GANGA VISHAN GUJRATI Vs THE STATE OF RAJASTHAN
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-006007-006007 / 2019
Diary number: 41464 / 2018
Advocates: ABHISHEK GUPTA Vs
1
. REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.6007 of 2019 (@SLP (C) No. 31825 of 2018)
Ganga Vishan Gujrati & Ors. …Appellants
Versus
State of Rajasthan & Ors. …Respondents
With
Civil Appeal No. 6009 of 2019 (@SLP (C) No. 154 of 2019)
With
Civil Appeal No. 6008 of 2019 (@SLP (C) No. 153 of 2019)
2
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1 Adjudicating on a vexed issue of service jurisprudence, a Division Bench of
the High Court of Judicature of Rajasthan allowed a batch of Special Appeals and
reversed a judgment of the learned Single Judge dated 19 April 2018. The
consequence of the judgment of the Division Bench dated 6 August 2018 is that the
writ petition instituted by the appellants under Article 226 of the Constitution stands
dismissed. This has given rise to the present batch of appeals. Since similar issues
arise, all the appeals were heard together.
2 The appellants were appointed as Patwaris in the Revenue Department on 21
December 1993. On 17 June 2011, an advertisement was issued by the State of
Rajasthan for holding a departmental examination to select candidates for 93
vacancies in the post of Land Records Inspector 1 . The vacancies related to the
years 2008-09 and 2009-10. A fresh advertisement dated 28 January 2013 notified
an increase in the number of vacancies to 155, including the vacancies for 2010-11.
In response to a query made on 24 December 2014 under the Right to Information
Act 2005, a year-wise bifurcation of the 155 vacancies was provided indicating that:
67 vacancies arose in 2008-09;
1 “LRI”
3
26 vacancies arose in 2009-10; and
62 vacancies arose in 2010-11.
3 On 16 May 2013, the appellants appeared for the departmental examination
and were declared successful for the post of LRI. On 7 November 2013, a
provisional seniority list was issued from 1 April 2012. The grievance of the
appellants is that though (in their submission) they were appointed against
vacancies that arose in 2008-09, 2009-10 and 2010-11, their names were not
included in the provisional seniority list. On 31 March 2014, the appellants were
promoted as LRIs in pursuance of which they have been working on that post. On
12 March 2015, the Rajasthan Revenue Board 2 issued a communication to the
Collector to prepare a list of persons who were appointed as LRIs against vacancies
for the year 2009-10. The names of the appellants did not find mention in the
seniority list as on 1 April 2012. Orders were issued on 11 June 2015, 6 July 2015
and 6 August 2015 promoting LRIs to the post of Nayab Tehsildar, treating them to
have been appointed on the post of LRI against the year of promotion in which the
vacancies arose. This was in terms of a notification dated 8 October 2014 by which
Rule 171-A of the Rajasthan Land Revenue (Land Records) Rules 1957 3 was
amended to change the criterion for determining seniority from the date of
continuous officiation on the post of LRI to the recruitment year of promotion. The
appellants were aggrieved by the denial of the benefit of the notification dated 8
2 “Board”
3 “1957 Rules”
4
October 2014. Aggrieved by what was perceived as differential treatment, a
representation was submitted on 14 September 2015 to the Chairman of the Board
of Revenue for granting the appellants the benefit of the notification dated 8 October
2014 and placing them in the seniority list against the recruitment year. A final
seniority list, computing seniority as on 1 April 2012 was issued on 12 May 2016 in
terms of Rule 171-A(2). According to the appellants, their names were not included
in the seniority list despite the fact that the recruitment year was 2010-11.
4 This led to the institution of a Writ Petition 4 by the appellants before the High
Court of Rajasthan seeking a direction for the declaration of appointments;
promoting them against the recruitment year of promotion and placing them in the
seniority list issued on 12 May 2016 against the recruitment year of promotion with
consequential benefits. On 24 April 2017, another final seniority list was issued
determining seniority as on 1 April 2014. The appellants claim that they were placed
below persons who were promoted against vacancies which arose after the year of
vacancies against which the appellants were promoted. During the pendency of the
Writ Petition, an order was passed by the State of Rajasthan on 8 May 2017
whereby, persons along with the appellants who were placed in the seniority list
dated 24 April 2017, were sought to be removed from the list and were directed to
4 SB Civil Writ Petition No 6530/2016
5
be treated as appointed in 2014-15. This gave rise to a subsequent Writ Petition 5
before the High Court.
5 By a judgment dated 19 April 2018, the Single Judge allowed the Writ Petition
by setting aside the action of the State in not regarding the year of promotion of
those, including the appellants, who were selected pursuant to the advertisements
dated 17 June 2011 and 28 January 2013 against vacancies for 2008-09, 2009-10
and 2010-11. The Single Judge held that persons selected under Rule 284(2) of the
1957 Rules through a competitive examination restricted to serving Patwaris were
entitled to be promoted against the vacancies of the respective years subject to their
eligibility. The State was accordingly directed to place persons selected in the final
seniority list issued on 12 May 2016 against the recruitment year of promotion with
consequential benefits.
6 The judgment of the Single Judge has been reversed in appeal by the
Division Bench of the High Court on 6 August 2018.
7 Assailing the judgment of the Division Bench, the appellants moved this Court
in proceedings under Article 136 of the Constitution. Pleadings have been
completed. We have heard Mr Paras Kuhad, Senior Counsel on behalf of the
Appellants; Dr Manish Singhvi, Senior Counsel appearing for the State of Rajasthan;
5 SB Civil Petition No 6299/2017
6
Mr P N Misra, Senior Counsel, Mr Manoj Swarup, Senior Counsel and Mr Hitendra
Nath Rath, Mr Rohit K Singh and Ms Pratibha Jain, Counsel for the contesting
respondents.
8 In order to appreciate the nature of the controversy in the present batch of
appeals, it is necessary to understand the enabling legal framework. The State of
Rajasthan, in pursuance of its powers conferred by Section 261(2) of the Rajasthan
Land Revenue Act 1956 6 , laid down provisions governing the service conditions of
the employees of the Land Revenue Department. They were embodied in the 1957
Rules. Rule 284 of the 1957 Rules regulates the mode of selection to the post of
LRI. Initially selection was envisaged through direct recruitment and on seniority-
cum-merit. Later, as explained below, a proportion was set apart for in-service
candidates who passed a competitive departmental examination. Thereafter, direct
recruitment was abolished. Rule 284 was amended from time to time in the following
manner:
On 22 September 1977, recruitment to the post was to be made on the basis of
direct recruitment (50 per cent) and seniority-cum-merit (50 per cent);
On 27 June 1981, the quota for promotion through seniority-cum-merit was
increased to 65 per cent; 15 per cent was to be through a competitive
examination amongst serving Patwaris and 20 per cent was to be through direct
recruitment; and
6 “Act 1956”
7
On 22 August 1985, promotion through seniority-cum-merit was increased to 80
per cent, while selection through a departmental examination for serving
Patwaris was increased to 20 per cent. The category of direct recruitment was
deleted.
