JASW ANT SINGH AND ANR.
A
v.
THE STATE OF PUNJAB
SEPTEMBER 23, 1996
(K. RAMASWAMY.AND G.B. PATTANAIK, JJ.]
B
SeTVice Law:
Appointment-Altemative appointment to Drivers who had become
blind while in service-Removal from service not justified-Altemative C
employment-Directions issued.
Anand Bihmi v. Rajasthan S.R. T.C., [1991) 1 SCC 731, relied on.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 12832-33
of 1996.
From the Judgment and Order dated 18.7.95 of the Punjab and
Haryana High Court in C.W.P. Nos. 3020 and 3027 of 1994.
P.N. Puri for the Appellants.
H.S. Munjral for Manoj Swarup for the Respondent.
The following Order of. the Court was delivered :
Leave granted.
We have heard learned counsel for the parties.
These appeals l!iy special leave arise from the judgment of the Punjab
and Haryana High Court made on July 18, 1995 in CWP Nos. 3020 and
3027 of 1994.
D
E
F
The appellants were appointed as drivers. While in service, they G
became blind and, therefore, they sought for alternative appointment.
Instead, they were removed from service. The controversy is no longer res
integra. This Court in Anand Bihari v. Rajasthan S.R.T.C., [1991] 1SCC731
had considered the controversy in similar circumstances and issued direc-
tions for alternative appointment as indicated in paragraph 15 of the
judgment.
H
657
658
A
B
c
D
E
F
G
H
SUPREME COURT REPORTS [1996] SUPP. 6 S.C.R.
"In view of the helplessness shown by the Corporation, we are
constrained to evolve a scheme which, according to us, would give
relief as best as it can to the workmen such as the ones involved
in the present case. While evolving the scheme and giving these
directions we have kept in mind that the workmen concerned are
/
incapacitated to work only as drivers and are not rendered in
capable of taking any other job either in the Corporation or
outside. Secondly, the workmen are at an advanced age of their .
life and it would be difficult for them to get a suitable alternative
employment outside. Thirdly, we are also mindful of the fact that
the reli~f made available under the scheme should not be such as
would induce the workmen to feign disability which, in the case of
disability such as the present one, viz., the development of . a
defective eyesight, it may be easy to do. Bearing in mind all the
aforesaid factors, we· direct the Corporation as follows :
(i)
The Corporation shall in addition to giving each of the retired
workmen his retirement benefits, offer him any other alter-
native job which may be available and which he is eligible to
perform.
(ii) In case no such alternative job is available, each of the
workmen shall be paid along with his retirement benefits, an
additional compensatory amounts as follows :
(a) where the employee has put in 5 years' or less than 5 yeas'
service, the amount of compensation shall be equivalent to 7
days' salary per year of the balance of his service;
(b) where the employee has put in more than 5 years' but less
than 10 yeas' service, the amount of compensation shall be
equivalent to 15 days' salary per year of the balance of his
service;
( c) where the employee has put in more than 10 years' but
less than 15 years services, the amount of compensation shall
. be equivalent to 21 days' salary per year of the balance of his
service;
( d) where the employee has put in more than 15 years' service
.
JASWAN)'SINGHv. STATE
659
but less than 20 years' service, the amount of compensation A
shall be equivalent to one month's salary per year of the
balance of his service;
(e) where the employee has put in more than 20 yeas' service,
the amount of compensation shall be equivalent in two
months' salary per year of the balance of his service.
The salary will mean the total monthly emoluments that the ..
workman was drawing on the date of his retirement.
B
(iii) If the alternative job is not available immediately but becomes
available at a later date, the Corporation may offer it to the C
workman provided he refunds the proportionate compen-
satory amount.
(iv) The option to accept either of the two reliefs, if an alternative
job is offered by the Corporation, shall be that of the
workman.
D
Under these circumstances, the appeals are allowed. The respondent
is directed to consider the cases of the appellants for alternative appoint-
ment as and when vacancies arise. No costs~
G.N.
Appeals allowed. E
Lex