BRAHMA SINGH vs. UNION OF INDIA

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO. 59 OF 2019 BRAHMA SINGH AND OTHERS  …PETITIONER(S) Versus UNION OF INDIA AND OTHERS       …RESPONDENT(S) J U D G M E N T DEEPAK GUPTA, J. The short issue involved in this case is whether the service rendered   by   the   petitioners   in   the   Supreme   Court   Legal   Aid Committee and Supreme Court Legal Services Committee prior to the promulgation of the Supreme Court Legal Services Committee Rules, 2000 is to be counted while calculating their qualifying service for determination of pension.   2. The   petitioners   are   serving   and   retired   employees   of   the Signature Not Verified Supreme Court Legal Services Committee in various capacities. Digitally signed by CHARANJEET KAUR Date: 2020.02.06 12:55:47 IST Reason: They claim that the entire service rendered by them should be 1 treated as qualifying service for the purpose of fixing the retiral benefits.  The respondent no.1­Union of India has rejected their claim on 11.09.2017 and 08.12.2017, leading to the filing of this petition.  The case of the petitioners is that their claim is squarely covered by the judgment already rendered in their favour in Writ Petition (Civil) No.267 of 2008 wherein considering the effect of the Rules which are now under consideration, their entire service was taken into consideration for fixing the pay and allowances and they were given complete benefit of Rule 6 of The Supreme Court Legal Services Committee Rules,2000.   According to the Union of India, the benefit can be given only from the date of promulgation of the Rules and not prior to that.   Some of the petitioners joined in the Supreme Court Legal Aid Committee as far back as in 1981 and the service not taken into consideration is more than 18 years and 8 months. 3. The Supreme Court Legal Aid Committee was constituted by the Ministry of Law & Justice under executive instructions on 10.07.1981.   Para 7 of the said instructions provides that the Supreme Court Legal Aid Committee shall be entitled to make necessary arrangements for staff and other facilities necessary for 2 the discharge of its functions.   These instructions were issued with the concurrence of the Ministry of Finance, Department of Expenditure.  Therefore, the posts were sanctioned posts though no rules were framed for filling up the same.  Pursuant to these instructions,   the   petitioners   were   appointed   in   different capacities in the Supreme Court Legal Aid Committee.  In 1987, the Parliament enacted the Legal Services Authorities Act, 1987. The   National   Legal   Services   Authority   was   constituted   under Section 3.  Sub­section (5) and (6) of Section 3 provide that the Central Authority can appoint officers and other employees.  The appointment of such employees and their pay and allowances are to be prescribed by the Central Government in consultation with the   Chief   Justice   of   India.     Section   3A   of   the   Legal   Services Authorities   Act   provides   for   the   constitution   of   the   Supreme Court Legal Services Committee and sub­section (5) and (6) are identical to sub­section (5) and (6) of Section 3.   Rule 9 of The National Legal Services Authority Rules, 1995 provides that the conditions of service and salary and allowances of officers and other employees of the Central Authority shall be at par with the Central Government employees holding equivalent posts and it further provides that in all matters like age of retirement, pay 3 and   allowances,   the   rules   applicable   to   the   employees   of   the Central   Government   shall   also   apply   to   the   employees   of   the Central Authority.   The Central Authority framed the Supreme Court   Legal   Services   Committee   Regulations,   1996   and Regulations 3(1) and 3(2) thereof read as follows; “ 3.   General effect of vesting.  –   On and from the date of commencement of these regulations, ­  (1)All the assets, liabilities, rights, title and interest of the erstwhile   Supreme   Court   Legal   Aid   Committee   stand transferred to, and vest in, Supreme Court Legal Services Committee;   3(2) The   staff,   who   have   been   serving   under   the erstwhile Supreme Court Legal Aid Committee shall be deemed   to   be   working   for   the   Supreme   Court   Legal Services Committee; xxx xxx xxx” 4. The Supreme Court Legal Services Committee Rules, 2000 were framed by the Central Government in consultation with the Chief Justice of India and came into effect on 03.07.2000.  Rule 6 is relevant for our purpose and reads as follows: “ 6 .   The   conditions   of   service   and   the   salary   and allowances payable to the officers and employees of the Supreme Court Legal Services Committee under sub­section (6) of section 3A .­(1) The officers and other employees   of   the   Supreme   Court   Legal   Services Committee shall be entitled to draw pay and allowances in the scale of pay indicated against each post in the Schedule   to   these   rules   or   at   par   with   the   Central Government employees holding equivalent posts. 