COAL INDIA LTD. Vs NAVIN KUMAR SINGH
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-006491-006492 / 2014
Diary number: 15472 / 2014
Advocates: ANIP SACHTHEY Vs
MANISH KUMAR SARAN
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6491-6492 OF 2014 Coal India Ltd. & Anr. …..Appellant(s)
:Versus:
Navin Kumar Singh ....Respondent(s)
J U D G M E N T
A.M. Khanwilkar, J.
1. These appeals emanate from the judgment and order
dated 20th May, 2010 passed by the Division Bench of the
High Court of Jharkhand at Ranchi in L.P.A. No.546 of 2003
and order dated 11th December, 2013 passed in Civil Review
No. 68 of 2011, whereby the High Court upheld the decision of
the Single Judge, with minor modifications and declared that
the past service of the respondent in the previous company of
the appellant could not be forfeited for all purposes in the
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event of an inter-company transfer on personal grounds at his
request and dismissed the review petition against the said
judgment on the ground of unexplained delay.
2. The respondent, a graduate in Chemical Engineering,
was appointed on 27th June, 1990 in E-2 Grade and joined the
same on 4th August, 1990 in Dankuni Coal Complex (for short
„DCC‟), of the appellant company. On a request made by the
respondent, the Personnel Manager of the appellant company
issued a transfer order being No.C-5A(iii)/51434(Trans)/199
dated 23rd April, 1991 transferring the respondent from DCC
to Central Mine Planning and Design Institute Limited (for
short „CMPDIL‟), a subsidiary of the appellant company, in
his existing capacity i.e. E-2 Grade. The transfer notice made
it clear that since the transfer had been made at the instance
of the respondent himself, his seniority in the E-2 Grade
would be reckoned from the date he joined the new
organisation, CMPDIL. Accordingly, the respondent joined
CMPDIL on 15th May, 1991. The prevailing policy for
determination of seniority of executives on inter-company
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transfers at the time of the joining of the respondent, was as
follows:
“11. Determination of seniority of executives in E-1 to E-4 grades on inter-company transfers
This issue has two aspects: (a) Inter-company transfer effected on administrative grounds:-
(b) Inter-company transfer effected at the request of the executive concerned on personal grounds.
According to the existing system, the officers in E-1 to
E-4 grades belong to the respective company cadres on as- in-where-is basis. Their career growth upto E-5 grade is
within the company. When an executive in these grades moves from one company to the other, he gets absorbed in the appropriate cadre of that company.
11.1 The Committee recommends that:
(i) When an inter company transfer is effected on administrative grounds the seniority of the executive shall be fixed in the company to which he is
transferred taking into account his date of entry into the grade. (ii) When the inter-company transfer is effected on
personal grounds at the request of the executive concerned, his seniority in the company to which he is
transferred, shall be fixed as if he entered the grade on the date of his assumption of charge in the new company. In other words, such executive will lose his
past seniority in the grade.”
This policy was further clarified by way of an Office
Memorandum dated 5th June, 1985, issued by the General
Manager (Personnel) which read as follows:
“Under the present policy of the company, when the inter-
company transfer is effected on personal grounds at the request of the executive concerned, his her seniority in the company to which he/she is transferred, is fixed as if he/she
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entered the grade on the date of his/her assumption of charge in the new company and the executive loses his/her
past seniority in the grade. An issue has been raised whether in such cases the period of service in a grade put in by the
executive in the previous company will also count towards eligibility for promotion or not. 2. In this connection, it is clarified that while the name of
the officer transferred on request will be placed at the bottom of the seniority list in his/her grade in the new company when the officer immediately senior to his/her in the new
company becomes eligible for promotion, say after one year, the transferee will also become eligible for consideration for
promotion provided he/she put in the minimum prescribed grade in the previous company. However, if the Officer immediately senior to the transferee in the new company has
put in less than the minimum prescribed period of service, say six months, in the grade the transferor becomes eligible
for promotion even though the transferee might have put in more than the requisite service in the grade prior to his/her transfer.
3. Pending cases may be disposed of on the basis of the above clarification. However, past cases will not be re- opened.
This issues with the approval of Competent Authority.”
3. The respondent claims that in September 1993, the
appellant company held its departmental promotion committee
after which several employees were promoted from the E-2
Grade to the E-3 Grade but the respondent was overlooked for
promotion. The reason given to the respondent was that his
transfer to CMPDIL was done at his own request and his
promotion would be considered only after he completed 3
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(three) years of work experience at CMPDIL, which was the
requisite period for promotion from E-2 to E-3.
