AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. B.R. Sarangi, J
In all the above mentioned three writ petitions, the petitioners, who are the employees of Orissa Mining Corporation Limited, have claimed to extend
the pension scheme at par with the employees of similarly situated Public Sector Undertakings. Therefore, these writ petitions have been heard
analogously and are disposed of by this common judgment. For just and proper adjudication of the matter, the facts of W.P.(C) No.1018 of 2014 have
been taken into consideration.
The Orissa Mining Corporation Limited (for short “OMC Ltdâ€) is a Public Sector Undertaking (PSU) being controlled, managed and financed
by the State Government. The petitioners, who were appointed to different posts of the OMC Ltd, have retired from services, after rendering
continuous and uninterrupted services, on attaining the age of superannuation. While they were in service, the Board of Directors of OMC Ltd in its
268th meeting dated 25.03.1989 decided in principle on the proposal for introduction of pension scheme for the employees of the Corporation at par
with the benefit extended to the State Government employees with effect from 01.04.1989. A committee was accordingly constituted comprising of
Chairman, Managing Director; Joint Secretary, Finance, Govt. of Orissa; and Secretary & Financial Advisor, OMC Ltd to examine and submit a
report in the matter of introduction of pension scheme for the employees of the OMC Ltd so as to take a decision by the OMC Ltd. A report was
accordingly prepared and placed before the Board of Directors in its 282nd meeting dated 25.06.1991, who, on consideration of the same, unanimously
resolved to approve the introduction of pension scheme for the employees of the OMC Ltd. Consequentially, a memorandum was prepared to obtain
approval of the State Government and the Central Provident Fund Commissioner before implementation of such scheme. The said decision of the
Board of Directors, on being forwarded, was approved by the State Government, after due consideration. Accordingly, on 05.10.1991, Under
Secretary to the Government in the Department of Steel and Mines addressed a letter to the Chairman-cum-Managing Director, OMC Ltd indicating
therein that the proposal for introduction of pension scheme for the employees of the OMC Ltd was approved by the Government with due
concurrence of the Finance Department, w.e.f. 01.04.1989 subject to modification to the effect that the age of superannuation of the employees of the
Corporation shall be 58 years except in case of Class-IV employees where it is 60 years.
2.1 So far as grant of exemption of Section 17 (1)(a) of Employees Provident Fund and Miscellaneous Provisions Act, 1952 (for short “EPF & MP
Act, 1952â€) is concerned, the Regional Provident Fund Commissioner communicated a letter to the State Government indicating that the State
Government is the appropriate authority to grant exemption and to issue necessary notification in exercise of power conferred on it by Clause-(a) of
Sub-Section (1) of Section 17 of the Act. Consequentially, the State Government in Labour and Employment Department granted exemption in
exercise of power conferred on it. All the conditions enumerated by the State Government, while granting exemption in the notification dated
01.06.1985, were complied with by the OMC Ltd.
2.2 Despite approval of the State Government with due concurrence of the Finance Department, the decision taken by the Board of Directors for
introduction of pension scheme for the employees of OMC Ltd, was not implemented from 1991 to 2000. When several demands were raised by the
employees of the Corporation, the Board of Directors, on 30.03.2000, again issued a memorandum for introduction of pension scheme for the
employees of the OMC Ltd wherein it was stated that it would be given effect to after receiving approval from the competent authority, which was
not necessary at the relevant point of time, as the same was duly approved and concurred by the competent authority.
2.3 In the categorization of State Public Sector Enterprises, the OMC Ltd has been placed under ‘Gold Category’, as per the decision taken by
the Government of Orissa in Public Enterprises Department in Annexure-6 dated 20.12.2011, along with other Public Sector Undertakings, i.e., Orissa
Power Generation Corporation (OPGC), Orissa Hydro Power Corporation (OHPC) and Industrial Development Corporation Limited (IDCO). In case
of OHPC Ltd, which is also coming under the ‘Gold Category’, the pensionary benefit was extended to its employees, way back on 11.07.2012.
