Central Administrative Tribunal - Delhi
Shri Birendra Singh vs Union Of India on 28 May, 2014
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
O.A. No. 4147/2012
New Delhi this the 28th day of May, 2014
HONBLE MR. G. GEORGE PARACKEN, MEMBER (J)
HONBLE MR. SHEKHAR AGARWAL, MEMBER (J)
1. Shri Birendra Singh
(aged about 40 years)
S/o Shri Nandan Singh Rawat
O/o Principal Controller of Communication
Accounts,
DOT Building,
Prasad Nagar,
Karol Bagh,
New Delhi-110005.
2. Shri Suresh
(Aged about 41 years)
S/o Shri Tale Ram
O/o Principal Controller of Communication
Accounts,
DOT Building,
Prasad Nagar,
Karol Bagh,
New Delhi-110005. Applicants
By Advocate: Shri S.M. Zulfiquar Alam with Shri Jai
Kishan.
Versus
1. Union of India
Through the Secretary,
Ministry of Finance,
Department of Economic Affairs
(Banking Division)
Government of India,
3rd Floor,
Jeevan Deep Building,
Sansad Marg,
New Delhi-110001.
2. The Custodian
Office of the Custodian,
The Special Court (TORTS) Act, 1992,
Banking Division
(Department of Financial Services),
Ministry of Finance,
3rd Floor, Bank of Baroda Bhawan, 16,
Parliament Street,
New Delhi-110001.
3. The Registrar,
Debts Recovery Tribunal-II,
PNB House,
Zonal Office,
2nd Floor,
Sector-17B,
Chandigarh-160017.
4. The CCA,
O/o Principal CCA, Delhi Region,
DOT Building,
Prasad Nagar,
Karol Bagh,
New Delhi-110005. Respondents
By Advocate: Dr. Shamsuddin Khan with Shri Mata Deen.
ORDER (ORAL)
Honble Mr. G. George Paracken, Member (J) The Applicants in this joint Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 challenged the impugned Annexure A-1 letter dated 15.02.2012 issued to the Applicant No.1 by the Respondent No.2, namely, the Office of the Custodian, The Special Court (TORTS) Act, 1992, Banking Division (Department of Financial Services), Ministry of Finance, New Delhi. By the aforesaid letter his request for transfer of the amount in his GPF Account and counting his past service under Rule 13 and 25 of the CCS (Pension) Rules, 1972 and FR 54 and 54A has been rejected for the following reasons:-
(i) Your services have been terminated from this office and you have been re-employed in the office of Debt Recovery Tribunal, Chandigarh on the instructions of Honble Cats order dated 09.12.2005. In the said order, there are not instructions regarding counting of your previous service in this office. However, you may apply your current department for the same and this office shall raise no objection for the same. Moreover, you are governed by New Pension Scheme.
(ii) As regard transfer of GPF balance, it is stated that same can not be transferred as you do not have any GPF account being governed by the New Pension Scheme. You may apply for payment of the same at the earliest, failing which, the amount would be credited to Government Account under the Consolidated Fund of India as per Government instructions in this regard.
2. They are also aggrieved by the Annexure A-2 letter dated 27.02.2012 issued to both the Applicants rejecting their request to count the temporary service rendered by them in Office of Custodian as regular service and to admit them to the Old Pension Scheme. The relevant part of the said letter reads as under:-
I am directed to refer to your letter No.2/04/006/DRT-II/CHD/469 dated 24.12.2009 and 2/4/2006/DRT-II/CHD/116 dated 31.01.2012 on the above subject and to say that the matter of counting their previous service for inclusion of their name in Old pension Scheme was considered with DOP&T and Department of Pension Scheme which has clarified that CCS (Pension) Rules, 1972 applies to permanent Govt. Servants appointed to posts up to 31.12.2003. Such appointments must be regular and to a pensionable post borne on pensionable establishment and service must be continuous, unbroken beginging before 31.12.03.
Casual labourers/Temporary service are not eligible for any credit of casual service for retirement benefits/pensions on their regularization on or after 1.01.2004.
In view of above, the temporary service rendered by above employees in Office of Custodian will not count as regular service. Therefore, Old Pension Scheme is not applicable in case of all the above employees.
