S.H.BAIG Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-009888-009899 / 2018
Diary number: 25113 / 2011
Advocates: S. K. VERMA Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.__9888-9899_OF 2018 [A rising out of S.L.P (Civil) Nos. 27288-27299 of
2011]
S.H Baig & Ors. .... Appellants
Versus
The State of Madhya Pradesh & Ors..Respondents
WITH
Civil Appeal Nos ._9925-9926 of 2018 (@ Special Leave Petition (Civil) Nos .17498-17499 of
2013 )
Civil Appeal No ._9929 of 2018 (@ Special Leave Petition (Civil) No .13561 of 2014)
Civil Appeal No ._9930 of 2018 (@ Special Leave Petition (Civil) No .25985 of 2014)
Civil Appeal Nos ._9900-9905 of 2018 (@ Special Leave Petition (Civil) Nos .27300-27305 of
2011)
Civil Appeal Nos .9907-9908 of 2018 (@ Special Leave Petition (Civil) Nos .30992-30993 of
2011)
1 | P a g e
Civil Appeal No ._9906 of 2018 (@ Special Leave Petition (Civil) No .29387 of 2011)
Civil Appeal Nos .9915-9924 of 2018 (@ Special Leave Petition (Civil) Nos .26760-26769 of
2012)
Civil Appeal Nos ._9912-9914 of 2018 (@ Special Leave Petition (Civil) Nos .15743-15745 of
2012)
Civil Appeal Nos . 9909-9911 of 2018 (@ Special Leave Petition (Civil) Nos .1584-1586 of 2012)
Civil Appeal No ._9927 of 2018 (@ Special Leave Petition (Civil) No .4983 of 2014)
Civil Appeal No ._9928 of 2018 (@ Special Leave Petition (Civil) No .7915 of 2014)
Civil Appeal Nos ._9931 of 2018 (@ Special Leave Petition (Civil) No .35247 of 2017)
J U D G M E N T
L. NAGESWARA RAO, J.
I.A. Nos.43-54 of 2015 in SLP (C) Nos.27288-27299 of 2011 (Applications for directions)
I.A.Nos. 6-7 of 2011 in SLP (C) Nos.30992-30993 of 2011 (Applications for impleadment.)
2 | P a g e
I.A. No………… in SLP (C) Nos.15743-15745 of 2012 (Applications for deletion of name of proforma Respondent Nos.6-18)
I.A. No………… in SLP (C) Nos.26760-26769 of 2012 (Application for deletion of name of proforma Respondent)
AND
I.A. No.96266 of 2018 (Application for substitution of deceased Petitioner No.4)
All the above Interlocutory Applications are allowed.
Leave granted.
1. These Appeals have been filed against the judgment
of the High Court of Madhya Pradesh at Jabalpur, by
which the claim of parity of pay-scales made by the
Ministerial employees of the Police Department in the
State of Madhya Pradesh was not accepted.
2. Recruitment to the posts of Ministerial employees
i.e. Head Clerk, Assistant Clerk, Accountant, Assistant
Accountant, Record Keeper, Daftari, etc. was governed
by the M.P. Police Regulations, which were framed under
the Police Act, 1861. Inspectors, Sub-Inspectors,
Subedars, Assistant Sub-Inspectors, etc. were appointed
3 | P a g e
as per the provisions governed by Part III of M.P. Police
Regulations. On 5th November, 1967, the State
Government created new Police Ranks (Ministerial) in the
State Police Force under Section 2 of the Police Act,
1861. The Ministerial employees who opted to be
enrolled under the Police Act, 1861 would continue to
draw emoluments in their existing pay-scales or as
may be revised from time to time. They were given
Uniform Grant and Uniform Maintenance Allowance in
accordance with the scale prescribed for the
corresponding regular posts (Executive). They would,
however, not be entitled to House Rent or Rent Free
Accommodation and Conveyance Allowance admissible
to Officers of corresponding Ranks in the Executive
branch. There was a difference in pay-scales between
the Ministerial and Executive branches of the Police from
the beginning, which can be seen from the M.P. Pay-
Revision Rules, 1961, popularly known as “Tarachand Pay
Scales”. The difference between pay-scales was
continued even as per the “Faquir Chand Pay-Scales” in
1973. On 14th October, 1982, the Chaudhary Pay
4 | P a g e
Commission submitted its Report in which it
recommended as follows :
“We are unable to make recommendation of the pay scales equivalent to Police Executive Force to the ministerial employees of police department. They will have to satisfy with the pay scales received by the colleagues working in other departments.”
