SR. SENIOR SUPERINTENDENT OF POST OFFICES Vs GURSEWAK SINGH
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-003150-003150 / 2019
Diary number: 41829 / 2018
Advocates: GURMEET SINGH MAKKER Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3150 OF 2019
(Arising out of SLP (Civil) 7627 of 2019)
Diary No. 41829 of 2018
Sr. Superintendent of Post Offices …Appellant
Versus
Gursewak Singh & Ors. …Respondents
WITH
CIVIL APPEAL NO. 3151 OF 2019 (Arising out of SLP (Civil)No. 7628 of 2019)
Diary No. 41825 of 2018
Sr. Superintendent of Post Offices …Appellant
Versus
Smt. Swam Kanta …Respondents
J U D G M E N T
INDU MALHOTRA, J.
1
1. Leave granted in both the special leave petitions.
2. A common question of law arises in both the appeals which are
being disposed of by a common judgment. The facts in Sr.
Superintendent of Post Offices v. Gursewak Singh & Ors. are
being considered as the lead case.
3. The present Civil Appeal has been filed against the Order dated
01.12.2017 passed by a Division Bench of the Punjab &
Haryana High Court at Chandigarh in LPA No. 1612 of 2017.
4. The factual matrix of the case, briefly stated, is as under:
4.1. On 26.06.1991, Respondent No. 1 was engaged as a
Gramin Dak Sewak i.e. an ExtraDepartmental Agent, to
work on a parttime basis in the Postal Department at
Faridkot, Punjab.
4.2. In 2014, Respondent No. 1 voluntarily resigned from
the said parttime job. On 28.08.2014, the Department
accepted the resignation, and Respondent No. 1 was
discharged with immediate effect.
4.3. Respondent No. 1 approached the Controlling
AuthoritycumAssistant Labour Commissioner, Central
2
Jalandhar, seeking gratuity under the Payment of Gratuity
Act, 1972 (herein after referred to as “the 1972 Act”).
4.4. The Appellant – Department took the stand that
Respondent No. 1 was not entitled to exgratia gratuity
under the Gramin Dak Sewak (Conduct & Engagement)
Rules, 2011 as he had voluntarily resigned from the job.
The Controlling AuthoritycumAssistant Labour
Commissioner, Central Jalandhar, vide Order dated
21.09.2015, allowed the claim of Respondent No. 1 and
directed the Department to pay an amount of Rs.
1,06,021/ along with Interest @ 10% p.a. from
28.08.2014.
4.5. The Department filed an Appeal u/S. 7(7) of the 1972
Act, against the Order dated 21.09.2015 before the Deputy
Chief Labour Commissioner (Central) Kendriya Sadan,
Chandigarh.
The Appellate Authority vide Order dated 17.05.2016
dismissed the Appeal filed by the Appellant – Department,
and upheld the Order dated 21.09.2015 passed by the
3
Controlling AuthoritycumAssistant Labour Commissioner,
Central Jalandhar.
4.6. The Department filed C.W.P. No. 11412 of 2017 before
the Punjab & Haryana High Court at Chandigarh under
Article 226/227 of the Constitution against the Order dated
17.05.2016.
The learned Single Judge vide Oder dated 23.05.2017
dismissed the Writ Petition filed by the Department relying
upon earlier judgments passed by the same High Court in
Senior Superintendent of Post Officers, Jalandhar Division,
Jalandhar v. Darshan Ram (through LRs) & Ors.1 and
Senior Superintendent of Post Officers v. Smt. Sham Duiari &
Ors.2
4.7. The Department challenged the Order dated
23.05.2017 passed by the Single Judge by way of LPA No.
1612 of 2017 before the Punjab & Haryana High Court at
Chandigarh.
The division bench of the Punjab & Haryana High
Court at Chandigarh on 01.12.2017, dismissed the LPA
1 2014 (9) SCT 120 (DB) 2 2006 (3) SCT 577
4
filed by the Department on the ground that SLPs filed
against the earlier judgments had been dismissed by this
Court. As a consequence, the judgment of the learned
Single Judge did not warrant interference.
4.8. The Department has filed the present Appeal to
challenge the Judgment and Order dated 01.12.2017
passed by a division bench of the High Court.
5. We have heard the learned ASG Mr. Vikramjit Banerjee for the
Appellant – Department. Mr. Bharat Sangal, Advocate was
appointed as Amicus Curiae vide Order dt. 10.12.2018 to
represent the interest of the Respondents who did not appear,
despite service being effected on them.
We have perused the pleadings and written submissions
filed by both parties.
