Sowp13788-2023-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 13788 OF 2023

Vidyut Metallics Employees Union, 

A Trade Union registered under

the Trade Unions Act, 1923, 

Having office at: Room No. 301, 

Hema Apt. ‘D’ Wing, Davale Nagar, 

Near T.M.T. Depo, Lokmanya Nagar, 

Pada No. 2, Thane – 400 606.…  Petitioner

Vs.

Vidyut Metallics Private Limited, 

Having office at :

Earlier having factory at: 

LBS Road, Wagle Road, Thane.…  Respondent

Mr. Avinash Jalisatgi with Mr. T.R. Yadav, Ms. Divya 

Wadekar and Mr. Mulanshu Vora for the petitioner.

Mr. Madhav Paranjape with Mr. Amey Humane for the 

respondent.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 2, 2026.

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

1.By the present writ petition filed under Articles 226 and 227 

of the Constitution of India, the petitioner–Union calls in question 

the legality and correctness of the Judgment and Order dated 21 

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.09

11:40:42 +0530

Sowp13788-2023-J.doc

April   2023   passed   by   the   Industrial   Court   in   Miscellaneous 

Application Recovery (ULP) No. 3 of 2013.

2.The facts giving rise to the present petition, briefly stated, 

are as follows. The respondent was employing approximately 1500 

employees, a substantial number of whom were members of the 

petitioner–Union. A settlement dated 2 February 2006 came to be 

executed   between   the   petitioner   and   the   respondent   during 

conciliation proceedings, governing the service conditions of the 

employees, including wages, allowances, and bonus. Under Clause 

11 of the said settlement, the eligible employees were entitled to 

payment of bonus at least ten days prior to Diwali. Clause 12 dealt 

with payment of  ex gratia, whereby  it  was agreed  that  such 

amount would be paid ten days prior to Diwali, and a sum of Rs. 

320/- per employee would be deducted by the respondent and 

remitted to the petitioner–Union. It is the case of the petitioner 

that the respondent failed to pay bonus to the employees as 

stipulated. Repeated representations made by the petitioner and 

the workmen did not yield any response. Such conduct, according 

to the petitioner, constituted an unfair labour practice within the 

meaning of Item 9 of Schedule IV of the Maharashtra Recognition 

of Trade Unions and Prevention of Unfair Labour Practices Act, 

1971. Consequently, the petitioner instituted Complaint (ULP) No. 

425 of 2008 before the Industrial Court at Thane.

3.The Industrial Court, by an interim order dated 23 October 

2008, directed the respondent to pay 50% of the bonus amount to 

the employees as interim relief. In compliance with the said order, 

the respondent disbursed 50% of the bonus to the employees. 

2

Sowp13788-2023-J.doc

During the pendency of the proceedings, the respondent paid the 

remaining amount of bonus to the employees and also effected 

deduction of Rs. 320 from the amounts so paid. However, the 

respondent failed to remit the deducted amount to the petitioner–

Union. According to the petitioner, such omission amounted to 

continuation of the unfair labour practice on the part of the 

respondent. Upon consideration of the evidence adduced and after 

hearing the parties, the Industrial Court, by its order dated 30 

December 2013, held that the respondent had engaged in unfair 

labour practice within the meaning of Item 9 of Schedule IV of the 

said Act, and directed the respondent to pay to the petitioner the 

amount of Rs. 320 per employee so deducted.

4.Despite the aforesaid order, the respondent did not comply 

with the direction to remit the deducted amount to the petitioner–

Union. The petitioner, therefore, invoked the provisions of Section 

50 of the MRTU & PULP Act, 1971 and filed recovery proceedings 

before the Industrial Court for enforcement of the said order. The 

said   proceedings   came   to   be   registered   as   Miscellaneous 

Application Recovery (ULP) No. 3 of 2014. By the impugned order 

dated   21   April   2023,   the   Industrial   Court   rejected   the   said 

recovery   application   filed   by   the   petitioner.   Being   aggrieved 

thereby,   the   petitioner–Union   has   preferred   the   present  writ 

petition. 