Rule 284, as amended, reads thus:
“284. Selection of candidates for admission to the school in
the respective cadre strength shall be made:-
(i) by promotion of Patwaris of the Revenue and Land
Records Departments, on the basis of seniority-cum-
merit, for 80% of the vacancies;
(ii) on the basis of a competitive examination which shall
be restricted to serving patwaris of Revenue (Land
Records) Department who fulfill the conditions of
eligibility as given in Rules 286, for 20% of the
vacancies. Provided that the minimum age limit for
such patwaris shall be 45 years.”
Rule 285 requires the Board to notify the actual number of vacancies that will be
filled up by recruitment from among the serving Patwaris of the Revenue (Land
Records) Department and the number to be allotted to the Scheduled Castes and
Scheduled Tribes.
Rule 286 prescribes the qualifications:
“286. Qualifications - Candidates intending to apply for
selection must possess the following qualification: -
(i) That he is a patwari of Revenue (Land Records)
Department and has five years of service experience
as patwari;
(ii) That he has passed Secondary Examination or any
other equivalent examination recognized by
Government;
8
(iii) That he is not above 45 years of age on the first day
of January, next following the last date fixed for
receipt of application for admission to the said
school;
(iv) That he is patwar diploma holder or he is exempted
from this diploma as per rules.”
Rule 287 requires a competitive examination to be held by the Board for recruitment
from amongst serving Patwaris of the Revenue (Land Records) Department for
admission to the training school in the manner laid down in the 1957 Rules. Rule
288 provides for the submission of applications, the subjects for the examination,
preparation of a list of candidates securing qualifying marks, making of admissions
to the school, reservations, salary during training, grant of diplomas on the passing
of the training examination and the maintenance of a list of successful candidates on
the basis of the aggregate marks obtained in the examination. Rule 299 provides
that upon the completion of one year of probation period, candidates would be
eligible for being confirmed. Rule 299 stipulates that promotees of the same year
shall rank senior to the direct recruits from serving Patwaris of the same year. Rule
299 contains a reference to direct recruitment though the provision for direct
recruitment has been done away with in Rule 284.
9 On 22 September 1977, an amendment was made to the 1957 Rules by the
introduction of Part V-A containing Rules 347-A and 347-B. Rule 347-A provides
thus:
“347-A. Regulation of pay, Leave, allowances, Pension etc.-
Except as otherwise provided in these rules, the pay
9
allowances, pension, leave and other conditions of service of
the Patwaris, Inspectors‟ Land Records and Sadar Qanungos
shall be regulated by the following rules as amended from
time to time:-
1. The Rajasthan Travelling Allowance Rules, 1971;
2. The Rajasthan Civil Services (Unification of Pay
Scales) Rules, 1950;
3. The Rajasthan Civil Services (Rationalisation of Pay
Scales) Rules, 1956;
4. The Rajasthan Service Rules, 1951;
5. The Rajasthan Civil Services (Revised Pay) Rules,
1961;
6. The Rajasthan Civil Services (New Pay) Rules, 1968
7. Any other rules prescribing general conditions of
service made by the appropriate authority under the
proviso to Article 309 of the Constitution of India and for
the time being in force.
8. Any other general order or amendment in the Rajasthan Subordinate Services (Recruitment and other Service
Conditions) Rules 1960, issued by the Department of
Personnel shall mutatis mutandis be applicable unless
any order to the contrary is issued by the Government.”
Rule 347-B provides thus:
“347-B Application of Certain miscellaneous Rules. -
Notwithstanding anything contained in these rules, the
following rules shall apply to the recruitment and other
conditions of service of the Patwaris, Inspectors, Land
Records and Sadar Qanungos as they apply to other
categories of Government servants: -
1. The Rajasthan Civil Services (Absorption of Surplus
Personnel) Rules, 1969.
2. The Rajasthan Civil Services (Substantive appointment
and determination of seniority of temporary employees)
Rules, 1972.
3. The Rajasthan Services (Recruitment by promotion
against vacancies of Earlier Years) Rules, 1972.”
10
10 Rule 347-A provides that except as otherwise provided in the rules, pay,
allowances, pension, leave and other conditions of service are to be regulated by
the rules enumerated under eight categories. Among the rules which have been
enumerated are the Rajasthan Subordinate Services (Recruitment and other Service
Conditions) Rules 1960 7 . Any general order or amendment in the 1960 Rules is
made applicable, mutatis mutandis. Besides this, entry 7 refers to other rules
prescribing general conditions of service made under Article 309 of the Constitution,
for the time being in force. The opening words of Rule 347-A make the applicability
of the enumerated rules subject to a provision specifically contained in the 1960
Rules. On the other hand, Rule 347-B contains an overriding provision under which
notwithstanding anything contained in the 1957 Rules, conditions of service would
be governed by certain enumerated rules. Among them are the Rajasthan Services
(Recruitment by promotion against vacancies of earlier years) Rules 1972 8 .
11 A significant distinction which must be noticed between Rule 347-A and Rule
347-B, lies in their prefatory words. Rule 347-A begins with the expression “except
as otherwise provided in these rules”. Rule 347-B commences with the expression
“notwithstanding anything contained in these rules”. The significance of this
difference in terminology lies in the fact that the rules enumerated in Rule 347-A will
govern the conditions of service unless a specific provision on the subject is
contained in the 1960 Rules. On the other hand, the rules which have been
7 “1960 Rules”
8 “1972 Rules”
11
enumerated in Rule 347-B will govern the service conditions irrespective of what is
contained in the other provisions of the 1957 Rules. To put it differently, the rules
which are enumerated in Rule 347-A of the 1957 Rules are made subservient to
provisions contained in the 1960 Rules. On the other hand, the rules referred to in
Rule 347-B of the 1957 Rules have an overriding effect over any other provision
contained in the 1957 Rules. This is the plain consequence which ensues from the
use of the expression “except as otherwise provided in these rules” in Rule 347-A as
distinguished from the expression “notwithstanding anything contained in these
rules” in Rule 347-B. The former is an indication of subservience. The latter is an
indication of overriding effect.
12 Now, it is necessary to analyse the rules adverted to in entries 7 and 8 of Rule
347-A of the 1957 Rules.
13 The 1960 Rules were made to govern the recruitment and other conditions of
service of persons appointed to the subordinate service in various departments of
the State other than posts regarding which separate service rules had been or would
be promulgated. Rule 9 provided for a year-wise determination of vacancies on 1
April of each year by the appointing authorities. Rule 9 of the 1960 Rules stipulated
thus:
"9. Determination of Vacancies: - (1) (a) Subject to the
provisions of these Rules, the Appointing Authority shall
12
determine on 1st April every year, the actual number of
vacancies occurring during the financial year.
(b) Where a post is to be filled in by a single method as
prescribed in the rule or schedule, the vacancies so
determined shall be filled in by that method.
(c) Where a post is to be filled in by more than one method as
prescribed in the Rules or Schedule, the apportionment of
vacancies, determined under clause (a) above, to each such
method shall be done maintaining the prescribed proportion
for the overall number of posts already filled in. If any fraction
of vacancies is left over, after apportionment of the vacancies
in the manner prescribed above, the same shall be
apportioned to the quota of various methods prescribed in a
continuous cyclic order giving precedence to the promotion
quota.
(2) The Appointing Authority shall also determine the
vacancies of earlier years yearwise which were required to be
filled in by promotion, if such vacancies were not determined
and filled earlier in the year in which they were required to be
filled in.”
