KRISHAN KUMAR MADAN Vs ASHOK KUMAR
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-008336-008337 / 2011
Diary number: 11451 / 2011
Advocates: ARUN K. SINHA Vs
ANAGHA S. DESAI
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS 8336-8337 OF 2011
KRISHAN KUMAR MADAN AND ORS. ..... APPELLANTS
Versus
ASHOK KUMAR AND ORS ..... RESPONDENTS
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J.
1 Applications for impleadment are allowed.
2 On 17 November 2011, the Division Bench of the High Court allowed the
Writ Petition filed by respondents 1 to 5 and held that the appellants are not
employees of the State of Uttarakhand. The High Court held that the appellants,
who were initially appointed by the State of Uttar Pradesh shall remain employees
2
of that State. The review petition preferred by the appellants was also dismissed
by the High Court by its order dated 23 March 2011. These appeals arise out of
the judgment and order of the Uttarakhand High Court in the Writ Petition and in
review.
3 On 28 March 1999, the U.P. Public Service Commission issued an
advertisement, inviting applications for 170 vacancies in the post of Personal
Assistant in the U.P. Secretariat. The results of the selection process were
published in the newspapers on 3 March 2000. The appellants were selected. The
U.P. Public Service Commission directed the appellants to furnish certified copies
of certain documents. The selection process was challenged before the High Court
of Allahabad and was stayed. Meanwhile, the erstwhile State of Uttar Pradesh was
reorganized into the State of Uttar Pradesh and the State of Uttaranchal (now
Uttarakhand) under the Uttar Pradesh Reorganization Act, 2000, which came into
force on 9 November 2000. Following the dismissal of the Writ Petition before the
Allahabad High Court, the appellants were appointed as Personal Assistants on
29 January 2001 in the U.P. Secretariat at Lucknow.
4 The State of U.P. provided options to its employees, including the appellants
on whether they desired to serve in the State of UP or the reorganised state of
Uttarakhand. The appellants exercised the option to serve the State of Uttarakhand
3
and expressed their willingness for appointment in the Uttarakhand State
Secretariat. The State of U.P. issued orders on 22 May 2001 and 28 July 2001
listing out employees who were approved for appointment in the Uttarakhand State
Secretariat by the Governor of the State of Uttar Pradesh. The appellants joined
the Uttarakhand Secretariat on 23 May 2001 and 1 August 2001.
5 As the newly formed State of Uttarakhand was facing a scarcity of
employees to run the administration, the Government of Uttarakhand issued two
orders dated 28 November 2001 and 7 January 2002 transferring employees
working in various departments to the state secretariat. Respondent Nos. 1 to 5
who were working in other departments joined the Uttarakhand Secretariat as
Stenographers. On 28 September 2004, the services of these Respondents were
confirmed in the cadre of Personal Assistant/Private Secretary by Government of
Uttarakhand. The appellants, pursuant to an order dated 22 November 2004
issued by Uttarakhand government, made a representation for transfer of their
services to the State of Uttarakhand upon a direction of the Central Government
dated 15 September 2004 permitting the transfer of employees on the basis of
mutual consent of the reorganized states. The consent of the State of Uttar
Pradesh was received by a letter dated 22 November 2005 written by Chief
Secretary of the State of U.P. for transfer of the appellants to the State of
Uttarakhand.
4
6 In the meantime, a challenge was made to the seniority list in the cadre of
the appellants posted to the Uttarakhand secretariat by Respondents 1 to 5, in Writ
Petition no 1313 of 2005 filed before the Uttarakhand High Court. The challenge
by Respondent 1 to 5 was only to the seniority list but not to the letter issued by
the Central Government on 15 September 2004 permitting the transfer of
employees with the consent of the reorganized state. The consent of the State of
Uttar Pradesh granted by its letter dated 22 November 2005 relieving the
appellants for transfer to the State of Uttarakhand was not subjected to challenge
in the proceedings before the High Court.
7 The final allocation list published by the Central Government on 7 August
2009 excluded the appellants for transfer of services to the State of Uttarakhand
as they were appointed after the cut-off date. The appellants preferred a
representation to the Central Government requesting allocation of their services to
the State of Uttarakhand. In response to the representation, a letter dated 3
September 2009 was communicated to the appellants denying them allocation to
the State of Uttarakhand as they were appointed after 9 November 2000. The letter
stated that while they are not eligible for allocation under the U.P. Reorganisation
Act, 2000 and neither the State Advisory Committee nor the Central Government
has anything to do with the appellants, the State Governments of U.P. and
Uttarakhand may take mutual action for resolving the issue.