But for some plea or other the said benefit has not been extended to the employees of the OMC Ltd. Therefore, some of the ex-employees of the
OMC Ltd, namely, Durga Charan Das and others filed W.P.(C) No.19405 of 2009 seeking direction to the State Government and OMC Ltd to
implement the pension scheme for the employees of OMC Ltd at par with the provision of pension followed by the State Government for their
employees. This Court, vide order dated 08.10.2012, directed to the State Government to take a decision on the matter within a period of four months.
Consequentially, the OMC Ltd, on 09.04.2013, submitted a proposal on the basis of resolution passed by the Board of Directors seeking direction of
the Government. But the Government, vide order dated 28.04.2014 in Annexure-9, refused the proposal of the OMC Ltd submitted on 09.04.2013,
meaning thereby denied the pensionary benefit to its employees, hence this application.
Mr. B. Routray, learned Senior Counsel appearing along with Mr. S.K. Samal, learned counsel for the petitioners in W.P.(C) No.1018 of 2014
contended that denial of pension to the employees of the OMC Ltd, vide order dated 28.04.2014 in Annexure-9, which was passed in response to
letter dated 09.04.2013 issued by the Chief Managing Director, OMC Ltd, is not only arbitrary, unreasonable and contrary to the provisions of law, but
also discriminatory, and such order has been issued by opposite party no.2 without modifying, revoking or superseding the Government approval
accorded vide letter No.12610 dated 05.10.1991, as well as the Public Enterprises Department, Government of Orissa Resolution no. 3169 dated
16.08.1995 notified in the official gazette. Thereby, the order impugned cannot sustain in the eye of law and is liable to be quashed and the petitioners
are entitled to pensionary benefit as was approved by the Government with due concurrence of the Finance Department.
Mr. R.K. Rath, learned Senior Counsel appearing along with Mr. B. Mohanty, learned counsel for the petitioner in W.P.(C) No.8554 of 2014
contended that Steel and Mines Department is the administrative department of the OMC Ltd., as per Government of Orissa Rules of Business made
under Article 166 of the Constitution of India. Chapter XII of the Rules of Business deals with Steel and Mines Department. Under the heading
“State subjects†name of the OMC Ltd has been indicated in Clause-6. Therefore, under the Rules of Business if the Steel and Mines
Department is the competent department, which had taken a decision to extend the pensionary benefit to the employees of the OMC Ltd, unless the
same is modified or clarified or nullified, the denial of pensionary benefits under Annexure-9 dated 28.04.2014, on consideration of the grievance made
by the employees, cannot sustain in the eye of law. It is further contended that the OMC Ltd has been categorized as “Goldâ€, as per notification
of the Public Enterprise Department dated 20.12.2011, relying upon the profit statement of the PSUs. The employees of similarly situated PSUs,
namely, OPGC and OHPC, having been extended the pensionary benefit, their counter parts in the OMC Ltd have been denied such benefit, which
amounts to discrimination and violates Article 14 of the Constitution of India. It is further contended that echoing the voice of Public Enterprises
Department, the Steel and Mines Department passed the impugned order dated 28.04.2014 in Annexure-9, as under the Rules of Business the Steel
and Mines Department is competent to take such a decision. Therefore, denial of pensionary benefit to the employees of OMC Ltd., pursuant to order
dated 28.04.2014, cannot sustain in the eye of law and the same is liable to be quashed. To substantiate his contention, he has relied upon the
judgments of the apex Court rendered in Prafulla Kumar Swain v. Prakash Chandra Misra, 1993 Supp (3) SCC 181; and Samsher Singh v. State of
Punjab, AIR 1974 SC 2192.
Mr. S.S. Das, learned Senior Counsel appearing along with Mr. B. Mohanty, learned counsel for the petitioners in W.P.(C) No.8554 of 2014 and
Mr. N.C. Das, learned counsel for the petitioners in W.P.(C) No. 18578 of 2015 supported the arguments advanced by Mr. B. Routray, and Mr. R.K.
