STATE OF ASSAM vs. BHUBHAN CHANDRA DATTA & ANR.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: STATE OF ASSAM Vs. RESPONDENT: BHUBHAN CHANDRA DATTA & ANR. DATE OF JUDGMENT05/03/1975 BENCH: RAY, A.N. (CJ) BENCH: RAY, A.N. (CJ) MATHEW, KUTTYIL KURIEN KRISHNAIYER, V.R. CITATION: 1975 AIR 889 1975 SCR (3) 854 1975 SCC (4) 1 CITATOR INFO : R 1976 SC 123 (5,7) ACT: Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1956. rr. 3 and 11--Scope of--Power of Chief Justice to fix special pay and allowance of Registrar. HEADNOTE: Under the Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1956, the initial pay of the Registrar of the High Court was Rs. 850/- per month. Under r. 3(1), when the post was filled up from the judicial service, it will carry a special pay. The Chief Justice had also power under the rule to fix, without the previous approval of the Governor, the initial pay up to Rs. 1200/- per month according to experience etc. Subsequently, the rule was altered authorising the Chief Justice to fix the initial pay, without the approval of the Governor, up to Rs. 1180/-.The State, Government revised the pay scale of the Registrar with effect from 1st April, 1964 and fixed the initial pay at Rs. 1200/-, A special pay was also sanctioned if fie was home on the judicial service. but no change in Y. 3(1), authorising the Chief Justice to fix the initial salary up to Rs. 1180/per month was made, On April 28, 1967, the respondent, who had retired from the judicial service and was holding the post of Presiding Officer. Industrial Tribunal, was appointed Registrar of the High Court and the Chief Justice fixed a special initial salary of Rs. 15001-. that is. at the maximum of the scale, and a special allowance of Rs. 250/-. On the question whether the fixation of the salary and special allowance was valid the High Court held in favour of the respondent on the grounds that, (a) because in the past the Chief Justice could appoint the Registrar with the special pay of Rs. 1200/- or Rs. 1180/- when the initial pay was Rs. 850/-, that is, he could give six increments of Rs. 50. the Chief Justice could now appoint the Registrar with the special pay of Rs. 1500/- when the initial pay was Rs. 1200/- by giving five increments of Rs. 60; and (b) when the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 initial pay itself was Rs. 1200/- the power of the Chief Justice to fix a special pay of Rs. 1180/- became meaningless and _must be read is Rs. 1500/-. Allowing the appeal to this Court, HELD : (1) The reasoning of the High Court was wrong and no such power could be implied in the Chief Justice. If the Chief Justice wanted to appoint the Registrar with the special salary of Rs. 1500/- and special allowance, approval of the Governor should have been taken under Art. 229(2), because the rules do not permit such a salary and the higher salary involves greater financial burden on the Government. [857G-858B] M. Gurumoorthy v. Accountant General Assam & Nagaland & Ors. [1971] Supp. S.C.R. 420 followed. (2) Further, r. 3(1) conferred power on the Chief Justice to fix the special allowance only when the post is filled from the members of the judicial service. The post of Presiding Officer, Industrial Tribunal was included in the Assam Judicial Service only on August 17, 1967, and not when the respondent was appointed as a Registrar of the High Court. That apart, it is indisputable that the respondent had retired from the State Judicial Service and it could not be said that such a retired person was member of the Judicial Service or was borne on the service. [858D-F] (3) Rule II is a general rule and is not applicable to the appointment and fixation of pay and special allowances of the Registrar because there is specific 855 provision, namely, r. 3(1) for the post of Registrar which prevails over the general rule. Moreover. r. 11 must also be read subject to the proviso to Art. 229(2) which requires the approval of the Governor for fixing pay etc. Also, Fundamental Rule 19 does not permit any such fixation in the teeth of r. 3(1) on the strength of r. 11. [859C-F] JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1547 of 1969. Appeal by Special Leave from the Judgment and order dated the 19th May, 1969 of the Assam & Nagaland High Court in Civil Rule No. 126 of 1969. Moinul Haque Choudhary and Naunit Lal, for the appellant. Sarjoo Prasad, and S. N. Prasad, for respondent no.1 P. P.Rao and S. P. Nayar, for respondent no. 2. RAY, C.J.