CANARA BANK Vs M. MAHESH KUMAR
Bench: T.S. THAKUR,R. BANUMATHI
Case number: C.A. No.-000260-000260 / 2008
Diary number: 27613 / 2006
Advocates: HETU ARORA SETHI Vs
P. A. NOOR MUHAMED
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.260/2008
CANARA BANK & ANR. ..Appellants Versus
M. MAHESH KUMAR ..Respondent
WITH
CIVIL APPEAL NO.266/2008
CHAIRMAN AND MANAGING DIRECTOR CANARA BANK & ORS. ..Appellants
Versus SANTHA & ANR. ..Respondents
AND
CIVIL APPEAL NO.267/2008
CHAIRMAN AND MANAGING DIRECTOR CANARA BANK & ORS. ..Appellants
Versus A.K. SHEEBA & ANR. ..Respondents
J U D G M E N T
R. BANUMATHI, J .
Common question of law falling for consideration in
these civil appeals is whether the dependant family members
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of the deceased employee of the appellant-Canara Bank were
entitled to seek compassionate appointment on the basis of
‘Dying in Harness Scheme’ which was passed Vide Circular
No.154/1993 w.e.f. 8.05.1993. The claim is resisted by the
Canara Bank on the ground that the financial condition of the
family members of the deceased employees is good and that
the Scheme dated 8.05.1993 has been replaced with scheme
dated 14.02.2005 (H. O. Circular No.35/2005) scrapping the
provision of compassionate appointment and in lieu thereof
introduced the new scheme of ex-gratia payment.
2. In Civil Appeal No.260/2008, the Division Bench
of the High Court of Kerala at Ernakulam vide its Order dated
24.08.2006 in Writ Appeal No. 1313/2003 (B) titled as Canara
Bank & Anr. vs. M. Mahesh Kumar directed the bank to
reconsider the claim of the claimant- M. Mahesh Kumar within
two months from the date of order. Further, due to the
pendency of SLP against the decision dated 24.08.2006 in Writ
Appeal No.1313/2003(B), the Division Bench of the High
Court of Kerala also disposed off the Writ Appeal
Nos.2333/2006 and 2335/2006 vide common order dated
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11.12.2006 and directed the claimants to approach this Court.
Assailing the aforesaid three decisions of the Division Bench of
the Kerala High Court, the appellant-bank has filed the
instant appeals.
3. For convenience, Civil Appeal No.260/2008 is
taken as a lead case. Brief facts which led to the filing of the
appeal are as follows:- Respondent applied to the
appellant-bank on 30.11.1998 claiming to be considered for
compassionate appointment on account of death of his father,
a clerk in the appellant-bank who while on duty died on
10.10.1998. Respondent had applied for the compassionate
appointment on account of ‘Dying in Harness Scheme’ with
effect from 8.05.1993 then in vogue in the appellant-bank.
The bank vide its communication dated 30.06.1999 rejected
the claim of the respondent on the ground that the
respondent’s family financial position does not show any
indigent circumstances warranting to provide employment on
compassionate ground. The respondent gave his
representation to the General Manager of the appellant-bank
and several other representations for reconsideration of his
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claim; but nothing fruitful happened in consideration of
respondent’s claim for compassionate appointment.
Thereafter, respondent filed O.P. No.21630/2002 (Y) before the
High Court of Kerala, Ernakulam seeking to quash the Ext.P4
and direction to the appellant-bank to appoint him as per
‘Dying in Harness Scheme’ then in force in the appellant-bank.
The learned Single Judge of the High Court vide judgment
dated 30.05.2003 allowed the Original Petition of the
respondent herein and quashed Ext.P4 and directed the
appellant-bank to reconsider the claim of the respondent for
appointment in accordance with law within two months from
the date of receipt of copy of judgment. Appellant-bank
assailed the decision of the learned Single Judge in Writ
Appeal No.1313/2003 (B) and the Division Bench upholding
the order of the Single Judge dismissed the writ appeal. The
appellant-bank has filed this appeal assailing the correctness
of the above order.
