Gujarat High Court
A.K.Sinha vs Manager-Airport Authority Of India on 20 February, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/LPA/742/2006 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 742 of 2006
In
SPECIAL CIVIL APPLICATION NO. 4230 of 2001
With
LETTERS PATENT APPEAL NO. 2639 of 2004
In
SPECIAL CIVIL APPLICATION NO. 4230 of 2001
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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A.K.SINHA....Appellant(s)
Versus
MANAGER-AIRPORT AUTHORITY OF INDIA....Respondent(s)
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Page 1 of 22
C/LPA/742/2006 JUDGMENT
Appearance:
MS SANGEETA PAHWA FOR M/S THAKKAR ASSOC., ADVOCATE for the
Appellant(s) No. 1
MR CHETAN PANDYA FOR MR SV RAJU, ADVOCATE for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 20/02/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. These appeals arise out of judgement of the learned Single Judge dated 11.8.2004 passed in Special Civil Application No. 4230/2001. Letters Patent Appeal No.742/2006 is filed by the original petitioner. Letters Patent Appeal No.2639/2004 is filed by Airport Authority of India, the respondent. They shall hereinafter referred to as the petitioner and the respondent respectively.
2. In the writ petition, the petitioner had challenged an order dated 24.10.2000 passed by the respondent communicating the acceptance of the resignation by the petitioner with effect from 1.4.1997. To appreciate the challenge of the petitioner and the findings of the learned Single Judge, few facts would be necessary.
2.1) The petitioner joined the service of the respondent on 26.3.1979. At the relevant time, he was working as Assistant Technical Officer. In the year 1997, the petitioner Page 2 of 22 C/LPA/742/2006 JUDGMENT was suffering from kidney problem and high blood pressure. He therefore, could not attend to his duties. It appears that the petitioner did not discharge his duties after 1.4.1997. Due to his health problems, the petitioner sent his resignation letter dated 11.7.1999 to the competent authority. In such letter, he stated as under :
"I am a kidney patient since 1994 and undergoing treatment at Lalji Mulji Kidney Hospital at Nadiad. Besides the kidney problem, my blood pressure also has gone up and I am not keeping well for quite sometime now. Under this precarious health condition, I feel that I cannot successfully pull on with the service. I would, therefore, request you to kindly accept my resignation and relieve me from the services."
2.2) On 25.10.1999, the petitioner requested to the respondent to accept his resignation and relieve him from service.
2.3) On 14.4.2000, the respondent conveyed to the petitioner that he should deposit one month's salary of Rs.10,443/ "in connection with the acceptance of your resignation from the AAI Service".
2.4) In response to such communication, the petitioner wrote a letter dated 22.5.2000 and conveyed to the respondent that he was suffering from health problems, was left without remuneration for past two and half years. He therefore, requested that he may be reinstated till such time his resignation is processed and duly accepted by the Airport Authority of India. He sent a telegram on 23.8.2000 repeating his request to be allowed to join the duty.
Page 3 of 22C/LPA/742/2006 JUDGMENT 2.5) On 9.10.2000, he wrote a letter to the Chairman of Airport Authority of India, the competent authority, withdrawing his resignation. He stated as under :
"I would like like to draw your kind attention that I was working at Baroda airport, and I was suffering from a Kidney problem, and I was under the treatment at Muljibhai Patel Urological Hospital at Nadiad, Gujarat State. My doctor has certified that I am now fit to resume my duties and accordingly, I am joining my duty at Baroda Airport on 9.10.2000 at foresoon. Please find herewith a Fitness Certificate issued by my Doctor. Regarding my Resignation letter, as stated above, I have not heard anything in writing. Hence with this letter. Please treat my resignation letter dated 11.7.1999/25.10.1999 as cancelled and withdrawn."
2.6) On 24.10.2000, the respondent conveyed to the petitioner that his resignation was accepted with effect from 1.4.1997. It was stated as under:
"The competent Authority has accepted your resignation w.e.f 1.4.1997 as intimation received from Airports Authority of India, CHQ, New Delhi letter No.A.39012/1/99EC dated 18.10.2000."