4. Subsequently, the respondent was promoted to the „E-3‟
Grade vide order dated 12th December, 1994, which also
mentioned that his seniority would be decided separately,
since he had been promoted under the cluster concept in the
centralised cadre. This order was modified on 2nd January,
1995 to change his designation to Executive Engineer
(Chemical).
5. Post-promotion, the respondent challenged the
appellant‟s decision to exclude his work experience at DCC
(i.e. 4th August, 1990 to 14th May, 1991) while considering his
eligibility for promotion, by filing a writ petition being CWJC
No.2074/1997 before the High Court of Jharkhand praying for
grant of notional seniority to him to the post of Executive
Engineer (Chemical) in the E-3 Grade with effect from 12th
November, 1993. The Single Judge disposed of the writ
petition vide order dated 18th November, 1998, by merely
directing the appellant company to consider the representation
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of the respondent within 3 (three) months from the date of the
order.
6. Thereafter, the Chief General Manager (Personnel) of the
appellant company, after considering the respondent‟s
representation, issued an order on 16th February, 1999,
rejecting the same inter alia on the ground that the applicable
policy at the time of considering the respondent‟s seniority was
that an employee would lose his past seniority in his existing
Grade in the event of an inter-company transfer, if the request
for transfer was made by the employee himself and further, as
per the office memorandum of 5th June, 1985, since there was
no senior executive above the respondent‟s Grade, the
question of the application of the said office memorandum did
not arise. The said order reads thus:
“Shri Singh was transferred from Dankuni Coal Complex, Dankuni (West Bengal) to CMPDIL, Ranchi vide Order No.:C-
5A(iii)51434(Trans)/109 dated 23rd April 1991 on his own request. In terms of policy followed prior to 1st April 1993 (i.e. the date from which the career growth of all executives
was centralized at CIL level), one had to lose his past seniority in his existing grade in the event of his transfer
from one company to another on “request basis”. This policy was followed very strictly without any exception. The Office Memorandum dated 5th June 1985 only
clarifies with regard to procedure to be followed for
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consideration of such transferred executive, when his immediate senior executive in the transferee company is
considered for promotion. In the case of Shri Singh since there was no senior executive above him the question of
application of the above O.M. dated 5th June 1985 could not arise. Moreover, Shri Singh having not been completed the requisite period in the transferee company was not eligible
for consideration of his promotion as the period of service rendered in the previous company can not be taken into consideration for the purpose of eligibility for promotion.
In the premises, I am of the view that there is not merit in the representation of Shri Singh (the petitioner) and
his request for the grant of Notional Seniority is rejected.”
7. Aggrieved by the aforementioned decision, the respondent
filed a fresh writ petition being CWJC No.4177 of 2000 before
the High Court of Jharkhand, inter alia, seeking to quash the
order dated 16th February, 1999, and praying that he may be
granted notional seniority with effect from 12th November,
1993 in the E-3 Grade with all consequential benefits. This
writ petition was allowed by the learned Single Judge vide
order dated 20th June, 2003 who observed that although the
respondent may have been at the top in the seniority list of
CMPDIL when he joined in that company, at the time of
consideration of promotion to E-3 Grade, his service at DCC
could not be overlooked and therefore, denial of promotion to
him in E-3 Grade at the time was incorrect and accordingly,
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the appellant company was directed to revise the date of
promotion of the respondent.
8. The appellant company challenged the order of the
learned Single Judge by way of LPA No.546/2003. Pending the
outcome, the respondent was promoted from E-3 to E-4 Grade
and then from E-4 to E-5 Grade. On 20th May, 2010, the
Division Bench disposed of the appellant‟s appeal, observing
that there was nothing in the policy to indicate that past
service in the previous company, from which transfer has been
sought, could be forfeited for all purposes, except that on the
strength of that past service he would not be entitled to
supersede the employees working in the new company in the
grade in which he had joined.
9. Aggrieved, the appellant has approached this Court by
way of special leave, asserting that the claim of the respondent
is in the teeth of the policy under which he was transferred
to CMPDIL at his request and that the Office
Memorandum dated 5th June, 1985 had no application to the
fact situation of the present case. Resultantly, the learned
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Single Judge as well as the Division Bench committed
manifest error in granting relief to the respondent. The
respondent, on the other hand, has supported the reasons
recorded by the learned Single Judge and the Division Bench.
