Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 14
PETITIONER:
NATIONAL BUILDINGS CONSTRUCTION CORPORATION
Vs.
RESPONDENT:
S. RAGHUNATHAN & ORS., S. P. SINGH & ORS.
DATE OF JUDGMENT: 28/08/1998
BENCH:
S.C. AGRAWAL, S. SAGHIR AHMAD, M. SRINIVASAN
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NO. 4484 OF 1998
(Arising out of SLP(C) No. 20753 of 1997)
J U D G M E N T
S. SAGHIR AHMAD, J.
Leave granted.
2. S.L.P. (C) 10372 of 1997 has been filed by the
appellant (hereinafter referred to as ’NBCC’) against the
judgment and order dated 13.9.96 of the Delhi High Court by
which C.W.P. No. 1464 of 1992 in which the respondents’
prayer for directions to NBCC to pay the Foreign Allowance @
125% of the basic pay, as revised by a the Fourth Pay
Commission, w.e.f. 1.1.1986 while they were still in foreign
service in a Foreign Country, was allowed, payment of
Deputation (Duty) Allowance was also allowed by another
order dated 25.7.97 passed in CM 8287/96 filed in the same
Civil writ. The other S.L.P. namely, S.L.P. (Civil) No.
20753 of 1997 arises out of C.W.P. No. 472 of 1994 filed by
the respondents in that case for the same reliefs. this writ
petition has also been allowed by the Delhi High court by
judgment and order dated 25.7.97 in which the earlier
judgments dated 13.9.96 and 25.7.97 have been followed. The
questions involved in both the appeals are the same with the
only difference that in the first petition there are 11
respondents while in the 2nd there are 5, out of whom one is
the window of a deceased respondent.
3. NBCC is a Government of India Enterprises (Government
Company) engaged in the business of construction work in
India and abroad. In addition to its own permanent work
force, it obtained the services of personnel drawn from
other Government Departments, including Central Public Works
Department, from where the respondents were brought on
deputation for one of the overseas projects being executed
by the NBCC in Iraq. Respondents joined the NBCC on
deputation on the basis of certain office orders one of
which is the office order dated 21.11.1993 which reads as
under:
" The Director General of works,
CPWD, has been pleased to place the
services of the following Executive
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 14
Engineers (Civil) of this
department at the disposal of
national Buildings Construction
Corporation, New Delhi for
appointments as Resident Engineer
(Civil) for posting on their
projects in Iraq for a period of
two years in the first instance
with immediate effect in public
interest as per terms and
conditions of foreign service shown
in the Annexure:
S/Shri
1. V. Nainani, Asian Games, New
Delhi.
2. A.K. Mittal, EE(C), O/O C.E.
(CDO) New Delhi
3. Pawan Kumar, EE(C), Bikaner
Cen. Divn., Bikaner
4. KVLN Rao, EE(C), Fly-over
Project, New Delhi.
5. G. C. Khattar EE(C), SSW
(Constn. Zone) CPWD, New
Delhi.
6. SK Mittal, EO To CE (NDZ),
CPWD, New Delhi
7. S. Ramamurty, EE(C), Fly-over
Project, New Delhi.
8. K. John Surgeon, EE(C),
Hyderabad Cen. Division, CPWD,
Hyderabad
2. It is certified that but for
their deputation to National
building Construction Corporation,
New Delhi, these officers would
have continued to officiate as
Executive Engineer (Civil) in CPWD.
3. These Executive Engineers
(Civil) may please be relieved
immediately by making dual
arrangements. Their substitutes are
being posted separately.
4. This issues with the approval of
Ministry of Works & Housing vide
their U.O. No. 1445-SF/FW/82 dated
22.12.82.
Sd/-
Mrs. Neena Garg
Dy. Director of Admn."
4. The terms and conditions of foreign service were
contained in a separate document annexed to this office
order which provided as under:
1. The officer will have the
option either to draw his grade pay
in the Central P.W.D. from time to
time plus a deputation (duty)
allowance or the pay in the scale
of pay of the new post as may be
fixed under normal rules as per
Ministry of Finance (Deptt. of
Expenditure) No. 10/24/E11(6)/60,
dated 4.5.61, as amended from the
time to time.
2. Dearness allowance will be
regulated at the rates admissible
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 14
to Central Government Servants.
