Patna High Court - Orders
Prof.(Dr.)Ram Dinesh Sharma vs The T.M.Bhagalpur University & on 23 July, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.434 of 2008
PROF.(DR.)RAM DINESH SHARMA
Versus
THE T.M.BHAGALPUR UNIVERSITY & ORS
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For the appellant: Mr. Purushottam Kumar Jha
For the respondent nos. 1 to 4& 8: Mr. Anil Singh, Advocate
respondent nos. 5 to 7: Junior Counsel to Advocate General -II
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PRESENT
Hon'ble the Chief Justice
And
Hon'ble Mr. Justice Kishore K. Mandal
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Dated, the 23rd July, 2008
The appellant is the original writ petitioner. Upon
attaining the age of superannuation he retired from the service of
Tilka Manjhi Bhagalpur University on 31st January, 2004. At the
time of retirement, he was working on the post of University
Professor and the Head of Post Graduate Department of Economics
and the Dean Social Science of the University.
2. The petitioner approached this court for diverse
reliefs inter alia for a direction to the T. M. Bhagalpur University
and its authorities to pay him post retiral benefits and other
admissible dues and also for a direction to them to merge 50% of the
Dearness Relief in the basic pension of the petitioner from 1 st
January, 2005.
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3. The single judge after hearing the parties directed
the University - authorities to pay unpaid retiral benefits and other
admissible dues vide his order dated 18th March, 2008. To that
extent, the appellant has no grievance. The grievance in this appeal
is confined to non-merger of 50% of the Dearness Relief in the
basic pension of the petitioner from 1st January, 2005.
4. At this stage itself, we may refer to Section 35 of the
Bihar Universities Act, 1976, upon which reliance is placed by the
counsel for T.M. Bhagalpur University. Section 35 reads thus:
35. No post for appointment shall be created without
the prior sanction of the State Government:-
Notwithstanding anything contained in this Act, no
University or any College affiliated to such a
University, except such College -
(a) as is established, maintained or governed by the
State Government; or
(b) as is established by a religious or linguistic
minority;
[(i) After the commencement of this Act no teaching or
non-teaching post involving financial liabilities shall
be created without the prior approval of the State
Government.]
(ii) shall either increase the pay or allowance attached
to any post, or sanction any new allowance;
Provided that the State Government may, by an order,
revise the pay scale attached to such post or sanction
any new allowance.
(iii) shall sanction any special pay or allowance or
other remuneration of any kind including ex-gratia
payment or any other benefit having financial
implication to any person holding a teaching or non-
teaching post;
(iv) Shall incur expenditure of any kind on any
development scheme without the prior approval of the
State Government.
(2) Notwithstanding anything contained in this Act, no
College other than one mentioned in clauses (a) and (b)
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of sub-section (1), shall, after the commencement of this
Act, appoint any person on any post without the prior
approval of the State Government.
Provided that the approval of the State Government
shall not be necessary for filling up a sanctioned post of
a teacher for a period not exceeding six months, by a
candidate possessing the prescribed qualification.
[(3) Any appointment or promotion made contrary to
the provisions of this Act, or Statutes, Rules or
Regulations made thereunder or made in irregular or
unauthorized manner shall be invalid and shall be
terminated at any time. The expenditure incurred by the
University against such appointment or promotion shall
be realized from the officer making such appointment or
promotion as a public demand under the provisions of
the Public Demands Recovery Act, 1914].
5. On the other hand the counsel for the appellant
heavily relied upon the Statute - 16 of the Statutes which reads
thus: -
"16. An employee eligible for pension under any of the
categories mentioned above, shall be granted pension
according to the scales given in schedule 'A' (i) if he
ceased to be in University service between 1-4-72 and
31-12-72and schedule A(ii) if he ceased to be in University service between 1-1-73 and 30-3-79. For those who ceased to be in University service from 31-3- 79 onwards, the scales given in Schedule A(iii) will be applicable. Any further change in the rate of pension as also relief in pension under the Bihar (Govt.) Pension Rules, will be equally applicable to the University employees. (emphasis supplied)
6. The counsel for the appellant also relied upon a Circular issued by the Government of Bihar dated 11 th April, 2005, whereby the State Government took decision to merge 50% dearness relief in the basic pension of the Bihar government pensioners with effect from 1st January, 2005. Paragraph 7 thereof 4 reads thus: -
"7. Dinank 1-1-2005 se moujooda mool pension ka 50 (Pachas) pratisat ke barabar mahangai rahat ka vilay mool pension mein karne sambandhi nirnaya ke phalaswaroop iska labh prapt karne wale pension dhariyon ko dinank 1-1-2005 ke prabhaw se mool pension and mahangai pension ka 14 (choudah) pratisat hin mahangai rahat deya hoga."
7. The question that falls for our determination is:
whether the decision taken by the State government on 11 th April, 2005 with regard to the merger of 50% Dearness Relief in the basic pension of the government pensioners, by virtue of Statute - 16 of the Statutes, the appellant becomes entitled to the merger of 50% Dearness Relief with basic pension with effect from 1st January, 2005 or not ?
8. Statute -16 of the Statutes inter alia provides that any further change in the rate of pension as also relief in the pension under the Bihar Government Pension Rules will be equally applicable to the University employees. This means and without any doubt that the change with regard to rate or relief of pension to the State government pensioners automatically applies to the University pensioners in the State of Bihar. In other words, the decision taken by the State Government on 11th April, 2005 for merger of 50% Dearness Relief in the basic pension of the State government pensioners with effect from 1st January, 2005 becomes applicable to the University pensioners as well and no separate order by the State 5 government generally or specifically for that purpose is required.
9. The stand of the State government in the counter affidavit that it has not taken any decision with regard to the merger of 50% Dearness Relief in the basic pension with regard to the University employees ignores and overlooks Statute - 16 of the Statutes.
10. In so far as Section 35 of the Act of 1976 is concerned, it has no application at all. This provision basically is to the effect that no post for appointment shall be created without prior sanction of the State government nor the pay or allowance attached to any post, or sanction shall be increased without prior approval of the State government. Section 35 is not even remotely applicable to the controversy in hand.
11. A conjoint reading of Statute - 16 of the Statutes and the Government Circular dated 11th April, 2005 leads to irresistible conclusion that the retired University employees with effect from 1st of January, 2005 are entitled to merger of 50% Dearness Relief in their basic pension.
12. We, accordingly, dispose of the appeal by the following order:
(i) The appellant is entitled to merger of 50% of Dearness Relief in his basic pension with effect from 1st January, 2005.6
(ii) The respondent nos. 1 to 4 are directed to compute the petitioner's pension with effect from 1st January, 2005 accordingly and pay him arrears of pension within six weeks from the date of receipt of the copy of this order and continue to pay him pension in future accordingly.
R. M. Lodha, CJ.
Kishore K. Mandal, J.
Neyaz/-