B.D. Dubey Vs State of M.P. and Others

Madhya Pradesh High Court (Gwalior Bench) 12 Jul 2002 Writ Petition No. 2169/98 (2003) ILR (MP) 267 : (2002) 4 MPHT 164 : (2002) 3 MPLJ 483
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 2169/98

Hon'ble Bench

R.B. Dixit, J; Chandresh Bhushan, J

Advocates

A.M. Naik and B.K. Agrawal, for the Appellant; K.B. Chaturvedi, Government Advocate, for the Respondent

Final Decision

Partly Allowed

Acts Referred

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 64, 9(4)

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Chandresh Bhushan, J.

Aggrieved by order dated 14-7-1998 (Annexure P-l), passed by the M.P. State Administrative Tribunal, Gwalior, in O. A. No. 160/98, this

petition under Article 227 of the Constitution of India has been preferred by the petitioner.

The facts in brief are that the petitioner, who was holding the post of Joint Director of Education, retired w.e.f. 30-6-1988. Thereafter, a

departmental enquiry for misconduct was held against him, but was later on dropped vide order dated 23-2-1995 (Annexure P-3) and he was

paid arrears of pension amounting to Rs. 98,631/- together with commuted amount of pension of Rs. 60,978A and gratuity and leave encashment

on 19-8-1996 and 24-5-1997. Contending that these amounts of his retiral benefits were withheld without any authority of law and therefore, he

has entitled to interest on all these amounts at the rate of 18% per annum, an application, registered as O.A. No. 160/98, was filed by the

petitioner before the M.P. State Administrative Tribunal, Gwalior. That original application of his was disposed of by that Tribunal vide impugned

order dated 14-7-98 allowing his claim of interest at the rate of 12% per annum on the amount of gratuity and leave encashment only and denying

his claim for interest on the delayed payment of pension and the commuted pension.

The learned Counsel for the petitioner contended that no amount of his pension could have been withheld without the orders of the Governor or in

any case after the expiry of the period of two years from the date of his retirement, in view of the proviso to Clause (4) of Rule 9 of M.P. Civil

Services (Pension) Rules, 1976.

A perusal of the provision of Rule9of M.P. Civil Services (Pension) Rules, 1976 together with Rule 64 of the said Rules clarifies that no specific

order of withholding pension by in the name of the Governor was required in case of a Government servant against whom there was any

departmental enquiry or judicial proceeding instituted by the time he retired. From the persual of Annexure P-4, it is clear that on the very day the

petitioner retired charge-sheets, etc., in a departmental enquiry were also issued to him and therefore, it could be said that there were departmental

proceedings instituted against him before his retirement and were continued after his retirement also. In such a case only provisional pension was

payable to him under the said Rule 64 and that could be any amount but not exceeding the maximum pension. Sub-clause (b) to the last proviso of

Clause (4) of the said Rule 9 further provides that if the departmental proceedings are not completed within a period of two years from the date of

institution, the entire amount of pension so withheld shall stand restored on the expiration of the aforesaid period of two years.

The decision of Hon''ble Apex Court in the case of R. Veerabhadram Vs. Govt. of A.P., , relied upon by the learned Counsel for the respondents,

could not be applied to the present case firstly because in that case of Veerabhadram (supra), it was the gratuity which was withheld and secondly

because there was a specific provision in the concerning pension Rules (A.P. Revised Pension Rules, 1980) which provided for withholding of the

amount of gratuity till the conclusion of departmental or judicial proceedings. No such provision applicable to the employees of the State of

Madhya Pradesh permitting withholding of pension payable to them, was brought to our knowledge by the learned Counsel for the respondents.

Therefore, this contention of the petitioner that in any case he was entitled for payment of his full pension, i.e., inclusive of commuted pension, after

the expiry of two years from the date of his retirement deserves acceptance.

The Hon''ble Apex Court in the case of State of Kerala and Others Vs. M. Padmanabhan Nair, , observed that:--

Pension and gratuity are no longer any bounty to be distributed by the Government to its employees on their retirement but are valuable rights and

property in their hands and any culpable delay in settlement and disbursement thereof must be visited with the penalty of payment of interest at the

current market rate till actual payment.

In the present case, the enquiry was dropped by the Government itself which suggested that continuation of it was not justifiable. No provisional

pension was fixed and paid to the petitioner, who has specifically pleaded that his retiral benefits were withheld without any valid reasons. Even if it

was to be said that his whole pension could have been withheld, withholding could not last for a period of more than two years after his retirement

in view of above referred provision as contained in Rule 9 of the said pension Rules. Non-payment of those dues for a further period of almost six

years clearly showed a culpable delay on the part of the authorities of concerned department. The observation of the learned Tribunal in this

respect that it is not in dispute that the applicant had received full pension till commutation of its part, appears to be misconceived because the

petitioner had from the very beginning claimed in his petition that the amount of retiral benefits which includes pension was not paid to him but was

withheld and therefore, it could not be said that he had received full pension till commutation of its part.

Thus, this petition deserves to be allowed in part. It is accordingly partly allowed and the respondents are directed to pay interest at the rate of

12% for delayed payment of pension to the petitioner from 30-6-1990, i.e., two years after the date of his retirement, till the date of payment. The

respondents shall also pay Rs. 1,000/- as costs to the petitioner.

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