wp8783-2024-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.8783 OF 2024

1.The Commissioner, Municipal Corporation

of Greater Mumbai, CST Station, Fort,

Mumbai 400 001

2.Ujwala Deshpande, Legal Officer,

Legal Branch, Municipal Corporation of

Greater Mumbai, Oppo. CST Station,

Mumbai 400 001

3.Smt. Jogi, Education Officer, Education

Department, Municipal Corporation of

Greater Mumbai, Dadar Hindu Colony,

Lakhamshi Nappu Marg, Dadar (East),

Mumbai 400 014 …  Petitioners

Vs.

1.Pravin Shantaram Ghag

2.Mahesh Shantaram Ghag

3.Rakesh Vitthal Jadhav

4.Ashok Harishchandra Dabhade

5.Nilesh Ramchandra Haryan

6.Rajesh Ramchandra Haryan

7.Santosh Shriram Shelar

8.Haresh Shriram Shelar

9.Priyanka Prabhakar Ghag

10.Santosh Yashwant Salvi

11.Vasant Babu Varose

12.Santosh Ramchandra Tambe

13.Nilesh Dattaram Patkare

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.04.09

14:35:49 +0530

wp8783-2024-J.doc

14.Sandesh Shantaram Salvi

15.Arvind Babu Varose

16.Anil Ramnath Gound

17.Deepak Shyamu Kharat

18.Deepak Ganpat Sawant

19.Ajay Janardan Ahire

20.Arun Waman Thosar

21.Chandanshive Prashant Bhimrao

22.Pol Roshidas Keru

23.Khan Amjad Mehmood

24.Solanki Vijay Chhaganlal

25.Waman Shivram Pawar

26.Santosh Shivram Pawar

27.Jangale Sanjay Zilu …  Respondents

Mr. A.V. Bukhari, Senior Advocate with Mr. Burhan 

Bukhari and Mr. Santosh Parad for the petitioners.

Mr. S.C. Naidu with Mr. Manoj Gujar, Mr. T.R. Yadav, 

and Mr. Pradeep Kumar i/by C.R. Naidu & Co., for the 

respondents.

CORAM :AMIT BORKAR, J.

RESERVED ON :MARCH 5, 2026.

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

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

227 of the Constitution of India, the petitioners have called in 

question the legality and correctness of the Judgment and Award 

2

wp8783-2024-J.doc

dated 5 January 2019 rendered by the Industrial Tribunal, Mumbai 

in Reference (I.T.) No.10 of 2014.

2.The facts giving rise to the present proceedings, as pleaded 

by the original complainants, may briefly be stated thus. The 

Municipal administration of the City and Suburbs of Mumbai is 

divided into 24 wards. There are approximately 1269 municipal 

schools functioning under the Municipal Corporation of Greater 

Mumbai. The sanctioned strength includes 231 posts of Mali-cum-

Caretaker and 602 posts of Hamal. Out of these, 94 posts of Mali-

cum-Caretaker and approximately 300 posts of Hamal are stated to 

be vacant. It is the case that during the period 1991-1992, the 

Education Officer issued tenurial appointment letters engaging 

respondent No.1 on daily wage basis to discharge duties as Mali-

cum-Caretaker. A Circular dated 23 January 1992 was thereafter 

issued by the Education Officer recording that, by Office Order 

dated 14 December 1991, the Deputy Municipal Commissioner 

(Improvement) had delegated powers to the Administrative Officer 

(Schools) to make appointments of Mali-cum-Caretaker, Hamal 

and Sepoy on daily wage basis, along with prescribing the terms 

and conditions governing such appointments. 

3.The respondents were engaged prior to 31 March 2002 as 

daily rated workers for carrying out duties such as maintenance of 

gardens,   watering   of   plants,   opening   and   closing   of   school 

premises and safeguarding of property. It is not in dispute that the 

nature   of   work   so   performed   is   of   a   regular   and   perennial 

character within the schools. In the year 2001, a demand was 

raised by the Municipal Mazdoor Union and other recognised 

3

wp8783-2024-J.doc

unions before the Municipal Commissioner seeking regularisation 

of such daily wage workers in view of existing vacancies. As the 

demand remained unresolved, the Union proposed to resort to 

strike   action.   In   the   year   2002,   the   Municipal   Commissioner 

intervened, assured the recognised unions that the demand would 

be considered, and advised them to refrain from striking and to 

continue work. The respondents accordingly continued in service 

as   daily   rated   workers   up   to   the   year   2002.   Pursuant   to 

deliberations   held   on   27   November   2002,   the   Corporation 

formulated a Scheme of Regularisation, commonly referred to as 

the Scheme of 2002. The said scheme was brought into effect by 

Circular   No.   PKA/1944/SC   and   contemplated   continuation, 

regularisation and absorption of daily rated workers. The scheme 

provided that those workers who had completed 240 days of 

continuous service in a calendar year would be appointed on 

probation for two years, whereas those who had not completed 

240 days would be appointed on probation for three years. 

4.On 16 December 2002, the Education Officer directed the 

concerned department to collect requisite particulars of daily wage 

employees falling in both categories as contemplated under the 

Circular dated 27 November 2002. The department thereafter 

sought consent from the workmen in the year 2002 and forwarded 

the lists to the Education Officer for further action. In December 

2002, the Chief Labour Officer of the Corporation prepared a 

common waiting list of daily wage workmen engaged between 1 

July 1985 and 1 March 2002 who were eligible for consideration 

under the Scheme of 2002. It is further the case that on 1 July 

4

wp8783-2024-J.doc

2003,   in   view   of   the   absence   of   concrete   steps   towards 

regularisation,   the   Additional   Municipal   Commissioner   (WS) 

directed that Hamals and Mali-cum-Caretakers be absorbed on a 

preferential basis without imposing pre-conditions, and instructed 

the   Joint   Commissioner   (GA)   to   prepare   a   detailed   note. 

Subsequently, on 28 April 2006, orders were issued directing that 

198 Mali-cum-Caretakers and 46 Hamals, who had worked for 

more than 30 days in a year, be absorbed against vacant posts in 

accordance   with   seniority.   On   29   June   2007,   the   Additional 

Municipal Commissioner (ES) directed submission of a detailed 

report   regarding   daily   wage   workmen   and   completion   of 

formalities for their absorption. It is further stated that between 

December   2003   and   July   2007,   approximately   8400   similarly 

situated   daily   wage   employees   in   70   departments   of   the 

Corporation, excluding the Education Department, were absorbed 

in terms of the policy dated 27 November 2002. 

5.A series of meetings were held up to the year 2008 at various 

administrative levels concerning the issue of regularisation and 

absorption of the concerned workmen. However, by proposal dated 

1 September 2008 and order dated 18 October 2008 passed by the 

Municipal Commissioner, it was decided that daily rated workmen 

could not be absorbed into permanent service of the Corporation 

in view of the law laid down by the Supreme Court in State of 

Karnataka vs. Umadevi. Thereafter, from the year 2009 onwards, 

the work earlier performed by Mali-cum-Caretakers and Hamals 

came to be outsourced to contractors, namely BVG, Crystal and 

another contractor. 

5

wp8783-2024-J.doc

6.Being   aggrieved,   752   workmen   challenged   the   aforesaid 

order dated 18 October 2008 as well as the outsourcing of work by 

filing   Writ   Petition   No.585   of   2012,   inter   alia   seeking 

implementation   of   the   Scheme   of   2002.   By   order   dated   13 

September 2012, this Court disposed of the petition by granting 

liberty to the concerned workmen to raise an industrial dispute 

before the appropriate Labour or Industrial Court. 

7.Thereafter, on 15 October 2013, 27 workmen employed as 

Mali-cum-Caretaker and Hamal in the Education Department, out 

of the said 752 workmen, raised an industrial dispute claiming 

entitlement to salary benefits, annual increments and continuity of 

service from January 2003 onwards, along with absorption and 

regularisation   in   the   services   of   the   Corporation   as   Class   IV 

employees. The said dispute came to be admitted in conciliation. 