14 On 2 March 2001, the Rajasthan Subordinate Services (Recruitment and
Other Service Conditions) Rules 2001 9 were notified under the proviso of Article 309
of the Constitution. Rule 13 of the 2001 Rules requires the appointing authority to
determine the vacancies actually occurring on 1 April of every financial year:
"13. Determination of vacancies: -
(1) Subject to the Provisions of these rules, the Appointing
Authority shall determine on 1st April every year, the actual
number of vacancies occurring during the financial year.
(2) Where a post is to be filled in by a single method as
prescribed in the Rule or Schedule, the vacancies so
determined shall be filled in by that method.
(3) Where a post is to be filled in by more than one method as
prescribed in Rules or Schedule, the apportionment of
vacancies, determined under sub-rule (1) above, to each
such method shall be done maintaining the prescribed
proportion for the overall number of post(s) already filled in. If
any fraction of vacancies is left over, after apportionment of
the vacancies in the manner prescribed above, the same
9 “2001 Rules”
13
shall be apportioned to the quota of various methods
prescribed in a continuous cyclic order giving precedence to
the promotion quota.
(4) The Appointing Authority shall also determine the
vacancies of earlier years year wise which were required to
be filled in by promotion, if such vacancies were not
determined and filled earlier in the year in which they were
required to be filled in.”
Rule 9(1)(c) of the 1960 Rules and Rule 13 of the 2001 Rules require vacancies to
be apportioned between each method of promotion. Rule 9(2) of the former and
Rule 13(4) of the latter requires the determination of vacancies of earlier years which
were required to be, but were not filled in by promotion, in the year in which the
vacancies should have been filled in.
Rule 35 speaks of the eligibility, criteria and procedure for promotion. Rule 35,
insofar as is material, reads thus:
"35. Eligibility, Criteria and Procedure for Promotion: -
(1) As soon as the Appointing Authority determined the
number of vacancies under rule 13 of these rules and decides
that a certain number of post(s) are required to be filled in by
promotion, it shall subject to provisions of sub-rule (4),
prepare a correct and complete list of the senior most
persons who are eligible and qualified under these rules for
promotions to the class of post(s) concerned.
(2) the persons enumerated in Column 6 of Schedule shall be
eligible for promotion to posts specified against them in
Column 4 subject to their possessing minimum qualification
and experience on the first day of the month of April of the
year of selection as specified in Column 7.
…
(6) If any subsequent year, after promulgation of these
rules vacancies relating to any earlier year are
determined under rule 14 which were required to be filled
14
by promotion, the Committee shall consider the cases of
all such persons who would have been eligible in the
year to which the vacancies relating irrespective of the
year in which the meeting of the Committee is held and
such promotions shall be governed by the criteria and
procedure for promotion as was applicable in the
particular year to which the vacancies relate and the
Service/Experience of an incumbent who has been so
promoted, for promotion to higher post for any period
during which he/she has not actually performed the
duties of the post to which he/she would have been
promoted, shall be counted. The pay of a person who has
been so promoted shall be refixed at the pay which
he/she would have derived at the time of his/her
promotion but no arrears of pay shall be allowed to
him/her..." (Emphasis supplied)
Under Rule 13 of the 2001 Rules, the appointing authority must determine the actual
number of vacancies occurring during the financial year on the first day of April of
each year. When a post is filled in by more than one method, the vacancies have to
be apportioned, to every such method by maintaining the prescribed proportion.
Vacancies which were required to be filled in by promotion in earlier years, but which
were not determined and filled in earlier are similarly required to be determined.
Under Rule 35(2), eligibility for promotion is defined with reference to the possession
of minimum qualifications and experience on the first day of April of the year of
selection. Under sub-rule (6) of Rule 35, where vacancies of an earlier year are
determined as being required to be filled by promotion, the committee is under a
mandate to consider all such persons who would have been eligible in the year to
which the vacancies relate, irrespective of the year in which the meeting is held. The
criteria and procedure for promotion would be governed by what is applicable to the
15
year to which the vacancy related. Significantly, the service or experience of a
person who has been promoted shall be counted for promotion to a higher post for
any period during which the candidate has not actually performed the duties of the
post. While the pay of a person promoted would be re-fixed, no arrears of pay are
required to be given.
15 Rule 347-B of the 1957 Rules contains a reference to the 1972 Rules. The
1972 Rules comprised of six rules, which are extracted below:
"1. Short title and commencement
(1) These rules may be called the Rajasthan Services
(Recruitment by Promotion against Vacancies of earlier
years) Rules, 1972.
(2) They shall come into force at once.
2. Where a service rule, regulating recruitment and condition
of service made under the proviso to Article 309 of the
Constitution of India, provides for recruitment by both direct
recruitment and promotion and where promotion quota of any
earlier year could not be filled up in the absence of
recommendations of the Departmental Promotion Committee
appointed under the rule pertaining to the Service the
appointing authority shall determine the number of vacancies
which were required to be filled up by promotion specifying
the year with reference to which the vacancies are to be filled
up.
3. The Departmental Promotion Committee, appointed under
the service rules referred to in rule 2 shall make their
recommendation within a period of three months from the
date the competent authority makes the determination of the
number of vacancies and specifies the year of vacancies of
earlier years under the said rule whereupon the appointing
authority shall giving due regard to the recommendations of
the Departmental Promotion Committee, make the
appointments by promotion in the promotion quota vacancies
relevant to the year specified under rule 2.
4. When the appointing authority make appointments by
promotion under rule 3, it shall specify the year in which such
promotion shall be deemed to have been made.
16
5. Where any vacancy existed in the promotion quota in a
year earlier than that in which an appointment by promotion
was made on the recommendation of the Departmental
Promotion Committee the appointing authorities shall modify
the appointment order by specifying the year in which such
promotion shall be deemed to have been made.
6. Where any appointment by promotion has been made
under rule 3 or where the appointing authority has specified
the year of promotion under rule 5, the person who has been
so promoted shall not be entitled to claim any arrears of pay
for any period during which he has not actually performed the
duties of the post to which he has been promoted.”
Rule 2 contemplates a situation in which the service rules framed under the proviso
to Article 309 for regulating recruitment and conditions of service provide for both
direct recruitment and promotion. Where the promotional quota of any earlier year is
not filled in the absence of a recommendation of the Departmental Promotion
Committee 10
, the appointing authority has to determine the vacancies which were
required to be filled up by promotion. Thereupon, the DPC has to make its
recommendation within three months of the determination by the competent
authority specifying the number and the year of vacancies. The appointing authority
is then required to make appointments by promotion in the promotion quota
vacancies relevant to the year specified in Rule 2. While making an appointment
under Rule 3 by promotion, the appointing authority has to specify the year in which
the promotion shall be deemed to have been made. Consequently, where a vacancy
existed in the promotion quota in an earlier year, prior to the year in which the
appointment by promotion is made, the appointing authority has to specify the year
in which the promotion shall be deemed to have been made. However, in such a
10
“DPC”
17
case, no arrears of pay for the period during which the appointed candidate has not
worked are payable.
16 In order to complete the narration of the relevant provisions, a reference is
necessary to Rule 171-A of the 1957 Rules which deals with seniority. Rule 171-A,
read as follows insofar as is material prior to its amendment:
“171-A. Seniority. - (1) The seniority of Inspectors, Land
Record working in the various districts will be interlaced by
the Board of Revenue and the Secretary (Land Records)
Revenue Board will maintain an up-to-date list of seniority of
the Inspectors, Land Records working in the Department.
