Patna High Court
Mostt.Lilawati Devi vs The State Of Bihar & Ors on 8 September, 2014
Author: R.M. Doshit
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.377 of 2006
IN
Civil Writ Jurisdiction Case No. 4226 of 2000
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Geeta Devi, wife of late Ram Subhag Singh, resident of village Bishunpur Chak
Pahar, PS Sahebganj, Distt. Muzaffarpur
.... .... Petitioner-Appellant
Versus
1. The State of Bihar
2. The Ddirector, Primary Education, Primary Secondary and Adult Education
Department, Govt. of Bihar, New Secretariat, Patna
3. The District Superintendent of Education, Muzaffarpur District, Muzaffarpur
4. The Treasury Officer, Muzaffarpur Dist. Muzaffarpur
5. The Accountant General, Bihar, Patna
.... .... Respondents/Respondents
With
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Civil Writ Jurisdiction Case No. 2339 of 2003
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Basudeo Narain Singh @ Basudeo Prasad Singh, aged about 69 years, son of late
Hari Prasaad Singh, village Sonepai, PO Jamui, PS Jamui, District Jamui, Bihar
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary cum Commissioner, Department of
Primary, Bihar, Patna (Respondent no.3)
2. The Chief Secretary, Govt. of Bihar, Patna
3. The Secretary cum Commissioner, Department of Primary, Bihar, Patna
4. The Director, Primary Education, Bihar, Patna
5. The District Magistrate cum Collector, Munger
6. The District Education Officer, Munger
7. The District Superintendent of Education, Munger
8. The Block Education Extension Officer, Haweli Kharagpur, Munger
9. The Head master, Middle School, Muzaffarganj, PS Haweli Kharagpur, Munger
10. The Treasury Officer, Munger and Skub-Treasury Officer, Jamui
11. The Secretary Cum Commissioner, Department of Finance, Bihar, Patna
12. The Accountant General, Bihar, Patna
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 3680 of 2003
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Mostt.Lilawati Devi aged about 52 years, wife of late Ram Lakhan Mishra, resident
of village Mishrouli, PO Chuhari, PS Chanpatia, District West Champaran, Bettiah,
Bihar
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary cum Commissioner, Department of
Education, Bihar, Patna (Respondent no.3)
2. The Chief Secretary, Govt. of Bihar, Patna
3. The Secretary cum Commissioner, Department of Education, Bihar, Patna
4. The Director, Primary, Department of Education, Bihar, Patna
5. The District Magistrate cum Collector, West Champaran, Bettiah
6. The District Education Officer, West Champaran, Bettiah
Patna High Court LPA No.377 of 2006 dt. 08-09-2014
2/12
7. The District Superintendent of Education, West Champaran, Bettiah
8. The Sub Inspector of School Chanpatia, West Champaran, Bettiah
9. The Head Master, Govt. Primary School, Jayee Mahato Ka Tola, Anchal
Chanpatia, West Champaran, Bettiah
10. The Treasury Officer, Bettiah, West Champaran
11. The Secretary cum Commissioner, Department of Development, Bihar, Patna
12. The Accountant General, Bihar, Patna
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 9776 of 2004
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Smt.Humaira Khatoon, aged about 56 years, wife of Late Md. Ghulam Nabi Ansari,
resident of Mohalla -Titaiganj, PO Tekari, PS Tekari, District Gaya, Bihar
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary cum Commissioner, Department of
Primary Education, Bihar, Patna (Respondent no.3)
2. The Secretary, Govt. of Bihar, Patna
3. The Secretary cum Commissioner, Department of Primary Education, Bihar,
Patna
4. The Director, Primary, Department of Education, Bihar, Patna
5. The District Magistrate cum Collector, Gaya
6. The District Education Officer, Gaya
7. The District Superintendent of Education, Gaya
8. The Sub Inspector of School Chanpatia, Gaya
9. The Head Master, B M C Welfare Maktab, Titaiganj, Tekari, Gaya
10. The Secretary cum Commissioner, Department of Finance, Bihar,Patna
11. The Treasury Officer, Gaya
12. Accountant General, Bihar, Patna
.... .... Respondents
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Appearance :
(In LPA No. 377 of 2006)
For the Appellant/s : Mr. Manoj Kumar
