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NON­REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3959 OF 2019 [Arising out of SLP (C) No. 29305 of 2008]

Regional Manager, U.P.S.R.T.C. & Anr. .. Appellants

Versus

Maslahuddin (Dead) .. Respondents

[WITH C.A. No. 3960 of 2019 [@ SLP (C) No. 29295 of 2008] and C.A. No. 3961 of 2019 [@ SLP (C) No. 29293 of 2008]

J U D G M E N T

M. R. Shah, J.

1. Delay in filing the applications for substitution in SLP (C) No.

29305 of 2008 and SLP (C) No. 29295 of 2008 is condoned.

Abetment, if any, is set aside and the applications for substitution

are allowed in terms of the prayer made.   

1.1 Leave granted.

2. As common question of law and facts arise in these appeals,

as such, arising out of the impugned judgment and order passed by

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the  High Court,  all these  appeals  are  being  disposed  of  by this

common judgment and order.

3. Feeling aggrieved and dissatisfied with the impugned

judgment  and  order  passed  by the  High  Court  of  Judicature  at

Allahabad, Lucknow  Bench, Lucknow in  Writ Petition  No.  4138

(M/S) of 2005,  Writ Petition  No. 4139 (M/S) of 2005 and  Writ

Petition  No.  3946  (M/S)  of  2005,  by  which the  High  Court  has

dismissed the said writ petitions preferred by the appellants herein

–  U.P.  State  Road Transport  Corporation and has confirmed the

awards declared by the Labour  Court holding that the original

respondents before the High Court were entitled to be

superannuated at the age of 60 years, the original petitioners – U.P.

State  Road Transport Corporation  (hereinafter  referred to as  ‘the

Corporation’) and another have preferred the present appeals.

4. The  facts leading  to the present appeals in nutshell  are  as

under:

That the respondents herein were the employees as Drivers with the

appellant­Corporation on 29.08.1979 initially as temporary

employees on a pay scale of  Rs.185­DRO­3­215­4­235­6­265.   It

appears that before the establishment of the appellant­Corporation

the pay scale of the employees in the State Government was based

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on the recommendations in the years 1971­1973 of the U.P. Pay

Commission.   That, accordingly when the U.P. State Road

Transport Corporation Employees (Other than Officers) Service

Regulations, 1981 (hereinafter referred to as ‘the Service

Regulations’) came into force on 19.06.1981, the pay scales of the

employees were classified according to the classification done by the

Government.   Regulation 8(1) of the Service Regulations provided

that an employee  whose pay scale  was  Rs.200/­ or  more,  was

placed  in Group “C” and an employee whose pay scale was  less

than Rs.200/­, was placed in Group “D”.   Regulation 37 of the

Service Regulations provided that the employees of Group “C” shall

retire at the age of 58 years, while the employees of Group “D” shall

retire at the age of 60 years.  According to the appellants, after the

aforesaid Regulations came into force in the year 1982, the State

Government, on the basis of the recommendations of the Second

Pay Commission, revised the pay scale and the classification of the

posts of all the Government employees according to the Office

Memorandum No. 15/140/81­Personnel­1 dated 27.02.1982.    It

appears that the revision of pay scales and the revision in

classification of posts for the State Government employees resulted

in  much  agitation amongst the appellant­Corporation employees

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and, therefore, there was a need to revise the pay scales and the

classification  of the  posts  of  all the employees  of the  appellant­

Corporation.   According to the appellants, accordingly in the year

1982, on the basis of the recommendations of the Second Pay

Commission, the minimum pay scale of the drivers of the

Corporation was revised to Rs.335/­ from Rs.200/­.    According to

the appellants, thereafter the Board of Directors, in exercise of their

powers under Regulation 8(b) of the Service Regulations, 1981, vide

their Resolutions in 1984­1985 revised the classification of posts of

all the employees, including the drivers and the latter were

accordingly  placed in  Group “C”  as their  pay scale  was  already

revised to Rs.335/­ and above at the relevant time.  It appears that

in view of the recommendations of the Second Pay Commission, a

proposal No. 09 by the Regional Manager, the Board of Directors of

the appellant­Corporation in their 84th Meeting dated 18.01.1984 in

exercise of their powers under Regulation 8(b) resolved to fix the age

of superannuation of  Drivers and  Conductors as 58 years and

placed them in Group “C”.   That vide Resolution No. 1415 of 1985,

the Board of Directors resolved that the classification of the posts of

all the employees would be revised in view of the recommendations

of the Second Pay Commission and that, in the present context, as

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the pay scale of the Drivers and Conductors have been revised to

