DIRECTOR GENERAL ESIC Vs PUROSHOTTAM MALANI
Bench: A.K. MATHUR,P. SATHASIVAM, , ,
Case number: C.A. No.-004611-004611 / 2008
Diary number: 31787 / 2006
Advocates: MANISH KUMAR SARAN Vs
GUNNAM VENKATESWARA RAO
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4611 OF 2008 (Arising out of SLP(C) No. 1551 of 2007)
Director General ESIC & Anr. .... Appellants
Versus
Puroshottam Malani .... Respondent
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and order dated 29.08.2006 of the
High Court of Madhya Pradesh, Bench at Indore in Writ Petition(s) No. 1028 of 2004
whereby the Division Bench of the High Court has dismissed the writ petition filed by the
appellant herein and affirmed the order dated 13.01.2004 passed by the Central
Administrative Tribunal, Jabalpur, Circuit Bench, Indore in O.A. No. 1002/2000.
3. Brief facts which are necessary for the disposal of the present appeal are that
the respondent herein was working in the appellant organization as Manager. Since he
wanted to go on voluntary retirement, he tendered a three months' notice dated 31.12.1999
for voluntary retirement to retire him with effect from 31.3.2000. The said notice of the
respondent for relieving him on voluntary retirement was accepted by the appellant
corporation on 10.2.2000. However, on 22.3.2000, i.e., 10 days prior to the date of relieving
him, the respondent sought to withdraw his notice of voluntary retirement whereby the
respondent had sought voluntary retirement with effect from 31.3.2000. The request for
withdrawal of the notice for voluntary retirement was rejected by the appellant corporation
on 17.4.2000. Aggrieved against the said order of rejection dated 17.4.2000, the respondent
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herein approached the CAT, Jabalpur, Circuit Bench, Indore. The CAT vide its order
dated 13.01.2004 quashed and set aside the order dated 17.4.2000 of the appellant herein
and directed the appellant to treat the applicant-respondent to have continuously worked
till the date of actual superannuation and granted him all arrears of salary and other
emoluments including increments and to get his pensionary benefits refixed accordingly.
Aggrieved against the said order of the CAT, the appellant filed a writ petition before the
High Court of Madhya Pradesh which was dismissed by the impugned judgment and order
and the order of the Tribunal was affirmed. Hence the present appeal by special leave.
4. The Division Bench of the High Court with reference to sub-Rule (2) of Rule
48 of the Central Civil Services (Pension Rules, 1972) held that the respondent has revoked
his resignation before the last date i.e. 31.3.2000. Therefore, he should have been permitted
to withdraw the same and the acceptance of retiral benefits including pension, gratuity,
leave encashment etc. ought to have been ignored. Placing reliance on various decisions of
this Court including the cases of Union of India Vs. Gopal Chandra Misra (1978) 2 SCC,
301, Balram Gupta Vs. Union of India 1987 (Supp.) SCC, 228 and Punjab National Bank
Vs. P.K. Mittal 1989 (Supp. 2) SCC, 175, the Division Bench dismissed the writ petition.
That is how the appellant is before us.
5. We have heard learned counsel for the parties and perused the record. It is
true that the respondent herein has tendered the notice dated 31.12.1999 for seeking
voluntary retirement with effect from 31.3.2000 and his request was accepted by the
appellant on 10.2.2000. But the respondent revoked his request for voluntary retirement by
letter dated 22.3.2000, i.e., prior to 31.3.2000. In this appeal, the question that arises for our
consideration is whether after respondent's resignation has been accepted by the appellant
and the appellant has been given marching orders and he has already withdrawn all the
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pensionary benefits including leave encashment, gratuity, commutation on 14.9.2000, is it
still open for him to agitate the matter. The respondent herein filed an Original Application
before the Tribunal on 12.11.2000. Can such conduct of the respondent be permitted.
6. Rule 48(2) of the Central Civil Services (Pension)Rules, 1972 reads as under :-
"(2) A Government servant, who has elected to retire under this
rule and has given the necessary intimation to that effect to the Appointing
Authority, shall be precluded from withdrawing his election subsequently
except with the specific approval of such authority :
Provided that the request for withdrawal shall be within the
intended date of his retirement."
