ABDUL HAMID AND ORS. Vs UNION OF INDIA AND ORS. THE GENERAL MANAGER
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-005027-005029 / 2012
Diary number: 26447 / 2008
Advocates: RUCHI KOHLI Vs
SARAD KUMAR SINGHANIA
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE/INHERENT JURISDICTION
CIVIL APPEAL NO(S). 5027-5029 OF 2012
ABDUL HAMID & ORS. ...APPELLANT(S)
Versus
UNION OF INDIA & ORS. ...RESPONDENT(S)
WITH
CONTEMPT PETITION (C) NO(S). 291-293 OF 2016 IN
CIVIL APPEAL NO(S). 5027-5029 OF 2012
GIRDHAR GOPAL SHARMA ….CONTEMPT PETITIONER(S)
Versus
A.K. MITTAL & ORS. ….CONTEMNOR(S)/RESPONDENT(S)
J U D G M E N T
Deepak Gupta, J.
1. Three original applications being O.A. No. 238 of
2004, O.A. No. 264 of 2004 and O.A. No. 365 of 2004
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were filed before the Jodhpur Bench of the Central
Administrative Tribunal (for short ‘the Tribunal’). There
were in all 14 original applicants. The dispute raised in
these original applications was that in the Bikaner
Division of the Railways, the Divisional Manager, while
issuing advertisement for filling up the posts of ‘fresh face
substitutes’ in Group-D in Bikaner Division, had directed
that only those candidates who had done their
apprenticeship training with the Railways would be
eligible for appointment. The contention of the original
applicants was that this was violative of the directions
given by the Railways and while making similar
recruitments in all other parts of the country, though
preference was given to those who had done there
apprenticeship with the Railways, the selection was not
exclusively limited to such candidates and all persons
who were otherwise qualified, were entitled to apply for
being selected. These original applications were filed
before selection was made and after the selection process
had been initiated.
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2. The stand of the Railways before the Tribunal was
that fresh face substitutes are engaged only as a time gap
arrangement purely as a temporary measure till regular
selection takes place and, therefore, the Railways was well
within its jurisdiction to limit the source of recruitment to
candidates who had undergone apprenticeship with the
Railways. The main issue raised was that since only
casual labourers were being engaged, keeping in view the
local needs, preference was given to local candidates.
3. Admittedly, the 14 original applicants were course
completed act apprentices, i.e. they fulfilled the eligibility
criteria. However, their applications were not considered
since they had not undergone apprenticeship training
under the Railways. The Tribunal found that the
Railways had issued instructions from time to time and
the term “fresh face substitutes” referred to “engagement
of persons in railway establishment against posts falling
vacant because of regular employee being absent or
otherwise and the post could not be kept vacant”.
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However, instructions had been issued that these
engagements should be made by way of exception purely
on temporary basis limited to the posts which cannot be
kept vacant until regular posts are filled. The fact,
however, remains that thousands of persons were given
appointment as fresh face substitutes.
4. The Circular dated 21st June, 2004 provides that
fresh face substitutes can be engaged from course
completed act apprentices. These instructions do not
envisage that the course completed act apprentices
should have done their apprenticeship only under the
Railways establishments. No rule or instructions of the
Railways have been brought on record to show that the
Railways had taken a decision to limit the field of choice
to those course completed act apprentices who had done
their apprenticeship training with the Railway
establishments only. It was only in the Bikaner Division
that the General Manager issued a memo on 30th August,
2004 that only those candidates would be considered who
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had completed the apprenticeship training with the
Railways. The Tribunal vide common order dated 24th
February, 2005 held that this memo violates Article 14
and 16 of the Constitution of India in so far as it
discriminates against those qualified persons who had not
done their apprenticeship training with the Railways and
denies them the right of equal opportunity of employment.
The Tribunal quashed the memo dated 30th August, 2004
and all subsequent actions thereto.
5. The Railways filed writ petitions being Civil Writ
Petition Nos.4272-4274 of 2005. These matters were
listed on 3rd August, 2005 before the High Court on
which date notice was issued and, in the meantime, the
order of the Tribunal, dated 24th February, 2005
was stayed.
6. It appears that as a result of the stay, the appellants
before us were selected. Some were selected in the year
2005 and some in the year 2006. On 22nd August, 2005
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after hearing the parties, the High Court passed the
following order:
“Heard learned counsel for the parties. The order dated 3.08.2005 passed by this Court is modified to the extent that the selection made by the respondents pursuant to the order of the Tribunal Annexure 1 dated 24.02.2005, but the same shall be subjected to the final decision of the instant petition.
Let the writ petition itself be posted for hearing on 2nd September, 2005.”
7. It will be pertinent to mention that thereafter a
clarification was sought for and the High Court on
05.01.2006 passed the following order :-
“It is pointed out by the learned counsel for the petitioners that there is some confusion with respect to order dated 22.8.2005. We make it clear that if any selections are made pursuant to the policy decision, then the same shall be subject to final decision of the instant writ petition. Let the writ petition be posted for hearing in the 2nd week of February, 2006.”
Perusal of the aforesaid order leaves no manner of doubt
that the appointment of the appellants herein was subject
to the final decision of the writ petitions.
8. It is thus apparent that the appointment of the
appellants was subject to the final result of the writ
petitions. The writ petitions were finally dismissed on 5th
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December, 2007 but the persons appointed were allowed
to continue for four months. The Railway administration
filed a review petition but the same appears to have been
rejected. The Railways accepted the order and judgment
of the High Court and did not pursue the matter further.
