wp7091-2013 with wp2540-2014-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.7091 OF 2013

1.The Municipal Corporation of

Greater Mumbai

2.The Municipal Commissioner of

Greater Mumbai, 

respondent Nos.1 and 2 having office

at Mahapalika Marg, Mumbai 400 001…  Petitioners

Vs.

Sudha Ramesh Shelar,

503/Kaskeed-I, Kulup Wadi Road,

Next to Tata Consultancy,

Borivali (East), Mumbai 400 055…  Respondent

WITH

WRIT PETITION NO.2540 OF 2014

Sudha Ramesh Shelar,

503/Kaskeed-I, Kulup Wadi Road,

Next to Tata Consultancy,

Borivali (East), Mumbai 400 055…  Petitioner

Vs.

The Municipal Corporation of

Greater Mumbai, a body Corporate

through Municipal Commissioner

constituted under the provisions of

Mumbai Municipal Corporation Act,

1888 having its office at Mahapalika

Marg, CST, Mumbai – 400 001…  Respondent

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL

GANESH

KULKARNI

Date: 2026.04.30

11:50:26 +0530

wp7091-2013 with wp2540-2014-J.doc

Mr.   P.M.   Palshikar,   with   Mr.   Santosh   Parad   for  the 

petitioner-MCGM in WP/7091/2013.

Mr. Prakash Devdas with Ms. Vidula S. Patil for the 

petitioner   in   WP/2540/2014   and   respondent   in 

WP/7091/2013.

Mr.   Santosh   Parad   for   the   respondent-MCGM   in 

WP/2540/2014.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 23, 2026.

PRONOUNCED ON:APRIL 30, 2026

JUDGMENT:

1.By the present Writ Petition No.7091 of 2013 instituted 

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

petitioners, namely the Municipal Corporation of Greater Mumbai, 

have   called   in   question   the   legality   and   correctness   of  the 

judgment and order dated 1 July 2013 passed by the learned 

Industrial Court, Mumbai, whereby Complaint (ULP) No.265 of 

2011 preferred by the respondent came to be partly allowed. By 

connected Writ Petition No.2540 of 2014, the employee concerned 

has assailed the very same judgment and order dated 1 July 2013, 

though to a limited extent, namely insofar as the Industrial Court 

restricted back wages to 25% and granted full back wages only for 

the period commencing from 1 September 2011 till 31 July 2013 

together with consequential service benefits. Both petitions, thus, 

arise out of a common adjudication and involve common issues of 

fact and law requiring consideration together. 

2

wp7091-2013 with wp2540-2014-J.doc

2.The circumstances giving rise to the present proceedings, 

stated in brief, are that the respondent employee was serving with 

the Corporation as Senior Audit and Accounts Assistant in the 

office of the Chief Accountant. It is the admitted position that she 

initially entered service as Junior Audit and Accounts Assistant 

with   effect   from   21   December   1981.   Thereafter,   upon 

consideration by the competent authority, she was promoted to the 

post of Senior Audit and Accounts Assistant on 9 April 2010 and 

thereafter continued under the administrative control of the Chief 

Accountant. According to the case set up by the employee, the 

duties attached to her post were predominantly clerical in nature, 

consisting mainly of maintenance of accounts, scrutiny of records, 

and audit related assistance. She was posted in the Provident Fund 

Section from 23 April 2010 to 5 September 2010 and thereafter 

transferred to the Pension Section from 6 September 2010. In the 

Pension Section, her work consisted of scrutiny of pension claims 

of employees whose services had come to an end on account of 

superannuation, retirement, or death under the Pension Rules, 

1953. Her duty was to verify service particulars, examine whether 

the claims submitted were in conformity with the applicable rules, 

and process the same accordingly. On such basis, it is contended 

that   the   work   discharged   by   her   was   essentially   clerical   and 

ministerial.

