AJAY KUMAR SINGH Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010829-010829 / 2014
Diary number: 22691 / 2010
Advocates: KABIR DIXIT Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.10829 of 2014
AJAY KUMAR SINGH & ANR. ….APPELLANTS
Versus
THE STATE OF UTTAR PRADESH & ORS. ….RESPONDENTS
With
Civil Appeal No.10828/2014
J U D G M E N T
SANJAY KISHAN KAUL, J.
1. This is one more of the perennial disputes between the
promotees and the direct appointees – this time to the post of
the ‘Assistant Engineer (Electrical & Mechanical)’ in the U.P.
Development Authorities Centralised Services. Both the set of
appointments were initially made on an ad hoc basis but were
subsequently confirmed. The core dispute relates to the
requirement of consultation with the Uttar Pradesh Public Service
Commission (for short ‘UPPSC’) provided in Article 320(3) of the
Constitution of India at the time when these ad hoc appointments
were confirmed. It is the say of the direct appointees that no
such consultation took place at the time when the ad hoc
promotees-appointees were confirmed, in breach of a mandatory
requirement and thus, their appointment is illegal. The sequitur
to this is the prayer made by the direct appointees that all such
promotees, even if the service were to be regularised now through
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a consultative process with the UPPSC, would be liable to be
placed below the direct appointees.
2. The factual matrix of the dispute arose much earlier but the
culmination is stated to be the seniority list dated 15.5.2007
for the post of the ‘Assistant Engineer’, in terms whereof the
promotees have been placed above the direct appointees. It is in
the year 1985 that the U.P. Development Authorities Centralised
Services was created by virtue of the U.P. Urban Planning &
Development (Amendment & Validation) Act, 1985. The Amendment
Act to amend the parent Act, i.e., U.P. Urban Planning &
Development Act, 1973 (hereinafter referred to as the ‘said Act’)
was enacted with a view to provide better development by the
local authorities in the State of Uttar Pradesh, and in the
process, a centralised service was created to man these
authorities. To facilitate this, Section 5A was inserted by the
Amendment Act to create the centralised services of all
development authorities. The U.P. Development Authorities
Centralised Services Rules, 1985 (hereinafter referred to as the
‘said Rules’) were enacted under the said Section 5A and were
notified and came into effect on 25.6.1985. Rule 8 of the said
Rules provides for the source of recruitment to various posts
mentioned in Schedules I to VI. Promotion to the post of
‘Assistant Engineer’ is enlisted in Schedule III. The relevant
portion of Schedule III reads as under:
2
Name of the Centralised Service
Name of the Post
Post from which Promotion to be Made
Minimum Qualifying Service Required for Promotion
Engineering Sahayak Abhiyanta (Rs. 850- 1720)
Avar Abhiyanta (Rs. 485- 860)
Must possess the requisite qualifications of a qualified Junior Engineer and must have completed a minimum service of 10 years as qualified Junior Engineer on first July of recruitment year.
Sahayak Abhiyanta :: Assistant Engineer Avar Abhiyant :: Junior Engineer
It may be noted that Schedule III provides for the post to
be filled in by the Public Service Commission in the ratio of
50% through promotion and 50% through direct recruitment.
3. An advertisement was published on 11.7.1987 for direct
recruitment to 9 posts of ‘Assistant Engineer (Electrical &
Mechanical)’ with educational qualifications as a degree in
Electrical or Mechanical Engineering. The appointment was so
made as per Office Memorandum dated 25.8.1987 on the basis of a
selection done on 13.8.1987 by a Selection Committee. The
appointment is on “fully temporary and ad hoc basis.” Clause 3
of the Office Memorandum states that such appointments are fully
temporary for a period of maximum one year or up to the period
until the regular candidates are selected by the Public Service
Commission and are made available, whichever is earlier. It was
also stated that the services could be terminated at any time
without any prior information. We may note here that the two
3
appellants in Civil Appeal No.10829/2014 and the one appellant in
Civil Appeal No.10828/2014 are amongst the persons so appointed
on an ad hoc basis, as direct recruits.
