PARMESHWAR NANDA Vs THE STATE OF JHARKHAND CHIEF SECRETARY
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE HEMANT GUPTA
Case number: C.A. No.-000505-000531 / 2020
Diary number: 27962 / 2017
Advocates: AJAY KUMAR Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 505-531 OF 2020 (ARISING OUT OF SLP (CIVIL) NOS. 27922-27948 OF 2017)
PARMESHWAR NANDA ETC. .....APPELLANT(S)
VERSUS
THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY & ORS. ETC. .....RESPONDENT(S)
W I T H
CIVIL APPEAL NOS. 532-542 OF 2020 (ARISING OUT OF SLP (CIVIL) NOS. 32135-32145 OF 2017)
CIVIL APPEAL NO. 543 OF 2020 (ARISING OUT OF SLP (CIVIL) NO. 852 OF 2018)
CIVIL APPEAL NO. 544 OF 2020 (ARISING OUT OF SLP (CIVIL) NO. 4380 OF 2019)
A N D
CIVIL APPEAL NOS. 545-546 OF 2020 (ARISING OUT OF SLP (CIVIL) NOS. 4698-4699 OF 2019)
J U D G M E N T
HEMANT GUPTA, J.
Civil Appeal Nos. 505-531 of 2020
Civil Appeal Nos. 532-542 of 2020
Civil Appeal Nos. 543 of 2020
1
A N D
Civil Appeal Nos. 545-546 of 2020
1. The present appeals are directed against an order passed by the
Full Bench of High Court of Jharkhand on 16th June, 2017 wherein it
has been held that the services rendered by the appellants under
the Adult Education and Non-Formal Education Project1 cannot be
counted under a Government scheme for the purpose of
pensionary benefits after the appellants were appointed by the
State.
2. Briefly, the facts are that the appellants were appointed under the
Project, co-sponsored by the Central Government and the State
Government, in the erstwhile undivided State of Bihar between the
period 1978 to 1990. Some of the appellants were appointed as
Adult Education Supervisors whereas other appellants were
appointed in the ministerial cadre such as Stenographer, Clerk cum
Accountant, Clerk cum Typist, Peon as well as Drivers. The
appellants were working under the Project during the bifurcation of
the State and their services fell in the successor State of Jharkhand
which was formed on 15th November, 2000. The Government of
India vide policy decision dated 1st April, 2001 closed the Project.
The Government of Jharkhand, consequent to the bifurcation of
State of Bihar, declared the employees to be surplus w.e.f. 16th
May, 2001.
1 for short, ‘Project’
2
3. The Government of Jharkhand issued a notification dated 30th May,
2007 for absorption of the employees engaged in the Project in the
Departments of Food, Public Distribution and Consumer Affairs,
Finance, Social Welfare, Women and Child Development, Urban
Development etc. on different posts, in their respective prescribed
scales of pay. A perusal of the said notification shows that there
were 756 employees who were declared as surplus and were to be
absorbed by the State. It appears that most of the surplus
employees were absorbed in different scales of pay vide letter of
appointments starting from 24th July, 2007 except those who had
attained the age of superannuation or had died prior to such
absorption.
4. As per Clauses 11 and 12 of the notification dated 30th May, 2007,
the surplus employees absorbed were to be treated as new
appointments and the services rendered by them prior to their
declaration as surplus i.e. prior to 15th May, 2001, would not be
counted for the purpose of their seniority and pay protection.
Clauses 11 and 12 of the notification read as under:
“11. The adjustment of surplus personnels will be considered new appointment and being surplus on the basis of prior service, they will not be benefitted of seniority.
12. These surplus personnels will not be benefitted by pay protection.”
5. 59 writ petitions came to be filed claiming pensionary benefits and
seniority before the High Court. The matter was placed before the
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Full Bench in view of the divergence of opinions of the two Division
Benches of the Jharkhand High Court in State of Jharkhand &
Ors. v. Bhubneshwar Mahto2 and State of Jharkhand & Ors. v.