Mr. R.N.Mishra
For the Respondent/s : Mr. Md. Anis Akhtar, AC to GA 1
(In CWJC No. 2339 of 2003)
For the Petitioner/s : Mr. Harendra Pratap Singh
Mrs. Priyanka Singh
For the State : Mr. Kinkar Kumar
For the Accountant General : Mr. L P K Rajgrihar
(In CWJC No. 3680 of 2003)
For the Petitioner/s : Mr. Harendra Pratap Singh
Mrs. Priyanka Singh
For the State : Mrs. Nilu Agrawal, GA 6
Mr. Jitendra Kr. Sinha, AC to GA 6
For the Accountant General : Mr. R K Rajgrihar
(In CWJC No. 9776 of 2004)
For the Petitioner/s : Mr. Harendra Pratap Singh
Mrs. Priyanka Singh
For the State : Mr. Md. Anis Akhtar, AC to GA 1
For the Accountant General : Mr. R K Rajgrihar
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CORAM: HONOURABLE THE CHIEF JUSTICE
Patna High Court LPA No.377 of 2006 dt. 08-09-2014
3/12
and
HONOURABLE MR. JUSTICE JAYANANDAN SINGH
and
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
CAV JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 08-09-2014 This group of matters raise a common issue in similar set of facts and are decided by this common judgment.
Letters Patent Appeal No.377 of 2006 is preferred by the writ petitioner under clause 10 of the Letters Patent against the order dated 11th September 2003 made by the learned Single Judge in CWJC No. 4226 of 2000. In view of the judgments of the Division Bench of this Court in the matters of Sona Devi vs. State of Bihar [1998(1) PLJR 668] and State of Bihar vs. Arya Devi [2001(2) PLJR 212], the Division Bench under its order dated 3rd April 2007 directed the Appeal to be heard by a Full Bench.
The above Writ Petitions have been ordered to be heard with the Letters Patent Appeal No.377 of 2006.
The matter at issue in all the Writ Petitions is common. The writ petitioners claim that their husbands were the Assistant Teachers in non-Government Middle Schools. On retirement from service the concerned teachers received pension from the State Government. On the death of such retired teachers, their wives, the writ petitioners, are entitled to family pension as a matter of course. In view of the denial by the State Government to pay family pension to the wives of the erstwhile assistant teachers in the non-Government middle schools has given rise to the present set of litigation. There are some cases where the concerned teacher had died in harness but prior to 1st April 1976. The wife of such teacher has claimed that, had the concerned teacher retired from service, he would have been entitled to the pension. Therefore, on his death the concerned writ petitioner is entitled to the family pension.
In Letters Patent Appeal No. 377 of 2006, the appellant- Patna High Court LPA No.377 of 2006 dt. 08-09-2014 4/12 writ petitioner claims to be the widow of one Ram Subhag Singh. The said Ram Subhag Singh was employed as Head Master in Middle School, Gulabpatti, Parsauni. He passed away on 18th February 1973 in harness.
Learned Advocate Mr. Manoj Kumar has appeared for the appellant in Letters Patent Appeal No.377 of 2006. Mr. Manoj Kumar has submitted that the middle school, Gulabpatti, was taken over by the Government of Bihar with effect from 1st January 1971. The late Ram Subhag Singh continued to serve in the said school until 18th February 1973, the date on which he passed away. The late Ram Subhag Singh thus served in the school for more than one year after it was taken over by the Government of Bihar. The service of the late Ram Subhag Singh had thus become pensionable and the appellant was entitled to family pension. In support of his submission, Mr. Majoj Kumar has relied upon the judgment of the Division Bench of this Court in the matter of Most. Punam Kuer vs. State of Bihar [2011(3) PLJR 341] and of Janki Devi vs. State of Bihar [2008(4) PLJR 299]. Mr. Manoj Kumar has also placed before us the Triple Benefit Scheme framed by the Government of Bihar for the benefit of the teachers in non-Government elementary and secondary schools. The said scheme was made applicable to the teachers in non- Government schools retiring from service on or after 1st April 1964. Under the said scheme, such teachers were extended the benefit of provident fund, gratuity and pension.
