The State of Tripura & Anr Vs Sri Tarun Kumar Sinha

TRIPURA HIGH COURT 11 Apr 2017 216 of 2017 (2017) 04 TP CK 0004
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

216 of 2017

Hon'ble Bench

S. Talapatra

Advocates

B.C. Das, J. Majumder, D.K. Biswas

Final Decision

Disposed

Judgement Text

Translate:

1. The respondents of the writ petition being W.P.(C) No.617 of 2015 which was disposed of by the judgment and order dated 31.08.2016, has filed this petition seeking clarification of the said judgment and order as, according to those respondents, they find difficulty in understanding and implementing the said judgment and order. For purpose of dispelling quality or for having determinative purport, they have approached this Court. According to those respondents, on analysis of the Tripura State Civil Services (Revised Pay) (12th Amendment) Rules, 2015 and 6th Central Pay Commission, it would transpire that the scale of pay for some posts viz. Personal Assistant (P.A.)-II, Accounts Officer, Bench Clerk (UDC Grade), Bench Clerk (LDC Grade), Driver, Bailiff, Process Servers, Duftry etc. are non-existent in the Central Government. As such, 6th Central Pay Commission had no occasion to spell out the scale for those posts, but the respondents, the petitioners herein, have provided the equivalent, if not higher benefits of pay by the ROP (12th Amendment) Rules, 2015. The respondents in the writ petition, the petitioners herein, have thus averred in their petition as under:
"In respect of the post of Junior Sheristadar it is stated that the existing scale as on 31.03.2003 at the entry level was Rs.5,000-10,300/- in the State of Tripura, the recommendation of the Shetty Commission is same; after the ROP(12th Amendment) Rules, 2015 pay in pay band was allowed Rs.5,700-24,000/- and grade pay was provided Rs.4,200/-; whereas the 6th Central Pay Commission recommended pay in pay band of Rs.9,300-34,800/- and grade pay was recommended Rs.4,200/-. For instance, if a person is having basic pay of Rs.5,000/- in the post of Junior Sheristadar w.e.f. 01.04.2003, his basic pay would be hiked to Rs.5,130/- w.e.f. 01.04.2003 as per the recommendation of the Shetty Commission and in next two years his basic pay would further be hiked to Rs.5,390/- due to two yearly increments. After applying Multiplying Factor of 1.86 w.e.f. 01.01.2006, the employees basic hikes to Rs.10,030/- with grade pay of Rs.4,200/-; thus, the basic pay of the employee hikes to Rs.14,230/- which is much more than the Recommendations of the 6th Central Pay Commission. Further, if a person enters in the existing post of Junior Sheristadar after 01.01.2006, his entry pay without adding Grade Pay of Rs.4,200/- would not be less than Rs.9,300/- (Rs.5000 x 1.86), which same as the Recommendations of the 6th Central Pay Commission."
2. According to the respondents in the writ petition, there remained nothing to be implemented in terms of the judgment of the apex court as well of this court. It is to be noted that in the said judgment, it has been observed, if read with he correction made by the order dated 02.09.2016, as under : "The arrears by way of difference till 31.03.2016 shall be paid by the respondents in a lump sum or in 4(four) equal installments and such payment shall be made within 31.03.2017. The other benefits shall also be released in terms of the 6th Central Pay Commission recommendations."
[Emphasis added]
3. The respondents in the said writ petition being W.P.(C) No.617 of 2015 have averred to illustrate that what they have provided by way of ROP (12th Amendment) Rules, 2015 that is higher than what the employees of the subordinate judiciary would receive, if the pay scales are revised or upgraded in terms of 6th CPC recommendation. In this regard, what has been observed in the judgment dated 31.08.2016 is deemed apposite to be referred: "......it is to be noted that the apex court has clearly spelt out that no less pay can be given to the employees of the subordinate judiciary beyond what has been recommended by the Shetty Commission and what has been ordered by the apex court."

