D.RAGHU Vs R.BASAVESWARUDU
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: C.A. No.-001970-001975 / 2009
Diary number: 13790 / 2005
Advocates: ABHIJIT SENGUPTA Vs
V. N. RAGHUPATHY
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1970-1975 OF 2009
D. RAGHU AND OTHERS ... APPELLANT(S)
VERSUS
R. BASAVESWARUDU AND OTHERS ETC. ... RESPONDENT(S)
WITH
CIVIL APPEAL NOS. 1976 OF 2009
J U D G M E N T
K.M. JOSEPH, J.
1. Civil Appeal Nos. 1970-1975 of 2009 and Civil
Appeal No. 1976 of 2009, having been heard together,
and as there are certain common issues, they are
being disposed of by the following common Judgment.
2. In Civil Appeal Nos. 1970-1975 of 2009, the
controversy revolves around the entitlement to
promotion to the post of Inspector of Central Excise.
In Civil Appeal No. 1976 of 2009, on the other hand,
1
the controversy relates to the right to be promoted
to the post of U.D. Clerk and Tax Assistant in the
Central Excise Department. Both these cases arise out
of Original Applications (O.A.s) filed before the
Central Administrative Tribunal (CAT), Hyderabad and
the Orders of the Tribunal in the cases being
questioned in a batch of Writ Petitions. As far as
Civil Appeal Nos. 1970-1975 of 2009 are concerned,
the CAT allowed O.A. 1362 of 2002 and
directed the appellants in Civil Appeal Nos. 1970-
1975 of 2009 to be considered for promotion to the
post of Inspectors. They were originally recruited as
Data Entry Operators (DEOs) Grade ‘A’ and had been
working as Data Entry Operators Grade ‘B’ from the
year 2000. In short, the appellants, as applicants
before the Tribunal, had called in question the
legality of Notice dated 05.11.2002 seeking to
confine the promotion to the post of Inspector, to
category of Tax Assistant, Upper Division
(UD) Clerk, Stenographer Grade-II, etc., with certain
years of experience, for promotion. Six Writ
Petitions came to be filed, including by the Union of
2
India and the official respondents, challenging the
said verdict by which the appellants were also
directed to be considered. A Division Bench of the
High Court proceeded to consider the matter. Justice
G. Bikshapathy wrote an opinion allowing the Writ
Petitions, setting aside the Order of the Tribunal.
The other learned Judge, who constituted the Division
Bench, wrote a separate concurring Judgment, and
thus, the Writ Petitions came to be allowed. What is
found by the High Court is that the Writ Petitioners
were having a legal right, under the erstwhile Rules
which were made in the year 1979, to be considered
for promotion to the vacancies which arose prior to
the Rules which came to be made with effect from
07.12.2002 in regard to the post of Inspector. The
High Court also found that it was only when the Rules
were made in the year 2003 that the restructuring in
the Department, to which the Cabinet gave its
approval on 19.07.2001, came into effect. Regarding
vacancies arising after 07.12.2002, it was left
undecided.
3
3. As far as Civil Appeal No. 1976 of 2009 is
concerned, it arises from O.A. 1040 of 2003, again
decided by the CAT, Hyderabad.
4. The impugned Order of the High Court reveals that
the High Court allowed the Writ Petition filed
against the Order of the Tribunal following the
Judgment of the High Court in the Writ Petitions
which formed the subject matter of the controversy
relating to Inspectors and which is the subject
matter of Civil Appeal Nos. 1970-1975 of 2009. In
other words, following the principle that the
vacancies must be filled-up in accordance with the
extant Rules, the court found that promotions to the
post of U.D. Clerk and Tax Assistant must be effected
on the basis of the rights crystallized under the
1979 Rules, as amended.
A LOOK AT THE RULES THE 1979 RULES REGARDING POST OF INSPECTOR
5. In 1979, the Rules known as the Central Excise
and Land Customs Department Group ‘C’ Posts
Recruitment Rules, 1979, came to be enacted (in
short, ‘the 1979 Rules’). The Rules were made under
4
Article 309 of the Constitution of India. In the said
Rules, apart from the post of Inspector (Senior
Grade)(inter alia) with a scale of pay of Rs. 550-25-
750-E.B.-30-900, which is shown as a post to be
filled-up by promotion, there is the post of
Inspector (Ordinary Grade). It is this post which has
generated the controversy in Civil Appeal Nos. 1970-
1975 of 2009.
6. The Method of Recruitment is mentioned as
follows: a)75 per cent by Direct Recruitment;
b)25 per cent by Promotion. Column 12, which relates
to the Grade from which Feeder Category for promotion
is shown as follows:
In case of recruitment by promotion/deputation/transfer grade from which promotion/ deputation/ transfer to be made
12 Promotion: By selection from amongst:
(i) Upper Division Clerks with 5 years service.
(ii) Upper Division Clerks with 13 years of total service as UDC and Lower Division Clerk taken
5
together subject to the condition that they should have put in a minimum of two years service in the grade of Upper Division Clerks;
(iii) Stenographers (Senior Grade) with 2 years service.
(iv) Stenographers (Senior Grade) or Steno (Ordinary Grade) with 12 years service as Stenographer/ Upper Division Clerk and Lower Division Clerk if any taken together subject to the condition that they should have put in a minimum of two years service as Stenographer (Ordinary Grade) or Upper Division Clerk.
(v) Woman searcher with 7 years service in the grade.
(vi) Draftsman with 7 years service in the grade. Note: Candidates will be required to possess such physical standard and pass such written test and practical tests and confirm to such age limits as may be
6
specified by the Central Board of Excise and Customs from time to time.
THE ELECTRONIC DATA PROCESSING DISCIPLINE (GROUP-E TECHNICAL POST) RECRUITMENT RULES, 1992
7. On 03.04.1992, Rules were made regulating the
method of recruitment for Group ‘C’ (Technical Post)
in the Electronic Data Processing Discipline of the
field formations of the Central Board of Excise and
Customs (CBEC). The posts included the post of Data
Entry Operator Grade ‘A’, Data Entry Operator Grade
‘B’ and the post of Data Entry Operator Grade ‘C’.
Under Rule 5 under the heading “Initial
Constitution”, persons appointed on regular basis as
Key Punch Operator, Terminal Operator and Lower
Division Clerk performing the duties of Terminal
Operator before the commencement of these Rules were
to be deemed to have been appointed as Data Entry
Operator Grade ‘A’ and to rank enblock senior to
those appointed after the commencement of these
Rules. The post of Data Entry Operator Grade ‘A’ was
7
to be filled-up by Direct Recruitment. The
educational qualification was shown as 12th Standard
Pass or equivalent. The post of Data Entry Operator
Grade ‘B’ was to be filled-up by promotion, failing
which, by transfer on deputation. As far as promotion
is concerned, Data Entry Operators Grade-A, with six
years Regular Service in the Grade, were rendered
eligible for being considered for promotion. As far
as Data Entry Operators Grade ‘C’ is concerned, again
the post was to be filled-up by promotion, failing
which, by transfer on deputation, Data Entry
Operators Grade ‘B’, with 3 years Regular Service,
were declared eligible for being considered for
promotion as Data Entry Operator Grade ‘C’. There is
also the post of Data Entry Operator Grade ‘D’, to be
filled-up by promotion, failing which, by transfer on
deputation. Data Entry Operator Grade ‘C’, with four
years regular service, was Feeder Category for
promotion as Data Entry Operator Grade ‘D’.
THE 1996 AMENDMENT TO THE 1979 RULES
8. On 12.07.1996, the 1979 Rules came to be amended.
Under the said amendment, the post of Tax Assistant
8
was included. 1497 posts were shown as the number of
posts, subject to variation dependent on workload.
The scale of pay was indicated as Rs. 1350-30-1440-
40-1800-E.B.-50-2200. The post was to be filled-up by
promotion. The Feeder Category was to be U.D. Clerk,
with three years regular service in the Grade,
subject to their passing of Departmental Examination,
with minimum marks of 40 per cent and above, in each
paper.
THE CENTRAL EXCISE AND LAND CUSTOMS DEPARTMENT INSPECTOR (Group ‘C’ POSTS) RECRUITMENT RULES, 2002
9. By Notification dated 29.11.2002, Rules were made
in supersession of the 1979 Rules. The Rules are
called the Central Excise and Land Customs Department
Inspector (Group ‘C’ posts) Recruitment Rules, 2002
(hereinafter referred to as ‘Inspector Rules, 2002’,
for short). The Rules were to come into force on the
date of publication in the Official Gazette. It is
not in dispute that the publication of the Gazette is
effected on 07.12.2002.
10. In regard to the post of Inspector (Central
Excise), under Column 11, viz., Method of
Recruitment, the Rules proclaim that 66.23 per cent
9
is to be filled-up by Direct Recruitment and 33.13
per cent is to be filled-up by promotion. Column 12
is significant and we refer to the same. It reads as
follows:
In case of recruitment by promotion/deputation/absorption, grade from which promotion/ deputation/ absorption to be made
12 Promotion:
(a) By selection from those candidates working in the following restructured cadres;
(i) Tax Assistant with 2 years service as Tax Assistant or 5 years service as Tax Assistant and Upper Division Clerk put together;
(ii) Upper Division Clerk or stenographer Grade III with 5 years service;
(iii) Upper Division clerk with 13 years of total service as Upper Division Clerk and Lower Division Clerk taken together subject to the condition that they should have put in a minimum of 2 years service in the grade of Upper Division Clerk;
(iv) Stenographer Grade II
10
with 2 years service; (v) Stenographer Grade II
or Stenographer Grade III with 12 years service as Stenographer or Upper Division Clerk and Lower Division Clerk, if any, taken together subject to the condition that they have completed a minimum of 2 years service as Stenographer Grade III or Upper Division Clerk.
(vi) Woman searcher with 7 years service in the grade;
(vii) Draftsman with 7 years service in the grade.
(b) By selection from those candidates working in the following restructured cadre:
(i) Senior Tax Assistant with 2 years regular service in the grade;
(ii) Stenographer Grade II with 2 years regular service in the grade;
(iii) Women searcher with 7 years service in the grade;
(iv) Draftsman with 7 years service in the grade.
(c) Failing the method of recruitment specified under Clause (b) above, by selection from those candidates working as Tax
11
Assistant and Stenographer Grade III having not less than 10 years service including the service to be included for this purpose under the provisions of the rules regulating the method of recruitment to the post of Tax Assistant:
Note 1 : Promotion under Clause (a) above shall be only operative for a period of two years from the date on which the restructured cadres mentioned under Clause (b) above comes into existence.
The service rendered under the new grade in the restructured cadres shall be counted towards considering the eligibility for promotion under Clause (a) above.
Note 2: Candidates shall be required to pass such written test as may be determined by the Central Board of Excise and Customs from time to time. The maximum age of eligibility for the departmental candidates shall be 45 years which shall be relaxable to 47 years in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes category. However, those of the officials who were not considered for such promotion upto the age of 45 to 47
12
years, as the case may be, shall be granted the benefit of relaxation in age limit upto 50 years in order to enable a fair opportunity of a minimum of two chances. However, those officials who were considered for promotion upto the age limit of 45to 47 years, as the case may be, on two or more occasions and were not found fit for promotion shall not be eligible for this relaxation.
Note 3: Candidates shall be required to pass physical tests and confirm the physical standards as specified in Column 8.
Note 4: The eligible officers under Clause (a), (|b) and 9c) above shall be required to pass through an interview before promotion.
Note 5: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less and have successfully completed their probation period for promotion to the next higher
13
grade alongwith their juniors who have already completed such qualifying or eligibility service.
CORRIGENDUM DATED 24 TH APRIL, 2003 TO INSPECTOR RULES, 2002
11. Under the same, in Clause (a) of Column 12, which
we have already extracted, for the word
“restructured” in third line, it was to be read as
“pre-structured”. The result of this amendment is
that Clause (a) under Column 12 of the Inspector
Rules, 2002, was to be read as by selection of those
candidates working in the “pre-structured cadres”.
THE CENTRAL EXCISE AND CUSTOMS DEPARTMENT SENIOR TAX ASSISTANT (GROUP ‘C’ POSTS) RECRUITMENT RULES, 2003(in short S.T.A. Rules, 2003)
12. The Rules made on 16.01.2003, came into force on
the date of publication of the Gazette and the
publication was effected on 20.01.2003. Rule 5,
around which debate ensued before us, reads as
follows:
“5. Initial constitution.-(i)All the persons appointed on the regular basis at the time of commencement of these rules to the
14
Grade of Assistant, Tax Assistant, Upper Division Clerk (Special Pay), Data Entry Operator Grade ‘B’ and ‘C’ shall be deemed to have been appointed as Senior Tax Assistants under these rules. The service rendered by them before commencement of these rules shall be taken into account for deciding the eligibility for promotion to the next higher grade.
(ii) Assistants(Rs. 5000-8000) and Data Entry Operator Grade ‘C’ (Rs. 5000-8000) are being redesignated as Senior Tax Assistants in the same scale of pay. Therefore, the Assistants and Data Entry Operator Grade ‘C’ shall be placed enblock senior to the other categories. However, their inter-se-placement shall be done according to the date from which they had actually been appointed to these grades on regular basis subject to the condition that their inter se placement in their respective category shall not be altered.
(iii) The Data Entry Operator Grade ‘B’ (4500-7000) and Tax Assistants (4500-7000) have been placed in their higher scale of 5000-8000 and they shall be placed below the Assistant and Data Entry Operator Grade ‘C’ and their inter-se placement shall be fixed in accordance with the date of regular appointment to the respective grade subject to the condition that their inter-se placement in respective category shall not be disturbed.
15
(iv) Upper Division Clerk with special pay shall be placed below Assistant, Data Entry Operator Grade ‘c’, Data Entry Operator Grade ‘B’ Tax Assistants.
(v)The present employees would be required to pass the required or suitable departmental examination, as specified by the Competent Authority, from time to time, in Computer Application and relevant procedures within two years falling which they would not be eligible for further increments.”
THE CENTRAL EXCISE AND CUSTOMS DEPARTMENT TAX ASSISTANT (GROUP ‘C’ POSTS) RECRUITMENT RULES, 2003
13. Lastly, we may notice the Central Excise and
Customs Department Tax Assistant (Group ‘C’ Posts)
Recruitment Rules, 2003, hereinafter referred to as
the 2003, Tax Assistant Rules. Rules are seen to be
made on 02.05.2003 and they came into force on their
publication in the Official Gazette on 05.05.2003.
Rule 4 alone is relevant for our purpose.
“4. Initial Constitution.-(1) The person appointed on regular basis and holding the post of Upper Division Clerk and Data Entry Operator Grade A on the commencement of these rules shall deemed to have been appointed as Tax Assistant under these rules and the service rendered by such persons in the respective posts before commencement of these rules shall be taken into account as regular service rendered on the post
16
of Tax Assistant for the purpose of promotion etc.
(2) The person holding the post of Data Entry Operator Grade -A appointed under these rules as Tax Assistant shall, within two years from the date of such appointment as Tax Assistant, pass the Departmental Examination as conducted by the competent authority, falling which he shall not be entitled to get any further increment.
(3) Any person, who holds a post of Lower Division Clerk on regular basis and falls within the seniority list as determined by the appointing authority at the commencement of these rules shall, on passing the Departmental Computer Proficiency examination conducted by the appointing authority, be deemed to have been promoted with effect from date of passing such examination on the post of Tax Assistant.
(4) The Upper Division Clerks and Data Entry Operator Grade – A shall be placed en-block senior and, their inter se placement shall be fixed in accordance with the date of regular appointment to the respective grade subject to the condition that their inter se placement in the respective grade shall not distributed.
(5) Lower Division Clerks shall be placed below Upper Division Clerks and Data Entry Operator Grade – A.”
14. The Method of Recruitment is Direct Recruitment
in regard to 90 per cent of the vacancies and 10 per
17
cent posts to be filled-up by promotion. Feeder
categories, in regard to promotion, are shown as
Lower Division Clerks, Head Hawaldars, who had
rendered seven years of service in the Grade on
regular basis and who possesses certain
qualifications which are mentioned therein. IN-BETWEEN THE RULES 15. On 11.03.1988, one-third of the posts of U.D.
Clerks came to be abolished and a Grade of Tax
Assistant came to be created. Tax Assistants also
became part of the Feeder Cadre to the post of
Inspector, inter alia. On 05.08.1988, Central Board
of Excise and Customs (CBEC) clarified, inter alia,
that Tax Assistants, with two years’ experience in
the Grade or five years’ combined service in U.D.
Clerk and Tax Assistant, were to be eligible for
promotion. Stenographers, Women Searchers, Draftsmen,
etc., were also declared eligible for promotion as
Inspector. They are the old Tax Assistants and not to
be confused with the Tax Assistants under the 2003
Rules.
16. The next crucial development took place in the
following background. The Data Entry Operators
18
performed essentially technical functions and the
very concept was linked with the object of bringing
about computerization in the Department. As noticed
the initial constitution consisted of Key Punch
Operators, Terminal Operators and Lower Division
Clerks performing duties of Terminal Operators, who
were deemed to have been appointed as Data Entry
Operator Grade ‘A’. The Data Entry Operators began to
complain that promotional avenues for Data Entry
Operator Grade ‘A’, which is the entry post, was
limited to promotions as Data Entry Operators Grade
‘B’, ‘C’ and at the top of the pyramid, Data Entry
Operator Grade ‘D’. Persons working in the
Ministerial Cadre, including U.D. Clerks,
Stenographers, etc., were eligible under the 1979
Rules, for being promoted to the Executive Post,
viz., the post of Inspector, inter alia. Data Entry
Operators complained that they would stagnate in the
post of Data Entry Operator for years without
promotion. It would appear that the post of Data
Entry Operator Grade ‘D’ is not available in all the
Commissionerates and only certain Commissionerates
19
had the post of Grade ‘D’. It is pursuant to this
simmering discontent being noticed apparently that
the Union Cabinet decided to go in for cadre
restructuring in the Central Excise and Customs
Department. Since, much may turn on the purport of
the said decision, articulated in letter dated
19.07.2001, we advert to the same: “I am directed to say that the
Central Government has approved the restructuring of Customs & Central Excise Department. As a result of restructuring there has been a change in the number of nomenclature of the various grades/ posts. The revised number and designation of the various posts at different level in Customs and Central Excise Department has been indicated in Annexure – I.
2. All the post at different levels as per Annexure-I stand sanctioned with immediate effect. Wherever there is a reduction in the number of posts at any level, such reduction will be effective after the existing incumbents of the posts are promoted to the higher level or the post fall vacant on account of retirement etc. The number of categories of the post other than those referred to in Annexure ‘I’ have been kept in their existing strengths and in their existing pay scales only.
3. No direct recruitment may be made to various grades for the year 2001-2002 without approval of Ministry/ Department as the Cabinet has approved a one time relaxation for filling of all vacancies by promotion in all Cadres.
20
4. The formation-wise distribution of post at different levels will be notified separately.
5. The details of the other Posts that have been included in the restructuring have not been proposed to be altered on the scale or strengths are indicated in Annexure -II.
