wp5871-2006 & connected-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION No. 5871 OF 2006

WITH

INTERIM APPLICATION No.1691 OF 2024

WITH

INTERIM APPLICATION No.2796 OF 2026

Maharashtra State Transport Kamgar

Sanghatana, 1/205, Navjivan Co-op. Hsg.

Society Ltd, Dr. Badkamkar Marg, 

Mumbai- 400 008.  …  Petitioner

V/s.

Maharashtra State Road Transport

Corporation, A Statutory Authority having

its Head office at Vahatuk Bhavan, 

Bombay Central, Mumbai 400 008, through

Mr. Ujwal Uke or his Successor in the Office

as the Managing Director and Others ...  Respondents

Mr.   Mihir   Desai,   Senior   Advocate   i/b   Ms.   Devyani 

Kulkarni, for petitioner. 

Mr. Nitesh V. Bhutekar, for respondent No. 1 – MSRTC and 

Applicant in IA/2796 of 2026. 

Mr. Vaibhav Jaydale, for Applicant in IA/1691/2024. 

Ms. Mamta Shrivastava, AGP for State- respondent No. 2. 

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 30, 2026

PRONOUNCED ON:MAY 7, 2026

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.05.07

11:52:18 +0530

wp5871-2006 & connected-J.doc

JUDGMENT:

1.By the present writ petition instituted under Articles 226 and 

227 of the Constitution of India, the petitioner has invoked the 

writ jurisdiction of this Court, calling in question the legality, 

propriety and correctness of the judgment and order dated 11 July 

2006 rendered by the Industrial Court in Complaint (ULP) No. 334 

of 2000. 

2.The facts giving rise to the present proceedings, when stated 

in a concise manner, disclose that in the year 1995 the petitioner 

Union came to be registered as a recognised union in respect of all 

employees of the undertaking of respondent No. 1 across the State 

of Maharashtra. The said recognition was granted by the Industrial 

Court   upon   satisfaction   of   the   statutory   requirements 

contemplated under the MRTU and PULP Act, 1971, under which 

there   can   be   only   one   recognised   union   for   a   particular 

undertaking.   It   is   the   case   of   the   petitioner   that   since   its 

recognition, it has been functioning with the object of securing and 

improving the service conditions of the employees. It is further 

stated that after prolonged negotiations and deliberations between 

the petitioner Union and the respondent Corporation, a bilateral 

settlement came to be executed on 16 October 1999. Under the 

said settlement, several benefits were extended to the employees 

and   certain   concessions   were   granted   by   the   respondent 

Corporation   in   favour   of   the   petitioner   Union.   One   of  the 

significant stipulations forming part of the settlement provided for 

deduction of an amount equivalent to 5% of the net arrears 

payable to each employee under the settlement towards union 

2

wp5871-2006 & connected-J.doc

fund, and for remittance of the said amount to the petitioner 

Union along with requisite particulars. This clause, according to 

the petitioner, formed an integral part of the overall settlement 

arrived at between the parties.

3.It is, however, not in dispute that the implementation of the 

aforesaid settlement was made subject to the approval of the State 

Government by respondent No. 1. The respondent Corporation, 

being an instrumentality of respondent No. 2 State, was required 

to obtain formal sanction of the State Government before giving 

effect to the settlement. The petitioner Union, as stated, agreed to 

such a condition in good faith with a view to ensure that there was 

no delay in implementation of the settlement. Upon the settlement 

being forwarded, the State Government, by its communication 

dated 1 October 1999, issued certain guidelines to the respondent 

Corporation.   It  was   indicated   that   approval  to  the   settlement 

would   be   conditional   upon   the   State   Government   not   being 

required to extend any financial assistance or subsidy towards any 

additional burden arising out of the settlement. A financial ceiling 

of Rs. 72 crores per annum for the first year was also stipulated. 

The State Government further directed that the entire financial 

implication should be borne out of the internal resources of the 

Corporation and that steps ought to be taken by the Corporation to 

enhance   productivity.   These   conditions,   therefore,   formed   the 

backdrop   against   which   the   settlement   was   considered   for 

approval.

