KUNNASHADA MUTHUKOYA Vs ADMINISTRATOR U.T. OF LAKSHADWEEP
Bench: R.V. RAVEENDRAN,P. SATHASIVAM, , ,
Case number: C.A. No.-003537-003537 / 2001
Diary number: 10511 / 2000
Advocates: SANJAY JAIN Vs
D. S. MAHRA
Reportable IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3537 OF 2001
Kunnashada Muthukoya … Appellant
Vs.
Administrator U.T. of Lakshadweep & Anr. … Respondents
J U D G M E N T
R.V.RAVEENDRAN, J.
The appellant was promoted as a lineman, a group ‘C’ post, in the
Lakshadweep Electricity department, on 2.2.1985. The pay scale of lineman
was initially Rs.85-2-95-3-110 which was revised to Rs.210-4-226-EB-4-
250-EB-5-290. The pay scale was further revised to Rs.800-15-1010-EB-
20-1150 as per Central Civil Services (Revised Pay) Rules, 1986 (for short
‘Revised Pay Rules’). The appellant gave a representation dated 1.10.1994
requesting a higher pay scale. He contended that as the post of lineman was
classified as a group C post, he should be given the benefit of the minimum
of the pay scales prescribed for group ‘C’ posts under the Revised Pay
Rules, that is Rs.825-15-900-EB-20-1200.
2. By Office Memorandum dated 9.8.1995 the respondent rejected the
representation of appellant for grant of the higher pay scale of Rs.825-1200.
The said memorandum stated that though the post of lineman was a group
‘C’ post, the revised pay scale applicable to the said post was that which
corresponded to pre-revision pay-scale of Rs.210-290 drawn by linemen and
therefore appellant was entitled only to the revised pay scale of Rs.800-
1150. It was also stated that the duties and responsibilities of linemen in the
Electricity Department differed substantially from linemen in other
departments (that is Linemen/Wireman in telecommunications, Postmen/
Mailguards in Postal department etc.); that the Fourth Pay Commission had
recommended the higher pay scale of Rs.825-15-900-EB-20-1200 only for
linemen and wiremen in the Telecommunication Department on the specific
condition that their recruitment qualifications should be raised; and that the
revised pay scale of Rs.800-1150 given to the appellant was therefore in
accordance with the fourth pay commission’s recommendations.
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3. Feeling aggrieved the appellant approached the Central
Administrative Tribunal, Ernakulam Bench. The Tribunal allowed the
application by order dated 28.6.1997 and quashed the O.M. dated 9.8.1995.
The Tribunal held that as the appellant was in a group ‘C’ post, he was
entitled to the minimum pay scale applicable to group ‘C’ posts, after the
revision of pay scales; that under the CCS (Revised Pay) Rules, 1986, the
pay scale of Rs.800-1150 was a group ‘D’ pay scale and the lowest pay
scale applicable to group ‘C’ posts was Rs.825-1200; and that therefore the
appellant was entitled to the revised pay scale of Rs.825-1200 from
1.1.1986 with all consequential benefits. The respondents challenged the
said order in a writ petition (O.P.No.13965/1998) before the High Court of
Kerala. The High Court allowed the writ petition by order dated 27.1.2000
following the decision of this Court in Union of India v. P V Hariharan
[1997 (3) SCC 568]. The High Court held that as the pay scale applicable to
the appellant before the pay revision was Rs.210-290, he was entitled only
to the corresponding revised pay scale of Rs.800-1150 under the Revised
Pay Rules, and that he was not entitled to a higher pay scale. The said order
is challenged in this appeal by special leave. The only question that
therefore arises for our consideration is whether the appellant was entitled
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to the benefit of higher pay scale of Rs.825-1200 as he was holding a Group
‘C’ post.
4. In Hariharan (supra), this Court considered a similar claim by Tool
Room Assistants in the Fisheries department, whose pay scale was initially
Rs.85-128, revised to Rs.210-290. After the Fourth Pay Commission
recommendations, they were given the revised pay scale of Rs.800-1150.
The Tribunal held that as the post held by them was included in Group ‘C’,
they were entitled to the higher pay scale of Rs.1150-2900. Reversing the
said decision, this Court held:
“We are unable to appreciate the reasoning or approach of the Tribunal. The pay scale of Tool Room Assistant in IFP is Rs.800-1150. …. Assuming that the said post was mentioned under Group C, it may be – or may not be – an error. What is material is that the classification cannot result in change of pay scale from Rs.800-1150 to Rs.1150-2900. This is simply unimaginable. Pay scales are what are prescribed for each post by the Government which is very often done on the basis of recommendations of a Pay Commission or a similar expert body. Classification of posts has nothing to do with fixation of pay scales; it only classifies posts into several groups based upon the pay scales already fixed. Classification and prescribing pay scales for several posts are two different and distinct functions. The Tribunal’s order is, in our opinion, wholly unsustainable in law.”
