wp-8239-2019-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.8239 OF 2019

Mahanagar Telephone Nigam Ltd.

Through General Manager (South) 

Sawla Chambers, 40, C. P. Street, 

Fort, Mumbai 400 001.  …  Petitioner

V/s.

General Secretary,

Bombay Telephone Canteen Employees

Association, C/o Prabhadevi Telephone 

Exchange Canteen, 1st Floor, 

Dadar (West), Mumbai 400 028. …  Respondent

Ms. Disha Parekh a/w Ms. Apeksha Sharma i/b NDB 

Law for the Petitioner.

Mr. Vaibhav Sugdare a/w Mr. Vishwabhushan Kamble, 

Mr.   Shaikh   Yusuf   Ali   &   Mr.   Aniesh   Jadhav,   for 

Respondents.

Mr.   Adhate   &   Mr.   Suryawanshi,   Representatives   of 

MTNL are present. 

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 2, 2026

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

1.By the present Petition instituted under Article 227 of the 

Constitution of India, the petitioner assails the Award dated 22 

August   2017   rendered   by   the   Central   Government   Industrial 

Tribunal No. 2, Mumbai in Reference No. CGIT-2/154 of 1998. By 

1

SHABNOOR

AYUB

PATHAN

Digitally signed by

SHABNOOR

AYUB PATHAN

Date: 2026.04.09

11:41:35 +0530

wp-8239-2019-J.doc

the   said   Award,   the   Tribunal   directed   the   management   to 

regularize the services of Shri Narayan M. Sanil with effect from 1 

May 1982 and Shri Harish N. Poojary with effect from 1 May 1986, 

and further directed payment of arrears of wages and allowances 

after due adjustment of amounts already disbursed.

2.The   factual   matrix   giving   rise   to   the   present   petition 

indicates that the industrial dispute was referred by the Central 

Government in exercise of powers under clause (d) of sub-section 

(1) read with sub-section (2A) of Section 10 of the Industrial 

Disputes Act, 1947, vide Order dated 30 November 1998 issued by 

the Ministry of Labour and Employment, Government of India. The 

terms of reference required adjudication on the question, as to 

whether the demand for regularization in service of Shri Narayan 

M. Sanil and Shri Harish N. Poojary, employed as Wash Boys, was 

legal and justified, and if not, the nature of relief to which the 

workmen were entitled.

3.Upon receipt of the reference, the Tribunal issued notices to 

the   parties,   who   entered   appearance   through   their   respective 

representatives.   The   Bombay   Telephone   Canteen   Employees 

Association,   acting   through   its   General   Secretary,   filed   its 

Statement of Claim asserting that the concerned workmen were 

engaged as Wash Boys in the departmental canteen of Mahanagar 

Telephone Nigam Ltd. situated at Saawla Chambers, Mumbai. It 

was pleaded that Shri Narayan M. Sanil commenced service in 

January 1981 and Shri Harish N. Poojary in January 1986, and 

that both had rendered continuous service without interruption 

while working against regular and permanent vacancies. It was 

2

wp-8239-2019-J.doc

further contended that despite long years of continuous service, 

their services were not regularized, notwithstanding several oral 

and written representations submitted to the management, which 

remained unaddressed.

4.The Association further averred that, pursuant to a judgment 

of   the   Supreme   Court,   a   majority   of   canteen   workers   were 

accorded the status of departmental employees with effect from 1 

October 1991. It was contended that although  the concerned 

workmen were in service as on the said date, they were denied the 

benefit of departmentalization and continued to receive meagre 

wages without the advantages flowing from the recommendations 

of the 3rd and 4th Pay Commissions. It was also stated that a 

formal   demand   seeking   regularization   and   grant   of   Pay 

Commission benefits was raised on 23 September 1996 before the 

General Manager (South), MTNL. In the absence of any response, 

the Association approached the Regional Labour Commissioner 

(Central), Mumbai by communication dated 24 July 1997, thereby 

raising an industrial dispute.

5.Upon failure of conciliation proceedings, the appropriate 

Government referred the dispute to the Tribunal for adjudication. 

