Bajrang Lal Sharma Vs C.K. Mathew .

23 January 2020
Supreme Court
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BAJRANG LAL SHARMA Vs C.K. MATHEW .

Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA, HON'BLE MR. JUSTICE KRISHNA MURARI
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: CONMT.PET.(C) No.-000453-000454 / 2012
Diary number: 36464 / 2012
Advocates: R. C. KOHLI Vs

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Reportable

IN THE SUPREME COURT OF INDIA

INHERENT JURISDICTION

CONTEMPT PETITION (CIVIL)Nos.453-454 OF 2012

CIVIL APPEAL NOS. 2504-2505 OF 2012

BAJRANG LAL SHARMA …PETITIONER

VERSUS

C.K. MATHEW AND ORS. …ALLEGED CONTEMNORS/

RESPONDENTS

J U D G M E N T

Uday Umesh Lalit, J.

1. These Contempt Petitions seek to highlight non-compliance of

directions issued by this Court in its Judgments dated 07.12.2010 in Suraj

Bhan Meena and another vs. State of Rajasthan and others1 and

29.08.2012 in Salauddin Ahmed and another vs. Samta Andolan2 and

1 (2011) 1 SCC 467 2 (2012) 10 SCC 235

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

seek initiation of contempt proceedings against the alleged

contemnors/respondents.

2. The Contempt Petitioner, a Rajasthan Administrative Officer of

1982 batch, had preferred DB Civil Writ Petition No.8104 of 2008 before

the High Court3 for following reliefs:-

(i) By an appropriate writ, order or direction the

Hon’ble Court may be pleased to quash and set aside

the notification dated 25.04.2008.

(ii) By further appropriate writ order or direction the

Hon’ble Court may be pleased to direct respondents

to strictly adhere to the “catch-up rule” and revise

the seniority of all the petitioners in comparison to

SC/ST candidates after giving the benefit of

regaining of the seniority by the general category

candidates as envisaged by the circular dated

01.04.1997 and provisional seniority list dated

26.06.2000.

(iii) By further appropriate writ order or direction the

Hon’ble Court may be pleased to declare the circular

dated 20.10.2000 unconstitutional and illegal as the

same is not in accordance with the theory of

compartmentalization.

3 High Court of Rajasthan, Jaipur Bench, Jaipur

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

(iv) By further appropriate writ order or direction the

Hon’ble Court may be pleased to further direct

respondents to revise the seniority list since 1982 as

the benefit of seniority given to the reserved

category candidates before 1995 in accordance with

the Rule 33 of RAS Rules, 1954 is illegal.

(v) By further appropriate writ order or direction the

Hon’ble Court may be pleased to restrain the

respondents to provide consequential seniority of

SC/ST candidates as the Rules were not framed in

pursuance of Article 16(4-A). In alternative if Rule

33 talks about giving benefit of consequential

seniority then that rule be declared unconstitutional

to the extent it provides consequential seniority to

SC/ST employees.

(vi) By further writ, order or direction the respondents be

directed to strictly adhere to post based roster system

as envisaged by R.K. Sabharwal’s case and

respondents be further directed to bifurcate 53 seats

occurring in 2008 because of the selection to IAS

post in their respective years of vacancies for the

sake of holding year wise DPCs for those years.

(vii) By further writ, order or direction the respondents be

restrained to provide the benefit of reservation in

promotion with consequential seniority unless and

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

until they establish the existence of three compelling

reasons as enunciated in the judgment of M. Nagraj.

(viii) By further writ, order or direction the respondents be

directed to revise the seniority of all the petitioners

and they should be given the benefit of their

seniority in pursuance of the “catch-up rule”.

(ix) By further writ, order or direction the respondents be

restrained to make any selection for IAS cadre

through promotion till disposal of this writ petition.

3. The High Court by its judgment and order dated 05.02.20104

quashed the notifications dated 25.04.2008 and 28.12.2002 and all

consequential actions. The challenge to the judgment of the High Court

was considered by this Court and by its decision in Suraj Bhan1 the view

taken by the High Court was affirmed. The factual background was

considered by this Court as under:-

“4. All the writ petitioners, as also the petitioners in

SLP (C) No. 6385 of 2010, are members of the

Rajasthan Administrative Service and are governed by

the Rajasthan Administrative Service Rules, 1954. The

writ petitioners in their respective writ petitions

challenged the Notification dated 25-4-2008, issued by

the State of Rajasthan in exercise of its powers

conferred by the proviso to Article 309 of the

4 Bajrang Lal Sharma vs. State of Rajasthan, WP (C)No.8104 of 2008 (Raj) and other

connected matters

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Constitution of India amending the Rajasthan “Various

Service Rules” with effect from 28-12-2002.

5. According to the writ petitioners, they had been

inducted in the Rajasthan Administrative Service in

December 1982, through selection by the Rajasthan

Public Service Commission. Vide notice dated 26-6-

2000, the State Government issued a provisional

seniority list of Rajasthan Administrative Service

Selection Grade as on 1-4-1997, in which Writ

Petitioner 1, Bajrang Lal Sharma, was placed above

Suraj Bhan Meena (Scheduled Tribe) and Sriram

Choradia (Scheduled Caste).

6. The said seniority list was published pursuant to the

order of this Court dated 16-9-1999, passed in Ajit

Singh (II) v. State of Punjab5 and another order of the

same date in Ram Prasad v. D.K. Vijay6. Once again

provisional seniority lists were published on 27-11-

2003 and 12-5-2008. Subsequently, the State of

Rajasthan published the final seniority lists of super-

time scale and selection scale of the service on 24-6-

2008 as on 1-4-1997 and provisional seniority list

dated 2-7-2008 as on 1-4-2008, wherein the name of

Bajrang Lal Sharma was shown below the names of

both Suraj Bhan Meena and Sriram Choradia.

7. The Notification dated 25-4-2008, which was the

subject-matter of challenge in the writ petition was

challenged on two grounds. It was firstly contended

that the proviso dated 28-12-2002, which had been

added to the Various Service Rules was subject to the

final decision of this Court in Writ Petition (Civil) No.

