NARENDRA KUMAR Vs CHAIRMAN AND MANAGING DIRECTOR SYNDICATE BANK
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Case number: C.A. No.-004489-004489 / 2019
Diary number: 19686 / 2017
Advocates: PUJA SHARMA Vs
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4489 OF 2019 [Arising out of SLP (C) No.23505 of 2017]
NARENDRA KUMAR ……APPELLANT
VERSUS
CHAIRMAN AND MANAGING DIRECTOR, SYNDICATE BANK & ORS. ….RESPONDENTS
J U D G M E N T
SANJAY KISHAN KAUL, J.
1. Leave granted.
2. The appellant joined the services of Syndicate Bank, respondent No.1,
as a Law Officer in the year 1979. He went on deputation to the Debt
Recovery Tribunal, Allahabad as Secretary/Registrar for a period of three
years from 25.3.1996 which period was extended by one year when he was
posted in that capacity in Allahabad. The appellant was thereafter
repatriated to the parent department of the respondent after four years.
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3. The appellant was again sent on deputation as Secretary/Registrar of
the Debt Recovery Appellate Tribunal, Allahabad for one year on 29.11.2001
which period was extended twice by one year each. The request of the
Chairperson of the Debt Recovery Appellate Tribunal, Allahabad requesting
for further extension of deputation was, however, declined by the respondent
No.1, his parent department. But on the Chairperson writing a letter to the
Executive Director of the Syndicate Bank, by a notification dated 10.2.2005,
the appellant was granted further extension of six months upto 28.5.2005.
4. On 26.6.2005, an advertisement was published notifying vacancies for
the post of Presiding Officer at Debt Recovery Tribunal, Lucknow for which
post the appellant applied on 12.4.2005 during his period of deputation. The
deputation was soon thereafter further extended upto 28.11.2005. Ministry
of Finance, Union of India, respondent No.4 addressed a letter dated
2.8.2005 to respondent No.1 requesting to forward a ‘No Objection
Certificate’ for consideration of the appellant for the post of Presiding Officer
in the Debt Recovery Tribunal, Lucknow and the said ‘No Objection
Certificate’ was issued by the respondent No.1 on 24.8.2005. In view of this
development, the appellant requested the respondent Bank on 6.10.2005 for
an extension of the period of deputation for a period of one year but the
same elicited no response from the Bank. On 22.10.2005, the appellant
appeared for interaction before the Selection Committee chaired by an
Hon’ble Judge of this Court in pursuance of the letter addressed to him on
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10.10.2005. The Chairperson of Debt Recovery Tribunal, Allahabad also
requested the Union of India for extension of the appellant on deputation on
18.11.2005 in view of this development and ultimately the period of
deputation was extended with retrospective effect from 29.11.2005 to
28.5.2006 vide notification dated 1.12.2005.
5. The appellant was selected for the post of Presiding Officer, Debt
Recovery Tribunal, Lucknow and the appointment letter dated 20.01.2006
was issued and addressed to the Chairman and Managing Director of the
respondent No.1 Bank with a copy endorsed to the appellant and the
Chairperson of the Debt Recovery Appellate Tribunal, Allahabad. In terms of
this appointment letter, the appellant was called upon to take over the
charge as a Presiding Officer within one month from the date of issue of the
letter. The appellant, thus, wrote to respondent No.1 Bank on 25.1.2006
requesting for permission to take over the charge of the said new post. No
response was sent by the Bank to this letter. The Chairperson, Debt
Recovery Appellate Tribunal released the appellant on 27.1.2006 and the
appellant thereafter took over the charge of the post of Presiding Officer. A
notification dated 9.2.2006 was issued by the Union of India/respondent No.4
of taking over charge of the appellant for a period of five years w.e.f.
30.1.2006 or till he attained the age of 62 years with a copy marked to
respondent No.1 Bank.
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6. It is only after a gap of almost eleven months that, on 15.12.2006, the
appellant received a letter from the respondent No.1 Bank in respect of the
said appointment, which reads as under:
“We have for reference Govt. of India, Ministry of Finance, Department of Economic Affairs (Banking Division) letter No.A-15012/1/2005-DRT dated 20.01.2006, appointing you as the Presiding Officer at DRT, Lucknow. As per the terms of your said appointment, you are governed by the Terms and Conditions, as stipulated in Debts Recovery Tribunal (Salaries, Allowance and other Terms and Conditions of Service of Presiding Officer) Rules, 1998 and your retirement age is 62 years.
Further, you are deputed by the Bank to DRAT, Allahabad, on 29.11.2001 and the term was extended by the Board of the Bank upto 29.11.2005, as a very special case. As you have joined DRT, Lucknow, after relief from DRAT, Allahabad, without our consent and without seeking relief from the service of the Bank, consequent to your fresh appointment, the Competent Authority has directed us to seek your retirement from the Bank’s service. Please forward your application immediately.”
