,
Raja Basu Chowdhury, J",
1. The instant writ petition has been filed, inter alia, challenging the order dated 13th March, 2012 issued under Clause 1(b) of Rule 48 of Central Civil",
Services (Pension) Rules, 1972 (hereinafter referred to as the “said Rulesâ€) thereby, compulsorily retiring the petitioner from services.",
2. Shorn of unnecessary details, the facts are that the petitioner had been employed in the Central Industrial Security Force (hereinafter referred to as",
the “CISFâ€) and at the relevant point of time was posted at CISF Unit, Kolkata Port Trust.",
3. It is the petitioner’s case that he was appointed on 30th December, 1981. Subsequently, he was promoted to the post of Head Constable in the",
month of May, 2002. The petitioner claims that he has a specially abled daughter and for her education he had been residing at his quarters in",
Taratala. It is for his daughter’s education that he had requested that he be retained in Kolkata and had also requested for cancellation of the,
order of his transfer from Durgapore to Assam. Since, his request was not adhered to he was constrained to move a writ petition which was",
registered as CO. no 13470 W of 1996. On contested hearing a Co-ordinate Bench of this Hon’ble Court by an order dated 18th September 1996,",
was, inter alia, pleased to allow the writ petition, thereby, quashing the order of transfer dated 6th August 1996. Records revealed that the petitioner",
was constrained to move yet another writ petition which was registered as WP no. 21449 (W) of 2011. By an order 22nd December 2011, a",
coordinate bench of this Hon’ble Court taking into consideration the case of the specially abled child of the petitioner had permitted the petitioner,
to make a substantive representation to the respondent no. 3 for changing the location of his transferred posting from Mejia to Durgapur taking into,
consideration the Central Government circular dated 5th January 1993.,
4. The petitioner claims that by order dated 25th February 2012, the senior commandant had asked the petitioner to submit an application for",
regularization of the period for which the petitioner was not taken on duty in spite of the order passed by the Hon’ble Court. Subsequently,",
thereafter, by an order dated 13th March 2012 the Senior Commandant of the Unit prematurely, retired the petitioner from services.",
5. The petitioner questions the aforesaid order of premature retirement, inter alia, on the ground that the Deputy Inspector General had no authority in",
law to issue the order of prematurely retiring him. By drawing attention of this Court to the instructions regarding the premature retirement of Central,
Government servants under Appendix-5 of the said Rules, he submits that at any time after a Government servant completes 30 years of qualifying",
service, he may be retired from the services on the basis of “consolidated instructions†regarding premature retirement of Central Government",
servants as available in Appendix-5 thereof. Further by referring to the aforesaid Appendix-5, he submits that not only the criteria but procedure and",
guidelines have also been framed, which are required to be followed while compulsorily retiring a Government servant. A Government servant may be",
retired on the basis of the recommendations of the committee constituted for the said purpose. While referring to Annexure-II of Appendix-5 of the,
said Rules, he submits that the petitioner was a non-gazetted officer, serving under Ministry/Department and as such the Head of the Department or",
the Appointing Authority, whosoever is higher would be the Chairman, and another Senior Officer nominated by the Government/appropriate Higher",
Authority who does not exercise direct or immediate control or supervision over the officers being screened, as member, should be part of the Review",
Committee. According to the petitioner, the Deputy Inspector General is not the Head of the Department and as such could not have taken the",
decision as regards the petitioner, for compulsorily retiring him from service. By referring to Rule 3(k) of the said Rules, he submits that Head of the",
Department has been defined to mean an authority specified in Schedule I to the Delegation of Financial Powers Rules, 1978, and includes such other",
authority or person whom the President may, by order, specify as Head of the Department. By referring to the Delegation of Financial Powers Rules,",
1978, he says that the Director General of the Central Government Industrial Security Force is the Head of the Department and as such it is the",
Director General, who could have taken a decision in this matter and not the Deputy Inspector General.",
6. It is still further submitted that the order of premature retirement was passed in order to overreach the directions passed by the Hon’ble High,
Court and by ignoring the special need for his child. The order is in the nature of a punishment, since, the decision to transfer him to remote places had",
been interfered with by this Hon’ble Court keeping in view the circular dated 3rd January, 1993 and the special need for his child. In such",
circumstances, the aforesaid order of compulsory retirement cannot be sustained and the same should be set aside.",
7. Mr. Mitter, learned advocate representing the respondents on the other hand, submits that the petitioner was a ex constable in CISF. At the very",
outset is submitted that the petitioner having not applied for review and having not exhausted the statutory remedy should not be permitted to maintain,
the challenge. In any event it is claimed that the premature retirement of a Government servant is ordinarily done through a review conducted on the,
basis of the entire service records of the Government servant, on the Government servant attaining 55 years of age or on completion of 30 years of",
qualifying service, whichever is earlier, in respect of Group ‘D’ employee under Fundamental Rules 56(j) for judging his further retention in",
service. The petitioner during his service had been awarded as many as 1major and 10 minor punishments for various misconducts and indiscipline,
acts from different disciplinary authorities. Accordingly, the superannuation review boards endorsed the remarks that HC/GD S. K. Roy, be",
prematurely retired from service. The review Board had issued the order of premature retirement from Service in public interest and on that basis, the",
senior commandant, CISF unit KOPT Kolkata had issued the order of premature retirement of the petitioner. According to the respondent, the",
Review Committee has to be reconstituted for each rank and the original Appendix-5, Annexure II has been amended. In support of his contention, he",
