Asha Ram Suryavanshi vs Chhattisgarh Gramin Bank And Ors

@JUDGMENT-JUDGMENT

A. The challenge in the present writ petition is to the Annexure P-1 dated 01.12.2004 whereby the respondents have accepted the application for

voluntary premature retirement of the petitioner treating it to be an application for resignation from service and have treated the petitioner to have

resigned from service w.e.f 11.12.2004.

B. Facts of the case is that the petitioner in the present writ petition was working as the clerk-cum-cashier under the respondents. The petitioner had

put in about more than 23 years of service with the respondents from his initial appointment from 01.09.1981. Vide his application the petitioner on

06.10.2004 forwarded a letter to the chairman of the respondent Bank seeking for premature retirement due to certain compelling domestic reasons.

This letter of voluntary premature retirement was treated by the respondent as an application for resignation and accepted the same declaring the

petitioner to have resigned from service w.e.f. 11.12.2004. It is this letter of treating the petitioner resigned from service which is under challenge in

the present writ petition.

Contention of the petitioner is that at no point of time the petitioner ever intended to resign from the service neither is it in any way reflected in the

application. According to the petitioner since he had put in more than 23 years and have crossed the age of 57 ½ years of age and due to compelling

domestic reasons, he intended to take voluntary retirement from the services of the respondent Bank.

According to the petitioner it was never intended by him to resign from service which otherwise has severe consequential effects, particularly,

when the petitioner had put in more than 23 years of service and only a couple of years were left for the petitioner to reach the age of the

superannuation. According to the petitioner since he had applied for the voluntary retirement and if the respondent Bank was not agreeable to the

request made by the petitioner, the respondent ought to have firstly rejected the application moved by the petitioner or secondly they should have

called upon the petitioner to seek his views whether in the situation where the voluntary retirement could not be accepted the petitioner intends to

resign from the service or not?

According to the petitioner the respondent Bank could not have given their own interpretation to the request made by the petitioner and the Bank

also could not have put words for reading into the letter, the words which are otherwise not there for treating the said letter dated 06.11.2004 to be a

letter of resignation. Given the said facts, the petitioner prays for setting aside the impugned order Annexure P-1 with all consequential benefits.

(6) Mr. B. D. Guru, counsel appearing for the respondent Bank opposing the petition submits that plain reading of the contents of the Annexure P-2

which was acted upon by the respondent Bank would by itself make it explicit that petitioner was not in a position to work any further. That he had

expressed his inability to work and treating the said words of the letter, the Bank had rightly treated it as resignation which cannot be faulted with.

(7) According to the respondent Bank the petitioner was working on the post of Clerk-cum-Cashier and he was well aware of the Banks service

regulations and he was also aware of the fact that there was no scheme for voluntary retirement in operation in the respondent Bank at that relevant

point of time. According to the respondent Bank in the absence of there being any scheme for voluntary retirement the petitioner could not have

expected the management to grant him voluntary retirement and thus the counsel for the respondent Bank tried to justify the action of the Bank stating

that when the petitioner had categorically expressed his ability to work there cannot be any other presumption but the intention of the petitioner to

resign from the service and thus prayed that the impugned order does not warrant interference and also prayed for rejection of the writ petition.

(8) Having heard the contentions put forth on either side and on perusal of records it would be relevant at this juncture to first consider the contents of

the letter Annexure P-2 dated 06.10.2004 submitted by the petitioner. For ready reference the contents of the letter Annexure P-2 is reproduced

hereinunder :-

         1/9/1981 Â

23

10/1/1947 57 6 25-26

    9      ,  ,

(9) Plain reading of the aforesaid letter issued by the petitioner on 06.10.2004 it would clearly reflect that the petitioner had specifically requested the

respondent Bank that, since he has reached the age of 57 ½ years and has also completed 23 years of service and since there are certain compelling

domestic reasons he was not able to perform his duties effectively and therefore he intended for premature or voluntary retirement. The specific

words used by the petitioner in his application is

          Â

(Please consider granting of premature/voluntary retirementas per rules).

(10) The reading of the aforesaid words under no circumstances can be treated to be a letter of resignation. What is also pertinent to take note of is

the fact that if at all if the respondent Bank felt that petitioner does not want to work, they were duty bound to seek clarification from the petitioner as

to whether he wants to resign from the service as there was no provision or scheme available so far as premature or voluntary retirement is

concerned.

(11) There is a clear distinction between the term “resignation†and “voluntary retirementâ€. The supreme Court in the recent past in the case

of UCO Bank and others Vs. Sanwar Mal, (2004) 4 SCC 41 2had elaborately discussed the distinction between the expression “Resignation†and

“Voluntary Retirementâ€​. In Paragraph 9 of the said judgment it has been held as under :-

“The words ""resignation"" and ""retirement"" carry different meanings in common parlance. An employee can resign at any point of time, even on the

second day of his appointment but in the case of retirement he retires only after attaining the age of superannuation or in the case of voluntary

retirement on completion of qualifying service. The effect of resignation and retirement to the extent that there is severance of employment but in

service jurisprudence both the expressions are understood differently. Under the Regulations, the expressions ""resignation"" and ""retirement"" have been

employed for different purpose and carry different meanings. Moreover, resignation brings about complete cessation of master and servant

relationship whereas voluntary retirement maintains the relationship for the purposes of grant of retiral benefits, in view of the past service. Similarly,

acceptance of resignation is dependent upon discretion of the employer whereas retirement is completion of service in terms of regulations/rules

framed by the bank. Resignation can be tendered irrespective of the length of service whereas in the case of voluntary retirement, the employee has

to complete qualifying service for retiral benefits. Further, there are different yardsticks and criteria for submitting resignation vis-a-vis voluntary

retirement and acceptance thereof.