8.On 18 March 2014, the Deputy Commissioner of Labour, by 

order   bearing   No.812,   referred   the   dispute   raised   by   the 

respondents   for   adjudication   to   the   Industrial   Tribunal.   The 

reference was registered as Reference (I.T.) No.10 of 2014. The 

respondents filed their statement of claim on 10 July 2014, and 

the petitioners filed their written statement on 27 November 2014. 

Oral evidence on behalf of both sides was thereafter recorded 

during the period from 7 January 2015 to 25 February 2015. 

9.By   Award   dated   7   March   2015,   the   Industrial   Tribunal 

allowed the reference and directed the Corporation to absorb on 

regular basis the 27 workmen named in Annexure-A to the order 

of reference from the date of the Award, along with payment of 

6

wp8783-2024-J.doc

wages and consequential benefits in accordance with applicable 

rules. The Corporation challenged the said Award by filing Writ 

Petition No.6548 of 2015. By order dated 21 October 2016, a 

learned   Single   Judge   of   this   Court   set   aside   the   Award   and 

remanded the matter for de novo consideration, granting liberty to 

the parties to adduce additional documentary and oral evidence. 

10.Upon remand, the respondents filed an additional statement 

of claim on 20 January 2017, to which the petitioners filed an 

additional written statement. Thereafter, by the impugned Award 

dated 5 January 2019, the Industrial Tribunal held that the 27 

workmen   were   entitled   to   absorption   and   regularisation   with 

effect   from   January   2003   and   further   awarded   lump   sum 

compensation of Rs.10,00,000 to each of the workmen for the 

intervening   period   from   2003   to   2018.   The   said   Award   was 

published on 20 March 2019 and became enforceable on 20 April 

2019 under Section 17 of the Industrial Disputes Act. Aggrieved 

thereby, the present writ petition has been instituted on 25 June 

2019 challenging the said Award.

11.Mr.   Bukhari,   learned   Senior   Advocate   appearing   for   the 

petitioners,   submitted   that   the   appropriate   Government   is 

empowered to make a reference under Section 10 of the Industrial 

Disputes Act, 1947 only when an industrial dispute exists or is 

apprehended between the parties. It was urged that, at the time 

when   the   reference   came   to   be   made,   neither   any   industrial 

dispute existed nor was any such dispute apprehended. According 

to him, there was no subsisting employer–employee relationship 

between the parties. Reliance was placed on the judgment of the 

7

wp8783-2024-J.doc

Apex   Court   in  

Oshiar   Prasad   v.   Employees   in   relation   to 

Management of Sudamih Coal Washery of M/s Bharat Coking Coal 

Ltd.

, (2015) 4 SCC 71, particularly paragraph 30, wherein it has 

been held that a reference for examining the issue of absorption, in 

the   absence   of   a   valid   industrial   dispute,   is   misconceived. 

Proceeding on the aforesaid submission, it is contended that the 

Industrial Tribunal lacked jurisdiction to adjudicate upon the issue 

of absorption and regularisation. It is submitted that the Tribunal 

could not have entered into the merits of the claim once the 

reference itself was not maintainable. The Award is, therefore, 

assailed as being illegal and contrary to the settled position of law. 

It is further urged that though Issue No.1 regarding maintainability 

was framed, the Tribunal has failed to consider the same in its 

proper   perspective.   It   is   pointed   out   that,   admittedly,  the 

respondent workmen were not in employment at the time of 

raising the dispute, a fact which also finds acceptance in paragraph 

59 of the Award. Despite this, the Tribunal has, without adequate 

reasoning, held the reference to be maintainable. According to the 

petitioners, the Tribunal has ignored material evidence led by the 

Corporation and has also failed to apply the ratio of the judgment 

in  

Oshiar   Prasad.   This,   it   is   submitted,   demonstrates   non-

application   of   mind   and   constitutes   a   manifest   error   of   law 

warranting interference. 

12.It is further submitted that, as per the demand letter and 

statement of claim, the engagement of the respondents came to be 

discontinued at various points of time between 1991 and 2001. 

Reference is made to the chart produced on record indicating that 

8

wp8783-2024-J.doc

several respondents had worked for short durations ranging from 

11 days to 88 days and were discontinued in different years such 

as   1995,   1997,   1998,   1999,   2000   and   2001.   The   reference, 

however, was made only on 18 March 2014. According to the 

petitioners, there is thus an inordinate delay ranging from 13 to 19 

years in raising the dispute. It is submitted that none of the 

respondents were in service at the time of raising the dispute and 

no satisfactory explanation has been offered for such delay. The 

only justification noted by the Tribunal is that the workers and the 

Union   were   making   representations   from   time   to   time.   It   is 

contended that mere correspondence cannot constitute a valid 

explanation for delay. It is further urged that the respondents did 

not challenge their discontinuation at any point of time, even after 

becoming aware in 2008 of the decision not to regularise workers 

who had not completed 240 days of service. In such circumstances, 

it   is   submitted   that   the   Tribunal   ought   to   have   rejected  the 

reference on the ground of delay and laches. It is also contended 

that the Industrial Tribunal has granted relief of reinstatement 

without   framing   any   issue   in   that   regard.   According   to   the 

petitioners,   neither   was   there   any   issue   pertaining   to   illegal 

termination nor any issue regarding entitlement to reinstatement. 

The parties were, therefore, not put to notice that such relief was 

under consideration. Despite this, the Tribunal has, in clause (iii) 

of the Award, directed reinstatement of all 27 workmen. It is 

submitted   that   such   a   direction   travels   beyond   the   terms  of 

reference, the pleadings and the issues framed, and is therefore 

unsustainable in law. It is further urged that the terms of reference 

9

wp8783-2024-J.doc

did not encompass any dispute relating to grant of lump sum 

compensation, back wages or monetary benefits for the alleged 

dispute period. 

13.The   petitioners   submit   that   the   workmen   had   neither 

pleaded   nor   specifically   claimed   any   lump   sum   monetary 

compensation of Rs.10,00,000. The statement of claim does not 

disclose   any   quantified   claim,   nor   was   any   evidence   led   to 

establish   the   basis   or   method   of   computation   of   such 

compensation. In absence of pleadings and proof, the Tribunal 

could not have granted such relief. By awarding a lump sum 

amount   of   Rs.10,00,000   to   each   workman,   the   Tribunal   has, 

according to the petitioners, travelled beyond the scope of the 

reference and exercised jurisdiction not vested in it.

14.It is further submitted that the reference did not contain any 

demand concerning grant of pay scale or consequential benefits at 

par with permanent employees. Despite this, the Tribunal framed 

an issue and granted relief in that regard with effect from 2003, 

which is beyond the scope of the reference. It is contended that a 

policy decision taken by a competent authority continues to be 

binding unless set aside by a court of competent jurisdiction. The 

Industrial Tribunal, it is submitted, could not have ignored such 

policy decision in the absence of any challenge to its validity. In 

that   context,   it   is   urged   that   the   decision   of   the   Municipal 

Commissioner refusing regularisation to workers who had not 

completed 240 days of service governs the field. Consequently, 

Clause 3 of the Circular dated 27 November 2002 could not have 

been invoked in favour of such workers unless the said policy 

10

wp8783-2024-J.doc

decision was set aside. It is further submitted that the workmen 

were aware of the said policy decision at least by the year 2011, as 

is evident from the cross-examination of witness Pravin Ghag. 

Despite such knowledge, no steps were taken to challenge the said 

decision   either   in   the   present   proceedings   or   otherwise.   The 

demand was raised only in 2013 and the reference was made in 

2014. This conduct, according to the petitioners, disentitles the 

respondents from claiming any relief. 

15.The petitioners further contend that the Tribunal has failed 

to consider material evidence on record. It is pointed out that only 

limited portions of the affidavit of one witness, Govind Kulkarni, 

have been referred to, whereas the evidence of another witness, M. 