2.7) On 30.10.2000, the petitioner represented to the Chairman of Airport Authority of India. He contended that he did not agree with the decision of the authority accepting his resignation with effect from 1.4.1997. On 9.10.2000, he had conveyed that his resignation letters dated 11.7.1999 and 25.10.1999 stand withdrawn. He had never resigned with effect from 1.4.1997. He therefore, Page 4 of 22 C/LPA/742/2006 JUDGMENT requested that letter dated 24.10.2000 be withdrawn and he may be permitted to resume duty.
3. The stand of the respondent was that the resignation of the petitioner was accepted on 6.10.2000. It was only communicated to him under letter dated 24.10.2000. Thus the resignation having already been accepted and made effective from 1.4.1997, there was thereafter, no question of permitting the petitioner to withdraw the resignation. In order to establish the acceptance of resignation on 6.10.2000, in an affidavit dated 18.7.2003, filed by one Shridar K. Jinde for the respondent, it was stated as under:
"2. I say that the final decision accepting petitioner's resignation was taken on 6.10.2000 by the competent authority i.e. Member (Personal and Administration) of the Airport Authority of India. I say that before the decision was taken on 6.10.2000, the file was placed before the various officers of the respondent at its corporate head Quarter New Delhi and the final discussionj were started from 14.9.2000, on which date the Assistant Manager (Establishment and Communication) has placed office Note before the Additional General Manager (Personal) to do the needful in the matter. After considering the note by the Additional G.M. (Personal) he has forwarded the said office note to the Executive Director (Personal and Administration) for approval of the portion marked and bracketed as A in the note, i.e. from which date the resignation of the petitioner is to be accepted. The Executive Director (P&A) has forwarded the same office note to the Member (P&A) for his consideration and order. I say that the Member (P&A) having considered the said note has called the Executive Director (P&A) for discussion and appropriate decisions on 18.9.2000 and as the competent Page 5 of 22 C/LPA/742/2006 JUDGMENT authority has received request of the petitioner that in lieu of one month's notice pay he is ready to serve till his resignation is decide, so on that question the Member (P&A) has sent the said matter to the Executive Director(P&A) for discussion. I say that the Executive Director (P&A) has discussed the matter with Additional General Manager(Personal) and finally after discussion in detail, the Additional General Manager, (Personal) and finally after discussion in detail, the Additional General Manager (Personal) on 4.10.2000 has put up his office note that the petitioner's resignation may be accepted from 1.4.1997 i.e. from the date from which he is not attending the office and sent his office note dated 4.10.2000 to the Executive Director (P and A). I say that the said officer note of Addl.G.M. (Personal) alongwith his remarks was sent to the Members (P&A) for accepting the earmarked portion of the office Note sent on 14.9.2000 by Addl. General Manager (Establishment and Communication) on 5.10.2000. I say that as suggested and opined by Addl.G.M.(Personal) and Executive Director (P&A) the Member (P&A) has accepted the suggestion put forward that the petitioner's resignation is accepted with effect from 1.4.1997 from the date from petitioner is not attending the office. A copy of entire office note and decision is annexed hereto and marked as AnnexureR1"
4. At the time of hearing before us, learned counsel for the respondent contended that during the pendency of the petition, the petitioner had accepted various post service benefits as under :
"(1) CPF Rs.2,31,345/ vide DD No.437454 dated 17/01/2004 delivered on 22/01/2004.
(2) GSLIS Rs.5,142/ vide DD No.220482 dated 23/03/2004 delivered on 09/04/2004.Page 6 of 22
C/LPA/742/2006 JUDGMENT (3) Benevolent funds Rs.648/ vide cheque no. 494895 dated 02/01/2004. Cheque cleared on 03/01/2004.
(4) Gratuity Rs.31,460/ vide cheque 495799 dated 10/5/2004. Cheque cleared on 12/05/2004."