234 of 2002 filed in All India Equality Forum v. Union

of India, but the same was yet to be decided. Therefore,

during the pendency of the writ petition before this

Court, the respondents had acted improperly in

deleting the abovementioned proviso in the Various

Service Rules by the Notification dated 25-4-2008,

5 (1999) 7 SCC 209 6 (1999) 7 SCC 251

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

which amounted to giving a consequential seniority to

candidates belonging to the Scheduled Castes and

Scheduled Tribes, which could not have been given

without quantifying the figures of Scheduled Caste and

Scheduled Tribe candidates to enable a decision to be

arrived at that reservation was required in promotion

and also to show that the State had to pass such orders

for compelling reasons, such as, backwardness,

inadequacy of representation, as held by this Court in

M. Nagaraj v. Union of India7. It was contended that

since the State Government had not complied with the

directions given by this Court in M. Nagaraj case7, the

notification in question was liable to be quashed.

8. It was further urged on behalf of the writ petitioner

Bajrang Lal Sharma, that in Indra Sawhney v. Union of

India8, this Court had held that Article 16(4) of the

Constitution of India did not permit reservations in the

matter of promotion. Thereafter, the Constitution

(Seventy-seventh Amendment) Act, 1995, was enacted

and came into force on 17-6-1995. The subsequent

special leave petitions filed in Union of India v. Virpal

Singh Chauhan9, Ajit Singh Januja v. State of Punjab10

[Ajit Singh (I)] and Ajit Singh (II) v. State of Punjab5,

introduced the “catch-up” rule and held that if a senior

general candidate was promoted after candidates from

the Scheduled Castes and Scheduled Tribes have been

promoted to a particular cadre, the senior general

candidate would regain his seniority on promotion in

relation to the juniors who had been promoted against

reserved vacancies.”

7 (2006) 8 SCC 212 8 1992 Supp. (3) SCC 217 9 (1995) 6 SCC 684 10 (1996) 2 SCC 715

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

3.1 After considering the decision of the Constitution Bench of this

Court in M. Nagaraj7 the matter was concluded as under:-

“60. The vital issue which fell for determination was

whether by virtue of the implementation of the

constitutional amendments, the power of Parliament

was enlarged to such an extent so as to ignore all

constitutional limitations and requirements.

61. Applying the “width” test and “identity” test, the

Constitution Bench held that firstly, it is the width of

the power under the impugned amendments

introducing amended Articles 16(4-A) and 16(4-B)

that had to be tested. Applying the said tests, the

Constitution Bench, after referring to the various

decisions of this Court on the subject, came to the

conclusion that the Court has to be satisfied that the

State had exercised its power in making reservation for

Scheduled Caste and Scheduled Tribe candidates in

accordance with the mandate of Article 335 of the

Constitution, for which the State concerned would

have to place before the Court the requisite quantifiable

data in each case and to satisfy the Court that such

reservation became necessary on account of

inadequacy of representation of Scheduled Caste and

Scheduled Tribe candidates in a particular class or

classes of posts, without affecting the general

efficiency of service.

62. The Constitution Bench went on to observe that the

constitutional equality is inherent in the rule of law.

However, its reach is limited because its primary

concern is not with efficiency of the public law, but

with its enforcement and application. The Constitution

Bench also observed that the width of the power and

the power to amend together with its limitations, would

have to be found in the Constitution itself. It was held

that the extension of reservation would depend on the

facts of each case. In case the reservation was

excessive, it would have to be struck down.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

63. It was further held that the impugned Constitution

Amendments, introducing Articles 16(4-A) and

16(4-B), had been inserted and flow from Article

16(4), but they do not alter the structure of Article

16(4) of the Constitution. They do not wipe out any of

the constitutional requirements such as ceiling limit

and the concept of creamy layer on one hand and

Scheduled Castes and Scheduled Tribes on the other

hand, as was held in Indra Sawhney case8.

64. Ultimately, after the entire exercise, the

Constitution Bench held that the State is not bound to

make reservation for Scheduled Caste and Scheduled

Tribe candidates in matters of promotion but if it

wished, it could collect quantifiable data touching

backwardness of the applicants and inadequacy of

representation of that class in public employment for

the purpose of compliance with Article 335 of the

Constitution.

65. In effect, what has been decided in M. Nagaraj

case7 is part recognition of the views expressed in

Virpal Singh Chauhan case9, but at the same time

upholding the validity of the Seventy-seventh, Eighty-

first, Eighty-second and Eighty-fifth Amendments on

the ground that the concepts of “catch-up” rule and

“consequential seniority” are judicially evolved

concepts and could not be elevated to the status of a

constitutional principle so as to place them beyond the

amending power of Parliament. Accordingly, while

upholding the validity of the said amendments, the

Constitution Bench added that, in any event, the

requirement of Articles 16(4-A) and 16(4-B) would

have to be maintained and that in order to provide for

reservation, if at all, the tests indicated in Articles

16(4-A) and 16(4-B) would have to be satisfied, which

could only be achieved after an inquiry as to identity.

66. The position after the decision in M. Nagaraj case7

is that reservation of posts in promotion is dependent

on the inadequacy of representation of members of the

Scheduled Castes and Scheduled Tribes and Backward

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Classes and subject to the condition of ascertaining as

to whether such reservation was at all required.

67. The view of the High Court is based on the decision

in M. Nagaraj case7 as no exercise was undertaken in

terms of Article 16(4-A) to acquire quantifiable data

regarding the inadequacy of representation of the

Scheduled Caste and Scheduled Tribe communities in

public services. The Rajasthan High Court has rightly

quashed the Notifications dated 28-12-2002 and 25-4-

2008 issued by the State of Rajasthan providing for

consequential seniority and promotion to the members

of the Scheduled Caste and Scheduled Tribe

communities and the same does not call for any

interference.

