S.PANNEER SELVAM Vs GOVT.OF T.NADU .
Bench: T.S. THAKUR,R. BANUMATHI
Case number: C.A. No.-006631-006632 / 2015
Diary number: 7099 / 2012
Advocates: Vs
V. BALACHANDRAN
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 6631-6632 of 2015 (Arising out of SLP (Civil) Nos. 8366-8367 of 2012)
S. PANNEER SELVAM & ORS. ..Appellants Versus
GOVERNMENT OF TAMIL NADU & ORS. ..Respondents
WITH CIVIL APPEAL NO. 6633 of 2015
(Arising out of SLP (Civil) No.10928 of 2012) A. VENKATACHALAM & ORS. ..Appellants
Versus THE SECRETARY, GOVERNMENT OF TAMIL NADU & ORS. ..Respondents
AND CIVIL APPEAL NOS. 6634-6636 of 2015
(Arising out of SLP (Civil) Nos. 16692-16694 of 2012)
GOVERNMENT OF TAMIL NADU AND ANR. ETC.ETC. .Appellants
Versus V. VIVEKANANDAN & ORS. ETC. ETC. ..Respondents
J U D G M E N T
R. BANUMATHI, J.
Leave granted in all the special leave petitions.
2. Common issues involved in this bunch of appeals
are:-(i) In the absence of policy decision taken by the
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State/rules framed pursuant to the enabling provision of
Article 16 (4A) of the Constitution of India whether a reserved
category candidate promoted on the basis of reservation earlier
than his senior general category candidate in the feeder
category can claim consequential seniority in the promotional
post; (ii) In the absence of policy decision taken by the State
with regard to Tamil Nadu Highways Engineering Service
Rules, whether Division Bench was right in holding that
Article 16(4A) of the Constitution of India by itself would give
consequential seniority in addition to accelerated promotion to
the roster-point promotees.
3. These appeals are filed assailing the common
judgment dated 25.11.2011 passed by the High Court of
Judicature at Madras in Writ Appeals No. 113, 207 and 208 of
2009 whereby the High Court while setting aside the order
passed by the learned Single Judge observed that the object of
the amending Article 16 (4A) of the Constitution of India is to
give consequential seniority in addition to accelerated
promotion to roster–point promotees thereby holding that
‘catch-up rule’ is not applicable among the Assistant Divisional
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Engineers appointed from the post of Junior Engineers
following the rule of reservation. For convenience, parties are
referred to as per their array in the appeals arising out of SLP
(Civil) Nos. 8366-8367 of 2012.
4. The appellants are graduate Assistant Engineers
and the contesting private respondents are Diploma holder
Junior Engineers are entangled in several rounds of litigation
for about two decades over the nagging question of ‘catch-up
rule’ and the consequential seniority in the promotional post of
Assistant Divisional Engineers. Before adverting to the legal
issues, it would be appropriate to refer to the background
facts. Engineers of Tamil Nadu Highways Department viz.,
Chief Engineers, Superintending Engineers, Divisional
Engineers and Assistant Divisional Engineers are governed by
Tamil Nadu Highways Engineering Service Rules. Assistant
Engineers, Junior Engineers, Supervisors and further lower
categories are governed by Tamil Nadu Highways Engineering
Subordinate Service Rules. The categories viz., Assistant
Engineers and Junior Engineers were feeder categories to the
category of Assistant Divisional Engineer and the first three
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vacancies to be filled by Assistant Engineers and the fourth
vacancy to be filled by recruitment by transfer by Junior
Engineer of Tamil Nadu Highways Engineering Subordinate
Service. Rule 12 of Special Rules to Tamil Nadu Highways
Engineering Service prescribes application of rule of
reservation for the appointment of Assistant Divisional
Engineers by direct recruitment and recruitment by transfer.
Accordingly prior to 24.05.1993, the Assistant Engineers and
Junior Engineers were appointed as Assistant Divisional
Engineers by recruitment by transfer after following the rule of
reservation.
5. List of Assistant Engineers/Junior Engineers as on
01.01.1993 was published vide Chief Engineer Memo
No. 960/N4/91 dated 18.04.1994 not following the ‘catch up
rule’. One Assistant Divisional Engineer (ADE) D. Rajendran
who belonged to general category, who was overlooked for
promotion by Assistant Engineers who belonged to reserved
category filed O.A. No.2186/1996 before the Tamil Nadu
Administrative Tribunal challenging the consequential
seniority given to the reserved category Assistant Divisional
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Engineers and prayed to revise the seniority in the higher
category as obtained in the lower category. Relying upon Ajit
Singh Januja & Ors. vs. State of Punjab & Ors., (1996) 2 SCC
715, vide order dated 29.11.1996, the tribunal allowed the
application observing that even though the respondents
therein were promoted as ADEs earlier to D. Rajendran, they
cannot be placed above the applicant by virtue of accelerated
promotion and giving them the consequential seniority.
