UNION OF INDIA Vs NARENDRA GUPTA
Case number: C.A. No.-008294-008294 / 2009
Diary number: 16821 / 2006
Advocates: ANIL KATIYAR Vs
K. RAJEEV
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8294 OF 2009 (Arising out of Special Leave Petition (C) No. 14786 OF 2006)
UNION OF INDIA & ORS. ….APPELLANT(S)
VERSUS
NARENDRA GUPTA & ORS ……RESPONDENT(S)
O R D E R
SURINDER SINGH NIJJAR, J.
1. Leave granted.
2. This appeal is directed against the Judgment and Order
of the Division Bench, High Court of Judicature at Bombay in
Writ Petition No.7301/02 dated 3.2.2006 whereby the writ
petition filed by the Union of India, appellant herein
impugning the order dated 20.12.2001 passed by the Central
Administrative Tribunal (hereinafter referred to as the
‘Tribunal’) in Original Application No.669/1997. By that order
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the respondents have been held entitled to the allowance as
envisaged in D.O.P.T. letter dated 31.3.1987. Direction had
also been issued to grant the allowance to the respondents @
30 per cent of the emoluments w.e.f. 1.1.1986 and @ 15 per
cent w.e.f. 9.7.1992.
3. Before the Tribunal it was the case of the appellants that
O.M. dated 31.3.1987 and consequentially O.M. dated
9.7.1992 were not applicable to Respondents as they were
members of the permanent faculty of the Institute of
Armament Technology. This plea of the Appellants was
rejected by the Tribunal. The Tribunal accepted the claim of
the respondents that they worked in the Naval College of
Engineering, as civilian employees belonging to the Defence
Research and Development Services (hereinafter referred to as
‘DRDS’). They were aggrieved by the fact that they were not
being paid training allowance @ 30 per cent of the emoluments
w.e.f. 1.1.1986 and @ 50 per cent of the emoluments w.e.f.
9.7.1992 in as much as they were employees in the I.A.T. as
Scientists but are detailed as faculty members for training
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other government officials. It was claimed that the training
allowance was admissible to them as part of an incentive
scheme of the Government of India set out in Department of
Personnel, O.M. dated 31.3.1987. The Tribunal relied on Part
2(i) of the aforesaid O.M. which is as follows:
“2(i) When an employee of Government joins a training institution meant for training government officials, as a faculty member other than as a permanent faculty member, he will be given a “training allowance” at the rate of 30 per cent of his basic pay drawn from time to time in the revised scales of pay.”
4. Before the Tribunal, the appellants claimed that the
respondents were not entitled to the aforesaid benefit as they
were permanent faculty members. The allowance was only
admissible to faculty members other than permanent faculty
members. It was the claim of the appellants that the
respondents held cadre posts included in the DRDS and
therefore were not entitled to training allowance. The Tribunal
rejected the aforesaid plea. Therefore, the appellants moved
the High Court by way of a writ petition under Article 226 of
the Constitution of India. The aforesaid writ petition was
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dismissed by the Division Bench with the following
observations:
“The petitioners have not produced any service rules to show that IAT has a different cadre or that the respondents were recruited by any advertisement for specific posts in IAT. No such material was produced nor could be produced, considering the various admissions made by the petitioners themselves that the respondents were recruited as scientists, in terms of recruitment rules for scientists in D.R.D.O. and have also been promoted under the said rules. Mere continuation in the said posts for a long time cannot result in the posts held by the petitioners becoming permanent posts in I.A.T. What clinches the issue is that the promotion to the respondents were not given under any rules framed by IAT but the promotions were based on rules framed by DRDO, like any other employee in DRDO. In the circumstances, the finding of the fact recorded by the Tribunal that there are no posts in IAT, does not suffer from any error of law apparent on the face of the record nor it can be said that the finding is perverse, based on no material or by ignoring relevant material.”
5. Learned counsel appearing for the appellants (Union of
India) submits that the aforesaid observations came to be
made as the provisions of the Defence Research Development
Service Rules, 1979 (amended and incorporated upto October
2008) were not brought to the notice of the High Court.
Learned counsel has brought to our notice that the aforesaid
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Rules have been made by the President of India in exercise of
the powers conferred by the proviso to Article 309 of the
Constitution of India. These Rules came into force on
13.1.1979, when they were published in the Gazette of India in
accordance with the provisions contained in Rule 1, sub-Rule
2. Rule 2, sub-Rule 9 defines service to mean the “Defence
Research and Development Service.” The aforesaid Rule
provides that different categories of scientists shall be
members of the service provided they fall within any of the
categories enumerated in Rule 5. According to the learned
counsel all the respondents would be governed by the
provisions of the Rule 5. A perusal of the observations made
by the High Court would show that the claim of the appellant
has been rejected on the ground that the appellant had failed
to produce any service rules governing the service conditions
of the respondents.
6. In our opinion, the observations made by the High Court
need reconsideration in view of the Rules now produced before
this Court. Consequently, we allow this appeal and set aside
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the Judgment and Order passed by the Division Bench in Writ
Petition No.7301/02 dated 3.2.2006. The matter is remanded
back to the High Court for deciding the writ petition afresh on
merits after taking into consideration the Defence Research
Development Service Rules, 1979. Parties are at liberty to
approach the High Court for filing further pleadings that may
be necessary for the complete adjudication of the issues
arising in the writ petition.
7. No costs.
..……….…………………… ….J
(TARUN CHATTERJEE)
..……………………………… …J
(SURINDER SINGH NIJJAR)
NEW DELHI DECEMBER 15, 2009