RJ-WP 13340.2025.doc

Kavita S.J.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.13340 OF 2025

Maharashtra Rajya Suraksha Rakshak & 

General Kamgar Union

…Petitioner

Versus

The State of Maharashtra & Ors., …Respondents

----------

Mr. Avinash Belge for Petitioner.

M.M. Pabale, AGP for State / Respondent No.1.

Mr. Amardev J. Uniyal a/w B.L.Mangale for Respondent No.2.

Mr. Amrut Joshi a/w Ms. Kajal Gupta, Ms. Shweta Singh, S.D. Shetty, 

Dheer Sampat, Mr. Yazad Udwadia i/b M.V. Kini & Co. for Respondent 

Nos. 3 & 4 (IIT Bombay).

----------

CORAM   :R.I. CHAGLA AND 

ADVAIT M. SETHNA, JJ.

RESERVED ON  :  26

th

 MARCH, 2026.

              PRONOUNCED ON :  10

th

 APRIL, 2026.

JUDGMENT: (Per R.I. Chagla, J.)

1. By this Writ Petition, the Petitioner – Maharashtra Rajya 

Suraksha Rakshak and General Kamgar Union has on behalf of its 

Security Guard members, totaling 81 Security Guards, a list of which 

has been annexed at Exhibit-A to the Petition, sought quashing and 

1/19

KAVITA

SUSHIL

JADHAV

Digitally signed

by KAVITA

SUSHIL JADHAV

Date: 2026.04.10

19:19:19 +0530

 RJ-WP 13340.2025.doc

setting   aside   of   the   impugned   Letter   dated   11

th

  August,   2025 

(Exhibit-D to the Petition) and impugned Letter dated 25

th

  August, 

2025   (Exhibit-F   to   the   Petition)   issued   by   Respondent   No.4 

terminating the service of the Security Guards listed at Exhibit-A 

working in different Departments of Respondent No.3 Indian Institute 

of Technology, Bombay (“IIT”).   Further direction is sought against 

Respondent Nos.3 and 4 - IIT to continue the service of the registered 

Security Guards allotted to them by the Respondent No.2 – Board 

and whose names are listed at Exhibit-A to the Petition.

2.   The Petitioner – Union who has filed the present Petition 

on behalf of Security Guards who are members of the Union has 

claimed deprivation of the benefits provided in the Security Guards 

(Regulation of Employment and Welfare) Act, 1981 (referred to as 

“the   said   Act”)   and   the   Private   Security   Guards   (Regulation   of 

Employment and Welfare) Scheme 2002 (referred to as the “said 

Scheme”), which have been enacted for securing the services of the 

Security Guards and to provide better service conditions to them. 

3.   Respondent No.3 - IIT had registered with Respondent 

No.2 – Security Guards Board as principal employer with Registration 

2/19

 RJ-WP 13340.2025.doc

No.3174 w.e.f. 30th March, 2016.

4.   Respondent No.2 – Board vide its various orders allotted 

its members / Security Guards to Respondent No.3 - IIT.  This was 

pursuant to the request of the Respondent No.3 – IIT to send Security 

Guards for securing their premises.

5.   The Respondent No.4 - Chief Security Officer and Head 

of IIT instead of employing the registered Security Guards allotted by 

Respondent No.2 - Board issued a Letter dated 11

th

  August, 2025 

terminating the service of the Security Guards working with them 

w.e.f. 10

th

 October, 2025.

6.   Respondent   No.2   –   Board   vide   its   Letter   dated   14

th 

August, 2025 directed Respondent No.4, not to terminate the service 

of any Security Guards working with them.

7.   Respondent No.4 vide a Letter dated 25

th

 August, 2025 

issued Termination Letter and informed Respondent No.2 – Board 

that from 10

th

 October 2025, the service of Security Guards working 

with Respondent No.3 - IIT will be terminated.

3/19

 RJ-WP 13340.2025.doc

8.   Respondent No.2 – Board again by its Letter dated 4

th 

September, 2025 directed Respondent No.4, not to terminate the 

service of any Security Guards working with them.  It was pointed 

out in the said letter that the actions taken by Respondent Nos. 3 and 

4 are contrary to Clause 25(2) of the Maharashtra Private Security 

Guards   (Regulation   and   Employment   and   Welfare)   Scheme 

(Amended), 2005 and directed that the said action of termination is 

punishable under Clause 42 of the Scheme. 

