Union of India & ANR Vs. R. Swaminathan
[1997] INSC 728 (12 September 1997)
J. S.
VERMA, SUJATA V. MANOHAR, B. N. KIRPAL
ACT:
HEADNOTE:
[With C.A.Nos.
8810, 8690-94, 8731-8777, 8876, 8813, 8680- 82, 8684-8686, 8873, 8874,
8778-8800, 8814-8816, 8817-8818, 8875, 10978 of 1996, 8811-8812, 8687, 8730,
8689, 887 of 1996 689, 690 of 1997, C.A.Nos. 6267-6287 of 1997 [@ SLP[C] Nos.
11886-1188, 13830-13832, 18255, 18903, 20988, 23712, 20488, 24726, 24729,
25067-25068, 25132, 24759, 24238 of 1996, 3117, 2849 of 1997, 17452.../97 [CC
3258/97], 3796/97]
Mrs. Sujata
V. Manohar, J.
Delay
condoned.
Leave
granted in the Special Leave Petitions.
These
appeals have been filed from the judgment of different Benches of the Central
Administrative Tribunal.
The
employees who are before us belong to the Departments of Posts and Telegraph
and Telecommunications. They can be broadly classified into two categories:
those who belong to the Accounts stream and those who belong to the Engineering
stream. In the Accounts stream we are concerned with two posts, the posts of
Assistant Accounts Officer and the next promotional post of Accounts Officer.
In the Engineering stream, there are employees belonging to the Telegraph
Traffic Services and employees belonging to Posts & Telegraph Electrical
wing Service. In the Telegraph Traffic Service, we are concerned with the posts
of Junior Engineer and the next promotional post of Assistant Engineer. In the
stream of Telegraph Traffic Service we are concerned with the posts of
Assistant Superintendent, Telegraph Traffic subsequently re-designated as
Junior Telecom Officer and the next promotional post of Superintendent,
Telegraph Traffic now designated as Sub-Divisional Engineer. In the Posts &
Telegraph Electric wing we are concerned with the post of Junior Engineer and
the next promotional post of Assistant Engineer. In C.A. No.8730/96 the
respondent was a junior Stenographer in the National Aerospace Laboratories,
Council of Scientific and Industrial Research. In the question raised is the same:
of Pay fixation on promotion.
All
these appeals and special leave petitions raise a common question relating to
interpretation of certain Fundamental Rules which govern the services of all
these employees, and certain Government Orders issued in this behalf. The promotees
who are respondents in these appeals claim that they are getting in the
promotional subsequently promoted to the same post. This is an anomaly which
should be removed by stepping their pay to the same level as their junior from
the date he was promoted.
For
the sake of convenience we are referring to the facts in Civil Appeal No.8658
of 1996. The respondent, R.
Swaminathan,
at the material time, was an Accounts Officer with the Madras Telephones. Prior
to his promotion as Accounts Officer he held the post of Accounts Officer on
18.2.1988 his pay junior to the respondent, was also subsequently promoted to
the post of Account Officer. His pay, however, was fixed at Rs.3125/-. The
respondent thereupon filed O.A.No.1324 of 1993 before the Central
Administrative Tribunal, Madras Bench clamming that his pay should be stepped
up to equal that of his junior J.N. Misra from the date on which the anomaly
arose and that he should be paid all arrears arising on account of such refixation.
The
Tribunal by its Judgment dated 9.2.1994 allowed the respondent's application on
the basis of its earlier decision which is also the subject matter of appeal
before us.
Fixation
of pay on promotion to a higher post is governed by Fundamental Rule 22(I)(a)(1)
which was formerly Fundamental Rule 22-C. it is as follows:
"F.R.22(I):
The initial pay of a Government servant who is appointed to a post on a
time-scale of pay is regulated as follows :- (a)(1) Where a Government servant
holding a post, other than a tenure post, in a substantive or temporary or
officiating capacity is promoted or appointed in a substantive, temporary of
officiating capacity, as the case may be, subject to the fulfilment of the
eligibility conditions as prescribed in the relevant Recruitment Rules, to
another post carrying duties and responsibilities of greater importance than
those attaching to the post held by him his initial pay in the time-scale of
the higher post shall be fixed at the stage next above the notional pay arrived
at the increasing his pay in respect of the lower post held by him regularly by
an increment at the stage at which such pay has accrued or rupees twenty-five
only, whichever is more." .................
.................
The
proviso to Fundamental Rule 22 is as follows;
"Provided
that, both in cases covered by Clause (a) and in cases....... covered by Clause
(b), if he-- (1) has previously held substantively or officiated in (i) the
same post, (ii) ...............
(iii)
..............