3. The M.P. Revision of Pay Rules, 1983 (hereinafter
referred to as “the 1983 Rules) were brought into force
on the basis of the Chaudhary Commission w.e.f. 1st April,
1981. Rule 7 provides for fixation of initial pay of the
Revised Scale which reads as under:
“Rule 7- Fixation of initial pay in the revised scale- (1) .. .. (b) .. .. (iv)- Ad hoc increase sanctioned to certain categories of Government servants in Police, Home Guard, Jail and Excise Department, except the ad hoc increase allowed to Ministerial Staff of Police Department. (2) An amount equal to 20% of the basic pay (inclusive of stagnation allowance, if any) shall first be calculated. In case this amount exceeds Rs.150 it should be reduced to Rs.150. From such amount of interim relief, or in the case of certain categories of Government servants in the Engineering Department, the amount of the ad hoc increase sanctioned to them, shall be deducted and the balance be added to the emoluments arrived at as in sub-rule (1). If in any case, the balance is less than Rs.10/- then Rs.10/- shall be added to the emoluments. ”
5 | P a g e
4. Mr. P.N. Tripathi who was initially appointed to
a Ministerial post and was working as a Deputy
Superintendant of Police (DSP) in the office of the
Director General of Police (DGP), Madhya Pradesh filed
O.A. No. 165 of 1994 in the Administrative Tribunal,
Bhopal Bench seeking revised pay-fixation and the
quashing of an order passed for recovery of excess
amounts paid to him. The Tribunal held that P.N. Tripathi
was entitled to get the ad hoc increase of pay of Rs.70/-
for fixation of pay as per Rule 7(1)(b)(iv) of the M.P.
Revision of Pay Rules, 1983. The Tribunal, however,
observed that the special pay was not to be merged in
the revised pay-scales. Mr. Krishna Gopal Duraphe filed
O.A. No.45 of 1998 seeking ad hoc increase of Rs.70/- in
the basic pay as per the M.P. Revised Pay Rules, 1983.
Mr. Duraphe retired as a Deputy Superintendant of Police
(DSP). He was denied the benefit of addition of ad hoc
increase of Rs.70/- to his basic pay. Following the
judgment in Tripathi’s case, the Tribunal allowed O.A.
No.45 of 1998 filed by Mr. Duraphe and directed the
Respondents-therein to re-fix his pay in the revised pay-
6 | P a g e
scale as per Table 31 of the M.P. Revision of Pay-Scales,
1983 by including Rs.70/- for calculation of initial pay as
per Rule 7. After the judgment in Duraphe’s case on 1st
January, 2000, a decision was taken by the
Government of Madhya Pradesh to give the benefit of
Rs.70/- as ad hoc increment in the Chaudhary Pay-Scales
w.e.f. 1st April, 1981 to all the employees working in the
Executive (Ministerial) Force.
5. Miscellaneous Application No.218 of 2001 was filed
by the State of Madhya Pradesh seeking review of the
Order dated 1st April, 2000 passed by the Tribunal in
O.A. No.45 of 1998. The Government of Madhya Pradesh
was aggrieved by the operative portion of the Order
passed on 1st April, 2000 in O.A. No.45 of 1998
directing Duraphe’s pay to be fixed in revised pay scale
as per Table No.31 of the M.P. Revision of Pay Scales
Rules, 1983. It was contended on behalf of the State
that the Table No.31 is relatable to an Executive Post.