4. The restriction that is framed and laid down in the order of the apex court dated 16.03.2015 is unequivocal as it stipulates that the employees of the subordinate judiciary cannot be given lesser pay then what has been recommended by the Shetty Commission. Even the petitioner of the writ petition being W.P.(C) No.617 of 2015, the respondent herein, has clearly averred in the reply as under:
"3. That the package includes the basic pay structure and other financial benefits included in the 6th Central Pay Commission Recommendation. As regards the pay structure, the State, by a notification dated 10.09.2015 introduced an ROP only for the staff of subordinate judiciary with reference to the Shetty Commission Recommendation. The said ROP has made appropriate and proper arrangement for fitment of the posts available in Tripura judiciary but not in the recommendation of the Shetty Commission. Thus, the posts available in the Tripura judicial establishment which are not available in the recommendation by the Shetty Commission has been adjusted in the said notification. The employees represented by the respondent here have no grievance against the pay structure and fitment made in the said notification dated 10.09.2015."
[Emphasis added]
However, the respondents have also asserted in their reply that ''the Supreme Court has included in the package all benefits available under the Sixth Central Pay Commission recommendation. Such recommended package includes various allowances such as, HRA, Conveyance Allowance, Special Duty Allowance (SDA), Special Compensatory Hill Areas Allowance, Children Education Allowance (CEA), Productivity Linked Bonus and DA (Central)''.
5. According to the writ petitioner, the respondent in this petition, has asserted that the ''other benefits'' have been directed to be released by the said judgment dated 31.08.2016 in terms of 6th Central Pay Commission recommendation. As such, there surfaces no equivocality or confusion which might call for clarification by this court. The writ petitioner has placed on records various orders issued by the Government of India in terms of 6th Central Pay Commission, such as the office memorandum dated 29.08.2008. The writ petitioner has formed a comparative statement of allowances entitled to the employees of the Central Government and the employees of the State Government [Annexure-A to their reply]. For purpose of reference, the said comparative statement of allowances are extracted in full hereunder: "Comparative Statement of Allowances of Central Govt. Employees & Employees Of State Govt. of Tripura
Sl. No. Central Govt. EMPLOYEES w.e.f. 01.09.2008 EMPLOYEES OF STATE GOVT. OF TRIPURA
1 HRA- 10% of basic pay without any ceiling Vide No.2(13)/2008-E.II(B), dt. 29.08.2008 (Annexure- 1A) HRA - 10% of basic pay with a ceiling of Rs.2000/- Vide No. 5(3)-FIN(G)/09, 05.05.2009 (Annexure- 1B)
2 Transport (Conveyance) Allowances (TA), Vide No. 21(2)/2008-E.II(B), dt. 29.08.2008 (Annexure- 2A) Nil
3 Special (Duty) Allowances (SDA) Vide No. 11(5)/2008- E.II(B), dt. 29.08.2008 (Annexure- 3A) Nil
4 Special Compensatory (Remote Locality) Allowances (SCA) Vide No. 3(1)/2008- E.II(B), dt. 29.08.2008 (Annexure- 4A) Nil
5 Special Compensatory (Hill Areas) Allowances (SCA)Vide No.4(2)/2008-E.II(B), dt. 29.08.2008 (Annexure- 5A) Nil
6 Children Education Allowances (CEA) Vide No. 12011/03/2008- Estt.(Allowance), dt. 02.09.2008 (Annexure-6A) Nil
7 Productivity Linked Bonus (PLB) & Ad-hoc Bonus Vide No. 7(23)/E.III-A/2007, dt. 10.10.2008 (Annexure- 7A) Nil
8 DA (Central)(Annexure- 8A) DA as per State (Annexure- 8B)
9 Comparison statement of Central DA and state DA (Annexure- 9A)
10. WASHING ALLOWANCES Washing Allowance @ Rs.60/- pm (Rate of WA will be increased 25% every time in increase of DA by 50%.(Annexure- 10A) WASHING ALLOWANCES Washing Allowance @ Rs.60/- pm only Vide No.5(3)- FIN(G)/2009, dt. 05.05.2009 (Annexure-10B)
11 LTCOnce in every four years Block Vide No. 31011/4/2008- Estt.(A), dt. 23.09.2008 (Annexure- 11A) LTCThree times during the whole service life subject first LTC after completion of 10 years of service Vide No. F.5(2)- FIN(G)/2009, dt. 16.05.2009 (Annexure- 11B)
GRATUITYMaximum Gratuity is limited to Rs.10,00,000/- GRATUITYMaximum Gratuity is limited to Rs.4,00,000/- only.
*** The Pensionary benefits which are admissible as per CCS (Pension) Rules to the employees of Central Govt. should also be applicable to the employees of Sub-ordinate Judiciary. The benefits time to time which were amended by the Central Govt. should also be applicable to the Sub-ordinate Judiciary employees. *** In addition, the allowances which are not mention in our comparative statement but the Central Govt. employees are getting allowances & benefits as per 6th Central Pay Commission should also be applicable to the employees of Subordinate Judiciary."

