Delhi High Court

Delhi High Court: In a batch of 82 petitions filed by the petitioners who are employees of different forces i.e., Central Reserve Police Force (‘CRPF'), Sashastra Seema Bal (‘SSB'), Border Security Force (‘BSF') and Central Industrial Security Force (‘CISF') Indo Tibetan Border Police (‘ITBP') etc., are seeking issuance of a writ of certiorari to Union of India (‘Respondent') for quashing of orders denying them the benefit of Old Pension Scheme (‘OPS') in accordance with CCS (Pension) Rules, 1972 vide different Office Memorandums and Signals issued by the respondents. The petition further seeks quashing of Office Memorandum dated 17-02-2020 issued by the respondents to the extent that it does not grant the benefit of Old Pension Scheme to the personnel who have been appointed pursuant to notifications/ advertisements dated 01-01-2004. A Division Bench of Suresh Kumar Kait and Neena Bansal Krishna, JJ., directed the Union to issue an Order to CAPFs mentioned above to implement the Notification dated 22-12-2003 as well as OM dated 17-02-2020 granting the benefit of Old Pension Scheme to apply in rem, thus, making the Old Pension Scheme to be applicable to all the personnel of CAPFs at large.

The primary relief sought by the petitioners in the petitions is for the grant of OPS to the personnel, who have though been appointed after 01-01-2004 but had applied for the posts prior to 01-01-2004.. The petitioners claim to have made different representations before the competent authority of their respective Forces, however, their prayer for the grant of benefit of OPS was turned down vide different Office Memorandums, Signals, etc. Hence, aggrieved by the denial of the Union towards granting the benefit of OPS, instant petitions were filed.

Counsel for the petitioners submitted that the personnel appointed pursuant to the advertisement issued prior to 31-12-2003 shall be eligible to get OPS. Further, the petitioners, deployed under different Forces, were members of the Armed Forces and hence, covered under the OPS as according to Article 246 read with List 1 Entry 2 of the Seventh Schedule, the Armed Forces of the Union of India included the Naval, Military and Air Forces and any other armed forces of the Union and even the Central Reserve Police Force was raised as an Armed Force of the Union of India and is governed by a special Act called CRPF Act, 1968.

The Court noted that the New Contributory Pension Scheme (NPS) was introduced vide Notification dated 22-12-2003, which was to be implemented w.e.f. 01-01-2004 and it reads as “The system would be mandatory for all new recruits to the Central Government service from 01-01-2004 (except the armed forces in the first stage). Thus, the Scheme was not applicable to Armed Forces and the Armed Forces will be governed by the Old Pension Scheme already existing. Also, the said Notification stipulated that the scheme shall not be applicable to Armed Forces and shall be governed by the Old Pension Scheme already existing.”

Further, placing reliance on Akhilesh Prasad v. Union Territory of Mizoram, (1981) 2 SCC 150 and Circular dated 6-08-2004 issued by the Ministry of Home Affairs, Government of India clarifies the position that the Central Forces under the administrative control of the Ministry of Home Affairs have been declared as Armed Forces of the Union.

The Department of Pension and PW, Government of India issued another Office Memorandum dated 17-02-2020 stating that coverage under Central Civil Services (Pension) Rules, 1972, in place of the National Pension System, of those Central Government employees whose selection for the appointment was finalized before 01-01-2004 but who joined Government service on or after 01-01-2004.

Further, a perusal of the Notification dated 22-12-2003, Clarification letter dated 06-08-2004, and Office Memorandum dated 17-12.2020 shows that the BSF, CISF, CRPF, ITBP, NSG, Assam Rifles, and SSB are part of Central Forces under the Ministry of Home Affairs and Notification dated 22-12-2003 shall not be applicable on personnel of these Forces.

The Court recorded that it is the settled position that appointments must be strictly made on the terms stipulated in the advertisement and any breach would tantamount to vitiation of the selection process. Furthermore, at the time of publication of the advertisements, the OPS was in force and when the advertisement itself states that the selected candidates shall be governed by the Act and Rules in force and thereafter, the Notifications mention that all the Central Government employees “except the armed forces”, shall be governed by the NPS, therefore, there is no reason for the respondents to issue the appointment letters to the personnel of armed forces mentioning that “the appointee shall be governed by the new pension scheme introduced by the Government of India”.