This aforementioned proposition was further reiterated by the Supreme Court in the case of Reserve Bank of India & Anr. Vs. Cecil Dennis

Solomon and Another, 2004 9 SCC 461. Again in the case of Shashi kala Devi Vs. Central Bank of India & Others, (2014) 16 SCC 26,0 the Hon'ble

Supreme Court had an occasion of dealing with the matter almost similar to the factual matrix of the present case and after discussing the various

judicial pronouncements made in the recent past on the issue including the one which are referred to in the preceding paragraphs the Hon'ble Supreme

Court in the Paragraph 17 & 18 has held as under :-

“17. When viewed in the backdrop of the above facts, it is difficult to reject the contention urged on behalf of the appellant that what the deceased-

employee intended to do by his letter dated 8th October, 2007 was to seek voluntary retirement and not resignation from his employment. We say so in

the light of several attendant circumstances. In the first place, the employee at the time of his writing the letter dated 8th October, 2007 was left with

just about one and a half years of service. It will be too imprudent for anyone to suggest that a bank employee who has worked with such commitment

as earned him the appreciation of the management would have so thoughtlessly given up the retrial benefits in the form of pension etc. which he had

earned on account of his continued dedication to his job. If pension is not a bounty, but a right which the employee acquires on account of long years

of sincere and good work done by him, the Court will be slow in presuming that the employee intended to waive or abandon such a valuable right

without any cogent reasons. At any rate there ought to be some compelling circumstance to suggest that the employee had consciously given up the

right and benefit, which he had acquired so assiduously. Far from the material on record suggesting any such conscious surrender abandonment or

waiver of the right to retrial benefit including pension, we find that the material placed on record clearly suggests that the employee had no source of

income or sustenance except the benefit that he had earned for long years of service. This is evident from a reading of the letter dated 8th October,

2007 in which the employee seeks release of his retiral benefits at the earliest to enable him to undergo medical treatment that he requires. The letter,

as seen earlier, lays emphasize on the fact that for his sustenance the employee is dependent entirely on such benefits. It is in that view difficult for us

to attribute to the employee the intention to give up what was rightfully his in terms of retiral benefits, when such benefits were the only source not

only for his survival but for his medical treatment that he so urgently required. For a waiver of a legally enforceable right earned by an employee, it is

necessary that the same is clear and unequivocal, conscious and with full knowledge of the consequences. No such intention can be gathered from the

facts and circumstances of the instant case. The employee’s subsequent letters and communication which are placed on record cannot be said to

be an afterthought. Being proximate in point of time letter dated 8th October, 2007 must be treated to be a part of the subsequent communication

making the employee’s intentions clear, at least for purposes of determining the true intention underlying the act of the employee.

It is, in our opinion, abundantly clear that the beneficial provisions of a Pension Scheme or Pension Regulations have been interpreted rather

liberally so as to promote the object underlying the same rather than denying benefits due to beneficiaries under such provisions. In cases where an

employee has the requisite years of qualifying service for grant of pension, and where he could under the service conditions applicable seek voluntary

retirement, the benefit of pension has been allowed by treating the purported resignation to be a request for voluntary retirement. We see no

compelling reasons for doing so even in the present case, which in our opinion is in essence a case of the deceased employee seeking voluntary

retirement rather than resigning.â€​

In the context of the judicial pronouncement discussed in the preceding paragraphs and considering the terminology

(Premature Retiremet/Voluntary Retirement). In Annexure P-2 put forth by the petitioner it can be safely concluded that the intention

of the petitioner was not resignation from service but it was a proposal for considering the claim of the petitioner for voluntary retirement.

14 Another reason why this Court finds it difficult to accept the stand of the Bank in granting resignation is that, there is no specific date mentioned

from which the petitioner intended to resign from the service nor can it be treated as a letter of 3 month's notice of resignation which is required. The

letter also does not deal with, the depositing of 3 month's salary in lieu of the resignation with immediate effect.

15 In the absence of all these if the respondent Bank on its own draw an inference and interpret the letter of voluntary retirement to be one of

resignation the same cannot be accepted nor can it be held to be justified in any manner and the impugned order Annexure P-1 dated 01.12.2004

therefore is not proper, legal and justified and the same deserves to be and is accordingly set aside. As a consequence the petitioner would have to be

treated to have been taken back in service and continued in service till he reaches the age of superannuation and petitioner would also be entitled for

all consequential benefits including all wages and other retiral dues. The respondent Bank is directed to calculate the aforesaid dues payable to the

petitioner treating him to be in service from 11.12.2004 onwards till he attained the age of superannuation and the entire monetary benefits which he

would be entitled for, after adjusting any money if any that have already been paid to him shall be released to him forthwith without any further delay

within a period of 4 months from the date of receipt of copy of this order. In the event if respondent Bank fails to release the payment within a period

of 4 months the entire dues payable to the petitioner would carry interest at the rate of 6% per annum from the date it fell due till the date of actual

payment.

With the aforesaid directions, the writ petition stands allowed.