3. The brief facts of the case: The Applicants were initially appointed as daily wagers on 29.08.1992 and 22.12.1992 respectively in the Office of the Custodian, The Special Court (TORTS) Act, 1992, Banking Division (Department of Financial Services), Ministry of Finance, New Delhi. While serving in that capacity in the said office, they were granted temporary status in the scale of pay of Rs.750-940 w.e.f. 01.07.1994 in terms of the DOP&T OM No.51016/2/90-Estt. dated 10.09.1993 regarding grant of temporary status and regularization of casual workers. One of the benefits under the said scheme is that after rendering three years continuous service after conferment of temporary status, the casual labourers would be treated on par with temporary Group `D employees for the purpose of contribution to the General Provident Fund. Accordingly, they became the members of the GPF Scheme and they contributed to the said fund regularly till 04.03.2003. However, the Respondent-Department, vide letter dated 04.03.2003, dispensed with their service with effect from 05.03.2003. However, on challenging the aforesaid action by the Applicants vide OA No.605/2003, this Tribunal directed the Respondents to consider them for re-engagement. Even though the Respondents challenged the aforesaid order before the Honble High Court of Delhi vide Writ Petition (Civil) No.1991/2004 it was dismissed as withdrawn vide order dated 09.03.2004. Since the Respondents have not re-engaged them pursuant to the aforesaid order of this Tribunal in OA No.605/2003 (supra), they filed Contempt Petition No.50/2005 therein. Finally, the Respondents re-engaged them as Group D employees on 01.02.2007 and 19.07.2006 respectively in the Debts Recovery Tribunal-II (DRT-II for short) under the Ministry of Finance. However, their basic pay was fixed at the minimum of the relevant scale at Rs.2550/- whereas they have already been drawing the basic pay of Rs.2960/- as on 04.03.2003. According to the Applicants, since they have been reinstated in service, they are governed by Rule 25 of the CCS (Pension) Rules, 1972 which reads as under:-
(1) A Government servant who is dismissed, removed or compulsorily retired from service, but is reinstated on appeal or review, is entitled to count his past service as qualifying service.
(2) The Period of interruption in service between the date of dismissal, removal or compulsory retirement, as the case may be, and the date of reinstatement, and the period of suspension, if any, shall not count as qualifying service unless regularized as duty or leave by a specific order of the authority which passed the order of reinstatement.
4. They have also relied upon the judgment of the Apex Court in the case of R.T. Lynch Md. Salim Shaik Vs. Union of India and Others in Civil Appeal No.3479 of 1991 decided on 04.09.1991 wherein it has been held as under:-
Whatever may be the reason for re-employment, the employer respondent obviously condoned the lapse to call him back to duty and it is unusual relief available in these circumstances to give continuity of service for the purpose of pension.
5. The Applicants made representations to the Respondents to refix their pay after counting their past service rendered by them and to open a GPF account through DRT-II Chandigarh and transfer the amount in their previous GPF account. They have also requested the Respondents to count their previous service for admitting them to the Old Pension Scheme under CCS (Pension) Rules, 1972. However, by the impugned Annexure A-1 and Annexure A-2 letters, the Respondents rejected their request. They have, therefore, filed this OA seeking the following reliefs:-
(a) Declare the impugned letter dated 15.02.2012 issued by Office of Custodian and letter dated 27.02.2012 issued by Shri Rajiv Sharma, Under Secretary to the Govt. of India, Ministry of Finance, as arbitrary, discriminatory, unreasonable, unjust, and inequitable and quash and set aside the same.
(b) Direct the respondents to treat the applicants in continuing service with effect from 05.03.2003 for the benefits of placing them in old pension scheme as the applicants were reinstated in service on direction of Honble Tribunal.
(c) Direct respondents to deduct the subscription towards GPF with effect from 05.03.2003 in continuance to previous subscription as per Scheme of 10.09.1993 and to refund the amount with interest which was deducted from salary towards New Pension Scheme.
(d) Direct respondents to re-fix the basic pay keeping in view the earlier basic pay that is Rs.2,960/- as on 04.03.2003 wherein on re-engagement on 01.02.2007 and 19.07.2006 respectively the basic pay was fixed at Rs.2550/- which is arbitrary.
(e) Direct respondents to pay the salary for the broken period that is from -5.3.2003 till their reinstatement on 01.02.2007 and 19.07.2006 respectively with interest.
(f) Direct respondents to count the broken period that is 05.03.2003 till their reinstatement on `01.02.2007 and 19.07.2006 respectively as qualifying service by regularizing as duty or leave.
(g) Any other relief may deem fit by the Honble Tribunal in given circumstances.
6. This Tribunal considered the case of the Applicants earlier on 12.12.2012 and it was of the view that they have failed to make out a prima facie case for grant of the aforesaid reliefs. Accordingly, this OA was dismissed in limine. The operative part of the said order reads as under:-
2. The Original Application is accompanied with MA 3485/2012 seeking leave to file the Original Application jointly.
3. At the very outset, it is noted that the impugned order dated 15.2.2012, as at Annexure A/1, pertains to Applicant no.1 Shri Birendra Singh, LDC. We find no such order in the record for applicant No.2, namely, Shri Suresh.
4. While seeking the benefits as prayed for, the applicants claim continuity of service in terms of Rule 25 of CCS (Pension) Rules, 1972. The applicants appear to have proceeded on erroneous understanding as if they have been reinstated in service pursuant to orders dated 31.3.2004 passed earlier in their Application, namely, OA No.605/2003. Clause IV of para 10 of the said order states that Respondent no.2 is also directed to give preference to the applicants as compared with the freshers and juniors, if they are otherwise found suitable for such an engagement.
5. The respondents case is thus that it is a case of reemployment and not a case of re-instatement. As such the reliefs sought for by the applicant could not be granted to him in accordance with the applicable rules. Ministry of Finance too advised the Registrar, Debts Recovery Tribunal-II, Chandigarh, respondent no.3 herein, that casual labourers/temporary service are not eligible for any credit of casual service for retirement benefits/pensions on their regularization on or after 01.01.2004.
