SANJAY K.DIXIT Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-001961-001961 / 2019
Diary number: 34180 / 2012
Advocates: ALOK SHUKLA Vs
SUNIL KUMAR JAIN
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NON -REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.1961 of 2019 [ Arising out of S.L.P. (Civil) No. 31539 of 2012 ]
SANJAY K. DIXIT AND OTHERS .... Appellants
Versus
THE STATE OF UTTAR PRADESH AND OTHERS ….Respondents
W I T H
CIVIL APPEAL No. 1962 of 2019 [ Arising out of S.L.P. (Civil) No. 33506 of 2012 ]
JAIPRAKASH .... Appellant
Versus
THE STATE OF U.P. ….Respondent
W I T H
CIVIL APPEAL No. 1963 of 2019 [ Arising out of S.L.P. (Civil) No. 8945 of 2013 ]
HARINDER SINGH TOMAR .... Appellant
Versus
ATUL KUMAR SHARMA ….Respondent
2
W I T H
CIVIL APPEAL No. 1964 of 2019 [ Arising out of S.L.P. (Civil) No. 9419 of 2013 ]
JAHANGEER KHAN .... Appellant
Versus
STATE OF U.P. ….Respondent
W I T H
CIVIL APPEAL No. 1965 of 2019 [ Arising out of S.L.P. (Civil) No. 14853 of 2013 ]
SACHIDANAND PRASAD .... Appellant
Versus
STATE OF U.P. ….Respondent
W I T H
CIVIL APPEAL No. 1966 of 2019 [ Arising out of S.L.P. (Civil) No. 22782 of 2013 ]
AJAY KUMAR .... Appellant
Versus
THE STATE OF UTTAR PRADESH ….Respondent
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J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. All the above Appeals pertain to the selection and
appointment to the post of Technician Grade-2
(Apprenticeship Electrical) in the Uttar Pradesh Power
Corporation. An advertisement was issued inviting
applications from the eligible candidates for filling up
2,974 posts of Technician Grade-2 (Apprenticeship
Electrical) by the Electricity Service Commission, Uttar
Pradesh on 4th March, 2011. The eligibility criteria
according to the said advertisement was that a candidate
should have two years National/State level professional
certificate in Electrician Trade with High School from
Board of Secondary Education, Uttar Pradesh or
equivalent with Science and Math subjects. In addition,
production of Course on Computer Concept (CCC)
certificate given by the Department of Electronics
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Accreditation of Computer Courses (DOEACC) (hereinafter
referred to as ‘DOEACC certificate’), at the time of
interview was compulsory. 16,712 persons applied for
selection to 2,974 posts which were advertised. Out of
13,576 candidates who appeared in the written
examination conducted on 7th August, 2011, 6,218
persons qualified. 5,687 persons appeared for the
interviews which were conducted from 28th November,
2011 to 28th December, 2011. A large number of
candidates who attended the interview could not produce
the DOEACC certificate. On the said account, several
representations were made to the Chairman and
Managing Director of the U.P. Power Corporation wherein
a request was made for extension of time for submitting
the DOEACC certificate and to permit such of those
candidates who were found meritorious, to participate in
the interview without submitting the DOEACC certificate.
A decision was taken by the Chairman and Managing
Director of the U.P. Power Corporation to permit
candidates without DOEACC certificate to participate in
the interviews, subject to their submitting the certificate
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within a period of three months. However, it was made
clear that the appointment letters would be issued to
such candidates only after they submit the certificates.
2. The extension of time for submission of DOEACC
certificate expired on 28th March, 2012 and the process of
recruitment was conducted. The result could not be
declared due to the ban on recruitment by the
Government. Such of those candidates who could not
submit their certificates before 28th March, 2012
approached the Chairman of the U.P. Power Corporation
and requested for further extension. Pursuant to a
decision taken by the Corporation on 19th April, 2012,
time for submission of the certificate was further
extended by three months. The results of the selection
to the posts of Technician Grade-2 (Apprenticeship
Electrical) were announced on 21st May, 2012.
Candidates who did not produce the DOEACC certificate
were informed that they should submit the certificate by
31st July, 2012 failing which their selection would stand
cancelled automatically. Unsuccessful candidates filed
Writ Petitions challenging the selections that were notified
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on 21st May, 2012. The grievance of the Writ Petitioners
was that the select list contained the names of
candidates who could not submit the DOEACC certificates
at the time of interview. They also sought for a direction
to exclude such candidates and publish a revised list. A
learned Single Judge of the High Court dismissed the Writ
Petitions.