4 (2)In   all   matters   like   age   of   retirement,   pay   and allowances,   benefits   and   entitlements   and   disciplinary matters, the officers and employees of the Supreme Court Legal   Services   Committee   shall   be   governed   by   the Central Government rules as are applicable to persons holding equivalent posts. (3)The officers and other employees of the Supreme Court Legal Services Committee shall be entitled to such other facilities and benefits as may be notified by the Central Government from time to time. Explanation.   –   The   words   “benefits”,   “allowances”, “entitlements”, “facilities” occurring in these rules shall be   deemed   to   include,   the   entitlement   to   gratuity, provident fund, housing, medical benefits, pension, group insurance,   and   all   other   benefits   as   are   available   to employees of the Central Government holding equivalent posts.” Sub­rule (2) of Rule 6 of the Supreme Court Legal Services Committee Rules clearly states that in all matters like age of retirement, pay and allowances and benefits on retirement the officers   and   employees   of   the   Supreme   Court   Legal   Services Committee shall be governed by the Central Government rules.   5. Earlier, the petitioners had approached this Court by filing Writ Petition (Civil) No. 267 of 2008 whereby they had claimed that they were entitled to pay and allowances and other benefits under Rule 6 quoted hereinabove.  That writ petition was allowed and the respondents were directed to give full benefit of Rule 6 of the Supreme Court Legal Services Committee Rules by fixing the pay and allowances of the petitioners and other similarly situated 5 employees in the pay scales specified in the Schedule appended to the Rules or at par with the Central Government employees holding equivalent posts.  They were also directed to pay arrears from the date of promulgation of the Rules i.e. 03.07.2000.   6. The Union of India has raised a two­fold submission.  It is first submitted that the service of the petitioners rendered prior to   03.07.2000   cannot   be   taken   into   consideration   while quantifying   the   qualifying   service   or   determining   their   retiral benefits.  It is secondly contended that this plea could have been taken in the earlier writ petition and, in fact, such a plea was raised   but   finally   the   Court   did   not   grant   this   relief   and, therefore, they cannot file the second petition.   7. From   the   facts   narrated   above,   it   is   apparent   that   the Supreme   Court   Legal   Aid   Committee   was   created   under administrative instructions of the Government.   Thereafter, the Legal   Services   Authorities   Act,   1987   came   into   force.     The services of the officers and employees were governed by Rule 3A and after 2000, they are governed by the Supreme Court Legal Services   Committee   Regulations,   2000.     They   have   been rendering service uninterruptedly as employees of the Supreme 6 Court Legal Services Committee and no distinction can be made between the service prior to 03.07.2000 and the service rendered thereafter.   The petitioners have been regular employees of the Supreme Court Legal Services Committee and their entire service must be counted for determining their pension and other retiral benefits.   This entire service is to be treated as their qualifying service in accordance with the Rules.   8. As  far  as the  second  submission made on behalf  of the Union of India is concerned, we have carefully gone through the earlier order and the writ petition.  Though it is correct that in the   writ   petition   there   was   a   general   claim   to   grant   all   the benefits under Rule 6 which would include retiral benefits but it appears that the Court did not go into the same.   There is no rejection of the plea and as such we are of the considered view that this petition is maintainable and cannot be rejected on this hyper­technical ground.   In relation to applicability of Order II Rule 2 of the Civil Procedure Code, 1908 this Court has held in   v.   Devendra   Pratap   Narain   Rai   Sharma State   of   Uttar 1 Pradesh and Others  as follows: 1  AIR 1962 SC 1334  7 “ 12.  …The bar of O.2 R. 2 of the Civil Procedure Code on which the High Court apparently relied may not apply to a petition for a high prerogative writ under Art. 226 of the Constitution, but the High Court having disallowed the claim of the appellant for salary prior to the date of the suit,   we   do   not   think   that   we   would   be   justified   in interfering with the exercise of its discretion by the High Court.” Placing reliance on the case of   Devendra Pratap Narain   (supra),   this   Court   in   Rai   Sharma Gulabchand   Chhotalal 2 Parikh  v.  State of Gujarat  in relation to Order II Rule 2 held as follows: “ 23.  …By its very language, these provisions do not apply to the contents of a writ petition and consequently do not apply to the contents of a subsequent suit…” 9. In view of the above, we allow the petition and direct that the entire service rendered by the petitioners in the Supreme Court   Legal   Aid   Committee   and   the   Supreme   Court   Legal Services Committee shall be treated as qualifying service for the purpose  of   pension  and   shall  be   taken   into  consideration  for calculating their retiral benefits.   Pending application(s), if any, stand(s)          disposed of.

2  AIR 1965 SC 1153  8

9