4. Learned counsel for the appellant-bank contended
that consideration for appointment on compassionate ground
is contrary to Articles 14 and 16 of the Constitution of India
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and is only in the nature of concession and, therefore, it does
not create a vested right in favour of the claimant/respondent.
It was submitted that ‘Dying in Harness Scheme’ is a
non-statutory scheme and is in the form of a concession and it
does not create a vested right in favour of the
claimant/respondent to be enforced through a writ of
mandamus. It was further submitted that the compassionate
appointment is justified when it is granted to provide
immediate succour to the deceased-employee and cannot be
granted on the passage of time and in all these cases, the
concerned employee died about two decades ago and,
therefore, the High Court was not justified in directing the
appellant-bank to reconsider the claim of the respondent for
compassionate appointment. In support of his contention,
learned counsel for the appellant relied upon number of
judgments: Umesh Kumar Nagpal vs. State of Haryana And
Ors., (1994) 4 SCC 138; Steel Authority of India Ltd. vs.
Madhusudan Das & Ors., (2008) 15 SCC 560; Union of India
& Anr. vs. B. Kishore, (2011) 4 SCALE 298; State of Haryana
vs. Naresh Kumar Bali, (1994) 4 SCC 448; State Bank of
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India & Ors. vs. Jaspal Kaur, (2007) 9 SCC 571 and State
Bank of India & Anr. v. Raj Kumar, (2010) 11 SCC 661.
5. Per contra, learned counsel for the respondent
contends that the order was passed by the appellant-bank
without considering the facts that is size of the respondent’s
family/employment status of his family members and sources
of their income, liabilities and expenses and the decision of the
bank rejecting the case of the respondent for compassionate
appointment is arbitrary. Placing reliance upon Jaspal
Kaur’s case (supra) and other decisions, it was submitted that
the case of the respondent ought to have been considered in
the light of the Scheme ‘Dying in Harness Scheme’ which was
then in vogue. The respondent averred that the payment of
terminal benefits cannot be taken as a ground for rejecting
employment under the ‘Dying in Harness Scheme’.
6. We have considered the rival contentions of both the
parties and perused the impugned judgments and the material
on record.
7. Law with regard to employment on compassionate
ground for dependant of a deceased employee is well settled.
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In Sushma Gosain & Ors. vs. Union of India & Ors.,
(1989) 4 SCC 468, this Court held as thus:
“9. We consider that it must be stated unequivocally that in all claims for appointment on compassionate grounds, there should not be any delay in appointment. The purpose of providing appointment on compassionate ground is to mitigate the hardship due to death of the bread earner in the family. Such appointment should, therefore, be provided immediately to redeem the family in distress. It is improper to keep such case pending for years. If there is no suitable post for appointment supernumerary post should be created to accommodate the applicant.”
The settled law which has been reiterated in various cases
has been succinctly elucidated in MGB Gramin Bank vs.
Chakrawarti Singh, (2014) 13 SCC 583, wherein it was
observed that compassionate appointment cannot be granted
as of right and the application to be decided as expeditiously
as possible and held as under:-
“6. Every appointment to public office must be made by strictly adhering to the mandatory requirements of Articles 14 and 16 of the Constitution. An exception by providing employment on compassionate grounds has been carved out in order to remove the financial constraints on the bereaved family, which has lost its breadearner. Mere death of a government employee in harness does not entitle the family to claim compassionate employment. The competent authority has to examine the financial condition of the family of the deceased employee and it is only if it is satisfied that without providing employment, the family will not be able to meet the crisis, that a job is to be offered to the eligible member of the family. More so, the person claiming such appointment must possess required eligibility for the post. The consistent view that has been taken by the Court is that compassionate
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employment cannot be claimed as a matter of right, as it is not a vested right. The Court should not stretch the provision by liberal interpretation beyond permissible limits on humanitarian grounds. Such appointment should, therefore, be provided immediately to redeem the family in distress. It is improper to keep such a case pending for years.” (Underlining added)
8. The above consistent view has been reiterated in
various judgments by this Court in Umesh Kumar Nagpal vs.
