H.C.Kulwant Singh Vs Hc Daya Ram .

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Reportable

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5859 OF 2014 (Arising out of S.L.P. (C) No. 798 of 2008)

H.C. Kulwant Singh and others ... Appellants

Versus

H.C. Daya Ram and others ...Respondents

J U D G M E N T

Dipak Misra, J.

Leave granted.

2. In this appeal, by special leave, apart from

interpreting the precise connotative effect of Punjab Police

Rules, 1934 (for short “the Rules”), specially Rule 13.7 of

the Rules that governs the promotion of the constables in

Chandigarh Police to the post of Head Constable, and the

amendments that were incorporated on 4.3.1982, and

another incarnation of the said amendments vide

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amendment dated 6.2.1988, we have also called upon to

decide whether the High Court by the impugned judgment

and order dated 18.12.2007 passed in Civil Writ Petition

No. 16550 of 1998 whereby the orders passed by the

Central Administrative Tribunal, Chandigarh Bench,

Chandigarh (for short “the tribunal”) dated 8.1.1990 and

23.9.1998 were assailed has redeemed the cause of

justice within the requisite parameters of law by

lancinating both the orders of the tribunal and further

issuing directions to recast the seniority list of Head

Constables on the foundation of seniority rules and not to

revert any Head Constable or the Assistant Sub-Inspector

with the rider that they shall avail further promotion solely

on the basis of their revised seniority warranting no

interference by this Court or has acted beyond the ambit

of jurisdiction in its appreciation and application of well

settled principles that would make the order pregnable

inviting its extinction.

3. The factual score needs to be depicted with

necessitous chronology. The appellants and respondent

Nos. 1 to 34 were recruited as Constables in Chandigarh

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Police by the Union Territory, Chandigarh and they are

governed by the Rules as applicable to the Union Territory

of Chandigarh. Rule 13.7 of the Rules which dealt with the

promotions to the posts of Head Constables from the

Constables prior to amendment of the Rule on 4.3.1982,

provided that the names of Police Constables for

admission to Lower School Course were required to be

entered in List ‘B’ in order of merit determined by the

Departmental Promotion Committee on the basis of test

scheme in (i) Parade (ii) written test in general law and (iii)

examination of service record. After the amendment of

the said Rule a batch of confirmed Constables were sent

for Lower School Course at Police Training College,

Phillaur. The said course was for six months and it was

held twice a year – one commencing in April and the other

in October. A batch of fifteen Constables duly selected on

the basis of the amended Rules was sent for Lower School

Course in April, 1988. Thereafter vide notification dated

17.6.1988 the Rule 13.7 was amended by Punjab Police

(Chandigarh Amendment) Rules, 1988 which came into

force on the date of publication in the Chandigarh

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Administration Gazette. After the Rule was amended, the

Senior Superintendent of Police, Chandigarh

Administration issued a letter dated 27.6.1988 to the

effect that a test would be held some time in September,

1988 as laid down in the amended Rules.

4. Being aggrieved by the said order Achhar Chand

and 24 others filed O.A. No. 510-CH/88 before the tribunal

challenging the validity of the said order. It was

contended before the tribunal that as they were confirmed

Constables, they had acquired a valuable right to be

considered for admission to the Lower School Course in

accordance with the pre-amended Rules, i.e., the rules

that existed between 4.3.1982 and 17.6.1988. The said

submission was resisted by the Union of India and its

functionaries asserting, inter alia, the amended Rule 13.7

having come into force the Department was entitled to go

ahead with the selection as envisaged under the Rules.

The tribunal, while narrating the facts, observed that, as

conceded, 71 posts of Head Constables were created and

sanctioned from which date the amended Rule came into

force, and as against 71 posts, 15 Constables were sent

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for the course started in April, 1988 and the remaining 56

posts were yet to be filled up. It also took note of the fact

that in the next course beginning October, 1988 the

Chandigarh Administration had been allotted 50 seats for

the Lower School Course.

5. Taking stock of the factual position, the tribunal

opined that all the confirmed Constables, including the

applicants before it, serving under Union Territory

Chandigarh became eligible for consideration for

promotion to the posts of Head Constables on the basis of

unamended Rule 13.7 and the question of Head

Constables being appointed in accordance with the

amended Rule 13.7 could arise only thereafter. The

tribunal placed reliance on the decision in Y.V. Rangaiah

and others v. J. Sreenivasa Rao & ors.1 and P.

Ganeshwar Rao and others v. State of Andhra

Pradesh and others2 and the decision of the Principal

Bench of the tribunal in Om Parkash v. Delhi

Administration and others3 and, accordingly quashed

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AIR 1983 SC 852 2 1988 (Supp) SCC 740 3 1988 (2) AISJ 133

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the order dated 27.6.1988 and directed the authorities to

drop the proposed examination and prepare a fresh list for

sending Constables to the Lower School Course at Police

Training College, Phillaur in accordance with the pre-

amended Rue 13.7 i.e. the rule as it existed prior to

17.6.1988 so far as the vacancies of Head Constables

which had come into existence prior to the date of

amended notification. The tribunal further directed that

the criterion to be adopted by them would be seniority-

cum-merit as laid down therein, however, it would be open

to the administration to act in accordance with the

amended Rule in respect of the vacancies/posts of Head

Constables which may have occurred subsequent to the

coming into force of the amended Rule or which may fall

vacant thereafter.

6. The competent authorities of Union Territory

identified those vacancies of Head Constables which had

occurred prior to the amendment dated 17.6.1988 and by

that process 56 vacancies were found to have occurred

before the amendment and accordingly 56 Constables

were brought on List ‘B’ in order of seniority as per

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provisions of unamended Rule 13.7 and other formalities

were carried out.

7. Thereafter, as the facts would undrape, on

28.10.1988 a list of eligible Constables/ad hoc Head

Constables who fulfilled the prescribed conditions to sit in

the competitive examination to be held in January, 1989

was circulated. On 25.1.1989 a circular was issued to all

the units regarding the competitive test to be held on

11.2.1989. In the meantime, three Original Applications,

i.e., O.A. Nos. 697/CH/88, 872/CH/88 and 137/CH/89 were

filed before the tribunal challenging the validity of the

amended rules and with ancillary prayers which included

quashing of orders dated 28.10.1988 whereby the list was

drawn of the eligible Constables to participate in B-1 test,

and dated 25.1.1989 regarding conduct of B-1 test. The

tribunal on 31.3.1989 dealt with the interim prayer and

directed as follows: -

“Regarding interim relief we are of the view that in case the selection of the Head Constable is stayed, the applicants are not likely to gain any thing thereby. On the other hand, the Administration may suffer due to the shortage of the Head Constables and the balance of convenience is that the Chandigarh

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Administration should be allowed to complete the selection of the Head Constables, as already notified by them. But the validity of this selection shall be subject to the final decision of these cases. This will sufficiently safe guard the interests of the applicants and no absolute stay order is called for in these cases. While modifying our earlier interim orders in these cases, we order that the selection of the Head Constables may be made and given effect to, subject to the final decision of these cases.”

