MAMTA ROHIT Vs DR. PRAFULLA RANJAN
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-015034-015034 / 2017
Diary number: 9504 / 2017
Advocates: SANJEEV AGARWAL Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 15034 OF 2017
MAMTA ROHIT Appellant(s)
VERSUS
DR. PRAFULLA RANJAN & ORS. Respondent(s)
WITH
DIARY NO. 4994 OF 2018
J U D G M E N T KURIAN, J.
DIARY NO. 4994 OF 2018
1. This petition has been filed with a delay of 240
days and there is no satisfactory explanation for the
gross delay in filing the petition.
2. The Special Leave Petition is, accordingly,
dismissed on the ground of delay.
CIVIL APPEAL NO. 15034 OF 2017
1. Heard Mr. Ajit Kumar Sinha, learned senior
counsel appearing for the appellant and Mr. C. U.
Singh, learned senior counsel appearing for
Respondent No. 3 and Mrs. V. Mohana, learned senior
counsel appearing for the Union of India and Mr.
Anand Nandan, learned counsel appearing for
Respondent Nos. 1 and 2.
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2. The issue in this appeal pertains to the
appointment to the post of Chief General Manager
under the Pension Fund Regulatory and Development
Authority created in the year 2003. In 2011,
applications were invited for appointment to the two
posts of Chief General Manager. The appellant was
one of the applicants. According to the third
respondent, namely, the appointing authority, the
appellant did not satisfy the qualification. It is
also pointed out by the respondents that since the
appellant did not satisfy the qualification, she was
ineligible even for putting an application. The
appointing authority relying on one condition in the
advertisement regarding relaxation of any
criteria/condition in deserving cases, it appears,
relaxed the condition on qualification, which
according to the appellant, was done across the
board, though it is pointed out by the learned senior
counsel appearing for the respondents that it is not
true to facts.
3. There is no dispute that the Board of Directors
of the appointing authority consisted of a nominee of
the Government of India, among others. On the basis
of the written test and the interview, the appellant
was offered appointment on 31.05.2011 and the
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appellant joined duty on 01.07.2011. For the purpose
of taking up the appointment under the third
respondent, the appellant was required to resign from
the post she was holding in IDBI Bank as Deputy
General Manager. After completing the period of
probation, the appellant was confirmed in service.
Towards the end of the year 2013, some of the
candidates who competed along with the appellant, but
were unsuccessful, approached the Central
Administrative Tribunal (in short, “CAT”) challenging
the appointment of the appellant. While the matter
was pending before the CAT, the appellant was issued
a Show Cause Notice on 21.02.2014 pursuant to a
letter dated 17.02.2014 from the Ministry of Finance.
Not being satisfied with the reply, the appointment
of the appellant was cancelled on 13.03.2014.
4. The appellant challenged the same before the CAT
in Allahabad. On the strength of an interim order,
the appellant continued in service till the impugned
order dated 15.03.2017 was passed by the High Court
of Delhi. It is submitted that the original
application is still pending. In the meanwhile, CAT,
Delhi, dismissed the applications filed by Respondent
Nos. 1 and 2 herein and allowed the application filed
by another person, whose service was also terminated
along with the appellant. Respondent Nos. 1 and 2
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challenged the said order dated 29.06.2015 before the
High Court. As per the impugned Judgment, the same
was set aside and thus the appellant is before this
Court.
5. It is significant to note that though the High
Court set aside the appointment at the instance of
Respondent Nos. 1 and 2, no relief was granted to
them by the High Court. The High Court, in our view,
has rightly held on the question of law that there
cannot be a deemed relaxation since on the very
concept of relaxation, it is to be made on the basis
of proper application of mind as to whether it was a
case fit for relaxation as a case deserving on the
requirements of the appointment. However, the fact
remains that the appellant was made to resign from
the post she was holding in IDBI as Deputy General
Manager so as to take up the appointment offered to
her by the third respondent, she was found suitable
for the post and hence, was confirmed in service.
Two annual increments were sanctioned and, thereafter
only, action has been taken to terminate her from
service on the ground that she did not possess the
required qualification.
6. It is significant to note that there is no case
for any of the respondents that the appellant, in any
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way, misled anybody for the purpose of the
appointment. There is no case for the other
contesting respondents that the appellant had not
disclosed her actual qualification. Having regard to
the experience and the requirements of the post, it
appears, the appointing authority, at the relevant
time, thought it fit to appoint her in service, after
requiring her to resign from the post she was holding
elsewhere. Now, the appellant is neither here nor
there.
7. In the above peculiar facts and circumstances of
the case, we are of the view that this is an
eminently fit case for doing complete justice between
the parties. Though we agree on the question of law
regarding relaxation of qualification as raised by
the learned senior counsel appearing for Respondent
Nos. 3 and 4 and the learned counsel appearing for
the contesting respondents, justice needs to be done
to the appellant.
8. Therefore, without treating it as a precedent and
while agreeing with the question of law as raised by
the respondents, we set aside the order dated
13.03.2014 cancelling the appointment of the
appellant and the consequence of termination.
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9. The third respondent is directed to reinstate the
appellant in service forthwith and for all purposes,
she shall be deemed to be reinstated in service with
effect from 01.10.2018. Her services from the
original date of appointment till the date of
reinstatement on 01.10.2018 shall be deemed to be
continuous for all purposes; except for actual
backwages.
10. We also make it clear that since this Judgment
is passed in the peculiar facts and circumstances of
the case, the benefit which we have granted above is
confined only to the appellant in this case. In case
other vacancies are still available, it will be open
to Respondent Nos. 1 and 2 to make appropriate
representation before the third respondent, in which
case, the same will be considered in accordance with
law.
11. In view of the above, the appeal is disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; September 26, 2018.