DIRECTOR TRANSPORT DEPARTMENT UNION TERRITORY ADMINISTRATION OF DADRA AND NAGAR HAVELI SILVASSA Vs MR. ABHINAV DIPAKBHAI PATEL
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-004665-004665 / 2019
Diary number: 17303 / 2017
Advocates: SHREEKANT N. TERDAL Vs
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Non - Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.4665 of 2019 [ Arising out of S.L.P. (Civil) No. 16421 of 2017 ]
Director Transport Department Union Territory Administration of Dadra and Nagar Haveli Silvassa & Ors.
.... Appellants
Versus
Mr. Abhinav Dipakbhai Patel …. Respondent
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The judgment of the High Court directing appointment
of the Respondent as Assistant Motor Vehicle Inspector by
allowing his Writ Petition is the subject matter of the above
Appeal. The Respondent belongs to “Dhodia” caste which is
recognized as a Scheduled Tribe category in the State of
Gujarat as well as in the Union Territory of Dadra and Nagar
Haveli. He holds a caste certificate which was issued by the
concerned competent authority in the State of Gujarat. He
shifted his residence from Gujarat to the Union Territory of
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Dadra and Nagar Haveli. He owns a residential
accommodation in the Union Territory and has a Voter’s I.D.
card to show that he was a resident of Dadra and Nagar
Haveli.
2. An advertisement was issued on 25.10.2014 calling for
applications for filling up two posts of Assistant Motor
Vehicle Inspectors, one of them reserved for the Scheduled
Tribe category. It was made clear in the advertisement that
all Indian citizens could apply for appointment to the post.
However, persons having ‘Domicile’ in Dadra and Nagar
Haveli would be given weightage. Candidates claiming to
be members of a Scheduled Tribe were required to furnish
an attested copy of the certificate issued by the competent
authority stating that he/ she belongs to the Scheduled Tribe
community. The Respondent applied for selection to the
post of Assistant Motor Vehicle Inspector and after scrutiny
of 114 applications that were received, it was found that
three candidates belonging to the ‘General’ category and
two from the ‘Scheduled Tribe’ category were eligible. The
respondent appeared in the written examination on
01.07.2015. To his surprise, the Respondent found that the
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result of the written examination for the Scheduled Tribe
vacancy was not announced while announcing the result for
the unreserved post on 11.07.2015. As there was no
response to the representations made by him regarding his
non-selection to the post of Assistant Motor Vehicle
Inspector, he approached the National Commission for
Scheduled Tribes, Govt. of India. The National Commission,
being convinced that the Respondent was a resident of the
Union Territory of Dadra and Nagar Haveli and that he
belongs to a Scheduled Tribe category, directed the
representative of Dadra and Nagar Haveli to seek a
clarification from the Ministry of Home Affairs, Govt. of India
and appoint the Respondent thereafter. The Ministry of
Home Affairs, Govt. of India clarified that the Respondent
was eligible for appointment and advised the concerned
authority to take appropriate action as per the directions
issued by the National Commission for Schedule Tribes.
After a series of correspondence between the Government
of India, Union Territory of Dadra and Nagar Haveli and the
National Commission, an order was passed on 25.07.2016
by the National Commission directing the Appellants to
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issue a letter of appointment in favour of the Respondent.
Since no action was taken to appoint the Respondent, he
was constrained to file a Writ Petition in the High Court of
Judicature at Bombay.
3. On behalf of the Appellants, it was submitted before
the High Court that a policy was framed by the Union
Territory of Dadra and Nagar Haveli on 01.09.2006 by which
it was decided that the local candidates from open category
had to provide ‘Domicile’ certificate. Insofar as the reserved
categories are concerned, only local candidates would be
considered. The said policy was modified on 26.12.2013
only in respect of ‘Domicile’ relating to open category
candidates. It was also contended on behalf of the
Appellants that there can be no difference between
migrants of the Scheduled Tribe from one State to another
and from one State to a Union Territory. As there was a
separate Presidential Order issued for notifying the
Scheduled Tribes in Dadra and Nagar Haveli, migrants
cannot claim the benefit of reservation in the Union
Territory. While referring to the weightage given to local
candidates, the Appellants submitted that 20 marks were
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given for local candidates in the selection process which
apply equally to the open category and the reserved
category candidates. However, the Appellants maintained
that the benefit of reservation under the Scheduled Tribes
category was restricted only to local candidates and not
migrants.
4. The High Court was not impressed with the submission
of the Appellants that the members of the Scheduled Tribe
category from outside the Union Territory were excluded
from consideration for appointment to the public post in the
Union Territory in the reserved category. Weightage of
marks given to local candidates in the selection indicates
that outsiders were not excluded from consideration,
according to the High Court. The Respondent was found to
be a resident of the Union Territory of Dadra and Nagar
Haveli and though he migrated from the State of Gujarat, he
was entitled to be considered for appointment as a reserved
category candidate. On the basis of the said findings, the
High Court directed the Appellants to appoint Respondent as
Assistant Motor Vehicle Inspector with effect from the date
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of appointment of other candidates from the same selection
process.
