T.S.Das Vs Union of India

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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2147 of 2011

T.S. Das and Ors. …..Appellants

Vs.

Union of India and Anr. ……Respondents

With

Civil Appeal No.8566 of 2014

J U D G M E N T

A.M.KHANWILKAR, J.

These appeals emanate from the divergent relief claimed by

the original applicants before the Armed Forces Tribunal

(Appellants in Civil Appeal No. 2147 of 2011 and Respondents in

Civil Appeal No. 8566 of 2014), which, however, involve overlapping

points for consideration. Hence, we deem it apposite to dispose of

both these appeals analogously, by this common judgment.

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2. Civil Appeal No. 2147 of 2011 arises from an order passed by

the Armed Forces Tribunal, Principal Bench, New Delhi, in Original

Application No. 182 of 2009 dated 4th February, 2010. The Tribunal

has rejected the claim of the applicants therein for grant of a

“Special Pension”. In Civil Appeal No. 8566 of 2014 the decision of

the Armed Forces Tribunal, Regional Bench, Chennai, in O.A. No.83

of 2013 dated 22nd April, 2013, is challenged by the Union of India.

In that case, the Tribunal acceded to the claim of the applicants

therein for grant of a “Reservist Pension”.

3. Admittedly, the applicants before the Tribunal in both cases

were appointed as Sailors in the Indian Navy before 1973. The

appointment letter noted that the concerned applicant was engaged

as a Sailor for 10 years active service and 10 years on Fleet Reserve

Services thereafter, if required. The applicants were continued for a

brief period beyond the initial term of 10 years in active

service/engagement and discharged without drafting them to Fleet

Reserve Services. Thus, each applicant was discharged by the

Indian Navy after July, 1976, on completion of their active service

and was paid gratuity. As the Tribunal granted relief to similarly

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placed persons by directing the Authorities to grant Reservist

Pension/Special Pension, even these applicants moved the Tribunal

for a similar relief.

4. The 38 applicants in O.A.No.182/2009 (appellants in

C.A.No.2147/2011) had initially approached the High Court of

Delhi by way of a Civil Writ Petition No.4805/2008, to issue

direction to the competent Authority to grant special pension to

them under Regulation 95 of the Navy (Pension) Regulations, 1964

(hereinafter referred to as “Pension” Regulations). The High Court

vide order dated July 8, 2008 directed the competent Authority to

examine the claim of the said applicants for grant of a special

pension. The competent Authority after examining the matter

rejected the claim of the said applicants vide a speaking order dated

30th September 2008. The competent Authority held that the said

applicants were discharged from service after completion of their

initial engagement and were not drafted to the Fleet Reserve, as

they were not required. That fact was mentioned in the discharge

slips issued to them. The competent Authority also held that

Regulation 95 of the Pension Regulations was inapplicable to the

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said applicants as they were not discharged as a measure of

reducing the strength of the establishment of the Indian Navy or of

any re-organization. Instead, they were discharged after completion

of engagement period in terms of Section 16 of the Navy Act, 1957.

The applicants then approached the Armed Forces Tribunal,

Principal Bench, New Delhi by way of O.A. No. 182/2009 which,

however, was dismissed on 4th February 2010. The Tribunal held

that the applicants were discharged from service after completion of

10 years period of engagement. They had no right to be drafted on

the Fleet Reserve. Reliance placed by the applicants on Regulation

269 of the Navy Ceremonial, Conditions of Service and

Miscellaneous Regulations, 1963 (hereinafter referred to as the

“Conditions of Service Regulations”), was negatived by the Tribunal

on the finding that the said provision is only an enabling provision

and vests discretion in the Authority to draft the concerned Sailor

on Fleet Reserve. The Tribunal held that Regulation 95 was not

applicable to the case of the applicants who were discharged from

service after completion of 10 years of engagement. Accordingly, the

original application filed by the said applicants was dismissed being

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devoid of merit. Against that decision, the appellants in C.A. No.

2147/2011 have approached this Court.

5. In the companion appeal filed by the Union of India being

C.A.No. 8556/2014, the Armed Forces Tribunal, Regional Bench,

Chennai, however, has allowed the original application filed by the

three applicants. The Tribunal directed the competent Authority to

grant Reservist Pension to the said applicants payable from three

years prior to the filing of the original application i.e. from 29 th

October 2009 and to adjust the service gratuity and the

Death-cum-Retirement-Gratuity (DCRG) already paid to those

applicants from the arrears. The Tribunal while dealing with the

claim of Reservist Pension held that on expiry of the engagement of

active service, the applicants ought to have been drafted on the

Fleet Reserve Service as per the original engagement of service.

Reliance placed by the Union of India on the other decision of the

Tribunal of Regional Bench of Kochi dealing with similar issue, has

been brushed aside by the Tribunal by invoking the principle of

equitable promissory estoppel. The Tribunal concluded that the

three applicants were entitled for grant of Reservist Pension as per

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Regulation 92 of the Pension Regulations. The Tribunal also

accepted the alternative prayer of the said applicants for grant of

Special Pension as specified in Regulation 95 of the Pension

Regulations on the ground that because of the Government Policy

dated 3rd July 1976 of reducing the strength of establishment or

re-organising any ships or establishments resulting in paying off,

the applicants were not drafted on the Fleet Reserve Service. The

Tribunal, further, noted that the applicants could be given only one

of the above pension and finally concluded that they were entitled

for Reservist Pension.

6. The applicants who had claimed Special Pension as per

Regulation 95 of the Navy (Pension) Regulations, 1964, contended

that because of the change of Policy vide notification dated 3rd July,

1976, it entailed in discontinuation of the Fleet Reserve Service.

Thus, in terms of Clause (i) of Regulation 95, they were entitled for

a Special Pension.