Aggrieved by the order in O.A. 2186/1996, Special Leave
Petition (Civil) No. 24455/1996 was filed by the ADEs of the
reserved category which was dismissed by this Court vide
order dated 18.12.1996.
6. On 29.04.2004, seniority list of Assistant Divisional
Engineers was published by applying ‘catch-up rule’ among
ADEs appointed from Assistant Engineers and consequential
seniority was not given to SC/ST Assistant Divisional
Engineers appointed from Assistant Engineers. But the
‘catch-up rule’ was not applied among the ADEs appointed
from Junior Engineers and thereby giving benefit of
consequential seniority to SC/ST Assistant Divisional
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Engineers appointed from Junior Engineers in addition to
accelerated promotion. Aggrieved by the seniority list dated
29.04.2004 and the subsequent seniority list fit for further
promotion to the post of Divisional Engineer dated
19.08.2005, the Assistant Engineers who were selected by the
Tamil Nadu Public Service Commission under the junior
category filed the writ petition in the High Court. Contention
advanced by the appellants/writ petitioners was that the
promotion given to Junior Engineers as ADEs was based on
rule of reservation and in the promotional post it would not
reverse the seniority of the seniors in the feeder category who
gained promotions subsequently. Relying on the decisions of
this Court reported in Union of India And Ors. vs. Virpal Singh
Chauhan And Ors., (1995) 6 SCC 684; Ajit Singh Januja And
Ors. vs. State of Punjab And Ors., (1996) 2 SCC 715; R.K.
Sabharwal And Ors. vs. State of Punjab And Ors., (1995) 2
SCC 745; Ajit Singh And Ors. (II) vs. State of Punjab And Ors.,
(1999) 7 SCC 209 and M. Nagaraj And Ors. vs. Union of India
And Ors., (2006) 8 SCC 212, learned Single Judge of the High
Court held that the State failed to follow the dictum laid down
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by the Supreme Court in the above judgments and erred in
issuing the seniority list of Assistant Divisional Engineers,
Tamil Nadu Highways Engineering Service by ignoring the
principle of ‘catch-up rule’ vis-a-vis ‘inter-se seniority’ of the
seniors who have gained promotion subsequently. The Single
Judge thus allowed the batch of writ petitions by setting aside
the seniority list dated 29.04.2004 and directed the authorities
to prepare the revised seniority list of the Assistant Divisional
Engineers.
7. Aggrieved, the respondents-promotees promoted as
ADEs from Junior Engineers in the reserved category preferred
writ appeals and the Division Bench by the impugned
judgment while setting aside the order passed by the Single
Judge held that the object of the amending Article 16 (4A) of
the Constitution of India is to give accelerated promotion to
roster-point promotees in addition to accelerated promotion
and thereby held that the ‘catch-up rule’ is not applicable
among the Assistant Divisional Engineers appointed from the
post of Junior Engineers by recruitment by transfer following
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reservation rules. These appeals assail the correctness of the
above judgment.
8. Having heard both the parties, we have given our
thoughtful consideration to the rival contentions in the light of
the principles enunciated by this Court in a catena of
decisions.
9. The concept of ‘catch-up rule’ and ‘consequential
seniority’ is judicially evolved concepts to control the extent of
reservation. The question of reservation and the associated
promotion and the consequential seniority have been the
matter of discussion in various decisions of this Court. The
matter regarding reservation in promotions was considered by
a nine Judge Bench of this Court in Indra Sawhney And Ors.
vs. Union of India And Ors., (1992) Supp. 3 SCC 217 and this
Court held that the reservation under Article 16(4) of the
Constitution of India is confined only to initial appointment
and cannot extend to reservation in the matter of promotion.
In order to nullify the effect of the aforesaid dicta, there was an
amendment to Article 16 by Constitution (Seventy-seventh
Amendment) Act with effect from 17.06.1995. Vide this
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Amendment, after Clause (4), Clause (4A) was inserted in
Article 16 of the Constitution.
10. Clause (4) and Clause (4A) of Article 16 of the
Constitution of India read as under:-
“Clause 4. Nothing in this article shall prevent the State from making any provision for the reservation of appointments or posts in favour of any backward class of citizens which, in the opinion of the State, is not adequately represented in the services under the State.
Clause 4A. Nothing in this article shall prevent the State from making any provision for reservation in matters of promotion to any class or classes of posts in the services under the State in favour of the Scheduled Castes and the Scheduled Tribes which, in the opinion of the State, are not adequately represented in the services under the State.”
