PANKAJ KR. MISHRA Vs UNION OF INDIA
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.-007407-007407 / 2018
Diary number: 8086 / 2015
Advocates: ANIL SHRIVASTAV Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7407/2018
(ARISING FROM SLP(C) NO.10342/2015)
PANKAJ KR. MISHRA & ORS. APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. I.A. Nos.3/2015 and 95102/2018 are allowed in
terms of the prayer(s) made in the applications.
3. The crucial issue raised in this appeal pertains
to the promotion in 2151 posts in the cadre of Upper
Division Clerk (UDC) as on 2003. It is the case of
the respondents that on account of cadre
restructuring in the Central Secretariat Service
(CSS) there was a percolating effect of 2151
vacancies in the cadre of UDC arising in the Central
Secretariat Clerical Service, in 2003. The said 2151
vacancies had to be filled up in the ratio of 75:25
by the seniority quota and Limited Departmental
Competitive Examination quota respectively. It is
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the case of the appellants that as a matter of fact
there was no such cadre restructuring in the Central
Secretariat Clerical Service. According to them,
they have become qualified in the 25% quota meant for
Limited Departmental Competitive Examination category
from the year 2004 onwards and, therefore, the
contesting respondents, who are otherwise juniors to
them in UDC cadre, cannot get an ante dated promotion
on the basis of a hypothetical calculation of
vacancies available as on 2003.
4. We have heard Mr. V. Shekhar, learned senior
counsel appearing for the appellants, Ms. V. Mohana,
learned senior counsel appearing for the Union of
India and learned counsel appearing for the
contesting respondents extensively.
5. Mr. Shekhar, learned senior counsel for the
appellants, also pointed out that in the process of
the ante dated promotion of Lower Division Clerks to
Upper Division Clerks and further as Assistants, some
of the Lower Division Clerks were promoted to
Assistants even without having actually served as
Upper Division Clerks or without having the required
length of service as Upper Division Clerk. It is
submitted that as per the settled legal position,
even for ad-hoc promotion, qualified and eligible
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candidates, if available, cannot be overlooked. This
is seriously disputed by Ms. Mohana, learned senior
counsel appearing for the Union of India and learned
counsel appearing for the contesting respondents.
6. If, as a matter of fact, any person has been
appointed to the cadre of Assistant without the
required qualification/experience, as mandated under
the Rules at the relevant time, and in case the
appellants have a case that they were available as
eligible, as per Rules, for such promotion, it is a
matter to be examined.
7. Therefore, we grant liberty to the appellants to
point out such instances of promotions granted
contrary to Rules, within a period of two months from
today. The Competent Authority shall examine such
instances and take appropriate remedial steps to
ensure that the promotions are done only as per
Rules. The appellants concerned or any other
affected party shall also be given an opportunity of
hearing in the process. The needful, as above, will
be done within a period of four months from the date
of receipt of the representation.
8. Subject to the above, the appeal is disposed of,
making it clear that we have not otherwise interfered
with the impugned judgment of the High Court.
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9. Pending applications, if any, shall stand
disposed of.
10. There shall be no orders as to costs.
...….................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; JULY 31, 2018.
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