GOVT. OF NCT DELHI Vs PRADEEP KUMAR
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MR. JUSTICE HRISHIKESH ROY
Case number: C.A. No.-008259-008259 / 2019
Diary number: 14400 / 2019
Advocates: B. V. BALARAM DAS Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8259 OF 2019
(arising out of SLP(C) No. 11254 OF 2019)
GOVT. OF NCT DELHI & ORS. APPELLANT(S)
VERSUS
PRADEEP KUMAR & ORS. RESPONDENT(S)
J U D G M E N T
Hrishikesh Roy, J.
Leave granted.
2. Heard Ms Madhavi Divan, Learned Additional Solicitor
General of India representing the appellants. The Learned
Senior Counsel Ms Aishwarya Bhati, represents the contesting
Respondent Nos. 2-6. The respondents and few others had
filed the O.A. No. 1047 of 2014 before the Central
Administrative Tribunal (CAT) and the same was allowed on
20.08.2018 (Annexure P/5). The resultant challenge by the
appellants was dismissed under the impugned order of the
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High Court of Delhi in the Writ Petition (C) No. 557 of
2019, which has led to the present appeal.
3. The matter pertains to the recruitment of Special
Education Teachers under the Govt. of NCT of Delhi. The
Advertisement No. 01/2013 (Annexure P/1) was issued by the
Delhi Sub-ordinate Services Selection Board where, for the
vacancies of Special Education Teachers against Post Code
01/13, the following essential qualifications were
stipulated:-
“............................................. i)Graduate with B.ED (Special Education) or B.ED. with a two years Diploma in Special Education or Post Graduate Professional Diploma in Special Education or any other equivalent qualification approved by Rehabilitation Council of India.
ii)Central Teacher Eligibility Test (CTET) conducted by Central Board of Secondary Education (CBSE). ..........................................”
4. The respondents had obtained the CTET i.e. Central
Teacher Eligibility Test qualification, under the relaxed
pass norms for the OBC category, in States other than Delhi.
They offered their candidature for the vacancies in Delhi
and appeared in the recruitment test. But their candidature
were held to be not-eligible, through the office order dated
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19.02.2014 (Annexure P/2). The ground mentioned in the order
is that the applicants are “CTET qualified as OBC but OBC
outsider”.
5.1 Aggrieved by the above decision of the Delhi Sub-
ordinate Services Selection Board, the Original Applicants
(9 in number), together filed the OA No. 1047 of 2014 before
the CAT. The Applicants who belong to the OBC Category had
acquired the CTET qualification by availing 5% relaxation in
the qualifying marks in the CTET, from their respective
States but had participated in the written examination
conducted for the vacancies in Delhi. Before the CAT, the
Original Applicants projected that they secured more marks
than the last selected candidates under the General Category
and yet, their candidature was rejected notwithstanding the
fact that claim for selection is based entirely on the basis
of their performance in the recruitment test.
5.2 However, the Govt. of NCT of Delhi, on the other hand
contended before the Tribunal that for claiming benefits
intended for the OBC Category vacancies in Delhi, the OBC
Certificate must be issued by the Government of Delhi. Since
respondents are not recognized as OBC in Delhi, they cannot
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claim eligibility qua the CTET criterion, with lower pass
marks, in the CTET examination.
6. The Tribunal considered the rival contention and
observed that rejection of the candidature of the Original
Applicants would mean that the appellants do not recognize
the CTET qualification. Relying on Vikas Sankhla & Ors. V.
Vikas Agarwal & Ors.1, the Tribunal took the view that there
shall be no bar in considering meritorious applicants in the
unreserved category if no weightage was given to CTET marks
in preparation of the final merit list. Consequential
direction was issued to the authorities for appointment of
Original Applicants, in terms of their respective position
in the merit list.
7. The Tribunal's Order was challenged in the High Court
by the Govt. of NCT of Delhi. In the Writ Petition (C) No.
557 of 2019, the appellants contended that the Respondents
cannot avail concession under the OBC category as they were
permanent residents of other states. The Respondents could
not also be considered under the unreserved category, as the
same would be subject to minimum 60% marks for the general
1 (2017) 1 SCC 350
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category in order to be CTET qualified. Therefore, the
appellants argued before the High Court that notwithstanding
the performance of the respondents in the recruitment test,
their candidature for the General Category vacancies is not
valid.