3. The learned Single Judge relied upon Rule 45 of the
U.P. Rajya Vidyut Parishad Parichalkiya Karmchari Varg
Sewa Niyamawali, 1995 to hold that the Chairman was
competent to relax the Rules. He observed that there
was nothing wrong in the exercise of the power of
relaxation as the Chairman/ Managing Director of the
Corporation relaxed the Rule after a thorough
consideration of several representations made on behalf
of the candidates. The submission made on behalf of the
Writ Petitioners that the relaxation of the Rule could not
have been done after the selection process commenced
and that such endeavour would amount to changing the
rules of the game mid-way, was rejected by the High
Court. The unsuccessful Writ Petitioners preferred an
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appeal against the judgment of the learned Single Judge
in which they submitted that the rules for the selection
could not have been altered after the selection process
commenced. They urged that the advertisement did not
mention anything pertaining to the relaxation. According
to them, even if the power of relaxation is provided in the
Rules, it is mandatory that the advertisement should also
indicate the existence of such power. It was argued
before the Division Bench of the High Court that
submission of DOEACC certificate at the time of the
interview is compulsory according to the Rules and the
advertisement. Such of those candidates who did not
produce the certificates were ineligible for appointment
as Technician Grade-2 (Apprenticeship Electrical). The
Division Bench partly allowed the appeals by holding that
those candidates who submitted the DOEACC certificate
prior to 31st March, 2012 were entitled to be included in
the select list. The learned Division Bench further
concluded that all candidates who produced the
certificates after 31st March, 2012 were not eligible for
appointment. The authorities were directed to declare
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the results afresh by deleting the names of candidates
who produced the CCC certificate after 31st March, 2012,
from the select list. 4. By relying on a judgment of this Court in Bedanga
Talukdar v. Saifudullah Khan & Ors.1 the Division
Bench of the High Court held that relaxation of the Rule
was impermissible as there was no mention about the
relaxation in the advertisement. However, the first
relaxation by which candidates were permitted to submit
the certificate before 28th March, 2012 was upheld in
larger public interest as DOEACC did not issue the
certificate, for which the candidates could not be
penalized.
5. Originally, the selection was finalized on the basis of
the results announced on 21st May, 2012 and the
candidates who submitted certificates till 31st July, 2012
were appointed. However, by virtue of the judgment of
the Division Bench, candidates who produced their
certificates after 31st March, 2012 were removed from the
service. Aggrieved thereby, they have filed SLPs.
Unsuccessful candidates who did not find place in the
1 (2011) 12 SCC 85
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select list have also assailed the judgment of the High
Court as, according to them, even the first relaxation
given for submission of certificates till 28th March, 2012
was arbitrary and illegal.
6. After hearing the learned counsel appearing for the
Petitioners and the Respondents, we are of the opinion
that the impugned judgment does not warrant
interference for the reasons given below.
7. Admittedly, the Rules governing the selection to the
posts of Technician Grade-2 (Apprenticeship Electrical)
require every candidate to submit a DOEACC certificate
signifying completion of 80 hours CCC at the time of
interview. Such condition was made compulsory. The
advertisement also contained the condition regarding
submission of the certificate at the time of interview.
There is no doubt that there exists a power of relaxation
of any of the Rules which could be exercised by the
Chairman of the Corporation. It is nobody’s case that the
Chairman/ Managing Director was not competent to relax
the Rules. But, the submission made by the learned
counsel for the Writ Petitioners is that the relaxation
could not have been done as the advertisement did not
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mention about a possible relaxation of the Rules. We find
force in the said submission made on behalf of the Writ
Petitioners as this Court in Bedanga Talukdar (supra)
held as follows: “29. .. .. .. In our opinion, it is too well settled to need any further reiteration that all appointments to public office have to be made in conformity with Article 14 of the Constitution of India. In other words, there must be no arbitrariness resulting from any undue favour being shown to any candidate. Therefore, the selection process has to be conducted strictly in accordance with the stipulated selection procedure. Consequently, when a particular schedule is mentioned in an advertisement, the same has to be scrupulously maintained. There cannot be any relaxation in the terms and conditions of the advertisement unless such a power is specifically reserved. Such a power could be reserved in the relevant statutory rules. Even if power of relaxation is provided in the rules, it must still be mentioned in the advertisement. In the absence of such power in the rules, it could still be provided in the advertisement. However, the power of relaxation, if exercised, has to be given due publicity. This would be necessary to ensure
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that those candidates who become eligible due to the relaxation, are afforded an equal opportunity to apply and compete. Relaxation of any condition in advertisement without due publication would be contrary to the mandate of equality contained in Articles 14 and 16 of the Constitution of India.”
