LexDHARAM DEV MEHTA versus THE UNION OF INDIA & OTHERS
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A B 554 DHARAM DEV MEHTA v. THE UNION OF INDIA & OTHERS December 20, 1979 [V. R. KRISHNA IYER AND R. S. PATHAK, JJ,] Compulsory retiren1ent-Appointing authority as per Rule 2(a) oi C.C.s ...... (CCA) Rules 1965 i::i Co111ptroller & Auditor General of lndia--Contpu!Jory retire1ne11t orders under F.R. 56(i) issued by the Director of Commercial Audit is contrary 10 law and illegal. C Allowing the appeal by special leave, the Court, 0 HELD. Rule 2(a) of the C.C.S. (C.C.A.) Rules, 1965 states, after setting out alternative authorities, that the appointing authority is one out of four categories who is the highest, by using the expression "whicbev0r authority is the highest". There is no doubt that of the four classes of authorities listed under Rule 2(a), the one falling under sub~rule (iii) viz. Comptroller & Auditor D General (in the present case) is the highest. Therefore the order of the retire- ment to be legal must be issued by the Comptroller & Auditor General. The mpugned order of retirement issued by the Director of the Commercial Audit who is a lesser officia~ is contrary to lav;'. On account of the contravention of F.R. 56(j) read with rnle 2(a) of the C.C.S. (C.C.A.) Rules, 1965, the retirement is iJJegal. [555 E-G, 556 B] E Observation : F Administrative law i!ll a course necessary for administrative officers at the highest levels so that such flaws may not vitiate orders they pass. I CIVIL APPELLATE JURISDICTION : Civil Appeal No. 174 of 1976. Appeal by Special Leave from the Judgment and Order dated 1-11-1974 of the Delhi High Court in L.P.A. No. 19171. P. P. Rao, A. K. Ganguli and R. Venkataramani for the Appellant. T. A. Francis and Miss A. Subhashini for the Respondents. G The Judgment of the Court was delivered by KRISHNA IYER, J.-This appeal by special leave raises a short ques .. tion as to whether the appellant, who was retired under Rule 56(j) of the Fundamental Rules was so retired by a competent authority con- templated by the rule. Admittedly he was appointed by the Comptroller H and Auditor General. The only point that arises or, at any rate, we are concerned with is, as to whether the retirement order is in confonnity with Rule 2(a) of the C.C.S. (C.C.A.) Rules 1965. The:appeinting } ...... D. D. MEHTA v. u.o.I. (Krishna Iyer, !.) 5 5 5 ~ :authority according to Rule 56(j) is the competent authority. Who A ·then, is the appointing authority in the context of this case? The answer • - I is to be sought under Rule 2(a) which reads thus: "In these rules, unless the context otherwise, requires .... 2 (a) appointing authority in relation to a Government servant means- (i) the authority empowered to make appointments to the Service of which the Government servant is for the time being a member or to the grade of the Service in which the Government servant is for the time being included, or (ii) the authority, empowered to make appointments t1) the post which the Government servant for the time being holds, or (iii) the authority which appointed the Government servant to such Service, grade or post, as the case may be, or (iv) where the Government servant having been a per- manent member of any other service or having substan- tively held any other permanent post,1 has been in continuous employment of the Government the authority which appointed him to that service or to any grade in that service or to that post. whichever authority is the highest authority." B c D E The most significant part of the rule states, after setting out alter- native authorities, that the appointing authority is one out of these four categories who is the highest. This is emphatically brought out by the p i::xpression "whichever authority is the highest". There is no doubt l that among the four classes of authorities listed under Rule 2(a), the ·one fallin,g under sub·rule (iii) viz. Comptroller and Auditor general (in the present case) is the highest. It evidently follows-that the order ·of retirement to be legal, must be issued by the Comptroller and Auditor <Jenera!, but actually the irnpugned order of retirement was issued by G the Director of Commercial Audit. In fact the order of retirement runs ithus : "Whereas the Director of Commercial Audit is of the ·.opinion that it is in the public interest to to do so ...... " Obviously the Director of Commercial Audit is a lesser official. The N • (:Onc!usion is, therefore, in
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