6. The Cadres/ Post which have not been included in the Restructuring Proposal are indicated in Annexure – III.
7. This issue in pursuance to the approval conveyed vide Cabinet Secretariat note No. 28/CM/2001 (1) dated 16.07.2001.
Yours faithfully
Sd/- (K.C. Jain)
Dy. Secretary to the Govt. of India
ANNEXURE – I
REVISED NUMBER OF POSTS AT DIFFERENT LEVELS IN THE CUSTOMS AND CENTRAL EXCISE DEPARTMENT ON RESTRUCTURING
S.NO. POST EXISTING PAY SCALE
POST REDESIGNATED AS
PAY SCALE
SANCTIONED STRENGTH
A’ EXEC 1. Chief
Commissioner 22400- 24500
Chief Commissioner
22400- 24500
47
2. Commissioner 18400- 22400
Commissioner 18400- 22400
290
3. Additional Commissioner
14300- 18300
Additional Commissioner
14300- 18300
300
4. Joint Commissioner
12000- 16500
Joint Commissioner
12000- 16500
276
5. Deputy Commissioner
10000- 15200
Deputy Commissioner
10000- 15200
701
6. Assistant 8000- Assistant 8000- 690
21
Commissioner 13500 Commissioner 13500 B’ EXEC 7. SUPDT.CEX/S.I.O
/I.O.A.D.D. 6500- 10500
SUPDT. 6500- 10500
9437
8. SUPDT. CUS 6500- 10500
SUPDT. 6500- 10500
2520
9. Appraiser 6500- 10500
Appraiser 6500- 10500
809
C’ EXEC 10. Inspector/PO/
Examiner 6500- 9000
Inspectors 5500- 9000
18053
A’ MIN 11. CAO 8000-
13500 CAO 8000-
13500 155
B’ MIN 12. AO/ACAO/EAO 6500-
10500 6500- 10500
972
13. Sr.PA 6500- 10500
Sr.PA 6500- 10500
14. Programmer New 6500- 10500
20
15. Others* 177 C’ MIN 16. DOS L-I 5500-
9000 DOS L-I 5500-
9000 631
17. DOS L-II 5000- 8000
DOS L-II 5000- 8000
1353
18. DEO-GR. D 5500- 9000
ASTT. PROG 5500- 9000
60
19. SR. TAX Assistant
NEW 5000- 8000
3152
20. TAX ASSISTANT NEW 4000- 6000
5525
21. LDC 3050- 4590
LDC 3050- 4590
717
22. STENO GR. – I 5500- 9000
STENO GR.-I 5500- 9000
244
23. STENO GR. – II 5000- 8000
STENO GR- II 5000- 8000
490
24. STENO GR.-III 4000- 6000
STENO GR.- III
4000- 6000
490
25. OTHERS* 803 C’ EXEC (OTHERS) 26. DRIVERS – I 4500-
7500 DRIVERS-I 4500-
7500 414
27. DRIVERS – II 4000- 6000
DRIVERS – II 4000- 6000
526
28. DRIVERS – III 3200- 6000
DRIVERS-III 3200- 6000
1130
29. ARMOURER 3200- ASI (Weapon) 3200- 51
22
4900 4900 30. OTHERS* 55 31. HAVALDAR 2650-
4900 HAVALDAR 2650-
4900 4326
32. SEPOY 2550- 3540
SEPOY 2550- 3540
9339
33. OTHERS* 1071
TOTAL 65161
NOTES: 1.The posts in the grade of Supdts. Also
include of S.I.O., A.A.D.I.O. of various directorates (S.I. No.).
2.The posts in the grade of inspector also include the post of P.O. and Examiner and intelligence Officer (S.I. No. 10).
3.The post in the grade of A.O. also include the post of A.C.A.O. and E.A.O. (Sl. No. 12).
4.The existing post in the cadres of Asst., Tax Asst., UDC (Sp Pay), DEO Gr. (C) and DEO Gr.(B) have been merged into an redesignated as Sr. Tax Asst. (Sl. No. 19).
5.The existing posts in the cadres of UDC, DEO(A) and LDC (except 717 posts of LDC for the promotion of Group D) have been merged and redesignated as Tax Asstt. (New) (S.I. No. 20)
6.The cadre of O.S. has been abolished and the post have been merged in the posts of A.O. (Sl. No. 19)
7.Other posts which exists in the department and are not reflected in the above table have been kept in existing strengths in the existing pay scales only.
8.Details of Others posts are given in Annexure II (Sl. No. 15, 25,30 & 33).
Sd… (K.C.Jain)
Dy. Secretary to Govt. of India”
23
17. On 10.09.2001, the CBEC directed a freeze on
promotion. It reads as follows:
“New Delhi, the 10.09.01
To,
All Chief Commissioners/Commissioners of Customs and Central Excise, All Directors Generals/Directors of Customs and Central Excise Narcotics Commissioner, C.B.N. Gwalior
Subject: Holding of DPC for promotion to the grade of Group ‘B’ & ‘C’ in C.B.E.C. Department – reg.
Sir,
I am directed to say that the issue of holding of DPCs in respect of Group ‘B’ & ‘C’ posts as well as making direct recruitment to the various posts pending distribution of posts of various field formations is being undertaken by the Implementation Cell in Pursuant to sanction issued by Board’s letter F.No.A- 11019/72/99-Ad.IV dated 19.07.2001 conveying the approval of the Cabinet to the restructuring of Customs and Central Excise Department has been considered by the Board.
2. It is felt that if the DPCs for group ‘B’ & ‘C’ are conducted by the cadre authorities it may lead to widening of imbalances in promotion prospects or create imbalances. The Board have, therefore, decided that the holding of DPC of group ‘B’ & ‘C’ post may be frozen and no DPC may be held for Group ‘B’ & ‘C’ post till the distribution of posts under
24
various level is completed and instructions are issued by the Board in this regard.
3. As you are aware that Board have already imposed a ban for filling up of posts of LDCs and Sepoys vide their letter F.No. A-11012/27/2000-Ad. IV dated 10.04.2001, it is reiterated that these instructions may be strictly adhered to and it is further stated that no direct recruitment may be made to any grade till further orders of the Board/ Department of Revenue.
4. The receipt of this letter may please by acknowledged.
Yours faithfully, SD/-
(Y.P. Vashishat) Under Secretary to the Govt. of India”
18. Thereafter, there is communication dated
19.09.2001, which will be adverted to later on.
19. It is necessary to note what is alleged to be an
Order of the CBEC, lifting the ban on promotion,
dated 03.01.2002: “New Delhi, the 3rd Jan, 2002
To, All Chief Commissioners/ Commissioners of Customs and Central Excise, All Directors Generals/ Directors of Customs and Central Excise. Narcotics Commissioner, C.B.N. Gwalior
Subject: Holding of DPC for promotion to the grade of Group ‘B’ & ‘C’ in C.B.E.C. Department – reg.
Sir,
25
I am directed to refer to Board’s letter of even number dated 10.9.2001 imposing a ban on holding of DPCs for Group ‘B’ & ‘C’ posts. The Board have received representations against the aforesaid ban on promotions.
2. The matter has been considered by the Board and it has been decided that where ever the DPC, have already been held, the panel prepared by the DPCs may be given effect and the resultant vacancies in the feeder cadre may also be filled up. Where the DPCs have not been held, the DPCs may be held on the basis of pre-revised strength i.e. the strength existing before the cadre restructuring and the resultant vacancies may be filled up. 3. Action may be taken on priority basis under intimation to the Board.
Yours faithfully, SD/-
(Y.P. Vashishat) Under Secretary to the Govt. of India”
20. The communication dated 05.06.2002 by the CBEC
purporting to allocate posts to each zone, and
communicating the sanctioned strength, needs to be
noticed: “F. No. A-11013/4/2002-Ad.IV
Government of India Ministry of Finance Department of Revenue Central Board of Excise & Customs
Dated: 05th June, 2002
26
To All Chief Commissioners of Central Excise and Customs, All Chief Commissioners of Customs, All Chief Commissioners of Customs (Preventive), All Directors General, All Directors. Chief Departmental Representative, CEGAT Chairman, Settlement Commission.
Subject: Allocation of posts in Group ‘A’, ‘B’, ‘C’ and ‘D’ amongst various Zones/Commissionerates and Directorates Gen. / Directorates – reg.
Sir,
I am directed to refer to Ministry’s letter F. No A- 11019/72/99-Ad.IV dated 19th July 2001, notifying the revised sanctioned strength at different levels in the Central Excise & Customs department consequent to approval of cadre restructuring of Central Excise and Customs departments by the Union Cabinet.
2. I am further directed to say that the allocation of staff to the Zones / Commissionerate / Directorates Gen. / Directorates at different levels has been decided by the Board and approved by the Government has been detailed in the enclosed Folder. The allocation indicated herein supersedes all earlier allocations in respect of the Cadres/Categories in the enclosed folder. The number and categories of posts in the Central Excise & Customs department other than those referred to in the enclosed Folder remains unaltered.
27
3. Separate staff strength has been allocated for the offices of Chief Commissioner, Commissioner (Appeals) and Commissioner (Adjudication) for which no separate staff had been allocated till now. The staff allocated to these formations has been shown along with the allocation to the Commissionerate in which city it is located. The model adopted for the allocation is indicated in Annexure – IV of the enclosed folder. 4. I am also directed to request all Chief Commissioners and other Heads of Department to carefully study the details of reorganization of the Customs and Central Excise formations and bring to the notice of the Board any discrepancies or any aspects that may require review or may not have been taken into account, to enable necessary corrective steps may be taken at an early date with the approval of appropriate authority. 5. I am further directed to say that the sanctioned strength now indicated supersedes all previous sanction issued so far. The sanctioned strength now indicated will accordingly form your sanctioned strength of Group ‘A’, ‘B’, ‘C’ & ‘D’ posts. As indicated in the preceding paras, the Chief Commissioners are requested to study the allocation of posts within their respective jurisdiction and send proposal which are considered necessary within the overall sanctioned strength provided to the Commissionerates within their jurisdiction. 6. I am also directed to inform that the Cadre Control which is presently vested with respective Commissioners in particular Zones will continue to
28
vest with them for the present in order to ensure that there is no dislocation in the cadre management at the field level. Switch over of cadre control from Commissioners to Chief Commissioners would be effected from a date to be specified after the new formations come into existence. 7. It has been decided to extend the ban on direct recruitment imposed, in terms of para 3 of Deptt’s letter F. No. A-11019/72/99 Ad.IV dated 19.07.2001 upto 31.12.2002. However, the ban would be applicable only to the posts that have been included in the cadre restructuring. It has also been decided that the ban on direct recruitment would not apply to compassionate ground appointments made with the approval of the Board. 8. The Detailed instructions/ orders/ Recruitment Rules governing the manner of filling up of the vacancies at all levels will be issued separately. No vacancy in respect of the posts included in the cadre restructuring should be filled up till such time as further orders are issued.
Yours faithfully Encls.: As above
(Y.P.Vashishat) Under Secretary to the Govt. of
India”
21. Still further, on 19.09.2002, the CBEC initiated
process for filling-up of vacancies based on the post
restructuring strength and permitting convening of
Departmental Promotion Committees (DPCs) where the
revised Recruitment Rules stood circulated. It was,
29
however, clarified that promotion orders would be
issued only on the directions of the Ministry. That
ban on Direct Recruitment was to continue. The Order
reads as follows:
“New Delhi, Dated 19th September, 2002 To All Chief Commissioner of Central Excise, All Chief Commissioner of Customs, All Chief Commissioners of Customs (Preventive), All Director General, All Directors, The Chief Department Representative CEGAT The Chairman, Settlement Commission.
Sir,
Subject: Filling up of posts in Group B, C and D – reg.
I am directed to refer to Ministry’s letter F.No.A-11013/4/2002-Ad. IV dated 05.06.2002 on he allocation of posts in Group ‘A’, ‘B’, ‘C’ and ‘D’ amongst various Commissionerates and Directoraes General/ Directorates. So far as Group ‘A’ posts suitable action is being taken by the Board. As for remaining posts, you have already been advised o hold DPCs for promotion to the grade of Superintendents of Central Excise, Superintendents of Customs (Prev) vide our letter no. F.A.600/11/23-2002-Ad. III B dated 26th
June, 2002 and to the grade of AO/ACAO/EOA Group ‘B’ vide letter F.No.A.32012/3/2002- Ad.IIB dated 15th July, 2002. The cadre of O.S. is to be merged with the cadre of A.O. and all the existing O.S. are only to redesignated as Administrative Officer. Since the pay scale of both he cadres is
30
same, the re-designation can be done by an administrative order. 2. It has now been decided to initiate the process of filling up of vacancies that has arisen on account of cadre restructuring in all remaining cadres up to Grade ‘B’. You are directed to ensure that DPCs are converted in respect of all grades where Recruitment Rules except for change in the number of posts, as also grades where revised Recruitment Rules have been circulated. You may accordingly hold DPCs immediately for filling up vacancies in various grades, and ensure that by 30th September, 2002 the lists are kept ready. It is clarified that promotion orders may be issued only on receipt of further directions from the Ministry. 3. The ban imposed on direct recruitment in terms of para-3 of letter F.No.A.11019/72/99-Ad.IV dated 19.07.2001 is applicable up to 31.12.2002. IT is clarified that this ban applies only to the posts that have arisen in the cadre restructuring and that the ban will not apply to posts in the lower grades which are not to be filled by promotion, and can only be filled up by promotion, and can only be filled up by Direct Recruitment. Requisite steps for filling up Direct Recruitment posts may also be initiated immediately in accordance with existing instructions on the subject so as to ensure that Direct Recruitment vacancies can immediately be filled up after 31.12.2002 of Board’s letter of 05.06.2002. 3. Further, in suppression of the instruction contained in para 7 & 8 of Board’s letter of 05.06.2002 the Commissioners are also permitted to make compassionate ground appointments as well as inter Commissionerate transfers, with the approval of Chief Commissioners, in
31
accordance with existing instructions on the subject. The instructions contained in paras (7) & (8) of Board’s letter of even no. dated 05.06.2002 stand modified to this extent.
Yours faithfully, (NISHA MALHOTRA)
Jt. Secy. (Admn.)” 22. The communication dated 28.10.2002 is the next
development. It reads as follows:
“Dated 28th October, 2002
To All Chief Commissioner of Customs & Central Excise
Subject: Draft Recruitment Rules – Circulation of reference and necessary action-Reg.
Sir,
Please find enclosed Draft Recruitment Rules for Group ‘C’ Posts of Inspector (Central Excise & Land Customs), Inspector (Examiner), Inspector (Preventive Officer) & Senior Tax Assistant as approved by the Ministry. Notifications, notifying these Rules will be issued shortly. Meanwhile you may initiate the necessary action to start the process for DPC etc. You may, however, await issue of notifications before issue of any orders of promotions based on these Rules.
Draft of the Recruitment Rules of Tax Assistants will also be sent shortly as they are being finalized in consultation with law Ministry.
Yours faithfully, Sd……
32
(B.K. Gupta) O.S.D. (Admn.) CBEC
Enclosures: As above”
23. On 06.11.2002, the Draft Recruitment Rules for
Tax Assistant came to be forwarded with the caveat
that promotion orders be not issued until the Rules
were notified: “Dated 6th November, 2002
To All Chief Commissioner of Customs & Central Excise
Sir, Subject: Draft Recruitment Rules –
Circulation of reference and necessary action-Reg.
---
In continuation of this office letter dated 28.10.2002 forwarding of Draft Recruitment Rules of Group “C” Post of Inspector (Central Excise and land Customs), Inspector (Examiner), Inspector (Preventive Officer) & Senior Tax Assistant, please find enclosed Draft Recruitment Rules for Tax Assistant (Group “C”) as approved by the Ministry. The Notification for notifying these Rules will be issued shortly. Meanwhile you may get circulated these Draft Rules to all the Commissionerates, initiate the necessary action to start the process for DPC etc. Confirm the issue of Notification notifying these Rules before issue of any order based on these Rules.
Yours faithfully Enclosures: As above
(B.K. Gupta)
33
O.S.D. (Admn.) CBEC”
24. On 14.11.2002, the CBEC permitted issuance of
promotion orders subject to certain conditions:
“New Delhi the 14th November 2002 To All Chief Commissioner All Director General All Director under CBEC
Subject : Cadre restructuring of Customer and Central Excise – regarding promotion in the Grade ‘B’, ‘C’ and ‘D’ posts.
Sir, I am directed to refer to Minister’s
letter F. No. A-11013/01/2002-AdIV dated 19th September, 2002 regarding holding of DPC’s in all grade where Recruitment Rules Exits, us also in grades where revised recruitment rules have been circulated. In terms of Para 2 of the said letter, it was directed to hold the DPC’s by 30th
September, 2002 and keep the list ready for issue. It was also clarified that promotion orders may only be issued on receipt of further directions from Ministry. 2. In view of the above, you are requested to issue the promotion orders in respect of remaining Group ‘B’, ‘C’ and ‘D’ posts as stated below:- (i) promotion orders in respect of Sepoy,
Havaldar, Head Havaldar, Tax Assistant, Senior Tax Assistant and Inspector of Central Excise/Preventive Officer/Examiner of Customs may be issued on the basis of Recruitment Rules after allotment of GSR No by the Government of India Press. Wherever not yet allotted.
34
(ii)DPC in respect of Appraisers and Administrative Officer may be held on the basis of existing Recruitment Rules and promotion orders may be issued.
(iii)DPC in respect of remaining grades except DOS L-II may be held on the basis of existing Recruitment Rules and Promotion orders may be issued by 25.11.2002.
(iv)Promotion in the grade of DOS L-II may be made only after the new recruitment rules are circulated by the Ministry.
Yours faithfully
(Angra Ram) Under Secretary to the Government of
India”
25. Thereafter, as already noticed, the Inspector
Rules, 2002 came to be notified on 07.12.2002. We may
further notice that the Senior Tax Assistant (STA)
Rules came to be notified on 20.01.2003. On
21.04.2003, the following decision was taken by the
CBEC:
“New Delhi, the 21st April, 2003 To, All Chief Commissioners of Central Excise, All Chief Commissioners of Customs, All Director Generals, All Commissioner of Central Excise/Customs/Directors under CBEC
Subject: Cadre Restructuring of Customs and Central Excise – Fixation of
35
date of Existence of restructured cadres-reg.
Madam, I am directed to say that
clarification have been sought by field formations regarding the date of existence of restructured cadres. The matter has been examined in the Board and it has been decided that the restructured cadres would come into existence from the dates on which the new/amended rules are notified. Accordingly
(a) The restructured cadre of Inspector (Central excise), Inspector (Preventive Office) and Inspector (Examiner) came into effect on and from 07.12.2002 i.e., the date of publication of Recruitment Rules.
(b) The restructured cadre of Senior Tax Assistant came into existence on and from 20.01.2003 i.e. the date of publication of Recruitment Rule.
Yours faithfully, SD/-
(Y.P. VASHISHAT) Under Secretary to the Govt. of
India”
THE SPATE OF LITIGATION
26. The position, as noticed, led to a scenario where
the erstwhile Data Entry Operators Grade ‘B’ and
‘C’, who came to be re-designated as Senior Tax
Assistants (STAs) and who were not invited to
participate in the promotional exercise for the post
36
of Inspector, launched litigation in various
Tribunals across the country.