6. In view of the aforesaid, MA seeking leave for joining in an Application is not allowed.
7. The applicants too failed to make out a prima facie case for grant of relief prayed for. Consequently, OA too fails and is accordingly dismissed at the admission stage in limine.
7. The Applicants have challenged the aforesaid order before the Honble High Court of Delhi vide Writ Petition (Civil) No.5281/2013 and the High Court vide its order dated 26.08.2013 quashed the aforesaid order of this Tribunal dated 12.12.2012 and restored this OA on the ground that this Tribunal ought not have dismissed the OA in limine. The relevant part of the said judgment reads as under:-
2. Undisputed fact is that the petitioners had acquired a temporary status in terms of the OM dated September 10, 1993 on July 01, 1994. They having been absorbed against regular vacancies, the issue raised by them pertaining to they being made members of the old pension scheme and not the new pension scheme introduced with effect from January 01, 2004, requires an in depth and a serious consideration and not a summary rejection which we find reflected in the impugned order dated December 12, 2012. The Original Application filed by the petitioners ought not to have been dismissed in limine.
3. We dispose of the writ petition quashing the impugned order dated December 12, 2012 and restore OA No.4147/2012 which shall be decided afresh by the Tribunal after pleadings are completed.
4. Parties shall appear before the Registrar of the Tribunal on September 23, 2013 who shall grant time to the respondents to file a reply to the Original Application. Rejoinder would be permitted to be filed and then the Original Application shall be placed before the appropriate Bench for decision.
5. No costs.
8. Pursuant to the notice issued by this Tribunal, the Respondents have filed their reply wherein it has been stated that the applicant was granted the benefit of only 50% of the temporary service rendered by him for the purpose of calculation of pension and pensionary benefits.
9. Thereafter, this case was listed before this Tribunal on 23.09.2013, 22.10.2013, 10.12.2013, 12.2.2014, 14.03.2014 and 24.04.2014 and today, i.e., 28.05.2014. In spite of the aforesaid opportunities granted to the Respondents, they failed to file any reply in this case. Today also, when the matter was taken up for consideration, neither the representatives of the Respondents nor their counsel is present. Accordingly, we are constrained to dispose of this OA on the basis of documents available on record and after hearing the Applicants counsel Shri S.M. Zulfiquar Alam with Shri Jai Kishan.
10. Admittedly, the Applicants were appointed as causal labourers with effect from 29.08.1992 and 22.12.1992. Thereafter, they have been granted temporary status in terms of the Scheme of DOP&T granting temporary status and regularization known as Casual Labourers (Grant of Temporary Status) Scheme, 1993 issued on 10.09.1993. According to the said Scheme, the casual labourers with temporary status are entitled to contribute to GPF and the Applicants have been, in fact, admitted to be members of the said fund and they have been contributing till 04.03.2003, i.e., the date on which their services have been dispensed with. However, at the instance of this Tribunal and the Honble High Court of Delhi they have been re-engaged as Group D employees w.e.f. 01.02.2007 and 19.07.2006 respectively and posted in the DRT-II Chandigarh under the Ministry of Finance. Therefore, it cannot be held that the Applicants have not entered service prior to 26.04.2004, i.e. from the date from which the New Pension Scheme has come into force. Therefore, denying their re-admission to the GPF as well as the benefit of Old Pension Scheme under Rule 25 of the CCS (Pension) Rules, 1972 is arbitrary and illegal.
11. This Tribunal has decided the same very issue on 20.05.2014 in a recent judgment in OA No.1026/2013 Satbir Singh and Others Vs. Council of Scientific and Industrial Research & Others. The relevant part of the said judgment reads as under:-
3. The Government of India has introduced the New Pension Scheme with effect from 01.01.2004. As the Applicants were regularised subsequent to the said date, in the orders of their regularization/appointment, the Respondents have indicated that the post is pensionable and will be governed by the New Pension Scheme applicable with effect from 01.01.2004 as notified by the Government of India and adopted by CSIR vide their letter No.17/68/2001-E.II dated 23.12.2003 and other instructions issued on the subject.
4. The contention of the Applicants is that since they have been working with the Respondent No.2 prior to the issuance of the aforesaid New Pension Scheme, they should be subjected to the Old Pension Scheme. However, the stand taken by the Respondents is that all the Applicants herein have been regularized in service after 01.01.2004, the date of regularization has been taken for the purpose of admission to the pension scheme.