It is submitted that the High Court noted the distinction
between the matter of seniority and that of the length of
service. The policy invoked by the appellant merely governs the
matter of seniority and does not affect the length of service as
such. Reliance has been placed on the decisions of this Court
in Union of India and Ors. Vs. C.N. Ponnappan1 and
Scientific Advisor to Raksha Mantri and Anr. Vs. V.M.
Joseph2. It is submitted that the appeals are devoid of merit
and ought to be dismissed.
10. We have heard Mr. Anip Sachthey, learned counsel for
the appellants and Mr. Manish Kumar Saran, learned counsel
for the respondent.
1 (1996) 1 SCC 524
2 (1998) 5 SCC 305
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11. The indisputable position emerging from the chronology
of events, is that the respondent was appointed on 27th June,
1990 in E-2 Grade in DCC and joined that post on 4th August,
1990. He requested for a transfer from DCC to CMPDIL, which
is a subsidiary of the appellant company. That request was
considered favourably as a result of which the respondent
joined CMPDIL in existing E-2 Grade, pursuant to Office Order
dated 23rd April, 1991. The said Office Order reads thus:
“COAL INDIA LIMITED
“COAL BHAWAN”
10-NETAJI SUBHAS ROAD, CALCUTTA-700001
No.C-5A(iii)/51434 (Trans)/199 Dated: 23.04.1991
O R D E R
Shri Navin Kumar Singh, Chemical Engineer in E-2
grade presently posted at Dankuni Coal Complex is hereby
transferred in his existing capacity/grade to Central Mine
Planning & Design Institute Limited, till further orders.
2. On being released from Dankuni Coal Complex, Shri
Singh will report to Director –in –Charge, CMPDI, Ranchi, for
further assignment in that company.
3. Since the transfer is being made at his own request
Shri Singh will not be entitled to any transfer TA/Settling in
Allowance etc. and his seniority in E-2 grade as Chemical
Engineer will be reckoned from the date he joins in CMPDI.
4. This issues with the approval of Competent Authority.
Sd/-
(A.K. Mukherjee)
Personnel Manager (EE)”
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12. Indeed, the office order makes it amply clear that the
seniority of the respondent will be reckoned from the date he
joins CMPDIL. It is also seen that when the respondent joined
CMPDIL on 15th May, 1991, there was no senior person
working in E-2 Grade. The question is: whether the policy
regarding the determination of inter-se seniority of the
executives on inter-company transfers would come in the way
of the respondent for reckoning his eligibility for promotion to
the higher Grade i.e. E-3 Grade, whilst in the new transferred
company (CMPDIL)? As the respondent was initially appointed
in E-2 Grade on 4th August, 1990 in DCC on completion of 3
years in September, 1993, he acquired the requisite eligibility
for being considered for promotion to the next grade i.e. E-3
Grade. However, the department did not consider the
respondent‟s case for promotion to E-3 Grade in the
departmental promotional committee held at the relevant time.
Instead, he was considered and promoted to E-3 Grade only in
December, 1994.
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13. On a fair reading of clause 11 of the policy, there is
nothing to indicate that the transferee would lose his past
service rendered in the parent company for all purposes. The
policy of forfeiture of seniority in the parent company,
however, is limited to the executives who seek inter-company
transfer on personal grounds. That is to ensure that no
prejudice is caused to the executives already working in the
transferred company. For that reason, the seniority of the
executives seeking inter-company transfer on personal request
is fixed as if he had entered the concerned Grade on the date
of assumption of charge in the transferred company. It has
been made explicitly clear that the executive seeking inter-
company transfer on personal grounds will lose his past
seniority in the Grade. No more and no less.
14. Indubitably, the respondent is not claiming seniority over
any person already working in the new company (CMPDIL)
before the date on which he assumed charge thereat on 15th
May, 1991. The limited claim of the respondent however, is
that the service rendered by him in the parent unit (DCC) from
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4th August, 1990 in E-2 Grade be reckoned for the purpose of
determining his eligibility for promotion to the post of E-3
Grade whilst working in CMPDIL. The High Court justly
accepted the claim of the respondent that for determination of
his eligibility for promotion, his length of service in DCC must
be reckoned. That cannot be confused with the issue of
seniority in CMPDIL as they are two different and distinct
factors. The policy in the form of clause 11 deals with the
latter. There is no express stipulation in the policy – be it
clause 11 or any other official document – to even remotely
suggest that on seeking inter-company transfer on personal
grounds, the executive concerned would lose even his past
service rendered by him in the parent unit (DCC) for all
purposes. In absence of such a stipulation, the claim of the
respondent could not have been rejected by the department.
This proposition is reinforced from the dictum in C.N.
