UNION OF INDIA Vs. R. GURUSWAMY

JUDGEMENT

(1.) Union of India has assailed order dated 27/12/2019 in OA No. 20/740/2019 whereby the Tribunal extended the benefit of 7th Pay Commission and fixed the revised pension of the respondent-employee at Rs. 27,114.00 for the purpose of commutation of pension.

(2.) Learned Assistant Solicitor General appearing for the Union of India submits that the Tribunal had failed to take into consideration the relevant rule position with regard to commutation of pension when disciplinary proceedings were pending against the employee He contends the employee had retired on 30/6/2013 when two disciplinary proceedings were pending against him as per Rule 9 of CCS (Pension) Rules, 1972 After conclusion of the said disciplinary proceedings in 2016 and 2018 respectively, the Department allowed commutation of pension on the basis of the provisional pension fixed at Rs. 10,550.00 at the time of his superannuation in 2013 as he was not entitled to the benefit of revised pension as per 7th Pay Commission which came into force on 1/1/2016 Tribunal erred in reversing such decision and commuting the pension on the revised pension as per 7th Pay Commission.

(3.) We have considered the aforesaid submission in the light of materials on record. Undoubtedly, the respondent-employee retired on 30.6.2013 and at the time of his retirement he was facing two disciplinary proceedings, which continued as per Rule 9 of CCS (Pension) Rules, 1972. On 25.10.2016 a penalty of withholding of monthly pension at the rate of 10% on monthly pension for a period of three years was imposed Subsequently, on 22.3.2018 another penalty of withholding of monthly pension at a rate of 10% for a period of two years was imposed. Thereafter, on 21/8/2018 the Department allowed commutation of pension to the tune of Rs. 3,13,199.00 on the provisional pension at Rs. 10,550.00, instead of fixing the revised provisional pension as Rs. 27,114.00 by giving the benefit of the 7th Pay Commission to the respondent-employee Tribunal reversed the decision by holding the employee was entitled to commutation of pension on the basis of revised pension at Rs. 27,114.00 as per 7th Pay Commission.