11. Article 16 (4) of the Constitution of India enables
the State to make a provision for reservation for appointments
or posts in favour of any backward class of citizens which in
its opinion is not adequately represented in the services under
the State. The constitutional position on the insertion of
Clause (4A) in Article 16 is that the State is now empowered to
make provision for reservation in the matter of promotions as
well, in favour of SCs and STs wherever the State is of the
opinion that the SCs and STs are not adequately represented
in the service under the State. Clause (4A) of Article 16 of the
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Constitution is only an enabling provision which empowers the
State to make any provision for reservation for SC and ST
candidates in the matter of promotion as well.
12. In Union of India And Ors. vs. Virpal Singh Chauhan
And Ors., (1995) 6 SCC 684, a question had arisen as to
whether a person in SC or ST category who gets accelerated
promotion because of reservation would also get consequential
seniority in the higher post if he gets that promotion earlier
than his senior in general category and this Court held that
such an employee belonging to SC/ST category on promotion
would not get consequential seniority and his seniority will be
governed by the panel position. It was held as under:-
“24. …In short, it is open to the State, if it is so advised, to say that while the rule of reservation shall be applied and the roster followed in the matter of promotions to or within a particular service, class or category, the candidate promoted earlier by virtue of rule of reservation/roster shall not be entitled to seniority over his senior in the feeder category and that as and when a general candidate who was senior to him in the feeder category is promoted, such general candidate will regain his seniority over the reserved candidate notwithstanding that he is promoted subsequent to the reserved candidate. There is no unconstitutionality involved in this. It is permissible for the State to so provide…”
13. The decision in Virpal Singh Chauhan case led to
another Constitution Amendment and the Parliament enacted
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Constitution (Eighty-fifth Amendment) Act 2001 whereby
Clause (4A) of Article 16 was further amended enabling the
State to make a provision for reservation in matters of
promotion with consequential seniority. Amended Clause (4A)
reads as under:-
“4A. Nothing in this article shall prevent the State from making any provision for reservation in matters of promotion with consequential seniority to any class or classes of posts in the services under the State in favour of the Scheduled Castes and the Scheduled Tribes which, in the opinion of the State, are not adequately represented in the services under the State.”
Eighty-fifth Amendment was made effective retrospectively
from 17.06.1995, that is, the date of coming into force the
original Clause (4A) of Article 16 of the Constitution of India.
14. In Ajit Singh Januja And Ors. vs. State of Punjab
And Ors., (1996) 2 SCC 715, by placing reliance on the
principle laid down in Indra Sawhney case and also the
Constitution Bench judgment in R.K. Sabharwal And Ors. vs.
State of Punjab And Ors., reported in (1995) 2 SCC 745, a
three Judge Bench accepted the principle of ‘catch-up rule’ as
laid down in Virpal Singh Chauhan case observing that the
balance must be maintained in such a manner that there was
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candidates and that any rule/circular or order which gives
seniority to the reserved category candidates promoted at the
roster-point would be violative of Articles 14 and 16 of the
Constitution of India.
15. In Jagdish Lal And Ors. vs. State of Haryana And
Ors., (1997) 6 SCC 538, another three Judge Bench opined
that seniority granted to the Scheduled Caste and Scheduled
Tribe candidates over a general category candidate due to his
accelerated promotion does not in all events got wiped out on
promotion of general category candidate.
16. In Ajit Singh And Ors.(II) vs. State of Punjab And
Ors., (1999) 7 SCC 209, the Constitution Bench was concerned
with the issue whether the decisions in Virpal Singh Chauhan
and Ajit Singh Januja case which were earlier decided to the
effect upholding the ‘catch-up rule’, that is, the seniority of
general category candidates is to be confirmed or whether the
later deviation made in Jagdish Lal case against the general
category candidates. In Ajit Singh (II) case, inter-alia, the
following points arose for consideration:-
(i). Can the roster-point promotees count their seniority in the promoted category from the date of their continuous
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officiation vis-à-vis general candidates, who were senior to them in the lower category and who were later promoted to the same level?
(ii) Have Virpal [(1995) 6 SCC 684] and Ajit Singh [(1996) 2 SCC 715] been correctly decided and has Jagdish Lal [(1997) 6 SCC 538] been correctly decided?
(iii) Whether the “catch-up” principles are tenable?
17. The Constitution Bench held that Articles 16(4) and
(4A) did not confer any fundamental right to reservation and
that they are only enabling provisions. Overruling the
judgment in Jagdish Lal case and observing that rights of the
reserved classes must be balanced against the interests of
other segments of society in para (77), this Court held as
under:-
“77. We, therefore, hold that the roster-point promotees (reserved category) cannot count their seniority in the promoted category from the date of their continuous officiation in the promoted post, — vis-à-vis the general candidates who were senior to them in the lower category and who were later promoted. On the other hand, the senior general candidate at the lower level, if he reaches the promotional level later but before the further promotion of the reserved candidate — he will have to be treated as senior, at the promotional level, to the reserved candidate even if the reserved candidate was earlier promoted to that level. We shall explain this further under Point 3. We also hold that Virpal, (1995) 6 SCC 684 and Ajit Singh, (1996) 2 SCC 715 have been correctly decided and that Jagdish Lal, (1997) 6 SCC 538 is not correctly decided. Points 1 and 2 are decided accordingly.”