3. House Rent and City
Compensatory Allowance will be
regulated at the rate admissible to
the employees of the foreign
employer.
4. Liability for leave salary in
respect of disability leave granted
on account of disability incurred
in or through foreign service even
though such disability manifests
itself after the termination of
foreign service, will be borne by
the foreign service employer.
5. He would be entitled to
travelling and daily allowance for
journeys in connection with his
duties on foreign services as
admissible to him under the Rules
framed by the Foreign Employer.
6. The contribution towards
leaves salary and pension for the
period the officer remains on
foreign service will be paid by
foreign employer according to the
rates in force from time to time in
accordance with the orders issued
by the President under F.R. 116.
7. He will remain subject to leave
rules applicable to the service of
which he is a member.
8. He will be eligible to the
Medical Attendance and the
treatment not inferior to that
admissible to an officer of the
corresponding state under the
Central Government Rules.
9. Joining time, joining time pay
and travelling allowance on
transfer to the foreign service and
reversion therefrom shall be
regulated under rules framed by
foreign Employer and paid for by
him.
10. He will be entitled to leave
travel concessions as admissible to
Central Government Employees of his
status and expenditure on this
amount will borne by the foreign
employer.
11. The whole expenditure in
respect of any compensatory
allowance for the period of leave
in or at the end of foreign service
shall be borne by the foreign
employer.
12. He will not be allowed to join
pension scheme which may be in
force in the Foreign Service.
13. The foreign service will
commence from the date he
relinquishes the post under the
Central P.W.D. and end on the day
he resumes duty in the Central
P.W.D.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 14
14. The provisions of Government
accommodation, if any, occupied by
him at the time of proceeding on
deputation would be subject to the
conditions laid down in the
Ministry of W.H. & S.O.M. No. 12016
(1)/68-PII, dated 13.12.68, as may
be amended from time to time.
15. He will be subject to
C.G.F.I.S Recovery contributions
towards C.G.F.I.S. May be effected
from the deputationist and the
amount remitted to the pay &
Accounts officer concerned.
5. The officer Orders were also issued in similar terms.
Each of the respondents executed separate and individual
contract/employment agreement with the NBCC and worked with
the NBCC for different periods from 1982-83 to 1987-88.
Under the service agreement, the respondents were given an
option either to draw their salary in the scale of pay
admissible to the employees of Central P.W.D. from time to
time together with Deputation (Duty) Allowance or salary in
the scale of pay for the new posts fixed under normal rules
in terms of Ministry of Finance (Department of Expenditure)
No. 10/24/EII(6) /60 dated 4.5.1961 as amended from time to
time.
6. The respondents opted for the Central P.W.D. scale and
wanted their salary to be paid to them in that scale as
revised from time to time.
7. In order to give effect to the recommendations of the
Fourth Pay Commission, Central Civil Service (Revised Pay)
Rules, 1986 were made by the Government of India which
provided, inter alia, that revised pay would be payable with
effect from 1st January, 1986.
8. The pay of the respondents in their parent Department,
namely, C.P.W.D., was also revised and fixed in the new
scales with effect from 01.01.86 by office order dated
02.01.91 which related to respondent No. 5. Similar orders
were issued in respect of all the respondents. It is pointed
out that although arrears were paid to other employees, it
was not paid to the respondents or the employees who were
posted abroad despite their representations. Ultimately,
NBCC informed the respondents that in the case of
deputationists who were posted on overseas projects and were
drawing the pay of their parent Department, their cases were
under consideration and they would be informed of the
decision as and when the same was finally taken.
9. The recommendations of the Fourth Pay Commission ,
allegedly, had given rise to some unrest amongst employees
of various public sector undertakings who filed a Writ
Petition directly in this Court. The Writ Petition was
disposed of on 14th March, 1986 with the direction to the
Government of India to appoint a High Power Committee to
look into their grievances. Consequently, the Government of
India appointed a High Power Committee on 7th April, 1986
under the Chairmanship of Mr. Justice R.B. Mishra, a retired
judge of this Court.
10. The High Power Committee submitted its report to the
Government on 24.11.88 and by Order dated 03.05.90, this
Court directed that the recommendations of the Committee may
be implemented.