8. In pursuance of the aforesaid interim order, out of

total 48 constables declared qualified in the B-1 test seven

Constables earlier brought on List ‘B’ on 5.10.1988 and

2.2.1989 in pursuance of unamended PPR 13.7 and 41

Constables declared qualified in the B-1 Test in pursuance

of amended Rule brought on List ‘B’ on 19.4.1989; 20

Constables (7 Constable in pursuance of unamended rule

and first 13 Constables out of 41 Constables in pursuance

of amended Rule) were deputed for Lower School Course

vide order dated 21.4.1989 as only 20 seats were allotted

to the PPA Phillaur for the session commencing April,

1989. Thereafter, the eligible and qualified Constables

were granted List ‘C’ and regular promotion to the rank of

Head Constables as per the provisions of Rule 13.8(2) of

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the Rules. The rest 28 Constables were deputed for Lower

School Course vide order 4.10.1989.

9. The tribunal took note of the earlier amendment

dated 4.2.1982 and the amended Rule on 17.6.1988 which

was under assail and came to hold that the administrator

of Union Territory of Chandigarh was competent to issue

the impugned notification dated 17.6.1988 incorporating

the amendment in the Rule as applicable to Union

Territory of Chandigarh and, accordingly, opined that the

Rule did not suffer from any kind of infirmity. After so

holding the tribunal proceeded to deal with the Rule

position as engrafted in Rule 13 in entirety and came to

hold that the process of election for promotion of a

Constable to the rank of Head Constable started at the

time of selection for the Course under Rule 13.7 of the

Rules of 1934 and that every Constable had the right to be

sent for the promotional course at the Police Training

College, Phillaur in order of his seniority determined in

accordance with that Rule.

10. Thereafter, the tribunal addressed itself to the

question whether by the impugned amendment of Rule

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13.7 of Rules of 1934, on 17.6.1988 the applicants therein

would have been deprived of the right to be sent for the

Lower School Course. It was contended by the applicants

therein that the impugned amendment had altogether

deprived them of their right to be sent for promotion

course to enable them to be considered for promotion to

the post of Head Constable in accordance with the

criterion prescribed by the unamended Rule. The said

submission was resisted by the Union of India contending,

inter alia, the right of a Government servant was only to

be considered for promotion and that is a condition of

service but curtailment of chances of promotion by

change of Rule are not conditions of service and the same

could be changed to the disadvantage of a Government

servant. The tribunal observed that there was no cavil

over the proposition of law but proceeded to deal with the

issue whether the applicants therein had any vested right

under the pre-amended Rule as confirmed Constables and

whether they had been deprived of the said vested right

and came to hold that in case the selection of the

applicants was allowed to be made for the promotional

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course on the basis of the criterion provided in the Rule

13.7 as amended by notification dated 17.6.88, it would

certainly divest the applicants of their right to be selected

on the basis of confirmation and seniority which right had

become an accrued right in them under the pre-amended

Rule and as such the Rules would have retrospective

operation contrary to the intention of the Rule making

authority.

11. Be it noted, both sides placed reliance on Acchhar

Chand’s case and the tribunal understood that decision to

the effect that in the said case it was held that all the

confirmed constables had become eligible for promotion

on the basis of the unamended Rule 13.7 and accordingly

directed that the selection of the Constables for the

promotional course who were already in service before the

amendment of 1988 would be made in accordance with

the criteria postulated in the pre-amended Rule as

contained in the notification dated 4.3.1982 and,

accordingly, it so directed. It was also clarified that those

Constables who had already successfully undergone the

Lower School Course training even on the basis of the

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amended Rule 13.7, would not be required to undergo the

same training again.

12. Pursuant to the aforesaid order, as is evincible, 28

constables were brought on List ‘B’ in accordance with the

amended Rule and deputed for Lower School Course in

October, 1989 having qualified were promoted as

officiating Head Constables on 8.6.1990.

13. At this juncture, it is seemly to state that OA No.

1401/CH of 1990 was filed by the appellants herein before

the tribunal for quashing of the order dated 28.12.1989

seeking direction to the respondents to place the private

respondents in List ‘C’ in the context of their seniority.

14. In course of adjudication, the tribunal referred to

the initial rule position, the amended rules, the decision

rendered in OA No. 510/CH/ 88-89 on 28.9.1988, the

interim order passed on 31.3.1989 in O.A. No. 137/CH/89

and other connected OAs, the order dated 19.4.1989

sending the candidates therein for training which was

subject to the final judgment, the final decision rendered

by the tribunal on 9.1.1990 wherein the tribunal had

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opined that the Constables who were in service prior to

17.6.1988 would be governed by the unamended rules

which prescribed seniority-cum-fitness, unlike the

amended Rules which prescribed the selection by a test

with the further concession that the Constables who had

been sent for training under the interim order on the basis

of the written test, irrespective of seniority, would not be

required to undergo the same training again. After so

narrating, the tribunal adverted to the orders of the

Department whereby how the Constables were sent for

training on the basis of written test, brought on list ‘C’

and, eventually, stood promoted as Head Constables. The

tribunal took note of the fact that by virtue of the same

the Constables were promoted as Head Constables before

their seniors who were subsequently sent for training.

That apart, the tribunal also apprised itself of the fact that

the matter was carried to this Court and it was dismissed

as infructuous as seniors had also been sent for training

under the unamended Rule 13.7. After stating the facts,

the tribunal held that the persons promoted to Head

Constables who were sent for training on the basis of the

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written examination, irrespective of seniority, under the

interim order dated 31.3.1989 and keeping in view its

order whereby it had been laid down that Constables in

service prior to 17.6.1988 had a vested right to be sent for

training for promotion to Head Constables on the basis of

the unamended Rules i.e. seniority-cum-fitness and hence,

the claim of the applicants was justified and the

respondents who are their juniors cannot steal a march

over them on promotion as Head Constables. Being of the

said view, it set aside the order dated 28.12.1989 and

directed the respondents to re-arrange the seniority list of

the applicants and the respondents according to their

basic seniority in the rank of Constables.

15. Being aggrieved by the said judgment and order

dated 23.9.1998, the present respondents preferred CWP

No. 1650 of 1998. While challenging the said order they

also called in question the justifiability of the order dated

8.1.1990. The High Court referred to the order of the

tribunal in OA No. 137/CH/89, the interim order dated

19.4.1989, the order passed by this Court on 29.1.1996

and the challenge to the order dated 18.12.1989 whereby

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the Constables were sent for training on the basis of

written test, irrespective of seniority and order dated

28.12.1989 by which they were promoted as Head

Constables which was set aside by the tribunal in view of

order dated 23.9.1998 placing reliance on the decision

dated 8.1.1990 in OA No. 137/CH/89 (Mewa Singh and

others v. Chandigarh Administration) wherein it was held

that the pre-amended Rule would be applicable to all the

Constables before the amendment of 1988, took note of

the contention that only the vacancies which came into

existence from 1.3.1982 to 17.6.1988 were required to be

filed up on the basis of seniority rule irrespective of the

date of appointment of the Constables and appreciated

the stance that the tribunal had erred in appreciating the

earlier order passed in Acchhar Chand’s case inasmuch

as vide order passed on 23.9.1988 a categorical finding

had been recorded that the vacancies which arose after

the amendment of the Rule on 4.3.1982 were required to

be filled up on the basis of amendment carried out in the

year 1982 and, therefore, the vacancies arising between

the interregnum period, i.e. 4.3.1982 to 17.6.1988 alone,

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the Constables were required to be sent for Lower School

Course on the basis of seniority Rule and for all other

posts the test, i.e., sitting in the written test, would apply.

