UNION OF INDIA Vs R.K.CHOPRA
Case number: C.A. No.-001096-001096 / 2010
Diary number: 822 / 2009
Advocates: D. S. MAHRA Vs
RESPONDENT-IN-PERSON
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Reportable IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1096 OF 2010 [ARISING OUT OF SLP (CIVIL) NO.9071 OF 2009]
UNION OF INDIA … APPELLANT
VERSUS
R.K. CHOPRA … RESPONDENT
J U D G M E N T
K.S. Radhakrishnan, J.
Leave granted.
2. We are, in this case, concerned with a claim of a Government
servant for revision of subsistence allowance based on the pay
revision effected by the Central Civil Services (Revision Pay ) Rules,
1997, which came into force on the 1st day of January, 1996, while
he was under suspension from service.
3. The Respondent herein was working as a Desk Officer in the
Department of Industrial Policy and Promotion under the Ministry of
Commerce and Industries. While so, a case was registered against
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him by Central Bureau of Investigation under the Prevention of
Corruption Act and he was placed under suspension by the
Department w.e.f. 06.06.1989 under rule 10 (2) of the CCS (CCA)
Rules 1965. Subsistence allowance due to him under Fundamental
Rules 53 (1) (ii) (a) was paid to him which was later enhanced to 50%
vide order No. 5/7/99, dated 30.05.1991. At the time of suspension
he was in the scale of pay of Rs. 2000-3500 and was drawing a
basic pay of Rs. 2,825/-. While undergoing suspension he made a
representation on 22.7.2002 for revision of subsistence allowance
based on the 5th Pay Commission Report. Request was rejected by
the Government of India, Ministry of Commerce and Industries vide
Memorandum dated 29.10.2002 stating that a person under
suspension is not entitled to draw either the increment during the
period of suspension or get his pay fixed in the revised scale. Later
he filed another representation on 05.07.2005 reiterating the same
request which was replied by Memorandum dated 18.08.2005 stating
that his earlier representation was already rejected. Respondent was
later dismissed from service on 04.08.2005 since he was convicted
by the Criminal Court vide its judgment dated 30.03.2002.
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4. The Respondent after dismissal from service approached the
Central Administrative Tribunal (Principal Bench), New Delhi and filed
O.A. No.29/2006 challenging the above-mentioned orders dated
29.10.2002 and 18.08.2005 and sought a declaration that he was
entitled to get subsistence allowance on the revised pay-scale with
effect from 1.1.1996. Reliance was placed on a Full Bench order of
the Tribunal in J.S. Kharat Vs. Union of India [2002-2003 (CAT) Full
Bench Judgments 169]. The Department took up the stand that in
view of Note 3 to Rule 7 of Central Civil Services (Revised Pay)
Rules, 1997, (for short ‘Revised Pay Rules’) the Respondent would
not be entitled to get subsistence allowance on the revised pay-scale
with effect from 1.1.1996. Further, it was also contended that the Full
Bench of the Tribunal in the case of J.S. Kharat was not concerned
with the applicability of the above-mentioned Rules. Rejecting the
contention the Tribunal took the view that it would be unjust to deny
the subsistence allowance on the basis of revised pay to the persons
who stood suspended prior to 01.01.1996, especially when persons
who were suspended after that date would be entitled to get
subsistence allowance on the revised pay scale. This, according to
the Tribunal, would lead to an anomalous situation. The Tribunal,
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however, held that since the respondent did not challenge the earlier
communication dated 29.10.2002, rejecting his claim, he would not
be entitled to any arrears on account of revised subsistence
allowance till the said date. Further, it was ordered that he would be
entitled to arrears of revision of subsistence allowance from
01.01.2002 till 04.08.2005 when he was dismissed from service.
5. Aggrieved by the order passed by the Tribunal, the Union of
India took up the matter before the Delhi High Court vide Writ Petition
(Civil) No.1899/2007. The High Court following its earlier judgment in
Commissioner of Police v. Randhir Singh [Writ Petition (Civil)
No.713/2008 decided on 29.01.2008] dismissed the appeal holding
that it did not find any infirmity in the order of the Full Bench of the
Tribunal in J.S. Kharat’s case (supra). Aggrieved by the said order
dated 04.08.2008, this appeal has been preferred by the Union of
India.
