- (1.) Mr B. Kanta Rao states that the appellant has died. He applies for substitution of the appellant by his wife Fatimabi, his heir and legal representative. He undertakes to file his appearance for and on behalf of the heir and legal representative of the deceased namely, Fatimabi, within one week from today. The application is allowed on the undertaking given by Mr. Rao to file his appearance on her behalf and to carry out consequential amendments within one week from today.
(2.) The appellant was at the material time Electrical and Signal maintainer working with South central Railways under the Divisional signal and Telecommunication Engineer (Maintenance) , Secunderabad. He was prematurely retired from service w. e. f. 20/2/1976 in public interest on completion of 30 years' qualifying service, after giving him three months' notice as required under the relevant rules. His compulsory retirement was with a view to strengthening administrative machinery and to ensure efficiency. However, on considering the representations received from the appellant, his case was reconsidered by the Railway Board. By order dated 12/5/1980 he was reinstated in service w. e. f. 26/5/1980. Under the said order the intervening period between the date of his premature retirement and the date of his reinstatement was treated as leave due and admissible. Since the appellant had 36 days' leave at average pay to his credit and 62days of leave with half pay, he was paid leave salary accordingly and the balance period was treated as extraordinary leave without pay.
(3.) The appellant contends that in some other cases of such reinstatement the employees have been paid full salary and, therefore, he should also be paid full salary for the entire period between his premature retirement and reinstatement. The claim of the appellant has to be considered in the light of the Guidelines issued by the Railway Board dealing with such cases, as contained in the confidential letter dated 15/11/1979, addressed to the general Managers of all Indian Railways, which is Annx. I to the counter-affidavit filed by the respondents in the present proceedings. Part III of these Guidelines deals with the procedure for consideration of representations by employees who have been served with the order of premature retirement. Paras 4 and 5 of Part III of these Guidelines provide as follows: "4.If in any case, it is decided to reinstate a prematurely retired railway employee in service after considering his representation in accordance with these instructions, the period intervening between the date of premature retirement and the date of reinstatement may be treated as duty, or as leave or as dies non as the case may be, taking into account the merits of each case. 5. Where the Review Representation Committee records a definitive finding that the premature retirement of the railway servant was on account of political or personal victimisation, the intervening period should be treated as duty with full pay and allowances. In other cases, it would not be appropriate to treat the period during which the employee had not worked, as on duty and allow him the duty pay for the same. In such cases, the period may hitherto be treated as leave due and admissible or dies non, as the authority ordering reinstatement may decide. ";