6. The issues which arise for consideration are as follows:
6.1. Whether a Gramin Dak Sewak is an ‘employee’ as per
Section 2(e) of the 1972 Act, and is entitled to payment of
Gratuity under this Act?
6.2. Whether a Gramin Dak Sewak is eligible for payment of
Gratuity under the 2011 Rules upon voluntary resignation?
5
7. The learned ASG appearing on behalf of the Department
submitted that :
7.1. The Gramin Dak Sewaks constitute a unique
department of posts. The persons working as Gramin Dak
Sewaks are not regular departmental employees but “extra
departmental agents”, who work on a parttime basis for a
few hours every day; and, have an independent source of
livelihood. They are permitted to work upto the age of 65
years.
7.2. The Gramin Dak Sewaks are governed by the 2011
Rules, which form a complete and separate code providing
for the recruitment, gratuity, conduct, and disciplinary
proceedings of Gramin Dak Sewaks.
The terms and conditions of their engagement are
governed by Rule 3A of the 2011 Rules, which reads as
under :
“3A Terms and Conditions of Engagement
(i) A Sevak shall not be required to perform duty beyond a maximum Period of 5 hours in a day;
(ii) A Sevak shall not be retained beyond 65 years of age;
(iii)A Sevak shall have to give an undertaking that he has other sources of
6
income besides the allowances paid or to be paid by the Government for adequate means of livelihood for himself and his family;
(iv)A Sevak can be transferred from one post/unit to another post/unit in public interest;
(v) A Sevak shall be outside the Civil Service of the Union;
(vi)A Sevak shall not claim to be at par with the Central Government employees;
(vii) Residence in post village/delivery jurisdiction of the Post Office within one month after selection but before engagement shall be mandatory for a Sevak:; Failure to reside in place of duty for GDS
BPM & within delivery jurisdiction of the Post Office for other categories of Gramin Dak Sevaks after engagement shall be treated as violative of conditions of engagement and liable for disciplinary action under Rule 10 of the Conduct rules, requiring removal/dismissal;
(viii) Post Office shall be located in the accommodation to be provided by Gramin Dak Sevak Branch Postmaster suitable for use as Post Office premises;
(ix)Combination of duties of a Sevak shall be permissible;”
(emphasis supplied)
A reading of Rule 3A(iii) of the 2011 Rules, makes it
abundantly clear that a Gramin Dak Sewaks must have an
independent means of livelihood. The Gramin Dak Sewaks
are engaged on a parttime basis for a maximum of 3 to 5
hours a day. Rule 3A(v) and (vi) stipulate that a Gramin
Dak Sewak shall be outside the Civil Service of the Union,
7
and shall not claim to be at par with the servants of the
Government.
7.3. It was further submitted on behalf of the Appellant –
Department that the parttime employment of Gramin Dak
Sewaks is governed by a separate scheme, since they do
not form part of the regular cadre, and cannot be treated to
be in the main service or class of service. Gratuity is
payable to them in accordance with the Gramin Dak Sewak
(Conduct & Engagement) Rules, 2011.
Rule 6(1) of the 2011 Rules provides for payment of ex
gratia gratuity to Gramin Dak Sewaks. Rule 6(13) of the
2011 Rules provides that no gratuity is payable to a Gramin
Dak Sewak, if he resigns from the agency on his own,
except on medical grounds.
Rule 6(1) and (13) of the 2011 Rules read as under :
“(1) Payment of exgratia gratuity. – The question of grant of some kind of purely ex gratia monetary grant to ED Agents working in the Indian Posts and Telegraphs Department on termination of their services has been under consideration for a long time. It has been decided as follows : 1. ED Agents as defined in P & T Extra
Departmental Agents (Conduct and Service) Rules, 1964, whose services are terminated otherwise than (i) for unsatisfactory word or (ii) as a measure of disciplinary action or (iii) in
8
consequence of their being appointed in a regular post under the P & T Department, may be sanctioned monetary grants termed as ‘Gratuity’, provided that they have put in not less than ten years of continuous satisfactory service as Ed Agents.”
“(13) No gratuity to ED Agent who quits the agency on his own. – The question of extending the benefit of grant of ex gratia gratuity to ED Agents who have to resign on account of circumstances beyond their control was taken up with the Ministry of finance. It has been decided that no ex gratia gratuity will be paid to ED Agents in such cases. It is, therefore, clarified that according to the present orders, gratuity is payable only if the services of an ED Agent are terminated in consequence of an action of the department, subject to their fulfillment of the other prescribed conditions and that no gratuity is payable if an ED Agent quits the agency on his own. The services of an ED Agent should not be terminated when he himself quits the job. In such cases, an order permitting the ED Agent to quit the services on his own should be issued so that the order may not be construed as an order of termination of service. ”
(emphasis supplied)
8. Mr. Bharat Sangal, learned Amicus Curiae, represented the
interest of the Respondents before this Court. The learned
Counsel inter alia submitted that :
8.1. The Payment of Gratuity Act, 1972 applies to every
place defined as an ‘establishment’ within the meaning of
any law for the time being in force in a state.