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18. Constitutional validity of Clauses (4A) and (4B) of
Article 16 of the Constitution was challenged in M. Nagaraj
And Ors. vs. Union of India And Ors., (2006) 8 SCC 212. The
question that came up for consideration was whether by virtue
of impugned constitutional amendments, the power of
Parliament was so enlarged as to obliterate any or all of the
constitutional limitations and requirements upholding the
validity of the said Articles with certain riders. On the concept
of ‘catch-up rule’ and consequential seniority, this Court held
as under:-
“79. Reading the above judgments, we are of the view that the concept of “catch-up” rule and “consequential seniority” are judicially evolved concepts to control the extent of reservation. The source of these concepts is in service jurisprudence. These concepts cannot be elevated to the status of an axiom like secularism, constitutional sovereignty, etc. It cannot be said that by insertion of the concept of “consequential seniority” the structure of Article 16(1) stands destroyed or abrogated. It cannot be said that “equality code” under Articles 14, 15 and 16 is violated by deletion of the “catch-up” rule. These concepts are based on practices. However, such practices cannot be elevated to the status of a constitutional principle so as to be beyond the amending power of Parliament. Principles of service jurisprudence are different from constitutional limitations. Therefore, in our view neither the “catch-up” rule nor the concept of “consequential seniority” is implicit in clauses (1) and (4) of Article 16 as correctly held in Virpal Singh Chauhan, (1995) 6 SCC 684.”
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19. In Nagaraj case Court further considered two
questions viz.:- (1) Whether there is any upper-limit beyond
which reservation is not permissible? (2) Whether there is any
limit to which seats can be reserved in a particular year; in
other words, the issue is whether the percentage limit applies
only on the total number of posts in the cadre or to the
percentage of posts advertised every year as well? Answering
the said questions in paras (121) and (123), this Court held as
under:-
“121. The impugned constitutional amendments by which Articles 16(4-A) and 16(4-B) have been inserted flow from Article 16(4). They do not alter the structure of Article 16(4). They retain the controlling factors or the compelling reasons, namely, backwardness and inadequacy of representation which enables the States to provide for reservation keeping in mind the overall efficiency of the State administration under Article 335. These impugned amendments are confined only to SCs and STs. They do not obliterate any of the constitutional requirements, namely, ceiling limit of 50% (quantitative limitation), the concept of creamy layer (qualitative exclusion), the sub-classification between OBCs on one hand and SCs and STs on the other hand as held in Indra Sawhney, 1992 Suppl. (3) SCC 217, the concept of post-based roster with inbuilt concept of replacement as held in R.K. Sabharwal, (1995) 2 SCC 745.
123. However, in this case, as stated above, the main issue concerns the “extent of reservation”. In this regard the State concerned will have to show in each case the existence of the compelling reasons, namely, backwardness, inadequacy of representation and overall administrative efficiency before making provision for reservation. As stated above, the impugned provision is an enabling provision. The State is not bound to make reservation for SCs/STs in matters of
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promotions. However, if they wish to exercise their discretion and make such provision, the State has to collect quantifiable data showing backwardness of the class and inadequacy of representation of that class in public employment in addition to compliance with Article 335. It is made clear that even if the State has compelling reasons, as stated above, the State will have to see that its reservation provision does not lead to excessiveness so as to breach the ceiling limit of 50% or obliterate the creamy layer or extend the reservation indefinitely.”
The Constitution Bench judgment in Nagaraj case (supra) was
subsequently followed in Shiv Nath Prasad vs. Saran Pal Jeet
Singh Tulsi And Ors., (2008) 3 SCC 80 and Chairman And
Managing Director, Central Bank of India And Ors. vs. Central
Bank of India SC/ST Employees Welfare Association And Ors.,
2015 (1) SCALE 169.
