Aniruddha Bose, CJ.
The appellant has approached us with this appeal after his plea for direction on the State for clearing his monthly pension and payment of arrears of
50% of 6th Pay Revision Committee was rejected by the learned First Court. The learned First Court, however, quashed an order for recovery of a
sum of Rs. 6,04,2018/- made against him. The appellant was originally appointed in the Bihar State Sugar Corporation Limited, Patna in the year 1977.
He was posted at Katkamsandi, Hazaribagh in the post of clerk in the Department of Social Welfare, on deputation in the year 1997. In this
proceeding, the appellant in substance wants his posting to be treated as confirmed service in the Government of Jharkhand. The appellant’s case
before the Learned First Court was that his posting in the State Government’s Social Welfare Department was made after interview and on
approval of the cabinet. The order of posting was issued by the Department of Welfare, a copy of which has been made as Annexure-1 to the writ
petition, which forms part of the memorandum of appeal as well. The appellant was subsequently transferred to Hunterganj (Chatra). The posting, as
it appears from this memorandum dated 21st March, 1997 bearing No. 251, was in World Bank sponsored I.C.D.S-II, Project Management Cell. The
text of the relevant portion of his posting order along with its english version reads:-
“dY;k.k foHkkx
fo'o cSad lEiksf""kr vkbZ-lh-Mh-,l-&11] ifj;kstuk izcU/ku
dks""kkax] bfUnjk Hkou ¼11&eafty½] jkepfj= flag iFk] iVuk&1
51@21-3-97
vkns'k
fcgkj ljdkj ds fofHkUu yksd midzeksa@fuxe@oksMZ@i""kZn lg;ksx lfefr esa dk;Zjr fuEukafdr deZpkfj;ksa dks dY;k.k foHkkx ds v/khu fo'o cSad
lEiksf""kr vkbZ-lh-Mh-,l-&11] ifj;kstuk ds oxZ&3 ,oa 4 ds fjDr in ij izfrfu;qfDr ds vk/kkj ij muds uke ds lkeus vafdr in ,oa lesfdr cky fodkl
ifj;kstuk@ftyk izksxzke inkf/kdkjh dk;kZy;@jkT; Lrjh; ifj;kstuk izca/ku dks""kkax esa vxys vkns'k rd fuEukafdr 'krksZa ds lkFk rRdkfyd izHkko ls
inLFkkfir fd;k tkrk gSA 1½ lacaf/kr deZpkfj;ksa dks izfrfu;qfDr HkRrk ns; ugha gksxkA
2½ izfrfu;qDr dfeZ;ksa dks osrukfn mruk gh ns; gksxk ftruk fd lesfdr cky fodkl ;kstuk ds vUrxZr muds }kjk /kkfjr in ds fy, Lohd`r gSA Hkys gh os
iSf=d laLFkk esa vf/kd izkIr djrs gksA ijUrq lesfdr cky fodkl lsok ;kstuk ds rgr okafNr in esa iSf=d laLFkk esa de osrueku esa gks rks mudks iSf=d
laLFkk dk gh osrueku feysxkA
3½ vkjf{kr oxZ ds mEehnokj vius in ij ;ksxnku ds lkFk l{ke inkf/kdkjh }kjk fuxZr tkfr&izek.k&i= izdV djsaxsA fnukad 13-4-97 vius inLFkkfir LFkku
ij fuf'pr :i ls ;ksxnku dj ysa vU;Fkk izfrfu;qfDr jn~n le>h tk;sxhA inLFkkfir LFkku ij ;ksxnku nsus gsrq fdlh izdkj dk ;k=k&HkRrk ns; ugha gksxkA
4½ Vadd in ds dfeZdksa ls vko';drkuqlkj lgk;d dk dk;Z Hkh fy;k tk ldrk gSA 5½ vuqlsod in ds dfeZdksa ls vko';drkuqlkj jkf= izgjh dk dk;Z fy;k tk
ldrk gSA 6½ dk;Z larks""kizn ugha ik;s tkus ij izfrfu;qfDr lekIr dj nh tk;sxhA 7½ ;g izfrfu;qfDr fdlh Hkh le; lekIr dh tk ldrh gSA’’
“The following employees working in the different Public Sector Undertakings/ Corporations/Board/Council/Co-operative Society of the
Government of Bihar are being posted against the vacant Class-III & IV posts of World Bank sponsored I.C.D.S-II Project and in the Integrated
Child Development Project/office of the District Program Officer/State Level Project Management Cell under the Welfare Department on deputation
basis on the post mentioned against their names with immediate effect with following conditions till further order.
1)The deputation allowance shall not be admissible to the concerned employees.
2)The salary etc. to the deputed employees shall be admissible as much at, it has been sanctioned for the post held by them under the Integrated Child
Development Scheme notwithstanding, he was getting more in their parent organization. But, if he was working in lower pay scale in parental
organization than that of the required post under the integrated Child Development Service Scheme, in such condition, he shall get the pay scale of the
parent organization.
3)The candidate belonging to reserved category shall furnish caste certificates issued by the competent authority at the time of joining his post. He
must join at the place of his posting by 13.04.97 failing which his deputation shall be deemed to be cancelled. Any type of travelling allowance shall not
be admissible for joining at the place of posting.
4)As per requirement, the work of Assistant can also be assigned to the employee of Typist post.
5)As per requirement, the work of Night Guard can also be assigned to the employee of Peon post.
