Karnataka High Court
Syndicate Bank vs Y R Shenoy S/O Late Y N Shenoy on 25 May, 2012
Equivalent citations: 2013 LAB I C (NOC) 31 (KAR.), 2012 (4) AIR KAR R 578
Bench: Chief Justice, B.V.Nagarathna
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11%' THE: HEGH CQUR'? Q? KAREETRKA £1'? EANGIELQRE
§§3TEB '§'HiS THE 25" DAY {BF MAY QQEQ
FRESENT
THE HGNELE3 EVIRVEKRAMAJIT SEN; CHIEiF:V~3--U_S%f}j'Cf?§
AND
C[W.
THE: HONBLE MRSJUSTICE B;x';NAG'A'1§AT:&fiA [1; %
WRIT APPEAL Nos.1758-178,5/20653 is-Rfizsy
W.A.Nos.1786/2003, 228a/Vfzoos, 17s4,i%2do:§;
1725/2003 3; 21_45~2V%17"4;2oo3L-A
I'; V :n"ixv.1$%.r;:§:%%;%'1758--1785/2003
Between:
Syndicate Banlg.
A body constituted"'u;2:7:d¢:?.€:he_"~.___ _ .
Banking Campaizies {Ac§uis»i,tiG.:1 " __
and Transfers é§V_¥afi61*:a§2iA::gS§«--._ _ " "
Act 1970? V V < =
Having its iieaé. Qfficiéaji
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Residing at Eéoa K4216,
146': Crass; 1% 'E' Main,
13? BIQCL; Rajajinagarg
Bangalgre -~ S60 S13.
. NE. Pail,
Aged about 68 years,
S/9., Late NZKQ Pai,
R/C) 'Mahalasaf, No,922,
1'73' Cross, Wilson Garden,
Bangalore -=~ 560 027,
M. Narasimha Pai,
Aged about 69 Years,
S/0. M. Manjunatha Pai;-A_
R/0. No. B-5308, K31: A:§art::i'e_n%:.,':Iv
44, 8th Mam, 13¢ Cross} _
3rd Block East, ,Iay_ana3gar;' '~
Bangalore-669 0131-§V ii
. H. Sa11jeeV29€._VS}1i_e4,;i7t_o.y.,'V" ' I
Aged abvriat " 'V
S/0. H;Anantii;2iah«Sf1éfifi{y, _ '
Residingai: ass 'Bij1Ai1di:a g;._ %
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Gepaiakrishna Bhai,
Aged aboui 68 years,
8/ 8. Anantharaya Bhai,
'Radhakrishna', 5«~2~«68/ §,
Kelambe, Udupi - 576 101?
Dakshina Kannada District.
. VCL. Jose,
Aged about 68 years,
Christ Villa, Kadbettu}
Udupi 5'?"6 101
. '11 Ramachandra Kalkurfi
Aged about 68 Years, V
S/0% TeS1'idhaI' Kalkur, '
No.28? Devikrupa,
Cauvery Bai Lajgiout, _
Appurao Road; €j~'f§;7.L.V-:S/I3.if;, 1:
Chaxnarajpgtt; 'Baizgéé-fi>'1Aé_f.]? 8;.V
B.Venkvai:-Rae, _ .
Aged about " _ h
88, Anahd "Ap1a..:r:::2.€:r;fi:s,. _§?3"%' Cross,
Gandhiriagaig, _ _
2\;Iangai0re~;t'I-?5vi3G3._. '
;~ .E;r:éi,s:;i': Banéés §;s1$fG'::-izziigzz?
Sf*:z3;.d§:,:_r::" E iK:>:;é'$::,; 65% F309;;
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" < ~ Eazzgaisrs -» 559 mg 3?
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.W,e~m.m"m.m\wmmwmwmmmnawwm& Sinee retiree axed preeentij;
Residing ed: Ne.323,f2224, I8??? 2%' Main Reed, 31% Black, Jeyerzagez', Ba:1gele§e~--S6G @115 Since deceased, represented by his Legal Representatives Srnt. Lelitha R. Adiga, W/e. Late H. Ramakrishna Adige;.:4 . ii' A Dr, Rajaehekar Adiga HR.
S/0. Late He Ramakrishna Ad'ig:e;,e.
Dr, Chandrashekar Ad'ige 'A N S / 0. Late He Ramakrisf1na.Ad_ige,:. '4 All are residing at No.32'3/22 'V 10th 'A' Main 12oa;1;1'11I Bxoee' _ Jayanagar, _B?i31g23}1Q1'€?=%5C7Q;' Q1 15; M Note: Amef:§V1ed "»?CO" Dt_.'2.%{f..Q8v.A2O Q0;
KG, 'U;§adhya3?:1; e 8/ e. Laiae S.eeiiia1fe;33e---;}pad'hyaya; Eariier Werking G.fffiee::__ 3:
Credit amdfieeevergs E?_i%2ieion, Syndicate Bank; Ze:'1a1'C3ffice§ , A£'ze:r1V_:;':Ia':;,i::_e;gae.::°, Be;:'1g;ai._e:*e~9 'Since refiéfred presently '._Ee,$i':<iing,_efi §-§e:E.--§.4, Akhiieg E--3%31.eE'*zE«Teé»:3.;"--«§]«?¥? .{Zreee§ AECQESQQ Eéiegleziy BTM Le.ye':.1f:, ' _ Be.:1ge.3ere%iE%é"j:'G §§S. . Eeme;:eur€;%::;, "fife, 53$, Meihigéf _ -§%Lg._e§; efeezge 6?' Yeezreg .._ "Ee:?§§er eferking ee Qffieer ei:
~ ._ V'$:§§:e§eate Bank;
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Jayazzagar Mair: Brazzelz Baizgaierefi 3 Since retired erzati preseniiy Resfiing 83': Ne.§{)§8, 35 '£3' Cress; 269% Main, 43%'! 'F Biecke §e;g2:1naga:3 Banga,1ore~56O G11.
15. Ha Gangadhara Shetty,
16.
S/0. K. Mudharma Shetty, Aged 67 Years, Earlier Working as Officer at V Syndicate Bank, Zonal Office;
Gandhinagar, BangaIore~9 ' "
Since retired and presently Residing at No.SO3, 1G'*1?~.._Mai::, "
M .C. Layom; Vijayanagesf' EXte:;.s2f,oi1%;,;ef _ _ Banga1orem56O 040.
H. Krishnam<::<;r':?;1?$?'Ue1;,1p:aL V. S / 0 Late H .S1=iniiz_a¥$a"U:d;_1ip.a . Aged 66 Years; T:1ar1i'er 4W'ci)erki11Ag As Officer At Sy'ndi.Cate""B:§inie,:_ Zon :a£,_Offiee,...Gandhi Nagar, ;VCanea1<%i.,Cei1¢, B_-?~560_ 009, Since Retired 'And P:e'se1jfi»::3r.eR';2é;£M'. 541, Padma E\I'§?e.y'aii' B_10ek;Ei£-.._C;':*:{ss; Ra\zir1d:"a:1"ai:}:: Tageree .g5ar, Bangaiere w 32. A " " V' . A_ ea::g*a:a:~s ;:§::y eeeee .. « , :3; j {.2 :';'§:~- . 3:: .»:s égeééé'? &r€.g:L:>{:%'S;::Ea.1'§.::$E% Eiferking As fiffieee At Sf§>'i:s:s%;§::'e;*é;e<4**Be.::§<:§ Zezzai {fifféeee Gaszéfzi 'E'_§ag8§, Bafigaiere - 36% 389, Since Eeiiwfed gee Fresemly egg: Eakehe as E "EIieE:::%e;sf Layezetfi E<;ed:;pa§a;;a3 __«e.__Q%3,"a,i:*:eh::ge.:iie; Cress, Eieaaekezaia 38% Begiigeiere - 62 T ~ fSe;::ge§0:'e 'C§f€_§z E E E 1%. EL. Ramakrishna Pa};
S/Q Late H, Kamaiakaha Pai Aged 6'? Years; Earlier Warking as Cifficar At Syficiicate Bank? Head Clffica Srd Manipai, Dakshina Kannada Est Since Retired And Presently R/At No. 23,Paresh Apartments, 4th Main Road, Malleswaram Bangalore ~ 560 003.... _ Bangalore City "
E E9. Prabhavathi K Rae;
W/O P. S. Krishnaji Rae Aged About 60 Years ' R/At N0. 701} Sriramanagar ' Turnkur - 5'72 101 20, A. Sheshappa Ka11uraya,V_'_ 2 "
S/Q Late Keshava.__KaI:iuray~a _ a_ Aged About 5:7 Yégam "
Earlier WoI'__kifig__A«s--Offi<i¢:.:j"AI:V Syndicate Bank,' Divfi I', .C)"ffic._e"
Since R€tir.ed*!,\nd'1 E§'1:es'e:1"t1§; R}";":t'Nog L1 la, Shreex 'I'~3i1:a1ya,._()ff Bunder Road, Ambaiafiaadjgg Udu;§'EA:§?,6V'a'£.Q'3_, mg. Mangaiora " . '--
2%.. Raznacfiiaafira Sar:;:E3ha*i'}Gshi, " - Sf G?_"I;1aia Sambha: 24$-ash;
A;gad" 57" '*${::;a:
V' --.Ea;:'Eier_'&ia1%a1<:;L':":Vg 'As Sffécay Ai. §§%%::di£afi;a_ §?:.a::Z<§ §§V§:S§C'sf§&i§ Qfféaa Bija§:ié' S:§::¢:%:_ fiiaiézafi Ana _ V _ ?:*i:3é':*'s,iE;;..R;2i§i Shraa §{:°1::pa§ 'f"$f§a:a§ {3«a:~&;ia:a§ _ . Séaiiafi Réaa} Bijapar « 585 E64 A Saatry, V S/Q iafia J 25,. Sasirgs " Agad 66 ':"aa:"s? Eafiiaz 'fifarééizzg as Qffigaz A? §iszisie:1aEL®ffEce, Syndicate Barzkg iiuddapah AP: Siam Retirsd And Prssenflj; Rf A1'; fie. '?09, 831 Main;
13 Stage, E3 Black, Basavéshwazzzagar Barggalare ~ 569 0??
Bangaiare City Since Deceased, Represented By His Legal Representatives, Sri. VA, Sastry, D/O. Late JP. Sastry, V Residing At No.'709, 3"? Stagé,"*- *~.
33¢ BIOCK, 2115 'C' CFOSS, 831 Main, BasaVeshwa:"éI:;agafV, K :4 . Ba11ga1o:re~560 079. % * "
Ms. Karuneg D/O. Late JgP?"§3:%;:'giYY} =:
Residing At___N0;7C§9V.,_';'.3Y'5f31;é;g§:} V 3rd Block, 2"? '(§'"Cro"'s';s»3 «_ * } Sm Main, %BVasaves'h;wa1a::a_gar;~- . . Banga1cv$re~5_ESt'}T.C§7_a9ii.éV _ ~ Ms. Sarasvgiaihig D/G. Late Sasifr}2g._ Residing A: Na;-TEQQQ 31%' Stage, . 3m' Bi'€;.:sck? 2¥§ '$3 8°15. Main; aVis':?::Veshwa,ra::a&ga:", V..B21§'§gale:§%'§€%v€§f37?.
RES; V E; G§"'-Lassie ;}-3?. Sasizjz, 'vgeséding E25: §'*€£e;'?G§§ gm stage; 3 ' ---- BE_§z:k;;" 22$ 'C' Cmgs, "$%3'*,E¥€%rg:§ Basavegiéwazagiagar, __ ~5§é;:':ga;'éé3re~S6G §?@¢ 235 C. fizzarzih Xamath, 8;' 3 Late Fazidurafiga Kamath Agéd 67' Years, Eafiier Working As Gfficer A: Syméicaie Bank} Z3113} Qfficeg Gancihi Nagar, B« Qgtiayanagag' Main Brnach, Sines Retired And Presently R/At No. 408, Lt.
(101. CR. Singh Bldg, Govinda Rae» Street II Cross, Kumara Park Wesg ; ' Bangalore ~ 20 Bangalore City Since Deceased, Rep. By Smt. Sharada A. Kamath, _ W/O; Late (3. AnanthKar:1at.h; .. .
Sri. Cg Panduranga Kamat-h ,V .-
S/O. Late C. An_::;111_;h Kaifi'at}ff:, " V Sri. Ravindra;
S / 0. Late All Are {VResidi1:g.At 0.408? _ LT. <:o3'A;_c;R§ $i%ng::%4;3ui:agfi>g? % Govindarzézg 'fiireet, V Egfid C::_@3s1:s; Kumara Psfizk V'i.«'«§e$*f1:.,_ A S §a:2ga§{:r¢~S6Gw-326;' ¥:~m e%::w é;s;::g::~::;a 22$ §:«2.a:®$.2aa@a 24» §i.%-$:}%;;aV%:a:§:aAgg:g§a;%;:%:aa:§ S Egaie K' fszfafiiharama 3:29:
_ é.g€df'*6'? 5f£g;«;r'é, q§Ear§§e:'~~E3}'<:'ri<:§::g fag Qffice:
§$é:..S§5::éiéiaie Bank? Eemsssszries Bey: " "iéfficsg §a::':fi§1i::ag3§,B~§§; $23265 _ -;E§é.f:i:'*ie§ Rad Presentéy Rffii fie; $23 \._ °5$r:§va€hsa;", 352%; E'»xi'a;i:::§ 3.3%, Lajsezzi
--«.. §§"S§age, Eggiigaéera « 5§§ G58 _ j§s.::g3.i9r€ Ciiy.
j 233$ Achar, 3/6 S, L, N. Asher Aged 57 Years, Eariier Werking As Gfficer At Syndicate Bank, Hegd Qffise lnspestiorz Dept, Udupi ~ 576 101 Since Retired And Presently R/At No. 52:, V "Srikrupa" ,Ambalapac1y Udupi «~ Sfé 1Q3I""" V Dakshina Kannada Dist .
Udupii 263$. Srinivasa Banal, _ S/O N Ramadasa Banal '- _ .-
Aged 67 Years, Earlier Workingfis Qfficer -- At Syndicate Bank? Regienal _ A * _ Inspectorate, Hyderabad; Sin'c_e1R§3tife§:i., _ And Presently R/ At Vyasa"B.'ha:i;?ai3, Temple Road, A:nb_a1apéidy',V.V:: .' 7 ' Udupi ~ 576 DGK. Dist. 'V 3. k %
27.K.G. Ku,nd.Je:;'v».%_ % L _ S/O Kr:Vishna"8TL}.vaI'na ' _' Aged 6'}v'¢':'ea1r:3; E?ar1ie:fW§>_:i:j_ng As Gfficer Aft Syrzdicaté' Bazfiig,' .Z€>n_a':'i-.__<3ffice Caicuita, S§1':'£.§€ »Ret:'_r€ <,i £?&::.:-7:1 Presenfiy R/A': "£§:::;:pam"-. Lie Coii:)n§g Eetsad . ;§ad:;e*::u§%;r;upi 3:
Eitfiggié.
28.}: % "
3,53 gate 543: :3:
. V _4%geé"£'-é? §:"&'a;::é; Eariiér Eifsrkizzg £3 Qfficar _ A: $y::§€¢3};:%:e Egmig 1823: S3333} ' " v Bragshfi '§33:.§gaE'§§$ --- 55, _ Tfiiigsé Eéeiirefi amé ?:°ss§nI::§y %.%%%'fR;:%: 2%. ma?
{}'::§§<a:* :'%§a:°%i::s::€:$, 125? $2333 , Ezxiairz Read; Ekfaiisswayamy i \\uw»«»\mxmmmmwmmwwMwmm
29. .3& 28 Barigaiare «~ 563 $83;
Since D&<:&as6&3 Rep. By His LE3 Sim. M3333 8, Pa} W10, Late AS. P33, R/O; NCLIQS3 Omkar Apartments, Mafleswaram, Ba:r1ga1ore~56O €303.
