DR. PROFESSOR RAJENDRA CHAUDHARY Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-006667-006668 / 2019
Diary number: 27076 / 2018
Advocates: DIVYAKANT LAHOTI Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 6667-6668 of 2019 (Arising out of SLP (C) Nos. 24803 - 24804 of 2018)
Dr. Professor Rajendra Chaudhary & Anr.. .... Appellant(s)
Versus
The State of Uttar Pradesh & Ors. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The controversy in the above Appeals is regarding
reservations to be applied for appointment by direct
recruitment to the posts of Professor in Medical Colleges in
the State of Uttar Pradesh and enhancement of the
maximum age limit from 45 years to 65 years. There was
no direct recruitment to the posts of Professors in 12
Government Medical Colleges (Allopathy) for 12 years prior
to 2015. An advertisement was issued on 21.12.2015 by
the Uttar Pradesh Public Service Commission seeking
[1]
applications for appointment by direct recruitment to 47
substantive vacant posts of Professors in various Allopathic
Medical Colleges. The said advertisement was subject
matter of challenge in a Writ Petition filed in the High Court
of Judicature at Allahabad. Apart from other grounds, the
main point raised by the Writ Petitioners was that no posts
were reserved for Scheduled Castes, Scheduled Tribes and
Other Backward Class candidates. The enhancement of the
upper age limit, from 45 years to 65 years, was also
questioned in the Writ Petition on the ground that it was in
violation of Uttar Pradesh State Medical Colleges’ Teachers
Services (Second Amendment) Rules, 2005 (for short,
‘Service Rules’). Another advertisement was issued on
24.10.2017 revising the eligibility criteria pertaining to
educational qualifications.
2. The High Court dismissed the Writ Petitions by
rejecting the submissions relating to the reservations and
enhancement of the upper age limit. Hence, these
Appeals.
[2]
3. The two points that fall for our consideration in these
Appeals are:
a) Whether the advertisement impugned in the Writ
Petition is violative of Uttar Pradesh Public Service
(Reservation for Scheduled Castes, Scheduled Tribes and
Other Backward Classes) Act, 1994 (for short “the
Reservation Act): and
b) Whether enhancement of the upper age limit for
appointment to the post of Professor by direct recruitment
is contrary to the Uttar Pradesh Medical Colleges Teachers’
Service (Second Amendment) Rules, 2005.
Reservation for Appointment by Direct Recruitment to the Post of Professor: -
4. The main contention of the Writ Petitioners belonging
to reserved categories is that the advertisement issued for
appointment by direct recruitment to the post of Professor
in Government Medical Colleges is contrary to the
Reservation Act as no reservations were provided for
reserved category. They relied upon Section 3 of the
Reservation Act to submit that reservation is mandatory for
appointment by direct recruitment in public service. The [3]
percentages of reservation for recruitment to be made as
per the roster in accordance with Section 3(5) are as
follows:
• Scheduled Castes : 21 per cent • Scheduled Tribes : 02 per cent • Other Backward Classes : 27 per cent
For better appreciation of the dispute, it is relevant to
reproduce Section 3 of the Reservation Act which is as
follows: “Section 3: Reservation in favour of Scheduled Castes, Scheduled Tribes and Other Backward Classes. – [(1) In public services and posts, there shall be reserved at the stage of direct recruitment, the following percentage of vacancies to which recruitments are to be made in accordance with the roster referred to in sub- section (5) in favour of the persons belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens, - (a) In case of Scheduled Caste: Twenty-one per cent; (b) In the case of Scheduled Tribes: Two per cent; (c) In the case of Other Backward Classes of citizens:
Twenty-seven per cent:
Provided that the reservation under clause (c) shall not apply to the category of Other Backward Classes of citizens specified in Schedule II:
[4]
Provided further that reservation of vacancies for all categories of persons shall not exceed in any year of recruitment fifty per cent of the total vacancies of that year as also fifty per cent of cadre strength of the service to which the recruitment is to be made:
(2) xxx (3) xxx (4) xxx
(5) The State Government shall for applying the reservation under sub section (1), by a notified order, issue a roster comprising the total cadre strength of the public service or post indicating therein the reserve points and the roster so issued shall be implemented in the form of a running account from year to year until the reservation for various categories of persons mentioned in sub- section (1) is achieved and the operation of the roster and the running account shall, thereafter, come to an end, and when a vacancy arises thereafter in public service or post the same shall be filled from amongst the persons belonging to the category to which the post belongs in the roster.”
5. The Appellants placed before us the Service Rules
which govern the recruitment to the posts of Professors in
Government Medical Colleges. Rule 5 of Service Rules [5]
provides for recruitment to the posts of Professors covered
by Category ‘B” in Appendix ‘A’ by direct recruitment.