7. According to the original applicants, they had signed a

contract to serve with the Navy for 10 years in active service and 10

years in Fleet Service. They were under bonafide belief that they

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would be allowed to complete their pensionable service i.e. 10 years

in active service and 10 years in Fleet Reserve. Even the official

document in the shape of service certificate would reinforce this

position. They submit that if they were allowed to complete the term

of service, as mentioned in the certificate of service, they would

have become entitled for Reservist Pension in terms of Regulation

92 of the Pension Regulations. In any case, on account of

re-organisation of the Naval Establishment by abolishing the

establishment of Fleet Reserve, it inevitably resulted in reduction of

the total strength of the Indian Navy w.e.f. 3rd July 1976. That was

the sole reason for not drafting the applicants to the Fleet Reserve

Service. As a result, the applicants in any case were entitled to a

Special Pension under Regulation 95 of the Pension Regulations. In

that, all the Sailors in active service during 3rd July 1976, were

discharged because of the Government Policy, who, otherwise, were

entitled to be transferred to Fleet Reserve Service, as per their initial

term of engagement. Abolition of Fleet Reserve Service in terms of

Government Policy amounts to reduction of strength of

establishment of the Indian Navy or reorganization of establishment

to that extent. Reliance is placed on the exposition in the case of

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D.S. Nakara & Ors. vs. Union of India1 to contend that pension

payable to a Government employee is earned by rendering long and

efficient service and, therefore, can be said to be a deferred portion

of the compensation for service rendered. That cannot be denied to

the original applicants on the basis of Government Policy dated 3rd

July 1976. Taking any other view would mean that the said policy is

made applicable retrospectively even to the case of the applicants

who were already in service with assurance that they would remain

in active service for 10 years and 10 years after in Fleet Reserve.

The Government Policy dated 3rd July 1976, if made applicable to

the applicants and similarly placed persons would result in

changing their service conditions to their detriment. That is

impermissible, as expounded in the case of BCPP Mazdoor Sangh

& Anr. vs. NTPC & Ors.2 and Union of India & Ors. vs. Asian

Food Industries3. Section 184-A of the Navy Act, 1957 forbids

1

AIR 1983 SC 130

2

AIR 2008 SC 336

3

(2006) 13 SCC 542.

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giving retrospective effect to a Regulation which prejudicially affects

the interests of any person. It is contended that Regulation 269 of

the Conditions of Service Regulations read with the provisions of

the Pension Regulations make it amply clear that every Sailor who

had served in the Indian Navy before or after the amendment of

Conditions of Service Regulations or coming into force of the

Government Policy w.e.f. 3rd July 1976, was entitled for a pension.

The fact that Government decided to discontinue the Fleet Reserve

Service ought not to impinge upon the salutary rights of the Sailors

in active service to get pension. The applicants have supported the

reason given by the Tribunal, that the principles of equitable

promissory estoppel would apply to the fact situation of the present

case. According to the applicants, the Government has adopted a

pedantic approach in giving narrow interpretation to the expression

“if required” occurring in Regulation 269(1). If that interpretation is

to be accepted, the Regulation would be hit by Article 14 of the

Constitution of India. In that, the Government would reserve its

right to keep the Sailors on Reserve Fleet Service, but would leave

no option to the Sailors who would be bound by the contractual

obligation as per the original service conditions to remain on Fleet

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Service for 10 years after completion of 10 years of active service.

The discretion provided to the Government, as per the

interpretation given to the expression “if required” would be hit by

the principle of contra proferentum, as observed in the case of

Central Inland Water Transport Corporation vs. Brojonath

Ganguly4 in view of unequal bargaining power. The Department

being a Welfare State cannot be heard to adopt such argument as

canvassed with reference to the expression “if required”. The

Government cannot be heard to deny pensionary benefits to the

Sailors who were in active service at the relevant time when the

Government Policy came into force for disbanding the Fleet Reserve

Service. It is one thing to say that the Government has discretion to

discontinue or re-organise its establishment, but that cannot be

done at the cost of the rights of the Sailors, in particular pensionary

benefits. It was argued that on conjoint reading of the provisions of

Service Conditions Regulations and the Regulations for India Fleet

Reserve, it would be amply clear that when the Sailor does not

express his unwillingness to continue after active service of 10

4

(1986) 3 SCC 156

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years it would follow that he has been taken on the Fleet Reserve

Service. In substance, the argument is that the applicants had an

accrued and vested right to get Reservist Pension and that cannot

be taken away much less by an amendment to the Regulations or a

Government Policy to discontinue the Fleet Reserve Service.

Reliance is placed on the decisions in Union of India vs. Asian

Food Industries5, Dakshin Haryana Bijli Vitran Nigam vs.

Bachan Singh6 and in Sonia vs. Oriental Insurance Co.7.

Appellant No. 36 (In C.A.No.2147/2011) has additionally submitted

that he was recruited as a direct entry Sailor on 7th February, 1950

and on completion of 10 years of active service was drafted to the

Fleet Reserve for second leg of compulsory 10 years Fleet Reserve.

He was discharged from the Fleet Reserve on 30th March 1967

unilaterally by the respondents. By that time, he had completed

combined 17 years 01 month and 26 days of service. Relying on

5

(2006) 13 SCC 542

6

(2009) 14 SCC 793

7

(2007) 10 SCC 627

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Clause (2) of Regulation 92 of the Pension Regulations, it is

contended that he was discharged from the Reserve Fleet otherwise

than at his own request; and, therefore, was entitled to Reservist

Pension. The fact that he had not made any request for early

discharge has been admitted by the Department in its letter dated

8th May 2014 and yet he has been denied the benefit of Reservist

Pension, unlike extended to Sailors similarly situated.