THE PROCEEDING IN THE CHANDIGARH TRIBUNAL
27. O.A.1221 of 2002 came to be filed before the
Tribunal at Chandigarh. The applicants were Data
Entry Operators Grade ‘A’, who were promoted in the
year 2000 as Data Entry Operators Grade ‘B’. They
contended that they being Data Entry Operators Grade
‘B’, were deemed to have been appointed as Senior Tax
Assistants and were eligible to be considered for the
post of Inspector. They were also placed in the
higher Grade of Rs.5000 to 8000 and were senior to
the U.D. Clerks. The applicants Complained that
though they were eligible to be considered for
promotion to the post of Inspector, Central Excise
along with the candidates of the pre-structured
cadre, they were not being considered. The Tribunal
found merit in the contention of the applicants and
held as follows:
“10. There is no doubt that the Data Entry Operators Grade B have now been redesignated as Senior Tax Assistants Recruitment Rules, 2002. It is also very clearly mentioned in the notification in para 4(i) that the service rendered by
37
them before commencement of these rules shall be taken into consideration for deciding the eligibility for promotion to the next higher grade. According to the Inspector Recruitment Rules, 2002, under Clause (b)(i) of schedule to these rules, Senior Tax Assistants with 2 years regular service are eligible for consideration for promotion. In other words, Data Entry Operators Grade b with 2 years service as Data Entry Operator and/or Senior Tax Assistants are eligible promotion. There is no such condition in the Recruitment Rules, that the categories of employees covered under clause (b) under column 12 of the schedule are required to put in 2 years of service exclusively as Senior Tax Assistant. Their past service as Data Entry Operators is also required to be taken into consideration. In fact the respondents are relying on the provision made in Note 1 under col.12 to emphasize that the Senior Tax Assistants will be considered for promotion only after 2 years from the date of restructured cadres come into existence. Note 1 reads as under:
Note 1: Promotion under clause (a) above shall be operative only for a period of two years from the date or which the restructured cadres mentioned under clause (b) above come into existence.”
A close reading of the above Note would reveal that it is in respect of employees covered under Clause (a) and is not relevant to the employees under Clause (b). It is therefore, wrong to interpret the provision made in the above Note that Data Entry Operators (now redesignated as Sr.Tax Assistants) are not eligible for promotion for a period of 2 years. In fact, Senior Tax Assistant have been given
38
higher grade of Rs.5000-8000 and they are senior to the UDCs according to the Senior Tax Assistant Recruitment Rules, 2002, while UDCs have been considered for promotion for the post of Inspector, there does not appear to be any justification for denying senior Tax assistants their legitimate right for consideration for promotion.
11. Note 2 under col.12 specifically provides that the candidates shall be required to pass such written test as may be determined by the Central Board of Excise and Customs from time to time. The judgment in the case of Madan Singh & ors (supra) cited by the learned counsel for the applicant is, therefore, distinguishable to the extent that the departmental examination is prescribed in the relevant rules in the instant case. Senior Tax Assistants are, therefore, required to pass the written test before they are considered for promotion to the post of Inspector as has been done in the case of other categories employees. As Sr. Tax Assistants are senior to UDCs, they should also have been given an opportunity to appear in the departmental written examination and if they had passed, they should have been considered for promotion to the post of Inspector. Non- consideration of Sr. Tax Assistants for promotion is, therefore, in violation of the relevant Rules.”
28. On the basis of the aforesaid discussion, the
Tribunal directed applicants to be considered for
promotion as Inspector, in terms of the relevant
Rules, considering the service rendered by them as
39
Data Entry Operator Grade ‘B’, after giving them an
opportunity to appear in the departmental
examination, as provided in Note 2 in the Schedule to
the Inspector Rules, 2002, inter alia.
29. The next, in the chronological order, is the
Order dated 29.08.2003 passed by the CAT at Bombay.
This decision went against the reasoning adopted by
the Chandigarh Bench, which we have already noted.
However, the High Court of Bombay, by its Judgment
dated 07.10.2003, allowed the Writ Petitions filed
against Order dated 29.08.2003. The High Court found
the reasoning of the Chandigarh Bench appealed to it.
No doubt, it related to filling-up the post of
Inspector (Customs). The Special Leave Petition filed
against the Judgment of the High Court of Bombay came
to be dismissed on 09.02.2004 by this Court. In the
interregnum, CAT, Madras, by Orders dated 04.09.2003
and 12.09.2003, adopted the view accepted by the
Chandigarh Bench. Finally, CAT, Ahmedabad also, by
its decision dated 07.05.2004, accepted the view
propounded by the CAT, Chandigarh.
THE LITIGATION BEFORE US
40
ORIGINAL APPLICATION NO. 1362 OF 2002
30. The applicants, as already noticed, are the
appellants in the Civil Appeal Nos. 1970-1975 of
2009. They approached the Tribunal on the following
allegations, inter alia. They had been appointed as
Data Entry Operator Grade ‘A’ between October, 1993
to March, 1994. On completion of six years’ service,
they came to be promoted as Data Entry Operator Grade
‘B’. After completing the desired computerization,
they were entrusted with regular work relating to the
Executive Side. This included technical work,
statistics, preventive audit and other legal work.
They claimed that they were at par with the existing
Tax Assistants. After the Fifth Central Pay
Commission, they stood equated with the Tax
Assistants. There were grievances raised relating to
promotional avenues not being on par as between the
Data Entry Operators and the Tax Assistants. There
was reference made to the Order dated 19.07.2001. It
was pointed out that the official respondent had
communicated the Draft Recruitment Rules, which
contained “an unconscionable condition”. The
41
unconscionable condition referred to was the
incorporation of Clause (a) that those working as Tax
Assistants with two years of service, etc., were
given preference for promotion over the restructured
categories. They contended that Order dated
19.07.2001 had already come into force. They pointed
out that there was no meaning in considering the pre-
structured Cadre of Tax Assistants and U.D. Clerks,
etc., after the restructuring [Apparently, they felt
aggrieved by the invitation to the Tax Assistants and
U.D. Clerks, based on the provisions contained under
2002 Rules (Column 12, Clause (a))]. The proposed
promotion was dubbed as an attempted backdoor entry.
It was only the restructured Cadre of Senior Tax
Assistant (STA) alone, which was eligible for
promotion as Inspector. The pre-structured Cadre
should not be allowed to steal a march over the
applicants, who were already placed in the higher
scale. The unconscionable part of the Rules was
dubbed as violative of Articles 14 and 16 of the
Constitution of India. In the grounds, they attacked
Note 1 to 2002 Rules found in Column 12. The Note was
42
alleged to have given “leverage to the Tax Assistants
and the U.D. Clerks and Stenographers to count their
pre-structured service”. Being new Cadre, they could
not have required period of two years under the
restructured Cadre. The Draft Recruitment Rules were
impugned as being issued with “malafide intention”
for creating avenues for the “ineligible Lower
Division Cadre”. It is also contended that Draft
Rules had not been finalised, and only after
finalisation, the matter could be proceeded with.
31. The reliefs sought were as follows: “(a) to set aside the intimation letters C.No.II/3/21/2002 Con. Sec. C.No. II/3/16/2003-Con. Sec. & C.No. II/03/52/2002 Estt. All dated 5.11.2002 conducting physical Test/interviews, in the absence of finalization of draft recruitment rules, on the basis of the unconscionable conditions stipulated in the draft recruitment rules for the purpose of promoting the in-eligible candidates, depriving the applicants from their due promotion to the posts of inspector of Customs and Central Excise, declaring the same as arbitrary, illegal, unwarranted, misconceived, frivolous and in violation of Articles 14 & 16 of the Constitution of India.
(b)to set aside that part of recruitment rules communicated vide F.No. A 12018/48/2000-Ad. III-B dated 28.10.2002 of R-1, incorporating certain unconscionable conditions under Clause
43
(a), as confirmed vide Gazette of India Notification dated 29.11.2002 and note(1) of clause (b) of column 12 of Group ‘C’ Recruitment Rules 2002, for eligibility condition for promotion to the cadre of inspector of Customs and Central Excise, providing illegal opportunities to the cadres that were existing prior to the restructured cadre when the restructured process has already been affected w.e.f. 19.7.2001, giving leverage to the ineligible candidates to march over the eligible candidates of DEOs Grade ‘B’ cadre for promotion to the cadre of Inspector of Customs and Central Excise, declaring that part of the said draft rules as arbitrary, illegal, un-warranted, misconceived, malafide and against the principles of natural justice and in violation of Articles 14 & 16 of the Constitution of India;
(c) to declare that the applicants who were working as DEOs in Gr. ‘B’ in the scale 4500-7000 even before re-structuring deemed to have been merged into the cadre of Sr. Tax Assistants in the scale of 5000-8000 as enumerated under the restructured scheme communicated vide R-1 Letter F. No. A-11019/72/99 Ad. IV dated 19.7.2001 communicating the approval of restructuring by the Ministry with immediate effect enclosing Annex. I therewith showing the cadres and the strength, duly directing the respondents to consider the cases of the applicants for promotion to the cadre of Inspectors, Customs and Central Excise, by way of 100% promotion under one time relaxation scheme on par with those Assistants, DEO Grade ‘C’, Tax Assistants, DEO Grade ‘B’ and UDC(Special Pay), who were redesignated as Senior Tax Assistants under the restructuring of cadres who are only to be
44
considered for promotion to the cadre of Inspectors of Central Excise & Customs; with all consequential benefits; and be pleases to pass such other and further order, or orders as the Hon’ble Tribunal may deem fit and proper in the circumstances of the case.”
32. In the reply by the official respondents, it was,
inter alia, pointed out as follows:
The post of Inspector was covered by 1979
Rules. Feeder categories were, as we had noted
earlier. There was, in other words, reference to
the 1979 Rules as amended in 1996. Regarding the
Order dated 19.07.2001, the stand of the
Government was that it was only approval of the
Ministry for restructuring process. It was
contended that it was incorrect to say that the
new Cadre of Senior Tax Assistants and Tax
Assistants were created from 19.07.2001. The
restructuring became effective only after the
formulation of the Recruitment Rules. The Order
dated 19.07.2001 was silent as regards mode of
restructuring and the process after merger. In
regard to the claim of the appellants of parity
with U.D. Clerks, it was pointed out that the
45
appellants could not compare themselves with the
U.D. Clerks for promotion as Inspector. The
initial scale of Data Entry Operator Grade ‘A’
(Entry Post) was Rs.1150-1500 prior to the Fifth
Central Pay Commission, whereas, the pay of U.D.
Clerk was Rs.1200-2040. The educational
qualification required for being an U.D. Clerk
was Graduation. For a Data Entry Operator Grade
‘A’, on the other hand, the educational
qualification was pass in the Intermediate
Course. It was further contended that the nature
of duty was also different. The U.D. Clerks were
selected on staff selection conducted on all-
India basis. The Data Entry Operators Grade ‘A’
were employed through Employment Exchanges. As
far as conditions in Column 12, which were
challenged by the applicants, viz., the
requirement of two years’ service, which was
dubbed as unconscionable, it was contended that
the condition relating to two years’ service was
necessary to cover fair process for different
categories. The Cadre of Inspector was a basic
46
work force. Promotions were effected on the basis
of promotion to the post of Superintendent, on
all-India basis, leading to large number of
vacancies in the post of Inspector. In the Andhra
Pradesh zone, there were 242 vacancies of
Inspector. The applicants, it was contended, did
not fall in the feeder categories. The contention
of the applicants that they were doing various
other works, was denied and it was contended that
the Data Entry Operators were basically doing the
work of data entry and when they were doing the
other work, the nature of work was typing on
computers.
ORDER OF THE TRIBUNAL IN O.A. NO. 1362 OF 2002
33. After setting out the pleadings, noting the
contentions and also the orders passed by the Central
Administrative Tribunal, Chandigarh, the Madras Bench
and also the Division Bench of the Bombay High Court,
the Tribunal proceeded to enter the following
findings, inter alia:
a. The above decisions referred, viz., by
the Tribunals and the Bombay High Court,
47
were found to have been rendered on
careful considerations of the Rules
notified on 29.11.2002. The Tribunal
agreed with the interpretation.
b. The Tribunal proceeded to, therefore,
express its inability to accept the
contention of the respondents that the
action initiated by sending the impugned
intimation letter dated 05.11.2002,
confining the consideration of selection
for promotion to the post of Inspector
only to candidates in the pre-structured
Cadre, was in accordance with the
provisions of the Rules. 34. It is further held that the further contention
of the respondents that the 1979 Rules entitled them
to fill-up the vacancies, could not be accepted,
since the restructuring of the cadres had coming to
effect on 19.7.2001 itself.
35. The existing Assistants, Tax Assistants, U.D.
Clerks (Special Pay), DEOs Grade ‘B’ and ‘C’ were
found to have been merged and re-designated as Senior
48
Tax Assistants (STAs). It was found that the
restructuring cadres came into effect from the date
of issue of letter dated 19.07.2001. Therefore, any
further promotions to be effected from restructured
cadres was to be only in accordance with the Rules
promulgated under Article 309, viz., the Inspector
Recruitment Rules, 2002. It was done in the
supersession of the 1979 Rules. It was found that the
Authorities were not justified in resorting to fill-
up the existing vacancies in 242 posts in the Cadre
of Inspector by following the old Rules of 1979 which
were superseded by the new Rules, by initiating the
process of selection before the new Rules, came to be
notified in the Gazette after the date of
restructuring of cadres came into force i.e. on
19.07.2001, thereby confining the selection only to
the pre-structured category. The Tribunal did not
agree with the contention of the respondents that the
restructuring of the Cadre came into force only with
effect from 16.01.2003 (apparently the date of
publication of the Senior Tax Assistant (STA) Rules).
The contention of the appellants was accepted that
49
the appellants must be deemed to have been absorbed
into the Cadre of Senior Tax Assistants in the scale
of pay Rs. 5000-8000 under the restructured scheme
with effect from 19.07.2001. Therefore, for the
purpose of promotion to the Cadre of Inspector,
appellants became eligible for consideration under
the new Rules framed which came into force with
effect from 07.12.2002. Therefore, the Authorities
were to consider the appellants for promotion to the
cadre of Inspector of Central Excise and Customs
based on the new Rules and not on the basis of the
old Rules prevailing in respect of pre-structured
cadres. Rejecting the contention of the respondents
that the restructuring did not come into effect on
19.07.2001, as the Rules relating to all the
restructured cadres were formulated subsequently, it
was further found that since in Rule 5 of the Senior
Tax Assistant Rules, it has been clarified that the
service rendered by them before the amendment of the
Rules was to be taken into consideration for
promotion to the next higher cadre, it was found that
in view of the said Rules, the Senior Tax Assistants
50
could take into consideration their service as Data
Entry Operator Grade ‘B’, and therefore, Data Entry
Operator Grade ‘B’ with two years’ service in the
said post was eligible for promotion. There was no
condition in Clause (b) that the employees were to
put in two years’ service exclusively as Senior Tax
Assistants. It is further found as follows:
“The learned counsel for the applicants has also relied upon a decision of the Supreme Court reported in 1998 SCC (L&S) page 1075 in the case of Rajasthan Public Service Commission Vs. Chanan Ram and another, in support of his contention that on cadre restructuring coming into force, the earlier cadres stand abolished. He further submitted that after merging of various cadres into restructured cadre of Senior Tax Assistant, the uniformity of restructured cadre of Senior Tax Assistant alone would be eligible for promotion to the cadre of Inspector of Customs and Central Excise. It is also pointed out by him that it is incumbent on the part of the respondents to work out the placement of the categories mentioned under sub para (3)of para 4 of the Recruitments rules of Senior Tax Assistants for working out the inter se seniority from among the integrated cadres and basing on such seniority, promotion to the cadre of Inspector of Customs and Central Excise has to taken place. According to him, even for the one time measure standard relaxation by way of 100% by promotion to the cadre of Inspector of Excise, the method shown in the recruitment rules of
51
Senior Tax Assistants for the purpose of inter se seniority placement of various cadres has to be followed and promotion to the next higher cadre of Inspector of Central Excise has to be given on the basis of such integrated seniority list as per sub-para (3) of Para 4 of the said recruitment rules. We agree with the above contentions of the learned counsel for the applicants, since we have taken the view that with effect from 19.7.2001 the restructuring of Senior Tax Assistants came into force ad all the earlier cadres of Assistant, Tax Assistant/ UDC (Spl. Pay), DEOs Gr. B and C have been merged and redesignated as Senior Tax Assistant, the promotion from the said cadre to the next cadre of Inspector of Customs and Central Excise is to be considered only on the basis of the new recruitment rules which came into force. In this view of the matter, we find that all the applicants became eligible for consideration for promotion to the post of Inspector of Customs and Central Excise and the service rendered by them in the predesignated cadre for two years is also to be taken into consideration.
The learned Standing Counsel for the respondents submitted that the selection process initiated on 5.11.2002 for promotion to the post of Inspector of Central Excise and Customs from the other categories of employees other than the DEOs Gr.B and Gr.C has been finalised and the existing vacancies were filled up. Since it is now found that the applicants are also eligible for consideration for the promotion to the said post, we find it necessary to dispose of this O.A. by directing the official respondents to consider the cases of the applicants also
52
for promotion to the post of Inspector of Customs and Central Excise in terms of the relevant rules, taking into consideration the service rendered by them as DEO Gr.B after giving them an opportunity to appear in the Departmental Examination as notified in Note 2 in the schedule to the Inspector Recruitment Rules 2002 and in case they are successful and are finally selected as Inspectors, as per Rules, they should be promoted as Inspectors and assign suitably seniority vis-à-vis other categories of staff who have already been promoted.
In the result, this O.A. is allowed in part. The respondents are directed to consider the cases of the applicants for promotion to the post of Inspector of Customs and Central Excise in terms of the relevant recruitment rules taking into consideration the service rendered by them as Data Entry Operators Gr. B after giving them opportunity to appear in the departmental examination as provided in Note 2 in the schedule to the Inspector. Recruitment Rules, 2002. In case, they are successful and are finally selected as Inspectors, as per rules, they should be promoted as Inspectors and assigned suitably seniority vis-à-vis other categories of staff who have already been promoted by the revision of seniority as per the provisions of Rule 5 of Rules relating to recruitment of Grade C Senior Tax Assistants in the Central Excise and Customs Department. The declaration sought for by the applicants in para 8(C) of the O.A. is granted as prayed for.”
36. As already noticed, the High Court came to the
conclusion that the decision dated 19.07.2001 was an
approval, in principle, for the restructuring. The
53
restructuring came into force with effect from the
date on which Statutory Rules in 2003 were framed. It
was further found that in regard to the existing
vacancies, the erstwhile Rules of 1979 held the field
and governed the parties.
37. We heard learned Counsel for the parties. Shri
C.U. Singh, learned Senior Counsel, led the arguments
on behalf of the appellants. We also heard Shri P.S.
Patwalia, learned Senior Counsel on behalf of the
party respondents and Shri K. Radhakrishnan, learned
Senior Standing Counsel on behalf of the Government
of India besides Shri Sridhar Potaraju, learned
Counsel on behalf of some of the party respondents.
38. The learned Senior Counsel for the appellants,
undoubtedly, after referring to the Rules and the
Government decisions, contended that this is a clear
case where the High Court was in error in proceeding
on the basis that the vacancies must be filled-up on
the basis of the 1979 Rules. He pointed out that the
principle enunciated in Y.V. Rangaiah and others v.
J. Sreenivasa Rao and others 1 is, by no means, a
1 (1983) 3 SCC 284
54
universal or unexceptionable norm. The decision was
rendered in the special facts of the case. He drew
our attention to the body of case law flowing from
this Court, which has enunciated the principle that
despite the fact that there exists Statutory Rules
and unfilled vacancies, it is very much open to the
Government, when it is mulling change, to take a
conscious decision, though supported by reasons, to
leave vacancies unfilled and to take a call at a
relevant point of time.