5
8 The High Court in its judgment dated 17 February 2011 observed that the
appellants cannot be termed as employees of the State of Uttarakhand as they
were appointed by the State of U.P. Therefore, in the view of the High Court, they
shall continue to remain employees of the State of Uttar Pradesh. The review
petition filed by the appellants was dismissed by the High Court on 23 March 2011
by reiterating the position earlier taken by High Court in its judgment dated 17
February 2011. The High Court has held that the appellants shall continue to
remain employees of the State of U.P.
9 Aggrieved by the decision of the High Court, the appellants approached this
Court under Article 136 of the Constitution. This Court, by its order dated 25 April
2011 granted status quo with regard to the present posting of the appellants. Leave
was granted on 26 September 2011.
10 During the course of the hearing, learned counsel for appellants has drawn
our attention to a letter dated 13 September 2000 issued by the Union Ministry of
Personnel, Public Grievances & Pensions. The letter deals with the subject of
“Reorganisation of States-Allocation of personnel” and contains guidelines for
allocating personnel belonging to services (other than All India Services) to the
State of Uttar Pradesh. Para (5)(c) of the guidelines is relevant and is reproduced
below:
6
“(5)(c) All recruitments against vacancies in the interim i.e. till
the issue of the final allocation orders, may be kept in
abeyance. Wherever panels have been drawn but not
published, they may be kept in abeyance till reorganization of
States is given effect to. Wherever panels have been recently
published, selected candidates may be notified that their
services in the existing State of Uttar Pradesh may not be
required beyond the "Appointed Day" and that they are liable
to serve the Successor State of Uttaranchal after
Reorganization, as the case may be."
The above guidelines were issued by the Central Government prior to the
reorganization of the State of Uttar Pradesh for allocation of personnel belonging to
the state service to the newly formed state of Uttarakhand. Paragraph (5)(c) of the
guidelines speaks of different eventualities. Recruitments against vacancies until
the issuance of final selection orders were to be kept in abeyance. Similarly, where
panels were drawn but had not been published, they were to be kept in abeyance
until the reorganization of states was given effect to. Moreover, in cases where
panels had been recently published, the selected candidates were to be notified that
they may not be required beyond the appointed day in the State of Uttar Pradesh
and would be liable to serve the successor state of Uttaranchal.
11 It has been submitted by the learned counsel for the appellants that the
results of the recruitment process in which the appellants participated and were
selected were published prior to the issuance of the guidelines and therefore their
recruitment is squarely covered by aforesaid guidelines. Hence, according to the
7
appellants, the option provided to them and their subsequent transfer to the State
of Uttarakhand is valid. It has been also submitted that the appointment letters of
the appellants issued by the competent authority of the Government of Uttar
Pradesh specifically mentions that the services of appellants may be allotted to the
States of Uttar Pradesh or Uttarakhand after the appointed day.
12 We have heard learned counsel for the parties and perused the counter
affidavit filed on behalf of Respondent nos 1 to 3 and 5 who are presently
employees in the Uttarakhand secretariat and were petitioners before the High
Court. They had challenged the seniority list of employees in the Uttarakhand
Secretariat and the inclusion of the appellants as employees of Uttarakhand.
13 It has been submitted by the Respondents that:
(i) The appellants were appointed by the State of Uttar Pradesh to the posts of
Personal Assistant through the Uttar Pradesh Public Service Commission and they
were called upon to join the U.P. Secretariat at Lucknow after the reorganisation
of the State of U.P. Later, they were directed to join the Uttarakhand Secretariat
situated at Dehradun; and
(ii) Government of Uttarakhand by an order dated 22 November 2004 stated that
the appellants could not be allocated to the State of Uttarakhand.
8
14 In response, the State of Uttarakhand in its counter stated that:
(i) The State Reorganization Committee advised that with the consent of the State
of U.P., the appellants can be taken on transfer to the State of Uttarakhand as
there was an acute shortage of officers in the newly constituted State of
Uttarakhand;
(ii) Transfer was done only with the mutual consent of both the States and the
appellants; and
(iii) Transfer of the services of the appellants was affected after the creation of the
State of Uttarakhand is, therefore, not covered by any of the provisions of the U.P.