Since the Bench has relied upon the judgments in the matters of Sona Devi (supra) and Arya Devi (supra), we will first consider the said judgments. In the matter of Sona Devi [1998(1) PLJR 668], a similar claim was raised by the petitioner Sona Devi. According to the said Sona Devi, she was the wife of late Ram Krishna Paswan. The late Ram Krishna Paswan was a teacher in a private school. The said school was taken over by the State of Bihar in Patna High Court LPA No.377 of 2006 dt. 08-09-2014 5/12 1971. The late Ram Krishna Paswan died on 14th October 1975. Pursuant to the death of Shri Paswan, the petitioner Sona Devi lodged claim for terminal benefits being the wife of late Ram Krishna Paswan.
The claim was denied by the State Government.
According to the State Government, late Ram Krishna Paswan had opted for triple benefit scheme. The benefit extended was that of provident fund, gratuity and pension. The said scheme did not provide for family pension. The scheme for pension was introduced on 7th June 1976 to the teachers who were in service as on 1st April 1976 or joined the service thereafter. The teachers who had retired from service or had died in harness on or before 31st March 1976 were not entitled to the benefit of pension scheme. Accordingly, the late Ram Krishna Paswan, or his family for that matter, was not entitled to family pension. The Bench of this Court relied upon the judgments of the Hon'ble Supreme Court in the matter of State of West Bengal vs. Ratan Bihari Dey [1994(1) PLJR 33 (SC)], of State of Rajasthan vs. Seva Nivatra Karmchari Hitkari Samiti [(1995) 2 SCC 117] and of D S Nakara vs. Union of India [1996(2) PLJR 471] to reject the claim of the said writ petitioner. The Court held, "we are of the view that in view of the principles laid down in the judgments of the Supreme Court, this Writ Petition must be dismissed and it must be held that the employees retiring prior to April 1, 1976 and those retiring thereafter were governed by different set of Rules. It cannot be said that between those governed by the same set of Rules and being similarly situated, distinction was sought to be drawn by creating two different classes. At the time when the husband of the petitioner died, the benefit of Family Pension was not available to retiring employees such as him. Since the Rules itself was made applicable with effect from a date much after his death, the petitioner cannot be granted the benefit under such Patna High Court LPA No.377 of 2006 dt. 08-09-2014 6/12 Rules entitling her to claim Family Pension. In prescribing the date of applicability, the State has not acted in an unreasonable or discriminatory manner."
The same is the view expressed by another Division Bench of this Court in the matter of Arya Devi [2001(2) PLJR 212] (supra). In the matter of Arya Devi, the Bench of this Court has considered the above referred triple benefit scheme and introduction of pension scheme effective from 1st April 1976. Following the above referred judgments of the Hon'ble Supreme Court and the judgments of this Court in the matter of Smt. Sharda Devi vs. State of Bihar [1996(2) PLJR 470]; of Sona Devi (supra) and; of Lalita Devi vs. State of Bihar [1999(3) PLJR 236], the Bench allowed the appeal preferred by the State of Bihar and dismissed the Writ Petitions filed by the concerned petitioners.
As recorded hereinabove, in both the aforesaid judgments, the Division Bench of this Court had taken the identical view. In fact, in the matter of Arya Devi (supra) the Bench has considered and followed the judgment in the matter of Sona Devi (supra).
In view of the aforesaid binding judgments, the direction issued by the Bench for hearing of the Appeal by Full Bench was erroneous. It is apparent that the Division Bench has not expressed opinion contrary to the law settled in the matter of Sona Devi (supra) and Arya Devi (supra), nor the Bench has expressed a doubt about the correctness of those judgments.
