SIRAJ AHMAD Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE B.R. GAVAI, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-009412-009412 / 2019
Diary number: 34837 / 2017
Advocates: M. R. SHAMSHAD Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.9412 OF 2019 (Arising out of SLP(C) No. 30061 of 2017)
SIRAJ AHMAD ...APPELLANT(S)
VERSUS
STATE OF UTTAR PRADESH & ANR. .... RESPONDENT(S)
J U D G M E N T
Leave granted.
2. Heard the learned Counsels for the parties.
3. The appeal challenges the Judgment and Order dated
11.09.2017, passed by the division bench of Allahabad
High Court in W.P.(Service Bench) No. 1020 of 2015,
thereby dismissing the Writ Petition filed by appellant.
4. The facts giving rise to the present appeal are as
under: The appellant was appointed on adhoc basis on the
post of Junior Engineer in the pay scale of Rs. 485860/
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by order dated 30.03.1987, issued by Respondent No. 1. It
is not in dispute that the said Order was issued with prior
approval of the Governor of Uttar Pradesh. It is also not in
dispute, that the said appointment was made after the post
was advertised and after the appellant underwent the
selection process conducted by the State under the
provisions of U.P. Development Authorities Centralized
Services Rules, 1985 (hereinafter referred as “the said
Rules”). Pursuant to the selection and appointment, the
appellant joined with the Agra Development Authority on
08.04.1987. While in service the appellant obtained the
degree in B.Sc.Engineering from Aligarh Muslim
University, Aligarh on 08.06.1987. The appellant thereafter
through proper channel communicated the respondents the
fact regarding obtaining of requisite qualification and being
eligible for consideration for promotion, to the post of
Assistant Engineer (Civil), in the Centralised Services under
Sub Rule (3) of Rule 24 of the said Rules. It is the case of
the appellant, that the State Government had sought
information from all the Development Authorities vide
communication dated 25.09.1987 with regard to the
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number of Junior Engineers possessing the degree of
Bachelor of Engineering / A.M.I.E. In compliance to the
said communication the ViceChairman of Agra
Development Authority informed the State Government that
in Agra Development Authority appellant was the only
Junior Engineer, who was possessing the degree of
Bachelor of Engineering.
5. Since the appellant was not promoted, he made
various representations to the State seeking promotion. The
appellant had claimed the promotion from 18.01.1995, i.e.
the date on which the juniors to the appellant were
promoted. The appellant’s claim for promotion came to be
rejected on 16.04.2015. Hence the appellant approached
the division bench of the High Court by way of Writ
Petition. The petition came to be rejected. Hence, the
present appeal.
6. Shri P.S. Patwalia, learned Senior Counsel appearing
on behalf of appellant submits, that the appellant’s services
already stood regularised from 23.11.2002 and as such in
view of the law laid down by the Constitution Bench of this
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Court in the case of Direct Recruit Class – II Engineering
Officers Association vs. State of Maharashtra and
others1, the appellant was entitled for promotion by
treating his continuous service from the date of initial
appointment.
7. The learned Senior Counsel further submits that, as
a matter of fact the Allahabad High Court itself, in the case
of Rajendra Prasad Dwivedi vs. State of U.P. and
others2, vide judgment and order dated 19.08.2011, had
directed the State Government to consider the case of said
Shri Dwivedi for promotion to the post of Assistant
Engineer after completion of 10 years of service as Junior
Engineer, provided they had a B.E./A.M.I.E. degree.
8. It is further submitted, that vide subsequent Order
dated 09.11.2011, the Allahabad High Court had modified
its Order in view of the Judgment of the Constitution Bench
of this Court in Direct Recruitment of Class – II
Engineering Officers Association (supra), wherein it is
observed, that the petitioner therein, i.e. Rajendra Prasad
11990 (2) SCC 715 2Writ Petition No. 3421 of 1996
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Dwivedi, became eligible for promotion to the post of
Assistant Engineer as soon as he obtained qualification of
A.M.I.E. in 1993. He submits, that vide said Order, it was
held that if the promotion was given to any other Junior
Engineer, junior to the petitioner therein, the petitioner
therein was also eligible for promotion from the said date
along with consequential benefits. The learned Senior
Counsel submits that the learned Single Judge who passed
the Order in the case of Rajendra Prasad Dwivedi was the
same learned Judge heading the bench in the case of
present appellant and, as such, there was no reason as to
why the appellant ought not to have been given the same
benefit.
9. Per contra, Mr. V. Shekhar, learned Senior Counsel,
appearing on behalf of the State submits that, under the
rules it was necessary that the appointment was made with
concurrence of U.P. Public Service Commission. He
submits, undisputedly the appellant’s appointment was not
made with the concurrence of U.P. Public Service
Commission. It is therefore submitted, that as such the
appellant’s appointment will have to be termed as illegal.
