UNION OF INDIA vs. R THIYAGARAJAN

REPORTABLE

Versus

Deepak Gupta, J. Leave granted. 2. The   respondent   is   employed   with   the   Central   Industrial Security Force (CISF).   He was recruited as a constable in the year 1999.   3. The appellant enacted the Disaster Management Act, 2005 (for short ‘the Act’) and the same was notified on 26.12.2005. Section 44 of the Act provides that a National Disaster Response Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.04.03 15:27:08 IST Reason: Force (NDRF) shall be constituted for the purpose of specialised response   to   threatening   disaster   situations   or   disasters.     The 1 Ministry of Home Affairs approved the constitution of the NDRF on   19.01.2006.     The   Disaster   Management   (National   Disaster Response Force) Rules, 2008 (for short ‘the Rules’) were made by the Central Government under Section 75 of the Act and notified on 13.02.2008.  The Rules were, in fact, enforced with effect from 11.09.2009. 4. The NDRF was initially constituted by drawing Battalions from   the   Central   Police   Forces,   Border   Security   Force   (BSF), Central Railway Police Force (CRPF), Indo Tibetan Border Police (ITBP) and Central Industrial Security Force (CISF).   The entire Battalions were sent to the Director General, NDRF.  Prior to the enforcement   of   the   Rules   i.e.   on   11.09.2009,   the   personnel belonging to the various Central Para Military Forces continued to remain under the control and command of their respective police   forces.     They   also   continued   to   receive   their   pay   and allowances from their parent organisation.  After the Rules were enforced   on   11.09.2009,   the   Battalions   of   the   Central   Para Military Forces which were sent to the NDRF were re­named as NDRF Battalions and their control has from that date vested with 2 the   NDRF.     They   also   drew   their   pay   and   allowances   from 11.09.2009 from              the NDRF. 5. On 13.01.2010, an office memorandum was issued by the Director General, NDRF which provided that the Battalions of the NDRF had been re­named and re­numbered in the NDRF to give the force a separate identity.  The tenure of the respondent who had been sent to the NDRF on 18.04.2008 came to an end on 07.10.2011 when he  was relieved of  his duties  in NDRF  and repatriated to the CISF.   He submitted a representation to the Director   General,   NDRF   requesting   that   he   be   granted   10% deputation allowance and 25% special allowance with effect from 18.04.2008.     Vide   communication   dated   23.07.2011   the respondent was informed that his case for grant of deputation allowance had been taken up with the Ministry of Home Affairs. On 31.07.2011, the respondent filed a writ petition in the High Court of Madras in which the prayer was that the respondent in the writ petition i.e. Union of India, Director General, NDRF and Director   General,   CISF   be   directed   to   pass   orders   on   his representation dated 20.07.2020. 3 6. The appellant and other respondents in the writ petition contested the writ petition and claimed that the writ petitioner is not   entitled   to   grant   of   any   deputation   allowance.     In   the meantime, on 14.01.2013 the Ministry of Home Affairs sent a letter that the competent authority had agreed that deputation allowance be paid to the personnel of the Central Para Military Forces deputed with the NDRF @ 5% if they are deputed in the same station and @ 10% if deputed outside the station subject to certain   conditions.     On   the   basis   of   this   letter,   the   Director General,   NDRF   issued   an   order   on   18.02.2013   on   the   above lines.  However, the deputation allowance was made payable with effect   from   14.01.2013.     This   was   also   clarified   by   the Government of India in its letter dated 25.03.2014. 7. In the meantime, the Delhi High Court vide judgment dated 11.08.2015 in Writ Petition (C) No.2532 of 2012, Brij Bhushan v. Union of India,  which was a case of another employee of CISF deputed with the NDRF with effect from 24.07.2008, held that the petitioner therein would be entitled to deputation allowance for   the   period   he   remained   in   service   with   the   NDRF.     The 4 judgment of the Delhi High Court was based on interpretation of the sub­rule 3(1) and 3(2) of the Rules which read as follows: “ :  3. Constitution of Force (1) The personnel deputed from the Central Para Military Forces   by   the   Central   Government   in   the   Ministry   of Home Affairs vide Order number 1/15/20002­DM/NDM­ th III(A), dated the 19   January, 2006 shall be deemed to have   been   deputed   in   the   National   Disaster   Response Force under these Rules.” “(2) The Central Government may, in consultation with the National Authority, depute, as and when required, such number of personnel from the Central Para Military Forces to the National Disaster Response Force for the purposes   of   disaster   management,   having   skills, capabilities and qualifications and experience of handling disaster and their management and such other technical qualifications as prescribed by the Central Government in this behalf. Provided that in the case of non­availability of personnel with the required technical qualification and experience, the   Central   Government   may   appoint   such   personnel through deputation from other organizations.” 8. The   Delhi   High   Court   held   that   the   writ   petitioner   was deemed to be on deputation in terms of sub­rule 3(1) and 3(2) of the Rules and OM No. 6/8/2009­Esti.(Pay II) dated 17.06.2010, which reads as follows: “(e) Appointments of the nature of deemed deputation or transfers to ex­cadre posts made in exigencies of service with   the   specific   condition   that   no   deputation   (duty) allowance   will   be   admissible   –   e.g.   (i)   interim arrangements in the event of conversion of a Government office/organisation   or   a   portion   thereof   into   a 5 PSU/autonomous   body   or   vice­versa,   and   (ii) appointments to the same post in another cadre.” Relying on the aforesaid O.M., the Delhi High Court held that all persons who joined the NDRF would be treated to be on deputation from the date they joined the NDRF.   Special Leave Petition   against   the   said   judgment   was   dismissed   in   limine without expressing any opinion on the merits of the case.   9. Coming   to   the   instant   case,   the   respondent   filed   writ petition in the Madras High Court.  The learned Single Judge of the   Madras   High   Court   allowed   the   writ  petition   filed   by   the respondent herein relying upon the judgment of the Delhi High Court in the matter of     (supra) referred to above. Brij Bhushan The learned Single Judge not only granted deputation allowance but also granted special allowance to the respondent.   10. Aggrieved by the aforesaid judgment, an appeal was filed before the Division Bench of the High Court by the Union of India. The Division Bench partly allowed the appeal of the Union of   India   and   held   that   the   respondent   was   only   entitled   to deputation allowance and not to any special allowance.  However, the Division Bench further went on to hold that not only the 6 respondent but all other personnel of the NDRF drawn from other forces from 19.01.2006 up to 13.01.2013 would be entitled to be paid   deputation   allowance   and   the   Central   Government   was directed to ensure that this amount was paid within a maximum period of six months.   This judgment is under challenge before us.   11. It is pertinent to mention that at the time of admission the judgment and order dated 22.01.2007 passed by the High Court of Madras was stayed.   12. We   have   heard   Ms.   Madhavi   Divan,   learned   Additional Solicitor General  for  the  State, Mr. Dhirendra Kumar Mishra, learned counsel for the respondent and Ms. Santwana, learned counsel for the intervenors.  At this stage, we may point out that the intervenors are members of the NDRF and they filed petitions before the Delhi High Court claiming deputation allowance like the respondent.  In their cases an order has been passed by the Delhi High Court that the judgment of this Court in the present case be awaited since that will have vital bearing on the case of the intervenors.  Therefore, we have heard learned counsel for the intervenors in detail.   7 13. The main argument raised on behalf of the appellant is that the O.M. granting deputation allowance makes it clear that the said allowance is to be paid from 14.01.2013 in which the Court could not have directed payment of the said allowance from the date   of   the   constitution   of   the   force   on   19.01.2006.     In   the alternative,   it   is   submitted   that   the   personnel   of   the   various Central Para Military Forces who were sent to the NDRF could not be said to be on deputation at least till 13.01.2010 when the NDRF constituted its own Battalions.  It is urged by Ms. Madhavi Divan that it was not one personnel who was deputed from the Central Para Military Forces to the NDRF but entire Battalions. These   Battalions   remained   under   the   administrative   and disciplinary control of the Central Para Military Forces to which they belonged and the basic requirement of deputation that the master should change did not happen.  On the other hand, the respondent placed reliance on the reasoning given by the Delhi High   Court   in     (supra)   and   the   various Brij   Bhushan   case communications   and   it   is   submitted   that   right   from   the constitution of the NDRF in terms of Rule 3(1) of the Rules all personnel deputed from the Central Para Military Forces would 8 be deemed to be deputed in the NDRF.  Rule 3(2) also provided for deputation of such employees to the NDRF.   14. What is deputation has been very succinctly explained in the judgment of this Court in the case of  v. Umapati Choudhary  1 State of Bihar  wherein this Court held as follows: “ 8.  Deputation can be aptly described as an assignment of   an   employee   (commonly   referred   to   as   the deputationist)   of   one   department   or   cadre   or   even   an organisation   (commonly   referred   to   as   the   parent department or lending authority) to another department or cadre or organisation (commonly  referred to as the borrowing   authority).   The   necessity   for   sending   on deputation arises in public interest to meet the exigencies of public service. The concept of deputation is consensual and involves a voluntary decision of the employer to lend the   services   of   his   employee   and   a   corresponding acceptance of such services by the borrowing employer. It also   involves   the   consent   of   the   employee   to   go   on deputation   or   not.   In   the   case   at   hand   all   the   three conditions were fulfilled….” 2 In  Prasar Bharti  v.  Amarjeet Singh  this Court held thus: “   There  exists  a   distinction   between   “transfer”   and 13. “deputation”. “Deputation” connotes service outside the cadre   or   outside   the   parent   department   in   which   an employee   is   serving.   “Transfer”,   however,   is   limited   to equivalent   post   in   the   same   cadre   and   in   the   same department. Whereas deputation would be a temporary phenomenon, transfer being antithesis must exhibit the opposite indications. xxx xxx xxx 1  (1999) 4 SCC 659 2  (2007) 9 SCC 539 9 17.   