(Emphasis supplied)
5. The learned counsel for the appellant fairly conceded that if the ratio
of Hariharan is applied, the appellant’s claim is liable to be rejected. But he
contended that the decision in Hariharan should be considered as having
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been rendered per incurium, as it ignores Rule 5 of the Revised Pay Rules.
Relying on the decisions of this Court in Nirmal Jeet Kaur v. State of M.P.
[2004 (7) SCC 558] and Central Board of Dawoodi Bohra Community v.
State of Maharashtra [2005 (2) SCC 673], he submitted that a decision
rendered per incurium is not a binding precedent. According to the
appellant, having regard to Rule 5 of the Revised Pay Rules, the revision of
pay of a government servant should be with reference to the class of post
held by him and not with reference to the pay scale earlier applicable to him.
He therefore contended that as the appellant held a Group ‘C’ post, the pay
scale applicable to Group ‘C’ government servants should be extended to
him.
6. The principles enunciated in Hariharan is that ‘classification of posts
has nothing to do with fixation of pay scales” and “classification and
prescribing pay scales for different posts are two different and distinct
functions”. These are well settled principles of service jurisprudence. The
question therefore is whether Rule 5 of CCS (Revised Pay) Rules, 1986
carves out any exception to the said general principles of service law, or
lays down a different principle, and if so whether Rule 5 had been wrongly
ignored.
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7. The Revised Pay Rules were made to implement the
recommendations made by the Fourth Pay Commission. A brief reference to
the relevant provisions of the said Rules will be necessary to consider the
appellant’s contention.
7.1) Sub-Rules (2), (3), and (5) of Rule 3 define the terms ‘Existing
Scale’, ‘Present Scale’ and ‘Revised Scale’. ‘Existing Scale’ in relation to a
Government servant means the present scale applicable to the post held by
the Government servant as on 1.1.1986. ‘Present Scale’ in relation to any
post specified in Column 2 of the First Schedule, means the scale of pay
specified against that post in Column 3 thereof. ‘Revised Scale’ in relation
to any post specified in column (2) of the First Schedule means the scale of
pay specified against that post in column (4) thereof unless a different
revised scale is notified separately for that post. Rule 4 provides that from
the date of commencement of the revised pay rules (1.1.1986), the scale of
pay of every post specified in column (2) of the First Schedule shall be as
specified against it in column (4) thereof.
7.2) Rule 5 relied on by the appellant, relating to drawal of pay in the
revised scales is extracted below :
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“5. Drawal of pay in the revised scales : Save as otherwise provided in these rules, a Government servant shall draw pay in the revised scale applicable to the post to which he is appointed.
Provided that a government servant may elect to continue to draw pay in the existing scale until the date on which he earns his next or any subsequent increment in the existing scale or until he vacates his post or ceases to draw pay in that scale.
Explanations 1, 2, 3 : x x x x x (omitted as not relevant)”
Rule 6 provides how the option under the proviso to Rule 5 should be
exercised.
7.3) The First Schedule to the Revised Pay Rules consists of two parts.
Part A relates to “revised scales for posts carrying present scales in Groups
D, C & B except posts for which different revised scales are notified
separately.” Part B relates to “revised scales of pay for certain other
categories of staff.” The relevant entries in the First Schedule are extracted
below:
THE FIRST SCHEDULE (See Rules 3 & 4) – PART A (Revised scales for posts carrying present scales in Group D, C & B except posts for which different revised scales are notified separately)
Sl.No. (1)
Post (2)
Present scale (3)
Revised scale (4)
GROUP ‘D’ x x x x x
3. All posts carrying present scales specified in Column 3.
(a) x x x x x (b) x x x x x (c)210-4-226-EB-4-250-EB-5-290
800-15-1,010-EB-20-1,150
GROUPS ‘C’ AND ‘B’
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4. All posts carrying present scales specified in column 3.
225-5-260-6-290-EB-6-308 x x x x x
825-15-900-EB-20-1,100
8. The Central Government has issued an Explanatory Memorandum to
understand and implement the CCS (Revised Pay) Rules, 1986. The
explanation given therein in regard to Rule 5 is extracted below:
“Re : Rule 5. The intention is that all Government servants should be brought over to the revised scales except those who elect to draw pay in the existing scales. Those who exercise the option to continue on the existing scales of pay will continue to draw the dearness pay, dearness allowance, ad hoc dearness allowance and interim reliefs at the rates in force on the 1st January, 1986 and the dearness pay will count towards house rent and compensatory allowances, emoluments for pension, etc. to the extent it so counted on the said date. If a Government servant is holding a permanent post in a substantive capacity and officiating in a higher post or would have officiated in one or more posts but for his being on deputation etc., he has the option to retain the existing scale only in respect of one scale. Such a Government servant may retain the existing scale applicable to a permanent post or any one of the officiating posts. In respect of the remaining posts he will necessarily have to be brought over to the revised scales.”