5.Mr. Jalisatgi, learned Advocate for the petitioner inviting my 

attention to paragraphs 26 and 27 of the judgment of the Supreme 

Court in the case of  

Balmer Lawrie Workers’ Union, Bombay & 

Another vs. Balmer Lawrie & Co. Limited & Others

, 1984 (supp) 

3

Sowp13788-2023-J.doc

SCC 663, submitted that where members who form a union pay 

the membership fee and receive the benefits or advantages of 

being members of the union yet, persons who are not members of 

the union without their consent was held to be impermissible. He 

submitted   that   despite   order   passed   by   the   Competent   Court 

having  jurisdiction  directing  respondent  to pay  an  amount  of 

Rs.320/- towards each workman and pay to the Union within 

three months from 30 December 2013. If the view of the Industrial 

Court is upheld, petitioner will render remediless as even Civil 

Court’s jurisdiction in relation to enforcement of Award is barred. 

He submitted that considering the purpose and object of the Act, 

the expression ‘employee’ need to be interpreted in wide manner 

to include ‘Union’, so as to give effect to valid Award passed by the 

Industrial Court in Complaint (ULP) No.425 of 2008.

6.Per   contra,  Mr.   Paranjape,  learned   Advocate   for   the 

respondent submitted that money due is not dues of employee, but 

is a money due to the petitioner-Union. The application under 

Section 50 was filed by the Union in its own right. There is no 

authorization issued by the employees to the Union to file such 

application. What is permissible under Section 50 are the dues of 

employee and Union cannot recover its own dues under Section 50 

of the MRTU & PULP Act, 1971. He, therefore, prayed that the writ 

petition is liable to be dismissed.

REASONS AND ANALYSIS:

7.I have considered the rival submissions with care and I have 

also gone through the scheme of the Act and the authorities cited 

4

Sowp13788-2023-J.doc

before me. On the whole, I am unable to accept the contention of 

the petitioner that Section 50 can be stretched so far as to permit 

the Union, in its own right, to seek recovery of the amount which 

was directed to be paid to it under the earlier order.

8.For the purpose of deciding the issue involved in the present 

matter, it becomes necessary to first refer to the relevant statutory 

provisions. The controversy turns upon the meaning and scope of 

the expressions used in the Act, and therefore, the Court must look 

closely at the language employed by the legislature. In that view, it 

is proper to set out Section 3, including clauses (5), (17) and (18), 

as well as Section 50 of the MRTU and PULP Act.

“3:          Definitions.   

In this Act, unless the context requires otherwise,- 

(5)  "employee", in relation to an industry to which the 

Bombay Act for the time being applies, means an employee 

as defined in clause (13) of section 3 of the Bombay Act, and 

in any other case means a workman as defined in clause (s) 

of   section   2   of   the   Central  Act,   and   a   sales   promotion 

employee as defined in clause (d) of section 2 of the Sales 

Promotion Employees (Conditions of Service) Act, 1976 (11 

of 1976) ;]

(17)  "union" means a trade union of employees, which is 

registered under the Trade Unions Act, 1926; 

(18)  words and expressions used in this Act and not defined 

therein, but defined in the Bombay Act or, as the case may 

be, the Sales Promotion Employees (Conditions of Service) 

Act, 1976 (11 of 1976), shall in relation to an industry to 

which the provisions of the Bombay Act apply, have the 

meanings assigned to them by the Bombay Act or, as the case 

may   be,   the   Sales   Promotion   Employees   (Conditions   of 

5

Sowp13788-2023-J.doc

Service) Act, 1976 (11 of 1976) ; and in any other case, shall 

have the meanings assigned to them by the Central Act or, as 

the case may be, the Sales Promotion Employees (Conditions 

of Service) Act, 1976 (11 of 1976).

50. Recovery of money due from employer.  Where any 

money is due to an employee from an employer under an 

order passed by the Court under Chapter VI, the employee 

himself or any other person authorised by him in writing in 

this behalf, or in the case of death of the employee, his 

assignee or heirs may, without prejudice to any other mode 

of   recovery,   make   an   application   to   the   Court   for   the 

recovery of money due to him, and if the Court is satisfied 

that any money is so due, it shall issue a certificate for that 

amount to the Collector, who shall, proceed to recover the 

same in the manner as an arrear of land revenue : Provided 

that, every such application shall be made within one year 

from the date on which the money became due to the 

employee from the employer : Provided further that, any 

such application may be entertained after the expiry of the 

said period of one year, if the court is satisfied that the 

applicant had sufficient cause for not making the application 

within the said period.”