(2)
...............
then
the initial pay shall not, except in cases of reversion to parent cadre
governed by proviso (1) (iii), be less than the pay, other than special pay,
personal pay or any other emoluments which may be classed as pay by the
President under Rule 9(21) (a) (iii) which he drew on the last occasion, and he
shall count the period during which he drew that pay on a regular basis on such
last and any previous occasions for increment in the stage of the time- scale
equivalent to that pay.
............."
For the fixation on pay on promotion, therefore, one has to first look at the
pay being drawn by the promotee in the lower post. This pay in the lower post
must be increased by one increment in that pay-scale. His initial pay in the
time-scale of the higher post is fixed at the stage next above the notional pay
arrived at in the lower post.
The
fixation of this pay in the higher post is, however, subject to the proviso. If
the person so promoted has earlier officiated in that higher post or
substantively held that higher post for short or long duration, then (1) his
initial pay which is fixed under Rule 22(I)(a)(1) shall not be less than the
last pay which he drew when he last held the higher post. (2) The period during
which he drew that pay on such last and any previous occasions shall count for
increments in the time-scale of the pay for the higher post. For example, if
the promotee had previously, on various occasion, officiated in that higher
post for different periods, and if the sum total of periods for which he so
officiated is more than 12 months, he would be entitled to an increment, in
that higher pay-scale. His initial pay, therefore, on his regular promotion
will fixed taking into account not merely his entitlement on the basis of his
notional pay in the pay-scale of the lower post, but also taking into account
the last pay drawn by him while he was officiating in the higher post and also
counting the previous periods during which he so officiated for his increment
in the higher pay scale. The Department has also, in this connection, drawn our
attention to Fundamental Rule 26 which, inter alia, provides as follows:
"F.R
26(a): All duty in a post on a time-scale counts for increments in that
time-scale:
Provided
that, for the purpose of arriving at the data of the next increment in that
time-scale, the total of all such periods as do not count for increment in that
time- scale, shall be added to the normal date of increment."
...................
We
are, however, in the present case, concerned basically with Fundamental Rule
22(I) (a) (1) and the proviso to Fundamental Rule 22 because, in all these
appeals, the junior employees who have got higher pay on promotion the their
seniors, had officiated in the promotional post for different periods on
account of local ad hoc promotions granted to them. This is because the
Department of Telecommunications is divided into a number of Circles within the
country. The regular higher posts are on the basis of all India seniority. The Heads of Circles
have, however, been delegated powers for making local officiating arrangements
based on Circles seniority to the higher posts in question against short-term
vacancies upto 120 days in the event of the regular panelled officers not being
available in that Circle. This period of 120 days was subsequently revised to
180 days. Under this provision for local officiation, the senior-most official
in the Circle is allowed to hold the Charges of the Higher post for a limited
duration. This is purely out of administrative considerations and is resorted
to in order to tide over the exigencies of work. The practice, we are informed,
has been followed in all Circles in the Department of Telecommunications since
1970. This is because, at times it is not possible to fill up all the vacancies
in a particular Circle for various reasons such as non-joining by a particular
person, chain promotions or short-term vacancies arising on account of leave
etc. It is submitted before us by the Department that it is not always possible
to convene the meetings of the departmental promotion committee for filling up
all the posts which are only available for short periods on all India basis because of administrative
problems. To fill up this gap, Government has issued instructions from time to
time to allow local officiating arrangements in the interest of work. The
department has also pointed out that all the aggrieved employees in these
appeals have availed of such officiating promotions as and when such occasion
arose in their Circle and they were eligible. The juniors, therefore, in each
of these cases who have received a higher pay on their regular promotion than
the seniors, have received this higher pay on account of the application of the
proviso to Fundamental Rule 22.
According
to the aggrieved employees, this has resulted in an anomaly. Government Order
bearing No. F.2 (78)E. III (A)/66 dated 4th of February, 1996, has been issued
for removal of anomaly by stepping up of pay of senior on promotion drawing
less pay that his junior. It provides as follows:
"(10)
Removal of anomaly by stepping up of pay of Senior on Promotion drawing less
pay than his junior.--(a) As a result of application of F.R. 22-C. -- In order
to remove the anomaly of a Government servant promoted or appointed to a higher
post on or after in that post than another Government servant junior to him in
the lower grade and promoted or appointed in the lower grade and promoted or
appointed subsequently to another identical post, it has been of the decided
that such cases the pay of the senior officer in the higher post should be
stepped upto a figure equal to the pay as fixed for the junior officer in that
higher post. The stepping up should be done with effect from the date of
promotion or appointment of the junior officer and will be subject to the
following conditions. namely:- (a) Both the junior and senior officers should
belong to the same cadre and the posts in which they have been promoted or
appointed should be identical and in the same cadre:
(b)
The scale of pay of the lower and higher posts in which they are entitled to
draw pay should be identical:
(c) the
anomaly should be directly as a result of the application of F.R. 22-C. For
example, if even in the lower post the junior officer draws from time to time a
higher rate of pay than the senior by virtue of grant of advance increments,
the above provisions will not be invoked to step up the pay of the senior
officer.