It also took note of the stand that neither the petitioners

nor any Constable from their category was impleaded as a

respondent in the subsequent original application. On

behalf of the respondents the application was resisted on

the ground that the writ petition was hit by doctrine of

delay and laches; that the petitioners were aware of the

pendency of the case before the tribunal as they were

sent to Lower School Course subject to the final decision

of the tribunal; that such application was allowed by the

tribunal on 8.1.1990 which was being sought to be

challenged after lapse of eight years.

16. The High Court repelled the contention relating to

delay and laches on the ground that the special leave

petition was dismissed as infructuous only in the year

1996 and that it was dismissed as infructuous as both the

categories of employees had undergone Lower School

Course and this Court had left the question of law open for

consideration in appropriate case; and that the ultimate

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order dated 23.9.1998 affected the petitioners therein

and, therefore, the principle of delay and laches would not

frustrate the lis. Adverting to the merits, the High Court

dealt with the additional affidavit filed by the Senior

Superintendent of Police which had asserted that 22

vacancies in the rank of Head Constables had arisen on

4.3.1982 when the Rule for bringing the Constables on List

‘B’ as per seniority Rule was introduced; that on the date

of amendment on 17.6.1988 there were 56 vacancies;

that the tribunal had recorded on 28.9.1988 that 71 posts

were created and out of 71, 15 Constables were sent in

April, 1988 and another 50 were sent in December, 1988

and, therefore, only six Constables could be sent for Lower

School Course on the basis of seniority Rule; and that all

other vacancies were required to be filled on the basis of

test Rule incorporated vide amendment in Rule 13.7 of the

Rules on 17.6.1988. The Court thereafter referred to the

decision in Y.V. Rangaiah (supra) and held thus: -

“The finding recorded by the Tribunal in its order dated 8.1.1990 that on being confirmed as Constable, they have acquired a valuable right to be considered for admission List ‘B’ and Lower School Course, cannot be sustained in law. No employee can claim right to promotion

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as per Rule existed on the date of appointment or confirmation. As per principle laid down in Y.V. Rangaiah’s case (supra), right has been recognized for consideration for promotion as per Rule applicable on the date of availability of vacancies/posts. Therefore, the finding recorded that all the Constables before the amendment on 17.06.1988 would be sent for course in accordance with the seniority criterion is wholly illegal, unjustified and untenable. The said finding, in fact, runs counter to the judgment in Y.V. Rangaiah’s case (supra) as well as to the order passed by the Tribunal on 28.09.1988. The order of the Tribunal passed on 23.09.1998 take same view as in Mewa Singh’s case (supra). The same suffers from same infirmity. It is only the vacancies which arose between 4.3.1982 to 16.06.1988 i.e. 71 vacancies which will govern the Seniority Rule. For all other posts/vacancies, it is the Test Rule alone on the basis of which the candidates can be sent for the course.”

17. On the aforesaid basis the High Court quashed the

orders dated 23.9.1998 and 8.1.1990 and after so stating

the High Court, noticing the existing scenario, passed a

protective order to the effect that the Administration shall

finalise the seniority of Head Constables on the basis of

Seniority Rule in respect of 71 Constables, but as a result

of finalization of the seniority in accordance with the

Rules, the respondents shall not revert any Head

Constable or Assistant Sub Inspector. Such Head

Constable or Assistant Sub Inspector shall continue to

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discharge his/her duties but shall avail further promotion

only on the basis of his/her turn as per revised seniority.

18. We have heard Mr. P.S. Patwalia, learned senior

counsel for the appellants, Mr. Nidhesh Gupta, learned

senior counsel for respondents 1 to 34 and Mr. Gaurav M.

Librehan, along with Ms. Mukti Chowdhary, learned

counsel for respondents 36 to 38.

19. Criticising the judgment and order passed by the

High Court Mr. Patwalia has raised the following

contentions: -

(A) There is manifest legal infirmity in the order

inasmuch as the High Court has entertained the writ

petition assailing the order dater 8.1.990 which could

not have been challenged before the High Court as it

was rendered prior to the decision in L. Chandra

Kumar v. Union of India and others4.

(B) The order of the tribunal dated 23.9.1998 being

founded on directions given on 8.1.1990 could not

have been found fault with by the High Court. That

4 (1997) 3 SCC 261

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apart the respondents slept over the rights, if any, by

not assailing the order dated 8.1.1990 for a period of

eight years and, therefore, the principle of delay and

laches gets squarely attracted and the acceptance of

the explanation by the writ petitioners is totally

faulty.

(C) The rule position prior to the first amendment,

i.e., 4.3.1982 was initially explained on 17.6.1988

and was further explained on 8.1.1990 and,

therefore, the decisions rendered by the tribunal

being impeccable did not warrant any interference

but the High Court on an erroneous understanding of

the rule position and its impact has quashed the

order dated 8.1.1990 making its own order

sensitively susceptible.

(D) The plea of impleadment which has been

assiduously sought to be built does not remotely

commends acceptation inasmuch as the respondents

were not only aware of the pending litigation but

also, more importantly, their obtaining of training and

availing of the consequent benefits following from

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the said training were subject to the final decision of

the original application.

20. Mr. Gupta, learned senior counsel appearing for

the affected respondents, in oppugnation, has canvassed

as follows: -

(a) It is the settled legal position that the

vacancies occurring during the period 4.3.1982 till

17.6.1988 are to be governed by the amended rule

that came into force on 4.3.1982 and the vacancies

occurring after 17.6.1988 amendment, are to be

governed by the Rule as amended by the notification

dated 17.6.1988. The said proposition of law is well

established as per the decisions in Y.V. Rangaiah

(supra), P. Ganeshwar Rao (supra), State of

Rajasthan v. R. Dayal and others5, B.L. Gupta

and Anr. v. MCD6 and Arjun Singh Rathore and

Ors. v. B.N. Chaturvedi and Ors.7.

(b) The initial decision of the tribunal

rendered on 17.6.1988 is in accord with the

5 (1997) 10 SCC 419 6 (1998) 9 SCC 223 7 (2007) 11 SCC 605

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principles laid down by this Court, for it has been

held therein that insofar as vacancies of Head

Constables which had come into existences prior to

the notification dated 17.6.1988 were concerned, the

same would be governed by the Rule as it existed

prior to 17.6.1988 and it was open to the respondent-

employer to act in accordance with the amended

Rule in respect of the vacancies which occurred

subsequent to the amendment of the Rule. Despite

the said clear decision in the field, the tribunal vide

order dated 8.1.1990 opined that the confirmed

Constables prior to the amendment dated 17.6.1988

had a vested right for being selected for a

promotional course in accordance with the pre-

amended Rule which did not prescribe for a test and

that makes the order expressly illegal, null and void

and cannot be utilized against the present

respondents who were not impleaded as parties to

the lis before the tribunal. Once there is violation of

principles of natural justice, the order was not

binding on the respondents and is, in fact, a void

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order. The said submission is supported by the

authorities in A.M.S. Sushanth & Ors. v. M.

Sujatha and Ors.8, M.V. Ravindranath & Ors. v.

Union of India & Ors.9, State of Assam v. Union

of India & Ors.10 and Public Service Commission,

Uttaranchal v. Mamta Bisht & Ors.11.