6. Shri Mohan Parasaran, Additional Solicitor General of India
submitted that the Tribunal as well as the Delhi High Court have not
properly appreciated the scope of Note 3 to Rule 7 of the Revised
Pay Rules. Learned counsel submitted that the Full Bench of the
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Tribunal in J.S. Kharat’s case (supra) was primarily concerned with
the interpretation of Rule 6(1) the Railway Servants (Revised Pay)
Rules 1986 and the validity of Note 3 to Rule 7 of the Revised Pay
Rules, was not an issue before the Tribunal. Learned counsel also
submitted that the High Court and Tribunal have failed to appreciate
that the payment of subsistence allowance is based on leave salary
(not pay) admissible during half pay leave and leave salary linked to
pay drawn immediately before proceeding on leave. Learned counsel
submitted that the respondent is, therefore, not entitled to the benefit
of subsistence allowance linked to pay or revised pay which he would
have drawn but for being placed under suspension. Learned counsel
also submitted that the Government of India’s decisions 3 (e) below
FR 53 shows that the subsistence allowance cannot be revised with
retrospective effect and in the instant case the respondent was
dismissed from service and the question of revision of subsistence
allowance did not arise. Learned counsel also pointed out that
there was no challenge to the validity of Note -3 to Rule 7 of
Revised Pay Rules and the Tribunal committed an error in failing to
apply to the said note to rule 7 to the instant case. The
respondent appeared in person and submitted that there is no
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illegality in the order passed by the Tribunal which was confirmed by
the High Court.
7. We notice both the High Court as well as the Tribunal has
placed heavy reliance on the order of Full Bench of the tribunal in
J.S. Kharat’s case (supra) and took the view that the delinquent
officer would be entitled to enhanced subsistence allowance on the
basis of the upward revision of pay based on the 5th Central Pay
Commission Report, implemented by the Revised Pay Rules.
Reference was also made to the decisions of this Court in State of
Maharashtra vs. Chandrabhan Tale [(1983) 3 SCC 387]; Khem
Chand vs. Union of India [ 1963 Supp. 1 SCR 229]; Jagdamba
Prasad Shukla Vs. State of U.P and others [(2000) 7 SCC 90]; P.L.
Shah vs. Union of India and Anr. [(1989) 1 SCC 546]; R.P. Kapur Vs.
Union of India & Ors. [(1999) 8 SCC 110]; and Umesh Chandra Misra
vs. Union of India [1993 Supp. (2) SCC 210]
8. We notice that in none of the aforesaid judgments the validity of
Note 3 to rule 7 of the Revised Pay Rules came up for consideration.
In Chandrabhan’s case (supra), this Court was examining the validity
of the second proviso to Rule 151 (1) (ii) (b) of the Bombay Civil
Service Rules, 1959 which prescribed payment of subsistence
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allowance at the rate of Rs. 1 per month. Court struck down the
proviso as void and unreasonable and ordered that the Civil Servant
is entitled to the normal subsistence allowance. The above ruling is
of no assistance to the respondent.
9. In Khem Chand’s case this Court was examining the validity of
Rule 12(4) of the CCS (CC&A) Rules 1957 which has nothing do with
the question involved in the present case. This Court was generally
explaining the scope and effect of a suspension order stating that the
real effect of a suspension order is that though a Government
servant continues to be a member of the Service he is not permitted
to work during the period of suspension and he is entitled to
subsistence allowance which is normally less than the salary.
10. In Jagdamba Prasad Shukla’s case (supra) subsistence
allowance was denied to the Government Servant since he had
omitted to furnish the certificate as required under the U.P.
Fundamental Rules 53(2) indicating that he was not employed
elsewhere during the period of suspension. Non payment of
subsistence allowance, this Court held, has vitiated the departmental
enquiry and the consequent removal order.
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11. In P.L. Shah’s case (supra) this Court was dealing with a case
of reduction of subsistence allowance from 50% to 25% of salary.
