Delhi High Court
Delhi Transport Corporation vs Rajvir Singh on 9 December, 2016
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11600/2016
Date of decision: 9th December, 2016
DELHI TRANSPORT CORPORATION ..... Petitioner
Through Mr. Sarfarz Khan and Mr. Ataur
Rahman, Advocates.
Versus
RAJVIR SINGH ..... Respondent
Through Ms. Kittu Bajaj, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE CHANDER SHEKHAR
SANJIV KHANNA, J. (ORAL)
The order under challenge passed by the Principal Bench of the
Central Administrative Tribunal dated 12th July, 2016 allows
OA No. 4230/2011 filed by Rajvir Singh, the respondent before us
with a direction that he should be paid pension and other retirement
benefits within 60 days from the date of receipt of a copy of the order.
Delhi Transport Corporation, the petitioner has been also directed to
pay interest as applicable to General Provident Fund on the arrears
from the date of retirement i.e. 30th November, 2010, till actual
payment.
2. It is an accepted case that employees of the petitioner
Corporation were governed by the Contributory Provident Fund
Scheme prior to 27th November, 1992. By office order No. 16 dated
27th November, 1992, pension scheme by default became applicable
to all employees with effect from 3rd August, 1981. Existing
employees, including those who retired with effect from 3 rd August,
1981, had to make specific request within the stipulated time to opt
out of the pension scheme and to be governed by the Contributory
Provident Fund Scheme.
3. The short question raised before us is whether the respondent had
opted out of the pension scheme to be governed by the Contributory
Provident Fund Scheme and, therefore, is not eligible for pension.
4. The petitioner Corporation does not have and would not rely
upon any written request by the respondent-Rajvir Singh to opt out of
the pension scheme and to be governed by the Contributory Provident
Fund Scheme. The petitioner Corporation, on the other hand, relies
upon an indirect evidence in the form of recordings in the service
book that the respondent had not opted for pension wherein alphabet
'N' instead of alphabet 'S' was written/recorded. Alphabet 'N', it is
stated, means none and 'S' means pension optee.
5. The Tribunal in the impugned order records dual or conflicting
entries in the service book on whether the respondent had opted out of
pension scheme. At another place in the service book it is recorded
that the respondent had opted for pension scheme. The respondent
has been protesting that he had never opted out of the pension
scheme. He had written representations in 2004 i.e. nearly 5-6 years
before his retirement. In response to the said representations, the
Depot Manager (Rohini-II) had issued memorandum dated 1st June,
2007 that the respondent was covered by the pension scheme. Before
the retirement of the respondent, the petitioner Corporation had
written the letter dated 3rd June, 2010 recording that the respondent
had opted for pension. Similar assertion is to be found in the second
letter of the petitioner Corporation dated 24th November, 2011, while
making payment of gratuity.
6. In view of the aforesaid conflicting position and noticing the
fact that an employee had to opt out of the pension and by default
pension was payable, we are not inclined to interfere with the
impugned order.
7. The petitioner Corporation is required to maintain its records.
They have failed to file even a single communication or letter by the
respondent to show that he had opted out of the pension scheme. It
will be wrong and incorrect to deny pension to the respondent on any
assumption. There is contradiction in the service book and hence,
benefit must go to the respondent. The petitioner Corporation must
realize that being the custodian of the records, they are required and
should have maintained their records properly and were it so, this
complication or difficulty would not have arisen.
8. The writ petition has no merit and is accordingly dismissed.
SANJIV KHANNA, J.
CHANDER SHEKHAR, J.
DECEMBER 09, 2016
NA