3.The employee states that her date of birth is 1 September 

1956. Under Regulation 205(1) of the B.M.C. Service Regulations, 

1989, every Corporation employee ordinarily retires from service 

on the afternoon of the last day of the month in which such 

3

wp7091-2013 with wp2540-2014-J.doc

employee   attains   the   age   of   58   years.   If   so   reckoned,   the 

respondent would normally attain the age of superannuation on 1 

September 2014. It is further the case of the employee that the 

Corporation   had   framed   guidelines   and   internal   norms   for 

considering whether an employee, upon attaining the age of 55 

years, should be directed to retire compulsorily in public interest, 

for which purpose a committee was constituted. According to her, 

her service performance throughout remained unblemished and 

this   is   reflected   in   the   Annual   Confidential   Reports.   Certain 

adverse remarks, if any, were duly represented against by her and 

such representations were accepted. The respondent further relies 

upon the fact of her recent promotion to the higher post of Senior 

Audit and Accounts  Assistant,  contending that promotion was 

granted on the basis of merit coupled with past service record. It is 

therefore urged that once the Corporation itself treated her as 

suitable and promoted her on 9 April 2010, it cannot thereafter 

turn around and contend that her performance for the preceding 

five years was unsatisfactory. The submission proceeds on the 

footing that an employee found fit for promotion scarcely fourteen 

months earlier could not reasonably be branded as dead wood or 

inefficient for continuation in service.

4.It is further contended on behalf of the employee that for the 

purpose of promotion, the Corporation necessarily considered the 

service   record   including   Annual   Confidential   Reports   of  the 

preceding   years,   and   only   after   such   scrutiny   she   was   found 

eligible and promoted. However, to her surprise, she received 

memorandum dated 3 June 2011 stating that she was attaining the 

4

wp7091-2013 with wp2540-2014-J.doc

age of 55 years on 31 August 2011 and that in exercise of powers 

under Regulation 205 of the B.M.C. Service Regulations, 1989, she 

would stand compulsorily retired with effect from 31 August 2011 

after   office   hours.   The   employee   submitted   her   reply   and 

representation dated 7 June 2011 opposing the proposed action. 

She asserts that she was physically fit to continue in service, her 

record for the preceding years was clean, and no punishment for 

misconduct had ever been imposed upon her. According to her, the 

impugned memorandum was issued in breach of the guidelines 

and   rules   framed   by   the   Corporation   under   Circular   No. 

MPM/1985 dated 24 August 1996. It is also alleged that the action 

offended the Model Standing Orders applicable to her service 

conditions.   It   is   further   pointed   out   that   the   memorandum 

nowhere recorded that compulsory retirement was being ordered 

in   public   interest,   which   according   to   her   is   a   jurisdictional 

requirement. On these premises, she alleges mala fides, breach of 

statutory   service   conditions,   and   commission   of   unfair   labour 

practice under Item 9 of Schedule IV of the MRTU and PULP Act, 

1971, and sought appropriate reliefs before the Industrial Court.

5.The complaint was resisted by the Corporation by filing its 

written statement at Exhibit C-6. At the threshold, the Corporation 

contended   that   the   complaint   was   misconceived   and   not 

maintainable either in law or on facts. It was specifically pleaded 

that the employee was not a workman within the meaning of 

Section 2(s) of the Industrial Disputes Act and Section 3(3) of the 

MRTU and PULP Act, 1971, and consequently the Industrial Court 

lacked   jurisdiction   to   entertain   the   complaint.   It   was   further 

5

wp7091-2013 with wp2540-2014-J.doc

asserted that as Senior Audit and Accounts Assistant, she was 

mainly   employed   in   supervisory   and   administrative   capacity. 

According to the Corporation, she supervised Junior Audit and 

Accounts Assistants, was in charge of the Pension Section, could 

recommend leave of subordinate staff, issue memos and warnings, 

prepare   confidential   reports   of   subordinates,   and   report 

negligence, carelessness or inefficiency of subordinate employees 

to superior officers such as the Accounts Officer or Deputy Chief 

Accountant. On this basis, the Corporation disputed her claim of 

being engaged merely in clerical functions. 

6.The Corporation further pleaded that the complaint was not 

maintainable because the action impugned had been taken strictly 

within the framework of law and the service rules governing 

municipal employees. It was pointed out that under the Mumbai 

Municipal   Corporation   Act,   1888,   the   Corporation   possesses 

authority to frame rules and issue administrative circulars relating 

to service conditions and disciplinary matters. In exercise of such 

powers, Municipal Service Rules were framed, and the employees 

are   governed   thereby.   Insofar   as   compulsory   retirement   is 

concerned, Rule 205 expressly authorises the Corporation to retire 

an   employee   compulsorily   where   such   action   is   considered 

necessary in public interest. It is therefore contended that the 

impugned action was one traceable to statutory power and not 

open to interference unless vitiated by illegality, arbitrariness, or 

mala fides.