68. Accordingly, the claim of petitioners Suraj Bhan

Meena and Sriram Choradia in Special Leave Petition

(Civil) No. 6385 of 2010 will be subject to the

conditions laid down in M. Nagaraj case7 and is

disposed of accordingly. Consequently, Special Leave

Petitions (C) Nos. 7716, 7717, 7826 and 7838 of 2010,

filed by the State of Rajasthan, are also dismissed.”

3.2. Thus, the view taken by the High Court that no exercise was

undertaken in terms of Article 16(4-A) of the Constitution to acquire

quantifiable data regarding inadequacy of the representation of the

Scheduled Caste (SC) and Scheduled Tribe (ST) communities in public

services, was accepted.

4. On 31.03.2011 the State Government constituted a Committee,

known as Bhatnagar Committee, to look into different aspects relating to

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

reservation in promotion and consequential seniority in terms of the

Judgment of this Court in M. Nagaraj7. The Terms of Reference of the

Committee were:-

“1. Collection and analysis of quantifiable data of

inadequacy of representation of SC and ST in matters

of their promotions and consequential seniority.

2. To ascertain the extent of representation of

members of the SC/ST at each level of promotion in

the various levels of each cadre (There are 110

government cadres in the State).

3. Recommend the guiding principles of maintaining

administrative efficiency vis-à-vis reservation in

promotion of SC/STs.”

4.1 The Committee submitted its Report to the State Government on

19.08.2011. Some of the relevant portions of the Report were as under:-

“10.5. Overall analysis of inadequacy in State and

Subordinate Services as on 1.4.2010

Total Number of State Service 11457

Subordinate 64803

Grand Total 76260

Total number of Levels/Grade Pay State Service 12

Subordinate 13

Total 25

The overall picture after analyzing the position in the

Grade Pay Wise of State and Subordinate Services, in

fact, indicates highly inadequate representation for SC

and ST in these services as further detailed below.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

10.5.1. Inadequacy of Representation in Subordinate

Services.

There are thirteen levels for Subordinate Services as

described in Sections 10.4.13 to 1.4.25 i.e. Grade Pays

1650 to 4800 and among them they represent a total of

64326 employees which is almost 84% of the total of

State and subordinate services. In the first group taken

up for detailed analysis of 6 levels i.e. 2800 to 4800. It

would be seen that one level of 2800 has only 128 posts

and can be left out. In the remaining five levels it can

be seen that out of 20 results each for SC and ST in the

five tables above, for the SC there are results of

Alarming Shortage, 5 for Substantial Shortage, 5 for

Moderate Shortage and 1 showing Marginal Shortage.

In two cases the cadres are saturated and excess

representation has been indicated only in 3 cases (2

Moderate and 1 Marginal). In the case of ST there are

11 results showing Alarming Shortage, 2 showing

Substantial Shortage, 3 showing Moderate Shortage

and 2 showing Marginal Shortage. In the remaining 2

cases cadres are saturated. In the remaining seven

levels from 1650 to 2400, four out of them i.e., 1650,

1800, 1850 and 2100 consist of small numbers are of

no consequence. In the remaining levels at 1900, 2000

and 2400, 12 results each for SC and ST do not show

any case of alarming excess, there are two cases of

moderate excess and 5 cases of marginal excess. On

the contrary, there are 4 cases of alarming shortages, 6

of substantial shortages, five of moderate shortages and

one of marginal shortage.

10.5.2. Inadequacy of Representation in State

Services.

Out of 12 levels for state services, the initial four levels

i.e., 4800, 5400, 6000 and 6600 represent 17408

employees, i.e. almost 87% of the total of state

services. Again out of 15 results each for SC and ST,

in case of SC 6 showing Alarming Shortage, 3 show

Substantial Shortage, 6 show Moderate Shortage and

only 1 shows Marginal Excess. In the case of ST, there

are 11 results showing Alarming Shortage, 3 showing

substantial shortage and 1 showing Moderate Shortage.

The remaining one result is of Marginal Excess. In

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

another group of two levels i.e., 7600 and 8700

representing 2244 employees indicate a mixed picture

bordering towards Inadequacy. Exactly out of 8 results

for SC and ST each for SC there are 4 results showing

Alarming Shortage and 1 showing Marginal Shortage.

There is one case of Substantial Excess and one each

of Moderate and Marginal Excess.

In the case of ST there are 2 results showing Alarming

Shortage, 1 result of Marginal Substantial Shortage. 1

case of Moderate Shortage and 2 results of Marginal

Shortage. Finally, there is one case of Marginal

Excess.

A third group of two levels i.e., 7000 and 7200

representing only 72 employees indicates saturation

levels for both SC and ST. The last remaining group

consisting of 4 levels i.e., 6800, 8200, 8900 and 10000

representing only 240 employees generally indicate

excess representation. In fact, nut of a total number of

16 results for SC and ST each, for SC 3 indicate

Alarming Shortage and 1 shows a Marginal Shortage.

In 1 case the result shows saturation of the cadre. The

remaining 11 results show 3 Alarming Excess, 4

Substantial Excess, 2 Moderate Excess and 2 results

are of Marginal Excess. In the case of ST there are 6

cases of Alarming Shortage, 1 case of Substantial

Shortage, 1 case of Moderate Shortage and 2 cases of

Marginal Shortage. In the remaining cases there are 4

cases of Alarming Excess, 1 case of Marginal Excess

and 1 case of Cadre Saturation.”

4.2. From paragraphs 10.11.4 onwards the Committee considered

figures of excess/shortage of reserved candidates in different grades and

put the concerned data in tabulated form and the conclusions were

summarized as under:-

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

“16.1. Annual Census of State Government

Employees carried out by Directorate of Statistics.

Figures of years 1997, 2001, 2005 and 2009 of the

census indicate that the representation of SC and ST in

public services has increased from 18.59% to 27.19%.

The Pay Range Wise census has also indicated that the

existing levels just seem to be reaching the required

percentage in the lowest pay ranges but they are still

far behind in the higher pay ranges. (Section 9.1.2.2.).

… … …

16.7. Backwardness of SC and ST well

established on the basis of Quantifiable Data.

The Committee finds that backwardness of SC and ST

is well established on the basis of quantifiable data.

(Section 11.5).”