(2) The seniority of the Inspector, Land Records will be
determined from the date of their continuous officiation on the
post of Inspector Land Records in the Land Records
Department and/or Inspector in the Settlement/Consolidation
/Colonization Department or any other equivalent post in such
Departments provided such officiation was not fortuitous or ad
hoc in nature and subject to the condition that they possess a
diploma of having passed the Girdawar Qanungo
Examination:…”
By an amendment which was notified on 8 October 2014, sub-rule 2 of Rule 171-A
has been substituted to read thus:
"(2) The seniority of inspector, Land Records shall be
determined on the basis of recruitment year of promotion on
the post of Inspector, Land Records in the Land Records
Department and inspector in the Settlement Department,
Colonisation Department and Consolidation Department."
18
17 Now, it is in this background, that it becomes necessary to advert to the area
of contest, as it emerges from the rival submissions which have been urged before
this Court.
18 Mr Paras Kuhad, learned Senior Counsel appearing on behalf of the
appellants, submitted thus:
(i) The judgment of the Division Bench of the High Court dated 6 August 2018
denies to the appellants selected by the „competitive examination route‟, the
benefit of seniority on the post of LRI, based on the year of vacancy, though
persons who have been promoted on the basis of seniority-cum-merit have
been granted seniority on the basis of the year of vacancy;
(ii) Though vacancies arose in years 2008-09, 2009-10 and 2010-11 on the post
of LRI, selections were not held in time. These vacancies were to be filled up
in the proportion of 80 per cent for seniority-cum-merit and 20 per cent by
competitive examination. The selection process for these vacancies was not
held year-wise and the vacancies for all the three years were clubbed
together. Appointment orders for the 80 per cent seniority-cum-merit
vacancies were issued in 2012, while those for the 20 per cent competitive
exam vacancies were issued on 31 March 2014;
(iii) Originally, while drawing up the provisional list on 7 November 2013, LRIs
who were appointed by seniority-cum-merit were accorded seniority based on
19
the date of appointment as LRIs and were not allowed seniority based on the
year of vacancy;
(iv) The right to seniority based on the year of vacancy flows statutorily from the
provisions of the 1972 Rules and the 2001 Rules. These rules provide for
„deemed appointment‟, a „deemed date of officiation / experience‟ and for
promotions that relate back to the year of vacancy;
(v) The seniority-cum-merit promotees filed a petition before the Rajasthan Civil
Services Appellate Tribunal 11
which allowed them the benefit of seniority
based on the year of vacancy. The State of Rajasthan accepted the judgment
of the Tribunal as a result of which the above promotees were, in the final list
of seniority prepared in 2016, accorded seniority based on the year in which
the vacancy arose;
(vi) The appellants were however denied the benefit upon which they represented
to the Board on 4 September 2015, claiming parity under Article 14 of the
Constitution in the computation of seniority based on the year in which their
vacancies arose;
(vii) The appellants were compelled to file a Writ Petition before the High Court in
which the following issues arose for consideration:
“A. Whether or not filling up of vacancies by seniority-
cum-merit and competitive examination are both
subsets of appointment by promotion; and
B. If the answer to A is in the affirmative, whether the
appellants too are entitled to promotion from the year
in which the vacancies arose on account of the
11
“Tribunal”
20
interplay between the Rules of 1957, Rules of 2001
and the Rules of 1972.”
(viii) Appointment by competitive examination under Rule 284 is also a method of
promotion. This position was accepted by the judgment of the learned Single
Judge and by the Division Bench in appeal upon analysing the provisions of
Rule 284;
(ix) On three different occasions, the Department of Personnel of the State
Government accepted the position that selection in the case of 20 per cent of
the vacancies on the basis of a limited competitive examination is a method of
promotion;
(x) As to the interplay between the Rules of 1957, 1960 (as repealed and
substituted by the 2001 Rules) and 1972, the Single Judge correctly held that
the 1957 Rules do not provide for a situation where the selections under Rule
284 are not held in the year in which the vacancies arose. Rules 347-A and
347-B were introduced to obviate such a situation by making the 1960 and
1972 Rules applicable;
(xi) The Division Bench of the High Court held that since Rule 347-B begins with
a non-obstante clause, the question of incorporating a principle from some
other rule would not arise if on that subject a parent rule holds the field. This
conclusion of the Division Bench is flawed because:
21
(a) Rule 347-B brought about the incorporation of the 1972 Rules as a
result of which effect has to be given to the latter, even if there is any
inconsistency with the 1957 Rules;
(b) The 1957 Rules are silent on the determination of vacancies and
holding of year-wise promotions;
(c) The 1972 Rules introduced an obligation to determine year-wise
vacancies and to hold year-wise promotions. Where the appointing
authority has failed to carry out its obligations to do so, it has to issue
an order for deemed appointment from the date on which the vacancy
arose. The selections, when held, would be with reference to the year
in which the vacancies arose; and
(d) The 2001 Rules introduced a deeming fiction of service / experience
from the date on which the vacancy arose.
(xii) The 1957 Rules are silent in regard to the above conditions of service and
hence, full effect has to be given to the legal fiction, as a result of Rules 347-A
and 347-B. The object of the rule making authority in creating the legal fiction
is to neutralize the adverse effect caused by a lapse of the government to
carry out its obligations of making year-wise determinations of vacancies and
appointments;
(xiii) As a result of the deeming fiction, persons promoted belatedly, are deemed to
be appointees of an earlier date, carrying experience from an earlier date. By
virtue of the fiction, such persons are deemed to be holding the post of LRI
22
from the date on which they were entitled to hold the post in terms of the
accrual of vacancy. This position has been accepted by the Tribunal and was
given effect to by the Board;
(xiv) Rule 284 provides for two streams of promotion: once promoted, promotees
of both streams constitute one class. Both the Tribunal and the State
Government found that by virtue of Rule 347-A and Rule 347-B, promotees
on the post of LRI are entitled to have their seniority computed and have the
benefit of seniority and experience from the date of occurrence of the
vacancy. The State cannot accord differential treatment to two different
streams of promotees since this would be subversive of Article 14;
(xv) The amendment to Rule 171-A on 8 October 2014 is clarificatory. The
judgment of the Tribunal has been acted upon and attained finality. Rule of
law principles require that the appellants should not be denied the benefit;
(xvi) The object of Rules 347-A and 347-B is to bring about a uniformity in the
conditions of service for all members of the subordinate staff across the State.
The appellants cannot be denied the benefit of the 2001 Rules;
(xvii) Depriving them of the benefit of the Rules of 1972 and 2001 would make the
rights of the appellants dependent on the fortuitous event of the date on which
the selection process was held; and
(xviii) The State cannot escape the consequence of not holding timely selections
and delaying them for years on an end.