4. The said Rules were amended from time to time. As per the
3rd Amendment of the Rules by Notification dated 7.2.1992 a new
Rule 20-A was inserted with the object of regularising ad hoc
appointment of direct recruits, who were so recruited on or
before 1.10.1986. However, this amendment did not come to the
aid of the appellants as the cut-off date was 1.10.1986, while
the appellants were recruited on 25.8.1987. It was only the 7th
amendment to the 1985 Rules, published on 2.8.2001, which amended
the cut-off date, under Rule 20-A, from 1.10.1986 to 29.6.1991
for regularisation of the ad hoc direct recruits, which
facilitated the regularisation of the appellants, who were
recruited before 29.6.1991. The appellants were, thus,
subsequently regularised in terms of the Office Memorandum dated
20.11.2001.
5. In the meantime, parallelly, another story was unfolding in
respect of the promotees. The seed of the dispute was laid by
the 4th amendment to the Rules notified on 8.9.1993 by which Rule
21, which laid down the procedure for recruitment by promotion,
was amended to the extent that it did away with consultation with
the UPPSC for certain posts. The relevant amendment showing the
existing and amended Rules is extracted hereinunder:
4
COLUMN – I COLUMN – II Existing rule
Procedure for recruitment by promotion
Rule as hereby substituted Procedure for recruitment
by promotion 21. Recruitment by promotion shall be made on the basis of seniority subject to the rejection of unfit in accordance with the “Uttar Pradesh promotion by selection in consultation with Public Service Commission (Procedure) Rules, 1970” as amended from time to time
21. Recruitment by promotion shall be made by the State Government on the basis of seniority subject to the rejection of unfit and it shall not be necessary to consult the Uttar Pradesh Public Service Commission on the principles to be followed in making promotion or on the suitability of candidates for promotion to the posts of Apar Sachiv, Sanyukt Sachiv, Sampatti Adhikari, Varisht Kar evam Rajaswa Adhikshak, Mukhya Abhiyanta Adhishashi Abhiyanta, Lekha Adhikari, Mukhya Nagar Niyojak, Nagar Niyojak, Karyalaya Adhikshak and Niji Sachiv mentioned in Schedule-I.
It may be relevant to note that while doing away with the
necessity of consultation with the UPPSC, the same was
confined to the posts mentioned in the amended Rule, and the
post of the ‘Assistant Engineer’ was not mentioned in the
same.
6. The next development was on 7.9.1994, when the 13th
Amendment to the Uttar Pradesh Public Service Commission
(Limitation of Function) Regulations, 1954 (hereinafter referred
to as the ‘said Regulations’) were brought into force which did
away altogether with the consultative process with the UPPSC
regarding suitability of candidates in making promotion to a post
5
in the State Service. Taking into aid this amendment, a
Departmental Promotion Committee for regular promotion of the
Junior Engineers to the post of ‘Assistant Engineer’ was held on
27.5.1995, which specifically recorded that in view of this
amendment, there was no need to consult the UPPSC. However, the
endeavour made to do away with the process of consultation
regarding suitability for promotion to services and posts, across
the board, did not meet with the approval of the Allahabad High
Court, in the case of Sushil Chandra Srivastava vs. State of
U.P. and Ors1., where it was held to be constitutionally invalid
and the challenge to the aforementioned amendment was upheld,
striking down as ultra vires the said Regulations regarding
promotion to the State services and posts. The judgment took
note of Article 320(3) of the Constitution, which reads as under:
“320. Functions of Public Service Commissions. –
xxxx xxxx xxxx xxxx xxxx
(3) The Union Public Service Commission or the State Public Service Commission, as the case may be, shall be consulted —
(a) on all matters relating to methods of recruitment to civil services and for civil posts;
xxxx xxxx xxxx xxxx xxxx
Provided that the President as respects the all-India services and also as respects other services and posts in connection with the affairs of the Union, and the Governor, as respects other services and posts in connection with the affairs of a State, may make regulations specifying the matters in which either generally, or in any particular class of case or in any particular circumstances, it shall not be necessary for a Public Service Commission to be consulted.”
1 1996 All LJ 1171.
6
7. The High Court noticed the Constitution Bench judgment of
this Court in State of U.P. v. Manbodhan Lal,2 declaring that
Article 320(3)(c) of the Constitution was directory in nature and
making the following observations, which were extracted by the
High Court as follows:
“If it had been intended by the makers of the Constitution that consultation with the Commission should be mandatory, the proviso would not have been there, or, at any rate, in the terms in which it stands. That does not amount to saying that it is open to the Executive Government completely to ignore the existence of the Commission or to pick and choose cases in which it may or may not be consulted.”
