HAV (OFC) RWMWI BORGOYARY Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-008986-008988 / 2019
Diary number: 45980 / 2018
Advocates: Gaichangpou Gangmei Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.8986- 8988 of 2019
HAV (OFC) RWMWI Borgoyary & Ors. Etc. .... Appellant(s)
Versus
Union of India & Ors. ….Respondent(s)
J U D G M E N T
L. NAGESWARA RAO, J.
1. These Appeals arise from the judgment of the
Armed Forces Tribunal, Principal Bench, New Delhi dated
08.08.2018 dismissing the applications filed by the
Appellants for quashing the order dated 23.03.2007, by
which the Appellants were declared ineligible for
appointment as Technical Equipment Officers (TEO).
[1]
2. Pankaj Negi- Appellant was enrolled in the Army Air
Defence as Soldier Technical and was selected for the
trade of Operation Fire Control while working as
Havildar. He cleared Class I grade of his
Technical Trade “Operation Fire Control” (OFC) in 2009.
He also secured a diploma in Radar Technology,
Surveillance, Electronic Warfare and Equipment
Management from the Indira Gandhi National Open
University (IGNOU) in 2011.
3. Deepak Kumar Mishra-Appellant was enrolled in the
Army Air Defence as Soldier Technical and cleared Class
I grade of his Technical Trade “Operation Fire Control”
(OFC) while working as Havildar from 04.08.2007. He
cleared his Weapon Training Course (PWN) on
27.12.2010. He was awarded diploma in Radar
Technology, Surveillance, Electronic Warfare and
Equipment Management from IGNOU in 2011. During
the course of his service, he was a recipient of “Veerta
Patra” and “Commandant’s Appreciation”.
[2]
4. Rwmwi Borgoyary- Appellant was also enrolled in
Army Air Defence as Solider Technical and was
promoted as Havildar. He cleared his diploma in
Network Administration and Cyber Security. He also
cleared Cyberoam Certified Network and Security
Professional – CNSP Course in December, 2011. He was
awarded diploma in Radar Technology, Surveillance,
Electronic Warfare and Equipment Management from
IGNOU.
5. In January/ February, 2016, seven vacancies for
Record Officers and eight vacancies for Technical
Equipment Officer (TEO) in AAD were notified. The
Appellants applied for being considered to the said
posts. The Appellants were permitted to undergo the
selection process after which they were informed by a
communication dated 23.03.2017 that they were found
ineligible for being considered for TEO (AAD) category.
The Appellants submitted a representation to their
Commanding Officer requesting him to take up their
[3]
case at the appropriate level. The OC Troops (Col A) /
Commanding Officer recommended the case of the
Appellants to the Director General of the Army Air
Defence Regiment and requested him to direct the
concerned officer to consider the Appellants for the post
of TEO as they were eligible. As the pre-commissioning
training was scheduled to commence, the Appellants
filed Original Applications (OA) before the Armed Forces
Tribunal (for short “the Tribunal”) which were dismissed.
Their Applications for seeking Leave to Appeal were also
dismissed.
6. The Respondents contended before the Tribunal
that the eligibility criteria for Special List (SL) category
were given at Appendix ‘A’ to AG’s Branch/ MP-2 letter
dated 17.01.2007. Para 2 dealt with the Technical
Equipment Officers (AAD). The eligibility criteria is as
follows:
“2. Technical Equipment Officer (Arty) &
Technical Equipment Officer (AAD):
[4]
(a) Qualification. Senior School Certificate
Exam Class XI (CBSE Pattern) or equivalent.
(b) Service. Minimum 10 years of service on
01 Jul of the year in which the applications are
invited.
(c) JCOs/ NCOs from AIG (FD), AIG (CB), AIG
(ADO) and TIFC (AD & FD) category or Clk/
SKsT Grade-I with five years experience in
accounting/ holding of Army Eqpt/ Stores.”
7. It was further contended on behalf of the
Respondent that the qualification of TIFC (AD & FD)
which is acquired only after selection for the course and
a ten month long training at AD College, followed by
gaining experience as an instructor is compulsory. The
Respondent’s response to the submission made on
behalf of the Appellants that other similarly placed
persons were appointed as TEOs was that an error was
committed in making a few appointments and the
Appellants were not entitled to be appointed as they
were ineligible.
[5]
8. The Tribunal held that training for the trade of
Operator Fire Control (OFC) cannot be a substitute for
the qualification of Technical Instructor Fire Control (AD
& FD) as the latter requires much more capability, skill
and training as compared to the former. The Tribunal
was of the opinion that the Appellants were not entitled
to seek parity with a few appointments which were
made due to a mistake.