(c) The submission of the appellants that the

respondents were aware of the pendency of OAs

before the tribunal inasmuch as in the letter of

appointment itself it was mentioned that their

appointments were subject to the decision in Original

Application and they had accepted the appointment

letters, is without any substance, for the effect of

non-impleadment of necessary parties is not altered

by their being aware of pending litigation. The said

proposition defeats the basic rule that the onus of

impleading the necessary parties is on the appellants

and solely because the appointment order was

subject to the decision of the tribunal would not

8 (2000) 10 SCC 197 9 (2000) 10 SCC 474 10 (2010) 10 SCC 408 11 (2010) 12 SCC 204

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reflect the mandate of requirement of law. Quite

apart from that, when by virtue of the interim order

passed by the tribunal they were promoted, they

became necessary parties to be impleaded and

nothing else could justify their non-impleadment.

The said assertion of law is buttressed by the

pronouncements in K.R.C.S. Balakrishna Chetty &

Sons & Co. v. State of Madras12, Union of India

& Ors. v. Brigadier P.S. Gill13, Khetrabasi Biswal

v. Ajaya Kumar Baral & Ors.14 and Shiv Kumar

Tiwari (Dead) by LRs. v. Jagat Narain Rai &

Ors.15.

(d) By the time the judgment dated 8.1.1990

was pronounced, all the respondents were sent for

Lower School Course and because of that position

they ought to have been treated as affected parties

and should have been arrayed as contesting

respondents. The principle of “ultimately affected

party” is squarely applicable to such a situation and

12 1961 (2) SCR 736 13 (2012) 4 SCC 463 14 (2004) 1 SCC 317 15 (2001) 10 SCC 11

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the said principle gets support from State of

Himachal Pradesh & Anr. v. Kailash Chand

Mahajan & Ors.16.

(e) The tribunal was approached by the

present appellants in OA No. 1401/CH/1990 as the

answering respondents were brought on List ‘C’ after

clearing the test contemplated under Rule 13.8(2) of

the Rules for implementation of the judgment dated

8.1.1990 which suffered from series of legal

infirmities and hence, the said decision could not

have been applied to those who were not parties to it

and, more so, when this Court, while dealing with the

special leave petition, had left the question of law

open; and as the same has arisen at present, this

Court should exercise the power under Articles 136

and 142 of the Constitution to deal with the same.

For the aforesaid purpose, inspiration is drawn from

the authorities in State of Bihar and Ors. v.

Kameshwar Prasad Singh & Ors.17 and Jamshed

16 1992 Supp (2) SCC 351 17 (2000) 9 SCC 94

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Hormusji Wadia v. Board of Trustees, Port of

Mumbai & Anr.18.

(f) As far as promotion to the Head

Constables is concerned, it is governed by Rule 13.8

and perusal of Rule 13.8(2) makes it clear that

promotions to the post of Head Constables are made

subject to the principle described in sub-rules (1) and

(2) of Rule 13.1 which provide that promotions from

one rank to another shall be made by selection. The

respondents were more meritorious than the

appellants as they were selected in the competitive

test and were deputed to the Lower School Course

and they had obtained the higher marks than the

appellants. Quite apart from that they have been

promoted to Assistant Sub-Inspectors, Sub-Inspectors

and further as Inspectors and, therefore, serious

prejudice would be caused to the respondents by

unsettling the position. The order dated 8.1.1990, as

contended by the appellants, could not have been

challenged by virtue of the decision in L. Chandra

18 (2004) 3 SCC 214

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Kumar (supra), but as the judgment is a nullity, it

could have been left unchallenged and perceived

from that angle, the High Court in exercise of its

jurisdiction under Articles 226 and 227 of the

Constitution has rightly quashed the order dated

23.9.1998, which is based on the principle stated in

K. Ajit Babu and Ors. v. Union of India and

Ors.19 and Rama Rao & Ors. v. M.G. Maheshwara

Rao & Ors.20.

21. Mr. Gaurav M. Librehan, learned counsel on behalf

of respondents 36 to 38, the official respondents, has filed

a written note of submissions stating the chronology of

events and, eventually indicated that while the matter was

pending before the tribunal, regular promotion was

granted on 28.12.1989 to the Constables deputed for

Lower School Course in order of merit achieved in the

course as per provisions of Rule 13.8 but thereafter, no

Constable has been granted List ‘C’ nor regular promotion

as Head Constable as the matter was sub-judice before

the High Court. It is asserted that in compliance with the

19 (1997) 6 SCC 473 20 (2007) 14 SCC 54

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order dated 18.12.2007 the appellants as well as private

respondents have been granted List ‘C’ and regular

promotion as Head Constables by order dated 1.2.2008 in

order of merit achieved by them in the course held as per

the provisions of Rule 13.8 subject to outcome of the

special leave petition.

22. Before we advert to the rivalized submissions

raised at the Bar it is requisite to advert to the rule

position. Indisputably the matters relating to promotion of

Constables to the rank of Head Constables are governed

under Punjab Police Rules, 1934, when the Union Territory

of Chandigarh came into existence on 1.11.1966. Rule

13.7 which deals with the bringing of Constables on List

‘B’ and their further deputation to the Lower School

Course initially read as follows: -

“13.7. List ‘B’. Selection for admission to promotion Course for Constables at the Police Training College. – (1) List ‘B’ in From 13.7 shall be maintained by each Superintendent of Police. It will include the names of all Constables selected for admission to the Promotion Course for Constables at the Police Training College. Selection will be made in the month of January, each year and will be limited to the number of seats allotted to districts for the year with a twenty per cent

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reserve. Names will be entered in the list in order of merit determined by the Departmental Promotion Committee constituted by the Inspector-General of Police on the basis of tests in parade, general law (Indian Penal Code, Criminal Procedure Code, Indian Evidence Act and Local and Special Laws) interview and examination of records.

(2) All Constables --

(a) who are middle pass and have put in more than four years of service;

(b) who are at least matriculates and have put in more than three years of service; or

(c) who obtain first class with credit in the Recruits Course specified in rule 19.2; will be eligible to have their names entered in the aforesaid list, if they are not above thirty years of age on the first day of July in the year in which the selection is made;

Provided that no Constable who has been awarded a major punishment within a period of three years preceding the first day of January of the year in which selection is made will be eligible for admission to this lists and if any Constable whose name has been brought on this list is not sent to the Police Training College in that year he will be required to compete again with the new candidates, if he is still eligible for admission to the said list under the rules.

(3) Temporary Constables brought on List ‘B’ shall be absorbed in the regular establishment in preference to others.

(4) No Constable who has failed to qualify in the promotion course for Constables shall be readmitted to List ‘B’, unless the Principal,

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Police Training College, for the reasons to be recorded in writing considers him deserving of another chance and he is still eligible. The reasons are to be communicated to the Superintendent of Police concerned.”

23. From the aforesaid rule it is clear as day that the

test was a criteria for bringing Constable to depute them

for Lower School Course. Rule 13.8 of the Rules provided

for promotion to Head Constables. The said Rule read as

follows: -

“13.8. List C. Promotion to Head Constables. – (1) In each district a list shall be maintained in card index form (form 13.8(1) of all constables who have passed the Lower School Course at Phillaur and are considered eligible for promotion to Head Constable. A card shall be prepared for each constable admitted to the list and shall contain his marking under sub-rule 13.5(2) and notes by the Superintendent himself, or furnished by Gazetted Officer under whom the Constable has worked, on his qualifications and character. The list shall be kept confidentially by the Superintendent and shall be scrutinized and approved by the Deputy Inspector-General of Police at his annual inspection.