39. As regards the effect of 2002 Rules and the 2003
STA Rules, it was the contention of Shri C.U. Singh
that the Court may bear in mind the backdrop in which
the restructuring came about as persons who were
appointed as Data Entry Operators were found
stagnating in comparison to their colleagues working
in the ministerial cadre. Perceiving merit in their
genuine grievances, the Government decided to
completely restructure. It is accordingly that
certain categories, which included Data Entry
Operator Grade ‘B’ and ‘C’, were designated as Senior
Tax Assistants. This is evidenced by the proceedings
55
dated 19.07.2001. The restructuring attained
completeness from the said decision, as correctly
found by the Tribunal. The Order of the Tribunal has
not been properly appreciated by the High Court, it
is complained. Our attention has been drawn to the
view taken by the Chandigarh Bench and the High Court
of Bombay, in particular. It is further impressed
upon us that this Court lend its seal of approval to
the view expressed by the High Court of Bombay. He
pointed out, thus, that the Tribunal at Chandigarh,
Madras, High Court of Bombay and the Tribunal at
Ahmedabad, have spoken in one voice about the rights
of the erstwhile cadre of Data Entry Operators to be
treated as Senior Tax Assistants. They were entitled
to count their previous service also for the purpose
of calculating the period of two years’ service as
required in the 2002 Inspector Rules for promotion.
40. Per contra, the learned Senior Counsel Shri P.S.
Patwalia, K. Radhakrishnan, Senior Standing Counsel
and Shri Sridhar Potaraju, learned Counsel stoutly
defended the Order of the High Court. It is their
contention that quite apart from the fact that in
56
terms of the principle laid down in Y.V. Rangaiah
(supra) that existing vacancies should be filled-up
under the old Rules, the Data Entry Operators were
not in the feeder categories for promotion as
Inspector under the 1979 Rules in 2002. They come
into Feeder Category for promotion only when the
Rules were framed in the year 2002, which was brought
into force on 07.12.2002. Even proceeding under the
said Rules, Shri P.S. Patwalia would point out that
they would have to gain experience and work for two
years as STA and they were certainly not eligible for
being considered when the Government decided to fill
the vacancies on 05.11.2002. Therefore, apart from
the principle enunciated in Y.V. Rangaiah (supra),
they would make the mark in terms of the Rules only
on completion of two years’ service from January 2003
as Senior Tax Assistants. Our Attention is drawn to
2002 Inspector Rules to point out that what is
required under the said Rules is that the Senior Tax
Assistants, with two years Regular Service in the
Grade, alone, would be eligible. Having regard to the
pay-scale of a Senior Tax Assistant, it is not open
57
to the appellants to contend that the requirement of
Regular Service in the Grade, would be fulfilled, by
taking into consideration the previous service
rendered by them in the erstwhile Cadre of Data Entry
Operator. It is also contended that the Memorandum
dated 19.07.2001 also embodies a decision, in
principle, in this regard. Our attention is drawn to
Memorandums dated 05.06.2002 and 28.10.2002. It is
only on issuance of the Rules that the restructuring
happened. The Rules were brought into force in the
year 2003. It is further contended that all the Data
Entry Operators Grade ‘A’, ‘B’ and ‘C’ continued as
such and were only re-designated as Tax Assistants or
Senior Tax Assistants upon the enforcement of the
2003 Rules and not before. The pay-scale of Senior
Tax Assistants was Rs.5000-8000. The appellants
belonging to Data Entry Operator Grade ‘B’ did not
draw the pay-scale of a Senior Tax Assistant, though,
the Grade of Data Entry Operator Grade ‘C’ was same
as that of the STA. Reliance was placed on the
Memorandum of the Government of India dated
21.04.2003, which categorically states that
58
restructured Cadre of STA came into force only on
20.01.2003.
41. Under the 2002 Inspector Rules, there is a clear
scheme. The earlier Ministerial Staff, who were
eligible for promotion under the repealed Rules,
continued to remain eligible under the 2002 Rules.
The eligibility was for a period of two years. The
period of two years started from the day on which the
restructured cadres came into force. For the first
two years, the earlier Ministerial Staff were
eligible. During that period, the Rules contemplated
that the restructured Cadres would acquire
eligibility. Rule 5 of the 2003 STA Rules is sought
to be explained away by pointing out, it would only
mean that if any of the Ministerial Staff, who had
been Tax Assistants/U.D. Clerks (Special Pay), who
came into the restructured Cadre of Senior Tax
Assistants, fall short of two years or five years
under Part 12(a) of the 2002 Inspector Rules, then,
their previous service, as also service after
restructuring, would count towards their eligibility.
In this regard, he drew our attention to Note 1 of
59
the 2002 Rules. Distinction is sought to be drawn
between Rule 5 of the Senior Tax Assistant Rules,
2003 and Rule 4 of the Tax Assistant Rules, 2003. The
Grade of Senior Tax Assistant is higher than the
Grade of Data Entry Operator Grade ‘B’, both in terms
of status and pay-scale.
42. Thus, it is contended that the service rendered
by the Officers, prior to there being restructuring,
could not be counted for the purpose of Clause (12)
(b) of the 2002 Inspector Rules. As regards the
question as to whether there was a ban on
appointment, it is contended that though, initially a
ban was imposed vide Memorandum dated 10.09.2001 by
Memorandum dated 03.01.2002, the ban was clearly
lifted. It is contended that the letter dated
05.06.2002 extended the ban relating to Direct
Recruitment but it did not affect letter dated
03.01.2002, which had removed the ban. Reliance is
also placed on letter dated 28.10.2002. It is
contended also that since there was no ban during the
period 2001-2002 and 2002-2003, and seeking to draw
support from the O.M. dated 08.09.1998, which
60
provides for a model calendar for holding of DPCs,
the principle in Y.V. Rangaiah (supra), is pressed
into service. It is pointed out that promotions had
already been made on the basis of the impugned
judgment of the High Court and resultant vacancies
were also filled-up by implementation Orders dated
26.09.2005, 17.05.2006 and 19.07.2006. Even the
erstwhile Data Entry Operator Grade ‘B’, re-
designated as Senior Tax Assistants, have been
promoted as Inspectors. Many of the contesting
parties have further been promoted as
Superintendents. The judgment of the High Court of
Bombay has not been implemented. The Order of the
CAT, Chandigarh Bench, is sought to be faulted. It is
pointed out that the Draft Recruitment Rules dated
28.10.2002 were taken as Final Recruitment Rules and
the entire judgment proceeds on the said basis. It
also failed to examine the scope of Clauses (a) and
(b) in Column 12 as also the Note below Column 12 of
the 2002 Inspector Rules. The High Court of Bombay
also did not refer to and consider the effect of the
2002 Rules.
61
43. The Data Entry Operators were not in the category
on 01.01.2001, for the Recruitment Year 2001-2002
and, on 01.01.2002, for the Recruitment Year 2002-
2003, and therefore, they were not eligible.
AMENDMENT OF LAW AND FILLING-UP OF OLD VACANCIES
44. The appellants would point out that it is not a
universal principle that vacancies must be filled-up
in accordance with the unamended Rules. He would
point out that the view taken by this Court, in this
regard, may be noticed.
45. In Y.V. Rangaiah (supra), this Court was dealing
a case under the Andhra Pradesh Registration and
Subordinate Service Rules. The Rule in question,
inter alia, contemplated preparation of a panel every
year in September. That apart, the Government also
issued very clear instructions, which emphasised
prompt preparation of panels being essential for
increasing administrative efficiency and filling of
vacancies without delay. Instead of filling-up
vacancies on the 01.09.1976, there was delay and the
panel came to be drawn-up in 1977 by which time an
amendment to the Rules purported to take away rights
62
of the Lower Division Clerks for promotion and the
Feeder Category was sought to be confined to the U.D.
Clerks. It was in the said factual context that the
court proceeded to lay down as follows:
“9. Having heard the counsel for the parties, we find no force in either of the two contentions. Under the old rules a panel had to be prepared every year in September. Accordingly, a panel should have been prepared in the year 1976 and transfer or promotion to the post of Sub- Registrar Grade II should have been made out of that panel. In that event the petitioners in the two representation petitions who ranked higher than Respondents 3 to 15 would not have been deprived of their right of being considered for promotion. The vacancies which occurred prior to the amended rules would be governed by the old rules and not by the amended rules. It is admitted by counsel for both the parties that henceforth promotion to the post of Sub- Registrar Grade II will be according to the new rules on the zonal basis and not on the State-wide basis and, therefore, there was no question of challenging the new rules. But the question is of filling the vacancies that occurred prior to the amended rules. We have not the slightest doubt that the posts which fell vacant prior to the amended rules would be governed by the old rules and not by the new rules.”
46. It suffices, for our purpose, to note that the
view taken by the Court, in the said case, came to be
followed in subsequent judgments, viz., P. Ganeshwar
63
Rao and others v. State of A.P. and others 2; P.
Mahendran and others v. State of Karnataka and
others 3; A.A. Calton v. Director of Education 4 and
N.T. Devin Katti and others v. Karnataka Public
Service Commission and others 5.
47. On the other hand, there is another line of
decisions which is relied upon by the appellants.
Very briefly, the principle is this:
Despite availability of vacancies, if the
Appointing Authority consciously takes a
decision to keep unfilled the vacancies for
good reasons, the Rules, as on the day of
consideration of the matters relating to
promotion, would govern the situation.
48. The representative of this view would be the
decision by the Bench of three Judges in K. Ramulu
(Dr.) and another v. (Dr.) S. Suryaprakash Rao and
others 6 and P. Ganeshwar Rao (supra). In K. Ramulu
(Dr.) (supra), the Government had taken a decision to
amend the Rules in question. It also took a conscious
2 (1988) Supp. SCC 740 3 (1990) 1 SCC 411 4 (1983) 3 SCC 33 5 (1990) 3 SCC 157 6 (1997) 3 SCC 59
64
decision not to fill the vacancies till the amendment.
For the years 1995-1996, there was no panel prepared.
Essentially on the said facts, this Court held as
follows:
“12. The same ratio was reiterated in Union of India v. K.V. Vijeesh [(1996) 3 SCC 139 : 1996 SCC (L&S) 683] (SCC paras 5 and 7). Thus, it could be seen that for reasons germane to the decision, the Government is entitled to take a decision not to fill up the existing vacancies as on the relevant date. Shri H.S. Gururaja Rao, contends that this Court in Y.V. Rangaiah v. J. Sreenivasa Rao [(1983) 3 SCC 284 : 1983 SCC (L&S) 382] had held that the existing vacancies were required to be filled up as per the law prior to the date of the amended Rules. The mere fact that Rules came to be amended subsequently does not empower the Government not to consider the persons who were eligible prior to the date of amendment. It is seen that the case related to the amendment of the Rules. Prior to the amendment of the Rules two sources were available for appointment as Sub-Registrar, namely, UDCs and LDCs. Subsequently, Rules came to be amended taking away the right of the LDCs for appointment as Sub-Registrar. When the vacancies were not being filled up in accordance with the existing Rules, this Court had pointed out that prior to the amendment of the Rules, the vacancies were existing and that the eligible candidates
65
were required to be considered in accordance with the prevailing Rules. Therefore, the mere fact of subsequent amendment does not take away the right to be considered in accordance with the existing Rules. As a proposition of law, there is no dispute and cannot be disputed. But the question is whether the ratio in Rangaiah case [(1983) 3 SCC 284 : 1983 SCC (L&S) 382] would apply to the facts of this case. The Government therein merely amended the Rules, applied the amended Rules without taking any conscious decision not to fill up the existing vacancies pending amendment of the Rules on the date the new Rules came into force. It is true, as contended by Mr H.S. Gururaja Rao, that this Court has followed the ratio therein in many a decision and those cited by him are P. Ganeshwar Rao v. State of A.P. [1988 Supp SCC 740 : 1989 SCC (L&S) 123 : (1988) 8 ATC 957] , P. Mahendran v. State of Karnataka [(1990) 1 SCC 411 : 1990 SCC (L&S) 163 : (1990) 12 ATC 727] , A.A. Calton v. Director of Education [(1983) 3 SCC 33 : 1983 SCC (L&S) 356] , N.T. Devin Katti v. Karnataka Public Service Commission [(1990) 3 SCC 157 : 1990 SCC (L&S) 446 : (1990) 14 ATC 688] , Ramesh Kumar Choudha v. State of M.P. [(1996) 11 SCC 242 : (1996) 7 Scale 619] In none of these decisions, a situation which has arisen in the present case had come up for consideration. Even Rule 3 of the General Rules is not of any help to the respondent for the reason that Rule 3 contemplates
66
making of an appointment in accordance with the existing Rules.
13. It is seen that since the Government have taken a conscious decision not to make any appointment till the amendment of the Rules, Rule 3 of the General Rules is not of any help to the respondent. The ratio in the case of Ramesh Kumar Choudha v. State of M.P. [(1996) 11 SCC 242 : (1996) 7 Scale 619] is also not of any help to the respondent. Therein, this Court had pointed out that the panel requires to be made in accordance with the existing Rules and operated upon. There cannot be any dispute on that proposition or direction issued by this Court. As stated earlier, the Government was right in taking a decision not to operate Rule 4 of the General Rules due to their policy decision to amend the Rules. He then relies on para 14 of the unreported judgment of this Court made in Union of India v. S.S. Uppal [(1996) 2 SCC 168 : 1996 SCC (L&S) 438 : (1996) 32 ATC 668] . Even that decision is not of any help to him. He then relies upon the judgment of this Court in Gajraj Singh v. STAT [(1997) 1 SCC 650 : (1996) 7 Scale 31] wherein it was held that the existing rights saved by the repealed Act would be considered in accordance with the Rules. The ratio therein is not applicable because the existing Rules do not save any of the rights acquired or accruing under the Rules. On the other hand, this Court had
67
pointed out (in Scale para 23) thus: (SCC pp. 664-65, para 22)
“Whenever an Act is repealed it must be considered, except as to transactions past and closed, as if it had never existed. The effect thereof is to obliterate the Act completely from the record of Parliament as if it had never been passed; it never existed except for the purpose of those actions which were commenced, prosecuted and concluded while it was an existing law. Legal fiction is one which is not an actual reality and which the law recognises and the court accepts as a reality. Therefore, in case of legal fiction the court believes something to exist which in reality does not exist. It is nothing but a presumption of the existence of the state of affairs which in actuality is non-existent. The effect of such a legal fiction is that a position which otherwise would not obtain is deemed to obtain under the circumstances. Therefore, when Section 217(1) of the Act repealed Act 4 of 1939 w.e.f. 1-7-1989, the law in Act 4 of 1939 in effect came to be non-existent except as regards the transactions, past and closed or saved.””
49. In Deepak Agarwal and another v. State of U.P.
and others 7, one of the two appellants was a
7(2011) 6 SCC 725
68
Statistical Officer. The other one was a Technical
Officer. The Rules prior to their amendment included
them in the Feeder Category for the promotion to the
post of Deputy Excise Commissioner. The amendment, by
which they stood deprived of their right to be
considered for promotion, was made considering work
experience, duties and qualifications of Statistical
Officer and Technical Officers rendering them unfit to
be considered for the higher post. The question, which
fell for consideration, was posed in paragraph 18 as
follows:
“18. The short question that arises for consideration is as to whether the appellants were entitled to be considered for promotion on the post of Deputy Excise Commissioner under the 1983 Rules, on the vacancies, which occurred prior to the amendment in the 1983 Rules on 17-5-1999.”
50. This Court noticed that there was no statutory
duty cast on the State to complete the selection
process within a prescribed period. It further noted
the statutory provision enabling the State to leave a
particular post unfilled. It was still further found
that the promotion to the vacancies had been made
69
under the amended Rules. The principle laid down in
Y.V. Rangiah (supra) came to be distinguished in the
following words:
“24. We are of the considered opinion that the judgment in Y.V. Rangaiah case [(1983) 3 SCC 284 : 1983 SCC (L&S) 382] would not be applicable in the facts and circumstances of this case. The aforesaid judgment was rendered on the interpretation of Rule 4(a)(1)(i) of the Andhra Pradesh Registration and Subordinate Service Rules, 1976. The aforesaid Rule provided for preparation of a panel for the eligible candidates every year in the month of September. This was a statutory duty cast upon the State. The exercise was required to be conducted each year. Thereafter, only promotion orders were to be issued. However, no panel had been prepared for the year 1976. Subsequently, the Rule was amended, which rendered the petitioners therein ineligible to be considered for promotion. In these circumstances, it was observed by this Court that the amendment would not be applicable to the vacancies which had arisen prior to the amendment. The vacancies which occurred prior to the amended Rules would be governed by the old Rules and not the amended Rules.”
51. Still further, we may notice the following
statement of the law contained hereunder:
“26. It is by now a settled proposition of law that a candidate has the right to be considered in the light of the existing rules, which implies the “rule in force” on the date the consideration took place. There is no rule
70
of universal or absolute application that vacancies are to be filled invariably by the law existing on the date when the vacancy arises. The requirement of filling up old vacancies under the old rules is interlinked with the candidate having acquired a right to be considered for promotion. The right to be considered for promotion accrues on the date of consideration of the eligible candidates. Unless, of course, the applicable rule, as in Y.V. Rangaiah case [(1983) 3 SCC 284 : 1983 SCC (L&S) 382] lays down any particular time-frame, within which the selection process is to be completed. In the present case, consideration for promotion took place after the amendment came into operation. Thus, it cannot be accepted that any accrued or vested right of the appellants has been taken away by the amendment.”
52. This Court proceeded to follow the judgment in K.
Ramulu (Dr.) (supra).
53. In M.I. Kunjukunju and others v. State of Kerala
and others 8, the Court proceeded to lay down that when
Recruitments Rules were amended with retrospective
effect, pending process of selection, the selection
must proceed in accordance with amended Rules. The
Court, inter alia, took the view that a candidate, on
making an application to the post pursuant to the
8 (2015) 11 SCC 440
71
advertisement, do not acquire any vested right of
selection (See paragraph 19).
54. In State of Tripura and others v. Nikhil Ranjan
Chakraborty and others 9, the Court, following Deepak
Agarwal (supra), took the view that a candidate only
has a right to be considered in the light of the
extant Rules, on the date of which, the consideration
for promotion takes place and there is no Rule of an
absolute application that vacancies must invariably be
filled-up under the existing law when they arose. We
may only refer to paragraph 9:
“9. The law is thus clear that a candidate has the right to be considered in the light of the existing rules, namely, “rules in force on the date” the consideration takes place and that there is no rule of absolute application that vacancies must invariably be filled by the law existing on the date when they arose. As against the case of total exclusion and absolute deprivation of a chance to be considered as in Deepak Agarwal [Deepak Agarwal v. State of U.P., (2011) 6 SCC 725 : (2011) 2 SCC (L&S) 175] in the instant case certain additional posts have been included in the feeder cadre, thereby expanding the zone of consideration. It is not as if the writ petitioners or similarly situated candidates were totally excluded. At best, they now had to compete with some more candidates. In any case, since there was no accrued right nor was
9 (2017) 3 SCC 646
72
there any mandate that vacancies must be filled invariably by the law existing on the date when the vacancy arose, the State was well within its rights to stipulate that the vacancies be filled in accordance with the Rules as amended. Secondly, the process to amend the Rules had also begun well before the Notification dated 24-11- 2011.”
