PUNJAB NATIONAL BANK vs. RAM KISHAN

C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012) NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

Punjab National Bank & Ors. …Appellants Vs. Ram Kishan …Respondent J U D G M E N T A.K.SIKRI,J. 1. Leave granted. 2. The facts which need narration for determination of the lis involved in this appeal are recapitulated as under: 3. The respondent herein joined the appellant-Bank as Peon on JUDGMENT 13.8.1986. In the year 2000, the appellant-Bank introduced Voluntary Retirement Scheme known as Punjab National Bank Employees Voluntary Retirement Scheme 2000 (hereinafter referred to as “VRS, 2000”). This scheme was widely circulated, period whereof was 1.11.2000 to 30.11.2000 during which period those employees who wanted to seek voluntary retirement under the said scheme were permitted to apply. It was made applicable to those permanent full time employees of the Bank who had 1 Page 1 C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012) completed 15 years qualifying service or 40 years of age which means those employees fulfilling either of the aforesaid conditions were eligible to apply under the VRS, 2000.

His application was accepted and he was given voluntary retirement on 15.12.2000. He was also accorded superannuation benefits like Provident Fund, Gratuity and Leave Encashment. 5. The Bank has also Pension scheme for its employees which is known as Punjab National Bank (Employees) Pension Regulation 1995 (hereinafter referred to as the “Pension Regulation”). As per Regulation 28 of these Pension Regulations, an employee who has rendered a minimum period of 15 years of service is entitled to get pension. Regulation 28 of the Pension Regulation reads as under: JUDGMENT “Regulation 28: Superannuation pension. Superannuation Pension shall be granted to an employee who has retired on his attaining the age of superannuation specified in the Service Regulations or Settlement. Provided that with effect from 1.9.2000, pension shall also be granted to an employee who opts to retire before attaining the age of superannuation, but after rendering service for a minimum period of 15 years in terms of any scheme that may be framed for such purpose by the Board with the approval of the government.” 2 Page 2 C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012) 6. As on the date of voluntary retirement of the respondent, the respondent had not completed 15 years of service. In fact, service rendered by him as on that date was 14 years 2 months and 19 days. For this reason,

respondent, however, pleaded that since his application for voluntary retirement under VRS, 2000 was accepted which lays down the conditions of service for a minimum period of 15 years, the respondent became entitled to pension as well, inasmuch as the deficit period was waived by the appellant-Bank by its conduct in accepting the application for voluntary retirement. 7. As the representation of the respondent to grant him pensionary benefits was rejected by the appellant-Bank, aggrieved by the order of rejection, the appellant filed civil suit in the court of Civil Judge (Senior JUDGMENT Division), Gurdaspur, Punjab for declaration that he was entitled to pension with consequential relief and for mandatory injunction to direct the appellant-Bank to release all the benefits along with interest at the rate of 18% from the date it had become due to him. This Suit was, however, dismissed by the Civil Court vide judgment and decree dated 29.8.2003 holding that pension could be granted only on completion of 15 years of service which period of service the respondent had not completed. He was, 3 Page 3 C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012) therefore, held entitled to other benefits like ex-gratia, gratuity and leave encashment but not the pension. The respondents filed Regular First Appeal against the aforesaid judgment under Section 96 of the Code of Civil

the same fate as it was dismissed affirming the judgment of the Trial Court. Still aggrieved, the respondent took the matter to the High Court of Punjab and Haryana by filing Regular Second Appeal under Section 100 of the CPC. By impugned judgment dated 13.3.2012, the High Court has allowed the Second Appeal. In this judgment, there is no detailed discussion touching upon the provisions contained in VRS, 2000 or the Pension Regulations. A bare reading of the judgment reveals that the Court has followed its earlier Division Bench judgment rendered in the case of Dharam Pal Singh vs. Punjab National Bank (2008) 149 PLR 745. Against this JUDGMENT impugned judgment, Bank filed instant Special Leave Petition under Art. 136 of the Constitution of India wherein leave has been granted. 8. Submission of the learned counsel for the appellant was that the High Court committed a grave error in following Dharam Pal case, ignoring that the said judgment in the case of Dharam Pal Singh (supra) of the Division Bench of the High Court had already been overruled by this Court on 24.2.2011 in Civil Appeal No.2132/2011. 4 Page 4 C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012) 9. This position could not be disputed by learned counsel for the respondent. A perusal of the judgment of this Court in Dharam Pal Singh (supra) (CA 2132/2011) would demonstrate that the issue involved in the

vs. Ganpat Singh Deora (2009) 3 SCC 217 where the identically worded Regulations were considered. The Court, thus, found that the judgment of the High Court in Dharam Pal Singh was contrary to the decision in Bank of Baroda case and set aside the same. In Bank of Baroda, this Court has held that unless 15 years service is rendered by an employee, he will not be eligible for pensionary benefits. To quote the relevant discussion on this aspect, we reproduce the following passage therefrom: “Furthermore, Regulation 2 of the Voluntary Retirement Scheme, 2001, of the appellant-Bank merely prescribes a period of qualifying service for an employee to be eligible to apply for voluntary retirement. On the other hand, Regulations 14 and 29 of the Pension Regulations, 1995, relate to the period of qualifying service for pension under the said Regulations, in two different situations. While Regulation 14 provides that in order to be eligible for pension an employee would have to render a minimum of 10 years service, Regulation 29 is applicable to the employees choosing to retire from service pre-maturely, and in their case the period of qualifying service would be 15 years. The facts of this case, however, do not attract the provisions of Regulation 29 since the respondent accepted the offer of voluntary retirement under the Scheme framed by the Bank and not on his own volition de hors any Scheme of Voluntary Retirement. In such a case, Regulation 14 read with Regulation 32 providing for premature retirement would not also apply to the case of the respondent. While Regulation 2 of the JUDGMENT 5 Page 5 C.A. No. 9172/2013(@SLP(C)No. 31483 of 2012)

JUDGMENT 10. Accordingly, we allow this appeal and set aside the impugned judgment of the High Court. No costs. ------------------------------------J. (Ranjana Prakash Desai) ------------------------------------J. ( A.K.Sikri) New Delhi October 18, 2013 6 Page 6