5. Since these details were not produced before the learned Single Judge, we permitted the counsel for the petitioner to produce before us a letter dated 29.4.2003 which is ordered to be taken on record from the petitioner to the respondent in which he stated as under :
"I would like to draw your kind attention on the above mentioned subject.
I am aware that the acceptance of my resignation case is pending before Hon'ble High Court of Gujarat Ahmedabad for final hearing. As I am without employment since long, I request to settle my Pay Fixation work and disburse the arrears dues for the period 1.1.97 to March, 1997 at the earliest, without prejudice to the right and contention of both the parties in the special civil application No.4320 of 2001 in the Gujarat High Court, Ahmedabad. Since I was attached to OIC,ACS, Vadodara upto 31.3.2001. Copy of Pay Slip for March, 1997 & Pay Fixation sheet for 01.10.1989 to 1995 is enclosed for your ready reference.
Once again I would like to request you to consider my case & please do the needful to get me the arrears dues for the above mentioned period to have some relief in my huge financial harmony in surviving my family as I am without employment since long."
6. On the basis of such facts, learned Single Judge in the impugned judgement held that though the decision to accept the petitioner's resignation may have been taken on Page 7 of 22 C/LPA/742/2006 JUDGMENT file earlier, the actual decision was taken only after the petitioner withdrew the resignation under his letter dated 9.10.2000. It was further held that in the subsequent communication dated 18.11.2000, it was conveyed to the petitioner that resignation would be accepted subject to the condition that no dues were outstanding. Since the petitioner's scooter loan was outstanding, there was no acceptance of the resignation. The third ground on which the learned Judge proceeded was that the acceptance of resignation was made effective from 1.4.1997 and it was not open for the employer to retire the petitioner from such date. On such grounds, the learned Judge quashed the impugned order dated 24.10.2000.
7. This decision has given rise to two cross appeals. The respondent contends that the resignation was accepted before the petitioner sought permission to withdraw the same. The learned Judge therefore, could not have quashed the impugned communication. The petitioner has filed appeal contending that the learned Judge should also have granted reinstatement with continuity and consequential benefits.
8. For the respondent, learned advocate Shri Pandya raised the following contention :
1) That the resignation was accepted on 6.10.2000 and was effective from 1.4.1997, therefore, when the petitioner wrote the letter on 9.10.2000 seeking withdrawal of the resignation, the resignation was already made effective.
Mere communication on a later date would not alter the Page 8 of 22 C/LPA/742/2006 JUDGMENT situation.
8.1. In support of his contention, counsel relied on the following decisions :
1) North Zone Cultural Centre and another v. Vedpathi Dinesh Kumar reported in (2003) 5 Supreme Court Cases 455.
2) Modern School v. Shashi Pal Sharma and others reported in (2007) 8 Supreme Court Cases 540, in which the Court finding that the resignation was accepted with immediate effect observed that once a resignation had been validly accepted, the same could not have been withdrawn later on.
3) Secy. Technical Education, UP and others v. Lalit Mohan Upadhyay and another reported in (2007) 4 Supreme Court Cases 492.
8.2. Counsel also contended that merely because the resignation was accepted with effect from 1.4.1997 would not vitiate the entire order. At best, the period between 1.4.1947 till the date the petitioner sent his resignation can be regulated suitably. Counsel also contended that the petitioner having accepted all post Page 9 of 22 C/LPA/742/2006 JUDGMENT service benefits during the pendency of the petition, should be seen to have acquiesced in the position and accepted his termination of service in terms of acceptance of resignation.
9. On the other hand, learned counsel Ms. Sangeeta Pahwa for the original petitioner contended that :
1) there is no material to hold that the resignation was actually accepted on 6.10.2000. The impugned communication refers to a letter dated 18.10.2000 which was never been produced. Mere taking of decision on file would not amount to acceptance of resignation.
2) In any case, acceptance of resignation would become effective only if it was communicated to the petitioner.
3) In any case, there was no acceptance of resignation in the eye of law since the authority did not accept the resignation tendered by the petitioner but modified the terms thereof.
