Patna High Court
Parmeshwar Paswan vs The State Of Bihar & Ors on 21 May, 2010
Author: Shailesh Kumar Sinha
Bench: Shailesh Kumar Sinha
CIVIL WRIT JURISDICTION CASE No.14717 OF 2009
In the matter of an application
under Article 226 of the
Constitution of India.
1-PARMESHWAR PASWAN S/O LATE TURAI
PASWAN R/O PARJUAR DIN TOL, P.S.- ARER,
BLOCK- BENIPATTI, DISTT.- MADHUBANI-----
(Appellant)
Versus
1-THE STATE OF BIHAR THROUGH SECRETARY,
HOME (POLICE) BIHAR, PATNA
2-CIRCLE OFFICER null BENIPATTI,
MADHUBANIDISTRICT MAGISTRATE
MADHUBANI
4-ACCOUNTANT GENERAL BIHAR, PATNA
-----------
For The Petitioner : DR.R.USHA, Advocate
For The Respondent :( GP2)
For The Accountant General - Mr. Sudhir Singh, Advocate
PRESENT
THE HON'BLE MR. JUSTICE SHAILESH KUMAR SINHA
Shailesh Kumar The petitioner prays for quashing of the
Sinha,J
letter vide no. 3721 dated 18.06.2009 (Annexure- 8)
wherby the claim of the petitioner for pension has
been rejected.
2. The brief relevant facts are that the
petitioner was initially appointed on the post of Village
Chowkidar on 04.07.1955 within Benepatti Police
Station, district of Madhubani. Pursuant to the policy
decision of the Cabinet, the village Chowkidars were
declared as Class - IV Employee of the State
Government with effect from 01.01.1990 as per letter
no. 4ch-101/90/359 dated 17th of January 1990 vide
2
Annexure -5 of the writ application. The petitioner, on
his retirement on 31st of May 1999, requested for
pension which was declined since he did not complete
the minimum service of 10 years as required under
the Bihar Pension Rules after being declared as Class
- IV employee of the Government with effect from
1.1.1999 as per Annexure- 5.
3. The petitioner filed a writ application in
this court vide C.W.J.C. No. 13634 of 2006 for
directing the respondent - State for extending the
benefit of pension. The writ application was filed
primarily on the ground that the regular pay scale was
allowed to the village chowkidars by the State
Government with effect from 01.01.1977 in the pay
scale of Rs. 75-1-95. The benefit of gratuity was
allowed. The expenditure were to be made from the
Government revenue under the Head "255 police and
village police" vide State Government letter no.
31C3/102/77/9185 dated 29.08.1977, as contained
in Annexure- 3 followed by the further decision to pay
exgratia amount of Rs. 50,000/- to the legal
representative of the Chowkidar/Dafadar who dies
while discharging the Government expenditure to be
made under the "Head 2065 administrative services
and other expenses" with effect from 01.04.1987 vide
3
Annexure- 4. The other admissible allowance were
also allowed from the aforesaid dated followed by
revision of pay scale with effect from the aforesaid
date i.e. 01.04.1987. It further appears that on
demand being made by the Chowkidars/Dafadars that
they should be declared as Class - IV Employee of
the State Government and the salary and other
allowances be also paid as admissible. Pursuant to
the Cabinet decision taken on 30th of December 1989
State Government declared the Chowkidars as Class-
IV Employees of the State Government with effect from
01.01.1990 in the revised pay scale of Rs. 750-12-
870-14-940 as per letter no. 359 dated 17.01.1980
vide Annexure- 5.
4. The aforesaid writ application upon
consideration was disposed of by order dated 29th of
April 2008, as contained in Annexure-6. This court
upon details consideration of the relevant facts and
rules under the Bihar Pension Rules disposed of by
directing that the State Government should consider
the case of the petitioner for granting him the benefit
of services rendered by him in between 01.01.1977 to
01.01.1990, so that the petitioner may acquire the at
least minimum qualifying service for allowing pension
to the Government Servant in terms of the Bihar
4
Pension Rules as discussed in.
Paragraph 7, 8 and 9 which are quoted
below :-
Paragraph - 7 " Rule 58 of
the Bihar Pension Rules provides that
the service of a Government servant
shall qualify for pension if it
confirms to the following three
conditions, namely, the service
rendered must be under Government,
employment must be substantive and
permanent and finally the service
must be paid by the Government.
Rule 59 of the Bihar Pension Rules
provides that the Government in the
case of a service paid from the
revenues of the State may declare the
service to be pensionable even if the
service is not under Government or
the employment is not against
substantive and permanent post.
Paragraph - 8 The fact that
petitioner was appointed as
Chowkidar w.e.f. 9.7.1955 regularized
as a Government Servant w.e.f.
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1.1.1990 and superannuated w.e.f.
31.5.1999 without completing ten
years of pensionable service is not in
dispute. Prayer, however, has been
made in this application to include
even part of the earlier service
rendered by the petitioner for
calculating the minimum ten years of
qualifying service for earning pension
under the Bihar Pension Rules as the
petitioner throughout his career
served the Village police with all
sincerity at his command and was
paid from the State Exchequer right
from 1.1.1977 in the light of report of
the I.N. Thakur committee
constituted by the State Government
for providing better service condition
to the Chowkidars.
