THE STATE OF BIHAR Vs DR. CHAITRAYA KUMAR SINGH
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-005709-005709 / 2019
Diary number: 4179 / 2019
Advocates: DEVASHISH BHARUKA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 5709 of 2019 @SLP(C) No. 5485 of 2019
State of Bihar & Ors Appellant(s)
Versus
Dr Chaitraya Kumar Singh & Ors Respondent(s)
JUDGMENT
Dr Dhananjaya Y Chandrachud, J
Leave granted.
This appeal arises from a judgment of a Division Bench of the High Court
of Jharkhand by which a direction that was issued by the learned Single Judge to
the State of Bihar to issue orders “for accepting the first respondent as its em-
ployee on transfer from the State of Jharkhand” has been upheld.
The first respondent was appointed as an Ayurvedic Medical Officer on 26
May 1989 in the erstwhile State of Bihar prior to its reorganization. On 15
November 2000, the Bihar Re-organisation Act resulted in the bifurcation of the
erstwhile State into the State of Bihar and the State of Jharkhand. Options were
invited from the employees for allocation of their services to either of the resulting
States. The first respondent opted for the State of Bihar.
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The Union government issued certain guidelines on 8 June 2006 which
envisaged that even after final allocations, employees could be posted to either of
the succeeding States with the mutual consent of both States. On 9 February
2007, the Union government allocated the first respondent to the State of
Jharkhand upon which the Government of Bihar in the Department of Welfare
issued a notification on 27 February 2007 requiring the first respondent to join the
State of Jharkhand. On 22 March 2007, the first respondent joined the State of
Jharkhand and was posted as an Ayurvedic Medical Officer in District Simdega.
On 11 January 2010, the first respondent made an application for his
re-allocation to the State of Bihar. Both the States acceded to the request and
on 30 July 2010, the first respondent was allocated to the State of Bihar.
Consequently, on 6 September 2010, the Home Department in the Government of
Bihar issued formal orders allocating the services of the respondent to the State of
Bihar.
The grievance of the first respondent is that though he submitted an
application to the State of Jharkhand to relieve him on 6 October 2010, he was
not relieved so as to enable him to join the State of Bihar.
The factual position that emerges is that the first respondent continued to
work as an employee of the State of Jharkhand where he attained the age of
superannuation on 30 April 2017. A few days before he superannuated, the first
respondent filed a Writ Petition before the High Court of Jharkhand seeking the
following reliefs:-
“(i) For a direction commanding upon the respondent no. 2 to relieve the petitioner forthwith for joining to the State of Bihar, in view of the Notification contained in Memo no. Sta./Jha./Vi.-244/10-10416 dated 06.09.2010, issued by Home(Special) Department, Government of Bi- har, whereby the petitioner was allocated to the State of Bihar with the consent of both the successor States.
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(ii) To further direct the respondent no. 3 to accept the joining of the petitioner in the State of Bihar in the light of Notification contained in Memo No. Sta./Jha./Vi.-244/10-10416 dated 06.09.2010 issued by the Home (Special) Department, Government of Bihar.
(iii) To direct the respondents 1 and 2 to explain to this Hon’ble Court as to under what power and authority the petitioner has not been re- lieved as yet for joining to the State of Bihar, despite the decision of allocation of the petitioner to the State of Bihar with the consent of both the successor State.”
On 31 July 2017, after the first respondent had retired, the State of
Jharkhand purported to relieve him with effect from 30 April 2017. The age of
superannuation in Bihar applicable to the first respondent is 67 years whereas
in the State of Jharkhand, where he had worked, he attained the age of
superannuation upon reaching the age of 60 years.
The Writ Petition was allowed by the learned Single Judge and the order
has been confirmed in a Letters Patent Appeal by the Division Bench.
Assailing the correctness of the judgment of the Division Bench, Mr.
Devashish Bharuka, learned counsel appearing on behalf of the appellant submit-
ted that in pursuance of the request of the first respondent, an allocation was
made to the State of Bihar with the mutual approval of both States. However,
despite his allocation to the State of Bihar on 6 September 2010, the first respon-
dent continued to work in the State of Jharkhand until he retired in 2017.
