WP-79-15-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 79 OF 2015

The Principal, Modern College of Arts, 

Science and Commerce, Shivaji Nagar, 

Pune- 5 …  Petitioner

V/s.

Vineeta Dass

Room No. 356/14, Ahire Gate, Shivne, 

Pune -23. Now R/o Flat NO. 18, B – Wing,

Ashirwad Garden Society, 

Near Ashirwad Hall, Shivne, NDA Road, 

Pune - 23 …  Respondent

Mr.   S.   R.   Nargolkar,   i/b   Mr.   Aumkar   Joshi,   for 

Petitioner. 

Mr. Kalika Shankar Verma, for Respondent. 

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 23, 2026

PRONOUNCED ON:APRIL 30, 2026

JUDGMENT:

1.By the present petition preferred under Articles 226 and 227 

of the Constitution of India, the petitioners have assailed the 

legality, propriety, and correctness of the judgment and order 

dated   19   November   2014   passed   by   the   learned   Member, 

Industrial Court, Pune in Complaint (ULP) No. 202 of 2009. By the 

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.04.30

11:53:24 +0530

WP-79-15-J.doc

said judgment, the petitioner institution has been held guilty of 

engaging in unfair labour practice under Items 5, 6, 9 and 10 of 

Schedule IV of the Maharashtra Recognition of Trade Unions and 

Prevention of Unfair Labour Practices Act, 1971, and has further 

been directed to cease and desist from continuing such unfair 

labour practices.

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

brief, are that the petitioners have approached this Court seeking 

quashing   and   setting   aside   of   the   aforesaid   order   dated   19 

November   2014.   The   respondent   claimed   that   she   was   an 

employee within the meaning of Section 3(5) of the said Act and 

also a workman under Section 2(s) of the Industrial Disputes Act, 

1947.   It   was   her   case   that   she   had   been   working   with   the 

petitioner institution since the year 2005 and was being paid 

monthly wages of Rs.3,800/-. According to the respondent, the 

prescribed minimum salary payable to a Clerk and Lab Assistant 

was Rs.8,200/- and Rs.8,500/- per month respectively. It was 

further alleged that when a permanent vacancy to the post of Lab 

Assistant/Junior Clerk in the General Category arose in the year 

2007, the respondent had applied and was called for interview, yet 

she was not selected. It was also contended that when another 

permanent   vacancy   for   the   post   of   Junior   Library   Clerk/Lab 

Attendant arose in August 2009 in the General Category, though 

the respondent had submitted her application, she was not even 

called for interview. On the basis of the aforesaid allegations, the 

respondent filed  the complaint seeking  a declaration that the 

petitioners had indulged in unfair labour practices under Items 5, 

2

WP-79-15-J.doc

6, 9 and 10 of Schedule IV of the said Act. The respondent further 

prayed for a direction restraining the petitioners from continuing 

such practices, for payment of salary in the prescribed pay scale 

with effect from September 2005, for consideration of her claim 

for appointment or promotion to the post of Junior Lab Clerk, and 

for her appointment or promotion to the post sought to be filled by 

fresh recruitment. 

3.The petitioners appeared before the Industrial Court and 

filed their written statement resisting the complaint by specifically 

denying all allegations and contentions raised by the respondent. A 

preliminary objection was taken regarding maintainability of the 

complaint. It was contended that the respondent was neither an 

employee nor a workman within the meaning of the relevant 

enactments   and   that   the   Model   Standing   Orders   had   no 

application to her service conditions. It was further contended that 

the petitioner institution was governed by the provisions of the 

University Act, 1994, and the service conditions of employees were 

regulated by the Standard Code framed thereunder. According to 

the   petitioners,   any   grievance   arising   between   employer  and 

employee was required to be agitated before the special forum 

provided under the said statute, and therefore the Industrial Court 

lacked jurisdiction to entertain and decide the complaint. It was 

also the case of the petitioners that certain courses conducted by 

the   institution   were   aided   and   received   governmental   grants, 

whereas some courses were unaided and run without financial 

assistance   from   the   State.  Consequently,   posts   recognised   and 

sanctioned by the Government were paid salary in accordance with 

3

WP-79-15-J.doc

governmental norms, while employees working on non-sanctioned 

and non grant posts were paid wages as per the general law and 

contractual arrangement.