Mrs. Kavitha Maliya, D/O. Late AS. Pai, Siemens Cczmmunication Software; 10th Floor, Raheja Comples, I\/LG, Read, Bar1galore--56O 001$ ' F Narayan Rao " _ I ' 'V Papa1a1Dubey, Ea.r1ier;'"Wb1*k§ing33.', V Officer, At sym'i::ate B=an1a;; Dix'/isVic>'r€a;E._....-- Office, Biijap--L1§134 Sli_mé.e"R¢:ii"*e_d H » Presently R}i.5\t»ii1V'o. 44; V' V Somali B1,1.i.1,di"r1g; 71 :;,, s ' V ' Mukund Nagar;V_..SA1;a~tio:fi:V'R;§_ad} ; Bijapufv: 5-86 V} __ Zndiarz Bariiis §;.ss0cié;:i§:3; Stadium _§~I0u$é, 6th F200;"
. ''V€€I_''' Eiarinzan. Ré7a;é:Z§. ..... -4 v _ EX/§1;:1°§::a§""5' 2 Q ~ .
V._F<;:':v:0fe${$21§:€dg is Sécrétarjyz ., é 9 gEES?GN3E7E'*~I'TS _ Eéaggfiraja Egg, Aéifflfigaifi fee: 33%: Eéasikrishiza. Sé é A. , E~§{3§E;8.§ Aéveggiie £93 E3 ':3 R3 82; R55: :3 R8, ' . ?:°asa:::{:a§ Aémcaie £91: M22 98. Ea§ag@§§.L ' Révaaais fer RE. ':3 11 3:2 {§%C}:, E3 :3 21% 22 {£33, 23 {gas} & 24 E9 29, i T - S}1':*':i';3.§.4,?€. Rag; Serzézsr cgmseé 59:' 38%} wmmwwmmwamwmm 12 These Writ Appaals are Elsa under Sectienfii af the Kamataka High Caurt ad: graying to ac: asida the ardar passed in Writ Petiiior: N05. 2G'78{3«2C¥789 anci 'Q'J.P.Nas,"--..E35'?5w 13S§2';'199?' dated 2Q.}i2.;'2{3®2§ T a In W.A.Ng,_i§3S:£6g. 2QG3 Between:
Punjab National Bank, A body constituted under the Banking Companies {Acquisition 82; Transfer 0f Undertakings) Act 1970, Having its Head Office at New Delhi?
Represented by its -~ , Chairman and Managing Directing ' ' V V mflppeliant
(By Shrig Pradeep; _vS;j_uS:a;§vI€ar?::'z'§§h}aCatev"foVf M,' S. Sundaraaxvamy Rajmdaaéa Anaészszfé Advacate} And:
3. V, Ramakzishnam ~_ ;' ag E;,a§:.':=:_ GK. -Véfikatashaafara 23%}; " 2 «_Aga<f_i '€*%9:j{r.€a:a, aaféiara Warkirzg as " A:3si$%;a::*: 3:§ai:.ag$f~Gfficar in V' ,3 1,zr::1;:i Matzagaigzeai Graéa, L aléé Efiaiéaaal Earzkfi V , Bazzgaiara.{§ai':":5B:aa€E2% V _ E£1;:éé':>n éiiraié, Eaz':gaEa:'€-2'?I 'Sines :*e§:£:':afi aaé Eesidémg ax:
_ H §%§{.%.;'='§ A§, Bifiiélig ?';"§"i3h8§§.3 Myaare W 57% Q9?
i-52, Enéiaa Eaézzka Assasiaéiam, '<, $'€ad§um Eaasag 631 Efiaazi, ~ Efeaf Efiariazaa § Mumbai- 25)?
R€§E"€E'S€3I1'€€& by its S$<::*eta:'}»:
(By Shari. M,N§ Prasarma, Advscatfi £231' M1: B8. Rajagopal; Advocate for R4) This Writ Appeal is filed under Se <;tion~4*"o"fv' Ka:':%1a:;é1ka High Court Act praying to set aside.'the"erder .pa$s6;§1VvVir:VW7rit*.__ " ,,, R$SpG:f:f§§Z}¥iS Petition N0.35137/1997 dated 20.12.2QO2:g* .. Between:
Canara Bank? V ' A Banking Company C0nstitutet:'i V b Under Banking Companies (Acquisition And 'I'ra;r'1éf¢.':*¥ Of', Undertakings) AC??? '' ' Having Its 1' _ g "
Head Office At._N_o_f'i._Z B'I0re--~S6O 002, é _ _ _ N0. Represen%:.€d'--B7ywItS' 'f-~._ % Qivisicnal Manager? ' "
?€::°s{>1'::r1e1 Wing} }~§ ead, Gffi<ia:~i:," Bangaloré {Zi:§,z_ V " V"
t . ..
{By '::...{g;v;%;:::;:;;:§--hg;, A§;mca:s} é £%f3?§1 §<.;»a:. Eiinig . ,;Sigi::'3;.,e.1:é" ?s.dmar:£b§:a Kim "«E£i;'.::,z%:L:'; fiigeé $8 '¥ea:rs, __&T~__F{;-3:25: Sévisienai Manage: V' C3;;§'E3.1"§. 3333»; P 5:'? Sssiiexx Eééaé Qfféceg ?€:;,E}2§ J10 Raaii j8a:':gaE§r€«-2} 141 w;A. :ao«§;;éé6/2003 £23 £§§e§:§§a:*1€ ®fi@A%$m@ »:wmmmmmmmm_ .
..."wwN~vmm»mmn«mwmmmmmemww ' '§e5t:eeVéz:: _ £3 Since Retired Se Rjfit 268E352, 3&3? Cress? 8??' Bieeig Jayanagar, Banga1<:3re~82.
Bangalore City
2. Reserve Bank Of India, Central Office, Murnbai, Represented by its Governor.
Union Of India By its Secretary, T. In the Department of Banking" _
3. Ministry Of Finance, Parliament Street, New DeIhi-110 Q01.
4. Indian Banks Ass-9ei,atio:iVV' _ ,_ .
Stadium House;"6i:?§.e-Floér, Veer Narimafl .' A V." ' Mumba}-400 'Q20; A'
Represented.e,b;%'~its Seere'ta1':;.
_ _ y - Respendents {By Shri. EVLN, '?rasanna.;' .§3;§.:%c:eé':e"'for Mr, RS. Rajagepal, Aé§";<QCaite"fer' R4 3. V Snri, $,E'€;_ Aewézhnarayaenag Adveeate for R8 _.;Sf:rzn; Rae, Seni_Q:f.<;;'e:.:nee§ fer R4} ;~'Ep;;§ee§_ is filed under Seciéenwé ef the Eieifieaeaka Eiégn Cienfsiif 2%éi:,i'«V.pf:*e§§?ién;g in set aside She eeeiez' gagged in Writ ';veee::;:m 3~ée;3:eee';;'f§;9e éateé ee, Emcee 'iif.:£%g1'§a, 3354 2833
-- _ _ _$*:::a:Le.ea_::;:. :55? Mysore V;-'%]j§e§ie'.f; Censtitutefi 'Unéey Sieée ; §§;l?:i_{''{:\}f'§:}§i8; {S%,:,§3s§é§a:"j; Banks} fie: E§§§ its Heaé Sffiee fiat Siege Bank Sf Mysore Bufidings, Kempegowéa Road Bamgaiore » 563 $39 Repfiy its Managing Director Bangalore City f.§.5é~§p§:€i1aR€ (BY Shri. 8.1? 9 Narasimhan, Advocgaté } And:
1. Associate Banks Retired Officers Association _ A Regd. Society Having its Ftegd..Offioe .
At State Bank Of Mysore Buildings V' Kempegowda Road _ Bangalore -» 560 009 V _ Unit State Bank Of Myé--<:re. * Reptc1.By Its Secretary Bangalore City H
2. K.V. Srinivas' Aged About '_72-:j:Y'earsu; Ear1ier"'Wor1§:ing As Chief Man.a.ger, Siizizte Bank Of"M§,«':~';i<>re Inspection Dept, _H§O. -Bafigalore ~ 9 Since Retired 82.; J'r":€e;se12:iya._R';'_A: No.1 16 80 Feet Road, Mj,rsore-- Bafik' Colon}; Banashankazi E Siagegfiazigaiore ~ 56$ 5% Bangalore City.» 'A " ' 3; ;_ iE*:d£a:"2 B1§fikS« .§3SSGi$§SJf:§Q:1 W,Sia €;'{i::::1v..E:~Iof.:se,'-- 611%: floor 1£ee2+'§2§a:'i:§;a%:Ef%eaé§ §¥'§'ii:'i?i§§3§: »» 2Q 33' Eta Seerezar Eespezzéezfis :?g';§'2,AAV§sf ézzjra Agggeal :3 Féied Uzzder seezieae $5 The Karaaiaka _ ¥:ay§:o.g "Fe Se: faeiée '§E2e Cirder ?aeseo in Wei:
'§?eafié£ée:: '§?3e.z'7'fi§:E§}EE39Z? fiateé 2$;F;2o2QG29 M. an In WLA.Nos.I725,'2003 52; 2145~21'?4i2003 Between:
Endian Banks' Association Stadium House, 631 Floor Block 3, Veer Nariman Read Mumbai - 400 (120 Represented by its Secretary, 1 ' 1 »; A. " L. (By Shri. DQLN. Rae? Senior C0unse f'E§§51' _'§'he"Ap.§_e'Z:1a::{§;:) And:
(9 YR. Shenoy, S/O Late Y.Nj._Sh::~'1ioy.v Aged. About;'62 Yeé1r::»_ b ' .j[ V. R/At No. K1;13.;U:3-- §.%!;th cmiss ~ :9 'B' Elm:
Rajajinéxgap V' 'V ' Bangaieis: ~ .559 Q:.:;
Bangaiore'€j:§%:y. ' :, :\:.:«:,E_?§.i, '~S;'G'-.L5ai::'-~E§\§;E{¢ Fai """ V. égéd A§'3_;:=uf: --52~-Yaars
- <f.§22 "'§§;*'Z%.t Rafi 9223 E?{%': {:E'§E':»S m:.;s§1<;«:: {;1a;:%::§:r:;, ' Banggggiafrs ~- _ 5>f.«£§G @227.
g:'§.:x§ara"s§::¢:i:a' Pa;
:3' Manjfifiaiha :55;
V' Eggéé. e%%3GL;*{ 63 'iéays 3338? $1.?» Agaréméai ~ 44 " §s!E%iI'1§ I3: CYQSS, 3:5: 813$}: East H V E33j;'anaga:; Eangaégre » 5&9 GEE wmmwm Q1 Eé , PE. S2:-zrzjesva Shensjgy 8/0 H' Arianthaiah Shana};
Aged Abeut 62 Years EXAE 8.8. Bufiding, SN. Nagaf Saga: ~ 5?? 4&1; $him0ga 'JCS. Surendra Ramashesh, S/O D.S. Ramashesh Aged About 63 Years R/At Padmashree, 990/M, 1ith€ 3r0:~:'S . * ' 25th Main, Kalappa Layout _ Srinagar, Bangalore : 560 B13'. Prabhu, _ _ S/O B Venkataamana; Prabhu A Aged About 63 Years ' ' No. 42, Syndicate Bank Magadi Main Rc:sa}d,_ Baflgalore » . M. G0pa1ak;'ish;_ri§:_: Bhat,_"-ff_' ._ S/O AnV9.::.--th_2i1=aya'1;?E3hai:.. ' Aged About 627Ye_a1?s ' _' Radhaki-":shria; 5~i2§'<Z3_8 __ E{31ambe,°§JQ',upi V' Dakshina K3 :1nvada:_ D;l_st' « Mangaisre " ' 6 33134,, §.§:'r$é,:' _ * [:55 'J Lifivfxajggéari} §gg:e§__;%b'::é%;'£,:.,,§2.iE'*;%Lars Chzisi 'fifia; ' §'~i'.;«:éb€i2.;1 _Ué12.fi£ »» E.:"{'?§'§€3}, Q' ;%:::::a.%:§'%&nd;ra Kajkurg A a "$;'i'.} Ti;_~ Sriéézar Kaikzgi Absu': 62 Years . _§\?a: E3, Eaviiirupa " ikizvery B3} Lajgeigé .. .. ,5%§:.1ra3 Rgaé, 6:}: ivéaizz I E E?
« Chamarajape:
Barzgaisre -- E89 1&3 Venkai: Rae?
S/ 8 Late B. Lakshmiriarayana Kamaih Aged About 63 Years 88 Anand Apartments 6th Cross, Gandhinagar Mangalore »~ 575 003 Mangalore
11.Synd:ica1:e Bank ' Having Its Head Office At:
UdupiTa1uk, D.K. Dist ..
Rep By Its Chairman Directar, Mangaloreg 12H. Ramakrishna"14&_dig2fg"V"'V: % S/O I-I. VishnL1nii:;1rth.y'3.¥';d;3V;gei " Aged 67 Years} ' _ ._ Earlier Worlzingfis <Di"ffic ér§ "
At Syndicate VBank;;;'. A Jayanagar MTaiT:;. Bfatlchv,' _ B-11, Since __
Pres€nt1j,r"R;j'At N0. 3.2%3;2_2':4, 10th A Mair:-._;R0a;d} ~__E}'l~fB}::x$:£{; Jaya1<§aL'ga;§ ' ' ' V - ._§Ban;§stEQ3*.;:§ « $59 {$921 %%%% M « Bar;gs&m*.:é §i';ri€j;i_, '-,Si:*2ce'V§,3e*.:v<:":'éa.sA<:*d;E%e§. B32 Eiis ER3. Sig: '3;:a3§iI%:é; Lt§2;;' Adiga} VV _ Riff' G ;"'La'?; e £1' Ragxiaiiréshma éiéigag R,gj§S§€kar Afiigag ER:
' %i;;3€€ E'. Eazrzalirighiéa Eaéigggg j%§:.T% Chaadrashekaz Exéiga Em "- S';'G¢ Late 3 Ramafafighna fiéiggfi 4% x%?g:>; 9;; 3 Eéréshzzaji Rae 3%,, Ha Krishnamearthy Udupay EKG Late H Srinivasa Ufiupa Aged 65 Years} Eariier Werking As Qfficer 5%': Syxzdicaie Bank, Zane} Gffice, Gandhi Nagazg Cancard C611, B ~ 560 00% Since Retired And Presently R/At N0. 541; Padma Nilaya II Blockjll Cross, -- :> , Ravindra N ath Tagere Nagar;
Bangalore ) 32 Bangalore City }7.R.Ma Pei, S/O Dr RD. Pai __ Aged 66 Years, Earlier 'VsiQrk§;ir1g_A:: , Officer V At Syndicate Bank, Zafia1TOf17iLc€;.,' }i}éi;:1§ih£ _ Nagar, Bangalore --~ 560 009, S :i_i1c§e % _ % Retired And Presently R'/'A'tV.':Raks'h_a' 88,133 Eshwar Layout; KQdipé--_1aya'," Chu_nC}°:L1g.atta Cross, Kon;?1'1k1,1rit_a.f.P§O.;_.___V" -« A Baflga10re':'.,52:}_V;".