9.   It is pertinent to note that Respondent No.1 - State had 

issued Government Resolution dated 8

th

  November, 2006 regarding 

appointment   of   Security   Guards   in   Respondent   No.2   –   Board 

established   by   the   Government   as   well   as   appointment   of   ex-

servicemen as Security Guards in Government Boards, Corporations / 

Municipalities / Local Self Government Institutions / Co-operative 

Societies / Government Offices etc.  

10. Respondent No.2 – Board having issued its letter dated 

4

th

 September, 2025 which had not met with any response, carried 

out inspection of the premises of Respondent No.3 - IIT and it was 

observed that Respondent Nos. 3 and 4 - IIT are engaging Private 

4/19

 RJ-WP 13340.2025.doc

Security   Guards   through   M/s   Checkmate   Facility   &   Electronic 

Solution Private Limited. 

11.   The Petitioner being aggrieved by the impugned Letters 

dated 11

th

 August, 2025 and 25

th

 August, 2025 issued by Respondent 

No.4, has filed the present Petition invoking the writ jurisdiction of 

this Court under Article 226 of the Constitution of India.

12.   There is a preliminary objection which has been raised 

by Mr. Amrut Joshi, learned Counsel appearing for Respondent Nos. 3 

and 4 to the maintainability of the present Petition. He has submitted 

that the Petitioner – Union has no privity of contract and/or its 

members/Security   Guards   have   no   privity   of   contract   with 

Respondent Nos. 3 and 4 – IIT. He has submitted that at the highest 

the relationship of IIT is with the Respondent No.2 - Board and it is 

the Respondent No.2 – Board who at all could have filed this Writ 

Petition   challenging   Respondent   Nos.3   &   4   –   IIT’s   decision   to 

terminate their contract.

13.   Mr. Joshi has submitted that it is for the Respondent 

No.2 – Board to re-deploy the Security Guards who are the members 

of the Petitioner – Union to another factory or establishment in 

5/19

 RJ-WP 13340.2025.doc

accordance with the said Scheme. He has submitted that by the 

present   Petition,   the   Petitioner   –   Union   is   effectively   seeking   to 

compel IIT to continue its members/Security Guards listed at Exhibit-

A to the Petition and thereby, indirectly seeking a relief equivalent to 

permanent attachment of those Guards to IIT which is contrary to the 

ratio of the Judgment of the Supreme Court in Krantikari Suraksha 

Rakshak Sanghatana Vs. Bharat Sanchar Nigam Limited

1

. In that 

case, the Supreme Court held that the pool guards allotted by the 

Board do not become direct and regular employees of the principal 

employer and that the Board retains control, including powers to 

transfer and re-deploy the Guards among different employers. 

14.   Mr. Joshi has also made submissions on the Respondent 

No.3 – IIT being neither an “establishment” nor a “factory” within the 

meaning of the said Act and the Scheme thereunder. He has referred 

to the definition of “establishment” under the said Act which adopts 

the definition of “establishment” from Section 2(8) of the Bombay 

Shops and Establishments Act, 1948.  He has submitted that Section 

2(8)   defines   “establishment”   to   mean   shops,   commercial 

establishments,   residential   hotels,   restaurants   and   eating   houses, 

1

(2008)10 SCC 166

6/19

 RJ-WP 13340.2025.doc

theaters and places of public amusement or entertainment. These 

categories clearly indicate that the definition is intended to govern 

commercial   or   business   establishments,   or   places   of   public 

amusement   /   entertainment,   and  not   Central  statutory   academic 

institutions like IIT Bombay. 

15.   Mr. Joshi has further submitted that the expression “such 

other establishment” in the definition is to be construed  

ejusdem 

generis

 with the specific categories mentioned above. He has relied 

upon   the   Judgment   of   the   Supreme   Court   in  

Amarchandra 

Chakraborty Vs. Collector of Excise, Tripura 

2

 which held that where 

general words follow specific words forming a distinct genus, the 

general words must be confined to that genus. 

16.   Mr.   Joshi   has   submitted   that   applying   this   doctrine, 

institutions such as IIT which is a Central autonomous academic and 

research body under the Institutes of Technology Act, 1961 cannot be 

equated with shops, commercial establishments or places of public 

amusement.   IIT   therefore   falls   outside   the   statutory   concept   of 

“establishment” contemplated by the said Act and the Bombay Shops 

and Establishments Act. 

2

(1972) 2 SCC 442

7/19

 RJ-WP 13340.2025.doc

17.   Mr. Joshi has submitted that the present controversy is 

directly guided by the Division Bench Judgment of this Court in 

Maharashtra Suraksha Rakshak Aghadi Vs. Maharashtra Film, Stage 

and Culture Development Corporation Ltd. & Ors.