ANALYSIS
55. The post of Inspector, which is at the centre
stage of the controversy in Civil Appeal Nos. 1970-
1975 of 2009, is mentioned as the post of Inspector
(Ordinary Grade) in the 1979 Rules. The Feeder
Category, in regard to the post of Inspector, was:
a.Upper Division Clerks with five years’ service;
b.Upper Division Clerks with 13 years of total
service as Upper Division Clerk and Lower
Division Clerk, taken together subject to the
condition that they have a minimum of two years’
service in the Grade of Upper Division Clerk;
c.Stenographers (Senior Grade) with two years’
service;
d.Stenographers (Senior Grade) or Stenographers
(Ordinary Grade) with twelve years’ service as
Stenographer/Upper Division Clerk and Lower
73
Division Clerk, if any, taken together subject to
a minimum of two years’ service as Stenographers
(Ordinary Grade) or Upper Division Clerk Grade;
e.The next category, eligible was, Women Searchers
with seven years’ service in the Grade;
f.Draftsmen with seven years’ service in the Grade.
56. Later on, by an amendment, the post of Tax
Assistant was created out of the Cadre of Upper
Division Clerks (This must be referred to as the old
Cadre of Tax Assistants in contrast with the Cadre of
Tax Assistants as a result of restructuring and by
Rules dated 03.05.2003). The old Tax Assistants were
also, by virtue of Order dated 19.03.1988, rendered
eligible for consideration as Inspector.
57. On the other hand, the Data Entry Operators, a
Cadre, which was thought of and created to bring
about computerization in the Excise and Customs
Department, came into being and came to be governed
by the Rules made in the year 1992. There were four
Grades. The Entry Grade was Data Entry Operator Grade
‘A’, and Data Entry Operator Grade ‘A’ with six
years’ service, could aspire for promotion as Data
74
Entry Operator Grade ‘B’. Likewise, Data Entry
Operator Grade ‘B’ could aspire to be entitled as
Data Entry Operator Grade ‘C’. At the top of the
pyramid, was the post of Data Entry Operator Grade
‘D’.
58. It is seen from the above that the Data Entry
Operators were not eligible to be considered for
promotion as Inspector. The post of Inspector is a
Group ‘C’ post. The Data Entry Operators were also
Group ‘C’ but in the technical branch. The Upper
Division Clerks, Stenographers, Women Searchers,
Draftsmen, etc., who constituted the feeder
categories, were holding posts in the Ministerial
Category. The post of Inspector was a Group ‘C’ post
in the Executive Category. The holders of the post in
the Ministerial Cadre were in the Feeder Category for
promotion to the Executive post but holders of posts
of Data Entry Operators, though a Group ‘C’ post, but
being in the technical side, they constituted a
different and separate Cadre. There was no avenue for
them to get further promotions by getting promoted as
an Inspector.
75
59. According to the Data Entry Operators, they were
actually, after the period of computerization was
over, doing various other works and had gained
experience which entitled them to be considered for
promotion as Inspector. This issue apparently engaged
the attention of the Government. Government Decided
to bring about restructuring. Accordingly, the
decision regarding restructuring is seen captured in
the proceedings dated 19.07.2001. As to what is the
effect of the same, will be the heart of the
controversy. Hence, we deem it appropriate to dissect
the said proceedings in detail.
60. The Order dated 19.7.2001, recites that
Government has approved restructuring. It is further
stated that as a result of the restructuring, there
has been a change in number and nomenclature of the
various Grades and posts. The revised pay and
designation of the various posts at different levels,
in both the Customs and Central Excise Departments,
has been indicated in Annexure-1. The post of
Inspector is at Serial No.10. It refers to the post
of Inspector, Preventive Officer and Examiner. The
76
existing pay is shown as Rs.5500-9000. The
restructured post has been shown as Inspector. The
pay-scale remains the same. The sanctioned strength
is shown as 18053. The Notes are significant and they
read as follows:
“Notes:
1.The posts in the grade of Superintendents also include posts of SIO, AAD, IO of various directorates (Sl. No. 7).
2.The posts in the grade of Inspectors also include the posts of P.O. and Examiner and Intelligence Officers (Sl. No. 10).
3.The posts in the grade of AO also include the posts of ACAO and EAO (Sl. No. 12)
4.The existing posts in the cadres of Asst., Tax Asstt. UDC (Sp Pay), DEO Gr(C) and DEO Gr (B) have been merged into and redesignated as Sr. Tax Asstt (Sr. No. 19).
5.The existing posts in the cadres of UDC, DEO(A) and UDC (except 717 posts of LDC for the purpose of promotion of Group D) have been merged and redesignated as Tax Asstt. (neew) (Sl No. 20).
6.The cadre of OS has been abolished and the posts have been merged in the posts of A.O. (Sl. No. 12).
7.Other posts which exist in the department and are not reflected in the above table have been kept in their existing strength in the existing pay scales only.
8.Details of other posts are given in Annexure II (Sl. No. 15, 25, 30 and 33).”
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61. No doubt, at Serial No.4, the expression used in
existing posts ‘have been’ merged into and re-
designated as Senior Tax Assistant (New).
62. The post of Senior Tax Assistant is shown as
‘New’ with a pay-scale of Rs.5000-8000. The
sanctioned strength is shown as 3152. So also, the
post of Tax Assistant is shown as ‘New’. The
sanctioned strength is shown as 5525. The pay-scale
is Rs.4000-6000. Coming back to the body of the
communication, it is stated that all the posts at
different levels, as per Annexure-1, stand sanctioned
with immediate effect. It is next stated that
whenever there is a reduction in the number of posts
at any level, such reduction will be effective after
the existing incumbents are promoted to the higher
level or the post falls vacant on account of
retirement, etc. For the year 2001-2002, no Direct
Recruitment was to be made without approval of the
Ministry/Department as the Cabinet had approved a
one-time relaxation for filling-up of all the
vacancies by promotion in all the cadres. Next, it is
stated that the formation-wise distribution of posts,
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at different levels, will be notified separately. The
other posts included in the restructuring proposal
but where there is no proposal for alteration of the
scale or strength, were included in Annexure-2. The
post of Inspector does not figure in Annexure-2.
63. At first blush, on a perusal of the decision, as
embodied in the communication dated 19.07.2001, the
view, we may tentatively take, would be that
Government has not only approved the restructuring,
but it has intended it to be effective. It is not in
dispute that the post of Inspector was formerly the
post of Inspector/Preventive Officer/Appraiser. In
place of these three posts, there was only to be the
post of Inspector. In terms of the sanctioned
strength, it is common case that there was formerly
in excess of 22000 posts of Inspector. The number of
posts, in fact, came down to 18053 as a result of
restructuring. The restructuring has also resulted in
abolishing of certain posts, as for instance, the
post of O.S.. Certain posts came to be merged and new
posts have emerged. Of interest to us, in resolving
the dispute, are the cadres of Assistant, Tax
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Assistant, U.D. Clerk (Special Pay), Data
Entry Operator Grade ‘C’ and Grade ‘B’, which merged,
and the post of Senior Tax Assistant, emerged. In
place of the enumerated posts, as above, it was
contemplated that the post of Senior Tax Assistant
will take their place. The existing posts of U.D.
Clerk, Data Entry Operator Grade ‘A’ also underwent a
merger and, in their place, emerged the post of Tax
Assistant (New).
64. A perusal of the proceeding dated 19.07.2001 also
drives home the point that the posts in different
levels, consequent upon restructuring, have been
articulated in Annexure-1. What is more, they stood
sanctioned with immediate effect. These
circumstances, undoubtedly, do point to the
restructuring exercise being not one only in
principle but also to have effect immediately. Even
more, in this direction, is the further decision that
as a result of restructuring, there has been
reduction in the number of posts and if there is a
person, holding the post, the restructuring in the
form of reduction, was not to come into force except
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after the person holding the post was to either
retire or he was promoted to the next higher post. An
illustration would clarify the point. As noticed,
prior to the restructuring, there were more than
22000 posts of Inspector. The number of posts of
Inspector was reduced to a little over 18000. What
would happen to the persons who were holding the
posts of Inspector in excess of 18000, is, what is
provided in the order. The person holding the posts
of Inspector, in excess of the reduced sanctioned
strength, would continue to hold the post till either
retirement or he was promoted, whereafter, the post
would die a natural death. The expression used in
Note 4 also indicates that the posts were merged and
re-designated. Undoubtedly, these aspects do provide
circumstances for us to hold that the decision of the
Cabinet, as provided in the communication dated
19.07.2001, was not just a principle set in motion
towards achieving the target of actual restructuring,
but it itself exhaustively brought about the
restructuring per se.
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65. The next letter is dated 25.07.2001. Therein
addressing all Chief Commissioners of Customs/Central
Excise and Commissionerate besides Director Generals,
it is stated that the cadre restructuring proposal
has been approved. In addition to the communication,
a number of activities had to be initiated, including
the issuance of Customs and Excise notifications,
indicating jurisdiction and also distribution of
posts in various Grades among the Commissionerates
and Customs House. An implementation Cell was
constituted consisting of seven members. The next
communication is dated 10.9.2001. It reads as
follows:
“I am directed to say that the issue of holding of DPCs in respect of Group ‘B’ & ‘C’ posts as well as making direct recruitment to the various posts pending distribution of posts of various field formations is being undertaken by the Implementation Cell in pursuant to sanction issued by Board’s letter F.No. A-11019/72/99-Ad.IV dated 19.07.2001 conveying the approval of the Cabinet to the restructuring of Customs and Central Excise Department has been considered by the Board.
2. It is felt that if the DPCs for group ‘B’ & ‘C’ are conducted by the cadre authorities it may lead to widening of imbalances in promotion
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prospects or create imbalances. The Board have, therefore, decided that the holding of DPC of group ‘B’ & ‘C’ post may be frozen and no DPC may be held for group ‘B’ & ‘C’ post till the distribution of posts under various level is completed and instructions are issued by the Board in this regard.
3. As you are aware that Board have already imposed a ban for filling up of post of LDC and Sepoys vide their letter F.No.A-11012/27/2000-Ad.IV dated 10.04.2001. It is reiterated that these instructions may be strictly adhered to and it is further stated that no direct recruitment may be made to any grade till further orders of the Board/ Department of Revenue.
4. The receipt of this letter may please be acknowledged.”
(Emphasis supplied)
66. It may be noticed that by the said letter the
holding of DPC for Group ‘B’ and Group ‘C’ posts was
frozen till the distribution of posts under various
levels was completed and instructions were received.
The next communication is dated 19.09.2001.
“As you are aware, some reports have earlier been called from the field formations by this Directorate with regard to sanctioned and working strength of different cadres and additional requirements, if any, keeping in view the model structure of the new Commissionerates which was circulated (copy again enclosed for ready
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reference). It is observed that either reports have not been received of where received, there are some deficiencies. Many commissionerates have still projected requirements of OS, UDCs, Examiners, DEO etc. which cadres have already been merged into new cadres and will not exist under the new dispensation. Similarly some of the Commissionerates have accepted the model structure without considering the actual requirement. As stated in earlier communications, the model structure indicates average requirement for one Commissionerate and it may not be possible to apply it across the board. Airport and Preventive Customs Commissionerates may not require 19 or 12 Appraisers whereas they may need more Supdts. and Inspectors than indicated in the model structure. It is therefore, necessary to adjudge the actual requirement of staff of different cadres keeping in view the quantum and nature of work handled by the particular Commissionerates and the principles governing the cadre restructuring proposals which envisage the deptt. To be officer-oriented, technology driven with reduced manual processing of documents by greater use of computers and reducing interface with tax-payers. This means a reduction in man-power in general.
2. It is, therefore, requested that precise information in the proforma I to III annexed to this letter may please be provided. Proforma I relates to existing sanctioned strength prior to cadre review for each cadre. In case, any cadre which is existing but has been left out in the proforma the same may be added at the end of proforma. This
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proforma has to be in reference to cadres existing prior to the cadre restricting exercise. Proforma II seeks information on actual requirement of staff of each cadre which will exist after the coming into effect of the cadre restructuring proposal. While providing information in this proforma the following points should be carefully considered:
(i) Since new Zones are being created by bifurcating or trifurcating the existing Zone, the staff proposed in this proforma will be for the same overall jurisdiction for which staff indicated in proforma I was sanctioned. Any deviation may please be indicated as footnote to this proforma. This means where one zone has been divided into three zones, the staff strength of cadres not affected by the restructuring exercise would remain same for all three zones i.e. total strength of such cadre in three zones would be equal of strength in earlier combined zone.
(ii) Requirement in this proforma should be in the reference to cadres which will exist henceforth. For example, requirement of Sr. Tax Assistants should be adjudged with reference to the work earlier handled by Tax Assistants, Special Pay UDCs, DEOs Grade B and C as all these cadres have been merged into the cadre of Sr. Tax Assistants. Similarly requirement of AOs should include the requirement for work earlier handled by OS as the cadre of OS has been merged with cadre of AO. Similarly, all POs/Examiners/Inspectors will be designated as Inspector only. A chart showing the merger/abolition of cadres and increase/decrease in the no. of posts is enclosed.
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(iii) While indicating requirements for the Zone, it may be ensured that where no. of posts have been reduced the requirement of staff has to reduce proportionally for the Zone. For example, the number of Inspector level posts having been reduced from 21222 to 18053, the Zones’ sanctioned strength has also to be reduced in the same ratio. Similarly where posts have been increased (for example, superintendents and Appraisers), the requirement can be increased proportionately. In case of any deviation required in any Zone in this regard, full justification should be provided in a separate note. Since total no. of posts in any cadre cannot be more than posts approved for the country as a whole, the Chief Commissioners should consider the requirements projected work carefully. It may please be noted that purpose of this exercise is to allocate the staff already sanctioned to Zones/Commissionerates and not to consider sanction of additional staff. Proposals for additional staff should not therefore be made while furnishing the information.
(iv) Staff required for the Chief Commissioners’ office and for Commissioner(Appeal)/Adjn. should also be adjudged keeping in view the modern tools of administration available.
(v) Wherever requirement of any cadre for the new Zones/Commissionerates exceeds the staff managing the same jurisdiction at present, the proposal for additional staff should be supported by the study conducted by the S.I.U. If in any formation S.I.U. has recommended
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reduction in staff, the same should also be indicated.
3. Proforma III seeks information on staff sanctioned and required for handling Customs work falling in the jurisdiction of Central Excise Commissionerates under the proposals for re-organization forwarded by the Chief Commissioners. Requirement of staff projected must be supported by the statistics of work being handled by the Customs Division/ICD/CFS etc. The staff sanctioned/required this work should not be included in the data provided in proforma I and II and a confirmation to this effect recorded in the proforma. However, if no staff has been sanctioned for customs work earlier and the work was being managed by staff sanctioned for Central Excise work, this may be indicated in this proforma and staff sanctioned should be included in proforma I with suitable remarks. The staff required should be only with reference to designations which will be functional after implementation of the proposal.
4. In respect of each Commissionerate, the name of the cadre controlling Commissionerate should also be informed alongwith details of cadres controlled by them.
5. Since giving effect to the proposal of restructuring including promotions etc., is dependant on the information being sought, you are requested to ensure that carefully compiled information complete in all respects is made available within a week’s time.”
The chart is omitted.
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67. On 03.01.2002, the following communication is
seen sent:
“I am directed to refer to Board’s letter of even number dated 10.09.2001 imposing a ban on holding of DPCs for Group ‘B’ & ‘C’ posts. The Board have received representations against the aforesaid ban on promotions.
2. The matter has been considered by the Board and it has been decided that wherever the DPCs may also be filled up. Where the DPCs have not been held, the DPCs may be held on the basis of re-revised strength i.e. the strength existing before the cadre restructuring and the resultant vacancies may be filled up.
3. Action may be taken on priority basis under intimation to the Board.”
68. In proceeding dated 02.04.2002, promotion was
effected to the post of Tax Assistant from the post
of U.D. Clerk. According to Shri C.U. Singh, this was
by way of filling-up the posts in terms of Order
dated 03.01.2002. Further proceedings to be noticed
is dated 05.06.2002. Therein reference is made to
19.07.2001 while notifying the revised sanctioned
strength at different levels consequent to approval
of cadre restructuring. It is further stated that the
allocation of staff to the zones Commissionerates,
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Director General and Directorate at different levels
has been decided by the Board and approved by the
Government as detailed in the enclosed folder. The
allocation superseded all earlier Notifications in
respect of Cadre categories in the enclosed folder
separately. All the Chief Commissioners and other
Head of Departments were required to carefully study
the detail of reorganisation of the formation and to
bring to the notice of the Board any discrepancy that
may require review or may not have been taken into
account for corrective action. Cadre control was to
vest to the respective Commissioners in the
particular zones and it is further stated that the
ban on direct recruitment was to continue till
31.12.2002. The ban was to applicable only to posts
including in the cadre restructuring. Finally, in
paragraph 8, it is stated as follows:
“The detailed instructions/orders/ recruitment rules governing the manner of filling up of the vacancies at all levels will be issued separately. No vacancy in respect of the posts included in the cadre restructuring should be filled up till such time as further orders are issued.”
(Emphasis supplied)
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69. It may be noted at once that though there is
case for the respondents that the ban on
restructuring was lifted by letter dated 03.01.2002,
such contention appears to be categorically belied by
the prohibition against filling-up of any vacancy in
respect of posts included in the cadre restructuring,
till such time, as further orders are issued. Though
vacancies may have arisen, which could be filled-up
under the 1979 Rules, this appears to be a case where
a conscious decision was taken not to fill-up the
vacancies in the wake of the restructuring process
which was undertaken by the Government. Though a
contention is taken that the post of Inspector is not
part of the cadre restructuring, we are of the view
that there may not be merit in the said contention.
The post of Inspector emerged as re-designated post
in place of the erstwhile post of
Inspector/Preventive Officer/Appraiser. More
importantly, that it was a part of the restructuring,
is clear from the fact that the number of posts fell
from a little over 22000 to a little over 18000.
Therefore, the post of Inspector was a post which can
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be treated as included in cadre restructuring. The
taboo against filling-up of the vacancy, is clearly
reflected in the communication dated 05.06.2002.
On 26.6.2002, urgent direction is issued to hold DPC
to the post of Superintendent of Central Excise and
Superintendent of Customs. Therein, it is, inter
alia, stated as follows:
“I am further directed to say that while drawing up the panel for promotion to the cadre of Superintendents of Central Excise from the Grade of Inspectors of Central Excise and Superintendents of Customs (Preventive) from the grade of Preventive Officers, the vacancies arising on account of the cadre restructuring scheme as also regular vacancies arising on account of retirement etc., during the year 2002- 2003 may be taken into account after observing the procedure for DPC etc. However, posts indicated in the cadre restructuring scheme shall be filled up only after necessary orders are issued by the Ministry in this regard.
I am also directed to draw your attention to this Ministry’s letter F.No.A. 32012/9/89-Ad.II B dated 26.06.1990 (Copy enclosed) and to say that this year orders of promotion instead of being issued on the last working day of June may issued on the 1st working day of July 2002.”
