UNION OF INDIA Vs RAKESH KUMAR .
Bench: A.K. SIKRI,ASHOK BHUSHAN
Case number: C.A. No.-003938-003938 / 2017
Diary number: 22199 / 2015
Advocates: MUKESH KUMAR MARORIA Vs
Page 1
1
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3938 OF 2017 (ARISING OUT OF SLP (C) NO. 23723 OF 2015
UNION OF INDIA & ORS. .... APPELLANTS
VERSUS
RAKESH KUMAR & ORS. .... RESPONDENTS
WITH C.A .NO.3939 OF 2017 (ARISING OUT OF SLP(C)NO.23725 OF 2015),
C.A. NO.3940 OF 2017 (ARISING OUT OF SLP(C)NO.3382 OF 2016),
C.A. NO.3941 OF 2017 (ARISING OUT OF SLP(C) No.28597 OF 2016),
C.A. NO.4384 OF 2017 (ARISING OUT OF SLP(C)NO.821 OF 2017),
C.A. NO.3943 OF 2017 (ARISING OUT OF SLP(C) NO.8365 OF 2017 @CCNO.1516/2017 AND C.A. NO.3944 OF 2017 (ARISING OUT OF SLP(C) NO.3719 OF 2017 )
J U D G M E N T
ASHOK BHUSHAN, J.
These appeals have been filed by the Union of
India, Divisional Railway Manager, Northern Railway
Page 2
2
alongwith few other Railway Authorities challenging
judgments of Delhi High Court by which writ petitions
filed by the appellants have been dismissed. All the
appeals raise similar questions of law and are based on
almost identical facts. It shall be sufficient to note
the facts of C.A. No.3938 of 2017 arising out of SLP
(C) No. 23723 of 2015 in detail for appreciating the
issues raised in this batch of appeals.
CA NO. 3938 2017(ARISING OUT OF SLP(C) NO.23723 OF 2015)
2. The respondents to the appeal were initially
appointed as casual labour in the Northern Railway,
after working for one or more years, they were granted
temporary status and subsequently regularised against
regular posts. For example, the Respondent No. 1 was
engaged on casual basis from 27.06.1984 and w.e.f.
22.06.1985 he was granted temporary status.
Subsequently, w.e.f. 31.12.1996 he was regularised
against a post and has been working in such capacity at
New Delhi Railway Station. Respondent No. 1 raised a
grievance regarding granting him full service benefit
from 22.06.1985 to 31.12.1996 instead of 50 per cent
service benefit. Similarly, Respondent Nos.2 – 24 were
Page 3
3
engaged initially on casual basis and after one or two
years were granted the temporary status and thereafter
were regularised w.e.f. 31.12.1996. All the
respondents raised the same grievance i.e. giving full
service benefit for the period during which they were
working, having temporary status. Respondent Nos.1 to
24 filed O.A.No.2389 of 2014 before the Central
Administrative Tribunal Principal Bench, New Delhi.
3. Before the Tribunal the applicants claimed for
following reliefs:
"(a) To direct the respondents to count the services rendered by the applicants in the capacity of casual labour as 50% after counting 120 days and 100% from the date of temporary status till their regularisation for the purpose of pension and pensionary benefits and other benefits as a qualifying service.
(b) To direct the respondents to extend the benefits of judgment and order passed in Shyam Pyare & Ors. vs. UOI & Ors. which is on the basis of Shaikh Abdul Khadar's Judgment for the purpose of pension and pensionary benefits as well as other consequential benefits, accordingly the respondents be directed to examine the cases of the applicants in accordance with law.
Page 4
4
(c) Any other relief which this Hon'ble Tribunal deem fit and proper may also be passed in the facts and circumstances of the case in favour of the applicants.”
4. The Tribunal relying on its earlier order dated
29.05.2014 in a similar case being O.A.No.1921 of 2014,
Shri Prem Pal vs Union of India and Ors. allowed the
Original Application filed by the respondent. Tribunal
in its order dated 18.07.2014 referred to various
orders passed by it wherein Tribunal had held that a
casual labour after having been granted temporary
status is entitled to reckon 100 per cent period of
service with temporary status for the pensionary
benefit.
5. Tribunal disposed of the Original Application by
issuing following directions:
"In view of the above position, we dispose of this OA at the admission stage itself with the direction to the respondents to examine the cases of the applicants in the light of the aforesaid Orders of this Tribunal. If applicants' cases are also covered by the said Orders, they shall also be accorded the same benefits. In any case, the respondents shall pass appropriate order in this case within a period
Page 5
5
of two months from the date of receipt of a copy of this Order. There shall be no order as to cost.”
6. The Union of India and Railway Authorities
aggrieved by the aforesaid directions of the Tribunal
filed writ petition before Delhi High Court being Writ
Petition No. 7783 of 2014. The case of the appellants
before the High Court was that only 50 per cent of the
temporary status of service can be counted for the
purpose of the pensionary benefit. It was pleaded in
the writ petition that the judgment of Andhra Pradesh
High Court in General Manager, South Central Railway,
Secunderabad & Anr. vs. Shaik Abdul Khader reported in
2004 (1) SLR 2014 had been dissented by the Andhra
Pradesh High Court itself in a subsequent judgment
dated 01.05.2009 in Writ Petition(C) No. 10838 of 2001,
General Manager, South Central Railway, Secunderabad
vs. A. Ramanamma. It was further pleaded that Para 2005
of IREM permits only 50 per cent of temporary status
service to be counted for purposes of pensionary
benefit.
