K. MEGHACHANDRA SINGH Vs NINGAM SIRO
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MR. JUSTICE HRISHIKESH ROY
Case number: C.A. No.-008833-008835 / 2019
Diary number: 22662 / 2019
Advocates: KUMAR MIHIR Vs
[REPORTABLE]
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8833-8835 OF 2019 (Arising out of SLP(C) Nos.19565-19567 of 2019
K. MEGHACHANDRA SINGH & ORS. APPELLANT(S)
VERSUS
NINGAM SIRO & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). 8838 OF 2019 (Arising out of SLP(C) No(s).17007 of 2019
CIVIL APPEAL NO(S). 8836-8837 OF 2019 (Arising out of SLP(C) No(s). 19568-19569 of 2019
J U D G M E N T
Hrishikesh Roy, J.
Leave Granted.
2. These matters pertain to an inter-se seniority
dispute in the Manipur Police Service Grade II Officers
Cadre, hereinafter referred to as “MPS Grade II Cadre”.
Page 1/32
The appellants before us in the SLP (C) No. 19565-67 of
2019 were few of the respondents in the W.P.(C) No. 366
of 2013. They are to be described hereinafter as
“direct recruits”. The respondents in this SLP were
the Writ Petitioners in the High Court who were
appointed on promotion to the MPS Grade II Cadre. For
clarity and ease of understanding, they are being
referred as “promotees” in this judgment.
3. Prior to their induction (on 01.03.2007) to the
MPS Grade II Cadre, the promotees were serving as
Inspector of Police and they were granted promotion on
the basis of a duly constituted Departmental Promotion
Committee (DPC). On the other hand, the Private
Respondents 3 to 32 and no. 33 in the Writ Petition (C)
No. 366 of 2013 were directly recruited into the MPS
Grade II Cadre, vide the respective orders dated
14.08.2007 and 24.11.2007.
4. Appointment and seniority in the Manipur Police
Service is governed by the Manipur Police Service
Rules, 1965 (hereinafter referred to as “the MPS
Rules, 1965”). After considering the claims and
objections and in compliance with the Court’s direction
Page 2/32
(18.02.2013) in W.P(C) No. 235 of 2012, the Govt. of
Manipur, applying the principle of dovetailing between
the promotees and the direct recruit officers, issued
the Order on 17.5.2013 publishing the final seniority
list (as on 01.04.2013), of the MPS Grade II Officers.
The promotees challenged this through the Writ Petition
(C) No. 366 of 2013 in the High Court of Manipur. By
amending their Writ Petition, the promotees also
challenged the subsequent Govt. orders dated 20.01.2014
and 19.02.2014 where the direct recruits were placed
above them.
5. Before the Writ Court, the promotees contended
that they entered the MPS Grade II Cadre on 01.03.2007
whereas the private respondent nos.3 to 33 were
appointed subsequently (on 14.08.2007 and 24.11.2007
respectively) and, therefore, they should be regarded
as senior to the direct recruits.
6. The direct recruits on the other hand claimed
seniority over the promotees by contending that
seniority has to be decided in accordance with the
year of the vacancy and not by the fortuitous date on
Page 3/32
which, the appointment could be finalized for the
direct recruits.
7. In an earlier proceeding i.e., Writ Petition (C)
No. 235 of 2012, in an inter-se seniority dispute
amongst the direct recruits and promotees in the MPS
Grade II Cadre, the State in their counter affidavit
took the stand that seniority should be determined from
the date on which the person was appointed but not from
the date of vacancy. For the direct recruits appointed
on 14.08.2007 against the vacancy of 2004-2005 it was
averred that their seniority should be counted from the
date of appointment.