8.Per contra, it is submitted on behalf of the Union of India that the

period of engagement for continuous service of Naval Person in the

Indian Navy including their terms and conditions for continuous

service in the Indian Reserve Fleet and also entitlement for grant of

Reservist Pension is governed by Regulation 268 and 269 of the

Conditions of Service Regulations and also Regulation 92 and 95 of

the Pension Regulations and Regulation 6 of the Indian Fleet

Reserve Regulations. Since the original applicants were enrolled as

Sailors prior to 3rd July 1976, on completion of 10 years of

continuous service, their service could be drafted on Fleet Reserve

Service only if required, for a further period of 10 years in the

Indian Fleet Reserve, as per Regulation 269(1). But, due to

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discontinuation of Fleet Reserve Service w.e.f. 3rd July 1976 the

original applicants were not and could not have been drafted to

Indian Fleet Reserve. The enrollment in the Indian Fleet Reserve is

governed by the Fleet Reserve Act of 1940. It is neither a matter of

right nor automatic. As per Regulation 6 of Indian Fleet Reserve

Regulations the entries in the service certificate relied on by the

original applicants were made at the time of enrollment only to

indicate that a Sailor will serve 10 years active service followed by

10 years Fleet Reserve, if required. Such entry cannot create any

right in favour of the Sailor to be drafted on the Indian Fleet

Reserve. Regulations adverted to by the original applicants was an

enabling provision and not the condition of contract or any promise

made to the Sailor that he will be compulsorily drafted to the Fleet

Reserve. There is no deeming provision in that behalf in any of the

Regulations governing the service conditions of the Sailors.

Majority of the Sailors opted to take discharge after completion of

10 years of active service. Those who volunteered to be drafted to

the Fleet Reserve were considered by the Department on case-to-

case basis subject to fulfilling the requisite requirements therefor.

Only such Sailors who had completed the 10 years of active service

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and 10 years of Fleet Reserve Service, as per the Regulation, were

entitled for minimum pension. The original applicants were not

drafted to the Fleet Reserve due to discontinuation of Fleet Reserve

w.e.f 3rd July 1976. Resultantly, none of the original applicants were

eligible for Reservist Pension. It is contended that this view has

been taken by the Armed Forced Tribunal in Case No.

T.A.492/2009 (Niranjan Chakraborty, Ex-L/TEL No.92171) decided

on 10.02.2010, in O.A.No.84/2010 (Ramachandran Pillai, Ex-SEA I,

No.88568) decided on16.05.2011, in O.A.No.42/2012 (Mangala

Prasad Choubey, Ex-LS,No.94834) decided on 19.06.2013, in

O.A.No.08/2013 (Ex Navy Direct Entry Artificer Association & Ors.)

decided on 22.01.2014, in O.A.No.02/2014 (SS Bansure, Ex-SEA

I,No.84001) decided on 18.06.2014. The decision in the case of

Niranjan Chakraborty has been affirmed by this Court in SLP (C)

No.19790/2001 decided on 13th January 2014. Hence, the issue

stood concluded against the original applicants. The decision of the

Armed Forces Tribunal, Regional Bench at Chennai, which is

impugned in the present appeal, therefore, deserves to be

overturned following the dismissal of the appeal by this Court

against the decision of the Armed Forces Tribunal, New Delhi in

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T.A. No. 492/2009 dated 10th February 2010. The principle of

equitable promissory estoppel invoked by the Tribunal in the

impugned judgment is inapplicable to the present case, keeping in

mind the express provisions in the extant Regulations regarding the

service conditions of the original applicants. The original applicants

cannot be heard to claim any right to be transferred to the Reserve

Fleet or for that matter being automatically transferred thereat. For,

unless the Sailor is drafted to the Reserve Fleet by an express order

of the Competent Authority the question of entitlement to Reservist

Pension in terms of Regulation 92 would not arise. The plea of

equitable promissory estoppel cannot be pursued as there cannot

be estoppel against law ( Union of India and Another vs. Dr. S.

Baliar Singh8; Union Public Service Commission vs. Girish

Jayanti Lal Vaghela and Others9.) Reliance is also placed on the

decision of the Constitution Bench in Roshan Lal Tandon vs.

Union of India10 which has taken the view that the terms and

8

(1998) 2 SCC 208

9

(2006) 2 SCC 482

10

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conditions of service of Government Servants can be unilaterally

altered by the Government and there is no vested or contractual

right of the Government servant. Further, the legal position of a

Government servant is more of a status, than of contract; and the

hallmark of status being a relationship of rights and duties imposed

by the public law and not by agreement of parties. It is further

submitted that the original applicants (respondents in C.A. No.

8556/2014) were given an option to continue in Naval Service for

extended term following the discontinuance of Reserve Service, but

all of them gave unwillingness and hence they were discharged on

completion of period of engagement. Having opted to take discharge,

those applicants in any case cannot claim relief of grant of pension

as per the relevant Rules. With regard to the scope of Regulation 95

of the Pension Regulation, it is submitted that the effect of

Government Policy manifested in the Notification dated 3rd July

1976, was not to reduce the strength of the establishment of the

Indian Navy or for that matter re-organisation of the establishment

as such. It was also not a case of paying off. In that, the

applicants were discharged on completion of their active service. For

AIR 1967 SC 1889

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being a case of paying off, the Sailors whilst in service were required

to be removed/ discharged because of discontinuance or closure of

the Indian Fleet Reserve. Merely because of discontinuation of Fleet

Reserve, persons affected may not become entitled to a Special

Pension. Only if such re-organization results in paying off of any

ships or any establishments, Clause (ii) of Regulation 95 would

come into play. Accordingly, it is submitted that even the relief of

grant of a Special Pension, is devoid of merit.

9.We have heard the learned counsel appearing for the concerned

parties at length. It is not in dispute that the applicants before the

Tribunal were engaged as Sailors before 1973. The provisions

concerning commissions, appointment and enrolments is found in

Chapter IV of the Navy Act, 1957 (hereinafter referred to as “Act, of

1957”). Section 9 of the Act of 1957 provides for the eligibilities for

appointment or enrolment in the Indian Navy or Indian Naval

Reserve Forces. The terms and conditions of service of Sailors, as

mentioned in Section 11 of the Act of 1957 are such as may be

prescribed. Sub-Section (2) thereof provides for the term of a Sailor

in the Indian Navy for a period of 10 years in the first instance. That

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was subsequently increased to 15 years. By a further amendment

in 1987, the said term has been increased to 20 years w.e.f.