Order was challenged before the Tribunal which dismissed the
petition on the ground of delay. This Court set aside the orders of
the Tribunal and the matter was remanded for fresh consideration,
holding that the subsistence allowance should be sufficient for the
bare sustenance in this world in which prices of the necessaries of
life are increasing every day on account of conditions of inflation
obtaining in the country. It was held that since Government Servant
cannot engage himself in any other activity during the period of
suspension and the amount of subsistence allowance payable to the
Government Servant be reviewed from time to time when
proceedings drag on long time even though there may be no express
rule insisting of such review.
12. In R.P. Kapur’s case (supra), this Court was dealing with the
scope of Railway Services (Pension) Rules, 1993 and the effect of
Note 1 and proviso to Rule 50 and the Court took the view that the
above-mentioned proviso is not applicable to a case of compulsory
retirement. The scope of Note 3 to Rule 7 was not in issue in R.P.
Kapur’s case.
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13. In Umesh Chandra Misra’s case (supra), this Court was
dealing with the case of a railway employee who was denied
subsistence allowance at the rate of 75% of the salary for the period
from May 20, 1976 to February 17, 1977 and this Court directed the
respondents to pay him the subsistence allowance from November
20, 1975 to May 19, 1976 at the rate of 50 per cent of the salary and
from May 20, 1976 to February 17, 1977 at the rate of 75 per cent of
the salary with interest on both the amounts with a further direction
that the subsistence allowance be paid on the basis of the revised
scale of pay. The legality of Note 3 to Rule 7 was never an issue in
that case.
14. The claim for payment of subsistence allowance of a
Government servant is dealt with in Chapter VIII of Fundamental
Rules. FR 53 which relevant for our purpose reads follows:-
“F.R.53.(1) A Government servant under suspension or deemed to have been placed under suspension by an order of the appointing authority shall be entitled to the following payments, namely:-
(i) xxxx xxxx xxxx xxxx
(ii) in the case of any other Government servant—
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(a) a subsistence allowance at an amount equal to the leave salary which the Government servant would have drawn, if he had been on leave on half average pay or on half-pay and in addition, dearness allowance, if admissible on the basis of such leave salary;
Provided that where the period of suspension exceeds three months, the authority which made or is deemed to have made the order of suspension shall be competent to vary the amount of subsistence allowance for any period subsequent to the period of the first three months as follows:-
(i) the amount of subsistence allowance may be increased by a suitable amount, not exceeding 50 per cent of the subsistence allowance admissible during the period of the first three months, if, in the opinion of the said authority, the period of suspension has been prolonged for reasons to be recorded in writing, not directly attributable to the Government servant;
(ii) the amount of subsistence allowance, may be reduced by a suitable amount, not exceeding 50 per cent of the subsistence allowance admissible during the period of the first three months, if, in the opinion of the said authority, the period of suspension has been prolonged due to reasons, to be recorded in writing, directly attributable to the Government servant;
(iii) the rate of dearness allowance will be based on the increased or, as the case may be, the decreased amount of subsistence allowance admissible under sub-clauses (i) and (ii) above.
(b) Any other compensatory allowances admissible from time to time on the basis of pay of which the
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Government servant was in receipt on the date of suspension subject to the fulfillment of other conditions laid down for the drawal of such allowances. xxxx xxxx xxxx
15. The said Rule provides that the Government servant under
suspension shall be entitled to subsistence allowance at an amount
equal to the leave salary which the Government servant would have
drawn if he had been on leave on half average pay or on half pay and
in addition, dearness allowance if admissible on the basis of such
leave salary. The proviso to Rule 53 (1)(ii) (a) says that where the
period of suspension exceeds three months, the authority is
competent to vary the amount subject to some restrictions.
16. We may in this connection refer to a Government of India order
G.M.O.M. No. F-2(36)-Ests/-III/58 dated 27th August, 1958 given in
the Swamy’s compilation of Fundamental and supplementary Rules,
which deals with the revision of scale of pay while a Government
Servant is under suspension. The two categories of cases have been
dealt with in that Office Memorandum. One refers to cases in which
the revised scale of pay takes effect from a date prior to the date of
suspension and other cases in which the revised scales of pay takes
effect from a date falling within the period of suspension.
