Supreme Court of India
Director General, Esi Corporation New ... vs M.P. John And Ors on 1 December, 1998
Equivalent citations: AIR 1999 SUPREME COURT 448, 1998 AIR SCW 3687, 1999 LAB. I. C. 168, (1999) 81 FACLR 208, (1999) 1 LABLJ 301, (1999) 1 LAB LN 61, (1999) 1 SCT 202, 1999 SCC (L&S) 372, (1999) 1 CURLR 227, (1998) 9 SUPREME 162, 1999 (1) SCC 663, (1998) 6 SCALE 413, (1998) 6 SERVLR 1, 1998 ADSC 9 150, (1998) 8 JT 338 (SC)
Author: Sujata V. Manohar
Bench: Sujata V. Manohar
CASE NO.: Appeal (civil) 6872-6875 of 1994 PETITIONER: DIRECTOR GENERAL, ESI CORPORATION NEW DELHI AND ANR. RESPONDENT: M.P. JOHN AND ORS. DATE OF JUDGMENT: 01/12/1998 BENCH: MRS. SUJATA V. MANOHAR & G.B. PATTANAIK JUDGMENT:
JUDGMENT 1998 Supp(3) SCR 268 The following Order of the Court was delivered :
Civil Appeal Nos. 6872-6875 and 7622-23/94.
Learned counsel for the appellants states that in view of the decision of the Court in Union of India & Others v. G. Vasudevan Pillay & Ors., (1995) 1 JT 417 they are not pressing these appeals. The appeals are dismissed as not pressed.
Civil Appeal No. 6890/94.
Respondent No. 1 who was an ex- serviceman was re-employed by the appellant-corporation as Lower Division Clerk. His pay was fixed at the minimum of the pay scale and he was also entitled to his full pension as an ex-serviceman. The Government order of 8.2.83 inter alia, provides that in the case of ex-services men who retire before attaining the age of 55 years and are re-employed (in the case of personnel below the rank of a commissioned officer) the entire pension may be ignored in fixing the pay on re-employment. This Government order was in operation at the material time along with the office Memorandum of 25.11.58.
Under the office Memorandum of 25.11.58, re-employed pensioners were allowed only the prescribed scales of pay. The initial pay, on re- employment, was required to be fixed at the minimum of the scale of pay prescribed for the post in which the ex-serviceman was re-employed. However , it was provided that where the fixation of initial pay of a re-employed person, at the minimum of the prescribed scale of pay, would cause hardship, the pay may be fixed at a higher stage in the scale by allowing one increment for each year of service which the officer had rendered before retirement in a post not lower than that in which he was re- employed. Under the clarification which was issued pertaining to this office Memorandum, "hardship" was defined as follows:-
"There would be a case of hardship if on re-employment, the total amount received by the ex-serviceman namely the minimum of the pay scale plus pension and pension equivalent of gratuity, whether ignorable or not, is less man the last pay drawn at the time of the retirement,".
On 19.9.1985, another Office Memorandum was issued pertaining to the fixation of pay of re-employed pensioners (ex-servicemen). Under clause I, the pay of ex-serviceman upto the rank of non-commissioned officers re- employed On 25.1,83 or thereafter, may be fixed at the minimum of the pay scale under the Government of India order dated 25.11,58 and they will be entitled to draw full pension from military authorities subject to the fulfilment of other conditions as laid down in the order: The respondent, in the present case, was re-employed on 29.1.85 and his pay fixation on re- employment was done in accordance with the G.O. of 8.2.83 and office Memorandum of 25.1 1,58. It is the contention of the respondent that under the G.O. of 8.2,83, his pension has to be ignored in fixing his pay on re- employment. Hence his pension cannot be taken into account for the purpose of determining hardship under office Memorandum of 25.11.58. This contention does not appear to have any substance. The pension is required to be ignored for the purpose of pay fixation under the G.O. of 8.2.83. The ex-serviceman who is so re-employed will get the minimum of the pay scale and in addition, he will also get his full pension as ex-serviceman from the military authorities. This is what is meant by stating that the pension will be ignored while fixing the pay on re-employment.
Office Memorandum of 25.11.58 is for a very different purpose. G.O. of 25.11.58 enables the employer to give certain increments in the prescribed pay scale to a re-employed ex-serviceman at the time of his joining in a case of hardship. This hardship is defined as arising if his pay on re- employment together with his pension fall short of his last drawn pay while in military service. Office memorandum quite clearly refers to pension "Whether ignorable or not." Therefore, pension which is ignored for the purpose of determining the pay, may be considered under G.O. of '25.11.58 for the purpose of deciding if there is any financial hardship to the ex- serviceman. This cannot be considered as in any way in conflict with the G.O. of 8.2.83 prescribing the grant of pay at the minimum of the scale on re employment The latter governs the pay which an ex-serviceman will draw in the ordinary course on re-employment. It also prescribes that in addition, he will get pension which has to be ignored for pay fixation, A departure from this norm of granting minimum in the pay scale is permissible only in the case of hardship and that too, to the extent permitted. There is no hardship as contemplated under G.O. of 25.11.58, in the case of the respondent. Hence his pay fixation under the G.O. of 8.2.83 is proper.
The Tribunal was, therefore, not right in coming to the conclusion that the respondent's initial pay should be fixed by giving him one increment for each completed year of military service., ignoring his pension, The impugned order of the Tribunal is, therefore set aside and the appeal is allowed. There will, however, be no order as to costs.