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70. The next letter to notice is the letter dated
19.09.2002. Therein, after referring to letter dated
26.06.2002, it is stated that it was decided to
initiate the process for filling-up vacancies that
have arisen on account of cadre restructuring in all
remaining cadres up to Grade ‘B’. It was directed to
ensure that apparently DPC was convened in respect of
all Grades for the change of number of posts, as also
Grades, where revised Recruitment Rules have been
circulated. On 23.09.2002, promotion
orders in respect of Superintendents were allowed to
be issued. On 28.10.2002, the
Draft Recruitment Rules for Group ‘C’
post of Inspector and Senior Tax Assistant was
communicated to all Chief Commissioners, both, Customs
and Central Excise. It was further stated that
Notifications notifying the Rules will be issued
shortly. Direction was given to start the process of
DPC. Thus, it could be said that by the issuance of
this communication, the Government decided to proceed
with the recruitment by promotion to the post of
Inspector.
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71. A perusal of the communication dated 28.10.2002,
reveals the following:
All chief Commissioners were favoured with
Draft Recruitment Rules for the Group ‘C’ post
of Inspector (Central Excise and Land
Customs), Inspector (Examiner) and Inspector
(Preventive Officers). Besides the Draft
Recruitment Rules for the post of Senior Tax
Assistant, as approved by the Ministry, was
also dispatched to the Chief Commissioners. It
is specifically stated that the Notifications,
notifying the Rules, will be issued shortly.
The Chief Commissioners were told that they
may initiate necessary action to process for
DC (apparently DPC). The next sentence is of
crucial significance. It reads as follows:
“You may however await issue of
notification before issue of any order
of promotion based on these Rules.”
72. This communication establishes further, the
following aspects:
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Restructuring the post of Inspector,
contemplated under the order dated 19.07.2001,
had not yet come into being. This is because
there is reference to the post of Inspector
(Central Excise & Customs), Inspector
(Examiner) and Inspector (Preventive Officer).
If the post of Inspector, as contemplated
under the Order dated 19.07.2001, had already
come into existence with the issuance of the
Order dated 19.07.2001, there was no occasion
to continue to refer to pre-designated posts
from which the post of Inspector emerged.
73. Still further, what was obviously contemplated
was that the post of Inspector was to be filled-up
after the process of restructuring was over. In
other words, the Rules relating to Inspector and the
Rules relating to recruitment of Senior Tax
Assistants, was to be brought into force
simultaneously. This conclusion appears inevitable
from the circumstance that the Chief Commissioners
were directed to await issuance of Notification
notifying the Rules before orders of promotions were
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issued based on the Rules which were the Draft
Recruitment Rules. It is not indicated in the Order
dated 28.10.2002 that promotion to the post of
Inspector was to be made under 1979 Rules. What was,
in fact, contemplated was that the process, viz., the
holding of the DPC for the post of Inspector, was to
begin and operationalised under the Draft Rules but
the actual orders of promotion were to be issued only
after the Rules were actually brought into force. The
Draft Recruitment Rules for the Tax Assistant was
also sent by letter dated 06.11.2002. By letter dated
14.11.2002, it is directed as follows:
“I am directed to refer to Minister’s letter F.No.A-11013/01/2002-AdIV dated 19th September 2002 regarding holding of DPC’s in all grade where Recruitment Rules exist, as also in grades where revised recruitment rules have been circulated. In terms of Para 2 of the said letter, it was directed to hold the DPC’s by 30th September, 2002 and keep the list ready for issue. It was also clarified that promotion orders may only be issued on receipt of further directions from Ministry.
2. In view of the above, you are requested to issue the promotion orders in respect of remaining Group ‘B’, ‘C’ and ‘D’ posts as sated below:-
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(i) promotion orders in respect of Sepoy, Havaldar, Head Havaldar, Tax Assistant, Senior Tax Assistant and Inspector of Central Excise/Preventive Officer/ Examiner of Customs may be issued on the basis of Recruitment Rules after allotment of GSR No by the Government of India Press, Wherever not yet allotted.
(ii) DPC in respect of Appraisers and Administrative Officer may be held on the basis of existing Recruitment Rules and promotion orders may be issued.
(iii) DPC in respect of remaining grades except DOS L-II may be held on the basis of existing Recruitment Rules and Promotion orders may be issued by 25.11.2002.
(iv) Promotion in the grade of DOS L-II may be made only after the new recruitment rules are circulated by the Ministry.”
(Emphasis supplied)
74. In the Order dated 14.11.2002, it is
specifically, inter alia, ordered that promotion
orders in respect of the post of Inspector (Central
Excise)/Preventive Officer/Examiner of Customs may be
issued on the basis of the Recruitment Rules after
the allotment of GSR Number by the Government of
India Press. Thus, the green signal was given to go
ahead with the issuance of promotion order for the
post of Inspector, inter alia, based on the
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Recruitment Rules, after the allotment of the GSR,
which means the Notification of the Rules.
75. What actually happened was, however, as follows:
The Inspector Rules and the Senior
Tax Assistant Rules were not published and
brought into force on the same date. The
Inspector Rules came to be finalised and
published on 29.11.2002. It is brought
into force on 07.12.2002. The STA Rules,
though published on 16.01.2003, was
brought into force on 20.01.2003.
WHEN CADRE RESTRUCTURING TOOK PLACE
76. The next question, however, which would arise as
to when was the cadre restructuring actually
effectuated. In this regard, we have already noticed
the contents of the communication dated 19.07.2001.
We have also pointed out the circumstances which
tends to indicate that not only the Cabinet took a
decision to bring about restructuring in the Central
Excise and Customs Department in principle but
evidencing an actual sanctioning of posts with
immediate effect in various cadres. We have also
97
noticed how the Government has provided that in case
of reduction in strength, as a result of the
restructuring, persons holding posts in excess of the
revised and reduced strength, were permitted to
continue till their promotion or retirement, etc.. We
have noticed the language used in Note 4 also. The
time is now ripe for us to have a look at the
Statutory Rules. The contention of the respondents
and the finding of the High Court is that
restructuring came into effect only with the issuance
of the Statutory Rules in the case of Senior Tax
Assistants on 16.01.2003, which was published in the
Official Gazette on 20.1.2003. Therefore, the actual
restructuring became a reality only on 20.01.2003,
runs the argument of the respondents.
77. Inspector Rules, 2002 came into force on
07.12.2002. The Senior Tax Assistant Rules came into
force with effect from 20.01.2003. In Column 12 to
the Schedule to the 2002 Inspector Rules, which deals
with how promotion is to be effected; Clause (a)
contains, apparently, those categories, which were
among the feeder categories under the 1979 Rules. In
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fact, Clause (a) itself recites by selection
from those candidates working in the pre-restructured
cadre. No doubt, the words ‘pre-structured’ is added
by Corrigendum in 2003. Clause (b) provides for
selection from those candidates working in the
restructured cadre. The third Feeder Category is to
operate, failing the method of recruitment specified
under clause(b). It is apposite that we notice, at
this juncture, Note 1. For the purpose of
convenience, it is recapitulated again. It reads as
follows:
In case of recruitment by promotion/ deputation/absorption, grade from which promotion/deputation/absorption to be made.
12 Promotion: (a) By selection from those candidates working in the following restructured cadres: Note 1: Promotion under Clause (a) above shall be only operative for a period of two years from the date on which the restructured cadres mentioned under Clause (b) above comes into existence.
The service rendered under the new grade in the restructured cadres shall be counted towards considering the eligibility for promotion under Clause (a) above.
78. It is strenuously argued before us on behalf of
the respondents that Note 1 reveals the Legislative
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intent that the feeder categories, mentioned in
Clause (a), would be given the right exclusive in
nature, thereby excluding those categories in Clause
(b). This exclusive right, it is pointed out, was to
last only for a period of two years. We may shift
focus also to the STA Rules of 2003. We may advert
to it as much may turn on its purport:
“5. Initial constitution.-(i) All the persons appointed on the regular basis at the time of commencement of these rules to the Grade of Assistant, Tax Assistant, Upper Division Clerk (Special Pay), Data Entry Operator Grade B’ and ‘C’ shall be deemed to have been appointed as Senior Tax Assistants under these rules. The service rendered by them before commencement of these rules shall be taken into account for deciding the eligibility for promotion to the next higher grade.
(ii) Assistants (Rs. 5000-8000) and Data Entry Operator Grade ‘C’ (Rs. 5000-8000) are being redesignated as Senior Tax Assistants in the same scale of pay. Therefore, the Assistants and Data Entry Operator Grade ‘c’ shall be placed enblock senior to the other categories. However, their inter-se placement shall be done according to the date from which they had actually been appointed to these grades on regular basis subject to the condition that their inter se placement in their respective category shall not be altered.
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(iii) The Data Entry Operator Grade ‘B’ (4500-7000) and Tax Assistants (4500- 7000) have been placed in their higher scale of 5000-8000 and they shall be placed below the Assistant and Data Entry Operator Grade ‘C’ and their inter-se-placement shall be fixed in accordance with the date of regular appointment to the respective grade subject to the condition that their inter-se-placement in respective category shall not be disturbed.
(iv) Upper Division Clerk with special pay shall be placed below Assistant, Data Entry Operator Grade ‘C’, Data Entry Operator Grade ‘B’ Tax Assistants.
(v) The present employees would be required to pass the required or suitable departmental examination, as specified by the Competent Authority, from time to time, in Computer application and relevant procedures within two years falling which they would not be eligible for further increments.”
79. We may notice that under the 2003 STA Rules, Rule
5 contemplated the initial constitution of the Cadre
of Senior Tax Assistants. It was to consist of the
former categories of Tax Assistant, U.D. Clerk
(Special Pay), Data Entry Operator Group ‘B’ and ‘C’.
The future method of recruitment was by way of 100
per cent promotion from Tax Assistants, as provided
in Column 12 of the said Rules. It is also necessary
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to notice Rule 4 of the Tax Assistant Rules 2003,
which was brought into force with effect from
05.05.2003.
“4. Initial constitution:- (1) The person appointed on regular basis and holding the post of Upper Division Clerk and Data Entry Operator Grade A on the commencement of these rules shall deemed to have been appointed as Tax Assistant under these rules and the service rendered by such persons in the respective posts before commencement of these rules shall be taken into account as regular service rendered on the post of Tax Assistant for the purpose of promotion etc.
(2) The person holding the post of Data Entry Operator Grade-A appointed under these rules as Tax Assistant, shall, within two years, from the date of such appointment as Tax Assistant, pass the Departmental Examination as conducted by the competent authority, failing which he shall not be entitled to get any further increment.
(3) Any person, who holds a post of Lower Division Clerk on regular basis and falls within the seniority list as determined by the appointing authority at the commencement of these rules shall, on passing the Departmental Computer Proficiency examination conducted by the appointing authority, be deemed to have been promoted with effect from date of passing such examination on the post of Tax Assistant.
(4)The Upper Division Clerks and Data Entry Operator Grade -A shall be
102
placed en-block senior, and their inter se placement shall be fixed in accordance with the date of regular appointment to the respective grade subject to the condition that their inter se placement in the respective grade shall not be disturbed.
(5) Lower Division Clerks shall be placed below Upper Division Clerks and Data Entry Operator Grade -A.”
80. The dispute, as to when the restructuring was
completed, must be resolved on a conspectus of the
decision dated 19.07.2001 and the subsequent
decisions, as expressed in communications which we
have adverted to, and the combined effect of all
these Rules.
81. Now, turning back to Note 1 to the 2002 Inspector
Rules, we notice that promotion under Clause (a) was
to be operative for a period of two years from the
date on which the restructured Cadre in Clause (b)
comes into existence. If the interpretation sought to
be placed by the appellants is accepted, and we are
to hold that the restructured cadre of Senior Tax
Assistant came into force with effect from
19.07.2001, the result would be that promotion under
Clause (a) would be limited by a period of two years
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from 19.07.2001. In other words, no promotion could
be ordered from the Feeder Category mentioned in
Clause (a) in Column 12 of the 2002 Inspector Rules
after 18.07.2003. This also means that promotions
could be, therefore, effected during the period
commencing from 19.07.2001. This produces the
anomalous result that promotions are to be
countenanced under the 2002 Rules, retrospectively
from 19.07.2001. What is more, according to the
appellants, promotions were banned during the period.
This, in our view, completely militates against the
idea that the restructured Cadre came into being from
19.07.2001. We are not oblivious and we have indeed
expressly articulated the circumstances from
communication dated 19.07.2001 which probablised the
appellant’s contention that restructuring became a
reality from 19.07.2001. But, we, at this juncture,
must also notice that the actual distribution of
posts in different formations was postponed. It may
not be in apposite, at this juncture, to also notice
another factual aspect. There is a definite case for
the respondents that the Data Entry Operator Grade
104
‘B’ and ‘C’ continued as such and they were only re-
designated as Senior Tax Assistant or Tax Assistant
on the enforcement of the 2003 Rules and not before
such enforcement. In fact, it was also not seriously
disputed before us that this was indeed the case on
the ground. We may also find light from the STA
Rules. Rule 5 declares that “all the persons
appointed on regular basis at the commencement of the
Rules in the Grade of Assistant, Tax Assistant, U.D.
Clerk (Special Pay), Data Entry Operator Grade ‘B’
and Grade ‘C’, shall be deemed to have been appointed
as Senior Tax Assistant under these Rules”. No
doubt, the Rule contemplated that the persons to be
deemed to have been appointed as Senior Tax Assistant
under the 2003 Rules, were the categories, which we
have already indicated. What is more relevant is,
they are referred to as the persons appointed at the
commencement of “these Rules”. The words used are
“persons appointed”. The intention appears to be to
indicate that the persons were appointed and working
on the commencement of the Rules, which is on
20.01.2003. It is those persons, who were referred
105
to by the designation, which were the posts which
were held by them prior to the restructuring. In
other words, appellants, who were working as Data
Entry Operator Grade ‘B’, upon being promoted in the
year 2000, were indeed persons who were appointed on
regular basis as Data Entry Operator Grade ‘B’ as on
20.01.2003, when the Rules, admittedly, were brought
into force.
82. We find further support for the view that the
appellants became Senior Tax Assistant upon Rules
being brought into force from the further limbs of
Rule 5. Sub-Rules (ii), (iii) and (iv) deal with the
issue of inter se seniority of the different
erstwhile restructured categories from which the
designated category of Senior Tax Assistant was born.
Those Assistants, who were drawing salary of pay
scale of 5000-8000, and Data Entry Operator Grade
‘C’, drawing the same pay scale, were re-designated
as Senior Tax Assistants in the same scale. They were
to rank at the top of the seniority list of the newly
created posts of Senior Tax Assistants. Just below
them were put the categories of Data Entry Operator
106
Grade ‘B’ and Tax Assistants, both drawing the pay
scale of 4500-7000, and they have been placed in the
higher pay scale of 5000-8000 and they were to be
placed below the Data Entry Operator Grade ‘C’.
Similarly, at the bottom of the pyramid, there is the
post of Upper Division Clerk with special pay, who
were to be placed below all the above categories as
aforesaid.
83. We also bear in mind that the language used in
Note 1, in Column 12 of the 2002 Inspector Rules. It
provides that the promotion in Clause (a) was to be
operative for a period of two years from the date on
which the restructured cadres, mentioned under
Clause (b) above, comes into existence. Had it been
the case where the restructured cadre in Clause (b)
had already come into existence, by virtue of order
dated 19.07.2001, the Law Giver would have used
language indicating the past tense. The Law Giver,
thus, contemplated that the restructured cadre in
Clause (b), which includes cadre of Senior Tax
Assistants, had not come into existence and it was to
107
come into existence. It came into existence, indeed,
in the future, viz., on 20.01.2003.
84. We are, thus, of the view that on a consideration
of the Government Orders and, more importantly, the
Statutory Rules that the conclusion appears to be
inevitable that restructured cadre actually came into
force in the cadre of Senior Tax Assistant with the
Rules being brought into force on 20.01.2003. Quite
apart from the fact that this is the legal
interpretation that flows, we are also supported by
the fact on the ground that the appellants appeared
to continue till after the Rules were brought into
force with the designation as Data Entry Operators
Grade ‘B’.
A perusal of Rule 5(v) of the STA Rules 2003 would
also show reference to ‘present employees’ and they
were to pass the departmental examination ‘within two
years’. Failure was to result in their being rendered
ineligible for future increments. Certainly, the
period of two years would commence only from
20.01.2003. If so, the ‘present employees’, including
the appellants continued as Data Entry Operator Grade
108
‘B’ till 20.01.2003. The view that the STA Cadre
emerged only on 20.01.2003, is supported by official
understanding, as reflected in proceedings dated 21-
04-2003. The principle of contemporanea expositio is
apposite in the facts.
APPELLANTS RIGHTS AS SENIOR TAX ASSISTNATS ON RESTRUCTURING
85. Having found that restructuring was effective
from the date of the promulgation of the Statutory
Rules in case of Senior Tax Assistant w.e.f.
20.01.2003, and also having found that there was a
ban on carrying out promotions under the earlier
Rules, as evident from a perusal of communications
dated 10.09.2001, 03.01.2002 and 05.06.2002, and
thus, it manifested a conscious decision on the part
of the Government not to fill the vacancies in
accordance with the earlier Recruitment Rules, viz.,
1979 Rules, the question arises as to what is the
nature of the right which the appellants had. It must
be remembered that the appellants filed the Original
Application before the Tribunal taking exception to
the Notice dated 05.11.2002. Now, let us analyse the
reasoning of the Tribunal with reference to the case
109
set up by the parties. The case of the appellants
must be understood as follows:
The restructured cadre has come into
existence on 19.07.2001.
Promotion to the post of Inspector could be
made only from the restructured cadres while
so the draft recruitment rules came to be
issued on 28.10.2002.
86. In the said Rules, preference was sought to be
given to the pre-structured cadres, which included
the old tax assistants with a certain number of
years. It was Clause (a) to Column 12 of the 2002
Inspector Rules, which was alleged as unconscionable
and violative of Articles 14 and 16 of the
Constitution of India. It was the further complaint
that Note 1 in Column 12 of the 2002 Inspector Rules
was also flawed insofar as the persons in the pre-
structured cadre, viz., those falling in Clause (a),
were enabled to steal a march by being promoted,
taking into consideration their service in the new
Grade in the restructured Cadre for the eligibility
for promotion under Clause (a). The only Cadre, which
110
was eligible for promotion after the order dated
19.07.2001, was the restructured Cadre, including the
Cadre of Senior Tax Assistants, ran the argument. 87. The Tribunal proceeded on the basis that the
restructuring became complete with the issuance of
the order dated 19.07.2001. It must be noted that the
Original Application came to be filed on 19.11.2002
at a time when the Inspector Rules had not even been
finalized as the Rules came to be finalized only on
29.11.2002 and, in fact, brought into force till
later on 07.12.2002. Undoubtedly, the Note
contemplated, giving persons in Clause (a), viz.,
those falling in the pre-restructured cadre, the
benefit of taking into consideration the service
rendered in the restructured Cadre, for being
promoted as Inspector. The persons falling in the
restructured Cadre, were not conferred with such
advantage. However, by the time the Original
Application came to be heard, the Senior Tax
Assistants Rules 2003 came into force with effect
from 20.01.2003. Under Rule 5 of the 2003 Rules, the
persons working as Data Entry Operator Grade ‘B’,
inter alia, stood re-designated as Senior Tax
111
Assistants and they were also given the benefit of
reckoning the past service and calculating the
qualification of experience of two years under the
Inspector Rules, 2002. In fact, the Tribunal has also
taken note of the 2003 Rules. Both the persons in the
pre-structured cadre and those in the restructured
cadres, were, by virtue of Note 1 to Column 12 to the
2002 Rules and Rule 5(i) of the Senior Tax Assistants
Rules 2003, respectively, were given the benefit of
counting service as provided therein. The Tribunal,
in fact, has gone on to find that the Senior Tax
Assistants under Rule 5(i) of the 2003 Rules were
entitled to reckon their service as Data Entry
Operator Grade ‘B’ for eligibility for promotion as
Inspector. The Tribunal goes on to find that the
unified restructured cadre of Senior Tax Assistants
alone would be eligible for promotion as Inspector.