Thereafter, the Railways vide order dated 25.08.2008
discontinued/terminated the services of the fresh face
substitutes/appellants. It is only then that the appellants
filed the special leave petitions, which they were permitted
to do. Leave was granted to file these appeals.
Applications for intervention have also been filed by more
than 300 other course completed qualified persons who
have undergone apprenticeship training under
the Railways.
9. The first ground raised on behalf of the appellants is
that since the fresh face substitutes/apprentices are
appointed temporarily against short term vacancies, the
Railways was well within its jurisdiction to limit the field
of choice to those candidates who had undergone
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apprenticeship training with the Railways. In the
alternative, it is submitted by Mr. R. Venkatramni,
learned senior counsel appearing for the appellants that
the appellants who have been working for more than 10
years, they should now be permitted to continue and, in
this regard, he has relied upon a large number of
circulars issued from time to time by the railway
administration whereby fresh face substitutes have
been regularized.
10. It is apparent that there is a policy of the Railways
to grant regularization to these fresh face substitutes. We
need not refer to all the circulars issued in this behalf,
but a perusal of the documents especially those filed as
additional documents clearly show that the Railways has
a policy of regularizing these fresh face substitutes. This,
in our opinion, is a clear indicator that while making
appointment of fresh face substitutes, the field of choice
should be wide and all citizens who are qualified and
eligible should be given a chance to take part in the
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selection process. Though these appointments may be
termed as short term appointments, the facts placed on
record reveal that thousands of fresh face substitutes
have been regularized and have become employees of the
Railways because of the policy of the Railways. It is,
therefore, imperative that while appointing fresh face
substitutes, a transparent system of appointment is
followed. It would be much better if the Railways follows
the regular system of appointment rather than making
appointments on ad hoc basis of fresh face substitutes.
However, as and when exigencies of service require that
fresh face substitutes have to be appointed, then also the
field of choice cannot be limited only to those who have
undergone their apprenticeship training with the Railways
since that would patently violate Article 14 and 16 of the
Constitution of India depriving those who have not
undergone apprenticeship training with the Railways of
an equal opportunity for applying for these posts.
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11. Reliance has been placed by learned counsel
appearing for the Railways trained apprentices on the
judgment of this Court passed in the case of U.P. State
Road Transport Corporation and Another v. U.P.
Parivahan Nigam Shishukhs Berozgar Sangh and
Others,1. In Para 12 of the judgement it has been held
that all other things being equal, the trained apprentices
should be given preference upon direct apprentices. This
judgment does not help the appellants at all. What has
been held is that if the non-Railway trained apprentice is
equal to the Railways trained apprentice on merit, then
preference can be given to the Railways trained
apprentice. The word “preference” does not mean that the
Railways trained apprentice will have an exclusive right to
the exclusion of all others to be considered for
appointment. Both the Tribunal and the High Court were
justified in deciding this issue against the Railways and in
favour of the original applicants.
1 (1995) 2 SCC Page 1
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12. As far as the second issue raised by Mr. R.
Venkatramni, learned senior counsel is concerned, we
may have sympathy with the appellants but we cannot
direct that they be continued in service. The courts below
held that they have been employed in violation of the
general directions issued by the Railways from time to
time wherein there is no restriction of limiting the field of
choice to Railways trained apprenticeship. It is only in
Bikaner Division of the Railways that this limitation
was placed.
13. The appellants were well aware that their
appointments made when the original applications were
pending before the Tribunal or when the writ petitions
were pending before the High Court were subject to the
result of the litigation. They did not choose to file any
application for intervention before the High Court. After
the Railways lost in the High Court and did not carry the
matter further, they approached this Court. They were
granted stay and have been continuing on the basis of the
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stay order. They knew that their fate depended upon the
result of the litigation. Once their appeal is dismissed
they cannot be permitted to be continued in employment
only because they have been permitted to continue due to
the interim orders.
14. At this stage, we may note that the learned Solicitor
General had informed us that fresh regular recruitment
for Group-D posts and other posts in Bikaner Division of
the Railways is under process. On 24th August, 2017, 14
original applicants were granted age relaxation for a
period of 13 years and they were permitted to appear in
the selection process wherein their cases would be
considered on merit. Mr. R. Venkatramni, learned senior
counsel had sought time to take instructions from his
clients in this regard. He now submits that his clients,
having served for more than 10 years, are not in a
position to appear in the test. We are concerned with a
large number of appellants and in case the process for
selection is still on, we direct the Railways to give
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relaxation of age to the appellants by deducting the period
of service for which they have worked and they may also
be considered at par with the original applicants by
allowing them to take part in the selection process. In
case the appellants or any of them do not take part in the
selection process, they will not be given relaxation of age
in any further selection process. As far as the intervenors
are concerned, no relief can be granted to them.
15. In view of the above, we do not find any merit in
these appeals which are dismissed accordingly.
16. Applications for substitution to bring on record the
legal representatives of the deceased Appellant Nos. 46,
50, 74, 94, 156, 167, 254, 289 and 304 and condonation
of delay in filing the substitution applications and setting
aside abatement are allowed. Applications for
impleadment are allowed to the extent that the applicants
are permitted to intervene in the matter. All other
pending applications stand disposed of.
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CONTEMPT PETITION (C) NO(S). 291-293 OF 2016
17. In view of the fact that the process of selection is
stated to have started, the contempt petitions are
dismissed.
.....................................J. (MADAN B. LOKUR)
.....................................J. (DEEPAK GUPTA)
New Delhi September 20, 2017