UNION OF INDIA Vs SHANKAR PRASAD DEEP ETC.ETC.
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-003030-003044 / 2019
Diary number: 35684 / 2010
Advocates: ANIL KATIYAR Vs
RAMESHWAR PRASAD GOYAL
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.3030-3044 OF 2019 (Arising out of SLP(C) No.696-710 of 2011)
UNION OF INDIA & ORS. APPELLANT(s)
VERSUS
SHANKAR PRASAD DEEP ETC.ETC. RESPONDENT(s)
J U D G M E N T
DR DHANANJAYA Y CHANDRACHUD, J
Leave granted.
The issue in the present appeals pertains to the
rehabilitation of land oustees, whose lands were acquired
between 1984-85 and 1992-93 for the Sambalpur-Talcher
Rail Link Project.
The Union Government in the Ministry of Railways
formulated certain policies on which the claim in the
present appeals rests.
On 24 November 1987, the Railway Board formulated a
policy in the context of its earlier decisions, and laid
down guidelines for offering employment to persons
displaced by the acquisition of land for railway
projects. The letter dated 24 November 1987 stipulated
that:
“(2) The Zonal Railway and Production Units and also project authorities may consider applications received from persons displaced on account of large-scale acquisition of land for
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projects on the Railways for employment of the displaced person, or his son/daughter or wife for employment in Group ‘C’ or Group IV posts in their organization including engagement of casual labour and give them preferential treatment for such employment, subject to the following conditions:
1. the individual concerned should have been displaced himself or he should be the son/daughter/ward/wife of a person displaced from land on account of acquisition of the land by the Railways for the project.
2. Only one job on such preferential treatment should be offered to one family.
3. This dispensation should be limited to recruitments made from outside in direct recruitment categories and to the first recruitment or within a period of two years after the acquisition of the land, whichever is later.
4. It must also be ensured that the displaced persons did not derive any benefit through the State Government in the form of alternative cultivable land etc.
5. The person concerned should fulfill the qualifications for the post in question and also be found suitable by the appropriate recruitment Committees. In the case of group ‘C’ posts for which recruitment is made through the Railways Service Commission, the Chairman or the Member of the Railways Service Commission should be associated in the recruitment.”
The Railway Board issued another circular on 10
November 19891. The subject of the circular was:
“Appointment to Group ‘C’ and Group ‘D’ posts on the Railways of members of families displaced as a result of acquisition of land for establishment of projects.”
1 No.E(NG)II/89/RC-2/38
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The circular laid down modalities for inviting
applications from eligible persons belonging to families
which were displaced as a result of the acquisition of
land.
On 8 December 1989, the Railway Board issued another
letter stipulating the procedure to be followed to
implement the policy of offering appointment in Group ‘C’
and Group ‘D’ posts in the Railways to one member of
every family displaced as a result of acquisition. The
circular, inter alia, contains the following
stipulations:
“3. Incidentally, as already clarified in the aforesaid instructions, not more than one job for one family can be given, even if the other conditions are satisfied. Further, once an offer of appointment has been made, in no case should any further application claiming appointment on ground of acquisition of the same piece of land for railway project, be entertained. All the applications received should be properly registered in a register and the final disposal also indicated to keep a proper check.”
The present dispute originates in a batch of Original
Applications which were filed before the Central
Administrative Tribunal at its Cuttack Bench by persons
displaced by acquisition of their lands. The Tribunal,
by its decision dated 20 February 2002, issued a slew of
directions to ensure the rehabilitation of land oustees.
The Tribunal found fault with the Railway Administration
for initiating a selection process for filling up 511
vacancies in Group ‘D’ posts, holding that recourse to
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direct recruitment was not justified without
accommodating all the land oustees. The Tribunal
observed that those of the land oustees who had applied
and were found to fulfill the educational qualifications
and age requirement will not have to undergo the
selection procedure stipulated in the employment notice
issued on 31 July 1998. Instead, the Tribunal observed
that it would be enough if they are found suitable for
the post by recruitment committee.