10. Having thus heard learned counsel for the parties, what emerges is as follows :
10.1. The petitioner due to his health problems could not serve the employer after 1.4.1997. He therefore, tendered his resignation on 11.7.1999 and requested that he may be relieved from service. He repeated his request under communication dated Page 10 of 22 C/LPA/742/2006 JUDGMENT 25.10.1999. The respondent however, insisted that the petitioner must pay one month's salary of Rs.10,443/ before his offer of resignation can be considered. The petitioner unable to repay the said amount conveyed on 22.5.2000 that in which case he may be permitted to resume duty till the question of his resignation is settled. On 9.10.2000, he withdrew the resignation. On 24.10.2000, it was conveyed to him that his resignation was accepted with effect from 1.4.1997.
11. By now it is well settled that unless the statutory rules provide otherwise, an employee tendering resignation or seeking voluntary retirement can always withdraw the request before it is accepted. Even if the offer is accepted, but the effective date of severance of service has not yet arrived, it would be open for the employee with the leave of the employer to withdraw the request for voluntary retirement or resignation, as the case may be. In case of Balaram Gupta v. Union of India and another reported in 1987 (Supp) Supreme Court Cases 228, the Apex Court observed as under :
"12. In this case the guidelines are that ordinarily permission should not be granted unless the Officer concerned is in a position to show that there has been a material change in the circumstances in consideration of which the notice was originally given. In the facts of the instant case such indication has been given. The appellant has stated that on the persistent and personal requests of the staff members he had dropped the idea of seeking voluntary retirement. We do not see how this could not be a good and valid reason. It is true that he was resigning and in the notice for resignation he had not given any Page 11 of 22 C/LPA/742/2006 JUDGMENT reason except to state that he sought voluntary retirement. We see nothing wrong in this. In the modern age we should not put embargo upon people's choice or freedom. If, however, the administration had made arrangements acting on his resignation or letter of retirement to make other employee available for his job, that would be another matter but the appellant's offer to retire and withdrawal of the same happened in so quick succession that it cannot be said that any administrative set up or management was affected. The administration has now taken a long time by its own attitude to communicate the matter. For this purpose the respondent is to blame and not the appellant."
In case of Bank of India and others v. O.P. Swaranakar etc. reported in AIR 2003 Supreme Court 858, in context of the voluntary retirement scheme framed by a nationalised bank in which some of the employees had initially sought voluntary retirement but later on withdrawn the same, the Apex Court observed that the employees opting for voluntary retirement could withdraw their offer before it was accepted by the Bank. In the said case, it was so held despite a contractual bar to withdrawal contained in the scheme. In the present case, therefore, the petitioner had every right to seek withdrawal of his offer of resignation before it was accepted and made effective. Once such offer is accepted and also made effective by severance of service contract between the employer and the employee, thereafter, there would obviously be no further question of withdrawing the resignation letter.
12. The central question therefore, calls for consideration is, whether before the petitioner communicated the withdrawal of resignation by letter dated 9.10.2000, his Page 12 of 22 C/LPA/742/2006 JUDGMENT offer of resignation was accepted by the employer?
13. In this context, we are prepared to accept the stand of the respondent that the same was accepted on 6.10.2000. It was only communicated under communication dated 24.10.2000. So much is clear from the detailed affidavit filed before the learned Single Judge and extract of which we have reproduced earlier. We have no reason to doubt official records and affidavit on oath filed by the responsible officer. As held by the Supreme Court in number of decisions and in particular, in case of North Zone Cultural Centre and another v. Vedpathi Dinesh Kumar (supra), acceptance of resignation becomes effective when an order is passed and not when it is communicated. In the said decision, Supreme Court observed as under :
"16. Therefore, it is clear that noncommunication of the acceptance does not make the resignation inoperative provided there is in fact an acceptance before the withdrawal.
