Punjab-Haryana High Court
Smt.Shashi vs Dhbvnl And Others on 26 August, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CWP No. 1881 of 2012 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 1881 of 2012
Date of Decision: August 26, 2013
Smt.Shashi
.....Petitioner
Vs.
DHBVNL and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr. Rajesh Arora, Advocate
for the petitioner.
Mr.Mohnish Sharma, Advocate
for the respondents.
-.-
M.M.S. BEDI, J. (ORAL)
Petitioner is wife of deceased Balraj who was working as Assistant Lineman with respondent No.1 Corporation. As the husband of the petitioner died while in service on April 27, 2009, the petitioner through instant writ petition under Article 226/227 of the Constitution of India seeks the quashing of letter annexure P-8 dated January 25, 2011 denying petitioner family pension or monthly financial assistance. The order annexure P-8 which had been sent by respondent No.1 to respondent No.4 Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [2] and was communicated to the petitioner vide annexure P-9, reads as follows:-
"To DGM/OP Divn.
DHBVN, Rewari Memo No.12269/70/DGM/Pen Dated: 25.1.11 Subject: Notice to grant the death-cum-pensionary benefits of deceased Balraj, ALM died in harness on dated 27.4.2009 in favour of Smt.Shashi W/o Sh.Balraj, ALM.
In this connection, it is submitted that as per clause 3 of Hr.Notif. No. GSR 19/Const./Art309/2006 dt.1st August 2006 as Pub in Govt. Gaz./dated 1.8.06 at PP 378-380. "The eligibility to receive financial assistance under these rules shall be as per the provision in the pension/ family pension scheme, 1964."
And as per FD Hr. Notif. 1/1/2001-1 Pension dt. 28.10.2005 vide which Haryana Govt.
has adopted the new defined contributory pension scheme, the employees recruited on or after 1.1.2006 are covered under this new scheme.
Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [3]
Hence, it is clear that family pension scheme 1964 is not applicable on those employees who has been appointed on or after 1.1.2006 and they are also not entitle for monthly financial Assistance as per Hr. Notif. No. GSR 19/Const./Art.309/2006, dated 1st August 2006 debars.
This is for your kind information and further necessary action please. The reply for the other points may be given at your own level.
Dy. General Manager/ Pension For CGM/Accounts DHBVN, Hisar.
CC to:
1. SE/OP Circle DHBVN, Narnaul."
Brief facts relevant for decision of present writ petition are that husband of the petitioner, had joined the office of SDO, Sub Division, Kosli vide a report annexure P-2 dated August 23, 2007 after having been appointed pursuant to an open advertisement vide appointment letter dated August 14, 2007 (P-1). Unfortunately he was electrocuted on April 27, 2009, after having rendered continuous regular service as Assistant Lineman from August 23, 2007 to April 27, 2009. Petitioner has further averred in the petition that she alongwith parents, elder brother and two married sisters of the deceased were dependents. Petitioner claims that being legally Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [4] wedded wife of deceased Balraj, she is entitled to receive retiral and family pension benefits under the new pension scheme besides retirement gratuity etc. under Rule 6.16 (A) (2) (b) of Punjab Civil Services Rules, Volume II Part II, applicable under the new family pension scheme, leave encashment, additional compensation, besides workman compensation and ex-gratia employment or compassionate financial assistance in terms of ex-gratia financial assistance scheme w.e.f. August 1, 2006 onwards, as per notification No. GSR-19/Const./Art.309/2006 dated August 1, 2006. Relying upon clarification instructions dated February 23, 2011, petitioner has submitted that she is entitled to all the benefits under Rules 3 and 5 (2) of the Haryana Compassionate Assistance to the Dependents of Deceased Employees Rules, 2006, for short 'the 2006 Rules".
The written statement filed by respondents reveals that the petitioner has been paid a sum of Rs.4,23,580/- by the office of CGM Operation, DHBVN, Delhi as compensation under Section 3 read with Section 5 of Schedule IV of the Workmen Compensation Act, 1923. Copy of the order has been placed on record as annexure R-4/2. An additional compensation of Rs.3 lacs has also been paid to the petitioner vide order dated December 21, 2009, annexure R-4/3. In view of abovesaid amounts having been paid, the respondents have submitted that petitioner is not entitled to family pension or gratuity as claimed by her. Respondents have relied upon an office order dated January 25, 2001, annexure P8, to submit that petitioner is not entitled for family pension as husband of the petitioner Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [5] was appointed after January 1, 2006 i.e. on August 23, 2007 against the post of Assistant Lineman.
The 2006 Rules framed with an objective to assist the family of deceased/ missing Government employee of Group C and D (also group A and B) category, in tiding over the emergent situation, resulting from the loss of the bread-earner while for complete and upto date Pension Forms in regular service by giving financial assistance. Rule 3 lays down the eligibility to the effect that eligibility to receive financial assistance under the 2006 Rules shall be as per the provision in the pension/ family pension Scheme, 1964. Rule 5 of the said rules provides for the criteria for financial assistance which reads as follows:-
"5 Criteria for financial assistance:-
(1) On the death of Government employee, the family of the employee would continue to receive as financial assistance a sum equal to the pay and other allowances that was last drawn by the deceased employee in the normal course without raising a specific claim.