Bimal Kumar Sinha3.
6. LPA No. 515 of 2004 was preferred by the State against the order of
the learned Single Bench passed on 21st November, 2003. The writ
petitioner was directed to be paid salary for the period 16th May,
2001 to 31st July, 2001 i.e. the date of his retirement. The writ
petitioner was ordered to be treated as a regular employee of the
State, having been appointed on 10th December, 1968, much
before the Project started in the year 1978. LPA No. 188 of 2004
was preferred by the State against the order of the learned Single
Bench. In the appeal, it was held that the writ petitioner therein
was appointed under the Project which was abolished on the
specific condition that past service rendered by him will not be
taken into account. Such writ petitions were categorized into three
groups by the Full Bench. The first group of petitions were from
those employees who had retired after being declared surplus w.e.f.
16th May, 2001 but before they were absorbed pursuant to the
notification dated 30th May, 2007. In this category, some of the
writ petitioners were legal heirs of those employees who had died
during this period before being absorbed. The second group of
petitions were from those employees who were declared surplus
but were absorbed by the Government of Jharkhand vide
2 LPA No. 515 of 2004 3 LPA No. 188 of 2004
4
notification dated 30th May, 2007 and had retired thereafter. The
third group of petitions were from those employees who were
working on the date of filing of the writ petitions, after being
absorbed by the Government of Jharkhand vide the aforementioned
notification. The employees in writ petitions comprising of
Categories I and II claim pensionary benefits whereas the writ
petitions filed in Category III claim seniority by taking into
consideration their past services rendered under the Project
resulting into payment of pension after attaining the age of
superannuation.
7. The common challenge in all the writ petitions were to clauses 11
and 12, as reproduced above. It was the stand of the writ
petitioners that they are being treated as fresh appointees and
their past service has not been counted for the purposes of
seniority or fixation of their initial salary.
8. The High Court in the impugned order referred to Jharkhand
Pension Rules to hold that the following three conditions are
required to be satisfied before the service can be treated to be
pensionable service-
(i) Service must be under Government. (ii) Employment must be substantive and permanent. (iii) Service must be paid by Government.
9. Rule 59 provides that the State Government can declare any
specific kind of service rendered in a non-gazetted capacity to
qualify for pension even though either or both of conditions (1) and
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(2) are not fulfilled. The High Court held that no declaration of the
State Government in general terms has been made nor any
direction in individual cases issued in favour of any such
petitioners.
10. Before this Court, learned counsel for the appellants referred to
Circular issued by the State Government under Rule 59 of Bihar
Pension Rules, 1950 which would be applicable in the State of
Jharkhand after its bifurcation in terms of State Reorganization Act.
The Circular dated 12th August 1969 reads thus:
“Regarding: - Declaration of a temporary service of a Government Servant who is not confirmed as pensionable.
Under the existing pension rules, a temporary Government servant if not confirmed in any point, is not entitled to pension unless his services are declared pensionable under Rule 59 of the Bihar Pension Rules.
2. There are a large number of temporary Government servants employed under different Schemes which are in existence for the last 15-20 years and it will cause hardship to them if they are not allowed pension after their retirement.
3. The State Government after careful consideration have, therefore, been pleased to decide that if the service of the temporary or officiating government servant who is not confirmed in any post is continuous and is more than 15 years, it will be considered as pensionable under rule 59 of the Bihar Pension Rules.
4. These orders will be applicable to government servants retiring on or after 12 August, 1969.”
11. The argument is that the issue relating to arrears of salary for the
period 16th May, 2001 till the date of the absorption of the
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employees under notification dated 30th May, 2007 stands
concluded by an order passed by this Court in State of Jharkhand
& Ors. v. Asgar Ali & Ors.4, therefore, the appellants are entitled
to consequential benefits of pension.