5. We have heard the learned counsel for the Applicants Shri Yogesh Sharma and the learned counsel for the Respondents Ms. Neha Bhatnagar. The issue raised in this OA has already been settled by this Tribunal much earlier in OA No. 1194/2006 Umesh Singh and Others Vs. U.O.I. and Others decided on 30.11.1996. Thereafter, the same issue was decided by a single Bench of this Tribunal in OA No.89/2012 Lala Ram & Another Vs. The Secretary, Ministry of Finance & Others decided on 16.07.2012. The said order was itself based upon a decision of the co-ordinate Bench of this Tribunal in OA No.2332/2010 Rameshwar Singh Vs. Union of India decided on 02.12.2011. In the said order, various other orders passed on the same issue by the other Benches of this Tribunal have also been considered. By the said order, the employees who have been initially appointed as Casual Labourers but granted temporary status later on but prior to the issuance of the New Pension Scheme w.e.f. 01.01.2004 were granted the benefit of CCS (Pension) Rules, 1972. Accordingly, the Respondents were directed not to apply the New Pension Scheme which came into force with effect from 01.01.2004 on those employees. There was also a positive declaration that they were entitled for pension in terms of CCS (Pension) Rules, 1972 with all attendant benefits.
6. The Guwahati Bench of this Tribunal has also considered the same issue in OA No.26/2012 Sunil Mahata Vs. Union of India and Others decided on 11.12.2012. The Applicant therein was a Group D employee working under the Department of Atomic Energy. He was initially appointed as a Casual Labourer. He was granted temporary status with effect from 01.09.1993. His service was also regularized with effect from 30.06.2004. The Respondents therein have also taken the similar stand that since the Applicant was granted temporary status w.e.f. 1.9.1993 and regularized prior to 01.01.2004, he should be governed by the New Pension Scheme. Accordingly, the Guwahati Bench held that the Applicant therein would be entitled for the Old Pension Scheme and directed the Respondents to do so.
7. In view of the above settled position, we allow this OA and direct the Respondents to grant all the benefits Old Pension Scheme. Consequently, they would also be permitted to contribute to the GPF. The aforesaid direction shall be complied with, within a period of one month from the date of receipt of a copy of this order.
8. There shall be no order as to costs.
12. As regards counting the period of casual service and temporary status service, the Honble Andhra Pradesh High Court in its judgment in Writ Petition No.10837 of 2011 General Manager, South Central Railway, Rail Nilayam, Secunderabad, A.P. and another vs. Shaik Abdul Khader decided on 23.6.2003 held that once temporary status is granted to a person who is absorbed later on in regular service, he carries forward not only the leave to his credit but also carries forward the service in full. Half of the service rendered by him as casual labour before getting the temporary status has to be counted. The relevant part of the said Order reads as under:-
5. Now different provisions of Master Circular 54 of 1994 shall have to be gone into to which a reference has been made by the Tribunal. Para-20 of the Master Circular No. 54 lays down;
"20. Counting of the period of service of casual labour for pensionary benefits:- Half of the period of service of a casual labour (either than casual labour employed on Projects) after attainment of temporary status on completion of 120 days continuous service if it is followed by absorption in service as regular railway employee, counts for pensionary benefits. With effect from 1-1-1981, the benefit has also been extended to Project Casual Labour."
6. Reference has been made to another extract of para-2005 of Indian Railway Establishment Manual, Volume-II. Sub-para-1 of para 2005(a) lays down;
"Casual labour including Project Casual labour shall be eligible to count only half the period of service rendered by them after attaining temporary status on completion of prescribed days of continuous employment and before regular absorption, as qualifying service for the purpose of pensionary benefits. This benefit will be admissible only after their absorption in regular employment. Such casual labour, who have attained temporary status, will also be entitled to carry forward the leave at their credit to new post on absorption in regular service. Daily rated casual labour will not be entitled to these benefits."
7. If this sub-para is read with para-20 and also with rule-31, there remains no doubt that on absorption whole of the period for which a casual labour worked after getting temporary status would have to be counted and half of the period has to be counted of the period for which a casual labour worked without being absorbed. Once he is given temporary status that means that he has been absorbed in the department. Even para 2005 (a) has been drafted in the same way because of the fact that even such casual labour who have attained temporary status are allowed to carry forward the leave at their credit in full to the new post on absorption in regular service. Therefore, we have no doubt in our mind that once temporary status is granted to a person who is absorbed later on in regular service caries forward not only the leave to his credit but also carries forward the service in full. Half of the service rendered by him as casual labour before getting the temporary status has to be counted. Therefore, we do not feel that the Tribunal was wrong in coming to the conclusion it has, although we may not agree with the reasons given by the Tribunal. The view taken by us is further strengthened by mandate of rule-20 of Railway Services (Pension) Rules which lays down;
"20. Commencement of Qualifying service - Subject to the provisions of these rules, qualifying service of a railway servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity.
Provided that officiating or temporary service is followed, without interruption, by substantive appointment in the same or another service or post.
Provided further that-
(a) .... ...
(b) .... ..."
Therefore, we hold that the respondent was entitled to get the service counted in full from 1-1-83. He was also entitled to get half of the service counted before 1-1-83 from the date he had joined in the railways as casual labour.