8. The learned Judge heard the parties, applied his
mind to the Office Memorandums produced before him and
by the common judgment dated 07.07.2017 quashed the
impugned orders. It is seen that single Judge directed
that the batch of promotees appointed on 01st of March
2007 must be given seniority above the direct recruits
appointed on 14th August, 2007 and he justified this by
stating that a direct recruit can claim seniority only
from the date of his regular appointment and cannot
claim seniority from a date when he is not borne in the
service. For this conclusion, the learned Judge had Page 4/32
relied upon, inter alia, the ratio in Jagdish Chandra
Patnaik’ vs. State of Orissa1. The Court also held that
the expression “year” must refer to financial year and
not calendar year. Support for such conclusion is based
on the Office Memorandum dated 29.4.1999 which contains
instructions to be followed by DPC in the matter of
holding its meetings towards promotion which is one of
the methods of recruitment. This Memo specifies that
the recruitment year would be treated as the financial
year. Besides the Manipur Reservations of Vacancies in
Posts and Services (for Schedule Castes and Schedule
Tribes) Act of 1976 which was enacted on 24th February,
1977, for short “the Manipur (SC & ST) Act, 1976”,
provided that the term meant financial year. It was
also seen that on 18.12.2009, the State of Manipur
amended the Manipur Police Service Rules of 1965 by
introducing sub-rule 2(g) defining the word “year” to
mean calendar year. This amendment had provided that it
would come into force with effect from the date of
publication in the official gazette of Manipur thereby
making it plain that the same was not intended to have
any retrospective effect. The learned Single Judge
relied on this to hold that prior to the date of this
1 (1998) 4 SCC 456 Page 5/32
notification, the word “year” could not be said to be
calendar year but would mean the financial year.
9. In consequence, the learned Single Judge held
that the promotees get entry into the cadre in the
recruitment year 2006-2007 whereas the direct recruits
would stand appointed in the recruitment year 2007
-2008. There being no overlap between the promotees
and direct recruits as far as the year of recruitment
is concerned, applying Rule 28(iii) to dovetail the two
streams using the principle of rotation of quota, would
not arise. It was accordingly determined that the
impugned seniority lists are bad in law and all action
taken thereunder are rendered null and void. The
following directions were then issued by the learned
Judge in his common judgment dated 07.07.2017:-
“........................................
(14) For the reasons stated herein above, the writ petitions being WP(C)No.366 of 2013 and WP(C)No.120 of 2014 are allowed and consequently, the Government orders dated 17-05-2013, 20- 01-2014 and 19-02-2014, impugned herein, in respect of the petitioners and the private respondents, are quashed and set aside with the following directions:
(a) The State Government shall prepare a seniority list afresh in respect of the MPS Officers, after taking into
Page 6/32
account the observations made by this Court hereinabove, within a period of three months from the date of receipt of a copy of this judgment and order;
(b) While preparing the seniority list of MPS Officers, the State Government shall follow the guidelines/instructions contained in the Office Memorandum dated 07-02- 1986 which is adopted by the State Government vide its Office Memorandum dated 13-11-1987 as directed vide order dated 18-02-2013 passed by the Hon’ble Gauhati High Court in WP(C)No.235 of 2012. There shall be no order as to costs.
.................................”
10. Aggrieved by the declaration of inter-se
seniority favouring the promotees, few direct recruits
including the respondent no.14 K. Meghachandra Singh
and others filed the Writ Appeal No.49 of 2017.This
Appeal in the Manipur High Court was transferred to the
Gauhati High Court and was re-numbered as Writ Appeal
No. 66 of 2018. The State Government did not however
challenge the analogous judgment (07.07.2017) rendered
in the Writ Petition (Civil) No.366 of 2013.
11. The Division Bench upheld the conclusion of the
Single Judge but confined its justification to the
principle that seniority for direct recruits could not
be reckoned from a date prior to their appointment. In
Page 7/32
doing so, it approved the finding of the Learned Single
Judge to the same effect.
.12. The Division Bench did not however feel it
necessary to go into the question as to whether “year”
means “calendar year” or “financial year”. They felt
that the position being very clear, there was no reason
to embark upon the interpretation of the word/words
“year” or “for that year”, as was done by the Learned
Single Judge.