18. H, 12ar:iakfish:;--.a L"
8/0 Late H 'Kamai'aksj%:a-Péai _ Aged 55 *:';;a';:s, Eafi:2é1"_W<;fi§i:1g £3 Gfficer At Syndica'%:e._VB:ank, A ' Head Qffice SR-D; VM' a::ipaL . flfDal<_3E§.i:::;z' §ianna§€ia.._}Z?%isi, Simcié R逧:s3駫,gf:::d Pressntiy ';'-At N6 23; ?a;:::: sh figartmenisg éE':h"-Fgiaizz ::f\'i{}§.€i: V V R!§a§§$$wa:3'.::é\'ffiamgaéefs L 5&6 G33 V VV _ Bangsiazié Siiijg ; §§°§:.h.ha%éz;:h§ K3553;
Rbauf 59 Years K V?/ésé: Fig. 77% E ,§r§.ra::1a.:*:aga:* T # 522 29;
" mmm"'m_-28
29.2%. Sheshappa Kaiiuraya, S/ G Late Keshava Kalluraya Ageé About 66 Years Earlier Working As flfficer At Syndicate Bank; Bivifi, Office Karwar, Since Retired And Presently R/At No. i=1 Ia, Shree Nilaya, Off Bunder Road, Ambalapady, Udupi-5'76 1035 Mangalore.
21gRaInachand,ra. Sarnbhat Jashi} S/O Sambhat Joshi " _ . -
Aged 66 Years, Earlier Workihgfls Officer % At Syndicate Bank, Di\(isi0n1a__Q§?Ti¢e"
Bijapur Since Retired Aizd P:'*esefit1y ,R,iT-At Shree Krupag Gyani Gai*d<::3;-L_ j. Station Road, Bijapur ~ 586._1Qj4 j % ' Bijapur. ._ ' V. ' 22.3.?' Sastryr, ' S / 0 Late J A Sastq Aged 65.
Earlier :.Workii1g--. As V Qffigér _ _ A1: Divisisriai t')ffii:«{=;",AAL.Syzfikiiépaije Bank:
Cuddapafhi 3-LP.' Sincé Rétifed And Presently Rim: N9. -_5?'G:§:., 'El-i' Stage E11 Bigcigvlil ivfajtig Basaveshwarnagar « Ban.gjé;1c}'?.:é «Sag {}7<.:%.T« -
2 Baggsziatsé fifiijgz 23; :::%.§gas§;s;.§::§§ 8;' £5} La.:e_§a;::_<:i:2::a:1g& K3E:'i3.€§':
_ Agedifié '7§7€a;5S, 'E§a§i§e:"'=5!i:%r::§:ag As fiffizzer
- §C£"§:;{1f3£§i{fi'8;€€ Barfig Z§:1a1 Qfféaeg ' a Nags; Baszgaierw Q?
. '_aJé,§:a::aga:§ Mag: Brarzsh, $311353 Reiirsd And ?:*e$&::§E§;
"-.R/A': Na. 3:C%8;. its C31 CE' Sing}? § A ~ Vfiasfénéa Rae Sims?
;
E " S7 3; 3%" $6133:
24 2E H Cross? Kumara Park West, Bangaloré - 20 Bangaiors City Since Daceasedg Rep» By His 133.
Sm': Sharaia A6 Kamath, W/O. Late C, Ananth Kamath, Sri. C. Panduranga Kamath, S/O. Late (3. Ananth Kamath, Sri. Ravindra Kamath, ' S/O, Late C. Ananth Kamath,""»_ A11Are Residing At Nomi-.8, "
LT. (:01. CR Singh B1ii1~:1ing; % Govindarao Street, 2nd CrQ's.§} H' Kumara Park West? H Bangalore-568' Note:~ 16, .K. Gop.a1akris1é;.naV}3hat,"~ _ _ Sf 0 Late K Ar;a:i'é;E1fa.fam a...B1:_at iéged 55 Y33,95i"3: 'V ,. V. Earlier Werking £3 - ._€)ffi<:t~:;sf A': Syzfxdqittate Bank; Reiaazeyies Bept 1 " v .Zan:3;§*§f€iCe.,_ Gaiééiizizzagarg Ba::gaE{3f.:%}:§9;,_ '=.Sin:::7e:' Réi"if€§"§fi:'i Pm Sezzfly §<,53;%% *'$:~§%;a:hsai 35:}: Eifiairg? fi.,"§',E\£. L9.:€E}Fz,1'§; V M L :: Siégef =§Ba::g5iQ:*e = 5% $68 . ,. ._ ';BjangaE§:¢'1-City fichar, $6 'fears, " Eafiéfi Eéfarkixig 15:3 §ff§€€E"
V E ;§§g.d§<:a%:€ 52:33:;
& fa} Xx} Head Qffice lnspecticiz Dam, Udupi -» S'?'6 1&1:
Since Retired; Afld Preseniij;
R/A': Ne. 52% "S:':ékrupa"§ Amba£a§a<:Ey Udupi ~ 576 E3 Dakshina Kannada Dist Udupi.
26.N. Srinivasa Ballal, S/O N Ramadasa Ballal Aged 66 Years, T. Earlier Working As Officer " _ ' At Syndicate Bank, Regional Inspectorate? Hyderabad} Since K€_fj1I'fid And Presently R/At Vyiasa B}ia\{a.n..3_ Temple Read? Ambalapé1c*:y,A ' " . % ' Udupi - 576 193, " .
D.K. Dist, Udupj'
27. KG. Kundzjtr', ' S/O Krishn'a.:VS--i1x%arné ' Earlier aworkifig'-vA_$ Qffice:*. _ At Sjgndécate Bank;~§§0r:a;E._§)'ffiCe Calcuiia,Q3_ince }%%ei:i:*«é3c§_Az: dE' ?P:°ese:1iiy R/At "Anup;::..m"v LEG' Czviefrgy Reafi §{adbQtt1;g,Udup'i 5% ZG1.
"2S,A.Ǥ.E'ai;
as ;:<3' La:e.. 5.3:'; .321;
z5;§a_B*€E?._ "'§é§§"S; ' ' Eariiér ':Fa2'_s::*}<;:Zi:g AS Sffierssr V Vv _ £1: S§?:3dic;as':¢"'Bs;:1§{§ 18:}: Qmss, . « é 'Z¥§ali§s2>::a;.ram Bragmhg V Bfanagaleré ~-- 55?
V' « . "f§i:"':.=::ba Efieiiréd ,;;g:::;.«;'§ ?:€Sentiy Rm: 5%. 335;.
Aparément, 32:2: Crass, M322: Read?
--. «?sziai§e$wa1'°§.m§ Bafigaisre «~ 569 SS3 Bangaiere City 2§¢§'~¥a;rayar1 Rae Aged Majer, S/O, Papalal Dubeyg Earlier Working As Officer, At Syndicate Bank, Divisianal Offieei,> Biijapur, Since Retired And '' ..
Presentiy R/At: No. 44, Somali Bldiai, A Mukund Nagar, Station Road, 7 Bijapur ~ 586 101, "9
30. Syndicate Bank _ Having Its Head Gffice _ _ V --._ , '-
Manipal, Dakshina Ka:i::ada'~Z}§}:fiv ' ' Rep By Its Chairman And " vv ' Managing Direet_0"r__ _ . Maflgalored 4' 3LK.N. Kini, 1 _ e ._ S/O Lapses: Pad:fia¢::=.abhad Kinim Aged6:3Yea1*s;'._-V _ _' Earlier Wo'rki11g_ ~DivisiQ:ie__E Manager? PA/L See; §éLnarei._Bafl:1E:;"'«--.. V Head Gffiee;-4.1 :22; J._.C;._ Raid?
Bangg1<;>re~€>'2 I
- ._ Si11<:fe""<Re.:i: ed Am» senflj; :% /A: 268 /*3 x2 3:@i:hd"Cr{ée\s5_ 8%: Bfieek, jayanagar; 7v.Bas::;;€z1e;~*.e¥«.,'.i°§r'E§{}"--§82 Cajzafa Be;fi§}:_ _fia¥i%:"g its §~;:a_:"é.d Qffiee fie see. :32 . . . ,_ . 4' 3, C' Reed "1.
"B;a::gia4.1eré" a Q2 ' 1%-*?;5e§:% its Shaérmag figzzd »_ ._j«§.v§%a;%f:3,géng flieeeier egagigalere City
33. Reserve Bank ef Inéia Central Qffiee, Bezzibay Bf; Bis Geverner 3=§,Ur1ie:: {)5 indie By Its Secretary In The Department Of Finance Parliament Street, New Delhi ~ EEOQOL 3S,Associate Bank Retired Officers Aissa Having Its Registered Office At State Bank Of Mysore Buildings.
Kempegowda Road, Banga1ore"~: O9 Unit State Bank Of Mysore V' Rep By Its Secretary V * Bangalore City 36 KN'. srinivas, "
S/O K V Pathy' 4 «. 3 ' * Aged 68 Yeaxeg E3arlifeI*' '2\fQ_1*k.ing' As' Chief Manager} State::__Bank" OfvMyst_d'I*e, V Inepectie-n.e.De1:f~_t. 'Office, 'B4394 Since Retired"A1f1dAVI3resevrit1y R/At No. 116, 80*--E'eet Roa'c1f;A.eMyVs%ere"B_ank Ceiony Banashafikari £:st._SVi:aigej,"'Bfa:igal0re «-56 Bangalore C-Ligya ' * " Sta,§:e'«:.Ba::§:eVA_Gf §2ifgee--§e' EX 'eeéy e'::=:*::~;1:§i::,1i:e§ wider Staie Eazzk ef Eadie V'-{S:3iis:;ééa:i;'EAa::.ke} AC: 2959 eiaviéfgg §"ie"'§ri_ea$£vV{}f§ee Pu: Seaiie §a:':k = §f'}':e"I}%'eereB:;i§E§i:1ge, Kempegewda Reaé .;-- _ Bangelerte -563 G993 Rep B}I"§:e:.E;'Ia;2ag§ag Sireeief " 4 Saagalefe Cit}?
«cm we 38*? V--S::*:. "§5, Eaznakriehaaeg " {E Laie G K Eferéiqaieswara Eye?
gfiggee 6:8 'fears?
" Eariéer Wezkéag as asst iéarzagezg 'ctiajtioize
-_,,, Gffissr in Jamar Managemém:
Gracié Srsaie -i, filnjab ffiatisnal Bank Bangaiore City Brarzch? Htzdsam Circle? Bangalore.
Sizlce Retired And R/3%.:
N0. 4504} IE AG Block;
N.R.M0ha11a.§ Mysore Mysore.
39. Punjab National Bank Having Its Head Office New Delhi, Rep By Its _ Chairman And Managing Dire"<:i:;{>'1*. _ - -
'R€SpOI1d$;'1§S'§ (By Shri. N. Nag'a:*aj.a'--Ra::§; Aaissegaze for Shri. Harikrishna. S.._Hc5_1I2§., AdVG'§:_';:até fer 1%-V1 to:R¥7;R9_&..R1_O,V-
Shri; IV';'1;_1,\3'. PfasaI1ha,"'Ad'vO'c:21:e for shri; {Raj a,_g_op.a1,'-.Ad VoVC ate for R;-121:9 R'-1;: , .(A-.;c)¢%,"%24 K? 29 &; 31 and .... _ fez: };Rs cm2¢%12, Mr' TAP::2_1d¢ép S,S«:~1_wkar, Advocate for Mf S; S':1fid§5L1jasWém§7 Ramdas 82; Anand, " 4' % ' -.2'-§<%..Va:~¢$;*:é'f€>r Rx-3?? Mr. vE'€a:*asi1mi1s§:1, Advecate for R~3'?'} :
'§g':'i:'«.:2%ppea2S are filed under Se$ti::>:':~4 Q? tbs Ka;':*:3€a2k:.j;_;:. Act graying :3 83%: aside 'ahe aria: gasseé gm axsrgg %.%'?g:1:i+¢nA%T:% E'$0s,2§'78G~2$?89;'E9§? agw, 335*?§~ v__1"3:'*§92;19'i3.:__?§ _3~§.Q55§/3996;, 215:@;:§9:? 5g 3533277299'? dageé '2;_'&::2,2ag2. u "2?§:$$e4"'A_'E?f?:%: Pggpeais having been fiegré ané §*esa:':z€§ 533° __'v.'V»».V.'¢*§f}%EC§g:iE3$:*:f' "GI: this day the Chief éustisé prezzalmceé the §::>'£.§::vxs;i;'zgj Jééégfiiflfii, §<%{$s m mmmm'Wm,_m_ .
%@ rrr~»---«w» 2% J{}5§GMEN'F Vikramajit Sen, Cm}:
The Writ §etii:i0ners whe are respe:;deI1tS--',.'}:5e£<;a3je"L-§ie,V_"'_we:e Bank Officers who had retired vbetaxzeer-i: 3110,3994. The Five Year Bipartite'«_Se:{ieI11e':;i§ "had? A expired en G},EfLi992¢ After: Nete dated 23363995 was signegi onV€hen_:'§'iei:.<j:§us:e19§"sfvjfliscussiens Beiween Isiidiazi Be.ni:e ' VA the Qfficers' Organisatieni '?" Gratuity and stipulated thus" reached, gratuity eemputed éf'jj*fj.feerSA§'..§ef;Iice Regulations to be new amendeé E5 éiffererzee page esziy ie each eligibie effieer ee:§'§;?.eé§'e.e'e 2%}E1e eeese to be 13: the Ba:fi~:'e eerviee ea Q:r5!é.fiZ€§V V;'«€e?"'e:;*ree.:"e an aeeeamzig ef gratuity efiaefii he pe§;efi§;f;:e.§:eVe*e€fiee':"S"e-xaiee eeaeeé is be in Ee.nE:'e eegviee mier :9
7. "%;'Z%'E.;.1E.E5§i?%'4," 'JE?'3"'§:i §eé;i"i:'e:3e§*s have ezzeeeeefufijg eézejéenged.
"%§;ve'--__vi:x*eAa§me.r;:erieieei ea}: ée Seem as :§:e:=; have beea eéaeefi _ 23€}f«3fi£§; §§Z€3"'§3§Zfi?§&¥%' ef {he Seéiiemem 'iFx='}."':§Q:fE aeeerfiézig '£0 ihem is §£$§:;:ém--§:eaEe:'§; esee'; 'ssieieiéee ef Arééeie 1% {:35 flee ifeneiéizgiéee ef Elie §e:r Reguiaiien egg eififieug Lfizey %:*ez'e eaiéééeé '§:§ the E N' 'M beieefite Q? revieierz ef §23;}?'S<:8.§€S, by epefaiéen ef' Jain: Fsfeie fieriieei
23.§§3;9§S, {hey zveee emcee? Teeyezeei the ameéierejiffee. wage negetiatione so far as gratuity benefits were eeneerizeeeeji 5 fiehis CQf1tI'€)V€I"S}?" has alreafiy received the attentien_.e--f C_eur€: --.._ of Kerala which ruled in favour of similarly-Apkieefi23§fit'pe{i_tieQers in Syndicate Bank vs. Celine ?h¢m1as§«kv.rA';N¢.:§e;§;ee%:§<i§2@%(g1>i3j:e; By Qrder dated 08.08.2035 fihe ordered to pay these ex-«employees payable based on the revised pay as eh;t-fled it: 3719/2006} by which that dismissed by the Apex Ceuri piquan: situation has arisen beeeegee sf fiiiegeg'eezeeerqezgee /291:3 iifled Cemra} Bank ef indie «fife» Se1:E1_7§;: it is in respect ef the very same :§§,1dgf}E€fi.i";C3.€;§:§'€:j€é %:'E;7€:h:f§':'<€}'5E3 High Gear: The eeéfi 81;? has bees; e;r§.reé$::e':i'V§ef«v§rfiee§§:3g, Efife Eeeee eeme is e. eerzeécgsiee eéiire ie efefefifeé Qivieieztz Sees}: ef 'flee Keregée; Erfigh $61,232:, _4V_T"'§':éj:_ge'::'§:_.§aie::?i:§e §eig_e§m§§e.r ene: so fie ea; veréiei.