4.The petitioners further contended that the respondent had 

throughout   worked   as   an   assistant   in   the   Biotechnology 

Department, which was a non grant unit, and therefore she could 

not claim parity with employees serving on aided posts. It was 

additionally urged that the petitioner institution did not constitute 

an industry within the meaning of Section 2(j) of the Industrial 

Disputes Act, 1947. The allegation of favouritism, discrimination 

or partial treatment to any class of employees irrespective of merit 

was specifically denied. It was also asserted that the respondent 

was not entitled to claim salary in the range of Rs. 8,000/- to Rs. 

9,000/- per month from the date of her initial engagement. On 

these grounds, the petitioners prayed for a declaration that no 

unfair labour practice had been committed by them and that the 

complaint deserved dismissal. 

5.Upon hearing the parties, the learned Member, Industrial 

Court, Pune partly allowed Complaint (ULP) No. 202 of 2009 by 

judgment   and   order   dated   19   November   2014.   By   the   said 

decision,   the   Industrial   Court   recorded   a   finding   that   the 

petitioners had engaged in unfair labour practice under Item 5 of 

Schedule IV of the Act. The petitioners were accordingly directed 

to cease and desist from continuing the said unfair labour practice. 

The Industrial Court further directed the petitioners to pay to the 

respondent salary in the pay scale applicable to Junior Clerks in 

aided colleges, as prescribed under the Standard Code and/or as 

4

WP-79-15-J.doc

sanctioned by the State Government from time to time, from the 

date of her initial appointment and to continue payment of salary 

in the said scale thereafter. The petitioners were also directed to 

pay arrears of salary within a period of three months from the date 

of the judgment. Being aggrieved by the aforesaid findings and 

directions, the petitioners have instituted the present writ petition 

seeking interference with the impugned order. 

6.Mr. S.R. Nargolkar, learned counsel appearing on behalf of 

the petitioners, invited attention of this Court to the pleadings 

contained in the complaint and submitted that though the entire 

case of the respondent is professedly founded upon Item 5 of 

Schedule IV of the MRTU and PULP Act, the complaint is wholly 

deficient in material particulars. According to him, neither the 

names of allegedly comparable employees, nor the nature of duties 

discharged by them, nor particulars showing similarity of work 

have been pleaded. Referring to Item 5 of Schedule IV, learned 

counsel   submitted   that   a   mere   allegation   of   favouritism   or 

partiality is insufficient in law unless it is specifically pleaded and 

established   that   such   favouritism   or   partiality   was   exercised 

regardless of merit. It was further submitted that the respondent 

possessed   only   the   educational   qualification   of   Second   Year 

B.Com., and had not completed graduation and, therefore, was not 

eligible for appointment to any regular post in the petitioner 

institution. Learned counsel further pointed out that in her cross- 

examination, the respondent admitted that the salary paid to other 

staff members was the same. He also relied upon the statement of 

the petitioner in examination in chief that no sanctioned post of 

5

WP-79-15-J.doc

Clerk-cum-Lab Assistant was in existence. It was then urged that 

the Standard Code, on which heavy reliance has been placed by 

the respondent, would apply only to a person duly appointed on a 

permanent   post.   Inviting   attention   to   Section   57   of   the 

Maharashtra Universities Act, learned counsel submitted that the 

respondent   had   an   efficacious   alternate   remedy   before   the 

Grievance Committee in respect of disputes not covered by Section 

59 of the said Act, and recommendations of such Committee, 

subject to decision of the Management Council, are binding in 

nature.