-This appeal by Special leave raises the question as to whether the appointment of the Registrar of the High Court of Assam at a special salary of Rs. 1500/- with special allowance of Rs. 250/is valid. On 28 April, 1967 Bhubhan Chandra Dutta was appointed Regis- trar of the High Court of Assam. "Me appointment was made by the Chief Justice of the Assam High Court in exercise of powers conferred by Article 229 of the Constitution of India and Rules 7 and 13 of the Assam & Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967. The order of appointment of the Registrar was as follows : "He shall be entitled to draw an initial pay of Rs. 15001 per month less the pension, if any, he has been drawing from the Government. Ho shall, in addition to the pay, be entitled to draw a special pay ’of Rs. 250/- per month admissible under the Rules to the Registrar of the High Court. He shall hold the appointment for a minimum period of two years in the first instance. This period may, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 however, be extended as considered suitable and necessary by the Chief Justice." It may be stated here that Bhubhan Chandra Dutta had previously been Additional District Judge and also the Registrar of the High Court. On 1 July, 1958 Bhubhan Chandra Dutta attained the age of 55 years. He was then the Registrar of the High Court. He was given an extension of one year. On 1 July, 1959 he retired as Registrar of the High Court. On 25 July, 1968 the Deputy Registrar of the High Court under the direction of the Chief Justice wrote to the Secretary to the Government of Assam in the Law Department to instruct the Accountant General to issue provisional pay slip to Bhubhan Chandra Dutta for Rs. 1500/- as pay plus special pay of Rs. 250/-. On 2 August, 1968 the Accountant General issued a provisional pay slip for the period 1 May, 1967 to 31 October, 1967 authorising Bhubhan Chandra Dutta to draw a sum of Rs. 870.75 as provisional pay. The special pay of Rs. 250/- was not included in the pay slip. Bhubhan Chandra Dutta thereafter filed a writ petition in 1969 in the High Court at Assam for a mandamus to give effect to the notification dated 28 April 1967 appointing him to the post of Registrar 856 fixing the pay and special pay allowable to him and a further mandamus on the Accountant General, Assam and Nagaland, Shillong to issue pay slip to Bhubhan Chandra Dutta for the full amount payable to him in terms of the said notification. The High Court issued a mandamus directing the appellant to issue pay slip to Bhubhan Chandra Dutta at the rate of Rs. 1500/per month minus his pension and a special pay of Rs. 250/- per month. Bhubhan Chandra Dutta, according to the mandamus issued by the High Court, became entitled to the said salary as Registrar for two years with effect from 1 May, 1967. There is no dispute that under Article 229 of the Constitution the appointment of the Registrar is to be made by the Chief Justice of the High Court. It may be stated here that under Rule 7 of the Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967, a person who had retired from the State Judicial Service Grade I could be appointed Registrar. The only question is whether the Chief Justice had authority to appoint the Registrar at a salary of Rs. 1500/- p.m. and special pay of Rs. 250/- p.m. In view of the fact that Bhubhan Chandra Dutta had already retired from the Judicial Service and was drawing pension, it is common ground that the pension that he was drawing was to be deducted from the salary of Rs. 1500/-. Under the Assam and Nagaland High Court Services (Appoint- ment, Conditions of Service and Conduct) Rules, 1956, the pay scale of the Registrar was at Rs. 850-50/1-1500 per month. The relevant Rule 3(1) of the 1956 Rules provided as follows : "The post of the Registrar, when filled up from the Service will carry a special pay of Rs. 150/- per mensem in addition to the Grade pay as admissible to the members of the Assam Judicial Service (Senior) Grade I. In any other case the Chief Justice will have power to fix, without the previous approval of the Governor, the initial pay up to Rs. 1200/- a month according to the experience, ability and age of the person concerned." Subsequently the. pay scale was fixed at Rs. 850-50-1000.