Rath, learned Senior Counsels appearing for the petitioners in the two writ petitions mentioned above.
Mr. S. Mishra, learned Additional Government Advocate also admitted that the State Government in its Steel and Mines Department had approved
the recommendation made by the OMC Ltd for introduction of pension scheme with effect from 01.04.1989 subject to modification of item No.6 of
the draft rules, i.e., the age of superannuation of the employees of the OMC Ltd. would be 58 years except in case of Class-IV where it was 60
years. He also contended that the same had got concurrence of the Finance Department, vide G.O.R. No.392/CS.III dated 09.08.1991. It is further
contended that the Public Enterprises Department notified on 16.08.1995, by way of resolution, in relation to rationalized scale of pay and allowances
structure of the employees in the management cadres in the State Public Sector Enterprises where under the heading “retirement benefit†it has
been provided that the management of enterprises may formulate suitable pension schemes applicable to the new recruits and the existing employees
may be asked to exercise their option either for continuance under the existing CPF scheme or come over to the pension scheme to be devised by the
management. But before issuance of this resolution, the OMC Ltd had already taken a decision and approved in principle for introduction of pension
scheme for its employees, which had also got approval of the State Government and concurrence of the Finance Department. But at the same time
the OMC Ltd in its 355th meeting held on 23.03.2006 introduced a new scheme “OMC Retiring Employees Benefit Scheme†which was duly
approved by the Board of Directors to be implemented prospectively after approval of the Government. Though it was moved, vide communication
dated 03.04.2006, to accord approval for implementation of the scheme and concurrence was sought for from the Finance Department, in reply
thereto certain observations were made by the Addl. Secretary to the Govt. in the Department of Steel and Mines vide letter dated 30.10.2006.
Therefore, grant of pensionary benefit to the employees of OMC Ltd does not arise. Thereby, the authorities are justified in rejecting the claim of the
petitioners in extending such benefit of pension scheme to the employees of the OMC Ltd.
Mr. P.R. Dash, learned counsel appearing for the OMC Ltd unequivocally contended that the Board of Directors of the OMC Ltd had approved
the extension of pensionary benefit to its employees, which was duly recommended by it to the State Government, and the State Government in its
turn approved the same and the Finance Department also granted concurrence, but for the reasons best known to the authorities such benefit has not
been extended to the employees of the OMC Ltd, though similarly situated PSUs, such as OHPC and OPGC have granted such benefit to their
employees. It is further contended that the decision taken by the Administrative Department, with regard to extension of retirement benefit, which was
duly approved, has neither been modified nor nullified and the same still holds good and governing the field. Consequentially, the impugned order
refusing to grant pensionary benefit to the employees of OMC Ltd, having been passed without application of mind, cannot sustain in the eye of law
and is liable to be quashed.
This Court heard Mr. B. Routray, learned Senior Counsel appearing along with Mr. S.K. Samal, learned counsel for the petitioners in W.P.(C)
No.1018 of 2014; Mr. R.K. Rath and Mr. S.S. Das, learned Senior Counsels appearing along with Mr. B. Mohanty, learned counsel for the petitioner
in W.P.(C) No.8554 of 2014; and Mr. N.C. Das, learned counsel for the petitioners in W.P.(C) No.18578 of 2015; Mr. S. Mishra, learned Additional
Government Advocate appearing for the State opposite parties; and Mr. P.R. Dash, learned counsel appearing for the Orissa Mining Corporation Ltd.
Pleadings having been exchanged between the parties, with the consent of learned counsel for the parties, all the three writ petitions are being
disposed of finally at the stage of admission.
