MISRA, J.
1. The appellant has challenged the impugned government notice dated 23-1-1989 under Rule 10(4)(a)(i) of the Maharashtra Civil Services (Pension) Rules, 1982 (hereinafter referred to as "the Pension Rules") for his premature retirement from government service. The present appeal is filed against the judgment dated 29-6-1992 passed by the Maharashtra Administrative Tribunal at Bombay by which the appellants petition for quashing the aforesaid notice was dismissed.
2. Rule 10 of the Pension Rules empowers the Government to prematurely retire a government servant in public interest. Criteria or guidelines for such retirement are not spelt out under the Rule but are expressed under the circulars dated 2-9-1977, 1-9-1983 and 12-5-1986. Prior to the aforesaid notice dated 23-1-1989, the Special Review Committee considered the appellants case along with his confidential record for the period of seven years ending 1986-87 in the light of the criteria laid down in the circular dated 12-5-1986. In terms of the said Rule, the appellant has challenged the impugned notice mainly on the ground that circular dated 12-5-1986 is not applicable to his case, instead circular dated 1-9-1983 is applicable, under which there is no provision for a second review and review is only permissible before one reaches the age of 50 years. In this case, this having not been done, it would be deemed to have been approved. Hence, subsequent review after crossing the age of 50 years would constitute to be the second review which is barred by the circular dated 1-9-1983. He further submits that even if the aforesaid 1986 circular is applicable, he, having been promoted as Deputy Superintendent Engineer from the post of Executive Engineer after 1986, which is a promotional post, any adverse document would be deemed to have been wiped off. For all these reasons, the impugned notice is liable to be quashed.
3. In order to appreciate the point it is necessary to refer to some essential facts.
4. The appellant was born on 11-5-1935, thus completed the age of 49 years on 11-5-1984 and attained the age of 50 years on 11-5-1985. It is not in dispute that the appellant joined his services in the Public Works Department prior to his age of 35 years. He was promoted to the post of Deputy Engineer in 1973 and further promoted as Executive Engineer in 1981. The appellants case is that he continued in serve beyond the age of 50 years. It is on these facts the submission is that as per requirement of the aforesaid circular of 1983 which requires review of a case prior to one attaining the age of 50 years and that not having been done, and he continued even after this, it would be deemed to have been reviewed for approval. With reference to the 1983 circular, it is submitted that there is no provision for a second review, on the contrary it specifically records that only one single review should be undertaken in respect of Classes I and II Gazetted Officers, who have entered into services before the age of 35 years and about to reach the age of 50 years or have completed 30 years qualified service, whichever is earlier to which class the appellant belongs. It further records a second review at the age of 55 years should not be taken as a matter of course. However, the Government reserves its right to review the case of any such officer at any time after the initial review based on his subsequent work and conduct or physical or mental health which may make premature retirement clearly desirable. In the present case, the contention rightly is that we are not concerned about this part of the circular. In a nutshell, the submission is that when he continued in service even after attaining the age of 50 years, there would not arise any premature retirement under the 1983 circular; it can only be by a later review on a limited ground which is referred in the latter part of this circular which is not applicable to the appellants case.
5. It is also submitted that even if it could be said a second review was permissible, the criteria for retention in service ought to have been that which prevailed at the time the appellant reached his 50th year that would be admittedly "not below average" as set out in the government circular dated 1-9-1983. Hence, the Review Committee fell into error in applying the standard as set in the circular dated 12-5-1986, to be "not below good". Thus if the standard as set in the circular dated 1-9-1983 is applied, the appellant was qualified for promotion. As per the Tribunals order, the review of the appellants case was taken on 9-6-1987.
6. On the other hand, the case of the respondent-State is that prior to the impugned notice dated 30-1-1989, the Special Review Committee considered the case of the appellant along with the confidential record for the period of seven years ending 1986-87 in the light of the criteria as laid down as per the government circular dated 12-5-1986. The said Committee came to the conclusion that his record is on the whole less than good, hence, recommended for compulsory retirement of the appellant. The said recommendation has also been accepted by the Government and he has been ordered to be retired prematurely. However, the Governments decision to retire the appellant prematurely is based on the overall performance for the relevant years in question.
7. The Bench hearing this petition earlier was prima facie inclined to accept the contention for the appellant but in view of the decision in the case Suryakant Govind Oke v. State of Maharashtra in which it was held that even if an officers case has not been reviewed before he crossed the age of 50 years, his case can be reviewed under circular dated 12-5-1986 read with Rule 10(4)(a)(i) of the aforesaid Rule. This led to this case being referred to a large Bench by means of an order dated 13-5-1998. This is how this case is placed before us.
8. The case of Suryakant Govind Oke while considering the case with reference to the circular dated 12-5-1986 recorded that the said circular took into account the earlier circulars dated 2-9-1977, 1-9-1983 and 30-11-1984, held : (SCC p. 422, para 8).