§._V'EE3?e E3313: Peeitiexzere Eieve gaze in ejfieeeé: ewe deeaeiee ef ee§:a%§e'e"W:%ih 'zhe e::;:1fi:*§? genes in wféeéeh they were €1'EE§3}$§'€§ W».
éiee /'1/it/Xi/t%% insiazéing Canara, Bank; Purzjab fiaiianai Sarzk, Siaite $33.3}; cf Mysera Syndicaté Bank 51:3,}
3. Briefly stated, tha facts are that a sx=e?a'g§f:e:
becoms due in respect :31" 2311 Banks Zczfi' 'Q3. upan the efflux of the five }*earVperi;§c:Z' :'th':e Memorandum 0f Understanding the fieid} practice that seems to havvqéevgiiféci. x%Ié{géVAx:;:egotiations inevitably Cemmence after of the previous Settlement, rather .f: h:§s»evez1t. We record this reflection igieirident to us that had a Settlement E}<éé'f2; on the expiry of the §revious one:'--.§1#6 'Peiitiozzs 'E?¥'QEfld has/%:~3 became unneCs$sar§'_._ ?p:::'ast1§::e, 3'16 Settiemezzzs {that are €E?€:§;?{Ei{E«§fi_§,; .$:i':'§,'*;:'f?d" gt the emgzieyees azzd Qfficsrs 9:: 'aha age Earzks Asggcéatign zspzegezzéizzg seszsrai fig pezfarce have §°€'iI'G$§€€$§V6 effaci, 'Z§'}::'$ is %';§;%g»- g;m§:e ;:é:::»;S§:: 2%f§i:}2* ya}? agaaiaiéan as W513 ag graézgity rgézaasééife Qpfifaiififi fm a éraficéze <35 §'if€ yfiarsg sf sigzéigfig cf €136 Jain: Efésis d8;€$§ 2;.'?a§é'3'i%9S9 {he "?e':§§:i@:a€:*s haé eirsaéjg Eéiirééé iggiwesg £323 §€I"§.{'%§ gag "
l 3 Egfiesizisie paymsnt payalsle ai {E26 aver}: 9? reélzezzzezzil .-, , 4 -» .£_?§E':§si£l;:§:;.:é'ls» -sélniszizwdi Eliéffilfi.
, ,,,,g.MM,W,lWW,wW Sl,G'?Il§93 is 3l.l%.l9!§4l it dam :13: E'€€§}lE'6 3 pgzraneié mind '£9 guspeci: 'Elia: the Unlens :33" fisseciatiens WSYS mat Valv$;.._l*é.§ep€ive or assiduously loyal is the cause of the older em;:{léy--é'¢:$.:_a&:,___ilia_€y were of sfficers 01' employees in harness.
wage package which had been inifodlfv-:c.é'dl'TWi'tll" éffé:L::§"1':1,f:orn 81.11.1987 was due for its next -3_yataif~._gll:ter fmrfi 613119923 lt is for these reason__é§""alflat__revlé<3clifielflemerit was notiorlaliy operatlenal from l«_.jl'§{E§2'4"é:;§l"a:f:ears Sf HRA was applicable from Ol,.l.l.l9:§'¢2;'».--:SCal¢'j._'élv'. and BA from Ol.ll.l993; CCA, ln.c1'évnfi¢f1'lHland Fixed Personal Allowance from G3,,l"li«:.£:993.,, " .§?l0irve.x,%gr§ for reasons recenclite in rsspect cf Ggfatuitflv"l*£i§3rli'cal'"é§i':l;Sece:;r:u:l Stagnatian lncrement eta, Elm appl§Ca'l:ll;f:"§_aiié alas. "§l2§ic::d fra $1.} 31994.
73;}: 9:3 ilie Banks are soncernsdl lihfilf s:3::a:"Ts*...l$_f;§:153;:.éE=a§=:"%la€2%§?::~'§all€l@n&r3 lzavifig ialisifz afivanlags $3' $328 vlv.vV':}'?s'irls$é ?S.g5_ ar;_;i';{"§§l:ll3ca}&s applicaéls {mm {f'l.%?,};§§3 §%.iE"S"{,E{::i§'§'£ 'é{,%li:'é;f:;;é"' ljaigi '§§@'£§ are egéagggecl fmm célgllerzglzgg 3:23' Gilifii' l: is 5.139 CQl'Eli€1'3é€é Ella? grafzzzlty is 'l'h§rcll§;3 "~~.v:"l:;¢i"§'a§:Ea{s lmé maclfi 27% alaar :9 333.6 Efzzéezég and Asgsciailszss film:
'E'€il:Cfé;E€ 'that film:
,, ,,.._M_.;mw,,,Aw éhe new yaekage would have ie be ézserkeé eat wéthirz the eezlfigg ef 1{lEZ§%; eireumseribed in this addétienai Eeaei fe:eie:V.<i:% fi::;9.:2e§a§ émplieatierz, the Unions and Aesoeiatiens had ef movement and Choice of relief. It is een:e:1ei'e:§3,V '4 petitioners? demands are ':0 be acceded --: increase beyond the said E0;5%.»iir:_§it burden weuid beceme unsustai1:%'ei%«;§Vie fern AH the arguments raised on behelf are Appellants before us, has found :1isfe:m3*:v,:;.ar[:"\x2i';I3=,_tiie; Single Judge. We find no erre:*_§:1 1:;§ié._V_eetich1sieIf;~s[arrived at in the impugned judgment.
5, Bef<;reV'-- eemplexities ef the nature aeé eharaeter Avef émpaet ef the zieeésierz if: 5_;,j $,'j{"z5gA1;Va'g-;:3':; gees '{}f;fl1io'1"3_& 'éf°Ei.;:1dia§ we seezgid like fie reject ferthwéifz were eeeiferezgeiy veieeé E3}? ihe Eeamefi imifienéer 35513:; G?' fitze %p§eiEe::%e ~ Beaks gertaizzéeg is AA efifiéiiemal Eeaé faeier/finaszciei impiieeiiezze, '?he 3?: is eke}: is :23? fies; er: Size empiegee ée ensure 83"I"8;r1g€Z':'1€E£'§i Q: seiiéiiemezzé arréveé 35: éeee nee véeéeie 'eqizzeiiifg e};e.u_ee :35 {he Seeeéétzgzéeea E eiieeréméeaiéee is 3% § § manifesif esgseciailjx sf 3; gfigmerzi :35 312$ avsrkfarce which is :13 Esnger in service arm whsge §i'}§é3f€S'i grediciabéy F€v{}'€3'§':€i.'V§C% 'she baskground when cgmpared E0 the current €II}pI,O:;'§{f;*3;§.> would have 1:3 bear the': additional burden. the Court but equally ts every "mode?" the interest sf 812313; emplayee is .g§%z§n particular circumstances of the fizdian Bank Associatisn was duty b0ufid_ t'a_ c'Qn:;3idé1*. :h;é%§visdom in granting payment of gratuity orely to 0131 1,1994, We shall further. it is state that retired emplqyg:-;:>s~,..V1QVE:«:_; the purview 3f the subject WagLé: »>é;3:':i§""3€t%;1erne::{s3 form 3; single class which canaet is cartainiy clear that ail retire} §3€§f§§fiiS ;'2::§z:Eé;.2§;E§r:g :.;é5e:%;s;'__§_:_:é. and g:'a:::i'?:y magi 'as given to ail €EE"l:L'}§'Qf;f§€$u€'\;'$§EE§afi§v*3§§}'.. '§T';;?:ege "bensfiis are mean? :19': gnéjg as 3 'J* :&campi::%is$ 356:' §f;&.s;é: Eajfgai ssrisice, but aésa as 9, maazzs Ea ':2id§~ '7;:*;:?e:*j:E:e %:§:;':L& é%z§3e:;: 3% age makes it gracéicailjg impessibig: fag «jfizafzé Eévigagg We 629 229%: Eéifis £3: a atspég. zzshare éhfi rsiiraé $2" V' :i3;,,;.;"§¢é""::::;§,;:::§:>aa:*s 3? S6C§6§iL::?' srzjegz §EEE"€§,'1a§§:'§§ §§€}E?i2'$E" 3538:: fa: thé vTf?"a:ia;§€7":3:: :az%2§a:%2 ':%:5§; Eaaé reiizéei. EVE? eggaiaizézg 331:? émgrsagimg g, 533% if § § ,, ,...W.w,ywW e Cu.) {W prices Eiake iheir mi: es': eecieiy as a Wheieg inéeed ii is relenfieseijg mere cage} fie {he aged :0 %2Vh$1'§ the <;ieis%~f;fiz;de$ sf failing health are umvanied and urzweieemed 3'$§:":«i§h has is be endured.
6. We else find me substance the upward revision cf salaries :1"9sQ3, fives been accepted by the Writ._.Peti£i'é1eeifeujiryhcr A' 'Respondents befere us} ihey are preciudeti .ff1*e_ri1v of gratuity, Gratuity is ealculaeted; Slag: drawn and as goon as an salary an increase in the quanturzjeéf' We need to emphasize that we are v"-net'. {he demanfie ef éheee farmer erepieyeee jw_hes'e4"'i§;f:e?eSie"'v€e'§e :29: under eensééeratien in the e:;'f:§§e*e: Efiegei..,':'§se:':ie:::e:";§{§i'§e, these %£»':§';C3 hexi reiéreé 02: ee 'eefere $3.2§;.._}§1§§2'ei;§§E»--A.§vE1e':3VV_:E%:e prevéeeze Seieiemeeé '%'é?&$ ezmiergzi fie have »-sgiéézefeénbefeeeg Eieé {he Wage Taééie eeezmeeeeé "a:§'%'§:i:§p:»::::§:;g .é§f;Le effizlx ef the erevieue Setfieieezza zifze iéfréi _?ei::iiie:;.efe ?<:§?eu§d heige gee ifie eeneféee 6? {he pay §'€£?§;*':'%§:GE3$ aaizieh . V :fie'%§§E'é ..:i§ie:2 have «mm-mwM»*"' ' been £312 sxegeze 0:: the éefze ef éheér reiéremefii.
L$.;e;Iié2?§? ée peié eel}? fie geereezae 1733 eemiee ezié if aeieers ea" Sa§;8f:';f , ,.,..w Ln} Km} are Eegafiy yayabls bscauss sf & f€¥§S§@i"i pas? reiiremerztg E<3§i€aiE§.;
iderzticai measures must; apgijg is gratuity aiso.
71 it is necassary to draw the distinctior:
gratuity and pension. The etym0}ogj;:'a'f»~--th¢v;%i;r(§1'3 AV ccmcepts is traceable :0 Latin: ' grc2ti§i_' gince the late 15% Century in terffis commie an act of kiI1dr28SS;.,grac€;"'g§;é§éf:x};;es;§,«bf tfijankfulness. Mars r€C€flfl:g" hcswgvefg. E15-{~%I'V£:2}§'iAV<':'I." voluntarily and without any has evalved into a legal fight to receive; Whilst exwgratia Casi: 56 ':i.f;iie any iiransaction, gratuity is 3. sum sf at the fifld ef a perieé sf eznp1a}*r:1er3:_Vin:eLi;i:§«:{§t i*1:é'}_g:3V §'1e empiayee after retéreméni, Es it 8.2% a"v..res""a3E% if}? imies §:>§Wé:1p5:"ab:*:::1,2;az*{§0:1 Q? a csszsequafice sf 'W§'1§C§1 makes :3: fiéfficuié: ta mrzténué ii} E'vvVj:'§c%ir:2;;';§€:§r::2:e;~1r§. ' .§%I;XLgra§ia £953 neat ré:-aguéra €§:2sid:$;*'a§§§::, arr:
"'r;:si$§:3:;:§L{é2;'§Vj'§§%~:a':%31:2:{%:a.::: sf 3, s§:::'zraa:§ $33306 ii: is 3; zggséégéerai r§)2.}7::2e:1%:,% fin €336 Gihfif hazzég g:*2;€:z:":§; CGE'};§fi§E1S €:VifV.%.'L;?j;'5<§¢i:C-§;?.':;%'é'{§:3I}. 23:*:3.s:::z2::§1 as if: is gévézz ii': rscagéifiéiaa sf sarzsécs "£:':$:iT<:i %z*e§;%. G§"8;EE1§Ei}§ sgzzéie Eéks §e§:$£@::§ is a '§"8§Z§§'€§f§€§E'é *b€r:€f§:: , % > M) «£3» gisrer: ass resemggemse <3? 3 gratsfui askfiezaisfigemeni Qf serviaes remdereég Beth are Eegafly enfarcsable. Tbs C§ff€f€Q€3iZ;',hy§;3§'E?4E'W'€€fi the EWG is that gratuity is 3. single payment contemporaneously with retirement However, pensian, except far a portfin be "
commuted} is pretracted fiver re%n12:;,§ni:;i;i;j.,§'/?éa:s gtf erzllflloyee or his/her spouse" age in source, 'zhéy are different in dispenvsa fio_1:;«.' "
8. Learnezj. ' *:}A':7:L:{%i"-i"'--A%;2fiéi1ants~Bar1ks have unsuccessfully the decision of the C0z1s€ituti0:r§'Béfi::;.ft;{fin Union 0f India AIR 1983 SC 130} yafhijcfi fchsy been subseqziezztly fiiiuted by smajler 8é3::<_:£jes é'f Cezzrt. Whiié W6 acsspt ma: 3, szzrfitaiiisaé $3.3; di%i§§g fiish er éiffezeiztéais the {ii6€iSi(}§I, af 3, sf {$333} '$26 §:f?::Iié$§:§§€ af pf{"€C€§,:§§}'{S the' 5: Sam desésis bmakg :39 éevigéiigza fmm the ?~;'_%i*':§€:V:A*A;}8e;r1€E:, :33' sf 3:353} Qf 3 §f€'i?'§GE;éS Q933"{%§zf:3;:€ Beach, §f8.'i$S $'&.}3§'€E'If:$ €§%,::*: as 323:: {E36 Canaéiar: épsx in £33 pészzagjfg sirsfigih and eveziz {ham :n5i3::ai:2s & %z:§éaEitE2f,z §'$S:Q€{:i 5-:3? sariifir ::§s€:1%§e::$, ¥*€E:§::::: a 33326 8?' fuiézzg fiiéfi , , ,,,,__.w,N,WWwmm W.) U:
aiiairzeé i"€'%f€E'€I§£€ b€C8.U;S€ {sf ienggtazzéizzg, in 33% ssmmez: Eaw § § regime, {iaurts are Eaathe get ta adhere $9 the prev£a fu$_":i:§sdem. The 3163*: question 'that arises fer cogitation in is whether the AppeHar1t~Banks are iegafly differential treatment in the paymenfiof Z'-g1,";A;3iVt'i:,:[§f>'/L".~'j.,:3"'-...fZV£'f} "i:;:'i'r1er' '~. "
.»_~' emplayees Whc have retired b€:tw_€enV"i§5' €.I;1iy iA.;%3v§.$VVVzégnci ,..VT.L8 October, 1994. Can the Court cx4:>7'i:1,:1f:i:§:V1f1a,néé:A-- gvéntention of the AppeI1ants~Bar1ks that'-«.§{"is 'A.1egaliy"v-pvefirxissible far them ta Create iwa groups pre£iicated'--¢>n :21 p'a.rt,icLiia:"C':vé.te, 95 The V. has granted the relief mentianfid $1 the decisicn of the C:3nstituti0n:vV'B¢::r:ch retéreé §£3f1$iG:'€"i€:'S 3f the Centrai G::;2f$:':1:':94:"'€;3._§i% Sergranés ana'. members cf the jtééfiiiszzfirs, '§§';e C3233"? §Q:°:':§%.2j.a:e& :hr§g? féguireé is be céfisidafafi gm égatéecied. :A'. "§¥'::*§iI}g 'ix;*E::{e:§ff.e32;:Vé§c5%1si€r:1er$ gavsrsfied by {he Qeaéraé Ssrvésea '"f§,::'Az**:__:éV§i:31j:.)V§°a:*§:16§ a Ezfimegeneaus C2333; gecgzzéégg aazééesiieez"