13. It was also made clear that the promotees will
naturally have seniority over the Appellants as they
had entered the cadre of MPS Grade II, before the Writ
Appellants were borne in the cadre.
14. Following the above judgment (26.09.2018) in the
Writ Appeal No.66 of 2018 against the direct recruits,
K. Meghachandra Singh and others filed the Review
Petition No. 10 of 2019. But neither on 04.04.2019 nor
on 10.04.2019, the counsel for the direct recruits were
present before the Gauhati High Court and accordingly
the Review Petition was dismissed for non-prosecution,
through the order dated 10.04.2019. The I.A.(C)No.1741
of 2019 was then filed by K. Meghachandra Singh for
Page 8/32
restoration of the Review Petition; but the restoration
was held to be unmerited and accordingly the I.A. filed
by the direct recruits was dismissed on 24.05.2019.
15. Aggrieved by rejection of their Writ Appeal and
the related petitions, the direct recruits have
approached this Court with the Special Leave Petition
(C) No.19565-67 of 2019 to challenge the decisions of
the High Court.
16. Assailing the impugned judgment and orders, Mr
P.S. Patwalia, the learned Senior Counsel contends that
seniority of the direct recruits in the MPS Grade-II
Cadre must be reckoned from the time when vacancies
occurred and should relate to the requisition
(29.07.2005) made to the Manipur Public Service
Commission, to fill up the vacancies. According to him,
the date of actual appointment of the appellants on
later dates (14.08.2007 and 24.11.2007), shouldn’t
impact the inter-se seniority of the direct recruits
vis-à-vis the promotees, who were promoted to the cadre
on 01.03.2007.
Page 9/32
17. The Senior Counsel cites Union of India and
others Vs. N.R. Parmar, (2012)13 SCC 340, to argue that
when action was initiated for filling up the 2005
vacancies, the administrative delay in finalization of
the recruitment leading to delayed appointment should
not deprive the individual of his due seniority. By
referring to the rotation of quota principle, the
counsel argues that initiation of action for
recruitment in the year of the vacancy would be
sufficient, to assign seniority from that year.
18. According to Mr. Patwalia, the Learned Single
Judge erroneously interpreted “recruitment year” as
“financial year” in order to confer higher seniority
position to the promotees vis-à-vis direct recruits as
both groups were appointed in different months of the
same year i.e. 2007. The Counsel refers to the 1989
Amendment (18.12.2009) of the MPS Rules to point out
that recruitment year has been clarified as “calendar
year” and therefore, there is no necessity to interpret
the expression.
19. The Senior Counsel then refers to Rule 28(iii)
of the MPS Rules to highlight that seniority of the
direct recruits and promotees are to be determined on Page 10/32
the principle of rotation of vacancies under Rule 5 for
that year and therefore, the promotees cannot be placed
en-bloc above the direct recruits merely because, they
were promoted on an earlier date i.e. 01.03.2007,
particularly when, the recruitment process for the
direct recruits commenced in the year 2005 itself.
20. Representing the respondents/promotees, the
learned Senior Counsel, Shri Jaideep Gupta refers to
the MPS Rules, 1965 to argue that the provisions of the
Rules make it abundantly clear that inter-se seniority
in the cadre of MPS Grade-III is to be determined by
the order in which appointments are made to the
service. The counsel pointedly refers to Rules 28 (i)
where it is specified that the ……. seniority in the
service shall be determined by the order in which
appointments are made to the service……. He also refers
to the later part of Rule 28(iii), where again it is
specified that the “seniority of the officer…… shall
be counted from the date, he/she is appointed to the
service…………. The provisions in Rule 16(iii) are pressed
home by Mr Gupta to argue that only when the person is
appointed, he shall be deemed to have been appointed to
the service from the date of encadrement.
