Full Judgment Text
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PETITIONER:
UNION OF INDIA & ORS.
Vs.
RESPONDENT:
ASHOKE KUMAR BANERJEE
DATE OF JUDGMENT: 13/05/1998
BENCH:
SUJATA V. MANOHAR, M. JAGANNADHA RAO
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
M. JAGANNADHA RAO,J.
This appeal is preferred by the Union of India and the
C.P.W.D. against the order of the Central Administrative
Tribunal, Calcutta dated 3.13.1993 passed in O.A. No. 241 f
1993. By that order, the Tribunal directed that the "pay of
the petitioner in the promotional post should be fixed in
terms of F.R. 22(1)(a)(i) with effect from 1.8.1991 and all
consequential benefits including arrears should be paid to
him within a period of 3 months from the date of
communication of this order".
The facts relevant to the case are as follows: The
respondent was working in the C.P.W.D. as Junior Engineer in
the senior scale Rs. 1640 - 2900 and as he had put in 15
years service as Junior Engineer, he was granted the
Assistant Engineer’s scale of Rs. 2000 - 3500 (in terms of
Government of India, Ministry of Urban Development (I
Division) No. 12014\2\87 IW II dated 22.3.1991). By giving
him the necessary increment, his pay was fixed at Rs. 2600\-
as on 1.2.1991 by applying FR 22(1)(a)(i) as permitted in
the said order. This was after the respondent opted for this
scale. The date of his next increment which fell n 1.2.1991
was taken into account while granting him the increment
mentioned in the FR. Later he was promoted, pursuant to
certain orders of the CAT in an earlier OA, as Assistant
Engineer. He, then filed the present OA claiming that FR
22(1)(a)(i) is to be applied to his case once again and his
pay should be refixed in the scale of 2000 - 3500 by giving
him fresh benefit of the increment permitted by the said FR.
The CAT opined that as this was his actual promotion from
the post of Junior Engineer to Assistant Engineer, and as he
was necessarily discharging higher duties and
responsibilities, he was entitled to a fresh application of
the said FR 22(1)(a)(i).
The appellants contend that this would amount to giving
the benefit of FR twice over and this is not permissible.
The respondent has been served and notices have been sent to
him that his case will be heard on a specific date but he
has not chosen to be present and we are, therefore,
proceeding to decide the case on merits, setting him ex
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parte.
The point for consideration is whether the respondent
who was drawing Rs. 1640 - 2900 as Junior Engineer and who
on completion of 15 years service as Junior Engineer was
given benefit of FR 22(1)(a)(i) in the Asst. Engineers’
scale of Rs. 2000 - 3500 per OM(A) - 11014\91 dated
22.3.1991 with effect from 1.1.1991 is again entitled on
regular promotion as Asstt. Engineer on 1.8.1991 to the
benefit of the same FR 22(1)(a)(i)?
Under the OM (A) - 11014\91 dated 22.3.1991 it is
stated that in the C.P.W.D. the Junior Engineers Association
and Sectional Officers (Horticulture) Association made
certain demands and an agreement was signed on 20.3.1991
between the Government and the Association. As per the first
part f said agreement there would be 2 scales of JE/SO
(Hort) in CPWD, one in the scale of Rs. 1400 - 2300 and
another in the scale of Rs. 1640 - 2900. Those who completed
5 years service in the entry grade Rs. 1400 - 2300 will be
placed in the grade of Rs. 1640 - 2900, subject to rejection
of those found unfit. This higher grade will not be treated
as a promotional one but will be non-functional and the
benefit f FR 22(1)(a)(i) will not be admissible, while
fixing the pay in the higher grade, as there will be no
change in duties and responsibilities. We are not concerned
here with the above portion of the agreement. We are,
however, concerned with the second part which reads as
follows:
"(ii) Junior Engineers\Sectional
Officers (Horticulture), who could
not be promoted to the post of
Assistant Engineers\Assistant
Directors (Horticulture) in the
scale of Rs. 2000-3500, due to non
availability of vacancies in the
grade of Assistant
Engineer\Assistant Directors
(Horticulture) will be allowed the
scale of Assistant
Engineer\Assistant Director
(horticulture) i.e. Rs. 200--0 -
3500, on a personal basis, after
completion of 15 years of total
service (Horticulture), till their
normal turn for the functional
promotion comes as Assistant
Engineer\Assistant Director
(Horticulture). This personal
promotion will be given on fitness
basis."