12. On the other hand, the argument of learned counsel for the
respondents is that the said Circular was not referred to by the
appellants before the High Court and rightly so, as such Circular is
not applicable to the employees engaged under Central
Government sponsored project. Still further, it is the temporary or
officiating service of a Government servant which is to be
considered as pensionable under Rule 59 of the Rules. Since the
employees engaged under the Project were not discharging duties
as temporary or officiating Government servants, therefore, such
Circular will not be applicable to them. It is, thus, argued that the
view of the Full Bench of the Jharkhand High Court does not
warrant any interference in the present appeals.
13. Before we consider the respective arguments of the learned
counsel for the parties, some of the statutory provisions of
Jharkhand Pension Rules are required to be reproduced:
“Rule 31:- Permanent post means a post carrying a definite rate of pay and sanctioned without limit of time.
Rule 38:- Substantive pay means the pay other than special pay, personal pay or emoluments classed as pay by the Provincial government under rule 26(a)(iii) to which a government servant is entitled on account of a
4 Special Leave to Appeal (Civil) CC Nos. 10361-10364 of 2014 decided on 18th July, 2014.
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post to which he has been appointed substantively or by reasons of his substantive position in a cadre.
Rule 40:- Temporary post means a post carrying a definite rate of pay and sanctioned for a limited time.
CHAPTER III GENERAL PROVISIONS RELATING TO GRANT OF PENSION
SECTION-1-GENERAL
Rule 58:- The service of Government servant does not qualify for pension unless it conforms to the following three conditions:- First-The service must be under Government. Second-The employment must be substantive and permanent. Third-The service must be paid by Government.
Rule 59:- The Provincial Government may, however, in the case of service paid from general revenues, even though either or both of conditions (1) and (2) are not fulfilled- (1) declare that any specified kind of service rendered in a non-gazetted capacity shall qualify for pension. (2) in individual cases, and subject to such conditions as it may think fit to impose in each case, direct that service rendered by a Government servant shall count for pension.
Rule 60:- The service of a Government servant does not qualify unless he is appointed and his duties and pay are regulated by the Government, or under conditions determined by the Government. The following are examples of Government servants exclude from pension by this rule;
(1) Employees of a municipality, (2) Employees of grant-in-aid schools and institutions. (3) Service on an establishment paid from the house hold allowance of the Governor or from his contract establishment allowance.
Rule 61:- Service does not qualify unless the Government servant holds substantively a post on a permanent establishment.
Rule 74:- Services which satisfied the conditions
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prescribed in sub-sections (2) and (3) qualifies, or does not qualify, according to the source from which it is paid; with reference to this rule, service is classified as follows:-
(a) Paid from the general revenues. (b) Paid from local funds. (c) Paid from funds in respect to which the Government hold the position of trustee. (d) Paid by fees levied by law, or under the authority of the Govt. or by commission. (e) Paid by the grant, in accordance with law and custom, of a tenure in land, or of a source of income, or right to collect money.
Rule 103:- An interruption in the service of a Government servant entails forfeiture of his past service, except in the following case:- (a) Authorised leave of absence. (b) Unauthorized absence in continuation of authorized leave of absence so long as the post of the absentee is not substantively filled; if his post is substantively filled, the past service of the absentee is forfeited. (c) Suspension, where it is immediately followed by reinstatement whether to the same or to a different post, or where the Government servant dies or is permitted to retire or is retired while under suspension. (d) Abolition of the post or loss of appointment owing to reduction of establishment. (e) Transfer or non-qualifying service in an establishment under Government Control. The transfer must be made by a competent authority; a Government servant who voluntarily resigns qualifying service cannot claim the benefit of this exception. Transfer to a grant-in-aid school entails forfeiture. (f) Time occupied in transit from one appointment to another provided that the Government servant is transferred under the orders of competent authority, or, if he is a non-gazetted Government servant with the consent of the head of his old office.”
14. Before this Court, 3 writ petitioners are in appeal falling in category
I, 18 falling in category II and 6 falling in category III.