According to the Government, the judgment of the
Tribunal dated 1st January, 2000 needed to be reviewed
because several persons of the Ministerial cadre at the
7 | P a g e
lower levels i.e. Inspector (M)/ Peon, Head Constables
(M), Daftari, ASI (M)/ LDC, Sub-Inspector (M)/ UDC,
Subedar (M)/ Auditor Stenographer were seeking the
same relief. According to the Government, the
Ministerial employees though declared as police officers,
continued to remain in the same cadre performing
ministerial work with separate pay-scales which are
lower than that of the Executive Force. The Government
insisted that there was no intention of granting pay-
scales to Ministerial employees on par with the Executive
Force. The Tribunal held that it never intended or
ordered a higher pay-scale to be given to the Ministerial
employees, that too, from 1st April, 1981. The relief
claimed by Mr. Duraphe was for an ad hoc increase of
Rs.70/- to be added to his basic pay while fixing the pay
in the revised scale of pay w.e.f. 1st April, 1981. The
Tribunal made it clear that the question of grant of a
scale higher than the corresponding revised scale which
was given to the Executive Force was not a subject
matter of the dispute either in Tripathi’s case or the
judgment in O.A. No.45 of 1998 dated 1st January, 2000.
8 | P a g e
The only point that was adjudicated in both the above
cases was grant of ad hoc increase of Rs.70/- for the
purpose of initial pay-revision. The apparent error
committed by the Tribunal while directing Mr. Duraphe to
be given pay-scale in accordance with Table 31 which
pertains to Inspector of the Executive Force, was
corrected.
6. By a letter dated 22nd February, 2001, the
Government of Madhya Pradesh informed the Director
General of Police that the earlier order by which the
benefit of Rs.50/-, Rs.60/- and Rs.70/- ad hoc increment
in the Chaudhary Pay Scales given to the Executive (M)
employees was deferred till further orders. On 25th
March, 2006, the Government of Madhya Pradesh
informed the Director General of Police that the
members of the Ministerial employees shall be entitled
for adding the ad hoc increment of Rs.50/-, Rs.60/-
and Rs.70/- for pay-fixation. However, the pay-scale of
such employees shall not be increased. In other words,
they will not be entitled to claim the benefit of being
placed in a higher pay scale which was given only to the
9 | P a g e
Executive Force. Excess payment made due to the
faulty fixation of higher pay-scale in favour of Ministerial
employees was sought to be recovered by a proceeding
dated 22nd July, 2006. The Orders dated 25th March,
2006 and 22nd July, 2006 were challenged by the
Ministerial employees in the High Court of Madhya
Pradesh.
7. The Writ Petitions were dismissed by the learned
Single Judge of the Madhya Pradesh High Court on 18th
July, 2007. It was held that the new Police Ranks
(Ministerial) created for the Ministerial staff of the Police
Department by Memorandum dated 5th November, 1967
did not entitle the Ministerial employees to claim parity
of pay with the members of the Executive Force in the
Police Department. The High Court referred to a specific
condition in the said Memorandum that even after
enrolment under the Police Act, 1861, the Ministerial
employees of the Police Department would continue to
draw emoluments in the existing scale in which they
were working prior to 1st April, 1981 or as may be revised
from to time. The High Court observed that the
10 | P a g e
ministerial employees were entitled to the payment of
ad hoc increase to be added to the basic pay but they
cannot claim the higher pay-scale which was granted to
the Executive Force. Reliance was placed by the High
Court on the 1983 Rules according to which the claim of
the Appellants for being placed in the next higher pay
scale was not possible. The Order passed by the Tribunal
in the Review Application filed by the State Government
in Gopal Krishna Duraphe’s case was relied upon by the
High Court to reject the relief claimed by the Appellants.