7. The appellant responded to this letter on 12.1.2007 stating that he was
submitting an application for retirement for which approval from respondent
No.4 was required for which he addressed a letter of even date. However, the
respondent No.1 Bank on 19.2.2007 called upon the appellant to resign from
the service of the Bank as he had taken over as Presiding officer of the Debt
Recovery Tribunal. Some communication in this behalf was exchanged but,
suffice to say that, ultimately the appellant resigned and that resignation
was accepted by the respondent No.1 Bank vide letter dated 10.3.2008. The
said letter informed the appellant that he was being relieved from the
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services of the Bank by acceptance of his request for voluntary retirement
with immediate effect. However, the dispute which forms the subject matter
of the present proceedings arose from the latter part of this letter which
reads as under:
“Please note that though you have opted for Pension under Syndicate Bank Employees Pension Regulations 1995, you are not entitled for any pensionary benefits in view of the non-compliance of the following:-
1. Clause No.22(2) of SBEPR-1995 stated that “an interruption in the service of the Bank employee entails forfeiture of his past service”. You were relieved from DRAT on 27.01.2006 and you should have joined our services immediately thereafter, but you have failed to do so. Instead of joining the Bank and getting relieved from the services of the Bank, you had directly joined Debt Recoveries Tribunal, Lucknow, violating laid down norms of Service Conditions applicable to you in our Bank. Hence, your absence from 28.01.2006 is treated as willful abandonment of service/Unauthorised absence.
2. In terms of Clause No.29 of SBEPR-1995, “on or after 1st day of November 1993, at any time after an employee has completed 20 years of qualifying service, he may, by giving notice of not less than 3 months in writing to the appointing authority retire from service. Whereas as stipulated in para 1, without any intimation/notice you have joined DRT, Lucknow and you did not get yourselves properly relieved from the services of the Bank and thereby you have violated Regulation No.29 of SBEPR-1995.”
8. On 6.5.2008, the appellant was informed that only a sum of
Rs.2,41,800/- was payable to the appellant on the basis of the total period of
service of 18 years and 10 months. Thus, effectively the respondent No.1
Bank forfeited the services of the appellant of 9 years and granted benefit of
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gratuity to the appellant on the basis of 18 years of service. This was
disputed by the appellant vide letter dated 10.7.2008 pointing out that his
service was of 29 years and 2 months as the period of deputation in the DRT
and DRAT was part of continuous service of the parent department for the
purpose of gratuity. Pensionary benefits were requested vide letter dated
15.7.2008 but this did not invoke a positive response. The appellant, thus,
addressed a letter to respondent No.4 which in turn addressed the
communication to the Bank seeking a sympathetic consideration of the case
of the appellant. But ultimately the request of the appellant was still
rejected by the respondent No.1 Bank vide a letter dated 31.5.2010.
9. The appellant filed a Writ Petition No.947(SB)/2010 before the
Allahabad High Court, Lucknow Bench making the following prayers:
“a. To issue a writ, order or direction in the nature of certiorari thereby quashing the impugned order dated 31.05.2010 and dated 10.03.2008 as contained in Annexure-1 & Annexure-2 to the writ petition passed by the Opposite Parties No.1 & 2.
b. To issue a writ, order or direction in the nature of mandamus commanding the opposite parties 1 & 2 to grant the pensionary benefit to the petitioner and pay the entire arrears to the petitioner with interest.”
Interim orders were granted in favour of the appellant on 15.7.2010 staying
the operation of the impugned orders dated 31.05.2010 and 10.03.2008.
10. The Bank opposed the writ petition and pleadings were completed.
Some supplementary affidavits were also filed and, alongwith the same, the
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appellant filed a letter dated 25.7.2013 addressed by the respondent No.4 to
respondent No.1 Bank obtained through RTI, the relevant portion of which is
extracted hereunder:
“From the abovementioned events, it may be observed that appointment of Shri Kumar was made after proper No Objection & Vigilance Clearance from the bank. The appointment offer dated 20.01.2006 was also sent to them giving clear stipulations that Shri Kumar is requested to assume the charge of the post within the stipulated period. When Shri Kumar joined the post, a notification dated 09.02.2006 was issued which was also sent to the Bank. There was no communication from bank after issue of appointment letter dated 20.01.2006 and notification dated 09.02.2006. Bank raised the matter with the Ministry for the first time vide letter dated 17.7.2006 after a gap of more than 6 months.
It may also be observed that during the complete correspondence between Ministry & Bank there was no indication about treatment of service of Shri Kumar & it was on directions of the bank that Shri Kumar took retirement from service of bank. Thus, action of the bank in treating the service of Shri Kumar from Jan 2006 to date of retirement as unauthorized absence and denial of pensionary benefits does not appear appropriate.”