6)In the event of services rendered not being found satisfactory, the deputation shall be terminated.
7)This deputation can be terminated at any time.†(translated version) The appellant’s name appears against Serial No. 17 of this instrument
under the heading “Description-1â€.
2. The appellant was relieved from the Corporation by an order issued by the Administrative Head of that Corporation on 7th April, 1997. The copy of
the said order along with its english version reads:-
“vkns'k
fo'o cSad lEiksf""kr vkbZ-lh-Mh-,l-&11] ifj;kstuk izcU/ku dks""kkax] dY;k.k foHkkx] fcgkj ljdkj ds
vkns'k la[;k 251 fnukad 21-3-97 ds vkyksd esa fuxe ds fuEukafdr deZpkfj;ksa dks mijksDr vkns'k
esa vafdr 'kRrksZa ds vk/kkj ij izfrfu;qDr gsrq inLFkkfir LFkku ij ;ksxnku nsus ds fy, fnukad 8-4-
97 ds vijkgu~ ls fojfer fd;k tkrk gS%&
1- Jh yyu dqekj nkl] fyfid] vfHk;a=.k 'kk[kk
2- ^^ tus'oj ;kno] Vadd] lkekU; 'kk[kk
3- ^^ ------- >k] fyfid] dz; ,oa ----- 'kk[kk
4- ^^ vfuy dqekj flUgk] fyfid] LFkkiuk 'kk[kk
2- mijksDr deZpkfj;ksa dks vkoafVr dk;ksZa dk fu’iknu 'kk[kk ds miyC/k vU; deZpkfj;ksa ls
djk;k tk;sxkA Jh tus'oj ;kno] Vadd ds LFkku ij Jh Jhdkar izlkn JhokLro] Vadd dks lfpo ds lkFk lac) fd;k tkrk gSA
3- lacaf/kr deZpkjh fojfer vof/k ds iwoZ vius lafpdkvksa ,oa vfHkys[kksa dk izHkkj foHkkxh;
iz/kku ds funs'kkuqlkj lacaf/kr deZpkjh dks fuf'pr :i ls lkSai nsaxsA
4- lacaf/kr deZpkfj;ksa dks dY;k.k foHkkx esa ;ksxnku nsus gsrq fuxe dk;kZy; ls dksbZ ;k=k
HkRrk ns; ugha gksxkA
5- vafre osru izek.k i= ;ksxnku ds i'pkr~ fuxZr fd;k tk;sxkA’’
“Pursuant to Order No. 251 dated 21.3.1997 of the World Bank sponsored I.C.D.S.II, Project Management Cell, Welfare Department, Bihar
Government, the following employees of the Corporation are being relieved with effect from afternoon of 8.4.97 for joining at the place of posting on
deputation basis with conditions mentioned in the aforesaid order:-1.Sri Lalan Kumar Das, Clerk, Engineering Section.
2.Sri Janeswhar Yadav, Typist, General Section.
3.Sri Santosh Jha, Clerk, Purchasing and Store Section.
4.Sri Anil Kumar Sinha, Clerk, Establishment Section.
2.The works assigned to the aforesaid employees shall be completed by the other available employees of the Section. Sri Srikant Prasad Srivastava,
Typist, is attached with the Secretary in place of Sri Janeshwar Yadav, Typist.
3.The concerned employee, prior to his relieving from duty, must hand over the charge of his files and records to the concerned employee as per
direction of the Departmental Head.
4.No travelling allowance from the Corporation shall be admissible to the concerned employees for joining in the Welfare Department.
5.The Last Payment Certificates shall be issued after joining.†(translated version)
3. Admitted position is that the appellant continued in the post to which he was sent on deputation till he reached his age of superannuation on 30th
September, 2010. Prior to that, on 29th June, 2004, memorandum bearing No. 1263 dated 29th June, 2004 was issued by the Director, Social Welfare,
Government of Jharkhand, Ranchi. The appellant’s claim is that by this memorandum, he, along with several other similarly situated employees
were absorbed in the Department of Social Welfare, Woman & Child Development (Director of Social Welfare) Government of Jharkhand and they
had become employee of the State Government. The substantive content of the memorandum is reproduced below along with its english translation:-
“>kj[k.M ljdkj
lekt dY;k.k] efgyk ,oa cky fodkl foHkkx
¼lekt dY;k.k funs'kky;½
vkns'k
Hkkjr ljdkj efgyk ,oa cky fodkl foHkkx ds i=kad 13@2002 fnukad 28-8-03 }kjk lalwfpr u;s LVkfiax iSVuZ ds vuqlkj deZpkfj;ksa ds lkeatL; gsrq
fnukad 17-6-04 dks lekt dY;k.k funs'kky; esa vkgwr LFkkiuk lfefr dh cSBd ds vuq'kalk ds vkyksd esa ftyk izksxzke inkf/kdkjh ,oa cky fodkl ifj;kstuk
ds vUrxZr dk;Zjr fuEufyf[kr deZpkfj;ksa dks fuEu:i ls lek;ksftr fd;k tkrk gSAâ€
“According to new staffing pattern communicated vide Letter No. 13/2002, dated 28.8.03 of the Government of India, Department of Women and
Child Development and pursuant to the recommendation of the Establishment committee convened by the Directorate of Social Welfare on
17.06.2004 for the co-ordination among the employees, the following employees working under the District Programme Officer and Child
Development Project are being adjusted/absorbed.â€(translated version)
While giving english version of that memorandum we have highlighted the expressions “adjusted/absorbed†translated from the word lek;ksftr
because the appellant’s claim in this proceeding is largely based on construction of this particular word lek;ksftr. The word lkeatL; used in this
memorandum indicates coordination. The appellant wants us to construe this expression as “absorbed†and that is on what he has anchored his
plea for retiral benefits from the State Government. Submission of Mr. Arun, learned counsel for the appellant is that the appellant was absorbed in
the State service by virtue of the aforesaid memorandum dated 29th June, 2004.