4.In view of the aforesaid position, further deliberations took 

place   between   the   petitioner   Union   and   the   respondent 

3

wp5871-2006 & connected-J.doc

Corporation, culminating in a final settlement which was duly 

executed and thereafter forwarded to the State Government for its 

approval. The State Government, by its Notification dated 01 

November 1999, granted approval to the settlement, albeit with 

specific exclusion of Clauses Nos. 110(2) and 114. Clause No. 

110(2) pertained to conferment of certain facilities or concessions 

exclusively   upon  the  recognised  union,  while   Clause   No.  114 

related   to   deduction   of   5%   from   the   net   arrears   payable   to 

employees and remittance thereof to the petitioner Union. It was 

also communicated that the legality and constitutionality of Clause 

No. 114 required further consideration by the State Government. 

Consequently, the respondent Corporation proceeded to implement 

the settlement excluding the aforesaid two clauses. The petitioner 

asserts   that   notwithstanding   such   exclusion,   the   respondent 

Corporation had in fact effected deduction of 5% from the arrears 

paid to employees, and therefore, in terms of the settlement, was 

under an obligation to remit the said amount to the petitioner 

Union.   The   refusal   of   the   respondent   Corporation   to   do   so 

constitutes   the   core   grievance   of   the   petitioner.   It   is   further 

clarified that the petitioner does not dispute the implementation of 

the remaining terms of the settlement and confines its grievance 

solely to non-implementation of Clause No. 114, which envisages 

deduction and remittance of union fund from arrears. 

5.Aggrieved by the action of respondent No. 1 in not remitting 

the deducted amount, the petitioner Union instituted a complaint 

before   the   Industrial   Court   at   Mumbai   under   Item   No.   9   of 

Schedule IV of the MRTU and PULP Act, 1971, being Complaint 

4

wp5871-2006 & connected-J.doc

(ULP) No. 334 of 2000, along with an application for interim 

relief. During the pendency of the said proceedings, the State 

Government, by its communication dated 20 September 2004, 

expressly declined to accord approval to Clauses Nos. 110(2) and 

114 of the settlement. Notably, the said communication did not 

disclose any reasons for such disapproval nor did it indicate the 

basis   on   which   the   said   clauses   were   considered   illegal   or 

unconstitutional. The State Government was impleaded as a party 

to   the   proceedings   before   the   Industrial   Court,   however,  no 

affidavit or reply was filed on its behalf. Upon hearing the parties, 

the Industrial Court, by its order dated 11 July 2006, came to the 

conclusion that the respondents had not indulged in any unfair 

labour   practice   as   alleged   and   accordingly   dismissed   the 

complaint. It is this order which is the subject matter of challenge 

in the present petition, the petitioner contending that the findings 

recorded therein are erroneous and liable to be interfered with in 

exercise of writ jurisdiction. 

6.Mr.   Mihir   Desai,   learned   Senior   Advocate   appearing   on 

behalf of the petitioner, submitted that respondent No. 2 does not 

possess any authority under the Road Transport Corporation Act, 

1950 to interfere with the administrative or managerial domain of 

respondent No. 1, particularly in the matter of negotiating and 

arriving at settlements with employees in accordance with law, so 

long as such settlement does not cast any financial burden upon 

the State. It was urged that Clause No. 114 of the settlement 

merely embodies a consensual arrangement between the petitioner 

Union and respondent No. 1, acting on behalf of the employees, 

5

wp5871-2006 & connected-J.doc

whereby 5% of the net arrears of wages payable to each employee 

is to be deducted and the remaining 95% is to be disbursed to such 

employees   who  have   accepted   the   benefits   of   the   settlement. 

According to the learned Senior Counsel, such a stipulation forms 

part of a bilateral statutory settlement binding on both sides and 

has no bearing on the financial obligations of respondent No. 2. It 

was contended that respondent No. 2 has purported to exercise a 

power which is not traceable to any provision under the Road 

Transport Corporation Act, 1950, or the Industrial Disputes Act, 

1947, or the MRTU and PULP Act, 1971, or any other governing 

statute.   The   submission   proceeds   on   the   footing   that   the 

settlement   in   question   satisfies   the   tests   of   fairness   and 

reasonableness as laid down in industrial jurisprudence and stands 

accepted by the employees, who by availing benefits under the 

settlement must be deemed to have consented to the deduction 

contemplated under Clause No. 114. 