5. On 11.09.2011 a notification was issued in the Gazette amending

the Rajasthan Administrative Service Rules, 1954 as under:-

“DEPARTMENT OF PERSONNEL

(A-Gr.-II)

NOTIFICATIONS

Jaipur, September 11, 2011

G.S.R. 67.- In exercise of the powers conferred by the

proviso to Article 309 of the Constitution of India, the

Governor of Rajasthan hereby makes the following

rules further to amend in the Rajasthan Administrative

Service Rules, 1954, namely:-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Administrative

Service (Amendment) Rules, 2011.

(2) They shall be deemed to have come into force

w.e.f. 1-4-1997.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

2. Amendment of rule 33.- In sub-rule (1) of rule 33

of the Rajasthan Administrative Service Rules, 1954

after the existing last proviso, the following new

proviso at the next serial number shall be added,

namely:-

“that reservation for Scheduled Castes and

Scheduled Tribes employees, with

consequential seniority, shall continue till

the roster points are exhausted; and

adequacy of promotion is achieved.

Once the roster points are complete the

theory of replacement shall thereafter be

exercised in promotion whenever vacancies

earmarked for Scheduled Castes/Scheduled

Tribes employees occur.

If on the application of these provisions

Scheduled Castes/Scheduled Tribes

employees who had been promoted earlier

and are found in excess of adequacy level,

shall not be reverted and shall continue on

ad-hoc basis, and also any employee who

had been promoted in pursuance to

Notification No. F7(1)DOP/A-II/96 dated

1-4-1997 shall not be reverted.

Notification No. F.7(1)DOP/A-II/96 dated

1-4-1997 shall be deemed to have been

repealed w.e.f. 1-4-1997.

Explanation:- Adequate representation

means 16% representation of the Scheduled

Castes and 12% representation of the

Scheduled Tribes in accordance with the

roster point.”

6. In DB Civil Contempt Petition No. 941 of 2010 which was filed

earlier in the High Court seeking implementation of the directions issued

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

by the High Court in its judgment and order dated 05.02.2010 in DB Civil

Writ Petition No.8104 of 2008, the High Court by its judgment and order

dated 23.02.2012 found the alleged contemnors to be guilty of violation

of the judgment and order dated 05.02.2010. The High Court held the

notification dated 11.09.2011 to be void holding that the same did not

amount to valid compliance.

7. The matter again reached this Court in the form of challenge to said

decision of the High Court and was dealt with by this Court in its decision

in Salauddin2.

7.1. The submissions in respect of the notification dated 11.09.2011

were noted as under:-

“18. Appearing for the appellants, the learned Attorney

General pointed out that the Notification issued by the

State Government on 11-9-2011, had been declared

void by the High Court by holding that the same did

not amount to valid compliance and the Notification

dated 1-4-1997 should be given effect to. The learned

Attorney General submitted that since by the

Notification dated 11-9-2011, the earlier Notification

dated 1-4-1997 had been withdrawn, the same could

not be given effect to without first declaring the

Notification dated 11-9-2011 to be ultra vires.

19. The learned Attorney General submitted that the

Notification dated 11-9-2011 could not have been

declared ultra vires in the absence of a substantive writ

petition challenging the same, and, in any event, it

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

could not be questioned in a contempt proceeding or be

declared ultra vires therein, particularly, when the

Bhatnagar Committee had been appointed in terms of

the order passed by this Court in M. Nagaraj case7 and

the Notification dated 11-9-2011 was issued in

pursuance of the report of the said Committee.

… … …

38. Dr Dhavan fairly conceded that an order may be

violated without any wilful intent to disobey the same.

Referring to Para 459 of Halsbury’s Laws of England,

dealing with “unintentional disabilities”, Dr Dhavan

pointed out that sometimes it may so happen that an

order of court is breached without any intention on the

part of the offender to do so. Dr Dhavan submitted that

this could be such a case and, accordingly, the

contemnors could be directed to purge themselves of

the contempt by withdrawing all the notifications,

including the Notification dated 11-9-2011, and

implementing the order dated 5-2-20104, and also to

punish the contemnors without sentence.”

7.2. The issue whether the State and its authorities were guilty of willful

and deliberate violation of binding directions was considered by this Court

as under:-

“41. Inasmuch as no further action was taken by the

State and its authorities after the said notifications were

quashed, the contempt petition was filed mainly on the

ground that the State and its authorities had by their

inaction in complying with the requirements set out in

M. Nagaraj case7, committed contempt of court and

the same was accepted and the appellants herein were

found guilty of having committed contempt of court by

such inaction.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

42. The next thing that we are required to consider is

whether such inaction was on account of any

circumstances which prevented the State Government

and its authorities from taking action in terms of the

observations made by the Division Bench of the High

Court in its judgment dated 5-2-20104, or whether such

inaction was on account of the deliberate intention of

the State and its authorities not to give effect to the

same.

43. The learned Attorney General, who had appeared

for the State of Rajasthan and its authorities, had

submitted that the order dated 5-2-20104, was in two

parts. While one part dealt with the quashing of the two

notifications, the other was with regard to the

observations made in the said order with regard to the

directions given in M. Nagaraj case7 for collection of

the quantifiable data before giving effect to the

provisions of Article 16(4-A) of the Constitution. The

learned Attorney General has also emphasised that in

order to give effect to the second part of the judgment

and order of the Division Bench of the Rajasthan High

Court and the directions given in para 68 of the

judgment in Suraj Bhan Meena case1, the Government

of Rajasthan had appointed the Bhatnagar Committee

to obtain the quantifiable data to comply with the

directions given in the two aforesaid judgments. The

learned Attorney General has also pointed out that

directions have been given to all the different

departments on 14-2-2011, to ensure compliance with

the directions contained in Suraj Bhan Meena case1.

44. Although, it has been urged on behalf of the

respondents that there was a restraint order on the State

and its authorities from giving effect to the

observations made in the order passed by the Division

Bench of the High Court on 5-2-20104, or even in the

order passed in Suraj Bhan Meena case1, the State and

its authorities remained inactive on the plea that it had

appointed the Bhatnagar Committee to collect the data

necessary in terms of the judgment and order passed in

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

M. Nagaraj case7, which had been reiterated by this

Court in Suraj Bhan Meena case1.