State of Haryana & Ors. (1994) 4 SCC 138, State of Manipur
vs. Md. Rajaodin, (2003) 7 SCC 511, Steel Authority of India
Ltd. vs. Madhusudan Das & Ors., (2008) 15 SCC 560 and
Sanjay Kumar vs. State of Bihar & Ors., (2000) 7 SCC 192.
9. Before adverting to the arguments of the learned
counsel for the parties, it is necessary to examine the scope of
the Scheme dated 8.05.1993 vide Circular No.154/1993 for
“compassionate appointment”. The object of the Scheme is to
help dependants of employees of Canara Bank who die or
become totally and permanently disabled while in harness
and to overcome the immediate financial difficulties on
account of sudden stoppage of the main source of income.
The employment under the scheme will be considered only if
there are indigent circumstances necessitating employment to
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one of the dependants and the deceased employee’s service
record is unblemished. Mere eligibility will not vest a right for
claiming employment. As per para 3.1, application for
employment should be sought within 2½ years from the date
of death of the employees. In para 3.2, it is stated that in case
of the dependant of the deceased employee to be offered
appointment is a minor, the bank may keep the offer of
appointment open till the minor attains the age of majority
provided a request is made to the bank by the family of the
deceased employee and the same may be considered subject to
rules prevailing at the time of consideration.
10. During the pendency of the matter before the
Division Bench, Indian Banks Association (for short ‘IBA’)
formulated a scheme based on the guidelines issued by the
Government of India. As per the said Scheme, the banks have
scrapped the scheme of compassionate appointment and
introduced the new scheme of ex-gratia payment in lieu of
compassionate appointment by H.O. Circular No.35/2005
dated 14.02.2005. According to appellant-Bank, as on date of
consideration of the application for compassionate
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appointment, there was no policy to provide compassionate
appointment under ‘Dying in Harness Scheme’. It is therefore
the contention of the bank that the new scheme of 2005
applies to all pending applications for appointment on
compassionate ground, respondent’s case could not be
considered and as per the new Scheme, they are only entitled
to ex-gratia payment in lieu of compassionate appointment.
11. The main question falling for consideration is
whether the Scheme passed in 2005 providing for ex-gratia
payment or the Scheme then in vogue in 1993 providing for
compassionate appointment is applicable to the respondent.
Appellant-bank has placed reliance upon the judgment of this
Court in Jaspal Kaur’s case (supra) to contend that the
respondent’s case cannot be considered on the basis of ‘Dying
in Harness Scheme 1993’ when the new Scheme of 2005
providing for ex-gratia payment had been put in place. In
Jaspal Kaur’s case (supra), Sukhbir Inder Singh employee of
State Bank of India, Record Assistant (Cash & Accounts)
passed away on 1.08.1999. Widow of the employee applied for
compassionate appointment in State Bank of India on
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5.02.2000. On 7.01.2002, the competent authority of the
bank rejected the application of Jaspal Kaur in view of the
Scheme vis-a-vis the financial position of the family. Against
that decision of the competent authority, the respondent filed
writ petition before the Punjab and Haryana High Court which
has directed to consider the case of Jaspal Kaur by applying
the Scheme formulated on 4.08.2005 when her application
was made in the year 2000. In that factual matrix, this Court
has directed that dispute arising in the year 2000 cannot be
decided on the basis of a Scheme that was put in place much
after the dispute. By perusal of the judgment in Jaspal Kaur’s
case, it is apparent that the judgment specifically states that
claim of compassionate appointment under a scheme of a
particular year cannot be decided in the light of the
subsequent scheme that came into force much after the claim.