5. The learned counsel appearing for the Appellants
referred to various circulars which indicate the policy of the
Union Territory that the reservation was applicable only to
the locals and not to the migrants. He argued that the
benefit of reservation can only be claimed by a person who
is domiciled in the Union Territory. According to him,
residence of at least 10 years is required for a person to be
considered for appointment on a public post as a Scheduled
Tribe. To justify the action of the Union Territory in refusing
to appoint the Respondent, he relied upon the judgment of
this Court reported in Action Committee on Issue of
Caste Certificate to Scheduled Castes and Scheduled
Tribes in the State of Maharashtra and Another v.
Union of India & Another,1 S. Pushpa and Others v.
Sivachanmugavelu and Others,2 Puducherry
Scheduled Caste People Welfare Association v. Chief
Secretary to Government, Union Territory of
1 (1994) 5 SCC 244 2 (2005) 3 SCC 1
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Pondicherry and Others,3 and Bir Singh v. Delhi Jal
Board and Others.4
6. The learned Senior Counsel appearing for the
Respondent referred to the Office Memorandum issued by
the Union Territory to argue that there is a clear indication
from the Memorandum that there is no exclusion of
Scheduled Tribes of other States from being considered for
appointment to a public post in the reserved category. The
local candidates were given the benefit of weightage which
applies to Scheduled Tribes as well. Amongst the four
candidates who were found eligible and who participated in
the written examination, the Respondent secured the
highest marks and was eligible for being appointed in the
unreserved post according to the law laid down by this
Court. Even as per the Office Memorandum dated
26.12.2013, which pertains to the direct recruitment in
group ‘C’ posts, the Scheduled Tribe candidates who were
selected on their own merit without relaxed standards shall
be appointed in the posts earmarked for the open category.
The learned Senior Counsel argued that it is settled law that
3 (2014) 9 SCC 236 4 (2018) 10 SCC 313
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a resident of the Union Territory is entitled to be considered
for appointment to the public post as a reserved category
candidate. He cannot be deprived of the status as a
member of a reserved category candidate only on the
ground that he is a migrant. It was submitted that there is
no doubt that the Respondent had been residing in the
Union Territory for six years before the date of the
advertisement. He referred to the judgment of this Court in
Bir Singh (supra) to argue that the law laid down in
Pushpa’s (supra) case has not been disturbed.
7. By the Constitution (Dadra and Nagar Haveli)
Scheduled Tribes Order, 1962, the President declared
“Dhodia” caste as a Scheduled Tribe in relation to the Union
Territory of Dadra and Nagar Haveli regarding members
thereof who are residents in that Union Territory. A circular
was issued by the Appellants on 10.07.1995 by which the
benefit of reservation in Government offices for Scheduled
Castes/ Scheduled Tribes candidates would continue in
respect of persons who were appointed prior to 01.01.1990
and a separate decision shall be taken for future
appointments. Persons belonging to Scheduled Castes/
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Scheduled Tribes domiciled in the Union Territory
Administration of Dadra and Nagar Haveli are to be
considered for appointment to public posts in reserved
categories as per the Office Memorandum dated
01.09.2006. The said notification was in respect of direct
recruitments to group ‘C’ and ‘D’ posts. While reiterating
that the benefit of reservation for appointment to public
posts shall be restricted to those castes/ tribes included in
the notification applicable to the Union Territory, in the
Letter to the Ministry of Home Affairs dated 13.09.2013, it
was conveyed that priority/preference shall be given to the
locals. It is not disputed that the said priority shall be
applicable to candidates belonging to open category as well
as reserved categories. The Government of India approved
the said proposal regarding weightage/preference to local
people in direct recruitment in respect of Group ‘B’, ‘C’ and
‘D’ posts. The Government of India was of the opinion that
exclusive reservation for local people would be
unconstitutional. Thereafter, a decision was taken by the
Union Territory of Dadra and Nagar Haveli that weightage of
20 additional marks shall be given to the locals in both open
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and reserved categories for direct recruitment to category
‘C’ posts in the Union Territory. According to the
advertisement, a candidate applying in the reserved
category should produce a certificate issued by the
competent authority. All Indian citizens were eligible to
apply for selection to the post of Assistant Motor Vehicle
Inspector and the candidates were informed about the
weightage to be given to the locals.
8. In Marri Chandra Shekhar Rao v. Dean, Seth G.S.
Medical College and Others5 the Petitioner belonged to
‘Gouda’ community in the State of Andhra Pradesh which
was recognized as a Scheduled Tribe in the Presidential
Order issued for the said State. He applied for admission in
a medical college in the State of Maharashtra and claimed
the benefit of reservation. ‘Gouda’ community was not
recognized as a Scheduled Tribe in the Presidential Order
issued for the State of Maharashtra, and on that ground he
was denied the benefit of reservation. It was held by this
Court that he had no legal right to claim benefit of
reservation in the State of Maharashtra as his community
5 (1990) 3 SCC 130
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was not included as a Scheduled Tribe in the Presidential
Order issued for the State of Maharashtra.
