Patna High Court
Asha Devi vs The Bihar State Electricity Bo on 23 December, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9056 of 2007
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Asha Devi, wife of late Tribhuwan Tiwari, resident of Mohalla Mahajan Toli No.2
Gopali Chowk Ara, Police Station-Town Thana, District Bhojpur, Ara
.... .... Petitioner/s
Versus
1. The Bihar State Electricity Board through its Secretary, Vidyut Bhawan, Bailey
Road, Patna
2. The Chairman, Bihar State Electricity Board, Vidyut Bhawan, Bailey Road,
Patna.
3. The Secretary, Bihar State Electricity Board, Vidyut Bhawan, Bailey Road,
Patna
4. The General Manager-cum-Chief Engineer, Central Area Board Bihar State
Electricity Board, 8 Daroga Rai Path, Patna 1.
5. The Superintending Engineer Bhojpur Electrical Circle, Ara.
6. The Electrical Executive Engineer, Electric Supply Division, Ara.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Aditya Narain Singh,
Mr. Kundan Kumar Sinha,
Mr.s Rita Verma, Advocates.
For the Board : Mr. Vinay Kirti Singh, Advocate.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 23-12-2014
Heard learned counsel for the petitioner and learned
counsel for the Bihar state electricity Board.
2. In the present writ petition, petitioner has prayed for
granting relief of family pension and gratuity with interest as her
husband was an employee of the Bihar State Electricity Board
now it is South Bihar Power Distribution Company Limited
(hereinafter referred to as "the Board") who died in harness and
also prayed for quashing office order no.1120 dated 25.8.2014
(Annexure-12) and office order no.1193 dated 30.8.2014
Patna High Court CWJC No.9056 of 2007 dt.09-12-2014
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(Annexure-12/1) by which the Board has inflicted the
punishment of dismissal upon her dead husband, namely, late
Tribhuwan Tiwary with effect from 22.8.1991 and later on the
said letter was modified and made it effective from 15.6.2004.
3. Primal and important question of law has been raised by the
petitioner that her husband was an employee of the Board, while
in service he was convicted in a criminal case for offence under
Section 302 of the Indian Penal Code but even after his
conviction he continued to discharge his duty as an employee of
the Board, while in service he died in harness. So much so the
order of conviction passed by the trial court was under challenge
before this Court, in criminal appeal, which abated on account of
death of late Tribhuwan Tiwary and has claimed that no order of
punishment or dismissal was passed on account of conviction
against her husband during his service period and as such he
continued to discharge the duty till last and petitioner cannot be
deprived of the family pension and gratuity.
4. Before dealing with the issue involved, some needful facts
are required to be gone into. Late Tribhuwan Tiwary was an
employee of the Board, while serving as Sectional Clerk, Electric
Supply Division, Ara, he was made an accused in Ara Town P.S.
Case No.164 of 1988 for offences under sections 147, 323, 324,
Patna High Court CWJC No.9056 of 2007 dt.09-12-2014
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307 and 341 of the Indian Penal Code, on account of death of
injured person , namely, Surendra Prasad, Section 302 of the
Indian Penal Code was added. In S.T. No.484 of 1988 the
husband of petitioner was convicted for offence under Section
302/34 of the Indian Penal Code. Husband of the petitioner filed
Criminal Appeal No.335 of 1991 which was admitted by this
Court. Initially the bail was denied to the husband of the
petitioner and later on he was granted bail. It also appears that the
husband of the petitioner was put under suspension vide Office
Order No.375 and Memo No. 1410 dated 18.7.1988,
subsequently husband of the petitioner was released from
suspension with effect from 9.1.1989 vide Office Order No.81
dated 17.3.1989 and accordingly by another Office Order No.
142 dated 5.5.1989 he was allowed to work under the Electric
Supply Division, Ara. It appears that after the order of conviction
the petitioner visited the jail again. During pendency of the
criminal appeal initially the husband of the petitioner was granted
provisional bail by this Court and later on he was granted regular
bail.
5. The General Manager-cum-Chief Engineer, Central Area
Board, Bihar State Electricity Board, Patna after release from jail
allowed the husband of the petitioner to join his place of posting.
Patna High Court CWJC No.9056 of 2007 dt.09-12-2014
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After conviction he remained in jail for the period between
22.8.1992to 11.11.1992 and ultimately he died in harness on 16.6.2004. After demise of husband exgratia amount of Rs.1,000/- was paid to the petitioner to meet the funeral expenses and later on petitioner claimed the retiral dues such as family pension, gratuity and other retiral dues. As has been agreed by learned counsel for the petitioner, save and except family pension and gratuity all retiral dues have been paid to the petitioner. Claims are confined to family pension and gratuity.