According to the appellant, no vacancy is available in the State of Bihar against
which the respondent can now be absorbed. It has also been urged that it was
only in 2017 that the respondent instituted the writ proceedings to enforce the
order dated 6 September 2010 by which time he was on the verge of retirement
in the State of Jharkhand. Hence, it has been submitted that the first respondent
having now retired from the State of Jharkhand, cannot seek relief in pursuance of
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the order dated 6 September 2010. Moreover, it has been submitted that he was
informed on 12 October 2015 that his application for joining the State of Bihar
could not be accepted in the absence of a vacancy and even thereafter, no
steps were taken by the respondent to ensure that the State of Jharkhand relieved
him so as to enable him to join the services of the State of Bihar. Mr. Bharuka
urged that it was only with a view to seek the benefit of an enhanced age of
retirement that the first respondent is now attempting to move over to the State of
Bihar after supernannuating from Jharkhand.
On the other hand, Mr. Manoj Tandon, learned counsel appearing on be-
half of the first respondent has urged that after the allocation of his services to the
State of Bihar on 6 September 2010, there has been no withdrawal of that
notification. Learned counsel submitted that the first respondent made all efforts
with both States: with the Government of Bihar by seeking to join service and with
the Government of Jharkhand by seeking to be relieved. Since he was not
relieved by the State of Jharkhand, it was urged that he had no option but
to continue in service. Hence, it has been submitted that so long as the
notification allocating him to the State of Bihar continues to hold the field, there
was no reason for the appellants to deny him the benefit therein even though
he has attained the age of superannuation in the State of Jharkhand.
The facts as they emerge before the Court indicate that upon the
reorganization of the two States in 2000, the first respondent was initially
allocated to the State of Jharkhand on 9 February 2007. In 2010, when the
respondent sought a re-allocation to the State of Bihar, which was permissible
under the guidelines of the Union government with the consent of the two States,
his request was acceded to and he was in fact allocated to the State of Bihar on 6
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September 2010. The grievance of the first respondent evidently is that the State
of Jharkhand did not relieve him. However, the first respondent took no steps to
pursue his legal remedies when he was aggrieved by the decision of the State of
Jharkhand not to relieve him from service so as to enable him to join the State
of Bihar. The first respondent did not espouse his rights and remedies under the
law by seeking recourse to such reliefs as would have been available at that
stage. Instead, he continued to work for the State of Jharkhand for seven years
and retired from service on 30 April 2017. The order of the Government of
Jharkhand relieving him on 31 July 2017 after his superannuation, is of no
consequence. The first respondent must, take the blame for not having pursued
remedies available to him under the law to ensure that the State of Jharkhand
issued an order relieving him so as to join the State of Bihar. Having now attained
the age of superannuation in the State of Jharkhand, the State to which he was
originally assigned and where despite the order of re-allocation the respondent
worked for seven years, it would be manifestly inappropriate to direct that he
should be absorbed by the State of Bihar. Quite apart from the fact that the State
of Bihar has submitted before the Court that they have no vacancies, the
respondent did not take steps to enforce his rights under the order dated 6
September 2010 even after the State of Bihar informed him on 12 October 2015
that it was unable to accept his services.
We are of the view that the learned Single Judge of the High Court and
Division Bench in appeal, were in error in acceding to the prayer for relief on the
part of the respondent.
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We accordingly allow the appeal and set aside the impugned judgment
and order of the High Court dated 5 November 2018. In the circumstances, there
shall be no order as to costs.
Pending application(s), if any, shall stand disposed of.
…..…………................................J. (Dr Dhananjaya Y Chandrachud)
.…………………………...............J. ( Indira Banerjee)
New Delhi July 19, 2019
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ITEM NO.40 COURT NO.10 SECTION XVII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5485/2019
(Arising out of impugned final judgment and order dated 05-11-2018 in LPA No. 197/2018 passed by the High Court of Jharkhand at Ranchi)
THE STATE OF BIHAR & ORS. Petitioner(s) VERSUS
DR. CHAITRAYA KUMAR SINGH & ORS. Respondent(s)
(IA No. 32289/2019 - EXEMPTION FROM FILING O.T., IA No. 32290/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 19-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv. Ms. Sarvshree, Adv. Mr. Justine George, Adv. Mr. Aditya Singhal, Adv. Mr. Akshay Amritanshu, Adv.
For Respondent(s) Mr. Kumar Shivan, Adv. Mr. Manoj Tandon, Adv.
Ms. Tulika Mukherjee, AOR
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The appeal is allowed in terms of the signed reportable
judgment.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER
(Signed reportable judgment is placed on the file)