11. In order to implement the High Power Committee report,
NBCC issued an order dated 15th October, 1990 for revision
of wages of all its employees posted on overseas projects
including those who had joined on deputation. This order was
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 14
challenged by the respondents directly in this court in
Civil Writ Petition No. 1091 of 1991 but it was dismissed as
withdrawn on 18.12.91 with liberty to approach the High
Court. The respondents then filed the Writ Petition in the
High Court claiming the following reliefs:-
(i) To issue a writ of mandamus, or
a writ, order or direction in the
nature of mandamus directing the
respondent to make payments due to
the petitioners from 1.1.1986 till
their repatriation to India on the
basis of the CCS (Revised Pay)
Rules, 1986 announced by the
Government, and in accordance with
the terms originally agreed upon at
the time of deputation;
ii) To pass a writ of mandamus, or
a writ, order or direction in the
nature of mandamus directing the
respondent Corporation to pay duty
allowance and DA from the due dates
announced by the Government for
admissibility of DA from 1982
onwards;
iii) To issue a writ of mandamus,
or a writ, order or direction in
the nature of mandamus directing
respondent to effect proportionate
increases in HRA, CCA, other
Special allowances (like foreign
allowance, area allowance, medical
allowance, non-practising
allowance, food subsidy etc.) and
terminal benefits of the
Petitioners also, as in the case of
deputationists who are posted in
India;
iv) To issue a writ of mandamus, or
a writ, order or direction in the
nature of mandamus directing
respondent to make the payment of
arrears of pay as admissible to the
petitioners;
v) To issue a writ of mandamus, or
a writ, order or direction in the
nature of mandamus directing
respondent to pay interest @ 18% on
the amounts due to the petitioners
from 1.1.1986 for the delay
committed by the respondents;
vi) To issue a writ of certiorari,
or a writ, order or direction in
the nature of certiorari quashing
the order dated 15.10.1990 passed
by respondent corporation.
vii) To grant cost of the petition;
and
viii) To pass such other order or
orders, as may be deemed fit and
proper in the facts of the present
case.
12. In this writ petition, a statement was given by the
counsel for NBCC on 30th, October, 1992 that the claim of
the respondents was not disputed but the payment could not
be made to them on account of the embargo put up by the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 14
United Nations and that the Government of India had
approached the United Nations Authorities for lifting the
embargo. On 15th February, 1993, another statement was given
by the counsel for NBCC before the High Court that NBCC had
applied for loan to make payment to the employees who had
worked in Iraq and who were entitled to be paid on the basis
of the Fourth Pay Commission Report. Consequently, the time
was prayed for making the payment.
13. On the basis of these two statements of the counsel for
NBCC, the Writ Petition was disposed of on 21st July, 1993
by issuing a direction to NBCC to make payment to the
respondents within eight weeks. NBCC, however, filed a
review application before the High Court on the ground that
the statements of the counsel made before it do not
correctly reflect their stand bu the High Court dismissed
the review application on 12th October, 1993. It was against
this order that NBCC filed Special Leave Petitions before
this Court. Leave was granted and the two Civil Appeals No.
7113/95 and 7114/95 were disposed of by this Court on 4th
August, 1995. The appeals were allowed and the order dated
21st July, 1992, passed by the High Court, was set aside.
The Writ Petitions were directed to be restored for being
disposed of on merits.
14. The High Court by the impugned judgment dated September
13, 1996 and 25.7.97 disposed of both the petitions and it
is its direction to NBCC to pay Foreign Allowance @ 125% on
the revised basic pay with effect from 01.01.86 which is the
only contentious issue between the parties in these appeals.
15. Shri Altaf Ahmad, Additional Solicitor General,
appearing on behalf of NBCC has contended that the claim of
the respondents could not have been legally allowed by the
High Court merely on the basis of "Legitimate Expectation"
particularly when it has been found, as a fact, by the High
Court itself that Foreign Allowance was not covered by the
terms of the contract which contemplated only a Deputation
(Duty) Allowance. It is also contended that NBCC had taken a
policy decision that Foreign Allowance will be payable only
on the basis of pre-revised basic pay and not on the basis
of basic pay as revised in terms of the recommendations of
the Fourth Pay Commission and, therefore, the doctrine of
"Legitimate Expectation" stood excluded. Moreover, the High
Power Committee had not, it is further contended,
recommended any increase in the Foreign Allowance and had,
on the contrary, followed the principle contained in FR
51(2) in respect of perquisites and, therefore, the
residuary perks as also their quantum was left to the
discretion of the Corporation and it was for the Corporation
to allow or not to allow any of the residuary perks. It is
also pointed out that the doctrine of "Legitimate
Expectation" was not pleaded in the Writ Petition and no
foundation was laid for applying this doctrine to the facts
of the present case and, therefore, it was not open to the
High Court to entertain this plea at the stage of arguments
and to decide the question on that basis.