09.09.1987. Section 12 of Act of 1957 is about the validity of

enrolment as a Sailor. It postulates that the incumbent shall be

deemed to have been duly enrolled and shall not thereafter be

entitled to claim his discharge on the ground of any irregularity or

illegality or any other ground whatsoever. Chapter V of the Act 1957

deals with conditions of service of Officers and Sailors. Section 14

stipulates that Officers and Sailors shall be liable to serve in the

Indian Navy or the Indian Naval Reserve Forces, as the case may be,

until they are discharged, dismissed with disgrace, retired,

permitted to resign, or released. Section 14 to 17 which may have

some bearing on the matter in hand, read thus:

“14. Liability for service of officers and sailors.-(1) Subject to the provisions of sub-section(4), officers and sailors shall be liable to serve in the Indian Navy or the Indian Naval Reserve Forces, as the case may be, until they are duly discharged, dismissed with disgrace, retired, permitted to resign, or released.

(2) No officer shall be at liberty to resign his office except with the permission of the Central Government and no sailor shall be at liberty to resign his post except with the permission of the prescribed officer.

(3) The acceptance of any resignation shall be a matter within the discretion of the Central Government or the officer concerned, as the case may be.

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(4) Officers retired or permitted to resign shall be liable to recall to naval service in an emergency in accordance with regulations made under this Act, and on such recall shall be liable to serve until they have been duly discharged, dismissed, dismissed with disgrace, retired, permitted to resign, or released.

15. Tenure of service of officers and sailors.-(1) Every officer and sailor shall hold office during the pleasure of the President.

(2) Subject to the provisions of this Act and the regulations made thereunder-

(a) the Central Government may dismiss or discharge or retire from the naval service any officer or sailor;

(b) the Chief of the Naval Staff or any prescribed officer may dismiss or discharge from the naval service any sailor.

16. Discharge on expiry of engagement.-Subject to the provisions of section 18, a sailor shall be entitled to be discharged at the expiration of the term of service for which he is engaged unless-

(a) such expiration occurs during active service in which case he shall be liable to continue to serve for such further period as may be required by the Chief of the Naval Staff; or

(b) he is re-enrolled in accordance with the regulations made under this Act.

17. Provisions as to discharge.-(1) A sailor entitled to be discharged under section 16 shall be discharged with all convenient speed and in any case within one month of his becoming so entitled:

Provided that where a sailor is serving overseas at the time he becomes entitled to be discharged, he shall be returned to India for the purpose of being discharged with all convenient speed, and in any case within three months of his becoming so entitled.

Provided further that where such enrolled person serving overseas does not desire to return to India, he may be discharged at the place where he is at the time.

(2) Every sailor discharged shall be entitled to be conveyed free of cost from any place he may be at the time to any place in India to

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which he may be at the time to any place in India to which he may desire to go.

(3) Notwithstanding anything contained in the preceding sub-section, an enrolled person shall remain liable to serve until he is duly discharged.

(4) Every sailor who is dismissed, discharged, retired, permitted to resign or released from service shall be furnished by the prescribed officer with a certificate in the language which is the mother tongue of such sailor and also in the English language setting forth-

(a) The authority terminating his service;

(b) the cause for such termination; and

(c) the full period of his service in the Indian Navy and the Indian Naval Reserve Forces.”

Section 15 provides for the tenure of Officers and Sailors which is

subject to the provisions of the Act and the Regulations made

thereunder. The Regulations regarding conditions of service as

framed under the Act of 1957, are the Naval Ceremonial Conditions

of Services and Miscellaneous Regulations, 1964. Regulations 268

deals with engagements including all Direct Entry Sailors.

Regulation 269 deals with continuous service. Regulation 269 as

applicable at the relevant time when the applicants were appointed

before 1973, as extracted in the judgment of the Tribunal in T.A.

No.492 of 2010, read thus:

“Regulation 269:

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Continuous service. (1) Old [Entrants] Boys, Artificer Apprentices and Direct Entry sailors may be enrolled for a period calculated to permit a period of 10 years’ service to be completed from the date of attaining 17 years of age or from the date of being [ranked] in the Man’s [rank] on successful completion of initial training, whichever is later, provided their services are so long required.

Continuous Service sailors of all Branched shall be liable, if required, for a further 10 years’ service in the Indian Fleet Reserve, subject to the provisions of the Regulations for the Indian Fleet Reserve.”

(emphasis supplied)

Regulation 269 as amended reads thus:

“269. Continuous Service.-[(1) Old [Entrants] Boys, Artificer Apprentices and Direct Entry sailors may be enrolled for a period calculated to permit a period of 10 years’ service to be completed from the date of attaining 17 years of age or from the date of being [ranked] in the Man’s [rank] on successful completion of initial training, whichever is later, provided their services are so long required.

Continuous Service sailors of all Branches shall be liable, if required, for a further 10 years’ service in the Indian Fleet Reserve, subject to the provisions of the Regulations for the Indian Fleet Reserve.

[(1A) New Entrants.-(a) Boys, [***] and Direct Entry sailors may be enrolled for a period calculated to permit a period of 15 years’ service to be completed from the date of enrolment or from the date of attaining the age of 17 years, whichever is later, provided their services are so long required.]

[(aa) Artificer Apprentices and Direct Entry (Diploma holders) Artificers may be enrolled for a period of 26 years to be completed from the date of enrolment or from the date of attaining the age of 17 years whichever is later, provided their services are so long required.”]