The decision of the Tribunal was questioned by the
Union of India before the High Court of Orissa in O.J.C.
No.6156 of 2002. The High Court observed that the policy
of the Union Government in the Ministry of Railways
stipulated that one job should be offered on a
preferential basis to a member of the affected family.
The High Court held that out of 511 vacancies, as many as
508 had been filled up by ‘outsiders’ other than land
oustees and, as a matter of fact, except for three
persons, no job was offered to any of the family members.
On this reasoning, the High Court dismissed the Writ
Petition and affirmed the view of the Tribunal.
Assailing the decision of the High Court, the Union
of India is in appeal before this Court.
During the course of the hearing, Mr. A.N.S.
Nadkarni, learned Additional Solicitor General of India,
assailed the judgments of the Tribunal and of the High
Court on the ground that the figures which had been
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reflected in these judgments were erroneous.
In view of the submissions which were addressed
before this Court, the following order was passed on 14
February 2019:
“In order to enable the Court to have a comprehensive assessment of the situation, we have requested Mr. A.N.S. Nadkarni, learned Additional Solicitor General of India to provide the following details:-
(i) The total number of families which were covered under the Sambalpur-Talcher Rail Link Project;
(ii) The number of persons from amongst the affected families who had applied for employment;
(iii) The number of persons from amongst the affected group who appeared for the written test;
(iv) The number of persons who cleared the written test amongst the above group;
(v) The number of persons who have been actually engaged by the Railway Administration from amongst the group of oustees; and
(vi) The grounds on which those who could not be accommodated were rejected.
This Court shall also be apprised of how many of the remaining persons meet the minimum qualifications and job description (other than the age requirement) as stipulated in the advertisement dated 31 July 1998 (Annexure P-4). This exercise shall be carried out and an additional affidavit shall be filed before the next date of hearing with an advance copy to the learned counsel appearing for the contesting parties.”
In pursuance of the above directions, an additional
affidavit has been filed by the appellants, through the
Senior Divisional Personnel Officer, East Coast Railway,
Sambalpur Division, Odisha.
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The affidavit contains the following tabulated
statement:
“S.No. Details sought by this Hon’ble Court
Particulars
(i) Total number of families which were covered under the Sambalpur-Talcher Rail Link Project
9036
(ii) The number of persons from amongst the affected families who had applied for employment
2805
(iii) The number of persons from amongst the affected group who appeared for the written test
652 persons were shortlisted after scrutinizing the Application, but only 553 persons appeared for the written test
(iv) The number of persons who cleared the written test amongst the above group
110 persons cleared the written test
(v) The number of persons who have been actually engaged by the Railway Administration from amongst the group of oustees
76 persons were offered employed by the Railway Administration, but only 66 persons joined service. 7 persons did not join and 3 were declared medically unfit.
(vi) The grounds on which those who could not be accommodated were rejected
Grounds for rejection of 2153 land oustee- applicants:
(1) 1831 persons (No land acquisition certificate enclosed)
(2) 215 persons (Insufficient proof of being land loser in the land acquisition certificate enclosed)
(3) 40 persons (Under qualified)
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(4) 31 persons (Incomplete application)
(5) 14 persons (Over aged as per Advertisement dt. 31.07.1998)
(6) 13 persons (Under age as per Advertisement dt. 31.07.1998)
(7) 7 persons (Photographs in applications not attested)
(8) 2 persons (Proper caste certificate not enclosed)
Note: Out of 2805 Applicant-land oustees who had applied, 2153 persons were rejected and 652 persons were shortlisted initially.
Number of remaining persons who meet the minimum qualifications and job description (other than the age requirement) as stipulated in the advertisement dated 31 July 1998 (Annexure P4)
586 persons other than those who joined service (652-66) meet the minimum qualification and job description and job description (other than the age requirement)”
It has been stated that as of date, 82 posts remain
unfilled. It has been stated in the affidavit that the
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finding of the Tribunal and the High Court that 508 out
of 511 vacancies were filled in by ‘outsiders’ (persons
other than land oustees) is an apparent error, since 429
posts were filled in and 82 posts were kept vacant. Out
of these 429 posts, 76 posts were offered to persons from
the land oustees category of whom 66 joined service; 7
did not report and 3 were declared medically unfit. It
has been stated that compensation of Rs 12.11 crores has
been paid to the families of the land oustees.
