A
UNION OF INDIA AND ORS.
v.
MAJOR. R.N. MA THUR
NOVEMBER 4, 1996
B
(K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Service Law :
Superannuation-Officers granted permanent NCC commission-
C Appointed in NCC units and on staff including Directorate General NCC-
Superannuation at the age of 5 5 years-Tribunal directing to retain the
employee till the age of 57-0n appeal held since the appointment was
made fixing the age of superannuation at 5 5 years, the officer is to retire at
the age of 55 years-N.C.C. Act-S.13.
D
Union of India and Anr. v. Lt. Col. Kamal Chand and Ors., AIR
(1992) SC 1479, relied on.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 14774 of
1996.
E
From the Judgment and Order dated 6.3.96 of the Central
F
G
Administrative Tribunal at Jaipur in 0.A. No. 648 of 1994.
Altaff Ahmed, Additional Solicitor General, N.N. Goswami, Ashok
K. Srivastava, Anil Katiyar and Ms. Mridul Aggrawal for the Appellants.
In-person for the Respondent.
The following Order of the Court was delivered :
Leave granted.
Heard learned counsel for the appellants and Major R.N. Mathur,
respondent-in-person.
This appeal arises from the judgment and order of the Central
H Administrative Tribunal, Jaipur, made on 6.3.1996 in 0.A. No. 648/94.
384
U.0.1. v. R.N. MATHUR
385
Admittedly, the respondent was granted, in 1980, a perma11ent NCC A
Commission. The letter of appointment dated 23.5.1980 indicates that, as
a condition, the selected officers granted permanent NCC Commission
under the Government of India's letter dated August 4, 1978, as amended,
might be appointed in NCC units and on staff including Directorate General,
NCC. Clause (5) of the appointment letter says that these officers, if
otherwise not found unfit, would be eligible to serve till 55 years. This B
controversy is no longer res integra. This question was considered by this
Court in Union of India and Anr. v. Lt. Col. Koma! Chand and Ors., AIR
(1992) SC 1479 wherein it was held that it was considered desirable that
before a person was granted NCC permanent Commission in terms of
the above letter, an opportunity should be given to him to consider
the terms and conditions of the appointment and then he may indicate C
his choice by exercising his option in the form prescribed in appendix 'B'
to the letter. We cannot accept the contention of the respondent. Having
accepted the Commission in 1980, it is not open to him to contend
now that during these years he did not read the terms of appointment.
This Court has clearly laid down that para 8 makes a limited application D
of the Civil Services Rules in regard to pension only and cannot be held
to have rendered the provisions of para 5 fixing in clear and express
terms "the age of superannuation as fifty five ye.ars nugatory." The
contention of the learned counsel, Mr. Mukhoty, appearing in that case
that since the rules framed under Section 13 of the NCC Act do not fix the
age of retirement of the respondents, they could not be retired at the age E
of 55 years, therefore, was not accepted by this Court. It was held that "it
is true that there is no statutory rules at all dealing with the age of
superannuation of the respondents but for that reason the age which
is fixed for the civil servants governed by the Fundamental Rules
cannot be brought in. In the absence of a Rule to the contrary F
the Central Government is fully authorised to fix the age which it
has done and which was accepted voluntarily by the responder.ts.
They must now retire when they reach the age of 55 years." Thus,
it is clear that the appointment was made fixing the age of superannuation
of 55 years. In terms thereof, the officer is required to retire at the
age of 55 years.
G
It is in an admitted position that the Fundamental Rules have no
application and the statutory rules equally have no application. Under
these circumstances, the Tribunal is clearly in error in directing the
appellants
to
retain
the
respondent
herein,
in
service H
386
SUPREME COURT REPORTS [1996] SUPP. 8 S.C.R.
A till 57 years.
The appeal is accordingly allowed. In- the circumstances, there will
be no order as to costs.
G.N.
Appeal allowed.
Lex