Page 11/32
21. The judgment in N.R. Parmar (Supra) is read with
equal emphasis by Mr Gupta to firstly point out that
this case does not lay down the correct law in
determination of seniority. The counsel highlights the
incongruity in a situation where a person who entered
service later will claim seniority above those who
joined service at an earlier point of time. The
applicability of the ratio in N.R. Parmar (Supra) to
the litigants in the present case is also questioned
by Mr Gupta by pointing out that the provisions of MPS
Rules, 1965 applicable for the officers in the Manipur
Police Officers, was not the subject of consideration
in N.R. Parmar (Supra), and, therefore, the said ratio
relatable to Income Tax Inspectors, with different
Service Rules, will not apply to the present case.
22. The learned Senior Counsel, Mr Gupta, then
refers to the office Memorandum dated 07.02.1986 and
the illustration provided in the same Office Memorandum
to explain the carry forward principle to argue that
the judgment in N.R. Parmar (Supra) misconstrued the
legal implication of the OM. According to the counsel,
the MPS Rules 1965 did not refer to the financial year
Page 12/32
as was done by the learned Single Judge or even the
calendar year as was mentioned by the Division Bench in
as much as the Rules make it abundantly clear that
inter-se seniority has to be reckoned from the date of
appointment. It is, therefore, argued that the 2005
requisition for the direct recruit vacancies, can have
no bearing on the inter-se seniority of those who were
borne in the cadre on an earlier date vis-à-vis those
who entered service later, like the direct recruits.
23. The respondent’s counsel would then submit that
reference to the Office Memorandum and the other
notifications to decide the inter-se seniority in the
MPS Grade-II Cadre would be unnecessary inasmuch as the
Rules i.e. MPS Rules, 1965 makes it amply clear that
the date of entry in service should be the basis of
reckoning the seniority of an incumbent.
24. The State of Manipur is represented by Mr V.
Giri, the learned Senior Counsel and he refers to the
somewhat inconsistent views between the Single Judge
and the Division Bench in the matter of interpretation
of the expression “recruitment year”. He submits that
while determining the inter-se seniority of the Manipur
Page 13/32
Police Service Officer, the applicable Service Rules
should be the basis instead of resorting to an
interpretive exercise particularly when, there is no
scope for ambiguity in the Rules.
25. The learned Senior Counsel for the State then
points out that although the Single Judge interfered
with the impugned seniority lists prepared by the
Manipur Government, the State did not challenge this
judgment but have filed the SLP(C) No.19568-69 of 2019
to challenge the Division Bench Judgment in the Writ
Appeal No.66 of 2018.
26. Mr Giri refers to the MPS Rules, 1965 (2nd
Amendment), 2009 published vide notification dated
18.10.2009 which defines the recruitment year as the
“calendar year” but submits although the Govt. had
issued the revised notification (29.06.2019) following
N R Parmar (Supra), it will again revisit the seniority
list as per the Court’s directions.
27. At this stage it needs to be recorded that
although the promotees approached the concerned
authority for compliance of the direction passed in
their favour, the Manipur Government did not take any
Page 14/32
action. Then the respondents filed the Contempt Case(C)
No.224 of 2018 where the Government Advocate appeared
and requested for time for reporting compliance. The
State’s Advocate General thereafter informed the Court
that the seniority list has been revised and sought
time for submitting compliance report. On the next
date, the Advocate General produced a copy of
proceeding No.22/2/1989–MPS/DP(PT-II), dated 29.06.2019
issued by the Under Secretary (DP), Government of
Manipur and submitted that the order of the High Court
has been complied. Accepting this submission, the
closure of the Contempt Case(C) No.224 of 2018 was
ordered on 02.07.2019. As this case was filed by one of
the promotees i.e., Ningam Siro, the aggrieved party
has filed the Special Leave Petition No.17007 of 2019
to challenge the High Court’s closure Order.
Representing him, the learned Senior Counsel Mr Jaideep
Gupta submits that the High Court should have examined
the purport of the proceedings dated 29.06.2019 to
satisfy itself about the actual compliance instead of
blindly accepting the submission of the Advocate
General, to order closure of the contempt case.
Page 15/32
28. The contention raised by the learned Counsel for
the parties have been considered and the impugned
orders and the relevant materials on record have been
perused.
