and 

thereafter recover the amount so paid from the contractor either 

by deduction from amounts payable under the contract or as a 

debt recoverable from the contractor. This provision makes it  clear 

that while the initial responsibility to pay wages lies upon the 

contractor,   the   statute   creates   a   secondary   liability   upon  the 

principal employer to safeguard the interests of the contract labour 

in cases of default by the contractor. Therefore the scheme of 

Section 21 demonstrates that the contractor bears the primary 

liability   for  payment,  whereas  the  principal  employer bears   a 

secondary liability which arises upon failure of the contractor. The 

legislative object is to ensure that the contract labour does not 

suffer deprivation of wages merely because of inter se defaults 

between the contractor and the principal employer.

17.The petitioner has argued that the principal employer cannot 

wash away its hands because the workmen were engaged through 

a contractor. Section 21 of the Contract Labour Act shows that the 

contractor is the first person responsible to pay wages. At the same 

time,   the   principal   employer   must   appoint   an   authorised 

representative to remain present at the time of disbursement. He 

has to certify the amount paid. These provisions  show that the law 

expects supervision from the principal employer. Therefore, the 

contention of the petitioner that the principal employer has no role 

in the payment of wages is not correct. But the same provision also 

does not support the further argument that the Industrial Court 

11

wp10551-2025 & connected-J.doc

could not direct the contractor to pay wages. The statute plainly 

says that the contractor shall be responsible for payment of wages. 

That is the primary obligation. Only if the contractor fails, the 

liability of the principal employer steps in. 

18.The petitioner has also submitted that the Labour Court did 

not properly apply Section 21(4) and therefore it ought to have 

first directed respondent No.2 to make payment to the petitioner, 

and only on default should the payment burden have shifted. 

Section 21(4) does not say that the principal employer must first 

pay the entire amount through the contractor. What it says is that 

if the contractor fails to make payment within the prescribed 

period or makes short payment, then the principal employer shall 

be liable to make payment of the wages or unpaid balance due to 

the contract labour. This cannot be turned into a protection for the 

contractor to escape the obligation which the statute itself places 

on it. The petitioner cannot insist that unless respondent No.2 first 

disburses the money to it, it is powerless to pay wages. Such a 

stand would defeat the plain object of the Act. A contractor who 

undertakes labour supply work does so under law and under 

contract. It must arrange its affairs so that statutory wages are paid 

in time. If the principal employer fails in its own duty under the 

Act,   the   workmen   still   cannot   be   left   unpaid.   Therefore,   the 

petitioner's attempt to shift the entire burden onto respondent 

No.2 is not supported by the statutory language.

19.The petitioner argued that payment of minimum wages is 

the prime responsibility of the principal employer and therefore a 

direction only against the contractor is erroneous. The contractor 

12

wp10551-2025 & connected-J.doc

is the direct employer for the purpose of wage payment. The 

principal employer has a secondary liability. The contractor cannot 

be allowed to say that because the principal employer may be 

answerable, the contractor need not satisfy the wage claim. The 

whole purpose of the Act is to ensure that workmen receive wages 

regularly. If the contractor is allowed to delay payment on the plea 

that the principal employer has not released money, then the 

workmen would become the sufferers.

20.The respondent No.1 has rightly argued that the workmen 

were engaged through the contractor and therefore the service 

conditions are to be examined under the labour laws applicable to 

contract   labour.   The   reliance   on   the   Contract   Labour   Act   is 

justified. Once the relationship of contract labour is admitted, the 

provisions relating to payment of wages cannot be ignored. The 

contention that the Minimum Wages Act applies and that the 

workers are entitled to wages according to the notified rates is also 

legally   correct.   If   the   wages   actually   paid   are   less   than   the 

minimum   wages   fixed   by   law,   then   the   difference   becomes 

recoverable. The petitioner has not shown any legal authority by 

which such entitlement can be denied merely because the work is 

being performed through a contractor.

21.When all these aspects are taken together, the conclusion 

becomes   clear.   The   Industrial   Court   did   not   commit   any 

jurisdictional   error   in   holding   the   petitioner   responsible   for 

payment   of   wages   in   accordance   with   the   minimum   wage 

notification. The Industrial Court was justified in granting relief on 

the basis of the material before it and the claim for differential 

13

wp10551-2025 & connected-J.doc

wages was properly entertained. The objections raised by the 

petitioner do not disclose any perversity, illegality, or patent error 

requiring interference in writ jurisdiction.

22.Since the petition challenging the Judgment and Order dated 

10 June 2024 passed in Complaint (ULP) No.126 of 2021 has been 

considered and the said judgment has been upheld by this Court, it 

follows that the proceedings culminating in the Judgment and 

Order dated 10 December 2025 arise merely in execution and 

implementation of the aforesaid substantive adjudication. Once the 

principal order forming the basis of the recovery proceedings is 

sustained, the consequential proceedings initiated for enforcement 

thereof cannot independently survive for separate challenge on the 

same grounds. In such circumstances, no separate interference is 

warranted with the Judgment and Order dated 10 December 2025, 

the same being consequential in nature and arising directly out of 

execution of the earlier adjudicatory order. Hence, the petition 

assailing the Judgment and Order dated 10 December 2025 also 

deserves to be dismissed.

23.In view of the foregoing discussion and for the reasons 

recorded hereinabove, the following order is passed:

(i)  Both the writ petitions being devoid of merits stand 

dismissed;

(ii)  The Judgment and Order dated 11 June 2024 passed 

by  the Industrial Court below Exhibit O-7 in Complaint 

(ULP) No. 126 of 2021 is hereby upheld;

14

wp10551-2025 & connected-J.doc

(iii)  The Judgment and Order dated 10 December 2025 

passed   by   respondent   No.   3   in   Application   No. 

MWA/20(2)/Recovery/01/2025 is also hereby confirmed;

(iv)  The petitioner shall comply with the directions issued 

under the aforesaid orders and shall make payment of the 

differential wages and consequential dues, if not already 

paid, to the concerned workmen within a period of four 

weeks from the date of this order;

(vi)  Rule in both petitions stands discharged.

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

be no order as to costs.

24.All   pending   interim   applications   stand   disposed   of 

accordingly.

(AMIT BORKAR, J.)

15