4. The State’s contention, on the other hand, is that there was no formal absorption of the appellant in the State and he had remained on deputation
only. Thus he could not be entitled to pensionary benefits. The State has disputed the appellant’s stand that the memorandum of 29th June, 2004
reflects absorption of the appellant in State service. It is case of the State Government that the said memorandum only shows adjustment of the posts
among the employees working in the project in different locations.
5. Before the appellant attained the age of superannuation, the Deputy Collector Establishment, Chatra on 16th August, 2010 had directed the Child
Development Project Officer, Hunterganj for taking appropriate action for payment of pension and other benefits to the appellant. A specific request
from the Deputy Collector (Establishment), Chatra was made for expediting clearance of appellant’s pension as per applicable Rules by a letter
dated 21st September, 2010, but there was no response to that communication. The appellant thereafter filed a writ petition before a learned Single
Judge of this Court, which was registered as W.P.(S) No. 2891 of 2011. That writ petition was disposed of on 19th July, 2011 with the following
observation and directions:-
“Heard the parties.
Learned counsel appearing for the petitioner submits that the petitioner got retired on 30.09.2010 from the post of Clerk while posted in the office of
C.D.P.O. Hanterganj, Chatra, but still not a single farthing towards post retiral benefits has been paid to him though the petitioner in this regard has
made several representation before the C.D.P.O.Hanterganj, Chatra as also before the Deputy Commissioner, Chatra but nothing was done in this
respect and, therefore, no option was left with the petitioner to move to this Court for directing the Authorities to make payment of the retiral dues to
him.
Since the matter is still to be decided by the Authorities, this writ application is disposed of directing the petitioner to file a fresh representation, raising
all his claims, which have been claimed in this writ petition, before the Director, Department of Social Welfare, Women and Child Development,
Government of Jharkhand, Ranchi (respondent no.2), along with a copy of this order, within three weeks from today so that the respondent no.2, on
receiving such representation, may take decision in the matter relating to the payment of retiral dues to the petitioner within a period of eight weeks
thereafter.
On such determination, the amount, found payable to the petitioner, be paid to him immediately thereafter.â€
6. After passing of that order in W.P.(S) No. 2891 of 2011, provisional pension from 1st October, 2011 to 31st July, 2011 amounting to Rs.97,010/-was
paid to the appellant along with gratuity and earned leave to the tune of Rs.3,12,128/- and Rs. 1, 95, 080/-. Such payments were made in the month of
August, 2011. From the month of August, 2011, however monthly pension of the appellant had been stopped without giving any reason. The writ
petition out of which this appeal arises, was filed on 9th December, 2011 after the appellant’s representations for release of pension of the
appellant had yielded no positive result. Prayer was made for releasing the pension of the writ petitioner on month to month basis from August, 2011.
We have briefly referred to the other prayers made in the writ petition earlier in this judgment. In the meantime, on 21st September, 2011, an order
was passed by the Director, Social Welfare Government of Jharkhand, Ranchi rejecting the writ petitioner’s representation filed on the basis of
the order passed in W.P.(S) No. 2891 of 2011 on 19th July, 2011. This rejection order, a copy of which has been made Annexure-11 to the writ
petition, reads:-
“>kj[k.M ljdkj
lekt dY;k.k] efgyk ,oa cky fodkl foHkkx
¼lekt dY;k.k funs'kky;½
vkns'k
Jh vfuy dqekj flUgk] lsokfuo`r fyfid] fcgkj jkT; lqxj dkWjiksjs'ku }kjk cky fodkl ifj;kstuk] g.Vjxat ¼prjk½ esa izfrfu;qfDr ds nkSjku lsokfuo`fr gksus
ds QyLo:i jkT; ljdkj ls lsokfuo`fr ykHk iznku djus gsrq ekuuh; mPp U;k;ky;] >kj[k.M] jk¡ph esa fjV ;kfpdk la[;k& WP(S)-2891/11 vfuy dqekj flUgk
cuke jkT; ljdkj nk;j fd;k x;kA
2- mDr fjV ;kfpdk& WP(S)-2891/11 esa ekuuh; mPp U;k;ky; }kjk fnukad 19-07-2011 dks vkns'k ikfjr fd;k x;kA vkns'k dh vafre dafMdk fuEu:is.k gS
%&
“Since the matter is still to be decided by the Authorities, this writ application is disposed of directing the petitioner to file a fresh representation,
raising all his claims, which have been claimed in this writ petition, before the Director, Department of Social Welfare, Women and Child
Development, Government of Jharkhand, Ranchi (respondent no.-2) along with a copy of this order, within three weeks from today so that the
respondent no.-2 on receiving such representation may take decision in the matter relating to payment of retiral dues to the petitioner within a period of
eight weeks thereafter.