3

. He has submitted 

that the Division Bench in the said decision had considered a similar 

case as the present, where the Petitioner – Union sought  a direction 

compelling   the   Respondent   establishment   to   continue   Security 

Guards supplied through the Security Guards Board.  The Respondent 

establishment as the present Respondent Nos. 3 and 4 - IIT decided to 

engage security personnel supplied by the Maharashtra State Security 

Corporation under the Maharashtra State Security Corporation Act, 

2010. This Court had in these circumstances noted that the Petitioner 

was   unable   to   point   out   any   statutory   provision   requiring   the 

establishment to always employ Security Guards through the Board. 

The Division Bench had found no error in the stand taken by the 

establishment   of   engaging   Security   Guards   through   Maharashtra 

State Security Corporation (“MSSC”) and not through the Board. The 

Division Bench further recorded that if the Board had an allegation 

regarding the establishment appointing private Security Guards, then 

the Board had its remedies to take appropriate action in accordance 

3

Decision dated 21

st

 November, 2018 in Writ Petition No.12288 of 2016

8/19

 RJ-WP 13340.2025.doc

with law. 

18.   Mr. Joshi has further submitted that Respondent No.2 – 

Board has not independently challenged the impugned Termination 

Letters dated 11

th

  August, 2025 and 25

th

  August, 2025 which had 

been issued by Respondent Nos.3 and 4 - IIT taking a policy decision 

to secure its campus through the MSSC under the Maharashtra State 

Security   Corporation   Act,   2010   and   thereby   terminating   the 

Respondent No.2 – Board’s arrangement.  He has submitted that the 

ratio of the aforesaid decision of the Division Bench squarely supports 

Respondent Nos.3 and 4 - IIT’s stand. 

19.   Mr.   Joshi   has   submitted   that   Respondent   No.3   -   IIT 

though not being an establishment and governed under the said Act 

voluntarily registered itself and hence, it does not become irrevocably 

and   perpetually   bound   to   employ   Security   Guards   from   the 

Respondent No.2 – Board.

20.   Mr. Joshi has further submitted that the Security Guards 

remain within the Respondent No.2 – Board’s statutory scheme and 

can be re-deployed to any other establishment or factory by the 

Board. They do not possess any vested right to be deployed at IIT in 

9/19

 RJ-WP 13340.2025.doc

particular, and their statutory protections under the 1981 Act are 

unaffected   by   IIT’s   decision   to   disengage   from   the   Board 

arrangement. 

21.   Mr. Avinash Belge, learned Counsel appearing for the 

Petitioner   –   Union   supported   by   Mr.   Uniyal,   learned   Counsel 

appearing for Respondent No.2 – Board have placed reliance upon 

orders passed by this Court in Writ Petitions which have been filed by 

the Petitioner – Union representing its members / Security Guards. 

This   include   Writ   Petitions   filed   by  Maharashtra Rajya Suraksha 

Rakshak & General Kamgar Union being  Writ Petition No.8262 of 

2023 and Pune District Suraksha Rakshak and General Kamgar Union 

being Writ Petition No.14769 of 2022. 

22. They have also relied upon the Writ Petition filed by 

Motherson Automative Technologies and Engineering Vs. Pune 

District Security Guard Board, Pune and Ors. in Writ Petition (St.) 

No.30907 of 2022, wherein the Division Bench of this Court had 

considered the challenge of the Petitioner to the order passed by 

Respondent No.2 allotting/deploying 18 Security Guards.  It was the 

contention of the Petitioner that the Exemption Application filed by 

10/19

 RJ-WP 13340.2025.doc

Respondent No.1 therein seeking exemption, was pending with the 

Board since 2016.   This Court had considered the Petitioner to be 

registered with the Board and held that Petitioner cannot employ 

Security Guards through the Contractor.   In light of that, till the 

Exemption Application was decided the Petitioner had to employ the 

Security Guards allotted by the Board.  The Division Bench allowed 

the Respondent – Board to allot/deploy 11 Security Guards at the 

Petitioner’s establishment and to assess the requirement of Security 

Guards and pass further orders with regard to deployment.   The 

Respondent – Board was also directed to consider the application of 

the Petitioner to pay assessment of  dues.   Accordingly, the Writ 

Petition had been disposed of by directing that depending upon the 

decision   taken   on   the   Exemption   Application,   parties   may   take 

further steps.   The Application for Exemption was directed to be 

decided expeditiously.  