Appendix ‘A’ to the Service Rules gives the sanctioned
strength in all the specialties/ departments in the
Government Medical Colleges. There are two Categories in
Appendix ‘A’. Category ‘A’ pertains to posts that are to be
filled up by personal promotion and Category ‘B’ relates to
posts that are to be filled up by direct recruitment.
According to the Appellants, the total number of posts and
vacancies in the entire cadre has to be taken into account
for providing reservations for appointment to the posts of
Professors. They allege that the action of the Respondents
in not providing reservations on the ground that the
number of vacancies available in each speciality/
department was less than four was unjustified.
6. Respondent Nos. 1 and 2 justified their action in not
providing reservations for appointment by direct
recruitment to the posts of Professors. According to the
Rules, 75 per cent of the posts shall be filled by personal
promotion and remaining 25 per cent by direct recruitment.
Reservation for candidates belonging to Scheduled Castes,
[6]
Scheduled Tribes and Other Backward Classes category is
provided in Rule 6 of the Service Rules. The Reservation Act
has been incorporated by reference into the Service Rules.
The State contends that the proviso to Rules 6 is significant.
The proviso makes it clear that the total number of posts
belonging to each speciality/ department in Category ‘A’
shall be deemed as a single unit. In other words,
reservation for the posts to be filled up in Category ‘A’ shall
be speciality/ department wise. Reference is drawn to
Section 3 of the Reservation Act to contend that the
percentage of vacancies fixed therein relate to the stage of
direct recruitment only. Relying upon the note to Appendix
‘A’, the Respondents urge that reservations for
appointment by direct recruitment can be implemented
only in case there are more than four posts available in
each department. It is the submission of the Respondents
that the available posts in all the departments were less
than four. Though five posts were available in General
Medicine and General Surgery specialties, the number of
posts to be filled up were only two in each department in
view of an interim order passed by the High Court of
[7]
Judicature at Allahabad in Writ - A No. 7910 of 2006.
Therefore, the State submitted that reservations could not
be provided for in the advertisement in accordance with the
Service Rules. Reliance was placed on a judgment of this
Court in State of U.P. v. M.C. Chattopadhayaya1 in
support of the submission that the entire cadre cannot be
taken into account for providing reservations. In support of
the above submission, the Respondents relied upon a
decision of the Full Bench of the High Court of Judicature at
Allahabad in Heera Lal v. State of U.P. & Ors2.
7. Rule 6 of the Service Rules makes reservation
applicable for appointment to direct recruitment to the
posts of Professors. There is no dispute that the proviso
postulates that each speciality/ department in Category ‘A’
shall be deemed as a single unit. Category ‘A’ pertains to
posts earmarked for promotion to the extent of 75 per cent
of the cadre posts. The remaining 25 per cent are to be
dealt with in Category ‘B’ which shall be filled up by direct
recruitment. A perusal of Category ‘B’ of Appendix ‘A’ to
the Service Rules would disclose that the departments to
1 (2004) 12 SCC 333 2 (2010) 82 ALR 453 (FB)
[8]
which advertisement was issued for appointment of
Professors have less than four posts, except two
departments i.e. General Medicine and General Surgery. In
these two departments, only two posts of Professors in
each department were available for being filled up.
Therefore, only four posts in each department were
available for being filled up by direct recruitment as per the
advertisement dated 21.12.2015.
8. It is relevant to refer to a judgment of the High Court
of Judicature at Allahabad in Dr. Juhi Singhal & Ors. v.
State of U.P. & Anr.3 which examined a challenge to the
advertisement dated 21.12.2015 which is the subject
matter of these Appeals. The High Court upheld the
notification by holding that there is no infringement of the
Service Rules.
9. A full Bench of the High Court of Judicature at
Allahabad considered the applicability of reservations to
Scheduled Castes under the Reservation Act, as applicable
to the aided institutions. It was held that the Reservation
Act cannot be pressed into service where the number of
3 Service Bench No.4292 of 2016
[9]
posts in the cadre are less than five. After considering the
facts placed before us and the submissions made on behalf
of the Appellants and the Respondents, we are satisfied
that no error has been committed by the Respondents in
not providing reservations for appointment by direct
recruitment to the post of Professor in Government Medical
Colleges. The unit of appointment is speciality/ department
and the number of posts available in each speciality/
department is less than five. Category ‘B’ in Appendix ‘A’
of the Service Rules refers to direct recruitment which is the
subject matter of the advertisement. The Appellants’
contention that the cadre of Professors in all the
departments put together has to be taken into account for
providing reservations has rightly been rejected by the High
Court of Judicature at Allahabad.