7. Delhi High Court vide its judgment and order dated
14.11.2014 dismissed the writ petition following its
Page 6
6
earlier judgment dated 10.11.2014 in W.P.(c) 7618 of
2014 in Union of India vs. Prem Pal Singh. It is useful
to extract the entire judgment of the Delhi High Court
dated 14.11.2014:
“The dispute in this case is as to the manner in which the respondents/applicants' period of service to be counted for the purpose of terminal and pensionary benefits.
The petitioner Union of India is aggrieved by an order of the Central Administrative Tribunal dated 18.07.2014. At the outset, it was pointed out that this Court in W.P.(C)7618/2014 and connected case (Union of India & Ors. vs. Prem Pal Singh), decided on 10.11.2014 had occasion to deal with an identical matter. The only difference was that the orders of the CAT in those cases was made on 06.02.2014 and 29.05.2014. The Court had on that occasion taken into consideration the Railway Service (Pension) Rules, specifically Rule 20 as well as the Master Circular no.54 (paragraph 20) and paragraph 2005 IREM. In addition, the Court had considered various rulings including those of the Supreme Court and held that 50% of the period spent by casual employee subject to his being conferred temporary status and eventual regularisation was entitled to reckon for the purposes of pensionary and terminal benefits and likewise the entire period of temporary service subject to
Page 7
7
regularisation – was eligible to be counted for the purposes of pension and terminal benefits.
Following the said decision in W.P. (C) 7618/2014 decided on 10.11.2014, this petition is accordingly dismissed.”
C. A. NO. 3939 2017 (ARISING OUT OF SLP (C) 23725 OF 2015)
8. This appeal has been filed against the judgment of
the Delhi High Court dated 10.11.2014 in W.P. (C) No.
7627 of 2014 Union of India & ors. vs. Shyam Pyare
Yadav & Ors. by which judgment dated 10.11.2014 two
writ petitions being W.P. (C) No. 7618 of 2014, Union
of India vs. Prem Pal Singh and W.P. (C) No. 7627 of
2014, Union of India & Ors. vs. Shyam Pyare Yadav &
Ors. had been decided.
9. The respondents to the writ petition were also
casual employees in a construction organisation, who
were granted temporary status subsequently and were
regularised against permanent posts. They also claimed
benefit of 100 per cent service after grant of
temporary status for the purpose of pension. They filed
O.A.No.3745 of 2012, which was allowed by Central
Page 8
8
Administrative Tribunal by its judgment dated
06.02.2014 against which W. P. (C) No. 7627 of 2014 was
filed by Union of India, which was dismissed by Delhi
High Court on 10.11.2014
C.A.NO. 3940 OF 2017(ARISING OUT OF SLP(C)NO.3382 OF 2016)
10. The appeal had been filed against the judgment of
the Delhi High Court dated 18.11.2014 in W. P. (C) No.
7913 of 2014. The W. P.(C) No. 7913 of 2014, following
the judgment dated 10.11.2014 in Union of India & Ors.
vs. Prem Pal Singh (Supra), has been dismissed. The
respondents were also appointed as casual labourers who
were subsequently granted temporary status and were
thereafter, regularised against permanent posts. They
also claimed entire period of temporary status to be
considered for pensionary benefit. An O.A.No.2221 of
2013 was filed which was allowed on 23.05.2014 against
which W.P.(C) No. 7913 of 2014 was filed, which was
dismissed on 18.11.2014.
C. A. NO. 3941 OF 2017(ARISING OUT OF SLP(C)NO. 28597 OF 2016)
11. The appeal has been filed against judgment of
Page 9
9
Delhi High Court dated 18.01.2016 in W.P. (C) No. 10202
of 2015 and other connected writ petitions. The High
Court following its earlier judgment dated 10.11.2014
in Union of India & Ors. vs. Prem Pal Singh (Supra) had
dismissed the writ petitions. The respondents were also
casual employees, who were granted temporary status and
thereafter, regularised. They claimed reckoning of the
100 per cent service period performed by them after
obtaining temporary status for the purpose of
pensionary benefit. Original Application was filed
before the tribunal which was allowed against which the
writ petition was filed.
C.A.NO. 4384 OF 2017(ARISING OUT OF SLP(C) NO.821 OF 2017)
12. The appeal had been filed against the judgment
and order dated 18.01.2016 passed by Delhi High Court
in W.P.(C) No.10706 of 2015. The High Court relying on
its earlier judgment dated 10.11.2014 in Union of India
& Ors. vs. Prem Pal Singh (Surpa) dismissed the writ
petition. The respondents were also casual labourers,
who were granted temporary status and thereafter,
regularised against the permanent posts. Original
Page 10
10
Application was filed before the Tribunal which was
allowed against which judgment, the writ petition was
filed, which got dismissed.