15. In the order under appeal, the claim of the employees for pension
9
was declined for the reason that no declaration within the meaning
of Rule 59(1) in general terms has been made nor any direction in
individual cases issued in their favour. The High Court relied upon
judgment of this Court reported as Dhyan Singh & Ors. v. State
of Haryana & Ors.5. The High Court also held that judgment of
Single Bench of Patna High Court in Baliram Singh & Ors. v.
State of Bihar & Ors.6 is per incuriam. The High Court concluded
as under:
“The foregoing discussion therefore makes it clear that past services of these petitioners/employees were under the centrally sponsored scheme known as Adult Education/Non-formal Education/Mass Education Project which was abolished w.e.f. 1.4.2001 by the Central Government and consequently w.e.f. 15.5.2001 by the Government of Jharkhand. Appointment of these petitioners/employees under such a scheme/project therefore, cannot be treated as under regular establishment of the Government on a permanent and substantive post. Moreover, their pay and allowances were borne by the grant-in-aid released by the Central Government from time to time. That is the reason why their services were treated as surplus once the Central Government closed the scheme w.e.f. 1.4.2001. Petitioners have failed to controvert the aforesaid position on facts.”
16. The judgment in Baliram Singh has attained finality with the
judgment of this Court reported as State of Bihar & Ors. v.
Baliram Singh & Ors.7. In the aforesaid case, the policy decision
of absorbing the writ petitioners appointed under the Project
contained a clause that the candidates will be treated as fresh
appointments and that the earlier services rendered by them shall
5 (2002) 10 SCC 656 6 2016 SCC OnLine Pat 9958 7 (2018) 18 SCC 46
10
be calculated for their pension. The writ petitioners before the
Patna High Court claimed back wages from the date of their
termination till the date they were absorbed. This Court declined
the claim of back wages. The Court held as under:
“18. In the present case, however, the respondents have neither challenged the termination order after closure of the Non-Formal Education Scheme with effect from 1-4-2001 nor the policy dated 20-5-2005 under which they have been appointed or the appointment letter dated 16-3-2007. Even the appointment letter dated 16-3-2007 unambiguously predicates that the appointment was a fresh appointment and the past services would be reckoned only for the purpose of grant of pension and nothing more. Indisputably, the respondents acted upon such terms and conditions of appointment without any demurrer. They chose to file the subject writ petition only in the year 2013, when the cause of action first arose on 1-4-2001, then on 20-5- 2005 and once again, on 16-3-2007. Unless the respondents are to be reinstated in their previous post (held prior to 1-4-2001), the question of awarding back wages would not arise at all. The relief of back wages is and can be linked only to the order of reinstatement. It cannot be awarded in isolation or, for that matter, during the period when the respondents were not in employment at all.”
17. The case of Dhyan Singh was in respect of appointments under
the Project in the State of Haryana. The services of the employees
were discharged upon abolishing of the aforementioned Project.
The employees invoked the writ jurisdiction of the court claiming
fixation of their salary by taking past service and for pension. This
Court declined such claim and held as under:
“…..The continuance/engagement of the appellants under the specific scheme cannot be held to be an employment under any establishment of the Government. Such schemes are taken up for certain contingencies when money for the same is
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provided either by the Central Government or at times by some foreign countries. But the employment under such scheme not being a part of the formal cadre of the State Government, it is difficult to hold that the period for which an employee rendered service under such scheme can be counted either for the purposes of deciding their pensionary benefits or even for fixing of their salary in the scale of pay once they are regularly absorbed.”
18. In the present case, Clause 11 of the notification dated 30th May,
2007 issued by Government of Jharkhand is to the effect that
absorption of the surplus personnel will be considered as new
appointments and they will not be granted benefit of seniority on
the basis of their past service. Neither will such past service
entitle them to such pay protection. One of the appointment
letters appointing 65 candidates as Project Officers was issued on
20th December, 2007. Such appointment letter had following
clauses which read as under:
“4. Adjusted employees shall be covered under the old Pension Scheme. Their service period prior to retrenchment shall be counted for the purpose of pension. Period of retrenchment shall not be counted for the purpose of pension.