7.The   Corporation   has   also   relied   upon   the   Annual 

Confidential Reports submitted by the superior officer, namely the 

6

wp7091-2013 with wp2540-2014-J.doc

Accounts Officer, for the years 2006-07, 2007-08, 2009-10 and 

2010-11, which according to it reflected that the employee’s record 

was not satisfactory. It is further pleaded that during the period 

2006 to 2011, several memos were issued to her from time to time 

pointing out unsatisfactory work, failure to meet norms, lack of 

efficiency, and inadequate speed of work, with repeated cautions 

to improve performance. The Corporation also alleges that she was 

uncooperative with pensioners who visited the office for enquiries 

or pension related benefits and that she displayed an adamant 

attitude in dealing with members of the public. Such memos, 

according   to   the   Corporation,   were   issued   on   the   basis   of 

complaints received from pensioners as well as on the observations 

of superior officers. It is further stated that even in departments 

where   she   was   previously   posted,   her   performance   was 

unsatisfactory   and   several   memoranda   had   been   issued   by 

concerned officers. On an overall assessment of her performance 

over several years preceding the decision, the Corporation formed 

the opinion that she should be retired compulsorily in accordance 

with applicable service rules. Hence, it is contended that the action 

is legal, proper and justified, and no case of unfair labour practice 

under Item 9 of Schedule IV is made out.

8.The   Corporation   has   specifically   denied   the   employee’s 

assertion that she was discharging only clerical duties. According 

to it, she was performing supervisory functions as Senior Audit and 

Accounts Assistant and was in charge of the Pension Section. 

Reliance is placed on Regulation 205(1) of the Municipal Service 

Rules, 1989 under the head of Compulsory Retirement, which 

7

wp7091-2013 with wp2540-2014-J.doc

provides   that   every   Corporation   employee   shall   retire   on   the 

afternoon of the last day of the month in which the age of 58 years 

is   attained.   The   proviso   further   empowers   the   appropriate 

authority, if of the opinion that it is in public interest so to do, to 

require an employee to retire from service after attaining the age 

of 55 years by giving not less than three months written notice or 

salary and allowances in lieu thereof. The Corporation denies that 

the employee’s performance was unblemished or that her Annual 

Confidential Reports supported such claim. It is stated that the last 

ACR submitted  by  the  Deputy  Chief  Accountant,  Pension  and 

Provident Fund, showed that during the preceding three years her 

work was unsatisfactory and that her services ought not to be 

continued beyond 55 years. The plea of estoppel founded on 

promotion   is   also   denied.   According   to   the   Corporation, 

promotions were governed by Circular No. MOM/1121 dated 26 

April 1991 under which promotions were granted liberally even 

where some adverse material existed, and in the present case 

promotion was granted because the employee had passed the 

departmental examination. It is admitted that five years ACRs 

were considered by the Promotion Committee, but it is denied that 

promotion amounted to certification of an excellent service record. 

The Corporation has finally denied that the order of compulsory 

retirement was contrary to regulations, guidelines, Model Standing 

Orders, or that it constituted unfair labour practice under Item 9 of 

Schedule IV of the MRTU and PULP Act, 1971. 

9.Mr. Palshikar, learned Advocate appearing for the petitioners, 

namely the Municipal Corporation of Greater Mumbai, submits 

8

wp7091-2013 with wp2540-2014-J.doc

that   under   the   service   rules   framed   by   the   Corporation   no 

employee possesses any vested or enforceable right to continue in 

service beyond the age of 55 years. According to him, once the 

competent authority forms an opinion that in public interest an 

employee should be retired after attaining the age of 55 years, the 

Corporation   is   fully   empowered   to  exercise   such   authority   in 

accordance with the governing regulations. It is his submission 

that the learned Industrial Court failed to appreciate that the 

Review   Committee   had   examined   the   service   record   of   the 

respondent   employee   and   found   her   performance   to   be   only 

average, and on that basis recommended compulsory retirement. 

He   contends   that   such   recommendation   was   founded   upon 

relevant material and could not have been lightly interfered with. 