It has not been disputed that the functions of the Central   Government   have   been   taken   over   by   the Corporation in terms of Section 12 of the Act, when the Corporation   has   started   functioning   on   and   from   the appointed day. It requires manpower for  managing  its affairs. It has been doing so with the existing staff. They are being paid their salaries or other remunerations by the Corporation. They are subjected to effective control by its officers. The respondents, for all intent and purposes, are therefore, under the control of the Corporation. xxx xxx xxx   The concept of control implies that the controlling 20. officer must be in a position to dominate the affairs of its subordinate.   It   unless   otherwise   defined   would   be synonymous   with   superintendence,   management   or authority to direct, restrict or regulate. It is exercised by a superior authority in exercise of its supervisory power. It may amount to an effective control, which may either be de facto or remote….” 15. A reading   of   the   aforesaid  judgment   makes   it  clear   that deputation   envisages   the   assignment   of   an   employee   of   one department/cadre/organisation   to   another department/cadre/organisation in the public interest.  It is also clear that normally deputation also involves the consent of the employee.   In   Prasar Bharti case   (supra) this Court also held that on transfer of the services in the case of deputation, the control   with   regard   to   the   employee   would   also   determine whether such employee was on deputation or not.   10 16. As far as the present case is concerned, as we have noticed above, till 11.09.2009 the respondent continued to be under the control of his parent organisation i.e. CISF and was also getting his   pay   and   allowances   from   the   said   authority.     Therefore, though he as a member of his Battalion may have been serving the NDRF, it cannot be said that he was on deputation to the NDRF.     His   organisation   had   agreed   to   deploy   some   of   its Battalions   with   the   NDRF.     However,   the   administrative   and disciplinary control over such employees remained with the CISF. The emoluments were also paid by the CISF and, therefore, it cannot be said that the NDRF was the employer or master of the respondent.     In   such   circumstances,   up   to   10.09.2009   the respondent could not be said to be on deputation even though as per the Rules he may have been described as a deputanionist. This   term   has   been   very   loosely   used   but   for   payment   of deputation allowance it must be shown that the services of the employee   had   been   transferred   to   another department/cadre/organisation   and   the   control   over   the employee   now   vests   with   the   transferee department/cadre/organisation.     However,   on  11.09.2009,   the date when the Ministry of Home Affairs conferred the command 11 and control of the Battalions drawn from the various Central Para Military Forces with the Director General, NDRF and from which date these personnel drew their pay from the NDRF they would be deemed to be on deputation with the NDRF. 17. Ms.   Madhavi   Divan  has   also   urged   that   the   High   Court without any jurisdiction or prayer before it wrongly directed that such relief be given to all employees and that too from 2006.  We are in agreement with the submission.  Before the learned Single Judge, it was only the respondent herein who was the petitioner and his prayer was only for his representation being considered. Despite that, the learned Single Judge went beyond the relief claimed   and   granted   him   benefit   of   certain   allowances.     An appeal was filed only by the Union of India.  No other person was there before the  Division Bench.    In such a case, we do not understand how the Union of India could have been put in a worse position than it would have been if it had not filed an appeal.  18. We also are of the view that the High Court exceeded its jurisdiction in matters like this.   The High Court exercise its jurisdiction only over State(s) of which it is the High Court.   It 12 has no jurisdiction for the rest of the country.  Matters like the present may be pending in various parts of the country.  In the present case, matter had been decided by the Delhi High Court but some other High Court may or may not have taken different view.   The High Court of Madras could not have passed such order.   It has virtually usurped the jurisdiction of other High Courts in the country.  It is true that sometimes this Court has ordered   that   all   similarly   situated   employees   may   be   granted similar relief but the High Court does not have the benefit of exercising the power under Article 142 of the Constitution.   In any   event,   this   Court   exercises   jurisdiction   over   the   entire country whereas the jurisdiction of the High Court is limited to the territorial jurisdiction of the State(s) of which it is the High Court.  The High Court may be justified in passing such an order when it only affects the employees of the State falling within its jurisdiction but, in our opinion, it could not have passed such an order in the case of employees where pan India repercussions would be involved. 19. In view of the above discussion, we partly allow the appeal and   direct   that   the   respondent   shall   be   paid   deputation 13 allowance with effect from 11.09.2009 till 07.10.2011 when he was   relieved   from   service.     As   far   as   the   intervenors   are concerned, the Delhi High Court can now dispose of their writ petition   in   view   of   the   law   which   we   have   laid   down   above. Pending application(s) if any, shall accordingly stand disposed of. …………………………………J. (Deepak Gupta) …………………………………J. (Aniruddha Bose) New Delhi April 3, 2020 14