On such determination, the amount, found payable to the petitioner, be paid to him immediately thereafter.â€
3- ekuuh; mPp U;k;ky;] >kj[k.M] jk¡ph }kjk mDr dafMdk&2 esa ikfjr vkns'k ds vkyksd esa Jh vfuy dqekj flUgk }kjk fnukad 01-08-11 dks ekuuh;
mPp U;k;ky; ds vkns'k dh Nk;kizfr ds lkFk vH;kosnu funs'kky; esa lefiZr fd;k x;k ftlesa mUgksaus lsokfuo`fr ykHk Hkqxrku ugha gksus dh ckr dgh
gSA
4- ekuuh; mPp U;k;ky; }kjk ikfjr vkns'k ds vkyksd esa Jh vfuy dqekj flUgk dks lsokfuo`fr ykHk Hkqxrku ds ekeys ij foLr`r leh{kk dh x;hA
leh{kksijkUr oLrqfLFkfr fuEu:is.k izdk'k esa vk;k%&
¼d½ Jh vfuy dqekj flUgk] fcgkj jkT; lqxj dkWjiksjs'ku fcgkj] iVuk ds deZpkjh Fks rFkk os dkWjiksjs'ku ds lsok 'krZ ls 'kkflr FksA
¼[k½ ifj;kstuk leUo;d] fo'o cSad lEiksf""kr vkbZ0lh0Mh0,l0&II, ifj;kstuk izcU/kd dks""kkax] dY;k.k foHkkx fcgkj] iVuk ds vkns'k&251 fnukad 21-
03-1997 }kjk dfri; midzeksa@fuxeksa@cksMZ@i""kZn@lg;ksx lfefr ds deZpkfj;ksa dks fofHkUu cky fodkl ifj;kstukvksa esa bl vk/kkj ij izfrfu;qfDr ij
inLFkkfir fd;k x;k gS fd izfrfu;qfDr fdlh Hkh le; lekIr fd;k tk ldrk gSA blh vkns'k ,oa 'krZ ds vk/kkj ij Jh vfuy dqekj flUgk dh izfrfu;qfDr fyfid ds in ij
cky fodkl ifj;kstuk] dVdelkaMh ¼gtkjhckx½ esa fd;k x;k FkkA LFkkukUrj.k ds QyLo:i ;s cky fodkl ifj;kstuk] gaVjxat ¼prjk½ esa inLFkkfir gq,
FksA
¼x½ Jh vfuy dqekj flUgk] cky fodkl ifj;kstuk] gaVjxat ¼prjk½ esa izfrfu;qfDr ij dk;Zjr jgus ds nkSjku gh vius ok/kZd; lsok iwjh dj ysus ds
mijkUr fnukad 30-09-2010 dks lsok fuo`r gks x;sA
 5- mi;qZDr dafMdkvksa ls ;g Li""V gS fd Jh vfuy dqekj flUgk fcgkj jkT; lqxj dkWjiksjs'ku ds deZpkjh Fks rFkk dsoy izfrfu;qfDr ds vk/kkj ij gh
fofHkUu cky fodkl ifj;kstukvksa esa dk;Zjr FksA vr% ;s vius fu;ksDrk iSr`d foHkkx fcgkj jkT; lqxj dkWjiksjs'ku ds fu;e] lsok 'krZ vkfn ls gh 'kkflr
FksA dsoy izfrfu;qfDr ek= ls iSr`d foHkkx esa /kkfjr in dk xzg.kkf/kdkj lekIr ugha ekuk tk ldrk gSA bUgsa fdlh Hkh fLFkfr esa ljdkjh lsod@jkT;dehZ
ugha ekuk tk ldrk gSA
6- foÙk foHkkx] >kj[k.M ljdkj }kjk fuxZr i= la[;k& 51@fo0 fnukad 8-01-10 esa Li""V :i ls vafdr gS fd ^^izfrfu;qDr fuxe@fudk;@cksMZ ds dehZ
ljdkj lsod ugha gSa^^A
7- vr% fjV ;kfpdk la[;k& WP(S)-2891/11 esa ekuuh; mPp U;k;ky;] >kj[k.M] jk¡ph }kjk fnukad 19-07-2011 dks ikfjr U;k; fu.kZ; ,oa U;k; fu.kZ; ds
vkyksd esa lsokfuo`fr ykHk iznku djus ls lacaf/kr Jh flUgk }kjk lefiZr vkosnu ij leh{kksijkUr fuEufyf[kr fu.kZ; fy;k tkrk gS & Jh vfuy dqekj flUgk]
fcgkj LVsV lqxj dkWjiksjs'ku ds deZpkjh Fks rFkk ;s ek= izfrfu;qfDr ij cky fodkl ifj;kstukvksa esa dk;Zjr Fks ,oa budh lsok dk lek;kstu foHkkx ;k ljdkj
}kjk ugha fd;k x;k Fkk vr% bUgsa jkT; dehZ ;k ljdkjh lsod ugha ekuk tk ldrk gSA mDr vkyksd esa bUgsa ljdkjh lsod dks ns; lsokfuo`fr ykHk vuqekU;
ugha gksxkAâ€
“Government of Jharkhand Department of Social Welfare, Women and Child Development (Social Welfare Directorate) Order
Sri Anil Kumar Sinha, superannuated clerk, Bihar State Sugar Corporation filed Writ Petition No. W.P.(S)-2891/11, Anil Kumar Sinha Versus the
State Government, in the Hon’ble High Court, Jharkhand, Ranchi for the payment of retiral benefits from the State Government consequent upon
his superannuation during deputation in the Child Development Project Hunterganj, Chatra.