9. Mr. Sudhanshu S. Pandey, learned counsel for the
Appellants submitted that Army Instruction Nos.84 and
85 dated 12.10.1974 govern the selection of JCOs/ NCOs
for granting permanent commission (Special List) in the
Army, in respect of Equipment Officers. The eligibility
prescribed in the Army Instructions for grant of
permanent commission for JCOs and NCOs
commissioned from Army ranks is that the candidates
should have minimum educational qualification for
appointment to the Special List. In addition, the
candidates must have specialized knowledge and
[6]
practical experience connected with the duties of the
posts to which they applied. Mr. Pandey submitted that
the standing instructions issued by the Adjutant
General’s Branch, integrated HQ, Ministry of Defence
(Army) on 17.01.2007 prescribing additional
qualifications for appointment to the post of TEO suffer
from the vice of lack of jurisdiction. He also submitted
that the standing instructions issued on 17.01.2007
cannot override Army Order dated 12.10.1974. He
further contended that two persons who were similarly
situated to the Appellants have been granted
permanent commission and were also permitted to
continue as commissioned officers and as such, there is
no reason why the said benefit cannot be extended to
the Appellants.
10. On behalf of the Respondents, it was contended
that by a letter dated 01.09.2006 of the Ministry of
Defence, Administrative Powers of the Service
Headquarters were delegated to the Adjutant General
(Army), and he was authorized to introduce new entry
[7]
schemes/ disciplines including technical educational
qualifications for induction of personnel into the Army
with no financial implications. TEO (AAD) category was
introduced by the standing Instructions dated
17.01.2007 by Adjutant General (Army) and it cannot be
said that the said Instructions providing for the eligibility
criteria for the post of TEO are contrary to the Army
Order dated 12.10.1974. The Appellants had applied to
TEO (AAD) category and PC (SL) category as well. An
error was committed in processing their selection for
appointment to the post of TEO (AAD), which was
realised later and they were held ineligible as they did
not have the qualification of TIFC (AD & FD). The
Appellants were considered for appointment to the post
of Record Officer, but could not be selected. In respect
of the submission pertaining to discrimination, it was
argued by the learned counsel for the Respondents that
the mistake committed in appointing certain ineligible
persons is under investigation and corrective action will
be taken.
[8]
11. We have examined the submissions made by
learned counsel and we are of the considered opinion
that the Appellants are not entitled to the relief claimed.
There is no merit in the submission made by the learned
counsel for the Appellants that the Army Order Nos.84
and 85 issued on 12.10.1974 have to be followed and
the Instructions issued on 17.01.2007 should be
ignored. The Instructions issued on 17.01.2007 are in
addition to the Instructions dated 12.10.1974.
Moreover, the Appellants had applied and participated
in the selection conducted for the posts of Record
Officer and TEOs cannot be permitted to challenge the
Instructions of 2007. There is no dispute that the
Appellants were aware of the Instructions of 2007. It is
also not disputed that the Appellants were considered
for the post of Record Officers and were not selected
due to lack of merit. No objection was raised by the
Appellants during the process of selection.
[9]
12. We are in agreement with the Tribunal that
selection to the post of Technical Equipment Officer
requires standards of high order and training in the
trade of Operator Fire Control (OFC) is no substitute for
the qualification of Technical Instructor Fire Control (AD
& FD). The Appellants who do not have the qualification
of Technical Instructor Fire Control (AD & FD) cannot
claim appointment to the post of TEO in Air Defence
Branch.
13. Learned counsel for the Appellants contended that
non-consideration of the Appellants for appointment as
TEO is vitiated by hostile discrimination as two other
persons who were similarly situated were appointed as
TEOs and are continuing. It is trite law that the right to
equality cannot be claimed in a case where a benefit
has been given to a person contrary to law. If a mistake
has been committed by the authorities in appointing
few persons who were not eligible, a claim cannot be
made by other ineligible persons seeking a direction to
[10]
the authorities to appoint them in violation of the
instructions. After referring to several judgments, this
Court in State of Odisha & Anr. v. Anup Kumar
Senapati & Anr.1 held that there is no concept of
negative equality under Article 14 of the Constitution of
India. The Appellants cannot, as a matter of right, claim
appointment on the basis of two ineligible persons being
given the benefit and no direction can be given to the
Respondents to perpetuate illegality.
14. In view of the above, the Appeals are dismissed.
.……................................J. [L. NAGESWARA RAO]
..…………..........................J. [HEMANT GUPTA]
New Delhi, December 06, 2019.
1 (1) 2019 SCC Online SC 1207
[11]