Uttarakhand High Court
Mr. Akshay Latwal vs Unknown on 7 July, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:5826-DB
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSB/332/2020
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Akshay Latwal, learned counsel for the petitioner.
2. Mr. D.C.S. Rawat, learned Central Government Standing Counsel for the Union of India.
3. By means of this writ petition, petitioner has sought the following relief:-
(i) Issue a writ order or direction in the nature of mandamus directing the respondents to grant one notional increment with effect from 1st July, 2019 for the complete service rendered by the petitioner from 1st July, 2018 to 30th June, 2019 and consequentially re-fix the pensionary benefits.
(ii) Issue a Writ, Order or Direction in the nature of Mandamus directing the respondents to grant arrears of pensionary benefits from the date of retirement of the petitioner along with interest @ 18% per annum till the date of payment.
4. It is not in dispute that petitioner retired from the post of Deputy Inspector General from Border Security Force on 30.06.2019. As per the averments made in the supplementary affidavit dated 03.07.2025, one annual increment was due to petitioner on 1st July, 2019, however, it was not granted to him on the ground that he retired a day early i.e. 30.06.2019.
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5. Learned counsel for petitioner submits that Hon'ble Supreme Court in the case of "Director (Administration and Human Resources) KPTCL & others Vs. C.P. Mundinamani & others", reported in (2023) 14 SCC 411, while dealing with an identical issue, approved the judgment rendered by Allahabad High Court in the case of "Nand Vijay Singh & others Vs. Union of India & others" and held that annual increment, which a Government Servant has earned for the services rendered over a year subject to his good behaviour, cannot be denied only on the ground that he retired one day before the date when it became payable. Relevant extract of the said judgment is reproduced below:
"15. Now so far as the submission on behalf of the appellants that the annual increment is in the form of incentive and to encourage an employee to perform well and therefore, once he is not in service, there is no question of grant of annual increment is concerned, the aforesaid has no substance. In a given case, it may happen that the employee earns the increment three days before his date of superannuation and therefore, even according to Regulation 40(1) increment is accrued on the next day in that case also such an employee would not have one-year service thereafter. It is to be noted that increment is earned on one-year past service rendered in a timescale. Therefore, the aforesaid submission is not to be accepted.
16. Now, so far as the submission on behalf of the appellants that as the increment has accrued on the next day on which it is earned and therefore, even in a case where an employee has earned the increment one day prior to his retirement but he is not in service the day on which the increment is accrued is concerned, while considering the aforesaid issue, the object and purpose of grant of annual increment is required to be considered.
17. A government servant is granted the annual increment on the basis of his good conduct while rendering one-year service. Increments are given annually to officers with good conduct unless such increments are withheld as a measure of punishment or linked with efficiency. Therefore, the increment is earned for rendering service with good conduct in a year/specified period. Therefore, the moment a government servant has rendered service for a specified 2 2024:UHC:10098-DB period with good conduct, in a timescale, 2025:UHC:5826-DB he is entitled to the annual increment and it can be said that he has earned the annual increment for rendering the specified period of service with good conduct. Therefore, as such, he is entitled to the benefit of the annual increment on the eventuality of having served for a specified period (one year) with good conduct efficiently. Merely because the government servant has retired on the very next day, how can he be denied the annual increment which he has earned and/or is entitled to for rendering the service with good conduct and efficiency in the preceding one year.
18. In Gopal Singh [Gopal Singh v. Union of India, 2020 SCC OnLine Del 2640] (sic Nand Vijay Singh [Nand Vijay Singh v. Union of India, 2021 SCC OnLine All 1090] ) in paras 20, 23 and 24, the Delhi (sic Allahabad) High Court has observed and held as under : (Nand Vijay Singh case [Nand Vijay Singh v. Union of India, 2021 SCC OnLine All 1090] , SCC OnLine All) "20. Payment of salary and increment to a central government servant is regulated by the provisions of F.R., CSR and Central Civil Services (Pension) Rules. Pay defined in F.R. 9(21) means the amount drawn monthly by a central government servant and includes the increment. A plain composite reading of applicable provisions leaves no ambiguity that annual increment is given to a government servant to enable him to discharge duties of the post and that pay and allowances are also attached to the post. Article 43 of the CSR defines progressive appointment to mean an appointment wherein the pay is progressive, subject to good behaviour of an officer. It connotes that pay rises, by periodical increments from a minimum to a maximum. The increment in case of progressive appointment is specified in Article 151 of the CSR to mean that increment accrues from the date following that on which it is earned. The scheme, taken cumulatively, clearly suggests that appointment of a central government servant is a progressive appointment and periodical increment in pay from a minimum to maximum is part of the pay structure. Article 151 of CSR contemplates that increment accrues from the day following which it is earned. This increment is not a matter of course but is dependent upon good conduct of the central government servant. It is, therefore, apparent that central government employee earns increment on the basis of his good conduct for specified period i.e. a year in case of annual increment. Increment in pay is thus an integral part of progressive appointment and accrues from the day following which it is earned.
