Ashok Bhushan, J.— These appeals have been filed by Rajasthan State Road Transport Corporation and others (hereinafter referred to as “the Corporation”) challenging the judgments dated 5-3-2018 2018 SCC OnLine Raj 1297 and 30-8-2018 2018 SCC OnLine Raj 3449 respectively of the Division Bench of the Rajasthan High Court dismissing the DB special appeals filed by the appellants. Both the appeals having raised similar issues it shall be sufficient to refer the facts and pleadings in Civil Appeal No. 1789 of 2020 for deciding both the appeals.
2. Goverdhan Lal Soni, Respondent 1 was appointed as Junior Assistant on 2-4-1974 in Rajasthan State Agro Industries Corporation Ltd. The State Government closed the Rajasthan State Agro Industries Corporation Ltd. and declared all its employees as surplus. The State Government took a decision to absorb services of all surplus employees in different corporations. The Bureau of Public Enterprises, Government of Rajasthan issued a Circular on 2-7-1991 containing guidelines of absorption of surplus employees in public enterprises. The guidelines also contained provisions for various benefits to be extended to the absorbed employees. Respondent 1 in pursuance of Circular dated 2-7-1991 was absorbed by Rajasthan State Road Transport Corporation vide order dated 3-10-1996. The Corporation issued a Notification dated 12-2-1997 in relation to the absorbed employees laying down the procedure for the employees, who want to opt either CPF scheme or the GPF and Pension Scheme.
3. The respondent gave his option on 22-3-1997 for pension under the Rajasthan State Road Transport Corporation Employees Pension Regulations, 1989 (“the 1989 Regulations”). In Rajasthan State Agro Industries Corporation Ltd., Respondent 1 was governed by Contributory Provident Fund Scheme and the Pension Scheme was not applicable in Rajasthan State Agro Industries Corporation Ltd. The Corporation on 29-7-1997 noticing that Respondent 1 after coming to the service of the Corporation has given option of pension directed for transfer of amount deposited in provident fund account and family pension so that same can be deposited in the account of general provident fund as well as pension fund.
4. Rajasthan Agro Industries Corporation Ltd. wrote a Letter dated 18-8-1998 to Financial Advisor of the Corporation referring to a letter of the Corporation dated 29-7-1998 informing that pension being not applicable in Agro Industries Corporation, capital value, amount in regard to absorbed employee is not due to the Corporation. The letter mentioned that in the Agro Industries Corporation, Provident Fund Scheme was applied in which regard contribution of provident fund is deposited in office of the Commissioner, Provident Fund, Government of India, which amount can be transferred at the level of Corporation. The Regional Provident Fund Commissioner transferred the contribution of employees as well as contribution of employer deposited with the Provident Fund Commissioner to the Corporation. Certificate of account transfer was issued transferring the aforesaid amount to the Corporation.
5. A Circular dated 9-2-1999 was issued by the Corporation referring to the earlier Circular dated 12-2-1997 mentioning that those employees who produce their option letter to get benefit of the Rajasthan State Road Transport Corporation Employees Pension Regulations, 1989 (“the 1989 Regulations”), only upon receipt of capital amount from Rajasthan State Agro Industries Corporation Ltd., they shall be entitled to get benefit of Corporation pension.
6. The respondent, who had joined the Corporation on 10-10-1996, wrote a Letter dated 6-7-2010 to the Finance Advisor and Chief Accounts Officer of the Corporation praying for approval of pension. The letter also mentioned that in compliance of letter of Chief Manager dated 19-2-1997, CPF amount has been received by the Corporation. Respondent 1 sent several reminders with regard to approval of his pension. The respondent was superannuated on 30-6-2012. Writ Petition No. 8847 of 2012 was filed by Respondent 1 in the High Court of Rajasthan, Bench at Jaipur, praying for the following reliefs:
“(i) By issuing an appropriate writ, order or direction to the respondents to consider the case of the petitioner for extending the benefits of the GPF and Pension Scheme of 1989 in the light of Condition 11(b) of the Circular dated 2-7-1991 by taking note of his option form for the same.
(ii) The Hon'ble High Court may kindly quash and set aside the Circular dated 9-2-1999 (Annexure-8) issued in the garb of Notification dated 12-2-1997.
(iii) The Hon'ble High Court may kindly direct the respondent to grant pension to the petitioner if the petitioner gets retired during the pendency of the writ petition.”