13. The Honble High Court of Delhi has also, vide common judgment dated 23.11.2007 in Civil Writ Petition No.631-633 of 2006 in the matter of Union of India vs. Shri Raj Kumar etc., passed the following directions:-
Learned counsel for the Review Applicant-petitioner submits that the above writ petition had been withdrawn since the Special leave Petition that had been filed by the Railways challenging the order of the High Court of Andhra Pradesh, which had dismissed the Writ Petition filed by the Railways against the order of the Central Administrative Tribunal at Hyderabad. Counsel submits that the petitioners have now learnt that the Special Leave Petition had been withdrawn on humanitarian grounds as the respondent had died. The order passed by the Supreme Court does not contain any such indication. Besides it had been put to learned counsel for the Review Applicant if the view taken by the Central Administrative Tribunal, Hyderabad as also the High Court of Andhra Pradesh, had been assailed by the Railways in any other petition. To that, counsel replied that as per his knowledge, no such petition has been filed challenging similar views taken by the High Court of Andhra Pradesh. The Review Petition also does not disclose any error apparent on the face of it.
In these circumstances, we find no justification for allowing the present petition.
14. The very issue was decided by the Apex Court in Special Leave to Appeal (Civil) No.(s) 20041/2008 - Union of India and Others Vs. Sarju decided on 30.09.2011. The relevant part of the said order reads as under:-
Sarju (respondent in SLP(C) No. 20041/2008) was engaged as casual labour on 17.1.1960. He was given temporary status with effect from 1.1.1981 and regularised with effect from 1.4.1988. On attaining the age of superannuation, he was retired from service on 30.11.2001. The application filed by him under Section 19 of the Administrative Tribunals Act, 1985 (for short, 'the Act') for counting his temporary service as part of qualifying service for the purpose of calculation of the retiral benefits was disposed of by the Tribunal vide order dated 1.3.2006, the operative portion of which reads as under:
"In view of the law laid down by the Hon'ble Andhra Pradesh High Court as well as C.A.T., Cuttack Bench, there is no basis/ground to take different view. In the result, the O.A. is allowed. The respondents are directed to recalculate the pension with arrears from due date (the date of superannuation) with all incidental benefits after counting the full service from the date of grant of temporary status i.e. 1.4.1981. These exercises should be completed within a period of four months from the date of receipt of a copy of this order. There shall be no order as to cost."
Ishwar Nand Mishra (respondent in SLP(C) No. 13709/2009) was engaged as casual labour in 1966. He was granted temporary status with effect from 10.3.1971 and was regularised with effect from 27.5.1981. After attaining the age of superannuation, he filed an application for counting his past service for the purpose of pension etc., which was disposed of by the Tribunal vide order dated 16.1.2008, the operative portion of which reads as under:
"In view of the law laid down by the Hon'ble Andhra Pradesh High Court as well as CAT, Cuttack Bench, and Patna bench there is no basis/grounds to take a different the pension with arrears from due date (the date of superannuation) with all incidental benefits after counting the full service from the date of grant of temporary status i.e. 15.3.1971. The exercise should be completed within a period of four months from the date of the receipt of a copy of this order, No order as to the costs."
Mani Kant Jha (respondent in SLP(C) No. 35934/2009) joined service as casual labour on 30.7.1973. He was granted temporary status with effect from 1.1.1981 and was absorbed on regular basis with effect from 1.4.1988. After attaining the age of superannuation with effect from 30.6.2005, the respondent filed O.A. No. 505/2005 for issue of a direction to the petitioners herein to count his past service as part of qualifying service for the purpose of calculation of retiral benefits. The same was disposed of by the Tribunal vide order dated 29.11.2006, the operative portion of which reads as under:
In the result, this application is allowed. The respondent No.2 and 3, namely the Chief Administrative Officer [Con] E.C. Railway, Mahendrughat, Patna and the Chief Personnel Officer, E.C. Railway, Hazipur, are hereby directed to get the qualifying period of service of the applicant, for the purposes of pensionary benefits, calculated afresh adding thereto the entire period of service undergone by the applicant under temporary status and half period of service undergone as casual labourer and then to have the pensionary benefits calculated thereupon afresh. This should be done within three months of the receipt of a copy of this order whereafter the arrears of retiral benefits including of the pension, should be paid within one month, eligible failing which the amount of unpaid arrears would be payable with interest @9% per annum starting from the date of expiry of the period of four months after receipt of a copy of order, till the amount is paid."
Chanarik and 4 others (respondents in SLP(C) No.35936/2009) were initially engaged as CPC/Gangmen. They were given temporary status with effect from 26.12.1985, 25.1.1986 and 14.2.1986 respectively. After superannuation from the service, they filed O.A. No. 260/2005 for issue of a direction to the petitioners herein to count their total service as part of qualifying service for the purpose of payment of retiral dues. The same was disposed of by the Tribunal vide order dated 2.9.2005, the operative of which reads as under:
"In the result, this OA is allowed. The Respondents are directed to grant pension with arrears from due date (date of superannuation), with all incidental benefits, after counting the full service from the date of grant of temporary status i.e. 26.12.1985, 25.1.1986, 26.12.1985, 14.2.1986 and 26.12.1985 respectively."