5. Adjustment of above surplus Project Officers shall be considered as fresh appointment and benefit of seniority on the basis their service rendered prior to becoming surplus shall not be admissible to them.”
The appointment letters to the other employees is on similar lines.
19. The argument of the learned counsel for the appellants is that the
policy decision of the State, vide notification dated 30th May, 2007
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only denies them the benefit of seniority or pay protection but not
of their past service being counted towards pensionary benefits. It
is contended that in terms of Rule 59 of the Rules, the State
Government has declared that the services rendered by a
temporary Government servant employed under different schemes
would be entitled to pension after the completion of 15 years of
service.
20. The entire case is based upon Rule 59 of the Rules and the Circular
dated 12th August, 1969 of the erstwhile State of Bihar. We do not
find any merit in the arguments raised by the learned counsel for
the appellants. Rule 59 of the Rules empowers the State
Government to declare any specified kind of service rendered by
one in a non-gazetted service to qualify for pension, provided, that
the salary is paid from the general revenue. Rule 58 of the Rules
contemplates the conditions that are required to be satisfied for
services to be pensionable. Herein, as it has been reiterated before,
first condition is that the service must be under the Government;
second, that it must be substantive and permanent; and third, that
it must be paid by the Government.
21. The appellants were appointed under a specific Scheme i.e. the
Project. Such project was not a permanent establishment of the
Government as it was meant for a specific purpose funded by the
Central Government for a specified period. The appointment of the
appellants under the Project is not a part of any cadre of the State
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Government. Therefore, the first condition of Rule 58 that the
service rendered must be under the State Government is not
satisfied by the appellants having been appointed under the
Project. The second condition that employment must be
substantive and permanent is again not satisfied by the appellants
as the employment of the appellants was under the Project. A
permanent post in terms of Rule 31 of the Rules means a post
carrying a definite rate of pay and that is sanctioned without a time
limit. The appointment of the appellants under the project was not
in a pay scale nor was it sanctioned without a time limit. Further,
substantive pay is defined in Rule 38 of the Rules as a person who
is appointed in a cadre. At best, the appellants satisfied only the
third condition i.e. that they were paid by the Government.
22. If the first and second conditions mentioned in Rule 58 of the Rules
are not satisfied, the State Government can declare any specified
kind of service rendered in a non-gazetted capacity to qualify for
pension. The Circular dated 12th August, 1969 deals with
pensionary benefits to a temporary Government servant. The
appellants were never appointed by the Government either on a
temporary or on permanent basis. The appellants were engaged
under the Project i.e. a scheme, therefore, the benefit of such a
Circular cannot be claimed by the appellants. Still further, sub-rule
(1) of Rule 59 of the Rules empowers the State to declare any
specific kind of service to qualify for pension. The notification for
absorption circulated on 30th May, 2007 and the subsequent letter
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of appointments do not contain any condition that the services
rendered by the appellants under the Project shall qualify for
pension. The policy decision contemplates that it is a fresh
appointment and no benefit either of seniority or pay protection
shall be given. The appellants have not disputed such condition of
appointment having been appointed under such policy decision
vide the notification dated 30th May, 2007. The Circular has not
granted pensionary benefits. In the absence of any specific
condition in the Circular to grant pensionary benefits, it is not
possible to read that pensionary benefits are to be granted to the
erstwhile employees of the Project. The appellants cannot turn
around to say that the services rendered by them under the Project
shall be counted for pension. The Circular dated 12th August, 1969
is not even remotely applicable to the employees appointed under
the Project as the very nature of the appointment was for a specific
purpose and not for an unlimited period of time.