Kale, has not been considered at all. There is no discussion of his 

deposition   in   the   Award,   which,   according   to  the   petitioners, 

reflects non-consideration of relevant evidence. It is also submitted 

that   even   where   certain   portions   of   the   cross-examination   of 

witness Kale have been reproduced, the Tribunal has failed to 

consider the substantive evidence contained in the affidavits in 

examination-in-chief of both Kale and Kulkarni, particularly in 

relation   to   policy   decisions,   eligibility   conditions  and   service 

particulars. The petitioners submit that the entire claim of the 

workmen   was   based   on   Clause   3   of   the   Circular   dated   27 

November 2002. Therefore, for establishing discrimination, it was 

necessary for the Tribunal to examine whether similarly situated 

employees had been regularised under the said clause.

16.In this regard, it is submitted that, as far as 83 employees of 

the Deonar Slaughter House are concerned, the record clearly 

11

wp8783-2024-J.doc

indicates that their regularisation was not under Clause 3 of the 

Circular of 2002, but pursuant to a separate policy decision dated 

1 September 2007, which is also admitted in the statement of 

claim. It is, therefore, contended that none of the employees relied 

upon for comparison were regularised under Clause 3 of the 

Circular dated 2002. Most of them had either completed 240 days 

of service or were regularised under independent policy decisions.

17.It is further submitted that the said employees were working 

in different departments under different administrative and policy 

frameworks, and therefore, no parity could be claimed by the 

present   workmen.   The   petitioners   also   challenge   the   reliance 

placed on documents marked as U-112. It is submitted that these 

documents were not proved in accordance with law, as they were 

not tendered through any competent witness. The witness Salvi 

has   not   referred   to   these   documents   in   his   evidence.   The 

documents were produced after completion of evidence, at the 

stage of arguments, and their production was objected to by the 

petitioners. It is, therefore, contended that the said documents are 

inadmissible in evidence. It is further submitted that the Tribunal 

has relied upon document U-8, namely a letter dated 10 January 

2005 and minutes of meeting dated 19 October 2005, to hold that 

30 days of service is sufficient for regularisation under Clause 3 of 

the Circular dated 27 November 2002. 

18.According to the petitioners, a plain reading of the said 

documents does not support such conclusion. There is no reference 

to Clause 3 of the Circular nor any indication that the requirement 

of   240   days   was   diluted   or   modified.   On   the   contrary,   it   is 

12

wp8783-2024-J.doc

submitted that the minutes of the meeting clearly indicate that 

workers who had completed 30 days were only to be placed on a 

waiting   list   for   engagement   as   daily   wagers   and   not   for 

regularisation. The Tribunal has, therefore, misconstrued the said 

documents. It is also pointed out that respondent No.1, in his 

evidence, has admitted that duties were assigned to him only in 

the   absence   of   regular   employees   during   their   leave   period. 

Similarly, another witness has admitted in cross-examination that 

he had worked only for short durations in different years and 

further admitted that permanency was granted only to those who 

had completed 240 days of continuous service. It is thus submitted 

that none of the respondents had completed 240 days of service in 

any calendar year. It is further contended that they were engaged 

on daily wages without issuance of appointment letters and had 

executed   undertakings   stating   that   they   would   not   claim 

permanency   and   would   work   against   leave   vacancies.   Having 

accepted   such   terms   without   protest,   they   are   estopped   from 

raising a claim for regularisation.

19.The petitioners further submit that the respondents were not 

appointed through any regular selection process. Evidence has 

been   led   to   show   that   appointments   in   the   Corporation   are 

required to be made in accordance with prescribed rules and 

procedures, which were not followed in the present case. No 

advertisement was issued, no selection process was undertaken 

and no names were called from the Employment Exchange. It is, 

therefore, contended that the engagement of the respondents was 

dehors the constitutional scheme of public employment and they 

13

wp8783-2024-J.doc

cannot claim regularisation as a matter of right. Reliance is placed 

on the law laid down by the Apex Court in 

State of Karnataka v. 

Umadevi, 

2006(4) SCC 1.

20.It is further submitted that the Circular dated 27 November 

2002, having been issued by the Municipal Commissioner, could 

not be overridden by subordinate authorities. The Tribunal has 

misinterpreted the said Circular. It is also pointed out that the 

subsequent decision dated 4 October 2008 declining regularisation 

to those who had not completed 240 days has not been challenged 

by the respondents. 

21.The petitioners further rely on the settled position of law 

that mere completion of 240 days does not confer any right to 

regularisation, much less in cases where the initial appointment is 

not in accordance with rules. Reliance is placed on the judgment in 

M.P. Housing Board v. Manoj Srivastava, 2006(2)SCC 702, wherein 

it has been held that completion of 240 days does not by itself 

create   a   right   to   permanency.   It   is   also   submitted   that   the 

regularisation of 83 labourers at the Deonar Slaughter House was 

pursuant to a one-time policy decision taken after considering the 

recommendations   of   the   National   Commission   for   Safai 

Karamcharis. The said employees were working under different 

conditions and for long periods and cannot be compared with the 

respondents.   It   is   further   contended   that   past   instances   of 

regularisation do not create any enforceable right in favour of 

others.

14

wp8783-2024-J.doc

22.It is further submitted that the Circulars relied upon by the 

respondents stood superseded by the decision dated 18 October 

2008 taken in view of the law laid down in 

Umadevi. Therefore, 

no right can be claimed on the basis of the Circular dated 27 

November 2002, which in any event was applicable only to those 

in employment at the relevant time. 

23.In rejoinder, Mr. Bukhari submitted that even the procedural 

aspects have not been complied with by the respondents. It is 

pointed out that not all workmen have signed the Vakalatnama, 

which fact has been admitted in cross-examination. Only two 

witnesses have been examined on behalf of 27 workmen. It is 

submitted that an authorised representative cannot depose on 

behalf of all workmen when their individual service particulars 

differ and are within their personal knowledge. Each workman 

was required to establish his own case. It is further submitted that 

the allegation regarding absorption of 8400 daily rated workers is 

not supported by any evidence. No records have been produced to 

substantiate   the   same.   As   regards   the   employees   of   Deonar 

Slaughter House,  it  is   reiterated  that  their  regularisation   was 

pursuant to a separate policy decision. In the case of Bhujgonda, it 

is submitted, the facts were entirely different as the workman had 

completed 240 days of service and his services were terminated. 

24.In light of the aforesaid submissions, it is contended that the 

impugned Award dated 5 January 2019 suffers from serious legal 

infirmities and is liable to be quashed and set aside in exercise of 

writ jurisdiction under Articles 226 and 227 of the Constitution of 

India. It is, therefore, prayed that the writ petition be allowed and 

15

wp8783-2024-J.doc

the Rule be made absolute in terms of prayer clause (a).

25.Per contra, Mr. Naidu, learned Advocate appearing for the 

respondents, submitted that the objection regarding absence of 

signatures of all individual workmen on the Statement of Claim 

and the contention that all respondents did not lead evidence is an 

afterthought. It is pointed out that such a plea was neither taken in 

the   original   Written   Statement   nor   in   the   additional   Written 

Statement, and was also not urged in the earlier writ proceedings. 

It is submitted that absence of signatures of every workman is not 

fatal   so   long   as   the   dispute   has   been   properly   espoused. 

Proceedings under the Industrial Disputes Act are required to be 

construed on the basis of substance rather than technical form. 

Reliance is placed on paragraph 34 of the petition, wherein the 

witness has categorically deposed that he was authorised to depose 

on behalf of all 26 workmen. It is further submitted that the said 

statement was not challenged by the Corporation at the relevant 

time, nor was any evidence led to show lack of authority.

26.It is further submitted that the delay in reference of the 

dispute is attributable to the conduct of the Corporation and not to 

the concerned workmen. It is urged that the recognised Union had 

raised an industrial dispute seeking regularisation of Khadabadli, 

casual and daily rated workers employed in various departments of 

the Corporation. In order to press the demand, the Union had 

proposed to resort to strike. However, the Municipal Commissioner 

intervened   and   assured   consideration   of   the   demand,   thereby 

persuading the workmen not to proceed on strike. It is submitted 

that, on the basis of such assurance, the workmen continued in 

16

wp8783-2024-J.doc

service   and   negotiations   were   held   between   the   Municipal 

Authorities   and   the   Union.   These   negotiations   culminated  in 

formulation   of   a   scheme   for   continuation,   absorption,   and 

regularisation of daily rated workers, embodied in Circular dated 

27 November 2002. It is further submitted that the said Circular 

was issued under the authority of the Municipal Commissioner and 

is binding on the Corporation and its officers in view of Sections 

54 and 64(3) of the Mumbai Municipal Corporation Act.