The Court held that the Notification dated 22-12-2003 as well as OM dated 17-02-2020 create a bar upon the respondents to not implement the Notification dated 22-12-2003, whereby NPS has been executed w.e.f. 01-01-2004, upon the personnel of the paramilitary Forces.

The Court quashed the impugned Office Memorandums, Signals and Orders, to the extent it deny the benefit of Old Pension Scheme to the petitioners and similarly situated personnel of the armed forces and issued orders to the respondents to issue an order to CAPF's to implement the Notification dated 22-12-2003 as well as OM dated 17-02-2020 in essence.

[Pawan Kumar v. Union of India, 2023 SCC OnLine Del 112, decided on 11-01-2023]


Advocates who appeared in this case :

Mr. Ankur Chhibber & Mr.Anshuman Mehrotra, Advocates for Petitioners 1-26

Ms. Ankita Patnaik, Advocate for petitioner 27-53

Mr. Nikhil Bhardwaj, Advocate for petitioner 54-57

Mr. Nikhil Palli, Advocate for petitioner 58-61

Mr. Rajat Arora, Mr. Dipu Kumar Jha and Mr. Miraj Kumar, Advocates for petitioner 61-69

Mr. Pankaj Kumar, Mr. Sandeep Kr. Singh, Mr. Shubhendu Saxena & Mr. Rishabh Agarwal, Advocates. for petitioner 70