7.Learned  counsel then  invited  attention  to  the  impugned 

judgment and submitted that while deciding Issue No. 2, namely 

whether the respondent was entitled to appointment or promotion 

to the post of Junior Lab Assistant or Clerk, the Industrial Court 

itself recorded a finding in the negative. According to him, once 

such finding was returned, it was legally impermissible for the 

Industrial Court to thereafter hold that the respondent was entitled 

to the pay scale prescribed under the Standard Code of 1984. It 

was submitted that the two findings are mutually inconsistent and 

incapable of co existence. Learned counsel sought to distinguish 

the judgment of this Court in 

Raskar Vidya Damodar @ Bhujbal 

Vidya v. Maharashtra Arogyamandal and Others, 

reported in 2001 

(2)   Bom.C.R.   284,  by   contending   that   in   the   said   case   the 

employee concerned was governed by the provisions of the MEPS 

Act and had been appointed against a permanent post, and it was 

in that factual background that parity of pay scale was recognized. 

6

WP-79-15-J.doc

8.Proceeding further, learned counsel submitted that in the 

present case the respondent was never appointed to a permanent 

or sanctioned post and, therefore, the judgment relied upon by the 

Industrial Court had no application whatsoever. Inviting attention 

to   the   pleadings   regarding   duties   allegedly   performed   by   the 

respondent, namely, handling admission forms, preparing roll lists, 

doing clerical work in the laboratory, working in the chemistry 

laboratory and assisting students during practical sessions, it was 

submitted that such assertions by themselves do not establish 

entitlement to any regular pay scale. It was contended that the 

Industrial   Court   had   not   accepted   the   respondent’s   grievance 

regarding non selection to the post of Lab Assistant on the ground 

of discrimination and, therefore, having negatived that part of the 

case,   it   could   not   have   thereafter   recorded   a   finding   of 

discrimination merely on the basis of non grant of pay scale under 

the Standard Code. On these premises, learned counsel urged that 

the impugned judgment and order suffer from legal infirmity and 

deserve to be quashed and set aside.

9.Per   contra,   Mr.   Kalika   Shankar   Verma,   learned   counsel 

appearing for the respondent, opposed the petition and submitted 

that the respondent has been continuously serving in the petitioner 

college since August 2005 as Clerk-cum-Lab Assistant and initially 

received a monthly salary of Rs.3,800/-. He submitted that her 

service   record   has   remained   uninterrupted   and   unblemished. 

According to him, the respondent answers the description of an 

employee under Section 3(5) of the MRTU and PULP Act, 1971, as 

well as a workman under Section 2(s) of the Industrial Disputes 

7

WP-79-15-J.doc

Act, 1947. It was further contended that the petitioner institution 

is a reputed educational college and falls within the ambit of an 

industry for purposes of the aforesaid enactments. Learned counsel 

submitted that the petitioner employs more than one hundred 

persons, of whom about thirty-five hold the posts of Junior or 

Senior Clerk and about ten hold the posts of Lab Assistant. He 

contended that while the minimum salary payable to Clerks and 

Lab   Assistants   ranges   between   Rs.8,200/-   and   Rs.8,500/-   per 

month,   the   respondent   was   intentionally   paid   only   a   meagre 

amount. According to him, the petitioners deliberately continued 

the respondent as a temporary employee for years together with 

the object of depriving her of permanency and attendant benefits, 

despite completion of the requisite period contemplated under the 

Model Standing Orders, namely 240 days of continuous service 

and the applicable probationary tenure.

10.Learned counsel further submitted that persons junior to the 

respondent,   though   performing   similar   duties,   were   drawing 

monthly salary in the range of Rs.8,000/- to Rs.9,000/-, whereas 

the respondent was continued on substantially lesser wages. He 

pointed out that at the commencement of service she was paid 

only   Rs.3,000/-   per   month.   According   to   him,   this   itself 

demonstrates favouritism towards one set of employees regardless 

of   merit   and   constitutes   unfair   labour   practice.   He   further 

submitted that the principle of equal pay for equal work has also 

been violated. Referring to the evidence on record, learned counsel 

submitted that the college is affiliated to the then Pune University 

and courses are conducted as per the syllabus prescribed by the 

8

WP-79-15-J.doc

University. It was urged that employees of the college are governed 

by the Standard Code of 1984 applicable to affiliated colleges and 

that the educational qualification prescribed thereunder for the 

posts   of   Lab   Assistant   and   Clerk   is   merely   passing   of   10th 

standard. He submitted that the complainant was shown as an 

office clerk. It was further contended that under the Standard 

Code, where a person is appointed on a permanent post, the first 

two years are treated as probation and thereafter, upon suitability 

being found, such employee is confirmed. According to him, salary 

is required to be paid in the scale prescribed by the University or 

the Government.