9.Section   50   is   only   a   provision   for   recovery   and   not   a 

provision which gives a new right to claim money. The right must 

already exist. That right must come from an order passed by the 

Court under Chapter VI. So first there has to be a finding that 

some money is due. Only after that Section 50 comes into picture. 

It acts like a method to get that money recovered. It does not 

decide whether money is due or not. This section only helps in 

enforcement.  If the language of the section is read carefully it 

becomes clear that the legislature has used clear words. It says the 

employee himself can apply. That means the person to whom the 

6

Sowp13788-2023-J.doc

money is due should come forward. It also allows some flexibility. 

If the employee cannot come, then some other person can apply, 

but only if there is written authority. This requirement of written 

authority shows that the law wants to make sure that the person 

filing the application is acting on behalf of the employee and not 

on his own. The section also takes care of a situation where the 

employee is no more. In that case his assignee or heirs can apply. 

So the provision is complete in itself. It covers the employee, his 

authorised person, and even his legal successors. But even in all 

these situations the thrust remains on the employee and the money 

due to him.   It does not say that a Union can file such an 

application in its own name. There is no mention of Union as an 

independent claimant under this section. If at all a Union wants to 

apply, it must show that it is authorised by the employee in 

writing.  Without   such  authority  the  Union   stands  outside   the 

provision.   It   appears   to   be   a   conscious   choice   made   by   the 

legislature.   The   Court   cannot   ignore   this   scheme.   When   the 

legislature has clearly identified who can apply and under what 

conditions, the Court cannot add another category. If the word 

“employee” is expanded to include Union then the whole structure 

will change. That would mean creating a new right of application 

which the section itself has not provided. Therefore, the way 

Section 50 is framed shows a clear intention. The right to recover 

under this provision is linked with the employee. Others can step 

in only in a limited way and only with proper authority. The 

provision does not go beyond this. The Court must also stop there 

and not travel further than what the section permits.

7

Sowp13788-2023-J.doc

10.The petitioner has placed strong reliance on the opening 

words   of   Section   3,   which   say,   “unless   the   context   requires 

otherwise”. It is true that in law, definitions are not always to be 

applied in a fixed and rigid manner. Courts have repeatedly said 

that words must be understood in the setting in which they are 

used. Language cannot be read like a machine. It must be read 

with some sense of purpose. So the petitioner is correct to that 

extent that context has a role. In the present case the petitioner’s 

attempt   is   to   substitute   the   word   “employee”   with   “Union”. 

Section 50 clearly uses the word “employee” and then provides 

who else can act that too with written authority. If the Court 

accepts the petitioner’s argument then one important requirement 

in   the   section   will   disappear.   The   requirement   of   written 

authorisation will lose its meaning.  Context can help when there 

is ambiguity in the language. It can help to clear confusion. But 

here the language of Section 50 is plain.  If despite that clarity, the 

Court   changes   the   meaning,   then   it   will   disturb   the   entire 

provision. That is not the function of interpretation. Therefore, 

while the principle relied upon by the petitioner is correct in law, 

its application in the present case is not justified. Context cannot 

be used to go against the plain scheme of the section. It cannot be 

used to remove conditions which the legislature has deliberately 

imposed.

11.The petitioner has also relied on the decision in  Balmer 

Lawrie Workers' Union

. I have gone through that judgment. It is no 

doubt an important decision. But when it is carefully seen, it does 

not support the case of the petitioner in the manner it is being 

8

Sowp13788-2023-J.doc

argued.  In that case, the Supreme Court was dealing with a 

situation where there was a settlement between the employer and 

the union. As part of that settlement, certain monetary benefits 

were given to the workmen. Along with that, there was also a term 

that some portion of those benefits would be deducted and given 

to the union. This was part of the agreed terms between the 

parties. The Court took note of this aspect. It said that when there 

is a settlement and when benefits are given to all workmen, both 

members and non-members, then a deduction agreed as part of 

that settlement can be valid. The main reason behind this was 

consent   and   overall   arrangement.   The   Court   recognised   that 

unions work for the benefit of employees. They incur expenses. 