Ram Barai (respondent in SLP(C) No. 14690/2010) was initially engaged as Casual Labour/Gangman on 17.4.1967. He was granted temporary status with effect from 11.11.1990 and was regularised with effect from 18.9.1995. After superannuation from service, he filed O.A. No. 97/2006 for counting his total service for the purpose of retiral benefits. The same was disposed of by the Tribunal vide order dated 31.8.2007, the relevant portion of which reads as under:
"I have considered the rival view points carefully. In view of the judicial pronouncements of Hon'ble Andhra Pradesh High Court and the Divisional Bench of Central Administrative Tribunal as well as or single Bench of Central Administrative Tribunal, I agree that the applicant is entitled to get pension treating the entire period of service of temporary status as pensionable and the period of service rendered as cast labour as 50 per cent pensionable. The respondent are directed to give these benefits as and when the applicant retires."
The writ petitions filed by the petitioners questioning the legality and correctness of the orders passed by the Tribunal were dismissed by the High Court.
We have heard learned counsel for the parties and perused the record. We have also gone through the judgment of this Court in Union of India and others vs. K.G.Radhakrishnan Panickar and others [(1998) 5 SCC 111]. In our view, the directions given by the Tribunal in the matter of counting of past service of the respondents for the purpose of calculation of the retiral benefits did not suffer from any legal infirmity and the High Court rightly declined to interfere with the same. The judgment of this Court in Union of India vs. K.G. Radhakrishnan Panickar (supra) on which reliance has been placed by learned counsel for the petitioners is clearly distinguishable. In that case, the Court was called upon to consider whether the services rendered by the employees as Project Casual Labour can be treated as part of the qualifying service for the purpose of calculation of the retiral benefits and whether the cut off date fixed in the policy framed by the Railway Administration for counting half of the service rendered as Project Casual Labour was discriminatory and violative of Article 14 of the Constitution. After adverting to the relevant policy decisions, this Court held that the policy of the Railways does not suffer from any constitutional infirmity. That judgment has no bearing on the decision of the issue whether temporary service, which was followed by regularisation should be counted as part of the qualifying service for the purpose of retiral benefits. As a matter of fact, if the respondents had prayed for counting half of the service rendered by them as Project Casual Labour as part of qualifying service, we may have examined the issue in detail and decided whether the said prayer should be granted. However as they did not challenge the orders of the Tribunal before the High Court, we refrain from expressing any opinion on the issue.
The special leave petitions are accordingly dismissed. The petitioners are directed to calculate the pension and other retiral benefits payable to the respondents keeping in view the directions given by the Tribunal and pay the arrears within next three months with interest at the rate of 12% from the dates of their retirement on attaining the age of superannuation.
A report showing compliance of this order shall be filed in the Registry of this Court within four months and the matter be posted before the Court in the 3rd week of February, 2012.
15. This Tribunal has also decided the same issue vide Order dated 27.2.2012 in OA No.3041/2011 Shri Sita Ram vs. Union of India and others. The relevant part of the said Order reads as under:-
6. They have thus stated the calculations of net qualifying service made in the case of applicant were in consonance with the lines of policy and rules on the subject. Hence, the pensionary benefits have been worked out as per the rules, therefore, the OA may be dismissed.
7. We have heard both the counsel and perused the pleadings as well.
8. If we go by the rule position, probably what respondents are stating is correct but it is relevant to note that Andhra Pradesh High Court was dealing with the same point in the case of Shaik Abdul Khader as raised in the present case (page 48). In the very first paragraph it is noted that the question considered by the Tribunal was whether 50% of the service rendered by the respondent as casual labour could be counted towards qualifying service for the purpose of pension. The question which was required to be considered by the High Court was, as noted in para 3, whether the respondent was entitled to get his services counted in full from 1.1.1983 when he became causal labour or was it incumbent to take only 50% of this service into account for the purpose of pension. It is relevant to note that reference was also made to Rule 31 of the Railway Services (Pension) Rules, 1993 and Master Circular No.54 of 1994. After discussing all the points, it was held by the Honble Andhra Pradesh High Court that the respondent was entitled to get the service counted in full from 1.1.1983. He was also entitled to get half of the service counted before 1.1.1983 from the date he had joined in the Railways as casual labour. Perusal of above shows that from the date respondent therein was given temporary status, the court had directed it should be counted as full service and from the date he had joined in the Railways as casual labour till he was given temporary status 50% of the period is to be counted for the purposes of pensionary benefits.
9. It is stated by the counsel for the applicant that the judgment given by the Honble Andhra Pradesh High Court was challenged by the Railways in the Honble Supreme Court but that was dismissed on 13.5.2008. Thereafter, the same relief was given by the Tribunal in the case of Gurdial Singh, which too was challenged by the Railways in the Honble High Court of Delhi by filing Writ Petition No. 2528/2007. The said Writ Petition was dismissed on 12.12.2007 by observing as follows:-
The question involved is as to whether service rendered by an employee after the grant of temporary status and before he was regularised should be counted for the purpose of fixing the pension. The learned Tribunal has answered this question in affirmative relying upon the judgment of Central Administrative Tribunal, Hyderabad, passed in the case of Sheikh Abdul Qadir v. Union of India. Against the judgment Railways had filed Writ Petition in the High Court of Andhra Pradesh which Writ Petition was also dismissed affirming the judgment of the Central Administrative Tribunal. SLP filed by the Railways was also dismissed as withdrawn. Taking note of these facts, this court has upheld similar view in the Writ Petition No.631-33/2006 and review petition filed therein has also been dismissed by the Division Bench of this court vide order dated 23.11.2007.