16. Learned counsel for the respondents contended that NBCC
was paying Foreign Allowance to the respondents @ 125% of
their basic pay and since after the recommendations of the
Fourth Pay Commission, NBCC itself had decided to increase
certain allowances on the basis of revised pay, it could not
deny such increase in respect of Foreign Allowance. Freezing
of Foreign Allowances on pre-revised basic pay was arbitrary
and consequently the High Court was justified in holding it
to be illegal. It is pointed out that when the respondents
were sent to Iraq, the Foreign Allowance, payable to them,
was linked to their basic pay and, therefore, it was not
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 14
open to NBCC to freeze the Foreign Allowance on the pre-
revised basic pay even after the implementation of the
recommendations of the Fourth Pay Commission by which all
other allowances stood payable, according to the own
decision of NBCC, on the basis of revised basic pay. There
was, therefore, no rationale or reasonable basis for
rejecting any such increase in respect of Foreign Allowance.
17. Form the facts set out above and those pleaded before
the High Court, it will be seen that Foreign Allowance was
not part of the agreement between the respondents and NBCC.
The respondents were inducted into NBCC on deputation and,
therefore, NBCC had agreed to pay them the Deputation (Duty)
Allowance. As pointed out earlier, with regard to this
allowance or, for that matter, any other allowance, there is
no dispute between the parties involved in this petition and
the only question with which we are concerned in this
petition is payment of Foreign Allowance payable at the rate
of 125% of the revised basic pay. The further question is
whether the High Court merely on the basis of the doctrine
of "Legitimate Expectation" was justified in allowing the
claim of the respondents.?
18. The doctrine of "Legitimate Expectation" has its
genesis in the field of administrative law. The Government
and its departments, in administering the affairs of the
country are expected to honour their statements of policy or
intention and treat the citizens with full personal
consideration without any iota of abuse of discretion. The
policy statements cannot be disregarded unfairly or applied
selectively. Unfairness in the form of unreasonableness is
making to violation of natural justice. It was in this
context that the doctrine of "Legitimate Expectation" was
evolved which has today became a source of substantive as
well as procedural rights. But claims based on "Legitimate
Expectation" have been held to require reliance on
representations and resulting detriment to the claimant in
the same way as claims based on promissory estoppel.
19. Lord Scarman in R. v. Inland Revenue Commissioners ex
p. Preston (1985) AC 835 laid down emphatically that
unfairness in the purported exercise of power can amount to
an abuse or excess of power. Thus the doctrine of
"Legitimate Expectation" has been developed, both in the
context of reasonableness and in the context of natural
justice.
20. Lord Diplock in Council of Civil Service Unions v.
Minister for the Civil Service (1985) AC 374 laid down that
doctrine of "legitimate Expectation" can be invoked if the
decision which is challenged in the Court has some person
aggrieved either (a) by altering rights or obligations of
that person which are enforceable by or against him in
private law; or (b) by depriving him of some benefit or
advantage which either (i) he had in the past been permitted
by the decision-maker to enjoy and which he can legitimately
expect to be permitted to continue to do until there has
been communicated to him some rational grounds for
withdrawing it on which he has been given an opportunity to
comment; or (ii) he had received assurance from the
decision-maker that it will not be withdrawn without giving
him first an opportunity of advancing reasons for contending
that it should not be withdrawn. (Emphasis supplied).
21. The Indian scenario in the field of "Legitimate
Expectation" is not different. In fact, this Court, in
several of its decisions, has explained the doctrine in no
uncertain terms.
22. In Navjyoti Coop. Group Housing Society and others vs.
Union of India and others, (1992) 4 SCC 477, the decision of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 14
the House of Lords in Council of Civil service Unions v.