rsiifemezxt rsmaifieé 3. reéavgrzi coizsideraiiazz fctsr €V€§} tirzgugh tbs revisscz' fazmzfia fer' C€}3"I}§1E3:aif:§§} sf g2§%:'$5§a:: was 'zgshafsé $31': and mafia £f§€€§§'i£'€' fzasfiz 3 sgagéfésé d&i£€;
,,,,,,,,,, ,»M and thirdijgg W'G1,}§§ 'the figanciai ireatmezzz is §ens£§::&:'s urzreiateé 'tie the dais 0? 3"€ii:"€II1€3I1i regal: in the E'€'i?"i§€i:f: '§7§1:VI'I1'1"L11£':'L far samputatian of pensian falling £0131 cf the Constitution? It seems is us that the f0rtu:3>.e.§::§:f petii:3'.o1f1€:rs/ pensioners must inexzitabfiiy "I an Whether they fall within 0:' wi§:E'1Q},;t tf'i<::_"19é:ftiQ despite the vehement .Sflefiié'1'* for the Appellants E9 the effect 'arrears of pension and :10': gratuity. .._'3{'h€ in Nakara had referred :0 its decision in Deoki Nandan 1971 SC 1409 and reiterated thégt ii: gi2».':;%i::.::q§1atec1 neti-can that pensicn is a hczmty 3:' g:*éi:"z;§:_i ':<.;»%7;'sVV";§é;§V%'§r:é:E§.'§"fiiawing fmm the sweet Wm er gfiage cf %:§:p%0}%:* ii 13 :29: ciaimaisis as a right T229 €'.',:.<fi:*:§iV::::i:j,i§W{>V:; 35: Nakara Gpineé; iha: 3522332911 is zzaf: $26333}? 'Jr_A;§::r:§>%;--3;ééés2§ gervicsas Fflfiééffifii 'ml': £21313: it aisa *'§a%~:--g;_,f:'«:$s .. %1:%a$*z:r£2 $5 §G§i@-€ce::sm§{: j%i$'Ei€$; $313}: "the «:.a:::é;»:2fA;'2;;'é*;.:§*;;2..3{:9fé.:%::»:..<A1;},%§Wa:"<i mmze:::£:n?;: :35 the £393: :3? Eéving iizéez: as a "?;};z'2 g}fi&§fiQI13.f}? §3:;*3é.2'£ amé dimirééshéng §:::r£ha$:%::g §<:;v.;e:"
: "z:zf"_:"*§;:§6€ §§€€€SS§'§&E€§ apazzaifi zfiiégisz: G5 §€r:s:"§z':", W3 sag': dag 1:9 ,, heifer than :0 repfeehgee extraete {rem the eeiebreieé judgmem fer the yeaeen the: it is em' enderstanéing ihat thevv.::Zee§eien of this Appea} must perforce be predicated zmd cempreheneively er: the ratio decidendi of Naka.:a:_:':::"» L" T '
42. If it appears to be undisput;'2gb1e_-,A?;§s :u_e_s"*::e e that the pensioners for fzhe purqfiese benefits form a class? weu«1§"'-Mite feyieion permit a homogeneous Cele.-s.§§"Lv~.t0»..LA_be aidividefld by arbitrarily fixing anv gcfitw;;i>'9;e.,»1;nre1ated to purpose of revision; eueh'eiVéieeificati0n be founded {:13 g1*-etidfieii'-j."'vVpgéinciple? The classificatiefi is well settled, on some ratjQI'rel:V"'fi;:"iQeiple._: afi:"l...,the rational principle must i_haVe_ [objects sought ':9 be aehieveeL; VWe h'a,3%eA:.:Se4:V'ei%it'«tE:e objects underlying the payment 53 penVsj--ie'n._a» the Stefae eeaeidereé it ::eeve«e-{ee.:f§ ie iibereiise the pensiefi eehemeg W6 fieé éjée,_fe;t§';§:ée:§ g:,%ri::eipEe eehirmi it fer grantieg these éigtfliiizeee w}:.e retiree eézbeeqzzezzi ze eieei date!'e£mm1ie;r1eeusi3f fienyizig ihe eeme {G eheee wee '.;°e:iree§.. is that éeie, if :he Eéberaiieaiéee wee °';§em_ee:ee neeeeeeggf §ee eugmeeéieg eeeiei seearii}? .§::_ ei:?{A age is geszeiezfeeizi eezeaeie thee eheee tsvhe eeézrefi eeréier eazmet be weeee eff 322$: §§{;':S£'3 Whfi 'éikeiére Eater, Efzerefereg this fiixzéeiee. Wieieéz eieeeiféed as §=€§'ES3:G:'i&§'S iizia EWG Ciassfis is net bgsed an an}; rational principlé ané if the ratignal princifiie is;'i;h<5:
@116 cf dividing pensioners with a View 'iii; something mczre to persons Qtherwise it would be discriminatory. To illustrate}. persons, {me retired just a da3r:v'Jp}i6r' and day just succeeding the specifie»éi d:é;--1fié; were the same pay bracket, th€§jV__;;*£az§aragév~ the same and both had put n1i:11.t§_éf ofiyears of service. How does: fO_f£L1_1?£§';1_§3v "C'i1fiC1..1II1S#:éi'lC€ of retiring a Ciay earlier '{V2f' 'a 1__r;fi€~,i3'.:v.§}_ermit totally unequal treatrrgént <5ff;}'ension? One retiring a da;g§<..,vea:ii'IV:i§;r iéfibject to ceiling of Rs 8100:: to be Worked out :3n:'V'3?5{'r:'1:é¥i1_fih':.<:;3*§V w11ufiéVV'fhe other will have a cei1ing 0_f 23$ 'average emalument will be C&H':pL?é'E':r?:j§i"f7;:"1VVV?5;§f1éf:.U&1§:3:"§§%' {if East ii} mo:1ths* average, '§;'h& 'a3$f:;Z.f£ei.é.:'-» ,_5i'§2?;is£:§13 stares mm fags and is "v1:;1f;3'{a7.§€3':€ '§i?. 8;E'§§/' '§':*'iii::§pEe argd whaievsr §:':§n€ép§€§ if Léhéiew absgéuieéy me ziexus to ihe efijecis §G%,;fg}EtV.§iii}"--. §j2é 1'Vééhifififfifi ':35; fiheraiéséng the 396233593:
sshé'i*:i&v'--. §é"1'v§é~ct this ayhéiraiyr éivésign Egg :20: 3:1': 9 Fifi '"=__ é*:¢xj::;3zmitéze iéésraiised gezzsiazz Schema Eu? ii: ig ~A?%L:1§.:.;:f3g§i??~'"§E'@§§::C':§:e?€ 3:351 E13338 seuzztéi' $0 $28 WEQES " gégmigi {if §S.I1S§$i'1 3332632323. 'E316 sqziaé tmaiyzaezzi " giigrazxfaeé £3: Aréécia E% is Wiiaéiy vieéaized éaaamzsch " as Eh': §€EE$iGi"3% i'"'E,E§fiS béifig sisgizziargy in <:%2§:es::=%:€:"; aw/,«/»a-«»'**fi"
V , _~_,iKM.M4mwmww % if 3% % sincs tbs sgesifiezi $333? the I'i,1i€S 8;€ZC:()i"§ giiffersniiai and discriminafmry treatment :5 equals ii: the maiigr Qf COZI3'.fi11:€3Ef.QfE Qf pension, A 48 h{'}L.1:'S§ diffe1"6fi{:ii§:"L:iis§V». matter Of retirement wauid have a Division is thus both arbitrary and '4 Therefore, the classificatien doegi 'SiZv€t.1"«1:IC1'Ii':i'i'wi.°',_.: _ Article 14. __ A " V
43. Further the cIassific;;{:iV&2n_ isi"'~;vhe}.1j'-fiiiifiitfaiiy because we do not find .a..'c'ce:33_taE1e or persuasive reason d§iizi's«i.g:<i§"«.This arbitrary actien vioiateé the gu2ira.fij:éé"iii; The next question is V" I
49. But wé it ciiear that arrears are not reqfi1ii*é'dV :i1iai}cie1'_'vbe_cs.iiVSe to that extent the schemaiii §rGs.p5eifi:ii:?e. :;i%~€i1si<:>ne*rs W'h€I'16'V€:' they retirefi Wé'Li1d faéii :;$i2,€i*'e:é"' by the iiberalised pensieni S€Zf1€i'4Ifi2:€;,jS6C€:{'L}f;3d;€V:"! this scheme is a ssiiame is:
°§'38;.}?fi3i8;fZEi'i"€}§Vv§Z3$fiSi@i:iHi:§ ea perisiarier gaveriied by 1§'?2 ai' rsiiramefit is i§'§'€i€Er"8I'1i 81;: tbs §'€'«;'}:§€€i Wouid: be agséraiivg {mm {he fiaté . meiéiiifinéii the S£h€I1"?:€ s.i'i:.:i izsiiziifi briiag élE":£i€§" i%.::::
K Eéifiiiézeiiaz--- iéfiii €XiS°{iE1g §3f,iS3:{§i':("ftfS arid ?ii"iQS€ wiis 5'z1.'§$€q':2;€:'1i is; 'ihai &ai:€, iii saga Gf p€:"i8i0E1€§'S reiiraé garisr {(3 '£316 specifies? date} their §%:1Si%3I1 "'«.VViéi?§'ui§i be sampzitfid aims}: 333$ vmiiifi be §aj;abi€ in "§i.}{€,E.}§"€ Qammgmcifig fmiii Effie $§€2:ifieé éaéie. F359 "Wm , , ,__.,..wMNN,.Mmmm «'+'~{3 arrears wezliei be eeyabie. A116; ihei efeuiei {eke care ef She grievenee ef retrespeetivity. In eur epinie:::i',--..ét veeuid make 3; marginei difference in the ease pensieners because the emoluments are The last revisier: of emoluments the " recommendation of the Thirvd'AA'V 'Pa;: {Raghubar Dayal C0mmissi0r1). "jfi'-ffie yernain the same, the "eC'fl:Vputéi'tier1. emoluments under amendedvL'LR§:1ieVV_34 .fi1e§%.raivee the average em01uments,the j.:}:s1;_?A':1VeragiAAr1:gA being reduced {rem East 36 1i'1V€3.1?itIri§:~uii(§ Iagef .A'fi§3»_r;1onths. The slab will proxjcie lfiiglzer "pef1si0n and if someone lower Ceiling Will not <ie1j.1y--:j_4_i*;i:I1.'wh;éi£C'_iS ':'0ihe3*\${}ise justly due on eemp1;;etéi:vi'e'n.;.:iVf,TflejVfixareinzié were in service on Marehéi,' from eervice an at after iheft d;eie"e«eXelzi€§i'§g'. date fer eemmeneement ef reviefiezz are ezszerée ef Ezimitatiee éntredueéeg °§:he "V-:°:;ise.§:iiei".a:':§& are «éfi:E'fierabie as denying equality and "e:*'ei:re.:'}; fezieéiezie eireumeteeee ear: feeAx.s'e;%":}eeu-".*;g;%§é%:eu€ imeeefieg the fermuie, fizerefeee, thefe efiseiuieégg me egiffieuiiy in eezeeving the '"'~.. "e2;"aii%re:i':;eed; diserizeieeieijz eeeiiee ef the eeeeme ease ee eesééy eevereeée XXX XXX XX}:
,,,.,.,.___.MWWWmm;¢Mw 4} 55, Thai: $3 the ezzei ef the jeurney. With the 2 §E § expanding herizens of seeieweeonernie '§L;stéee,T' i3.:e Secielist Republic aged welfare Siate ezzdeavcrur' to set up and Largely imfluenC_ee', ' fact that the old men who retired when*err1:<§111:€i::e1'::s '4 were cemparatively low and are e§%:'_j:}m;e'dj sf continuously rising prices, Ve:_1:;e'»C*f rupee consequent upon iVr§3'1:_éiEi_0naAf"3/*.__ir1pV;it.§,V"'~-five"fife satisfied that by introducin'g::""af: 'afbififaigf, V'Ae1Vi§ibi1ity eriteria: "being in se'r;z i'e.e ahdi.i*et£rji:fig.esubsequent to ihe specified date" for Iiberalised pension sche.:neand homogeneous class, the ..bei.r1g. vr;QtWVbased an any discernible having been found whoIiyv'Vi§fifeie:€:ed 'f3;i)vVV'the'e}:>je_et$;Heough: to be achieved by greiitzfii " and the efigibiiity criteria éefisesi 'ih.Ler0ugh1§I arbitrary, W8 are 95 {he iézai" eiigibilétgg fer liberaéréseé peneiea v » ,,g;ei:V%e:if:e5»-.'l::;§' 'fizseizzg éégeerviee er: eke speeifiefi date and te £313': date" £31 §:§1§LigiT%$§ F»; 5; E32; xséeieztes fisetieie Z4 afzé V . is :;§.é*3ee:%§ie.%,::'%;.3:ie:3a§ aged fie eirzgefe. dezvfi. Seth tfee :i":2.e:::_e§:a?:i:§a eéisszféi be eizfereeaé 532$; impiemexéeé ee §'e2«1e": ate zmcier: E3; eiher '%?%/'@E*§S§ ii: Exe, Pd, ihe .._ °*;ee;:*§.$:
,, ,,V,._.__,W~«uWM.mmmfiw 42 "that lr: E°€S§€?§E éf file gG'§€1f'1'}.Zf§€f1E ssrvants who ware in sfirzzics an March 7 " 31? 192?? and xetirlfig fram S€I"'"V.'lC€ after that date"
arm in Ex. 92, the Wards: ._ "the new rates of pVensi<:>l1f:.__ efflévgllive * from April 1, l979 a;ii.g:l""¥.a;fil1 to all service officers nomeffective on aftézlr are unconstitutizjnal Wit}: this specification 3tliéll;the1_da;té:~'fn€wfl.flv5né§lTftherein will be relevant the liberalised pension V_sjclieff1éll«1.:l§¢V¢o.1i1::§'A€§pe.rg;tl;Je to all pensioners goverfied 'll'L9V'Z2:'4Rullés.,._lrrespe<:tive cf the date af :retire:1'§x<A:>ni;-- lénzilfiiélgll'Elfwgzhcarlstitutiazlal par': if is declared "allV'v;§éS1?::siC.%1er3 geverned by the l'§}'72 $:'l::l ;§_ffé.l§7V";§€_§::.$}:'§f1 Regulatieizs shall be eziiitlsé §s«--.;9m§u:&d made: the liberalissd pszzsimz fill'-léfi $§acl§:7@d éaéas érresgsativés {sf 33:16 dalisétéf :§€é2:fé;5:l2e2:il firrsars :35 ggnslen ;§r:§fi§' '£0 Wfitlze éaie as per frssla Qémfiéiffitlfifl £3 13%;: Lg': a wrélt {:3 ilzai fifecé be is$us§, E21: 31:: ll .élwg._é"a:é,%'<::1::}s€;a2':§€s gf $26 $333; 'ilzars will be :39 fiffiéf ll 2 gglzs 398:8.