27.It is submitted that, in furtherance of the Scheme of 2002, 

subsequent circulars and communications were issued calling for 

details of daily rated workmen, including their service particulars. 

By Office Memorandum dated 20 April 2006, directions were 

issued to absorb certain categories of workers who had worked for 

more than 30 days in a year. Further directions were issued in 

2007 calling for detailed reports and completion of formalities for 

absorption. It is contended that in the report so prepared, the 

respondents   were   shown   as   eligible   for   absorption   and 

regularisation, which document has not been disclosed by the 

petitioners. It is further submitted that the Scheme of 2002 was 

implemented in respect of a large number of daily rated workers in 

other departments, numbering about 8400, who were continued 

and absorbed between 2003 and 2007, whereas similarly situated 

workers in the Education Department were denied such benefit.

28.It is further submitted that, in August 2007, 83 daily rated 

workers at the Deonar Slaughter House, including those who had 

worked for less than 240 days, were absorbed on the basis of the 

Scheme of 2002. It is pointed out that the Corporation’s own 

17

wp8783-2024-J.doc

witness has admitted that several meetings were held between 

2002 and 2008 regarding regularisation. It is further submitted 

that the Union continued to pursue the demand for absorption at 

various   levels,   including   with   elected   representatives   and 

ministers.   The   Corporation’s   witness   has   also   admitted   that 

meetings were proposed at higher levels in this regard. These facts, 

it is submitted, have been duly recorded by the Tribunal.

29.It is submitted that, in the absence of any response from the 

Corporation,   77   workmen,   including   the   present   respondents, 

approached this Court by filing Writ Petition No.585 of 2012 

seeking implementation of the Scheme of 2002. By order dated 13 

November 2012, this Court directed the workmen to raise an 

industrial dispute. Thereafter, the respondents raised a dispute in 

2013   seeking   reinstatement,  continuity  of   service,  wages,   and 

regularisation. The conciliation proceedings failed, and a failure 

report   was   submitted   under   Section   12(5)   of   the   Act. 

Consequently, by order dated 18 March 2014, the dispute was 

referred for adjudication. It is submitted that the Tribunal has 

considered these facts while dealing with the issue of delay and 

has returned a finding in favour of the respondents based on 

evidence on record.

30.It is further submitted that the reference made is composite 

in nature and encompasses two interconnected disputes, namely, 

discontinuation   of   service   and   the   claim   for   absorption  and 

regularisation.   It   is   urged   that   both   aspects   fall   within   the 

jurisdiction of the Industrial Tribunal. It is contended that the 

primary dispute pertains to non-implementation of the Scheme of 

18

wp8783-2024-J.doc

2002, particularly Clauses 3 and 4 thereof. It is further submitted 

that a substantial number of workmen were in employment at the 

time of introduction of the scheme, and even the Corporation’s 

witness has admitted the possibility of the respondents having 

worked after 1 January 2002.

31.It   is   submitted   that   both   parts   of   the   reference   are 

interdependent.   The   issue   of   regularisation   and   absorption  is 

linked with the question of continuity of service and entitlement to 

wages and benefits. It is urged that the Tribunal has considered 

both aspects and has granted relief after balancing equities. The 

Tribunal has declined full back wages, observing that it would not 

be   appropriate   to   impose   the   entire   financial   burden   on   the 

Corporation, and has instead granted lump sum compensation 

while directing reinstatement and regularisation. 

32.It is further submitted that once a reference is made by the 

competent   authority,   the   Tribunal   is   bound   to   adjudicate  the 

dispute on merits, subject to existence of jurisdictional facts. It is 

contended that the decision in 

Oshiar Prasad is distinguishable, as 

in   that   case   the   reference   was   limited   only   to   regularisation 

without any issue regarding termination. In the present case, the 

reference   specifically   includes   the   issue   of   discontinuation  of 

service, which empowers the Tribunal to examine the legality of 

such discontinuation and grant consequential relief.

33.It is further submitted that the Corporation’s own evidence 

establishes that the Scheme of 2002 was implemented in respect of 

several categories of workers, including 8400 daily rated workers 

19

wp8783-2024-J.doc

in various departments, 83 workers at Deonar Slaughter House, 

and certain employees in the Education Department who were 

regularised pursuant to court orders. It is contended that these 

employees were similarly situated as the respondents. 

34.It is also submitted that similarly situated employees such as 

R.P. Mishra, Bhujgonda Kamble and others were granted relief of 

reinstatement and regularisation pursuant to judicial orders, which 

have   attained   finality.   It   is   urged   that   the   respondents   are 

identically placed and denial of similar treatment amounts to 

discrimination. The Tribunal has, on appreciation of evidence, 

recorded   a   finding   of   discrimination   and   arbitrariness   in 

implementation of the Scheme of 2002, which violates Articles 14 

and 16 of the Constitution. 

35.It is further submitted that the law laid down by the Apex 

Court in subsequent decisions has clarified the position regarding 

regularisation of long-serving daily wage employees. Reliance is 

placed on the decision in 

Shripal v. Nagar Nigam, Ghaziabad, 2025 

SCC OnLine SC 221,

 wherein it has been held that the State is 

under an obligation to act as a model employer and cannot deny 

regularisation to eligible employees by relying on its own inaction. 

It is submitted that where employees have worked for long periods 

against sanctioned posts, their appointments are irregular and not 

illegal, and they are entitled to consideration for regularisation. 

36.Reliance is also placed on the decision in Jaggo v. Union of 

India

, 2024 SCC OnLine SC 3826 wherein the Apex Court has held 

that continued engagement of workers for long periods establishes 

20

wp8783-2024-J.doc

the   perennial   nature   of   work   and   the   State   cannot   deny 

regularisation by invoking the principle laid down in 

Umadevi. It is 

submitted that such denial would be arbitrary and unjust. 

37.Further reliance is placed on the decision in Dharam Singh v. 

State   of  U.P.

,  2025   INSC   998 wherein   the   Apex   Court   has 

deprecated the practice of continuing workers on daily wages for 

long periods and has held that the State cannot rely on financial 

constraints to deny regularisation. It is submitted that selective 

regularisation of some employees while denying the same to others 

similarly situated is violative of Article 14.

38.It is also submitted that in Pawan Kumar v. Union of India, 

2026   INSC   156

 the   Apex   Court   has   reiterated   that   similarly 

situated   employees   cannot   be   treated   differently   and   that 

outsourcing of work indicates its perennial nature. It is urged that 

denial   of   regularisation   in   such   circumstances   amounts   to 

discrimination and arbitrariness.

39.In light of the aforesaid submissions, it is contended that the 

writ   petition   is   devoid   of   merit   and   not   maintainable.   It  is 

submitted that the Award passed by the Industrial Tribunal is legal 

and justified and does not warrant interference in writ jurisdiction. 

The respondents, therefore, pray for dismissal of the petition with 

costs and for implementation of the Award.

REASONS AND ANALYSIS: 

40.I have carefully considered the contentions of the parties and 

the material placed on record. I now proceed to examine this issue 

in some detail, so that the objection raised by the petitioners is 

21

wp8783-2024-J.doc

properly understood and answered.

Maintainability of the Reference:

41.On the question of maintainability of the reference, the 

petitioners have strongly argued that the reference itself was not 

maintainable. According to them, on the date when the reference 

was made, there was no existing relationship of employer and 

employee between the parties. They say that the workmen were 

already discontinued long back. Therefore, there was no industrial 

dispute in existence or even apprehended. On this basis, they rely 

upon the judgment in  

Oshiar Prasad, where the Supreme Court 

has held that if the workmen are already out of service and no 

dispute regarding termination is referred, then the Tribunal cannot 

go into the question of absorption. The Court in that case clearly 

observed that such a reference is misconceived.