29. Before proceeding to deal with the contention of
the appellants’ Counsel vis-à-vis the judgment in N.R.
Parmar (Supra), it is necessary to observe that the Law
is fairly well settled in a series of cases, that a
person is disentitled to claim seniority from a date he
was not borne in service. For example, in J.C.
Patnaik (Supra) the Court considered the question
whether the year in which the vacancy accrues can have
any bearing for the purpose of determining the
seniority irrespective of the fact when the person is
actually recruited. The Court observed that there could
be time lag between the year when the vacancy accrues
and the year when the final recruitment is made.
Referring to the word “recruited” occurring in the
Orissa Service of Engineers Rules, 1941 the Supreme
Court held in J.C. Patnaik (Supra) that person cannot
be said to have been recruited to the service only on
the basis of initiation of process of recruitment but
Page 16/32
he is borne in the post only when, formal appointment
order is issued.
30. The above ratio in J.C. Patnaik (Supra) is
followed by this Court in several subsequent cases. It
would however be appropriate to make specific
reference considering the seniority dispute in
reference to the Arunachal Pradesh Rules which are
pari materia to the MPS Rules, 1965, (vide (2007) 15
SCC 406 - Nani Sha & Ors. Vs. State of Arunachal
Pradesh & Ors.). Having regard to the similar
provisions, the Court approved the view that seniority
is to be reckoned not from the date when vacancy arose
but from the date on which the appointment is made to
the post. The Court particularly held that
retrospective seniority should not be granted from a
day when an employee is not even borne in the cadre so
as to adversely impact those who were validly appointed
in the meantime.
31. We may also benefit by referring to the Judgment
in State of Uttar Pradesh and others vs. Ashok Kumar
Srivastava and Anr2. This judgment is significant since
this is rendered after the N.R. Parmar (Supra)
2(2014) 14 SCC 720 Page 17/32
decision. Here the Court approved the ratio in Pawan
Pratap Singh and Ors. Vs. Reevan Singh & Ors.3, and
concurred with the view that seniority should not be
reckoned retrospectively unless it is so expressly
provided by the relevant service Rules. The Supreme
Court held that seniority cannot be given for an
employee who is yet to be borne in the cadre and by
doing so it may adversely affect the employees who have
been appointed validly in the meantime. The law so
declared in Ashok Kumar Srivastava (supra) being the
one appealing to us, is profitably extracted as
follows:
24. The learned Senior Counsel for the appellants has drawn inspiration from the recent authority in Pawan Pratap Singh v. Reevan Singh where the Court after referring to earlier authorities in the field has culled out certain principles out of which the following being the relevant are produced below:
“45. (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
3(2011) 3 SCC 267 Page 18/32
requirements of Articles 14 and 16 of the Constitution.
. . . . . . . . . . . . . . . . . . . . .
45. (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.”
32. With the above understanding of the law on
seniority, the provisions of the MPS Rules, 1965 and
more specifically Rule 28(i), Rule 28 (iii) and Rule
16 (iii) will now bear consideration. For ready
reference they are extracted: -
Rule 28(i)
In the case of persons appointed on the result of competitive examination or by selection under clause (b) of sub-rule (1) of Rule 5, seniority in the Service shall be determined by the Order in which appointments are made to the service.
. . . . . . . . . . . . . . . . . . . .
Rule 28(iii)
The relative seniority of direct recruits and promotees shall be determined according to rotation of vacancies between direct recruits and promotees as determined under Rule 5
Page 19/32
for that year and the additional direct recruits selected against the carried forward vacancies of the previous year would be placed enbloc below the last promotees (or direct recruits as the case may be).
The seniority of the officer so appointed under sub-rule (3) of the Rule 16, shall be counted from the date, he/she is appointed to the Service.
. . . . .. . . . . . . . . . . . . . .
Rule 16(iii)
In the case of a person who had been appointed to a post which is subsequently declared as duty post he shall be deemed to have been appointed to the Service from the date of encadrement of the post in the MPS Schedule.