7.It was further submitted by the learned Senior Counsel that 

respondent No. 2 has failed to take note of the settled legal 

position as declared by the Supreme Court with regard to the 

permissibility and constitutional validity of such deductions from 

arrears of wages pursuant to a settlement. It was contended that 

there remained no scope for respondent No. 2 to independently 

examine or question the legality of Clause No. 114. According to 

the petitioner, the action of respondent No. 2 in withholding 

approval amounts, in effect, to a disregard of binding precedent, 

which is impermissible in law. The impugned decision was thus 

characterised   as   arbitrary,   mechanical   and   suffering   from 

6

wp5871-2006 & connected-J.doc

perversity, rendering it void ab initio. It was also contended that 

such action attracts the vice of arbitrariness under Article 14 of the 

Constitution of India. Reliance was placed upon the decision of the 

Supreme Court in the case of  

Balmer Lawrie Workers' Union, 

Bombay v. Balmer Lawrie & Co. Ltd.,

1984 Supp SCC 663 wherein 

a similar clause relating to deduction towards union fund in a 

settlement executed by a recognised union under the MRTU and 

PULP Act, 1971 came to be upheld. It was submitted that the 

Supreme Court, in the said decision, has explained the rationale 

underlying such deductions, emphasizing their role in sustaining 

trade   union   activity,   protecting   the   interests   of   labour,   and 

promoting industrial harmony. 

8.The   learned   Senior   Counsel   further   submitted   that   the 

aforesaid principle laid down by the Supreme Court has been 

consistently followed by employers, employees and courts alike. It 

was pointed out that even this Court, in 

Ashok Tayade v. MSRTC,

(1997)   3   Mah   LJ   486  has   taken   a   similar   view.   In   such 

circumstances, it was urged that respondent No. 2, being a State 

authority, was bound to act in conformity with the law so declared 

and  could  not  have  adopted  a  contrary  position.  It  was  also 

submitted   that   approval   of   Clause   No.   114   would   not   have 

entailed any financial implication upon the State, since the amount 

in question was to be deducted from the arrears payable to the 

employees   themselves,   who   had   derived   benefit   under   the 

settlement as a result of the efforts of the petitioner Union. On 

these premises, it was contended that the impugned judgment and 

order are liable to be quashed and set aside.

7

wp5871-2006 & connected-J.doc

9.Per contra, Mr. Nitesh Bhutekar, learned Advocate appearing 

for respondent No. 1, submitted that in view of the conditional 

nature of the approval granted by the State Government, the 

Corporation was not in a position to implement Clause No. 114 of 

the settlement. It was submitted that in these circumstances, the 

petitioner   Union   approached   the   Industrial   Court   by   filing 

Complaint (ULP) No. 334 of 2000 along with an application for 

interim relief under Item No. 9 of Schedule IV of the MRTU and 

PULP Act, 1971. The Industrial Court, by its order dated 24 August 

2000, directed the respondent Corporation to deduct 5% of the 

arrears payable under the settlement and to retain the said amount 

with the Corporation. Acting upon the said interim direction, the 

Corporation deducted the amount and retained it, which is stated 

to be approximately Rs. 10 crores. It was further submitted that 

during the pendency of the proceedings, certain unrecognised 

unions were also permitted to intervene and were impleaded as 

parties to the complaint by an order of the Industrial Court. 

10.It was further submitted that for the relevant period from 1 

April 1996 to 31 March 2000, in respect of which the settlement 

dated 16 October 1999 was arrived at, a substantial number of 

employees, including those now represented by the applicant, 

were in service of respondent No. 1. In terms of the settlement, 5% 

of the net arrears payable to such employees has already been 

deducted   and   continues   to   remain   with   the   respondent 

Corporation. It was contended that the employees represented by 

the applicant, many of whom have since retired, are directly 

affected by the outcome of the present proceedings, and therefore 

8

wp5871-2006 & connected-J.doc

constitute   necessary   and   proper   parties.   On   this   basis,   an 

application   for   impleadment   has   been   moved.   It   was   also 

submitted that having regard to the present circumstances of such 

retired employees, the return of the deducted amount to them 

would provide material assistance at this stage of their lives, and 

this aspect deserves due consideration.

