LexTHE ACCOUNTANT GENERAL ANDHRA PRADESH AND ANR. versus MOHD. ABDUL RAHMAN KHAN
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~ 1 ~ ... - ~ .. _, l ~ .., ( THE ACCOUNTANT GENERAL ANDHRA PRADESH ANDANR. v. MOHD. ABDUL RAHMAN KHAN FEBRUARY 6, 1997 [K. RAMASWAMY ANDS. SAGHIR AHMAD, JJ.] Service Law : Central Civil Services (Part B State Transfe"ed Employees) Rules, 1953/Fu11dame11tal Rules. Rule 9(4)/56(b)(ii), 56( c )-Superan11uation-Erstwhile employee of Nizam State which merged in Unio11 of lndia-Lie11 in Provincial Service prior to ame11dme11t mies-Hence governed by F.R. 56(c) and the employee could be retained till he completes 60 years of age. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 698 of 1981. From the Judgment and Order dated 15.11.78 of the Andhra Pradesh High Court in W.A. No. 397 of 1978. C.S.S. Rao, Hemant Sharma and K.S. Gurumoorthy for the Appel- lants. The following Order of the Court was delivered : This appeal by special leave arises from the judgment of the Division bench of the Andhra Pradesh High Court in Writ Appeal No. 397/78, made A B c D E F on November 15, 1978. The respondent was appointed as a Lower Division Clerk in the erstwhile Nizam State (Part B State) on March 10, 1938. His date of birth is 6.3.1919. After the formation of the Part B State, he was G confirmed in the Accountant General Office as Upper Division Clerk. He was absorbed permanently on April 1, 1950, since, by then, he was working in the Office of Accountant General of Hyderabad from March 7, 1939. The question arises: whether he requires to be superannuated on his completion of 58 years? The respondent contended that being an erstwhile employee of Part B State absorbed in the Government of India service, he H 1019 1020 SUPREME COURT REPORTS [1997] 1 S.C.R. A is governed by Fundamental Rules 56(c) and clause (a) of Fundamental Rules 56 does not apply to him and, therefore, he is entitled to remain in. service until he reaches the age of superannuation of 60 years. That contention was found favour with the learned single Judge was and upheld by the Division Bench. Thus, this appeal by special leave. B Fundamental Rules 56, as amended in July 1965 reads as under: c D E F "F.R. 56 was amended in July, 1965. After amendment the relevant part of it reads as follows : (a) except as otherwise provided in this Rule every Government servant shall retire on the day he attains the age of 58 years. (b) .............................. . (c) A ministerial Government servant who entered Government service on or before 31.3.1938 and held on that date (i) a lien or suspended lien on a permanent post or, (ii) a permanent post in . a provisional substantive capacity under clause ( d) of Rule 14 and continued to hold the same without interruption until he was confirmed in that post, shall be retained in service till the day he attains the age of 60 years. Note: For the purpose of this clause, the expression, 'Government Service' includes service rendered in a former provincial Govern- ment. (cc) ..................... " The appellants have taken the stand that by virtue of rule l(ii) which came into force on April 1, 1950 of the C.C.S. (part B State Transferred Employees) Rules, 1953 by operation of Rule 9(4) of the Rules, on deter- mination of ·the age, a ministerial servant was to superannuate under G Fundamental Rules 56(b)(ii) as it stood _prior to amendment in July 1965 would apply and as a consequence, the respondent was required to be superannua~ed on his completion of 58 years of age. Accordingly, he was informed of the same in letter dated November 27, 1976 that he was to retire on March 31, 1977 on his attaining the 58 yeas. The stand taken .by- -- the appellants is not correct in the light of the clause ( c) of Fundamental H Rules 56. Hi~ a special provision in relation to an erstwhile government \-• ' • ) -- I r· ~ ' • ,_ .... ACCOUNTANT GEN.AP. v. ABDUL RAHMAN KHAN 1021 servant in Part B State, who was made permanent, after the Part B State A merged with the Union of India. Nizam State was Part B State and merged in Union of India and became integral part of Andhra Pradesh State under State Reorganisation Act, 1956. The note to Fundamenta1 Rules 56 clearly mentions that for the purpose of this clause, the expression, 'Government Service' includes service rendered in a former provincial Government. In view of the admitted position that the respondent was appointed on per- manent basis as an L.D.C. on March 10, 1938 and ever since he continued in service
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