23.   Mr. Belge has in context of the preliminary objection 

raised on behalf of Respondent Nos.3 and 4 – IIT has submitted that 

the Petitioner – Union representing its members/Security Guards, 

being 81 in number, has filed the present Petition claiming protection 

of their rights under the said Act and Scheme. He has submitted that 

11/19

 RJ-WP 13340.2025.doc

by the impugned letters issued by Respondent Nos. 3 and 4 - IIT the 

Security   Guards/members   of   the   Petitioner   –   Union   are   being 

deprived of their benefits under the said Act and Scheme, which have 

been enacted for securing the services of the Security Guards and to 

provide   better   service   conditions   to   them.   They   have   sought 

implementation   of   the   said   Act   and   Scheme   particularly   since 

Respondent No.3 – IIT has been registered as a principal employer 

under the said Act and there is a statutory obligation of Respondent 

Nos. 3 and 4  - IIT to engage Security Guards allotted to them by the 

Respondent No.2 – Board.  

24. Mr. Belge has submitted that there is a clear violation of 

the said Act by Respondent Nos. 3 and 4 employing Private Security 

Guards viz.   M/s Checkmate Facility & Electronic Solution Private 

Limited which is contrary to the said Act as well as Clause 25(2) of 

the Scheme framed under the said Act.  He has submitted that the 

present  Writ   Petition  is  maintainable as  the  impugned  letters of 

termination issued by Respondent Nos. 3 and 4 - IIT are in violation 

of the fundamental rights of the Security Guards/members of the 

Petitioner   –   Union   to   employment   and/or   carrying   on   of   their 

livelihood.

12/19

 RJ-WP 13340.2025.doc

25.   There have been further submissions made by Mr. Belge 

and Mr. Uniyal on the said Act and the Maharashtra State Security 

Corporation Act, 2010 operating in completely different and clearly 

discernible fields and co-existing harmoniously.   They have placed 

reliance   upon   the   Judgment   of   the   Supreme   Court   in  Security 

Association of India and Anr., Vs. Union of India and Ors.,

4

 which has 

upheld the said Act by holding that the said Act being a State Act 

occupies a distinct field from the Central Act viz. the Private Security 

Agencies (Regulation) Act, 2005. Further, the said Act has been held 

to be not violative of Articles 14 and 19 of the Constitution as the 

restrictions imposed by the said Act are found to be reasonable 

restrictions envisioned by the Constitution and they protect the rights 

and ensure the welfare of private security agencies by means of 

Section 23 and relevant provisions of the said Scheme. The principal 

employer is prohibited from taking Private Security Guards from 

security agencies and that exemption could be asked only in respect 

of Private Security Guards provided that the three conditions viz. 

firstly that they are employed by the agency or agent; secondly they 

are deployed by that concerned agency in a factory or establishment 

and thirdly in the opinion of the State Government, all such Security 

4

AIR 2014 SC 3812

13/19

 RJ-WP 13340.2025.doc

Guards or such class or classes of Security Guards at the time of 

seeking exemption are in the enjoyment of benefits which on the 

whole are not less favourable to such Security Guards than the 

benefits provided by or under the said Act or any Scheme made 

thereunder.  The Supreme Court has further held that it was only a 

one time exercise for seeking exemption of Private Security Guards 

who   were   employed   by   the   Agency   and   deployed   in   factory   or 

establishment.

26.   Mr.   Belge   and   Mr.   Uniyal   have   also   dealt   with   the 

submission of Respondent Nos. 3 and 4 that IIT does not fall within 

the definition of establishment under the said Act which adopts the 

definition of “establishment” from Section 2(8) of the Bombay Shops 

and Establishments Act, 1948.  They have submitted that IIT is an 

“establishment” as defined under Section 2(8) of the Maharashtra 

Shops   and   Establishments   (Regulation   of   Employment   and 

Conditions of Service) Act, 2017.  The very fact that “Establishments” 

pertaining to any kind of educational activities are exempted under 

Section 3 (9) of the Maharashtra Shops and Establishment Act, 1948 

shows that Respondent No.3 (which is an educational institution) is 

required to be exempted because in the first place it is covered in the 

14/19

 RJ-WP 13340.2025.doc

definition of “Establishment”. Had it not been covered under the 

definition of “Establishment” under Section 2(8) of the Maharashtra 

Shops and  Establishment Act, there would be no need  for  such 

exemption.  They have submitted that the exemption under Section 

3(9) of the Maharashtra Shops and Establishment Act is only for the 

purpose of Maharashtra Shops and Establishment Act and cannot be 

construed as exemption under the said Act.  