He   further   submits   that   the   Industrial   Court   overlooked   the 

statutory rules and regulations which expressly confer power upon 

the appropriate authority to compulsorily retire an employee in 

public interest. Such power, according to him, is intended to 

preserve   administrative   efficiency,   and   the   efficiency   of   an 

employee is a relevant and legitimate consideration. It is lastly 

urged that judicial review in matters of compulsory retirement is of 

a narrow and limited character, and the Industrial Court travelled 

beyond permissible limits while re-appreciating the merits of the 

administrative decision.

10.Learned counsel further submits that the Industrial Court fell 

in error in observing that since the respondent employee had 

earlier been promoted, and since no serious misconduct had been 

alleged against her nor any charge-sheet issued, the order of 

9

wp7091-2013 with wp2540-2014-J.doc

compulsory   retirement   stood   vitiated.   According   to   him, 

compulsory retirement is not a punishment and does not depend 

upon proof of misconduct in the disciplinary sense. He submits 

that the Industrial Court also wrongly attached importance to the 

circumstance that the retirement memorandum did not expressly 

recite   the   words   public   interest   and   that   the   employee   had 

satisfied requirements concerning integrity. It is urged that absence 

of such recital in the notice itself does not invalidate the decision 

when the record demonstrates that the competent authority acted 

within the statutory framework. On that basis, he contends that 

the finding of unfair labour practice recorded by the Industrial 

Court is legally unsustainable.

11.In support of the aforesaid submissions, Mr. Palshikar has 

placed reliance upon the judgments of the Supreme Court in 

Posts 

and Telegraphs Board and Others vs. C.S.N. Murthy, 

(1992) 2 SCC 

317,

  and Central Industrial Security Force vs. HC (GD) Om 

Prakash,  

(2022)   5   SCC   100,  to   contend   that   compulsory 

retirement   based   on   overall   service   assessment   and   in   public 

interest is valid where the competent authority forms a bona fide 

opinion on relevant material.

12.Per contra, Mr. Devdas, learned Advocate appearing for the 

respondent employee, submits that she entered service on 21 

December 1981 as Junior Audit and Accounts Assistant in the 

Chief Accountant Department of the petitioner Corporation at its 

Head   Office.   He   submits   that   she   completed   the   L.S.G.D. 

examination in the year 1985 and was granted one increment on 

passing   the   same.   Thereafter,   she   passed   the   departmental 

10

wp7091-2013 with wp2540-2014-J.doc

examination in 1997, which qualified her for consideration to the 

promotional   post   of   Senior   Audit   and   Accounts   Assistant. 

Ultimately, by order dated 9 April 2010, she was promoted with 

effect from 7 April 2010. It is further submitted that she passed the 

L.G.S. examination in February 2012, though the consequential 

benefit of two increments was not granted. Learned counsel points 

out that upon promotion she was posted to the Provident Fund 

Section on 23 April 2010, where she worked till 5 September 

2010, and thereafter was transferred to the Pension Section from 6 

September 2010, where she continued till 31 August 2011, namely 

the   date   on   which   the   impugned   compulsory   retirement   was 

brought into effect.

13.Learned   counsel   submits   that   during   her   posting   in   the 

Pension   Section,   certain   memoranda   were   issued   by   the 

Corporation on 13 October 2010, 3 December 2010, 7 January 

2011,   and   1   April   2011,   to   which   the   respondent   submitted 

replies.  According  to  him,  those  memoranda  relate  only  to a 

limited period between October 2010 and April 2011 and cannot 

outweigh   an   otherwise   satisfactory   service   career.   He   further 

submits that the Corporation is governed by Regulation 205(1) of 

the BMC Service Regulations, 1989, under which the normal age 

of   retirement   is   fixed   at   58   years.   He   contends   that   the 

Corporation   had   framed   internal   guidelines   in   respect   of 

continuation   of   service   after   the   age   of   55   years,   requiring 

consideration   by   a   duly   constituted   Committee.   As   per   those 

guidelines, the employee must satisfy what is described as the 

triple test, namely physical fitness, unquestioned integrity, and 

11

wp7091-2013 with wp2540-2014-J.doc

confidential record not below the grading of good. In addition 

thereto, the confidential reports of the preceding five years are 

required   to   be   scrutinized,   and   any   decision   of   compulsory 

retirement   must   rest   on   genuine   public   interest.   It   is  thus 

submitted   that   the   decision-making   process   was   regulated   by 

definite norms which the Corporation was bound to observe. 