(b) All new entrants with 15 years’ or 20 years’ initial engagement, as the case may be, are to sign a declaration that they shall be liable to resign a declaration that they shall be liable to

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recall to active service after release upto two years in case of Non-Artificers and three years in case of Artificers”] :

Provided that during the said period they shall not be required to undergo refresher training or be entitled to any retaining fee, but when recalled they shall be entitled to normal pay and allowances:

Provided further that if recalled they shall be liable to serve for so long as their services are required:

Provided also that sailors released prematurely from service at their own request shall also be liable to active service upto the period stated above.

(1B)(a) In case of the existing sailors, their period of engagement shall be governed by sub-regulation (1), except that they shall not be transferred to Fleet Reserve.

(b) The existing Fleet Reservists shall not be required to undergo refresher training but shall be entitled to the retraining ree till they are wasted out.

(IC) Persons joining service on or after 3rd July, 1976 shall be deemed the New Entrants.]

(2) No sailor shall be re-enrolled unless he fulfills the following conditions:-

(a) Out of the three annual assessments immediately preceding re-enrolment, he must have had at least two assessments of character and efficiency not below ‘VG’ and ‘Sat’, respectively.

(b) Must be recommended by his Captain as in all respects suitable to continue in Service.

(c) Must have been declared medically fit for satisfactorily carrying out the duties required of him.”

(emphasis supplied)

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Other relevant Regulation dealing with conditions of service of

Sailors, is Regulation 279. It provides for discharge. The same reads

thus:

“279. Discharge “S.N.L.R.”-(1) Discharge S.N.L.R. (Service no longer required) shall not be considered as a punishment but only as the appropriate method of dispensing with the services of a man:

(a) who is surplus to requirements, (b) whose retention would be to the detriment of the

Service but who has not recently committed a specific offence for which dismissal would be an appropriate punishment in addition to any other sentence awarded.

(c) On whom an adverse report has been forwarded in the post-enrolment verification report.

(2) Subject to the provisions of sub-regulation (1), if the retention of any sailor is considered undesirable on grounds of conduct or character, a report, accompanied by his Service Documents, shall be forwarded to the Administrative Authority, with a recommendation that the man be discharged ‘Service No Longer Required’.

(3) In all cases of recommendations for discharge of sailors as ‘Service No Longer Required’ except those who are to be discharged as being surplus to requirements, Captains shall establish clearly the fact that the sailor recommended for discharge has been given suitable warning and opportunity to improve. Evidence to this effect shall accompany the recommendation. In exceptional cases, when in the opinion of the Captain, the retention of a sailor is clearly undesirable, a recommendation may be forwarded and discharge may be approved although the sailor has not previously been warned.

(4) The Administrative Authority, if satisfied that discharge ‘Service No Longer Required’ is appropriate, shall forward the application to the Chief of the Naval Staff through Captain Naval Barracks with his recommendation. It is essential. The man’s Service Documents completed up-to-date shall accompany the application for discharge.

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(5) Abroad, sailors recommended for discharge ‘Service No Longer Required’ shall not be sent home until the approval of the Chief of the Naval Staff for discharge has been received. If in the interim, the man is transferred to another ship, the Service document sent with the man shall be annotated to the effect that an application for his discharge has been made and a copy of the application shall accompany his papers.”

Indeed, Regulation 279 providing for discharge can be invoked

before the expiration of tenure of service.

10. Besides these Regulations, we shall now advert to the Pension

Regulations framed in exercise of powers conferred by the Act of

1957, known as the Navy (Pension) Regulations, 1964. Regulation

92 deals with Reservist Pension and Gratuity which reads thus:

“92. Reservist pension and gratuity.-(1) A reservist who is not in receipt of a service pension may be granted, on completion of the prescribed naval and reserve qualifying service of ten years each, a reservist pension of rupees eleven per mensem or a gratuity of rupees nine hundred in lieu of pension.

(2) A reservist who is not in receipt of a service pension and whose qualifying service is less than the period of engagement but not less than fifteen years may, on completion of the period of engagement or on earlier discharge from the reserve otherwise than at his own request, be granted a reservist pension at rupees ten per mensem or a gratuity of rupees seven hundred and fifty in lieu of pension.

(3) Where a reservist elects to receive a gratuity in lieu of pension under this regulation, the amount of gratuity shall, in no case, be less than the service gratuity that would have accrued to him under regulation 89 based on the qualifying service in the Indian Navy, had he been discharged from the active list.

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Explanation.- The option The option to draw a gratuity in lieu of pension shall be exercised on discharge from the reserve, and the option once exercised shall be final; no pension or gratuity shall be paid until the option has been exercised.”

Regulation 95 deals with Special Pension and Gratuity to Sailors

which reads thus:

“95. Special pensions and gratuity to sailors-When admissible.-A special pension or gratuity may be granted at the discretion of the Central Government, to sailors who are not transferred to the reserve and are discharged in large numbers in pursuance of Government’s policy-

(i) of reducing the strength of establishment of the Indian Navy; or (ii) of re-organisation, which results in paying off of any ships or

establishments.”

Regulation 6 of Regulations of the Indian Fleet Reserve, framed

under the Indian Naval Reserve Force (Discipline) Act, 1939 reads

thus: “6. Claim to join fleet Reserve – No man can claim to

join the fleet reserve as a right.”

Re: Reservist Pension

11. We shall first deal with the question regarding entitlement to

claim Reservist Pension. Sub-Clause (1) of Regulation 92, throws

some light on this aspect. It provides that a “Reservist” who is not

in a receipt of Service Pension, be granted Reservist Pension on

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completion of the prescribed Naval and Reserve Service of 10 years

each. None of the applicants claim that they are entitled for Service

Pension, nor have they been so granted. The eligibility of grant for

Reservist Pension is upon completion of the prescribed Naval and

Reserve qualifying service of 10 years each. It is not in dispute that

each of the applicants completed the prescribed Naval Service of 10

years in the first instance, also known as active service or

engagement. It is also not in dispute that there is no formal order

issued by the Competent Authority to draft the services of the

concerned applicant on the Fleet Reserve Service after completion of

10 years of active service in the first instance.