23
19 Opposing the above submissions, Dr Manish Singhvi, learned Senior Counsel
appearing on behalf of the State of Rajasthan submitted:
(i) The 1972 Rules have to be read in conjunction with the 1957 Rules. The 1972
Rules make a reference to a DPC. The concept of a DPC applies to
promotions made on the basis of seniority-cum-merit and cannot be equated
with competitive examinations. The rights of persons who are eligible or those
who are recommended by the DPC in a particular year are crystalised. The
importance of the 1972 Rules is that the delay in convening a DPC should not
deprive persons who are otherwise eligible of their legitimate rights. In
contrast, the holding of a competitive examination is uncertain. The year of
vacancies has no correlation with the competitive examination. Consequently,
the deeming fiction relatable to the year of vacancy is confined to persons
whose rights have crystalised in the year when the DPC was required to have
been convened and will not extend to persons selected through competitive
exams. Even the promotees of 2013 have been given substantive
appointments from the date of appointment and not from the year of vacancy;
(ii) The 2001 Rules do not apply per se for the following reasons:
(a) The 2001 Rules do not expressly state that the 1960 Rules have been
repealed;
(b) The 2001 Rules are not general in nature so as to fall within the
purview of entry 7 of Rule 347-A. The 2001 Rules apply to services
specified in the schedule thereto and posts of Inspectors / Naib
24
Tehsildars / Patwaris are not part of the posts specified in the schedule.
The 2001 Rules are only meant to cover residuary cadres / services
which are not already covered by the state / subordinate services;
(c) The 1960 Rules have been repealed, and the 2001 Rules cannot be
termed as rules providing for general conditions of service;
(d) The 2001 Rules do not apply to regular / state / subordinate /
ministerial services which are governed by their own rules. Rule 4(g) of
the repealed 1960 Rules was all encompassing and covered posts
under the Rajasthan Civil Services (Classification, Control and Appeal)
Rules 1958 12
. The CCA Rules 1958 covered all appointments in
subordinate / state services. The 2001 Rules are confined to specific
categories mentioned in the schedule; and
(e) Even if the 2001 Rules apply, the scheme of those rules does not
contemplate a competitive examination as being a method of
promotion. Part IV of the 2001 Rules deals with the procedure for direct
recruitment by competitive examinations, while Part V pertains to
promotion. The case of the appellants will not fall within Part V. In the
absence of any statutory basis, the appellants cannot claim seniority or
promotion from an anterior date. Rule 347-A is subject to the provisions
contained in the 1957 Rules and hence, if any field is occupied, the
Rules of 1960 and 2001 shall not apply. Rule 171-A which provided at
12
“CCA Rules 1958”
25
the material time for seniority on the basis of continuous officiation held
the field.
(iii) The amendment to Rule 171-A which replaced the word “continuous
officiation” with the expression “recruitment year of promotion”, was effected
in October 2014, whereas the present controversy relates to 2012-13.
Continuous officiation refers to a person actually working on the post and
cannot incorporate the concept of a deeming experience or retrospective
claim of seniority. The State Government has treated even the promotees on
the basis of seniority-cum-merit from the date of appointment. The situation
has altered only after the amendment of Rule 171-A in October 2014;
(iv) The requirement of determining year-wise vacancies does not by itself lead to
the grant of seniority from the date of vacancy. If the State ignores one source
of recruitment for an unreasonable period of time or if its action is mala fide,
the court can issue a writ of mandamus to make recruitments from the
ignored source of recruitment. This was the situation in Jagdish Ch. Patnaik
v State of Orissa 13
(“Jagdish Ch. Patnaik”). In the present case, no mala
fides have been urged and the State simply clubbed together vacancies for
three years to hold a competitive examination; and
(v) The service jurisprudence emanating from Articles 14 and 16 of the
Constitution provides that seniority has to be reckoned from the date of the
substantive appointment. However, if a statutory rule so provides, it can be
reckoned from a retrospective date. Retrospective operation of seniority,
13
(1998) 4 SCC 456
26
however, has to be confined to appointment by promotion and cannot extend
to competitive examinations. Candidates in competitive examinations cannot
be given seniority from a retrospective date because they are not borne on
the cadre. Candidates drawn from the source of competitive examinations are
borne on the cadre from the date of substantive appointment after undergoing
probation and confirmation. In the present case, the appellants were selected
by open competitive examination from Patwaris for the post of LRI. If
retrospective seniority was to be given from the date on which the vacancy
arose, it would lead to a situation where a person who is not qualified to take
the examination on the date when the vacancy arose would get seniority. In
the present case, some persons were recruited by departmental examinations
from the feeder cadre. The statutory rules did not envisage retrospective
seniority from the date when the vacancy had arisen. The grant of seniority is
not a facet of a fundamental right. Hence, there is no violation of a
fundamental right when a person who takes a competitive examination is
given seniority from the date of substantive appointment.
20 Supporting the submissions which were urged on behalf of the State of
Rajasthan, Mr P N Misra and Mr Manoj Swaroop, learned Senior Counsel appearing
on behalf of the contesting respondents submitted:
(i) Recruitment under clause (i) and (ii) of Rule 284 of the 1957 Rules is from two
different streams: clause (i) provides for seniority-cum-merit, while clause (ii)
27
provides for a competitive departmental examination. The appellants are
governed by Rule 284(ii) and only those amongst the serving Patwaris who
qualify and meet the requirements under Rule 286 could appear for an open
competitive examination held pursuant to Rules 286-287. After completing
their training such persons have to undergo probation. Rule 298(iii) specifies
that persons who obtain the diploma are not immediately entitled for
appointment since appointment can be granted when vacancies occur on the
basis of seniority;
(ii) Rule 171-A (2) embodies the criteria of continuous officiation. The private
respondents are governed by Rule 284(i). They faced a DPC in 2012-13 and
the recruitment year for them was 1 April 2013. The private respondents are
not claiming seniority from the year of vacancy. Though for some of them the
DPC was 2009-10, their date of joining as LRI was in the year 2013 as a
result of which they were given promotion only with effect from 1 April 2013;
(iii) Rule 347-A of the 1957 Rules commences with the expression “except as
otherwise provided in these rules”. Rule 7 of the 2001 Rules provides three
sources of recruitment namely - (i) direct recruitment; (ii) promotion; and (iii)
transfer. Chapter V of the 2001 Rules deals with the procedure for promotion.
The 2001 Rules provide for promotion on the basis of a DPC and do not
contemplate a selection of candidates by a limited competitive examination.
The 2001 Rules will not be applicable to LRIs appointed under the 1957 Rules
and seniority has to be fixed under Rule 171-A;
28
(iv) The 1972 Rules apply to promotions which are made on the recommendation
of a DPC hence, if the rules are construed in their entirety, it is evident that
those rules are applicable to promotions made on the recommendation of a
DPC and not to those selected on the basis of a department examination;
(v) The appellants cannot claim seniority from a date on which they were not
borne on the cadre. The appellants appeared in the competitive exam in 2013
for advertisements issued in 2011 and 2013. They are not entitled to claim
seniority, as they seek to do, from the year of vacancy; and
(vi) It is well settled that promotion takes effect from the date of promotion and not
from the date of the occurrence of the vacancy or the creation of a post.
The above submissions have been reiterated by the other counsel. We now proceed
to consider the submissions.