,,,,,,.%KlM,w 43 3.6. $372; behalf ef ilae fippellaete :5: has been CtZ%E'1C€3§€§ {bet if § § E the ratie ale Nakara applies fie ilze presen: ease, {hex would have {:9 be rejeetecl. However reliance has 3;: the subsequent decisions ef 'Ewe Judge Monotosh Roy, (:999)2 sec 71 W;
Gevemmenf: Peesieners' Associa*ei_en l(i2.QllO:7f)V5 l.lL3iefe of Punjab ~=vs~ Amer Nath Goya}, Sudhir Kumar Consul -~vs= Allahabad There can be me eavil that all these tenor and essence ef Nakara ; may irreconcilable with the binding What eption lies before us is the us in the face, ll; beeemes lmperaéése :5 ellelvel erinciple ef §l"'8C€é€:3§S arid eiare deefisis, {fie Wiihizz which ex late? Bemela ef a High falzlllef' {ieisfi can fiisiregaré a éeeieéee. already reedezerll 'leg; 3; greater etieegélal 'legal: briefly disease Wlrzai eiere eieeéeie eeaneées ._:§Eé3"il€f:,l;'li}f$§%"'§§«?§l§Q§€fS free': 'she ézéeeielige 'eelzieel eggeljgéfig peeeeéeeie.
'l§:£_$" -3;S'l3€S§ lefeeghi em: E3: Wezeerg Ree -'x;'s~ Sales ef Ezzéie ram 2%;
4% WV W mmmm {§§8E} 2 SCC 352 by $26 Csfiséémiisz: Eench £1": {he fgiiawiizg extmcts w ".,9..E*£ is aisfi true to say that application of the rule csf stare decisi§:; 'i:..i':§1:'3:1L§2;1 necessary that the earlier de<;§si€:11« oAr"..;ie.{:1;éVit§.:;s;V'03E7 1 longstanding sheuid have ::of:.$i<:Z¢-réci accepted or rejecteci the pa1*t§CuLéi:'~,_é§fgun;§fii.:.':2azhjVcI31 is advanced in the case SL3, the previous decisions césgld Iriéfé V :¢fau:§i1yA be tféaféd as binding by applying '$13.5; and ii Wifi be unnecessary to take'.fesizxjf;téuv'.tb..§é"»"'}§rincip1e of stare decisiszj tl'i'F:f€'fC)i;€,.§_ S1,ivfi;?i{'Qi'<fIit for invoking the rule of Efsftéain decision was arrivedat Gr was argued, no rn2:=gtte_r- éhe decisiari rests or what £s ':Ef_1é ba's£.sAVé:¥€ ':fi1'§:%'*-.§}4'ei<':isIZc»:1. in Qther 'W£3fdS; for $115 pziéfécfie ap.'§E}¥'§":'2g the 353% af fiara decisis;
if: §fsT7:.2;:f§':'1=€,§€sSé§:*§;"----«-E23' saqzzéré er éatermirze as :3 ':,2?;'a~;s;.:,?:;.:é";1%;3;:§o:1ai€ <3? éhé aafiéez" dscégésn which as séare éasésisg deliberate j12:ai.§éaiv_'Vz;§:?;_$£~*s§0n maéa afiez' Eiearéfzg 33:: afigumezii:
'got: 3. igzgégéian whish arigas £32 £13 sags 3:' is 912% in ". ':i§:s€::'a._ may Qaizsiétziaé a §E'€£€§€§E"§; azzfi; figs _' ;§.:fé <:é5;€::: by kmg raaagzzétisg may maizzre zészis = uszifirg $532353" ,,,,,,,,, J21 faca {E16 fig}? farm éf 92$ V' I'§§},€§ la} Siam éeaésis 3%: 223?: zgieéa maaégre éafhich Q , ,,,,../__"_.«.......».,,\,....%-,.w,y»,~w.y/ means €33 Stané by aiscéséarz and :10': :@ fi§s:d:':.,::*'i::
What is settled}, was put by Coke 21:": its c1a,s':3£c; English version as: 'Those things which see after: adjudged ought ta rest in peacgé-'§:.'{L:V5}j»;é principle of stare decisis is regarded of " policy which promotes preciii<M:"i'.éibiliVtj;<? uniformity and stability. T sj,?S§f érn, it" said, should furnish 2:1 cia;:$z1?....guide so that people may plan their é:,ffaj.:'s xé*iti1:_2:L§3s1,fi"ance against surprise. '13; furA'fit11VAer fair and expefiitiaus adj::5Ji¢gt;oh:%' b;}fé';:tnzna::ng the need to r-s1itigg:U::=;_ ev<f:ijzWVpr :;)p;§si:iiQ_n V'ir:;«'<véVery case.,.,. (It is f"cc'§fif6ffr1 :0 a certain measureé decisions of old staficiifig _vn§:%;V'VC2§§:'rfu1,ed'._'uf6f the reason merely that "matter seuid alse be fakes".
._V_12.f ._f';'ii37.»':.:_im2, §f"E~;1:dia a=317s~ Raghubir Sing}: 393%; 2 SQQ ?'1:£*::::3.§d_ai§G:1 Caz: he peruseé: .'1'§;§'; §;'%. gs' nesassagry :3 mfg? fie afi '€336 C3888 an ":%:€ T525 firsaé gZ3;§¢§€§.iE'}.€S age easiijé . §§€;f;i}l§§§}€ {rem ixéhai has gfiféfi hsiéze, $16 A' =.j§:;5:gé'§§§1%i§i sf f:.2:'fi*:§:r° éfiiaféizing fiéagé ggiifiirzg girizzsipiga say: be ezzésisagsd with fufihsr juridésaé exgerésrzceg 532$ wizseii Qeffimfifi jigziagzzéezaiiaé iéé Vaiues iinking differeni rzafigaai $j;'S£€§:'iS :35 Eaw may make a censensual pattern pcrssible: B11': iiiai; fies in the future.
27. There was somé debate on Whether a Division Bench of £3 follow the law laid down by Béiich of Larger number of Judges;'jV:')'op1bt has ;s,rié;é:n"«::§f;"t}:'é point because sf certain O. Chinnappa Redd}z'a3¢_; Ahfnegi "Abdu;
Hamid Pawaia v. S{:é1Vtr-.5'::§£*-V~i§Iahs§faASbf:fa (1983) 3 SCC 39 : 1§3{84;_ cr;1LJ%:i;9Q:9;Tj~I;ar1i~§%;?;% a Division Bench of '$370 VVh'évvv'was one, had eXpressec€.§._VV.t1':ieu',f.»{ie@ .§7:;"'Va. '§héeswaran V. State V :2 ;'§*:'C'68: 1983CriLJ693 that cielay eXcéé<fi1i.hg,iivs7 :;{{'38.1'S in the execution of a af Ta:6fii}' 'zakidu sentenségf be wnsidered; suffisient is §*::i:i;*:E€ §i ¢3:*;§,G:§' Ejflfié? saaiamm {>5 ééath :3 §i:"'§51«:<3"*',5;:"%i%;E5 Qfééf £325 Camstiéuiian azid demand L' "Q5 tha ssfztsmce sf atisaéid, This '£E5G"£.3§§ H ' f~:3§3€rv$é;§ 32%;}, if 315 éeiagg Er; the e:§é'::u€1 §33"é%?a$ aacaséenafi by {ha $173226 §§§{:€$$$:{"':;Z fa' fiiizzgz agmeai er far' CQfi$3:fi€§§E'}g the regréeva Q5 :}: € fA.§£€i}S€€§ GE" same ethéz sagas far '£?%?§f§§Ch 'ihs:
égcfiézgeci ?:ir§:$<:€f may Es zzeggsasibifi, '§'h§s 'flew was w'f91;;:::& iizzacsegtabie 'mg; a Bans}: 9:" 'ihffifi fiéiégss in i A. 823$? Sizzgh ER 3:323 Q5 ?%.:z'%:jaE:: {£983} 2 8€€ 34% :
wwy/wgg 4'?
where the leemeé Judges {1ee3g2e:::.eee2§ ebserveé ihef: :10 hagrd anei fast: rule eeuid be Eeid fiewgz ii: the matter. In direct disagreement'%;e€§§:'._ the View in Ta V1 Vatheeswaran (supra), ~ Judges said that acceunt had. to be time eceupied by proceedinge in :h.e"'.High.:_':C.«;n,§ft _ :' and in the Supreme Court andfiefofe the authorities, and it wa'e_v""-:e1evé.1n_§ V,:vg['»..V'c::;}:sic1e::~ whether the delay was attr'1:}L5'L1V1::eLbje :¢?co;+:c1uc: cf the accused As vof]'V_a%9ie:her Beech ef two Judges; in Je.vec:'1-- Pawaia (supra) O. Chinnapjiei' qfiiestioned the validity ef. Sher Singh (supra) ;1i:t>'tie,V'vjw:i'thout expressing any g::;::'c;ae§:e;: point, that it was a eerieegs a Divieien Bench ef ihree .§';:_;dge3VV" _e.:'e':';iiiipéurpert :0 everruie the §ud;gr:';e;m: ef Qivésien Bench ef ewe {Ridges znerely ' ;eeaé;1:s:2 :E*:.:'ee is Eeiger than Ewe. file eeeri site in §i%.zieie':<:s3' .%§§._:i:vje and ihree Judgee fer iiiae eeke ef é:e::x%e::i'ei§e}ee.'e1'a:3§ 2*': may he érzepereerieie fer a §:%%§s§e~e fifiezzeh sf érhree Judgee fie gezgzrgere :3 eeermie'. She eeeieien ef a Sivieiee Beeeh eff Ewe ':?:§e"£e ?e::eg 1:. Qréetei Aeregéene Ce, ificé;
§E€§%%e'f~) 2 A33 ER ZQS' it may 'ee etherwiee Where e 2 W'§'uE§ Bezieie er 2: Ceneéiiutiezz Eerie}: éeee ea? it is ;eerifé:1e:?_: é:e reeefé heee ileeé: eeeazzee ef ihe sieuh:
48cast an the vaiidity sf ihfi $§}:Z"i§.GIT1 {sf Ehsr gingh fsugsrafi the question 3f the effect cf cleiay ::)r:;:§:1§:
executién Q? a dsath sentence was referred':'i<; '~a;"._ Division Bench Qf five Judges, and in Tri£%:~:%r_1ib"e':§,'j":z_,f ' . Staté of Gujarat : AIR1989SC142 the, Bench overruled T. :}983CriLJ693 (supra).
28. What then should be ff1{:j'positi61:_§h -fegzégrd to the effect of the lazy prQfiOLi_:iCVéi5L..'by? Aé.'"DiiVzision Bench in relatien te'"a <*,-a_S-sfi?$}£sii1§_ €1::€.Vsame point subsequently Abef0re vf._3i:visic;1'1_ if a smaller number 0f;_Ji:%j;1§es?"-_T}#.fs1'é "c--ef1stitutional or statutory' fjfiéxttér, and the point is go§Ié3r»:3c:';?Ci~vjé1ii::'::fje13x"pzfizxétice in India cf the Courts affirmatien ova? a cezztzzzifgieéi' écsubted that in srder is p1'f§}1":1Gf€ _é:V:<:»:1é;isi:':::i<§}" and ceftainty in the 3312::
by é isafiezéer Ceigrt, the idea} C€)Zf1§iiiG?z » %.ir':>:,;ia?:_ §.;*;€'«.3§ha;,f: the aniire cam': shazfld sit in ail .g5;$as""§5Gi~v.,_aéa'§§5§ §§,§€S€ifi§S cf iaw; arid {m that §é:s,_si}::,"t?3f¥~~' §§23.§re::{:s Qfiilfi af {E25 Ejrzéiézé Siaéss £933 's;:3§11~ E32: haayiag f'€g§_3"'§ '£6 '£315 miume sf észérii §f%é::3:.a:2ding ihe aiientiarz @§ 32% CG%.§:*':; it has 'iisegzz.
"f§i,::*:é necessary fizz Efidéa as 3. gsneraé $3.36 3:"
" -~g:%f33$i§€€ 8;EE§ aarsvasgiierisa $123: the C513": ss§1Q:::E£%. 3%:
in Bévigiezzs, each :¥:3§i?§:$§GE1 §€?;1?1g caastéiuieé sf , ww»Nuu»wmm\m mvmmmwfi x:/ 4?
Judges wheee number may be detefmined by {he exigencies ef judicial need; by the nature ef .'§2*§e ease including any statutory mandate thereto? and, by such ether consideratiene 'v§z*hii¢'hT the Chief Justice; in whom such authori€:y._:€:ieve1:ves by eenventien, may find most:'Japfj'repf'jeete.' order te guard against f'he'---_'j30seivbi1itye. inconsistent decisions <:>n' p_ c:«-L.1;1ts cif law Divisien Benches that the has bee11.:efi;.o1V:ed, in order to promote ee:riejstefic:}'--.b the development of the .AA.'.:'eer;:temporary status, that t':;'e.__sta'r:eiiie'1if; a Division Bench is eeiisieieted Dieision Bench of the same. 5:" Judges. This prineipfe' India by several gene1;e~:ie1f1s':§fEgrriay refey to a few ef the recent Aeaeeev Ve:;*i':*:'e:'::_"_;:ein:. in Jehr: Martin :2. i§?';5«ifri Qivisiee Beneh ef theee Jzzdgee ;§e::--:é'eZ5.-."*§: sight €e feiiew the Eeive deeiared in L' 22¢ Steie ef West Eeegefi ezeezxeeregzegeeee éeeéfiefi by a fiieiséem eeeee ef five éueégeeg 31:': ":preferenee 'ie 8121:: 2"~§e::h E:/Eete '~22'. fieefie ef 2ifee§..%3.e'ege.I zeeeeeweee fieeééeé by e fiivisien "'- _E§e::{A{:h ef ewe Jasgégeeé figein 31:3 83:1: izizeiire. Eiehru Qeeéhi ex Reg Efiereize §E9'?5§2SCE34?' Beg; J heiei Ehei the fieneiiiuiieri Seseh ef five efuégee 2153.3 beueé E33; eke {jeeeiiieztéee Beech ef' 'zézireeen .."\mvnvA.mw«mmmmWm Judgeg in Héa Fieiinass Kagavananda Bharati Srig3adagaEava.ru Vs State af Keraii-3, , ,,,._wW,mmW AI'R19'}'3SC14€§i. in Ganapati Sitaram se:va;:;a:§V%>g:fT:L'-A Wafnan Shripad Mags (Since Dead} "£'hr:>__:;:§}i4' . A_1R1981s<::1955 § this Court expressly~$téJ;::ti' iha: the View taken on a point cf 2:' J Bench of four Judges of this a Division Bench of thf€€ ~J' u~:ig€S bf =An'd in Mattulal V. Radhe La} [ Court specifically Qbservecithat :;'ha_e '-Viexsv eifipfessed by Ewe different DiK'r':i§,(')A1"1 E;53i;1Ch:éS. :'Qif _iZhiS Court cauld not be_ifepongtiiéd,'1::th§"«.i5rQIi'0:;2ficement of a Division a4'jia;:t~jg:§:r Judges had to be 'Cfe<:i}si§§n of a Division Benijii Judges. This Court also ' _..'A.charaya Maharagshri N3.raz:c1Az%2g;;re_s2{é:Eji.'4Vz§;:3:a;%:':fi3ra,sa{ij£ Maharaj 22 Stat& 35 4fi§:;::j§::*a*:V §'E.§j?"Sj2SCR317; {hat awn whara €13 ' si'r€:,~V:ég?:"Ei%[ ..<}f €vaf 0 M differigag Bivisien Benchefi L' :v'?€f}TE"£3,}:$'£.€f:C§..§f.,f§?:'ff3 same riumfisr §§ Juéigesg iii was 313%:
?<;:v§i:~::: f:<;é7 jjs5sf:€ E;ZV:'si§:3 B32283": is déeifie {Em s§:;:':"$c:%::2sé' $2" Q§'1E3fEE£'iS€ @f 3323 azéezxzs 9%' the efizézx .A ffifge p:*:i--::§§.§}§ 'ififgs r€~a,§f§2":"1:eé ii: ifzzéazl 9? éiiiia V, '"'V'_AAz'3§}_€§§'re§r ?héEps {mafia izié; §i§8é::E§8§'§R5?4=§S€} i%:?%1§€E': neéeé that a fiévigien 383$}: {if ism iudges sf W€%::és Csuyé: fr: £3 Ram Shévkumar 12'. Siazté sf Eiazjgzazzs; §E9SG§3$§Ré%§ 313$ ééfflaeé: fram aha _......WwWmmmm»um«mo>mwusmumweea2xx view :e§<:e:': eff er'; eeflier Eiisieiee Berzeh ef ewe Judges in Metilel Paciampai: Sugar M31113 V. State-'eff e: P, f:9'?'§}118fTR326(SC} en the pain:
the doctrine ef premissery estoppel defeated by inveking the defence 0f..,'Vfei:§;ee{§1::f;ive 3 :1ecessity, and holding that unacceptable reference was te"
accepted and desirable pieetfiee e1"? referring the ease to a _uBer"1ui:}':..u:fl;eV:9§», the Eearned Judges foL1r'§<£..«_th2:ii""'£'V_}--1:e'jeiefietien eelied for such reference". ' " V "
13. In V§;:¥_jf1:iuC:vfiVVV'0f India (1990) 4 sec 207; the ApeX'_VCZ:'eI;f:i Singh, which was applied enee again __::he '»i';TiV:*;:;fs"t:if:i;.:e*:i.7<::';-"-1 'Bench in Chandra Prakash wesw State ef ULR, 2Q§2 311$ {heir Leeeiships reiterated that 'flueeiiefg e§'i_§e§e::2af:e ieee eiezze', ey greeeeeeie aged nee te eietere ee1i'i:_§e<i.g;§:3§:°:4:?'V. 2 A' H is the View €X§,'3f'fiSS€d by e. eeeeet g§12§:%'§g:::1':e§5:*{"'Te§ e. five-fiuege Beech ef £21323 Cezefi: €23 AA?er§je.§e-iheeeeieapra}. iii: 'size: eesie, e. Beech ef tee §e_e.%j§::ee: Judges eleeeéeei flue eezreeieeee ef 'éhe fieeisiee ef e Beech ef iheee Eeeeeee Jzzegeee éfifiéfig 2 'déreeiéjg eeferred {he zeetiee fie e fieeeh ef five ieeeeeé ekzeéees eeeeeeéeeeeééeeg fie. ease}: e ei%i':2;e.%:ie:: the 5,; ?