20. While considering the validity of Section 3(7) of
Uttar Pradesh Public Services (Reservation for Scheduled
Castes, Scheduled Tribes and Other Backward Classes) Act,
1994, and Rule 8A of U.P. Government Servants Seniority
Rules, 1991 which provided for consequential seniority in
promotions given to SCs/STs by virtue of rule of
reservation/roster and holding that Section 3(7) of the 1994
Act and Rule 8A of 1991 Rules are ultra vires as they run
counter to the dictum in M. Nagaraj’s case in Uttar Pradesh
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Power Corporation Limited vs. Rajesh Kumar And Ors., (2012) 7
SCC 1, in paragraph (81), this Court summarized the
principles as under:
“(i) Vesting of the power by an enabling provision may be constitutionally valid and yet “exercise of power” by the State in a given case may be arbitrary, particularly, if the State fails to identify and measure the backwardness and inadequacy keeping in mind the efficiency of service as required under Article 335. (ii) Article 16(4) which protects the interests of certain sections of the society has to be balanced against Article 16(1) which protects the interests of every citizen of the entire society. They should be harmonized because they are restatements of the principle of equality under Article 14. (iii) Each post gets marked for the particular category of candidates to be appointed against it and any subsequent vacancy has to be filled by that category candidate. (iv) The appropriate Government has to apply the cadre strength as a unit in the operation of the roster in order to ascertain whether a given class/group is adequately represented in the service. The cadre strength as a unit also ensures that the upper ceiling limit of 50% is not violated. Further, roster has to be post-specific and not vacancy based. (v) The State has to form its opinion on the quantifiable data regarding adequacy of representation. Clause (4-A) of Article 16 is an enabling provision. It gives freedom to the State to provide for reservation in matters of promotion. Clause (4-A) of Article 16 applies only to SCs and STs. The said clause is carved out of Article 16(4-A). Therefore, clause (4-A) will be governed by the two compelling reasons-“backwardness” and “inadequacy of representation”, as mentioned in Article 16(4). If the said two reasons do not exist, then the enabling provision cannot be enforced. (vi) If the ceiling limit on the carry over of unfilled vacancies is removed, the other alternative time factor comes in and in that event, the timescale has to be imposed in the interest of efficiency in administration as mandated by Article 335. If the timescale is not kept, then posts will continue to remain vacant for years which would be detrimental to the administration. Therefore, in each case, the appropriate
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Government will now have to introduce the duration depending upon the fact situation. (vii) If the appropriate Government enacts a law providing for reservation without keeping in mind the parameters in Article 16(4) and Article 335, then this Court will certainly set aside and strike down such legislation. (viii) The constitutional limitation under Article 335 is relaxed and not obliterated. As stated above, be it reservation or evaluation, excessiveness in either would result in violation of the constitutional mandate. This exercise, however, will depend on the facts of each case. (ix) The concepts of efficiency, backwardness and inadequacy of representation are required to be identified and measured. That exercise depends on the availability of data. That exercise depends on numerous factors. It is for this reason that the enabling provisions are required to be made because each competing claim seeks to achieve certain goals. How best one should optimize these conflicting claims can only be done by the administration in the context of local prevailing conditions in public employment. (x) Article 16(4), therefore, creates a field which enables a State to provide for reservation provided there exists backwardness of a class and inadequacy of representation in employment. These are compelling reasons. They do not exist in Article 16(1). It is only when these reasons are satisfied that a State gets the power to provide for reservation in the matter of employment.”
21. In the light of the above, we shall consider the
factual matrix and the rival contentions urged and the purport
of Rule 12 of Tamil Nadu Highways Engineering Service Rules.
22. Dr. Rajiv Dhawan, learned Senior Counsel for the
appellants submitted that while it is well-settled law followed
by this Court in a catena of cases M. Nagaraj And Ors. Vs.
Union of India & Ors., (2006) 8 SCC 212 that Article 16 (4A) is
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only an enabling provision and does not automatically confer
right on the reserved categories and when no policy decision
was taken by the State, Article 16 (4A) does not per se
applicable to Tamil Nadu Highways Engineering Service
conferring consequential seniority to the Junior Engineers who
obtained accelerated promotion by following rule of
reservation. It was further submitted that post of Assistant
Engineers to be promoted as ADEs constitute more than 75%
of the cadre strength and by not applying the ‘catch up rule’
among the Assistant Divisional Engineers promoted from
Junior Engineers by following rule of reservation would result
in patent discrimination creating disharmony amongst the
cadre. Onbehalf of the appellants, it was urged that the
implementation of the impugned judgment of the Division
Bench of the High Court would result in conferring seniority to
a less qualified and less experienced Assistant Divisional
Engineer appointed from Junior Engineer belonging to SC/ST
category and who stand on a higher footing both on education
and experience than the Assistant Divisional Engineers
belonging to general category would offend the rule of equality.
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23. Per contra, learned Senior Counsel Mr. R.
Thiagarajan and Ms. Kiran Suri appearing for the respondents
contended that there is no common list of seniority of the
appellants who are the direct recruit Assistant Engineers and
the respondents who are in the cadre of Junior Engineers and,
therefore, the services of the appellants and the respondents
cannot be compared and the ‘catch up rule’ is not applicable.