Minister for the Civil Service (supra) was followed and that
decision was summarised in the following words:-
" It has been held in the said
decision that an aggrieved person
was entitled to judicial review if
he could show that a decision of
the public authority affected him
of some benefit or advantage which
in the past he had been permitted
to enjoy and which he legitimately
expected to be permitted to
continue to enjoy either until he
was given reasons for withdrawal
and the opportunity to comment on
such reasons."
23. This Court further observed as under:-
" The existence of ’legitimate
expectation’ may have a number of
different consequences and one of
such consequences is that the
authority ought not to act to
defeat the "legitimate expectation’
without some overriding reason of
public policy to justify its doing
so. In a case of ’legitimate
expectation’ if the authority
proposes to defeat a person’s
’legitimate expectation’ it should
afford him an opportunity to make
representations in the
matter.............................
...............
It may be indicated here that the
doctrine of ’legitimate
expectation’ imposes in essence a
duty on public authority to act
fairly by taking into consideration
all relevant factors relating to
such ’legitimate expectation’ the
reasonable opportunities to make
representation by the parties
likely to be affected by any change
of consistent past policy, come
in."
24. In Food Corporation of India vs. M/s Kamdhenu
Cattlefield Industries, (1993) 1 SCC 71, it was held that in
all state actions, the State has to conform to Article 14
of the Constitution of which non-arbitrariness is a
significant facet. It was further observed that there is no
unfettered discretion in public law and a public authority
possesses powers only to use them for public good. It was
further observed as under:-
" The mere reasonable or legitimate
expectation of a citizen, in such a
situation, may not by itself be a
distinct enforceable right, but
failure to consider and give due
weight to it may render the
decision arbitrary, and this is how
the requirement of due
consideration of a legitimate
expectation forms part of the
principle of non-arbitrariness, a
necessary concomitant of the rule
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 14
of law. Every legitimate
expectation is a relevant factor
requiring due consideration in a
fair decision-making process.
Whether the expectation of the
claimant is reasonable or
legitimate in the context is a
question of fact in each case.
Whenever the question arises, it is
to be determined not according to
the claimant’s perception but in
larger public interest wherein
other more important considerations
may outweigh what would otherwise
have been the legitimate
expectation of the claimant. A bona
fide decision of the public
authority reached in this manner
would satisfy the requirement of
non-arbitrariness and withstand
judicial scrutiny. The doctrine of
legitimate expectation gets
assimilated in the rule of law and
operates in our legal system in
this manner to this extent."
(Emphasis supplied)
25. In Union of India and others vs. Hindustan Development
Corporation and others, (1993) 3 SCC 499, the meaning of
word "Legitimate Expectation" was again considered. Quoting
from the case of Attorney General for New South Wales v.
Quin, (1990) 64 Aust LJR 327, the following lines:-
" To strike down the exercise of
administrative power solely on the
ground of avoiding the
disappointment of the legitimate
expectations of an individual would
be to set the Courts adrift on a
featureless sea of pragmatism.
Moreover, the notion of a
legitimate expectation (falling
short of a legal right) is too
nebulous to form a basis for
invalidating the exercise of a
power when its exercise otherwise
accords with law."
the Court observed as under:-
"If a denial of legitimate
expectation in a given case amounts
to denial of right guaranteed or is
arbitrary, discriminatory, unfair
or biased, gross abuse of power or
violation of principles of natural
justice, the same can be questioned
on the well-known grounds
attracting Article 14 but a claim
based on mere legitimate
expectation without anything more
cannot ipso factor give a right to
invoke these principles. It can be
one of the grounds to consider but
the court must lift the veil and
see whether the decision is
violative of these principles
warranting interference. It depends
very much on the facts and the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 14
recognised general principles of
administrative law applicable to
such facts and the concept of
legitimate expectation which is the
latest recruit to a long list of
concepts fashioned by the courts
for the review of administrative
action, must be restricted to the
general legal limitations
applicable and binding the manner
of the future exercise of
administrative power in a
particular case. It follows that
the concept of legitimate
expectation is "not the key which
unlocks the treasury of natural
justice and it ought not to unlock
the gates which shuts the court out
of review on the merits",
particularly when the element of
speculation and uncertainty is
inherent is that very concept."
