1. Heard Mr. Prashant Sinha, learned counsel for the petitioner as well as Mr. Kumar Alok, learned Standing Counsel-7 for the State.
2. Petitioner is aggrieved by the order dated 20.3.2019 (annexure E to the supplementary counter affidavit filed on behalf of respondent no. 3 to 6) by
which show cause has been issued to the petitioner under Rule 139 of the Bihar Pensin Rules, 1950 with a proposal to withholding 10% pension for
further five years. Petitioner is also aggrieved by order dated 2.6.2020, issued by the Additional Secretary, Rural Works Department, Government of
Bihar, Patna by which he has been awarded with punishment for withholding of 10% of his pension for a further period of five years in exercise of
power under Rule 139 of the Bihar Pension Rules.
3. Short facts giving rise to the writ petition is that the the petitioner was initially appointed as Assistant Engineer under the Road Construction
Department, Government of Bihar, Patna on 28.9.1981 and superannuated from the Rural Works Department, Government of Bihar, Patna with
effect from 31.5.2016. While in service, he was departmentally proceeded by the Road Construction Department against the charge of committing
irregularities in construction of Imamganj-Karpi-Shahar-Telpa road as work of SDBC/BM/BUSG/WMM in Km 2 to Km 24. After issuance of show
cause dated 20.3.2019 and on consideration of his reply, vide Memo no. 1011 dated 2.6.2020 he has been inflicted with the punishment of withholding
of 10% pension for the further period of five years in exercise of power conferred under Rule 139 of the Bihar Pension Rules, 1950.
4. The short issue raised by the learned counsel for the petitioner is that Rule 139 of the Bihar Pension Rules does not permit exercise of such power
on ground of alleged misconduct.
5. Learned counsel for the State submits that Rule 139 of the Bihar Pension Rules gives ample power to the respondent authorities to withhold either
wholly or in part pension of retired Government servant if requirements of the Rules were satisfied. In the present case, service records of the
petitioner was not satisfactory and he was also involved in grave misconduct in construction of Imamganj-Karpi-Shahar-Telpa road, as the work
SDBC/BM/BUSG/WMM in Km 2 to Km 24 was not found to be as per prescribed specification. The Rural Works Department having reviewed the
matter vide its Departmental letter dated 20.3.2019 issued show cause to the petitioner. Respondents, on duly consideration the petitioner’s reply
and having not found the services of the petitioner to be satisfactory, vide Memo no. 1011 dated 2.6.2020 inflicted the punishment of withholding of
10% pension for the further period of five years in exercise of power conferred under Rule 139 of the Bihar Pension Rules, 1950.
6. Learned counsel for the petitioner submits that, in the case in hand, proceedings under Rule 139 of the Bihar Pension Rules is barred under Rule
43(b) of the Bihar Pension Rules. He submits that the show cause was sought from the petitioner on 1.12.2010 which was replied by him on
28.2.2011. Thereafter, nothing happened and the petitioner retired on 31.5.2016 and now after about three years of his retirement, the authorities
issued another show cause in 2019. He submits that the respondents cannot take recourse to Rule 139 of the Bihar Pension Rules and withhold
pensionary benefits as the purported show cause dated 20.3.2019 (Annexure E) had not been issued to the petitioner on the grounds that his service
record was not thoroughly satisfactory rather the same has been issued on the ground of petitioner’s alleged past misconduct which took place
almost five years prior to his retirement. Learned counsel for the petitioner submits that the show cause notice dated 20.3.2019 is in respect of
occurrence of 2010. He submits that such proceedings would be clearly barred by Rule 43(b) proviso (a)(ii) of the Bihar Pension Rules. In support of
the submission, learned counsel for the petitioner has relied upon the decision of this Court in the case of Chandra Nath Jha Vs. The State of Bihar
and others, reported in 2019(2) PLJR 142. The said judgment has relied upon the law laid down by the Apex court in the case of State of Bihar &
others Vs. Mohd. Idris Ansari, reported in AIR 1995 Supreme Court 1853. Petitioner has also relied upon the decision of a co-ordinate bench of this
Court pronounced in the case of Muneshwar Prasad Sinha Vs. State of Bihar and others, reported in 2004(2) BLJR 1551.
7. Having considered the rival submissions and on perusal of the materials available on the record, submission of Mr. Prashant Sinha, learned counsel
for the petitioner appears to be well founded.
8. Rule 43(b) of the Bihar Pension Rules reads as follows:-
(b) The State Government further reserve to themselves the right of withholding or withdrawing a pension or any part of it, whether permanently or
for a specified period, and the right of ordering the recovery from a pension of the whole or part of any pecuniary loss cause to Government if the
pensioner is found in departmental or judicial proceedings to have been guilty of grave misconduct; or to have cause pecuniary loss to Government by
misconduct or negligence during his service including service rendered on re-employment after retirement:
Provided that -
(a) such departmental proceedings, if not instituted while the Government servant was on duty either before retirement or during re-employment;
(i) shall not be instituted save with the sanction of the State Government;
(ii) shall be in respect of an event which took place not more than four years before the institution of such proceedings; and
(iii) shall be conducted by such authority and at such place or places as the State Government may direct and in accordance with the procedure
applicable to proceedings on which an order of dismissal from service may be made;
9. From perusal of the provisions of the aforesaid Rules, it is clear that the State Government can reduce the pension payable to a retired Government
servant if (a) they are satisfied that the service of the petitioner was not thoroughly satisfactory or (b) there was proof of grave misconduct on his part
while in service. So far as the first condition is concerned, the same is not fulfilled, because it is not the case of the State that the record of service of
the petitioner was unsatisfactory. So far as the second condition is concerned, the same is also not fulfilled, because there is no proof of grave
misconduct on the part of the petitioner while in service. Neither in a court of law nor in a departmental proceeding had any charges been proved
against the petitioner.
10. In view of the settled legal position as well as in view of law laid down by the Hon’ble Apex Court in the case of Mohd. Idris Ansari (supra)
as well as other decisions discussed above, I am of the opinion that in the present case, respondent authorities cannot be permitted to take recourse to
Rule 139 of the Bihar Pension Rules, as admittedly the allegations of misconduct was prior to four years from the date of show cause notice dated
20.3.2019 which is based on grounds of alleged past misconduct. The show cause notice is not on the ground that service record of the petitioner was
not thoroughly satisfactory for any other reason.
11. Consequently, show cause notice dated 20.3.2019 (annexure E to the supplementary counter affidavit filed on behalf of respondent no. 3 to 6) as
well as order dated 2.6.2020, issued by the Additional Secretary, Rural Works Department, Government of Bihar, Patna, are quashed. Respondents
are directed to grant the benefits of full retiral benefits to the petitioner immediately.
12. The writ petition stands allowed with the aforesaid observations and directions.