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He therefore submits, that the High Court has rightly
refused to take into consideration the services of the
appellant, prior to the date on which his services came to
be regularised.
10. The facts in the present case are not in dispute.
Undisputedly the appellant’s initial appointment in the year
1987 was after the advertisement was issued for the posts
in Centralised Services constituted under the said Rules. It
is also not in dispute, that the appellant was selected after
he underwent the entire selection process by competing
with other persons, who had also applied for the said post.
The only issue that the learned Judges of the division
bench have found against the appellant is that the
appellant’s selection was not made in due consultation with
the U.P. Public Service Commission.
11. This court in the case of State of M.P. and ors. vs.
Lalit Kumar Verma3, after considering the Judgment of
Constitution Bench of this Court in the case of Secy.,
State of Karnataka vs. Uma Devi(3)4, observed thus :
3(2007)1 SCC 575 4 (2006) 4 SCC 1
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“12. The question which, thus, arises for consideration, would be: Is there any distinction between “irregular appointment” and “illegal appointment”? The distinction between the two terms is apparent. In the event the appointment is made in total disregard of the constitutional scheme as also the recruitment rules framed by the employer, which is “State” within the meaning of Article 12 of the Constitution of India, the recruitment would be an illegal one; whereas there may be cases where, although, substantial compliance with the constitutional scheme as also the rules have been made, the appointment may be irregular in the sense that some provisions of some rules might not have been strictly adhered to.”
12. It can thus be seen that this court has held that the
distinction between irregular appointment and illegal
appointment is clear. It has been held that in the event
appointment is made in total disregard to the constitutional
scheme and the recruitment rules framed by the employer,
where the employer is a “State” within the meaning of
Article 12 of the Constitution of India, the recruitment will
be illegal one. It has however been held, that where
although, substantial compliance with the constitutional
scheme, as also the rules have been made, the appointment
would become irregular in as much as the some provisions
of some rules have been adhered to.
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13. Subsequently another bench of this Court in the case
of State of Karnataka and Others vs. M. L. Kesari and
Others5 also had an occasion to consider the issue. The
Court observed thus :
“7. It is evident from the above that there is an exception to the general principles against “regularisation” enunciated in Umadevi (3) [(2006) 4 SCC 1] , if the following conditions are fulfilled:
(i) The employee concerned should have worked for 10 years or more in duly sanctioned post without the benefit or protection of the interim order of any court or tribunal. In other words, the State Government or its instrumentality should have employed the employee and continued him in service voluntarily and continuously for more than ten years.
(ii) The appointment of such employee should not be illegal, even if irregular. Where the appointments are not made or continued against sanctioned posts or where the persons appointed do not possess the prescribed minimum qualifications, the appointments will be considered to be illegal. But where the person employed possessed the prescribed qualifications and was working against sanctioned posts, but had been selected without undergoing the process of open competitive selection, such appointments are considered to be irregular.”
14. This court held, that where the appointment are not
made or continued against sanctioned posts or where the
5(2010) 9 SCC 247
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persons appointed do not possess the prescribed minimum
qualifications, the appointment will be considered to be
illegal. However, when the person employed possessed the
prescribed qualifications and is working against the
sanctioned posts, but had been selected without
undergoing the process of open competitive selection, such
appointments are considered to be irregular.
15. As already discussed herein above, the appellant had
applied in pursuance to the advertisement issued by State
for the post in the Centralised Services under the
provisions of the said rules. The appellant had participated
in the selection process along with the other competitors.
The appellant was possessing the requisite qualification
and was selected after competing with others and was
appointed against the sanctioned posts for a period of One
year. Undisputedly the appellant thereafter has
continuously rendered his services, till the date of
regularisation of his services i.e. on 23.11.2002 and even
thereafter till date. As such appellant’s case would be on a
much better pedestal that the one which fall for
consideration in the case of M.L. Kesari (Supra).
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16. It can thus be seen that the only issue which is
found against the appellant is that prior to appointment
there was no concurrence of the U.P. Public Service
Commission. It can thus be seen that the appointment of
the appellant at the most can be termed as irregular and
not illegal.