The learned Senior Counsel further contended that promotion
given to the respondents were not accelerated promotion but
promotion on account of rule of reservation following Rule 12
of Tamil Nadu Highways Engineering Service Rules. The
respondents contended that Article 16 (4A) of the Constitution
has been added to protect the consequential seniority arising
out of accelerated promotions and when such amendment is
held to be valid and not ultra vires the Constitution by this
Court in M. Nagaraj case (supra), the Single Judge ought not
to have allowed the writ petitions and the Division Bench
rightly set aside the order of the Single Judge.
24. Article 16(4A) of the Constitution is only an enabling
provision which specifically provides that the concerned State
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may make any provision for providing reservation of
appointments or posts in favour of any backward class citizens
which is not adequately represented in the services under the
State. Articles 16(4) and 16(4A) have to be read with Article
335 of the Constitution which deal with norms of Scheduled
Castes and Scheduled Tribes to services and posts and lay
down that the claims of the members of the Scheduled Castes
and the Scheduled Tribes shall be taken into consideration
consistently with the maintenance of efficiency of
administration, in the making of appointments to services and
posts in connection with the affairs of the Union or of a State.
In the absence of any policy decision taken by the State of
Tamil Nadu, Eighty-fifth Amendment per se will not protect the
consequential seniority granted to the respondents who were
promoted to the post of Assistant Divisional Engineers
following the rule of reservation.
25. The respondents placed heavy reliance upon Rule
12 of the Special Rules Tamil Nadu Engineering Service and
contended that their consequential seniority is protected in
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terms of Rule 12 and under Article 16 (4A) of the Constitution
of India. Rule 12 reads as under:-
“Rule 12: Reservation of appointments: The rule of reservation of appointments (General Rule 22) shall apply to the appointment of Assistant Divisional Engineers by direct recruitment and recruitment by transfer separately and the appointment of Assistant Engineers by direct recruitment.”
As per Rule 12, reserved category Assistant Engineers and the
reserved category Junior Engineers secured promotion as
Assistant Divisional Engineers much earlier to the general
category Assistant Engineers and Junior Engineers
respectively because of their accelerated promotion following
rule of reservation.
26. The true legislative intent under Article 16 (4A) of
the Constitution is to enable the State to make provision or
frame rules giving consequential seniority for the accelerated
promotion gained based on the rule of reservation. Rule 12
evidently does not provide for the consequential seniority for
reserved category promotees at any point of time. The
consequential seniority for such reserved category promotees
can be fixed only if there is express provision for such reserved
category promotees in the State rules. In the absence of any
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specific provision or policy decision taken by the State
Government for consequential seniority for reserved category
accelerated promotees, there is no question of automatic
application of Article 16 (4A) of the Constitution.
27. Respondents contended that in about eight
departments of the State, rule of reservation is followed and
one among them is Tamil Nadu Highways Engineering Service
and in terms of Rule 12 practice of following rule of reservation
in promotion is in existence for more than sixty years and
therefore the Division Bench rightly extended the protection
under Article 16(4A) to accelerated promotees. We are not
impressed with the above submission. In terms of Rule 12,
reservation is followed only for promotion of AEs/JEs as
Assistant Divisional Engineers and Rule 12 does not protect
the consequential seniority to ADEs who were promoted
following the rule. The appellants belonging to the general
category are not questioning the accelerated promotion
granted to the Junior Engineers/Assistant Engineers by
following rule of reservation but are only seeking fair
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application of the ‘catch up rule’ in the fixation of seniority in
the category of ADEs.
28. Protection of the consequential seniority conferred
on the Assistant Engineers appointed as Assistant Divisional
Engineers following rule of reservation during the year 1994
was held to be unconstitutional in the earlier round of
litigation in Original Application No.2186/1996 dated
29.11.1996 before the Tamil Nadu Administrative Tribunal
and the same was confirmed by this Court in Special Leave
Petition (Civil) No.24455/1996 titled Tr. J. Sabapathy And Ors.
vs. D. Rajendran And Ors. decided on 18.12.1996. Pursuant
to the same seniority of the Assistant Engineers promoted as
ADEs following rule of reservation had been lowered following
‘catch up rule’.
29. Now let us consider the crux of the dispute. While
publishing the impugned seniority list dated 29.04.2004, the
‘catch up rule’ was applied among the Assistant Divisional
Engineers appointed from Assistant Engineers and
consequential seniority was not given to SC/ST Assistant
Divisional Engineers appointed from Assistant Engineers; but
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the ‘catch up rule’ was not applied to the Assistant Divisional
Engineers promoted from Junior Engineers and thus
consequential seniority was given to the SC/ST Assistant
Divisional Engineers-accelerated promotees. According to the
State, ‘catch-up rule’ was applied to the Assistant Divisional
Engineers promoted from Assistant Engineers, since, Assistant
Engineers were recruited by Tamil Nadu Public Service
Commission and at the time of their initial recruitment as
Assistant Engineers, rule of reservation was strictly followed
by Tamil Nadu Public Service Commission. In the counter
affidavit filed before the High Court, the State has taken the
stand that the ‘catch up rule’ was not applied in the case of
JEs promoted as ADEs or regarding their inter se seniority of
Assistant Engineers and the Junior Engineers since rule of
reservation was not followed at the time of their appointment
as Junior Engineers.