6. The ground that has been pressed that the husband of the petitioner was convicted in a criminal case which was not related to discharge of his duty. He has further submitted that during the life time the husband of the petitioner was not visited with any show-cause or any departmental proceeding nor any proceeding was initiated which could have led to his dismissal but he continued to discharge his official duty in normal course. On the application filed by the petitioner brought the facts of demise of her husband, the criminal appeal abated. He has further submitted that he cannot be treated to be a convicted person as his appeal was pending before this Court and there was no decision on the merit of the case rather the same abated on account of his death. So much so no order of dismissal was passed against her husband Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 5 during his life time nor any order was passed under Rule 43(b) of the Bihar Pension Rules, in absence of the order, the petitioner cannot be deprived of the family pension or the gratuity and has claimed that the order of dismissal passed against the husband of the petitioner is per se void on account of two facts, no order of dismissal can be passed against a dead person and so much so letter no.1120 dated 25.8.2014 which has been given retrospectively effect itself is not sustainable and correction made by letter 1193 dated 30.8.2014 will not make order of dismissal survive, as both are completely void orders, on the strength of it, petitioner cannot be deprived from family pension and gratuity. In support of his contention he has relied on the following judgments: (i) State of Jharkhand and others V. Jitendra Kumar Srivastava and another reported in 2013 (3) PLJR SC 458= (2013)12 SCC 210 (ii) Major G.S. Sodhi V. Union of India, reported in (1991) 2 SCC 371, paragraph 3 and (iii) Rameshwar Yadav V. Union of India and another, reported in 1989 Suppl.(2) SCC 565, paragraph no.6, (iv) Smt. Chintamani Sinha and others V. The State of Bihar through its Principal Secretary, Human Resources Department and others, reported in 2013 (1) PLJR para 16 and (v) R. Jeevaratnam V. State of Madras, reported in AIR 1966 SC 951 paragraph nos. 4 and 5.
Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 6
7. In contra, learned counsel for the Board has submitted that petitioner can not make claim of family pension and gratuity on account of the fact that husband of the petitioner has died as convicted person and conviction was recorded in a criminal trial where he was given all opportunity to place his case, after due regard of facts and circumstances of that case, he was convicted under Section 302 of the Indian Penal Code, further submitted that the conviction under Section 302 of the Indian Penal Code itself constitute moral turpitude and if an employee suffers from moral turpitude his family cannot be made entitled to family pension and gratuity, so much so, in terms of Rule 43(b) of the Bihar Pension Rule which runs in two parts, one deals with the recording of finding of misconduct in departmental proceeding as well as punishment order passed therein. Another is conviction in judicial proceeding. The husband of the petitioner may not be proceeded and punished under departmental proceeding but in fact he was convicted in criminal case for offence under Section 302 of the Indian penal Code. In view of the fact that he remained convicted person till his death, on that account the husband of the petitioner could not have been made entitled to pension. If the husband would not get the pension, in corollary, wife will not get the family pension and gratuity. In support of Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 7 his contention he has relied on the following judgments: (i) Indradeo Prasad Singh Vs. The State of Bihar and others, reported in 2009(2) PLJR 38 (ii) Smt. Chintamani Sinha and others V. The state of Bihar through its Principal Secretary, Human Resources Department and others 2013(1) PLJR 439, paragraph 16.
8. Here primary question has been raised that on account of demise of late husband of the petitioner as a convicted person, will the wife will be entitled to the family pension and gratuity or not. For arriving to proper finding, it will be appropriate to examine Rule 43(b) as well as Rules 46 and 46(A) of the Bihar Pension Rules which deals with under what circumstance the employee of the State/Board can be deprived of or forfeited with the family pension and gratuity.
9. In order to decide the issue of entitlement of the family pension and gratuity to the petitioner, it will be appropriate to quote Rules 43(b), 46 and 46(A) of the Bihar Pension Rules:
"43(b): The State Government further reserve to themselves the right of withholding or withdrawing a pension or any part of it, whether permanently or for a specified period, and the right of ordering the recovery from a pension of the whole or part of any pecuniary loss caused to Government if the pensioner is found in departmental or judicial proceeding to have been guilty of grave misconduct; or to have caused pecuniary loss to Government by misconduct or Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 8 negligence, during his service including service rendered on re-employment after retirement:
Provided that-
(a) such departmental proceedings, if not instituted while the Government servant was on duty either before retirement or during re- employment;
(i) shall not be instituted save with the sanction of the State Government;
(ii) shall be in respect of an event which took place not more than four years before the institution of such proceedings; and
(iii) shall be conducted by such authority and at such place or places as the State Government may direct and in accordance with the procedure applicable to proceedings on which an order of dismissal from service may be made;
(b) judicial proceedings, if not instituted while the Government servant was on duty either before retirement or during re-employment, shall have been instituted in accordance with sub-clause
(ii) of clause (a); and
(c) the Bihar Public Service Commission, shall be consulted before final orders are passed.