27. Mr. Belge and Mr. Uniyal have further submitted that the 

said Act specially provided for an exemption under Section 23 thereof 

and the State Government has not granted any such exemption in 

respect of the educational institution.  

28. They have placed reliance upon the Judgment of the 

Supreme Court in  B.P. Hira Works Vs. C.M. Pradhan 

5

  which holds 

that inclusion of any such office and institution in Column II of 

Schedule II of the Bombay Shops and Establishment Act, 1948 i.e. 

establishments which are granted exemption under Section 4 thereof 

must be and are establishments under Section 2(8) of the Act.

29.   They have accordingly submitted that the arguments of 

5

1959 SCC OnLine SC 158

15/19

 RJ-WP 13340.2025.doc

Respondent Nos. 3 and 4 do not hold any water and deserve to be 

rejected.

30.   We   have   considered   the   submissions.   Although   there 

have been submissions made by the learned Counsel for the parties 

on the applicability of the said Act and the said Scheme to IIT and the 

effect of registration of IIT under the said Act, it would not be 

necessary to determine these issues, having been satisfied with the 

preliminary objections on maintainability of the Petition filed by the 

Petitioner – Union instead of the Respondent No.2 – Board.

31.   We find much merit in the submission of Respondent 

Nos. 3 and 4 – IIT that the present Petition filed by the Petitioner – 

Union   representing   its   members   /   Security   Guards   is   not 

maintainable   as   there   is   no   privity   of   the   Union   and/or   its 

members/Security   Guards   with   Respondent   No.3.   There   is   no 

employer – employee relationship between them.   At the highest 

there is privity between Respondent No.2 – Board and Respondent 

No.3.  Respondent No.2 – Board has chosen not to come forward and 

file the Petition inspite of Respondent Nos. 3 and 4 – IIT terminating 

their contract with them.

16/19

 RJ-WP 13340.2025.doc

32.   It is well settled that Security Guards deployed through 

the   Respondent   No.2  –  Board   do   not  become  employees  of   the 

principal   employer.     The   Supreme   Court   in  Krantikari Suraksha 

Rakshak Sanghatana Vs. BSNL (supra) has held that pool guards 

allotted by the Board do not become direct and regular employees of 

the principal employer and that the Board retains control, including 

powers   to   transfer   and   re-deploy   the   Guards   among   different 

employers.

33.   It is always open for the Respondent No.2 – Board to re-

deploy the Security Guards to any other factory or establishment in 

accordance with the said Scheme.  The Guards have no vested right 

in   being   retained   with   Respondent   Nos.3   and   4   –   IIT   and   the 

Petitioner   –   Union   cannot   compel   IIT   to   continue   the   Security 

Guards/members of the Petitioner – Union listed at Exhibit-A to the 

Petition.  There can be no permanent attachment of those Security 

Guards to IIT. The present Petition by indirectly asking for such relief 

is contrary to the ratio of Krantikari Suraksha Rakshak Sanghatana 

Vs. BSNL (supra).

34.   We are accordingly of the view that the present Writ 

17/19

 RJ-WP 13340.2025.doc

Petition filed by the Petitioner – Union is thoroughly misconceived 

apart from not being maintainable. If at all, it was for the Respondent 

No.2 – Board to have come forward and filed the Petition impugning 

the termination of their service by Respondent Nos. 3 and 4 - IIT. 

There is no deprivation of any of the benefits of the Security Guards/ 

members of the Petitioner – Union under the said Act and Scheme, 

particularly when Respondent No.2 – Board can always re-deploy 

these Security Guards at any other establishment.

35.   The Writ Petition is accordingly dismissed as not being 

maintainable.  There shall be no orders as to costs. 

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

36.   The learned Counsel appearing for the Petitioner has 

sought stay of this Judgment and Order for the Petitioner to avail of 

Appellate remedy. 

37.   Mr.  Joshi,   learned  Counsel   appearing  for   Respondent 

Nos. 3 & 4 - IIT has opposed granting of stay of this Judgment and 

18/19

 RJ-WP 13340.2025.doc

Order on the ground that prior to the interim order being passed by 

this Court, Respondent Nos. 3 & 4 - IIT  have already deployed 

Security Guards from MSSC.

38.   Considering that there has been an interim order which 

is   in   operation,   for   some   time,   the   Application   for   stay   of  this 

Judgment for a period of four weeks is granted. We make it clear that 

the position prior to grant of interim order is not being disturbed. 

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

19/19