9. Appointments of Selection Grade Teachers made by the
Directorate of Education, Government of Pondicherry was
the subject matter of a judgment of this Court in S. Pushpa
(supra). An advertisement was issued for recruitment of
350 General Central Service Group ‘C’ posts of Selection
Grade Teachers out of which 56 posts were reserved for
Scheduled Caste candidates. As sufficient number of
Scheduled Castes candidates were not available in the
Yanam and Mahe regions of the Union Territory of
Pondicherry, candidates registered in the neighbouring
employment exchanges in the States of Tamil Nadu, Andhra
Pradesh and Kerala were also sponsored. The question that
arose for consideration therein was whether a migrant
Scheduled Caste candidate belonging to another State was
eligible for appointment to the post which is reserved for a
Scheduled Caste candidate in the Union Territory of
Pondicherry. The Central Administrative Tribunal was of the
opinion that migrant Scheduled Caste candidates were not
entitled to claim the benefit of reservation in the matter of
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employment in the Pondicherry Government Service. This
Court reversed the judgment of the Central Administrative
Tribunal by observing that there is no violation of any
provision of the Constitution of India in making the selection
and appointment of migrant Scheduled Caste candidates
against the quota reserved for Scheduled Castes in the
Union Territory of Pondicherry.
10. Government Orders issued by the Pondicherry
Government extending the benefit of reservation for
admissions in colleges was extended only to the members
of the Scheduled Castes who were originally from the Union
Territory. While referring to the notification issued under
Articles 341(1) and 342(1) of the Constitution of India, this
Court in Puducherry Scheduled Caste People Welfare
Association (supra) decided that no amendment,
modification, alteration or variation of the Presidential Order
is permissible by an executive power. Altering the word
“Resident” in the Presidential Order to “Origin” by an
executive order amounted to altering the Presidential Order,
was held to be impermissible by this Court in the said
judgment.
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11. In view of the difference of opinion relating to the
extension of benefits or concessions allowed to Scheduled
Caste candidates belonging to a particular State in another
State, the matter was referred to a Constitution Bench. In
Bir Singh’s case (supra), this Court was of the opinion that
the correctness of the view expressed in the case of S.
Pushpa (supra) did not require reconsideration. The
Constitution Bench also reiterated that the Presidential
Notification issued under Articles 341 and 342 cannot be
altered or modified by the Executive. The upshot of the
above discussion is that a person belonging to a Scheduled
Caste or a Scheduled Tribe which is notified by the President
for a Union Territory is entitled to be considered as a
reserved candidate provided he is a resident of the said
Union Territory.
12. There is no dispute that the Respondent was a resident
in the Union Territory of Dadra and Nagar Haveli for six
years prior to the date of advertisement. He stated in the
Writ Petition that he owns an apartment in which he was
residing and he married a woman from “Dhodia” tribe in the
Union Territory. He further stated that his name is in the
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Voter’s List in the Union Territory. These facts have not been
disputed by the Appellants. The central issue raised by the
Appellants before the High Court was that a person should
be a local in the Union Territory which meant that migrant
Scheduled Tribes cannot be given the benefit of reservation.
The Presidential Notification issued for the Union Territory of
Dadra and Nagar Haveli extends the benefit of reservation
to the Scheduled Tribes mentioned therein on the basis of
residence and not on the basis of origin. We find no force in
the point canvassed by the learned counsel for the
Appellants that the reservation for Scheduled Tribes in the
Union Territory of Dadra and Nagar Haveli is not available to
migrant Scheduled Tribes. A feeble attempt was made by
the learned counsel for the Appellant that the requirement
of residence is for a period of 10 years for a person to claim
the benefit of reservation. There is no material which was
placed on record in the High Court in support of the said
submission and there was no such averment in the counter
affidavit filed in the Writ Petition. This point was not raised
before the High Court and no such ground is taken in the
Special Leave Petition for which reason the said contention
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does not merit any consideration. Other points canvassed
by the learned Senior Counsel for the Respondent need not
be adverted to in view of the order we propose to pass.
Gross injustice is caused to the Respondent by the action of
the Appellants in not appointing him in spite of the advice of
the Union of India and the direction issued by the National
Commission for Scheduled Tribes. The appointment of
Respondent as Assistant Motor Vehicle Inspector does not
brook any further delay.
13. We have no reason to interfere with the judgment of
the High Court. Accordingly, the Appeal is dismissed.
.................................J.
[L. NAGESWARA RAO]
..................................J. [M.R.SHAH]
New Delhi, May 07, 2019.
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