They support workmen during disputes and strikes. So when a 

settlement brings monetary gain, it is not unfair if a small part is 

given to the union, provided it is agreed upon.   It is attached 

closely to the facts of settlement and consent.

12.The argument is that since the union is entitled to receive 

some amount under the earlier order, it should also be allowed to 

recover that amount under Section 50. But this is where the 

difficulty arises. The situation in

 Balmer Lawrie was about validity 

of deduction under a settlement. The present case is about the 

method of recovery under a specific statutory provision. These two 

things are not the same. The 

Balmer Lawrie judgment only shows 

that a union can receive money if there is a valid settlement and if 

such deduction is part of that settlement. It does not say that the 

union can step into the place of an employee for all purposes. It 

does not say that the union can file recovery proceedings in its 

9

Sowp13788-2023-J.doc

own name without any authorisation. That question was not even 

before the Court in that case. There is a clear difference between 

entitlement and enforcement. A union may be entitled to receive 

some amount under a settlement or an order. But how that amount 

is to be recovered is governed by the statute. Section 50 lays down 

a specific procedure. That procedure requires either the employee 

or   someone   authorised   by   him.   This   requirement   cannot   be 

ignored by referring to a judgment which deals with a different 

issue.   If  the  argument  of   the   petitioner  is   accepted   then  the 

principle of consensual deduction will be turned into a rule of 

recovery. That would be going beyond the ratio of the judgment. 

Courts must be careful not to extend a decision beyond the point it 

actually decides. Every judgment must be read in its own context. 

Therefore, the reliance on 

Balmer Lawrie though understandable 

does not carry the petitioner’s case further. It helps only to show 

that the union can receive money in certain situations. It does not 

help   in   showing   that   the   union   can   invoke   Section   50 

independently without following the conditions laid down in that 

section.

13.In  Pushpa Devi v. Milkhi Ram (1990) 2 SCC 134,   the 

Supreme Court held as under:

“ 17.  … But the law in the court's keeping is just not a 

system of logical abstraction. Nor it is a bucket of readymade 

answers determined by any general formula or principle in 

advance. In a famous passage Mr Justice Holmes said: “All 

rights tend to declare themselves absolute to their logical 

extreme. Yet all in fact are limited by the neighbourhood of 

principles of policy which are other than those on which the 

10

Sowp13788-2023-J.doc

particular   right   is   founded,   and   which   becomes   strong 

enough to hold their own when a certain point is reached... 

The   boundary   at   which   the   conflicting   interests   balance 

cannot be determined by any general formula in advance, 

but points in the line, or helping to establish it, are fixed by 

decisions that this or that concrete case falls on the nearer or 

farther side.” [Hudson County Water Co. v. McCarter, 209 US 

349, 355-56: 52 Led 828, 832]

18.  It   is   true   when   a   word   has   been   defined   in   the 

interpretation  clause,   prima   facie   that  definition  governs 

wherever that word is used in the body of the statute unless 

the context requires otherwise. “The context” as pointed out 

in the book Cross-Statutory Interpretation (2nd edn. p. 48) 

“is both internal and external”. The internal context requires 

the interpreter to situate the disputed words within the 

section of which they are part and in relation to the rest of 

the   Act.   The   external   context   involves   determining   the 

meaning   from   ordinary   linguistic   usage   (including   any 

special technical meanings), from the purpose for which the 

provision was passed, and from the place of the provisions 

within the general scheme of statutory and common law 

rules and principles.

19.  The opening sentence in the definition of the section 

states “unless there is anything repugnant in the subject or 

context”. In view of this qualification, the court has not only 

to look at the words but also to examine the context and 

collocation in the light of the object of the Act and the 

purpose for which a particular provision was made by the 

legislature.  Reference may be made to the observations of 

Wanchoo, J. in Vanguard Fire and General Insurance Co. Ltd. 

v. M/s Fraser and Ross [(1960) 3 SCR 857] where the 

learned   Judge   said   that   even   where   the   definition   is 

exhaustive inasmuch as the word defined is said to mean a 

certain thing, it is possible for the word to have a somewhat 

different meaning in different sections of the Act depending 

11

Sowp13788-2023-J.doc

upon the subject or context. In that case, the learned Judge 

examined the construction of the word ‘insurer’ as used in 

Sections 33(1) and 2-D of the Insurance Act, 1938, in the 

light   of   the   definition   of   that   word   under   Section  2(9) 

thereof.   The   Insurance   Act   by   Section   2(9)   defines   an 

‘insurer’ as a person carrying on the business of ‘insurance’. 