-- 60-1300--EB-50--1500. With the said change in the pay scale there was a consequential alteration in Rule 3(1) http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 authorising the Chief Justice to fix the initial pay, without the approval of the Governor up to Rs. 1180/-. Therefore, under the 1956 Rules the Chief Justice could appoint a Registrar at the initial pay up to Rs. 1200/- a month without the previous approval of the Governor. When the pay scale was subsequently changed the Chief Justice could similarly fix the initial. pay of the Registrar without the approval of the Governor at Rs. 1180/-. The Government revised the pay scale of the Registrar on 4 September, 1967. The revised pay scale was Rs. 1200-60-1380-EB-601500. This revision was however made with effect from 1 April, 1964. With effect from that date a special pay was also sanctioned if the Registrar was home on the Judicial Service. It should be stated here that when the pay scale was revised in 1967 there was no 857 change in Rule 3(1) which as it stood then said that the Chief Justice could fix the initial salary at Rs. 1180/- per month. The High Court held that when the initial pay of the Registrar became Rs. 1200/- the authority to fix the initial pay at Rs. 1180/- became meaningless, and, therefore, by implication the figure of Rs. 1180/should be read as Rs. 1500/-. The reason given by the High Court was that when the Chief Justice could fix the initial pay at Rs. 1180/- under the Rules the Chief Justice could allow six increments at the time of initial appointment. There Core, according to the High Court, when the initial pay became Rs. 1200/- the authority to fix the initial pay would be Rs. 1500/- because the Chief Justice could grant six increments at the time of initial appointment. The High Court also said that though six increments at the rate of Rs. 60/would make it Rs. 1560/-, the sum of Rs. 1500/- should be adopted because that was the highest pay. When in 1967 the pay scale of the Registrar was revised there was no corresponding alteration in the Rules that the Chief Justice would have power to fix, without the authority of the Governor, the initial pay at Rs. 1500/-. At no stage could the Chief Justice fix the initial pay up to the maximum of the scale of pay which remained constant at Rs. 1500/all throughout, notwithstanding the two revisions in the scale of pay. On the other hand, it appears that at no time the Chief Justice was empowered to fix the initial pay higher than Rs. 1200/-. When the scale of pay was revised in 1964 it is significant to know that the power of the Chief Justice to fix the initial pay was reduced from Rs. 1200/’- to Rs. 1180/-. Just because the initial pay of the Registrar in 1967 became Rs. 1200/- and with five increments the salary would be Rs. 1500/no implication can arise on the power of the Chief Justice to appoint the Registrar at the initial pay of Rs. 15001-. The reasoning of the High Court that because in the past under the Rules the Chief Justice could appoint the Registrar at the initial pay of Rs. 1200/- or at Rs. 1180/’- which showed that the initial pay of Rs. 1200/- or Rs. 1180/- gave six increments at the time of initial appointment, there is no warrant for implying the power to appoint the Registrar at the highest salary of Rs. 1500/- at the time of initial appointment on the ground that it would carry increments. Article 229 of the Constitution confers power on the Chief Justice of the High Court to appoint officers and servants of the High Court. ,Article 229(2) states that subject to the provisions of any law made ,by the Legislature of the State, the conditions of the service of officers and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 servants of a High Court shall be such as may be prescribed by rules made by the Chief Justice of the Court or by some other Judge or officer of the Court authorised by the Chief Justice to make rules for the purpose. It is also provided that the rules made under Article 229(2) shall, so far as they relate to salaries, allowances, leave or pensions, require the approval of the Governor of the State. It is not disputed that the appointment of Bhubhan Chandra Dutta by the Chief Justice of the High Court at a salary of Rs. 1500/- per month with special allowance of Rs. 250/- per month was made without 858 the approval of the Governor. If the Chief Justice of the High Court wanted to appoint the Registrar at the initial salary of Rs. 1500/with a special salary of Rs. 250/- per month, special approval of the Governor should have been taken in view of the fact that the rules did not permit such salary and the higher salary involved greater financial burden on the Government. (See M. Gurumoorthy v. Accountant General Assam & Nagaland & Ors. (1971) Supp. S.C.R. 420). The special pay of Rs. 250/- per month which was granted by the Chief Justice to the Registrar by his order dated 28th April, 1967 was impeached by the State on the ground that Rule 3(1) conferred power on the Chief Justice to fix the special pay only when the post is filled from the members of the Assam Judicial Service (Senior) Grade I. It was contended by the State that Bhubhan Chandra Dutta at the time of his