Reorganization Act, 2000, which has also been mentioned in the letter dated 3
September 2009 of the Government of India; and
iv) The Guidelines dated 13 September 2000 clearly envisage in respect of
recruitment against vacancies, that wherever panels have been drawn but not
published, they may be kept in abeyance till reorganization is given effect to. But
these guidelines did not contemplate what action is to be taken in a situation where
the selection has been made. Hence, in the absence of any specific provision in
the guidelines provided by the Government of India, the decision arrived with the
mutual consent of the two State governments does not suffer from any infirmity
and is justified.
9
15 In the counter affidavit filed on behalf of Union of India by the Under
Secretary, Department of Personnel & Training, Government of India, it was stated
that:
(i) Although the Central Government was made a party to Writ Petition no 1313 of
2005, before the High Court, it did not file a Counter affidavit as none of its
decisions was under challenge; and
(ii) The case was contested between private parties where the State Governments
were to furnish a reply. The Central Government has nothing to say in the matter
except that the appellants could not be allocated as they were out of the purview
of the U.P. Reorganisation Act, 2000 as they were inducted into service in 2001,
which is after the appointed day, 9 November 2000.
16 The State of Uttar Pradesh and the State Advisory Committee, who have
been arrayed as Respondent 8 and 9 in the instant appeals, have not filed counter
affidavits. No counter affidavit has been filed on behalf of Respondent 4 who was
one of the petitioners before the High Court.
17 The U.P. Reorganisation Act, 2000 empowered the Central Government to
issue directions to the State Governments of Uttar Pradesh and Uttarakhand from
time to time to resolve any issues envisaged under the Act. The power of the
10
Central Government under Section 77 of U.P. Reorganisation Act, 2000 is in the
following terms:
“77. Power of Central Government to give directions. — The
Central Government may give such directions to the State
Government of Uttar Pradesh and the State Government of
Uttaranchal as may appear to it to be necessary for the
purpose of giving effect to the foregoing provisions of this Part
and the State Government shall comply with such directions. “
18 The High Court has overlooked the guidelines issued by the Central
Government on 13 September 2000. Para (5)(c) of the guidelines refers to cases
of selections where results were published prior to the cut-off date but appointment
letters were not issued to candidates. Para (5) (c) contemplates that recruitments
would be kept in abeyance until final allocation orders were made. This was to be
so even where panels were drawn but not given effect to. The High Court has
directed its attention to a sole consideration, namely whether there existed any
statutory provision for transferring an employee from one state to another state.
The appellants were declared to be employees of the State of Uttar Pradesh by
the High Court without noticing that the appointment letters issued to them clearly
stipulated that their services could transferred to the successor state of
Uttarakhand. Such a transfer took place with the consent of both the states.
19 The State of Uttarakhand was created with the enactment of the
U.P.Reorganisation Act, 2000 which reorganized the State of Uttar Pradesh into
two states namely, the successor State of Uttar Pradesh and the State of
11
Uttarakhand. Under the Act, 9 November 2000 was the appointed day. During the
initial days after its formation, the State of Uttarakhand was facing an acute
shortage of officers in various departments including the Secretariat. The State of
Uttarakhand was seeking help from the State of Uttar Pradesh and the Central
Government to provide human resources. The Central Government, by its letter
dated 15 September 2004, permitted the transfer of employees on the basis of the
mutual consent of both the States. The State of U.P. gave options to existing
employees appointed before 9 November 2000 for transfer of their services to the
State of Uttarakhand. However, despite those efforts, a number of vacancies
continued in the newly formed State of Uttarakhand. Hence, various employees
who were already employed with the State of U.P. prior to the appointed day were
provided with a choice of permanent transfer of service to the State of Uttarakhand.
In the meantime, in the case of persons such as the appellants where recruitments
were completed but appointment letters were not issued the appointment letters
indicated that their services may be allotted either to the State of Uttar Pradesh or
the State of Uttarakhand after the appointed day. The services of the appellants
were transferred and absorbed by the State of Uttarakhand with the mutual
consent of both the states. Since then the appellants have been continuing as
employees of the State of Uttarakhand.
12
20 There is no infirmity in the procedure adopted by both the states in the
transfer of employees, on the basis of mutual consent. This was clearly
contemplated by the letter dated 15 September 2014 of the Government of India
in the Ministry of Personnel, Public Grievances and Pensions. Hence, we are
unable to agree with the view of High Court.
21 Accordingly, we allow the appeals and set aside the impugned judgment and
order of the High Court. There shall be no order as to costs.
….....................................CJI [DIPAK MISRA]
…......................................J [Dr D Y CHANDRACHUD]
…......................................J [INDIRA BANERJEE]
New Delhi August 29, 2018