It was the case of the workmen that they became entitled to 

regularization upon completion of 120 days of continuous service, 

namely with effect from 1 May 1982 and 1 May 1986 respectively, 

along with all consequential benefits. It is noted that initially the 

management failed to appear despite due service of notice and did 

not file its Written Statement, as a consequence of which an ex 

parte   Award   came   to   be   passed   holding   the   demand   for 

3

wp-8239-2019-J.doc

regularization to be legal and justified. Subsequently, however, the 

reference   was   restored   pursuant   to   an   order   passed   in 

Miscellaneous Application No.CGIT No. 2/1/2000. Thereafter, the 

management entered appearance and filed its Written Statement 

at Exhibit 13, contesting the claim in its entirety. It was contended 

that the concerned workmen were engaged by the departmental 

canteen   committee   on   daily   wage   basis   as   Wash   Boys,   and 

therefore no right to seek regularization against the establishment 

of MTNL could arise. The management further contended that 

recruitment to posts under MTNL is governed by prescribed rules 

requiring   sponsorship   through   the   employment   exchange   and 

compliance   with   other   procedural   formalities,   which   were 

admittedly not followed in the present case. It was also asserted 

that the concerned workmen were not appointed pursuant to any 

formal work order issued by a competent authority of MTNL, and 

that their names did not figure either on the muster roll or on the 

payroll of the establishment. On these premises, it was contended 

that the claim for regularization as well as for extension of benefits 

under the 3rd and 4th Pay Commission recommendations was 

untenable  and liable  to be rejected. The management further 

denied the assertion that the concerned workmen were working 

against   regular   vacancies   or   that   they   acquired   the   status   of 

departmental employees with effect from 1 October 1991 pursuant 

to any judgment of the Supreme Court. The plea of continuous 

service since 1981 and 1986 was also specifically disputed. On 

these grounds, the management sought dismissal of the reference 

with costs.

4

wp-8239-2019-J.doc

6.In   rejoinder   at   Exhibit   14,   the   concerned   workmen 

controverted the contentions of the management and asserted that 

they were in fact engaged by MTNL and not by any canteen 

committee. It was contended that in view of such engagement, the 

law laid down by the Supreme Court with respect to canteen 

employees squarely applied. It was further submitted that MTNL 

constitutes an “industry” within the meaning of the Industrial 

Disputes Act, 1947, and that the canteen employees are industrial 

workmen under the said Act. It was clarified that the workmen 

were neither employed in a Central Government office canteen nor 

were   they   holders   of   civil   posts,   and   therefore   the   Tribunal 

possessed the requisite jurisdiction to adjudicate the dispute. 

7.The   Association   further   asserted   that   several   similarly 

situated workmen had been granted regularization with effect 

from 1 October 1991 following the decision of the Supreme Court, 

notwithstanding   the  absence  of  formal appointment  orders   or 

recruitment through the employment exchange. Such workmen 

were   also   extended   the   benefits   of   the   3rd   and   4th   Pay 

Commission recommendations. It was, therefore, contended that 

the   present   workmen   were   similarly   placed   and   entitled   to 

identical reliefs, leading to the filing of the present petition.

8.Learned Advocate appearing for the petitioner submits that 

the Tribunal has erred both in law and on facts in recording a 

finding   that   there   was   an   admission   on   the   part   of   the 

management witnesses to the effect that salaries of the canteen 

employees were paid by MTNL. It is contended that no such 

admission is borne out from the evidence on record. On the 

5

wp-8239-2019-J.doc

contrary, the testimony of the management witnesses, properly 

appreciated, indicates that the salaries of the canteen employees 

were not disbursed by MTNL.  It is further contended that the 

Tribunal committed a serious error in holding that the concerned 

workmen were in continuous service without interruption since the 

years 1982 and 1986 respectively. It is submitted that although the 

dispute   was   raised   on   the   premise   that   the   workmen   were 

employed   in   the   departmental   canteen   at   Saawla   Chambers, 

Mumbai,   the   workmen   themselves   admitted   in   their   cross-

examination that they were not working in the said canteen, but 

were in fact engaged in another canteen at Cuffe Parade under a 

contractual   arrangement.   In   light   of   such   admissions,   it   is 

submitted that the finding recorded by the Tribunal regarding 

continuous   service   is   perverse   and   contrary   to   the   evidence 

available on record.