8. The High Court under the impugned Order, however noted
that the Advertisement did not specify that the candidates
who applied on the basis of the CTET qualification with
lower pass marks, would not be eligible for the General
Category vacancies if they have secured less than 60% marks
in the CTET examination. The High Court accordingly held
that once the candidate had obtained the CTET qualification,
the marks secured in the qualification examination is
immaterial for consideration of their candidature, for the
unreserved category vacancies. As the performance of the
respondents were more meritorious than others selected in
the unreserved category, the Tribunal’s decision in favour
of the respondents was upheld and accordingly, the Writ
Petition filed by the appellants came to be dismissed.
9.1. The appellants challenged the decision of the Delhi
High Court with the contention that the respondent having
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secured the eligibility qualification under relaxed norms
for the OBC Category are in-eligible to be considered
against General Category vacancies. Ms Madhavi Divan,
learned Additional Solicitor General of India submits that
the respondents having obtained the eligibility
qualification with lower pass marks under relaxed norms for
the OBC Category, were rightly found to be ineligible for
employment in the General Category vacancies in Delhi.
9.2. Dealing with the facts and the ratio of Vikas Sankhala
(Supra) Ms Divan argues that this Judgment was erroneously
applied by the Tribunal to the facts in the instant case
inasmuch as for the present recruitment under Advertisement
No.01/13, mere qualification in the CTET (instead of marks),
will have a bearing whereas, the marks in the CTET
examination, did have a bearing in the recruitment process
in the case of Vikas Sankhala (supra). The learned
Additional Solicitor General makes a distinction between
CTET being an eligibility qualification as in the present
case and the CTET marks influencing the final merit in the
selection, as was the situation in the recruitment process
in Rajasthan. She specifically argues that the judgment in
the Vikas Sankhala (supra) was rendered in the peculiar
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facet of recruitment in that case and the ratio thereof will
not apply in the present matter.
9.3. The learned Additional Solicitor General projects that
it is not a case of candidates obtaining CTET qualification
on the basis of age relaxation or fee waiver in which
situation, respondents marks in the CTET examination may
have no bearing. But when the respondents had qualified in
the CTET examination securing below the normal pass marks
(60%), they were rightly held to be ineligible for the
General category vacancies, in the State of Delhi.
10.1 Per contra, Ms. Aishwarya Bhati, the learned Senior
Counsel for the respondents has argued that when the
essential qualification in the advertisement does not
stipulate any minimum marks for eligibility, the respondents
having obtained the CTET qualification, cannot be found to
be ineligible.
10.2 The Respondents project that they secured higher
marks in the recruitment test then few candidates selected
for the General category vacancies and therefore rejection
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of their candidature would mean merit being ignored for
appointment.
10.3 Supporting the decision of the High Court and the
Tribunal, Ms Bhati argues that the ratio in Vikas Sankhala
(supra) was rightly applied to give relief to the Original
Applicants who claim appointment on the basis of their merit
position in the recruitment test.
11. In the present Appeal, we are required to focus on the
following issues:-
i. Whether the respondents who have secured the
CTET qualification form outside Delhi as OBC
candidate by availing 5% relaxation in the
qualifying marks be considered for employment
against the post of Special Education Teacher in the
Government of NCT, Delhi?
ii. Whether the Respondents, after availing
concession under the OBC category can compete for
seats under the unreserved category?
12. The records here show that the National Council for
Teacher Education [‘NCTE’] issued Notification dated
23.08.2010, that provided for the minimum qualifications for
a person to be eligible for appointment as a teacher. It
provided, inter alia, that applicants for the post of
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teachers (falling in the specified criteria of the
Notification) shall have to pass the Teacher Eligibility
Test [‘TET’] which will be conducted by the appropriate
Government in accordance with NCTE’s guidelines. Pursuant
to this Notification, vide Order dated 11.02.2011, the NCTE
issued Guidelines for conducting the TET. The Guidelines
provided that a person who scores 60% in the TET examination
will be considered as TET pass. Further, concessions to
persons belonging to the disadvantaged category, in
accordance with their extant reservation policy was also
provided.