7. In the present case also, the respondent has expressed his intention for
withdrawing the notice of voluntary retirement prior to 31.3.2000 which was the last date
given by him. Normally, there is no prohibition for the incumbent to revoke the notice of
voluntary retirement before the penultimate day but that can only be permitted to withdraw
the same with the specific approval of the appointing authority and secondly it has to be
done before the penultimate day. In this case, the authorities have refused to withdraw the
notice of voluntary retirement and the authorities observed that the respondent has not
given any reason for withdrawal of the notice seeking voluntary retirement. In the case of
Balram Gupta (supra) the appellant was working as an Accountant in the Photo Division of
the Ministry of Information and Broadcasting and by letter dated 24.12.1980 he sought
voluntary retirement from service with effect from 31.3.1981. But later on by his letter
dated 20.1.1981 he sought to revoke the same on the ground that on account of persistent
and personal requests from the staff members, he had to change his mind". This reason was
found to be justified by this Court and this Court accordingly allowed the appeal of the
appellant. This Court held that the appellant has given some plausible explanation for
revoking his notice of voluntary retirement and there is no reason why such explanation
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does not go well with the authorities and the authorities should not resort to short cut
methods to get rid of the employees. Accordingly, this Court allowed the appeal and
granted all consequential benefits. Therefore, the case of Balram Gupta (supra) stand
distinguished from the facts of the present case.
8. In the case of K.L.E. Society Vs. Dr. R.R.Patil and Another (2002)5 SCC 278
in almost identical situation, the respondent therein had sought voluntary retirement from
service on the ground that "He was severely hit by ill health and misfortune. As a result, he
was undergoing both physical and mental agony, since long time." However, in the case of
Dr. R.R. Patil (supra) there was no question agitated that whether the reason for
withdrawal was given in the letter for withdrawal of notice for voluntary retirement.
Therefore, this aspect was not gone into by this Court. Hence, the said case is also
distinguishable from the facts of the case at hand.
9. However, in the present case, we find that the incumbent who has given the
notice of voluntary retirement on 31.12.1999 and wanted to revoke the same on 22.3.2000,
i.e., before the last date 31.3.2000, has not given any explanation whatsoever for revoking
the notice of voluntary retirement and has got all the benefits which he was entitled to get on
the basis of voluntary retirement. After having received all the benefits of voluntary
retirement, the respondent approached the Tribunal for setting aside the order dated
17.4.2000 accepting the notice of voluntary retirement. This conduct of the respondent also
dis-entitles him any benefit.
10. The government service is not contractual. It is a service which confers status
and a person who opts for voluntary retirement and later on wants to revoke the same
before the expiry of the period of notice has to satisfy the authorities why he is seeking to
revoke the notice of voluntary retirement. Rule 48(2) of the Central Civil Services (Pension)
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Rules, 1972 clearly states that the incumbent can seek withdrawal of the notice of voluntary
retirement but with the specific approval of the authorities. Therefore, as per sub-Rule (2) of
Rule 48 of the CCS (Pension) Rules, 1972 specific approval of the authority is required for
withdrawal of the notice of voluntary retirement. If the incumbent does not provide any
reason or material for revoking his notice of voluntary retirement then it is always open for
the authority to decline the request for withdrawal of notice of voluntary retirement. If such
discipline is not read into the Rule then perhaps every employee can send a notice for
voluntary retirement and revokes the same at his sweet will. This cannot be permitted. The
Rule mandates that there should be a specific approval of the appointing authority.
Clearly, the Rule provides that the appointing authority can certainly approve or
disapprove a request for withdrawal of notice of voluntary retirement.
11. Therefore, in the facts of the present case where the respondent has not
provided for reason for withdrawal of his notice for voluntary retirement and secondly that
the respondent had already received all the pensionary benefits including leave encashment,
gratuity, commutation etc. and woke up to file an application before the Tribunal as late as
November, 2000, we are of the opinion that this appeal deserves to be allowed. Accordingly,
we allow this appeal and set aside the impugned judgment and order dated 29.8.2006 of the
Division Bench of the High Court and that of the Central Administrative Tribunal, Circuit
Bench, Indore dated 13.1.2004.
The appeal is allowed. No order as to costs.
...........................J. (A.K.MATHUR)
...........................J.
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(P. SATHASIVAM) New Delhi July 22, 2008