45. The explanation given on behalf of the State and its

authorities cannot be discounted, since in order to act

in terms of the sentiments expressed by the High Court

and this Court, it was necessary to collect the

quantifiable data in respect of the Scheduled Caste and

Scheduled Tribe candidates. For collection of such

data, the State appointed the Bhatnagar Committee

which was entrusted with the work of obtaining such

quantifiable data so that the provisions of the amended

clause (4-A) included in Article 16 of the Constitution

could be given effect to in terms of the directions given

in M. Nagaraj case7, subsequently reiterated in Suraj

Bhan Meena case1.

46. The various submissions advanced by Mr Salve, Dr

Dhavan and Mr Sanjeev Prakash Sharma in support of

the decision of the Division Bench of the High Court,

holding the appellants guilty of contempt of court and,

in particular, the alleged inaction to implement the

judgment and orders in M. Nagaraj case7 and Suraj

Bhan Meena case1 are not very convincing, since in

order to comply with the findings in M. Nagaraj case7

and Suraj Bhan Meena case1, necessary data was

required to be collected, in the absence of which it was

not possible for the State and its authorities to act in

terms of the observations made in M. Nagaraj case7

and in Suraj Bhan Meena case1.

47. Accordingly, we are of the view that despite the

fact that there has been delay on the part of the State

and its authorities in giving effect to the observations

made in the two aforesaid cases, there was no wilful or

deliberate intention on their part to defy the orders of

this Court. The very fact that the Bhatnagar Committee

was appointed indicates that the State and its

authorities had every intention to implement the

aforesaid observations, though the progress of such

implementation has been tardy. Accordingly, we are

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

unable to sustain the impugned judgment11 and order

of the Division Bench of the High Court holding the

appellants guilty of contempt of court for purported

violation of the order passed by the Division Bench of

the Jaipur Bench of the Rajasthan High Court on 5-2-

20104, while disposing of Civil Writ Petition No. 8410

of 2008. Consequently, the judgment and order under

appeal has to be set aside.

48. We accordingly allow the appeals and set aside the

aforesaid judgment, but with the further direction that

the State and its authorities act in terms of the Report

of the Bhatnagar Committee, in accordance with the

decision rendered in M. Nagaraj case7 and in Suraj

Bhan Meena case1, within two months from the date of

communication of this judgment and order. There will

be no order as to costs.”

7.3. It was thus found by this Court in paragraphs 46 and 47 that there

was no willful and deliberate violation; that the State Government had

appointed the Bhatnagar Committee to collect the data necessary in terms

of the Judgment and Order passed by this Court in M. Nagaraj7 case

which principles were reiterated in the decision in Suraj Bhan1. The

directions issued by this Court in paragraph 48 were clear that the State

Government and its authorities were to act in terms of the Report of the

Bhatnagar Committee in accordance with the decision rendered in M.

11 Bajrang Lal Sharma vs. Salauddin Ahmed, Civil Contempt Petitions Nos. 359 and 941 of

2010 in WP(C)No.8104 of 2008, order dated 23-2-2012 (Raj)

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Nagaraj7 case and in the decision in Suraj Bhan1 within two months from

the date of decision of this Court.

8. The aforesaid decision was rendered by this Court on 29.08.2012

and the instant Contempt Petitions were filed in November, 2012 setting

out the grievance as under:-

“13. That State of Rajasthan despite the judgment

dated 29.8.2012 passed by this Hon’ble Court, wherein

notification dated 11.9.2011 was not accepted as

compliance to judgment dated 5.2.2010 & 7.12.2010,

had issued a order dated 12.9.2012: whereby direction

was issued to all the departments to publish the

seniority lists and make promotions on the basis of the

notification dated 11.9.2011.

… … …

14. That the action of the State of Rajasthan of making

promotions on the basis of the Notification dated

11.9.2011 is in blatant contempt to the directions given

by this Hon’ble Court in judgment dated 29.8.2012

despite of the understanding / conceding of the State of

Rajasthan that after quashing of the Notifications dated

25.4.2008 and 28.12.2002, the Notification dated

1.4.1997 revives. In order to make compliance of the

judgment dated 5.2.2010, as also required by this

Hon’ble Court vide judgment dated 29.8.2012, the

General Category employees are entitled for their

vested and accrued rights of regained seniority.

… … …

15. That this Hon’ble Court in directions dated

29.8.2012 had clearly directed the State of Rajasthan to

make the compliance of the judgment in terms of the

report of the Bhatnagar Committee, in accordance with

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

M. Nagraj7 and Suraj Bhan Meena1. It is relevant to

mention that Bhatnagar Committee has no where

recommended giving of consequential Seniority to

SC/ST w.e.f. 1.4.1997. It is also to be noted that

Bhatnagar Committee conducted study of only 17

services out of 117 services and out of those 17

services in 16 services there is excessive representation

of the SC/ST employees on promotional posts. In M.

Nagraj7 this Hon’ble Court observed that study is to be

conducted in each case and where there is adequate or

excessive representation that powers under Article

16(4A) cannot be excercised. … …”

9. Notice was issued by this Court on 09.01.2013 whereafter pleadings

have been exchanged and certain additional documents have also been

placed on record.

9.1. In the meantime, the notification dated 11.09.2011 and the

Bhatnagar Committee Report were challenged in the High Court in DB

Civil Writ Petition No. 13476 of 2012 and in other connected matters and

the challenge is still pending. By order dated 20.09.2016 it was observed:-

“Looking at the facts of the case we are of the view that

the writ petitions, i.e., Civil Writ Nos. 14176, 20799,

13476, 16694 of 2012, pending in the High Court of

Rajasthan should be decided finally at an early date,

preferably within three months from the date of

intimation of this order to the High Court.

Parties to the litigation shall appear before the High

Court on 30th September, 2016, so that the date for final

hearing can be fixed by the High Court on that day.”