In the matter of Janki Devi (supra), the Bench of this Court did not believe the assertion made by the State Government that the late husband of the appellant Janki Devi was not a Government servant. The Court recorded that at the time of retirement, the husband of the appellant was a Government employee and directed the State Government to pay the appellant the arrears of pension and the family Patna High Court LPA No.377 of 2006 dt. 08-09-2014 7/12 pension. The said judgment will have no applicability to the facts in the matters before us. In none of the matters it is the case of the concerned petitioner that her husband was a Government employee.
In the matter of Most. Punam Kuer (supra), the facts were similar to the matters before us. The Bench has held that the State of Bihar has introduced family pension scheme in 1964. Under the said scheme, family pension was available to the family of a Government servant who had rendered the service for more than one year from the cut-off date in a taken over school. As the husband of the appellant Punam Kuer had completed one year service after the date of taking over, she was entitled to family pension under the 1964 Scheme.
The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976 (Bihar Act 30 of 1976) has been enacted with a view to taking over the control and management of the non- government elementary schools for better organization and development of elementary education in the State of Bihar. Section 2 of the said Act defines 'Elementary School' and Section 3 thereof provides for taking over of the non-government elementary schools by the State Government. Section 4 thereof provides consequences of taking over. Sub-section (2) thereof makes provision for the officers, teachers and other employees of the school taken over under the said Act. The aforesaid Sections 2, 3 and 4(2) read as under:-
"2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-
(a) "Elementary School" means a school of different grades up to class VII and includes -
(i) a school established and administered by the District Board and Zila Parishad under the provisions of the Bihar and Orissa Local Self-Government Act of 1885 (Ben. Act 2 of 1885).
(ii) a school established and administered by the Patna High Court LPA No.377 of 2006 dt. 08-09-2014 8/12 Municipal Board under the provisions of Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922).
(iii) a school established and administered by the Patna Municipal Corporation under the provisions of the Patna Municipal Corporation Act, 1951 (Bihar Act XII of 1952).
(b) "Minority Elementary School" means a school administered by a linguistic or religious minority as envisaged in clause (i) of Article 31 of the Constitution and which has been in receipt of Government grant prior to its being taken by the State Government;
(c) "Aided Elementary School" means a private school which has been in receipt of Government grant prior to its being taken over by the State Government and which is administered by a Managing Committee.
(d) "Unaided Elementary School" means a private school recognized by the Government and which is not in receipt of any Government grant."
"3. Taking over of Non-Government Elementary Schools by State Government.- (1) Elementary Schools managed by the District Board, Zila Parishad, the Municipal Board, and the Patna Municipal Corporation, and those opened under the Expansion and Improvement Scheme shall be deemed to have been taken over by the State Government with effect from 1st day of January, 1971.
(2) Aided Elementary School, the Managing Committee of which have handed over voluntarily the control of the school to the Government, shall be taken over by the State Government with effect from the date which shall be determined by the District Committee Patna High Court LPA No.377 of 2006 dt. 08-09-2014 9/12 referred to in sub-section (4) for this purpose. (3) Elementary Schools administered by any public or private undertakings shall be taken over by the State Government by publication of a notification in the official gazette with effect from the date to be specified therein.
(4)(a) With regard to the taking over of Elementary Schools other than those mentioned in sub-sections (1) and (3) there shall be a District Committee in each district which shall examine the feasibility of taking over of such schools by the State Government and which shall consist of the following members:-
(i) Deputy Development Commissioner/ Administrator, District Board - Chairman,
(ii) District Superintendent of Education -Secretary.
Members
(iii)District Education Officer,
(iv)District Inspector of Schools,
(v) Sub-Divisional Educational Officer of the concerned Sub-Division, and
(vi) Deputy Inspector of Schools concerned.
(b) The State Government may from time to time make changes in the personnel of the District Committees so constituted."
"4. Consequences of taking over.- (1) All the assets and properties whether movable or immovable owned or possessed by the schools taken over by the State Government under Section 3 including lands, buildings, documents, books and registers relating to the schools shall stand transferred to and be deemed to have come into the possession an ownership of the State Patna High Court LPA No.377 of 2006 dt. 08-09-2014 10/12 Government.