C.A. No.3943 OF 2017[ARISING OUT OF SLP(C)No.8365 OF 2017 (CC NO. 1516)]
13. The appeal has been filed against the judgment of
the Delhi High Court dated 31.03.2016 in W.P.(C)No.
9286 of 2015. The High Court relying on its earlier
judgment dated 10.11.2014 in Union of India & Ors. vs.
Prem Pal Singh (Supra) had dismissed the writ petition.
The respondents were also engaged as casual labourers,
who were accorded temporary status and thereafter were
regularised. Original Application filed by the
respondents were allowed holding that they were
entitled to reckon the entire period of temporary
service for pensionary benefit, which order was
affirmed by the High Court.
C.A. No.3944 OF 2017(ARISING OUT OF SLP(C)No. 3719 OF 2017)
14. This appeal has been filed against the judgment
and order dated 18.01.2016 in W.P.(C) No.11521 of 2015.
The High Court relying on its earlier judgment dated
10.11.2014 in Union of India & Ors. vs. Prem Pal Singh
Page 11
11
(Supra) dismissed the writ petition. The respondents
were also initially appointed as casual labourers and
thereafter, granted temporary status and subsequently,
were regularised for the permanent posts. They filed an
O.A. before the Central Administrative Tribunal,
claiming reckoning of entire period of temporary
service for pensionary benefit, which application was
allowed, aggrieved by which order Union of India had
filed an application, which had been dismissed.
15. From the facts, as noted above, it is clear that
all the writ petitions filed by the Union of India
giving rise to the above appeals have been dismissed
relying on the judgment of the High Court dated
10.11.2014 in W. P.(C) No. 7618 of 2014 and W. P.(C)
No. 7627 of 2014. Against the judgment dated 10.11.2014
in W. P.(C) No. 7618 of 2014, an SLP (C) No. 23720 of
2015 had been filed, which was heard on 08.03.2017.
SLP (C) No. 23720 of 2015 had been disposed of in view
of the statement made by the learned counsel for the
respondents as noticed in the order dated 08.03.2017.
However, against the same judgment dated 10.11.2014
rendered in W.P(C)No. 7618 of 2014 and W.P.(C) No.
Page 12
12
7627 of 2014 the Union of India has filed SLP(C) No.
23725 of 2015 arising out of W.P.(C)No. 7627 of 2014
which is also taken up for consideration in this batch
of appeals.
16. Judgment of Delhi High Court dated 10.11.2014 had
been followed in all other cases. We shall refer to the
judgment of the High Court dated 10.11.2014 as the
impugned judgment while considering all these appeals.
17. We have heard, Mr. Maninder Singh, learned
Additional Solicitor General on behalf of the
appellants. We have also heard Mr. M.C. Dhingra, and
other learned counsel appearing for the respondents in
support of the judgment of the Delhi High Court.
18. Learned Additional Solicitor General in support
of the appeal contended that the High Court committed
error in holding that a casual employee is entitled to
reckon the 100 per cent period after getting temporary
status for computation of pension. He submitted that
the computation of pension is governed by statutory
rules, namely, Railway Services (Pension) Rules, 1993
(hereinafter referred to as 'Rules,1993'), under which
only 50 per cent period can be counted of a casual
Page 13
13
labour, who attains a temporary status as per Rule 31
of Rules,1993. He contended that the judgment of Andhra
Pradesh High Court in General Manager, South Central
Railway, Secunderabad & Anr. vs. Shaik Abdul Khader
reported in 2004 (1) SLR 2014 which is the basis of the
judgment of the High Court, had itself been dissented
and not followed by the Andhra Pradesh High Court in
General Manager, South Central Railway vs. A.
Ramanamma(Supra) decided on 01.05.2009. It is contended
that casual labourer who is granted temporary status is
paid out of contingency and is governed by Rule, 31 of
Rules, 1993.
19. He further contended that the issue is completely
covered by the judgment of the Apex Court reported in
General Manager, North West Railway & Ors. vs. Chanda
Devi, 2008 (2) SCC 108 and High Court as well as
Tribunal had committed error in holding that casual
worker after obtaining temporary status is entitled to
reckon 100 per cent period of service. He submitted
that the Delhi High Court has committed error by not
following the judgment of this Court in Chanda Devi
case (Supra) and inappropriately distinguished the same
Page 14
14
by saying that it did not consider Rule, 20 of Rules,
1993.
20. Learned counsel for the respondents refuting the
submission of counsel for the appellants contended that
the High Court has not committed any error in
dismissing the writ petition of the appellants. It is
contended that after obtaining the temporary status
entire service is to be reckoned for computation of
pension. It is further contended that under Rule, 20 of
Rules, 1993 qualifying service to a Railway Servant
commences from the date he takes charge of the post
either substantially or in officiating or in temporary
capacity of employment. The respondents were granted
temporary status, their working is in temporary
capacity and they are entitled for the benefit under
Rule, 20 of Rules, 1993. It is contended that the
judgment of the Andhra Pradesh High Court in General
Manager, South Central Railway vs. Shaik Abdul
Khader(Supra) had rightly been relied by the High
Court.