Ur W § prerzeurreemerrt ef Ease: by e. firvieierr Eerie}: {sf aihie Ceurr is binding en 3. Qixdsien Bench ef {he same or ernafier number ef Judges. It is in furtherance enumeration of few; this Gear: in the .
of Parija (supra) held them "But if a Bench of two that an earlier judgment of thre:ew._1e'a.rr1eddfrzdgeis do 'V very incerreet that in 'it3'be followed; the prepercourse__.fer__ié'V.,to a.d0pt_AAisA,.:'Ee refer the matter before three learned Judges setting out; -d.I'_;go'r1e here, the reasons the earlier judgmenf..«"If; three learned Judges also eVerréee{:'- that the earlier _§udg1r1eriVt'_' three learned Judges is incerreefi.referer§'e~e_'dteeéeneh ef five learned Judges is juetifiedi" V %Q':4;dree "rer%d}e%¥er 'fie agere emrerzy we sear: ge rm reerae: eeae ~»-3:3» rrie. Seérdmdrerdrg gee rere ee 2433 Ezzeiide. Reéreekemiedie Cereereiien Lid. mes» Sfzardzrek Seed} AER Eli}. er: erztire arid eerepéete déeelreeierz en rhée ezgfbgeer eeaazw:e1"ee reeee zirr Shdekar eegu es. éfrzierz effedid, me; 3; 2 eee w._§,3:7_?,; "Er": éihie eeeéysésr {he erieeipie er" §:r'eeeder1re§ ef eidre deeieie ,,_.w,»,,wmu.w/gwxwmwwwwéa 311$ sf per incuriamfi is that 'Wh€1'2 3 Bench is facsé zazééh a décisiea sf 3. previezm Bench af aqua} strength it is eX§ecie§'§.:4Q"'»:fio}io:x> ihe previous dscisian and appiy its ratie, »-«z;s~ Kczrzhaiya La; 1975 {2} SCC 232 : AIR 1975.. Fuerst Day Lczwscrz, --»:2s~ Jindcgl cogitated on the principle ef per.»€2z<f;;2ziofi§§;_.V_"j*g1¢ir. ;;rVie}:<::i:L'that "Certainty sf law, consistency of of courts ~ all flowering from the same ._t'0 the canclusien that a decisian snce r<=:n.<i€vre<:1:.A:11~1:,*h:.g:g cases. "Ha prior decision of this law binds the court on the same povifiztgsi have a decision admittedly rendersd m:i_ identical, and that ruiing mug: 11:: has been cansidersé in fietaii £:: _:1'1s Siege G? U"? ~Vs~ Syntheiiss aitzé Ci£%3:;éf:§§T3.E$VL:fi;«§{3.A.§<}:} 4 sec :39.
Liégzgifiataf Vs Eayaizazzdg 2C%éi'}8{E;G} 3&5 _ .. ?j:'Ef§§ Eéflfih had is: wfiiéfid witiz $3523 abgewatisrzg :22; ?§$1°3i£ fihazzéra ?ar1dey§ :3;GG?§11) SSS $2 1% iha: fiéa ratifi ix: Sigzie sf Kamaiaééa V3 'éfmaéevig 3 %%'%*2}é'@'é{4; 3&5: : §Cé:m_s£:§::3:§0r: Begfih} ggshazgifi :16: be aggigea: ?i:>jfg M3 'M1:
Courts zzzeehemealiy as if it were an Eueiéde feemufe. witheut seeing the facts ef a particular caeemm as e Ziitie diffeifexjee in {acts can make Umadevi's ease inapplieabie to fijfxat case." In Dayanand, the Bench thereafter sevef*a1 ""~--.
judgments of the Apex Court and that the two Judge decision Poefefi:
"ghould neither be treated as Ceurts, Tribunals and ether feresshould be relied upon or made basis fer laid down by the Censtitutiogfl is sufficient for disregarding the <3§i11t3.:i§;j'_1e of'B_e:ieh.eeV_v§hich have not given due V regard to deV¢:_isi(;n.<3V 1e:'f.Ei23;fber"Be1:.eE:ee. 16; Re_;¥eriéfig§_ 'eaev§: is {he eeeufiérum facing us, iearrzed eaiéizfzeei Eeefizei.-.':ire;:§§: e.iie%£€iez§ is {he deeieion ef the Censiiiutiezz §e:ie&fi,"eis.,.I;e4;si;';:V:'.E{umar vse finiezz sf Eeega 53999; 4 see : A§%--~..§99;_€;:'SC* 27823 in Whieh Kakara 325:3 beer: §§SCE.iSS€§ in age eéieeizzguéehefii Fae etzzfigf 332$ éigeetiem 2333.3 aise V.j?~._V%;;:z14:ie:*eee2*e'éi2e éieeieiéezed fespeei §%'h§{:§'1 eéfgevié be eeceeéeé fie §}re_ee:;§.-eézéeg "§heir Lemehégs were eeneerzzeé wéih Pezieiee vie» wwumve °é::;»~x}'ie C€}§}if§3U;§Z€?i§":,£ Preeééent :'?'I.,:_:":é, bee}: ef which irziiialiy were ; ..
Wwwwxe fie eehemeiieafljg egzgexééjg 'eenefieiaé ée ihe erepieyeee. Sueeequeeiiy, whee peneienegy eeeefiiie beeame mere etiraetjfeee. thee: fientributezy Provident Fund these empieyees Whe:v~£1eei'.e§<e;jeiweed their option er preference for Contributory...?;te§rie3.enft: contended that all exernpioyees perf€}:Ce:_4be--.t§feeute&c3:;x,9itI\\[W equality and therefore they shame Pension Scheme. In this regard them on Nakara and their L0rdships;._:e}3se;e{fe;;f;A as follows; ":32, In ZVai<:<:zra.it the pension retirees Homogeneous class and among them would be ViO:?_}.ti'i!'€ the ether hand the eeurt eieariy §'egm/ee was me': deafing with ?,he A' 'efe ';§:;1:*::::;4E;f?_fi__5}%%1e Railway Ceniyibueezgz P§3V§fi€fi§ §§:'::d e. fezzgci, Beeiéee; She gevemirxenfe ea eezieieyee zzeder Cfi? Sehezee 'ie 'eehgéve u"?:Z1e"«feée.iehi::g C{}f§.fEf'§3':3i3"i}E} eegziee as eeez: as his '~«fe;€:ee:~:::%: is eperzeé and ends exit}: his eefieemem whee Ezie rigieée Que flee gevezeeeeeé fie eeepeee ef the ?:*ev£e1e:::: Feed is fzineéiy eggstefiéeee ezzd 'zhereafiee me E an cm rising §ri$eS whisk, cezzsiéafing iha €(31f"§?,iS already received the PP' :e1:ir€€s they vmuéd net 3% , ,.__w.».,.....W.,.-{We/&v.:&w: adversely affecttid ipse facto. It cannatg said that it was the ratio deciderxdi in fZ'v'.;?1€ <:::'r;::'*:if1a.t . States obligatien tewards its RF retifeés ':;€:__ same as that towards the p%:"f-1_$iOfi :*«::_ti:*ees.T.'A1igi::;aginary_V > definiticzr: Qf abligatien to gogiiernment retirees in a class 'could not farm the basis for c1a:s'sifér:;1fti€3:;.:v._f§;":§i§5.v'1:§};t1rp0se of this Case. authority for this ease. ____ _V' V ' V ' -- V 33! :St:::;"ee fizieta mazxera To adhere to prec€der:i'*.:a;,::dV fits: ate: ':2,tgi..SetiZ$ {kings which are settled. Etzééli ;2 p§§§€S%<"; C§.i_f%::;§;:::ied facts 32$ IE€C€SS€iffl}' deciéw sggiiéstiisrgggé §%,;§a.:ft frem firiiaée E4 §f ihe Qczzstiizziéen Qf E::§£;;:; ih$3 §:'§§E.§f*c3z af warts is is 43:33:53 'S3: §:"€£&§$§ZfC 311$ f:":<:: §g..a5i$§:1:*h sgijéezfl paizzit Whezz $9123: has 51335 Eafi "«T€;€é€3,i>£2é:~«_.a. ggrézzcigée GE' Eaiw as aggfiiaabie ':3 ceziaizz Stédifi af fgggéefi £3: WEE adhere ta ihaz §fifEC§p1€3 3:26: apply it "fa ali fuésxre 951353 2x;h<2r€ fascis are azfasiazéiiaééjgz iha 33.52%. A 5 fieibsrate ané ssiemrz éecisimi GE' smzrt triads afier argument an questien sf law fairiy arising in 2:h:é é:;7:se, and necessary :3 its determination? is an 21;;:'£:§:_é:;':'i__fijyi ,6: binding gsrecedent in the same CO'L1I't, Of.i:71,§3'{";1fi€3§T:.C.O'LifiZS-«.. of equal GI" lower rank in subséqufznf}éa»sE:.$'W1*:wé'1¢¢: very point is again in cr3:3:rovéir:~:y" an ::Ssj_fther¢§ afe. » eccasions when departure i3.V re:1de15€d _i'1eCéssary to vindicate piain, 6bvi::1,1V§s:_p17_ine;ip1}3wsws:§f=law and ramedy continued injustice. Ii"-3h:):u1d--b'e::_ ihvafiéibly applied and should r1ot1'::«=: ':;*iepa_irté§;fd I?:(§i1i Where decision is {:!f lang _$i;a::<iii*:g'V«:_g._1'1VVd 1ifi'gf1'ts" 1<2.a,§{jc%§3een acquired under it; ur11esS,_<:0;é1si<:1s.,#':*;;£ti§:11~,$"ef'p2,3;b_3:;<: palicy demand it. But is Eakara ifi'v:§2°asV fi'ie:§z.é;?: :*a:%:<§_:;:§:*€d; K) be decidsd that 311 the _ §"$'i§:'£i'§€S '*~:1rr:r:ed' ':3..§__E_a;$a azfi as further classifésatéim was 2 ;3}::*:P::é::.si:§:'&€'~: v ._ " 'E'§'1=e. f:w.§?:XV'a argumeat ef 2:313 §€i'§fi§Qf}€E'S is Efsat £316 7_§§'i:i{3::~, gigézeiia is 33.5 ?E-?' smgigyess :3: swish 922$: ta éké ' g:*§:2§5%Q::: Sciasme wééé: €§f€€'-;'f; {ram 3, s§ec3¥f:iéfi c:§:~af§ éatg :Z$§"i:3a:::?: as afiséaiéxze 9:' Arzéfiée E4 3% $325 Sgmstétutésg fa: £115 aamfi yeasaas 5%: axfhiesh 13:": Eifaéatam ihs yzwtéfécaiéerg , , .,..,..,....~..M.W,a..,»mM <3"
CIR § :
§ § were read fiewn. We have exiracieel the 32:2: egsiien fetter; This afgumezrzt is faflaeieus in view ef that while in case of pensien retirees who M government has a continuing ob1igatie:1e...e;§i§iVv:if::e.nVe'.. affected by deafness the otheriel affected. In case of PF' retivreeee eeeh_"'éne's. finally crystallized on the a1%}I:i receipt ef PF benefits and obligation thereafter t:hey._<:v<:-ulci-~i1e.tfAbVe~V par with the living retirement of 21 PF retvi_1feVe: by prices and intereeig rig:-ex tack ef by the Railwayse It eppeare i:*:e ef eptier: the specified date beifefgee"c1ef§:':§€e--V-»V:;%;e;;:eae ':9 the ebjeeés eeughi ie be ef the eeiien. Qytien ezrgee exereiseé eeef: finei Qptéene were exereieegbie is eiarifiefi. 'by My Kapfi Séeeé aha? ihe V' éete fies eeen fixed £2: reieiiee, :0 the reeeen fer ééze eetiee aria? esrfiy ihe ezegeieyeee éehe feiéreé after the epeciféee'; date ezié. 'eefere eeé efter flee éate ef 61 zzeiiféieetiezz were made eiégibie. This eubmieeien appears fie have been; substantiated by what has been by the successive Pay Cemmiseiens, it u that corresponding eeneomitant «. granted to the Prevident therefore, no diseriminaticri age} down er reading down ei: Option does not arise. I A A Z 359 it wouldezflxso agppeéii: petitioners before their' more than one ;fhe»:§Pension Scheme which they egain opted fer PF Scheme from Ehe éijeiieiezi Se'i1__ez::_e'e"
V. 'fee fiee eepeiieeis have aise set eiere ea: f:.}'::e-:"Cenei§*:z2t§e:: Berzeh fir: Eizéiae. E§§«3§:"32'i§$$ A"v,T§}éague t;;:i§«::§:' Eadie gee gee; ee 3:32 in zehieéz eeen ' e:;'dx§?§::ie§1ena Kama: were eerzeiéezeei '"E'%3e£r Leeeehips ifie Ease: in éheee eetmeée-
Nakefe {EEK $83 Sfi 33$} deeieien eeme up fez' , , eeaezdereeiee befere aeeeieer Qeeeiztzzeaee gene}: r$;€;e§:i33?:.ir: §§:£she:::a...§§z::nar .22.? i§--2*1§--s:3z:"-- $1' §:"i'§§g. "i'§c~§§$}'%' "
sec: 2%'? {gig 1§--§ssc;782;. 322$ pé'ti£i§:§e:{s--
case' were ystireé Raiiwajk emgieyeés' } 1?.
by 3:' dptad for the Raiiway 'S¢h»3:::ze'._ It was hsiszi __*i:1°ia¥: :§a£ifeé:{3 j_--"s';Z:§:':
zfiérees <:'9:1stit1i£& _ ciiffere:;;'i, ». .__gIé;s5s'é_$:§ " and T. if. 'Vj_f§5.»'fta § . :fi--et%é:? ; V' ma 31:: 'Magma that :per1.$i--'ak;¥i--v«.:§%'e:_i:iee$§" M' rexirees €9.35 {MR i9§@ SC 1782} 63 retérse Eran: {ha same ran}: érrespeciivs 3%' ihfi éaie $3"
retirsmentg evan thgugh the reskenable &me1um€:%is.fGr the purpose czf camputation of their Ciifferent.
