C.V.FRANCIS vs. UNION OF INDIA .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (CIVIL) NO. 31250 OF 2011 C.V. Francis ...Petitioner Vs. Union of India & Ors. ...Respondents J U D G M E N T ALTAMAS KABIR, CJI. 1. The Petitioner, who has appeared in person, was JUDGMENT employed as a Manager by the Respondent, Bokaro Steel Limited, which subsequently became a unit of Steel Authority of India (SAIL) from 20.2.1998. On the same date a Voluntary Retirement Scheme was introduced and the Petitioner also applied on 7.4.1998 to avail the benefits of the Scheme. The Page 1 2 Petitioner claims to have applied for leave from 30.4.1998 to 31.5.1998 which was purported to have been sanctioned.

application seeking voluntary retirement, the Petitioner proceeded to the United States and applied for further leave from 1.6.1998 to 30.6.1998. Such prayer was rejected and the Petitioner was asked by letter dated 26.6.1998 to join his duties from 1.7.1998. The Petitioner did not join his duties, as directed, but again applied for leave from 1.7.1998 to 31.8.1998. By its letter dated 3.8.1998, the Respondent Company informed the JUDGMENT Petitioner that leave had not been granted and that he was being treated as absent from duty without leave, for which disciplinary proceedings were being contemplated against him for unauthorised absence. In the absence of any response from him, the Respondent Company once again wrote to the Page 2 3 Petitioner on 14.8.1998, asking him to report for duty within ten days, failing which disciplinary action would be initiated against him, but the

initiated against the Petitioner for his unauthorised absence from duty. 3. Without replying to the charges against him, the Petitioner sent yet another representation dated 20.11.1998 to the Respondent Company to accept his request for voluntary retirement. As such prayer was rejected, the Petitioner moved the Kerala High Court in its writ jurisdiction for a JUDGMENT direction upon the authorities to accept his prayer for voluntary retirement and to drop the disciplinary action initiated against him. The Kerala High Court disposed of the Writ Petition on the same day and by its Order dated 23.4.1999 directed the Union of India to dispose of the Page 3 4 Petitioner's representation within a reasonable time. It was made clear that whatever action was taken would be subject to the order to be passed on

by the Respondent Union of India, which vide Order dated 11.10.1999, rejected the Petitioner's representation. Since, thereafter, on 29.12.1999, the Petitioner was found guilty in the departmental proceedings, his services were terminated. 4. The said Order was challenged by the Petitioner in the Kerala High Court by way of Writ Petition No. 26659 of 2009, which was, however, rejected on JUDGMENT the ground that the Kerala High Court had no territorial jurisdiction to entertain the same. Thereafter, the Petitioner approached the Jharkhand High Court by way of Writ Petition (S) No. 4057 of 2004. Page 4 5 5. The Writ Petition having been dismissed by the learned Single Judge, the Petitioner preferred an appeal before the Division Bench in which

He also added a new dimension to his submissions that since there was no response from the side of the Respondent, his application for voluntary retirement must be deemed to have been accepted . Accordingly, the subsequent proceedings taken by way of disciplinary proceedings and the order of termination of services passed therein, must be held to be entirely invalid. JUDGMENT 6. In support of his submissions, the Petitioner relied heavily on the decision of this Court in Tek Chand Vs. Dile Ram [(2001) 3 SCC 290]. Although, the said decision was rendered in the context of an election, incidentally the question of voluntary retirement also came up for consideration. The Page 5 6 learned Judges held that there were three categories of rules relating to seeking of voluntary retirement after notice. In the first

second category also, retirement comes into force unless an order is passed during notice period withholding permission to retire and in the third category voluntary retirement does not come into force unless permission to this effect is granted by the competent authority. In such a case, refusal of permission can be communicated even after the expiry of the notice period. JUDGMENT 7. The Petitioner then referred to Rule 48-A of the Central Civil Services Pension Rules, dealing with retirement on completion of 20 years' qualifying service. The Petitioner pointed that under Sub-rule (1) at any time after the Government servant has completed twenty years' qualifying Page 6 7 service, he may, by giving notice of not less than three months in writing to the Appointing Authority, retire from service. He also pointed