21. Mr. M.C. Dhingra contended that there is no
difference between Railway Servants, one who is paid
Page 15
15
out of Contingency or one that who is paid out of
Consolidated Fund. He submitted that no distinction
can be made from the source of payment.
22. From the above submissions of the learned counsel
for the parties and materials on record, the only issue
which arises for consideration in these appeals is:
Whether the entire services of a casual
worker after obtaining temporary status till
his regular absorption on a post is entitled
to be reckoned for pensionary benefit or only
50 per cent period of such service can be
reckoned for pensionary benefit?
23. In so far as reckoning of 50 per cent casual
period, there is no challenge and it is clear that the
said reckoning is in accordance with Rule 31 of Rules,
1993 and the benefit of said 50 per cent services of
casual period had already been extended to the
respondents. Thus, we need to answer in these appeals
the only question as noted above.
24. The Tribuanl as well as High Court has referred to
Para 20 of the Master Circular No. 54, Para 2005 of
Page 16
16
Indian Railway Establishment Manual (IREM) as well as
Rules, 1993.
25. Para 20 of the Master Circular No. 54 is quoted as
below:
“20. Counting of the period of service of Casual Labour for pensionary benefits: Half of the period of service of casual labour (other than casual labour employed on Projects) after attainment of temporary status on completion of 120 days continuous service if it is followed by absorption in service as regular railway employee, counts for pensionary benefits. With effect from 111981, the benefit has also been extended to Project Casual Labour.”
26. Next Provision need to be noted is Para 2005 of
IREM, which is as follows:
"2005 IREM: 2005. Entitlements and privileges admissible to Casual Labour who are treated as temporary (i.e. given temporary status) after the completion of 120 day or 360 days of continuous employment (as the case may be). (a) Casual labour treated as temporary are entitled to the rights and benefits admissible to temporary railway servants as laid down in Chapter XXIII of this Manual. The rights and privileges admissible to such labour also include the benefit of D & A rules. However, their service prior to absorption in
Page 17
17
temporary/ permanent/ regular cadre after the required selection/ screening will not count for the purpose of seniority visavis other regular/ temporary employees. This is however, subject to the provisions that if the seniority of certain individual employees has already been determined in any other manner, either in pursuance of judicial decisions of otherwise, the seniority so determined shall not be altered.
Casual labour including Project casual labour shall be eligible to count only half the period of service rendered by them after attaining temporary status on completion of prescribed days of continuous employment and before regular absorption, as qualifying service for the purpose of pensionary benefits. This benefit will be admissible only after their absorption in regular employment. Such casual labour, who have attained temporary status, will also be entitled to carry forward the leave at their credit to new post on absorption in regular service. Daily rated casual labour will not be entitled to these benefits.
... ... ... ...”
27. Railway Services (Pension) Rules, 1993 have been
framed under proviso to Article 309 of the
Constitution of India. Rule 20 and Rule 31 of Rules,
1993 which are relevant for our purpose, are extracted
Page 18
18
as below:
"20. Commencement of qualifying service Subject to the provisions of these rules, qualifying service of a railway servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity:
Provided that officiating or temporary service is followed, without interruption, by substantive appointment in the same or another service or post:
Provided further that
(a) in the case of a railway servant in a Group ‘D’ service or post who held a lien or a suspended lien on a permanent pensionable post prior to the 17th April, 1950, service rendered before attaining the age of sixteen years shall not count for any purpose; and
(b) in the case of a railway servant not covered by clause (a), service rendered before attaining the age of eighteen years shall not count, except for compensation gratuity.”
“31. Counting of service paid from Contingencies In respect of a railway servant, in service on or after the 22nd day of August, 1968, half the service paid from contingencies shall be taken into account for calculating pensionary benefits on absorption in regular employment, subject to the following condition namely:
Page 19
19
(a) the service paid from contingencies has been in a job involving wholetime employment;
(b) the service paid from contingencies should be in a type of work or job for which regular posts could have been sanctioned such as posts of malis, chowkidars and khalasis;
(c) the service should have been such for which payment has been made either on monthly rate basis or on daily rates computed and paid on a monthly basis and which, though not analogous to the regular scales of pay, borne some relation in the matter of pay to those being paid for similar jobs being performed at the relevant period by staff in regular establishments;
(d) the service paid from contingencies has been continuous and followed by absorption in regular employment without a break;
Provided that the weightage for past service paid from contingencies shall be limited to the period after 1st January, 1961 subject to the condition that authentic records of service such as pay bill, leave record or servicebook is available.
NOTE (1) the provisions of this rule shall also apply to casual labour paid from contingencies.
(2) The expression “absorption in regular employment” means absorption against a regular post.”
Page 20
20
28. The perusal of para 20 of the Master Circular
indicates that only half of the period of service of a
casual labour after attainment of temporary status on
completion of 120 days continuous service if it is
followed by absorption in service as a regular Railway
employee, counts for pensionary benefits.
29. Para 2005 of Indian Railway Establishment Manual
also contains the same scheme for reckoning the period
for pensionary benefit. Para 2005 contains the heading:
“2005. Entitlements and Privileges admissible to Casual Labour who are treated as temporary (i.e. given temporary status) after the completion of 120 days or 360 days of continuous employment (as the case may be).”