17. It will be apposite to refer to the following
observations of the constitution bench judgment of this
Court in the case of Direct Recruit Class II Engineering
Officers Association (supra), the constitution bench has
observed thus “13. When the cases were taken up for hearing before us, it was faintly suggested that the principle laid down in Patwardhan case [(1977) 3 SCC 399: 1977 SCC (L&S) 391: (1977) 3 SCR 775] was unsound and fit to be overruled, but no attempt was made to substantiate the plea. We were taken through the judgment by the learned counsel for the parties more than once and we are in complete agreement with the ratio decidendi, that the period of continuous officiation by a government servant, after his appointment by following the rules applicable for substantive appointments, has to be taken into account for determining his seniority; and seniority cannot be determined on the sole test of confirmation, for, as was pointed out, confirmation is one of the inglorious uncertainties of government service depending neither on efficiency of the incumbent nor on the availability of substantive vacancies. The principle for deciding inter se
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seniority has to conform to the principles of equality spelt out by Articles 14 and 16. In Baleshwar Dass v. State of U.P. [(1980) 4 SCC 226: 1980 SCC (L&S) 531: (1981) 1 SCR 449] and Delhi Water Supply and Sewage Disposal Committee v. R.K. Kashyap [1989 Supp (1) SCC 194: 1989 SCC (L&S) 253: (1989) 9 ATC 784] , with which we are in agreement. In Narender Chadha v. Union of India [(1986) 2 SCC 157: 1986 SCC (L&S) 226: (1986) 1 SCR 211] the officers were promoted although without following the procedure prescribed under the rules, but they continuously worked for long periods of nearly 1520 years on the posts without being reverted. The period of their continuous officiation was directed to be counted for seniority as it was held that any other view would be arbitrary and violative of Articles 14 and 16. There is considerable force in this view also. We, therefore, confirm the principle of counting towards seniority the period of continuous officiation following an appointment made in accordance with the rules prescribed for regular substantive appointments in the service.”
18. The constitution bench in unequivocal terms holds
that, if an appointment is made by way of stopgap
arrangement without considering the claims of all the
eligible persons and without following the rules of
appointment, the experience of such appointment cannot
be equated with the experience of a regular appointee,
because of qualitative difference in the appointment. It
however holds, that if the appointment is made after
considering the claims of all eligible candidates and the
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appointee continues in the post uninterruptedly till the
regularisation of his service in accordance with the rules
made for regular substantive appointments, there is no
reason to exclude the officiating service for purpose of
seniority.
19. The constitution bench concludes thus : “47. To sum up, we hold that:
A) Once an incumbent is appointed to a post according to rule, his seniority has to be counted from the date of his appointment and not according to the date of his confirmation.
The corollary of the above rule is that where the initial appointment is only ad hoc and not according to rules and made as a stopgap arrangement, the officiation in such post cannot be taken into account for considering the seniority.
B) If the initial appointment is not made by following the procedure laid down by the rules but the appointee continues in the post uninterruptedly till the regularisation of his service in accordance with the rules, the period of officiating service will be counted. …….”
20. It can thus clearly be seen, that the Constitution
Bench in unequivocal terms holds that, if the initial
appointment is not made by following the procedure laid
down by the rules, but the appointee continues in the post
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uninterruptedly till the regularisation of his service in
accordance with the rules, the period of officiating service
will be counted.
21. It is not in dispute, that except the concurrence of
the U.P. Public Service Commission the appointment of the
appellant has been made after following the procedure
prescribed under the said Rules. The appellant has
uninterruptedly served till the regularisation of his service
which was made in accordance with the rules. It can thus
be seen that the case of present appellant is squarely
covered by the judgment of the Constitution Bench in the
case of Direct Recruit Class II Engineering Officers
Association (supra).
22. It is further to be noted that the Respondent had
issued an office memorandum dated 11.03.1994 thereby,
providing for relaxation of the condition which prescribed
minimum 10 years service in the post of Junior Engineer.
Schedule3 to the said Rules provided, that for being
eligible to the promotion of Assistant Engineer along with
the educational qualification a candidate must possess 10
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years service, in the post of Junior Engineer on 01st July of
the selection year. By the said office memorandum, the
Government provided that 5% of the posts out of 50%
promotional quota are to be reserved by extending
relaxation to such of the Junior Engineers, who have
passed B.E. or A.M.I.E. examination. It further provided,
that in case candidates possessing B.E. / A.M.I.E.
examination were not available, the post should be filled in
from non Graduate Junior Engineers. As discussed herein
above, it is to be noted that the Government had also
sought information from the Development Authorities with
regard to the number of persons possessing the requisite
B.E. / A.M.I.E. degree. In response to the said
communication the Agra Development Authority had
intimated the respondent state the name of the appellant
being the only person possessing the said qualification.
23. We further fail to appreciate as to how the same High
Court could have considered the case of two employees
differently when they were similarly circumstanced. It is not
in dispute that the present appellant as well as Rajendra
Prasad Dwivedi were selected through the same selection
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process though their orders of appointment differs. It will
be appropriate to refer to the observation made by the
Allahabad High Court in Writ Petition No. 3421 of 1996 in
the case of Rajendra Prasad Dwivedi vs. State of U.P.
which reads thus:
“Upon perusal of the Government Orders dated 26th of August, 1992 as well as 11th of March, 1994, I find force in the submission of the petitioner, therefore, I am of the view that as soon as the petitioner obtained the qualification of AMIE in 1993, he became eligible for promotion to the post of Assistant Engineer. Though only gaining the qualification does not create right of promotion, but I am of the view that if thereafter any promotion has been given to others particularly junior to the petitioner, the petitioner is liable to be considered for promotion from the said date alongwith consequential benefits.