In view of the aforesaid, we do not find any merit in this petition which is accordingly dismissed. meaning thereby that the view taken by the Honble Andhra Pradesh High Court in the case of Shaik Abdul Khader has been followed by the Honble High Court of Delhi as well. On the basis of above two judgments, this Tribunal has passed order dated 17.1.2012 in another OA bearing No.665/2011 in the case of Manash Sarkar Vs. U.O.I. & Others whereby OA was allowed in terms of order passed by Honble Andhra Pradesh High Court. It is thus clear that two High Courts have already taken a decision that the entire period from the date of joining of temporary status till a person is regularized has to be taken into consideration for computing the pensionary benefits. We are bound by the judgments given by the Honble High Court, therefore, this OA is disposed of with a direction to the respondents to count the entire period from 15.7.1981 to 1.7.1986 for the purposes of pensionary benefits. They shall thus recalculate and refix the pension of the applicant and give him the arrears thereof in accordance with law within a period of 4 months from the date of a receipt of this order. It goes without saying that in case some other contrary orders are passed by the Honble High Court of Delhi in the meantime, as we are informed some other cases have been filed by the Railways, the same shall be binding on the applicant also.
10. With the above direction, this OA stands disposed of. No costs.
16. The aforesaid Order has also been upheld by the Honble High Court of Delhi, vide its Order dated 4.1.2013, in Writ Petition (Civil) No.4300/2012 and other connected case Union of India through General Manager, Northern Railway & Anr. vs. Sita Ram. The operative part of the said Order reads as under:-
9. Though the Andhra Pradesh High Court has not juxtaposed regular employment vis-`-vis permanent employment, but in our opinion the same is implicit in the reasoning of the High Court when we noticed that the High Court thereafter proceeded to consider a Master Circular No.54 of 1994, para 20 thereof reads as under:-
20. Counting of the period of service of casual labour for pensionary benefits:- Half of the period of service of a casual labour (either than casual labour employed on Projects) after attainment of temporary status on completion of 120 days continuous service if it is followed by absorption in service as regular railway employee, counts for pensionary benefits. With effect from 1.1.1981, the benefit has also been extended to Project Casual Labour.
10. The Andhra Pradesh High Court thereafter proceeded to note para 2005 of Indian Railway Establishment Manual, Volume-II which reads as under:-
Casual labour including Project Casual labour shall be eligible to count only half the period of service rendered by them after attaining temporary status on completion of prescribed days of continuous employment and before regular absorption as qualifying service for the purpose of pensionary benefits. This benefit will be admissible only after their absorption in regular employment. Such casual labour, who have attained temporary status, will also be entitled to carry forward the leave at their credit to new post on absorption in regular service. Daily rated casual labour will not be entitled to these benefits. and then proceeded to hold that para 20 of the Master Circular No.54 and Para 2005 of the Railway Establishment Manual Volume-II bring out, to give clarity, that with respect to casual labour other than casual labour employed on projects, on attaining temporary status, if followed by absorption as a regular railway employee, half service as casual labour has to be reckoned while calculating length of service meaning thereby the entire service rendered while on temporary status.
11. We agree with the reasoning of the High Court, against which decision Leave to Appeal was dismissed by the Supreme Court and second time when a Division Bench of this Court simply followed the law declared by the Andhra Pradesh High Court, once again Leave to Appeal was refused by the Supreme Court.
12. The two office orders intended to be relied upon cannot be in derogatory of the Rule and the Statutory Railway Manual. It is trite that an office order cannot cut down a grant under a Rule or a Statutory Railway Manual. It is trite that beneficial legislation has to be construed, insofar the language permits, in favour of the grantee. A pension is not a bounty. It is earned by dint of hard-work and a Statutory Rule or a Statutory Manual pertaining to pension and particular when it concerns the lowly paid employees, and in the instant case casual workers who attained a temporary status followed by permanent absorption have to be construed liberally. We dismiss the two writ petitions and affirm the orders passed by the Tribunal in both cases.
13. No costs.
17. As recent as on 1.5.2014, this Tribunal again decided the same issue involved in the present case in OA No.4523/2013 Shri Santan vs. Union of India and others. The relevant part of the said Order reads as under:-
3. Based on the aforesaid judgment, this Tribunal has also passed Order in OA No.665/2011 - Manash Sarkar v. General Manager, Northern Railway and Ors. The operative part of the said order reads as under:-
6. We have heard the learned counsel for the parties and have gone through the material placed on record. We are of the view that the controversy in issue is covered by the judgment of the Andhra Pradesh High Court in Shaik Abdul Khaders case (supra) as well as the judgment of the High Court of Delhi in Chander Pals case (supra) dated 28.1.2008. At this stage, it will be useful to quote the relevant portion of the judgment of the High Court of Delhi in the case of Chander Pal (supra), which has been passed based upon the judgment of the Andhra Pradesh High Court and thus reads:-
Learned counsel for the petitioner very fairly submits that one of the questions arising for consideration in these writ petitions is whether the service rendered by an employee with temporary status is to be counted for purposes of fixation of his pension and other benefits on his being regularized.