Mr. Padma Kumar.S, Advocate for petitioner 71

Mr. Amit Bardhan Mohanty, Advocate for petitioner 72-73

Mr.Akash Mohan & Mr.Amit Bardhan Mohanty, Advocates for petitioner 74-76

Mr. Jatin Singh, Advocate in W.P.(C) 16201/20229 Mr. Ripu Daman Bhardwaj, CGSC in W.P.(C) 11947/2022 Mr. J.P.N. Shahi with Ms. J. Kiran, Advocates in W.P.(C) 12474/2022 Mr. Nirvikar Verma with Ms. Poonam, Advocates in W.P.(C) 14293/2022 Mr. N.K. Aggarwal & Mr. Jatin Singh, Senior Panel Counsel with Ms. Geetanjali Tyagi, Government Pleader in W.P.(C) 14501/2022 Ms. Aakansha Kaul & Mr. Harsh Ojha, Advocates with Mr.Anirudh Shukla, Government Pleader in W.P.(C) 6379/2021; W.P.(C) 6900/2021; W.P.(C) 13112/2022; W.P.(C) 13181/2022 Mr. Jivesh Kumar Tiwari, Senior Panel Counsel & Ms. Samiksha, Advocate with Mr. Paramveer Singh, AC, LAW, BSF in W.P.(C) 3956/2017, Mr. T.P.Singh, Senior Central Government Counsel with Mr.Paramveer Singh, AC, LAW, BSF in W.P.(C) 110/2020; W.P.(C) 7088/2021; W.P.(C) 13762/2021; W.P.(C) 7065/2022 Mr. Harish Vaidyanathan, CGSC with Mr. Srish Kumar Mishra, Mr. Sagar Mehlawat & Mr. Alexander Mathai Paikaday, Advocates in W.P.(C) 12712/2021; W.P.(C) 2116/2021; W.P.(C) 11390/2021; W.P.(C) 11393/2021; W.P.(C) 14891/2021 Ms. Anju Gupta, Senior Panel Counsel with Mr. R.L. Goel, Advocate in W.P.(C) 1480/2020 Mr. Vikrant N. Goyal, Advocate in W.P.(C) 8759/2021; W.P.(C) 12645/2021; W.P.(C) 709/2022; W.P.(C) 10674/2022 Ms. Nidhi Raman, CGSC with Mr.Zubin Singh and Ms. Charu Modi, Advocates in W.P.(C) 8879/2021 Mr. Ajay Digpaul, CGSC, Mr. Kamal Digpaul & Ms. Swati Kwatra, Advocates in W.P.(C) 8995/2021; W.P.(C) 14238/2021; W.P.(C) 1347/2022 Mr. Rajesh Kumar and Mr. Shaurya Katoch, Advocates in W.P.(C) 10511/2021 Ms. Archana Gaur, Senior Panel Counsel with SI Prahlad Devenda, CISF in W.P.(C) 13948/2021; W.P.(C) 1785/2022 Mr. Shashank, Senior Panel Counsel, Mr. Jitendra Kumar Tripathi, Government Pleader in W.P.(C) 13989/2021 Ms. Bharathi Raju, Senior Panel Counsel in W.P.(C) 14105/2021; W.P.(C) 14436/2021 Mr. Apporv Kurup, CGSC & Ms. Swati Bhardwaj, Ms. Aparna Arun, Ms. Damini Garg, Mr. Ojashia Pathak, Advocates in W.P.(C) 14227/2021 Mr. Sanjay Kumar, Senior Panel Counsel with Mr. Vedansh Anand, Govt. Pleader SI Prahlad Devenda in W.P.(C) 14227/2021; W.P.(C) 6177/2022 Mr. Shoumendu Mukherji, Senior Panel Counsel & Ms. Megha Sharma, Advocate in W.P.(C) 15271/2022 Mr. Dev. P. Bhardwaj, CGSC, Ms.Anubha Bhardwaj, Mr.Sarthak Anand, Mr. Madhulak Bhardwaj & Ms.Ankita Gautam, Advocates in W.P.(C) 2314/2022 Mr. Ritesh Vikram Srivastva, Senior Panel Counsel, Mr. Prajesh Vikram Srivastva, Advocates with Sh. Paramveer Singh, AC, LAW, BSF in W.P.(C) 3424/2022 Mr. Avnish Singh, Senior Central Government Counsel with Mr. Aditya Vikram Dembla, Advocates with Sh. Paramveer Singh, AC, LAW, BSF in W.P.(C) 3456/2022 Mr. Manish Mohan, CGSC & Mr.Jatin Teotia, Advocates in W.P.(C) 5333/2022 Ms. Talish Ray, Advocate in W.P.(C) 6137/2022 Mr. Hemant Kumar Yadav with Mr. Abhigyan Siddhant, Government Pleader in W.P.(C) 6789/2022 Ms. Pratima N. Lakra, Central Government Standing Counsel with Mr. Paramveer Singh, AC,LAW,BSF in W.P.(C) 127/2022 Mr. Jaswinder Singh Phull, Senior Panel Counsel & Mr. Anirudh Shukla, Advocate with Mr. Paramveer Singh, AC,LAW,BSF in W.P.(C) 2089/2022 Mr. Jaswinder Singh, Advocate in W.P.(C) 2829/2022; W.P.(C) 13391/2022 Mr. Nirvikar Verma, Senior Panel Counsel, Mr. Chetanya Puri & Mr.Anand Awasthi, Advocates in W.P.(C) 6020/2022 Ms. Garima Sachdeva, Senior Advocate with Ms. Archana Surve, Advocate in W.P.(C) 6156/2022 Mr. Anil Soni, CGSC, Mr. Rahul Mourya & Mr. Jitender Kumar Tripathi, Advocate in W.P.