Central Administrative Tribunal - Cuttack
Atish Kumar Behera vs Forest And Environment on 11 September, 2023
CENTRAL ADMINISTR. AT IVE TRIBUNAL CUTTACK BENCH Original Application No. 260 /0053 1/2028 Kah, Reserved or OS. Q9 UES Pronounced on: DLQS203 CORAM:
THE HON'BLE MR. PRAMOD KUMAR DAS, MEMBER (ADMND Hoge apa any eed about G2 years, Son of Late Archana Enclave, A/E-1TS, At sumiduma, PS-Khandagiri, Bhubansswar, juatian ax Conservator af Forests For the Anplicant: Mr S.k.0}ha, Counsel ~Yersys-
peace State of Odisha represented through the Additianal oe se acy etary to the Geverrunent of Gdisha, Farest and Environme Qdisha Secretariat Bulling, Bhubaneswar, Dict Sat Mrs ee eae' PRES ge sSRTS 2 3 a it 3 $F Ehlet Conservator of Forests {ALJ Orissa, Aranya thanrasekharpur, Bhubaneswar, Dist. Khurda, PIN-?S1 oe wt ies enh, ca rs Reg mt = 2 n fis ae) eal Ra eee.
ae foot Nghia fF Secretary to Government of Odisha, Finance "\ 3 KY tedve rt abgoy oh CR OHAYSS Y. sa Bhawan, Odisha Secretariat, Bhubaneswar, ' needy tot wy tke sponcdents Por the respondents: Mr. |. Pal, Counsel Mrs, K.Pattnaik, Counsel una Na.
Learned Counsel for the Applicant has submitted that the Applicant was un Indian Forest Service Officer of Gdishe Cadre and while working as Conservator of Forests in State of Gdisha, retired from service on reaching the age of superannuation wel es0es0e0. Th terms of the Rules and law, his pension and vensionary dues ought to have been paid soon after, Ais retirement, but for the reasans best known to the Respondents, they have released his gratuity and pension on different dates ranging from 23.04.2022 to O2.05.2002 Le. mach after his Rules, 1972 every Head of Office shall undertake the preparatory work for processing of pension papers In form 7 (one year} before the date on which a Government servant is due to retire on Superannuation, or on the date on which he proceeds on leave preparatory to retire whichever is earlier, and thus, the authorities ought not to have caused dela ay in disbursement of his dues when the applicant before pyo manths from the date of his ret ig Sloped that deaf cur to the representation dated 3 . lor Payment of interest on such delayed payment af pension and pensionary benefits, made es Applicant to approach this Tribunal In the Imstant OA with prayer to direct the Respondents No.2 tu pay him T8%h interest, on the amount paid ta him, belatedly, towards pension and pensionary benefits, with effect fram the date, the said amount became due to him, til the actual payment was made. In support ef his entitlement of See Eyre ae Paar Somdosee of Fe Paw hin interest, He Ass placed reliance on the decisiens af the Han'bis Apex Court in the cases of Dr. Uma Agarwal v. State of Harayana, AIR 1999 SC 1212: Gorakhpur University ves Dr, Sithal, AIR Lat 2439, $.K.Dua v State of Harayana, (2008) 1 SCO ULSS) S63; Chief General Manager v Manilal Ambalal Patel, (2020) 1 SCC (LSS) 845 and in the case of Nabaghana Rout & Ors v Orissa LIN Irrigation Corporation Ltd & Ors, TeQLS) LUCK (Cuttack) 1000. Purther he has relied on the decisions of the Hon'ble Apex Court in the cases of State of Kerala v M.Padmanabhan Nair, (1985) 1 SCC 429; Vijay L.Mehratra v State of UP, (2001) 9 SCC 687, H. Gangahanume Gowda v Karnataka Agro Industries Corporation Ltd, F205) 3 SES AQ, gla vy Punjab National Bank, (20 AC 4232 State af jhorkhand v [tendra Keamr Srivastava, and VSakamaran v State of Kerala, (2021) 1 SCC UL&S) fat Ressondent Nod fled counter in which it has heen stated that this yinient oF pensian and pensionary benefits te the Applicant which comes within the . x surview of Gavernment of Odisha and thus, the Ministry HO Respondent No.2 has fled counter contesting the case of Ue Respondents and hased on the averments made in the counter, if a bid te torpedo and pulverize the arguments of the Applicant's counsel, Isarned counsel for the Respondents, at the frat Instance has submitted that the delay was not Intentional ar deliberate so as to entitle the Applicant interest on the pension and pensionary benefits paid belatedly and to justify the same, {if has been submitted that while he was continuing In service, Qwa charge 5:
were, sheets wde Memorgrmdum No. SYS dated S1OS.2017 & Memorandum No. 10145 dated 16.05.2801" we re dasued to him an proceedings were pending, on reaching the age of superannuation, fe retired from government service well SG.O2 2020, Hf has been stated that the proceedings were challenged by the Applicant and finally after the arder of the Hon'ble Apex Court in SLP CC} Ne. 8267 & 8353 and SLP CC} No. Peed /2021 dated OSU 2021 & 19a8.2e21, the departmental proceedings were dropped vide PE & CC Separtment Order No. heeei and Ne. 15985 datel OF 2021 respectively. Cansequently, the Applicant was promoted to the grade of Chief Conservator of Forest vide GA & PG Department Notification No. GAD-SERT-TES-0003-2014-24404 (AIS 1 dated PEO 2021 retrospectively with effect from the date of his juniors were promoted to the rank af CCF The period of leave due and admissible was sanctioned after disposal of the departmental procesdings of the Applicant. According to Respondent No.2, aft dropping af the departmental proceedings pension papers of the applicant was received vide letter dated LS.01L2022 and thereafter, steps were taken to sanction the pension & gratuity of Seen x ad e a SAME We & wn and dated PoE had approached before this Tribunal in OA No, S19/e) 7 rts EES =! Lone aceediy & eye * nb egy Crh i Ss Mm x 3 BS of aOcu 42 5 Jade, oy Swit wary pf ¥Y RR = Be % isct x sends Facts arients .
x HO * 3 * aes & SY aYeureents, the reasem af oy HY} \ ee 5 "S ving through the t <> g rep dated SSa7rs. 204 :
t OFG Fagen Neh SSP Re USOSE SOT In the mesgrnvhile, the Applicant retired from service wef 2O.02 2020, While considering the matter, it has cere ta the notice af this ai that the Naen'ble furisdictinnal High Court of Orissa, elance on the decisions of Hon'ble Apex Court, in the case of Debendranath Mohanty v UOL and Others in WPL OC) Noa, 23333 /2020 disposed of on 26.07.2022 directed ta the department for payrnent af interest for delayed payment of pension and peastonsry benefits. Relevant portion of the decision, quoted above, is reproduced as under:
* a Li. in Cammon Parlancs, iverest means Kate of Interest and inchudes the refurn to be m ade aver and above what was actually lent, whether the same is charged or sought to be recovered specifically by way of Interest or atherwise. In Associated Cement Compa ny Lid. ow Comumercial Tax Officer, (1982) 4 SCC 578, it has been held that an "interest" [s ordinarily claimed frerm an assessee who withheld payment of any tax payable by him and it is always calculated at the prescribed rate an the basis of the actual amount of tax withheld and the extent af delay in paying if Such Interest is compensatory in character amd not penal. Therefore, here the interest s canpensation to be pald to the Petitioner for withhaldin the amount, which he is otherwise entitled to get under law, Therefare, mere pendency of a judicial proceeding, as contended in Rule-10 of R: uilwe ay Service (Pension) Rules, L993 cannot come to the rescue of the Opposite Parties, ix. dn DAL. Uppal Goupra}, considering as fo when the disnunre bee he a st drawn scale a of pay would | Hiustad after the xaton. of pay. rf h regard to Axation of pay. the h Court's direction to pay interest seperti tte Fax Fey cep, rabuity is imyro atin K. Mohandas (supral, which and 28 pp of peulations 2oPS) x Pension Regulations, 1995, Ws mi RS, 20 a" in Therefore, the cantention of the Qnpasite Parties, that t ies, that inview af the fudements of the agex Cou rein DAL. Uppal and K. Mohandas ean) the Petitioner is net entitted fo gy Se ae He dues, is af interest ¢ on fhe ¢ NO assistance to therm ay payment of y eth re nd ish rereby Ory ished aside, be
4. In DS, Nakara v. Union of India, (1983) 1 sce Jee, referring to Social Security Law by Prof Harry Culvert, the apex Court ruled as fnllows:
"Pension is pal daccording to rules which can be said to provide social security law by which it is meant those legal mechanism primarily concerned fo ensure the provision for the individual of a cash income adequate, whe taken alone with the beneti its in kind provided by oth ap social SOTY Legs SC 356, the apex { surt ¢ obser yack that per nsian and GA Ne. ¢ ak be distributed by the neiy retirement bat are f heir hands and any seeeeg HRT 8 Ley ve has SrERts SPR RURY aPe mo fonge PF OSPEY YY ESQGRIERR : able vrights an d property in sable delay in settlement and disbursement thereof st he visited with the penalty ef payrnent of Interest at sgcurrent marker rate HU achusi payment, ts, fs vasan Gangaramsa Chandan v. State of Maharashtra, (1996) 10 SCO 14S. tre apex Court held shat pension is met bounty of Pthe State. [ris earned by the yh for service rendered toa fall back, after i tis aright attached ta the offices and cannat be
17. In State of Punjab v. Justice $5, Dewan, (1997) < 4 SCC S69, the apex Court held that conceptually, pension is a reward for ast service. [tis determined on the basis of length of service and last pay drawn. Length of service is determinative of eligibility and quantum of pension.
'fhe same view has also been relferated in Dr Umea Agarwal v. State oF UP, AIR 1999 SC TANS, i®. In Kerala State Road Transport Corporation v. KG. Varphese, (2005) 12 SCC 293, referring to corpus juris secundum, if is stated that the title 'pension' Includes pecuniary allawances paid periodically by the Government to persons wha have rendered services to the public or suffered loss ar infury in the public service, or to their representative: who are entitled to such allowances and rate ard amount thereeh and proceedings to obtain and payment of such pension,
19. Further, referring to Haisbury's Law of England 4th Edn. Reissue, Volig, in the very same fudement in Kerala State Road Transport Curporation (supra), Caurt held as follows:
Seerons "Pension means a periodical payment or lump sum by way cf pension, gratuity of superannuation allowance as respects which the secretary of state is satisted that it is fo be.
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'ot Pea ce 2 pM ce ag 0] i saae. h 7 gt <I O os, TR ee Sot BS hi? nape, cay ieee 0 meee Nee! fn, § nee naa ' 5166 Sn OOtmE SD' aii a el gree nee, gue ea wae OE oo ee ows tok Gram Be fb ge TA ee ore wee BS tan (Samoan) ee ae IOS cocci OEE * fos ey 9 a H ee moe we, Fax ee te x a ; fe wee OE ee t on Mek OR ae pee GA ep sss PE ame jon a Lome pie x me Bt be gen eet phat Ch GR erg ye, ge TA pee exp ee Hy ee ee ee a a rae Co eps ng La am, ees CME 6M aah Sher rates enh sig Dm gs wey ew rmmne Seseta, aes Raat. ak eure pte Me 6p Pm tA ce a whet anaes pan Be EO a da OD Mad delayed payment. Process of payment which should have ne ' é my advance of Petitiuner's afer ber retirement and Thereby, the apex Cour wens S.A. Dua supra}, the apex Court held that if there is 16 pEpecl iWe rule OF or der providing : for m ere St feo the | basis of Article 1, 19 ond Zi "hoaties are nota bounty, Therefnre, interest an the delayed p: ae ayment ol? a rement benefits flows from Has provision. At paragraph-11, the Apex Court held as Li. AxS xxx dn the circumstances, prima facie, we are of The view that the grievance voiced by Mant appears to be well-founded that do be entitled to interest on such benefits. I there are Statutory Rules occupying the Held, the appellant could claim payment of interest relying on such Rules. there are Administrative [nstructions, Guidelines or Norms prescribed tur the purpose, the appellant ray claim benefit of Interest on that hasis, But even in absence Statutory Rules, Administrative Instructions or Guidelines, an employee can calm interest under Part 1 of the Constitution relying on Articles 14, 19 and 21 of the CONshtution, Nexx"
% z tz if x Similar view has also been taken by the apex Court in C. Gira (supra).
