BISHNU BISWAS Vs UNION OF INDIA .
Bench: B.S. CHAUHAN,J. CHELAMESWAR
Case number: C.A. No.-004255-004258 / 2014
Diary number: 22926 / 2013
Advocates: AISHWARYA BHATI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 4255-58 of 2014
Bishnu Biswas & Ors. ... Appellants
Versus
Union of India & Ors. ...Respondents
J U D G M E N T
Dr. B.S. CHAUHAN, J.
1. These appeals arise out of the common judgment and order
dated 5.4.2013, passed by the High Court of Calcutta, Circuit Bench
at Port Blair in W.P.C.T. Nos.607-610 of 2012 partly allowing the
appeals against the judgment and order dated 24.8.2012, passed by the
Central Administrative Tribunal, Calcutta (Circuit Bench, Port Blair)
(hereinafter referred to as the ‘Tribunal’) allowing the O.A.
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No.124/AN/2010 and quashing the appointment orders dated 5.2.2009
and 4.6.2009.
2. Facts and circumstances giving rise to these appeals are:
A. That an advertisement dated 4.2.2008 was published by the
respondent authorities calling for applications from eligible candidates
as well as from those who were registered with the Employment
Exchange for appointment to the 8 posts of Group ‘D’ staff. The
recruitment rules only provided for a written examination having 50
maximum marks.
B. The written examination was held on 25.1.2009 which was
given by 870 candidates out of which 573 candidates obtained 20 and
above marks.
C. A press notice dated 27.1.2009 was issued calling the
successful candidates for interview, though such interview was not
part of the recruitment process.
D. The interviews were conducted and a final result sheet was
published. In pursuance thereto, appointment letters were issued to
the appellants herein.
E. Challenging the said appointments, the unsuccessful candidates
filed Original Application before the Tribunal which was allowed,
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quashing such appointments as equal marks were earmarked for both
the written examination and interview which is impermissible in law
and that the interview was never part of the recruitment process and
thereby ordering initiation of fresh recruitment process.
F. The appointees/appellants challenged the said order before the
High Court. The High Court upheld the reasoning of the Tribunal but
modified the order to the extent of continuing the recruitment process
from the point it stood vitiated.
G. In pursuance of the judgment and order of the High Court,
termination letters were issued to the appellants.
Hence, these appeals.
3. Shri Mahabir Singh, learned senior counsel duly assisted by
Ms. Aishwarya Bhati, learned counsel appearing for the appellants has
submitted that the employer has a right to prescribe for a higher
qualification or a stringent test than prescribed under the statutory
rules in order to select the best candidates and once the selection is
over and the candidates appeared without any protest, they cannot be
permitted to make a summer salt and challenge the selection as a
whole. Thus, the judgments impugned i.e. of the Tribunal as well as
of the High Court are liable to be set aside.
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4. Per contra, Shri R. Balasubramaniam, learned counsel
appearing for the respondents has opposed the appeals contending that
it was not permissible for the employer to change the rule of the game
after the selection process commenced even if the employer is entitled
for prescribing a higher qualification or a stringent test than prescribed
under the rules. In the instant case as the finding of fact has been
recorded by the courts below that there had been no transparency in
awarding the marks in interview and the interview marks could not be
same as that of the written test, the court should not grant any
indulgence in such case. Hence, the appeals are liable to be
dismissed.
5. We have heard learned counsel for the parties and perused the
record.
6. This Court has considered the issue involved herein in great
detail in Ramesh Kumar v. High Court of Delhi & Anr., AIR 2010
SC 3714, and held as under:
“11. In Shri Durgacharan Misra v. State of Orissa & Ors., AIR1987 SC 2267, this Court considered the Orissa Judicial Service Rules which did not provide for prescribing the minimum cut-off marks in interview for the purpose of selection. This Court held that in absence of the enabling provision for fixation of minimum marks in interview would amount to amending the Rules itself.