. . . . . . . . . . . . . . . . . . . .
33. As can be seen from above, the MPS Rules, 1965
never provided that seniority should be counted from
the date of vacancy. For those covered by the MPS
Rules 1965 the seniority for them will be reckoned only
from the date of appointment and not from the stage
when requisition for appointment was given.
34. In the above context, it is also necessary to
refer to the relevant advertisement issued in 2005 for
Page 20/32
direct recruitment which allowed the aspirants to apply
even if, their result in the qualification examination
is awaited. Even more intriguing and significant is
the relaxation that those proposing to appear in the
qualifying examination are also allowed to respond to
the advertisement. If such be the nature of the process
initiated (in the year 2005) for making direct
recruitment, we can easily visualize a situation where,
in the event of granting seniority from the stage of
commencing the process, a person when eventually
appointed, would get seniority from a date even before
obtaining the qualification, for holding the post.
35. The judgment in N.R. Parmar (Supra) is now to be
considered in some detail as this is heavily relied by
the appellants’ counsel. At the outset it must however
be cleared that the cited case had nothing to do with
the MPS Rules, 1965 and that litigation related to the
Income Tax Inspectors who were claiming benefits of
various Central Government OMs (dated 22.12.1959,
07.02.1986, 03.07.1986 and 03.03.2008). The judgment
was rendered in respect of Central Government employees
having their own Service Rules. The applicable Rules
for the litigants in the present case however provide
Page 21/32
that the seniority in the service shall be determined
by the order in which appointments are made to the
service. Therefore, the concerned Memorandums referred
to in N.R. Parmar (Supra) which deal with general
principles for determination of seniority of persons in
the Central Government service, should not according to
us, have any overriding effect for the police officers
serving in the State of Manipur.
36. After the judgment in N.R. Parmar (Supra) was
delivered, the Union of India issued the Office
Memorandum on 04.03.2014 defining the recruitment year
to be the year of initiating the recruitment process
against the vacancy year and that the rotation of
quota, would continue to operate for determination of
inter-se seniority between direct recruits and
promotees. This Memo was not made applicable to the
State of Manipur till the issuance of the OM dated
21.12.2017, adopting the OM dated 04.03.2014
prospectively with effect from 01.01.2018.
Significantly, the said OM specifically provided that
“……………appointments/promotions made before the issue of
this OM will not be covered by this OM. The seniority
already fixed as per existing rules followed earlier Page 22/32
in the State prior to the issue of this OM may not be
reopened.” It was also specifically stated therein that
“this OM will come into effect from 01.01.2018 with
the publication in the Gazette…………”
37. From above, it is not only apparent that the
above OM was only to be given prospective effect from
1.1.2018 but it contains an express acknowledgement
that this was not the position prior to the issuance of
the OM and that a different Rule was followed earlier
in the State. The conclusion is, therefore, inevitable
that at least prior to 1.1.2018, direct recruits cannot
claim that their seniority should be reckoned from the
date of initiation of recruitment proceedings and not
from the date of actual appointment.
38. When we carefully read the judgment in N. R.
Parmar (Supra), it appears to us that the referred OMs
(dated 07.02.1986 and 03.07.1986) were not properly
construed in the judgment. Contrary to the eventual
finding, the said two OMs had made it clear that
seniority of the direct recruits be declared only from
the date of appointment and not from the date of
initiation of recruitment process. But surprisingly,
the judgment while referring to the illustration given Page 23/32
in the OM in fact overlooks the effect of the said
illustration. According to us, the illustration
extracted in the N.R. Parmar (Supra) itself, makes it
clear that the vacancies which were intended for direct
recruitment in a particular year (1986) which were
filled in the next year (1987) could be taken into
consideration only in the subsequent year’s seniority
list but not in the seniority list of 1986. In fact,
this was indicated in the two OMs dated 07.02.1986 and
03.07.1986 and that is why the Government issued the
subsequent OM on 03.03.2008 by way of clarification of
the two earlier OMs.