12. As a matter of fact, the issue under consideration was

the subject matter before the Armed Forces Tribunal, Principal

Bench, New Delhi in T.A. No.492/2009. The Tribunal after

analyzing the relevant provisions observed as follows:

“9. It is an admitted position that the petitioner was not inducted for a Fleet Reserve Service. He has filed a Discharge Certificate and profile of his service on record and Service Certificate which does not show that the petitioner was engaged for a Fleet Reserve Service at all or not. However, learned counsel for the petitioner submitted that when he entered into the service at that time as per rule 10 years of regular service and 10 years of fleet reserve service and out of that five years service should be counted for the purpose of qualifying service for pension. It is true

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at relevant time when petitioner was inducted into service there was requirement of keeping the incumbent in fleet reserve, therefore, respondents are bound by the service conditions prevailing at that time and they must give 5 years benefit of fleet reserve service. It is true that we would have certainly acceded to the request but a difficulty arose that Regulation 269 clearly contemplates that incumbent can be kept for reserve fleet, if required. This Government policy to keep in fleet reserve was discontinued in the year 1976. The Regulation 269 clearly contemplates that incumbent can be kept in fleet reserve, if required that means this is enabling provision giving liberty to respondents to keep the incumbent in fleet reserve, it does not confer any right on the petitioner that he must be necessarily kept in fleet reserve. This is the discretion of the respondents that if they required, they keep the man in fleet reserve and if they find that they do not require the incumbent for fleet reserve, the incumbent cannot as a matter of right seek writ of mandamus, he has no statutory right to be kept in fleet reserve. The expression “if required” makes abundantly clear that discretion is with the respondents to keep the incumbent in fleet reserve or not. Since this policy has been discontinued in 1976, henceforth there is no provision to keep the incumbent in fleet reserve. Petitioner was discharged in the year 1978. He knew the provision at that time also that he is not kept in fleet reserve. Therefore, petitioner cannot get the benefit of 5 years of service out of 10 years of fleet reserve service so as to complete 15 years of qualifying service for pension.”

13. This view taken by the Tribunal was challenged before this

Court by way of SLP(Civil) No. 19790/2010 which, however, was

dismissed on 13th January 2014. The said order reads thus:

“Heard.

We see no reason to interfere with the impugned order. The special leave petition is dismissed.

We however make it clear that this order shall not prevent the petitioner from making an appropriate representation to the competent authority for grant of special pension in terms of the Regulation 95 of the Navy (Pension) Regulation, 1964.

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Mr. Mohan Jain, learned ASG submits that in case such a representation is made, the same shall be examined by the competent authority and appropriate orders passed in accordance with law. That statement is recorded.

We make it clear that we have expressed no opinion about the merits of the claim that the petitioner proposes to make for payment of special pension. The matter is left entirely to the competent authority to decide the same in accordance with law. In case the competent authority takes an adverse view of the matter, the petitioner shall have the liberty to seek redress against the same in appropriate proceedings before the appropriate forum. No costs.”

14. It is justly contended by the Department that after the

aforesaid decision of the Tribunal having been affirmed by this

Court, the opinion of the Tribunal in the impugned judgment to the

contrary may be treated as impliedly overruled. Nevertheless, we

may examine the correctness of the approach of the Tribunal in the

impugned judgment.

15. In absence of an express order of the Competent Authority to

take the applicants on the Fleet Reserve Service, the moot question

is: whether the applicants can be treated as deemed to be in the

Fleet Reserve Service on account of the stipulation in the

appointment letter - that on completion of 10 years of Naval Service

as a Sailor, they may have to remain on Fleet Reserve Service for

another 10 years. That condition in the appointment letter cannot

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be read in isolation. The governing working conditions of Sailors

must be traced to the provisions in the Act of 1957 or the

Regulations framed thereunder concerning service conditions. From

the provisions in the Act of 1957, there is nothing to indicate that

the Sailor after appointment or enrolment is “automatically” entitled

to continue in Fleet Reserve Service after completion of initial active

service period of 10 years. The provisions, however, indicate that on

completion of initial active service of 10 years or enhanced period as

per the amended provisions is entitled to take discharge in

terms of Section 16 of the Act. The applicants assert that none of

the applicants opted for discharge. That, however, does not mean

that they would or in fact have continued to be on the Fleet Reserve

Service after expiration of the term of active service as a Sailor.

There ought to have been an express order issued by the competent

Authority to draft the concerned applicant in the Fleet Reserve

Service. In absence of such an order, on completion of the term of

service of engagement, the concerned sailor would stand

discharged. Concededly, retention on the Fleet Reserve Service is

the prerogative of the employer, to be exercised on case to case

basis. In the present case, however, on account of a policy decision,

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the Fleet Reserve Service was discontinued in terms of notification

dated 3rd July, 1976. The said notification reads thus:

“No.AD/5374/2/76/2214/S/D (N.II), Government of India,

Ministry of Defence, New Delhi, the 3rd July, 1976.

To, The chief of the Naval Staff (with 100 spare copies)

Sub.:- CONDITIONS OF SERVICE OF SAILORS.