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23. Annual increment though is attached to the post & becomes payable on a day following which it is earned but the day on which increment accrues or becomes payable is not conclusive or determinative. In the statutory scheme governing progressive appointment increment becomes due for the services rendered over a year by the 2025:UHC:5826-DB government servant subject to his good behaviour. The pay of a central government servant rises, by periodical increments, from a minimum to the maximum in the prescribed scale. The entitlement to receive increment therefore crystallises when the government servant completes requisite length of service with good conduct and becomes payable on the succeeding day. 3 2024:UHC:10098-DB
24. ... In isolation of the purpose it serves the fixation of day succeeding the date of entitlement has no intelligible differentia nor any object is to be achieved by it. The central government servant retiring on 30th June has already completed a year of service and the increment has been earned provided his conduct was good. It would thus be wholly arbitrary if the increment earned by the central government employee on the basis of his good conduct for a year is denied only on the ground that he was not in employment on the succeeding day when increment became payable. In the case of a government servant retiring on 30th of June the next day on which increment falls due/becomes payable looses significance and must give way to the right of the government servant to receive increment due to satisfactory services of a year so that the scheme is not construed in a manner that if offends the spirit of reasonableness enshrined in Article 14 of the Constitution of India. The scheme for payment of increment would have to be read as whole and one part of Article 151 of CSR cannot be read in isolation so as to frustrate the other part particularly when the other part creates right in the central government servant to receive increment. This would ensure that scheme of progressive appointment remains intact and the rights earned by a government servant remains protected and are not denied due to a fortuitous circumstance."
19. The Allahabad High Court in Nand Vijay Singh [Nand Vijay Singh v. Union of India, 2021 SCC OnLine All 1090] while dealing with the same issue has observed and held in para 24 as under : (SCC OnLine All) "24. Law is settled that where entitlement to receive a benefit crystallises in law its denial would be arbitrary unless it is for a valid reason. The only reason for denying benefit of increment, culled out from the scheme is that the central government servant is not holding the post on the day when the increment becomes payable. This cannot be a valid ground for denying increment since the day following the date on which increment is earned only serves the purpose of ensuring completion of a year's service with good conduct and no other purpose can be culled out for it. The concept of day following which the increment is earned has otherwise no purpose to achieve. In isolation of the purpose it serves the fixation of day succeeding the date of entitlement has no intelligible differentia nor any object is to be achieved by it. The central government servant 2025:UHC:5826-DB retiring on 30th June has already completed a year of service and the increment has been earned provided his conduct was good. It would thus be wholly arbitrary if the increment earned by the central government employee on the basis of his good conduct for a year is denied only on the ground that he was not in employment on the succeeding day when increment became payable. In the case of a government servant retiring on 30th of June the next day on which increment falls due/becomes payable looses significance and must give way to the right of the government servant to receive increment due to satisfactory services of a year so that the scheme is not construed in a manner that if offends the spirit of reasonableness enshrined in Article 14 of the Constitution of India. The scheme for payment of increment would have to be read as whole and one part of Article 151 of CSR cannot be read in isolation 4 2024:UHC:10098-DB so as to frustrate the other part particularly when the other part creates right in the central government servant to receive increment. This would ensure that scheme of progressive appointment remains intact and the rights earned by a government servant remains protected and are not denied due to a fortuitous circumstance."