46. No pension may be granted to a Government servant dismissed or removed, for misconduct; insolvency or inefficiency; but to Government servant so dismissed or removed compassionate allowances may be granted when they are deserving of special consideration;
provided that the allowance granted to any Government servant, shall not exceed two third of the pension which would have been admissible to him if he had retired on medical certificate.
46A. A Government servant compulsorily retired from service as a penalty may be granted by the authority, competent to impose such penalty pension at rate not less than two-thirds and not more than full invalid pension and special additional pension, if any, admissible to him on the date of compulsory retirement;
Provided that in the case of a Government servant mentioned in rule, who has completed, before such compulsory retirement, 25 years of Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 9 qualifying service or more the pension shall be not less than two thirds of the invalid pension and not more than the full retiring pension and special additional pension, if any, to which he would have been entitled, if he retired on that date."
10. Rule 43 of the Bihar Pension Rules is in two parts, first part deals with the maintaining future good conduct by the employee concerned for continuation of pension and Rule 43(b) of the Bihar Pension Rules deals with the issue about forfeiture of pension that includes gratuity in certain circumstances. It can be divided in two parts. First part relates to misconduct committed by the petitioner and for that a departmental proceeding to be initiated, there the authority would pass the order with respect to granting of pension and gratuity to the employees concerned. Another part deals with the judicial proceeding with respect to the offence committed by the employees concerned, as per Rule if in a judicial proceeding, employee is found to be guilty of grave offence his pensionary benefit may be forfeited. 11 . Rule 46 of the Pension Rules deals with forfeiture of pension in a circumstance when Government servant is dismissed or removed for misconduct, insolvency or inefficiency. Rule 46A of the Pension Rules deals with when Government servant gets compulsorily retirement, the competent authority in proper case may allow pension in certain percentage at special circumstances. Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 10
12. This Court in the case of Sarju Prasad Singh Vs. State of Bihar, reported in 1987 (2) PLJR 285 has held that conviction under Section 302 of the Indian Penal Code constitutes the moral turpitude. It will be appropriate to quote paragraph 15 of the aforesaid judgment:
"15. To conclude on the legal aspect, the answer to the question posed at the outset is rendered in the affirmative and it is held that the criminal charge of substantive murder under Section 302 of the Indian Penal Code involves moral turpitude."
13. In such view of the matter the husband of the petitioner till his death was attached with the conviction for offence under section 302 of the Indian Penal Code and as such he will be treated to have been involved in the moral turpitude. In another case in the case of Adya Prasad Singh V. State of Bihar reported in 1999(1) PLJR 564 this Court refused to allow the prayer to grant the benefit of his salary on the first and second time bound promotion on the ground of conviction in murder case holding he should not be allowed to continue in service and prayer for arrear of salary was refused. Now the question, if the person suffers from moral turpitude on account of conviction in a criminal trial, is it required to serve the order of dismissal during service period, will the wife of deceased employee be deprived of Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 11 pension and gratuity on account of, the husband of petitioner was convicted for offence under section 302 of the Indian Penal Code but the husband was allowed to work till his death in harness, with the order of dismissal passed against the husband of petitioner after his death be sufficient to deprive his wife from the family pension and gratuity.
14. This Court has dealt with similar issue in two judgments with respect to the entitlement of pension to the employee convicted under Section 302 of the Indian Penal Code, one of the case is related to the case of Indradeo Prasad Singh Vs. The State of Bihar and others, reported in 2009(2) PLJR 38 where the person was working as Assistant Teacher and after his retirement he claimed the retrial dues such as pension, gratuity, unutilized earned leave. When he was deprived of the same he filed writ application and the issue was raised as to whether a convicted person was entitled to the payment of post retrial dues or not. There one of the issues was raised that the person has served the Government for a long period and sentence which was passed against him was not any way have any nexus or connected with the discharge of his duty. The Court has examined provision of Rule 43(a) (b), 46 and 46A of the Bihar Pension Rules, applicability of Rule 43(a) of the Bihar Pension Rules was ruled Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 12 out as the same is related to future conduct. The Court has held that the conviction remained undiluted up to the Apex Court, his appeal was dismissed, even the petitioner was not allowed to join the service, after giving due notice and opportunity he was made disentitled to the pension on account of his conviction. This Court has taken a view though payment of pension to the Government servant, of course, is not bounty but definitely, it is also not a charity to be granted as matter of right to a person when he is convicted for serious crime.
