Calcutta High Court (Appellete Side)
Payel Banerjee vs The State Of West Bengal & Ors on 13 June, 2024
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
13.06.2024
ct no. 13
Sl No. 50
ap
W.P.A. No. 519 of 2023
Payel Banerjee
-Versus-
The State of West Bengal & Ors.
Mr. K. M. Hossain,
Mr. K. A. Ali.
....for the petitioner
Mr. Arindam Chattopadhyay,
Ms. Lipika Chatterjee.
...for the State.
1. Affidavit-in-opposition and affidavit-of-service
filed in Court today are kept with the record.
2. The writ petitioner is a Primary Teacher under
the State. The subject matter of challenge is Memo
No. 5839-F(P) dated July 9, 2012 and Corrigendum
dated December 27, 2018, issued by the Secretary,
Finance Department, Government of West Bengal
and the Memo No. 68-ES/Audit/12A-47/17 dated
November 16, 2017, issued by the Special Secretary,
School Education Department, Government of West
Bengal.
3. House Rent Allowance paid to Assistant Teachers
under the State is normally linked to the HRA paid to
their spouses who are also employed with the State
Authority. The object is to ensure that a double
benefit of HRA is not availed by a couple staying
under the same roof.
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4. The impugned memos however, sought to apply
the said rule even to those Assistant Teachers who
spouses are employed in Non-State private
organization.
5. As a consequence whereof, such person like the
petitioner are either denied HRA or allowed the same
only to a limited extent under a ceiling. The issue
was gone into and addressed in great detail by a Co-
ordinate bench of this Court. A series of writ
petitions were heard on the issue, and judgment was
delivered inter alia, in WPA 1389 of 2018 (Mousumi
Biswas and another vs. State of West Bengal and
others) on March 16, 2021.
"48. Therefore, to summarize the key
takeaways of the findings of the Court, the
same is stated as follows:
a) The Audit Memo dated November 16,
2017 and Memo No. 2554/G-SE dated
December 28, 2017 are held to have been
issued without authority of law and is set
aside on the grounds of being issued on
irrelevant considerations and being
manifestly arbitrary/discriminatory, in
effect as per the law laid down in
Subhasis Negel (supra).
b) Pertaining to the State‟s access to
limited pool of resources which
necessitated this purported rejig of policy
in the first place, such argument stands
self-demolished for the reason that
employees of State aided colleges and
universities are getting the full benefits of
drawal of HRA, notwithstanding that their
spouses might be engaged in private
employment. With a lack of a certain
legitimate objective being met by the
State, this therefore, becomes a clear case
of unreasonable classification and hence
is violative of the tenets of equality
enshrined under Article 14 of the
Constitution of India.
c) Notwithstanding the unreasonable
classification which was carried out in the
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case of the petitioners which is patently
violative of Article 14 of the Constitution of
India, no technical or expert findings or
relevant factors had been furnished by the
State Respondents to justify the need for
the alleged modification of such policy concerning the drawal of HRA, by the petitioners. There is no demonstration as to the extent of fiscal prudence sought to be achieved by the State by purportedly bringing into consideration the HRA of the spouses (engaged in private employment) of those employees who are serving in non Government/Aided/Sponsored educational institutions, to trigger the common ceiling under the ROPA Memorandum of 2009 and thereby specifying the quantum of funds saved, by the public exchequer. Therefore, such an irregular policy decision merits an interference of this Court as per the principles laid down in Subhasis Negel (supra) and Federation of Railway Officers Association (supra).
d) The impugned, clarificatory Corrigendum dated December 27, 2018 read with the Finance Department Memo No. 5839-F(P) dated July 9, 2012 is applicable in the matters of grant of HRA to a state government employee, who are governed by the altogether separate West Bengal Service (ROPA) Rules, 2009 issued vide Memo No. 1691-F dated February 23, 2009 and for the self-same reason, it is inapplicable to the category of employees employed in nongovernment sponsored institutions, who are governed by the ROPA Memorandum of 2009 for Non-
Governmental Educational Institutions, issued by Memo. 46-SE(B) dated February 27, 2009.
e) The impugned, clarificatory corrigendum dated December 27, 2018 (which was issued post the initiation of the present litigation) in so far as it is inconsistent by including within its ambit employees who are serving in non- Government/Aided/Sponsored educational institutions is liable to be struck down for being violative of the Finance Department Memo No. 5839-F(P) dated July 9, 2012. The impugned, clarificatory corrigendum could not have risen above its source and is accordingly set aside to such degree of inconsistency as aforesaid.
449. In view thereof, the State Respondents are hereby directed to ensure complete conformity in the payment of HRA which is payable to the petitioners in accordance with the ceiling envisaged in the ROPA Memorandum of 2009 which is applicable to them along with any connected memos, that maybe applicable. If in any case, the payment of such HRA has been stopped in pursuance of the Audit Memo dated November 16, 2017, Finance Department Memo No. 5839-F(P) dated July 9, 2012, and Memo No. 2554/G-SE dated December 28, 2017 or other similar memos that have been issued by the various District Inspectors of Schools (S.E) across the State of West Bengal, the arrears of the same must be paid to the petitioners within six weeks from the date of this judgment."
6. Counsel for the State would argue that an appeal has been preferred by the State being MAT No. 1023 of 2021 against the said judgment and order, which is since pending. The said judgment dated 16th March, 2021, has not been stayed by the Division Bench.
7. The said judgment is therefore in force and holds good even as on date.
8. This Court is in complete agreement with the views expressed by His Lordship of a Co-ordinate Bench in the case of Mousumi Biswas (supra).
9. In that view of the matter, this Court directs the State to first release HRA benefits to the petitioner in terms of the applicable rules (excluding the impugned Memos), together with complete arrears till date. Any recoveries already made, shall be refunded to the petitioner, within a period of six 5 weeks from date. Any order of recovery still pending, shall remain automatically stayed.
10. The petitioner shall continue to receive HRA as if the impugned Memos are not in force.
11. Needless to mention, the aforesaid order shall abide by the final result of MAT No. 1023 of 2021.
12. For the purpose of complying with the aforesaid order, the School authority/Sub-Inspector of Schools, Jagacha Circle, Howrah shall forthwith send appropriate requisition/bills and/or calculations to the District Primary School Council, who shall release payment, within the time stipulated hereinabove.
13. With the aforesaid observations, the writ petition shall stand disposed of.
14. There shall be no order as to costs.
15. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)