"8. A conjoint reading of the above two paras of the circular show that the cases of government servants, Class I gazetted, may be reviewed once and the review may take place at the age of 50-55 years. Undoubtedly in this case, review has taken place at the age of 55 insofar as the appellant is concerned. We are not persuaded to accept the argument that when there was no first review before the employee reached the age of 50 years, there could be no review at the age of 55, to determine whether the employee deserved to be continued in service. The Rules and the circular do not prohibit the review at the age of 55." *
9. However, the case later was decided on the basis of the facts of that case based on the relevant service records. In fact learned counsel for the appellant submitted that in case his submission on the applicability of the circular dated 1-9-1983 is not accepted then the Court may examine the appellants service records as was done in the case of Suryakant Govind Oke.
10. We have heard learned counsel for the parties at length. We have scrutinised the circular dated 1-9-1983. Firstly, there is nothing in it to be read as deemed review in case any officers case is not considered before he crosses the age of 50 years. It is true the said circular refers to a review of any officer of Classes I and II only, but this would not lend any support to the appellant as nothing is brought before us to show that any review was ever made earlier to debar the review in question to construe it to be second review. In fact the aforesaid review by the Special Review Committee on 9-6-1987 was the first review exercised by the respondent in respect of the appellants case. This apart, even if we accept the appellants interpretation, the same stands dissolved in view of para 3 of the circular dated 12-5-1986 which is quoted hereunder.
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"3. Those government servants whose reviews have not been done on their attaining the age of 50/55 years and those whose review are to be done, the procedure as stated in a, b and c hereinabove will be followed." *
11. This makes it absolutely clear that in respect of such government servant whose case has not been reviewed on his attaining the age of 50/55, it is to be done in terms of this para. As we have already recorded there was no review done by the respondent-State, admittedly, even according to the appellant, before he reached the age of 50 years. Hence, review is permissible under this para which totally discards the interpretation of learned counsel for the appellant based on the circular of 1983.
12. We further do not find any merit in the submission for the appellant that the Special Review Committee at the point of consideration of the case of the appellant should have only considered the standard as set out in the circular dated 23-1-1983 as that was the circular when the appellant attained the age of 50 years. Admittedly, when the Special Review Committee examined the case of the appellant, as aforesaid, on 9-6-1987, the Circular dated 12-5-1986 was in existence. In fact para 3 of this circular has empowered the authority to review all such cases, to which the appellant falls, whose review was not undertaken earlier. These circulars are in fact procedural in nature. Whenever any case is reviewed all or any such circulars in force, at that point of time whenever that case is considered, such circulars would be applicable, unless barred by it or any other law in force, which is not the case here. In fact, even the 1983 circulars latter part as aforesaid empowers the Government to prematurely retire on any material coming under its scrutiny subsequently. Thus the Special Review Committee rightly tested the appellants case on the standard, "not below good" as per the 1986 circular which was in force at that relevant time and not on the standard as set out in the 1983 circular, namely, "not below average". So we have no hesitation to hold that the appellants case is covered by the circular dated 12-5-1986 and the authority rightly tested his case on the standard of "not below good". It is not in dispute in this case that on the test of this standard, for the relevant years in question, the appellant would not qualify
13. Lastly, learned counsel for the appellant submitted that in any case the consideration based on the standard of the 1986 circular in case any adverse material existed would stand erased so far the appellant is concerned, since the appellant was promoted from the post of Executive Engineer to the post of Deputy Superintendent Engineer. Reliance is placed on the letter of the impugned notice dated 23-1-1989 itself describing him as Deputy Superintendent Engineer. When we asked the learned counsel to place any material of his taking this ground before any authority or before the High Court, he was unable to point the same. We do not find even such a ground in the special leave petition. Even otherwise we find mere description, as aforesaid, as such, firstly in the absence of any details, whether Deputy Superintendent Engineer is a promotional post or an equivalent post, it is not possible to hold he was promoted as such. No inference could possibly be drawn on the basis of describing him to be as such in the said letter. This apart, we find in an affidavit filed before the High Court by Vithal Baburao Brahmakeshatriya, an officer of the Public Works Department sworn on 17-4-1989, that is to say, subsequent to the said notice dated 23-1-1989, where he was described as Deputy Superintendent Engineer, in para 1 of this affidavit, he is described to be working only as Executive Engineer in the Public Works Department. This affidavit clearly negatives the contention of the appellant that as on 23-1-1989, he was promoted to the higher post of Deputy Superintendent Engineer
14. In view of the aforesaid findings, we do not find any merit in the appeal and it is accordingly dismissed as such.
15. However, on the facts and circumstances of the case, costs on the parties.