Admittedly, the petitioners are employees of the OMC Ltd, a PSU of the Government of Orissa. Its Board of Directors in its 268th meeting held on
25.03.1989 proposed in principle to introduce a pension scheme for the employees of the OMC Ltd. Needless to mention, the OMC Ltd, which is an
oldest State Government undertaking in the public sector for exploration and exploitation of mineral resources of the State, has already completed 32
years of its existence. Initially, its office and field establishments were organized with a small number of officers and staff. With the passage of time
and increase in activities in all areas, the number of employees has increased substantially. Of-late, the employees have started retiring after rendering
continuous service over a long period of time. As provided under the Rules of the OMC Ltd, the employees, at the time of retirement would receive
benefit of gratuity and also employer’s contribution to provident fund provided under the statute. These benefits are very meager to take care of
the liabilities of an employee after retirement. Hence, the employees face acute financial difficulties. Such situation becomes more acute when the
employees die prematurely during service. Keeping the above in view, some of the reputed organizations, as a matter of policy, diverted from their
earnings/profits a certain percentage to extend superannuation benefits to the retired employees to enable them to lead a peaceful life after retirement.
Provision for such benefit is considered progressive and attracts better talent and motivates them to retain their services with the organization, which
improves profitability and customer satisfaction. Therefore, the Central Public Sector Undertakings, Statutory Corporations and other Boards have
introduced pension scheme in one form or other.
The OMC Ltd is a stable PSU in the State and has been making profits continuously since 1976 after wiping out all its past accumulated losses.
Therefore, the Board of Directors in its 268th meeting held on 25.03.1989 proposed to introduce a pension scheme for the employees of the OMC
Ltd. Taking into consideration such proposal, for introduction of pension scheme for the employees of OMC Ltd at par with the State Government
employees, w.e.f. 01.04.1989, the Board of Directors, pursuant to 282nd meeting held on 25.06.1991, took into consideration the recommendation
made by a committee consisting of Chairman, Managing Director; Joint Secretary, Finance, Government of Orissa; and Secretary and FA, OMC Ltd
and resolved as follows:-
“Item No. 20(d) : Introduction of the Pension Scheme for the employees of Orissa Mining Corporation Ltd.
The Board of Directors approved the proposal contained in the Memorandum and desired that the approval of State Government and the Central Provident Fund
Commissioner be obtained before implementation of the same.â€
The Government of Orissa in the Department of Steel and Mines, while considering the draft proposal for introduction of pension scheme for the
employees of the OMC Ltd, granted approval with due concurrence of the Finance Department, vide communication dated 05.10.1991, which reads
as under:-
“Government of Orissa
Department of Steel and Mines
…
No. 12610Â /SM. Bhubaneswar, the
DMC.62/91
From
Sri G.P. Satpathy, O.A.S.(I)
Under Secretary to Government
To
The Chairman-cum-Managing Director,
O.M.C. Ltd., Orissa, Bhubaneswar
Sub. :   Introduction of pension scheme for the
employees of O.M.C.Ltd.
Sir,
In inviting a reference to your D.O. letter No. 17777/OMC/91, dated 25.07.1991 on the subject mentioned above, I am directed to inform you that your draft
proposal for introduction of pension scheme for the employees of O.M.C. Ltd. With effect from 1.4.89 have been approved by the Government subject to
modification of Item-6 of the draft rule as follows :
“The age of superannuation of the employees of the Corporation shall be 58 years except in case of Class-IV where it is 60 years.â€
This has been concurred in by the Finance Department vide their OOR. No. 392/CS. III, dated 9.8.91.
Yours faithfully,
Under Secretary to Governmentâ€
In spite of approval granted by the State Government and the concurrence given by the Finance Department for introduction of pension scheme for
the employees of the OMC Ltd, vide communication dated 05.10.1991, for the reason best known to the authorities, the same has not been
implemented. But subsequently, after revision of the scale of pay of the State Government employees in 1989, a resolution was passed by Public
Enterprises Department on 16.08.1995, with regard to rationalization of the scale of pay and allowances structure of the employees in the
management cadres of the State Public Sector Enterprises, wherein under the heading “retirement benefit†it has been stated thus:-
“Retirement benefit :
Management of the Enterprises may formulate suitable pension schemes to be applicable to new recruits and the existing employees may be asked to exercise their
option either for continuance under the existing CPF scheme or come over to the pension scheme to be devised by the management.â€
Even though the recommendation made by the Board of Directors was duly approved for introduction of pension scheme for the employees of the
OMC Ltd. and concurrence was also granted on 05.10.1991, the same has not been implemented for the reasons best known to the authorities and on
the contrary a resolution was passed on 16.08.1995 for consideration of retirement benefit asking for option from the person concerned.