(2) Promotion to Head Constable shall be made in accordance with the principle described in sub-rules 13.1(1) and (2). The date of admission to List C shall not be material, but the order of merit in which examinations have been passed shall be taken into consideration in comprising qualifications. In cases where other qualifications are equal, seniority in the police

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force shall be the deciding factor. Selection grade constables who have not passed the Lower School Course at the Police Training School but are otherwise considered suitable may, with the approval of the Deputy Inspector- General, be promoted to Head Constable up to a maximum of ten per cent of vacancies.”

24. On 4.3.1982 Rule 13.7 was amended and the

amended Rule provided that there shall be no test for

constables and their admission to the promotional course,

i.e., Lower School Course would be done on the basis of

seniority-cum-merit. The notification amending the Rule

reads as follows:-

“No. 16628-HII(I)-82/5105 dated 4th March, 1982; In exercise of the powers conferred by sub-section (2) of Section 46 of the Police Act, 1861, the Chief Commissioner, Chandigarh, is pleased to made the following amendments in the Punjab Police Rules, 1934, as applicable to the Union Territory of Chandigarh: -

In the Punjab Police Rules, 1934, Volume II, for Rule 13.7, the following shall be substituted, namely: -

13.7.

List B. Selection for Admission to promotion course for constables at the Police

(1) List B (in Form 13.7) shall be maintained by Superintendent of Police. It will include the names of constables considered suitable as

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Training College. candidates for admission to the promotion course at the Police Training College.

Selection shall be made as far as possible in the month of January each year. The number of constables to be deputed for the promotion course for constables will depend upon the availability of vacancies.

2. There shall be no test for Constables for admission to the promotion course and the constables shall be sent for Lower School Course strictly on the basis of Seniority-cum- Merit (record). The qualifications for sending a constable for the course shall be as under: -

(i) He must be a confirmed constable:

Provided that if no permanent constable fit for deputing for the course is available the “Senior Most” temporary constables fulfilling all other conditions can be considered for the said course.

(ii) He should have put in more than 3 years of service, if he is a matriculate, 4 years of service if he is a middle pass.

(iii) Seniority shall only be tampered if the record of a constable is really bad and is not found suitable on merit:

Provided that no constable who has been awarded a major punishment within a period of 3 year preceding the first day of January of the year in which selection is made will be eligible for admission to List “B”.

A constable who has failed to qualify in the promotion course for constable shall not admitted to list ‘B’ unless the Principal, Police

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Training College, for the reasons to be recorded in writing considers him suitable for another chance the reasons are to be communicated to the Superintendent of Police concerned.”

25. As the factual matrix would further unfurl, by

notification dated 17.6.1988 Rule 13.7 was amended

providing that Constables would be selected for admission

to the promotional course, i.e., Lower School Course on

the basis of the test, i.e., merit-cum-seniority and their

names would be entered in the list prepared for admission

to such course in order of merit determined by the

Departmental Promotion Committee. The notification

incorporating the amendment reads as follows: -

“No. 1/13/2/88-HII (1) 13676 dated 17.6.1988 (.) in exercise of the powers conferred by sub- section (1) and (2) of section 46 of the Police Act, 1861, the Administrator (UT) Chandigarh, is pleased to make the following rules further to amend the Punjab Police Rules 1934, as applicable to the Union Territory of Chandigarh namely: -

In the Punjab Police Rules 1934 Volume-II, for Rule 13.7, the following shall be substituted, namely: -

1. These rules may be called the Punjab Police (Chandigarh Amendment) Rules, 1988.

2. These shall come into the force on the date of their publication in the Chandigarh Administration Gazette.

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3. In the Punjab Police Rules 1934 (hereinafter referred to as the said Rules) for rule 13.7 the following shall be substituted, namely: -

13.7 (1) List B. Selection for Admission to promotion course for constables at the Police Training College.

(1) List-‘B’ (in Form 13.7) shall be maintained by Superintendent of Police. It will include the names of all constables selected for admission to the promotion course for candidates at the Police Training College.

Selection shall be made in the month of January each year and will be limited to the number of seats available for the year with a 20 per cent reserve. Names will be entered in the list in order of merit determined by the Departmental Promotion Committee constituted by the Inspector General of Police on the basis of test in parade, general law, (Indian Penal Code, Criminal Procedure Code and Police Rules), interview and examination of records: -

(2) All candidates who are directly recruited in the U.T. Police and

(a) Who are middle pass and have put in more than four years of service; or

(b) Who are at least matriculates and have put in more than three years of service; or

(c) Who obtain first Class with credit in the Recruits Course specified in rule 19.2 will be eligible to have their names entered on the aforesaid list.

Provided that no Constable who has been awarded a major punishment within a period of

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three years preceding the first day of January of the year in which selection is made will be eligible for admission to this list and if any Constable whose name has been brought on the list is not sent to the Police Training College in that year he will be required to compete again with the new candidates, if he is still eligible for admission to the said list under the rules.

(3) Temporary Constables brought on list ‘B’ shall be absorbed in the regular establishment in preference to others.

(4) No Constable who has failed to qualify in the promotion course for Constables shall be re- admitted to list ‘B’ unless the Principal Police Training College for the reasons to be recorded in writing considers him deserving of another chance and he is still eligible. The reasons are to be communicated to the Senior Superintendent of Police.”

26. Having reproduced the Rules it is necessary to

understand what it meant at the pre-amendment stage

prior to 4.3.1982 and the amendment thereafter and

further the change by incorporation of the amendment on

17.6.1988. The original Rule 13.7 dealt with selection for

admission to promotion course for Constables in the Police

Training College and it was called List ‘B’. It prescribed

that the names should be entered in the list in order of

merit determined by the Departmental Promotion

Committee on the basis of certain tests. All the

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Constables, subject to certain eligibility, were entitled to

have their names entered in the List ‘B’. This can be

appropriately called “The test rule”. Rule 13.8, as it

seems to us, provides promotion to Head Constables. It is

called List ‘C’. To acquire the eligibility for consideration

for promotion to Head Constable, a Constable is required

to pass the Lower School Course at Phillaur. The

procedure for promotion has to be made in accordance

with the principle prescribed in sub-rules (1) and (2) of

Rule 13.1 with the stipulation that date of admission to

List ‘C’ would not be material but the order of merit in

which examination had been passed would be taken into

consideration in comprising qualifications. It further

prescribes that in cases where other qualifications are

equal, seniority in the police force would be the deciding

factor.

27. After the amendment on 4.3.1982, the test was

done away with and it was provided that List ‘B’ would be

maintained by Superintendent of Police which would

include the names of constables considered suitable as

candidates for admission to the promotion course at the

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Police Training College. It categorically postulated that

there shall be no test for the Constables for admission to

the promotion course and the Constables having sent for

Lower School Course strictly on the basis of seniority-cum-

merit (record). Certain eligibility criteria was provided for

certain Constables for the course and they included that a

Constable must be confirmed in service and in case of

non-availability of confirmed constables consideration of

certain senior most temporary Constables fulfilling all

other conditions; that he should have put in more than

three years service if he is a matriculate, four years

service if he a middle pass and certain other conditions.