11.Ms.   Mamta   Shrivastava,   learned   AGP   appearing   for 

respondent   No.2,   submitted   that   the   decision   of   the   State 

Government to withhold approval to Clauses Nos. 110(2) and 114 

was preceded by due deliberation, as reflected in an Office Note 

prepared in that regard. It was submitted that the said Note was 

considered and approved by the competent authorities including 

the Transport Minister, Additional Chief Secretary and Deputy 

Secretary of the Transport Department. The matter was examined 

in detail taking into account all relevant considerations. It was 

pointed out that at the relevant time there existed one recognised 

union, namely the petitioner, along with eleven other unrecognised 

but registered trade unions. The petitioner union represented only 

about 36% of the employees, whereas the remaining 64% were 

affiliated with the other unions. 

12.It was further submitted that although the petitioner union 

had obtained recognition in the year 1995, such recognition itself 

was the subject matter of challenge by other trade unions. Be that 

as it may, it was contended that if Clause No. 114 were to be 

approved and implemented, the deduction of 5% from the arrears 

of all employees and its remittance exclusively to the petitioner 

union   would   give   rise   to   disputes   amongst   various   unions. 

9

wp5871-2006 & connected-J.doc

According to respondent No. 2, employees who were not members 

of the recognised union would contribute to the fund but would 

not derive any corresponding benefit, thereby leading to inequity 

and   industrial   discord.   It   was   on   this   basis   that   the   State 

Government declined to approve Clauses Nos. 110(2) and 114 of 

the   settlement.   On   these   grounds,   it   was   submitted   that   the 

present petition is devoid of merit and deserves to be rejected. 

REASONS AND ANALYSIS:

13.Having considered the rival submissions, the material placed 

on record and the legal position which governs the field, the point 

involved is whether Clause No. 114 of the settlement can be 

treated as a enforceable part of the settlement arrived at between 

the recognised union and the Corporation, or whether the State 

Government   was   justified   in   withholding   its   approval   on   the 

ground that such clause would not be proper because only a part 

of the workmen were members of the recognised union.

14.In my opinion, the settlement in question is a statutory 

settlement, entered into by a recognised union which is conferred 

with a legal status under the Act. When such settlement is reached 

after negotiation and in accordance with law, it acquires a binding 

nature which is not dependent on consent. The settlement has 

force   which   travels   beyond   individuals   and   attaches   to   the 

industrial relationship. In that situation, the role of the State 

Government   remains   within   limits.   Merely   because   the 

undertaking is under control or supervision of the State, it does 

not follow that the State can modify the terms of settlement. Such 

10

wp5871-2006 & connected-J.doc

interference must have support in statute. In present matter, no 

such provision is brought to notice.

15.The first submission of the petitioner is that respondent No. 

2 has no authority under the Road Transport Corporation Act, 

1950, or under the Industrial Disputes Act, 1947, or under the 

MRTU and PULP Act, 1971, to interfere with Clause No. 114. This 

clause   is   not   creating   any   burden   on   State   finances.   It   only 

regulates   how   the   arrears   payable   to   employees   are   to   be 

distributed. A small portion, being 5%, is to be deducted and given 

to the recognised union as union fund. The remaining amount is to 

be paid to employees. Thus, the money does not come from State 

Government. It arises from arrears which are otherwise payable to 

employees themselves. If there is no financial obligation on the 

State,   then   objection   based   on   financial   burden   becomes 

irrelevant. The State cannot claim that it is safeguarding public 

funds. The reasoning given for refusal of approval appears to be 

inconsistent with nature of clause. Approval power cannot be used 

to examine fairness of an arrangement which does not affect State 

finances.

16.The next submission relates to nature of settlement being 

bilateral and statutory, and binding on employees who accept its 

benefits. A recognised union is given status by law to act on behalf 

of   workers.   When   it   concludes   settlement,   it   does   so   in 

representative capacity. Therefore, settlement is not confined only 

to members of that union. It extends to employees covered by it, 

subject to statutory provisions. The argument that only 36% of 

employees   were   members   of   the   recognised   union,   and   that 

11

wp5871-2006 & connected-J.doc

majority were affiliated to other unions cannot be accepted as 

legal reason. Once recognition is granted, that union becomes 

authorised agent. The settlement it enters into cannot be reduced 

to   a   contract   limited   to   its   members   alone.   Hence,   the 

apprehension recorded in the Office Note that benefit would flow 

only   to   36%   cannot   determine   legality.   The   binding   force  of 

settlement flows from statute, not from percentage of membership.

