STATE OF ANDHRA PRADESH Vs. DOULAT RAI

JUDGEMENT

(1.) The legality and the correctness of the Judgment passed by our learned brother Gopal Rao Ekbote, J. in Writ Petition No. 3318 of 1969, are called in question in this Writ Appeal.

(2.) The material facts that are necessary for a proper appreciation of the contentions raised in this Writ Appeal may briefly be stated: The petitioners, three in number, filed Writ Petition No. 3318 of 1969, under Article 226 of the Constitution of India, praying for the issue of a writ of mandamus directing the Government to give to each of them a monthly pension at the rate of Rs. 964,30 in compliance with the Hyderabad Civil Service Regulations framed under the Constitution of India, (hereinafter referred to as Hyderabad Civil Service Rules). All the three petitioners, at the time of retirement, were in the service of the Andhra Pradesh Government and were drawing a monthly salary of Rs. 1,928-8-0. Besides the said pay, the 3rd petitioner was also receiving a special pay. The first petitioner retired from Government service in January, 1961 as the Chief Conservator of Forests, and the 2nd in March, 1957 as the Customs and Excise Commissioner, and the 3rd in 1963 as the Chairman, Jagirdars' Debt Settlement Board. Under rule 299 (b) of Hyderabad Civil Service Rules their monthly pension was fixed at Indian Government Rs..857.15, equivalent to O.S. Rs. 1,000. The petitioners represented to the Government that their pension Was wrongly fixed at Indian Government Rs. 857.15 and that they thould be paid the correct pension of Indian Government Rs. 964.30 per month under the Hyderabad Civil Service Rules. The Government did not accept their representation. Hence the above writ petition.

(3.) The Writ Petition was resisted by the Government. The case of the Government was that as per 7th edition of the Hyderabad Civil Service Rules the maximum pension that was payable under Articles 308 and 313 (b) of the Hyderabad Civil Service Rules was O.S. Rs. 1,000. Those at tides fixing the maximum pension at O.S. Rs. 1,000 were never amended at any time before the issue of 8th edition of Hyderabad Civil Service Rules in 1954 or its re-print in 1968, enhancing the maximum pension of O.S. Rs. 1,000 to Indian Government Rs.i,ooo. While issuing the 8th edition of the Hyderabad Civil Service Rules the Government issued circular letter No. 83/23/Code P.D. 1952, dated 7th August, 1954, that the different leave and pension rules were left as they were and the options previously exercised continued unaffected. On a query raised by the Accountant-General, Andhra Pradesh, the Finance Department of the Government in its letter No. 24GA/229/25-55, dated 4th April, 1956 (prior to the formation of the State of Andhra Pradesh) clarified that the maximum pension of O.S. Rs. 1,000 fixed under the Hyderabad Civil Service Rules was not enhanced. The clarification so made was also affirmed by the Government through its letter dated 23rd November, 1961, in answer to a similar query raised by the Government of Maharashtra. The omission of 'O.S' in rule 299 (b) cf the Hyderabad Civil Service Rules in the 8th edition was due to a mistake and that mistake was later corrected by the issue of an erratum to rule 299 (b) of the Hyderabad Civil Service Rules in Memo. No. 27439/540 Pen. 1/69 dated 28th April, 1969. Since the time of their retirement from the last 7 to 13 years, the petitioners have been receiving their pension at Indian Government Rs. 857.15 without demur or protest and, therefore, the writ petition filed by them is barred by time.