20. Similar view has also been expressed by different High Courts, namely, the Gujarat [State of Gujarat v. Takhatsinh Udesinh Songara, 2022 SCC OnLine Guj 2522] High Court, the Madhya Pradesh [Yogendra Singh Bhadauria v. State of M.P., 2020 SCC OnLine MP 4654] High Court, the Orissa [Arun Kumar Biswal v. State of Odisha, 2021 SCC OnLine Ori 2368] High Court and the Madras [P. Ayyamperumal v. Central Administrative Tribunal, 2017 SCC OnLine Mad 37963] High Court. As observed hereinabove, to interpret Regulation 40(1) of the Regulations in the manner in which the appellants have understood and/or interpretated would lead to arbitrariness and denying a government servant the benefit of annual increment which he has already earned while rendering specified period of service with good conduct and efficiency in the last preceding year. It would be punishing a person for no fault of him. As observed hereinabove, the increment can be withheld only by way of punishment or he has not performed the duty efficiently. Any interpretation which would lead to arbitrariness and/or unreasonableness should be avoided. If the interpretation as suggested on behalf of the appellants and the view [Principal Accountant-General, A.P. v. C. Subba Rao, 2005 SCC OnLine AP 47] taken by the Full Bench of the Andhra Pradesh High Court is accepted, in that case it would tantamount to denying a government servant the annual increment which he has earned for the services he has rendered over a year subject to his good behaviour. The entitlement to receive increment therefore crystallises when the government servant completes requisite length of service with good conduct and becomes payable on the succeeding day.
21. In the present case the word "accrue" should be 2025:UHC:5826-DB understood liberally and would mean payable on the succeeding day. Any contrary view would lead to arbitrariness and unreasonableness and denying a government servant legitimate one annual increment though he is entitled to for rendering the services over a year with good behaviour and efficiently and therefore, such a narrow interpretation should be avoided.
22. We are in complete agreement with the view taken by the Madras High Court in P. Ayyamperumal [P. Ayyamperumal v. Central Administrative Tribunal, 2017 SCC OnLine Mad 37963] ; the Delhi High Court in Gopal Singh [Gopal Singh v. Union of India, 2020 SCC OnLine Del 2640] ; the Allahabad High Court in Nand Vijay Singh [Nand Vijay Singh v. Union of India, 2021 SCC OnLine All 1090] ; the Madhya Pradesh High Court in Yogendra Singh Bhadauria [Yogendra Singh Bhadauria v. State of M.P., 2020 SCC OnLine MP 4654] ; the Orissa High Court in Arun Kumar Biswal [Arun Kumar Biswal v. State of Odisha, 2021 SCC OnLine Ori 2368] ; and the Gujarat High Court in Takhatsinh Udesinh Songara [State of Gujarat v. Takhatsinh Udesinh Songara, 2022 SCC OnLine Guj 2522] . We do not approve the contrary view taken by the Full Bench of the Andhra Pradesh High Court in Principal Accountant-General, A.P. [Principal Accountant-General, A.P. v. C. Subba Rao, 2005 SCC OnLine AP 47] and the decisions of the Kerala High Court in Union of India v. Pavithran K. [Union of India v. Pavithran K., 2022 SCC OnLine Ker 5922] and the Himachal Pradesh High Court in Hari Prakash v. State of H.P. [Hari Prakash v. State 5 2024:UHC:10098-DB of H.P., 2020 SCC OnLine HP 2362]."
6. It is the contention of petitioner that he is entitled to notional increment w.e.f. 1st July, 2019 on account of completing satisfactory service and his pensionary benefits be also re-fixed accordingly. Learned counsel for petitioner has relied upon a judgment dated 31.12.2024 rendered by this Court in WPSB No. 779 of 2024. He submits that since identical issue has been decided in the said judgment, therefore, present writ petition deserves to be decided in terms of the said judgment.
7. Mr. D.C.S. Rawat, learned counsel for Union of India also does not dispute the said submission and he concedes that identical issue was decided in WPSS No. 779 of 2024.
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8. In view of consensus between the parties that similar controversy has been decided in the aforesaid judgment, the present writ petition is also decided in terms of judgment dated 31.12.2024 rendered in WPSS No. 779 of 2024.
(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 07.07.2025 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b ASWAL 08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF 4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.07.08 23:02:11 -07'00'