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While deciding the said case, the Court placed reliance upon its earlier judgments in B.S. Yadav & Ors. v. State of Haryana & Ors., AIR 1981 SC 561, P.K. Ramachandra Iyer & Ors. v. Union of India & Ors., AIR 1984 SC 541 and Umesh Chandra Shukla v. Union of India & Ors., AIR 1985 SC 1351 wherein it had been held that there was no “inherent jurisdiction” of the Selection Committee/Authority to lay down such norms for selection in addition to the procedure prescribed by the Rules. Selection is to be made giving strict adherence to the statutory provisions and if such power i.e. “inherent jurisdiction” is claimed, it has to be explicit and cannot be read by necessary implication for the obvious reason that such deviation from the Rules is likely to cause irreparable and irreversible harm. 12. Similarly, in K. Manjusree v. State of A.P., AIR 2008 SC 1470, this Court held that selection criteria has to be adopted and declared at the time of commencement of the recruitment process. The rules of the game cannot be changed after the game is over. The competent authority, if the statutory rules do not restrain, is fully competent to prescribe the minimum qualifying marks for written examination as well as for interview. But such prescription must be done at the time of initiation of selection process. Change of criteria of selection in the midst of selection process is not permissible.
13. Thus, the law on the issue can be summarised to the effect that in case the statutory rules prescribe a particular mode of selection, it has to be given strict adherence accordingly. In case, no procedure is prescribed by the rules and there is no other impediment in law, the competent authority while laying down the norms for selection may prescribe for the tests and further specify the minimum benchmarks for written test as well as for viva voce.”
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7. In Himani Malhotra v. High Court of Delhi, AIR 2008 SC
2103, this Court has held that it was not permissible for the employer
to change the criteria of selection in the midst of selection process.
(See also: Tamil Nadu Computer Science BEd Graduate Teachers
Welfare Society (1) v. Higher Secondary School Computer
Teachers Association & Ors., (2009) 14 SCC 517; State of Bihar &
Ors. v. Mithilesh Kumar, (2010) 13 SCC 467; and Arunachal
Pradesh Public Service Commission & Anr. v. Tage Habung &
Ors., AIR 2013 SC 1601).
8. In P. Mohanan Pillai v. State of Kerala & Ors., AIR 2007 SC
2840, this Court has held as under :
“It is now well-settled that ordinarily rules which were prevailing at the time, when the vacancies arose would be adhered to. The qualification must be fixed at that time. The eligibility criteria as also the procedures as was prevailing on the date of vacancy should ordinarily be followed.”
9. The issue of the change of rule of the game has been referred to
the larger Bench as is evident from the judgment in Tej Prakash
Pathak & Ors. v. Rajasthan High Court & Ors., (2013) 4 SCC
540.
10. However, the instant case is required to be considered in the
light of the findings of facts recorded by the Courts below:-
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The Tribunal after appreciating the evidence on record,
recorded the following findings:
“The applicant had secured 47 marks out of 50 in the written examination. He was given only 20 marks in the interview whereas persons like Miss Zeenath Begum, Mr. Mohsin, Mr. Bishnu Biswas, Mr. Mohan Raof, Mr. Bharati Bhusan, Mr. Dilip Bepari and others got equal marks in the interview as in the written examination or more distorting results. For instance, Mr. Bishnu Biswas got 34 marks in the written examination and was given 45 marks in the interview. Similarly, Mr. Dilip Bepari got 36 marks in the written examination and got 45 marks in the interview. In case of Shri Bishnu Biswas he was not qualified as per recruitment rules since he did not possess the prescribed 8th pass certificate for the post. Directions have been sought from the Tribunal to set aside the appointment orders of the private respondents as per orders of 5.2.2009 and 4.6.2009.”
11. The High Court considered these issues and recorded the
finding of fact that undoubtedly awarding of marks in the above
manner indicated lack of transparency in the matter.
12. The High Court has further held that distribution of marks
equally both in the written test and in the interview is not permissible
at all. In the instant case, there has been 50 marks for the written test
as well as 50 marks for interview though the rules did not envisage
holding of the interview at all.
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13. This Court in Ashok Kumar Yadav & Ors. etc. etc. v. State
of Haryana & Ors., AIR 1987 SC 454 held that allocation of 22.2%
marks for the viva voce test was excessive and unreasonably high,
tending to leave room for arbitrariness.