9
To determine the applicability of the Payment of
Gratuity Act, 1972 it must be seen whether the place is
defined as an establishment under the law applicable to the
State. Reliance was placed on the judgment of State of
Punjab v. Labour Court Jalandhar3 wherein this Court held
that an establishment falling within the definition of
Section 2(ii)(g) of the Payment of Wages Act, 1936 would be
covered by the Payment of Gratuity Act, 1972.
It was contended that the Postal Department is an
establishment within the meaning of the term used in
Section 2(ii)(g) of the Payment of Wages Act, 1936 and the
1972 Act, would be applicable to its employees.
8.2. Section 1(3) of the 1972 Act, provides for payment of
gratuity to employees of every factory, mine, oilfield,
plantation, port, railway company, shop or establishment.
Section 1(3) of the 1972 Act reads as under :
“1.Short title, extent, application and commencement. (3) It shall apply to (a) every factory, mine, oilfield, plantation, port and railway company; (b) every shop or establishment within the meaning of any law for the time being in force in relation to shops and establishments in a State,
3 (1980) 1 SCC 4
10
in which ten or more persons are employed, or were employed, on any day of the preceding twelve months; (c) such other establishments or class of establishments, in which ten or more employees are employed, or were employed, on any day of the preceding twelve months, as the Central Government may, by notification, specify in this behalf.”
(emphasis supplied)
8.3. It was further submitted that Section 14 of the 1972
Act, specifically provides that the Act would apply
“notwithstanding anything inconsistent therewith contained
in any other enactment”.
Section 14 of the 1972 Act reads as under :
“14. Act to override other enactments, etc.— The provisions of this Act or any rule made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any instrument or contract having effect by virtue of any enactment other than this Act.”
8.4. Section 4(1)(b) of the 1972 Act provides that gratuity
would be payable to an employee even on his resignation.
Thus, any rule barring payment of gratuity to an employee
who resigns, would be contrary to Section 14 read with
Section 4(1)(b) of the 1972 Act.
11
8.5. It was further submitted that the Department of Posts,
Gramin Dak Sewak (Conduct and Employment) Rules, 2001
were superseded and replaced by the Department of Posts,
Gramin Dak Sewak (Conduct and Engagement) Rules,
2011.
Under the amended 2011 Rules the term
“employment/appointment” has been replaced by
“engagement”. The amended Rule 6 pertains to payment of
ex gratia Gratuity to Gramin Dak Sewaks.
9. The first issue to be determined is whether a Gramin Dak
Sewak is an ‘employee’ as per Section 2(e) of the 1972 Act, and
is entitled to payment of Gratuity under this Act?
9.1. Section 1(3)(b) of the 1972 Act applies to every
‘establishment’ within the meaning of “any law” for the time
being in force.
This Court in State of Punjab v. Labour Court
Jalandhar4 has held that there is no reason for limiting the
meaning of the expression ‘law’ in Section 1(3)(b) of the
1972 Act.
4 (1980) 1 SCC 4
12
The Postal Department is as an establishment under
Section 2(k) of the Indian Post Office Act, 1898 which reads
as under :
“2. Definitions. (k) the expression “Post Office” means the department, established for the purposes of carrying the provisions of this Act into effect and presided over by the Director General.”
(emphasis supplied)
The Indian Post Office Act, 1898 would fall under the
expression ‘law’ in Section 1(3)(b). Consequently, the Post &
Telegraphs Department would be an establishment under
the 1972Act.
9.2. Section 4(1) of the 1972 Act, provides for payment of
Gratuity to an employee on the termination of his
employment, subject to the condition that he must have
rendered a minimum of 5 years’ continuous service.