11.Learned   counsel   submitted   that   at   the   time   of   entering 

service,   the   complainant   possessed   qualification   of   First   Year 

B.Com. and her date of birth is 22 August 1975. It was stated that 

she is presently drawing salary of Rs. 7,500/- per month, which is 

still   lower   than   the   salary   payable   to   a   Clerk   appointed   on 

grantable basis. He contended that no specific duty chart was ever 

supplied   to   the   complainant   and,   in   substance,   the   duties 

performed by her were the same as those discharged by other 

Clerks and Lab Assistants serving on aided posts. It was further 

submitted that in the year 2007, though a vacancy on grantable 

basis had arisen and though the complainant had applied for the 

post of Clerk-cum-Lab Assistant, she was not selected, whereas 

Tima Vilas Lad and Vaishali Deshpande were selected. Learned 

counsel emphasized that the complainant’s integrity and service 

record were never blemished. It was then submitted that in the 

year 2009, when another opportunity arose, the complainant was 

9

WP-79-15-J.doc

not considered as she had crossed the upper age limit by a few 

months. According to him, the petitioners have been paying her 

merely   under   the   general   law   applicable   to   the   management 

society, though the Biotechnology courses run by the college are 

recognized   by   Pune   University.   It   was   reiterated   that   the 

complainant   performs   duties   similar   to   those   of   employees 

working on aided basis. Learned counsel then contended that the 

Industrial Court has correctly considered the issue of jurisdiction 

and that reliance upon Section 57 of the Maharashtra Universities 

Act by the petitioners is misconceived. Reference was made to 

Chand Shikshan Prasarak Mandal vs. Nagpur University, 2001 (1) 

CLR 605.

12.Learned counsel lastly submitted that the College Tribunal 

had   no   jurisdiction   to   entertain   and   adjudicate   the   present 

controversy, whereas the Industrial Court was fully competent to 

do so since the respondent is an employee within the meaning of 

Section 3(5) of the MRTU and PULP Act. According to him, once 

the matter falls within the jurisdiction of the Industrial Court, the 

remedy   before   the   Grievance   Committee   stands   excluded.   He 

further submitted that the objection founded upon Government 

Resolution dated 10 August 2004, alleging any disqualification at 

the   time   of   initial   appointment,   was   never   raised   before   the 

Industrial Court and cannot now be permitted to be introduced for 

the first time in writ jurisdiction. In view of the aforesaid facts, 

circumstances and legal position, learned counsel submitted that 

the writ petition is devoid of merit and deserves to be dismissed. 

Accordingly, he prayed for dismissal of the petition.

10

WP-79-15-J.doc

REASONS AND ANALYSIS:

13.Having heard the learned Advocates for the parties and 

having   gone   through   the   pleadings,   the   deposition   and   the 

impugned order, the controversy in the present petition falls for 

consideration   on   a   narrow   compass.   The   respondent   had 

approached the Industrial Court alleging unfair labour practice 

under Items 5, 6, 9 and 10 of Schedule IV of the MRTU and PULP 

Act   contending   that   though   she   was   serving   the   petitioner 

institution from August 2005 as Clerk-cum-Lab Assistant, she was 

paid only Rs. 3,800/- per month, whereas persons doing like work, 

and those junior to her, were drawing salary in the range of 

Rs.8,000/-   to   Rs.9,000/-   per   month.   On   the   other   hand,   the 

petitioner has disputed the basis of the claim and has contended 

that   the   respondent   was   never   appointed   on   any   sanctioned 

permanent post, that the Standard Code has no application to her 

case, that the complaint itself lacked necessary particulars.