(2) Every officer, teacher or other employee holding any office or post in the school taken over by the State Government shall be deemed to have been transferred to and become an officer, teacher or employee of the State Government with such designation as the State Government may determine and shall hold office by the same tenure, at the same remuneration, and on the terms and conditions of service as he would have held before the taking over of the said school and shall continue to do so unless and until such tenure, remuneration, terms and conditions of service are duly altered by the State Government."
A bare perusal of the aforesaid provisions will make it clear that it was the elementary schools managed by the District Board, Zila Parishad, Municipal Board and the Patna Municipal Corporation which were deemed to have been taken over by the State Government effective from 1st June 1971. For the private schools the provisions are contained in sub-sections (3) and (4) of Section 3. The schools governed by sub-section (3) or sub-section (4) can be taken over by the State Government by publication of notification in the Official Gazette. In none of these matters the writ petitioner has brought on record the Government Notification under which the control of the concerned school was taken over by the State Government under the aforesaid Act. A mere statement that the concerned school was taken over on 1st January 1971 cannot be believed nor it is believable. The Bihar Act 30 of 1976 was published in the Official Gazette on 26th February 1977. The question of taking over of the private schools before that date does not arise. In absence of a specific notification issued by the State Government, control of the private school cannot be taken over by the State Government. Further, sub-section (2) of Patna High Court LPA No.377 of 2006 dt. 08-09-2014 11/12 Section 4 of the said Act specifically provides that every officer, teacher or other employee holding any office or post in the school taken over by the State Government shall hold the office by the same tenure, at the same remuneration and on the terms and conditions of service as he would have held before the taking over of the said school. Hence, even if we presume or we believe that the control of the concerned schools was taken over by the State Government on 1st January 1971 and the concerned teachers became the teachers under the State Government, they would still continue to be governed by the same conditions of service prevalent prior to 1st January 1971. In absence of a specific case made out by the petitioners that the said terms and conditions were altered by the State Government, the concerned teachers would not be governed by the terms and conditions of service applicable to the Government servants. The petitioners, therefore, cannot be given the benefit of family pension under the scheme for family pension introduced for the Government servants in 1964.
The above referred provisions of the Bihar Act 30 of 1976, the provisions contained in the family pension scheme of 1964 and the pension scheme introduced for the teachers in the taken over schools who had retired from service on or after 1st April 1976 have been succinctly discussed by the Division Bench of this Court in the above referred matters of Sona Devi and Arya Devi. In the matters before us none of the writ petitioners has established that school in which the concerned teacher was employed had been taken over by the State Government on 1st January 1971. Admittedly, all the said teachers had died before1st April 1976. The said teachers were, therefore, not entitled to the benefit of pension under the 1976 Scheme. The said teachers not being the Government servants were not entitled to the benefit under the family pension scheme of 1964. As pointed out in the counter affidavit filed by the State Government, at the relevant Patna High Court LPA No.377 of 2006 dt. 08-09-2014 12/12 time the above referred triple benefit scheme was prevalent, each teacher was member of the triple benefit scheme and had been paid benefit of provident fund, insurance and pension under the said scheme. The said scheme did not extend the benefit of family pension. The writ petitioners are, therefore, not entitled to the family pension under the said scheme also.
Thus, having considered the claim of the writ petitioners from all possible angles, I am of the opinion that the claim for family pension made by the writ petitioners is not sustainable. The judgment in the matter of Punam Kuer in so far as it holds that a teacher in the taken over school, on and from the date the school is taken over, will be governed by the conditions of service applicable to the employees of the State Government is contrary to sub-section (2) of Section 4 of the Bihar Act 30 of 1976. The said judgment, therefore, does not lay down a correct law and is overruled.
I have considered the above referred judgments and the relevant scheme. I have no reason to disagree with the view expressed in the matters of Sona Devi (Supra) and Arya Devi (supra). I, therefore, follow suit.
For the aforesaid reasons, the above Letters Patent Appeal and the Writ Petitions are dismissed.
(R.M. Doshit, CJ)
Jayanandan Singh, J. I agree.
(Jayanandan Singh, J)
Ashwani Kumar Singh, J. I agree.
mrl. (Ashwani Kumar Singh, J)
U
A.F.R.