6. The respondents in the writ petition [the petitioners in this petition for clarification] by filing a rejoinder have stated that in Para-18 of the judgment dated 16.03.2015, the apex court makes it clear that as far as the special benefits such as Medical Allowance, Special Allowance or Travelling Allowance, Special Pay are concerned, such benefits should be continued to be maintained from 01.04.2003 upto 31.12.2005 and after 01.01.2006 also. There was no direction, according to the respondents in the writ petition, now the writ petitioner has been seeking clarification indirectly. Unless the apex court had passed an order in respect of House Rent Allowance, Conveyance Allowance, Special Duty Allowance, Special compensatory Hill Areas Allowance, Children Education Allowance, Productivity Linked Bonus and D.A., those benefits cannot be treated as part of the package under the Shetty Commission recommendation. The petitioners, the respondents in the writ petition, have further averred that: "The employees of subordinate judiciary are guided by ROP Rules of the State Government of Tripura. Therefore, they receive the allowance as applicable to employees under the State Government. Notification dated 10.09.2015 has been issued in compliance to Apex Court order and therein it is mentioned that Medical Allowance, Special Allowance, Travelling Allowance and Special Pay shall also be admissible to the staff of subordinate judiciary at rates and conditions as applicable to the State Government employees in the equivalent ranks."
[Emphasis added]
7. Whether such interpretation as given by the respondents in the writ petition is at all required in view of the judgment dated 31.08.2016 where it has been unequivocally observed on discarding the objection of similar nature raised by the respondents in the writ petition that the ''other benefits'' shall also be released in terms of the 6th Central Pay Commission recommendation. The financial constraint cannot be a ground to extend such benefit to the writ petitioner. Since the respondents of the writ petition, in an appreciable manner has interpreted and resolved the conundrum of having some posts which are not available in the 6th Central Pay Commission. The writ petitioner has not expressed any grievance against the said structure. It is therefore apparent that so far the pay scales are concerned, there lies no dispute after introduction of the Tripura State Civil Services (Revised Pay) (12th Amendment) Rules, 2015. When the 6th Central Pay Commission recommended the pay scales for the different grades of the employees, they determined the pay scales keeping in consideration the total pay package which would be supplemented by various allowances and thus, the said allowances as referred in the comparative statement by the writ petitioners are the part of the benefits of 6th Central Pay Commission. The writ petitioner and the employees of the subordinate judiciary are entitled to those benefits, which they are otherwise entitled against their position and place of posting. Those ''benefits'' would mean all such allowances and financial inputs, approved and released by the Government of India for benefit of their employees in the various grades. The respondents in the writ petition [the petitioners in this petition for clarification] cannot, therefore, be permitted to hold that the employees of the subordinate judiciary would be entitled to various allowances, as referred above, ''at the rates and conditions'' as applicable to the State Government employees in the equivalent rank. The pay package as declared by the Shetty Commission has been consciously delinked from the State pay scale for giving it a uniform and national character. These objections or contentions had been considered in the judgment dated 31.08.2016 in the Para-12. The observation in the para-12 was made having referred to Para-20 of the order of the apex court dated 16.03.2015 delivered in I.A. No.279 in I.A. No.71-A in W.P.(C) No.1022 of 1989. In the said order, the apex court has observed and passed the directions in the manner as under:
"20. In the light of our above conclusion, we direct as under:
