UNION OF INDIA Vs LT. COL. SAMEER SINGH
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-009143-009143 / 2019
Diary number: 28642 / 2018
Advocates: ARVIND KUMAR SHARMA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 9143 / 2019 (@ SPECIAL LEAVE PETITION (CIVIL) NO(S). 25611 OF 2018)
UNION OF INDIA & ORS. …APPELLANT(S)
Versus
LT.COL. SAMEER SINGH …RESPONDENT(S)
J U D G M E N T
Deepak Gupta, J.
Leave granted.
2. The short question involved in this appeal is whether the
Technical Assessment Reports (TARs for short) of an Army officer
are to be taken into consideration while considering his case for
Permanent Secondment in the Directorate General Quality
Assurance (DGQA for short), after the office memorandum dated
12.05.2011 came into force?
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3. Briefly stated, the facts of the case are that the respondent
herein was commissioned in the Indian Army in 1994. He earned
various promotions and while holding the post of Lt. Colonel in
the Indian Army, he was posted in the DGQA. After completion
of two years of service in the Collectorate of Quality Assurance,
he fell in the zone of consideration of Permanent Secondment.
His case was considered by the Quality Assurance Selection
Board (QASB for short) held on 17.02.2016. The respondent’s
case was not recommended for Permanent Secondment. On
finding that his name has not been recommended, the
respondent made enquiries and came to know that his case has
not been recommended since in the TAR for the year 201415, it
was found that he was ‘NOT YET FIT’ for Permanent Secondment
in DGQA. In the next year, i.e. 201516, he was declared ‘NOT
FIT’ in the TAR. Thereafter, he was reverted to the Indian Army.
4. Aggrieved by the said action, the respondent filed a writ
petition in the Delhi High Court contending that he fulfilled the
requirements of Office Memorandum dated 12.05.2011 which
sets out the criteria to be followed for grant of Permanent
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Secondment to service officers of the rank of Lt. Colonel in
DGQA.
5. The Delhi High Court allowed the writ petition and held that
the TARs could not be taken into consideration. Hence this
appeal by the Union of India.
6. We have heard learned Mr. A.N.S. Nadkarni, ASG assisted
by Ms. Aakansha Kaul, learned counsel for the appellants, and
Ms. Arati Mahajan, learned counsel for the respondent. It would
be apposite to refer to the various instructions issued by the
appellants from time to time. Initially, as per the office
memorandum of 08.04.2004, the consideration for Permanent
Secondment to the DGQA was based on the TARs, and relevant
part of the criteria reads as under:
“PartII: Assessment by the Reporting Officer
1. Technical (a) Nature of work assigned : to the Reportee (b) Aptitude of the Reportee : towards Quality
Assurance related work (c) Technical Knowledge of the officer and
practical ability to apply the theoretical knowledge
(d) Sense of dedication and responsibility towards QA work.
(e) Details of outstanding/notable work done by the reportee, if any
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Signature Name of the officer Rank/Designation
Part III: Remarks of the Technical Director
1. Remarks with reference to specific comments given by the Reporting Officer
2. Fitness or otherwise for Permanent Secondment in DGQA Organisation.
Signature:
Part IV: Remarks of DGQA
1. is fit/not yet fit for Permanent Secondment in DGQA Organisation
2. Performance of should, be watched for another months before consideration for Permanent Secondment.
Signature”
The first portion was to be filled in by the Head of the
establishment. Thereafter, the technical Director was to give his
remarks and also assess whether the officer was fit or otherwise
for Permanent Secondment in DGQA Organisation and, finally
these remarks were to be approved or modified, as the case may
be by the DGQA. 7. On 12.05.2011 an office memorandum was issued, the
relevant portion of which reads as follows:
“1. xxx xxx xxx
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(i) Offrs of the rank of Lt Col (Substantive) only will be considered for grant of Permanent Secondment
(ii) Officer should have minimum of two years of regular service from the date of reporting to DGQA organisation before being considered by QASB for grant of Permanent Secondment.
(iii) Officers should not have been finally superseded as on date of acceptance by DGQA on tenure (the date of approval of board proceedings for acceptance of officers on tenure by DGQA)
(iv) Mean value of all box grading for seven years should not be less than ‘7’ including ACRs earned in DGQA.
(v) Mean value of box grading in 3 Mandatory Qualities (LOAYLITY, DECISIVENESS & DEPENDABILITY) should not be less than ‘7’ and in respect of INTEGRITY should not be less than ‘8’.
(vi) Should be in acceptable medical category as stipulated in Appendix ‘A’ to MOD OM No.67952/Q/DGI(Adm)/10412/D(PRODN) dated 28 Oct 1978 as amended from time to time
(vii) The officer should have undergone Basic Quality Management Course (BQMC) at DIAQ, Bangalore and should have obtained above average grading.