Rs.335­8­415­10­495 and above, they would be placed  in Group

“C”.   That by notification dated 10.06.1985 of the Managing

Director of the appellant­Corporation, the classification of posts of

all the employees were revised in view of the above­noted resolution

of the Board of Directors.   It was also clarified that the revision in

classification will be applicable while determining the age of

retirement of the employees.   According to the appellant­

Corporation, accordingly the drivers, including the respondents

herein, were placed in Group “C” class of employees and admittedly

they had been drawing the salary of Group “C” pay scale till the age

of their retirement.  That the respondents herein were retired from

service on attaining the age of superannuation of 58 years treating

and considering them in Group “C”.   The respondents challenged

the order of retirement before the Labour Court.  That by a common

judgment and award dated 23.09.2004, the Labour Court held that

the age of retirement of the concerned workmen­Drivers shall be 60

years as they were appointed before 30.06.1982.    

5. Feeling aggrieved and dissatisfied with the common judgment

and award  passed by the  Labour  Court  holding that the  age  of

retirement of the respondents was to be at 60 years and that the

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respondents were wrongly retired at the age of 58 years, the

appellant­Corporation preferred the writ petitions before the High

Court.

5.1 That, by the impugned common Judgment and order, the High

Court has dismissed the said writ petitions and has confirmed the

Judgment and award passed by the Labour Court.

5.2 Feeling aggrieved and dissatisfied with the impugned

judgment and order passed by the High Court, the appellant­

Corporation has preferred the present appeals.

6. Ms. Garima Prashad, learned Advocate appearing on behalf of

the appellants­Corporation has vehemently submitted that, in the

facts and circumstances of the case, the High Court has committed

a grave error in holding that the respective respondents who were

working as the  Drivers belonged to  Group “D” category.   It is

submitted that, consequently, the  High  Court has committed a

grave error in holding that their age of superannuation shall be 60

years.

6.1 It is vehemently submitted by the learned advocate appearing

on behalf of the appellants that the High Court has not properly

appreciated and considered the fact that though initially in the year

1979 when the respective respondents were appointed, they were in

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the pay scale of Rs.185­DRO­3­215­4­235­6­265. However,

subsequently, their pay scale was revised retrospectively and they

were placed in the pay scale of Rs.335­8­415­10­495 and, in fact,

they were also paid the arrears.   It is  submitted that, therefore,

when their pay scale was revised to Rs.335/­ from Rs.200/­ with

retrospective effect, all the respective respondents­Drivers would fall

in Group “C” and, therefore, as per the rules, their age of

superannuation would be 58 years.

6.2 Relying upon the rejoinder  filed on behalf  of the appellants

dated 28.03.2019, it is submitted that, in the year 1982, the pay

scales of all employees of the Corporation were revised on the basis

of the recommendations of the Second Pay Commission. It is

submitted that accordingly the pay scale of all the drivers of the

Corporation was revised to Rs.335/­ from Rs.200/­.  It is submitted

that the pay scale of the respective respondents was also revised to

Rs.335/­ w.e.f. the date of their appointment and they received the

arrears also for the period from July 1979 to August 1981 [SLP (C)

No. 29305/2008].   It  is submitted that thereafter on 18.01.1984,

the  Board of  Directors of the  Corporation in their 84th  Meeting

resolved to fix the age of superannuation of the Drivers and

Conductors as 58 years and place them in  Group “C”.   It is

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submitted that again in their 91st  Meeting in the year 1985, the