42.In  Oshiar Prasad, the dispute which was referred did not 

include the issue of termination at all. Because of that, the Court 

said that there was no existing relationship left, and therefore, no 

question of deciding absorption. Here, the workmen have not 

come before the Tribunal only asking for absorption in a vacuum. 

They have specifically raised a dispute that their services were 

discontinued and that such discontinuation was not proper. They 

have asked that they be taken back in service, with continuity from 

January 2003, and thereafter be regularised. This is a combined 

claim. It includes the issue of discontinuation as well as the issue 

of future service. I also find that the reference order dated 18 

March 2014 clearly shows this position. It is not limited only to 

22

wp8783-2024-J.doc

absorption. It speaks about continuity of service from January 

2003 and also about absorption and regularisation. This shows 

that the appropriate Government was aware of the full nature of 

the dispute and has referred both aspects together. So, I cannot 

read the reference in a restricted manner. In fact, when I read the 

reference as a whole, it appears to me that it is of a composite 

nature. One part of the dispute is whether the workmen were 

wrongly discontinued. The second part is whether, if that is so, 

they are entitled to be taken back and regularised. These two parts 

cannot be separated. They are connected. If discontinuation is 

found   improper,   then   the   question   of   reinstatement   and 

regularisation naturally follows. Therefore, I am unable to accept 

the argument that there was no industrial dispute in existence. The 

workmen had already raised a dispute in the year 2013. They had 

demanded that they should be taken back with continuity and 

regularisation. This itself is sufficient to show existence of an 

industrial dispute. It is not necessary that the workmen must be 

physically in service at that moment. What is required is a dispute 

relating to employment or non-employment. Here, the dispute 

clearly relates to non-employment and its consequences.

43.I  also cannot  ignore  that the dispute went through the 

process   of   conciliation   and   thereafter   a   failure   report   was 

submitted. Only then the reference was made. This itself shows 

that the machinery under the Industrial Disputes Act was properly 

followed.   In   these   circumstances,   I   am   of   the   view   that   the 

Tribunal did have jurisdiction to examine the dispute on merits. 

The objection raised by the petitioners that the reference was 

23

wp8783-2024-J.doc

misconceived   does   not   hold   good   when   the   entire   factual 

background is taken into account. Thus, I find that the reliance 

placed on 

Oshiar Prasad is misplaced in the facts of the present 

case. That judgment applies where the dispute is incomplete and 

does not include the question of termination. Here, the dispute is 

complete and covers both discontinuation and regularisation. For 

these reasons, I hold that the reference was maintainable, and the 

Tribunal was justified in proceeding to decide the same. The 

contention of the petitioners on this point is therefore rejected.

Delay and latches:

44.I   now   turn   to   the   objection   raised   by   the   petitioners 

regarding delay and laches, which according to them goes to the 

root of the matter. 

45.The   petitioners   have   argued   that   the   workmen   have 

approached the machinery of law after long delay. According to 

them some of the workmen were last engaged somewhere in the 

1990s and yet the dispute came to be raised only in the year 2013. 

They say that by that time many years had already passed, and 

therefore such stale claims ought not to have been entertained. It 

is further submitted that on the date when the dispute was raised, 

admittedly none of the workmen were in service. From this the 

petitioners argue that if the workmen really believed that their 

discontinuation or non-absorption was wrongful, they should have 

taken steps immediately and not waited for so many years. Delay 

in approaching a forum is always a matter of concern. Law does 

not assist a person who sleeps over his rights. But at the same time 

24

wp8783-2024-J.doc

I cannot look at delay, without examining the circumstances which 

led to such delay.

46.From the record, I find that the recognised Union had raised 

a demand for regularisation of daily rated workers as early as in 

the year 2001. This was raised through the Union representing the 

workers. It also appears that the Union had gone to the extent of 

proposing a strike to press this demand. This shows that the issue 

was actively pursued. At that stage, the Municipal Commissioner 

himself   intervened   and   assured   that   the   demand   would   be 

considered. Because of this assurance coming from the highest 

authority in the Corporation, the workers chose not to go on strike. 

In   my   view,   the   workers   trusted   the   assurance   given   by   the 

authority and did not take immediate steps. Therefore, it cannot be 

said that they were inactive at that stage. Thereafter, I find that 

discussions took place between the authorities and the Union. 

These were discussions involving officials and representatives of 

the workers. As a result of these discussions, the Scheme of 2002 

came to be framed. This scheme was issued with approval of the 

Municipal   Commissioner.   This   shows   that   the   issue   of 

regularisation was taken up at the higher level. Further I find that 

steps were actually taken to implement this scheme. Circulars were 

issued in the years 2004 and 2005 asking for details of daily wage 

workers. This indicates that the Corporation was collecting data 

for the purpose of implementation.   In 2007, further directions 

were given to complete the process. All this shows that the scheme 

was being actively worked upon. It also comes on record that a 

large number of workers of about 8400 were absorbed in different 

25

wp8783-2024-J.doc

departments. This shows that the Corporation accepted the need 

for   regularisation.   However   I  find   that   the   workers   from   the 

Education Department, including the present respondents, were 

not given the same benefit.

47.I also find that even after the year 2008, the matter did not 

come to an end in the way the petitioners are trying to suggest. On 

the   contrary,   the   material   on   record   shows   that   the   issue   of 

absorption   of   these   workers   continued   to   remain   under 

consideration. From the evidence, it appears that meetings were 

still being held at different levels within the Corporation and also 

with higher authorities. They were part of a process where the 

question of regularisation and absorption was being discussed. 

This indicates that the Corporation had not treated the matter as 

concluded. I also find that the Union did not remain silent after 

2008. The Union continued to take up the issue with various 

authorities. They approached not only officers of the Corporation, 

but   also   public   representatives   such   as   Municipal   Councillors, 

Members of the Standing Committee, and even Ministers. This 

shows that the workers were making efforts at multiple levels to 

get their grievance addressed. They were trying to resolve the issue 

through available channels before resorting to litigation. Even the 

witness of the Corporation has admitted that such meetings were 

taking place. This admission shows that the Corporation was itself 

aware that the issue was under discussion. If the matter had been 

finally closed in 2008, there would have been no reason for such 

continued meetings and discussions. In my view, this conduct on 

the part of both sides shows that the issue did not become stale 

26

wp8783-2024-J.doc

after 2008.   It was being pursued by the workers and was also 

being considered by the authorities. Therefore, I find that the 

argument of the petitioners that the respondents remained inactive 

after   2008   is   not   borne   out   from   the   record.   The   meetings, 

correspondence, and involvement of higher authorities show that 

the dispute was alive and was under consideration for a long 

period.

48.It further appears that when no final decision was taken, a 

group   of   77   workers,   including   the   present   respondents, 

approached this Court in the year 2012. This step shows that when 

the  process did not give results, the workers ultimately turned to 

the Court. This Court then directed them to raise an industrial 

dispute. It is thereafter that the present reference came to be made 

in 2014. So, the litigation process began only after the earlier 

efforts failed.

49.From this sequence of events, I find that the delay is not 

without explanation. It is not a case where the workers slept over 

their rights. The delay is connected with negotiations, assurances 

given by the authorities, and partial implementation of the scheme 

by the Corporation itself. Therefore, in my view, the explanation 

for delay is reasonable and acceptable in the facts of this case.

50.The Tribunal has considered this aspect in its Award and has 

come to the conclusion that the delay is attributable more to the 

inaction   on   the   part   of   the   Corporation   rather   than   to   any 

negligence of the workmen. I do not find this conclusion to be 

unreasonable. It is also necessary to remember that under the 

27

wp8783-2024-J.doc

Industrial Disputes Act, there is no fixed limitation period for 

raising a dispute. Of course, delay can still be a ground to refuse 

relief if it causes  prejudice or if the claim becomes stale beyond 

justification. But that is a matter of facts in each case. 