(viii) The disciplinary record of the officers should not be adverse. Note:
xxx xxx xxx
2. xxx xxx xxx
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3. These revised criteria will be applicable to all Service Officers inducted into DGQA on tenure prospectively from the date of issue of this OM. In the interim period QASBs will be held as per policy in vogue.
4. This supersedes all previous instructions/guidelines issued on the subject.
5. This issues with the approval of Hon’ble Raksh Mantri.”
8. It has been urged by Ms. Kaul, that though the second
office memorandum dated 12.05.2011 does not refer to the TARs
but at the same time it does not specifically overrule the office
memorandum dated 08.04.2004, and it is submitted that the
said office memorandum has invariably been applied by the
appellants and the TARs of every Military officer who has been
granted Permanent Secondment in DGQA have been taken into
consideration. It is further submitted that the purpose of TAR is
different from the Assessment Report and as such essential to
assess the suitability of the candidate for Permanent
Secondment into the DGQA. It is also submitted that even
otherwise the employer could apply any criteria which it deems
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fit and it is not for the employee to suggest what criteria should
be made applicable.
9. On the other hand, Ms. Mahajan, submits that a reading of
the office memorandum dated 12.05.2011 squarely indicates
that only the criteria mentioned therein could be taken into
consideration and none else.
10. We have carefully gone through the various instructions
and also considered the averments of the parties. When the
office memorandum dated 12.05.2011 is read, it leaves no
manner of doubt that it is only the criteria laid down in this
memorandum which would apply to all service officers inducted
into DGQA on tenure basis, after the issuance of this office
memorandum. This is apparent from Clause 3 of the office
memorandum, which clearly mentions this fact and it is also
mentioned that in the interim period, QASBs shall be held as per
the policy in vogue. The earlier policy which was in vogue was
the one which took into consideration the TARs. The office
memorandum of 12.05.2011 lays down a large number of
criteria. It specifically mentions that the grading for 7 years
should not be less than 7, including the Annual Confidential
Reports (ACRs for short) earned in DGQA. A minimum grading
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in the medical category and mandatory qualities have been laid
down. It has been specifically mentioned that the officer should
have not only undergone the Basic Quality Management Course
at Bangalore, but should also should have obtained ‘Above
Average’ grading. Clause 4 of this office memorandum mentions
that this memorandum supersedes all previous
instructions/guidelines issued on this subject. This, in our
opinion, would also include the guidelines of 08.04.2004,
because there is no exception for the same.
11. It was urged on behalf of the appellants that the office
memorandum dated 08.04.2004 is in the nature of executive
instructions approved by the Raksha Mantri, and continued to
apply and cannot be deemed to be superseded. We are not in
agreement with this submission. The office memorandum dated
12.05.2011 is also in the nature executive instruction, issued
with the approval of the Raksha Mantri. We must assume that
the authorities who issued the office memorandum dated
12.05.2011 were aware of the earlier office memorandum of
08.04.2004. The office memorandum of 2011 is broader than
the office memorandum of 2004 and the office memorandum of
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2011 which is later in time specifically supersedes all previous
instructions/guidelines issued on the subject.
12. Another fact which has been brought to our notice by Ms.
Mahajan is that the office memorandum dated 12.05.2011 was
amended on 14.06.2011 and it was specifically mentioned that
the officers rejected in QASB for grant of Permanent Secondment
will not be reconsidered in subsequent QASBs. In case the
appellants wanted to make TAR a mandatory requirement for
fulfilling the eligibility criteria they could have done that by
making similar amendment or issuing another office
memorandum in this regard, but that did not happen.
13. On behalf of the appellants it has been urged that another
letter was issued on 14.07.2014, wherein it is noted that the
TARs have been initiated by some officers in a very casual
manner. The importance of TAR has been reiterated and it has
been mentioned that this has serious implication on the
consideration and subsequent Permanent Secondment of tenure
Colonels to the DGQA Organisation, and one of the mistakes
pointed out is that it has not been indicated in the TAR whether
the officer is FIT/NOT FIT/NOT YET FIT, for Permanent
Secondment in DGQA. It is true that this letter emphasises the
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importance of the TAR but in view of the clear language of office
memorandum dated 12.05.2011, it still cannot be taken into
consideration. It is not clear as to why in this very letter it could
not have been mentioned that TAR should also be taken into
consideration while considering the case for Permanent
Secondment. The TAR may be taken into consideration while
grading the officer for the purposes of ACR but once the ACR is
being taken into consideration then in view of the office
memorandum dated 12.05.2011, we have no doubt in our mind
that the TAR is the criteria which could not have been taken into
consideration. 14. We, therefore, dismiss the appeal and uphold the judgment
of the Delhi High Court. Stay stands vacated. Pending
applications(s), if any, shall also stand disposed of.
…………………………..J. (Deepak Gupta)
…………………………..J. (Aniruddha Bose)
New Delhi December 02, 2019
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