(a) for a period of fifteen years from the date of death of the employee, if the employee at the time of his death had not attained the age of thirty five years;
(b) for a period of twelve years or till the date the employee would have retired from Government service on attaining the age of superannuation, whichever is less, Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [6] if the employee at the time of his death had attained the age of thirty five years but had not attained the age of forty eight years;
(c) for a period of seven years or till the date the employee would have retired from Government service on attaining the age of superannuation, whichever is less, if the employee had attained the age of forty eight years. (2) The family shall be eligible to receive family pension as per the normal rules only after the period during which he receives the financial assistance as above is completed.
(3) The family of a deceased Government employee who was in occupation of a Government residence would continue to retain the residence on payment of normal rent/ license fee for a period of one year from the date of death of the employee.
(4) Within fifteen days from the date of death of a Government employee, an ex-gratia assistance of twenty five thousand rupees shall be provided to the family of the deceased employee to meet the immediate needs on the loss of the bread earner.
(5) House Rent Allowance shall not be a pert of allowance for the purpose of calculation of assistance." Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [7]
According to Rule 5 (1) of the 2006 Rules, the family of the employee would continue to receive as financial assistance a sum equal to the pay and other allowances that was last drawn by the deceased employee in the normal course. Said relief can be granted without raising a specific claim. As per Rule 5 (2) of the Rules, the family is entitled to receive family pension as per the normal rules only after the period during which he receives the financial assistance. The Government vide instructions date February 23, 2011 has issued clarification regarding Rule 3 and 5 (2) of the Rules which are as follows:-
"I am directed to invite your attention to the subject cited above and to say that the Haryana Government had issued the notification vide No. GSR 19/Const./Art 309/2006 dated 1.8.2006, vide which provision for granting monthly financial assistance and thereafter family pension to the family of deceased Government employees was made. It has been observed that a number of references from different departments have been received seeking clarification as to whether the dependents of the employees who entered into Govt. service on or after 1.1.2006 and in the event of their death during the service would be eligible or not for monthly financial assistance in view of the Finance Department Notification dated 28.10.2005. In this Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [8] respect it is made clear that so far as the monthly financial assistance to the family of deceased is concerned, it is also admissible to the dependents of deceased employees covered under the New Pension Scheme on similar lines as are for the employees covered by CSR Volume II.
3. So far as the matter regarding Family Pension is concerned, in Rule 5 (2) it is clearly mentioned that the family shall be eligible to receive family pension as per the normal rules only after the period during which he receives the financial assistance as above is completed. It means that for such employees who have entered into Government service on or after 1.1.2006, the New Pension Scheme is applicable to them and as such their cases will be decided accordingly. There is no need for further clarification in this regard."
There does not appear to be any ambiguity in the provisions of Rules. The said Rules are in the nature of social legislation for compensating the loss of the bread earner and grant of family pension to the family members of the deceased.
The claim of the petitioner has been rejected vide order annexure P-8 stating that Family Pension Scheme, 1964 is not applicable to those employees who have been appointed on or after January 1, 2006. It is Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [9] not disputed in the present case that the above said Rules in Government notification No. 1/1/2004-1Pension dated October 28, 2005 (annexure R- 4/1) vide which the Haryana Government had opted New Defined Contributory Pension Scheme for the employees who are recruited on or after January 1, 2006, have been adopted by the respondent Corporation.
The abovesaid Rule 5 clearly indicates that the eligibility to get financial assistance under the 2006 Rules shall be according to the provisions of the Pension/ Family Pension Scheme, 1964. Objective of Rule 5 regarding the criteria for financial assistance is to provide some support to the family of the deceased.
There is no force in the defence of the respondents that the Family Pension Scheme will not be applicable to the persons appointed after January 1, 2006. The defence of the respondents is that employees who were recruited on or after January 1, 2006 are only covered under the New Defined Contributory Pension Scheme. The petitioner has no doubt been paid a sum of Rs.4,23,580/- under the Workmen's Compensation Act but the petitioner cannot be denied the statutory benefit of the provisions of the 2006 Rules. The denial of benefits provided under the 2006 Rules is illegal, arbitrary and improper. Merely on the ground that the husband of the petitioner was appointed after January 1, 2006 in the office of the respondent Nigam i.e. on August 23, 2007, the petitioner cannot be denied the benefit of the provisions of Rule 5 of the 2006 Rules. Gupta Sanjay 2013.09.16 16:18 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No. 1881 of 2012 [10]
In view of the above, the petition is allowed. Annexures P-8 and P-9 by virtue of which the case of the petitioner for family pension has been illegally rejected, are hereby set aside. The respondents are directed to release all the consequential benefits to the petitioner within a period of six months after the receipt of a certified copy of this order.
August 26, 2013 (M.M.S.BEDI)
sanjay JUDGE
Gupta Sanjay
2013.09.16 16:18
I attest to the accuracy and
integrity of this document
High Court Chandigarh