26. This doctrine was reiterated in M.P. Oil Extraction and
another vs. State of M.P. and others, (1997) 7 SCC 592, in
which it was also laid down that though the doctrine of
"Legitimate Expectation" is essentially procedural in
character and assures fair play in administrative action, it
may, in a given situation, be enforced as a substantive
right.
27. Applying the principles discussed above in the instant
case, it will be seen that Foreign Allowance was not one of
the allowances which was promised to be paid to the
respondents at the time of their induction in the service of
NBCC nor had NBCC, at any time, given any assurance to any
of the respondents that this allowance would be payable to
them at the revised rate. The agreement or the contract of
service, executed between the respondents and the NBCC, does
not stipulate payment of Foreign Allowance to them. Even the
High Court has observed that Foreign Allowance was not one
of the allowances mentioned in the terms of deputation. The
exact observations of the High Court need to be reproduced
here:
" No doubt, foreign allowance is
not one of the allowances mentioned
in terms of deputation but the same
is akin to the deputation (duty)
allowance referred to in clause (1)
of the terms of deputation. When
the same was made intrinsically
linked with the basic pay and in
the past there has been
correspondingly increase on every
revision of pay on the same
percentage basis, there i no reason
forthcoming that why the same now
stands frozen on the pre-revised
basic pay and why it is not allowed
at the same percentage on the
revised basic pay. In the absence
of any justifiable reasons this act
of the respondents will have to be
held to be illegal and arbitrary.
Petitioners legitimately expected
that on revision of the basic pay,
the foreign allowance would also
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 14
correspondingly stand enhanced on
percentage basis. Foreign
allowance, which is akin to and
deputation (duty) allowance has to
be regulated as per the rates
specified for the purpose, namely,
on percentage basis of the basic
pay and in case there has been a
revision of basic pay, it would
automatically stand revised. The
deputation (duty) allowance is also
an allowance payable on percentage
basis and on revision of pay, it is
payable on percentage basis on the
revised basic pay."
28. At another place, the High Court has observed as under:
" Petitioners were to be governed
by the terms and conditions
contained in order of deputation,
copy of which was also sent to the
respondent. The respondent accepted
the petitioners services on
deputation on the terms and
conditions, as attached to the said
order. Since the respondent has not
produced on record the alleged
contract or its copy and nothing
was alleged during the course of
arguments on the alleged contract,
we have no hesitation in holding
that the office order similar to
annexure P-I, issued in the case of
each petitioner containing terms
and conditions of deputation would
govern their case and in so far as
the foreign allowance is concerned,
the same would be payable to the
petitioners on the same percentage
on the revised basic pay at which
it was a payable prior to revision
on the pre-revised basic pay and
the action of the respondent as
regards this allowances is
concerned, is bad in as much as the
petitioners legitimately expected
that this allowance would stand
revised and become payable to them,
as in the past, on percentage basis
of the revised pay., In case the
respondents wanted to effect any
change in the same, it was
reasonably expected that the
respondents ought to have informed
the petitioners and in case the
fresh proposed terms would not have
been acceptable to the petitioners,
the petitioners might have taken a
decision to get themselves
repatriated or got terminated their
deputation."
29. The above extracts indicate the reasoning and the
approach of the High Court. They indicate the precise ground
on which the claim of the respondents was allowed. We are
constrained to observe that the approach of the High Court
was wholly erroneous and the reasoning is equally
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 14
fallacious.
30. As pointed out by this Court in Food Corporation of
India vs. Kamdhenu Cattlefield Industries (1993) 1 SCC 71,
which has already been referred to above, the question
whether the expectation and the claim is reasonable or
legitimate, is a question of fact in each case. It was also
observed that this question had to be determined not
according to the claimants’ perception but in larger public
interest.
31. Incidentally, in this case, the question of "Legitimate
Expectation" was not raised in the petition and no
foundation was laid in the pleadings for such a plea being
advanced before the Court. Strangely, the High Court allowed
this plea at the stage of argument and allowed the petitions
only on the ground of "Legitimate Expectation" without least
realising that there was hardly at legitimacy in the claim
of the respondents. In the absence of pleading and the
affidavit of the respondents in support thereof, the whole
exercise done by the High court cannot but be termed to be
speculative.