It will be noticed that as per this part of the O.M., those
Junior Engineers who have completed 15 years of service
would get the scale of Rs. 200 - 3500 (which is the scale of
the promotional post i.e. Assistant Engineers\Assistant
Directors (Horticulture). This benefit is given to avoid
frustration of the Junior Engineers and Sectional Officers
(Horticulture) who would otherwise be stagnating for want of
vacancies in the next promotional post. In that light, they
are allowed to draw the scale of Rs. 2000 - 3500 on a
personal basis, provided they have completed 15 years, -
till their normal turn for the functional promotion comes as
Assistant Engineers\Assistant Director (H). This personal
promotional will be given on fitness basis.
In the present case, while working as Junior Engineer
the respondent completed 15 years in the scale of Rs. 1640 -
2900 and he became entitled to be fitted in the scale of Rs.
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2000 - 3500 of Assistant Engineers and got his pay fixed
accordingly at Rs. 2600 by giving him the benefit of the
increment as stated in FR 22(1)(a)(i) and as permitted by
the second part of the OM. This was because, even though the
O.M is dated 22.3.1991, it was agreed that benefit of FR
22(2)(a)(i) would be given from 1.1.1991.
Thereafter, Respondent was actually or functionally
promoted as Assistant Engineer on 1.8.1991 and he then
wanted benefit of FR 22(1)(a)(i) to be given to him once
again as he had then assumed higher duties and
responsibilities of a superior post functionally. Question
is whether his claim is justified?
FR 22 reads as follows:
F.R. 22(1): The initial pay of a
Government servant who is appointed
to a post on a time-scale of pay is
regulated as follows :
(a) (1) Where a Government servant
holding a post, other than a tenure
post, in a substantive or temporary
or officiating capacity is promoted
or appointed in a substantive,
temporary or officiating capacity,
as the case may be, subject to the
fulfillment of the eligibility
conditions as prescribed in the
relevant Recruitment Rules, to
another post carrying duties and
responsibilities of greater
importance than those attaching to
the post held by him, his initial
pay in the time-scale of the higher
post shall be fixed at the stage
next above the notional pay arrived
at by increasing his pay in respect
of the lower post held by him
regularly by an increment at the
stage at which pay has accrued or
rupees twenty-five only, whichever
is more.
Save in cases of appointment
on deputation to an ex-cadre post,
or to a post on ad hoc basis, the
Government servant shall have the
option, to be exercised within one
month from the date of promotion or
appointment, as the case may be, to
have the pay fixed under this rule
from the ate of such promotion or
appointment or to have the pay
fixed initially at the stage of the
time-scale of the new post above
the pay in the lower grade or post
from which he is promoted on
regular basis, which may be refixed
in accordance with this rule on the
date of accrual of next increment
in the scale of the pay of the
lower grade or post. In cases where
an ad hoc promotion is followed by
regular appointment without break,
the option is admissible as from
the date of initial
appointment\promotion, to b e
exercised within one month from the
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date of such regular appointment.
Provided that where a
Government servant is, immediately
before his promotion or appointment
on regular basis to a higher post,
drawing pay at the maximum of the
time-scale of the lower post, his
initial pay in the time-scale of
the higher post shall be fixed at
the stage next above the pay
notionally arrived at by increasing
his pay in respect of the lower
post held by him on regular basis
by an amount equal to the last
increment in the time-scale of the
lower post or rupees twenty-five,
whichever is more."
In our view, the respondent having received the same
benefit in advance, while working as Junior Engineer and
while not actually functioning as an Assistant Engineer, is
not entitled to the same benefit of fresh fitment in the
scale of Rs. 2000 - 3500 when he is promoted on 1.8.1991 as
Assistant Engineer. This is because as on 1.8.1991, he is
not being fitted into the "time-scale of the higher post" as
stated in the FR. That situation was already over when the
OM was applied to him on his completion of 15 years. For the
applicability of the FR 22(1)(a)(i) it is not merely
sufficient that the officer gets a promotion from one post
to another involving higher duties and responsibilities but
another condition must also be satisfied, namely, that he
must be moving from a lower scale attached to the lower post
to a higher scale attached to a higher post. If, as in this
case, the benefit of the higher scale has already been given
to him by virtue of the OM there is no possibility of
applying this part of the FR which says.
"his initial pay in the time scale
of higher post shall b e fixed at
the stage next above the notional
pay arrived at by increasing his
pay in respect of the lower post
held by him regularly by an
increment at the stage at which
such pay has accrued or rupees
twenty - five only, whichever is
more".
Further, the respondent is a junior officer in the
category of Junior Engineers and he has already got the
benefit of the FR on completion of 15 years. It he is to be
given a second benefit on the basis of the same FR, then he
would be getting more than his seniors, who might have got
promoted earlier and might have got benefit of the FR
22(1)(a)(i) only once. Such an anomaly was not obviously
intended by the FR.
For the aforesaid reasons, the appeal is allowed and
the order of the Tribunal is set aside and the OA is
dismissed. In the circumstances, there will be no order as
to costs.