17. We will consider the effect of delayed communication of the acceptance of resignation separately hereinafter.
18. It is an admitted fact that so far as the appellant Organisation is concerned, there is no rule which requires the acceptance of the resignation to be communicated before the resignation could become effective. But the Division Bench in appeal has relied upon a consolidated guidelines and instructions issued by the Government of India vide letter of February 11, 1988 dealing with the subject of acceptance and withdrawal of resignation. We see that these guidelines state that in the case of a resignation which has been accepted by the appointing authority with effect from a future date and if in the Page 13 of 22 C/LPA/742/2006 JUDGMENT meantime the concerned Government servant withdraws his resignation before he is actually relieved of his duties, the normal principle should be to allow the request of the Government servant to withdraw the resignation. In these guidelines, we do not see any requirement which states that even in cases where the resignation is accepted with immediate effect, the same can be withdrawn before such acceptance is communicated to the Government servant concerned. On the contrary, in our opinion, these guidelines also indicate that the resignation takes effect the moment the same is accepted."
14. There are no statutory rules to the contrary brought to our notice. Both sides agreed that the respondent, Airport Authority of India, followed the Central Civil Services Rules. No rule has been brought to our notice which provided that acceptance of resignation of an employee would become effective only after the order by the competent authority is communicated to such an employee. Reliance of the counsel for the petitioner on the decision in case of Bank of India and others v. O.P. Swaranakar etc.(supra), in this context is not well founded. It was a case where in terms of voluntary retirement schemes of nationalised banks, the Court found that the employer had retained a discretion either to accept or not to accept the voluntary retirement offer of an employee. Such decision was subject to further appeal/review. It was in this context held that acceptance of such an offer was required to be communicated in writing. Facts in the present case are different.
15. Despite such conclusions, the question is, can the action of respondent communicated to the petitioner Page 14 of 22 C/LPA/742/2006 JUDGMENT under impugned communication dated 24.10.2000 be stated to be one of acceptance of resignation of the petitioner?
16. In this context, our answer has to be clearly in the negative. Our reasons are as follows :
17. We may recall the petitioner had tendered his resignation under his communication dated 11.7.1999. He had offered such resignation prospectively and requested that he may be relieved from service. The employer at one stage desired that the petitioner should deposit one month's salary of Rs.10,443/ before the resignation can be accepted but later on decided to accept the resignation with effect from 1.4.1997. The petitioner never intended to resign from such date. His letter of resignation was clear and he requested to be relieved upon acceptance of the resignation letter. The respondent could have either accepted such an offer and acted upon such resignation prospectively from the date the resignation is accepted or could have rejected the offer of resignation on any ground that was available to the employer. If there was any difficulty in regulating the period of absence of petitioner from 1.4.1997 till his resignation was accepted, the employer could as well, if otherwise permissible under the rules, refuse to act on petitioner's offer for resignation. Under no circumstances, however, the employer could have modified such offer of resignation exparte and acted upon it unilaterally. In effect, therefore, employer brought about termination of contract of employment between the petitioner and the respondent from a date interior to one Page 15 of 22 C/LPA/742/2006 JUDGMENT indicated by the petitioner in the letter of resignation.
18. For several reasons, this was not permissible. Firstly, offer of resignation can either be accepted as it is, or may be rejected for valid reasons. At any rate, it cannot be unilaterally modified. The act of resignation of an employee has to be a voluntary act and an unconditional offer for termination of service contract, but it cannot be under compulsion by the employer. The employer predating the effective date of resignation thus compelled the petitioner to be relieved from duty from a date not offered by him. In case of Nand Keshwar Prasad v. Indian Farmers Fertilizers Cooperative Ltd. and others reported in (1998) 5 Supreme Court Cases 461, the Apex Court observed as under :
"11. After giving our careful consideration to the facts and circumstances of the case, it appears to us that the law is well settled by this Court in a number of decisions that unless controlled by condition of service or the statutory provisions, the retirement mentioned in the letter of resignation must take effect from the date mentioned therein and such date cannot be advanced by accepting the resignation from an earlier date when the employee concerned did not intend to retire from such earlier date. It has also been held by this Court that it is open to the employee concerned to withdraw letter of resignation before the same becomes effective."