The dispute in the present case arose from a process
of selection commenced on 31 July 1998 through an
employment notice2 of the then South Eastern Railway for
recruitment of Gangmen in Group ‘D’ posts in the
Engineering Department of the Sambalpur Division. The
advertisement stipulated that the candidates should have
passed the 8th standard besides which age requirements
were set out. The advertisement stipulated that the
selection procedure would be decided by the Additional
Divisional Railway Manager (ADRM).
Thereafter, on 5 February 1999, an employment notice3
was issued by the Divisional Railway Manager, Sambalpur
in terms of the earlier notice so as to permit the land
oustees of the Sambalpur-Talcher Rail Link Project to
apply directly against the notification dated 31 July
1998, if they were otherwise eligible. However, all the
2 No.SHP/3/98 3 No.SBP/1/99
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terms and conditions published in the earlier
notification remained unchanged.
The policy of the Railway Board envisages that
appointments are to be made only on the fulfillment of
the conditions specified in the instructions (Clause 1 of
the letter dated 8 December 1989). Moreover, the
instructions stipulate that the dispensation to give
preferential treatment to land oustees in employment is
to be limited to recruitments made from outside in direct
recruitment categories, subject to the terms and
conditions stipulated. The instructions also stipulate
that candidates must fulfill the qualifications for the
post and should be found suitable by the appropriate
recruitment committees.
In view of the terms and conditions, stipulated in
the relevant instructions and circulars which have been
noted earlier, it is not possible to accede to the view
of the Tribunal that the land oustees are not required to
undergo the process of selection. Though the
instructions provided for the grant of preferential
treatment, this is subject to the fulfillment of all
other terms and conditions, stipulated in the
instructions. While laying down a policy for
preferential treatment, the Union Government was entitled
to stipulate the conditions subject to which a claim for
appointment in Group ‘C’ and Group ‘D’ posts for the land
oustees could be considered. The Tribunal exceeded the
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limits of its adjudicatory authority by virtually
substituting its own directions for the policy which was
formulated by the Union Government. Such an exercise, by
its very nature, is impermissible. The terms on which a
policy of offering employment to the land oustees should
be framed is a matter to be decided by the Ministry of
Railways. Once this exercise has been carried out, it
was, in our view, neither appropriate nor proper for the
Tribunal to trench upon that area.
From the facts, which have been disclosed on
affidavit, in pursuance of the previous order dated 14
February 2019, it emerges that out of 9,036 families
which were covered by the Sambalpur-Talcher Rail Link
Project, 2,805 persons had applied for employment. 652
persons were shortlisted, out of whom 553 persons
appeared for the written test. 110 persons cleared the
written test, out of whom 76 were offered employment. 66
persons joined service.
We were concerned about the reasons which weighed in
the rejection of 2,153 land oustees – applicants, who
were not shortlisted. The tabulated statement, which has
been extracted earlier, indicates the grounds for
rejection, which are as follows:
(i) 1,831 persons had not enclosed land acquisition
certificates;
(ii) 215 persons had furnished insufficient proof of
being land losers in the land acquisition;
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(iii) 40 persons did not have the minimum
qualifications;
(iv) 31 persons had submitted incomplete
applications;
(v) 14 persons were over-aged;
(vi) 13 persons were reported under-age;
(vii) 7 persons had not attested their photographs;
and
(viii) 2 persons had not submitted caste certificates.