9.It is further submitted that the concerned workmen have 

admitted that, as on the date of the Award dated 22 August 2017, 

they were not working in any of the departmental canteens of 

MTNL. It is contended that despite such clear admissions, the 

Tribunal proceeded to grant relief in favour of the workmen, which 

renders the Award unsustainable. The petitioner further contends 

that the Tribunal erred in holding that since the canteen committee 

had engaged the workmen, and as the said committee formed part 

of MTNL, the workmen  

ipso facto  became employees of MTNL. 

Such   a   finding,   it   is   submitted,   is   contrary   to   settled  legal 

principles. It is contended that the canteen committee had neither 

authority nor jurisdiction to create posts in MTNL or to effect 

6

wp-8239-2019-J.doc

recruitment on its behalf. The mere fact that the canteen was 

permitted to function within the premises of MTNL as a welfare 

measure, and that the committee engaged certain persons for its 

operation, does  not  lead   to  the  conclusion  that  such   persons 

thereby   acquired   the   status   of   employees   of   MTNL.   On   the 

aforesaid grounds, it is submitted that the impugned Award suffers 

from errors apparent on the face of the record and warrants 

interference in exercise of supervisory jurisdiction, and is therefore 

liable to be set aside.

10.Per contra, learned Advocate appearing for the respondents 

submits that the evidence on record clearly establishes that the 

canteen in question is a departmental canteen of MTNL. It is 

pointed out that the witnesses examined on behalf of MTNL have 

admitted that the canteen committee is constituted by officers of 

the Telephone Exchange and that funds for running the canteen 

are provided by the Welfare Department of MTNL. It is further 

submitted that the management witnesses have admitted that the 

canteen is run by the Department and that the salaries of the 

employees are paid by the Department. On the basis of these 

admissions, it is contended that the concerned canteen employees 

must be held to have been appointed by MTNL and are therefore 

employees of MTNL within the meaning of the Industrial Disputes 

Act, 1947. It is further submitted that in an earlier dispute of a 

similar   nature   raised   by   the   Bombay   Telephone   Canteen 

Employees Association, the Tribunal had passed an Award which 

was subsequently upheld by the High Court as well as the Supreme 

Court.   It   is,   therefore,   contended   that   the   Tribunal   had   the 

7

wp-8239-2019-J.doc

requisite   jurisdiction   to   entertain   and   adjudicate   the   present 

reference.

11.The respondents further submit that the Special Divisional 

Engineer (C.T.), MTNL, had furnished information to the Assistant 

General   Manager   regarding   the   concerned   workmen,   which 

demonstrates that they were employed in the canteen since the 

years   1981   and   1986   respectively.   It   is   submitted   that   the 

attendance records maintained by MTNL on a month to month and 

year to year basis clearly establish that the workmen were in 

continuous employment during the relevant period. It is further 

contended that similarly situated canteen employees have already 

been granted regularization in pursuance of the judgment of the 

Supreme Court. It is also submitted that the information supplied 

by the Special Divisional Engineer (Administration), Mumbai to 

the Assistant General Manager (Administration), MTNL indicates 

that Shri Narayan M. Sanil was not regularized earlier on the 

ground that he was underage at the relevant time. It is contended 

that such a ground cannot operate as a valid impediment to deny 

him the benefit of regularization. 

12.It is lastly submitted that the concerned workmen have been 

continuously employed in the departmental canteen of MTNL and 

there is no material on record to indicate that they were engaged 

by any independent or third-party agency. Reliance is placed on the 

judgment of the Supreme Court in 

Mahanagar Telephone Nigam 

Ltd. vs. Bombay Telephone Canteen Employees Association

  to 

contend that MTNL is under a legal obligation to regularize the 

services of such canteen employees. It is further submitted that 

8

wp-8239-2019-J.doc

other similarly placed employees have already been granted such 

benefit. On these premises, it is contended that the claim for 

regularization along with consequential benefits is legal, justified, 

and calls for no interference. 