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Office Memorandum reads as follows:-
“(2) Revision of scale of pay while under suspension —A question having arisen as to whether a Government servant under suspension might be given an option to elect any revised scales of pay which might be introduced in respect of the post held by him immediately prior to suspension is revised, the Government of India have decided as follows:-
1. Cases in which the revised scale of pay takes effect from a date prior to the date of suspension.
In such cases the Government servant should be allowed to exercise the option under FR 23 even if the period during which he is exercise the option falls within the period of suspension. He will be entitled to the benefit of increase in pay, if any, in respect of the duty period before suspension, and also in the subsistence allowance, for the period of suspension, as a result of such option.
2. Cases in which the revised scale of pay takes effect from a date falling within the period of suspension.
(a) Under suspension a Government servant retains a lien on his substantive post. As the expression ‘holder of a post’ occurring in FR 23 includes also a person who holds a lien or a suspended lien on the post even though he may not be actually holding the post, such a Government servant should be allowed the option under FR 23 even while under suspension. The benefit of option will, however, practically accrue to him in respect of the period of suspension, only after his reinstatement depending on the fact whether the period of suspension is treated as duty or not.
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(b) A Government servant who does not retain a lien on a post the pay of which is changed, is not entitled to exercise the option under FR 23. If, however, he is reinstated in the post and the period of suspension is treated as duty, he may be allowed to exercise the option after such reinstatement. In such cases, if there is a time-limit prescribed for exercising the option and such period had already expired during the period of suspension, a relaxation may be made in each individual case for extending the period during which the option may be exercised.
17. The above mentioned Rules as well as the Memorandum
makes it clear that if there is a revision of scale of pay in respect of a
post held by a Government Servant, prior to the suspension period,
he is permitted to exercise option under FR 23, even if the period
during which he is to exercise the option falls within the period of
suspension and then, he will be entitled to the benefit of increase in
pay and also in subsistence allowance for the period of suspension,
as a result of such option. But if the revised scale of pay takes effect
from a date falling within the period of suspension then, the benefit of
option, for revised scale of pay will accrue to him in respect of the
period of suspension only after his reinstatement depending on the
fact whether the period of suspension is treated as duty or not. In the
present case, the Revised Pay Rules, came into force on 1st day of
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January, 1996 when the respondent was under suspension.
Therefore, even if he had exercised his option under FR 23 for the
benefit of the above pay revision, the same would have accrued to
him only after his reinstatement depending on the fact whether the
period of suspension is treated as ‘on duty’ or not. So far as the
respondent is concerned, he was dismissed from service on
4.8.2005, therefore the question of the benefit of the revised pay and
the subsistence allowance thereon on the basis of Revised Pay
Rules did not accrue to him.
18. The Revised pay Rules, which came into force on 01.01.1996
in our view are in conformity with the FR 53 and the above-mentioned
Office Memorandum issued by the Government of India.
19. Rule 5 of Revised Pay Rules deals with drawal of pay in the
revised scales which reads as follows:-
“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
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subsequent increment in the existing scale or until he vacates his post or ceases to draw pay in that scale.
xxxx xxxx xxxx
Rule 6 which deals exercise of option reads as follows:-
6. Exercise of Option.---- (1) The option under the proviso to Rule 5 shall be exercised in writing in the form appended to the Second Schedule so as to reach the authority mentioned in sub-rule (2) within three months of the date of publication of these rules or where an existing scale has been revised by any order made subsequent to that date, within three months of the date of such order.
Provided that.—
(i) in the case of a Government servant who is, on the date of such publication or, as the case may be, date of such order, out of India on leave or deputation or foreign service or active service, the said option shall be exercised in writing so as to reach the said authority within three months of the date of his taking charge of his post in India; and
(ii) where a Government servant is under suspension on the 1 st day of January, 1996, the option may be exercised within three months of the date of his return to his duty if that date is later than the date prescribed in this sub-rule.
xxxx xxxx xxxxx
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20. On a combined reading of Rules 5 and 6, it is clear that a
Government servant under suspension on the 1st day of January,
1996 is entitled to exercise his option within three months of the date
of his return to duty if that date is later than the date prescribed in the
sub rule and if the intimation is not received he is deemed to have
elected to be governed by the revised scale of pay with effect on and
from the 1st day of January, 1996 on his return to duty. Respondent
herein did not return to duty since he was dismissed from service and
hence there was no question either exercising the option or the
application of the deeming provision.