30. The above heading enumerates the privileges
admissible to casual labour who are treated as
temporary. Clause(a) of para 2005 provides:
"...Casual labour including Project casual labour shall be eligible to count only half the period of service rendered by them after attaining temporary status on completion of
Page 21
21
prescribed days of continuous employment and before regular absorption, as qualifying service for the purpose of pensionary benefits.”
31. Let us now look into the judgment of High Court
dated 10.11.2014 to find out the reasons for holding
that the casual labour after obtaining temporary status
is entitled to reckon entire period of service for
pensionary benefits. In Para 7 of the judgment the High
Court refers to para 20 of the Master Circular and para
2005 of IREM as administrative instructions clarifying
that half the period spent as casual labourers would be
eligible to reckon for the purpose of pension. In Para
6 of the judgment following was stated by the High
Court:
"6. It would be immediately apparent that the Master Circular No. 54 and para 2005 of the IREM deal with a situation where casual labourers/workers are eventually regularised after attainment of temporary status. The combined effect of these is to entitle the individuals who work as casual workers for a period, to reckon half of that period for the purpose of pension...”
32. The High Court in the impugned judgment has relied
Page 22
22
on Rule 20 of Rules, 1993 and judgment of Andhra
Pradesh High Court in General Manager, South Central
Railway, Secunderabad & Anr. Vs. Shaikh Abdul
Khader(Supra). Andhra Pradesh High Court in the above
case after referring to Rule 31 of Rules, 1993, para 20
of Master Circular No.54 of 94 and para 2005 of IREM as
well as Rule 20 laid down following:
"...If this subpara is read with para20 and also with Rule31, there remains no doubt that on absorption whole of the period for which a casual labour worked after getting temporary status would have to be counted and half of the period has to be counted of the period for which a casual labour worked without being absorbed. Once he is given temporary status that means that he has been absorbed in the department. Even para 2005(a) has been drafted in the same way because of the fact that even such casual labour who have attained temporary status are allowed to carry forward the leave at their credit in full to the new post on absorption in regular service. Therefore, we have no doubt in our mind that once temporary status is granted to a person who is absorbed later on in regular service carries forward not only the leave to his credit but also carries forward the service in full. Half on the service rendered by him as casual labour before getting the temporary status has to be counted. Therefore, we do not feel that the Tribunal was wrong in coming to the
Page 23
23
conclusion it has, although we may not agree with the reasons given by the Tribunal. The view taken by us is further strengthened by mandate of Rule20 of Railway Services(Pension) Rules which lays down:
"20. Commencement of Qualifying service: Subject to the provisions of these rules, qualifying service of a railway servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity.
Provided that officiating or temporary service is followed, without interruption, by substantive appointment in the same or another service or post. Provided further that (a)......(b).....”
Therefore, we hold that the respondent was entitled to get the service counted in full from January 1, 1983. He was also entitled to get half of the service counted before January 1, 1983 from the date he had joined in the railways as casual labour. ”
33. The above judgment of Andhra Pradesh High Court
was subsequently considered by the Andhra Pradesh High
Page 24
24
Court itself in Writ Petition No. 10838 of 2001, the
General Manager, South Central Railway, Secunderabad &
another Vs. A.Ramanamma decided on 01.05.2009 wherein
earlier judgment of Andhra Pradesh High Court in Shaikh
Abdul Khader(Supra) was not followed after referring to
judgment of this High Court in General Manager, North
West Railway & others Vs. Chanda Devi, 2008 (2) SCC
108.
34. Following are reasons given in subsequent judgment
for not following Shaik Abdul Khader(Supra):
“ Similarly, Shaik Abdul Khader(supra) directing counting of the entire service rendered by a casual labour after getting temporary status even before absorption for purposes of qualifying service for pension/family pension, runs contrary to the distinction between 'casual labour with temporary status' and 'temporary railway servants' recognized by Chanda Devi(supra) and other decisions of the Supreme Court. The conclusion in Shaik Abdul Khader(supra) that once a casual labour is given temporary status, that means that he has been absorbed in the department, does not appear to fit in with the interpretation of the rules and the legal position by the Apex Court.”
Page 25
25
35. The Judgment of this Court in Chanda Devi's
case(Supra) considered the nature of employment of
casual labour who was granted temporary status. In the
above case, Smt. Santosh, the respondent was widow of
Sh. Ram Niwas who was a project casual labour. Under
the scheme framed by Union of India in pursuance of
order of this court in Inderpal Yadav Vs. Union of
India, 1985 (2) SCC 648, Ram Niwas was treated as
temporary employee w.e.f 01.01.1986. After the death of
Ram Niwas, her widow filed the claim for grant of
family pension which was rejected by the Railway
against which the widow approach the Central
Administration Tribunal. The Tribunal allowed the
claim, Writ Petition filed by Union of India was
dismissed by the Rajasthan High Court against which the
appeal was filed. After referring to Rule 2001,
Rule2002 and Rule 2005 of IREM, this Court held that
Rule 2005 clearly lays down the entitlement and
privileges admissible to casual labour who are treated
as temporary i.e. given temporary status.