Board of Directors resolved that the classification of posts of all the

employees would be revised in view of the recommendations of the

Second Pay Commission and that the pay scale of the Drivers and

Conductors was again revised to Rs. 335­8­415­10­495 and above

and they  would be placed in  Group ‘C’.   It is submitted that

thereafter, on 10.06.1985, the above resolution was notified and it

was clarified that the  revision  in classification will  be  applicable

while  determining the  age  of retirement  of the  employees.   It is

submitted that accordingly, all  Drivers, including the respective

respondents, were placed in Group “C” class of employees.   It  is

submitted that in fact all the respondents were drawing the salary

of Group “C” pay scale till the age of their retirement.   It is

submitted that all the Drivers, including the respective

respondents, were paid the arrears as per the revised pay scale of

Rs. 335­8­415­10­495.  It is submitted that as the respondents­

Drivers  accepted the revised  minimum pay  scale to  Rs.335/­  of

Group “C” and have throughout received the salary of Group “C”

class of employees, and that their last drawn salary at the time of

their retirement was as per the pay scale of Group “C” employees,

both the Labour Court as well as the High Court have committed a

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grave error in  holding the  contrary  and  thereby  have  materially

erred in holding that the age of superannuation of the respective

respondents­Drivers was 60 years.   

6.3 It is submitted by the learned advocate appearing on behalf of

the appellants that even this grievance was raised by the concerned

respondents­Drivers belatedly, approximately after six years of the

retirement.

6.4 It is further submitted by the learned advocate appearing on

behalf of the appellants that, as such, the Division Bench of the

Allahabad High Court in a similar matter in a writ petition titled as

Brij Prasad Tewari v. U.P.S.R.T.C. and Ors.  filed by the retired

drivers of the appellant­Corporation challenging the age of

retirement as 58 years, dismissed the said writ petition holding that

in the absence of the agreement as to the age of superannuation

between the employer and the employee, the same shall be at

completion of 58 years of age by the employees.   

6.5 Making the above submissions, it is prayed to allow the

present appeals.

7. Learned advocate appearing on behalf of the respective

respondents­Drivers while supporting the impugned judgment and

order passed by the High Court has vehemently submitted that, as

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such, the respective respondents­Drivers when they were appointed

as the Drivers in the year 1979 were in the pay scale of Rs. 185­

DRO­3­215­4­235­6­265.   It is submitted that, therefore, all such

drivers who were getting the salary less than Rs.200/­ were to be

placed and/or considered in Group “D”.   It is submitted that even

their pay scale was revised subsequently i.e. after 1982 and in fact

the Corporation resolved to fix the age of superannuation of Driver

and Conductors as 58 years and place them in Group “C” in the

year 1984. It is submitted that, therefore, the resolution dated

18.01.1984 being Resolution No. 1319/1984 resolved to fix the age

of superannuation of the Drivers and Conductors as 58 years and

to place them in Group “C”, would not be applicable retrospectively.

It is submitted that, as prior to 1982 or even 1984, the respective

Drivers were in the pay scale of Rs. 185­DRO­3­215­4­235­6­265

and their salary was less than Rs.200/­, all of them would fall in

Group “D” and therefore,  considering the Rules prevailing at the

relevant time, their age of superannuation would be 60 years being

Group “D” employees.  

7.1 It  is further submitted by the learned counsel appearing on

behalf of the respondents that whatever is stated now that their pay

scale was revised retrospectively and/or they were paid the arrears

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was not placed before the High Court.   It is further submitted that

there is no material placed on record to substantiate the above.

7.2 Making the above submissions, it is vehemently submitted by

the learned counsel appearing on behalf of the respective

respondents­Drivers that the impugned judgment and order passed

by the  High  Court is  not required to  be interfered  with  by this

Court. Therefore, it is prayed to dismiss the present appeals.

8. We have heard the learned counsel appearing on behalf of the

respective parties at length.  The issue in the present appeals is in a

very narrow compass.   The short question which is posed for

consideration by this Court is whether the respective respondents­

Drivers would fall in Group “D” or Group “C”?   