The integrated seniority is to be worked out in terms
of Rule 5 of the 2003 Senior Tax Assistant Rules.
This is based on the premise that with effect from
19.07.2001, the restructuring of Senior Tax Assistant
came into force and all the earlier Cadres stood
112
merged. We notice also the following findings by the
Tribunal:
The Tribunal noticing the contention of
the respondents that the selection process
initiated on 05.11.2002 has been finalized
from categories other than of the employees
i.e. Data Entry Operator Grade ‘B’ and ‘C’ and
the existing vacancies were filled-up, it was,
thereafter, found by the Tribunal as it is now
found that the appellants were also eligible,
the Original Application was to be disposed of
by directing the appellants be considered
eligible for promotion after considering the
service rendered by them as Data Entry
Operator Grade ‘B’. The Original Application
was accordingly disposed of directing the
appellants be considered for promotion based
on the years of service on the post of Data
Entry Operator Grade ‘B’ after allowing them
to appear for the examination contemplated in
Note 2 under the 2002 Inspector Rules. The
further relief granted was to direct to
113
promote them if they were successful and to
fix the seniority based on Rule 5. The
declaration which was sought for by the
appellants in paragraph 8(c) of the Original
Application, which we have already extracted,
was granted.
88. Thus, the Original Application has been allowed
in part. It is necessary to notice that the effect of
granting the said relief and also the effect of not
granting the reliefs in paragraph 8(b). Granting of
the Relief 8(c) would mean that this Court would also
have to accept that under the 2002 Inspector Rules,
it is only the restructured Cadre, which would be
entitled for promotion to the cadre of Inspector. To
put it differently, the persons falling in Category
(a), which corresponds to feeder categories, under
the 1979 Rules, would not be entitled for promotion
as Inspector.
89. It is now necessary to look at their prayer,
i.e., 8(b) and the effect of not granting any relief
thereunder. Prayer 8(b) was sought by the appellants
to set aside the Recruitment Rules communicated vide
114
28.10.2002, as confirmed vide Gazette of India
Notification dated 29.11.2002, incorporating the
unconscionable conditions under Clause (a) and Note 1
of Column 12 of the 2002 Inspector Recruitment Rules.
This prayer is also based on the restructuring
process, having effect from 19.07.2001. The Tribunal
has not granted the relief in paragraph 8(b) of the
Original Application. This means that the persons in
Category (a) of Column 12 of the Inspector Rules,
cannot be affected. The result is that it exposes the
fallacy in grant of Relief 8(c). In fact, there are
two basic flaws. In the first place, as we have
noticed, the restructuring did not come into effect
on issue of communication dated 19.07.2001. The
restructuring came into effect only with the issuance
of Rules, for reasons, which we would have already
explained. This by itself takes away the entire basis
of the Tribunal’s Order. Secondly, the Tribunal has
not declared the Statutory Rule infirm, which was the
specific relief sought for by the appellants in
Relief 8(b). In other words, Clause (a) of Column 12
and the Note, in the 2002 Inspector Rules impugned on
115
the one hand, continues on the Statute Book, whereas,
the declaration is purportedly granted under
paragraph 8(c), which necessarily involves declaring
that only persons re-designated under the
restructured cadres in Clause (b) as Senior Tax
Assistants, inter alia, would be entitled to be
considered for promotion as Inspector of Central
Excise and Customs. In fact, the Order of the
Tribunal at Chandigarh also did not involve granting
any exclusive right to the persons in the
restructured Cadre falling in Clause (b). The
decision of the Bombay High Court also does not
reflect any such reasoning. It is well-settled that
when Statutory Rules are challenged, they are upheld,
or if warranted, declared ultra vires or read down,
if possible. The Order of the Tribunal is specific
that what is granted, is the relief contained in
paragraph 8(c) of the Original Application.
Resultantly, Clauses (a) and (b) continued to be on
the Statute Book. The Tribunal has rather allowed the
Original Application partly and found that the
appellants are also entitled to be considered for
116
promotion as Inspector. In Arriving at this
conclusion, the Tribunal has drawn support
undoubtedly from the views expressed by the Central
Administrative Tribunal, Chandigarh, the Central
Administrative Tribunal, Madras and the High Court of
Bombay.
WHETHER STA COULD ADD SERVICE AS DATA ENTRY OPERATORS AND WHETHER PERSONS IN CLAUSE (A) HAD AN EXCLUSIVE RIGHT FOR TWO YEARS?
90. What is to be the eligibility condition flowing
from the requirement in Clause (b) that Senior Tax
Assistants should have put in two years’ service in
the Grade. It is the contention of the respondents
that what is contemplated by the Law Giver is that
only persons mentioned in Clause (a) to Column 12,
who were incidentally persons, who fell in the feeder
category under the 1979 Rules, are to be considered
for filling-up vacancies for a period of two years,
and it is therefore their contention that the right
of persons mentioned in Clause (b) arises only after
the expiry of two years, and till then, the persons,
who are qualified in Clause (a), are alone to be
considered during these two years. It is also seen
117
that the use of the word ‘Grade’ is referred to, to
contend that appellants, who were working as Data
Entry Operator Grade ‘B’, were not in the same Grade,
in terms of the pay-scale to which they became
entitled upon the restructuring coming into effect
w.e.f 20.01.2003. In other words, appellants, who
were on a lower pay-scale than the Senior Tax
Assistants, and thus only after 20.01.2003, when the
actual restructuring became a reality, the appellants
would commence working in the Grade, meaning the post
with the scale of pay attached to the post of Senior
Tax Assistant.
91. On the other hand, the case of the appellants is
that a perusal of the Rule 5 of Senior Tax Assistant
Recruitment Rules, 2003, would show that the
appellants were entitled to take into consideration
the service which was rendered by them prior to 2003.
We also notice another aspect, viz., there is the
case for the respondents that Note 1 to Column 12
contemplates that the service rendered by persons,
falling in Clause (a) in the restructured cadre,
could be considered for the purpose of calculating
118
the period required under Column 12. Therefore, an
attempt is made to contend that the provisions of
Rule 5 must also be understood in the said vein. Let
us look at the issue with concrete examples:
(i) An U.D. Clerk is eligible to be considered
for promotion as Inspector under Clause (a).
He has to, however, put in certain number of
years.
(ii) The U.D. Clerk, who has less than requisite
service as on 20.01.2003, in order that he be
considered for promotion as an eligible
person under Clause (a), it is quite clear
that he can add the service after 20.01.2003
as Senior Tax Assistant to the previous
service and make a claim for being
considered. The latter part of Note 1 to
Column 12, in our view, is only to clothe
persons falling in Clause (a) with the right
to add the service in the restructured Cadre.
But that is not to say that Rule 5 of the
Senior Tax Assistant Recruitment Rules, 2003,
has the same object.
119
92. Coming back to the issue, as to whether a person
falling within the four walls of Rule 5 of the 2003,
Rules can stake a claim for counting the previous
service prior to 20.01.2003, we are of the view that
the appellants are right that they are entitled to
count the previous service. The words used in Rule 5
are unambiguous and clear. In this regard, we must
also deal with the yet another contention based on
the differences between Rule 5 of the Senior Tax
Assistant Recruitment Rules, 2003 and Rule 4 of the
Tax Assistant Rules, 2003. It may be true that there
is some difference but, in our view, the words used
differently in the two provisions, are not meant to
take away the right, which was conferred on persons
who were on restructuring to be designated as Senior
Tax Assistants and Tax Assistants.
93. In Rule 5, what is contemplated is that the
service rendered by Data Entry Operators Grade ‘B’
and ‘C’, inter alia, before commencement of the Rules
is to be taken about for eligibility for promotion to
the next higher grade. No doubt, in Rule 4, of the
Tax Assistant Rules, the Rule Maker has become more
120
articulate. They have referred to the words like
‘respective post’, before commencement of Rules and
‘regular service’ which expressions are conspicuous
by their absence in Rule 5 of the Senior Tax
Assistant Rules. Better wisdom prevailed on the Law
Giver in the course of few months to attain clarity
in thought and expression but we would not be
gleaning the intention of the Law Giver, if we were
oblivious to the context and the object with which
the entire exercise of restructuring was carried out.
They would also amount to introducing an element of
discrimination between the Senior Tax Assistants and
the Tax Assistants in the conferring of benefits.
Of foremost importance is that the view we have taken
is warranted by even the plain words used in Rule 5.
Rule 5 clearly indicates that the service which was
rendered by a Data Entry Operator Grade ‘B’ and ‘C’,
inter alia, prior to the commencement of the Rules,
would be considered for promotion. This leaves us in
no doubt that the intention was to allow the Data
Entry Operator both Grade ‘B’ and ‘C’, inter alia, to
tag their previous service that is prior to
121
20.01.2003 for the purpose of calculating the
requisite period of service under the 2002 Inspector
Rules. It would appear that what was contemplated was
that the Inspector Rules and the STA Rules would be
brought into force at the same time. If it had so
happened, the following consequences would have
followed. Not only would STA would be a feeder
category but STA would have been able to count their
previous service as Data Entry Operator Grade ‘B’,
inter alia. Still further, under Note 1, promotion
under Clause (a), was to be operative for a period of
two years, from the date the restructured cadre,
under Clause (b), was to come into existence. Apart
from indicating that the restructured cadre ‘was to
come into force’ and, therefore, it had not come into
force as on 19.07.2001 as contended by the Data Entry
Operators, the promotion from Clause (a) being
predicated on the point of time when the restructured
cadre came into force, if the STA Rules were also
brought into force from 07.12.2002, the service
rendered by persons under the restructured Grade
122
could have been availed of by persons in Clause (a)
from 07.12.2002.
94. As regards the argument that under the 2002
Inspector Rules, persons in Clause (a) were given an
exclusive right to be promoted for a period of two
years, we see little merit in the same. Clause (c) of
Column 12 provides for promotion from the categories
thereunder, in the absence of persons falling in
Clause (b). No such rider is found in Clause (b). If
the STA Rules had been brought into force on
07.12.2002, then, it is clear that adding two years
as Data Entry Operator Grade ‘B’, the appellants
would certainly be eligible, particularly, keeping in
mind the intent in Order dated 28.10.2002. There can
be doubt that nothing stands in the way of appellants
and others similarly situated being considered from
20.01.2003 by adding the service as Data Entry
Operator Grade ‘B’. Both, persons in Clause (a) and
persons in Clause (b),
subject to being possessed of qualifications, could
compete for the vacancies. The right of those in
Clause (a), would come to an end from 19.01.2005.
123
95. The effect of STA Rules, 2003 coming into force
only on 20.01.2003 qua vacancies that existed prior
to 20.01.2003, the effect of promotion made from
other categories, and the direction by the Tribunal
to consider appellants for promotion and apply Rules
as to seniority.
96. There can be no doubt that the STA Rules came
into effect on 20.01.2003. The restructured cadre of
STA became a reality from 20.01.2003.
97. The problem, however, arises as what is to be
done qua vacancies of Inspector which were
purportedly filled-up as on 20.01.2003 pursuant to
Notice dated 05.11.2002 which was impugned in O.A.
1362 of 2002. The Tribunal has not interfered with
the notice dated 05.11.2002 but it has found that it
was not in accordance with the Rules (apparently
Inspector Rules 2002 which superseded the 1979
Rules). But this is again premised on the
restructuring becoming a reality with effect from
19.07.2001. This, we have found to be erroneous.
98. The Tribunal notices the contention of
respondents that selection has been finalised for
124
categories other than Data Entry Operator Grades ‘B’
and ‘C’ and existing vacancies were filled-up.
Thereafter, the Tribunal, on the basis that it found
appellants were also eligible, directed appellants to
be considered taking into consideration their service
as Grade ‘B’ and with opportunity to take the exam.
If they were found successful and selected as
Inspector, suitable seniority was to be assigned
based on Rule 5.
99. Here, it is necessary to notice that persons in
Clause (a), under the 2002 Rules, could be promoted
for a period of two years from the date the
restructured categories under Clause (b) came into
force. Thus, the promotion involving 2002 Rules from
Clause (a) could be for a two year from 20.01.2003 as
the restructured category came into force only on
20.01.2003, even according to the respondents. Thus,
for both categories in Clauses (a) and (b) (STAs),
their eligibility under 2002 Rules, commenced only
from 20.01.2003.
100.If so, the question would be the effect of
promotion already made as noted by the Tribunal
125
itself. As on 05.11.2002, the 1979 Rules governed
promotions. The status of the draft Recruitment Rules
is no longer res integra. While, promotion can be
based on draft Recruitment Rules, it cannot be done,
if the draft Rules are in the teeth of existing
Statutory Rules. In this regard, we may notice the
following discussion in Union of India through Govt.
of Pondicherry and another v. V. Ramakrishnan and
others 10:
“28. Valid rules made under proviso appended to Article 309 of the Constitution operate so long the said rules are not repealed and replaced. The draft rules, therefore, could not form the basis for grant of promotion, when Rules to the contrary are holding the field. It can safely be assumed that the principle in Abraham Jacob; (1998) 4 SCC 65 : 1998 SCC (L&S) 995, Vimal Kumari; (1998)4 SCC 114: 1998 SCC(L&S) 1018 and Gujarat Kishan Mazdoor Panchayat; (2003)4 SCC 712 : 2003 SCC (L&S) 565 that draft rules can be acted upon, will apply where there are no rules governing the matter and where recruitment is governed by departmental instructions or executive orders under Article 162 of the Constitution."
101.The Tribunal granted relief by giving the
declaration under 8(c), which we have found
10 2005(8) SCC 394
126
unwarranted. The High Court has found that regarding
the vacancies prior to 07.12.2002, it is to be
filled-up as per the 1979 Rules.
102.Thus, it is clear that vacancies were filled- up
as per notice dated 05.11.2002 from persons falling
under Clause (a), who corresponded to the feeder
category in the 1979 Rules. The appellants have not
laid any challenge to the Order of the Tribunal.
103.It is to be remembered that the ban on direct
recruitment was to come to an end on 31.12.2002.
There were 242 vacancies of Inspectors in Hyderabad
Commissionerate. It is true that under letter dated
28.10.2002, and even read with letter dated
14.11.2002, what was contemplated was promotion under
the draft Recruitment Rules for Inspector and STA.
Promotion orders were to be made only after GSR
Number were made for the Draft Rules, meaning
thereby, after it was finalised. They were intended,
as already found, to be operated at the same time,
thus, rendering both categories in Clauses (a) and
(b), to be considered. We are of the view that having
regard to the fact that vacancies were not filled-up,
127
as can be seen from communications dated 10.09.2001
and 05.06.2002, in the light of the restructuring
that took place in the Department, it would appear
that a conscious decision was taken to not fill-up
the vacancies arising from the restructuring based on
1979 Rules. Instead, communication dated 28.10.2002
clearly would show that the vacancies were to be
filled-up, based on the proposed new Recruitment
Rules. This being the case, the High Court was in
error in proceeding on the basis that the principle
in Y.V. Rangaiah (supra) would apply.
104.Till 07.12.2002, the STA was not even in Feeder
Category. We have also held that the STA Cadre is
born on 20.01.2003. There is a case for the
respondents that the ban on direct recruitment (which
is also a method of appointment) was to come to an
end. There was a need to have Inspectors in a larger
number of vacancies. The STA Cadre could not have
been used to fill the vacancies. The finding that
from 19.07.2001, the restructured Cadre came into
being, is unsustainable. In such circumstances,
though it may be true, intention was to fill-up the
128
vacancies after both sets of Rules were
operationalised, promotions were made. As to whether
it is legal, the answer can be that promotion, as per
extant Rules, given in vacancies prior to the new
Rules, is recognized. This is not a case where the
Authority was denying promotion to vacancies based on
the earlier Rules. We also notice that based on such
promotion, further promotions have been given. The
appellants were directed to be considered for
vacancies, which were filled-up after. We cannot, in
the circumstances, be persuaded to hold that the
Tribunal was right in directing the respondents to
revise the seniority qua promotion made earlier.
LEGALITY AND CORRECTNESS OF HIGH COURT DIRECTING VACANCIES TO BE FILLED WHICH EXSISTED PRIOR TO 07.12.2002 105.The High Court has left open the question about
entitlement to promotion to vacancies after
07.12.2002. It has directed all vacancies, which are
prior to 07.12.2002, to be filled-up as per the 1979
Rules. While, we agree that the STA cadre was born on
20.01.2003, clearly, the whole purpose was to
simultaneously operate the Rules, both relating to
129
Inspector and STAs. This would have resulted in STA
being considered with the experience they had as Data
Entry Operator Grade ‘B’ also. This, as already
noticed, was a case where the Authority clearly
intended to fill-up the vacancies of Inspector under
the new Recruitment Rules. However, the vacancies,
which were filled-up, cannot be subjected to a review
based on Rules relating to seniority in Rules 5(i) of
the STA Rules, based on promotion orders on dates,
when on the dates, on which the vacancies stood
filled-up, the appellants were not even in the cadre.
106.But the High Court was not right in directing
filling-up of vacancies prior to 07.12.2002, based on
the 1979 Rules, as after the 2003 Rules came into
force, going by the intention of the Authority, the
right to promotion would be based on the new Rules,
even if the vacancies arose prior to the new Rules.
That is to say, when the High Court disposed of the
matter, if any vacancy remained to be filled-up in
the Cadre of Inspector, then, as the STA Rules had
come into existence on 20.01.2003, the STAs armed
with the right to add service as Data Entry Operator
130
Grade ‘B’, were entitled to be considered. However,
it is here that the impact of the matter, having been
pending in this Court for more than a decade, and, in
the meantime, the judgment being implemented and
further promotions being made, cannot be lost sight
of, even in an Appeal, which is maintained by grant
of Special Leave, as in this case. It is open to the
Court to decline to interfere. We bear in mind the
principles laid down by this Court in Taherakhatoon
(D) By Lrs. v. Salambin Mohammad 11 and would not
disturb the direction to fill-up the vacancies which
arose prior to 07.12.2002, as directed.
VACANCIES OF INSPECTOR WHICH AROSE AFTER 07.12.2002
107.As noted, the High Court has left open the
question about entitlement to vacancies after
07.12.2002. The STA rules came into force on
20.01.2003. The restructured cadre of STA came into
force on that said day. We have already found that
STAs are entitled to count their previous service as
Data Entry Operators Grade ‘B’ for the purpose of
promotion under 2002 Inspector Rules. Even, persons
11 (1999) 2 SCC 635]
131
in Clause (a) of the 2002 Inspector Rules, would be
entitled to be considered for promotion under 2002
Rules from the date on which the restructured cadre
in Clause (b) came into force. Thus, both persons in
Clauses (a) and (b)(STA Cadre) became entitled to be
considered for promotion under the two sets of Rules
with effect from 20.01.2003. Certainly, the
appellants having worked as Data Entry Operator Grade
‘B’ are entitled to add the period of service as Data
Entry Operators Grade ‘B’. Thus, vacancies of
Inspector, to be filled-up by promotion, must be
filled-up by considering both on the basis of the
seniority, under Rule 5 of the 2003 STA Rules. The
appellants would be entitled also to be considered
for promotion based on the same on the basis of the
entitlement, as aforesaid.
