ANIL KUMAR Vs UNION OF INDIA AND ORS
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.-000888-000888 / 2019
Diary number: 34378 / 2016
Advocates: PRASHANT CHAUDHARY Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 888 OF 2019 (Arising out of SLP(C) 32073 of 2016)
ANIL KUMAR Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
JUDGMENT
Dr. Dhananjaya Y. Chandrachud, J.
Leave granted.
The appellant was aggrieved by the rejection of his claim
for financial upgradation by the Council for Scientific and
Industrial Research (“CSIR”) with effect from 10 May 2011. He
was also aggrieved by not being promoted to the post of Senior
Controller of Administration / Senior Deputy Secretary in Pay
Band-4 i.e. Rs.37,400 – 67,000 with a grade pay of Rs. 8700 in
respect of vacancies for 2013-2014 under the CSIR Recruitment &
Promotion Rules for Administrative Staff, 1982.
He moved the Central Administrative Tribunal, Chandigarh.
The Tribunal did not find any substance in his grievance for
the reason that he did not fulfil the benchmark of “Very Good”
for financial upgradation. The Tribunal was of the view that
CSIR is an autonomous body and that the circulars issued by the
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Union of India would not ipso facto apply.
The grievance of the appellant was that the failure to
communicate the Annual Confidential Reports in which he had
failed to meet the benchmark violated the O.Ms issued by the
Department of Personnel and Training.
The Tribunal rejected that contention holding that since
CSIR had adopted the requirement of conveying the ACRs from a
particular date in the future, the decision could not be
questioned. On the issue of promotion, it has been held that
this involved a selection on the basis of performance in
service and in the interview and since the Departmental
Promotion Committee had graded the appellant as “good”, he was
not considered for promotion. This view of the Central
Administrative Tribunal was challenged before the High Court of
Punjab and Haryana.
By a judgment dated 13 July 2006, the writ petition filed
by the appellant was dismissed.
The first grievance of the appellant was that he was
entitled to financial upgradation under the MACP scheme adopted
by CSIR. It is not in dispute that the benchmark prescribed
was “Very Good” for financial upgradation to the grade pay of
Rs. 7600/- and above. CSIR, by its letter dated 30 December
2013, notified the eligibility of the appellant for the grant
of financial upgradation with effect from 10 May 2011.
Similarly, by its circular dated 6 February 2014, CSIR issued
an All India Final Seniority List of Common Cadre Officers as
on 1 January 2014. The name of the appellant stood at Serial
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No. 2 in the category of Deputy Secretary/Controller of
Administration.
On 9 May 2014, CSIR declared the result of the exercise
conducted by the Screening Committee which met on 21 April
2014. The name of the appellant did not appear in the list of
officers for financial upgradation from 10 May 2011.
The ACRs of the appellant were below the benchmark
required for certain years namely 2003-2004, 2008-2009 and
2009-2010.
The gradings were eventually communicated to the
appellant on 9 July 2014 to which he submitted a representation
and appeared for the interview for regular promotion for 2013-
2014. The grievance is that the representation was not
considered.When the panel for the post of Senior Deputy
Secretary/Senior Controller of Administration for 2013-2014 was
notified, officers junior to the appellant were empaneled for
promotion.
The appellant was neither granted a financial upgradation
nor was he promoted as a part of the exercise of regular
promotion to the higher post.
The High Court affirmed the view of the Tribunal and
rejected the writ petition filed by the appellant.
In Dev Dutt vs. Union of India & Ors.1 a two Judge Bench
of this Court held that fairness in public administration and
transparency require that all entries in the Annual
Confidential Reports of a public servant must be communicated
1(2008) 8 SCC 725
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within a reasonable period in order to enable the employee to
make a representation for upgradation. The view of the Court
was that non-communication of entries in the ACRs has civil
consequences since it may affect the chances of the employee
for promotion and other benefits. A failure to communicate
would be arbitrary. This Court held that these directions
would apply to employees of statutory authorities, public
sector corporations and other instrumentalities of the State,
in addition to government servants.