REASONS AND ANALYSIS: 

13.I have considered the rival submissions with care and I have 

gone   through   the   material   placed   before   the   Tribunal.   The 

petitioner says that the Tribunal has drawn wrong inferences from 

the evidence and has treated the workmen as employees of MTNL 

without proper basis. The respondents say that the record itself 

shows that these were not outside labour, but canteen workmen of 

MTNL, and that their long service could not have been ignored. 

The question, therefore, is whether the Award is supported by the 

evidence and the law, or whether it suffers from such grave error 

that this Court should interfere under Article 227.

14.The first submission on behalf of the petitioner is that the 

Tribunal wrongly recorded an admission that the salaries of the 

canteen employees were paid by MTNL. This submission cannot be 

accepted in a simple and broad manner, because the evidence has 

to be read as a whole and not by taking one line in isolation. It is 

true that the management disputes such payment and says that no 

witness admitted direct payment by MTNL in the sense of regular 

salary to all the workmen. But the respondents have pointed to the 

evidence of management witnesses showing that the canteen was 

treated as a departmental canteen, that the committee was formed 

by   officers   of   the   Telephone   Exchange,   and   that   the   Welfare 

9

wp-8239-2019-J.doc

Department provided funds for its running. If the canteen was run 

with departmental funds and under departmental control, the 

Tribunal was not wrong in treating that evidence as relevant for 

deciding the real employer. The form of the answer in cross-

examination cannot be taken away from the rest of the record.

15.The next contention of the petitioner is that the Tribunal 

erred in holding that the concerned workmen were in continuous 

service since 1982 and 1986 respectively. On this aspect also, the 

Court must see whether the finding is perverse, or whether it is a 

possible finding on the evidence. The petitioner relies upon the 

cross-examination of the workmen, where it is said that they 

admitted that they were not working in the Saawla Chambers 

canteen, but were working in another canteen at Cuffe Parade 

under a contractual arrangement. Even if this answer is accepted, 

it does not by itself answer the whole issue. The real question is 

not only the place of work, but also the nature of the engagement 

and whether the workmen were in the canteen system of MTNL 

throughout. The respondents have produced the material said to 

have been furnished by MTNL officers themselves, including the 

attendance records maintained month-wise and year-wise, which 

indicate service from the years 1981 and 1986. If these records are 

part of the management record, they cannot be brushed aside 

lightly. A finding of continuous service based on such material 

cannot be called wholly unreasonable.

16.The petitioner has then argued that the workmen admitted 

that they were not working in any departmental canteen of MTNL 

when the Award was passed on 22 August 2017, and therefore no 

10

wp-8239-2019-J.doc

relief could have been granted to them. This submission also needs 

a careful answer. A workman’s present place of work, or even the 

fact that he was not in service on the date of Award, does not 

automatically destroy a claim which had already matured on the 

basis of earlier continuous service. The Tribunal was concerned 

with the legality of the denial of regularization from an earlier 

point of time. If the workmen had already completed the service 

required under the settled practice and the relevant law, later 

discontinuance   or   a   change   in   the   arrangement   would   not 

necessarily wipe out the claim. The relevant inquiry was whether 

the claim for regularization had substance on the facts proved 

before the Tribunal. That inquiry was answered in favour of the 

workmen.

17.Much was also said by the petitioner on the legal position 

that the canteen committee had no authority to create posts in 

MTNL or to appoint employees on its behalf. That proposition, 

stated generally, is correct. A committee which has no power to 

create sanctioned posts cannot, by itself, create a statutory right. 

The Tribunal did not appear to proceed only on the bare fact that 

the committee engaged the workmen. It proceeded on the larger 

factual   picture,   namely   that   the   canteen   was   a   departmental 

canteen, that it was run with departmental involvement, that 

funds were provided by the welfare side of MTNL, and that the 

management   records   themselves   showed   long   service   of   the 

workmen. In such a situation, the Tribunal was entitled to look 

beyond the label of the committee and see the real nature of 

employment. Mere absence of a formal appointment letter does 

11

wp-8239-2019-J.doc

not   always   conclude   the   issue   where   the   entire   service 

arrangement is otherwise shown by record and conduct. The law 

does not permit the employer to take benefit from an arrangement 

which   it   itself   controlled,   and   then   deny   responsibility  only 

because the paper of appointment was not issued in the usual 

form.