30. Mr. Thiagarajan, learned Senior Counsel appearing
for the private respondents submitted that under the Right to
Information Act, information was sought for onbehalf of
respondent U. Palaniappan and Government furnished the
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Government Orders for temporary panel of Junior Engineers
for promotion as Assistant Divisional Engineers and the said
Government Orders furnished would clearly show that there
is inadequate representation of Scheduled Caste candidates
in various category of Tamil Nadu Highways Engineering
Service. It was further submitted that there are only two
persons belonging to Scheduled Caste community promoted
from the rank of Junior Engineer after 17.06.1995 to the
higher post of Assistant Divisional Engineer and Divisional
Engineer and of these two persons one has been promoted to
the post of Superintending Engineer and no other person is
available in the entire department and the inadequacy of
representation was rightly taken into consideration by the
Government while implementing the rule of reservation and
consequential seniority.
31. The respondents’ submission regarding inadequacy
of representation of Scheduled Castes/Scheduled Tribes in
the Tamil Nadu Highways Engineering Service by itself is not
sufficient to uphold the inadequacy of representation of
SCs/STs in the said service. Even after Eighty-fifth
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Amendment, the State is duty bound to collect data so as to
assess the adequacy of representation of the Scheduled Caste
candidates in the service and based on the same the State
should frame a policy/rules for consequential seniority. No
material is placed on record that the State of Tamil Nadu has
ever undertaken such exercise of collecting data of adequacy
of representation of the SC/ST candidates in the Tamil Nadu
Highways Engineering Service. In the absence of any rule
conferring consequential seniority in the State of Tamil Nadu
‘catch up rule’ is applicable even amongst Junior Engineers
promoted as ADEs following rule of reservation and also for
their inter-se seniority amongst AEs promoted as ADEs and
JEs promoted as ADEs following rule of reservation.
32. Respondents placed reliance on Rule 35 (aa) of
Tamil Nadu State and Subordinate Service Rules (General
Rules) to contend that they are entitled to consequential
seniority in promotional position. Rule 35 (aa) relied on by the
respondents reads as under:-
“*(aa). The seniority of a person in a service, class, category or grade shall where the normal method of recruitment to that service, class, category or grade is by more than one method of recruitment, unless the individual has been
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reduced to a lower rank as a punishment be determined with reference to the date on which he is appointed to the service, class, category or grade.
Provided that where the junior appointed by a particular method or recruitment happens to be appointed to a service, class, category or grade earlier than the senior appointed by the same method of recruitment, the senior shall be deemed to have been appointed to the service, class, category or grade on the same day on which the junior was so appointed:
Provided further that the benefit of the above proviso shall be available to the senior only for the purpose of fixing inter-se seniority….” (* Substituted in G.O. Ms. No.523, P & AR, dated 4.06.1982, w.e.f. 13.07.78)
Rule 35 (aa) of Tamil Nadu State and Subordinate Service
(General) Rules relied upon by the 3rd respondent is applicable
only for normal appointments to any service, class, category or
grade and not reserved category promotions. Rule 35 (aa) does
not specifically provide for consequential seniority to the
accelerated promotees who were promoted following the rule of
reservation and Rule 35 (aa) is of no assistance to the
contesting respondents.
33. As noticed earlier, by application of Rule 12, it is
evident that the Assistant Engineers and Junior Engineers of
reserved category got promotion to the post of Assistant
Divisional Engineer much earlier to the general category
candidates. At this juncture, we may refer to the comparative
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table of service particulars of some of the appellants promoted
as ADEs from Assistant Engineers/Junior Engineers and the
respondents in the post of Assistant Engineer and Junior
Engineer and their position in the cadre of Assistant Divisional
Engineer to appreciate the patent discrimination as under:-
Name and status in W.P.s., and Community
Educational Qualification
Date of appointment as A.E./J.E. and the name of the service to which the appointments initially made
Date of completion of probation
Sl. No. in the classified list of A.E./J.E. as on
01.01.93
Date of appointment and service as ADE
Sl. No. in ADE as on 01.04.2004
S. Paneer-Selvam, (Petitioner No. 1 in W.P. 33735 & 34077) - MBC
B.E., (C) 07/05/1980 *
T.N.H.E.S. (* Tamil Nadu Highways Engineering Service)
13.11.1984 A.N.
1180 11/02/2002 201
T.G. Raja-sekaran (Petitioner No. 2 in W.P. 33735 & 34077)-MBC
B.E., (C) 10/11/1978 T.N.H.E.S.