A three Judge Bench of this Court has in Sukhdev Singh
vs. Union of India & Ors.2 affirmed the correctness of the view
taken in Dev Dutt (supra) noting that an earlier three Judge
Bench in Abhijit Ghosh Dastidar vs. Union of India & Ors.3 had
adopted the same principle.
The three Judge Bench in Sukhdev Singh (supra), held
thus:
“8. In our opinion, the view taken in Dev Dutt that every entry in ACR of a public servant must be communicated to him/her within a reasonable period is legally sound and helps in achieving threefold objectives. First, the communication of every entry in the ACR to a public servant helps him/her to work harder and achieve more that helps him in improving his work and give better results. Second and equally important, on being made aware of the entry in the ACR, the public servant may feel dissatisfied with the same. Communication of the entry enables him/her to make representation for upgradation of the remarks entered in the ACR. Third, communication of every entry in the ACR
2 (2013) 9 SCC 566 3 (2009) 16 SCC 146
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brings transparency in recording the remarks relating to a public servant and the system becomes more conforming to the principles of natural justice. We, accordingly, hold that every entry in ACR - poor, fair, average, good or very good - must be communicated to him/her within a reasonable period.”
In view of the above statement of law, both the Tribunal
and the High Court were in error in coming to the conclusion
that CSIR being an autonomous entity and having adopted the
O.Ms of the Department of Personnel and Training with effect
from a specified date, the appellant could not make a grievance
of the non-communication of the ACRs for the relevant period.
The failure to communicate the ACRs deprived the
appellant of the opportunity to submit his representation in
the matter of financial upgradation. Subsequently, the
appellant was furnished with an opportunity to submit his
representation before his case was taken up for regular
promotion, but his representation was not considered.
The appellant did not have the benefit of submitting his
representation when the Screening Committee took up the case
for financial upgradation. CSIR by reason of its autonomy may
have certain administrative privileges. No authority can,
however, claim a privilege not to comply with a judgment of
this Court. Once the law was enunciated in Dev Dutt’s case
(supra), all instrumentalities of the State were bound to
follow the principles laid down by this Court. CSIR was no
exception.
The appellant has since retired from service on 30
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September 2014.
The grant of MACP benefit is not a matter of right and it
is after the Screening Committee finds that the officer meets
the benchmark that an upgradation can be granted.
Hence, we are of the view that the appellant should be
granted an opportunity, within a period of four weeks from
today to submit his representation in respect of the ACRs for
the concerned years where he did not fulfil the benchmark for
financial upgradation. Upon the submission of his
representation, the respondents shall consider it and
communicate the outcome to the appellant within a period of two
months thereafter. Based on that decision, the case of the
appellant for financial upgradation shall be considered afresh.
In the event his ACRs for the relevant period are upgraded,
the case for financial upgradation shall be determined within a
period of three months thereafter.
We also direct that in the event that the ACRs for the
relevant period are upgraded, the case of the appellant for
promotion to the post of Senior Deputy Secretary/Controller of
Administration shall be considered afresh by the Departmental
Promotion Committee expeditiously. This exercise shall be
carried out with reference to the date on which his junior in
service came to be promoted.
In the event that the case of the appellant is considered
favourably, he would be entitled to all consequential benefits
which flow from the financial upgradation and upon the grant of
regular promotion to the post of Senior Deputy Secretary.
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The appeal is, accordingly, allowed and the judgment of
the High Court shall stand set aside.
Pending application(s), if any, shall stand disposed of.
No order as to costs.
...…...….......………………........J. (DR. DHANANJAYA Y. CHANDRACHUD)
…...…........……………….…........J. (HEMANT GUPTA)
NEW DELHI, January 21, 2019
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ITEM NO.66 COURT NO.11 SECTION IV-B
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). 32073/2016
(Arising out of impugned final judgment and order dated 13-07-2016 in CWP No. 13390/2016 passed by the High Court Of Punjab & Haryana At Chandigarh)
ANIL KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
Date : 21-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. D.N. Goburdhun, Adv.
Mr. Prashant Chaudhary, AOR Mr. R.K. Singh, Adv. Mr. Syed Jafar Hussain, Adv.
For Respondent(s) Mr. Jayesh K. Unnikrishnan, AOR
Mr. Vijay Pratap Singh, Adv.
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)