This rule may, for the sake of convenience, be called

“seniority rule”. After the amendment on 17.6.1988 the

earlier Rule was restored.

28. In the case at hand, we are really concerned with

the interregnum period between 4.3.1982 and 17.6.1988.

The tribunal, on the first occasion, while quashing the

order dated 27.6.1988 which was a resultant order after

the amendment dated 17.6.1988, had clearly laid down

that the authorities were required to prepare a fresh list

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for sending the Constables to the Lower School Course in

accordance with the pre-amended Rule 13.7 as it existed

prior to 17.6.1988 so far as the vacancies of Head

Constables which had come into existence prior to the

date of aforesaid notification and the criterion to be

adopted by them could be seniority-cum-merit as

prescribed therein. It was also unequivocally ruled that it

would be open to the respondents to act in accordance

with the amended Rule in respect of vacancies/posts of

Head Constables which might have occurred subsequent

to coming into force of the amended Rule or which may

fall vacant thereafter. To arrive at the said conclusion, as

stated earlier, reliance was placed on Y.V. Rangaiah

(supra) wherein, in the factual matrix therein, it has been

ruled by this Court that the vacancies had occurred prior

to the amended rules would be governed by the old rules

and not by the amended rules and the Court further

reiterated that it did not have the slightest doubt that the

posts which fell vacant prior to the amended rules would

be governed by the old rules and not by the new rules.

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29. Thus, the decision of the tribunal, on the first

round, related to the vacancies of Head Constables that

had come into existence prior to the date of notification,

i.e., 17.6.1988. Learned counsel for the Union Territory of

Chandigarh in his written note of submissions has stated

that 50 vacancies were found to have occurred before

amendment and, accordingly, a list was prepared in order

of seniority as per the provisions of unamended rules. At

this point of time, it is necessary to clear the maze that as

far as this exercise is concerned there was no cavil. The

dispute arose when the authorities on 28.10.1988

prepared a list of eligible Constables/ad hoc Head

Constables who fulfilled the prescribed conditions to sit in

the competitive examination to be held in January, 1989.

The said action of the authorities compelled the present

applicants to file three Original Applications challenging

the validity of the Rule and quashment of the order dated

28.10.1988 whereby the list was drawn up of the eligible

candidates. As has been stated hereinbefore, the tribunal

on 31.3.1989 modified its original interim order and

directed that selection of the Head Constables may be

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made and given effect to subject to final decision of those

Original Applications. The tribunal had also observed that

the validity of the selection would be subject to final

decision of the case. After the tribunal passed the

aforesaid interim order, the authorities conducted the test

as per the amended rule which had come into force with

effect from 17.6.1988 and made selections and appointed

successful candidates as Head Constables on the basis of

merit. The tribunal noted the rival submissions which we

have adverted to earlier, and opined that the applicants in

the Original Applications had a vested right under the pre-

amended Rule as confirmed Constables and they had

been deprived of the said vested right. Elaborating further

the tribunal opined that: -

“In case the selection of the applicants is allowed to be made for the promotional course on the basis of the criterion now provided in the Rule 13.7 as amended by notification dated 17.6.88, this will certainly divest the applicants of their right to be selected on the basis of confirmation and seniority which right had vested in them under the pre-amended Rule. In other words, it may amount to give retrospective effect to the impugned amendment of 17.6.88 which was never the intention of the authority introducing the amendment through the impugned notification.”

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30. It is interesting to note that counsel for both the

sides before the tribunal placed reliance on Achhar

Chand’s case and the tribunal understood the said

decision in a different manner and opined that: -

“We, therefore, hold that the selection of the Constables for the promotional course who are already in service before the amendment of 1988 will be made in accordance with the criterion laid down in the pre-amended Rule as contained in the notification dated 4.3.82 and that the amendment made through notification dated 17.6.88 will not be applicable to their case.”

[Emphasis supplied]

31. As is manifest, the respondents had appeared in

the competitive examination and were given seniority

over the applicants. That occasioned in filing of OA No.

1401/CH/90. While dealing with the said application, the

tribunal referred to its interim order and posed the

question as to what would be the seniority of persons

promoted to Head Constables who were sent for training

on the basis of written examination irrespective of

seniority under the interim order of the tribunal dated

31.3.1989. Thereafter, the tribunal opined that the

Constables in service prior to 1988 had a vested right to

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be sent for training for promotion to Head Constables on

the basis of unamended Rules. Be it noted, to these

original applications the respondents were not made

parties though their seniority position was determined. At

that time the earlier order dated 8.1.1990 was challenged.

Be it ingeminated, in the earlier order the tribunal, while

referring to the first order in Achhar Chand’s case, had

opined that the selection of the Constables for

promotional posts who were already in service before the

amendment of 1988, would be in accordance with the

criterion laid down in the pre-amended Rule prior to

4.3.1982.

32. The principal assail of Mr. Patwalia is that the

judgment and order passed in the year 1988 was the

foundation of the decision dated 8.1.1990 and that

decision could not have been the subject-matter of

challenge before the High Court as per L. Chandra

Kumar (supra). In L. Chandra Kumar (supra) the larger

Bench, while opining that the question on which the

tribunals have jurisdiction to decide its decision would be

subject to scrutiny before the Division Bench of the

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respective High Courts, observed that the directions

issued in the said case would come into effect

prospectively, i.e., it would apply to decisions rendered

after March 18, 1997, i.e., the date the decision in L.

Chandra Kumar was rendered. The doctrine of

prospective overruling was invoked to maintain the

sanctity of judicial precedents and not to disturb a

procedure in relation to decisions already rendered.

33. Keeping the aforesaid proposition of law in mind

we shall proceed to deal with various other facets which

have been canvassed before us, for we feel it is not a case

which can be shut down by holding that the order dated

8.1.1990 having gone unassailed, the doors of justice from

all quarters get closed. The tribunal in Achhar Chand’s

case, which was decided on 27.6.1988, had strictly gone

by the principles stated in Y.V. Rangaiah (supra) by

directing to prepare a fresh list of Constables for sending

to Lower School Course at Police Training College, Phillaur,

in accordance with the pre-amended Rule as far as

vacancies of Head Constables which had come into

existence prior to notification dated 17.6.1988. It had

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further clarified that it is open to the respondent to act in

accordance with the amended Rule in respect of the

vacancies/posts of Head Constables which may have

occurred subsequent to coming into force of the amended

Rule. Submission of Mr. Gupta is that the said order was

not only in accord with Y.V. Rangaiah (supra) but also in

consonance with the principles stated in P. Ganeshwar

Rao (supra), R. Dayal (supra), B.L. Gupta (supra) and

Arjun Singh Rathore (supra).

34. In P. Ganeshwar Rao (supra) the Court

reproduced a passage from Y.V. Rangaiah (supra) and

observed that it appositely applied to the facts of the said

case. The question that emerged for consideration in the

said case was whether the amendment made on April 28,

1980 to the Special Rules in the said case applied only to

the vacancies that arose after the date on which the

amendment came into force or whether it applied to the

vacancies which had arisen before the said date also.

Interpreting the Rule the Court observed that the

amendment on April 28, 1980 did not apply to the

vacancies that had arisen prior to the date of amendment.