We are of the view that it would be extremely
technical to reject the applications without a sufficient
opportunity to the land oustees to comply with the terms
and conditions, including the submission of proof of
being land oustees. As a matter of fact, the policy
which has been formulated by the Ministry of Railways
contemplates that as land acquisition is done through the
civil authorities, the village sarpanch or tehsildar
should be associated with the verification of the claim
of the oustees. Placing the entire burden on the land
oustees would result in a deprivation of the benefit of
the policy. Having laid down a salutary policy, it is
necessary, in our view, that the Ministry of Railways
must coordinate its activities with the local
administration so as to ensure due verification of the
claims made by the applicants.
Consequently, we direct that, notwithstanding the
earlier rejection of the claims of 2,153 land oustees,
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steps should be taken for re-verification of all the
claims of persons who were rejected in the past.
Sufficient opportunity shall be granted to them to submit
applications afresh along with requisite certificates.
We direct that fresh applications be called within a
period of three months. An advertisement shall be issued
for that purpose with due publicity in the area. The
applications submitted in pursuance to the advertisement
by land oustees of the Sambalpur-Talcher Link Rail
Project shall be reconsidered as against the 82 vacancies
and in addition thereto, against any other vacancies that
may presently exist in respect of the Sambalpur Division
and those which may arise in the next two years. The
selection process shall be completed within the next six
months. The railway administration shall pro-actively
engage with the State administrative machinery in
ensuring proper verification of all claims.
Applicants would be entitled to an age relaxation of
15 years. The applications of other land oustees apart
from 2,153 land oustees reflected in the tabulated chart
shall also be duly considered by the Divisional Manager.
However, applicants would be required to fulfill all
other prescriptions, including educational
qualifications, appearing at the written test, minimum
age requirements and medical fitness. The written test
shall be held exclusively for the applicants from among
the land oustees. We clarify that there shall be no
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displacement of the candidates who were appointed in the
process of direct recruitment.
The appeals shall stand allowed. The judgments of
the High Court and the Tribunal are set aside. There
shall be an order in terms of the directions given above.
Applications for impleadment/intervention are
allowed. There shall be no order as to costs.
.............................J. (DR DHANANJAYA Y CHANDRACHUD)
.............................J. (HEMANT GUPTA)
NEW DELHI MARCH 14, 2019
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ITEM NO.1 COURT NO.11 SECTION XI-A
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL Nos.3030-3044 OF 2019 (Arising out of SLP(C) No.696-710 of 2011)
UNION OF INDIA & ORS. APPELLANT(s)
VERSUS
SHANKAR PRASAD DEEP ETC.ETC. RESPONDENT(s)
(WITH APPLN.(S) FOR INTERVENTION/IMPLEADMENT)
Date : 14-03-2019 These appeals were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Ms. V. Mohana, Sr. Adv. Mr. Salvador Santosh Rebello, Adv. Mr. Akshay Amritanshu, Adv. Ms. Ankita Sharma, Adv. Mr. R.B. Yadav, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Devansh A. Mohta, Adv.
Mr. Nilakanta Nayak, Adv. Mr. Amit Yadav, Adv. Mr. Kaushal Navoyan Mishra, Adv. Mr. A.P. Mayee, Adv.
Mr. R.P. Bhatt, Sr. Adv. Mr. Tejaswi Kumar Pradhan, AOR
Mr. Kumar Gaurav, Adv. Mr. Robin Khokhar, Adv. Mr. B.N. Dubey, Adv. Mr. P. Dayal, Adv. Ms. Ritu Renitval, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Aniruddha P. Mayee, AOR
Mr. Sibo Sankar Mishra, AOR
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Ms. Nidhi, AOR
Mr. Garvesh Kabra, AOR Ms. Poga Kabra, Adv. Ms. Maithili Shubhangi, Adv.
Mr. Shibashish Misra, Adv. Mr. Chandan Kumar Mandal, Adv.
Mr. Somanatha Padhan, Adv. Mr. Ashok Anand, Adv. for Ms. Anagha S. Desai, Adv.
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The appeals shall stand allowed in terms of the
signed reportable judgment.
Applications for impleadment/intervention are
allowed. There shall be no order as to costs.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER
(Signed reportable judgment is placed on the file)