51.Taking all these factors together, I am not inclined to accept 

the submission of the petitioners that the claim is barred by laches. 

The delay in the present case is explained and does not appear to 

be so unreasonable as to defeat the claim. Therefore, I hold that 

the objection regarding delay and laches is not sufficient to non-

suit the workmen. The Tribunal was justified in proceeding with 

the reference, and its finding on this aspect does not call for 

interference.

Reliefs Beyond the Scope of Reference:

52.I now deal with the next contention raised by the petitioners, 

which relates to the nature of relief granted by the Tribunal. The 

petitioners have argued that the Tribunal has granted relief which 

was never asked for by the workmen and was also not part of the 

reference. They have pointed out two specific aspects. First, that 

the   Tribunal   has   directed   reinstatement   of   all   27   workmen. 

Second, that it has awarded a lump sum amount of Rs.10,00,000 

to each workman for the period from 2003 to 2018. According to 

them, both these directions are beyond the pleadings and beyond 

the reference, and therefore cannot be sustained.

53.I will examine both these objections separately. So far as the 

first objection regarding reinstatement is concerned, I do not find 

much substance in the argument of the petitioners. It is true that 

28

wp8783-2024-J.doc

no separate issue was framed in so many words regarding “illegal 

termination”. It is also true that the word “reinstatement” may not 

have been specifically used as an independent prayer. But I cannot 

read   the   pleadings   and   the   reference   in   such   a   narrow   and 

technical manner. When one look at the case of the workmen as a 

whole,   I   find   that   their   main   grievance   was   that   they   were 

discontinued and not taken back in service and that they should be 

given continuity from January 2003 and thereafter be regularised. 

This clearly shows that they were asking to be brought back into 

service. Continuity of service means that the break is ignored and 

the service is treated as continuing. Such a claim involves putting 

the   workman   back   into   service.   The   reference   also   uses   the 

expression “continuity of service from January 2003” along with 

absorption   and   regularisation.   These   expressions   cannot   be 

separated. If continuity is to be granted the logical result is that 

the workman must be taken back. Otherwise the direction of 

continuity   becomes   meaningless.   The   Tribunal   has   used   the 

expression “reinstated” or “taken back on work”. In my view this is 

nothing but giving effect to what was already claimed by the 

workmen. It is not a new or additional relief. It is the natural 

consequence   of   the   claim   for   continuity   and   regularisation. 

Therefore, I am of the view that the direction of reinstatement 

does not travel beyond the scope of the reference. It remains 

within the framework of the dispute which was referred. The 

petitioners’ objection on this count cannot be accepted.

54.However, when I come to the second part regarding lump 

sum compensation, the position is different and requires closer 

29

wp8783-2024-J.doc

scrutiny. The petitioners have rightly pointed out that the workmen 

had not claimed any lump sum amount of Rs.10,00,000 in their 

statement of claim. What they had asked for was salary, benefits, 

increments and continuity from the year 2003, as if they were in 

service. In other words their claim was in the nature of back wages 

or   consequential   monetary   benefits   flowing   from   continuity. 

Instead of examining that claim and granting or refusing it on 

evidence the Tribunal has awarded a fixed amount of Rs.10,00,000 

to each workman as compensation for the intervening period. I 

find that there is no clear basis for arriving at this figure. There is 

no discussion as to how this amount is calculated. There is no 

evidence showing loss of wages to that extent. There is also no 

pleading from the side of the workmen asking for such lump sum 

compensation.

55.In law, a Tribunal is required to decide the dispute which is 

referred to it. It cannot travel outside the pleadings and grant 

relief which was never asked for. Particularly in matters involving 

monetary claims, there must be some foundation. Either there 

must be a specific claim or there must be evidence on record to 

justify the amount.  Here both are missing. The amount appears to 

have been fixed by the Tribunal on its own notion of fairness. 

While the intention may have been to balance equities such an 

approach cannot replace legal reasoning. A Tribunal cannot grant a 

large monetary amount merely because it feels it would be just. 

The  respondents have  tried to justify  this  by  saying  that  the 

Tribunal was attempting to compensate the workers in place of full 

back wages. But even for that, there must be some basis. Without 

30

wp8783-2024-J.doc

pleadings   and   without   evidence,   such   a   direction   cannot  be 

sustained. Therefore I am inclined to agree with the petitioners on 

this aspect. The direction awarding Rs.10,00,000 to each workman 

is beyond the scope of the reference and is not supported by any 

legal foundation. To that extent, the Award suffers from error. In 

view of this I hold that while the Tribunal was justified in directing 

reinstatement and considering regularisation from 2003, it was not 

justified in awarding lump sum compensation in the manner it has 

done.

56.Accordingly the Award requires to be modified. The direction 

relating to lump sum compensation cannot be sustained and is 

liable to be set aside. The remaining part of the Award, insofar as 

it   grants   reinstatement   and   consequential   service   benefits   in 

accordance with law, does not call for interference.

Employer-Employee Relationship and 240-Day Rule:

57.I now deal with the submissions advanced by learned Senior 

Counsel Mr. Bukhari on behalf of the petitioners. According to him 

it is not in dispute on record that all the 27 respondents were 

engaged only on daily wage basis and that too against leave 

vacancies. I find that this submission is supported by the material 

placed on record. The case of the petitioner is that whenever 

regular employees working as Gardener or Mali-cum-Caretaker 

were on leave or absent, temporary arrangements were made to 

ensure that the work of the schools did not suffer. For that limited 

purpose, persons like  the respondents were engaged on daily 

wages under the Circular dated 23 January 1992. I further notice 

31

wp8783-2024-J.doc

that Respondent No.1, Mr. Pravin Ghag, in his evidence has clearly 

stated that he was given work only when regular employees were 

absent. This is a direct admission. Similarly the second witness 

examined on behalf of the respondents has also admitted in cross-

examination that he worked only for few days in different years. 

He stated specific figures. Only 9 days in one year, 26 in another, 

10 in another, and about 30 days in one year. These are not long 

periods. These are short and broken periods. He also admitted that 

permanency is given only when a person completes 240 days in a 

year.   This   admission   is   very   important.   It   shows   that   even 

according to the respondents, completion of 240 days is necessary. 

I also find that except these two witnesses, no other respondent 

has come forward to give evidence. This is a weakness in their 

case. If 27 persons are claiming regularisation, then they were 

required to at least show their period of work by stepping in the 

witness box either personally or through coworker . That is not 

done. No individual details are proved. No records are produced 

through   proper   evidence.   Therefore   the   claim   remains 

unsupported.

58.From the material, I am satisfied that the engagement of the 

respondents   was   only   during   the   leave   period   of   regular 

employees. It was not continuous.  It was only to fill temporary 

gaps. The Corporation runs many schools. In such setup, whenever 

one employee goes on leave, some arrangement has to be made. 

The respondents were used for that purpose. Even their own 

witness has admitted that they were working in different schools 

as per requirement. This shows that their engagement was need-

32

wp8783-2024-J.doc

based and not regular. The chart produced by the petitioners 

further supports this position. It shows year-wise working days 

from 1993 to 2001. On looking at this chart, it becomes clear that 

the respondents have worked only for few days in a year. In some 

cases only 9 days. In some, 20 or 30 days. The respondents 

themselves have also filed their own chart. That also shows similar 

figures.  There is no serious dispute about number of days worked. 

If I take examples from the record, one respondent worked for 9 

days in a year. Another worked for 11 days. Another for 30 days. 

Some worked for 30 to 40 days spread over two or three years. 

These figures do not show continuous work. They show occasional 

engagement. Such kind of work cannot be treated as regular 

service. From this material, one conclusion clearly follows. None of 

the respondents has completed 240 days in any calendar year. 

There is no evidence to show that they have worked continuously. 