21 Part IV of the 1957 Rules provides for a training school for Patwaris and
Qanungos. Among the Chapters comprised in Part IV is Chapter III which deals with
admission, training and examination of candidates to the Patwari school. Rule 284 of
the 1957 Rules contemplates selection of candidates for admission to the school
from two sources. The first, comprised in clause (i) is the promotion of Patwaris of
the Revenue and Land Records Departments through seniority-cum-merit. The
second source in clause (ii) is a competitive examination which is restricted to
serving Patwaris of the Revenue (Land Records) Department who fulfill the
conditions of eligibility in Rule 286. The quota for promotion on the basis of seniority-
29
cum-merit is 80 per cent, while that for candidates selected on the basis of a
competitive examination is 20 per cent. Candidates seeking selection need to fulfill
qualifications prescribed for selection in Rule 286. The requirements of eligibility
mandate, among other things that the candidate must have five years‟ experience as
a Patwari. After completion of the training, a candidate will be granted a diploma of
the training school and a list of successful candidates is maintained in order of
seniority based on the aggregate of marks obtained. The grant of a diploma does
not entitle a candidate to immediate appointment but makes the candidate eligible to
be considered as and when a vacancy arises, on the basis of seniority. On the
completion of a probationary period of one year, the candidate is eligible for being
confirmed in terms of Rule 299.
22 Rule 284 indicates that there are two sources of selection on the basis of
which admission to the training school is made namely: (i) promotion; and (ii) a
departmental examination for in-service Patwaris. The departmental examination is,
as described in-service jurisprudence, a limited departmental examination since
within-service candidates who are working as Patwaris with the requisite experience
and who fulfill the conditions of eligibility can only be considered under Rule 284(ii)
read with Rule 286. Rule 284(ii) is evidently not a source of open direct recruitment
since only in-service candidates fulfilling the conditions of eligibility can apply. The
history of Rule 284 indicates that initially there was a 50 per cent quota in 1977 for
direct recruitment while the balance was for seniority-cum-merit. In 1981, promotion
30
on the basis of seniority-cum-merit was enhanced to 65 per cent, while 15 per cent
was to take place on the basis of a limited competitive examination among serving
Patwaris. As a consequence, the quota for direct recruitment was reduced to 20 per
cent. In 1985, the method of direct recruitment was altogether abolished resulting in
an enhancement of the quota for seniority-cum-merit promotion to 80 per cent while
the balance of 20 per cent was through a limited departmental examination. This
history clearly indicates a progressive dilution of the quota that was prescribed for
direct recruitment until it was eventually abolished altogether. In consequence,
selection within the meaning of Rule 284 is governed by a promotional quota (80 per
cent) based on seniority-cum-merit and a quota for candidates passing a limited
department examination (20 per cent) drawn from those who are serving as
Patwaris.
23 Now, it is in the above context, that both the Single Judge as well as Division
Bench in appeal came to the conclusion that the examination which is confined to
candidates drawn from the feeder category would essentially be a case of
accelerated promotion. The learned Single Judge held:
“…the very fact that at one stage there were three sources for
selection / appointment, which included that direct
recruitment, regular promotion and accelerated promotion is
sufficient to come to a conclusion that selection through
competitive examination cannot be equated with direct
recruitment…”
31
The Single Judge held that the quota of 20 per cent is to be filled up by accelerated
promotion and merely because a competitive examination for entry to the training
school is envisaged that does not change the status of the selection. Though, the
streams are different, essentially, the selection is by way of promotion. The Division
Bench accepted this analysis of the learned Single Judge, holding:
“…An examination restricted only to the feeder category
prescribed for promotion by seniority-cum-merit, would
therefore essentially be a case of promotion by way of
selection or accelerated promotion as learned single judge
has rightly put and not direct recruitment...”
The Division Bench noticed that Rule 299 of the 1957 Rules (in the context of the
completion of the probationary period) provides that promotees of the same year will
rank senior to the direct recruits from serving Patwaris of the same year. The mere
use of the expression “direct recruitment” in Rule 299 was held not to render the
source comprehended in Rule 284(ii) as a source of direct recruitment. For the
purpose of the present proceedings, we accept the correctness of this view which
has been adopted both by the Single Judge and by the Division Bench. This is also
the consistent view of the Department of Personnel of the State Government.
Hence, we hold that the limited departmental examination for in-service Patwaris
under Rule 284(ii) is a means of accelerated promotion. Rule 284 provides for
selection by promotion through two streams: one by seniority-cum-merit and the
other on the basis of a limited departmental examination for in-service Patwaris.
32
24 Now it is in this context, that it become necessary to evaluate the interplay
between the Rules of 1957 more particularly, Rules 171-A, 347-A and 347-B with
the Rules of 1960, 1972 and 2001. Rules 347-A and 347-B of the 1957 Rules were
introduced by amendment on 22 September 1977. Rule 347-A stipulates that the
pay, allowances, pension, leave and other conditions of service shall be regulated
by the rules, as amended from time to time enumerated in the several entries which
follow. Among them are other rules for the time being in force, made under the
proviso to Article 309 of the Constitution prescribing the general conditions of
service. Any other general order or amendment in the 1960 Rules by the
Department of Personnel is to apply mutatis mutandis unless there is an order to the
contrary issued by the government. However, Rule 347-A indicates that the
provisions of the enumerated rules do not have overriding effect since the opening
words contain the phrase “except as otherwise provided in these rules”. Where a
specific provision is made in the 1957 Rules, that will hence prevail.
25 The 1960 Rules governed the recruitment and conditions of service of
persons appointed to subordinate service posts in various departments, except
where there existed separate service rules. Rule 2 provided:
“2. Scope. - These rules shall govern the recruitment and
other conditions of service in respect of persons appointed to
the subordinate service posts in the various departments
other than posts regarding which separate service rules have
been promulgated or may be promulgated in future.”
33
Rule 9 of the 1960 Rules required the appointing authority to determine the actual
number of vacancies occurring during the financial year, on 1 April every year.
Under Rule 9, where a post is filled up by more than one method prescribed in the
rules or schedule, an apportionment of vacancies to every such method was to be
done for maintaining the required proportion. The appointing authority was also duty
bound to determine the year-wise vacancies of earlier years, which were required to
be filled in by promotion, if such vacancies were not determined and filled earlier in
the year in which they were required to be filled in. Rule 9 in specific terms
contemplated a year-wise determination of vacancies, allocation of vacancies to
different methods of appointment and the determination of vacancies of earlier years
which were not filled in the relevant year. However, Rule 9 did not, in express terms,
provide for deemed seniority or a deemed date of promotion.
26 Rule 347-A contemplates that the conditions of service would be governed by
the provisions contained in the rules enumerated (including the 1960 Rules) unless
otherwise provided in the 1957 Rules. Rule 171-A was such a provision
contemplated by the opening words of Rule 347-A. Until it came to be amended in
October 2014, Rule 171-A(2) specifically contemplated that the seniority of the LRIs
will be determined from the date of their continuous officiation on the post in the land
records department or any other equivalent post provided that such officiation was
not fortuitous or ad hoc in nature. After the amendment, Rule 171-A contemplates
34
that the seniority of Inspectors shall be determined on the basis of the recruitment
year of promotion. The amendment took effect in October 2014.
27 Mr Paras Kuhad, learned Senior Counsel is justified in his submission that the
1957 Rules did not make a provision specifically for a year-wise determination of
vacancies and that such a provision was embodied in the 1960 Rules. The difficulty
in accepting the sequitur (as learned Counsel portrayed it) of this submission lies in
the fact that Rule 171-A(2) prior to its amendment expressly incorporated the
principle of continuous officiation as the basis for determining seniority of LRIs. This
principle, which is specifically embodied in Rule 171-A(2) cannot stand overridden
by any provision to the contrary contained in the 1960 Rules. This is for the reason
that Rule 347-A expressly stipulates that where there is a specific provision
contained in the 1957 Rules, that provision will govern.