14.It is further submitted that the case of the respondent was 

placed before the Committee on 21 May 2011 for consideration of 

extension beyond the age of 55 years, but the Committee failed to 

correctly apply the prescribed norms. Learned counsel submits that 

the service record for the preceding five years did not contain any 

grading below good. According to him, the relevant gradings were 

as follows: for 2005-2006, A Excellent; for 2006-2007, B Good; for 

2007-2008, B Good; for 2008-2009, B Good; and for 2009-2010, B 

Good. It is further contended that the report for 2010-2011 had 

not been communicated to the respondent at the relevant time. On 

such basis, it is argued that the Corporation’s assertion regarding 

unsatisfactory record is contrary to the material on record.

15.Learned   counsel   further   submits   that   Regulation   205 

contemplates three months’ notice prior to compulsory retirement, 

and even that requirement has not been properly complied with. 

The notice was issued on 3 June 2011, whereas the effective date 

of   retirement   was   31   August   2011.   It   is   his   submission   that 

compulsory retirement could have been ordered only in public 

interest,   yet   the   impugned   notice   discloses   no   reasons 

demonstrating such public interest. He submits that when the 

matter   was   placed   before   the   Committee   constituted   for 

12

wp7091-2013 with wp2540-2014-J.doc

considering continuation beyond 55 years, the respondent had an 

unblemished record, the last five years’ confidential reports were 

not below good, and the triple test stood satisfied. Therefore, 

according to him, the compulsory retirement is contrary to rules 

and   guidelines.   It   is   further   urged   that   the   Corporation   has 

improperly relied upon the report for 2010-2011, although the 

Committee’s recommendation dated 21 May 2011 preceded the 

finalisation of that report, wherein a C grade is said to have been 

shown. Such grading, according to him, was never communicated 

to the respondent. He submits that the Committee did not properly 

consider the reports from 2005-2006 to 2009-2010 and reached its 

conclusion   without   due   application   of   mind.   Learned   counsel 

therefore contends that the action is arbitrary, contrary to the 

confidential history sheets, violative of the applicable rules, and 

amounts to breach of service obligations constituting unfair labour 

practice under Item 9 of Schedule IV of the MRTU and PULP Act.

16.Learned counsel also points out that the Corporation had 

raised an objection before the Industrial Court regarding the status 

of the respondent as a workman. However, the Industrial Court 

held that the post of Senior Audit and Accounts Assistant falls 

within   the   expression   workman   under   Section   2(s)   of   the 

Industrial Disputes Act and employee under Section 3(5) of the 

MRTU and PULP Act, 1971, while relying upon an earlier decision 

of this Court in Writ Petition No.9767 of 2012. He further submits 

that in paragraph 21 of the evidence, the witness examined on 

behalf   of   the   Corporation   admitted   that   the   respondent   had 

fulfilled all the three criteria prescribed for continuation after the 

13

wp7091-2013 with wp2540-2014-J.doc

age of 55 years.

17.It is next submitted that the action of compulsory retirement 

was not genuinely founded upon public interest. According to 

learned counsel, the Corporation failed to keep in view that such 

power can be exercised only when public interest so demands. It is 

therefore   urged   that   the   judgment   and   order   passed   by   the 

Industrial Court, Mumbai calls for affirmation, there being no 

infirmity therein. Learned counsel submits that the writ petition 

filed by the Corporation deserves dismissal with costs. He further 

prays that the notice of compulsory retirement dated 3 June 2011 

be quashed and set aside, and that the period from 1 September 

2011 till 31 August 2014 be treated as period spent on duty for all 

purposes with continuity of service and consequential monetary 

and  retiral benefits up to the normal age  of  superannuation, 

namely 58 years. 

18.Learned counsel lastly emphasizes that the respondent was 

promoted to the post of Senior Audit and Accounts Assistant in 

April   2010   only   after   scrutiny   of   her   service   record   for   the 

preceding five years. The promotion order dated 9 April 2010 

granted   effect   from   7   April   2010,   which   according   to   him 

necessarily implies that her service record was found satisfactory 

by the competent authority. It is argued that having found her 

suitable for promotion, the Corporation cannot within a short span 

of less than one year declare her work unsatisfactory without 

cogent intervening material. Such abrupt reversal, according to 

him, itself demonstrates lack of proper application of mind by the 

Committee.   He   therefore   prays   that   the   writ   petition   of   the 

14

wp7091-2013 with wp2540-2014-J.doc

Corporation be dismissed, and the Corporation be directed to treat 

the period from 1 September 2011 to 31 August 2014 as duty 

period   with   full   back   wages,   continuity   of   service,   and  all 

consequential benefits.