Paragraph - 9 It is thus
evident that the State Government in
terms of Rule 59 of the Bihar Pension
Rules has the necessary discretion to
take into account the service
rendered by the petitioner in between
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1.1.1977to 1.1.1990 for the purpose of calculating qualifying service so as to enable him to earn minimum pension under the Bihar Pension Rules. Accordingly it is directed that the State Government should consider the case of the petitioner for granting him the benefit of service rendered in between 1.1.1977 to 1.1.1990 so as to enable him to earn minimum qualifying service for pension in terms of the Bihar Pension Rules. Necessary compliance in the light of this order be made by the State Government as early as possible in any case within a period of two months from the date of receipt/production of a copy of this order."
5. Since no final decision was taken as directed by this court petitioner filed contempt application vide M.J.C. No. 3745 of 2008. Thereafter the impugned order contained in memo no. 3712 dated 18th of June 2009 vide Annexure- 8.
6. Learned counsel for the petitioner submits that this court vide Annexure- 6 directed that 7 the State Government should take necessary decision in terms of Rule 59 of the Bihar Pension Rules in view of the facts noticed above. The State Government however did not take the decision, as required to be taken in terms of Rules 58 and 59 of the Bihar Pension Rules and as directed by this Court that the decision as contained in Annexure- 8 is not of State Government. It is further submitted that the grounds for rejecting the claim of the petitioner for pension that since similar cases may also arise in future causing problem for the State Government is not justified in law . As such, the impugned order as contained in memo no. 3721 dated 18th of June 2010 deserves to be quashed.
7. Learned counsel appearing on behalf of the State on the other hand submits that petitioner did not complete the minimum 10 years of qualifying service, as required under the rules, as such, he is not entitled to receive pension. The claim of the petitioner for pension, therefore, rightly rejected referring to the statement made in the counter affidavit filed on behalf of the respondent nos. 1 and 4.
8. Considering the rival submissions of the parties and their respective pleadings, it would appear that the basic facts with respect to appointment, 8 allowing regular pay scale, gratuity, additional allowance and meeting the expenditure from general revenue of the State Government under the different head as indicated in Annexures -3 and 4. It is also not in dispute that the petitioner also got declared as Class - IV employee of State Government vide Annexure -5. It would be appropriate to refer Rules 58 and 59 in connection with entitlement of pension under the Bihar Pension Rules which are quoted below :-
Rule :- 58 the services of a Government servant does not qualify for pension unless it conforms to the following three conditions :-
First - The Service must be under Government.
Second - the employment must be substantive and permanent.
Third - the service must be
paid by Government.
These three conditions are
fully explained in the following sub- sections.
Rule :- 59 The provincial Government may, however, in the case of service paid from general revenues, even though either or both of conditions (1) and (2) are not fulfilled.
(1) declare that any specified kind 9 of service rendered in a non-
gazetted capacity shall qualify for pension.
(2) In individual cases, and subject to such conditions as it may think fit to impose in each case, direct that service rendered by a Government servant shall count for pension
9. On perusal of the aforesaid provision it would appear that Rule 58 prescribes three necessary conditions to be fulfilled for qualifying for pension by the Government servants. The conditions are that the service must be under Government, the employment must be substantive and permanent and the service must be paid by the government. The Rule 59 empowers the State Government declare even though the person claiming pension may not fulfill the above conditions no. 1 and 2 to direct that the service rendered by the Government servant shall count for pension considering the individual cases with respect to any specific kind of service rendered in non-gazetted capacity having the paramount consideration for service of such individual cases that services must have been paid from the general revenue of the State Government.
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10. The case of the petitioner that after initial appointment on the post of Chowkidar the regular pay scale revisions of pay scale as also the allowances and extending other benefits like payment of gratuity and exgratia amount to the legal representatives of the Chowkidar in case of his death even prior to 01.01.1990 were allowed. The expenditure on account of such payments were made from the public exchequer under the specific police heads mentioned in Annexure- 3 and 4 even before the petitioner alongwith other village Chowkidars were declared as Class - IV Employee. These facts are not in dispute.
11. The only reason for disallowing the benefit of pension is that in case, pension is allowed to the petitioner, the Government may be face more similar individual cases causing problem for the government in future. The stand is not justified in law in view of the provisions of rules 58 and 59 of the Bihar Pension Rules. Moreover, this court as per the order dated 29.04.2008 in C.W.J.C. No. 13634 of 2006 as contained in Annexure- 6 specifically directed for consideration by "State Government" to consider the case of the petitioner in terms of Rule 59 of the Bihar Pension Rules for considering the service rendered by 11 him in between 01.01.1977 to 01.01.1990. The impugned order does not indicate any such consideration.
12. Learned counsel for the State is not in a position to controvert the submissions of the petitioner that such considerations were made in the impugned order dated 18.06.2009 as contained in annexure- 8.
13. In the above circumstances and in view of the discussions made in the forgoing paragraphs, this court is unable to uphold the decision as contained in impugned order dated 18.06.2009 (Annexure-8), accordingly, the same is quashed with direction that the State Government should take conscious decision for counting the previous service of the petitioner between 01.01.1977 to 01.01.1990 for qualifying service for pension in light of the relevant consideration required to be taken under Rule 58 and 59 of Bihar Pension Rules in the individual cases. Such decision be taken after considering the entire facts and circumstances of the case in respect of the petitioner as also directed by the Court on the previous writ application filed by the petitioner Vide Annexure -6 within a period of six months on receipt/production of certified copy of the present 12 order
14. The writ application stands disposed of with the above observations/directions. Patna High court ( Shailesh Kumar Sinha, J) Date 21st May 2010 AFR Jagdish