39. At this stage, we must also emphasize that the
Court in N. R. Parmar (Supra) need not have observed
that the selected candidate cannot be blamed for
administrative delay and the gap between initiation of
process and appointment. Such observation is fallacious
in as much as none can be identified as being a
selected candidate on the date when the process of
recruitment had commenced. On that day, a body of
persons aspiring to be appointed to the vacancy
intended for direct recruits was not in existence. The
persons who might respond to an advertisement cannot
Page 24/32
have any service-related rights, not to talk of right
to have their seniority counted from the date of the
advertisement. In other words, only on completion of
the process, the applicant morphs into a selected
candidate and, therefore, unnecessary observation was
made in N. R. Parmar (Supra) to the effect that the
selected candidate cannot be blamed for the
administrative delay. In the same context, we may
usefully refer to the ratio in vs. Shankarsan Dash Vs.
Union of India4, where it was held even upon
empanelment, an appointee does not acquire any right.
40. The Judgment in N. R. Parmar (Supra) relating to
the Central Government employees cannot in our opinion,
automatically apply to the Manipur State Police
Officers, governed by the MPS Rules, 1965. We also feel
that N.R. Parmar (Supra) had incorrectly distinguished
the long-standing seniority determination principles
propounded in, inter-alia, J.C. Patnaik (Supra), Suraj
Prakash Gupta & Ors. vs. State of J&K & Ors.5 and Pawan
Pratap Singh & Ors. Vs. Reevan Singh & Ors.(Supra).
These three judgments and several others with like
enunciation on the law for determination of seniority
4(1991) 3 SCC 47 5(2000) 7 SCC 561
Page 25/32
makes it abundantly clear that under Service
Jurisprudence, seniority cannot be claimed from a date
when the incumbent is yet to be borne in the cadre. In
our considered opinion, the law on the issue is
correctly declared in J.C. Patnaik (Supra) and
consequently we disapprove the norms on assessment of
inter-se seniority, suggested in N. R. Parmar (Supra).
Accordingly, the decision in N.R. Parmar is overruled.
However, it is made clear that this decision will not
affect the inter-se seniority already based on N.R.
Parmar and the same is protected. This decision will
apply prospectively except where seniority is to be
fixed under the relevant Rules from the date of
vacancy/the date of advertisement.
41. As noted earlier, the Learned Single Judge based
his judgment on two propositions but the Division Bench
was of the view that result would be the same merely on
the basis of one of the two propositions and,
therefore, it was unnecessary to pronounce upon the
other proposition. Such an approach cannot therefore be
described as a conflict (as has been suggested),
between the two judgments. Both Benches were absolutely
consistent in their conclusion that promotees would
Page 26/32
have to be given seniority over direct recruits. It
cannot therefore be argued that by some convoluted
reasoning, it is possible to come to the conclusion
that the orders passed by the two Courts would result
in diametrically opposite situation namely, that
direct recruits would have to be given seniority over
promotees.
42. The Learned Single Judge in his Judgment
interpreted the Office Memorandum (07.02.1986), as
adopted by the State Government vide its OM dated
13.11.1987 to mean that direct recruits could be given
seniority only from the date of appointment. The
Judgment in N.R. Parmar (Supra) was not cited and the
principle contained therein cannot therefore be said to
have been intended to be applied by the Learned Judge.
43. That apart, the paragraph (14) of the judgment
(7.7.2017) expressly refers to the earlier WP(C) No.235
of 2012 and the 18.02.2013 order passed therein. In
that case, the State of Manipur filed counter affidavit
categorically stating that, seniority of direct
recruits would be counted from their date of
appointment and not from the date of initiation of the
recruitment process. Page 27/32
44. The Learned Single Judge in paragraph 14 of the
judgment directed the State Government to prepare the
seniority list after taking into account the
observations made by the Court where the Court had
clearly observed that the direct recruits cannot get
seniority over and above the promotees and that the
principle of dovetailing cannot be applied while
determining the inter-se seniority between the
appellants and the private respondents. This
observation is undoubtedly a part of the Court’s
directions and while implementing this order, the
Government could not have given seniority to the
direct recruits over the promotees. By doing so, they
have acted in violation of the Court Orders and not in
conformity therewith.