15. Learned counsel for the petitioner has tried to distinguish the present case vis-à-vis with the case of Indradeo Prasad Singh (supra), before depriving the person to the retiral dues, he was given an opportunity of hearing and he was served the show cause notice and after considering the reply he was made to suffer for pensionary benefit. It will be appropriate to quote paragraph nos. 12 and 13 of the aforesaid judgment:
"12. It is therefore clear that the petitioner in fact had reached his age of superannuation on 31.7.2001 while continuing under suspension in terms of the order of the court and thus when even after that his conviction was affirmed by the Apex Court on 4.3.2003, he cannot claim pension under Bihar Pension Rules as he was convicted for a serious crime. It is difficult to digest that the petitioner who was not allowed to do his work after dismissal of his appeal by this Court in the year 1995 would still be entitled for payment of pension after his conviction being affirmed by the Apex Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 13 Court. Payment to pension to a Government servant is of course not bounty but then it is definitely also not a charity to be granted as a matter of right to a person even when he is convicted for serious crime.
13. That being so the decision taken under the impugned order dated 22.3.2006 (Annexure-8) after affording him an opportunity of hearing in terms of the show cause notice dated 8.4.2004(Annexure-4) and examining the exhaustive reply of the petitioner dated 26.4.2004 (Annexure-6) does not suffer from any infirmity specially when his another writ application against the aforesaid show cause notice dated 8.4.2004 was also dismissed as withdrawn by an order dated 15.4.2004 in C.W.J.C. No.2785 of 2004 vide Annexure-5 to the writ application."
16. In the case of Smt. Chintamani Sinha V. The State of Bihar through its Principal Secretary. Human Resources Department and others, reported in 2013(1) PLJR 439 the principle emerges that when an employee has been put either to criminal trial or has faced the departmental proceeding and there the adverse order has been passed convicting the employee under criminal trial or has been punished in the departmental proceeding there is no need to give a further show cause under Rule 43(b) of the Bihar Pension Rules. The Court has taken a view that in the departmental proceeding, petitioner was given full-fledged hearing and after recording the evidence on delinquency he was punished. Similarly in a criminal trial when the accused faces incarceration of criminal proceeding, there more than enough chance is given to defend himself and at the Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 14 same time the prosecution proves the charge beyond reasonable doubt. In such circumstances when already in the proceeding the employee was given fair opportunity of hearing either in departmental proceeding or in criminal trial this Court held that there is no need to provide further hearing, second time, while passing the order under Rule 43(b) of the Bihar Pension Rules. It is relevant to quote paragraph 16 of the aforesaid judgment:
"16. The main question to be considered is as to whether after such conviction it is incumbent upon the authorities to issue any show cause notice and hear the convicted ex-employee before passing an order under Rule 43(b) of the Bihar Pension Rules. From a perusal of the provisions of Rule 43(b) it does not appear that any such procedure is required to be followed; the said Rule only insists upon a proper opportunity to an employee in a full-fledged departmental proceeding before arriving at a finding of misconduct upon which the order of withholding of pension may be made. With respect to judicial proceedings no such procedure is required as the very functioning of a criminal court is such that the maximum opportunity of hearing is provided to a person and a finding of guilt is recorded only if the charge is proved beyond reasonable doubt. Once the finding is recorded either in departmental or judicial proceedings there is no further requirement in the said Rule of giving a further opportunity to the concerned employee as to the quantum of pension to be withheld, whether in whole or in part. The same is not required even when a punishment is imposed while he is still in service after the 42nd amendment of the Constitution in Article 311. If no such further opportunity to represent in the departmental proceedings is required so far as the quantum of punishment is concerned or even with respect to passing an order of withholding the whole or a part of the pension, this Court fails to understand as to how after conviction by a court of law such an opportunity would be required."
Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 15
17. In the case of Indradeo Prasad Singh (supra) the Court is of the view that a convicted person can not and should not continue with the job of teacher in a school as the teacher should be of high moral value as such, there is no scope of paying pensionary benefit. The Court is of the view that there is no error in the order when the person was given an opportunity of hearing in terms of show cause notice and examined the reply of the employee concerned exhaustively, passed the order under Rule 43(b) of the Bihar Pension Rules. When a person is convicted in a criminal offence he will not be entitled to pension after recording his conviction of serious offence which was affirmed up to the level of Apex Court.
18. Let this Court examine the judgment relied on by the petitioner in Rameshwar Yadav V Union of India and another, reported in 1989 Supp.(2) SCC PLJR 565 there the question arose, was for entitlement of pension. There the Court has considered regulation 119 of the Pension Regulations and Para 29.1 of the Pension Payment Instructions 1973 which obliges the competent authority to withhold whole or in part of pension convicted for serious offence by a court of law and Para 29.1 of Pension Payment Instructions also conferred power on the Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 16 Disbursing Officer to withhold the pension payable to the employee if he is convicted and sentenced during the employment. The Court has held that the competent authority has to apply its mind to the question as to whether the whole or a part of the pension should be suspended considering the nature of offence and the circumstances in which the offence might have been committed and allied matters.
19. In the present case admittedly the husband of the petitioner was convicted under Section 302 of the Indian Penal Code. As per judgment of the Sarju Prasad Singh (supra) Full Bench of this Court held person suffers from moral turpitude which disentitles the person from service.
20. Another judgment that has been cited by the petitioner is Major G.S. Sodhi V. Union of India, reported in (1991)2 SCC 371 where the Court has held that Army Officer was dismissed from service by court martial, no punishment of forfeiture of pension or other service benefits was inflicted by court of martial, it has been held, dismissed officer entitled to entire pension, gratuity and provident fund under the Rules. The Court considered Army Act, Rules and Regulations. The Court has held no order of forfeiture of pension and gratuity was passed by the competent authority and on that account in absence of infliction Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 17 of forfeiture of pension, direction was given to pay the pension, gratuity and provident fund. Under the Bihar pension Rules Rule 46 provides that if a person is dismissed from service he has been made disentitled to the pension and gratuity. So judgment was given by the Hon'ble Supreme Court, was in context of the Army Rule and its Regulation that cannot be compared with the Bihar pension Rules where specifically provided for disentitlement of pension who has been inflicted with the order of punishment. Judgment relied on by the petitioner in the case of R Jeevaratnam V. State of Madras, reported in AIR 1966 SC 951 where the question of disciplinary proceeding had arisen as the order of punishment of dismissal was passed with retrospective effect. The Court has held that to the extent of retrospectively the order of dismissal is not sustainable and the dismissal order was made effective prospectively.
21. On the following discussions it emerges that the person who has been convicted under Section 302 of the Indian Penal Code is not entitled to the pension as commission of serious offence itself entail moral turpitude but here the question arises, during service period, the husband of the petitioner, though was convicted under section 302 of the Indian Penal Code, except certain period when he was in jail, as stated hereinabove, he was Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 18 allowed to work till his death in harness. In such a situation the question would arise whether the Board, after the death of an employee, can impose the punishment of dismissal first retrospectively and later on its modification making it enforceable from the date of conviction in the criminal trial when employee itself is not alive, surely the answer is, after the death of employee, he cannot be punished either for the act of misconduct or having been convicted in criminal trial for offence under Section 302 of the Indian Penal Code or on other reasons. It is also a fact that during life time he was in service the question of initiation of proceeding under Rule 43(b) of the Bihar Pensions Rules does not arise. It is also an admitted fact that during life time he was not dismissed from service on account of conviction under Section 302 of the Indian Penal Code which per se attaches a stigma of moral turpitude against the employee concerned, but can the widow, in absence of order against the employee concerned who continued in service and discharged his duty be deprived of the family pension and gratuity, when action was required to be taken during life time of husband of petitioner. Once he died, the relationship of master and servant is over nor the employer can pass the order of dismissal or order under Rule 43(b) of the Bihar Pension Rule depriving the family from Patna High Court CWJC No.9056 of 2007 dt.09-12-2014 19 pension and gratuity. Now after the death, order inflicting punishment of dismissal has no legal bearing thereby depriving the family from retiral dues.
22. In such view of the matter, office order no.1120 dated 25.8.2014 (Annexure-12) and office order no.1193 dated 30.8.2014 (Annexure-12/1) are hereby quashed, in net result, the Management-respondents is directed to release the family pension and gratuity to the petitioner as she cannot be deprived of pension and gratuity.
23. Accordingly this writ petition is allowed.
Vinay/- (Shivaji Pandey, J) U