It is worthwhile to mention, under Article 166 of the Constitution of India, the conduct of business of the Government on State subjects has been
prescribed. As per Rule-4, the business of the Government shall be transacted in the departments specified in the First Schedule and shall be classified
and distributed between those departments and their branches as laid down therein. Chapter XII, which was substituted by notification no.15116-Gen.
dated 28.05.1990, deals with Steel and Mines Department. Clause-6 of the State subjects indicates Orissa Mining Corporation Limited. Therefore, the
administrative department of OMC Ltd is Steel and Mines Department. The letter dated 05.10.1991, reference to which has been made above, was
issued by the Department of Steel and Mines, which is the administrative department of OMC Ltd. As such, as a matter of principle the State
Government had already approved the draft proposal for introduction of pension scheme for the employees of OMC Ltd w.e.f. 01.04.1989 subject to
modification of item No.6 of the draft rules to the extent that “the age of superannuation of the employees of the Corporation shall be 58 years
except in case of Class-IV where it is 60 yearsâ€, which got concurrence of the Finance Department vide G.O.R. No.392/C.S.III dated 09.08.1991.
Therefore, if the Government of Orissa in the Department of Steel and Mines has approved the benefit of pension scheme for the employees of the
OMC Ltd, which has also got concurrence of the Finance Department, unless the same is annulled, or modified, or clarified, or withdrawn, the same
has to remain in force. Merely because a resolution was passed by the Public Enterprises Department seeking exercise of option either for
continuance under the existing CPF scheme or coming over to the pension scheme, which is of general nature and not a specific one, that will not
have any effect on the letter dated 05.10.1991 in Annexure-4 issued by the Department of Steel and Mines.
In Prafulla Kumar Swain (supra), the apex Court has taken into consideration what constitute a Government order. It has been categorically
mentioned that proceedings of a departmental promotion committee will not constitute the Government order. All Government orders must be issued
under the signature of the Minister according to the Rules of Business.
In Samsher Singh (supra), the apex Court has taken into consideration the effect of the Rules of Business where it is held as follows:-
“35. The Scheme was upheld for these reasons. The Governor makes rules under Article 166 (3) for the more convenient transaction of business of the
Government of the State. The Governor can not only allocate the various subjects amongst the Ministers but may go further and designate a particular official to
discharge any particular function. But that could be done on the advice of the Council of Ministers. The essence of Cabinet System of Government responsible to
the Legislature is that an individual Minister is responsible for every action taken or omitted to be taken in his Ministry. In every administration decisions are
taken by the civil servants. The Minister lays down the policies. The Council of Ministers settle the major policies. When a Civil Servant takes a decision, he does
not do it as a delegate of his Minister. He does it on behalf of the Government. The offices are the limbs of the Government and not its delegates. Where functions
are entrusted to a Minister and these are performed by an official employed in the Ministry's department, there is in law no delegation because constitutionally
the act or decision of the official is that of the Minister.â€
Applying the above principle to the present context, since the order dated 05.10.1991 in Annexure-4 has been issued in adherence to the Rules of
Business, the same should have been given effect to in letter and spirit and subsequent resolution issued by the Public Enterprises Department calling
for option for retirement benefit have no consequence, when the administrative department of OMC Ltd in Annexure-4 dated 05.10.1991 has already
approved for introduction of pension scheme for the employees of OMC Ltd. and the Finance Department has concurred with the same.