59.It is also not disputed that the respondents were paid only 

daily wages. No appointment letters were issued to them. At the 

time of their engagement, they had executed what is called “Hami 

Patra”. This fact is also admitted in evidence. This document is 

important because it shows the understanding between the parties 

at the time of engagement. The Hami Patra clearly states that the 

respondents will not claim permanency and that they are being 

engaged only against leave vacancies. This means they were fully 

aware of the nature of their engagement. They accepted these 

conditions. They continued to work under those conditions. At that 

time, they did not raise any objection. In such situation, it is not 

open for them now to turn around and say that they should be 

33

wp8783-2024-J.doc

treated   as   permanent   employees.   When   a   person   accepts   a 

condition knowingly and works under it, then later he cannot 

claim something contrary to it. I also find that the engagement of 

the   respondents   was   purely   temporary.   It   was   dependent   on 

absence of regular employees. It had no element of permanency. 

The respondents knew this from the beginning. They accepted the 

terms. Therefore, their claim for regularisation cannot be accepted 

as a matter of right.

60.One  more  aspect requires  to be  noted.  These facts  and 

admissions, which are very important, have not been properly 

considered by the Industrial Tribunal. The Tribunal has not given 

due weight to the admissions of the respondents’ own witnesses. It 

has also not properly examined the documentary material showing 

limited number of working days. This has affected the correctness 

of the Award. In my view, when such clear admissions are available 

on   record,   and   when   the   evidence   shows   only   intermittent 

engagement, the Tribunal ought to have taken a different view. 

The   failure   to   consider   these   aspects   makes   the   Award 

unsustainable.

61.The petitioner has strongly contended that the respondents 

were never appointed through any proper or lawful process. On 

careful reading of the record, this position appears correct. It is not 

disputed that no appointment letters were issued to any of the 

respondents for regular posts. There was no advertisement issued 

in   newspapers.   No   names   were   called   from   the   Employment 

Exchange. No interview, no written test, no medical examination 

was   conducted.   In   other   words,   the   normal  process   which   is 

34

wp8783-2024-J.doc

required for public employment was not followed at all. The 

evidence of the respondents themselves supports this position. 

Respondent No.1 has clearly admitted in cross examination that no 

appointment   orders   were   given.   He   also   admitted   that   no 

interview was taken, no test was conducted, and no medical fitness 

was checked. These are basic requirements for entering public 

service.   The respondents have also not pleaded anywhere that 

they were appointed through a lawful process. There is no such 

case made out before the Tribunal. 

Discrimination and Comparators:

62.I now deal with the submission advanced on behalf of the 

respondents   that   several   other   daily   rated   workers   were 

regularised under the Scheme of 2002 and, therefore, the present 

respondents are entitled to the same treatment. This argument is 

built on the claim that the Corporation has itself accepted and 

implemented the Scheme in many cases, and hence cannot deny 

the same benefit to the present set of workmen. The submission 

requires careful scrutiny, both on facts and in law.

63.It is pointed out by the respondents that a very large number 

of daily rated workers, around 8400, were continued and absorbed 

between the years 2003 to 2007. On this basis, the respondents 

argue that they stand on the same footing and that they have been 

left   out   without   any   proper   reason.   According   to   them,   this 

amounts to unfair treatment.  The figure of 8400, by itself, does 

not prove anything unless it is shown that those workers were 

similarly placed in all material respects. Firstly, there is no detailed 

35

wp8783-2024-J.doc

material before this Court to show the service conditions of those 

8400 workers. It is not shown how many days they worked in a 

year. It is not shown whether they were continuously engaged or 

only intermittently like the present respondents. It is also not 

shown whether they had completed the required number of days 

or fulfilled eligibility conditions under the scheme. In absence of 

such details, the Court cannot assume that all those workers were 

identical to the present respondents. The respondents have also 

not produced any records of those workers to show similarity. A 

general   statement   that   8400   workers   were   regularised   is   not 

enough.  It must be shown that both groups stand on same factual 

foundation. That exercise is completely missing here. Secondly, the 

record in the present case clearly shows that these respondents 

worked only for very few days in a year. Some worked for 9 days, 

some for 20 or 30 days. None has shown continuous service. This 

is a very important distinguishing factor. If other workers had 

worked continuously or had completed required days, then they 

cannot be compared with the present respondents who worked 

only occasionally. It must also be remembered that equality in law 

is not based on broad comparisons. It requires strict similarity. If 

two   cases   differ   even   in   important   aspects,   then   different 

treatment is permissible. Here, the respondents have failed to 

establish that they are similarly situated to those 8400 workers or 

other individuals. Therefore, the figure of 8400, though large, 

remains only a general statement without supporting details. It 

cannot be treated as a legal basis to grant relief. The Court cannot 

direct   regularisation   merely   because   others   were   regularised, 

36

wp8783-2024-J.doc

unless the respondents show that they satisfy the same conditions. 

That burden is not discharged. For these reasons, the argument 

based on large number of regularisations and alleged similarity 

does   not   sustain.   It   fails   on   lack   of   evidence   and   proper 

comparison.

64.I now consider the argument of the respondents on the 

ground of unequal treatment and discrimination, particularly their 

reliance on the case of 83 Safai Kamgars of Deonar Slaughter 

House. The respondents say that those workers were regularised 

even though some of them had not completed 240 days, and 

therefore   similar   benefit   must   be   given   to   them.   Firstly,   the 

material on record clearly shows that the case of Safai Kamgars of 

Deonar Slaughter House stands on a completely different footing. 

Those workers were engaged in a very different kind of work. They 

were working in slaughter house conditions, doing heavy and 

continuous conservancy work, including cleaning, handling waste 

of   animals,   and   maintaining   hygiene   in   extremely   difficult 

surroundings. It is also seen that many of them had worked for a 

long period, in some cases for 15 to 20 years. Their work was not 

occasional or intermittent. It was continuous and of a permanent 

nature. This is not the case with the present respondents. In 

contrast, the respondents before this Court were engaged only on 

daily   wages   and   that   too  against   leave   vacancies.   Their  own 

evidence shows that they worked only for few days in a year. Some 

worked   9   days,   some   20   or   30   days,   and   none   has   shown 

continuous   engagement.   Their   work   was   not   of   a   permanent 

nature. It depended entirely on absence of regular employees. 

37

wp8783-2024-J.doc

Therefore, both in nature of work and in duration of service, the 

two groups are clearly different. Hence, comparison itself is not 

proper. Secondly, the regularisation of the Safai Kamgars was not a 

general policy applicable to all workers. It was a one-time decision 

taken in special circumstances. It is on record that in the year 

2006, the National Commission for Safai Karamcharis visited the 

Deonar Slaughter House. After examining the working conditions, 

the   nature   of   duties,   and   the   long   years   of   service   of  those 

workers, the Commission made specific recommendations for their 

regularisation. Based on this, the Municipal Commissioner took a 

conscious   decision   to   regularise   them   as   a   special   measure. 

Therefore, this was an exceptional situation. It cannot be treated 

as a general rule applicable to all daily wage workers. There is also 

one more important aspect. The respondents were aware from the 

beginning that their engagement was purely temporary. They were 

appointed   only   in   leave   vacancies.   They   had   also   given 

undertaking that they would not claim permanency. Despite this, 

they now seek regularisation. Such a claim cannot be accepted, 

especially when they have not fulfilled the basic requirement of 

continuous   service.   Therefore,   when   the   entire   material   is 

considered,   it   becomes   clear   that   the   reliance   placed   by   the 

respondents on the case of Safai Kamgars of Deonar Slaughter 

House   is   misplaced.   The   two   cases   are   not   comparable.   The 

respondents   have   failed   to   establish   that   they   are   similarly 

situated. In absence of such parity, the plea of discrimination must 

fail. Accordingly, this submission of the respondents on the ground 

of unequal treatment and discrimination is rejected.

38

wp8783-2024-J.doc

65.Thirdly, as regards the workers like Ramdas Avalegaonkar, 

Rajendra Mohite and others, it is necessary to understand how 

their cases were decided. From the record, it appears that their 

regularisation was granted by specific orders passed by competent 

courts. In those proceedings, the Court must have examined their 

individual service details, their length of work, and other relevant 

facts. Only after such examination, relief was granted to them. 

