Punjab-Haryana High Court
Union Of India And Others vs Ex Lnk Dsc Mani Ram on 5 July, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
LPA No. 755 of 2010 (O&M)
Date of Decision: July 5, 2010
Union of India and others ...
Appellants
Versus
Ex LNK DSC Mani Ram ...Respondent
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE A.N. JINDAL
Present: Ms. Renu Bala Sharma, Central Govt. Counsel,
for the appellants.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the
Digest?
M.M. KUMAR, J.
This appeal by Union of India and its officers, filed under Clause X of the Letters Patent, challenges order dated 27.4.2009, passed by the learned Single Judge in CWP No. 11769 of 2007.
It is undisputed that Regulation 125 of the Pension Regulations for the Army, 1961, categorically provides for condonation of deficiency in service for eligibility to service pension/reservist pension. According to the provisions a fraction of a year equal to 3 months and above but less than six months is required to be treated as half year i.e. six months. The petitioner-respondent was deficient in qualifying service by a period of 29 days as he had LPA No. 755 of 2010 2 rendered 14 years and 336 days service, which was less than 15 years. The learned Single Judge, placing reliance on a Division Bench judgment of this Court in the case of Salwinder Singh v. State of Punjab and others (CWP No. 19101 of 2006, decided on 29.7.2008), wherein similar Rules/instructions were subject matter of consideration, has allowed the petition by extending the benefit of condonation of deficiency in service. Accordingly, the petitioner has been made eligible by condoning the period of 29 days and has been held entitled to pension.
The only argument raised in support of the appeal by the learned counsel for the appellants is that vide letter dated 26.11.1962 (R-5), Adjutant General has clarified that Regulation 125 of the Pension Regulations Part-I, 1961, was not to be applicable for enhancement of pension and the rule was not to apply to individuals who have already earned a pension. The argument seems to be that the petitioner-respondent having earned pension by rendering service from 13.6.1963 to 1.12.1978 would not be entitled to condonation of 29 days for earning enhanced pension.
Having heard learned counsel we are of the considered view that the letter dated 26.11.1962 (R-5), would not come to the rescue of the appellant-Union of India because firstly the letter written by the Adjutant General cannot make any amendment in the Pension Regulations framed by the statutory authorities. The Adjutant General is a persona non grata and not competent to alter Regulation 125 of the Pension Regulations. Moreover, a strict LPA No. 755 of 2010 3 interpretation of the communication dated 26.11.1962 (R-5) would show that the benefit of Regulation 125 is not to be extended for enhancement of pension. There is no question of any enhancement in the present case but the question pertains to earning of pension for the service rendered by the petitioner-respondent from 28.5.1984 to 31.7.1999 (a period of 94 days was not considered as qualifying period as he had over-stayed the leave). Consequently, we are of the view that there is no merit in the appeal.
As a sequel to the above discussion, the appeal fails and the same is dismissed.
(M.M. KUMAR)
JUDGE
(A.N. JINDAL)
July 5, 2010 JUDGE
Pkapoor