In light of the law laid down by the Hon'ble Supreme Court, in the case referred to herein above, I hereby also observe that the fact that the petitioner was not confirmed in the service, shall not come in the way of the petitioner's promotion as an impediment and the petitioners services even on ad hoc basis on the post of Junior Engineer shall be taken into consideration for the purpose of promotion to the higher post. Accordingly a direction is issued to the respondents to consider the petitioner's case for promotion to the higher post from the date of promotion of his junior within two months, after receipt of a certified copy of this order”
(emphasis supplied)
24. The above judgment of the learned Single Judge
dated 09.11.2011 was carried in appeal before the division
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bench of the said court. The division bench of the
Allahabad High Court in Special Appeal No. 75 of 2012 in
State of U.P. Vs. R. P. Dwivedi in its Order dated
13.02.2014 observed thus:
“On due consideration of rival submissions, we find considerable force in the arguments of respondent. The condition of length of ten years' service was relaxed. The respondent, though appointed on ad hoc basis as Junior Engineer on 24.02.1987, had obtained the degree of AMIE on 10.10.1993 before Sri Sunil Dutt Sharma and Sri Sajid Hasan who passed the examination in 1994. As the vacancies were available and the private respondent was qualified to be considered for promotion in 1993, he should have been considered even prior to the aforesaid persons. ....”
(emphasis supplied)
25. The State had also carried the said matter by way of
Special Leave Petition Civil (CC) No. 1383031 of 2014
before this court. The SLP also came to be dismissed on
12.01.2015. The state thereafter preferred a Review
Petition, seeking review of the Judgment of division bench
in the case of State of U.P. vs. Rajendra Prasad Dwivedi
by way of Review Petition No. 188 of 2015. The said Review
Petition is also dismissed.
26. The only ground on which the High Court has
refused to consider the case of the appellant is that in the
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case of Rajendra Prasad Dwivedi, the court had not
considered the issue with regard to nonconcurrence of the
U.P. Public Service Commission. At the cost of repetition as
discussed herein above the appointment of the appellant at
the most can be considered as irregular and not illegal.
27. It is to be noted that the appellant has obtained
the Bachelor of Science (Engineering) degree in the year
1987 and though Rajendra Prasad Dwivedi had obtained
the A.M.I.E. in 1993, taking into consideration that Sunil
Dutt Sharma and Sajid Hasan had obtained the degree of
A.M.I.E. in 1994, the said Rajendra Prasad Dwivedi was
held to be entitled for promotion on 18.01.1995 i.e. the date
on which the said Sajid Hasan and Sunil Dutt Sharma were
promoted as Assistant Engineer from Junior Engineer. We
fail to appreciate the approach of the High Court in denying
the promotion to the appellant when all the other three i.e.
namely Rajendra Prasad Dwivedi, Sajid Hasan and Sunil
Dutt Sharma were appointed in the year 1987 through the
same selection process and though Rajendra Prasad
Dwivedi had obtained the degree in 1993 and Sajid Hasan
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and Sunil Dutt Sharma had obtained the same in 1994
whereas the appellant had obtained the said degree in
1987.
28. It could thus be seen that, in view of the office
memorandum dated 11.03.1994, the appellant was entitled
to be promoted immediately after the issuance of the said
office memorandum as he possessed the requisite degree
when the said office memorandum was issued. In any case
the appellant is entitled to be promoted with effect from
18.01.1995 i.e. the date on which the juniors to him were
promoted.
29. As already discussed, the nonconcurrence with the
U.P. Public Service Commission, at the most would make
the appointment of the appellant irregular and not illegal.
We are therefore of the considered view that the High Court
erred in dismissing the petition of the appellant. The appeal
deserves to succeed on more than one ground.
30. Hence, the following order: (i) The appeal is allowed;
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(ii) The Judgment and Order passed by the High
Court dated 11.09.2017 is quashed and set
aside; (iii) The Order passed by the Respondent No. 1,
dated 16.04.2015 is quashed and set aside. (iv) It is held and declared that the petitioner is
entitled to promotion to the post of Assistant
Engineer (Civil) from the date on which his
junior possessing the Bachelor of Engineering /
A.M.I.E. has been promoted with all
consequential benefit. (v) In the facts and circumstances, there shall be
no order as to costs.
…....................CJI. [S.A. BOBDE]
......................J. [B.R. GAVAI]
......................J. [SURYA KANT]
NEW DELHI; DECEMBER 13, 2019.