7. The learned Single Judge of the High Court by judgment dated 5-7-2017 2017 SCC OnLine Raj 2431 after noticing the submission of the writ petition as well as the Corporation, held that the writ petitioner had already opted for pension, his case cannot be distinguished from an earlier judgment of the High Court dated 24-5-2007 in Mahaveer Prasad Jain v. Jaipur Vidhyut Vitran Nigam Ltd. WP (C) No. 3116 of 2004 The learned Single Judge allowed the writ petition directing that the writ petitioner be treated to be entitled to get pension, however, the same would be subject to the petitioner returning the amount under the CPF Scheme. The appellant aggrieved by the judgment of the learned Single Judge filed DB Special Appeal (Writ) No. 1799 of 2017 before the Division Bench which appeal was dismissed on 5-3-2018 2018 SCC OnLine Raj 1297. This appeal has been filed challenging the judgment of the Division Bench dated 5-3-2018 2018 SCC OnLine Raj 1297.
8. In Civil Appeal No. 1812 of 2020, the respondent Mangla Ram Aanwala was also initially appointed in Rajasthan State Agro Industries Corporation Ltd. and in pursuance of Circular dated 2-7-1991, he was also absorbed in the Corporation by order dated 3-10-1996 on the post of Junior Accountant. The respondent also gave an option on 25-2-1997 for opting for GPF and Pension Scheme. On 30-6-2012, the respondent also attained the age of superannuation. Not being given the benefit of GPF and pension, SB Civil Writ Petition No. 8100 of 2017 was filed by the respondent which was allowed by the learned Single Judge on 29-11-2017 2017 SCC OnLine Raj 4236 in terms of the judgment of the learned Single Judge in writ petition of Goverdhan Lal Soni 2017 SCC OnLine Raj 2431. The appellant filed Special Appeal Writ No. 1314 of 2018 which has been dismissed on 30-8-2018 2018 SCC OnLine Raj 3449 against which Civil Appeal No. 1812 of 2020 has been filed.
9. We have heard Mrs Ritu Bhardwaj for the appellant and Shri Rishabh Sancheti and Shri P.B. Suresh for the respondents.
10. The learned counsel for the appellant submits that the respondent was absorbed from Rajasthan State Agro Industries Corporation Ltd. where Pension Scheme was not applicable and the respondent was governed only by Contributory Provident Fund (“CPF”) scheme. It is submitted that the absorption of employees in Rajasthan State Road Transport Corporation was on the terms and conditions as laid down in Circular dated 2-7-1991 of Bureau of Public Enterprises, Government of Rajasthan. The Agro Industries Corporation from where the respondent had come on absorption in Rajasthan State Road Transport Corporation was covered only by CPF Scheme, hence, for availing the benefits of Pension Scheme the former organisation of the respondent was liable to transfer not only the balance in CPF account but pension fund in proportion of employee's own subscription and Organisation's contribution respectively.
11. The Rajasthan State Agro Industries Corporation Ltd. vide Letter dated 18-8-1998 having refused to transfer the capital value amount regarding absorbed employee, the conditions under Para 11(b) of Circular dated 2-7-1991 were not fulfilled and the Corporation cannot undertake the liability of payment of pension.
12. It is submitted that on retirement of the respondent, entire benefit under the CPF Scheme as well as gratuity of Rs 10 lakhs and other benefits were taken by the respondent. It is submitted that the respondent is already getting the pension from Employees Provident Fund Organisation. The respondent has also availed the benefit of loan of amount of more than Rs 18 lakhs from the Corporation which was possible only due to the reason that the respondent was member of CPF Scheme and he can avail loan out of contribution of the employees as well as the contribution of the employer.
13. It is further submitted that both the learned Single Judge and the Division Bench had not adverted to mandatory conditions as given in Para 11(b) and without recording any satisfaction and finding that the mandatory condition has been fulfilled, direction has been issued for grant of pension. The respondent who has already availed the benefit under the CPF Scheme cannot be directed to be given the benefit of pension which shall amount to extending the double benefits.
14. The learned counsel appearing for the respondents in both the appeals have refuted the submission of the counsel for the appellant and submit that the entire contribution of the respondent which was credited were transferred by the Regional Provident Fund Commissioner with regard to which a certificate of account transfer has also been issued by the Regional Provident Fund Commissioner which has been brought along with the counter-affidavit filed on behalf of Respondent 1, Goverdhan Lal Soni. The Regional Provident Fund Commissioner having transferred the entire amount to the Corporation, nothing more was due to be transferred.