8. We are in respectful agreement with the above
judgment of this Court. Exercise of the power of
relaxation without informing the candidates about the
existence of such power would be detrimental to the
interests of others who did not possess the certificate and
did not take part in the selection process. We are unable
to accept the submission that selection is on the basis of
the performance of the candidates in the written test and
interview and that the DOEACC certificate is not an
essential requirement. The Rule as well as the
advertisement provide for submission of the certificate at
the time of interview, compulsorily. The Rule further
provides for production of the certificate as an additional
requirement for selection. The above stipulation in the
Rule as well as the advertisement cannot be ignored.
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9. On the basis of the said findings, the point that
remains to be considered is whether the High Court was
right in upholding the relaxation in respect of candidates
who submitted the certificate before 28th March, 2012.
The High Court took note of the fact that the certificates
were not being issued by DOEACC to candidates who had
already completed the course. The learned Division
Bench of the High Court was of the opinion that there was
a genuine problem and in the interest of those
meritorious candidates who could not secure the
certificate for no fault of theirs, they could not be
penalized. The High Court placed reliance on the
judgment of this Court in Amlan Jyoti Borooah v. State
of Assam & Ors.2 to support its view that relaxation can
be done in larger public interest. 10. The question that then arises is whether the High
Court could have granted such a relief after holding that
the relaxation of the Rule could not have been made.
The final relief in a case can be different from the ratio
decidendi. It was held in Sanjay Singh & Anr. v. U.P.
2 (2009) 3 SCC 227 ¶ 40
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Public Service Commission, Allahabad & Anr.3 as
follows: “10. … …. Broadly speaking, every judgment of superior courts has three segments, namely, (i) the facts and the point at issue; (ii) the reasons for the decision; and (iii) the final order containing the decision. The reasons for the decision or the ratio decidendi is not the final order containing the decision. In fact, in a judgment of this Court, though the ratio decidendi may point to a particular result, the decision (final order relating to relief) may be different and not a natural consequence of the ratio decidendi of the judgment. This may happen either on account of any subsequent event or the need to mould the relief to do complete justice in the matter. It is the ratio decidendi of a judgment and not the final order in the judgment, which forms a precedent. ..”
11. In view of the above, the conclusion of the High
Court in favour of those candidates who submitted their
certificate before 28th March, 2012 is correct and need not
be interfered with.
12. The next question is, whether the candidates who
utilized the 2nd relaxation for submitting their certificates
3 (2007) 3 SCC 720
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in the extended period, by 31st July, 2012 can be given
the same benefit. We are of the opinion that the
beneficiaries of the 2nd relaxation cannot be said to be
similarly situated to those who produced their certificates
prior to 28th March, 2012. Pursuant to the declaration of
results on 21st May, 2012, the candidates who submitted
their certificates were appointed. The Writ Petitions filed,
challenging the selection list were dismissed on 30th
August, 2012. The impugned judgment passed by the
Division Bench of the High Court, modifying the relief and
extending the benefit of relaxation only in favour of those
candidates who submitted their certificates prior to
28th March, 2012 was delivered on 26th September, 2012
pursuant to which, the candidates who submitted their
certificates after 28th March, 2012, were removed from
service. Persons who submitted their certificates prior to
28th March, 2012 have been working continuously till
date. It has been stated by the Corporation in the written
note submitted to this Court that recruitment to the post
of Technician Grade-2 (Apprenticeship Electrical) was
being done every year from 2013 onwards. The last
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notification for appointment of Technician Grade-2
(Apprenticeship Electrical), was issued in January, 2019.
Any relief of a relaxation given in favour of those who
were not diligent in furnishing the certificates prior to 28th
March, 2012 could have an adverse effect on the ongoing
selection process. There are no posts of the year 2012
which were kept unfilled. There is no interim order
reserving any posts of the year 2012 in which the
candidates who did not submit their certificates prior to
28th March, 2012 and who have been out of service can
be accommodated. Another important difference
between the first group of persons who were given the
benefit of relaxation subject to production of the
certificates prior to 28th March, 2012 and the others who
produced the certificates later is that there is no material
on record to suggest there was any further delay on the
part of DOEACC in the issuance of the certificates. The
very fact that certain candidates submitted their
certificates prior to 28th March, 2012 would show that
persons who sought further relaxation after 28th March,
2012 were not vigilant. It is settled law that there is no
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indefeasible right of appointment on the basis of inclusion
in the select list. None of the candidates in whose favour
relaxation was given have any right to claim
appointment. However, we uphold the judgment of the
High Court in favour of the candidates who submitted
their certificates prior to 28th March, 2012, to do
complete justice in the matter.
13. For the aforementioned reasons, the judgment of the
High Court is upheld and the Civil Appeals are disposed
of.
..................................J. [ L. NAGESWARA RAO ]
..................................J. [ SANJAY KISHAN KAUL ]
New Delhi, February 22, 2019.