19. Secondly, such antedating of resignation may have serious ramifications for an employee. In a given case it can make a difference between completing qualifying service for pension and not completing. If an employee offers resignation from a service with such factor in mind, Page 16 of 22 C/LPA/742/2006 JUDGMENT surely, employer cannot accept the resignation as being voluntary and enforce a date not chosen by employee. In terms of the Contract Act also, this was wholly impermissible. As per section 7 of the Contract Act in order to convert a proposal into a promise, the acceptance must be absolute and unqualified. At best, if the respondent desired that service of the petitioner be terminated from 1.4.1997, the same ought to have been put to the petitioner and it would be in the nature of a counter proposal. In our opinion, therefore, the socalled acceptance of the resignation by the respondent was not acceptance in eye of law. In context of section 7 of the Contract Act, learned Single Judge of Allahabad High Court in case of Chhotey Lal Gupta (deceased by LR.s) v. Union of India reported in AIR 1987 Allahabad 329, observed as under :
"15. In Rao Girdhari Lal v. Societe Beige de Banque S. A., AIR 1938 Lahore 341, their Lordships have taken the view that when an offer containing certain conditions is made to a party and that party by adding to the conditions makes a counter offer then in such a situation the counter offer amounts to rejection of the original offer already made.
16. In Henry Earnest Meaney v. E C Eyre Walker, AIR 1947 All 332, their Lordships have taken the view that in case the acceptance is conditional there is no completed contract.
17. In Deep Chandra v. Mohammad Sajja Ali Khan, AIR 1951 All 93 (FB) the view aken is that the acceptance must be unconditional and absolute
18. In U.P. State Electricity Board v. Goel Electric Stores, AIR 1977 All 494 a Division Bench of our own Court has also taken the view that if there is a conditional acceptance, no contract comes into existence.Page 17 of 22
C/LPA/742/2006 JUDGMENT
19. In Union of India v. Uttam Singh Dugal and Co., AIR 1972 Delhi 110 the Delhi High Court has also taken the view that acceptance must be absolute In this case also Utam Singh Duqal and Co., AIR 1972 Delhi 110 the Delhi High Court contract between the parties. In our case also it is pertinent to note that the tender remained open for acceptance for a period of 90 days, i.e. up to 9th Oct., 1966 and it is within this period of 90 days that under the afore mention contract between the parties. In our case also it is pertinent to note that the tender remained open for acceptance for a period of 90 days, i.e. upto 9th Oct., 1966 and it is, within this period of 90 days that under the aforementioned two letters dated 26th Sept., 1966 and 7th Oct., 1966 certain new conditions were sought to be added. As the plaintiff did not agree to the new conditions under the law no concluded contract came into existence.
20. In Badri Prasad v. State of Madhya Pradesh, AIR 1970 SC 706, their Lordships have taken the view that in case the alleged acceptance of the offer was conditional and qualified, no concluded contract came into existence.
21. To the same effect is the view taken by Chesire and Fifoot's in their book "Law of Contract" Eighth Edition published by Butterworths and Company Limited, London. At page 31 of the said book, the learned authors have summarised the position with regard to the new terms if they are sought to be introduced thus: -
"The offeree must unreservedly, assent to the exact terms proposed by the offerer. If, while purporting to accept the offer as a whole, he introduces a new term which the offerer has not had the chance of examining, he is in fact merely making a counteroffer. The effect of this in the eye of the law is to destroy the original offer.""