15. The respondent has exercised the option of pension benefit within the period prescribed i.e. before 31-3-1997. The case of the respondent was fully covered by the judgment of the Rajasthan High Court dated 24-5-2007 in Mahaveer Prasad Jain case WP (C) No. 3116 of 2004. He submits that the judgment of the learned Single Judge dated 24-5-2007 was also affirmed by the Division Bench vide judgment dated 19-12-2007 in Jaipur Vidhyut Vitran Nigam Ltd. v. Mahaveer Prasad Jain (2008) 2 WLN 337 (Raj), which appeal was dismissed on 19-12-2007.
16. It is submitted that special leave petition against the Division Bench judgment dated 19-12-2007 (2008) 2 WLN 337 (Raj) has also been dismissed by this Court vide its order dated 9-5-2008 2008 SCC OnLine SC 48 in Special Leave to Appeal (Civil) No. 10904 of 2008. The case of Mahavir Prasad Jain was also a case of absorption from Rajasthan State Agro Industries Corporation Ltd. into Rajasthan State Electricity Board (Jaipur Vidhyut Vitran Nigam Ltd.).
17. The Notification dated 12-2-1997 laid down procedure to be adopted in relation to absorbed employees. Subsequent Circular dated 9-2-1999 informing that only on transfer of capital amount from the department concerned benefit of pension can be extended was not applicable on Respondent 1 since he was already covered by 1991 circular and has exercised his option on 22-3-1997 with regard to receiving of payment under GPF Scheme as well as gratuity. With regard to pension under CPF Scheme it is submitted that the said pension has been accepted since the respondent had no option. The gratuity amount was paid directly in account of the respondent.
18. It is further submitted that both the Rajasthan State Agro Industries Corporation Ltd. as well as Rajasthan State Road Transport Corporation are two arms of the Government and it was the State responsibility to ensure that Respondent 1 could have received the pension in pursuance of his option exercised on 22-3-1997.
19. The learned counsel for the parties have relied on several judgments of this Court and the Rajasthan High Court which shall be referred to while considering the submission in detail.
20. From the pleadings of the parties and materials on record, the following undisputed facts have emerged:
20.1. The respondents in these appeals were employees of Agro Industries Corporation who were declared surplus after the Agro Industries Corporation was closed.
20.2. Bureau of Enterprises issued guidelines dated 2-7-1991 for absorption of surplus employees of the State Public Enterprises. The guidelines enumerated the benefits and mechanism for receiving the benefits by the absorbed employees.
20.3. That by order dated 3-10-1997, the respondents were absorbed in Rajasthan State Road Transport Corporation. The respondents while working under the Rajasthan State Agro Industries Corporation Ltd. were covered by only CPF Scheme.
20.4. Both employees and employer's contributions towards the Provident Fund were deposited with the Regional Provident Fund Commissioner. The Regional Provident Fund Commissioner transferred both employees contribution of Provident Fund as well as employer's contribution of Provident Fund to the Rajasthan State Road Transport Corporation and certificate of account transfer was also issued by office of Regional Provident Fund Commissioner, certifying the abovesaid transfer. After the absorption, the respondent opted for the Pension Scheme within the prescribed period i.e. 31-3-1997.
20.5. The respondents in Rajasthan State Road Transport Corporation were continued in the CPF Scheme and the contribution of the employees and employers were deposited and after retirement of the respondent, the entire amount accumulated has been paid to the respondent with gratuity and other benefits.
21. The Corporation has both CPF and Pension Scheme. The Pension Scheme which is applicable in the Corporation is Rajasthan State Road Transport Corporation Employees' Pension the 1989 Regulations. Regulation 3 of the 1989 Regulations provides for exercise of option by the existing regular employees for pensionary and gratuity benefits. Bureau of Public Enterprises, Government of Rajasthan, had issued guidelines dated 2-7-1991 under which surplus employees of State Public Enterprises were to be absorbed in other public enterprises.
22. Before we enter into the submissions raised by the counsel of the parties it is necessary to notice the relevant statutory Regulations applicable in Rsrtc and the Circular dated 2-7-1991 by which Bureau of Public Enterprises, State Enterprises Department, Government of Rajasthan issued terms and conditions for absorption of surplus employees of State Public Enterprises. The Rajasthan State Road Transport Corporation Employees Pension the 1989 Regulations have been framed in exercise of power under Section 45 of the Road Transport Corporation Act, 1950. Regulation 3(l) defines “option” which is to the following effect:
“3. (l) “Option” means a written consent of the existing regular employee for pensionary and gratuity benefits along with the adoption of the General Provident Fund the 1989 Regulations or to continue as member of the existing CPF scheme covered under the BPF Act, 1952 within a period of 90 days from the date of publication of Rsrtc Pension Regulations. Any existing employee who does not exercise the option within specified period of 90 days shall be deemed to have exercised option in favour of the Pension & CPF Regulations.”