Sir, I am directed to state that the President is pleased to approve the

following modifications in the conditions of Service of sailors:-

a) Initial Period of Engagement:- Be entrolled for 15 years. b) Educational Qualification at Entry:- Be raised to Matriculation or equivalent in the case of Direct Entry sailors of Seaman and Marine Engineering branches and Bo Entry sailors of all branches. c) Ages of Entry:- The age of entry for Boys be revised to 16-18 years and that for Direct Entry sailors to 18-20 years. d) Compulsory Age of Retirement:- Subject to the prescribed rules, the age of compulsory retirement for sailors of all ranks upto and including CPO rank will be 50 years. The compulsory retirement age of MCPO I/II will remain 55 years. e) Time Scale Promotion to Leading Rank:- Seaman First Class and equivalents will be promoted to the Leading rank on completing of 5 years service in man’s rank subject to passing the prescribed examination. The date of implementation of this provision will be promulgated by Naval Headquarters. f) Transfer to Current Fleet Reserve:- Transfer of sailors into the Fleet Reserve to be discontinued. The Existing Fleet Reservists will not be required to undergo refresher training but will be paid the retaining free till they are wasted out. g) Recall to Active Service:- (i) All new entrants with 15 years initial engagement and such of the existing sailors, who re-engage to complete time for minimum pension, to sign a declaration that they will be liable to recall to active service, after release upto two years in case of Non-Artificers and three years in case of Artificers. During this period they will not be required to undergo refresher trainings or be entitled to any retraining fee, but when recalled

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they will be entitled to normal pay and allowances. If recalled they would be liable to serve for so long as their services are required. (ii) Sailors released prematurely from Service at their own request will also be liable to recall to active service upto the period stated above. h) Regrouping and Remustering of sailors:- Future entrants (Both Boy and Direct Entry) in Seamen and ME Branches will be on Group ‘B’ Scale of Pay. Serving sailors in these branches including Regulating Branch, who are matriculate or equivalents will also be remustered to Group “B” scale pay with effect from 1st April, 1976. Those, who attain this qualification later, will also be remustered to Group ‘B’ scale of pay, as and when they so qualify. Remustering will invariably be effective from the first of the month in which it occurs. 2. Administrative instructions, if any, will be issued by the Naval Headquarters. 3. Appropriate Government Regulations/Orders will be amended in due course. 4. This issues with the concurrence of Ministry of Finance (Def) vide their u.o. No.452/NA/S of 1976.

Yours faithfully,

Sd/-

(P.S. Ahluwalia) Under Secretary to the Gov. of India

16. As per this policy, the initial period of engagement was

enhanced to 15 years. At the same time the transfer of Sailors to

Fleet Reserve was discontinued. This is made amply clear in Clause

(f) of the policy. The second part of the same clause pertains to

“Existing Fleet Reservist”, who were to be paid the retaining fee till

they are wasted out.

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17. As noted hitherto, none of the relevant provisions even

remotely suggest that the Sailor is “automatically” transferred to the

Fleet Reserve Service. Whereas, it is expressly provided that on

expiration of the term of service of engagement the Sailor would be

placed on Fleet Reserve Service only if an express order in that

behalf is passed by the Competent Authority to draft him on the

Fleet Reserve and not otherwise. Section 16 of the Act, merely gives

an option to the Sailor to take a discharge after expiration of term of

service of engagement. It is not a deeming provision that if such

option is not exercised by the concerned Sailor, he would be treated

as having been drafted on the Fleet Reserve Service for another 10

years “automatically”.

18. Regulation 269, spells out the conditions of service. It

reinforces the position that the services of a Sailor would be

continued “so long required” or “if required”. The second part of

Clause (1) of that Regulation uses the expression “if required”, for

further 10 years service in the Indian Fleets Reserve, subject to the

provisions of the Regulations for the Indian Fleet Reserve. This view

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taken by the Tribunal (Principal Bench, New Delhi) in T.A. No.492

of 2009 commends to us.

19. As aforesaid, on introducing the new policy on 3rd July, 1976,

the Fleet Reserve was discontinued and instead the Sailors in

service at the relevant time were given an option to continue in

active service for a further term of 5 years. Some of the Sailors

opted to continue till completion of 15 years, who, then became

eligible for “Service Pension” having qualifying service.

20. The quintessence for grant of Reservist Pension, as per

Regulation 92, is completion of the prescribed Naval and Reserve

qualifying service of 10 years “each”. Merely upon completion of 10

years of active service as a Sailor or for that matter continued

beyond that period, but falling short of 15 years or qualifying

Reserve Service, the concerned Sailor cannot claim benefit under

Regulation 92 for grant of Reservist Pension. For, to qualify for the

Reservist Pension, he must be drafted to the Fleet Reserve Service

for a period of 10 years. In terms of Regulation 6 of the Indian Fleet

Reserve Regulations, there can be no claim to join the Fleet Reserve

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as a matter of right. None of the applicants were drafted to the

Fleet Reserve Service after completion of their active service. Hence,

the applicants before the Tribunal, could not have claimed the relief

of Reservist Pension. The Tribunal (Regional Bench, Chennai) in

O.A. No. 83 of 2013, however, granted that relief by invoking

principle of equitable promissory estoppel and legitimate

expectation in favour of the applicants. The Tribunal, in our

opinion, committed manifest error in overlooking the statutory

provisions in the Act of 1957 and the relevant Regulations framed

thereunder, governing the conditions of service of Sailors. The fact

that on completion of 10 years of active service, the Sailor could be

taken on the Fleet Reserve Service for a further period of 10 years

cannot be interpreted to mean that the concerned Sailor had

acquired a legal right to join the Fleet Reserve Service or had de jure

continued on Fleet Reserve Service for a further 10 years after

expiration of the initial term of active service/engagement. There is

no provision either in the Act of 1957 or the Regulations framed

thereunder as pressed into service by the applicants, to suggest

that drafting of such Sailors on Fleet Reserve Service was

“automatic” after expiration of their active service/enrolment period.

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Considering the above, it is not necessary to burden this judgment

with the decisions considered by the Tribunal on the principle of

equitable promissory estoppel and legitimate expectation, which

have no application to the fact situation of the present case.