2. The Hon’ble High Court has passed an order on 19.07.2011 in the aforesaid Writ Petition No. W.P.(S)-2891/11. The last para of the order is as
follows:-
“Since the matter is still to be decided by the Authorities, this writ application is disposed of directing the petitioner to file a fresh representation,
raising all his claims, which have been claimed in this writ petition, before the Director, Department of Social Welfare, Women and Child
Development, Government of Jharkhand, Ranchi (respondent No.2) along with a copy of this order, within three weeks from today so that the
respondent Nos. 2 on receiving such representation may take decision in the matter relating to payment of retiral dues to the petitioner within a period
of eight weeks thereafter.
On such determination, the amount found payable to the petitioner, be paid to him immediately thereafter.â€
3. Pursuant to the order passed in the aforesaid para-2 by the Hon’ble High Court, Jharkhand, Ranchi, Sri Anil Kumar Sinha submitted
representation in the Directorate along with a copy of order dated 01.08.2011 of Hon’ble High Court in which he has stated about non-payment of
his retiral benefits.
4. Pursuant to the order passed by the Hon’ble High Court detailed review has been done, on the matter of payment of retiral benefits to Sri Anil
Kumar Sinha. After review the following circumstances came into light:-
(a) Sri Anil Kumar Sinha was an employee of Bihar State Sugar Corporation, Bihar, Patna and he was governed by the service conditions of the
Corporation.
(b) Vide order-251 dated 21.03.1997 of the Project Co-Ordinator, World Bank sponsored ICDS-II, Project Management Cell, Welfare Department,
Bihar, Patna the
employes of the certain undertakings/Corporations/Boards/Council/Co-operative Society have been posted on deputation basis in the different Child
Development Projects, on the ground that their deputation may be terminated at any time. On the basis of this order and conditions, the deputation of
Sri Anil Kumar Sinha had been made against the post of clerk in the Child Development Project, Katkamsandi (Hazaribagh). As a result of transfer,
he was posted in the Child Development Project, Hunterganj (Chatra) (c ) Sri Anil Kumar Sinha, superannuated on 30.09.2010 after completion of his
mandatory service in the course of deputation from the Child Development Project, Hunterganj (Chatra)
5. It is clear from the aforesaid paras that Sri Anil Kumar Sinha was an employee of Bihar State Sugar Corporation and he was working in the
different Child Development Projects only on deputation basis. Therefore, he was governed by the rules, service conditions etc. of his parent
department namely Bihar State Sugar Corporation. The lien of post held in the parent department cannot be deemed to be terminated only on the basis
of deputation. He cannot be deemed to be a government servant/State employee under any circumstances.
6. It is clearly mentioned in the Letter No. 51/Vi dated 8.01.10 issued by the Finance Department, Government of
Jharkhandthat“theemployeesofthe Corporation/Body/Boards on deputation are not a government employee.â€
7. Therefore, consequent upon the judgment passed by the Hon’ble High Court of Jharkhand, Ranchi on 19.07.2011 in writ petition W.P.(S) No.
2891/11 and representation submitted by Sri Sinha pursuant to the judgment for grant of retiral benefits, following decision has been taken after
consideration:-
Sri Anil Kumar Sinha was an employee of Bihar State Sugar Corporation and he was working in the Child Development Projects only on deputation
basis and the adjustment of his service was not done by the Department nor by the Government, therefore, he cannot be deemed to be an employee of
the State or Government servant. In such circumstances, the retiral benefits admissible to the government servant shall not be payable to him.â€
(translated version)
In the writ petition the appellant also sought for quashing of the rejection order dated 21st September, 2011 along with a subsequent order dated 28th
December, 2011, which was for recovery of the amount already paid to him. This recovery order was passed by the Child Development Project
Officer, Hunterganj. The recovery order has been quashed by the learned First Court. Hence, in this judgment, we are not dealing with that aspect of
the dispute.
