Delhi High Court
Union Of India & Ors. vs V. K. Sharma & Ors. on 17 May, 2010
Author: Mool Chand Garg
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C.) No.3349/2010
% Date of Decision: 17.05.2010.
UNION OF INDIA & OTHERS .... PETITIONERS
Through Mr. Keshav Dayal, Senior Advocate with
Mr. Gagan Mathur, Mr. Sanjay Kumar
Singh, Advocates.
Versus
V.K. SHARMA & OTHERS ....RESPONDENTS
Through Mr. Seeraj Bagga, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE MOOL CHAND GARG
1. Whether reporters of Local papers may be Yes
allowed to see the judgment?
2. To be referred to the reporter or not? No
3. Whether the judgment should be reported in No
the Digest?
MOOL CHAND GARG, J.
*
C.M. 6737/2010
Exemptions allowed subject to all just exceptions.
W.P. (C.) No.3349/2010
1. This writ petition has been filed by the petitioners against the
order dated 23.12.2009 of the Central Administrative Tribunal,
Principal Bench, New Delhi (hereinafter referred to as „the Tribunal‟) in
OA No 1499/2009 whereby the Tribunal has directed that the DoPT
order No 21/36/2003-CSI dated 13.11.2003 be extended to the Section
Officers/Private Secretaries working in ICAR, HQ. The Tribunal has
also directed the respondents to disburse all admissible pay arrears and
recoveries if any made from the employees.
2. Briefly stating, it was the case of the respondents before the
Tribunal that in the Fifth Pay Commission, the Government vide order
dated 13.11,2003 granted non-functional pay scale of Rs 8000-13500
to the Section Officers (SOs) of the Central Secretariat Staff (CSS) with
effect from 01.01.1996 notionally and with all financial benefits w.e.f
03.10.2003. In so far as Section Officers (SOs) of ICAR HQ were
concerned, out of 51 eligible SOs, 33 were allowed the non-functional
pay scale of Rs 8000-13500 exactly in the same manner as for CSS.
When the proposal for remaining 18 SOs was processed, the Ministry of
Finance raised objections stating that the non-functional pay scale was
meant only for CSS. In the result, those SOs working in ICAR HQ who
were drawing non-functional pay scale when retired, did not get
pensionary benefits in that non-functional pay scale. Further, others
also did not get the non-functional pay -scale.
3. In March, 2008 report of Sixth Pay Commission was published
and the recommendations of the Sixth Pay Commission was accepted
on 29.08.2008 w.e.f 1.01.2006 and Gazette Notification to that effect
was issued that the scale in respect of Section Officers/ Private
Secretaries as per the notification shall be available only in such of
those organizations/services which have had a historical parity with
CSS/CSSS.
4. The ICAR on the subject of implementation of Sixth Central Pay
Commissions recommendations for the Assistant Personal Assistant
and Section Officer/Private Secretaries in ICAR HQ issued office
Memorandum bearing No. F.No.7(28)/2008-Estt,1 dated 7.11.2008 inter
alia stating that Ministry of Finance has approved that the pay
structure for Assistants and Section Officers in CSS may be extended to
the Assistants/Personal Assistant and Section Officer/PS in ICAR HQ.
5. However Dept of Expenditure, Ministry Of Finance objected to
ICAR orders No. 33(18)/20003-Estt, dated 09.02.2004 and did not
agree to the same vide their UO No 303/Dir IC/09 dated 16.03.2009 to
the proposal of ICAR. Consequently, it was decided with the approval of
the Ministry of Agriculture and President, ICAR to withdraw the non-
functional pay scale granted to SOs w.e.f. 03.10.2003 and notices to
that effect were issued.
6. Thereafter, respondents filed an OA No. 1499/2009 before the
Tribunal inter alia praying that the respondents be directed to grant
the benefit of non-functional pay-scale of Rs 8000-275-13500 also w.e.f.
01.01.1996 notionally and w.e.f. 03.10.2003 with all consequential
financial benefits, etc which was allowed by the Tribunal.
7. The learned counsel for the petitioners submitted before the
Tribunal that after the implementation of the Sixth Central Pay
Commission Recommendation, the proposal was again mooted and
considered by the Anomalies Committee of the Ministry of Finance
which did not agree to grant the non-functional pay scale for the SOs of
ICAR HQ during 5th CPC period on par with SOs of CSS. Consequently,
with the approval of the President, ICAR (Agriculture Minister) notices
were issued to all concerned for withdrawing the said scale granted
w.e.f. 03.10.2003 to make necessary recoveries from them.