23. Regulation 3(k) has defined “existing employee” as meaning “an employee who is in service of the Corporation as on 1-4-1989”. The option under Regulation 3(l) was contemplated from existing employee.
24. Several employees including the respondent who became surplus in their earlier employment were absorbed by Rajasthan State Road Transport Corporation vide order dated 3-10-1996. The Corporation issued a Notification dated 12-2-1997 with regard to 30 employees who had come from Rajasthan State Agro Industries Corporation Ltd., out of whom some employees wanted to take benefit of Contribution Provident Fund and some employees wanted to take benefit of Corporation Pension Scheme. The notification contained necessary instructions with regard to the above. The learned counsel for the appellant has relied on and referred to Clause 2(vi) of the notification which is relevant with regard to the respondent. Clause 2(vi) is as follows:
“2(vi) Those employees who give their option under the Employee Pension Scheme, 1989, their deducted Provident Fund Contribution amount of earlier service on receiving back from PF Commissioner office by their employer will be forwarded to Corporation as per instructions given by RSRT Corporation about pension, gratuity, PF and leave encashment, etc. For receiving the above contribution after editing by Accounts Department (Establishment), Head Office, this amount will be received. After receiving amount, concerned amount of pension to Manager (Pension) and concerned amount of General Provident Fund to AGM (GPF) will be forwarded.”
25. After issuance of Notification dated 12-2-1997, the Corporation asked for option from employees who were absorbed in the Corporation to give their option. As noted above, the option under Regulation 3(l) was to be taken from the “existing employees” but after absorption of employees in the Corporation from Rajasthan State Agro Industries Corporation Ltd., the Corporation adopted same statutory mode with regard to the absorbed employees as per statutory scheme. Hence, option was asked from absorbed employees. The respondent gave option on 27-3-1997 i.e. before 31-3-1997 which was last date for option.
26. Another Regulation which needs to be noted is Regulation 43 of the 1989 Regulations which deals with transfer to pension fund by the Corporation.
27. Regulation 43 is as follows:
“43. Transfer to pension fund by Corporation
The Corporation shall transfer the pension contributions @ 10% on the basic wages plus DA to the Rsrtc Pension Fund latest by 10th of succeeding month.
The employer's share with interest except for those existing employees as on 1-4-1989, who have opted for continuing the CPF benefits shall be transferred to the Rsrtc Pension Fund and the employee's share with interest shall be transferred to the Rsrtc GPF Fund.”
28. The second part of Regulation 43 as extracted above contemplates transfer of employer's share for existing employees who have opted for Pension Fund and employees' share with interest in the GPF Fund.
29. Clause 2(vi) of Notification dated 12-2-1997 as extracted above is also in the same line as of Regulation 43.
30. The respondent having opted for pension, Regulation 43 read with Notification dated 12-2-1997 becomes relevant and applicable with regard to the respondent.
31. Now, we come to the Circular dated 2-7-1991 issued by the Bureau of Public Enterprises, Government of Rajasthan, which is the guidelines for absorption of surplus employees of State Public Enterprises. We had heard this appeal earlier and reserved 2020 SCC OnLine SC 744 the judgment. At the time of preparation of judgment we found ambiguity in the record of the appeal pertaining to correct wordings of Clause 11(b) of Circular dated 2-7-1991. By our orders dated 29-7-2020 2020 SCC OnLine SC 747 we directed both the parties to bring on record correct Clause 11(b) of Circular dated 2-7-1991. In pursuance of our order dated 29-7-2020 2020 SCC OnLine SC 747 both the parties have filed their affidavits. In the affidavit filed in application IA No. 76182 of 2020 filed by the respondent, the copy of Circular dated 2-7-1991 has been brought on record. At the time of hearing on 14-8-2020, the learned counsel for the petitioner has also not disputed the correctness of the copy of the Circular dated 2-7-1991 as brought on the record by the respondent. Clause 11 of the Circular dated 2-7-1991 which is relevant for the present case brought on record by IA No. 76182 of 2020 is to the following effect:
“11. In case the surplus employees covered under CPF Scheme, on absorption:
(a) In an enterprise having CPF Scheme, the balance in CPF account of the surplus employees shall be transferred to the absorbing enterprise. On absorption the surplus employees would be governed by CPF Scheme and rules of the absorbing enterprise.