The Public Enterprises Department, vide letter dated 20.12.2011, communicated categorization of Public Sector Enterprises, wherein the name of
OMC Ltd finds place under ‘Gold’ category, along with OPGC, OHPC and IDCO. If the PSUs like OPGC and OHPC, which make profit and
for that matter have been categorized as ‘Gold’, have introduced pension scheme for their employees and the same has been duly approved by
the State Government and concurred by the Finance Department and ultimately implemented, such scheme should not have been denied to the
employees of OMC Ltd, which amounts to discriminatory treatment by the authorities concerned.
When the matter stood thus, on 01.08.2012, the Chairman-cum-Managing Director wrote a letter to the Principal Secretary to the Government,
Steel and Mines Department requesting for extension of pensionary benefit to the employees of OMC Ltd. The relevant part of letter dated
01.08.2012 is extracted hereunder:-
“The Govt. in PE Department has categorized the State Public Sector Undertakings/Enterprises, vide Lr. No. Cor-x(D)-07/2011/4733/PE, Bhubaneswar, dated
20.12.2011 (Copy enclosed). OMC has been placed in Gold Category along with OIPGC, OHPC and IDCO. The PE Department is also contemplating for
implementation of a Uniform Pension Scheme for the employees of the above PSUs. M/s. Deloitte, Bhubaneswar has also been entrusted with the task of
conducting a study of the existing Pension Scheme for them, develop a uniform Pension Scheme and submit the same to the department with 30 days i.e. from
25.05.2012. As the time is already over, M/s. Deloitte might have submitted its report to the Govt.
However, now, the Govt. has extended the pensionary benefit to the employees of OHPC, one of the Gold Category PSUs from the date of incorporation of OHPC
i.e. 01.04.1996, vide Lr. No. 5449/En., Bhubaneswar dated 11.07.2012. As OMC has also been categorized as Gold Category PSU, fulfilling the prescribed
criteria/norms, implementation of similar pensionary benefit/scheme for the employees of OMC may be considered in accordance with the rules and procedures of
the OCS (Pension) Rules. It may be noted here that Govt. of Odisha had earlier approved implementation of Pension Scheme equivalent to Govt. Scheme which
could not be implemented.â€
Once the proposal for implementation of pensionary scheme has been duly approved and concurrence has been granted, as indicated in letter dated
05.10.1991, there was no need for further reconsideration of the matter by the State and as such, such request could not have been made by the
Chairman-cum-Managing Director of OMC Ltd. for reconsideration. Nothing has been placed on record by any of the parties to indicate that letter
dated 05.10.1991 issued by the Department of Steel and Mines for introduction of pension scheme for the employees of OMC Ltd. has either been
annulled, or clarified, or withdrawn at any point of time in between. But in the name of a decision taken in its 355th meeting held on 23.03.2006 for
introduction of new pension scheme, namely, “Orissa Mining corporation Retiring Benefits†the board approved the said scheme to be
implemented prospectively after approval of the Government and accordingly the Government of Odisha in Steel and Mines Department was moved,
vide letter dated 03.04.2006, to accord approval to the said scheme and concurrence of the Finance Department was also sought. In reply thereto,
Addl. Secretary to the Government in the Department of Steel and Mines wrote letter dated 30.10.2006 to the Managing Director, OMC Ltd to
furnish a clear proposal after taking into account the observations made therein. But that itself is a separate consideration all together and that has got
no nexus with the decision taken earlier on 05.10.1991.