36. This Court further held that there is a
distinction between the casual labour having a
Page 26
26
temporary status and temporary servant, para 24 of the
judgment is relevant which is quoted as below:
"24. The contrast between a casual labour having a temporary status and a temporary servant may immediately be noticed from the definition of a temporary railway servant contained in Rule 1501 occurring in Chapter XV of the Manual:
"1501.(i) Temporary railway servants
Definition A 'temporary railway servant' means a railway servant without a lien on a permanent post on a railway or any other administration or office under the Railway Board. The term does not include 'casual labour', including 'casual labour' with temporary status', a 'contract' or 'part time' employee or an 'apprentice'.”
37. This Court in the above case has also disapproved
the judgment of Gujarat High Court wherein it was held
that casual labour after obtaining temporary status
becomes a temporary railway servant. The reasons given
by Gujarat High Court were extracted by this Court in
para 27 of the judgment, and in para 31 of the judgment
Gujarat High Court's judgment was disapproved. Para 27
Page 27
27
and para 31 are extracted as below:
"27. The Gujarat High Court in Rukhiben Rupabhai Vs. Union of India no doubt on analysing the scheme filed before this Court, opined:
“32. This change has been made by the Railways after the Apex Courts decision in Inder Pal Yadav case. The original definition of 'temporary railway servant' is clear, but in the abovequoted definition in Rule(1501), the Railways have included the 'casual labour with temporary status', thereby, taking them out from the category of 'temporary railway servant'. How and why this change has been made, what procedures were adopted for making the change, there is no whisper, although, this change has grievously affected the casual labour becoming temporary on completion of 360 days' continuous employment, and committed breach of the Apex Court's decision in Inder Pal Yadav case followed by Dakshin Railway Employees Union Vs. GM, Southern Railway, (1987) 1 SCC 677, 1987 SCC (L&S) 73, making casual labour 'temporary railway servant'. Since there exists only four categories, namly, (1)
Page 28
28
permanent, (2) temporary, (3) casual labour, and (4) substitutes, casual labour, under the original scheme approved in cases referred to hereinbefore, becomes 'temporary railway servant', after completion of 360 days' continuous employment, therefore, he cannot be made 'casual labour with temporary status' by subsequent gerrymandering by the Railways by its circular dated 11.09.1986, which was not brought to the notice of the Apex Court in Dakshin Railway Employees case. Therefore, this circular has no legal sanction against the Apex Courts decision in Inder Pal Yadav case, contrary to original scheme and as such, hit by Articles 14, 16, 21, 41/42 of the Constitution of India.”
But evidently the provisions of the Railway Manual were not considered in their proper perspective.
31. The Gujarat High Court in our opinion, therefore, committed a fundamental error in opining otherwise. It failed to notice that when casual labour has been excluded from the definition of permanent or temporary employee, he with temporary status could not have become so and there is no legal sanction therefore. It is for the legislature to put the employees to (sic) an establishment in different categories. It may create a new
Page 29
29
category to confer certain benefits to a particular class of employees. Such a power can be exercised also by the executive for making rules under the proviso appended to Article 309 of the Constitution of India. Dakshin Railway employees Union Vs. GM, Southern Railway whereupon reliance has been placed by the Gujarat High Court in Rukhiben Rupabhai does not lead to the said conclusion as was sought to be inferred by it. The question therein was as to whether any direction was to be issued to include the petitioners therein in the scheme for absorption as formulated pursuant to the directions of the Court. ”
38. In Chanda Devi's case, ultimately this Court set
aside the judgment of Rajasthan High Court which held
that the widow of Shri Niwas was entitled for pension.
This Court held that there is a distinction between
casual labour having temporary status and the temporary
servant. The cases before us are all the case where
casual labour has been granted temporary status. Grant
of temporary status is not equivalent to grant of an
appointment against a post.
39. Much reliance has been placed by learned counsel
for the respondent as well as Delhi High Court on rule
Page 30
30
20. Rule 20 provides:
"20...Subject to the provisions of these rules, qualifying service of a railway servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity: Provided that officiating or temporary service is followed, without interruption, by substantive appointment in the same or another service or post...”
40. Rule 20 provides that qualifying service shall
commence from the date the employee takes charge of the
post to which he is first appointed either
substantively or in an officiating or temporary
capacity. Rule 20 is attracted when a person is
appointed to the post in any of the above capacities.
Rule 20 has no application when appointment is not
against any post. When a casual labour is granted a
temporary status, grant of a status confers various
privileges as enumerated in para 2005 of IREM. One of
the benefits enumerated in para 2005 sub clause(a) is
also to make him eligible to count only half of the
services rendered by him after attaining temporary
status. Rule 20 is thus clearly not attracted in a case
Page 31
31
where only a temporary status is granted to casual
worker and no appointment is made in any capacity
against any post. The Delhi High Court in the impugned
judgment relies on proviso to Rule 20 for coming to the
conclusion in para 7 of the judgment.
