Rajpal Singh vs Union Of India And Others

OA 107/2019

The challenge in this 0.A is against impugned letter dated 10th August, 2018, issued by the third respondent rejecting the request of the applicant for

grant of second service pension for the service rendered by him in Defence Security Corps (DSC) on the ground of not having completed the

mandatory qualifying service of 15 years to make him eligible for the second service pension.

It is the conceded position that the applicant had rendered 14 years, 10 months and 10 days of service in DSC and there is a shortfall of 01 month

and 20 days against the mandatory 15 years of qualifying service, which made him ineligible for the second service pension for the service rendered

with DSC.

We have heard the learned counsel for the parties and perused the documents available on record.

The question involved in this case is no longer res Integra, as the same had already been settled by this Tribunal in the case of Bhani Devi Vs.

Union of India and others (0.A. No. 60 of 2013 decided on 07.11.2013), Ex Nk Vijay Sing-h Vs. Union of India and Ors. (OA No.272 of 2018 decided

on 14.10.2020) and the Kochi Bench of this Tribunal in Mohanan T Vs. Union of India and Ors. (OA No.131 of 2017 decided by Kochi Bench of this

Tribunal on 12.10.2017). In Mani Devi (supra), it was held that the provisions for condonation of shortfall in service under Regulation 125 of the

Pension Regulations for the Army 1961 (Part 1) are equally applicable to Armed Forces personnel serving in DSC making them eligible for grant of

second service pension. Against the order in Ex Nk Mohanan T (supra), granting condonation of shortfall of DSC service, subsequent to the issue of

GoI (MoD) letter dated 20.06.2017, the respondents had approached the Hon'ble Supreme Court by filing Civil Appeal (Diary) No.27100 of 2018,

which was dismissed vide order dated 27.08.2018 and thus the matter has attained finality. This Tribunal in Ex Nk Vijay Singh (supra), while referring

to the Full Bench decision of this Tribunal in Smt Shama Kaur Vs. Union of India and Ozs (OA No.1238 of 2016 decided on 01.10.2019), which dealt

with the question whether there should be condonation of deficiency of service for grant of second pension of DSC like Regular Army personnel in

terms of Government of India (Ministry of Defence) letter dated 14.08.2001 and Para 44 of the Army Pension Regulations or be dealt with in terms of

Government of India (Ministry of Defence) letter dated 20.06.2017, quoted para 44 of that judgment which reads as under:

(a) The aspect has been discussed in full detail in our discussion above on merits. It needs no further emphasis that the DSC is a part of the

Army and is also treated as a 'Corps"" under Rule 187(1)(r) of the Army Rules, 1954, read with Section 3(w) of the Army Act, 1950. Further

the same pensionary provisions as applicable to the three defence services are applicable to the DSC and all such personnel taken together

are referred as ""Armed Forces Personnel"" as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated

30.10.1987, Letter No. 1(6)198-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)1 2008(2)/D(Pen/Po1) dated 12.11.2008 and Para

3.1 of Letter No. 17 (02)/2016-D(Pen/Pol) dated 04.09.2017 issued by the Ministry of Defence after the 4th, 5h, 6th and 7th Central Pay

Commissions respectively.

(b) The matter has already been decided by Constitutional Courts and this Tribunal and implemented by the Respondents, especially in the

decision of the Honlole Punjab & Haryana High Court in Union of India v. LNK DSC Mani Ram (LPA No. 755 of 20W decided on

05.0Z2010), the Horaole Delhi High Court in Ex Sep Madan Singh v. Union of India (WI' (C) No. 9593 of 2003), this Bench in Bhani Devi

V. Union of India and others (0.A No. 60 of 2013 decided on 07.11.2013) and the Kochi Bench in Mohanan T v. Union of Indth (OA No.

131 of 2017 decided on 12.10.2017). The letters purportedly amending the relevant provisions have also been held contrary to law vide the

above. In light of this, coupled with the merits of the matter discussed in the instant judgement, there can he no scope of any doubt that DSC

personnel are fully entitled to condonation of deficiency of service for their second spell of service at par with other Army personnel. In

fact, as discussed in the main body of this judgement, DSC personnel re enrolling themselves by opting not to count their past military

service have no connection at all with their past service as far as pension is concerned and their service in DSC is fresh service dc/inked

from their past service.

(c) Further, the Respondents have themselves stated before the HonSk Supreme Court in Chaftar Pal (supra) that condonation upto one

year is possible, and once Constitutional Courts, including the highest Court of the land, have upheld the proposition, it is beyond the scope

of any bench of this tribunal to hold or comment otherwise. We hence answer this question in the above terms.

Taking into account the aforesaid factual and legal aspects, we are of the considered view that the facts of this case are also squarely covered by

the decisions in Bhani Devi and Ex Nk Vijay Singh (supra) and, therefore, the shortfall of 01 month and 20 days to complete 15 years of qualifying

service in DSC by the applicant to get second service pension is liable to be condoned.

The instant 0.A is, therefore, allowed with the following directions:

(i) The shortfall of 01 month and 20 days of qualifying service for second service pension is condoned;

(ii) Subject to verification of records, the respondents are directed to issue a corrigendum PPO to the applicant granting second service pension for the

service rendered by him in DSC, from the date of his discharge; and

(iii) The arrears shall be paid within four months from the date of receipt of a copy of this order. In default, the applicant will be entitled to interest @

6% per annum till payment.

No order as to costs.