In view of Section 17 of the EPF and MP Act, 1952, the State Government has exempted OMC Ltd. and the impugned order dated 28.04.2014 in
Annexure-9 refusing to extend the pensionary benefits to the employees of OMC Ltd. is arbitrary and without any authority of law. Needless to say
that in similar circumstances the Orissa State Electricity Board, as it was then, was exempted from the ambit of EPF and MP Act, 1952, which was
subject matter of consideration in a batch of cases in SLP (Civil) No. 1983 of 1994, and SLP (Civil) Nos. 3078, 3080, 3084, 3025 and 3086 of 1995
and the apex Court held that the EPF and MP Act, 1952 on introduction of pension scheme in April, 1965 is a matter which has to be determined and
the same can be implemented by the State under Section 17. Therefore, if the State has already exercised its power under Section 17 of the EPF and
MP Act, 1952 granting exemption, in that case subsequent non-extension of pensionary benefit to the employees of the OMC Ltd. amounts to
arbitrary and unreasonable exercise of powers by the authorities concerned.
In Praveen Singh v. State of Punjab, (200) 8 SCC 633: AIR 2001 SC 152, the apex Court held the arbitrariness, being opposed to reasonableness,
is an antithesis to law. There cannot, however, be any exact definition of arbitrariness neither can there be any strait-jacket formula evolved therefor,
since the same is dependent on the varying facts and circumstances of each case.
In Om Kumar v. Union of India, (2001) 2 SCC 386 : AIR 2000 SC 3689 the apex Court held that arbitrary action is described as one that is
irrational and not based on sound reason or as one that is unreasonable.
In Union of India v. Dinesh Engineering Corporation, (2001) 8 SCC 491 : AIR 2001 SC 3887 the apex Court held that any decision, be it a simple
administrative decision or a policy decision, if taken without considering the relevant facts, can only be termed as an arbitrary decision and violative of
the mandate of Article 14 of the Constitution.
In the case of Praveen Singh (supra), the apex Court further held as follows:-
“The administrative or quasi-judicial authority clothed with the power of selection and appointment ought to be left unfettered in adaptation of procedural
aspect but that does not however mean and imply that the same would be made available to an employer at the cost of fair play, good conscience and equity.â€
In M.Nagaraj v. Union of India, (2006) 8 SCC 212 : AIR 2007 SC 71, the apex Court held that the constitutional principle of equality is inherent in
the rule of law. The rule of law is satisfied when laws are applied or enforced equally, that is, even-handedly, free of bias and without irrational
distinction. The concept of equality allows differential treatment but it prevents distinctions that are not properly justified.
In Ashutosh Gupta v. State of Rajasthan, (2002) 4 SCC 34 : AIR 2002 SC 1533 the apex Court held that the doctrine of equality before law is a
necessary corollary to the concept of the rule of law of the constitution.
In Indra Sawhney v. Union of India, (1992) Supp.3 SCC 217 : AIR 1993 SC 477 the apex Court held that the doctrine of equality is a dynamic and
evolving concept. The concept of equality before law means that among equals the law should be equal and should be equally administered and the
likes should be treated alike. All that Article 14 guarantees is a similarity of treatment and not identical treatment.
In view of the law laid down by the apex Court and applying to the present context, since the similarly situated PSUs, such as, OPGC and OHPC,
having come within the Gold category, have extended pensionary benefit to their employees, non-extension of such benefit to the similarly situated
PSU like OMC Ltd., even though as a matter of principle the State Government has approved the same which has received the concurrence of the
Finance Department, amounts to violation of Article 14 of the Constitution of India. As the equality is the basic feature of the Constitution and the
concept of Article 14 was interpreted by the Supreme Court as a concept of equality confined to the aspects of discrimination and classification, this
Court is of the considered view that in the order impugned dated 28.04.2014, which has been passed while complying with the order dated 08.10.2012
passed in W.P.(C) No. 19405 of 2009, this basic principles have been lost sight of. Therefore, the order impugned dated 28.04.2014 in Annexure-9
cannot sustain in the eye of law and accordingly the same is liable to be quashed and is hereby quashed. This Court directs the opposite parties to
reconsider the extension of pensionary benefit, as per the pension scheme approved by the State Government and concurred by the Finance
Department in letter dated 05.10.1991 in Annexure-4, as expeditiously as possible, preferably within a period of four months from the date of
communication of the judgment.
The writ petitions are thus allowed. However, there shall be no order as to costs.