7. The State-respondents contested the writ petition by filing counter-affidavit. We have already discussed the State’s stand which was reflected
in the counter-affidavit. A circular bearing No. 51/Vi dated 8th January, 2010 issued by the Finance Department, Government of Jharkhand has also
been relied upon by Mr. Singh, learned counsel for the State, which stipulated:
“i=kad % foÙk &7@fofo/k 2043@06 51@fo0
>kj[k.M ljdkj
foÙk foHkkx
jk¡ph] fnukad 8@1@10
izs""kd]
jktckyk oekZ]
ljdkj ds iz/kku lfpo]
foRr foHkkx] >kj[kaM] jk¡phA
lsok esa]
lHkh mik;qDr]
lHkh dks""kkxkj@mi&dks""kkxkj inkf/kdkjh
>kj[kaMA
fo""k; % fuxe@fudk;ksa ls izfrfu;qDr dfeZ;ksa ds osrukfn Hkqxrku ds laca/k esaA egk'k;]
mi;ZqDr fo""k;d laca/k esa dguk gS fd osru ,oa HkRrs ds Hkqxrku ls lacaf/kr ljdkj dk lHkh lkekU; vkns'k@ladYi@ifji= ljdkjh lsok esa fu;qDr dfeZ;ksa
ds fy, gSA dks""kkxkjksa esa izfrfu;qDr fuxe@fudk;@cksMZ ds dehZ ljdkjh lsod ugha gSa] vr,o bu ij ;g ykxw ugha gksrs gSaA buds osrukfn ,oa
'krsZa jkT; ljdkj ds fo'ks""k vkns'k ls 'kkflr gksrk gSA bUgsa muds izfrfu;qfDr vkns'k esa vafdr 'krksZa ls fHkUu dksbZ Hkh ykHk bUgsa foHkkxh;
vkns'k ls gh Hkqxrku fd;k tk,xkA
2- for foHkkxh; ladYi la[;k 660@fo0] fnukad 08-02-1999 }kjk fyfid laoxZ ds fy, :0 4000&6000 dk osrueku Lohd`r fd;k x;k gSA foÙk foHkkx]
>kj[kaM] jk¡ph ds ladYi la[;k 660@fo0] fnukad 28-02-2009 }kjk fyfidksa dks dsUnz ljdkj ds vuq:i iqujhf{kr osrueku ih0ch0&1] xzsM&is :0 2400 ns;
gSA rnuqlkj fnukad 01-01-2006 ls bUgsa ih0ch0&1] ¼:0 5200&20200½ xzsM &is :0 2400 ds osrueku esa osru fu/kkZfjr djrs gq, osru Hkqxrku
fd;k tk;A fu/kkZfjr osru dh laiqf""V foÙk foHkkx ls gksus ds ckn gh vxyh osru o`f) nh tk,xhA ;g lqfuf'pr fd;k tk;s fd blls vyx ossrueku esa osru
Hkqxrku u gksA
3- ,sls dfeZ;ksa dk osru vyx foi= ij cuk;k tk;sxk] ftlij yky L;kgh ls Non-Government Servant Bill fy[kk gksA foi= ij fuxe esa /kkfjr in rFkk fuxe dk uke]
dks""B esa izfrfu;qDr fyfid] fy[kk tk,xkA mYys[kuh; gS fd dks""kkxkjksa esa ek= fyfid dk in Lohd`r gS blfy, ys[kk fyfid] lgk;d ys[kkiky vFkok ys[kkiky
fy[kus ij vuq'kklfud dkjZokbZ dh tk,xhA
4- dkfeZd] iz'kklfud lq/kkj ,oa jktHkk""kk foHkkx] >kj[kaM] jk¡ph ds ladYi la[;k 5826 fnukad 26-10-2004 }kjk jkT; ljdkj ds ljdkjh lsodksa dh lsokfuo`fr
dh mez lhek 58 ls c<+kdj 60 o""kZ dj nh xbZ gSA ;g fuxe@fudk;@cksMZ ds dfeZ;ksa ij ykxw ugha gSA vr,o fuxe@fudk;@cksMZ ls izfrfu;qDr
dfeZ;ksa dks 58 o""kZ mez iwjh gksus ij lsokfuo`r dj nh tk;A
5- dks""kkxkj esa dk;Zjr vU; lHkh fyfidksa dks osruo`f) rFkk fdlh Hkh rjg dk cdk;k Hkqxrku muesa osru fu/kkZj.k dk lR;kiu foÙk foHkkx] >kj[kaM]
jk¡ph ls gksus ds ckn gh fd;k tk,xkAâ€
“Letter No. Finance-7/Vividh 2043/06 51/Vi. Jharkhand Government Finance Department Ranchi, dated 08.01.2010. From, Rajbala Verma
Principal Secretary to the Government, Finance Department, Jharkhand, Ranchi.
To All the Deputy Commissioner, All the Treasury/Sub-Treasury Officer, Jharkhand.
Subject :- Regarding payment of salary etc. of the personnel deputed from the Corporation/Bodies. Sir,
 With reference to above subject it is to state all general Order/Resolution/Circular of the government related to payment of salary and allowances
are issued for the personnel appointed in the government service. The personnel of the Corporation/Body/Board deputed in the Treasuries are not
government servant; therefore, these shall be not applicable to them. Their pay etc. and conditions are governed by the special order of the State
government. Any benefit, other than those conditions as mentioned in their deputation order, shall be given by the departmental order itself.
2. Pay scale of Rs.4000- 6000/- has been approved for the clerical cadre vide Finance Department Resolution No.660/Vi. dated 08.02.1999. As per
Resolution No. 660/Vi. dated 28.02.2009 of the Finance Department, Jharkhand, Ranchi, like Central Government, revised pay scale P.B.-1, Grade
pay Rs.2400/- is admissible to the clerks. Accordingly, they should be paid salary after the pay fixation in P.B.-1 (Rs.5200-20200), Grade pay
Rs.2400/- with effect from 01.01.2006. Next increment shall only be given after confirmation of pay fixation by the Finance Department. It should be
ensured that payment shall not be made in any other pay scale than this.
3. The pay of such personnel shall be prepared in a separate bill, mentioning Non-Government Servant in red ink therein. The bill shall bear the name
of post hold in the Corporation and name of the Corporation and also deputed clerk in bracket. It is pertinent that only the post of clerk is sanctioned in
the Treasuries and therefore, disciplinary action shall be taken on writing Account Clerk, Assistant Accountant or Accountant.
4. The retirement age of government servant of the State government has been increased from 58 years to 60 years vide Resolution number 5826
dated 26.10.2004 of the Department of Personnel, Administrative Reform and Rajbhasha, Jharkhand Ranchi. It is not applicable for the personnel of
the Corporation/Body/Board. Therefore, personnel deputed from the Corporation/Body/Board shall be made to retire on completion of 58 years of
age.