CIVIL APPEAL NO. 1976 OF 2009
108.The appellants challenge the common judgment
passed by the High Court in Writ Petition No. 2378 of
2005 and Writ Petition No. 45 of 2005. The appellants
filed this Appeal with the leave of the Court as they
were not parties to the Writ Petitions. The Writ
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Petitioners, two each in the two Writ Petitions, were
the four applicants (hereinafter referred to as ‘the
applicants’) in O.A. 1040 of 2003 filed before the
CAT, Hyderabad.
109.The case in brief, set up by the four applicants
before the Tribunal, was as follows:
Applicant nos. 1 and 2 were appointed as
Lower Division Clerk (L.D.) and they were working
as such. Applicant nos. 3 and 4 were appointed as
L.D. Clerks and were working as U.D. Clerks.
Applicant nos. 1 and 2 set the claim for
promotions as U.D. Clerk under the Recruitment
Rules of 1979. Applicant nos. 3 and 4, on the
other hand, claimed promotion as Tax Assistant
under the said Rules. There is reference to the
various orders, which we have already referred to
in connection with the post of Inspector,
including order dated 19.07.2001. It is the
further case that the respondents who, it may be
noted, were official respondents, had conducted
DPC for all other cadres upto Inspectors and
issued promotion orders. Only with regard to the
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post of Inspector, promotion orders were not
issued before 31.12.2002 in view of the stay
passed in O.A. 1362 of 2002. The stay was vacated
on 31.12.2002 and the promotion orders were
issued on the same day. It is further stated that
promotions were given to the extent of 214 on
31.12.2002. Due to the delay, U.D. Clerks were
not being considered for promotion as Tax
Assistants and L.D. Clerks for U.D. Clerks. There
is discrimination. Meanwhile, new Recruitment
Rules, i.e., STA Rules 2003 and Tax Assistant
Rules 2003, which we have already referred to,
have come into force in the process of
restructuring and re-designating of the posts.
The said Rules are prospective in nature. The old
Rules prevailed till the new Rules came into
force. Even if the DPC is conducted after
31.12.2002, the vacancies that will be considered
would be only those which have arisen on or
before 31.12.2002. The restructuring cannot take
away the accrued rights. They sought promotion as
per the old Rules. A direction was sought to
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promote them under the Rules as U.D. Clerks and
Tax Assistants from the date of their eligibility
and availability of vacancies with all
consequential benefits.
110.In their reply, the stand taken by the
respondents to the O.A. was as follows, inter alia:
Since restructuring was directed, it was
further directed that no vacancy included in the
restructuring, should be filled-up. The STA Rules
2003 and the Tax Assistant Rules 2003 came into
force. On the publication of the said
Notification of the STA Rules of 2003 on
20.01.2003, further promotions were regulated as
per the Notification. Under the Tax Assistant
Rules 2003, under Section 4, all the U.D. Clerks
were deemed to have been re-designated as Tax
Assistants and their promotions have to be
regulated further in the said cadre only. As far
as L.D. Clerks were concerned, under the 2003 Tax
Assistant Rules, on passing departmental
examination, they were to be deemed to have been
promoted as Tax Assistants. Thus, the stand was
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that Applicant nos. 1 and 2 would, on passing
departmental examination under the 2003 Rules,
become Tax Assistant, whereas, Applicant nos. 3
and 4, who were U.D. Clerks, were deemed to have
been appointed as Tax Assistants in the very same
pay-scale and they have to work out the
promotions under the said cadre. Delay was
attributed to court cases. It was denied that
Department has not followed instructions in Order
dated 19.07.2002 as all the vacancies, which
arose before the restructuring, were duly filled-
up under the old Rules. It is lastly pointed out
that the chain vacancies in the Inspector cadre,
upon filling up the post of 373 posts of
Superintendent, were filled-up by following the
Recruitment Rules notified on 29.11.2002
superseding the earlier Recruitment Rules.
Filling-up of the post was done by from those
candidates working in the pre-structured cadre.
The consideration of the pre-structured cadre was
to be operative for two years from the date on
which the restructured cadre came into force. The
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said promotions were part of restructuring
following the amended Rules. The Draft
Recruitment Rules were also notified for the
restructured Cadre and, as such, the contention
of the applicants that the said promotions were
done following the earlier Rules and as such they
were entitled to be considered based on the
earlier Recruitment Rules, was pointed as
untenable and liable to be rejected (Thus, it may
be noted that the stand taken in this O.A. by the
official respondents was the persons who were
promoted as Inspectors, were give promotions in
terms of their being part of the pre-structured
cadre). The Tribunal dismissed the O.A. by Order
dated 10.12.2004 after noticing the contentions
and noticing the arguments based on Y.V. Rangaiah
(supra) among the other decisions and found that
there is no case for grievance. Noticing that
with regard to one of the grievances, viz., need
to pass ministerial staff examination, it was
already redressed by deleting this requirement
for promotion as Senior Tax Assistant. Through
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proceedings dated 04.06.2001, the further
contention relating to seniority was also dealt
with by noticing that since the date of their
entry into the feeder cadre would be one of the
relevant factors and it had not been finalised,
the applicants could represent against the
seniority. It also drew support from another
order passed by Tribunal in two other O.A.s dated
15.10.2004 (O.A.s 834-835 of 2009) and found that
the issue involved was one and the same and
agreed with it. It was found that the applicants
had been placed on the higher pay-scale.
111.The High Court, in the two Writ Petitions, filed
by the four Applicants, allowed the same drawing
support from the judgment rendered in the case
relating to the Inspectors and it found that
promotions to the post of U.D. Clerk and Tax
Assistant was to be made as per the old Rules in
respect of the vacancies which arose prior to
05.05.2003. Substantially, the contention, appellants
have taken, is based on Dr. Ramulu (supra). The
contention is also that the intention and the
138
conscious decision of the Government was not to fill-
up any vacancies by way of 100 per cent promotions
until the amended Recruitment Rules were notified in
the Official Gazette. There is also a case for the
appellants that the order of the High Court runs
counter to the judgment of the Bombay High Court and
the orders of the Tribunal which we have already
referred to in connection with other cases.
112.Under the 1979 Rules, on the basis of an
amendment, the post of Tax Assistant (old) was
incorporated by GSR 314 dated 12.07.1996. Thereunder,
post of Tax Assistant (old) was included in the 1979
Rules. Promotion to the post was to be from the post
of U.D. Clerk with three years’ service subject to
their passing a departmental exam with minimum marks
of 40 per cent. There are other rights given to
Senior Clerks under the Note. We have already
extracted the Tax Assistant Rules 2003. It is the
appellants case that it is established law that
vacancies created due to cadre restructuring shall be
filled in accordance with new Recruitment Rules.
There is reference, in fact, to order dated
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26.09.2005, implementing the orders of the High
Court.
113.Under the 1979 Rules, the post of U.D. Clerk was
to be filled-up 50 per cent from direct recruitment
and 50 per cent by promotion. One of the feeder
categories was L.D. Clerks with seven years’ service
which was relaxable up to five years. The second
Feeder Category was Women Searchers recruited prior
to 09.05.1975 with five years’ combined service as
Women Searcher and L.D. Clerk and who have passed
departmental or promotional exam.
114.It may be noted that the 1979 Rules, insofar as
it related to the post of U.D. Clerks and Tax
Assistants, continued to remain in force even after
the promulgation of the Inspector Rules, 2002 and the
Senior Tax Assistant Rules. It is when the Tax
Assistant Rules were made in supersession of the 1979
rules so far as it related to the post of U.D. Clerk
and L.D. Clerk that the 1979 Rules ceased to apply.
Thus, 1979 Rules continued to be in force in regard
to the post of U.D. Clerk and L.D. Clerk till
05.05.2003.
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115.Under the 2003 Tax Assistant Rules, brought into
force w.e.f. 05.05.2003, as contended by the official
respondents before the Tribunal, the persons working
as U.D. Clerks, were to be established as initial
cadre of Tax Assistants. So also, the L.D. Clerks,
upon passing the examination, were to become Tax
Assistants. The posts of U.D. Clerk and L.D. Clerk
are Group ‘C’ posts. No doubt, the ban, which was
imposed on direct recruitment, was to continue till
31.12.2002 (See Order dated 19.09.2002). By Order
dated 28.10.2002, which we have already extracted,
the draft Recruitment Rules for Inspector and Senior
Tax Assistants was communicated and the process was
to be set in motion and promotion was to await the
issue of Notification.
116.As far as the post of Tax Assistant is concerned,
by the order dated 06.11.2002, all the Chief
Commissioners were forwarded the draft Recruitment
rules for Tax Assistants which was approved by the
Ministry. The Commissioners were to initiate
necessary action for the process of DPC, etc. The
issue of any order passed under the draft Tax
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Assistant Recruitment Rules was to await issue of
Notification of the said Rules. However, on
14.11.2002, it ordered, inter alia, that DPC in the
remaining Grades except DOSL-222 may be held on the
basis of the existing Recruitment Rules and the
promotion orders issued by 25.11.2002.
117.As far as the post of L.D. Clerks and old Tax
Assistants is concerned, the vacancies, which existed
as on 06.11.2002, were to be filled-up under the
existing Recruitment Rules (See letter dated
14.11.2002). The orders were to be issued by
25.11.2002. By 25.11.2002, the Tax Assistant Rules
were not even finalised, leave alone brought into
force. The Tax Assistant Rules came into force only
by publication on 03.05.2003 and brought into force
two days thereafter, i.e., on 05.05.2003. Going by
letter dated 14.11.2002, the principle that vacancies
must be filled-up in accordance with the existing
Rules, would appear to apply. The intention of the
Authority would also appear to be the same as is
evident from Clause (3) of Order date
14.11.2002.
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118.In such circumstances, there is no scope for any
ambiguity and we are unable to find fault with the
order of the High Court.
SUMMARY OF CONCLUSIONS IN C.A. NOS.1970-1975 OF 2009 119.Summary of Conclusions in C.A. Nos. 1970-1975 of
2009, is as follows:
1)Promotion to the post of Inspector was governed
by the 1979 Rules till 07.12.2002. 2) Under the 1979 Rules, Data Entry Operators were
not among the feeder categories for promotion as
Inspector.
3)By 19.07.2001, Cabinet approved restructuring of
certain posts including the post of Inspector.
The number of posts of Inspector fell from a
little over 22000 to a little over 18000.
Thereunder, the post of Data Entry Operator Grade
‘B’ among other categories, were merged and the
cadre of Senior Tax Assistants emerged. However,
the restructured cadre of Senior Tax Assistants,
did not come into being. 4) The restructured Cadre of Senior Tax Assistants
was born with the bringing into force of the
Senior Tax Assistant Rules 2003, on 20.01.2003.
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Data Entry Operators Grade ‘B’, among other
categories, were re-designated as Senior Tax
Assistants under Rule 5.
5) The Inspector Rules 2002, was brought into force
on 07.12.2002 superseding the 1979 Rules relating
to Inspectors.
6) The post of Senior Tax Assistant, which was not
among the feeder categories under the 1979 Rules,
became one of the feeder categories for promotion
as Inspector, under Inspector Rules, 2002 under
Clause (b) of Column 12.
7) There was a ban of promotion to the posts of
Inspector. This is clear from communications
dated 10.09.2001, 03.01.2002 and 05.06.2002. The
communication dated 28.10.2002 read with
communication dated 14.11.2002, establish that
the
Draft Recruitment Rules which were finalized on
29.11.2002 and brought into force on 07.12.2002
as far as Inspectors are concerned and Draft
Recruitment Rules finalized and brought into
force on 20.01.2002 as far as Senior Tax
144
Assistants are concerned, were to be basis for
promotion to the post of Inspector. As per Order
dated 28.10.2002, Departmental Promotion
Committee (DPC), was to operate, based on the
draft rules but no promotion orders were to be
issued till the draft rules were finalized. With
order dated 04.11.2002 even the promotion orders
were permitted. The authority apparently
contemplated simultaneous bringing into force of
the Inspector Rules and the STA Rules.
8)The High Court was in error in holding that it
has to be necessarily held that the vacancies
which arose prior to the revised Recruitment
Rules coming into force has to be filled-up under
then existing Rules (the 1979 Rules) relying upon
case law including Y.V. Rangaiah (supra). There
was a conscious decision taken to not fill-up
vacancies based on the restructuring, and what is
more, letters dated 28.10.2002 and 14.11.2002
show that promotion to the post of Inspector was
to be effected based on the new recruitment
rules.
145
9) It is while so, that in the Hyderabad
Commissionerate, by Notice dated 05.11.2002,
persons falling under Clause (a) of Column 12 of
the ‘Draft Inspector Rules’ who also corresponded
to the feeder categories under the ‘extant’
Statutory Rules, the 1979 Rules, alone were
called for selection as Inspector.
10) The benefit of reckoning service under Note 1 to
categories in Clause (a) would be available only
after the restructuring came into effect which
was on 20.01.2003. This also indicates that the
powers that be contemplated simultaneous
operation of the ‘Inspector Rules’ and the Senior
Tax Assistant Rules.
11) However, the Inspector Rules and the Senior Tax
Assistant Rules were enforced with a gap of about
six weeks.
12) The appellants even proceeding on the basis that
they were to be treated as Senior Tax Assistant
as on 07.12.2002, were not having the two years’
experience required under the 2002 Inspector
Rules.
146
13) With the 2003 Senior Tax Assistant Rules brought
into force on 20.01.2003 under Rule 5(1), the
appellants who were working as Data Entry
Operators Grade ‘B’ could take into consideration
their service as Data Entry Operators Grade ‘B’
for reckoning the period of two years stipulated
under the 2002 Inspector Rules. In this regard,
the finding of the Tribunal is correct.
Appellants in O.A. have stated that they were
promoted as Data Entry Operator Grade ‘B’ in
April 2000. If so, their service as such would
count and even as on 07.12.2002, they would have
2 years’ service as contemplated under the 2002
Rules. As on 20.01.2003, certainly, they would be
eligible to be considered for promotion as
Inspectors.
14) The Tribunal not having granted prayer 8(b), the
Draft Recruitment Rules, 2002 relating to
Inspectors as finalized which was impugned
remained intact. The Tribunal clearly erred in
granting the declaration, as sought for in
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paragraph 8(c), recognizing exclusive right to
the restructured Cadre.
15) The restructuring Order under letter dated
19.07.2001, fructified and became complete and
effective relating to the post of Senior Tax
Assistant only on 20.01.2003. The findings to the
contrary by the Tribunal stood correctly set
aside by the High Court.
16) The Tribunal has not interfered with the
promotion already granted to persons drawn from
the categories other than the Senior Tax
Assistant pursuant to Notice dated 05.11.2002.
17) Ban of Direct Recruitment was to end on
31.12.2002. In respect of promotion made earlier
and not interfered with, the Tribunal could not
have directed review of seniority based on later
promotions as Inspector. The appellants cannot be
given seniority based on later promotions qua
promotions given, which cannot be termed illegal,
when as on the date of earlier promotions,
appellants were not even in the cadre. Promotion
from Senior Tax Assistant could have been made
148
only 20.01.2003 at the earliest. Even the
categories in Clause (a) could have been promoted
under the 2002 Inspector Rules, vide Note 1 only
for two years starting from the date the
restructured Cadre in Clause (b) come into force,
i.e., 20.01.2003.
18) We reject the contention that persons in Clause
(a) of Column 12 of the Rules, who were also in
the feeder categories for promotion under 1979
Rules, had an exclusive right to be considered for
promotion for a period of two years.
19) While promotions can be made based on Draft
Recruitment Rules, it cannot be so made, if the
Draft Rules are in the teeth of existing Statutory
Rules [V. Ramakrishnan and others (supra)]. In
this case, however, under Orders dated 28.10.2002
and 14.11.2002, what was contemplated was
processing by DPC under the Draft Recruitment
Rules and issue of the promotions orders after the
Draft Rules were finalized.
20) However, till 07.12.2002, under the 1979 Rules,
being also feeder categories under the said rules,
149
those in Clause (a) Column 12, 2002 Inspector
Rules could be promoted. While it may be contrary
to what was contemplated by the Central Authority
(as evident from letters dated 28.10.2002 and
14.11.2002) promotions were made, which could not
be termed illegal. Even the Tribunal has not set
aside the promotions.
21) The High Court has directed the filling-up of
vacancies prior to 07.12.2002 as per the 1979
Rules. In this regard, having regard to the fact
that the vacancies were not filled-up as per the
ban, as can be seen from 10.09.2001 and
05.06.2002, and it was specifically contemplated
under letter dated 28.10.2002 that vacancies
arising from restructuring be filled-up, as per
the new Recruitment Rules, the principle in Y.V.
Rangaiah (supra) may not apply and it was the
Rules as on date of filling-up the vacancies,
that would count. As on the date of the High
Court Order, the STA Rules 2003, had come into
force on 20.01.2003. Thus, vacancies existing
prior to 07.12.2002 and which were not filled-up,
150
must be filled-up by considering STA (Appellants)
including their service as Data Entry Operators
Grade ‘B’.
22) But it is here that the impact of the matter
remaining pending, and in the meantime,
implementation of the judgment and what is more,
further promotions being made cannot be lost
sight of. We bear in mind the principle laid down
in Taherakhatoon (D) By Lrs. (supra) and would
not disturb the directions to fill-up vacancies
which arose prior to 07.12.2002, as directed.
23) However, in case of vacancies of Inspector,
which arose after 07.12.2002, the appellants
would, undoubtedly, have a right to be
considered as explained hereinbefore. In regard
to such vacancies, the matter must be looked
into and seniority fixed, based on Rule 5 of the
STA Rules. The persons working in Clause (a) are
also entitled to be considered for a period of
two years from 20.01.2003 under the Inspector
Rules to be considered for promotion.
RELIEF IN CIVIL APPEAL NOS. 1970-1975 OF 2009
151
120.Civil Appeals Nos. 1970-1975 of 2009 are disposed
of as follows:
The restructured cadre of Senior Tax Assistants
came into force on 20.01.2003. Appellants are not
entitled to have seniority determined in respect of
vacancies of Inspector which arose prior to
07.12.2002. The appellants are eligible to be
considered for promotion from 20.01.2003 and they are
entitled to add their service as Data Entry Operator
Grade ‘B’ for the purpose of the 2002 Inspector Rules
and considered for vacancies to be filled by
promotion, which arose after 07.12.2002. The persons
in Clause (a) under Column 12 of the 2002 Rules, are
also entitled to be considered for two years from
20.01.2003. Seniority is to be considered based on
Rule 5 of the STA Rules. The exercise, as above, if
not carried out already shall be carried out. Further
promotions based on the above will be granted.
However, we direct that the promotions shall be
notional where promotions have already been effected,
however, entitling the parties to seniority and
152
pensionary benefits. The above exercise shall be
completed at the earliest.
121.Civil Appeal No. 1976 of 2009 will stand
dismissed.
122.There shall be no order as to costs in all the
appeals.
.......................J. (SANJAY KISHAN KAUL)
......................J. (K.M. JOSEPH) NEW DELHI, FEBRUARY 05, 2020.
153