18.The respondents, on the other hand, rely strongly on the 

admissions   of   the   management   witnesses.   They   say   that   the 

canteen was admitted to be a departmental canteen, that the 

committee was appointed by officers of the Telephone Exchange, 

and that the Welfare Department supplied the funds. They further 

say that the management witnesses admitted that the canteen was 

run by the department and the salaries of the employees were paid 

by the department. If these admissions read together, they do 

support   the   conclusion   that   the   canteen   was   not   an   outside 

independent   canteen,   but   one   functioning   under   the 

administrative umbrella of MTNL. The Tribunal was, therefore, 

justified in treating the workmen as linked to MTNL and not as 

strangers to it.

19.The respondents also rely upon the earlier award in a similar 

dispute   raised   by   the   Bombay   Telephone   Canteen   Employees 

Association, which was confirmed by the High Court and the 

Supreme Court. Where a similar class of employees has already 

been recognized in earlier litigation, the Tribunal is not acting in 

vacuum if it follows the same legal approach, so long as the facts 

are   comparable.   The   respondents   say   that   similarly   situated 

canteen   employees   were   already   regularized   pursuant   to   the 

12

wp-8239-2019-J.doc

judgment of the Supreme Court. That also strengthens the case of 

consistency and equal treatment. The law does not favour a result 

where some workers in the same establishment are given the 

benefit of regularization and others are denied the same benefit 

without a good reason.

20.The   submission   regarding   Shri   Narayan   M.   Sanil   being 

earlier not regularized on the ground of being underage is also not 

of much help to the petitioner. If the only obstacle earlier was age, 

and that obstacle no longer existed or was not a legal bar to the 

claim when the question of regularization was examined, the 

Tribunal could not deny relief merely on that historical ground. 

The real issue was whether he had worked for the required period 

and whether his service was part of the canteen employment of 

MTNL. The answer given by the Tribunal was in the affirmative, 

and I do not find it to be without support.

21.The scope of interference under Article 227 is also limited. 

This Court does not sit as a regular appellate court to re-weigh 

every piece of evidence and substitute its own view just because 

another view is possible. Interference is justified only where the 

finding is perverse, wholly unsupported by evidence, or based on 

complete   misreading   of   the   record.   Here,   the   Tribunal   has 

considered   the   oral   evidence,   the   admissions,   the   attendance 

records, the nature of the canteen, and the earlier legal position. 

Even if the petitioner has been able to raise some arguable points, 

that is not enough. The Award cannot be said to be so irrational or 

so contrary to the record that it must be set aside.

13

wp-8239-2019-J.doc

22.For these reasons, I am of the clear view that the workmen 

had   placed   material   before   the   Tribunal   to   show   long   and 

continuous service in the departmental canteen system of MTNL, 

and the management failed to dislodge that case in a convincing 

manner.   The   Tribunal’s   conclusion   that   the   demand   for 

regularization was justified is supported by the evidence on record 

and by the legal position flowing from the earlier decision of the 

Supreme   Court  relied  upon   by   the   respondents.   The  Petition, 

therefore, fails. The Award dated 22 August 2017 does not call for 

interference.

23.In the result, the Petition is partly allowed.

(i)  The impugned Award dated 22 August 2017 passed by 

the Central Government Industrial Tribunal No. 2, Mumbai 

in Reference No. CGIT-2/154 of 1998 is modified to the 

limited extent that the direction of regularization of services 

of Shri Narayan M. Sanil shall take effect from 1 April 1986 

instead of 1 May 1982, having regard to the fact that the 

petitioner–establishment   came   into   existence   on   1   April 

1982;

(ii)  In all other respects, including the direction regarding 

regularization of Shri Harish N. Poojary with effect from 1 

May 1986 and the grant of consequential benefits, the Award 

is upheld;

(iii)  The petitioner shall comply with the modified Award 

within a period of twelve weeks from the date of this order;

14

wp-8239-2019-J.doc

(iv)  Rule is made partly absolute in the aforesaid terms. No 

order as to costs.    

(AMIT BORKAR, J.)

15