09.11.1981 F.N.
1159 09/09/1999 183
V. Vivekanandan (Respondent No. 3 in W.P. 34077) -S.C.
B.E. 30/04/1985 T.N.H.E.S.S. ----------
1666 (19)
16/06/1998 (By recruitment by
transfer by applying Rule 12 of the Tamil
Nadu Highways Engineering Service)
119
V. Appadurai (Respondent No. 4 in W.P. 34077) –S.C.
D.C.E. 29/04/1985 T.N.H.E.S.S. ---------
1666 (22)
29/04/1998 (By recruitment by transfer by applying Rule 12 of the Tamil Nadu Highways Engineering Service)
120
U.Palaniappan (Respondent No. 3 in W.P. 33735 & 39142) –S.C.
D.C.E 13/04/1987 T.N.H.E.S.S
14.06.1989 1477 12/05/1999 (By recruitment by transfer by applying Rule 12 of the Tamil
Nadu Highways Engineering Service)
150
(As extracted in the judgment of the Single Judge)
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If we look at the above comparative table of the service
particulars of the appellants and the respondents, it is seen
that the contesting respondents U. Palaniappan joined the
service almost seven years after the appellants, his seniority is
automatically accelerated at an unprecedented rate and as on
01.04.2004 his seniority rank as ADE is 150 and seniority of
V. Appadurai is 120. The appellants who are qualified and
seniors than the contesting respondents are placed much
below in rank in comparison to the person belonging to the
reserved class promotees who were promoted following the
rule of reservation. It is to be noted that the private
respondents in the present case have been promoted
temporarily under Rule 39 (a) and Rule 10 (a) (i) of the General
Rules with the condition that their inclusion in the
promotional order shall not confer on them any right
whatsoever in the service. Determination of seniority is a vital
aspect in the service career of an employee and his future
promotion is dependent on this. Therefore, determination of
seniority must be based on some principles which are just and
fair. In the absence of any policy decision taken or rules
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framed by the State of Tami Nadu regarding Tamil Nadu
Highways Engineering Service, accelerated promotion given to
the respondents following rule of reservation in terms of Rule
12 will not give them consequential accelerated seniority.
34. Appellants were appointed as Assistant Engineers
directly, while the respondents were initially appointed as
Junior Engineers. Hence according to the respondents, there
was no common seniority between the Assistant Engineers
belonging to general category and Junior Engineers belonging
to reserved class and therefore promotion of JEs as ADEs
applying Rule 12 is of no relevance to the appellants. This
contention does not merit acceptance. Both the Assistant
Engineers in the Tamil Nadu Engineering Service and the
Junior Engineers in the Tamil Nadu Engineering Subordinate
Service are feeder categories for filling up higher post of the
Assistant Divisional Engineer in the ratio of 3:1 between them.
Although, Assistant Engineers and Junior Engineers are
presently two distinct categories, prior to 1993, both Assistant
Engineers and Junior Engineers were in one category of
service-Tamil Nadu Highways Engineering Subordinate
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Service. Only after G.O.Ms.No.807, Public Works (HK)
Department dated 24.05.1993, the post of Assistant Engineer
was raised to the level gazetted status and they were brought
in to State Service/Tamil Nadu Highways Engineering Service.
For promotion, even though two separate seniority lists are
prepared for each category, they are actually of the same cadre
and the respondents cannot contend that if Junior Engineers
are promoted as ADEs following rule of reservation applying
Rule 12, it does not affect the services of the Assistant
Engineers.
35. In the absence of any provision for consequential
seniority in the rules, the ‘catch up rule’ will be applicable and
the roster-point reserved category promotees cannot count
their seniority in the promoted category from the date of their
promotion and the senior general candidates if later reach the
promotional level, general candidates will regain their
seniority. The Division Bench appears to have proceeded on
an erroneous footing that Article 16 (4A) of the Constitution of
India automatically gives the consequential seniority in
addition to accelerated promotion to the roster-point
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promotees and the judgment of the Division Bench cannot be
sustained.
36. In the result, the impugned judgment is set aside
and these appeals are allowed. State Government-respondent
Nos. 1 and 2 are directed to revise the seniority list of
Assistant Divisional Engineers applying the ‘catch up rule’
within four months. Pursuant to the impugned judgment of
the Division Bench of Madras High Court, if any further
promotion had been granted to the Assistant Divisional
Engineers promoted from the rank of Junior Engineers
following rule of reservation with consequential seniority, the
same shall be reversed. Further promotion of Assistant
Divisional Engineers shall be as per the revised seniority list.
The parties shall bear their own costs.
..……………………J. (T.S. THAKUR)
….……………………J. (R. BANUMATHI)
New Delhi; August 27, 2015
33