be accepted by the Appointing Authority. However, under the proviso thereto, it is further provided that where the Appointing Authority does not refuse to grant the permission for retirement before the expiry of the period specified in the said notice, the retirement shall become effective from the date of expiry of the said period. 8. Drawing an analogy with the facts of his own JUDGMENT case, the Petitioner contended that even in his case, upon expiry of the period of notice given by him to retire voluntarily in terms of the Voluntary Retirement Scheme, the retirement became ineffective on expiry of the said period of the notice. Accordingly, the subsequent letter Page 7 8 addressed to him by the Respondent company to rejoin his duty was of little consequence and any action taken thereupon would be void. According to

to acceptance of voluntary retirement laid down in Tek Chand's case (supra). 9. Appearing for the Respondent Company, Mr. Dhruv Mehta, learned Senior Advocate, strongly opposed the Petitioner's case on behalf of the Respondent Company primarily on the ground that in a scheme for voluntary retirement floated by a company, it is entirely the company's discretion to accept and JUDGMENT allow an employee's application for voluntary retirement. The concept of deemed acceptance also was not available in the instant case, since the scheme did not contain such a provision. 10. Mr. Mehta highlighted the conduct of the Petitioner after applying for voluntary retirement. Page 8 9 Mr. Mehta pointed out that without waiting for his prayer for voluntary retirement to be accepted, the Petitioner joined an American Company even before

leave, that the Petitioner never intended to rejoin his duty in the Respondent company. On the question of deemed acceptance of an employee's application for voluntary retirement, Mr. Mehta referred to the decision of this Court in Padubidri Damodar Shenoy Vs. Indian Airlines Limited and Another [(2009) 10 SCC 514], wherein, although, the Petitioner upon completing of 20 years' of qualifying service had applied for voluntary JUDGMENT retirement, he was informed that such retirement would not be automatic on expiry of period of notice, but it would become effective only after the approval of the competent authority. In the said case, this Court also observed that the employee had never acted as if his services had Page 9 10 been discontinued on the expiry of the three months' notice period, inasmuch as, he continued to attend his duties. Thus, the application for

11. Mr. Mehta submitted that the facts of the present case were somewhat similar to the facts of the above case, where, although an application had been made for voluntary retirement, the same was not accepted and the services of the Petitioner therein did not stand terminated even after the expiry of the period of notice. Mr. Mehta urged that on the same reasoning, the decision in Tek JUDGMENT Chand's case (supra) would have no application to the facts of this case. 12. Having considered the submissions made on behalf of the parties, we see no reason to interfere with the judgment and Order of learned Single Judge, as upheld by the Division Bench of Page 10 11 the High Court, rejecting the Petitioner's prayer challenging the termination of his services. It may be noted that notice was issued on the Special

Petitioner could be converted into an order of compulsory retirement. We have considered the matter from that angle and do not find any justification to modify the Order of either the learned Single Judge or the Division Bench. As has been emphasised by the Division Bench of the High Court, it is obvious that the Petitioner having obtained employment in the United States of America, had no intention of rejoining his duties JUDGMENT with the Respondent company. Instead of waiting for the notice period, the Petitioner moved to the United States, having obtained employment there and his letters praying for leave were of no consequence. Furthermore, instead of attending the disciplinary enquiry commenced against him, the Page 11 12 Petitioner repeatedly requested the Respondent company to accept his application for voluntary retirement.

Retirement Scheme introduced by a company, does not entitle an employee as a matter of right to the benefits of the Scheme. Whether an employee should be allowed to retire in terms of the Scheme is a decision which can only be taken by the employer company, except in cases where the Scheme itself provides for retirement to take effect when the notice period comes to an end. A Voluntary Retirement Scheme introduced by a company is JUDGMENT essentially a part of the company's desire to weed out the deadwood. 14. The Petitioner's contention that his application for voluntary retirement came into effect on the expiry of the period of notice given by him must fail, since there was no such Page 12 13 stipulation in the scheme that even without acceptance of his application it would be deemed that the Petitioner's voluntary retirement

to the ground. The decision in Tek Chand's case (supra) will not, therefore, have any application to the facts of this case, particularly when the Petitioner's application for voluntary retirement had not been accepted and he had been asked to rejoin his services. The Petitioner was fully aware of this position as he continued to apply for leave after the notice period was over. JUDGMENT 15. We are not, therefore, inclined to interfere with the orders impugned in the Special Leave Petition which is, accordingly, dismissed. Page 13 14 16. Having regard to the facts of the case, there will be no order as to costs. ...................CJI. (ALTAMAS KABIR) .....................J. (ANIL R. DAVE) .....................J. (RANJANA PRAKASH DESAI) New Delhi Dated: July 03, 2013. JUDGMENT Page 14