Section 4(1) of the 1972 Act reads as under :
“4. Payment of Gratuity. (1) Gratuity shall be payable to an employee on the termination of his employment after he has rendered continuous service for not less than five years, (a) on his superannuation, or (b) on his retirement or resignation, (c) on his death or disablement due to accident or disease: Provided that the completion of continuous service of five years shall not be necessary where the
13
termination of the employment of any employee is due to death or disablement: Provided further that in case of death of the employee, gratuity payable to him shall be paid to his nominee or, if no nomination has been made, to his heirs, and where any such nominees or heirs is minor, the share of such minor, shall be deposited with the Controlling Authority who shall invest the same for the benefit of such minor in such bank or other financial institution, as may be prescribed, until such minor attains majority. Explanation. For the purposes of this section, disablement means such disablement as incapacitates an employee for the work which he was capable of performing before the accident or disease resulting in such disablement.”
(emphasis supplied)
9.3. Section 4 of the 1972 Act, states that “Gratuity shall be
payable to an employee”.
The term ‘employee’ is defined by Section 2(e) of the
1972 Act, as under :
“2. Definitions. In this Act, unless the context otherwise requires, (e) “employee” means any person (other than an apprentice) who is employed for wages, whether the terms of such employment are express or implied, in any kind of work, manual or otherwise, in or in connection with the work of a factory, mine, oilfield, plantation, port, railway company, shop or other establishment to which this Act applies, but does not include any such person who holds a post under the Central Government or a State Government and is governed by any other Act or by any rules providing for payment of gratuity;”
(emphasis supplied)
14
Section 2(e) of the 1972 Act, however specifically
excludes persons who are governed by any Act, or Rules
providing for payment of Gratuity.
9.4. Section 2(e) of the 1972 Act excludes persons who hold
a post with the Central or State Government and are
governed by any other Act or rules providing for payment of
gratuity.
Gramin Dak Sewaks are engaged as Extra
Departmental Agents, a post governed by the 2011 Rules.5
These Rules have a separate provision for payment of
Gratuity to the Extra Departmental Agents.
A Gramin Dak Sewak is not an “employee” under the
1972 Act. The first issue is answered accordingly.
10. The second issue is whether a Gramin Dak Sewak is eligible
for payment of Gratuity upon voluntary resignation under the
2011 Rules?
10.1. The 2011 Rules provide that Gramin Dak Sewaks are
ExtraDepartmental Agents, who are outside the Civil
Service of the Union, and shall not claim to be at par with
5 Superintendent of Post Officers v. PK Rajamma; (1997) 3 SCC 94 See also Union of India v. Kameshwar Prasad; (1997) 11 SCC 650
15
the Central Government Employees. The Extra
Departmental Agents are engaged by the Department of
Posts & Telegraphs to cater to the postal requirements in
the rural and remote areas. The system avails the services
of schoolmasters, shopkeepers, landlords, and such other
persons in a village who have a reasonable standard of
literacy, and adequate means of livelihood, and can
therefore assist the Department on a parttime basis by
way of gainful avocation, to provide service to the rural
communities for their postal requirements.
Rule 3A(i) of the 2011 Rules provides that the Gramin
Dak Sewaks shall not be required to perform duties beyond
a maximum period of 5 hours a day. This shows the
avocational nature of the service.
Rule 6(1) of the 2011 Rules provides for payment of
gratuity to Gramin Dak Sewaks. However, Rule 6(13) states
that no Gratuity is payable if an ExtraDepartmental Agent
quits the agency on his own.
10.2. In the present case, Respondent No. 1 tendered his
resignation in 2014. The Appellant – Department accepted
16
his resignation vide letter dated 28.08.2014. The Order
dated 28.08.2014 accepting the resignation of Respondent
No. 1 reads as under :
“ The unconditional resignation dated nil submitted by Sh. Gursewak Singh from the post of GDSBPM Assa Butter in a/c with Bariwala SO is hereby accepted with immediate effect. Usual charge Reports should be sent to all concerned.
Sd/ THE SUPDT OF POST OFFICES
FARIDKOT DIVISION FARIDKOT – 151203 ”
(emphasis supplied)
The Order was passed under Rule 6(13) permitting
Respondent No. 1 to quit the services of the Gramin Dak
Sewak as per his voluntary resignation.
As a consequence of his resignation, Respondent No. 1
became disentitled from the payment of Gratuity under the
statutory 2011 Rules applicable to Gramin Dak Sewaks.
The second issue is answered accordingly.
11. The Impugned Orders passed by the High Court in both the
Appeals are hereby setaside.
We acknowledge the valuable assistance provided by the
learned Amicus Curiae Mr. Bharat Sangal in representing the
interest of the Respondents.
17
Pending applications in both the Appeals, if any, are
dismissed.
The Appeals are allowed accordingly.
…...........................J. (UDAY UMESH LALIT)
…..……………………J. (INDU MALHOTRA)
New Delhi,
March 15, 2019.
18