"21; One 0f the prayers madg in ihgrfie i«VI*Ti'f'V"}32§?v'%,};?%ZVi€)Ifi}S grant of same Death~cum--R«éfirf5éI:1¢nt'Gzfiffiityyfito the pre- L4-1979 retirees as _tf1_e V2Q+}4e1979 retireesé A similar claim tvvas V,rcjé.cf2:ed~".Court in State Government §-.,Pe:§iéip:1é'1=s5- {5;S»f7f§'5JC::}:E1i':I1'(3:I.Ti.V \f. State of Andhra Pradesh g19s3>és%;;%:,:_SVCf.:%%' 1986 $0 1907) on the ground that the<::1.ai:rj;'f<};*'gr;1*:L1it§,/* can be made only on the date sf :*€3'::§:ezir:e§:: 5:: "i_'f::é_:~ basis $f '£113 saiary érawn 0:: {he éafi_€«§gG§'V beifig already paid on éhat faéiniing Qsmpieied aged cissed. E: Qeuié than %17::>:% 7£>~€ as 21 E'€S"§.§.?E 9:' éhfi snhanaemeni made a: a I E;a%:e; psrssizg rearing saffiseqzzszziijgz 'E."'h§$ §G§1£€§'£i V' VVg:*ai:3%l£}? %e§I:g fiiffazgzzé fmm pénsésn has aésfi hast: r:é§:€z"a.:e§; by $323 Canstééuiien 5636?: in Krishairza Eizgzmafs Wéih zsspest, We are if} fig?
I» e
-«.,.,..y,:;
64 egreemem: wiih this view. This eéeim ef the pretitienere aiee therefereg fails."
18, In the impugned judgment, the iearnefif has ceneiciered and applied V.Kasturi***ve,' Manggiilg vDi1feé%;or',;' State Bank of India AIR 1999 ez: 81§'1'.19:'~.§8"(8) gs also a deeisien ef two Judge 'éq;pe11é.f:f had joint the State Bank Qf..Ixndiae"aeA.Vveigwmcfficeeiii"Oetober 1963 but fesigned before was the pensionable serviee~eVeriod;_"VV' resignation was treated as disentitling him for peneien, resignation, the option fer available after 20 years ef service is fpiaee }-*.e'ere-.e vfiéhe peiitierzefie eppea}; is the Apex Geififi. ea%§%%'5:e*:g§sg¢e *'»e§i'§9é"1E}V3eee ebee:*:;e%.::£e:1e; iéme fer as {e eake sieeéi ef ihe ei:§};ee§e:'i.' éhe afereeeéé eeeame ef eelevaei ::{Eeeieie:§'eé:. ef Ehie Cease: eereefi eve: fihe yeeze 4:0 which eeeeniiee was izazziiefi; 'ey Eeerrzeé eeueeeé fer the ":'ee§e<:§i<ze parties, tee feééeezéeg Eegai eeeéiiee eieejdjg geee Qffijfifiifiég 53 Category? I
22. If tide pereezii eetiring is eiégibie fer pensiQ:ie'..efi;e.§he time sf his retirement and if he survives till _ subsequent amendment ef the relevant 'Sch-en:._e, he would became eligibie is get: ef:3h.é:nCed-.;§eriSit;~.:';"*:;»_:' weuld became eligible to get..._more-..f;§ensiof1 Aaeupet? the,"
new formula 0f c0mputatie_1f;V':ef'pensid11:_e%gt3A§;equent1y* breught inte force} V :9 get: the benefit ef the egaziendgd' from the date cf such of the Very same eiass Qf. benefit is being Confere.ed'-- fee "in such a situatien, the addiiionei'e.._jee:1ei':;§.'4VAe'r§?e§'IebEe te éhe same class ef psf,'Ifi:${§:§)%f1_ef1"f§Vv' eee:iei..._he' denies} fie him er: the grezmd ihe:
--eeiee {Q the siege en which fiae afereeaié wee eeefeered em eii the members ef 'v._':}1e eieee ef eeneéeeeze wee heé ezzreiveei 'ey iee eeézeeze geeeiing eéeisléjezzej eeeefié 'fie iheee geeneieneee eame iisfae feree; "§"'E':e Eéee ef fieeieieize ireeizzg 5 V , gig ' 535 am: maig :0 {he raiiie of Nakarsg case wcrziifi cave? this sategory ef casea Category II
22. I-Iawezvexg if an employee at the»f§rz1>é'=..0f_his retirement is not eligible far eari1ing_- Apxeilsisn-.ai:d" 5.§:tari"c's.§ Qutside: the class of pen.§i'o-srgersg'-..iff by-
amendment of the re1"evar1t ru1.és:a%f;A3,zVA}%;§eneficiai umbrella Qf pension t0 cover a new class of pensicnhers subsequent scheme nampensioner might if such extension of pensidvig' = hon-pensioners is €Xpr€ss1j,§ L«..';V::adé ._ V:<:~:fir'::.'¥37pectia£6 by the authorities '_ pr§_::§.2,11gé£;é:1g s4é,;§':,;«E:.__.$:;':}';€zI:e; the e:°s'€whiE§ 32;@::---pensiener séihis-V.§f1a:$V":éii§4€--d prieg is $26 aévgzzt 6%' such éxtezzdefi pénéésn s1é_E"x«:%:1:a £3.32 ciaim bfifiéfii of Siliiih a msw ..»$:«:it£::é~¥:f§s';. §§fiSi§§": sshamsa if sL2.Q§'2_ new ssééems £3 '=.l?;;;:f;as:*::§<'-%<:é':.3Z<.»*s Qnéyfi 3% ?€f§§€$:S nazzegegiséazzerg €&i'EI'iG§: gs:
%§:::i:3 bsraefii {sf 52.29%: 3 S{:E1€§I'i€: even if '{:'i§_EJ S%.Z%I'1?'§V€: gush ,,=W,~.w~ V EEEW' SC§"E€I7f:€. "Easy '%%.?'}:§ ysmaifi euisiés is saxzafipg E28 é?
éeeieieas ef ihie Ceuzi: eeverizzg eueh. eeeerxfi eaéegezry «:2? cases are: C{}f?Z?'}'?,£Z?Zd8?; Head Querfer ii; Bzjgaieberzdra; Chanda and (3632):, of TN, V. IQ H and ethers to which we have made a "
the claimant fer pension his case within the first category'V&3f_"ea.eee.,'v:Er;e entitled to get the additieizegj Qfwi pension eompuiatien even if prior to the enforcement of. provisions.
But if an retired employee falls in' that he retired prior to eeming finite eperatien of the
new s<:}'~;'e":2e_1T'e him frem getiing such a _ rzew }ieeeie§%é:."' V
-..:§._- v*s5Z}1e_:"iV$e~.%;}ee §;§:Si?;{§1€?i@i': eeiweezz the %§;§e°é:3g::§ age' :he 'v.__A""":9*e';.*Ii:£e* ef-.._;e Ci6.§::i;.VE;4;§:':é:{:}:'3.§ ée a eeexdereue Qj:.Zi€§"}? the: eféen aréeee. " 133,25?' s;".}éL;:ie§:ary eiefieee eéie fezfmef (éieta eeing iéze pizzraig '7?5;~AVsi1:e:i:emer:§ ef egieieez ez 'eefief eerieifiereé atsfizeriieiive _ ifieeegesee ef ihe dégzfziijg ef the peeeee meéiérig is; ex; 3 femiééer mie E: appeaee Se :23 flees: er: eziéezzgezéiezg ':33? a é;'f:e':.:ri ef ég Rscard G?' in a ireaiige wézéciz £3 ifiiezzdeé is have géizeirai 9:"
ubiquiteus appiicability weuid <:9rres§0r1d fig & "di<:':11:}*;3?:.,:'fiuwauld have daetrinai attributes. The extracted Re Special Courts Bil} possass such extrapolation Qf that dictum; and thige I applied; ie», that all pensicners ccr;1priéé'e.V_'§i1eV far class is its ratis. Black's Law pVr;%fs%1;'3ti_<§%;1ci%§f11sIy defines raiia decidendi as 'the priri;>.1;_fi>'ie:' Q11 which a Courifs decision is foundedfiaf gs':-1j1e:§:za..fL a case must have besn decidéjll .';:i;Vvi;é"'VV'a.nalysis, it may be superficial because Nakara. was C0f1C€1"T'1€d '3¢T§th._ it Has :30 relevance er bearing Qt}. éthe case in i3 fer gratuity. The aequafiity dgcifingV..::i§§§;'fi;'::§itf.1ii:;ig"-wV§f;_¢_&fiiécta af bath $2,358 is ma: Where 3; 3: might 3:3: is be désmsmbersdt 921: 3226 yatig §€C§§€1':fi§ 9:' Elakara W3 xmuié §§f3€ shaiii 91;: ihe CQEE¥:§"ilf$ 3%' Artisie 1%». E23 Eakara Ffiféfffifi fig 333% ceiebmied case :~ 1:: R3: Spesiai £3 E§?@ SQ @378 sf Wfzicéz 'W6 axiyaci €313 faifémszizsg E '§};a}éé.grapEe.$ mitéz 92%;: zzzzségsriérgéiig:-2 WWW;
Q2"',;s§§} ?..A"%:ne:<3gf:s 331;
"3. The cs:/1s?:§'{z,:t:ie:;a}; semmaaé is the Sitatei ':9 affard aqua}. protection ef its iaws s€i:s "--.. a, gag} net attainable by ihe invsntien a~:)_;é':§§,- ._"'--« "' application cf 3. precise formula. The:-e:~§§§fe;V.',:'j:'-- *' slassificatior: mead not be constitute(i...¥:'$}f.VVé?;%i:: .
exact or scientific €XC1L1SiOf1: OI' :ii'1_C11,1S§.(>f1 V 'Of persons of things. The Courts Aéshdzfid :1cit:.:;nsis«i: V' "
an delusive exactness 0r"a_pp_I,y do2:tri11aif€;
for determining the Validitgfaf c1assific_a fibn Vin any given Case. is not isahjablv ar'o3;trar"§'.# " ' 'L A
4. 'T56 f;u%i<:i«§¥f1§ring the guaranteiq :1'§é:"'i*10 'L§, {hat the same rulesbVfT'iaaé%V5.sh{§:§:';id :9 all persons Withi}3_ {fie ' or that thfi same E"€m€é1i:€uE?. SE'§C)3;};:ij. '$6.:%3i1éd€:' available ta them irrgsspegiivé "is§_V &i'ffe:§3r:Css sf €iI"C'i.lE:'::S§Z&f§.C€S$ Ii ersgng séméiafi ?
V r§ti%C1::;3.Sta'f:Qé::§. shail 'be iraaéeci aiikg bgéh £12 7*,3I'§?°§1€ é::*§§'j~~;<:€;>1fi'€rr€€i 322$ Eéabiiéiies fin 036$.
E§";za§v'-.§g*:xr?s: amzzié have :3 he aggiéeé. :53 9:3} Ea jzfjge gaaiiés séiuatian, arifi $2635 séwzijég be :33 <:%;%$:£:*§::::7::aé:£e1é baiwsazz 0:33 §€?3'T§§$2{'i anii azzathsy £37 3.3 rsgazés the szzbjest mattér sf the 2 Eagésiaiiggz iheif gasiiisrz is Szfissigniéalégf $26 same,"
, ,.._(...,,....y,;.w,;=«;.»//4.-"W/mas "'M\» I the gigmft eeefie' zseeeg gees.
3.?
?§ 23% ?:"ed;ieaied an these eessagee Nakara hefié that afi empieyeee entitled :0 seeeive pensien fermeé an é:*;%i:éieibEe Clase, and therefefe changes effected in the pen_eim<':..';s.;:;L:1e;3:2'e$ Weuld enure :0 all; ergo, a fragmentation pegged,iaxjbitfariigéjien» a Chosen date Weuid defeat the avowed p;.11fp.foée éur.i"eXi:3'te_r1eeAof the equality mandate in ear C<3n.sti:utiei:.,_ "'KastLifiVA:if§__V8£ refinement ef this enuneiation Iaeii' as it demarcates the distinctiori;:; 't'i'1_atA.V:" may appear ta be a homogeneeus whoie; not eligible fer pensien §»VI'1€1.VI4'f7%.Vf§4' '::;:efv'entit1ed to Changes brought Appeals, ail the Petitioners éafere and eenieznplatiezz ef the negetiatéons g::§% erysiailized 2%: the Jain:
§\§e_:e. If aiready retiree; in ihe €1.}E'f€:':£}' 05 they Weuld be b€}'G3'}§ the 'eezzefits ef ?%::ie is ne': se since {he};
'77%;aa2'e:eapez§j éiee fnzéée eszaiéebie £23. :Z?:e éoini Eieteg save fer c E39 eeeeegeebée exgfiegaiiefi is ferefzeeezzirzg as ea Why ':E<ae'"§:.:'z;§?;eff ef QE.§L*:.;}§9S 2325.3 éeviseci eeé éeeédeei if :1: was 'iseeégise eel}? i{};§%:;§ pee' eeni eeeejaflzéezz 9253.3 avafiefeie in me ,..,_MM/Jwamemmwwm 5?, , \\'>§e stare? arfiirariness is manifést Evszj;a:1e Withér: fifie £33133 shaulfi have been bfisioweé wiéh the banefiés £1": éika 'j":%§?::«:§..a.:1£e, 'B12 Rubicon 6.06:3 not flew along 01.11.1995 must succeed and the Appeals must fail;
22. After ccmsiderable dictum of Nakara appfies an ally» ta thr.f~: Vfalets that have been presented befor€.::1s§ 3;}, aA§}e Vfn1;ié'.t be shown a decision <25 9. Earger Be¥icf1:x to a different conclusion, Nonf: 0111* rssearch has also remained presumption which must be drawn i§ *:}ié1'r: were seized of a factual matzéx ?,Elat '3§¥5LS and dmidediy éisténguishabie from Nakgra, "§fEf:&, E'%§ '§E:§0ns are sezmé ané iegafiy W833 §e:m§eé;.
'F223 Agzpéaig §a£--§;Lj -1 '}f' '%:5 number sf pgzxgienars haw dmzzéiafi ave?
'V T.€;§:§'.j;€ars; %:%':'€.:_Z:° ésfizisa has iébeyaésd them {mm tizeér E'€§8§iV'é3 '1.'§§fi:":§i'}§ V "Sui séizafi We wseuié Ea seiééng 23:; gzacfiéeizi: fif Eargs V.'f§:.:;;::::si::.ZV §ri:>p@r*:i@;r2§ Eve shafi ahjurs géiéfzg agay iurther thaa ~iEj;»§ §e3g":3e§ Sérigie Jufige had Vfifiiiiffiefi' s%:r':*sa:*:5 ef graizzéty ,,,_,,NN';MMmwm.M must be gméd is $25 Peééiészzers wiihin fax? weeks; failing which ihese dams shali earn interest at the rate gf six 336:' annum with effect fram 23.,O€§.1995. In addition _§f the Writ: Petitioners, Respcndents in entitled ':0 costs quantified at ?'10,00{§=,{~. 3