"7. The proviso, in our opinion, puts the controversy beyond a shade of doubt in that if an employee officiates in service or is treated as temporary railway servant and subsequently regularized or granted substantive appointment, the entire period of his combined service as temporary appointee followed by the service spent as a permanent employee has to be reckoned for the purpose of pension. Since Rule 20 does not deal with what is to be done with the period of service spent as casual labourer, para 20 of the Master Circular 54 and para 2005 of the IREM address the said issue. Being administrative instructions, they clarify that half the period spent as casual labourers would be eligible to be reckoned for purposes of pension.”
41. The proviso to Rule 20 reads as:
“Provided that officiating or temporary service is followed, without interruption, by substantive appointment in the same or in another service or post.”
Page 32
32
42. The above Proviso has to be read along with the
main Rule 20, when main Rule 20 contemplates
commencement of qualifying service from the date he
takes charge of the post, the appointment to a post is
implicit and a condition precedent. The proviso put
another different condition that officiating or
temporary service is followed, without interruption, by
substantive appointment in the same or another service
or post. The proviso cannot be read independent to the
main provision nor it can mean that by only grant of
temporary status a casual employee is entitled to
reckon his service of temporary status for purpose of
pensionary benefit.
43. The Delhi High Court in impugned judgment has not
relied the subsequent judgment of Andhra Pradesh High
Court in A.Ramanamma dated 01.05.2009 and did not
follow the judgment of this court in Chanda Devi case
(Supra) on the ground that Rule 20 specifically the
proviso has not been considered. This Court in Chanda
Devi's case did not refer to Rule 20 since Rule 20 had
no application in the facts of that case because the
appointment of husband of respondent in Chanda Devi's
Page 33
33
case was not against any post. Rule 20 being not
applicable nonreference of Rule 20 by this Court in
Chanda Devi's case is inconsequential. In para 8 of the
impugned judgment, the Delhi High Court for not relying
on A.Ramanamma and Chanda Devi case gave following
reasons:
"8. In the opinion of this Court, the subsequent ruling of the Andhra Pradesh High Court in Ramanamma(supra), with respect, does not declare the correct law. Though the judgment has considered certain previous rulings as well as the provisions of the IREM and Rule 31 of the Railway Services(Pension) Rules, the notice of the Court was not apparently drawn in that case and the Court did not take into account Rule 20, especially the proviso which specifically deals with the situation at hand. Likewise, Chanda Devi(supra) did not consider the effect of Rule 20, which, in the opinion of this Court, entitles those who work as casual labourers; are granted temporary status, and; eventually appointed substantively to the Railways, to reckon the entire period of temporary and substantive appointment for the purposes of pension.”
44. The judgment of Andhra Pradesh High Court in
A.Ramanamma case had considered in detail the judgment
of this Court in Chanda Devi's case as well as Para 20
Page 34
34
of Master Circular and para 2005 of IREM and has also
considered other case of this Court and has rightly
come to the conclusion that casual labour after
obtaining temporary status is entitled to reckon only
half of the period. It may, however, be noticed that in
A. Ramanamma case the Andhra High Court has also held
that 50% of service as casual labour cannot be counted,
which is not correct. Rule 31 of Rules, 1993 provides
for counting of service paid from contingencies. Note 1
of Rule 31 provides:
" The provisions of this Rule shall also apply to casual labour paid from contingencies when Note 1 expressly makes applicable Rule 31 to the casual labour they are also entitled to reckon half of casual services paid from contingencies.”
45. Thus except to the above extent, the judgment of
Andhra Pradesh High Court in A. Ramanamma case lays
down the correct law.
46. As observed above, the grant of temporary status
of casual labour is not akin to appointment against a
post and such contingency is not covered by Rule 20 and
the same is expressly covered by Rule 31 which provides
Page 35
35
for “half the service paid from contingencies shall be
taken into account for calculating pensionary benefits
on absorption in regular employment subject to certain
conditions enumerated there in.” Thus Rule 31 is
clearly applicable while computing the eligible
services for calculating pensionary benefits on
granting of temporary status.
47. In the impugned judgment of the Delhi High Court
it is held that entire services of casual labour after
obtaining temporary status who was subsequently
regularised is entitled to reckon. Casual labour who
has been granted temporary status can reckon half of
services for pensionary benefits as per Rule 31. The
reasons given by the Delhi High Court in the impugned
judgment in para 6, 7 and 8 having been found not to be
correct reasons, we are of the view that judgment of
Delhi High Court is unsustainable and deserved to be
set aside.
48. We, however, are of the view that the period of
casual labour prior to grant of temporary status by
virtue of Note1 Rule 31 has to be counted to the
extent of 50% for pensionary benefits.
Page 36
36
49. There is one more aspect of the matter which needs
to be noted. There is specific rule in Rules, 1993 i.e.
Rule 107, which empowers Pension Sanctioning Authority
to approach the Ministry of Railways(Railway Board) for
dispensing with or relaxing the requirement of any Rule
operation of which causes hardship in any particular
case. Rule 107 is quoted as below:
"107. Power to relax – Where the pension sanctioning authority is satisfied that the operation of any of these rules causes undue hardship in any particular case, that authority, may for reasons to be recorded in writing, approach the Ministry of Railways (Railway Board) for dispensing with or relaxing the requirements of that rule to such extent and subject to such exceptions and conditions as it may consider necessary for dealing with the case in a just and equitable manner. The Ministry of Railways(Railway Board) shall examine each such case and arrange to communicate the sanction of the President to the proposed dispensation or relaxation as it may consider necessary keeping in view the merits of each case and keeping in view of an other statutory provisions:
Provided that no such order shall be made without concurrence of the Department of Pension and Pensioners' Welfare, in the Ministry of Personnel, Public Grievances and Pensions, Government of India.”