We may note that the Central Administrative Tribunal had answered this question in the affirmative relying upon the judgment of the Central Administrative Tribunal, Hyderabad passed in the case of Shaik Abdul Kahder Vs. Union of India. The writ petition filed in the High Court of Andhra Pradesh, had been dismissed and the SLP preferred by the Railways had also been dismissed as withdrawn. The petitioner had sought to contend that the SLP had been dismissed as withdrawn on humanitarian grounds. The Court had the occasion to consider this while disposing of writ petition bearing WP(C) No.631-33/2006 and noted that the order passed by the Supreme Court did not contain any such indication of the SLP being withdrawn on humanitarian grounds. Accordingly, the Review Petition filed being Review Petition No.360-2007 in WP(C) No.631-33/2006 was dismissed. Another Coordinate Bench of this Court, following the aforesaid writ petition, had dismissed WP(C) No.2528/2007. Mr. Dateer raises an objection that the claims of applicants before the Tribunal i.e., respondents in the writ petition are premature, as they have not yet retired. Ms. Meenu Maini, on the other hand, informs us that substantial number of applicants i.e., respondents in the writ petitions before us have already retired and others are at the verge of retirement. In these circumstances, the plea sought to be raised by learned counsel for the petitioners is wholly devoid of merit.
In these circumstances, following the aforesaid two judgments of the High court in the aforesaid two writ petitions being Review Petition No.360/2007 in WP(C)No.631-33/2006 and WP(C)No.2528/2007, the present writ petitions are also dismissed.
7. In view of what has been stated above, we are of the view that the applicant herein has made out a case for grant of relief. Accordingly, for parity of reasons given in the judgment of the Andhra Pradesh High Court in the matter of Shaik Abdul Khader (supra), this OA is allowed in the same terms. However, before parting with the matter, it may be observed that the learned counsel for applicant has drawn our attention to Railway Boards circular dated 25.2.2010 based upon another circular dated 4.12.2009, which stipulates that for the purpose of extension of the benefit of MACP Scheme, 50% of temporary status casual labour service on absorption in regular employment may be taken into account. Suffice it to observe that here we are not concerned with the extension of benefits of MACP Scheme but the case of the applicant is regarding taking into consideration the full period of temporary status for counting of qualifying service instead of 50% of the period for the purpose of pensionary benefits and not for the purpose of MACP Scheme.
8. For the foregoing reasons, the OA shall stand disposed of. No costs.
4. In view of the above position, this OA is allowed and the impugned order dated 02.01.2013 is quashed and set aside. Consequently, we direct the respondents to count the entire 100% temporary status casual service and 50% of casual service of the applicant as qualifying service for the purpose of granting the benefits under MACP, pensionary benefits etc. The respondents shall also pass appropriate orders implementing the aforesaid directions within a period of two months from the date of receipt of a copy of this order. There shall be no orders to costs.
18. In view of the above facts and circumstances of the case, this OA is allowed and the impugned letters of the Respondents Annexure A-1 dated 15.02.2012 and Annexure A-2 dated 27.02.2012 are quashed and set aside. Further, the Respondents shall treat the applicants in continuous service w.e.f. 29.08.1992 and 22.12.1992 respectively as daily wagers and holders of temporary status w.e.f. 01.07.1994. The period from 05.03.2003 to 31.01.2007 in the case of the first applicant and the period from 05.03.2003 to 19.07.2006 in the case of the second Applicant shall be treated as duty for all purposes except back wages. Accordingly, their membership in the GPF shall again be continued w.e.f. from 01.02.2007 and 19.07.2007 respectively. They shall also be admitted to the Pension Scheme reckoning their initial engagement as casual labour w.e.f 29.08.1992 and 22.12.1992 respectively and holders of temporary status w.e.f. 01.07.1994. Consequently, the amount which has been deducted from their salary towards New Pension Scheme shall be refunded with interest at GPF rates. Respondents are further directed to refix their basic pay on their reengagement on 01.02.2007 and 19.07.2007 respectively, by granting notional increments for the period from 05.03.2003 to 31-1-2007/05.03.2003 to 19.07.2007 and keeping in view their earlier basic pay, i.e., Rs.2960/- as on 04.03.2003. The up-to-date arrears of pay and allowances arising out of such fixation/refixation of pay shall be given to the Applicants. The aforesaid directions be complied with, within a period of 2 months from the date of receipt of a copy of this order.
19. There shall be no order as to costs.
(SHEKHAR AGARWAL) (G. GEORGE PARACKEN) MEMBER (A) MEMBER (J) Rakesh