(b) In an enterprise having pension scheme, the balance in CPF Account of surplus employees would be transferred to absorbing enterprise for credit to the GPF Account of the employees and the Pension Fund in proportion of employees own subscription and organisation's contribution respectively. The eligible period of service rendered in relieving enterprise would be considered as qualifying service under pension scheme of absorbing enterprise.”
32. The petitioner also filed affidavit on 14-8-2020 and has not disputed the correctness of Clause 11 as brought on record by the respondent.
33. Both CPF and Pension Schemes are beneficial schemes for the employees which are of different nature. In a Contributory Provident Fund Scheme employer makes matching contributions to the employees contribution and both are kept in separate account and on retirement of employees both are released to the employee along with the interest. The pension is a periodic payment to the employee after the retirement from the service by the employer. Payment of pension is made under scheme floated by employer. Pension Scheme contemplates a fund out of which the pension is payable to an employee. The payment of pension is dependent on various considerations and conditions.
34. This Court in Pepsu RTC v. Mangal Singh (2011) 11 SCC 702, while considering Pension Scheme and contributory Provident Fund Scheme under Pepsu Road Transport Corporation Employees' Pension/Gratuity and General Provident Fund Regulations, 1992 made the following observations in para 34 :
“34. Pension is a retirement benefit partaking of the character of regular payment to a person in consideration of the past services rendered by him. We hasten to add that although pension is not a bounty but is claimable as a matter of right, yet the right is not absolute or unconditional. The person claiming pension must establish his entitlement to such pension in law. The entitlement might be dependent upon various considerations or conditions. In a given case, (sic whether) the retired employee is entitled to pension or not depends on the provisions and interpretation of the rules and regulations. The contributory provident fund appears to be a simple mechanism where an employee is paid the total amount which he has contributed along with the equal contribution made by the employer ordinarily at the time of retirement of an employee. In short, we quote what was repeatedly said by this Court that ‘pension is payable periodically as long as the pensioner is alive whereas CPF is paid only once on retirement’. Therefore, conceptually, pension and CPF are separate and distinct.”
35. Now reverting to the facts of the present case, we need to first consider as to what were the conditions which were to be fulfilled by the respondent for receiving the pension. As noted above, Para 11(b) of guidelines dated 2-7-1991 was applicable in the present case with which both the parties are in agreement. It is the case of both the parties that it is Clause 11(b) which is applicable in the case of the respondent.
36. Clause 11 begins with the words “in case surplus employees were covered under CPF scheme on absorption;”— in an enterprise having Pension Scheme, (i) the balance in CPF account of surplus employee will be transferred to absorbing enterprise for credit of CPF account of the employee, and (ii) the pension fund in proportion of employees' own subscription and organisation's contribution respectively; (iii) the eligible period of service rendered in relieving enterprise would be considered as qualifying service under Pension Scheme of absorbing enterprise.
37. The Circular dated 2-7-1991 provided for absorption from one State Public Enterprise to another Public Enterprise. All Public Enterprises were not governed by common CPF and Pension Scheme, for example, Rajasthan Agro Industries Corporation Ltd. did not have a pension scheme for its employees whereas Rajasthan State Road Transport Corporation Ltd. has Pension Scheme. When an employee who is governed by CPF Scheme in his erstwhile employment opts for CPF Scheme in absorbing enterprise, the balance amount in CPF account is transferred and the employees continue in CPF Scheme. There can be two categories of surplus employees, one category may have in its erstwhile Employment Pension Scheme and another category may have only CPF Scheme. In a case where in erstwhile employment employee is governed by Pension Scheme and he opts for Pension Scheme in the absorbing enterprise, there is no difficulty in implementing of Pension Scheme since balance in CPF account as well as Pension Fund shall be transferred in corresponding accounts in absorbing enterprise.
38. In this context, we refer to Clause 12 of the Circular dated 2-7-1991 which is to the following effect:
“(12) In case the surplus employees were covered by pension scheme, on absorption:
(a) In an enterprise having pension scheme the relieving enterprise would transfer the balance of GPF account of the employee and his share in the Pension Fund of the relieving organisation to the absorbing organisation for credit to GPF account and Pension Fund respectively.