[emphasis supplied]
The communication addressed by respondent No.4 to respondent No.1,
however, did not invoke any response.
11. The writ petition was heard and dismissed on 31.3.2017 by the Division
Bench. It is this order which is sought to be assailed in the present appeal.
The impugned order records that the appellant was not granted pension in
view of the alleged non-compliance of Clause 22(2) of the Syndicate Bank
Employees’ Pension Regulations, 1995 (hereinafter referred to as ‘Pension
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Regulations’) as he was required to join back the service of the bank on
being relieved from the DRT on 27.1.2006 but he straight away joined the
post of the Presiding Officer of the DRT, Lucknow. The period from 28.1.2006
was treated as willful abandonment of service. The relevant extract of the
Pension Regulations reads as under:
“22. Forfeiture of Service:-
(1) …………
(2) An interruption in the service of a Bank employee entails forfeiture of his past service, except in the following cases, namely-“
12. The impugned order recognizes that ‘No Objection Certificate’ to
participate in the selection process had been obtained by the appellant but
the fact that he joined the post of the Presiding Officer, DRT without
reporting to his parent department was considered fatal. The conduct of the
appellant was held to be treated as abandonment of bank service.
13. We have examined the submissions advanced by learned counsel for
the appellant and learned counsel for respondent No.1 in the contours of the
aforesaid factual position. In our view, the impugned decisions of the
respondent No.1 Bank are wholly unjustified and unsustainable in law even
as per the Pension Regulations.
14. The appellant was on deputation from time to time. Before applying
for the post of Presiding officer, DRT, a ‘No Objection Certificate’ had been
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obtained from the respondent No.1 Bank. The period of deputation of the
appellant was extended keeping in mind the fact that he had already applied
for the post and his application was pending consideration. It is during the
extended period that the appellant was issued the appointment letter on
20.1.2006. To say the least, it is a hyper technical view to take that the
appellant ought to have joined the respondent No.1 Bank for a couple of
days, got himself relieved and then joined the office of the Presiding Officer,
DRT. It, thus, appears to be more of an ego issue rather than any case of
service impropriety or illegality. The appellant even took the precaution to
write a letter on 25.1.2006 to respondent No.1 Bank for permission to take
over charge of the new post of Presiding Officer which post he had to occupy
within a period of one month as stated aforesaid from the date of issue of
letter dated 20.1.2006. This letter received no response for 11 months, a
clear laxity on the part of the respondent No.1 Bank. The appellant, thus,
joined the post of the Presiding Officer. No shadow whatsoever can be cast
over the conduct of the appellant in this behalf.
15. Now, turning even to the so called technicality of the appellant based
on Clause 22(2) of the Pension Regulations, the same requires any
interruption in service of a Bank employee to entail forfeiture of his past
service. In our view, there was no interruption of service of the Bank
employee as would cause such forfeiture. The appellant was on deputation
when he was so appointed and took over the new post. The fact that he did
not report back to the Bank for a couple of days, got himself relieved and
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then joined the post cannot be categorized as ‘interruption in service’ by any
stretch of imagination. As noticed above, the appellant had already
addressed a communication to respondent No.1 Bank on 25.1.2006 which
elicited no response for 11 months. We may also add that even the Ministry
of Finance, the parent Ministry of respondent No.1 Bank, brought to the
notice of the Bank the inappropriateness of not extending the benefits by
commenting, as extracted aforesaid. It has been noted that there was no
communication from the Bank after issue of appointment letter dated
20.1.2006 and notification dated 9.2.2006 till the matter was raised with the
Ministry for the first time by the Bank after a gap of more than 6 months on
17.7.2006.
16. It is unfortunate that such a stand was sought to be taken by the Bank
resting on unjustified ego of someone, causing immense suffering to the
appellant. We are, thus, of the view that the impugned orders in the Writ
Petition No.947(SB)/2010 and orders issued by respondent No.1 Bank are
unsustainable and are, accordingly, quashed. The Writ Petition filed by the
appellant before the High Court is liable to be allowed and the impugned
order of the Division Bench set aside. Appeal is allowed.
17. We also consider it appropriate to impose costs on the respondent No.1
Bank, in view of what we have discussed aforesaid, quantified at
Rs.25,000/-. The amount due to the appellant alongwith interest, as per
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norms, and the cost imposed be remitted to the appellant by Respondent
No.1 within a maximum period of 2 months from today.
………………………….........…….. [S.A. BOBDE]
……..……………………………….J. [SANJAY KISHAN KAUL]
……..……………………………….J. [INDIRA BANERJEE]
NEW DELHI. APRIL 30, 2019
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