i. Such of those States other than the States of Andhra Pradesh, Karnataka, Assam, Punjab and Haryana and West Bengal, wherever the Shetty Commission has tabulated the financial estimate on the recommendations in the report as has been noted and extracted with reference to NCT of Delhi wherein any special allowance, medical allowance TA/special pay were directed to be given on monthly basis, such payment should be continued to be made w.e.f. 01.04.2003 and even after the coming into effect of the 6th Pay Commission recommendation from 01.01.2006 till any modification or revision is made with reference to such allowances/TA/special pay in any future Pay Commission recommendation of the State or Centre.
ii. Wherever under the Shetty Commission recommendation, a higher scale of pay is recommended in the said tabular format for any category of employees apart from applying such higher scale of pay for the period 01.04.2003 up to 31.12.2005 as from 01.01.2006, the corresponding revision should be only with reference to such higher pay scale recommended and made applicable to those categories of employees as revised under the 6th Pay Commission Report and which came to be implemented from 01.01.2006. Instead of adopting the said manner of payment, if any of the States had resorted to the revised payscale corresponding to the scale of pay which was existing prior to the recommendation of the Shetty Commission Report, the States are hereby directed to rectify such defect and calculate the revised pay-scale on the above footing as directed by us, work out the difference payable to those categories of employees payable from 01.01.2006 and effect such a payment with effect from the month of April, 2015 payable in May, 2015. The arrears of the difference payable for the past period ending with March, 2015 should be paid in one lump sum or in installments, in any case within nine months from the date of this judgment i.e. on or before 31.12.2015.
iii. Insofar as one advance increment which was recommended by the Shetty Commission for all the common category posts for whom no other scale of pay other than what was existing, is concerned, as directed by this Court in the order dated 07.10.2009, if such advance increment had been paid based on the existing pay-scale, there is no need for making any further payment on that account. It is needless to state that if for any reason, such advance increment on the existing pay-scale has been omitted to be paid in those cases the concerned State Government should effect the payment as directed in our order dated 07.10.2009.
iv. It is reiterated that the above direction in regard to the implementation of 6th Pay Commission recommendation will hold good even for implementation of any future pay Commission recommendation.
v. Whatever pending applications before the High Court on the administrative side or on the judicial side shall be considered and disposed of expeditiously preferably within three months."
[Emphasis added]
8. It has been clearly observed there that implementation of the 6th Central Pay Commission recommendation will hold good even for implementation of any future pay commission recommendation. There is no difficulty in understanding the meaning and purport of such direction. The respondents in the writ petition [the petitioners in this petition for clarification] are put under obligation to implement the 6th Central Pay Commission recommendation, which are not restricted to the pay scales only. It was observed in the judgment dated 31.08.2016 as under: ''The other benefits shall also be released in terms of the 6th Central Pay Commission recommendation.''
[Emphasis added]
When the ''other benefits'' are delinked from the pay scales, those shall invariably mean and imply the allowances those are extended to the Central Government employees and hence the employees of the subordinate judiciary shall get all such allowances, emanating from 6th Central Pay Commission recommendation as the ''other benefits'' in terms of the said judgment.

9. This court is of the considered view that this petition filed by the respondents in the writ petition is superfluous and should not evoke any response from this court. The learned Advocate General has quite candidly submitted that the ''other benefits'' can have a meaning in the context but since there is some ''confusion'' they filed this petition seeking clarification so that they can implement the said judgment dated 31.08.2016 within time. If the respondents in the writ petition are so desirous of external aid, they would be at liberty to utilise the observations made hereunder.

10. Having observed thus, this petition stands disposed of. There shall be no order as to costs.
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