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

9.2. To similar effect was the Order dated 05.12.2017 by which it was

observed:-

“We are informed that pursuant to our order dated

20.09.2016, Writ Petitions are listed before the

Rajasthan High Court after two weeks.

We request the High Court of Rajasthan to dispose of

the Civil Writ Nos.14176, 20799, 13476, 16694 of

2012 without further delay.”

9.3. In view of the fact that by Order dated 15.11.201712 a Bench of

three Judges of this Court had referred the matter to a larger Bench to

consider whether the law declared by this Court in M. Nagaraj7 needed to

be revisited, the Writ Petitions were deferred by the High Court.

9.4. The present Contempt Petitions were, therefore, adjourned vide

Order dated 03.04.2018 with following observations:-

“Post the contempt petitions after the report is received

from the High Court of Rajasthan on the disposal of

Writ Petition(C)No.20119 of 2012 and other connected

matters.

The parties are free to bring to the notice of this Court

once the matters are disposed of by the High Court.”

12 (2018) 17 SCC 261

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

10. A Constitution Bench of this Court, in Jarnail Singh and others

vs. Lachhmi Narain Gupta and others13 dealt with the matter while

answering the reference as aforesaid and observed:-

“23. This brings us to whether the judgment in

Nagaraj7 needs to be revisited on the other grounds that

have been argued before us. Insofar as the State having

to show quantifiable data as far as backwardness of the

class is concerned, we are afraid that we must reject

Shri Shanti Bhushan’s argument. The reference to

“class” is to the Scheduled Castes and the Scheduled

Tribes, and their inadequacy of representation in public

employment. It is clear, therefore, that Nagaraj7 has, in

unmistakable terms, stated that the State has to collect

quantifiable data showing backwardness of the

Scheduled Castes and the Scheduled Tribes. We are

afraid that this portion of the judgment is directly

contrary to the nine-Judge Bench in Indra Sawhney

(1)8 Jeevan Reddy, J., speaking for himself and three

other learned Judges, had clearly held:

“[t]he test or requirement of social and

educational backwardness cannot be applied

to the Scheduled Castes and the Scheduled

Tribes, who indubitably fall within the

expression “backward class of citizens”.”

(See SCC p. 727, paras 796 to 797.)

Equally, Dr Justice Thommen, in his

conclusion at para 323(4), had held as

follows: (SCC pp. 461-62)

“323. Summary

* * *

(4) Only such classes of citizens who are

socially and educationally backward are

qualified to be identified as Backward

Classes. To be accepted as Backward Classes

for the purpose of reservation under Article

13 (2018) 10 SCC 396

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

15 or Article 16, their backwardness must

have been either recognised by means of a

notification by the President under Article

341 or Article 342 declaring them to be

Scheduled Castes or Scheduled Tribes, or, on

an objective consideration, identified by the

State to be socially and educationally so

backward by reason of identified prior

discrimination and its continuing ill effects

as to be comparable to the Scheduled Castes

or the Scheduled Tribes. In the case of the

Scheduled Castes or the Scheduled Tribes,

these conditions are, in view of the

notifications, presumed to be satisfied.””

24. In fact, Chinnaiah14 has referred to the Scheduled

Castes as being the most backward among the

Backward Classes (see para 43). This is for the reason

that the Presidential List contains only those castes or

groups or parts thereof, which have been regarded as

untouchables. Similarly, the Presidential List of

Scheduled Tribes only refers to those tribes in remote

backward areas who are socially extremely backward.

Thus, it is clear that when Nagaraj7 requires the States

to collect quantifiable data on backwardness, insofar as

Scheduled Castes and Scheduled Tribes are concerned,

this would clearly be contrary to Indra Sawhney (1)8

and would have to be declared to be bad on this ground.

25. However, when it comes to the creamy layer

principle, it is important to note that this principle

sounds in Articles 14 and 16(1), as unequals within the

same class are being treated equally with other

members of that class. The genesis of this principle is

to be found in State of Kerala v. N.M. Thomas15. This

case was concerned with a test-relaxation rule in

promotions from lower division clerks to upper

division clerks. By a 5:2 majority judgment, the said

rule was upheld as a rule that could be justified on the

basis that it became necessary as a means of generally

14 E.V. Chinnaiah v. State of A.P., (2005) 1 SCC 394 : (2008) 2 SCC (L&S) 329 15 (1976) 2 SCC 310 : 1976 SCC (L&S) 227

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

giving a leg-up to Backward Classes. In para 124,

Krishna Iyer, J. opined: (SCC p. 363)

“124. A word of sociological caution. In the

light of experience, here and elsewhere, the

danger of “reservation”, it seems to me, is

threefold. Its benefits, by and large, are

snatched away by the top creamy layer of

the “backward” caste or class, thus keeping

the weakest among the weak always weak

and leaving the fortunate layers to consume

the whole cake. Secondly, this claim is

overplayed extravagantly in democracy by

large and vocal groups whose burden of

backwardness has been substantially

lightened by the march of time and

measures of better education and more

opportunities of employment, but wish to

wear the “weaker section” label as a means

to score over their near-equals formally

categorised as the upper brackets. Lastly, a

lasting solution to the problem comes only

from improvement of social environment,

added educational facilities and cross-

fertilisation of castes by inter-caste and

inter-class marriages sponsored as a

massive State programme, and this solution

is calculatedly hidden from view by the

higher “backward” groups with a vested

interest in the plums of backwardism. But

social science research, not judicial

impressionism, will alone tell the whole

truth and a constant process of objective re-

evaluation of progress registered by the

“underdog” categories is essential lest a

once deserving “reservation” should be

degraded into “reverse discrimination”.