(b) In an enterprise having CPF Scheme, the balance of GPF account and share in Pension Fund would be transferred to the absorbing enterprise for credit to the CPF account. On absorption, the surplus employees would be governed by CPF Scheme and rules of the absorbing enterprise.”
39. The respondent in his earlier employment was covered by the CPF Scheme and both employee's contribution as well as employer's contribution were deposited in the Provident Fund. Along with affidavit filed by the respondent in this appeal certificate of accounts transfer, issued by the Regional Provident Fund Commissioner, Jaipur has been brought on record. The total deposit of Respondent 1 with the Regional Provident Fund Commissioner, Jaipur was (a) contribution of employee of Rs 92,504; (b) contribution of employer of Rs 1,01,282. Both the above amounts were transferred to the Rajasthan Road State Transport Corporation after the respondent was absorbed in the Rajasthan State Road Transport Corporation.
40. The contention which has been pressed by the learned counsel for the appellant before us is that there was no transfer of capital amount of the erstwhile employer of the respondent. The learned counsel for the appellant has relied on and referred to the Letter dated 18-9-1998 issued by the Rajasthan State Agro Industries Corporation Ltd. This has been brought on record as Annexure-P/1.
41. A perusal of Annexure-P/1 indicates that Rajasthan State Road Transport Corporation by Letter dated 29-7-1998 requested the Rajasthan State Agro Industries Corporation Ltd. for transferring capital value amount in regard to the respondent. The erstwhile employer of the respondent informed the appellant that capital value amount in regard to the absorbed employees is not due to the Rajasthan State Road Transport Corporation. The appellant was informed that contribution of Provident Fund amount is deposited in the account of the Commissioner, Provident Fund, Government of India which can be got transferred.
42. The question to be answered is as to whether apart from transfer of employee's contribution and employer's contribution deposited in the account of the Commissioner, Provident Fund, there is any other amount which required to be transferred to the appellant for the purpose of making the respondent eligible for the benefit of pension.
43. Regulation 43 of the 1989 Regulations is the provision of transfer of Pension Fund by Corporation. The Regulation makes it clear that except those employees who have opted for continuing to CPF, employer's share shall be transferred to the Rajasthan State Road Transport Corporation Pension Fund and the employee's share with interest shall be transferred to Rajasthan State Road Transport Corporation GPF Fund. For the employees who were entitled to grant of pension there is mention of only two Funds, that is, Pension Fund and GPF Fund. The employer's share was to be transferred to Pension Fund and employee's share shall be transferred to GPF Fund.
44. Clause 11 sub-clause (b) of Circular dated 2-7-1991 also refers to only two accounts i.e. GPF Account and Pension Fund. As per Clause 11(b) in an enterprise having pension scheme, the balance in CPF Account of surplus employees would be transferred to absorbing enterprise for credit to the GPF Account of the employees and the Pension Fund in proportion of employee's own subscription and organisation's contribution respectively. Thus, employee's contribution shall go to the GPF Account and employer's proportion should be credited to the Pension Fund. Clause 11(b) makes it clear that when the respondent was absorbed in Rajasthan State Road Transport Corporation, the balance in CPF Account of the surplus employees would be transferred in GPF Account and the Pension Fund respectively.
45. The certificate issued by the Regional Provident Fund Commissioner which has been filed at Annexure R-8 makes it clear that contribution of employee of Rs 92,504 and contribution of employer of Rs 1,01,282 have been transferred to the Rajasthan State Road Transport Corporation which was the amount credited with the Regional Provident Fund Commissioner.
46. The entire amount having been transferred to the Rajasthan State Road Transport Corporation, it was the obligation of the Rajasthan State Road Transport Corporation to credit the aforesaid amount in respect of Pension Fund and GPF Fund. Neither the 1989 Regulations nor Circular dated 2-7-1991 refers to any capital amount. There was no obligation of the erstwhile employer of the respondent to transfer any capital amount. Neither any such capital amount was contemplated by the 1989 Regulations or by scheme of absorption dated 2-7-1991.
47. The Circular dated 2-7-1991 is in conformity with the 1989 Regulations and a reading of Regulation 43 of the 1989 Regulations as well as Circular dated 2-7-1991 makes it abundantly clear that for benefit of Pension Scheme what was required to be transferred by the erstwhile employer was the employee's contribution which was to get transferred into the GPF Account and the employer's contribution to be credited in the Pension Fund. Nothing more was required to be done by the respondent or erstwhile employer for fulfilling any condition or statutory requirement with regard to the respondent's claim of pension. After transfer of the amount aforesaid, the respondent having given option regarding opting the pension scheme, it was statutory obligation of the appellant to credit both the aforesaid amounts and thereafter continue to deposit 10% in the Pension Fund and after retirement calculate the pension accordingly.