Ponnappan (supra), which has been noted with approval in
V.M. Joseph (supra). The two-Judge Bench of this Court in
C.N. Ponnappan (supra), observed as follows:
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“4. The service rendered by an employee at the place from where he was transferred on compassionate grounds is
regular service. It is no different from the service rendered at the place where he is transferred. Both the periods are taken
into account for the purpose of leave and retiral benefits. The fact that as a result of transfer he is placed at the bottom of the seniority list at the place of transfer does not wipe out
his service at the place from where he was transferred. The said service, being regular service in the grade, has to be taken into account as part of his experience for the
purpose of eligibility for promotion and it cannot be ignored only on the ground that it was not rendered at
the place where he has been transferred. In our opinion, the Tribunal has rightly held that the service held at the place from where the employee has been transferred has to
be counted as experience for the purpose of eligibility for promotion at the place where he has been transferred.”
(emphasis supplied)
15. This view has been restated by another two-Judge Bench
of this Court in V.M. Joseph (supra), in paragraph 6 which
reads as follows:
“6. From the facts set out above, it will be seen that promotion was denied to the respondent on the post of
Senior Storekeeper on the ground that he had completed 3 years of regular service as Storekeeper on 7-6-1980 and,
therefore, he could not be promoted earlier than 1980. In coming to this conclusion, the appellants excluded the period of service rendered by the respondent in the Central
Ordnance Depot, Pune, as a Storekeeper for the period from 27-4-1971 to 6-6-1977. The appellants contended that, since the respondent had been transferred on compassionate
grounds on his own request to the post of Storekeeper at Cochin and was placed at the bottom of the seniority list, the
period of 3 years of regular service can be treated to commence only from the date on which he was transferred to Cochin. This is obviously fallacious inasmuch as the
respondent had already acquired the status of a permanent employee at Pune where he had rendered more than 3 years
of service as a Storekeeper. Even if an employee is
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transferred at his own request, from one place to another on the same post, the period of service rendered by him
at the earlier place where he held a permanent post and had acquired permanent status, cannot be excluded from
consideration for determining his eligibility for promotion, though he may have been placed at the bottom of the seniority list at the transferred place.
Eligibility for promotion cannot be confused with seniority as they are two different and distinct factors.”
(emphasis supplied)
16. In the present case, there is no dispute that the
respondent had rendered service in E-2 Grade on regular basis
in DCC from where he was transferred to CMPDIL, on personal
grounds. The service rendered by him in DCC can be and
ought to be taken into account for all other purposes, other
than for determination of his seniority in E-2 Grade in the new
company i.e. CMPDIL. Indeed, his seniority in CMPDIL in E-2
Grade will have to be reckoned from the date of his
assumption of charge on 15th May, 1991, but that can have no
bearing while determining his eligibility criterion of length of
service in E-2 Grade for promotion to E-3 Grade. For
determining the eligibility for promotion to E-3 Grade, the
service rendered by him in DCC in E-2 Grade with effect from
4th August, 1990, ought to be reckoned. The view so taken by
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the High Court commends to us. Hence, no fault can be found
with the direction given by the High Court to assign notional
date of promotion to the respondent in E-3 Grade with effect
from 12th November, 1993.
17. As regards the Office Memorandum dated 5th June, 1985,
the same does not militate against the respondent. It is a
different matter that it addresses the difficulty expressed
about the denial of opportunity of promotion to the executives
who opted for inter-company transfer. On a fair reading of this
Office Memorandum, it is discernible that the department has
clarified the position that if the concerned executive has
already completed service for a specified period including the
period of service with the old company, would become entitled
to be considered for promotion to the higher Grade. If so, not
granting similar advantage to the executive who opted for
inter-company transfer on personal request and who
incidentally enters at number one position in the seniority in
the new company would be anomalous. Concededly, what is
affected in terms of the policy for inter-company transfer on
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personal request, is only the seniority position in the new
(transferred) company – which would commence from the date
of assuming office thereat. By no stretch of imagination, it can
affect the length of service in E-2 Grade in the parent
company. The two being distinct factors, neither the policy
nor the office memorandum would be any impediment for
reckoning the period of service rendered by the respondent
from August, 1990 in DCC, albeit a case of inter-company
transfer on personal request. As a result, these appeals must
fail.
18. Accordingly, the appeals are dismissed with no order as
to costs.
.………………………….CJI. (Dipak Misra)
…………………………..….J. (A.M. Khanwilkar)
…………………………..….J. (Dr. D.Y. Chandrachud)
New Delhi;
September 25, 2018.