21. Rule 7 deals with the fixation of initial pay in the revised scale ,
which reads as follows:-
“7. Fixation of initial pay in the revised scale. – (1) The initial pay of a Government servant who elects, or is deemed to have elected under sub-rule (3) of the Rule 6 to be governed by the revised scale on and from the 1st day of January, 1996, shall, unless in any case the President by special order otherwise directs, be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien or would have held a lien if it had not been suspended, and in respect of his pay in the officiating post held by him, in the following manner, namely:-
xxx xxx xxx
xxx xxx xxx
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Note 3. Where a Government servant is on leave on the 1st day of January, 1996, he shall become entitled to pay in the revised scale of pay from the date he joins duty. In case of Government servant under suspension, he shall continue to draw subsistence allowance based on existing scale of pay and his pay in the revised scale of pay will be subject to final order on the pending disciplinary proceedings.”
22. The word “Existing scale” has been defined under Rule 3 (2)
which reads as under:
“existing scale” in relation to a Government servant means the present scale applicable to the post held by the Government servant (or as the case may be, personal scale applicable to him) as on the 1st day of January, 1996 whether in a substantive or officiating capacity.”
23. The word ‘Revised scale’ has been defined under Rule 3(5),
which reads as under:
“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;”.
24. Note 3 under Rule 7, therefore, indicates when a Government
servant was on leave on 1.1.1996, he would become entitled to pay
in the revised scale of pay from the date he joined the duty.
However, in the case of a Government servant under suspension, he
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would continue to draw subsistence allowance based on the then
existing scale of pay and his pay in the revised scale of pay would be
subject to final order on the pending disciplinary proceedings.
25. The Revised Pay Rules were framed by the President of India
in exercise of the powers conferred by the proviso to Article 309 and
clause 5 of Article 148 of the Constitution. The proviso to Article 309
enables the President to make Rules to regulate the recruitment and
conditions of service of the persons mentioned therein. The Rules
framed by the President of India in exercise of the powers conferred
by the proviso to Article 309 have the force of law. Further, Note 3 to
Rule 7 of Revised Pay Rules, 1997 were not challenged.
26. On a combined reading of Note 3 to Rule 7 of the Revised Pay
Rules and FR 53(1)(ii)(a) with the clarification with Office
Memorandum dated 27th August, 1958 it is clear that if the revision of
pay takes effect from a date prior to the date of suspension of a
Government servant then he would be entitled to benefit of increment
in pay and in the subsistence allowance for the period of suspension,
but if the revision scale of pay takes effect from a date falling within
the period of suspension then the benefit of revision of pay and the
subsistence allowances will accrue to him, only after reinstatement
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depending on the fact whether the period of suspension is treated as
duty or not. In view of the clear distinction drawn by the Rule making
authority between the cases in which the Revised scale of pay takes
effect from a date prior to the date of suspension and a date falling
within the period of suspension, the plea of discrimination raised
cannot be sustained especially when there is no challenge to the
Rules. The benefit of pay revision and the consequent revision of
subsistence allowance stand postponed till the conclusion of the
departmental proceedings, if the pay revision has come into effect
while the Government servant is under suspension. So far as the
present case is concerned, the Revised Pay Rules came into force
on 1st January, 1996 when the respondent was under suspension and
later he was dismissed from service on 04.08.2005 and hence the
benefit of pay revision or the revision of subsistence allowance did
not accrue to him. The Tribunal as well as the High Court have
committed an error in holding that the respondent is entitled to the
benefit of Revised Pay Rules. We, therefore, allow the appeal and
set aside those orders.
27. We are informed that the respondent herein has filed an appeal
against the order of conviction passed by the Criminal Court and the
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same is pending consideration and if he is acquitted in appeal, the
disciplinary authority would take appropriate decision on the
respondent’s claim for revised pay scale and the subsistence
allowance in accordance with law.
…………………………….J. (R.V. Raveendran)
…………………………….J. (K.S. Radhakrishnan)
New Delhi; February 01, 2010.
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