THE STATE OF HIMACHAL PRADESH REVENUE SECRETARY Vs PINJU RAM
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-000898-000900 / 2019
Diary number: 35636 / 2012
Advocates: ABHINAV MUKERJI Vs
ANIP SACHTHEY
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 898-900 OF 2019 (Arising out of SLP(C) Nos. 37383-37385 of 2012)
THE STATE OF HIMACHAL PRADESH & ANR. Petitioner(s)
VERSUS
PINJU RAM ETC. Respondent(s)
JUDGMENT
Dr. Dhananjaya Y. Chandrachud
Leave granted.
On 27 February 2004, the Chief Secretary to the
Government of Himachal Pradesh addressed a communication inter
alia to all Deputy Commissioners and Heads of Departments among
others, stating that the regularisation of part time employees
was engaging the attention of the State for some time in the
past. The Government decided that part time class-IV employees
who completed ten years of continuous service as on 31 December
2003 in all departments, except Education and Ayurveda, will be
made daily wagers subject to certain terms and conditions.
Para 1 and 3 of the letter contained the following conditions:
“1. Part-time Class-IV employees who have completed ten years of continuous service as on 31.12.2003 will be made daily wager. Posts vacated by such part-time employees shall stand abolished.
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3. The conversion to daily wager status will be with prospective effect.”
Some part time employees had moved the Himachal Pradesh
Administrative Tribunal seeking regularisation of their
services and other benefits.
The Tribunal by its order dated 27 June 2006 observed
that the State Government had framed a policy for providing
daily wage employment to part time employees completing ten
years of service. Hence, the State Government was directed to
provide daily wage employment to those applicants before it who
had completed ten years of service.
The State Government filed a writ petition before the
High Court which was dismissed, following which a special leave
petition was dismissed by this Court on 21 November 2007.
Another writ petition1 was filed by a part time employee,
Moti Singh seeking conversion to the status of a daily wage
worker with effect from the date of completion of ten years of
service on a part time basis. On 21 April 2011, a Division
Bench of the High Court of Madhya Pradesh disposed of the writ
petition with a direction to the State Government to consider
the representation filed by the employee. The High Court held
thus:
“2...We make it clear that in case the petitioner is granted daily waged status retrospectively, he shall not be entitled to
1 CWP No. 2192/2011
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any consequential monetary benefit in that regard. The period will be counted only for the purpose of his claim for regularisation after having worked as a daily wager for 10 years in that manner.”
Pursuant to the above directions of the High Court, the
State Government in the Department of Revenue issued
instructions on 22 September 2011. The instructions, inter
alia, govern Revenue Chowkidars and provided as follows:
“1. That the amount of wages to daily waged Revenue Chowkidars shall be paid from the date they have actually been appointed and working as full time daily wager in the department.
2. Since the Revenue Chowkidars have worked as part-time prior to their conversion into daily wagers, therefore, they are not entitled to any financial benefit like arrear etc. Attention is also invited to Hon’ble High Court judgment 21.04.2011 passed in a CWP No. 2192 of 2011 titled Moti Singh vs. State and Ors. Where direction has been issued that “in case the petitioner is granted daily waged status retrospectively, he shall not be entitled to any consequential monetary benefit.
3. Seniority to these daily waged Revenue Chowkidars may be granted from the date of completion of 10 years as Part Time workers.”
The first respondent filed a writ petition before the
High Court seeking a grant of daily wage status with
consequential benefits with effect from 27 February 20042.
On 7 July 2012, the State Government issued further
instructions for the conferment of daily wage status on the
2 (CWP 2494/2012)
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remaining part time employees though without financial benefits
in the interregnum including the arrears of pay. By its
judgment dated 20 July 2012 which is impugned in these
proceedings, the High Court issued a direction to the State
Government to the effect that all part time Revenue Chowkidars
who have been conferred daily wage status in terms of the
policy dated 27 February 2004 should be granted monetary
benefits with effect from 1 January 2007.