8. The High Court observed that in the instant case, by the
impugned amendment, the process of consultation had been
completely taken away and, thus, it would fall within the caveat
put by this Court itself in the latter part of the aforesaid
observation. This judgment has become final.
9. The effect of the aforesaid judgment was, thus, clear that
the process for promotion of Junior Engineers, would require
consultation with the UPPSC. However, despite this, an Office
Memorandum dated 29.12.1995 was issued promoting Junior Engineers
to the post of ‘Assistant Engineer’. To do so, reliance was
placed on the amendment to Rule 21, carried out by the 4th
Amendment to the Rules on 8.9.1993, and since the said amendment
to the Rules had not been struck down, the process of
consultation was not required. This, however, completely missed
the aspect of the post of the ‘Assistant Engineer’ not being one
of the posts covered under the said amendment, a position, which
2 1958 SCR 533.
7
could not be seriously disputed before us. The regularisation of
these promotees was, however, made in pursuance of the 14th
Amendment to the Rules, inserting Rule 21A, providing for
regularisation of services of ad hoc promotees working prior to
30.6.1998.
10. The effect of this was that the regularisation would take
effect from the date of their promotion, i.e., 29.12.1995. We
may add that insofar as the seniority claim for inter se
promotees is concerned, the same is covered by sub-rule (8) of
Rule 21A, which reads as under:
“(8) A person promoted under this rule shall be entitled to seniority only from the date of order of promotion after selection in accordance with these rules and shall, in all cases, be placed below the persons promoted in accordance with the procedure for promotion contained in sub-rule (5) prior to the promotion of such person under these rules.”
11. The gravamen of the dispute, thus, is that if the promotees
have been promoted in accordance with law, in pursuance of the
Office Memorandum dated 29.12.1995, then they would rank as
senior to the appellants who were regularised only on 20.11.2001
in pursuance of the 7th Amendment dated 2.8.2001. It was in this
background that the impugned seniority list of the ‘Assistant
Engineer’ was published on 15.5.2007 with the promotees being put
above the direct appointees. It is this seniority list that has
been assailed in the writ petition, which has been dismissed by
the impugned order.
12. Learned counsel for the appellants sought to contend before
us that in the absence of consultation with the UPPSC, the
8
appointment of the private respondents cannot be stated to be
regular and, in fact, suffers from an inherent legal defect. The
fact that consultation with the UPPSC was dispensed with
initially under the umbrella of the 13th Amendment to the said
Regulations, notified on 7.9.1994, and that umbrella having been
lifted by the said Amendment being struck down by the Allahabad
High Court vide judgment dated 19.10.1995, clearly made the
appointment of the private respondents illegal. The endeavour to
then bring the same within the 4th Amendment to the said Rules,
notified on 8.9.1993, is to no avail as the post of ‘Assistant
Engineer’ was not mentioned as one of the posts for which
consultation with the UPPSC had been dispensed with. Thus, while
the blanket lifting of consultation with the UPPSC, as mentioned
aforesaid, was struck down, the other amendment to the said Rules
did not cover the case of the private respondents.
13. On the other hand, the State Government sought to rebut this
argument on the ground that at best this was an irregular
appointment and not an invalid appointment as there could always
be ex post facto consultation with the UPPSC. This was, of
course, an argument in the alternative, however, after not being
able to really establish that the 4th Amendment to the Rules
dated 8.9.1993 did not specifically cover the post of the
‘Assistant Engineer’. We may add that there can be no real
quibble with the proposition that such consultation, even as per
the State Government’s answer to the RTI query raised by the
appellants, was required wherever posts come within the purview
9
of the Commission and thus, consultation is necessary insofar as
the case of the promotion from ‘Junior Engineer’ to ‘Assistant
Engineer’ is concerned.
14. The second limb of the submission of Mr. P.N. Mishra,
learned Senior Counsel appearing for the State Government, rested
on the support derived from the Constitution Bench judgment of
this Court in Direct Recruit Class II Engineering Officers’
Association v. State of Maharashtra & Ors.3 In the concluding
paragraph number 47, laying down the propositions in respect of
inter se seniority of promotees and direct appointees, it was
stated in sub-paragraph (B) as under: “(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.”