Those   orders   have   now   become   final.   However,   such   judicial 

orders   cannot   be   treated   as   blanket   directions   for   all   other 

workers. Each case depends on its own facts. Unless the present 

respondents are able to show that their facts are similar, they 

cannot   claim   benefit   on   that   basis.   In   the   present   case,   this 

essential step is missing. The respondents have not placed any 

material   to   show   that   they   had   similar   length   of   service   or 

continuity of work as those workers. There is no record showing 

that they worked for long periods without break. On the contrary, 

the material on record shows that they worked only for few days in 

a year. Therefore, the comparison itself fails. Without establishing 

similarity,   reliance   on   those   judgments   does   not   help   the 

respondents.

66.The same reasoning applies to the case of Santosh Gadekar 

and other individuals relied upon by the respondents. Their cases 

appear to have been decided either by specific court directions or 

by orders of competent authorities in special circumstances. These 

are individual cases. They are not general rules. They cannot be 

extended to all other workers as a matter of right. 

39

wp8783-2024-J.doc

67.It is also important to remember that the entire claim of the 

respondents is based on the Scheme of 2002. That Scheme itself 

contains certain conditions. It is not an open benefit for all. One of 

the basic requirements under the Scheme relates to length and 

continuity of service. A worker must show that he has worked for 

the required period. In the present case, this condition is not 

satisfied. There is no evidence to show that any of the respondents 

completed 240 days in any calendar year. This is not only clear 

from the documents on record, but also from the admissions made 

by their own witnesses.

68.In the present matter, the respondents have failed to produce 

any evidence of continuous service. Their engagement was clearly 

intermittent. It depended on leave vacancies. Their own witnesses 

have admitted that they worked only for limited days. These facts 

cannot be ignored. In absence of proof of continuous service, the 

claim for regularisation has no foundation. Therefore, the finding 

of the Industrial Tribunal that the Corporation has acted with 

favouritism   or   partiality   cannot   be   accepted.   That   finding 

overlooks the clear differences in facts and ignores the lack of 

evidence on the part of the respondents. The conclusion is not 

supported by the material on record. For all these reasons, the 

submission that the respondents are entitled to regularisation on 

the ground of parity with other workers cannot be accepted. The 

respondents have failed to show that they are similarly situated or 

that they meet the required conditions under the Scheme. Hence, 

no relief can be granted on this ground.

40

wp8783-2024-J.doc

Scope of the 2002 Scheme and Government Policy:

69.I   now   turn   to   the   issue   whether   the   decision   taken   in 

October 2008  satisfies  the  character  of a  policy  decision and 

whether it overrides the earlier policy of 2002. On this point the 

submissions   of   the   petitioner   deserve   acceptance.   The   record 

shows that the Scheme of 2002 was framed with a view to deal 

with daily  rated workers who were then in service and who 

fulfilled   the   conditions   stated   therein.   That   scheme   opened   a 

window for consideration of certain categories of workers. But it 

was not a unchangeable decision for all times to come. It was an 

administrative arrangement meant to guide the Corporation in a 

particular situation. Such a scheme can always be examined again 

by the competent authority especially when the legal position 

changes or when the authority finds that the earlier arrangement 

cannot be continued in the same form.

70.In the present case, the Municipal Commissioner took a 

decision in October 2008 after considering the law declared by the 

Supreme Court in 

Umadevi. This is an important fact. The decision 

was   taken   by   the   authority   who  is   competent   to  take   policy 

decisions for the Corporation. The material on record shows that 

the Municipal Commissioner consciously decided that workers who 

had   not   completed   240   days   of   service   would   not   be   given 

permanency. This is a clear policy decision.  A policy decision is not 

required   to   be   in   a   particular   form.   What   is   material   is   the 

substance   of   the   decision.   If   the   competent   authority   after 

considering relevant facts and legal position decides how a class of 

workers is to be treated, that decision has the force of policy. Here 

41

wp8783-2024-J.doc

the October 2008 decision answers that description. It sets out the 

Corporation’s stand on regularisation. It says that those who have 

not completed 240 days are not to be regularised. The reason is 

also stated. The reason is the law laid down in 

Umadevi. So the 

decision is not arbitrary. It is backed by legal principle.

71.It   is   also   important   that   this   2008   decision   was   not 

challenged by the respondents. They knew about it. The evidence 

shows that they were aware of the stand taken by the Corporation. 

Yet they did not question that decision by filing any separate 

proceeding to set it aside. So the decision remained in force. A 

policy decision once taken by a competent authority and not 

challenged cannot be ignored by the Tribunal as if it never existed. 

It continues to bind the Corporation until it is set aside by lawful 

authority. 

72.The respondents tried to rely on the Scheme of 2002 as if it 

gave them a continuing right. That submission cannot be accepted 

in the face of the later decision. When the 2008 policy was issued 

it clearly  changed  the field. The later policy  was not only a 

repetition of the earlier one. It was a clear statement that persons 

who   had   not   completed   240   days   would   not   be   granted 

permanency.   That   means   the   earlier   scheme   to   the   extent   it 

suggested otherwise stood controlled by the later policy. The later 

decision being of the same competent authority and being based 

on the law then prevailing, overrides the earlier arrangement. The 

Tribunal appears to have treated the Scheme of 2002 as if it 

continued in full force without change.   The Tribunal ought to 

have seen that the Corporation had by 2008 altered its policy 

42

wp8783-2024-J.doc

position. Once such change is shown the claim of the respondents 

cannot rest only on the old scheme. A person cannot insist on a 

benefit under an earlier policy when the competent authority has 

later decided to restrict that benefit in accordance with law. After 

that the 2008 policy removes any remaining doubt. It says in plain 

terms that workers without 240 days will not be regularised. 

Therefore the claim fails. For these reasons, I hold that the decision 

of October 2008 is a valid policy decision. It was taken by the 

competent authority. It was based on the law declared by the 

Supreme Court. It was not challenged by the respondents. It 

therefore operates with full force and overrides the earlier policy 

arrangement of 2002, to the extent the two are inconsistent. The 

respondents   cannot   claim   regularisation   by   ignoring   the   later 

binding policy.

73.In view of the aforesaid discussion, when the entire material 

on record is considered as a whole, it becomes clear that the 

respondents have failed to establish the basic foundation of their 

claim. There is no reliable evidence to show that any of them 

completed 240 days of continuous service in any calendar year. 

Their engagement was admittedly intermittent, dependent upon 

leave   vacancies,   and   not   in   accordance   with   any   prescribed 

recruitment procedure. The reliance placed on the Scheme of 2002 

and on alleged instances of parity is misplaced, particularly in light 

of the subsequent policy decision of 2008 which governs the field. 

The   findings   of   the   Industrial   Tribunal,   therefore,   cannot  be 

sustained as they overlook material admissions and evidence on 

record. The claim for regularisation and absorption, in absence of 

43

wp8783-2024-J.doc

proof of eligibility, cannot be granted. Accordingly, the petition 

deserves to be allowed and the impugned Award is liable to be set 

aside.

74.In view of the aforesaid discussion and reasons recorded 

hereinabove, I proceed to pass the following order:

(i)  The Writ Petition is allowed;

(ii)  The   Judgment   and   Award   dated   5   January   2019 

passed by the Industrial Tribunal, Mumbai in Reference (I.T.) 

No. 10 of 2014 is hereby quashed and set aside;

(iii)  The Reference (I.T.) No. 10 of 2014 stands answered in 

the negative, and the claims made by the respondents for 

reinstatement,   continuity   of   service,   back   wages, 

regularisation and absorption in service are rejected;

(iv) It is, however, clarified that the respondents shall be at 

liberty   to   make   an   appropriate   application   before   the 

Industrial Court under Section 17B of the Industrial Disputes 

Act, 1947. In the event, such an application is filed, the 

Industrial Court shall consider and decide the same on its 

own   merits   and   in   accordance   with   law   without   being 

influenced by any obervations made in this judgment;

(v)  Rule is made absolute in the above terms;

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

(AMIT BORKAR, J.)

44