The High Court directed that having been conferred with
daily wage status, they shall be treated at par with all daily
wagers in terms of the policy prevailing on the completion of
eight years. Consequential benefits were directed to be
disbursed within three months failing which interest at the
rate of nine per cent will ensue. When the special leave
petition came up for hearing on 2 January 2013, a statement was
made before this Court on behalf of the Government of Himachal
Pradesh that the appellant would confine the challenge only to
the question of back wages to persons who are converted to
daily wage status. While issuing notice, this Court stayed the
grant of consequential benefits.
The submission which has been urged on behalf of the
State in support of the appeals is that the original policy
dated 27 February 2004 governed part time employees of the
State Government, who upon the completion of ten years of
service as on 31 December 2003, were to be made daily wagers.
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The Revenue Chowkidars who are not appointed by the State were
not governed by the above policy. The Revenue Chowkidars are
essentially engaged by the Panchayats. Hence, it was urged
that in pursuance of the judgment of the High Court dated 21
April 2011, a conscious decision was taken on 22 September 2011
by the State Government in the Department of Revenue by which
Revenue Chowkidars were to be granted seniority from the
completion of ten years as part time workers but their wages as
daily wagers would be from the date on which they were actually
appointed and were working as daily wagers in the department.
Similarly, on 7 July 2012, the State Government reiterated its
position by directing that part time revenue chowkidars who had
completed 10 years of service until 31 March 2012 will be made
daily wagers from the date when they have completed ten years
of service, their seniority being reckoned from the date of
completion of ten years without any financial benefits of the
past period. Hence, it was urged that the High Court was in
error in issuing a direction for the payment of consequential
benefits with effect from 1 January 2007.
On the other hand, it has been urged on behalf of the
respondent employees that the High Court was justified in
issuing the impugned directions, since upon the completion of
ten years, the actual date on which the employees were actually
placed on daily wage status, was a matter of administrative
formality for which no fault can be found with the employees.
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Moreover, it was urged that for all intents and purposes,
the part time employees were doing the same work as those who
are daily wage workmen and consequently such a direction,
which the High Court issued, was sustainable in law.
The initial policy of the State Government dated 27
February 2004 applied to part time class-IV employees in all
departments of the State Government except for Education and
Ayurveda. The Policy envisaged that upon the completion of
ten years of continuous service as on 31 December 2003, these
part time class-IV employees would be conferred daily wage
status with prospective effect.
In Moti Singh (supra), the High Court specifically held,
while directing the consideration of a representation that
upon the conferment of daily wage status, the employee would
not be entitled to any consequential monetary benefits for the
past period, but this would be counted for the purpose of
regularization after completion of ten years.
The policy dated 22 September 2011 essentially adopted
the principle adopted in Moti Singh (supra) by the High Court.
The communication dated 22 September 2011 of the State
Government in the Department of Revenue specifically spoke of
the conversion of part time revenue chowkidars to daily wage
status. Such a policy statement was required since evidently
they were not specifically covered by the policy decision of
27 February 2004.
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The decision which communicated on 22 September 2011
essentially granted seniority to the revenue chowkidars who
were being placed on a daily wage basis. However, the payment
of wages would be with effect from the date of the actual
appointment and not earlier.
In the meantime, there was also a decision by a Division
Bench of the High Court in State of Himachal Pradesh & Anr.
vs. Meher Singh and Others3 on 12 April 2007 which adverted to
the decision which was taken on 27 April 2004 by the State
Government.
Having regard to this background, we are of the view,
that once the State Government decided to bring part time
revenue chowkidars on a daily wage basis with the added
stipulation that while their seniority would count from the
completion of ten years, this would be without any past
financial benefits, this principle was required to be duly
followed.
In the circumstances, the High Court ought not to have
issued a direction for the payment of consequential monetary
benefits with effect from 1 January 2007.
Such a direction in fact was inconsistent with the
observations of the High Court itself in Moti Singh (supra)
which was decided on 21 April 2011.
3 C.W.P. No. 281 of 2007
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The direction contained in the impugned order for the
payment of monetary benefits with effect from 1 January 2007
shall stand set aside. We clarify that the State Government
shall abide by the stipulations which are contained in the
communication dated 22 September 2011 (Annexure P-5) issued by
the Principal Secretary, Revenue in the Department of Revenue
which have been noted in the earlier part of this judgment.
