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Bombay High Court

Nandkishor Vinayak Garje And Others vs The State Of Maharashtra And Others on 3 March, 2020

Bench: S. V. Gangapurwala, Shrikant D. Kulkarni

                                                                                     156,157&160
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD
                          156 WRIT PETITION NO.242 OF 2019

                     NANDKISHOR VINAYAK GARJE AND OTHERS
                                    VERSUS
                     THE STATE OF MAHARASHTRA AND OTHERS

               Advocate for Petitioner : Mr Solanke Shrikrashna B.
                    AGP for Respondents State: Mr P S Patil
              Advocate for Respondent No.4 : Mr Avinash D Aghav
                                       WITH
                     157 WRIT PETITION NO.2115 OF 2019

                            BAJRANG SHESHRAO PATIL
                                    VERSUS
                     THE STATE OF MAHARASHTRA AND OTHERS

              Advocate for Petitioner : Mr Solanke Shrikrashna B.
                  AGP for Respondents State: Mr S G Karlekar
             Advocate for Respondent No.4 : Mr Bhimrao B Mundhe
                 Advocate for respondent No.5: Mr. U B Bondar

                                       WITH
                         160 WRIT PETITION NO.8365 OF 2019

                        JAYSHRI NIVRUTTIRAO TARAGE
                                     VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                         ...
               Advocate for Petitioner : Mr Solanke Shrikrashna B.
                AGP for Respondents State: Mrs V N Patil Jadhav
                Advocate for Respondent No.4 : Mr A B Gaikwad


                                          CORAM      : S. V. GANGAPURWALA &
                                                       SHRIKANT D. KULKARNI, JJ.
                                           DATE      : 3rd March, 2020
ORDER:

1. Rule. Rule returnable forthwith. With the consent of learned counsel for respective parties taken up for final hearing.

2. It is submitted that all these petitioners are appointed under the appointment orders dated 26 th October, 2005. The learned counsel Page 1 of 4 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 07/06/2020 10:46:33 ::: 156,157&160 submits that these petitioners would be governed by Old Pension Scheme- 1982 and not by the Defined Contributory Pension Scheme -2005,which has been brought into effect from 1st November, 2005.However, the respondents are applying the DCPS scheme to the petitioners. The petitioners are deprived of their right under the old pension scheme only on the ground that in the appointment orders the petitioners were directed to report at duty on 16.11.2005. The learned counsel submits that the date of recruitment would be the relevant date to be considered.

3. Learned advocates for the Zilla Parishads submit that these petitioners have been recruited and appointment orders are issued to them on 26.10.2005, however, as there was Diwali Vacation the petitioners were directed to report to the duty on 16.11.2005. The advertisement was also issued and pursuant to the advertisement the selection process was undertaken, and after undergoing selection process these petitioners have been appointed under the appointment orders dated 26.10.2005 and 29.10.2005.

4. The learned Assistant Government Pleader submits that the petitioners have joined their duty after introduction of DCPS , as such are governed by the DCPS and not the Old Pension Scheme-1982

5. We have considered the submission s canvassed by the learned counsel for respective parties.

6. It is not disputed that the petitioners are appointed by the local Page 2 of 4 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 07/06/2020 10:46:33 ::: 156,157&160 bodies after conducting the selection process and the appointment orders are issued to them on 26.10.2005. They were directed to join the duties on 16.11.2005, as during the interregnum there was Diwali Vacations and on the opening day of the Diwali Vacations they were directed to join the duties.

7. Sub rule 2 of rule 2 of the Maharashtra Civil Services (Pension) Rules, 1982 provides that these rules shall not apply to the government servants who are recruited on or after 01.11.2005. The emphasis is on the word 'recruited'. Under the notification dated 31 st October, 2005 viz. Introducing the scheme of DCPS it is specifically stated in clause 2 that the scheme will apply to those employees who were appointed after 01.11.2005. Clause 4 A of the said scheme also specifically provides that the scheme will apply to those who are appointed after 01.11.2005.

8. In the present case, undisputedly the petitioners are appointed under the valid appointment orders dated 26.10.2005 and 29.10.2005. Sub rule 2 of rule 2 of Maharashtra Civil Services (Pension) Rules, 1982, so also, Clause 2 and Clause 4 of the DCPS scheme introduced under notification dated 31st October, 2005 are unambiguous. When the provisions are unambiguous literal interpretation is the rule.

9. The petitioners having been appointed prior to 01.11.2005, they would be governed by the Old Pension Scheme 1982 and not by the DCPS scheme introduced under notification dated 31st October, 2005. Page 3 of 4 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 07/06/2020 10:46:33 :::

156,157&160

10. In the light of above, the writ petitions are allowed. The petitioners would be governed by the Old Pension Scheme 1982 and not by the DCPS scheme. Rule accordingly made absolute in above terms. No costs.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 4 of 4 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 07/06/2020 10:46:33 :::