9. The position that emerged from a combined reading of the provisions
of the Revised Pay Rules in the context of the question raised by the
appellant was as follows :
(i) As from 1.1.1986, the scale of pay of every post specified in column
(2) of the First Schedule was as specified against it in column (4) of the
First Schedule.
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(ii) Part A of the First Schedule did not individually name the several
posts for which the revised pay scales were prescribed. It grouped the posts,
with reference to the existing (pre-revision) pay scale and prescribed a
single revised pay scale. Therefore in regard to posts covered by Part A (that
is posts excluding those specified in Part B) the entitlement of a
government servant to the revised scale of pay was with reference to the
existing scale of pay (that is pre-revised scale applicable to him as on
1.1.1986 when the revised scales of pay came into effect). All posts carrying
a particular pay scale before the revision, were given the corresponding
revised pay scale shown in the First Schedule. The pay revision was thus
with reference to the existing pay scale drawn by the government servant
and not with reference to the ‘post’ held by him.
(iii) Part B of First Schedule, on the other hand, specifically described
certain posts, as for example, Junior Engineer, Technical Supervisor etc.,
while prescribing the revised pay scales. In regard to posts described in Part
B, both the ‘post’ and the existing scale of pay became relevant for finding
out the corresponding revised scale of pay.
(iv) The Revised Pay Rules did not change the classification of posts. The
fact that the First Schedule classified the pay scales for convenience under
the headings ‘Group D’ and ‘Groups C & B’ did not mean that a
government servant working in Group ‘C’ but whose existing scale of pay
was shown under the heading Group ‘D’, could ignore his existing scale and
claim the benefit of a revised scale corresponding to some other higher pre-
revised scale of pay.
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(v) The object and intent of Rule 5 was to bring all government servants
covered by the Revised Pay Rules to the revised scales except those who
elected to continue to drawing pay in the existing scales.
10. The contention of appellant that pay revision should be with reference
to post held and not existing pay scales, if accepted would have lead to
confusion, uncertainty and inconsistency. Its effect, in the case of appellant,
would have been to first upgrade the existing pay scale from Rs.210-4-226-
EB-4-250-EB-5-290 to Rs.225-5-260-6-290-EB-6-308 and then grant the
revised pay scale corresponding to such upgraded higher pay scale with
effect from 1.1.1986. Rule 4 read with First Schedule made it clear that the
government servant was only entitled to the revised pay scale corresponding
to his existing pay scale (and not any other revised pay scale corresponding
to some higher pre-revised scale). Rule 5 does not mean that if a
government servant was in a post classified as a Group ‘C’ post with an
existing pay scale shown in the First Schedule as a Group ‘D’ pay scale, the
government servant would get the pay scale applicable to a Group ‘C’ post.
In fact there are several revised pay scales in Part A of the First Schedule
for Group ‘C’ posts. If the contention of the appellant was to be accepted,
and the revised pay scale to be given to him was to be delinked from the
existing pay scale, then he could have chosen any of the several revised pay
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scales corresponding to pay scales shown as Group ‘C’ scales (that is
Rs.825-1200 or Rs.950-1400 or 950-1500 or 975-1540 etc) as he did not fit
into any of the existing pay scales of Group ‘C’. Obviously such a course
was clearly impermissible. All that Rule 5 provided was that except those
who exercised option to continue to draw pay in the existing pay scale,
others should draw their pay only in the revised pay scale corresponding to
his existing pay scale and that he could not draw any other pay scale.
Further a person who fell under part A of First Schedule could not draw the
pay provided in Part B of First Schedule and vice versa.
11. It is also of some relevance to note that Rule 5 in the Revised Pay
Rules is not a new provision, but same as Rule 5 of the Central Civil
Services (Revised Pay) Rules, 1973 relating to the earlier pay revision. The
said rule had never been interpreted in the manner suggested by the
Appellant. Be that as it may.
12. For the reasons aforesaid, the contention that Hariharan (supra)
ignored Rule 5 and should therefore be considered as per incurium is
untenable. The said contention is rejected. The appeal is therefore dismissed
as having no merit.
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…………………………..J. (R. V. Raveendran)
New Delhi; …………………………J. August 29, 2008. (P. Sathasivam)
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