Supreme Court of India
A.P. Srivastava (Dead By Lrs.) vs Union Of India (Uoi) And Ors. on 20 September, 1995
Equivalent citations: [1995(71)FLR900], JT1995(6)SC665, (1996)ILLJ241SC, 1995(5)SCALE450, (1995)6SCC227, [1995]SUPP3SCR826, 1996(1)SLJ168(SC), 1996(1)UJ103(SC), (1995)3UPLBEC1842, AIRONLINE 1995 SC 5, 1995 (6) SCC 227, 1995 SCC (L&S) 1365, (1995) 4 SCT 781, (1996) 1 LAB LJ 241, (1995) 2 CUR LR 794, (1995) 71 FAC LR 900, (1996) 1 SERV LJ 168, (1995) 6 JT 665, (1996) 88 FJR 10, (1995) 31 ATC 483, (1995) 6 JT 665 (SC), 1996 UJ(SC) 1 101, 1996 UJ(SC) 101, 1994 SCC (SUPP) 2 479
Author: G.B. Patnaik
Bench: Kuldip Singh, G.B. Patnaik
JUDGMENT G.B. Patnaik,J.
1. Special Leave granted.
2. The short question which arises for consideration is whether an employee who was a temporary government servant loses his right to receive pension when the employer exercises its option and retires the employee after he attains the age of 55 years in accordance with Rule 56(J)(ii) of the Fundamental Rules, even though the employee might have completed more than 20 years service?
3. The appellant joined the services of the Government of India as temporary Lower Division Clerk in the Central Tractor Organisation on October 06, 1955. He was promoted to the post of Upper Division Clerk on probation on December 28, 1962 and having continued for 8 years, he was reverted to the post of temporary Lower Division Clerk on December 01, 1970. Pending initiation of departmental proceeding he was suspended on December 01, 1980. The departmental proceeding was initiated on April 10, 1981. The disciplinary authority finally passed an order of punishment on June 01, 1985. Against the order of punishment an appeal was preferred by the appellant on July 19, 1985 but that appeal had not been forwarded to the appellate authority by the disciplinary authority. As the appeal was not disposed of the appellant approached the Principal Bench of the Central Administrative Tribunal on January 15, 1987. While the aforesaid proceeding was pending before the Tribunal, the Under Secretary in the Ministry of Home affairs issued an order prematurely retiring the appellant Under Rule 56(J)(ii) of the Fundamental Rules on February 26, 1988 making it effective from March 01, 1988. This order was challenged by the appellant again before the Central Administrative Tribunal which was heard on January 31, 1991. On account of difference of opinion between the two Members of the Tribunal the matter was referred to the Chairman under Section 26 of the Administrative Tribunals Act, 1985 who in his turn referred the matter to the Vice-Chairman. The Vice-Chairman gave his opinion that the order of compulsory retirement of a temporary government servant under Rule 56(J) of the Fundamental Rules is not an order of Punishment. He also found that the employee will not be entitled to any pensionary benefit since neither he has retired on reaching the age of superannuation nor he has been declared permanently in-capacitated for further Govt. service nor he has sought voluntary retirement after completion of 20 years of service.
4. In view of the aforesaid opinion the appellant having been deprived of the pensionary benefits, has approached this Court. The learned Counsel for the appellant contended that if a temporary government servant who voluntarily retires after completion of 20 years of service would be entitled to the pension, there in no reason to deny the same when the employer compulsorily retires him after the employee has completed 20 years of service. In other words when Rule 56(J) of the Fundamental Rules confers power on the employer to retire government servant in public interest after giving 3 months notice under the circumstances mentioned therein and Rule 56(K) similarly entitles a government servant to voluntarily retire after giving 3 months notice, there should not be any different criteria in the matter of award of pension. Learned counsel appearing for the respondents on the other hand contended that in view of the specific provisions of the Rules and the Rule being given its literal meaning there is no escape from the conclusion that a temporary government servant will not be entitled to any pension even if he has completed more than 20 years of service when the employer compulsorily retires him in exercise of power under Rule 56(J) of the Fundamental Rules.
5. In view of the rival submissions at the bar, the question for consideration is whether there is any rationale behind the rule disentitling pensions to a government servant when an order of compulsory retirement is passed in exercise of power under Rule 56(J) of the Fundamental Rules? As has been noticed earlier after completion of particular period of service the employer has a right to compulsorily retire the employee in public interest and similarly the employee has a right to voluntarily retire on giving three months notice. It has been held by this Court time and again that the pension is not a charity or bounty nor it is conditional payment solely dependent on the sweet will of the employer. It is earned for rendering a long service and is often described as deferred portion of payment for past services. It is in fact in the nature of social security plan provided for a superannuated government servant. If a temporary government servant who has rendered 20 years of service, is entitled to pension, if he voluntarily retires, there, is no justification for denying the right to him when he is required to retire by the employer in the public interest. In other words, the condition precedent for being entitled to pension in case of a temporary government servant is rendering of 20 years of service.
6. In view of the legal position that an order of compulsory retirement is not a punishment and pension is a right of the employee for services rendered, we see no justification for denying such right to a temporary government servant merely on the ground that he was required to retire by the employer in exercise of power under Rule 56(J) of the Fundamental Rules. In our considered opinion a temporary government servant would be entitled to pension after he has completed more than 20 years of service even if he is required to retire by the employer in exercise of power under Rule 56(J) of the Fundamental Rules.
7. The direction of the Tribunal to the contrary therefore is set aside and we hold that the appellant would be entitled to pension as admittedly he has rendered more than 20 years of service. This appeal is accordingly allowed but there would be no order as to costs.