5. Increment or payment of arrear of any type to all other Clerks working in Treasury shall be made only after verification of their pay fixation by the
Finance Department, Jharkhand, Ranchi.†(translated version) On this basis, it has been argued on behalf of the State that the appellant not being a
Government servant was not entitled to any pension and other retiral benefits.
8. The learned First Court accepted stand of the State on status of the appellant writ petitioner as a Government Servant and rejected the stand of the
appellant. Argument of the appellant that by the memorandum dated 29th June, 2004 (Annexure-4 to the writ petition) his service was absorbed
however was repelled by the learned First Court. It was held by the learned First Court in relation to the said memorandum:-
“7.(II) The question as to whether the petitioner can be treated to have retired as State Government employee is the moot point to be determined
so as to enable the petitioner to get the pensionary benefits. The petitioners has laid reliances on Annexure-4 to the writ application where the order
has been passed for adjustment of the number of employees where the name of the petitioner also finds place at serial no.5 but the supplementary
counter-affidavit filed on behalf of the respondents dated 22.04.2014 the word “Samanjasya†and “Samayojit†has been interpreted to be
adjustment but not absorption.
(III) In the writ application, the word adjustment/absorbed for the word “Samanjasya†and “Samayojit†has been used on the proper meaning
of aforesaid manner and not absorption therefore, the word “Samanjasya†and “Samayojit†is used in Annexure-4 dated 29.06.2004 denotes
to adjustment and not absorption. Moreover, the petitioner is admittedly an employee of the Bihar State Sugar Development Corporation Limited and
not an employee of the State Government. The circular no. 51/V dated 08.01.2010 of the Finance Department, Government of Jharkhand also
clarified that the employees deputed from different Boards, Corporation and bodies to the State Offices are not the employee of the State Government
since the petitioner is not a Government servant he will not be covered under the benefits of post retiral benefits…..â€
9. The main question we shall be examining is as to whether the appellant was absorbed in the State service or not. On this point, as we have already
observed, the appellant’s case is primarily anchored in the memorandum of 29th June, 2004.
10. Mr. Arun has referred to certain Hindi to English dictionaries in which the meaning of the word lek;ksftr in english has been shown as
“absorbedâ€. Learned counsel for the State however has submitted that proper english meaning of lek;ksftr is adjusted and not absorbed. But
absorption in service jurisprudence is a formal process in an organisation and the overall content of the memorandum dated 29th June, 2004 has to be
understood for coming to the conclusion as to whether by that memorandum, the appellant stood absorbed in the State service or not. Absorption
implies formal entry into a regular service. Mere use of the expression lek;ksftr in that memorandum, even if it means absorption, cannot confer the
status of a regular employee on the appellant straightway unless the memorandum has been issued for that very purpose or otherwise State’s
intention to absorb the appellant can be derived from that memorandum.
11. So far as the aforesaid memorandum of 29th June, 2004 is concerned, we have quoted the text of the same earlier in this judgment. That
memorandum has been issued in pursuance of a letter bearing No. 13/2002, dated 28th August, 2003 of the Government of India Department of
Women and Child Development and pursuant to the recommendation of the Establishment Committee convened by the Directorate of Social Welfare
on 17th June, 2004 for the co-ordination among the employees. Here the adjustment appears to be in relation to their places of posting. That is how the
memorandum has been worded. This memorandum does not speak of absorption of the employees named therein in the State service, even if we
interpret the expression lek;ksftr as absorbed. The expression lek;ksftr can also mean adjusted, as would be evident from Universal Hindi-English
Legal Dictionary, Reprint edition, 2012. Thus, we do not find any flaw in the conclusion by the learned First Court that the wordsl keatL; and lek;ksftr
as used in Annexure-4 to the writ petition (memorandum of 29th June, 2004) adjustment contemplated therein referred to adjustment within the staff
pattern not absorption. The Circular No. 51/V dated 8th January, 2010 independently prohibits such absorption of officers deputed from different
Boards/Corporations and Bodies to the State Offices. On this count, we do not find any flaw in the finding of the learned First Court.
12. Learned counsel for the appellant has relied upon a judgement of the Hon’ble Patna High court, in the case of Avinash Vatsyayan Vs. The
State of Bihar & Ors. delivered in L.P.A. No. 608 of 2006 decided on 19th April 2010 in support of his client’s case. That was a case in which
certain employees of BISCOMAUN, a cooperative organisation in the State of Bihar, were sent on deputation for the purpose of being absorbed in
different wings or departments of the Government of Bihar. This was done as per recommendation of a High Level Committee constituted by the
Bihar Government. When the question came up for their absorption, the stand of the State was that those employees ought to be treated like ordinary
deputationists whose deputation could be terminated at any time. In this judgement, several similar cases were dealt with by the Hon’ble Division
Bench of the Patna High Court and as we find from paragraph no.6 of the judgment, the prayer in the writ petition was for a direction to absorb the
services of the petitioners under the Urban Development Department and to restrain the respondents concerned from returning them to the parent
organisation. The Division Bench had repelled the State’s stand that the policy decision to send the eligible engineers of BISCOMAUN on
deputation for absorption was not formally notified. The Division Bench found that for a number of years such policy held the field and was acted
upon. In that judgment, the deputionists’ plea for absorption was upheld. Judgment of a learned Single Judge of the Patna High Court in the case
of Md. Shamim Ansari â€"vs- State of Bihar reported in 2002 (2) PLJR 579 involving a deputationist employee of Bihar Sugar Development
Corporation Ltd. who was successful in his sustaining his claim for absorption has been quoted with approval in the said Bench decision. There is
however a fundamental factual distinction between the cases decided by the Hon’ble Patna High Court in the said judgment and in this case in
that the concerned employees who approached the High Court were sent for deputation to different Government Departments as per recommendation
of a High Level Committee constituted by the Government of Bihar for the purpose of being absorbed in different Wings/Departments of the Bihar
Government. This is not the case which has been run by the writ petitioner here, who is the appellant before us in this proceeding.