15. Since the challenge has been laid to the seniority list, it
was contended that even the officiating period of the promotees
was liable to be counted for their seniority in the promoted
post. To further support this argument Rule 28(4) was
specifically referred to, which deals with seniority and reads as
under:
“28. Seniority –
xxxx xxxx xxxx xxxx xxxx
(4) Notwithstanding anything in sub-rule (1) the inter se seniority of persons appointed by direct recruitment and by promotion shall be determined from the date of joining the service in the case of direct recruits and from the date of continuous officiation in the case of promotees and where the date of continuous officiation of promotee and the date
3 (1990) 2 SCC 715.
10
of joining of the direct recruit is the same, the person appointed by promotion shall be treated as senior;
Provided that where appointments in any year of recruitment are made both by promotion and direct recruitment and the respective quota of the source is prescribed, the inter se seniority shall be determined by arranging the names in a combined list in accordance with Rule 17 in such manner that the prescribed percentage is maintained.”
16. Mr. Amarendra Sharan, learned Senior Counsel for the private
respondents, also sought to canvass the proposition that even
otherwise, consultation with the UPPSC was not mandatory in view
of the provisions of Article 320(3) of the Constitution of India,
as further enunciated by this Court in its Constitution Bench
judgment in State of U.P. v. Manbodhan Lal4. Learned counsel
also sought support from the 14th Amendment, which incorporated
Rule 21A (sub-rule (8) extracted aforesaid) to state that the
seniority of promotees has to be counted “only from the date of
order of promotion after selection in accordance with these
rules.” We may, however, note that this sub-rule is really in
respect of inter se seniority amongst the promotees.
17. We have examined the submissions of the learned counsel for
the parties.
18. The dispute, in our view, is a result of the ad hocism,
which took place at the inception when the amendment was made to
the said Act, with a view to provide better development by the
authorities in the State of U.P. The regular process was not
undertaken and a stop gap arrangement was made both in terms of
4 Supra.
11
promotees and direct appointees. This stop gap arrangement,
however, acquired a more permanent feature by continuation over a
long period of time, without the regular process being followed.
This was in both the channels. The appointment of the appellants
themselves was not through a regular process of UPPSC, but was
made through a selection done by a selection committee appointed
vide Office Memorandum dated 25.8.1987. The appointment was on a
fully temporary and ad hoc basis and was to continue for a
maximum period of one year or up to the period until regular
candidates were selected through the Public Service Commission.
Yet, such a regular process never took place, but on the other
hand such ad hoc appointments were sought to be regularised qua
persons, who were recruited on or before 1.10.1986 as per the 3rd
Amendment to the said Rules dated 7.2.1992. Even this amendment
was not to the benefit of the appellants as, though they had been
recruited on 25.8.1987, i.e., before the aforesaid amendment to
the Rules, yet the cut-off date was kept as 1.10.1986. It is
only subsequently, through the 7th Amendment to the said Rules
dated 2.8.2001, that the bar was further shifted to 29.6.1991 to
regularise persons like the appellants, and the appellants were
regularised in terms of the Office Memorandum dated 20.11.2001.
These amendments were carried out in consultation with the
Governor, who was pleased to amend the Rules.
19. The object of discussing the aforesaid process of the
appointment of appellants is to highlight that it is not as if
the appellants are persons who have been appointed through a
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normal process, but were appointments made by a stop gap
arrangement, which was regularised.
20. Insofar as private respondents 5-10 are concerned, they are
promotees. They were Junior Engineers. In terms of the 50 per
cent quota as per Rules, they were drawn and promoted as
‘Assistant Engineers’. The Departmental Promotion Committee for
promotion of the Junior Engineers to the post of the ‘Assistant
Engineer’ was held on 27.5.1995. There is some merit in the
contention raised by the learned Senior Counsel for the State
Government that at the relevant time the 13th Amendment had done
away with the requirement of the consultative process with the
UPPSC altogether, and it was only subsequently, on 19.10.1995,
that such amendments were struck down. It is, however, not in
dispute that this judgement of the Allahabad High Court has
become final. Not only that, the interpretation of Article
320(3) of the Constitution as enunciated in State of U.P. v.
