ROMA SONKAR Vs MADHYA PRADESH STATE PUBLIC SERVICE COMMISSION
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.-007400-007401 / 2018
Diary number: 25227 / 2017
Advocates: M. P. SHORAWALA Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7400-7401/2018
(ARISING FROM SLP(C) NOS.27450-27451/2017)
ROMA SONKAR APPELLANT(S)
VERSUS
MADHYA PRADESH STATE PUBLIC SERVICE COMMISSION & ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant appeared for the competitive
examination for the State service conducted during
the year 2010. He approached the High Court of
Madhya Pradesh seeking benefit of certain answers for
which marks had not been awarded, which was found out
in the process of RTI application. Learned Single
Judge, as per judgment dated 28.03.2016, granted the
consequential benefits on appointment and seniority.
That was challenged by Respondent No.1/State Public
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Service Commission before the Division Bench. In the
impugned judgment(s), though the Division Bench, in
principle, agreed with the process, the Division
Bench was not quite happy with the relief moulded by
the learned Single Judge, hence the matter was
remitted to the learned Single Judge in the matter of
moulding the relief.
3. We have very serious reservations whether the
Division Bench in an intra court appeal could have
remitted a writ petition in the matter of moulding
the relief. It is the exercise of jurisdiction of
the High Court under Article 226 of the Constitution
of India. The learned Single Judge as well as the
Division Bench exercised the same jurisdiction. Only
to avoid inconvenience to the litigants, another tier
of screening by the Division Bench is provided in
terms of the power of the High Court but that does
not mean that the Single Judge is subordinate to the
Division Bench. Being a writ proceeding, the
Division Bench was called upon, in the intra court
appeal, primarily and mostly to consider the
correctness or otherwise of the view taken by the
learned Single Judge. Hence, in our view, the
Division Bench needs to consider the appeal(s) on
merits by deciding on the correctness of the judgment
of the learned Single Judge, instead or remitting the
matter to the learned Single Judge.
4. When the matter came up before this Court, we
directed the learned Standing Counsel for the State
of Madhya Pradesh to ascertain whether there is any
vacancy in the post of Commercial Tax Inspector
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available as on today. A detailed counter affidavit
has been filed on behalf of the State. It is pointed
out that subsequent selections have been conducted
and in case the appellant is appointed at this
juncture it would have serious repercussions on the
seniority of the officers already appointed. It is
also stated in the affidavit that it is for
Respondent No.1/State Public Service Commission to
state whether the appellant would have otherwise been
selected. On a query, the learned counsel appearing
for Respondent No.1/State Public Service Commission
submits that had the appellant been given the benefit
of the marks, he would have been successful.
5. In the above circumstances, we are of the view
that it is only in the interest of justice and for
doing complete justice between the parties that the
appellant is appointed in one of the available posts
of Commercial Tax Inspector, without treating this as
a precedent. Ordered accordingly. In order to avoid
any future dispute with regard to seniority, we make
it clear that the appellant shall be entitled to
seniority only with effect from 01.08.2018. The
appointment shall be effected within four weeks from
today. We also make it clear that in case the
appointment order is not issued to the appellant
within four weeks from today, for all purposes the
appellant shall be deemed to have been appointed with
effect from 01.09.2018.
6. The appeals are, accordingly, disposed of.
7. Pending applications, if any, shall stand
disposed of.
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8. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; JULY 31, 2018.
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