7. However, the Tribunal after considering the submissions made on
behalf of both the parties observed that though the implementation of
"equal pay for equal work" is the domain of the expert body like Pay
Commission yet judicial review is not altogether excluded. However, the
SOs post of ICAR HQ are similar to the post of SOs in the CSS, as also
the functions discharged by the SOs of both ICAR and CSS were
similar. Hence when the work is equal, the equal pay for equal work
does arise. In this regard, the Tribunal relies upon the extracts of the
relevant Government order, i.e.:
Recommendation No.03.01.09 of the Sixth Central Pay
Commission (Pages 65-66)
3.1.9 Accordingly, the Commission recommends upgradation
of the entry scale of Section Officers in all Secretariat
Services (including CSS as well as non participating
ministries/departments/organizations) to Rs. 7500-12000
corresponding to the revised pay band PB 2 of Rs. 8700-
34800 along with grade pay of Rs. 4800. Further, on par
with the dispensation already available in CSS, the
Section Officers in other Secretariat Offices, which have
already had an established parity with CSS/CSSS, shall
be extended the scale of Rs. 8000-13500 in Group B
corresponding to the revised pay band PB 2 of Rs. 8700-
34800 along with grade pay of Rs. 4800 on completion of
four years service in the lower grade. This will ensure
full parity between all Secretariat Offices. It is clarified
that the pay band PB 2 of Rs. 8700-34800 along with
grade pay of Rs. 4800 is being recommended for the
post of Section Officer in these services solely to
maintain the existing relativities which were disturbed
when the scale was extended only to the Section Officers
in CSS. The grade carrying grade pay of Rs. 4800 in pay
band PB-2 is , otherwise, not to be treated as a regular
grade and should not be extended to any other category of
employees. These recommendations shall apply mutatis-
mutandis to post of Private Secretary/equivalent in these
services as well. The structure of posts in Secretariat Offices
would now be as under:-
Post Pre revised scale Corresponding revised pay
band and grade pay
LDC Rs.3050-4500 PB-1 of Rs.4860-20200
along with grade pay of
Rs.1900
UDC Rs. 4000-6000 PB-1 of Rs. 4860-20200
along with grade pay of Rs.
Assistant Rs. 6500-10500 PB-2 of Rs. 8700-34800
along with grade pay of Rs.
Section Rs. 7500-12000 PB-2 of Rs. 4700-34800
Officer Rs. 8000-13500* along with grade pay of Rs.
(on completion of four 4800
years)
PB-2 of Rs. 8700-34800
along with grade pay of Rs.
5400*
(on completion of four years)
Under Rs. 10000-15200 PB-3 of Rs. 15600-39100
Secretary along with grade pay of Rs.
Director Rs. 14300-18300 PB-3 of Rs. 15600-39100
along with grade pay of Rs.
*This scale shall be available only in such of those
organizations/services which have had a historical parity
with CSS/CSSS. Services like AFHQSS/AFHQSSS /RBSS
and Ministerial/ Secretarial posts in Ministries/Departments
organizations like MEA, Ministry of parliamentary Affairs,
CVC, UPSC, etc. would therefore be covered.
II. Section II of part B on the revised pay scales for
certain common categories of staff notified in the
Gazette of India on 29.08.2008. (pages 68-69)
Sl.No. Post Present Revised Scale Corresponding Pay Para NO.
Scale Band & grade Pay of the
(In Rupees) report
Pay Grade Pay
Band
I Office staff in the Secretariat*
1. Section 6500- 7500-12000, PB-2 4800
Officer/PS/equi 10500 8000-13500 PB-3 5400
valent (On completion (on 3.1.9
of four years completion (Modified
of 4 years) by Govt.)
*This scale shall be available only in such of those
organizations/services which have had a historical parity
with CSS/CSSS. Services like AFHQSS/AFHQSSS /RBSS
and Ministerial/ Secretarial posts in Ministries/Departments
organizations like MEA, Ministry of parliamentary Affairs,
CVC, UPSC, etc. would therefore be covered.
III. Para 2 (i) of the Ministry of Finance, Department of
Expenditure, Implementation Cell U.O. No. 7.1/1/2008-
IC dated 30.10.2008.(Page-70)
"Department of Agricultural Research & Education may
please refer their file No. 7 (28)/2008-Estt. I regarding the
subject cited above.
2. The proposal of the administrative department has
been considered in this Department. The proposal is
concurred with subject to the following modifications which
are in consonance with the pay scales granted by the
Government to various common category posts in the
Central Government:-
(i) Government has approved the following pay structure
for Assistants and Section Officers in the Central Secretariat
and the same may be extended to Assistants/Pas and
Section Officers/Private Secretaries in the ICAR
Headquarters only:-
Post Pre revised scale Corresponding revised pay
band and grade pay
Assistant/Personal Rs.6500-10500 PB-2 of Rs. 9300-34800
Assistant along with grade pay of Rs.