48. The Notification dated 12-2-1997 specially Clause 2(vi) on which reliance has been placed by the learned counsel for the appellant also does not refer to any sum as a capital amount which needs to be transferred to the appellant for making employee eligible for pension. The Circular dated 9-2-1999 filed by the appellant as Annexure-P/2 does refer to capital amount but it relies on Notification dated 12-2-1997 specifically on Clause 2(vi). Clause 2(vi) of Notification dated 12-2-1997 does not refer to any capital amount. Thus, the statement in Circular dated 9-2-1999 that only upon receipt of capital amount from Rajasthan State Agro Industries Corporation Ltd. employees were entitled to get benefit of Corporation pension is unfounded and without any basis. Clause 2(vi) contemplates that those employees who give their option under the Employee Pension Scheme, 1989 their deducted Provident Fund Contribution amount of earlier service on receiving back from PF Commissioner Office by their employer will be forwarded to the Corporation. We have already noticed that both employee's contribution and employer's contribution which were deposited with Provident Fund Commissioner Office was transferred to the Corporation. Thus, what was contemplated by Clause 2(vi) of Notification dated 12-2-1997 was complied with.
49. We are satisfied that there was no justifiable ground for the appellant for not sanctioning the claim of pension of the respondent after his retirement.
50. The learned counsel for the appellant has emphasised that the respondent continued to receive pension under the CPF Scheme which fact has not been denied by the respondent. The respondent's case was that the said amount was accepted by the respondent since he had no option his pension having not been sanctioned by the appellant. We are of the view that it was open for the appellant Corporation while sanctioning the pension to the respondent to deduct the amount of pension received by him under CPF Scheme and the pension could have been accordingly fixed by reducing the pension amount already received by the respondent which respondent was getting under CPF Scheme but that could not have been a reason for denying pension to the respondent. The payment of gratuity to the respondent was also made of Rs 10 lakhs which was paid in the account of the respondent.
51. The learned Single Judge allowing the writ petition filed by the respondent for grant of pension has put a condition that the said entitlement is subject to refund of the amount received by him under the CPF Scheme. The learned Single Judge has also rightly directed that neither the appellant nor the respondent shall be entitled for any interest meaning thereby that whatever amount was received by the respondent he was to refund it without any interest accrued on it and whatsoever amount was to be received by the respondent under his entitlement to pension he was not to receive any interest. It is useful to refer to the direction of the learned Single Judge 2017 SCC OnLine Raj 2431 contained in para 5 which is to the following effect : (Goverdhan Lal Soni case 2017 SCC OnLine Raj 2431, SCC OnLine Raj)
“5. In the circumstances, the writ petition is allowed. It is directed that the petitioner shall be treated to be entitled to get pension. However, the same would be subject to his returning/refunding the amount received by him under the CPF Scheme. In view of the aforesaid direction, neither the petitioner nor the respondents would be entitled to any interest. The exercise may be conducted by the respondents within fifteen days of the amount of CPF is refunded/returned to them.”
52. The counsel for the respondent has placed reliance on the judgment of the Rajasthan High Court in the writ petition of Mahaveer Prasad Jain. The Division Bench judgment of the Rajasthan High Court in DB Special Appeal (Writ) No. 1326 of 2007 decided on 19-12-2007 in Jaipur Vidhyut Vitran Nigam Ltd. v. Mahaveer Prasad Jain (2008) 2 WLN 337 (Raj), needs to be noticed in some detail.
