LALA LAXMAN KIRDAT & ETC. Vs STATE OF MAHARASHTRA .
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-010237-010238 / 2016
Diary number: 37167 / 2014
Advocates: S.M. JADHAV AND COMPANY Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10237-38 OF 2016 [@ SPECIAL LEAVE PETITION (C) 19158-19159 OF 2015 ]
LALA LAXMAN KIRDAT & ETC. Appellant(s) VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s) WITH
CIVIL APPEAL NO. 10239 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26120 OF 2015 ]
CIVIL APPEAL NO. 10240 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26121 OF 2015 ]
CIVIL APPEAL NO. 10241-51 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26122-26132 OF 2015 ]
CIVIL APPEAL NO. 10252 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26133 OF 2015 ]
CIVIL APPEAL NO. 10253-54 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26134-26135 OF 2015 ]
CIVIL APPEAL NO. 10255 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26136 OF 2015 ]
CIVIL APPEAL NO. 10256 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26137 OF 2015 ]
CIVIL APPEAL NO. 10257 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26142 OF 2015 ]
CIVIL APPEAL NO. 10258 OF 2016 [@ SPECIAL LEAVE PETITION (C) 24556 OF 2015 ]
CIVIL APPEAL NO. 10259-60 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26143-26144 OF 2015 ]
CIVIL APPEAL NO. 10261 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26145 OF 2015 ]
CIVIL APPEAL NO. 10262-64 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26146-26148 OF 2015 ]
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CIVIL APPEAL NO. 10265 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26149 OF 2015 ]
CIVIL APPEAL NO. 10266 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26150 OF 2015 ]
CIVIL APPEAL NO. 10267 OF 2016 [@ SPECIAL LEAVE PETITION (C) 26118 OF 2015 ]
CIVIL APPEAL NO. 10268 OF 2016 [@ SPECIAL LEAVE PETITION (C) 31330 OF 2015 ]
CIVIL APPEAL NO. 10269-76 OF 2016 [@ SPECIAL LEAVE PETITION (C) 28151-28158 OF 2015 ]
CIVIL APPEAL NO. 10278 OF 2016 [@ SPECIAL LEAVE PETITION (C) 29378 OF 2015 ]
CIVIL APPEAL NO. 10279 OF 2016 [@ SPECIAL LEAVE PETITION (C) 30806 OF 2015 ]
CIVIL APPEAL NO. 10280 OF 2016 [@ SPECIAL LEAVE PETITION (C) 23106 OF 2016 ]
J U D G M E N T
KURIAN, J. 1. Leave granted. 2. In an identical situation, this Court, by Order dated 25.11.2013 passed in Civil Appeal Nos. 10624-10636 of 2013, held as under :-
"1. Leave granted.
2. The appellants, in this batch of
appeals, are calling in question the
judgment and order passed by the High
Court of Judicature at Bombay, Bench at
Aurangabad in Writ Petition No.2106/2008,
WP No.2107/2008, WP No.2112/2008, WP No.
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2123/2008, WP No.2144/2008, WP No.
2146/2008, WP No.2147/2008, WP No.
2148/2008, WP No.2152/2008, WP No.
2153/2008, WP No.2156/2008, WP No.
2164/2008, WP No.2165/2008, dated
14.10.2011. By the impugned judgment and
order, the High Court has affirmed the
orders passed by the State Government
cancelling the pensionary benefits
granted to all these appellants,
presumably by relying on the report of
Justice Palkar Commission.
3. In the appeals so filed, it is
specifically averred by the appellants
that they are all senior citizens. They
also submit that at this ripe age, if
they are deprived of the pensionary
benefits, they would not be in a position
to eke out of their livelihood. They also
submit that the freedom fighters
pensionary benefit so granted by the
State Government ought not to have been
withdrawn by passing the order/(s) on
subsequent dates.
4. Per contra, Mrs. Asha G.Nair, learned
counsel appearing for the State of
Maharashtra submits that since the
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appellants had obtained the freedom
fighters pension by producing forged
documents, they are not entitled for
grant of any pensionary benefits and,
therefore, the State Government was
justified in withdrawing the pensionary
benefits so granted to them earlier.
5. We have heard the learned counsel
appearing for the parties to the lis.
6. In our opinion, keeping in view the
age of the appellants and also keeping in
view the fact that at this old age, if
small benefit that was already granted to
them is withdrawn, it may be difficult
for them to sustain themselves. In that
view of the matter, in the peculiar facts
and circumstances of the case, the
impugned judgment and order passed by the
High Court requires to be set aside.
7. Accordingly, we allow these appeals
and set aside the impugned judgment and
order passed by the High Court. We
further direct that the pensionary
benefits granted by the State Government
will enure only to the benefit of the
appellants and not to their legal
heirs/representatives. After the
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bereavement of the appellant(s), the
pensionary benefit so granted by the
State Government will come to an end.
8. Since we have decided these appeals
purely on facts and circumstances of each
case, we clarify that this order shall
not be treated as a precedent in any
other case.
9. We quantify the arrears from the date
of cancellation of the pensionary
benefits till date at Rs. 3,000/- each
payable to the appellants within three
months from the date of receipt of a copy
of this Court's order. No order as to
cost.
Ordered accordingly."
3. Though the learned counsel appearing for the State submits that the said order has been passed having regard to the peculiar facts of that particular case and though, we find force in the submission made by the learned counsel for the State that in many of these cases, the appellants have actually not participated in any Freedom Struggle, however, taking note of the only fact that these cases arise out of the same batch of appeals, we feel that it may not be proper to take a different view.
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Therefore, these appeals are also disposed of in terms of the order referred above.
4. We make it clear that the appellants shall be entitled to the arrears of pension, as on today, only to the extent of Rs. 3000/-. No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ ROHINTON FALI NARIMAN ] New Delhi; October 21, 2016.