Innovations in administrative strategy to

help the really untouched, most backward

classes also emerge from such socio-legal

studies and audit exercises, if

dispassionately made. In fact, research

conducted by the A.N. Sinha Institute of

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Social Studies, Patna, has revealed a dual

society among harijans, a tiny elite gobbling

up the benefits and the darker layers

sleeping distances away from the special

concessions. For them, Articles 46 and 335

remain a “noble romance” [As Huxley

called it in “Administrative Nihilism”

(Methods and Results, Vol. 4 of Collected

Essays).], the bonanza going to the “higher”

Harijans. I mention this in the present case

because lower division clerks are likely to

be drawn from the lowest levels of Harijan

humanity and promotion prospects being

accelerated by withdrawing, for a time,

“test” qualifications for this category may

perhaps delve deeper. An equalitarian

breakthrough in a hierarchical structure has

to use many weapons and Rule 13-AA

perhaps is one.” (emphasis in original)

26. The whole object of reservation is to see that

Backward Classes of citizens move forward so that

they may march hand in hand with other citizens of

India on an equal basis. This will not be possible if only

the creamy layer within that class bag all the coveted

jobs in the public sector and perpetuate themselves,

leaving the rest of the class as backward as they always

were. This being the case, it is clear that when a court

applies the creamy layer principle to Scheduled Castes

and Scheduled Tribes, it does not in any manner tinker

with the Presidential List under Articles 341 or 342 of

the Constitution of India. The caste or group or sub-

group named in the said List continues exactly as

before. It is only those persons within that group or

sub-group, who have come out of untouchability or

backwardness by virtue of belonging to the creamy

layer, who are excluded from the benefit of reservation.

Even these persons who are contained within the group

or sub-group in the Presidential Lists continue to be

within those Lists. It is only when it comes to the

application of the reservation principle under Articles

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

14 and 16 that the creamy layer within that sub-group

is not given the benefit of such reservation.

27. We do not think it necessary to go into whether

Parliament may or may not exclude the creamy layer

from the Presidential Lists contained under Articles

341 and 342. Even on the assumption that Articles 341

and 342 empower Parliament to exclude the creamy

layer from the groups or sub-groups contained within

these Lists, it is clear that constitutional courts,

applying Articles 14 and 16 of the Constitution to

exclude the creamy layer cannot be said to be thwarted

in this exercise by the fact that persons stated to be

within a particular group or sub-group in the

Presidential List may be kept out by Parliament on

application of the creamy layer principle. One of the

most important principles that has been frequently

applied in constitutional law is the doctrine of

harmonious interpretation. When Articles 14 and 16

are harmoniously interpreted along with other Articles

341 and 342, it is clear that Parliament will have

complete freedom to include or exclude persons from

the Presidential Lists based on relevant factors.

Similarly, constitutional courts, when applying the

principle of reservation, will be well within their

jurisdiction to exclude the creamy layer from such

groups or sub-groups when applying the principles of

equality under Articles 14 and 16 of the Constitution of

India. We do not agree with Balakrishnan, C.J.’s

statement in Ashoka Kumar Thakur16 that the creamy

layer principle is merely a principle of identification

and not a principle of equality.

28. Therefore, when Nagaraj7 applied the creamy layer

test to Scheduled Castes and Scheduled Tribes in

exercise of application of the basic structure test to

uphold the constitutional amendments leading to

Articles 16(4-A) and 16(4-B), it did not in any manner

interfere with Parliament’s power under Article 341 or

Article 342. We are, therefore, clearly of the opinion

that this part of the judgment does not need to be

16 Ashoka Kumar Thakur v. union of India, (2008) 6 SCC 1 : 3 SCEC 35

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

revisited, and consequently, there is no need to refer

Nagaraj7 to a seven-Judge Bench. We may also add at

this juncture that Nagaraj7 is a unanimous judgment of

five learned Judges of this Court which has held sway

since the year 2006. This judgment has been repeatedly

followed and applied by a number of judgments of this

Court, namely:

28.1. Anil Chandra v. Radha Krishna Gaur17 (two-

Judge Bench) (see paras 17 and 18).

28.2. Suraj Bhan Meena v. State of Rajasthan1 (two-

Judge Bench) (see paras 10, 50, and 67).

28.3. U.P. Power Corpn. Ltd. v. Rajesh Kumar18 (two-

Judge Bench) [see paras 61, 81(ix), and 86].

28.4. S. Panneer Selvam v. State of T.N.19 (two-Judge

Bench) (see paras 18, 19, and 36).

28.5. Central Bank of India v. SC/ST Employees

Welfare Assn.20 (two-Judge Bench) (see paras 9 and

26).

28.6. Suresh Chand Gautam v. State of U.P.21 (two-

Judge Bench) (see paras 2 and 45).

28.7. B.K. Pavitra v. Union of India22 (two-Judge

Bench) (see paras 17 to 22).”

10.1 The conclusion arrived at in para 36 of the decision was:-

36. Thus, we conclude that the judgment in Nagaraj7

does not need to be referred to a seven-Judge Bench.

However, the conclusion in Nagaraj7 that the State has

to collect quantifiable data showing backwardness of

the Scheduled Castes and the Scheduled Tribes, being

17 (2009) 9 SCC 454 18 (2012) 7 SCC 1 19 (2015) 10 SCC 292 20 (2015) 12 SCC 308 21 (2016) 11 SCC 113 22 (2017) 4 SCC 620

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

contrary to the nine-Judge Bench in Indra Sawhney

(1) 8 is held to be invalid to this extent.”

11. Thereafter, by way of Interlocutory Application No.17130 of 2019

a copy of order dated 05.10.2018 issued by the Government of Rajasthan

was placed on record. The relevant portion of said order was as under:-

“As per the opinion of Law Department in reference to

the judgment dated 09.02.2017 delivered by Hon’ble

Supreme Court in SLP No.2368/2011 B.K. Pavitra

V/s. Govt. of India, the notification dated 11.09.2011

is hereby clarified as under:-

As per the provisions of notification dated

11.09.2011 of Personnel Department, the

benefits of consequential seniority in

reservation in promotion for public servants

of SC/ST categories, can only be extended till

the achievement of the condition of adequacy

in promotion or till roster point is completed.

Once the fulfillment of roster point,

replacement theory will be applicable.