The
orders refixing the pay of the senior officers in accordance with the above
provisions shall be issued under F.R.27. the next increment of the senior
officer will be drawn on completion of the requisite qualifying service with
effect from the date of refixation of pay.:
As the
order itself states, the stepping up is subject to three conditions: (1) Both
the junior and the senior officers should belong to the same cadre and the
posts in which they have been promoted should be identical and in the same
cadre; (2) the scales of pay of the lower and higher posts should be identical
and ; (3) anomaly should be directly as a result of the application of
Fundamental Rule 22-c which is now Fundamental Rule 22(I) (a) (1). We are
concerned with the last condition. The difference in the pay of a junior and a
senior in the cases before us is not a result of the application of Fundamental
Rule 22(1) (a) (1).
The
higher pay received by a junior is on account of his earlier officiation in the
higher post because of local officiating promotions which he got in the post.
Because of the proviso to Rule 22 he may have earned increments in the higher
pay-scale of the post to which he is promoted on account of his past service
and also, his previous pay in the promotional post has been taken into account
in fixing his pay on promotion. it is these two factors which have increased
the pay of the juniors. This cannot be considered as an anomaly requiring the
stepping of the pay of the seniors.
The
Officer Memorandum dated 4.11.1993, Government of India, Department of
Personnel & Training, has set out the various instances where stepping of
pay cannot be done. It gives, inter alia, the following instances which have
come to the notice of the department with a request for stepping up of pay.
There are:
"(a)
Where a senior proceeds on Extra Ordinary Leave which results in postponement
of Date of Next Increment in the lower post, consequently he starts drawing
less pay than his junior in the lower grade itself. He, therefore, cannot claim
pay parity on promotion even though he may be promoted earlier to the higher
grade:
(b) If
a senior foregoes/refuses promotion leading to his junior being
promoted/appointed to the higher post earlier, junior draws higher pay than the
senior. The senior may be on deputation while junior avails of the ad hoc
promotion in the cadre. The increased pay drawn by a junior either due to ad hoc
officiation/regular service rendered in the higher posts for periods earlier
than the senior, cannot, therefore, be an anomaly in strict sense of the term.
(c) If
a senior joins the higher post later than the junior for whatsoever reasons,
whereby he draws less pay than the junior, in such cases senior cannot claim
stepping up of pay at par with the junior." (d) ...................
.................
There
are also other instances cited in the Memorandum.
The
Memorandum makes it clear that in such instance a junior drawing more pay than
his senior will not constitute an anomaly and, therefore, stepping up of pay
will not be admissible. The increased pay drawn by a junior because of ad hoc
officiating or regular service rendered by him in the higher post for periods
earlier than the senior is not anomaly because pay does not depend on seniority
alone is seniority alone a criterion for stepping up of pay.
The
aggrieved employees have contended with some justification that local
officiating promotions within a Circle have resulted in their being deprived of
a chance to officiate in the higher post. If such chance of officiation arises
in a different Circle. They have submitted that since there is an All India
seniority for regular promotion. this All Indian seniority must prevail even
while making local officiating appointments within any Circle. The question is
basically of administrative exigency and the difficulty that the administration
may face if even short-term vacancies have to be filled on the basis of All
India seniority by calling a person who may be stationed in a different Circle
in a region remote from the region where the vacancy arises, and that too for a
short duration. This is essentially a matter of administrative policy. But the
only justification for local promotions is their short duration. If such
vacancy is of a long duration there is no administrative reason for not
following the all India seniority. Most of the grievances
of the employees will be met if proper norms are laid down for making local
officiating promotions. One thing, however, is clear, Neither the seniority nor
the regular promotion of these employees is affected by such officiating local
arrangement. The employees who have not officiated in the higher post earlier,
however, will not get the benefit of the Proviso to Fundamental Rule 22.
The
employees in question are, therefore, not entitled to have their pay stepped up
under the said Government Order because the difference in the pay drawn by them
and the higher pay drawn by their juniors is not as a result of any anomaly:
nor is it a result of the application of Fundamental Rule 22(I)(a)(1).
The
appeals are, therefore, allowed and the impugned orders of different Benches of
the Central Administrative Tribunal which have held to the contrary are set
aside.
There
will, however, be no order as to costs.
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