19.In support of the aforesaid contentions, learned counsel for 

the respondent employee has relied upon the decisions in 

Swaram 

Singh Chand vs. Punjab State Electricity Board, 

2009 LawSuit (SC) 

945

; State of Sikkim vs. Soman Lam,  1990 LawSuit (SC) 480; 

Baldev Raj Ex. Constable vs. State of Punjab, 

1984 LawSuit (SC) 

71

; Mulchand Dasumal Pardasani vs. Union of India, Ministry of 

Finance,  

1969   LawSuit   (Guj)   93;   Chhotalal   Vashjibhai   vs. 

Vivekanand Mills Co. Ltd.,  

1969 LawSuit (Guj) 29; Brij Mohan 

Singh vs. State of Punjab, 

1979 LawSuit (P&H) 23; Gurdial Singh 

vs. State of Punjab and Others, 

2005 LawSuit (P&H) 2778; and 

Amarkant Choudhary vs. State of Bihar, 

1984 LawSuit (SC) 2.

REASONS AND ANALYSIS:

20.I have considered the rival submissions with care, and also 

the material which was placed before the Industrial Court. The 

controversy concerns the true nature of the respondent employee’s 

work, the manner in which her case for continuation after 55 years 

was examined, and the extent of the power of the Corporation 

under   its   own   service   regulations   to   retire   an   employee 

compulsorily in public interest.

21.At   the   outset,   the   preliminary   objection   touching 

maintainability does not merit acceptance. The Corporation has 

argued that the respondent was not a workman and therefore the 

15

wp7091-2013 with wp2540-2014-J.doc

complaint itself before the Industrial Court was not competent. 

Such submission cannot be accepted merely on nomenclature of 

post. The respondent was admittedly serving on the designation of 

Senior Audit and Accounts Assistant. Mere use of the expression 

Senior, or placement in an office section, does not determine the 

true character of employment. The Court is required to see the 

actual and dominant nature of duties performed and not only the 

title attached to the post. 

22.The Corporation has attempted to show that the respondent 

was discharging supervisory  and administrative functions of  a 

substantial kind. However, the material placed on record does not 

support such claim. What appears from the evidence is that her 

principal work was connected with audit scrutiny, maintenance of 

accounts, provident fund matters, pension papers, verification of 

service particulars, checking eligibility under rules, and processing 

claims.   These   are   functions   largely   clerical,   though   requiring 

experience and care. It is true that at times she may have been in 

charge of a section or may have guided subordinate clerical staff in 

day to day functioning. But occasional checking of subordinate 

work cannot transform a clerical employee into one exercising 

supervisory role.

23.Coming now to the power under Regulation 205, there can 

be no dispute that such provision confers authority upon the 

Corporation to retire an employee compulsorily after attainment of 

55 years if public interest so requires. 

16

wp7091-2013 with wp2540-2014-J.doc

24.The expression public interest cannot be reduced into an 

empty   formula.   It   is   not   enough   that   the   file   records   some 

endorsement.   There   must   exist   material   having   nexus   with 

efficiency, integrity or similar considerations. The authority must 

examine   the   employee’s   total   record,   confidential   reports, 

reputation for honesty, and overall usefulness to the institution. 

The decision must emerge from objective satisfaction. While this 

Court does not sit in appeal over such satisfaction, it is true that 

where non application of mind or breach of prescribed procedure 

is shown, judicial review is not excluded.

25.The Corporation has strongly relied upon the service record 

of the respondent during the period 2006 to 2011 and also upon 

various memo issued between October 2010 and April 2011. I 

have considered this aspect. It is correct that certain memos were 

issued.   It   is   also   correct   that   some   dissatisfaction   appears   in 

portions of the confidential material. Service record must be read 

as   a   whole.   A   few   memo,   unless   of   grave   nature,   do   not 

automatically   establish   that   continuation   in   service   is   against 

public interest.