Enhancement of Upper Age Limit:
10. Rule 9 of the Service Rules provides that maximum
age limit for appointment to the post of Professor is 45
years. It is the case of the Appellants that the upper age
limit of 65 years prescribed by the advertisement is
[10]
contrary to Rule 9 of the Service Rules. The Appellants
argued that the enhancement of the upper age limit was
done by a Government Order dated 06.02.2015. According
to them, a rule made under the proviso to Article 309 of the
Constitution of India could not be overridden by an
executive order.
11. The Respondents contended that minimum
qualifications for teachers in Minimum Qualifications for
Teachers in Medical Institutions Regulations, 1998 (for
short, ‘the Regulations’) were framed by the Medical
Council of India (MCI) governing the maximum age for
appointment of Professors in Medical Colleges. They have
been amended from time to time. According to the said
amended Regulations, the maximum age is set at 70 years.
The Government considered it appropriate to enhance the
upper age limit for appointment of direct recruitment to the
post of Professor from 45 years to 65 years. The
Government Order issued on 06.02.2015 for increasing the
age has not been challenged by the Appellants. The
Respondents relied upon the judgment of the High Court of
Judicature at Allahabad in the case of Dr. Juhi Singhal
[11]
(supra) which pertains to the same advertisement that is
the subject matter of these Appeals. Reliance is also
placed upon the judgment in Navyug Abhiyan Samiti v.
State of U.P. In the said case, the High Court was
concerned with the appointment to the post of Principal
(Allopathy) and the challenge of the Writ Petitioners therein
was relating to the increase of the upper age limit to 65
years. The Division Bench examined the provisions of the
MCI Regulations referred above, by which the maximum
age for the post of Principal was fixed at 70 years and held
that the age of recruitment as prescribed by the MCI in the
Regulations shall prevail over the provisions of Rule 9 of the
Service Rules. The Special Leave Petition filed against the
said judgment was dismissed by this Court on 08.05.2019.
It was stated on behalf of the Government that no direct
recruitment to the posts of Professors in Government
Medical Colleges could be made for 12 years prior to 2015
since eligible and competent persons were not coming
forward to participate in the selections. To ensure larger
participation for selection to the posts of Professors, the
Government was of the view that the upper age limit
[12]
should be enhanced to 65 years. It was further argued on
behalf of the Government that no prejudice is caused to the
Petitioners by the increase in the maximum age.
12. Having considered the submissions of the parties, we
approve the finding recorded by the High Court that the
decision to increase the upper age limit from 45 years to 65
years is not vitiated. The High Court rejected the challenge
to the enhancement of upper age limit for direct
recruitment to the post of Professor in Dr. Juhi Singhal
(supra) by holding that the Regulations framed by the MCI
would prevail over the Service Rules. In the said judgment,
the High Court was of the view that the Government Order
dated 06.02.2015 only supplements the Rules and does not
supplant them. The High Court further observed that the
relaxation was done in view of the shortage of teachers in
Medical Institutions who are qualified for appointment to
the posts of Professors. The relaxation of the upper age
limit was applicable only to those departments where 25
per cent or more posts were vacant and in respect of other
departments, the State Government decided not to fill
them up. In Navyug Abhiyan Samiti (supra), the Division
[13]
Bench of the High Court followed the same logic and
reasoning while considering the increase of upper age limit
to the post of Principals in Government Medical Colleges.
We see no reason to disagree with the said findings
recorded by the High court. There can be no manner of
doubt that the Regulations framed by the MCI relating to
the conditions of service of Professors in Medical Colleges
shall prevail over the Service Rules framed by the State of
Uttar Pradesh. The Government Order dated 06.02.2015
has not been challenged by the Appellants for which reason
they cannot make any grievance about the same.
13. The posts of Professors in Government Medical
Colleges being manned for 15 years prior to 2015 by
unqualified persons indicates the distressing state of affairs
of medical education in the State of Uttar Pradesh. To
remedy a grave situation, the State has taken a decision to
make appointments by increasing the maximum age limit.
The sincere attempt made by the State to have qualified
doctors holding the posts of Professors has not yielded any
results due to the pendency of cases which are filed
challenging the advertisement. The Respondents are
[14]
directed to expedite the process of selection to the posts of
Professors and make appointments at the earliest.
14. For the aforementioned reasons, the Appeals are
dismissed.
..…...........................J.
[L. NAGESWARA RAO]
. ….......................J.
[HEMANT GUPTA]
New Delhi, August 28, 2019
[15]