Page 37
37
50. Thus, in cases of those railway servants who are
not eligible as per existing rules for grant of pension
and there are certain mitigating circumstances which
require consideration for relaxation the proposals can
be forwarded by Pension Sanctioning Authority to
Railway Board in an individual or group of cases. We,
thus, while allowing this appeal and setting aside the
judgment of the High Court leave it open to the Pension
Sanctioning Authority to recommend for grant of
relaxation under Rule 107 in deserving cases.
51. Shri M.C.Dhingra, learned counsel for the
respondent referred to case in Punjab State
Electricity Board & Another Vs. Narata Singh & Another,
2004 (3) SCC 317. In the above case, the issue for
consideration was as to whether workcharged services
rendered by respondent in the Department of Punjab
State can be counted for the purpose of calculating
qualifying service for pension payable to him as an
employee of the Punjab State Electricity Board. The
High Court has issued directions for counting the
services rendered in the Irrigation Department of the
State of Punjab for calculating pension of the
Page 38
38
respondent in Punjab State Electricity Board. Punjab
State Electricity Board aggrieved by the judgment,
filed SLP before this Court. This Court noticed that in
the above judgment the Punjab State Electricity Board
has adopted earlier decisions in which pensionary
liability in respect of temporary services rendered in
the Government of India and State Government were taken
into consideration. Para 19 and para 20 of judgment as
cited below:
"19. The abovementioned policy decisions taken by the Central Government and the Government of Punjab were taken into consideration by the Board which issued a Memo dated 25111985 with reference to the subject of allocation of pensionary liability in respect of temporary service rendered in the Government of India and the State Government and adopted the policy decision reflected in the Letter dated 20.05.1982 of the Government of Punjab, w.e.f. 31.03.1982 as per the instructions and conditions stipulated in the said letter. This is quite evident from Memo No. 257861/8761/REG.6/V.5dated 25.11.1985 issued by the Under Secretary/P&R/for Secretary, PSEB, Patiala.
20. The effect of adoption of the policy decisions of the Central Government and the State Government was that a temporary employee, who had been retrenched from the service
Page 39
39
of the Central /State Government and had secured employment with the Punjab State Electricity Board, was entitled to count temporary service rendered by him under the Central/State Government to the extent such service was qualified for grant of pension under the rules of the Central/State Government."
52. With regard to the workcharged services, Punjab
High Court had taken note of the judgment in Kesar
Chand Vs. State of Punjab, (1988) 5 SLR 27(Punjab &
Haryana) wherein Rule 3.17(ii) of the Punjab Civil
Services Rules providing that period of service in
workcharged establishments as not qualifying service
was struck down. Thus the workcharged services
rendered by respondent in the State Government was
counted.
53. The above judgment in no manner helps the
respondent in the present case. This Court in the above
case interpreted statutory rules and circulars issued
by the State Government as well as by the Board. The
said judgment has no application in the facts of
present case.
54. Another judgment relied by Shri Dhingra is in CWP
No.2371 of 2010 [Harbans Lal versus State of Punjab &
Page 40
40
Ors.] decided on 31.08.2010. In the said case also
Punjab and Haryana High Court considered the Punjab
Civil Services Rules and pension scheme which came into
effect w.e.f. 01.01.2004. The said judgment was on
different statutory rules and in facts of that case,
which does not help respondent in the present case.
55. In view of foregoing discussion, we hold :
i) the casual worker after obtaining temporary status
is entitled to reckon 50% of his services till he is
regularised on a regular/temporary post for the
purposes of calculation of pension.
ii) the casual worker before obtaining the temporary
status is also entitled to reckon 50% of casual service
for purposes of pension.
iii) Those casual workers who are appointed to any post
either substantively or in officiating or in temporary
capacity are entitled to reckon the entire period from
date of taking charge to such post as per Rule 20 of
Rules, 1993.
iv) It is open to Pension Sanctioning Authority to
recommend for relaxation in deserving case to the
Page 41
41
Railway Board for dispensing with or relaxing
requirement of any rule with regard to those casual
workers who have been subsequently absorbed against the
post and do not fulfill the requirement of existing
rule for grant of pension, in deserving cases. On a
request made in writing, the Pension Sanctioning
Authority shall consider as to whether any particular
case deserves to be considered for recommendation for
relaxation under Rule 107 of Rules, 1993.
56. In result, all the appeals are allowed. The
impugned judgments of Delhi High Court are set aside.
The writ petitions filed by the appellants are allowed,
the judgments of Central Administrative Tribunal are
set aside and the Original Applications filed by the
respondents are disposed of in terms of what we have
held in para 55 as above.
...........................J. ( A.K. SIKRI )
...........................J. NEW DELHI, ( ASHOK BHUSHAN ) MARCH 24, 2017.