17.The reliance placed on the judgment of the Supreme Court 

in 

Balmer Lawrie Workers' Union, Bombay  assumes significance in 

this context. That decision has recognised that contribution to 

union fund through deduction from benefits under settlement is 

not something alien to industrial law. The Court has explained that 

such contribution supports functioning of union. Without financial 

support, a union cannot effectively represent workers. Therefore, 

such clauses have a rational basis. They are connected with larger 

objective of industrial peace. It is also made clear in that decision 

that mere fact of deduction from arrears does not make the clause 

illegal. When such pronouncement exists, it was not open for the 

State Government to ignore it and proceed as if the matter was 

open for fresh examination. In that background, the challenge 

raised by the petitioner that Clause No. 114 appears to have 

substance.

18.The submission of respondent No. 2 that approval of Clause 

No. 114 would create inter se disputes between recognised and 

unrecognised unions cannot be a reason to deny effect to a lawful 

settlement entered into by a recognised union. If that logic is 

accepted, then no recognised union settlement would ever survive 

12

wp5871-2006 & connected-J.doc

scrutiny   whenever   another   union   objects.   The   purpose   of 

recognition   is   to   avoid   multiplicity   and   to   create   a  lawful 

negotiating agent for the employees. The fear that the contribution 

is made by all and the benefit is received by the recognised union 

is also not a sufficient ground, because the contribution itself is 

part   of   the   settlement   voluntarily   accepted   in   the   course   of 

collective bargaining. When the employees derive the benefit of 

the settlement, it is not open to them to reject the corresponding 

burden which formed the consideration for the settlement.

19.The   Industrial   Court,   while   dismissing   the   complaint, 

appears to have proceeded on the footing that the respondents had 

not   committed   any   unfair   labour   practice   because   the   State 

Government had refused approval. The Court was required to 

examine whether the refusal itself had legal sanctity and whether 

the Corporation had failed to implement a binding settlement in 

respect of a clause which was not shown to be illegal. In that 

exercise, the Industrial Court ought to have given due weight to 

the decision of the Supreme Court in 

Balmer Lawrie and to the fact 

that the disputed clause related only to union fund contribution 

from the employees' own arrears. The impugned order accepts the 

disapproval of the State as if that disapproval was conclusive. In 

my view, the conclusion therefore cannot be allowed to stand. 

20.The apprehension expressed on behalf of the unrecognised 

unions that their members would be excluded from the benefit of 

the contribution does not persuade me to uphold the State action. 

The settlement was negotiated by the recognised union. Its binding 

force flows from statute and recognition. The contribution to union 

13

wp5871-2006 & connected-J.doc

fund is not shown to be discriminatory in the constitutional sense. 

It is a part of the bargain. The employees have taken advantage of 

the settlement and have received the arrears. Having done so, the 

deduction contemplated by Clause No. 114 cannot be treated as 

unlawful   only   because   some   other   unions   were   outside   the 

settlement.

21.On a cumulative assessment, therefore, the submissions of 

the petitioner deserve acceptance. The impugned order of the 

Industrial Court, to the extent it rejects the complaint, is therefore 

unsustainable. The complaint ought to have been allowed, because 

the non remittance of the deducted amount amounted to failure to 

implement a lawful settlement.

22.In the result, the petition succeeds.

(i)  The judgment and order dated 11 July 2006 passed by 

the Industrial Court in Complaint (ULP) No. 334 of 2000 is 

quashed and set aside;

(ii)  It is declared that Clause No. 114 of the settlement 

dated 16 October 1999 is legal and enforceable in law;

(iii)  The   action   of   respondent   No.   2   in   withholding 

approval to Clause No. 114 is held to be unsustainable and 

without authority of law;

(iv)  Respondent No. 1 is directed to remit the amount of 

5% deducted from the arrears of employees, together with 

complete particulars, to the petitioner Union in terms of 

Clause No. 114 of the settlement, within a period of twelve 

14

wp5871-2006 & connected-J.doc

weeks from the date of this order;

(v)  In the event the amount has been retained in any 

separate   account,   the   same   shall   be   transferred   to   the 

petitioner Union along with accrued interest, if any, within 

the aforesaid period;

(vi)  Rule is made absolute in the aforesaid terms. No order 

as to costs;

(vii) All pending interlocutory applications stand disposed 

of in above terms. No costs.

(AMIT BORKAR, J.)

15