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The ratio of the said decision is that the vacancies that

had arisen after the amendment would be governed by

the amended Rule and the vacancies that had arisen prior

to the amendment would be governed by the unamended

Rule.

35. In R. Dayal (supra) the Court was considering the

effect of Rule 24-A of the Rajasthan Service of Engineers

(Building and Roads Branch) Rules, 1954 (as amended). It

pertained to the vacancies those were filled up prior to the

amended Rule. Question arose whether the vacancies

were prepared to be filled up under the amended rule or

unamended rule. On behalf of the respondents therein

reliance was placed on Y.V. Rangaiah (supra). The

Court, appreciating the factual scenario and the rule

position, came to hold as follows: -

“But the question is whether selection would be made, in the case of appointment to the vacancies which admittedly arose after the amendment of the Rules came into force, according to the amended Rules or in terms of Rule 9 read with Rules 23 and 24-A, as mentioned hereinbefore. This Court has considered the similar question in para 9 of the judgment above-cited. This Court has specifically laid that the vacancies which occurred prior to the amendment of the Rules

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would be governed by the original Rules and not by the amended Rules. Accordingly, this Court had held that the posts which fell vacant prior to the amendment of the Rules would be governed by the original Rules and not the amended Rules. As a necessary corollary, the vacancies that arose subsequent to the amendment of the Rules are required to be filled in in accordance with the law existing as on the date when the vacancies arose.”

36. In B.L. Gupta (supra) the Court reiterated the

principle stated in Y.V. Rangaiah (supra), P. Ganeshwar

Rao (supra) and A.A. Calton v. Director of Education21

wherein it had been held that vacancies which had

occurred prior to the amendment of rules were governed

by the old rules and not by the amended rules. In Arjun

Singh Rathore (supra) the views stated in Y.V.

Rangaiah (supra) and R. Dayal (supra) were reiterated.

37. The reference to the aforesaid proposition of law

makes it vivid that the decision rendered by the tribunal in

Achhar Chand’s case was in accord with the precedent

of this Court and, in fact, the tribunal clearly meant that.

38. In Mewa Singh’s case, the tribunal opined that

the selection of the Constables for the promotional course

who were already in service before the amendment of 21 (1983) 3 SC 33

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1988 would be made in accordance with the criterion laid

down in the pre-amended Rule as contained in the

notification dated 4.3.1982. This is contrary to the

decision in Achhar Chand’s case. That apart, the

tribunal also held that the confirmed employees had a

vested right to be considered under the pre-amended rule.

In the said case the respondents were not arrayed as

parties. True it is, by virtue of the interim direction they

appeared in the examination irrespective of seniority and

were promoted as Head Constables on the basis of marks

secured in the test and they were treated senior to the

present appellants. On being approached by the present

appellants in OA No. 1401/CH/90 the tribunal by its order

dated 23.9.1998 quashed the order dated 18.12.1989

whereby the Constables were sent for training on the

basis of written test and the consequent order dated

28.12.1989 by which they were promoted as Head

Constables, and directed for rearrangement of seniority

list of the applicants and the respondents according to

their basic seniority in the rank of Constables.

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39. It is apt to note here that the real cause of

grievance arose for the respondents on 23.9.1998 and on

that ground the High Court repelled the submission of

delay and laches. Mr. Patwalia, learned senior counsel for

the appellants, has harped on the ground that the writ

petition was not maintainable against such an order in

view of L. Chandra Kumar (supra). First, we will look at

the facet of non-impleadment which has been highlighted

by Mr. Gupta. The said submission has two limbs. First,

the mere awareness of pendency of litigation because it is

mentioned “subject to decision in Original Application”

does not make the order binding upon them and the

second, by the time the judgment dated 8.1.1990 was

pronounced all the respondent were sent for Lower School

Course and promoted and, therefore, they were clearly

identified as the ultimately affected parties and hence,

were necessary parties for the purpose of adjudication of

the lis.

40. At this stage, we shall notice certain authorities

which have been commended to us for adjudging the

effect of such non-impleadment. In Khetrabasi Biswal’s

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case Orissa Public Service Commission had issued an

advertisement inviting applications in the prescribed form

for twenty five posts of Temporary Munsif (Emergency

Recruitment) in Class II of the Orissa Judicial Service. The

appellants and the respondents had applied before the

Commission. A written examination was held by the

Commission, a list of successful candidates was prepared

and selectees were later on interviewed by the

Commission and in the said proceeding a sitting Judge of

the High Court acted as an expert. Thereafter the select

list was prepared on the basis of merit which contained 39

names. The names of the appellants before this Court

found place therein. The said list was sent to the State

Government for approval. The State Government on

receiving the said list, prepared another list in which the

name of the appellant was found place therein but the

names of Bijaya Kumar Patra and Govinda Chandra Parida

and others were omitted. Number of writ petitions were

filed before the High Court purporting to interpret the

service rules prepared the list of candidates who should

have been selected. Pursuant to and in furtherance of the

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directions issued by the High Court offers of appointment

were issued by the State Government in terms of the list

prepared by the High Court. The appellants who had come

to this Court were not parties to the writ petitions. The

High Court, while preparing its own list did not think it fit

to issue notices to other candidates like the appellants

before this Court who had suffered prejudice by reason of

the directions issued by the High Court. While dealing

with the justifiability of the same this Court held that they

were necessary parties and, in that context, expressed

thus: -

“The procedural law as well as the substantive law both mandates that in the absence of a necessary party, the order passed is a nullity and does not have a binding effect.”

41. In the case of Shiv Kumar Tiwari (supra) a suit

was filed without making the affected person a party.

Dealing with the said facet this Court opined that such a

judgment could not be pressed into service to the

detriment of the rights of a party as he was not a party

and any judgment/ decree/order of courts or any other

authority binds only the parties to it or their privies when

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it concerns the rights of parties and such proceedings

purport to adjudicate also the rights of the contesting

parties by means of an adversarial process. The Court,

while rejecting the plea that the affected party could have

filed an appeal by obtaining special leave of the court,

held that though it would have been open for such party

to file an appeal with the leave of the court, there is no

duty or obligation cast on it so to do on pain of distress

when in law he could also legitimately ignore the said

judgment as it is a judgment of no value.

42. In Kailash Chand Mahajan’s case the Court

ruled that if a decision is rendered which affects a party, it

would amount to clear violation of the principles of natural

justice and an order passed in violation of the salutary

provision of natural justice would be a nullity.

43. In Mamta Bisht’s case, a two-Judge Bench,

reiterating the principles stated in Udit Narain Singh

Malpaharia v. Board of Revenue22, opined that if a

person who is likely to suffer from the order of the court

and has not been impleaded as a party has a right to

22 AIR 1963 SC 786

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ignore the said order as it has been passed in violation of

the principles of natural justice. Reliance was placed on

Prabodh Verma & Ors. v. State of U.P. & Ors.23 and

Tridip Kumar Dingal & Ors. v. State of W.B. & Ors.24

to express the view that if a person challenges the

selection process, successful candidates or ate least some

of them are necessary parties.