The High Court referred to several cases filed by the
Ministerial employees in the State Administrative
Tribunal seeking relief of parity of pay with the members
of the Executive Force in the Police Department which
were transferred to the High Court on abolition of the
Tribunal. Finally, the High Court held that the Appellants
were entitled for fitment in the corresponding pay-scale
of their existing pay-scale as per Rule 7 of the 1983
Rules. According to the Rules, the members of the
Executive Force in the Police Department were entitled
to the next higher pay-scale of the corresponding revised
11 | P a g e
pay-scale. The Ministerial employees were not entitled
to the said benefit, according to the High Court.
Recovery of excess amounts paid due to wrong fixation
on the revision of pay scales was upheld by the High
Court.
8. The Writ Appeals filed by the Appellants were
dismissed. The point pertaining to the parity of pay
scales was answered against the Appellants. However,
recovery of emoluments made between 1st April, 2000
and 17th November, 2001 was held to be not justified.
The Division Bench of the High Court of Madhya Pradesh
reiterated that the Ministerial staff in the Police
Department were given police ranks by the
Memorandum dated 5th November, 1967. However, their
emoluments continued to be different from that of the
Executive Force in the Police Department. It was held
that the request of the Appellants for equal pay could
not be accepted as the recruitment process for the
employees of the Executive and Ministerial staff is
different, the qualifications for appointment to Executive
and Ministerial posts are not the same, and the duties
12 | P a g e
that are discharged by them are also not similar.
The High Court observed that the duties discharged by
the employees in the Executive Force are more rigorous
in comparison to the employees of the Ministerial staff.
On a detailed examination of the Rules, the Division
Bench of the High Court was of the opinion that there is
no doubt that the benefit of the higher pay-scale
to the corresponding pay-scale in the Rules was not
given to the Ministerial (E) employees. After deciding
the point of parity of pay-scales against the Appellants,
the High Court declared the recovery sought to be made
from the Appellants for the period between 1st January,
2000 and 17th November, 2001 as not justified.
9. The main contention of the Appellants is that they
have become members of the Police Force as per the
Memorandum dated 5th November, 1967. It is contended
that after their enrolment under the Police Act, 1861
they cannot be discriminated against in any manner.
The Appellants urge that there can be no difference
between Ministerial employees and members of the
Executive Force as they were also provided with facilities
13 | P a g e
like Uniform Grant and Uniform Maintenance Allowance
by the Memorandum dated 5th November, 1967 and
there was re-designation of their posts. A Peon/ Farash
was given the rank of Constable (M), Daftari/ Jamadar
was given the rank of Head Constable (M). Likewise,
Ministerial employees in the categories of LDC, UDC and
Stenographer were re-designated as Assistant Sub-
Inspector (M), Sub-Inspector (M) and Subedar (M). We
do not agree with the Appellants. It is no doubt true that
police ranks were given to the Ministerial staff in the
departments with certain privileges. However, the
emoluments of the Ministerial staff in the Police
Departments were not revised. It was categorically
mentioned in the Memorandum dated 5th November,
1967 that the Ministerial employees will continue to
draw the same emoluments even after the enrolment
under the Police Act, 1861. Therefore, merely because
police ranks were given to Ministerial employees, they
cannot claim parity of pay.
10. The controversy relating to the entitlement of parity
of pay-scales started with the introduction of the M.P.
14 | P a g e
Revision of Pay Rules, 1983 w.e.f. 1st April, 1981. It is
relevant to mention that the State Government by an
Order dated 26th / 28th June, 1979 allowed ad hoc
increment to non-Gazetted employees of the Police Force
w.e.f. 14th June, 1981. A Constable was given Rs.50/- per
month, Head Constable Rs.60/- and the Assistant Sub-
Inspectors, Sub-Inspectors and Inspectors were given
Rs.70/- per month. The Executive as well as Ministerial
employees were entitled for the ad hoc increment.