13. The appellant’s case before the learned First Court was that he stood already absorbed and no prayer has been made in the writ petition for a
mandatory direction for his absorption in the State of Bihar. The other authority which was relied upon by the appellant was a decision of Coordinate
Bench of this court dealing with four Letters Patent Appeals being L.P.A Nos. 340 of 2013, 357 of 2013, 311 of 2013 and 55 of 2014. The lead case
which was examined by the Coordinate Bench of this Court was L.P.A. No. 340 of 2013 (State of Jharkhand Vs. Dadan Prasad Singh & Ors.) This
judgment was delivered on 14th January, 2015. The writ petitioners in these four cases were initially the employees of different Boards/Corporations
in the erstwhile State of Bihar and were working on deputation in this State in the Directorate of Provident Fund as also in certain Treasury Offices.
They were all absorbed in the said Directorate. Dispute arose after their absorption when the State declined to treat their earlier services with the
Boards/Corporations for computation of pension and other retiral benefits. The learned Single Judge allowed their plea, which was upheld by the
Division Bench of this Court. We are apprised by the learned counsel for the appellant that a petition for special leave to appeal against this judgment
has been dismissed by the Hon’ble Supreme Court. The decision of the Coordinate Bench in the aforesaid judgment delivered on 14th January,
2015 however is not directly applicable in the facts of this case. In that judgment, the Coordinate Bench has accepted the continuity of service in the
parent organisation and in the posts to which they were deputed. But in the cases of the writ petitioners involved in those four appeals, they were
formally absorbed and the question of absorption was not in issue.
14. The other authority relied on by the appellant is also a decision of a Hon’ble Single Judge of the Patna High Court in CWJC No. 10016 of
2007 (Bihar State Government Employee’s Association Vs. State of Bihar and Ors.) delivered on 6th April 2011. That action was brought by an
association in the representative capacity seeking absorption of their members in the posts in which they were working in different I.C.D.S Projects
under the Welfare Department, Government of Bihar. The association wanted the benefit of permanent absorption of their members. This case
involved employees of different Boards/Corporations/Public Sector Undertakings/Enterprises which were established by the Government of Bihar.
But these organisations were ultimately wound up as they were found to be non-viable. On the representations made from various quarters including
the employees themselves, the cases of the surplus employees were considered for absorption by the Treasuries and Accounts Directorate of the
Finance Department. They were posted initially on deputation against declared sanctioned posts available in different Government Treasuries and Sub-
Treasuries.
15. A learned Single Judge of the Patna High Court in the said judgment had in substance allowed the prayer for absorption of all the members of the
association, rejecting the plea of the respondents for their repatriation to the individual Boards/ Corporations/Public Sector Undertakings/Enterprises
which by then had become defunct. In that case also the initial selection process through which the deputationists were admitted into State service
was on the basis of a memorandum which indicated that after performance appraisal of the employees placed on deputation and on finding their
satisfactory service, the matters relating to extension of their deputation period as well as permanent absorption would be considered.
16. In the case of the appellant, no such promise for absorption was held out in the form of any official instrument. No such material has been cited
before us. The corporation, in which the appellant was originally working, has also not been impleaded as a party respondent in the writ petition. But
fact remains that the appellant has been serving the State Government in the said scheme since he was placed on deputation in the year 1997. He
reached his superannuation age while in State service only. At no point of time he was asked to go back to his original employer. Barring a formal
instrument of absorption, from the materials disclosed before us, it appears that for all practical purposes he was treated as a State Government
employee only. This fact would be also evident as at the initial stage, his pensionary benefits were released for a limited period of time. In the case of
Bihar State Government Employee’s Association (Supra), direction in substance was given for absorption but in the writ petition out of which this
appeal arises, no such prayer has been made. For the reasons we have already disclosed, we cannot hold that the appellant stood already absorbed in
the State service. Under these circumstances, we do not think the learned First Court’s findings suffer from any legal flaw. In our opinion, the
appellant cannot be granted any of the reliefs prayed for in the writ petition. But considering the peculiar factual background of this case, we give
liberty to the appellant to apply for absorption with retrospective effect. If such representation is made within eight weeks from date to the respondent
No.1, he shall consider the same on merit and not reject such representation because of delay. In the event the appellant’s status falls in line with
the legal position recognised in the aforesaid three authorities, then the plea of the appellant for absorption shall not be declined on the ground of the
circular bearing No. 51/Vi dated 8th January, 2010. We are making this observation in view of the nature of service rendered by the appellant in the
Government of Jharkhand. We have dealt with that aspect in detail in the earlier part of this judgment. However, if no such representation is made
within the aforesaid time frame, the authorities would be under no obligation to consider such representation. Once such representation is made within
the said period, the respondent No.1 shall take a decision thereon in accordance with law upon giving opportunity of hearing to the appellant within a
further period of twelve weeks.
 17. The judgment of the learned First Court stands modified to the above extent and the appeal is accordingly disposed of without any order as to
costs.