14.At   the   outset,   it   becomes   necessary   to   observe   that   a 

complaint invoking Item 5 of Schedule IV of the MRTU and PULP 

Act cannot be permitted to stand on vague allegations. The statute 

contemplates a serious charge of favouritism or partiality. Such 

charge carries civil consequence. Therefore, the person making 

such   allegation   is   required   to   state   the   case   with   reasonable 

clearness.   Many   times   one   employee   may   receive   different 

treatment because of qualification, seniority, efficiency, or nature of 

appointment.   Unless   these   distinctions   are   ruled   out   every 

difference in treatment cannot become unfair labour practice.

11

WP-79-15-J.doc

15.In present matter, the respondent has alleged that proper 

wages were denied to her and that junior persons were receiving 

higher salary. Such grievance by itself cannot be brushed aside. 

However, when the Court examines pleadings, it finds absence of 

exact particulars. The names of alleged junior employees are not 

set out in the complaint. Their mode of appointment, whether 

aided or unaided cadre, whether permanent or temporary, and 

what duties they were discharging, are also not stated. In matters 

concerning   discrimination,   if   comparison   itself   is   vague, 

adjudication   becomes   uncertain.   A   Court   cannot   proceed   on 

assumption where statutory ingredients require proof.

16.Pleadings   in   such   cases   are   the   foundation   on   which 

evidence is placed. If the foundation is absent, evidence cannot 

cure the defect. The employer must know what case is to be met. 

Otherwise, cross-examination and explanation become difficult. 

For this reason, the petitioner was justified in contending that the 

complaint suffered from want of particulars. It is no answer to say 

that   during   evidence   a   statement   was   made   that   some   staff 

members were receiving more salary or that respondent was doing 

clerical and laboratory work. Such assertions cannot substitute 

pleadings.

17.The next aspect concerns status of respondent and nature of 

her engagement. Respondent has described herself as Clerk-cum-

Lab Assistant and asserted continuous work from August 2005. 

Continuity of service is one fact. But continuity alone does not 

settle the character of appointment. The petitioner has disputed 

that respondent was ever appointed on a permanent, sanctioned, 

12

WP-79-15-J.doc

or   grant   approved   post.   This   dispute   is   important   because 

respondent   seeks   benefit   of   Standard   Code   and   pay   scale 

applicable to Junior Clerks in aided colleges. Unless it is first 

established that she belonged to such category or was lawfully 

entitled to be considered within that cadre, claim for same scale 

becomes doubtful.

18.The petitioner has argued that Standard Code applies to 

service conditions of employees appointed to permanent posts.  If 

respondent was engaged in non-sanctioned post or on temporary 

basis in unaided section, direction to grant aided pay scale may not 

follow.   Law   recognises   distinction   between   regular   cadre  and 

separate unit engagement. Therefore, before granting scale under 

Standard Code, the Court must ascertain source of entitlement. It 

also emerges from material that institution was running some 

courses on grant basis and some on non grant basis. In many 

educational institutions, aided and unaided units function under 

same management but financial source, staff approval, staffing 

pattern,  and  pay  liabilities   differ.  Merely  because  employer  is 

common, all posts do not become common. Employees in aided 

stream may receive government approved scales, whereas persons 

in   unaided   stream   may   be   governed   by   separate   contractual 

arrangement. Hence, the distinction between aided and unaided 

post has consequence on pay structure, method of recruitment and 

regularisation claims.

19.Coming to respondent’s plea of equal work, the Court finds 

that respondent has stated she handled admission forms, prepared 

roll lists, did clerical work in laboratory, worked in chemistry 

13

WP-79-15-J.doc

laboratory, and assisted students during practicals. These duties 

indicate useful service and mixed clerical assistance. Yet, equal pay 

claim is not decided merely because some duties overlap. The 

Court   must   see   whether   duties   were   same   in   responsibility, 

accountability and qualification requirement. A Junior Clerk in 

aided establishment may maintain records, registers, examination 

data, and confidential correspondence. A laboratory assistant in 

approved cadre may handle chemicals and technical assistance. 