The question arose whether Sections 33(1) and 2-D did not 

apply to insurer who had closed his business completely as 

the definition of the word insurer in Section 2(9) postulates 

actual carrying on of the business. It was pointed out that in 

the   context   of   Sections   33(1)   and   2-D   and   taking   into 

account the policy of the Act and the purposes for which the 

control was imposed on insurers, the word ‘insurer’ in the 

said sections also refers to insurers who were carrying on the 

business of insurance but have closed it.

20.  Great artistry on the bench as elsewhere is, therefore, 

needed before we accept, reject or modify any theory or 

principle. Law as creative response should be so interpreted 

to meet the different fact situations coming before the court. 

For,   Acts   of   Parliament   were   not   drafted   with   divine 

prescience   and   perfect   clarity.   It   is   not   possible   for   the 

legislators   to   foresee   the   manifold   sets   of   facts   and 

controversies   which   may   arise   while   giving   effect   to   a 

particular provision. Indeed, the legislators do not deal with 

the specific controversies. When conflicting interests arise or 

defect appears from the language of the statute, the court by 

consideration of the legislative intent must supplement the 

written word with ‘force and life’. See, the observation of 

Lord Denning in Seaford Court Estate Ltd. v. Asher, (1949) 2 

KB 481, 498.” 

14.The decision in  Pushpa Devi  supports the view which is 

being taken here. That judgment does say that sometimes meaning 

of a word can change depending on context. But at the same time 

it clearly shows that this flexibility is not unlimited. The basic rule 

12

Sowp13788-2023-J.doc

still remains that the definition given in the Act will normally 

apply.   Only   when   there   is   real   need   the   Court   may   read   it 

differently. It is also important to understand what that judgment 

does not permit the Court to change the main purpose of a section. 

It does not say that if one party finds difficulty then the Court can 

give a new meaning to clear words. The idea of context is to help 

understanding the provision better. It is not meant to replace the 

provision itself. The Court can adjust meaning a little but cannot 

turn it into something else.

15.Now   coming   to   Section   50   when   it   is   read   carefully 

everything   becomes   quite   clear.   The   whole   section   is   about 

recovery of money due to an employee.  It speaks of money due to 

employee. It allows employee to apply. It allows another person 

only if that person is authorised by the employee. So the focus is 

on employee and his dues. The petitioner is trying to say that in 

this context, the word “employee” should be read as including 

“Union”. But when the section itself repeatedly refers to employee 

and even adds a condition of written authority then such reading 

does not fit. In fact the context clearly shows the opposite. It shows 

that   the   legislature   wanted   to   keep   this   remedy   limited   to 

employee and those directly authorised by him. It must also be 

noted that Section 50 is not a general recovery or execution 

provision for all types of claims. It is a special provision, made for 

a specific purpose. It gives a remedy in a defined situation. If it is 

treated as a general provision then its careful wording will lose 

meaning. So the object of Section 50 is to help an employee 

recover money already found due to him. The remedy is not open 

13

Sowp13788-2023-J.doc

ended. Because of this the Court also has to act within these limits. 

The Court cannot expand the section just because it may appear 

useful in a given case. Therefore, when the principle from 

Pushpa 

Devi

 is properly applied it becomes clear that context in this case 

does not help the petitioner. Instead, it supports the plain reading 

of the section. The definition cannot be stretched to include Union. 

The limits fixed by the law must be respected.

16.The petitioner has argued that if the Union is not allowed to 

use Section 50 then it will be left without any remedy. It is also 

said that since civil court jurisdiction is barred in such matters, 

there is no other way to recover the amount. This argument does 

create some concern at first glance. It appears that the Union may 

face difficulty in getting the amount. But such difficulty by itself 

cannot decide the issue. A court has to see what the law provides. 

It cannot change the law because a party feels that the available 

remedy is not sufficient. If the legislature has made a provision in a 

particular way then that method must be followed. The court 

cannot open a new path just because the existing path is difficult. 

Law sometimes may not cover every situation. But that does not 

mean the court can add new provisions.