20. In case of Bank of India and others v. O.P. Swaranakar etc.(supra), the facts were that nationalised banks in order to reduce staff had introduced voluntary retirement schemes. Large number of employees submitted Page 18 of 22 C/LPA/742/2006 JUDGMENT their applications for voluntary retirement out of which few withdrew their offers. Despite withdrawal of their offers, the same were accepted. In this context, the Supreme Court observed that it is difficult to accept the contention that a contract of employment would not be governed by the Indian Contract Act. A contract of employment is also a subject matter of contract. Unless governed by a statute or statutory rules the provisions of the Indian Contract Act would be applicable at the formulation of the contract as also the determination thereof. The Court further held that the voluntary retirement scheme was not a proposal or an offer but merely an invitation to treat and the applications filed by the employees constituted offer. It was therefore, held that such offer could always be withdrawn before it was accepted. It was also found that in number of cases, such offer was withdrawn only when a proviso was added to the regulations which would affect the right of the employees from seeking pension. In that context, it was held and observed as under :
"89. Furthermore, a large number of employees have withdrawn their offer only when a proviso is sought to be added to Regulation 28 aforementioned. In terms of the Scheme the employees, who expected to get benefits of clause 4 of Regulation 29 would be deprived therefrom. It is not in this dispute that the qualifying period for pension qualifying for receiving pension was 20 years. Only upon completion of 20 years, in terms of the statutory regulation contained in Regulation 29, an employee could opt for voluntary retirement and in terms thereof, he would be entitled to the benefits specified therein. The said regulations had specifically been mentioned for the purpose of computation which would include invocation of Subregulation 4 of Regulation 29 providing for relaxation Page 19 of 22 C/LPA/742/2006 JUDGMENT of 5 years towards the qualifying period. The employees must have proceeded on the basis that despite the fact that they have merely rendered 15 years of service which was not a qualifying service under the regulations, they would be entitled to the pensionary benefits in terms of the scheme. By introducing the proviso to Regulation 28 pension was sought to be made pro rata in place of full pension.
90. The basic concept of the scheme, therefore, underwent a change which also goes to show that the banks had sought to invoke its power of amending the scheme. Once the scheme is amended and/or an apprehension is created in the mind of the employees that they would not even receive the entire benefits as envisaged under the scheme, they were entitled to revoke their offers. Their action in our considered opinion is reasonable. It may be that some of the employees only opted for the provident fund benefit which did not undergo any amendment but the same would not change the attitude on the part of the banks."
21. Under the circumstances, the petitioner was within his rights to seek withdrawal of the offer of resignation which he did on 9.10.2000. The learned single Judge therefore, correctly quashed the communication dated 24.10.2000. As can be seen from the letter dated 29.4.2003 written by the petitioner to the respondent, he had accepted the dues released by the respondent without prejudice to his rights and contentions in the pending petition. We must realise that the petitioner was without salary since 1.4.1997. Though he sought to withdraw his resignation in October 2000, employer refused to permit him to do so. His petition also remained pending for sometime. During such period, if he accepted certain Page 20 of 22 C/LPA/742/2006 JUDGMENT payments from the employer clearly indicating that same was without prejudice to his rights and contentions in the petition, we cannot see his action as an acquiesce. Nothing is brought to our notice to suggest that said acceptance of dues was by way of full and final settlement. We are informed that the petitioner has already been reinstated in service with effect from 29.1.2005 in terms of order of learned Single Judge and is working since then.
22. Before closing we would given certain further directions :
1) The reinstatement of the petitioner in service would be with continuity. However, the period of absence from 1.4.1997 till 9.10.2000 when the petitioner sought permission to withdraw the resignation shall be governed as per the rules of the respondent with respect to which we express no opinion.
2) Post 9.10.2000, the petitioner would be entitled to 50% back wages till actual reinstatement in service.
3) The amounts received by the petitioner from the respondent towards the post service benefits, noted in paragraph no.4 above, shall be payable to the respondent with 7% simple interest from the date of receipt of such amounts till 20.2.2014. Such amount shall be adjusted against the petitioner's entitlement of backwages arising out of this order. If any amount remaining payable by the petitioner to the respondent or by the respondent to the petitioner, the same shall be paid within three months from the date of receipt of a copy of this order.
Page 21 of 22C/LPA/742/2006 JUDGMENT
23. Both the Letters Patent Appeals are disposed of in above terms.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 22 of 22