23. The case of Baliram Singh arises out of the policy of the State of
Bihar wherein the past service has been specifically ordered to be
considered for pension. Since in the State of Jharkhand, the policy
decision is to treat them as fresh appointments without any benefit
of seniority and pay protection, therefore, to count the period when
the appellants were working under a Project as pensionable service
is beyond comprehension. The appellants have been appointed as
fresh candidates and, therefore, their period of service for pension
has to be calculated from the date of their regular appointment and
15
therefore they cannot get any benefit of past service rendered by
them.
24. Learned counsel for the appellants have referred to an order
passed by this Court in Asgar Ali & Ors. v. State of Jharkhand
& Ors.8 wherein the direction of the High Court for payment of
arrears was not interfered with. It is contended that since the
appellants have been paid salary for the period prior to their
regular appointment, the appellants would be entitled to pension
as well.
25. The Single Bench of the Jharkhand High Court in a judgment
reported as Asgar Ali dealt with a prayer for absorption and for
payment of arrears of salary from 16th May, 2001, i.e. when the
employees were rendered as surplus, till January, 2008, i.e. the
date of their absorption, in Writ Petition No.729 of 2004. The
learned Single Bench vide order dated 4th January, 2010, directed
the state for the payment of salary for the reason that the services
of the employees under the Project were not retrenched, therefore,
the employees were entitled to their salary. In such petition the
employees had made no claim for counting of past services for the
purposes of pensionary benefits. As against such order of the
learned Single Judge, the state sought LPA No.533 of 2012 which
was dismissed vide order dated 1st October, 2013. Thereafter the
State sought a Special Leave Petition which was also dismissed
with a direction to make phased payments of salary to the writ
8 2010 SCC OnLine Jhar 8
16
petitioners/employees. Again, no claim for counting of past
services for the purposes of pension was made or allowed by the
Court. It was merely a monetary benefit which was granted on
account of no formal order of retrenchment being passed against
the employees employed under the Project.
26. Since the appellants were absorbed as fresh appointees without
pay protection and seniority, as a consequence thereof, they will
not be entitled to count their past service rendered under the
Project for the purpose of pension. We, thus, do not find any error
in the order passed by the High Court which may warrant
interference in the present appeals. Accordingly, the appeals are
dismissed.
Civil Appeal No. 544 of 2020
27. The present appeal is directed against an order passed by Division
Bench of the High Court of Patna on 20th June, 2018 whereby LPA
No.189 of 2018 filed by the State was dismissed relying upon an
order passed by the Single Bench in CWJC No. 20780 of 2010 and
CWJC No. 20801 of 2010 on 19th April, 2011 wherein referring to
Rule 103 of Bihar Pension Rules, 1950, it was held that an
interruption in service on account of the abolition of a post shall not
entail forfeiture of the past service of a Government servant, i.e.
the intervening period can be counted for pensionary benefits. In
view of the said fact, the State was directed to consider the writ
petitioners as continuing in service between 1992 and 1998 solely
17
for the purpose of granting personal monetary benefits. The
petitioners were not to be entitled to payment of salary for the
period in any manner and neither claim any seniority over other
Government servants.
28. After the aforesaid judgments, Baliram Singh along with others
filed CWJC No. 22208 of 20139 to claim back wages for the period
from 1st October, 2001 to 3rd July, 2007. The learned Single Bench
allowed the writ petition on 22nd August, 2016. Thereafter, LPA No.
2307 of 2016 was dismissed on 15th January, 2018. The said orders
were set aside by this Court in Baliram Singh. Therefore, the
reliance of the High Court on an order passed at earlier stage on
Baliram Singh no longer holds good. It may be noticed that in the
State of Bihar, past services rendered by employees under the
Project were taken into consideration for pensionary benefits. In
view of the said fact, the present appeal is disposed of in the same
terms as in Baliram Singh.
.............................................J.
L. NAGESWARA RAO
.............................................J. (HEMANT GUPTA)
NEW DELHI; FEBRUARY 07, 2020.
9 2016 SCC OnLine Patna 9958 decided on 22nd August, 2016.
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