28 On 2 March 2001, the 2001 Rules were notified under the proviso to Article
309 of the Constitution. Rule 2 defines the scope of the 2001 Rules:
“2. Scope. - These rules shall govern the recruitment and
other conditions of service in respect of persons appointed to
the subordinate service posts in the various departments
other than post(s) regarding which separate service rules
have been promulgated or may be promulgated in future.”
35
Rule 3(h) defines the expression “member of service”:
“(h). „Member of Service‟ means a person appointed in a
substantive capacity to a post in the service under the
provisions of these rules or the rules or orders superseded by
rule 48 and includes a probationer.”
Rule 6 defines the constitution of the service:
“6. Constitution of Service-the Service shall consist of-
(a) aII person holding substantively the post(s) or
recruited to the Subordinate Service post(s) specified
in the Schedule or orders issued by the Government
or the Appointing Authority before the
commencement of these rules;
(b) all persons recruited to the service in accordance with
the provisions of these rules, except an urgent
temporary appointment.”
Rule 7 provides for the method of recruitment:
“7. Method of recruitment:- (1) Subject to the provisions
herein after contained in these rules, recruitment or
appointment to post(s) in the service shall be made by the
following methods in the proportion as indicated in the
Schedule:-
(i) by direct recruitment in accordance with the provisions
contained in part-IV of these rules;
(ii) by promotion in accordance with the provisions contained
in part-V of these rules;
(iii) (a) by transfer from amongst the person(s) holding
equivalent post(s) in other Department.
provided that if the post(s) to which transfer is proposed to
be made within the purview of the Commission. Such
person should have already been approved by the
Commission on such equivalent post.
36
(b) by transfer of persons from any institution that has
been taken over by the State Government with the
condition to suitably absorbed its staff:…”
Rule 7 contemplates three modes of recruitment, namely:
(i) Direct recruitment in terms of Part IV;
(ii) Promotion in terms of Part V; and
(iii) Transfer.
29 Part IV of the 2001 Rules lays down the procedure for direct recruitment from
Rules 22 to 33. Part V provides for the procedure for recruitment by promotion. Rule
13 requires a determination of the actual number of vacancies occurring during a
financial year as on 1 April every year. Where a post is filled in by a single method
then the vacancies as determined shall be filled in by that method. Where more than
one method is prescribed posts are filled by apportionment of vacancies. Rule 35
applies to promotions which are carried out by a departmental promotion committee
constituted under Rule 34. Rule 35(6) requires the committee to consider the cases
of persons who would have been eligible in the year to which the vacancy relates,
irrespective of the year in which the meeting of the committee is held. Such
promotions would be governed by the criteria and procedure applicable in the year
to which the vacancy relates and the service / experience of the incumbent who is
promoted shall be counted for promotion to a higher post for any period during which
the candidate has not actually performed the duties of the post. Where a limited
37
competitive examination is being held for accelerated promotion, Rule 35 has no
application. The procedure for recruitment in Part V of the 2001 Rules does not
comprehend a situation involving a limited competitive examination for accelerated
promotion. Rule 48 which is the repeal and savings provision stipulates that all rules
and orders relating to matters covered by those rules and in force immediately
before the commencement of the rules are repealed. The 2001 Rules contains a
schedule and as we have seen earlier, Rule 6(a) provides that the service shall
consist of persons holding substantive posts or persons recruited to subordinate
service posts or persons specified in the schedule, besides persons recruited in
accordance with the provisions of the rules.
30 It is evident from Part V of the 2001 Rules more particularly, the rules
governing promotion contained in Rules 34 and 35 that the deeming fiction
envisaged in Rule 35(6) applies to promotions made under the auspices of a DPC.
In the case of such promotions, Rule 35 mandates that the committee constituted
under Rule 34 must consider the cases of persons who were eligible in the year to
which the vacancy relates irrespective of the year in which the meeting of the
committee is held. The underlying rationale for Rule 35(6) is that on the
determination of year-wise vacancies, rights are crystalised with reference to the
year in which the vacancy has arisen. Consequently, the delay on the part of the
DPC in convening its meeting should not result in a prejudice to those candidates
who were eligible for promotion and ought to have been promoted but were not
38
considered with reference to the year in which the vacancy arose. This principle in
Rule 35(6) is in the nature of a deeming fiction. Undoubtedly, once a deeming fiction
comes into being, full effect must be given to its ambit. Equally, a deeming fiction
can apply to the extent to which and in a situation where the law mandates that it be
applied. In the present case, it is evident that the deeming fiction which applies in
the context of a DPC having been convened beyond the year in which the
promotional vacancy arose has no application to candidates who are recruited on
the basis of a competitive examination for the grant of accelerated promotion. There
is a fundamental reason why the deeming fiction cannot be extended to the situation
implicated in Rule 284(ii). In order to appear in the competitive examination
contemplated by Rule 284(ii), a candidate must fulfill the conditions of eligibility
prescribed in Rule 286. Rule 286 stipulates that in-service Patwaris must have a
minimum service of five years before they can appear at the competitive
examination under Rule 284(ii). Conferment of a deemed seniority may result in a
situation where a candidate secures seniority with effect from an anterior date on
which he or she was neither borne on the cadre nor was qualified. Such a
consequence would be impermissible, at least in the absence of an express
statutory provision to that effect.
31 A consistent line of precedent of this Court follows the principle that
retrospective seniority cannot be granted to an employee from a date when the
employee was not borne on a cadre. Seniority amongst members of the same grade
39
has to be counted from the date of initial entry into the grade. This principle emerges
from the decision of the Constitution Bench of this Court in Direct Recruit Class II
Engineering Officers’ Association v State of Maharashtra 14
. The principle was
reiterated by this Court in State of Bihar v Akhouri Sachindra Nath 15
and State of
Uttaranchal v Dinesh Kumar Sharma 16
. In Pawan Pratap Singh v Reeven
Singh 17
, this Court revisited the precedents on the subject and observed:
“45. … (i) The effective date of selection has to be understood
in the context of the service rules under which the
appointment is made. It may mean the date on which the
process of selection starts with the issuance of advertisement
or the factum of preparation of the select list, as the case may
be.
(ii) Inter se seniority in a particular service has to be
determined as per the service rules. The date of entry in a
particular service or the date of substantive appointment is
the safest criterion for fixing seniority inter se between one
officer or the other or between one group of officers and the
other recruited from different sources. Any departure
therefrom in the statutory rules, executive instructions or
otherwise must be consistent with the requirements of Articles
14 and 16 of the Constitution.
(iii) Ordinarily, notional seniority may not be granted from the
backdate and if it is done, it must be based on objective
considerations and on a valid classification and must be
traceable to the statutory rules.
(iv) The seniority cannot be reckoned from the date of
occurrence of the vacancy and cannot be given
retrospectively unless it is so expressly provided by the
relevant service rules. It is so because seniority cannot be
given on retrospective basis when an employee has not even
been borne in the cadre and by doing so it may adversely
affect the employees who have been appointed validly in the
meantime.”