17.If the legislature wanted the Union also to apply under 

Section 50 in its own capacity it could have clearly said so.  The 

absence of such a provision cannot be treated as a mistake which 

the court must correct. The court’s role is to interpret what is 

written, not to fill what is not written. Therefore, even if the Union 

finds   itself   in   a   difficult   position,   that   alone   cannot   justify 

expanding the scope of Section 50.

14

Sowp13788-2023-J.doc

18.The learned Advocate for the petitioner–Union has placed 

some papers on record. These include a list like J-Forms showing 

how much money workers paid in those years. The argument is 

that since workers paid these amounts it means they allowed the 

Union to act for them. Along with this one letter is also filed. That 

letter has list of members and amounts cut from them. It also 

mentions one cheque given by the employer for Union fund as per 

Clause 12(b) of the agreement dated 2 February 2006. From all 

this, the petitioner is trying to show that workers had agreed and 

Union has authority. When these papers are seen at first it does 

appear that some deductions were actually made. It also shows 

that some money was given to the Union fund. So it cannot be 

denied that the settlement was followed at least partly. It gives 

some support to the case that contributions were planned and even 

carried out. But the issue before this Court is not only about 

deduction or payment. The real question is whether the Union can 

file recovery under Section 50 in its own name without proper 

written authority. In my view, these documents are not enough for 

that purpose. A list showing money deducted is one thing. But 

written   authorisation   is   something   else.   Law   requires   clear 

permission   from   each   employee.     Just   because   workers   are 

members of Union or money was deducted earlier it cannot be 

assumed that they have allowed the Union to file legal recovery for 

them. There must be authorisation for this purpose. The letter and 

cheque also do not change this position. They only show that at 

some time employer paid money to Union fund under settlement. 

This proves that arrangement existed. But it does not prove that 

15

Sowp13788-2023-J.doc

workers gave authority to Union to go to Court under Section 50. 

That requirement is specific in law. It cannot be guessed from past 

conduct or general dealings. 

19.It is also important to understand that action under Section 

50 leads to recovery like land revenue. Because of this law requires 

strict compliance. Written authority is kept as safeguard. It makes 

sure that only proper person files case on behalf of employee. So 

looking at all this these documents do support that deductions 

were made and Union has some claim under settlement. But still 

one   important   condition   is   not   satisfied.   That   is   written 

authorisation.   Without   that   the   Union   cannot   be   treated   as 

properly authorised to file recovery. Therefore, this defect remains 

and cannot be ignored.

20.The Union cannot assume that it automatically represents 

every employee for the purpose of recovery under Section 50. 

Representation in industrial matters and authority under a specific 

statutory provision are not always the same thing. The statute 

makes a clear distinction. For Section 50 written authority is 

necessary. Without it the Union cannot step into the position of the 

employee and seek recovery.

21.If the interpretation suggested by the petitioner is accepted, 

it will also disturb the structure of the Act. The Act separately 

defines “employee” and “Union”. This shows that the legislature 

treats them as different entities. Each has its own role. If the Union 

is allowed to act as an employee under Section 50, then this 

distinction will become meaningless. Such an interpretation will 

16

Sowp13788-2023-J.doc

make one part of the law overlap with another in an unclear way. 

It will create confusion about who can apply and under what 

conditions. Courts must avoid such interpretations. Every provision 

in the statute must be given its proper place and meaning. No 

provision  should  be  made redundant. Therefore,  on a  careful 

reading,   the   argument   of   hardship   cannot   be   accepted.   The 

absence   of   written   authorisation   is   a   serious   defect.   And  the 

interpretation suggested by the petitioner would unsettle the clear 

scheme of the Act. All these factors together make it difficult to 

accept the case of the petitioner.

22.For these reasons, I hold that the word “employee” in Section 

50 cannot be read as including the Union in the present facts. The 

petitioner   has   not   shown   any   written   permission   from   the 

employees. Because of this, the Union cannot file recovery in its 

own name. It has no legal capacity under this section to do so. The 

order dated 21 April 2023 passed by the Industrial Court does not 

show   any   mistake   in   law.   It   is   not   perverse.   It   is   within   its 

jurisdiction. There is no reason for this Court to interfere.

23.Accordingly, the writ petition is dismissed. There shall be no 

order as to costs.

(AMIT BORKAR, J.)

17