44. It is submitted by Mr. Patwalia that the

respondents were sent for Lower School Course subject to

final result of the Original Application and the Original

Application was allowed in favour of the appellants, the

respondents were bound by the said verdict. It is urged

by him that once the respondents were aware of the

litigation and their training was subject to the result of the

Original Application, they cannot be permitted to advance

a contention that their non-impleadment makes it a

nullity. In certain cases where mass copying in an

examination or an examination is conducted in a mala fide

manner by the authorities in the absence of vacancies or

such ancillary situations, the position may be different. In

23 (1984) 4 SCC 251 24 (2009) 1 SCC 768

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the case at hand, the authorities did not accept the order

but challenged the same before this Court in Special

Leave Petition (C) No. 12535 of 1992 and this Court

disposed of the same in 1996 by observing that as the

respondents therein had already completed their training,

the special leave petition has been rendered infructuous.

However, this Court chose not to decide the lis. The

factual matrix would reveal that the authorities acted in

accordance with the earlier order of the tribunal and fixed

the seniority. That was the grievance which was agitated

by the appellants before the tribunal wherein the order

was passed on 23.9.1998. Had the respondents been

made parties to the original application in the second

round, i.e., OA Nos. 697 and 872 of 1988 which gave rise

to the order dated 8.1.1990, they could have been in a

position to assert about the legal position and faced their

fate, making themselves liable to challenge the order.

After they appeared in the competitive examination and

selected being more meritorious, indubitably they were an

identified category. It was not a vague or unidentified

body. When by the determination of the tribunal their

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rights had squarely been affected, the situation

commanded, we are inclined to think, that they should

have been impleaded being necessary parties and their

non-impleadment now permits them to take the plea that

the said order does not bind them. The High Court has

appreciated the chronology of events and quashed the

order dated 8.1.1990 though it could not have entertained

the prayer in that regard as per L. Chandra Kumar’s

case, but while dealing with the lis that travelled to the

High Court from the order dated 23.9.1998 it was within

its domain to declare that the order dated 8.1.1990 is not

binding on the writ petitioners therein. There was no bar

and, therefore, the High Court’s order does not suffer from

any legal infirmity on that score.

45. The next question that emerges for consideration

is whether the order dated 8.1.1990 is legally justified.

There is no shadow of doubt that it is based entirely on

the earlier order dated 28.9.1988 which was rendered by

the tribunal being approached by the real aggrieved

parties and the tribunal relying on binding precedents, had

held that the applicants therein were entitled to be

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considered under the amended Rule that came into force

on 4.3.1982 in respect of the vacancies accrued during the

period, i.e., 4.3.1982 to 17.6.1988. The latter decision

dated 8.1.1990 has completely misread the said decision

and erroneously observed that every confirmed employee

had a vested right. It did not properly appreciate that the

right was restricted to the accrued vacancies and

assumedly remained oblivious to the categorical findings

of the earlier decision that it was open to the respondents

therein to take steps in accordance with the amended

Rule in respect of vacancies to the post of Head

Constables which might have accrued subsequent to the

coming into force of the amended Rules which may fall

vacant thereafter.

46. In this view of the matter, the order is absolutely

unsustainable. The cornerstone of the impugned order

dated 28.9.1998 is the order dated 8.1.1990. If this is

allowed to stand, it would tantamount to palpable

injustice. In this context, we may profitably refer to a

passage from Jamshed Hormusji Wadia (supra),

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wherein the Court referring to the power under Article 136

has opined thus: -

“... in spite of the repeated pronouncements made by this Court declaring the law on Article 136 and repeatedly stating that this Court was a court meant for dealing only with substantial questions of law, and in spite of the clear constitutional overtones that the jurisdiction is intended to settle the law so as to enable the High Courts and the courts subordinate to follow the principles of law propounded and settled by this Court and that this Court was not meant for redeeming injustice in individual cases, experience shows that such self-imposed restrictions placed as fetters on its own discretionary power under Article 136 have not hindered the Court from leaping into resolution of individual controversies once it has been brought to its notice that the case has failed to deliver substantial justice or has perpetuated grave injustice to parties or is one which shocks the conscience of the Court or suffers on account of disregard to the form of legal process or with violation of the principles of natural justice. Often such are the cases where the judgment or decision or cause or matter brought to its notice has failed to receive the needed care, attention and approach at the hands of the tribunal or court below, or even the High Court at times, and the conscience of this Court pricks it or its heart bleeds for imparting justice or undoing injustice. The practice and experience apart, the framers of the Constitution did design the jurisdiction of this Court to remain an extraordinary jurisdiction whether at the stage of granting leave or at the stage of deciding the appeal itself after the grant of leave. This Court has never done and would never do injustice nor allow injustice

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being perpetuated just for the sake of upholding technicalities.”

47. We respectfully concur with the above observation

and conclude that our interference with the decision of the

High Court would perpetuate grave injustice and the

redemption shall remain forever a mirage.

48. That apart, the obtaining fact situation commands

that this Court should invoke the jurisdiction under Article

142 of the Constitution for doing complete justice. There

is no scintilla of doubt that Article 142 of the Constitution

confers immense powers on this Court to do complete

justice in a case, for the powers vested in the Court are

meant for doing complete justice in an appropriate

manner. It is of wide amplitude, and it has its own

restrictions. The plenary powers of this Court under

Article 142 of the Constitution are inherent in the Court

and are complementary to the powers which are

specifically conferred on the Court. This inherent power is

required to be exercised to prevent injustice and to do

complete justice between the parties. It cannot allow any

injustice to be carried on if the injustice is founded on

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certain technical principles. The Court is not to build a

new structure to do the complete justice by ignoring the

substantive provisions, for that would amount to

supplanting. But, certainly it can supplement. It has to be

borne in mind that principle pertaining to do complete

justice as engrafted in Article 142(1) is of immense

potentiality. When the occasion arises, it is the obligation

of this Court to prevent injustice arising from the

exigencies of the case that is unfurled before it. In the

case at hand, the earlier order of the tribunal was legally

sound. In the second case the tribunal, though seems to

have relied upon Achhar Chand’s case, has totally

misunderstood the ratio laid down therein. That apart,

the tribunal had not kept itself alive to the essential facts,

namely, publication of results, selection of candidates and

the impact it would have on their rights if they are not

made parties. Considering all the aspects in a cumulative

manner it can be stated with certitude that if that order is

allowed to reign it would have disastrous impact on justice

and would irrefragably tantamount to miscarriage of

justice. We have already opined that the High Court, while

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dealing with the matter under Articles 226 and 227 of the

Constitution, could have ignored the order dated 8.1.1990.

Despite the said conclusion, we are also expressing our

view by invoking jurisdiction under Article 142(1) of the

Constitution that non-affirmance of the order of the High

Court by accepting the order dated 8.1.1990 would be

constructing the pillar of injustice. The decision which is a

sanctuary of errors could not have been allowed to gain

the benefit of sanctuary of protection and acceptance.

That would be travesty of justice. Hence, the said order

deserved quashment and the High Court has rightly done

so.

49. In the result, the appeal wherein complex issues

have been assiduously raised really lack any substance

and we unhesitatingly concur with the view of the High

Court and, accordingly, the appeal has to pave the path of

dismissal and we so direct. There shall be no order as to

costs.

.............................J. [Anil R. Dave]

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.............................J. [Dipak Misra]

New Delhi; June 30, 2014.

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H.C.KULWANT SINGH Vs HC DAYA RAM .

H.C.KULWANT SINGH Vs HC DAYA RAM .