24. in Dhruba Charan Panda {supra}, this Court aise directed in Paragraph-1S to the following effsct:-
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wy 4 we ft wy Be She Ga OM ya Oe a a Gi TT eS Sage £ ae bas i, ° ioe rf o bans " * OMA Ay ee Te os oma re Fl oe Ses beat Re ar ed 'ho viol po a ORS a pan PR eg 3 ni, 2 i rr er sie nd Relat he 9 pee ee a a a oe a shock ntl glee, dove ec cs ee Cop tase " a nae nd ned ye 4 OR :
a a ye ar ap Sa Nea Vee eee page ose ig CANS, SOR AINESTS TPR SE etitioner is antided fe get Interest on the f payment of retirement dus admissible to him, the ew without faking Into consideration the above aspects, has denied the claim of the Petitioner, mechanically and. without application af mind, with the following observation direction:
"ty the comspectus of facts as narrated and analysed above, this Tribunal is of the opinion that the delay being not attributalle ta the Railway Administration, the applicant Is not entidied to interest on delayed payment af gensionary benefits. In view of this, the QA. bel develd of merit is dismissed, with ac N ". he Te Deine "y
27. From the above conclusion arrived at by the Tribunal, it is Inferred that only noting down the facts of the case and quoting the provisions contained in Rule-1o, the Tribunal has denied the benefit of interest to the Petitioner on the delayed payment of his retirernent dues and dismissed the Original Application, which cannot be sustained in the eve of law.
28. in the above premises, the Order dated 18.05.2020 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in OLA. No. 260/00869 of 2016 in Annexure-@ cannot be sustained In the eye of law and the game is Hable to be quashed and hereby quashed. The Opposite Parties are directed to pay interest @ 12% for the delayed payment of retirement dues alamg with other admissible dues as expedittously as possible, preferably within a period of three months from the date of communication /production of the fudement
29. The writ petition fs accordingly allowed.
However, there shall be na order as to costs. "
7. Admittedly, disciplinary proceedings initiated against the applicant were quashed by this Tribunal much before his date of pea feed We oe superannuation. it is not the case of the Respondents that the arder of this Tribunal was stayed by the Hon'ble High Court of Orissa or Non'bie Supreme Court for which the pension papers x eanld aot be processed of amount was released in his faveur Rather, it ig established from the record that although SLPs were dismissed an dated OS.07. 2021 & 19.08.2021, pension and sratuity was paid to him only on 04.03.2022. The Hon'ble High Court of Orissa reached such conclusion after taking note of some of the decisions of the Hon'ble Apex Court relied on by the Applicant and, therefore, there is no necessity to again deal with the same and it would suffice to state that the decision of the Hor'ble jurisdictional High Court of Orissa, referred to above, is binding on this Bench. Thus, taking into consideration all totality of the matters and the decisions of Hon'ble Apex Court and Hon'ble jurisdictional High Court of Orissa In the referred case, this Tribunal is of the considered wiew that the Applicant is entitled to interest for the delayed payment of pension and pensionary benefits from the date it became dhe dh the actual payment is payment. Accordingly, Respondents are hereby directed to calculate and pay the interest @12%6 on the payments rh Aay eysion ae 3 eae eceint ofa copy of this order, .
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