DIRECTOR GENERAL CENTRAL RESERVE POLICE FORCE Vs CPL SUNIL SINGH .
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: C.A. No.-010800-010800 / 2017
Diary number: 33326 / 2015
Advocates: B. KRISHNA PRASAD Vs
ANIL KUMAR GAUTAM
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10800 OF 2017 (Arising out SLP (C) No.33370 of 2015)
The Director General Central Reserve Police Force …. Appellant(s)
Versus
Cpl. Sunil Singh and Ors. …. Respondent(s)
With
CIVIL APPEAL NO.10801 OF 2017 (Arising out of SLP (C) No.8984 of 2016)
The Director General Central Reserve Police Force …. Appellant(s)
Versus
Cpl. B.S. Siddha and Ors. …. Respondent(s)
J U D G M E N T
Deepak Gupta, J.
Leave granted.
2. Both the appeals are being disposed of by a common
judgment since the facts involved are similar and the legal issues
involved are identical. Respondent No.1 in both the cases i.e.,
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writ petitioners before the High Court had initially joined service
as Airmen in the Indian Air Force. An advertisement was issued
by the Union Public Service Commission in May, 2010 inviting
applications for filling up of Group ‘A’ post of Assistant
Commandant in the Central Reserve Police Force. Admittedly,
the respondents (i.e., the original writ petitioners) had applied for
this post but it now stands established on record that they had
not sought permission of their higher authorities before
submitting the application. It is not disputed that at the relevant
time the original writ petitioners had not completed 7 years of
service in the Air Force. It is also not disputed that as per Air
Force Order No.14 of 2008 and Air Force Order No. 4 of 2012, a
person employed in the Air Force must seek permission of the
higher authority before applying for any post and is not eligible
for applying for a civil post before completing 7 years of service in
the Air Force.
3. The respondents-original writ petitioners were successful in
the written examination and were selected. It was only thereafter
that they apprised the higher authorities in the Air Force that
they had applied for a civil job. After appearing in the interview
they were selected but the Air Force did not relieve them on the
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ground that they could not have applied for civil employment
without permission of the competent authority and before
completion of 7 years of service in the Air Force.
4. The writ petitioners filed petitions in the High Court. The
High Court in the case of Cpl. B.S. Siddha, held that the original
writ petitioner was guilty of making a mis-statement that he had
sought prior permission. However, taking into consideration the
future of the petitioner and the fact that 7 years of service had
been completed by that time, the petitioner was permitted to join
the civil post. The Air Force was directed to issue Discharge
Certificate and relieve the petitioner within a period of 6 weeks
from the date of the order and the petitioner was directed to
undergo basic training in the Para Military Forces. Thereafter,
the Court also directed that late joining of the petitioner will not
affect his seniority which will be reckoned as per his merit along
with other batch mates. In the case of Cpl. Sunil Singh following
Cpl. B.S. Siddha’s judgment (supra), a similar direction was
issued.
5. The appellants herein are aggrieved only by the last portion
of the judgment whereby the seniority of the original writ
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petitioners is to be reckoned as per the merit in the batch in
which they were selected.
6. Having considered the case we are of the view that writ
petitioners could not have been granted this relief. Admittedly,
they had applied for the civil employment without informing their
superior authorities. It is also admitted that they had not
completed 7 years of service in the Air Force at the relevant time.
Cpl. B.S. Siddha had joined the Air Force as an Airman on
27.12.2006 and completed 7 years on 26.12.2013. As far as Cpl.
Sunil Singh is concerned he joined the Air Force on 27.12.2005
and completed 7 years on 26.12.2012. Therefore, obviously they
could not have applied for the job in the year 2010 and could not
have appeared in the Examination which was conducted in the
year 2012. No doubt by the time they were selected, one of them
had completed 7 years of service but as far as Cpl. B.S. Siddha is
concerned he had not even completed 7 years of service. The writ
petitioners were given relief on compassionate and equitable
basis and since that portion of the judgment has not been
challenged before us, we refrain from commenting on the same.
However, the writ petitioners who were not eligible when they
applied for the post and have been given benefit by the High
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Court by treating their case compassionately, cannot claim
seniority from the date when they were not even eligible. Their
seniority may be fixed by considering them to be the senior most
in the batch in which they underwent training.
7. The appeals are allowed in the aforesaid terms. Pending
application(s), if any, stand(s) disposed of.
………………………..J. (Madan B. Lokur)
…………………………J. (Deepak Gupta)
New Delhi August 23, 2017