45. It is now necessary to deal with Mr Patwalia’s
final contentions in reply, placing reliance on All
India Judges Association & Ors. Vs. Union of India and
Ors.6. He emphasizes the following passage in paragraph
29 of the Judgment:-
“……Hardly if ever there has been a litigation amongst the members of the service after their recruitment as per
6(2002) 4 SCC 247 Page 28/32
the quotas, the seniority is fixed by the roster points and irrespective of the fact as to when a person is recruited……”
46. The above would however refer to an incumbent
whose roster points have been fixed after their
recruitment as per the prescribed quotas. The cited
judgment does not propose to say that seniority by
roster points be fixed, ignoring the date, when the
person is recruited. The judgment obviously was not
considering a situation, where seniority is being
fixed even before the incumbent is borne in service.
In any case, having regard to the specification made
in the MPS Rules, 1965, which squarely governs the
litigants here, the ratio in the All India Judges
Association’ (Supra) would be of no assistance, for
the appellants.
47. As earlier discussed, the Rule 28 of the MPS
Rules, 1965 shows that seniority in the service shall
be determined based on the date of appointment to the
service. In particular Rule 28(i) of the MPS Rules,
1965 which is applicable to both promotees and direct
recruits, provides that seniority shall be determined
by the order in which the appointments are made to the
Page 29/32
service. If seniority under Rule 28(i) is to be
determined based on the date of appointment, it cannot
be said that for the purpose of Rule 28(iii), the
seniority of direct recruits should be determined on
the basis of the date of initiation of the recruitment
process. The term “Recruitment Year” does not and
cannot mean the year in which, the recruitment process
is initiated or the year in which vacancy arises. The
contrary declaration in N.R. Parmar2 in our considered
opinion, is not a correct view.
48. In view of the foregoing, let us now consider
the Government order (29.06.2019) produced by the
Manipur Advocate General in the Contempt Case. As it
appears the seniority list published on 29.06.2019
could not be an independent exercise but its purpose
should be to give effect to the judgments passed by
the High Court. Since the judgment of the learned
single Judge was affirmed by the Division Bench, the
seniority list must be prepared in accordance with the
High Court’s direction. It is certainly not
permissible to prepare a fresh seniority list as an
independent exercise, without reference to the
decisions of the Court. When we test the validity of
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the list (29.06.2019), there is no escape from the
conclusion that the list ignores the decision of the
single Judge as affirmed by the Division Bench. It is
declared so accordingly.
49. In consequence, the appeals arising out of SLP
(C)No.19565-67 of 2019 filed by the direct recruits
are dismissed. On the same reasoning, the appeals
arising out of SLP (C)No. 19568-69 of 2019, filed by
the State of Manipur are not entertained and the same
shall stand dismissed. With the above finding on the
Contempt Case No.224 of 2018 and quashment of the
29.06.2019 proceeding produced in that case before the
High Court, the appeals arising out of SLP (C)No.
17007 of 2019 filed by Ningam Siro against the High
Court’s order in the Contempt Case No.224/2018 is
disposed of.
50. In view of the foregoing, the orders of the High
Court in the Writ Petition and the Writ Appeal are
upheld. The State of Manipur is accordingly directed
to prepare a revised inter-se seniority list in the
MPS Grade-II cadre in light of the above discussion
Page 31/32
and the High Court’s Orders. This shall be done
within 8 weeks from today. All consequential actions
will follow from this judgment. It is ordered
accordingly.
………………………………………………J. [R.BANUMATHI]
………………………………………………J. [A.S.BOPANNA]
………………………………………………J. [HRISHIKESH ROY]
NEW DELHI NOVEMBER 19, 2019
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