53. In the above case decided (2008) 2 WLN 337 (Raj) by the Division Bench the surplus employee was an employee of Rajasthan State Agro Industries Corporation Ltd. who was absorbed in Jaipur Vidhyut Vitran Nigam. The case of pension of the employee was allowed by the learned Single Judge against which special appeal was filed against the judgment of the learned Single Judge. The appellant accepted that the respondent would be governed by the pension scheme and his case is covered by Clause 11(b) of the Circular dated 2-7-1991. The Division Bench has held (2008) 2 WLN 337 (Raj) that the employee being not covered by the Pension Scheme in his earlier employment, his case is governed by Clause 11 of the Circular dated 2-7-1991. In para 6 the Rajasthan High Court made the following observation:
“6. We now advert to the second contention. The counsel for the appellant informed us that the Rajasthan State Electricity Board (as it then was) had both the Central Provident Fund Scheme as well as pension scheme for its employees. According to the counsel the employees of the Board were given option to either opt for CPF scheme or pension scheme. On the absorption of the original petitioner (Respondent 1 herein), his CPF account was closed and instead GPF account was opened by the Board on 2-8-2001. Moreover he was asked to deposit employee's share of CPF amount which he did. A perusal of Para 13 of the guidelines would show that it is in two parts. Clause (a) thereof applies where the employee was covered under CPF scheme and absorbing enterprise also has CPF scheme. Clause (a) provides that the balance in the CPF account of surplus employee shall be transferred to the absorbing enterprise and on absorption the surplus employee would be governed by the CPF scheme and the rules of absorbing enterprise while Clause (b) of Para 11 provides that where the absorbing enterprise is having CPF scheme, the balance in the CPF account of the surplus employees shall be transferred to the absorbing enterprise for credit to the CPF account of the employees and the Pension Fund in proportion of employees and the pension fund in proportion of the employee's subscription and organisation's contribution respectively. It further provides that the eligible period of service rendered in relieving enterprise would be considered as qualifying service under pension scheme of absorbing enterprise. In view of the admitted fact that the CPF account of the present respondent was closed after he was absorbed in the RSEB and that he was called upon to deposit employees' share of CPF amount which he did, it is apparent that the present appellants accepted that the respondent would be governed by the pension scheme and that his case is covered by 11(b). In this view of the matter, the rejection of the petitioner's claim for pension was not legally proper. Merely because Respondent 1 had withdrawn the entire CPF amount prior to his absorption would not make any difference because the CPF account was closed by the Board on the employee's absorption.”
54. In the above case also the balance of CPF amount was deposited in absorbing organisation even though in the said case the employee has withdrawn the entire CPF amount prior to his absorption in the subsequent employment. In the present case the respondent has not withdrawn any amount and both the employee's and employer contributions were transferred to the Rajasthan State Road Transport Corporation by the Regional Provident Fund Commissioner. Against the judgment of the Division Bench of the Rajasthan High Court dated 19-12-2007 (2008) 2 WLN 337 (Raj), Special Leave Petition (C) No. 10904 of 2008 was also filed by Jaipur Vidyut Vitran Nigam Ltd. which was dismissed by this Court on 9-5-2008 2008 SCC OnLine SC 48.
55. In view of the foregoing discussion, we are of the considered opinion that the respondent had made out a case for grant of pension by the appellant and both the learned Single Judge and the Division Bench did not commit any error in allowing the claim of the respondent for pension.
56. The direction of the learned Single Judge in para 5 as stated above amply protected the interest of the appellant.
57. We may also notice that the respondent, who attainted the age of superannuation on 31-10-2012, immediately filed the writ petition in the year 2012 itself being Writ Petition No. 8847 of 2012 which writ petition was entertained and direction was issued 2017 SCC OnLine Raj 2431 by the learned Single Judge. No delay was caused by the respondent in approaching the High Court for relief of pension. Before filing the writ petition the respondent has also sent representation in the year 2010 raising his claim for pension which ought to have alerted the appellant to take appropriate steps.
58. There being an interim order passed by this Court on 13-8-2018 2018 SCC OnLine SC 3618 in this appeal, the impugned judgment 2018 SCC OnLine Raj 1297 of the High Court could not be given effect by the appellant. The learned Single Judge while allowing the writ petition of the respondent although directed the appellant to return the benefit received by him under the CPF Scheme but had not fixed any time for deposit. In the ends of justice we allow a period of two months from this order to the respondent to refund the entire amount under the CPF Scheme including excess gratuity. On such deposit being made by the respondent, the Rajasthan State Road Transport Corporation shall sanction the pension to the respondent and take steps regarding payment of pension but without any interest thereon.
59. But looking to the facts of the present cases, to balance equities between the parties ends of justice be served in directing the Corporation to pay pension to the respondents only with effect from the date on which deposit is made by the respondents. The pension received by the respondents under the CPF Scheme shall be allowed to be retained by the respondents. This means that the amount received as pension under the CPF need not be given back by the respondents and the same shall not be deducted when the pension is computed and paid by the appellant to the respondents. Subject to the above modifications in the impugned judgment 2018 SCC OnLine Raj 1297 of the High Court, we dismiss both the appeals.
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