12. The same principle was reiterated by this Court in
the case of Bhawani Prasad Sonkar vs. Union of India & Ors.,
(2011) 4 SCC 209, wherein it was held as under :-
“15. Now, it is well settled that compassionate employment is given solely on humanitarian grounds with the sole object to provide immediate relief to the employee’s family to tide over
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the sudden financial crisis and cannot be claimed as a matter of right. Appointment based solely on descent is inimical to our constitutional scheme, and ordinarily public employment must be strictly on the basis of open invitation of applications and comparative merit, in consonance with Articles 14 and 16 of the Constitution of India. No other mode of appointment is permissible. Nevertheless, the concept of compassionate appointment has been recognised as an exception to the general rule, carved out in the interest of justice, in certain exigencies, by way of a policy of an employer, which partakes the character of the service rules. That being so, it needs little emphasis that the scheme or the policy, as the case may be, is binding both on the employer and the employee. Being an exception, the scheme has to be strictly construed and confined only to the purpose it seeks to achieve. …… 17. In Umesh Kumar Nagpal v. State of Haryana, (1994) 4 SCC 138, while emphasising that a compassionate appointment cannot be claimed as a matter of course or in posts above Classes III and IV, this Court had observed that: (SCC p. 140, para 2)
“2. …The whole object of granting compassionate employment is thus to enable the family to tide over the sudden crisis. The object is not to give a member of such family a post much less a post for post held by the deceased. What is further, mere death of an employee in harness does not entitle his family to such source of livelihood. The Government or the public authority concerned has to examine the financial condition of the family of the deceased, and it is only if it is satisfied, that but for the provision of employment, the family will not be able to meet the crisis that a job is to be offered to the eligible member of the family. The posts in Classes III and IV are the lowest posts in non-manual and manual categories and hence they alone can be offered on compassionate grounds, the object being to relieve the family, of the financial destitution and to help it get over the emergency. The provision of employment in such lowest posts by making an exception to the rule is justifiable and valid since it is not discriminatory. The favourable treatment given to such dependant of the deceased employee in such posts has a rational nexus with the object sought to be achieved viz. relief against destitution. No other posts are expected or required to be given by the public authorities for the purpose. It must be
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remembered in this connection that as against the destitute family of the deceased there are millions of other families which are equally, if not more destitute. The exception to the rule made in favour of the family of the deceased employee is in consideration of the services rendered by him and the legitimate expectations, and the change in the status and affairs, of the family engendered by the erstwhile employment which are suddenly upturned.”
…….. 20. Thus, while considering a claim for employment on compassionate ground, the following factors have to be borne in mind:
(i) Compassionate employment cannot be made in the absence of rules or regulations issued by the Government or a public authority. The request is to be considered strictly in accordance with the governing scheme, and no discretion as such is left with any authority to make compassionate appointment dehors the scheme. (ii) An application for compassionate employment must be preferred without undue delay and has to be considered within a reasonable period of time. (iii) An appointment on compassionate ground is to meet the sudden crisis occurring in the family on account of the death or medical invalidation of the breadwinner while in service. Therefore, compassionate employment cannot be granted as a matter of course by way of largesse irrespective of the financial condition of the deceased/incapacitated employee’s family at the time of his death or incapacity, as the case may be. (iv) Compassionate employment is permissible only to one of the dependants of the deceased/incapacitated employee viz. parents, spouse, son or daughter and not to all relatives, and such appointments should be only to the lowest category that is Class III and IV posts.” (Underlining added)
13. Applying these principles to the case in hand, as
discussed earlier, respondent’s father died on 10.10.1998
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while he was serving as a clerk in the appellant-bank and the
respondent applied timely for compassionate appointment as
per the scheme ‘Dying in Harness Scheme’ dated 8.05.1993
which was in force at that time. The appellant-bank rejected
the respondent’s claim on 30.06.1999 recording that there are
no indigent circumstances for providing employment to the
respondent. Again on 7.11.2001, the appellant-bank sought
for particulars in connection with the issue of respondent’s
employment. In the light of the principles laid down in the
above decisions, the cause of action to be considered for
compassionate appointment arose when the Circular
No.154/1993 dated 8.05.1993 was in force. Thus, as per the
judgment referred in Jaspal Kaur’s case, the claim cannot be
decided as per 2005 Scheme providing for ex-gratia payment.