has placed reliance on the Establishment manual 2000/2017 of the Central Industrial Security Force and refers to the DP & Trg OM No. 25013/14/77,
dated 5th January 1978 and the Directorate Circular No. 14/1984 issued under letter no. E â€" 28011/1/84 â€" GA.I dated 17th May 1984 as regards,
Constitution of various Review Committees forming part of the manual. As per the aforesaid circular, for the Head Constable rank, the reconstituted",
Review Committee is headed by the Deputy Inspector General as its Chairman and the Assistant Inspector General as a member. Accordingly, the",
reconstituted Review Board, as applicable to the petitioner, having found the petitioner unfit to continue in service beyond 30 years of qualifying",
service for his unsatisfactory performance, was prematurely retired from his service. He places reliance on Rule 48(1) of the said Rules and has",
relied on the following judgments:,
(i) Central Industrial Security Force v. HC (GD) OM Prakash, reported in 2022 LiveLaw (SC) 128;",
(ii) Posts and Telegraphs Board v. CSN Murthy, reported in (1992) 2 SCC 317, and;",
(iii) Union of India & Ors. v. Dulal Dutt, reported in (1993) 2 SCC 179.",
8. He submits that in the case of the petitioner no punishment had been inflicted on him. The premature retirement was made on the basis of the Rules,
as applicable to a Government servant. This apart, if the procedure laid down in the Appendix-5 is followed, the petitioner ought to have made a",
representation seeking for review.,
The petitioner did not make any representation as per Appendix 5 of the said Rules and as such has waived his rights, if any. The petitioner having not",
questioned the order by making the representation is deemed to have accepted the same. The writ petition does not merit consideration and the same,
“ Classification,Composition of Review Committee
(ii) Non-Gazetted officers serving
under a Ministry/Department.","(ii) The Head of the Departmen
or the Appointing Authority
whomsoever is higher would be
the Chairman; another senior
officer nominated by an
appropriately higher authority
and who does not exercise direct
immediate control or supervision
over the officers being screened
as member. If action is proposed
to be taken on grounds of lack of
integrity, the Vigilance Officer
concerned shall be associated as
third Member. Final orders will
be passed by the appropriate
authority.â€
14. Having regard to the aforesaid and taking note of Schedule I of the Delegation of Financial Powers Rules, 1978, serial no. 13, it would appear that",
the Director General of Central Industrial Security Force is to be regarded as Head of the Department.,
15. Unfortunately, for the petitioner, the aforesaid Annexure II of Appendix-5 of the said Rules appears to have been amended as appearing from the",
extracts of Establishment Manual, 2000/2017, of the Central Industrial Security Force, wherefrom it appears that in pursuance of MHA instructions,",
the Internal Screening Committee, Superannuation Review Committee and the Representation Committee for disposal of cases under FR 56(j) and",
Rule 48 of the said Rules have been reconstituted in pursuance to the Directorate Circular no. 14/1984 issued under letter no. E â€" 28011/1/84 â€",
GA.I dated 17th May, 1984 and subsequent amendments. On such reconstitution, the Review Committee in respect of the rank of Head Constable",
comprises of the Deputy Inspector General as the Chairman and the Assistant Inspector General/Commandant as the member. A Representative,
Committee is also in place as per the said manual. The same also provides that the same supersedes all previous orders/circular issued by the,
Directorate with regard to Constitution of various committees for disposal of cases under the provisions of FR â€" 56(j)/ Rule 48 of CCS (Pension),
Rules, 1972. The petitioner having prematurely retired in the year 2012 is obviously covered by the amendment / reconstituted committee.",
16. Thus, the arguments advanced by Mr. Mahapatra as regards the improper composition of the Review Committee appear to be fallacious and is",
unacceptable. I do not find the constitution of the Review Committee to be improper. I, however, notice that a specific provision has been provided for",
in the Appendix-5 of the said Rules, for consideration of representation, to be made against premature retirement, within three weeks from service of",
notice of premature retirement. Admittedly, in this case, the petitioner did not make any representation though, he has filed a writ petition challenging",
the same. The petitioner having not made any representation within the time specified, is ordinarily is not entitled to challenge the same on merits.",
However, taking into consideration fact that a Coordinate Bench of this Hon’ble Court had by an order dated 22nd December 2011, having",
permitted the petitioner to make a representation for changing the location of his transferred posting by taking into consideration the peculiar facts of,
the case and subsequent communication dated 25th February 2012 issued by the senior commandant calling upon the petitioner to submit an,
application for regularization of his absence from duty from 17th December 2011 to 11th January 2012, and the order dated 13th March 2012, being",
passed immediately thereafter, the petitioner’s claim that he has been penalized and that the order impugned has been passed to over reach the",
orders passed on 22nd December 2011 cannot be completely ruled out. Having regard to the aforesaid I permit the petitioner to make a representation,
before the review committee within four weeks from date. If such representation is made the same shall be considered on merits in accordance with,
law. In the event the review succeeds then all consequential terminal benefits be made available to the petitioner by treating the petitioner to be in,
notional service till the date of normal superannuation. Needless to note that the aforesaid direction is being passed in the peculiar facts of the case.,
The above decision must be taken by the review committee within a period of six weeks from the date of making the representation along with the,
communication of this order, having due regard to the orders passed by the coordinate bench of this Hon’ble Court, and the special situation",
encountered by the petitioner on account of his specially abled child.,
17. The writ petition is accordingly disposed of.,
18. There shall be no order as to costs.,
19. The office is directed to return the original service records of the petitioner to the learned advocate for the respondents, against a proper receipt to",
be retained in the file.,
20. Urgent photostat certified copy of this order, if applied for, be made available to the parties on priority basis upon compliance of requisite",
formalities.,