26.On the other side stands an important circumstance. The 

respondent had passed the departmental examination. She had 

become eligible for advancement. Thereafter, she was promoted to 

the post of Senior Audit and Accounts Assistant by order dated 9 

April   2010.   Such   promotion   required   consideration   by   the 

competent   authority.   Promotion   is   granted   after   examining 

eligibility and suitability. Thus, the Corporation, at least in April 

2010,   considered   the   respondent   fit   to   shoulder   higher 

17

wp7091-2013 with wp2540-2014-J.doc

responsibility. This fact cannot be ignored when evaluating later 

decision. 

27.Therefore, when within short period thereafter the same 

employer   forms   opinion   that   the   employee   should   not   even 

continue after 55 years, the Court is entitled to expect stronger 

material. The material produced by the Corporation does not 

establish such change in a short time.

28.The promotion aspect is relevant, though not conclusive. I 

make it clear that promotion does not create immunity from 

compulsory retirement. Law does not recognise any such absolute 

shield. Even a promoted employee may later become inefficient  or 

unsuitable. If later record justifies action, the authority may act. 

But where promotion is recent and based on scrutiny of record, it 

becomes a circumstance against a allegation that the employee had 

become deadwood. Courts must weigh probabilities. In the present 

case, promotion was granted in April 2010, while the impugned 

retirement notice followed in June 2011. Within this short interval, 

the Corporation was required to show basis that retention had 

become contrary to public interest. That burden has not been 

discharged.

29.The service gradings relied upon by the respondent also 

deserve notice. Material has been shown indicating A Excellent for 

2005 to 2006 and B Good for subsequent years till 2009 to 2010. 

The Corporation disputes reliance upon such gradings and refers 

to adverse material for 2010 to 2011. Even assuming some decline 

existed, one aspect remains unanswered. There is no explanation 

18

wp7091-2013 with wp2540-2014-J.doc

why the Committee recommendation moved ahead before the 

material for the year in question had been processed. If an adverse 

report   becomes   the   basis   of   compulsory   retirement,   fairness 

requires that the record be complete.

30.Confidential reports affect civil consequences. If the material 

relied upon was incomplete, then the credibility of the decision-

making process is affected. 

31.The respondent has relied upon the guidelines framed by the 

Corporation, referring to a triple test, namely physical fitness, 

integrity, and confidential record not below good for the relevant 

period. The Corporation has attempted to say that they were not 

fully satisfied. I am unable to accept that submission in the facts of 

this case. Once an employer frames norms to guide exercise of 

discretion, fairness demand that such norms be respected. 

32.More importantly, the respondent has pointed out that the 

Corporation’s witness admitted compliance of the three criteria. 

Such admission unless explained, it binds the factual position to an 

extent. If physical fitness was not in issue, if integrity was not 

doubtful, and if confidential record broadly met the minimum 

standard, then the decision to compulsorily retire the respondent 

required some compelling reason. 

33.The Corporation argued that the notice need not mention 

the words public interest and that substance should prevail over 

form. As a proposition of law, that submission is correct.  If the 

record shows satisfaction, absence of recital in the notice may not 

be fatal. But this principle cannot assist the Corporation where the 

19

wp7091-2013 with wp2540-2014-J.doc

material itself is uncertain. In the present case, the memo is silent. 

The record contains both favourable and unfavourable elements. A 

recent   promotion   exists.   The   Committee   process   appears 

insufficiently  strict.   In   such   background,   silence   of   the  notice 

assumes significance. The Court is not obliged to presume public 

interest   merely   because   the   employer   invokes   the   regulation. 

Public interest must be inferable from circumstances. The burden 

remained on the Corporation to demonstrate that the decision was 

reached upon due assessment. That burden remains undischarged.

34.The Industrial Court, therefore, was justified in reaching the 

conclusion that the impugned action constituted unfair labour 

practice under Item 9 of Schedule IV. The concept in such context 

applies   where   an   employer   acts   contrary   to   rules,   disregards 

norms, or deprives an employee of rights by arbitrary procedure. 

Here,   compulsory   retirement   was   not   shown   to   have   been 

preceded by adherence to the Corporation’s own circular. The 

decision appears to rest on a general dissatisfaction. 

35.The Corporation relied upon judgments laying down that 

judicial interference in compulsory retirement matters is limited. 