As per the principle laid down by Hon’ble

Supreme Court in above judgment dated

09.02.2017 and above provision provided in

notification dated 11.09.2011, in the matter

of promotion of public servants of Scheduled

Castes/Scheduled Tribes categories, where

adequacy of representation has been

achieved, the consequential seniority cannot

be given and the public servants of General

& OBC categories will regain their

consequential seniority and seniority lists

will be issued accordingly.

Hence all Recruiting Officers/HODs hereby

instructed to implement the above order word

by word.”

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

12. In affidavit dated 17.02.2019 filed on behalf of the State

Government following stand was taken in para 3 of the affidavit:-

“3. A clarification was sought to be issued by the State

Government vide Circular dated 05.10.2018.

However, the Circular dated 05.10.2018 was made

inoperative/stayed by the State Government

immediately after the issuance of the Circular dated

05.10.2018 in the month of October, 2018 itself. Thus

the circular of 05.10.2018 has never been acted upon.

The present government is seeking re-examine the

efficacy of the Circular dated 05.10.2018. It is

reiterated that the Circular of 05.10.2018 is

inoperative.”

13. We heard Mr. M. L. Lahoti, learned Advocate for the contempt

petitioner and Dr. Manish Singhvi, learned Senior Advocate for the alleged

contemnors.

It was submitted by Mr. Lahoti, learned Advocate that the directions

issued by this Court in Suraj Bhan Meena1 were not complied with; that the

Notification dated 11.09.2011 was in contempt of the directions issued by

this Court; that the stand taken in the affidavit dated 17.02.2019 was

completely incorrect and more than 50 inter-departmental orders had been

passed implementing Circular dated 05.10.2018; that in the light of Circular

dated 05.10.2018 adequacy level in RAC Cadre having been achieved the

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

contempt petitioner ought to be extended the benefit of regaining of seniority

along with all consequential benefits of reservation in promotion from

RAS23 to IAS24.

In response, Dr. Singhvi, learned Senior Advocate submitted that

Notification dated 11.09.2011 was found to be in contempt of binding

directions and was specifically held by the High Court to be inoperative;

however, the view taken by the High Court was set aside by this Court; and

that the Notification dated 11.09.2011 cannot therefore be held to be in

contempt of the directions issued by this Court; that challenge to such

Notification and to the recommendations of the Bhatnagar Committee was

still pending in the High Court; and that one of the pending writ petitions

was that of the contempt petitioner himself.

14. The law declared by this Court in M. Nagraj7, which was followed

in Suraj Bhan Meena1 is clear that in the absence of any quantifiable data

relating to the issue of backwardness and inadequacy of representation of

the concerned classes in public employment, no benefit of consequential

seniority could be extended. Therefore, in Suraj Bhan Meena1, the

23 Rajasthan Administrative Service 24 Indian Administrative Service

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

Notifications dated 28.12.2002 and 25.08.2008 providing for consequential

seniority in promotion to the Members of the SC/ST communities were set

aside.

15. Since the decision in Suraj Bhan Meena1 was on the premise that

no such exercise was undertaken to acquire quantifiable data, the State

Government constituted the Bhatnagar Committee. The Committee went

into the issues and made certain recommendations based on which a

Notification was issued by the State Government on 11.09.2011. Whether

that amounted to contempt or not was a subject matter of discussion before

the High Court which, by its judgment and order dated 23.02.2012 found

said Notification to be not in compliance of binding directions and to be

invalid. The challenge in Salauddin2 was inter alia to the finding arrived at

by the High Court in its contempt jurisdiction and the submission advanced

by the learned Attorney General as recorded in paras 18 and 19 of the

decision in Salauddin2 was that in the absence of any substantive writ

petition challenging the same, said Notification could not have been

questioned in contempt jurisdiction. The decision in Salauddin2 set aside

the view taken by the High Court. Thus, the issuance of Notification dated

11.09.2011 was not found to be in contempt nor was it invalidated for being

non-compliant of any binding directions.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

16. As a matter of fact, the directions issued by this Court in para 48

were clear that the State and its authorities were to act in terms of the report

of the Bhatnagar Committee in accordance with the decisions in M. Nagraj7

and Suraj Bhan Meena1. The basic foundation of the present contempt

petitions projecting the issuance of Notification dated 11.09.2011 to be in

contempt of the directions issued by this Court, thus, does not survive. In

any case, challenge to said Notification and the report of the Bhatnagar

Committee is still pending consideration before the High Court where the

correctness and validity thereof will be gone into in accordance with law.

17. With the decision of this Court in Jarnail Singh13 the matter also

stands on a slightly modified footing. As concluded by this Court in Jarnail

Singh13 the conclusion in M. Nagraj7 that the State has to collect

quantifiable data showing backwardness of SC/ST, being contrary to the 9

Judges Bench decision in Indra Sawhney8, was held to be invalid. The

challenge to the recommendations given by the Bhatnagar Committee and

the quantifiable data adverted to by the Committee will therefore have to be

seen by the High Court in the light of the directions issued by this Court in

Jarnail Singh13.

18. It is, thus, clear that all these issues need to be gone into in a

substantive challenge and will be beyond the scope of contempt jurisdiction.

Contempt Petition (Civil)Nos.453-454 of 2012 in Civil Appeal Nos. 2504-2505 of 2012

Bajrang Lal Sharma vs. C.K. Mathew and ors.

The issuance of Notification dated 11.09.2011 was in exercise of powers

vested in the concerned authorities and if the approach and the exercise is

otherwise incorrect or wrong, the same can be tested and considered while

dealing with the substantive challenge but such issuance cannot be said to

be contumacious to invite any action in contempt jurisdiction.

19. In the circumstances, we see no reason to entertain these contempt

petitions any longer. These contempt petitions are directed to be closed.

We, however, request the High Court to consider taking up all the matters

where challenge has been made to the issuance of Notification dated

11.09.2011 and to the recommendations of the Bhatnagar Committee and

such allied issues as early as possible and dispose of the same preferably

within a period of six months from the date of this order.

………………………………J.

[Uday Umesh Lalit]

………………………………J.

[Indira Banerjee]

………………………………J.

[M.R. Shah]

New Delhi;

January 23, 2020.