21. The original applicants contend that if the Government Policy

dated 3rd July, 1976 is applied to the serving Sailors, inevitably, will

result in retrospective application thereof to their deteriment. That

is forbidden by Section 184-A of the Act. This argument does not

commend to us. In that, the effect of the Government Policy is to

disband the establishment of the Reserve Fleet Service with effect

from 3rd July, 1976. As found earlier, drafting of Sailors to the

Reserve Fleet Service was not automatic; but dependent on an

express order to be passed by the competent Authority in that

behalf on case-to-case basis. The Sailors did not have a vested or

accrued right for being placed in the Reserve Fleet Service. Hence,

no right of the Sailors in active service was affected or taken away

because of the Policy dated 3rd July, 1976. Even the argument of

the original applicants that the interpretation of expression “if

required” occurring in Regulation 269(1) bestows unequal

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bargaining power on the Government is devoid of merits. The

validity of Regulation 269(1) was not questioned before the Tribunal

nor any relief was claimed in that behalf. Therefore, this argument

is unavailable to the original applicants. In any case, on a conjoint

reading of the Regulations governing the Service Conditions of the

Sailors and more particularly having noticed that it is the

prerogative of the Government to place the Sailors to the Fleet

Reserve Service; and at the same time option was given to the

Sailors to opt for discharge in terms of Section 16 of the Act, we fail

to understand as to how such dispensation can be termed as

unequal bargaining power. The consequence of not placing the

concerned Sailor to the Fleet Reserve Service may result in

deprivation of Reservist Pension. However, original applicants may

be entitled to get a Special Pension under Regulation 95 of the

Pension Regulations, being a separate dispensation for such

Sailors, unless discharged by way of punishment under Regulation

279.

22. Accordingly, we hold that none of the applicants before the

Tribunal are entitled for Reservist Pension in terms of Regulation 92

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of the Naval (Pension) Regulations, 1964. The Tribunal has relied on

other decisions of other Benches of the same Tribunal, which for

the same reason cannot be countenanced.

Re: Special Pension

23. The next question is whether the Sailors appointed before

1973 were entitled for a Special Pension, in terms of Regulation 95

of the Pension Regulations. Indeed, this is a special provision and

carves out a category of Sailors, to whom it must apply. Discretion

is vested in the Central Government to grant Special Pension to

such Sailors, who fall within the excepted category. Two broad

excepted categories have been noted in Regulation 95. Firstly,

Sailors who have been discharged from their duties in pursuance of

the Government policy of reducing the strength of establishment of

the Indian Navy; or Secondly, of reorganization, which results in

paying off of any ships or establishment. In the present case,

Clause (i) of Regulation 95 must come into play, in the backdrop of

the policy decision taken by the Government as enunciated in the

notification dated 3rd July, 1976. On and from that date,

concededly, the Fleet Reserve Service has been discontinued. That,

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inevitably results in reducing the strength of the establishment of

the Fleet Reserve of the Indian Navy to that extent, after coming

into force of the said policy. None of the Sailors have been or could

be drafted to the Fleet Reserve after coming into force of the said

Policy - as that establishment did not exist anymore and the

strength of establishment of the Indian Navy stood reduced to that

extent. Indisputably, the Sailors appointed prior to 3rd July, 1976,

had the option of continuing on the Fleet Reserve Service after

expiration of their active service/empanelment period. As noted

earlier, in respect of each applicants the appointment letter

mentions the period of appointment as 10 years of initial active

service and 10 years thereafter as Fleet Reserve Service, if required.

The option to continue on the Fleet Reserve Service could not be

offered to these applicants and similarly placed Sailors, by the

Department, after expiration of their empanelment period of 10

years or less than 15 years as the case may be. It is for that

reason, such Sailors were simply discharged on expiration of their

active service/empanelment period. In other words, on account of

discontinuation of the Fleet Reserve establishment of the Indian

Navy, in terms of policy dated 3rd July, 1976 it has entailed in

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reducing the strength of establishment of the Indian Navy to that

extent.

24. That takes us to the case of Appellant No.36 (in C.A. No.2147

of 2011). The said appellant asserts that he was discharged from

the Fleet Reserve unilaterally by the Department. By that time, he

had completed combined 17 years 1 month and 26 days of service,

for which reason was entitled to Reservist Pension under Regulation

92(2) of the Pension Regulations. The said appellant is relying on

communication dated 8th May, 2014 in support of this contention.

Since this appellant was not in active service when the Government

Policy dated 3rd July, 1976 came into being and claims to have been

discharged from the Fleet Service on 30th March, 1967, would be

free to make representation to the competent Authority. It is for the

competent Authority to examine the factum as to whether the

discharge was unilateral and not at the request of the said

appellant and including whether he would be entitled for Reservist

Pension in terms of Regulation 92(2) of the Pension Regulations.

We may not be understood to have expressed any opinion with

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regard to the questions that may require consideration by the

competent Authority in that regard.

25. Thus understood, all Sailors appointed prior to 3rd July, 1976

and whose tenure of initial active service/empanelment period

expired on or after 3rd July, 1976 may be eligible for a Special

Pension under Regulation 95, subject, however, to fulfilling other

requirements. In that, they had not exercised the option to take

discharge on expiry of engagement (as per Section 16 of the Act of

1957) and yet were not and could not be drafted by the competent

Authority to the Fleet Reserve because of the policy of discontinuing

the Fleet Reserve Service w.e.f. 3rd July, 1976. The cases of such

Sailors (not limited to the original applicants before the Tribunal)

must be considered by the Competent Authority within three

months for grant of a “Special Pension” from three years prior to the

date of application made by the respective Sailor and release

payment after giving adjustment of Gratuity and

Death-cum-Retirement-Gratuity (DCRG) already paid to them from

arrears. They shall be entitled for interest @ 9% P.A. on the

arrears, till the date of payment.

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26. The appeals are disposed in the above terms with no order as

to costs. Application for impleadment is also disposed of.

……………………………..CJI (T.S.Thakur)

………………………………..J. (A.M.Khanwilkar)

………………………………..J. (Dr. D.Y. Chandrachud)

New Delhi, Dated: 27th October, 2016

T.S.DAS Vs UNION OF INDIA