That principle is accepted. Courts do not substitute their subjective 

satisfaction for that of the authority. Compulsory retirement is  not 

punitive. It may be based on overall assessment. There is no 

dispute on these principles. In the present case, the Committee 

appears to have incorrectly considered the impact of the recent 

promotion,   given   importance   to   a   certain   memos,   and   not 

demonstrated how retention of the respondent would damage 

public interest.  

20

wp7091-2013 with wp2540-2014-J.doc

36.The authorities cited on behalf of the respondent support the 

settled   proposition   that   compulsory   retirement   must   rest   on 

objective   assessment   and   cannot   be   arbitrary.   Where   relevant 

service record is ignored, where favourable material is brushed 

aside,  or  where  the  decision  appears   hurried,  the  Court   may 

intervene.   The respondent had long service since 1981. She 

earned promotion in 2010. No charge-sheet or disciplinary finding 

has been shown. The adverse material consists mainly of memos 

and certain remarks. Such matters may justify caution. They do 

not justify compulsory retirement.

37.So far as the claim for back wages is concerned, because 

reinstatement   does   not   automatically   result   into   grant   of  full 

wages.  For claiming wages for the entire period during which she 

remained out of employment, the employee is required to make a 

statement   that   despite   reasonable   efforts   she   remained 

unemployed, or that she was not gainfully employed elsewhere. 

38.The Supreme Court in the case of Deepali Gundu Surwase v. 

Kranti Junior Adhyapak Mahavidyalaya

, (2013) 10 SCC 324 has 

explained that the initial burden in matters of back wages lies 

upon the employee to assert on oath that she was not gainfully 

employed after termination or removal. Once such statement is 

made,   the   burden   may   shift   upon   the   employer   to   establish 

otherwise by placing material that the employee was employed 

elsewhere or earning sufficient income. Examining the record of 

the present case, it is seen that the employee has not stated on 

oath that after cessation of service she remained unemployed or 

that she had no gainful source of livelihood elsewhere. There is no 

21

wp7091-2013 with wp2540-2014-J.doc

pleading in the complaint, nor any affidavit evidence. In absence 

of such sworn statement, the employee would not be entitled to 

back wages for the relevant period.

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

recorded hereinabove, the following order is passed:

(i)  Writ Petition No.7091 of 2013 filed by the Municipal 

Corporation of Greater Mumbai stands dismissed;

(ii)  Writ Petition No.2540 of 2014 filed by the employee is 

partly allowed;

(iii)  The judgment and order dated 1 July 2013 passed by 

the Industrial Court, Mumbai in Complaint (ULP) No.265 of 

2011 is confirmed insofar as it sets aside the action of 

compulsory retirement of the employee and grants continuity 

of service with consequential benefits;

(iv)  The said judgment and order is modified only to the 

extent of monetary relief;

(v)  It is declared that the notice/order dated 3 June 2011 

compulsorily   retiring   the   employee   with   effect   from   31 

August 2011 is illegal and is quashed and set aside;

(vi)  The respondent employee shall be deemed to have 

continued in service till the date of normal superannuation, 

namely 31 August 2014;

(vii)  The period from 1 September 2011 till 31 August 2014 

shall be treated as period spent on duty for the limited 

purpose of continuity of service, computation of pensionary 

22

wp7091-2013 with wp2540-2014-J.doc

benefits, retiral dues, increments, and all other consequential 

service benefits admissible in law;

(viii) The   claim   for   back   wages   for   the   period   from   1 

September 2011 to 31 August 2014 stands rejected;

(ix)  The Corporation shall recalculate and release all retiral 

and consequential monetary benefits, excluding back wages, 

within a period of twelve weeks from the date of receipt of 

this order;

(x)  In case any amount has already been paid towards 

back wages under interim orders or otherwise, the same 

shall be adjusted while making final computation;

(xi)  Rule is discharged in Writ Petition No.7091 of 2013;

(xii)  Rule is made partly absolute in Writ Petition No.2540 

of 2014 in the above terms;

(xiii) There shall be no order as to costs.

40.At this stage, learned Advocate for the Corporation seeks stay 

of   this   judgment.   However,   for   the   reasons   recorded   in   this 

judgment, the request for stay stands rejected.

s

(AMIT BORKAR, J.)

23