appointment on 28 April, 1967 had retired from service and he was no longer a member of the Service and therefore he was not entitled to any special pay. On behalf of Bhubhan Chandra Dutta it was said that he was, at the time of appointment of the Registrar, the Presiding Officer, Industrial Tribunal, and, therefore, he was a member of the Judicial Service. The High Court interpreted Rule 3(1) to mean that whoever will be appointed as the Registrar will be a member of the State Judicial Service, and, therefore, Bhubhan Chandra Dutta on being appointed as the Registrar was entitled to the special pay of Rs. 250/per month. On 28 April, 1967 when Bhubhan Chandra Dutta was appointed as the Registrar of the High Court the post of the Presiding Officer, Industrial Tribunal was not included in the Assam Judicial Service (Senior) Grade I. Ibis post was included in the Assam Judicial Service on 17. August, 1967. That apart it is indisputable that Bhubhan Chandra Dutta had retired from the State Judicial Service ,on 28 April, 1967. It could not, therefore, be said that a retired man can be a member of the Judicial Service or shall be borne on the service. Counsel on behalf of Bhubhan Chandra Dutta in the alternative submitted that under Rule II of the Assam and Nagaland High Court Service Rules the Chief Justice had power to fix the pay of Rs. 1500/and the special pay of Rs. 250/- per month. Reliance was also placed on Fundamental Rule 19. Rule 1 1 and Fundamental Rule 19 are set out hereunder :- Rule 11 (i) In regard to pay, allowances leave, leave salary or pension, the Rules and Regulations applicable to the members of the services under the rule making power of the Government of Assam shall apply, mutatis mutandis to persons serving in this High Court and subject also to such amendments and variations as may be made by the Chief Justice from time to time with the approval of the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 Governor, where necessary. Provided that the powers exercisable under. the said rules and orders by the Governor or by any authority sub- 859 ordinate to the Governor shall be exercisable by the Chief Justice or by such person as he may, by special or general order direct. (ii) Any question arising as to which rules or orders are applicable to the case of any person serving on the staff attached to the High Court shall be decided by the Chief Justice". F.R. 19 "The fixation of pay is within the competence of the Provincial Government; provided that, except in the case of personal pay granted in the circumstances defined in Rule 9(23)(a), the pay of a Government servant shall not be so increased as to except the pay sanctioned for his post without the sanction of an authority competent to create a post in the same cadre on a rate of pay equal to his pay when increased". The High Court held that the Chief Justice under Rule 11 (i) read with Fundamental Rule 19 could fix the pay of the Registrar at Rs. 1500/-. Rule 1 1 is not applicable to the appointment and fixation of pay and special pay of the Registrar because there is a specific provision made exclusively for the post of the Registrar. Rule 3(1) Prevails over Rule 11 which is a general rule. The revision of pay scale from time to time since 1956 cannot alter the content and meaning of Rule 3(1). The revision of pay scales cannot have the effect of transferring the power from Rule 3(1) to Rule 11. Further Rule 11 must be read subject to the proviso to Article 229(2) of the Constitution. Any fixation of pay by the Chief Justice apart from Rule 3(1) requires the approval of the Governor. Fundamental Rule 19 does not permit the fixation of pay in the teeth of Rule 3(t) on the strength of Rule 11. The High Court was wrong in granting a mandamus. The Respondent Bhubhan Chandra Dutta was entitled only to the initial pay of Rs. 1200/- less pension and gratuity. The amount was calculated by the Accountant General at Rs. 870.75. Bhubhan Chandra Dutta was not entitled to any special pay. For these reasons the judgment of the High Court is set aside. The appeal is accepted. The rule granted by the High Court is discharged. In view of the fact that the appeal is by special leave we need not express any opinion on the contention advanced on behalf of the State that the High Court should not have entertained a writ for the enforcement of a contractual claim or a monetary claim. This Court at the time of granting the special leave made an order that the Respondent Bhubhan Chandra Dutta would be at liberty to withdraw Rs. 1000/- out of the security amount. Save aforesaid, the parties will pay and bear their own costs. V. P. S. Appeal allowed.. 860