Kerala High Court
E.Rajan vs The Kerala State Electiricity Board Ltd
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
WEDNESDAY, THE 15TH DAY OF OCTOBER 2014/23RD ASWINA, 1936
WP(C).No. 26714 of 2014 (L)
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PETITIONERS:
1. E.RAJAN, ASSISTANT ENGINEER, K.S.E.B.LIMITED,
66 K.V.SUB STATION, VATTIYOORKAVU,
THIRUVANANTHAPURAM-695013.
2. S.SHAJI, ASSISTANT ENGINEER,
LINE MAINTENANCE SECTION,
K.S.E.B.LIMITED, EDAMON, PUNALUR,
KOLLAM-691329.
BY ADVS.SRI.ELVIN PETER P.J.
SRI.T.G.SUNIL (PRANAVAM)
SRI.K.R.GANESH
RESPONDENTS:
1. THE KERALA STATE ELECTIRICITY BOARD LTD.
REP. BY ITS SECRETARY, VAIDYUTHI BNHAVANAM.
PATTOM, THIRUVANANTHAPURAM.
2. THE CHIEF ENGINEER (H.R.M.),
KERALA STATE ELECTRICITY BOARD LTD.
VAIDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM.
BY SRI.K.S.ANIL, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15-10-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN WP(C).No. 26714 of 2014 (L)
PETITIONERS' EXHIBITS:
EXT.P1: TRUE COPY OF RELEVANT EXTRACT OF 1995 LONG TERM
SETTLEMENT ENTERED INTO BY KSEB AND THE TRADE UNIONS
EXT.P2: TRUE COPY OF ORDER NO.EB4-120(c)/1999 DATED 7.2.03 ISSUED BY
THE IST RESPONDENT
EXT.P3: TRUE COPY OF THE JUDGMENT DATED 19.1.05 IN O.P.8816/03 OF
THIS HON'BLE COURT
EXT.P4: TRUE COPY OF JUDGMENT DATED 28.5.09 IN W.A.447/05 OF THIS
HON'BLE COURT
EXT.P5: TRUE COPY OF ORDER NO.EB.4(b)/CCC1229/09 DATED 7.6.2011
ISSUED BY THE IST RESPONDENT
EXT.P6: TRUE COPY OF JUDGMENT DATED 2.7.13 IN W.P.(C)3672/12 OF THIS
HON'BLE COURT
EXT.P7: TRUE COPY OF JUDGMENT DATED 20.2.14 IN W.P.(C)4989/2014 OF
THIS HON'BLE COURT
EXT.P8: TRUE COPY OF ORDER DATED 21.4.2014 ISSUED BY THE
RESPONDENTS
EXT.P9: TRUE COPY OF REPRESENTATION DATED 6.8.2014 SUBMITTED BY
THE IST PETITIONER BEFORE HE 2ND RESPONDENT.
EXT.P10: TRUE COPY OF REPRESENTATION DATED 24.9.2014 SUBMITTED BY
THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT.
RESPONDENTS' EXHIBITS: NIL.
/TTRUE COPY/
P.S. TO JUDGE
Dama Seshadri Naidu, J.
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W.P.(C)No.26714 of 2014 L
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Dated this the 15th day of October, 2014
JUDGMENT
This writ petition has been filed by the employees of the first respondent Board seeking monetary benefits with effect from 23.07.2000 consequent upon their promotion as Overseer (Electrical) with retrospective effect from 15.11.1999. Incidentally, owing to the subsequent developments, some of the petitioners in these writ petitions have been further promoted as Assistant Executive Engineers. In any event, the claim is concerning their position as Overseer.
2. Briefly stated, the petitioners were recruited as Meter Readers, the feeder category in the first respondent Board, in and around the year 1996. Next promotion post WPC 26714/14 2 being Overseer Grade II, it has four feeder categories, namely, (1) Meter Reader, (2) Lineman Grade I, (3) Lineman Grade II and (4) Electrical Worker/Mazdoor. The respondent Board effected promotions in the light of the judgment rendered by this Court in O.P.No.21479/2000. The said judgment is not part of the record. The judgment rendered on 01.01.2012, directed the respondent Board to fill up the promotion vacancies.
3. Drawing up from all the four feeder categories, the respondents effected promotions through Exhibit P2 dated 07.02.2013. Later, there arose certain disputes regarding the inter se seniority of the promoted employees. Accordingly, the disparity that is said to have crept in to Exhibit P2 was challenged in O.P.No.8816/2003, which was allowed by this court through Exhibit P3 judgment. Though the said judgment was appealed against, the writ appeal was dismissed by a learned Division Bench through Exhibit P4. In compliance with the direction given in Exhibit P3, the WPC 26714/14 3 respondent Board re-cast the seniority list of the promoted employees through Exhibit P5 dated 07.06.2011. The note appended to Exhibit P5 reiterated that the promotions shall have retrospective notional effect from 15.11.1999. But a specific reference to monetary benefits to be given with effect from 23.07.2000, as had been originally agreed to by the respondent Board, though found in Exhibit P2, has been omitted in Exhibit P5. Aggrieved thereby, the petitioners have approached this Court by filing the present writ petition.