Section Officer/ Rs. 7500-12000 PB-2 of Rs. 9300-34800
Private Rs. 8000-13500 along with grade pay of Rs.
Secretary (on completion of four 4200
years) PB-3 of Rs. 15600-39100
along with grade pay of Rs.
(on completion of four years)
IV. Office Memorandum F.No. 7 (28)/2008-Estt. I
dated November 7, 2008.(Page 72)
"The undersigned is directed to state that in pursuance of
Ministry of Finance, Department of Expenditure s O.M. No.
7/23//2008-E.III (A) dated 7.10.2008, the applicability of
Part B of the First Schedule to the CCS ( Revised Pay) Rules,
2008 in ICAR was examined by a Group of Officers
constituted vide Council s O.O. No. 7 (28)/2008-Estt.I dated
3.10.2008. The recommendations of the Group of Officers
was accordingly referred to the Ministry of Finance for
soliciting their approval. In this regard, the Ministry of
Finance vide their U.O. No. 7.1/1/2008-IC dated 30.10.2008
has approved that the pay structure for Assistants and
Section Officers in the Central Secretariat may be extended
to the Assistants/ Personal Assistants and Section Officers/
Private Secretaries in Indian Council of Agricultural
Research Hqrs. as follows:
Post Pre revised scale Corresponding revised pay band
and grade pay
Assistant/Perso Rs.6500-10500 PB-2 of Rs. 9300-34800 along with
nal Assistant grade pay of Rs. 4200
Section Officer/ Rs. 7500-12000 PB-2 of Rs. 9300-34800 along with
Private Rs. 8000-13500 grade pay of Rs. 4200
PB-3 of Rs. 15600-39100 along
Secretary (on completion of with grade pay of Rs. 5400
four years) (on completion of four years)
* As applicable and implemented in the Central Secretariat.
8. Thereafter the analysis of the Tribunal revealed that (i) there had
been an „established parity‟ of the Section Officers in other Secretariat
offices with the SOs of CSS/CSSS; (ii) The pre-revised pay scale for
other Secretariat offices had been acknowledged by the 6th CPC and the
main pay scale for Section Officers, had been shown as Rs.7500-12000,
and non-functional pay scale of Rs.8000-13500 ( On completion of four
years); (iii) The non-functional pay scale of Rs.8000-13500 shall be
available only in such of those organizations/services which have had a
historical parity with CSS/CSSS‟; (iv) The Ministry of Finance in its U.O.
No.7.1/1/2008-IC dated 30.10.2008, while approving the proposal of
ICAR for the 6th CPC recommendations has acknowledged Rs.8000-
13500 ( on completion of 4 years) as the pre revised non-functional pay
scale for SOs/PS and (v) The PB-3 of Rs. 15600-39100 along with-
Grade pay of Rs.5400 ( On completion of 4 years) has been accepted as
the non-functional pay scale for SOs/PS w.e.f. 01.01.2006 in the 6th
CPC.
9. Thus, the Tribunal came to the conclusion that the 6th CPC has
accepted the historical and established parity between the ICAR HQ,
SO/P.S. with the SO of CSS, so the pre-revised non-functional pay scale
as admissible to SO of CSS would mutatis mutandis would be
applicable for the SO/PS of ICAR HQ.
10. Thus the argument of the petitioners made before us that there is
no parity between the employees of ICAR with the officers of CSS as
there are differences in the mode of recruitment, nature of duties and
responsibilities, organizational hierarchy etc. is misconceived in the
light of Government order dated 30.10.2008 where it has been approved
that the pay structure for Assistants and Section Officers in the CSS
may be extended to the Assistants/Personal Assistants and Section
Officers/Private Secretaries in ICAR HQ. One more argument advanced
before us is that granting of pay scales is purely an executive function
and hence the Courts should not interfere with the same as it may have
a cascading effect creating all kinds of problems for the Government
and the authorities. However, this argument cannot be sustained as it
is observed by the Tribunal that though fixation of pay and removal of
anomalies is a domain of expert bodies like pay commission and the
forum to decide it, is of the executive, yet judicial review is not
altogether excluded.
11. In these circumstances, we find no reason to interfere with the
order passed by the Tribunal allowing the petition filed by the petitioner
as we do not find any reason to exercise jurisdiction vested in this
Court under Article 226 of the Constitution of India in the facts of this
case. Accordingly, the writ petition is dismissed with no order as to
costs.
C.M.6736/2010(stay)
In view of the orders passed above, the application has become
infructuous and is dismissed as such.
MOOL CHAND GARG, J.
MAY 17, 2010 ANIL KUMAR, J.
'anb/sg'