32. That apart, the High Court suffered from a
misconception that whenever there was a revision of the pay
scales, Foreign Allowance as also the other allowances were
correspondingly raised on the basis of the revised basic
salary. Respondents had served on deputation with the NBCC
in their foreign projects at Iraq from 1982-83 to 1986-87
and during this period the pay structure was revised only
once to implement the recommendations of the Fourth Pay
Commission. Was there any other revision in the pay
structure of the respondents or any of them during their
tenure with the NBCC; if so, when ? To whom was the benefit
of such revision available? who are those other officers and
employees serving on deputation in a foreign country who
were benefitted by any revision in the pay structure during
the period 1982-83 to 1986-87? These are the few questions
which legitimately arise, and unless there is material on
record to answer these questions, the observations of the
High Court that whenever there was a revision in the pay
scales, Foreign Allowance was correspondingly increased and,
therefore, the respondents had come to entertain "Legitimate
Expectation" , are wholly speculative, besides being
erroneous.
33. Foreign Allowance could also not be treated as a salary
component or akin to Deputation (Duty) Allowance as it was
in the nature of a residuary perk regulated by the
provisions of F.R. 51(2).
34. Fundamental Rule 51 provides as under:-
" F.R. 51. (1) When a Government
servant is, with proper sanction,
temporarily deputed for duty out of
India either in connection with the
post held by him in India or in
connection with any special duty on
which he may temporarily be place,
he may be allowed by the President
to draw during the period of
deputation the same pay which he
would have drawn had he remained on
duty in India:
Provided that a Government servant,
who is placed on deputation while
already on leave out of India on
average pay, may be required by the
President to continue to be on
leave, in which case he shall be
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 14
given during that period, in
addition to his leave salary, an
honorarium of one-sixth of the pay
which he would have drawn had he
remained on duty in India; the cost
of passages from and to India shall
be borne by him.
(2) A Government servant on
deputation may also be granted a
compensatory allowance in a foreign
country of such amount as the
president may think fit.
(3) The foreign exchange equivalent
of the pay, honorarium or
compensatory allowance admissible
under sub-rule (1) Sub-rule (2)
shall be calculated at such rate of
exchange as the President may be
order prescribe."
35. Sub-rule (2) of Rule 51, quoted above, gives a
discretion to the Government to pay to the Government
servant, on deputation in a foreign country, such
compensatory allowance as may be though fit by the
president. The payment of compensatory allowance as also the
quantum of such allowance is left to the absolute discretion
of the President. It was for this reason perhaps that the
High Power Committee did not make any recommendation in
respect of Foreign Allowance and left it to the discretion
of NBCC to decide whether it would be payable or not at all,
and if payable, at what rate. The Ministry of External
Affairs had already fixed Foreign Allowance under F.R. 51(2)
for its officers and other staff working in its Missions
abroad. The NBCC, therefore, issued the order dated 15th
October, 1990 specifying the benefits which would be
available to its employees and deputationists with effect
from 1.1.1986. It was in this order that it was indicated
that Foreign Allowance would continue to be payable at the
rate of 125% of the basic pay (prerevised) as on or upto
31.12.1985. There was thus no increase in the Foreign
Allowance payable to the respondents; nor was the amount
reduced in any way.
36. NBCC had taken a policy decision on account of strange
situations and conditions prevailing in Iraq where
respondents were deputed on foreign projects assigned to
NBCC, that Foreign Allowance would be payable only on the
original basic salary of the respondents and not on the
salary as revised on account of the recommendations of the
Fourth Pay Commission. In such a situation, the policy
decision shall have the effect of displacing the doctrine of
"Legitimate Expectation", particularly as the decision was
based on objective assessment of the prevailing
circumstances including the financial stringency in which
Iraq came to be placed. There is, therefore, no element of
arbitrariness in that decision.
37. The respondents were the prisoners of hope. they
attempted to water the leaves when the tree itself was found
cut off at its root. This is the least that can be said of
this case which had no pleadings and yet the plea prevailed.
38. For the reasons stated above, he appeals are allowed,
the judgment and order dated 13.9.96 and 25.7.97 passed by
the Delhi High Court are set aside and the writ petitions
relating to Foreign Allowance are dismissed, but without any
order as to costs.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 14