Manbodhan Lal5 also makes it clear that while the intention of
the makers of the Constitution may not be to provide for
consultation with the Commission as mandatory, in view of the
proviso, it would not amount to saying that it is open to the
Executive Government to completely ignore the existence of the
Commission, as was sought to be done in the present case by doing
away with such consultation across the board.
21. Faced with the aforesaid position, the course of action was
sought to be justified by resting it on the 4th Amendment to the
5 Supra.
13
Rules, dated 8.9.1993, an aspect, which has found favour with the
High Court, but runs contrary to the amendment itself. The
amendment provides such of the posts for which consultation was
not required. Undisputedly, the post of the ‘Assistant Engineer’
is not mentioned as one of the such posts. We, thus, fail to
appreciate as to how the High Court could have taken aid of this
amendment to justify the action of the concerned authorities.
We, thus, have no hesitation in holding that such consultation
was mandatory but was not done. The fact that consultation was
done away as not necessary for certain posts itself implies that
it would be required for the posts not so mentioned.
22. Simultaneously, we are also of the view that the learned
Senior Counsel for the State Government is right in contending
that this is an irregularity and not an illegality, and such
irregularity can always be cured through prospective
consultation.
23. We may also add, as noted above, that insofar as sub-rule
(8) of Rule 21A of the said Rules is concerned, that would not
aid the present dispute as it refers to the inter se seniority
amongst the promotees.
24. Rule 28 of the said Rules, no doubt, stipulates that inter
se seniority of the persons appointed by direct recruitment would
be determined from the date of joining the service. Once again,
as noticed above, the ad hoc appointment of the appellants was
regularised from a subsequent date of 20.11.2001 and, thus, they
14
can only claim appointment for inter se seniority from that date.
This sub-rule, qua the promotees, stipulates that the date of
continuous officiation in the case of promotees would be the
relevant date. The private respondents have been officiating from
various dates and those would be the relevant dates, and those
dates are prior to the appointment of the appellants. The only
irregularity is the non-consultation with the UPPSC.
25. We do find it rather ironic that the appellants who
themselves were on an ad hoc basis originally and not through a
regular process, seek to challenge the seniority list on the
basis of this technical objection. Their appointment itself has
never been through UPPSC, as envisaged under the Rules.
26. Be that as it may, in order to cure the defect which is
apparent insofar as the confirmation of the private
respondents/promotees is concerned, we consider it appropriate to
direct that the State Government should move the UPPSC for
consultation within a maximum period of two months from today,
and dependent on the result of the consultative process, action
be taken, and the seniority list should govern accordingly. This
would imply that the promotees would continue to maintain their
position in the seniority list so long as there is a favourable
opinion of the UPPSC, and only in case of such candidates that
the UPPSC advises otherwise, i.e., negatively, would that person
not be eligible to form a part of the same seniority. We make it
clear that with the consultation of the UPPSC, a quietus must be
put to this dispute in terms of what we have observed and no
15
further litigation should be entertained in this behalf, in case
the UPPSC concurs.
27. The appeals are accordingly disposed of in terms aforesaid
leaving the parties to bear their own costs.
..….….…………………….J. [Kurian Joseph]
...……………………………J. [Sanjay Kishan Kaul]
New Delhi. August 09, 2018.
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ITEM NO.1501 COURT NO.4 SECTION III-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 No(s). 10829/2014
AJAY KUMAR SINGH & ANR. Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
WITH
C.A. No. 10828/2014 (III-A)
Date : 09-08-2018 These appeals were called on for Judgment today.
For Appellant(s) Mr. Shekhar Kumar, AOR Mr. Kabir Dixit, AOR For Respondent(s) Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv. For M/S. Saharya & Co.
Mr. Chira Ranjan Addy, AOR M/S. Lawyer S Knit & Co, AOR
Mr. Kamlendra Mishra, AOR Mr. Rajeev K. Dubey, Adv.
Mr. Gunnam Venkateswara Rao, AOR
Hon’ble Mr. Justice Sanjay Kishan Kaul pronounced the
reportable Judgment of the Bench comprising Hon’ble Mr. Justice
Kurian Joseph and His Lordship.
The appeals are disposed of.
Pending interlocutory application(s), if any, is/are disposed
of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed reportable Judgment is placed on the file)
17