While submitting its Report, the Chaudhary Pay
Commission expressed its inability to recommend pay-
scales of the Ministerial employees in the Police
Department equivalent to those working in the Executive
posts. It was mentioned in the recommendation of the
Chaudhary Commission that the Ministerial employees in
the Police Department will be entitled to get pay-sales
received by their colleagues working in corresponding
posts in the other departments. The revision of pay-
scales in the State of Madhya Pradesh were made by the
Rules and the revised scales of pay have been specified
in the said Rules. Fixation of initial pay in the revised
15 | P a g e
scale is dealt with in Rule 7 which includes the ad hoc
increase sanctioned to certain categories of government
servants in Police, Home Guard, Jail and Excise
Departments excluding the ad hoc increase allowed to
Ministerial staff in Police Department. It is clear that the
ad hoc increase allowed to the Ministerial staff of the
Police Department cannot be taken into account for
the purpose of revision of pay in view of the express
exclusion in Rule 7 (1)(b)(iv). The Executive employees
were given the benefit of the next higher pay-scale to
the corresponding revised pay-scale in the Rules which
benefit was not given to the Ministerial (E) staff. Neither
the Rules nor the pay fixation of the Appellants under
the Rules was challenged. The interpretation of the
Rules of 1983 sought to be placed by the Police does not
appeal to us. The recommendation made by the
Chaudhary Pay Commission which was reflected clearly
in the Rules disentitles the Appellants from claiming the
benefit of being given one scale higher than the
corresponding revised pay-sale.
16 | P a g e
11. The Appellants relied upon the judgments of the
Tribunal in the cases of Tripathi and Duraphe. The Order
dated 17th November, 2001 in the Review Application
filed by the Government in Duraphe’s case makes it
clear that there was no relief claimed by either Mr.
Tripathi or Mr. Duraphe for being placed in the higher
pay-scale. The relief sought by both of them was to
include the ad hoc increment to the basic pay. While
reviewing its Order dated 1st January, 2000 in O.A. No.45
of 1998, the Tribunal observed that an unintended
benefit flowed from an apparent error committed by the
Tribunal. We are afraid that the Appellants cannot place
any reliance on the judgments of the Tribunal in the
cases of Tripathi and Duraphe.
12. Parity of pay-scales cannot be given to the
Appellants even on the principle of equal pay for equal
work. The Appellants contend that some of the
Ministerial employees were assigned work in the
Executive Police Force. Some persons in the Ministerial
(E) branch have been appointed to the Police Force as
Deputy Superintendent of Police also. The Ministerial (E)
17 | P a g e
staff is also assigned duties of Executive Police Force
during elections. The Government maintains that the
members of the Ministerial (E) branch do not discharge
executive functions. It is well settled law that even if
persons are holding same rank/ designation and having
similar powers, duties and responsibilities they can be
placed in different scales of pay and cannot claim the
benefit of the principle of equal pay for equal work.
[See: Randhir Singh v. Union of India1 and State of
Punjab v. Jagjit Singh Ors.2] In this case the
qualifications for appointment, mode of recruitment,
training, the duties and responsibilities not being similar,
the Appellants are not entitled for the relief of equal pay.
13. We are in agreement with the High Court that the
method of recruitment, qualifications for appointment,
duties and responsibilities of the Ministerial and
Executive staff being different, Ministerial employees are
not entitled to claim parity of pay-scales with the
Executive Force. We affirm the judgment of the High
1 (1982) 1 SCC 618 2 (2017) 1 SCC 148
18 | P a g e
Court regarding the recoveries sought to be made
between 01.01.2000 to 17.11.2001.
14. For the aforementioned reasons, these Appeals are dismissed.
..............................................J
[ S.A. BOBDE ]
...............................................J [ L. NAGESWARA RAO ]
NEW DELHI; SEPTEMBER 25, 2018.
19 | P a g e