We, however, clarify that the seniority of the part time
chowkidars who are granted daily wage status will be counted
from the date of completion of ten years as part time
chowkidars though without any financial benefits for the past.
For the above reasons, we are of the view that the
present appeals should be allowed. They are accordingly
allowed.
There shall be no order as to costs.
Pending application(s), if any, shall stand disposed of.
...…...….......………………........J. (DR. DHANANJAYA Y. CHANDRACHUD)
…...…........……………….…........J. (HEMANT GUPTA)
NEW DELHI, January 22, 2019
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.901 OF 2019 (Arising out of SLP (C) No.3738 of 2016)
STATE OF HIMACHAL PRADESH AND ORS. APPELLANT(s)
VERSUS GANESH DUTT & ANR. RESPONDENT(s)
O R D E R
Delay condoned.
Leave granted.
The High Court, by its impugned order dated 13
October 2014, has disposed of the Writ Petition [CWP 7040
of 2014] filed by the respondents in terms of its earlier
decision in Roshan Lal Vs. State of Himachal Pradesh 4
decided on 4 August 2014 and directed consideration of
the case of the respondents in accordance with the above
judgment.
Learned counsel appearing on behalf of the State of
Himachal Pradesh has submitted that Roshan Lal’s case was
considered by the High Court after affidavits were filed.
Placing reliance on paragraph 13 of the judgment, learned
counsel submitted that an affidavit was filed by the
tehsildar admitting the engagement of those petitioners
as chowkidars. In the present case, it has been urged
that the petition was simply disposed of without calling
for a counter affidavit from the State.
4 CWP 3496 of 2009
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The attention of the Court has been drawn to the
grounds contained in the special leave petition where it
has been specifically submitted that the respondents were
not appointed and, as a matter of fact, though they
claimed to have been engaged since 1996, the Writ
Petition was filed in the High Court only in 2014.
Since the High Court has not dealt with the
individual facts pertaining to the case of the
respondents, we consider it appropriate and proper to
allow this appeal and set aside the impugned judgment and
order of the High Court dated 13 October 2014.
Accordingly, we restore the Writ Petition (CWP 7040 of
2014] to the file of the High Court for disposal afresh.
The State shall file its counter affidavit before the
High Court within a period of four weeks from today so as
to enable the High Court to take a considered view in the
matter. All the rights and contentions of the parties
are kept open. We request the High Court to dispose of
the Writ Petition at an early date.
The appeal is accordingly disposed of. No costs.
.............................J. (DR. DHANANJAYA Y. CHANDRACHUD)
.............................J. (HEMANT GUPTA)
NEW DELHI JANUARY 22, 2019
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ITEM NO.15 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 37383- 37385/2012
(Arising out of impugned final judgment and order dated 20-07-2012 in CWP No. 2494/2012 20-07-2012 in CWP No. 4301/2012 20-07-2012 in CWP No. 5113/2012 passed by the High Court Of Himachal Pradesh At Shimla)
THE STATE OF HIMACHAL PRADESH & ANR. Petitioner(s)
VERSUS
PINJU RAM ETC. Respondent(s) WITH SLP(C) No. 3738/2016 (XIV) Date : 22-01-2019 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Abhinav Mukerji, AAG Mrs. Bihu Sharma, Adv. Mr. Siddharth Garg, Adv.
For Respondent(s) Mr. M.T. George, Adv.
Mr. Subhash Chandran K.R., Adv. Ms. M.G. Yoganaya, Adv.
Mr. Biju P Raman, AOR
Mr. Anip Sachthey, AOR Mr. Saakar Sardana, Adv. Mr. Aditya Dhawan, Adv. Ms. Kiran Dhawan, Adv. Ms. Ria Sachthey, Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following O R D E R
CIVIL APPEAL NOS. 898-900 OF 2019 @ SLP(C) Nos. 37383-37385 of 2012
Leave granted.
The appeals are allowed in terms of the signed reportable
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judgment.
Pending application(s), if any, shall stand disposed of.
CIVIL APPEAL NO.901 OF 2019 @ SLP (C) No.3738 of 2016
Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER
(One signed reportable judgment and one signed order are placed on the file)