(C) 6869/2022 Mr. Amit Gupta, Senior Panel Counsel with Mr. Rishav Dubey, Govt Pleader in W.P.(C) 7168/2022 Mr. Pradeep Kumar Jha, Senior Panel Counsel, Mr. Keshav Sehgal, Mr.Kashish Bajaj, Mr. Shubham Agarwal & Mr. Shivam Gaur, Advocates in W.P.(C) 7214/2022 Mr. Nirvikar Varma, Senior Panel Counsel with Mr. Anirudh Shukla, Government Pleader in W.P.(C) 7258/2022 Mr.Sandeep Tyagi, PC for UOI with Mr.Paramveer Singh, AC (LAW) BSF in W.P.(C) 8575/2022 Mr.Akshay Amritanshu, Mr.Samyak Jain & Mr.Divyansh Singh, Advocates in W.P.(C) 8602/2022 Mr.Siddharth Khatana, Senior Panel Counsel with Mr.Rishav Dubey, Government Pleader in W.P.(C) 8641/2022 Mr.Bhagvan Swarup Shukla, Central Government Standing Counsel with Mr.Sarvan Kumar, Advocate in W.P.(C) 9740/2022 Mr.Paramveer Singh, AC (LAW) in W.P.(C) 10447/2022 Mr.S.A. Haseeb, Senior Panel Counsel with Mr.Gokul Sharma, Government Pleader in W.P.(C) 10614/2022 Mr.Anurag Ahluwalia, Central Government Standing Counsel, Mr.Danish Faraz Khan & Mr.Rahul Sharma, Advocates in W.P.(C) 10631/2022 Mr.Santosh Kumar Pandey, Senior Panel Counsel with Mr.Reshesh Mani Tripathi, Government Pleader in W.P.(C) 10815/2022 Mr.Jitesh Vikram Srivastava, Senior Panel Counsel with Mr.Prajesh Vikram Srivastava, Advocate for UOI in W.P.(C) 10849/2022 Mr.Chiranjeet, Senior Panel Counsel with Mr.R.M.Tripathi, Government Pleader in W.P.(C) 11059/2022 Mr.Jatin Singh Puniyani, Central Government Standing Counsel & Ms.Geetanjali Tyagi, Government Pleader with Inspector Sanjay Kumar CISF in W.P.(C) 11113/2022 Mr.Kavindra Gill, Senior Panel Counsel with Mr.Sajan Shankar Prasad, Government Pleader in W.P.(C) 11133/2022 Mr.Niraj Kumar, Senior Central Government Counsel with Mr.Rishav Dubey, Government Pleader in W.P.(C) 11166/2022 Mr.Akshay Amritanshu, Senior Panel Counsel, Mr.Samyak Jain, Mr.Divyansh Singh, Advocates with Mr.R.M. Tripathi, Government Pleader in W.P.(C) 11626/2022 Mr.Rajnish Kumar Gaind, Senior Panel Counsel in W.P.(C) 11735/2022 Mr.Jatin Singh, Mr.Keshav Sehgal, Mr.Kashish Bajaj, Mr.Shubham Agarwal & Mr.Shivam Gaur, Advocates with Mr.Paramveer Singh, AC(LAW) BSF in W.P.(C) 11737/2022 Mr.Ajay Kumar Pandey, Senior Panel Counsel, Mr.Piyush Mishra & Mr.Sahib Gurdeep Singh, Government Pleader Mr.Sushil Raaja, Senior Panel Counsel with Ms.Vidhi Gupta, Government Pleader & Mr.Paramveer Singh, AC (LAW) BSF in W.P.(C) 12838/2022 Mr.Tanveer Ahmed Ansari, Senior Panel Counsel & Mr.Rudra Paliwal, Government Pleader in W.P.(C) 13161/2022 Mr.Farman Ali, Senior Panel Counsel, Ms.Usha Jamnal & Mr.Krishan Kumar, Advocates in W.P.(C) 13174/2022 Mr.Sushil Kumar Pandey, Senior Panel Counsel with Mr.Paramveer Singh, AC (LAW) BSF in W.P.(C) 13827/2022 Mr.Atul Gulderia, Special Public Prosecutor for CBI,Ms.Preeti Sharma, Advocate with Mr.Paramveer Singh, AC(LAW) BSF in W.P.(C) 13853/2022 Mr.Sandeep Vishnu, Senior Panel Counsel & Ms.Tanvi Sharma, Advocate with Mr. Amit Acharya, Government Pleader in W.P.(C) 15537/2022 Mr.Vineet Dhanda, Central Government Standing Counsel with Mr.Hussain Taqvi, Advocate with Ms.Archana Surve, Government Pleader in W.P.(C) 15809/2022 Mr.Ankur Yadav, Senior Panel Counsel with Mr.Anukalp Jain, Government Pleader in W.P.(C) 15951/2022 Mr.Manish Kumar, Senior Panel Counsel with Ms.Chetanya Puri, Government Pleader in W.P.(C) 15977/2022 Mr. Vineet Dhanda, Central Government Standing Counsel, Mr.Hussain Taqvi, Advocate with Mr.Paramveer Singh, AC(LAW) BSF in W.P.(C) 16548/2022


*Arunima Bose, Editorial Assistant has reported this brief

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