Unless comparative evidence is brought, similarity in few tasks 

cannot establish identity of post.

20.Learned counsel for respondent submitted that juniors were 

receiving higher salary. Even assuming some persons junior in age 

or later in joining were receiving more, the Court must still ask 

why. They may have been selected through regular process. They 

may have occupied aided posts. They may have possessed different 

qualification or approval. Without these facts, comparison remains 

incomplete.   The   Industrial   Court   was   therefore   required   to 

undertake scrutiny whether respondent and alleged comparators 

stood in same area. The record does not establish such parity. 

Consequently,   finding   of   discrimination   becomes   unsustainable 

where comparative data is not available.

21.The   respondent   has   also   relied   on   circumstance   that 

petitioner institution is large establishment, employs many staff 

members,   is   affiliated   to  Pune   University,   and   therefore   must 

follow   norms.   An   affiliated   institution   remains   subject   to 

educational laws and labour laws. However, from this proposition 

one cannot jump to conclusion that every person working  in 

14

WP-79-15-J.doc

institution acquires right to aided scale. 

22.The issue is whether respondent has shown a legal right to 

the exact scale claimed by her. On this crucial point, evidence falls 

short.  It  has  not  been  shown  that  respondent  was  appointed 

through prescribed process on permanent post. It has not been 

shown that a post of Clerk-cum-Lab Assistant existed. On contrary, 

petitioner has stated that such post was not in existence. If that be 

so, direction to pay scale of Junior Clerk in aided college cannot be 

issued.

23.Another circumstance is the finding recorded by Industrial 

Court on Issue No. 2. That Court declined to hold that respondent 

was entitled to appointment or promotion to the post of Junior Lab 

Assistant or Clerk. This finding has serious bearing. If respondent 

was not found entitled to be appointed or promoted to that post, 

then   direction   granting   pay   scale   of   same   category   becomes 

difficult to reconcile. When post entitlement is denied, grant of 

identical scale without basis creates contradiction.

24.The reliance placed upon decision in Raskar Vidya Damodar 

@ Bhujbal Vidya

  also   does   not   advance   respondent’s   cause. 

Precedents apply through similarity of material facts. As pointed 

out by petitioner, that case arose in context where employee was 

governed by MEPS Act and held appointment on permanent post. 

In those facts, parity of pay scale may have been considered 

justified. Here, the nature of appointment itself is disputed, and 

sanctioned status is not proved. Thus, Industrial Court appears to 

have   relied   on   said   authority   without   noticing   the   factual 

15

WP-79-15-J.doc

difference. Such reliance was misplaced.

25.It   is   also   necessary   to   note   that   respondent’s   grievance 

regarding non selection to grantable post in year 2007 and non 

consideration in year 2009 was examined. Yet Industrial Court did 

not grant her appointment or promotion. Once that substantive 

relief failed, remaining relief of higher pay scale could not have 

been granted. If selection process was invalid, separate findings 

were necessary. Where appointment claim fails, grant of equivalent 

pay by indirect route is legally impermissible.

26.The respondent may have indeed served for long period. 

Long continuation on lesser wages can create hardship. Yet judicial 

orders must proceed on rights recognised by law. Length of service, 

by itself, does not create right to a scale unless statute, rule, 

contract, or parity supports it. Where legal foundation is absent, 

relief   of   parity   cannot   be   sustained   on   compassionate 

considerations.

27.In view of the above discussion and for the reasons recorded 

hereinabove, the following order is passed:

(i)  The Writ Petition is allowed;

(ii)  The judgment and order dated 19 November 2014 

passed by the learned Member, Industrial Court, Pune in 

Complaint (ULP) No. 202 of 2009 is quashed and set aside;

(iii)  Complaint   (ULP)   No.   202   of   2009   filed   by   the 

respondent stands dismissed;

(iv)  Rule is made absolute in the aforesaid terms;

16

WP-79-15-J.doc

(v)  In the facts and circumstances of the case, there shall 

be no order as to costs;

(vi)  Pending interim applications, if any, do not survive and 

stand disposed of accordingly.

(AMIT BORKAR, J.)

17