14
(1990) 2 SCC 715 15
1991 Supp (1) SCC 334 16
(2007) 1 SCC 683 17
(2011) 3 SCC 267
40
This view has been re-affirmed by a Bench of three judges of this Court in P
Sudhakar Rao v U Govinda Rao 18
.
32 During the course of the hearing, learned Counsel appearing on behalf of the
appellants placed reliance on a decision of a two judge Bench of this Court in
Jagdish Prasad v State of Rajasthan 19
(“Jagdish Prasad”). The issue in that case
pertained to promotions from the post of District Transport Officer 20
to the post of
Motor Vehicle Inspector. Prior to April 1992, candidates were required to pass a
qualifying examination for the post of DTO but by an amendment, the requirement
was deleted. Under Rule 10 of the Rajasthan Transport Service Rules 1979 21
, the
appointing authority was required to make a year-wise determination of vacancies
and to make an apportionment to each method prescribed for filling up the posts. In
doing so, the authority was to determine the vacancies of earlier years which were
required to be filled up by promotion but were not in fact filled in that year. Rule 24 of
the 1979 Rules contains sub-rule (11) which is pari materia with Rule 35(6) of the
2001 Rules. Under the 1979 Rules, 50 per cent of the vacancies were allocated for
direct recruitment and 50 per cent for promotion. This Court noted that the 1979
Rules postulated merit to be the criteria for promotion to the higher posts. Right from
1983-84 until 1993-94, no examination was conducted. Faced with the question of
delay in holding the qualifying examination, this Court observed:
18
(2013) 8 SCC 693 19
(2011) 7 SCC 789 20
“DTO” 21
“1979 Rules”
41
“29. In light of this, we now come to the conduct of the
Government which we cannot but help to comment upon.
Right from 1983-1984 till 1993-1994 no examination has been
conducted by the appropriate authority despite the fact that
they also issued notifications for holding exams on a few of
these occasions. If there was a representation from the
Rajasthan Transport Inspectors' Union, it cannot be
considered as a sufficient cause or reason for not holding the
examinations for more than ten years and causing serious
prejudice to the candidates who might have been sufficiently
meritorious to qualify in the exams and be considered for
promotion to 50% of the posts under the promotion quota. It is
a matter of regret that a Government can take such a stand
before a court of law and expects the Court to accept such a
submission. It is ex facie untenable. Once the rules stand
clear, the authority concerned is expected to act in
accordance with law and not to defeat the law. One who
defeats the law by his unjustifiable and unsustainable acts is
liable for the consequences of such default. We fail to
understand why the Government and its entire hierarchy had
shut its eyes to this gross violation of statutory rules over
such a long period.”
The process of selection was held to be in violation of the statutory rules. In this
background, this Court noticing the illegality in the process, issued directions for
holding a fresh process of selection.
33 Jagdish Prasad is a decision which has been rendered in a situation where
the 1979 Rules applicable to the Transport department contained a specific
provision for considering the case for promotion of persons who are eligible in the
year to which the vacancy relates and who could not be considered as a result of the
failure of the DPC to convene. The decision related to a situation where the State
Government had acted arbitrarily and even mala fide in failing to hold the qualifying
42
examination for a decade on the specious ground that there was a representation
from the union. The action of the State was held to be unsustainable because it was
designed to defeat the law. This distinguishing feature is absent in the present case.
34 In the present case, we have dealt with the issue of the applicability of the
1960 Rules in the context of determining the principle of seniority. We have held that
in view of the opening words of Rule 347-A, the provisions contained in the 1960
Rules would have to give way and be subject to Rule 171-A(2) which provided for
determining seniority on the basis of continuous officiation. In the face of Rule 171-
A(2) as it stood prior to amendment, it is not possible to apply a deemed date for
determining seniority based on the year of vacancy. Rule 171-A(2) rules out the
grant of seniority with effect from a date anterior to the date on which the employee
is borne on the cadre.
35 But the submission which now needs to be analysed is whether a different
result would follow from the application of Rule 347-B of the 1957 Rules. Rule 347-
B, as we have noted, is prefaced with a non-obstante provision. Consequently,
conditions of service which are governed by the rules referred to in the entries of
Rule 347-B will govern notwithstanding anything contained in the 1957 Rules.
Among them is an entry pertaining to the 1972 Rules. Hence, it is necessary to
consider the applicability of the 1972 Rules. Rule 2 contemplates a situation where
the service rules regulating recruitment and conditions of service made under the
43
proviso to Article 309 of the Constitution provide for recruitment by both direct
recruitment and promotion. Where the promotion quota of a previous year cannot be
filled in due to the absence of a DPC recommendation, the appointing authority is to
determine the number of vacancies required to be filled up by promotion with
reference to the year when the vacancies were required to be filled up. In such a
situation, upon a determination of the vacancies by the appointing authority, the
DPC is required to convene within a stipulated period. Upon the recommendations
of the DPC, the appointing authority must make appointments to promotion quota
vacancies relevant to the year in question. Where a vacancy relates to a year earlier
than the year in which the appointment has been made, the order of appointment
has to be modified so as to take effect from the year in which the promotion is
deemed to have been made. A plain reading of the 1972 Rules indicates that they
envisage a situation where recruitment is made both by direct recruitment and
promotion and the promotional quota is not filled up in the absence of a DPC
recommendation. On its terms, Rule 2 of the 1972 Rules has no application to a
situation such as the present which is governed by Rule 284 of the 1957 Rules.
Under Rule 284, there is no direct recruitment at all. Rule 2 of the 1972 Rules
applies in a situation where a service rule regulating recruitment “provides for
recruitment by both direct recruitment and promotion”. In the present case, ex facie
Rule 284 of the 1957 Rules is not a provision falling in that category since there is
an absence of a service rule requiring recruitment by direct recruitment and
promotion. The 1972 Rules have no application. Rule 347-B of the 1957 Rules will
hence not come to the aid of the appellants.
44
36 The situation, as we have noted has been altered by the rule making authority
which amended the provisions contained in Rule 171-A(2) of the 1957 Rules. As a
result of the amendment, sub-rule (2) came to be substituted with effect from 8
October 2014. Post amendment, the seniority of LRIs has to be determined on the
basis of the recruitment year of promotion. The provision for continuous officiation as
embodied in Rule 171-A(2) prior to the amendment was to the contrary. A deliberate
departure has been made in the rules which were modified on 8 October 2014. We
cannot accept the submission that the amendment was clarificatory in nature. The
present case relates to the exercise conducted prior to the amendment of Rule 171-
A(2).
37 For the above reasons, we are of the view that the Division Bench of the High
Court was justified in coming to the conclusion, though for the reasons which we
have indicated, that the claim for seniority with reference to the date of the accrual of
the vacancy will not be maintainable merely on the ground that no competitive
examination was held in the years in which the vacancies had arisen. The view
taken by the Division Bench of the Rajasthan High Court is in accord with the
principles of law enunciated in the decisions of this Court and consistent with the
statutory rules as they held the field at the material time.
45
38 For the above reasons, we find no merit in the appeals. The appeals are
accordingly dismissed. There shall be no order as to costs. Pending application(s), if
any, shall stand disposed of.
….…….……………………...............J. [Dr Dhananjaya Y Chandrachud]
....…….……………………...............J. [Indira Banerjee] New Delhi; August 21, 2019.