(See also : Munindra Kumar & Ors. v. Rajiv Govil & Ors., AIR
1991 SC 1607; Mohinder Sain Garg v. State of Punjab & Ors.,
(1991) 1 SCC 662; P. Mohanan Pillai (supra); and Kiran Gupta &
Ors. etc. etc. v. State of U.P. & Ors. etc., AIR 2000 SC 3299).
14. In Satpal & Ors. v. State of Haryana & Ors., 1995 Supp (1)
SCC 206, this Court disapproved allocation of 85% of total marks for
interview observing that such fixation was conducive to arbitrary
selection. While deciding the said case the court placed reliance upon
the Constitution Bench judgment in Ajay Hasia etc. v. Khalid Mujib
Sehravardi & Ors., AIR 1981 SC 487, wherein the court had held
that allocation of more than 15% of the total marks for the oral
interview would be arbitrary and unreasonable and would be liable to
be struck down as constitutionally invalid. Thus, it is evident that the
courts had always frowned upon prescribing higher percentage of
marks for interview even when the selection has been on the basis of
written test as well as on interview.
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15. The appropriate allocation of marks for interview, where
selection is to be made by written test as well as by interview, would
depend upon the nature of post and no straight-jacket formula can be
laid down. Further there is a distinction while considering the case of
employment and of admission for an academic course. The courts
have repeatedly emphasized that for the purpose of admission in an
education institution, the allocation of interview marks would not be
very high but for the purpose of employment, allocation of marks for
interview would depend upon the nature of post.
16. In Mehmood Alam Tariq & Ors. v. State of Rajasthan &
Ors., AIR 1988 SC 1451, this Court had upheld fixation of 33%
marks as minimum qualifying marks for viva test.
17. In State of U.P. v. Rafiquddin & Ors., AIR 1988 SC 162, this
Court upheld the fixation of 35% marks as minimum qualifying marks
in the viva test for selection for the recruitment to the post of a judicial
magistrate.
18. In Anzar Ahmad v. State of Bihar & Ors., AIR 1994 SC 141,
allocation of 50% marks for viva test and 50% marks for academic
performance was upheld by this Court while considering the
appointment of Unani Medical Officer observing that court must
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examine as to whether allocation of such higher percentage may tend
to arbitrariness.
19. In Jasvinder Singh & Ors. v. State of J&K & Ors., (2003) 2
SCC 132, this Court upheld the allocation of 20% marks for viva test
as against 80% marks for written test for selection to the post of Sub-
Inspector of Police. However, the Court cautioned observing that the
awarding of higher percentage of marks to those who got lower marks
in written test in comparison to some who had got higher marks in
written examination, an adverse inference from certain number of
such instances can be drawn. However, in absence of any allegation
of mala fides against the Selection Committee or any Member thereof,
a negligible few such instances, would not justify the inference that
there was a conscious effort to bring some candidates within the
selection zone.
20. In the instant case, the rules of the game had been changed after
conducting the written test and admittedly not at the stage of initiation
of the selection process. The marks allocated for the oral interview
had been the same as for written test i.e. 50% for each. The manner in
which marks have been awarded in the interview to the candidates
indicated lack of transparency. The candidate who secured 47 marks
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out of 50 in the written test had been given only 20 marks in the
interview while large number of candidates got equal marks in the
interview as in the written examination. Candidate who secured 34
marks in the written examination was given 45 marks in the interview.
Similarly, another candidate who secured 36 marks in the written
examination was awarded 45 marks in the interview. The fact that
today the so called selected candidates are not in employment, is also
a relevant factor to decide the case finally. If the whole selection is
scrapped most of the candidates would be ineligible at least in respect
of age as the advertisement was issued more than six years ago.
Thus, in the facts of this case the direction of the High Court to
continue with the selection process from the point it stood vitiated
does not require interference.
In view of the above, the appeals are devoid of merit and are
accordingly dismissed. No costs.
…………………………….J. (Dr. B.S. Chauhan)
…………………………….J. (J. Chelameswar)
New Delhi, April 2, 2014.
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