The Circular dated 14.2.2005 being an administrative or
executive order cannot have retrospective effect so as to take
away the right accrued to the respondent as per circular of
1993.
14. It is also pertinent to note that 2005 Scheme
providing only for ex-gratia payment in lieu of compassionate
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appointment stands superseded by the Scheme of 2014 which
has revived the scheme providing for compassionate
appointment. As on date, now the scheme in force is to
provide compassionate appointment. Under these
circumstances, the appellant-bank is not justified in
contending that the application for compassionate
appointment of the respondent cannot be considered in view of
passage of time.
15. Insofar as the contention of the appellant-bank that
since the respondent’s family is getting family pension and
also obtained the terminal benefits, in our view, is of no
consequence in considering the application for compassionate
appointment. Clause 3.2 of 1993 Scheme says that in case
the dependant of deceased employee to be offered appointment
is a minor, the bank may keep the offer of appointment open
till the minor attains the age of majority. This would indicate
that granting of terminal benefits is of no consequence
because even if terminal benefit is given, if the applicant is a
minor, the bank would keep the appointment open till the
minor attains the majority.
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16. In Balbir Kaur & Anr. vs. Steel Authority of India Ltd.
& Ors., (2000) 6 SCC 493, while dealing with the application
made by the widow for employment on compassionate ground
applicable to the Steel Authority of India, contention raised
was that since she is entitled to get the benefit under Family
Benefit Scheme assuring monthly payment to the family of the
deceased employee, the request for compassionate
appointment cannot be acceded to. Rejecting that contention
in paragraph (13), this Court held as under:-
“13. ….But in our view this Family Benefit Scheme cannot in any way be equated with the benefit of compassionate appointments. The sudden jerk in the family by reason of the death of the breadearner can only be absorbed by some lump-sum amount being made available to the family — this is rather unfortunate but this is a reality. The feeling of security drops to zero on the death of the breadearner and insecurity thereafter reigns and it is at that juncture if some lump-sum amount is made available with a compassionate appointment, the grief-stricken family may find some solace to the mental agony and manage its affairs in the normal course of events. It is not that monetary benefit would be the replacement of the breadearner, but that would undoubtedly bring some solace to the situation.”
Referring to Steel Authority of India Ltd.’s case, High Court has
rightly held that the grant of family pension or payment of
terminal benefits cannot be treated as a substitute for
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providing employment assistance. The High Court also
observed that it is not the case of the bank that the
respondents’ family is having any other income to negate their
claim for appointment on compassionate ground.
17. Considering the scope of the Scheme ‘Dying in
Harness Scheme 1993’ then in force and the facts and
circumstances of the case, the High Court rightly directed the
appellant-bank to reconsider the claim of the respondent for
compassionate appointment in accordance with law and as per
the Scheme (1993) then in existence. We do not find any
reason warranting interference.
18. So far as the cases in Civil Appeal No.266/2008 and
Civil Appeal No.267/2008 are concerned, they are similar and
those respondents are similarly placed and the appeals
preferred by the bank are liable to be dismissed. The
appellant-bank is directed to consider the case of the
respondents in Civil Appeal Nos. 266/2008 and 267/2008.
19. In the result, all the appeals preferred by the
appellant-bank are dismissed and the appellant bank is
directed to consider the case of the respondents for
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compassionate appointment as per the Scheme which was in
vogue at the time of death of the concerned employee. In the
facts and circumstances of the case, we make no order as to
costs.
………………………J. (T.S. Thakur)
………………………J. (R. Banumathi)
New Delhi; May 15, 2015
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