8.1 It is required to be noted that all those employees who were

getting the salary less then Rs.200/­ would fall in Group “D”

category.  As  per the  Rules  prevailing  at the relevant time, the

employees getting salary more than Rs.200/­ would fall in Group

“A”, “B” or “C” as per the classification and those who would not fall

in either Group “A”, “B” or “C” category, they would fall in Group

“D” category.   As per the Rules prevailing at the relevant time, the

age of superannuation of Group “D” employees was 60 years and for

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the others, i.e. Group “A”, “B” and “C”, the age of retirement was 58

years.

8.2 It appears that at the time when the respective respondents­

Drivers were appointed, they were in the pay scale of Rs.185­DRO­

3­215­4­235­6­265 and under the normal circumstances they

would fall in Group “D” category and therefore their age of

superannuation would be 60 years.   However, it is required to be

noted and so stated in the rejoinder affidavit filed on behalf of the

appellant­Corporation dated 28.02.2019 that in the year 1982 the

pay scale of all the employees of the  Corporation  was revised,

including the  Drivers, and the pay scale of the  Drivers of the

Corporation was revised to Rs.335/­ from Rs.200/­.   It is further

stated that the pay scale of  the respondents was also revised to

Rs.335/­ w.e.f. the date of their initial appointment and they were

also paid the arrears from the date of their initial appointment till

August, 1981.  It is further stated in the affidavit that, in the year

1984, it was resolved to fix the age of superannuation of the Drivers

and Conductors as 58 years and place them in Group “C”.  It is also

further stated that, in the year 1985, the Board of Directors

resolved that the classification of posts of all the employees would

be revised in view of the recommendations of the Second Pay

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Commission and that the pay scale of the Drivers and Conductors

was again revised to Rs. 335­8­415­10­495 and above and that they

would be placed in Group “C”.   It is further stated that the above

resolution was notified on 10.06.1985 and it was also clarified that

the revision in classification will be applicable while determining the

age of retirement of the employees.   It is stated that accordingly all

the drivers, including the respondents herein, were placed in Group

“C” class of employees as they were drawing the salary of Group “C”

pay scale till their age of retirement.   It is further stated that,

pursuant to the  above  notification,  all the drivers, including the

respondents, were paid the arrears on the revised pay scale of Rs.

335­8­415­10­495.   

8.3 Learned  counsel  appearing  on  behalf  of the  appellants  has

produced before this Court the service record of one or two

respondents to substantiate the above and in support of their case

that the drivers were paid the arrears on revision of their pay scale.

There  is  no  further  counter  on behalf  of the  respondents  to the

rejoinder filed on behalf of the appellant­Corporation.   Therefore,

the averments in the rejoinder on behalf of the appellant­

Corporation had gone uncontroverted.   

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8.4 In view of the above, both the Labour Court as well  as the

High Court have committed a grave error in holding that the

respective respondents­Drivers were in Group “D” category and that

their age of superannuation would be 60 years.  As the pay scale of

the respective respondents­Drivers was revised to Rs.335­8­415­10­

495 with retrospective effect and in fact they were paid the arrears

also, thereafter it was not open for the respondents­Drivers to

contend that as per their original pay scale, their salary was less

than Rs.200/­  on  the  pay  scale  of  185­DRO­3­215­4­235­6­265,

they would be in Group “D” category. Once having taken the

advantage of the revised pay scale retrospectively and that their pay

scale was revised to Rs. 335­8­415­10­495 with retrospective effect

and they were paid the arrears which the respective respondents

accepted, in that case, they would fall in Group “C” category and,

therefore, considering the Rules, their age of superannuation would

be 58 years and  not 60 years, as contended on behalf of the

respective respondents­Drivers.   Therefore, the appellant­

Corporation rightly retired/superannuated the respective

respondents­Drivers on completion of 58 years of age.    

9. In view of the above and the reasons stated above, all these

appeals succeed and the impugned common judgment and order

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passed by the High Court is hereby quashed and set aside.  In the

facts and circumstance of  the case,  there will  be no order as to

costs.

........................................J. [L. NAGESWARA RAO]

........................................J. [M. R. SHAH]

New Delhi, April 16, 2019.