4. Essentially, the writ petitioners simply claimed the benefit of the judgments of this Court in Exhibits P1 and P3, which were rendered at the behest of similarly placed employees. In both the judgments, this Court has categorically observed that the financial benefit ought to be given with retrospective effect to the employees who had been promoted through Ext.P5.
WPC 26714/14 4
5. The learned counsel for the petitioners has submitted that the petitioners have been identically placed along with those petitioners in W.P.(C)Nos.5493/2012, 3672/2012, 1004/2014 and 9717/2014. He has brought to the notice of this Court that in all those cases, this Court issued directions through different judgments that the petitioners therein be paid salary with effect from 23.07.2000, though they have been actually promoted to the post of Overseer through order dated 07.06.2011. In the submission of the learned counsel, there is no differentiating element disentitling the petitioners to the same benefit retrospectively, as has been done in the case of the petitioners in the writ petition referred to above.
6. At this juncture, the learned Standing Counsel for the respondent Board has made submissions in tune with the defence the Board has taken in the counter affidavit filed by the second respondent. To begin with, the learned Standing Counsel has contended that there are about 375 WPC 26714/14 5 persons, who have been seeking the same benefit retroactively. According to him, none of these persons actually worked in the cadre of Overseer between 23.07.2000 and 07.06.2011. Their claim to be given retroactive benefit is squarely hit by the well settled judicial dictum of "no work-no pay", as has been upheld in Union of India v. B.M. Jaha ((2007) 11 SCC 632). The learned Standing Counsel has further stressed that if the present batch of writ petitions is to be allowed, all the other 331 employees, who are also similarly situated, would be knocking the doors of this Court seeking the same benefit, which in turn would impose a huge financial burden of ` 6,28,98,000/- on the Board. In this regard, the learned counsel has drawn the attention of this Court to a judicial observation in W.P.(C)No19133/2003, an unreported judgment dated 02.03.2009.
7. In the end, the learned counsel, addressing the issue of extending the benefits retroactively to the WPC 26714/14 6 employees, who came before this Court in W.P.(C)No. 5493/2012 and connected writ petitions, has submitted that they were paid only on account of the judgment rendered by this Court, but not for other reasons.
8. Heard the learned counsel for the petitioners and the learned Standing Counsel for the Kerala State Electricity Board.
9. It is too well established to be re-agitated that once an employee has a particular legal right to be asserted and a legal remedy to be taken recourse to, he shall not be denied the said benefit on the premise that it would entail hardship to his employer. In other words, the right of a person has to be recognised and upheld notwithstanding the consequences that flow therefrom.
10. The submission of the learned Standing Counsel that between 12.03.2000 and 07.06.2011, the petitioners had not been borne in the cadre of Overseer and as such, they would not be entitled to any benefit retroactively on WPC 26714/14 7 the principle of 'no work-no pay', in my considered view, is fallacious. The doctrine of 'no work-no pay' finds place in service jurisprudence, especially in the realm of disciplinary proceedings. When a delinquent has been prima facie charged with misconduct, the subsequent exoneration would not wipe out the entire past and any restoration of the benefit would be in the discretion of the authorities or the court as the case may be. Thus, by weighing options and thereby adjusting the equities, the courts usually take recourse to the dictum of 'no work-no pay'. In the present instance, the petitioners, who had been eminently suited to be promoted to the post, were denied the said opportunity for no fault of theirs.
11. It is a very well established principle of law that once a clear vacancy is in existence and a particular employee is entitled to be promoted, the denial of promotion on administrative laxity could not work to the prejudice of the employee, and at the end, if the promotion WPC 26714/14 8 is to be effected, in the facts and circumstances, the benefit could be extended retroactively. That is what this Court has precisely done in the judgment rendered in W.P.(C)No. 5493/2004 and connected cases.
12. The other contention of the learned Standing Counsel for the respondent Board that the petitioners in W.P.(C)No.5493/2012 and connected cases have been extended the benefit wholly based on the judgment. This contention is, to my mind, unsound. It is well to remember that a judicial decision is not legislative in nature. It only recognises the rights that inhere in a person, or those that have been in existence, but ignored by the authorities. In the batch of writ petitions referred to above, this Court has held that the petitioners therein were entitled to be promoted but were not promoted. Since the delay in effecting the promotion could not be attributed to the petitioners, this Court, thus, adjusting the equities, has directed the authorities to restore the benefits retroactively. WPC 26714/14 9 As such, it is not correct to contend that the respondent authorities have been made to extend the benefit based on the judgment, but not otherwise.
In the facts and circumstances, I do not see any discernible differentiation between the petitioners in the present batch of writ petitions on one hand and those in W.P.(C)No.5493/2012 and batch on the other, to deny what is otherwise a legitimate benefit to be given to the petitioners retroactively, though. Thus, the writ petition is allowed. No order as to costs. It is made clear that given the administrative exigencies and inevitable delays, this Court desires to fix a time frame in this regard. Accordingly, this Court directs the respondent Board to pay all the monetary benefits to the petitioners with effect from 23.07.2000 within three months from the date of receipt of a copy of this judgment.
Dama Seshadri Naidu, Judge
WPC 26714/14 10
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