13. The Directorate of Education, Delhi (appellant No.3) by
its Notification dated 07.10.2011, stated that for
appointment to the schools of Delhi, the GNCT, Delhi will
recognize the CTET conducted by the Central Board of
Secondary Education (CBSE). By another Notification dated
30.11.2012, appellant No.3 added the following to the
aforementioned Notification dated 07.10.2011:-
“................................................ .. The CBSE is issuing CTET marks statements to the candidates with conditions that candidates securing 60% and above marks will be considered as CTET qualified. Further, the NCTE vide
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notification 29.07.2011 specifically provided that “Relaxation up to 5% in the qualifying marks shall be allowed to the candidates belonging to reserved categories such as SC/ST/OBC/PH. Therefore, candidates belonging to reserved categories such as SC/ST/OBC/PH shall be allowed relaxation upto 5% in the qualifying marks, in CTET conducted by the CBSE ............................................ ”
14. The reservation for the OBC category under Clause
6(iii) of Advertisement No.1/13 being relevant, is extracted
as under:-
6. RESERVATION BENEFITS:
(iii) The OBC candidates must be in possession of filled prescribed Annexure I, along with his/her caste certificate issued by the Govt. of Delhi only.
15. In the Delhi recruitment process, the respondents did
not possess OBC (Delhi) certificate and thus they could not
be considered for the OBC category vacancies. Further, as
per the CTET guidelines, unreserved candidates are required
to obtain 60% marks to qualify in the CTET. Since the
Respondents obtained less than 60% in CTET, their
candidature could be valid only under the OBC category.
However due to absence of certificate of OBC status by
Government of NCT, Delhi and by virtue of clause 6(iii), as
above, which bars reservations to outsider OBC, the
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Respondents are ineligible for the applied post. They may
however compete against the unreserved vacancies, if they
pass CTET with minimum 60% marks. Admittedly, none of the
Respondents are certified by the GNCT of Delhi as OBC and
neither do they possess the requisite 60% marks in CTET for
qualification for the one-tier exam, as per Advertisement
1/13 and therefore the contention of the Appellants do have
acceptable basis.
16. At this stage we need to discuss the Vikas Sankhala
judgment in some detail as the High Court and the Tribunal
granted relief to the respondents on the basis of this
Judgment. The recruitment in Vikas Sankhala, related to
Rajasthan where the candidates who availed concession in the
CTET examination, were allowed to migrate to Unreserved (or
general) category vacancies, if they were more meritorious
than the general category candidates.
17. The question, therefore, to be answered here is whether
the above case pertaining to recruitment in Rajasthan with
candidates competing for vacancies in their home State,
would apply to the situation in the present case where
candidates from other states obtaining qualification under
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relaxed norms, are aspiring for general category vacancies
in Delhi.
18. The decision of Vikas Sankhala (supra) was arrived at
due to certain peculiar facts in the case. The recruitment
process of teachers therein stipulated that 20% of the final
result calculation of every aspirant will be based on the
candidate’s TET result marks. Thus, candidates who obtained
CTET qualification after availing concession, had naturally
secured lower marks in the total aggregate compared to
those, who appeared in the unreserved category and did not
avail such concession in pass marks. In those facts, it was
held that the resultant reduced marks in the 20% component
will neutralize the benefits of eligibility given to
reserved candidates, who thereafter had to compete with
unreserved students without any concessions and also
overcome the disadvantage they had in the 20% component. On
this aspect, the following was the Court’s observation:-
“…once this differentiation is understood, it would lead to the conclusion that no concession becomes available to the reserved category candidate by giving relaxation in the pass marks in TET insofar as recruitment process is concerned.”
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19. The above excerpts reveal the Court’s concern for
maintaining equality in the recruitment process. However,
in the present recruitment process, in the absence of a
compensatory disadvantage or balancing factor, the ratio in
Vikas Sankhala cannot be applied for the respondents who
obtained CTET qualification by virtue of concession given to
OBC categories. In other words, the concession benefit is
not neutralized in the Delhi recruitment process. Thus, a
level playing field and a fair treatment is not achieved, by
inappropriately applying the ratio of Vikas Sankhala without
having regard to the peculiarity of facts of that case
where, a different selection yardstick was applied.
20. As noted above, although there was no balancing out of
the relaxation for the selection process in Delhi unlike the
process in Vikas Sankhala’s decision, the CAT erroneously
applied the ratio of the Rajasthan case for giving relief to
the respondents.
21.1 In Vikas Sankhala, the Court considered the
implication of the Circular dated 11.05.2011 issued by the
Department of Personnel, government of Rajasthan, (A,
Gr.II) bearing ref.no.No.F.7(1) DOP/A-II/99 that expressly
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allowed migration to the unreserved category irrespective
of any concession availed by the candidate of the reserved
category if he/she had secured more marks than the last
Unreserved category candidate who is selected. But here the
OMs dated 01.07.1998 and 04.04.2018 issued by the
Department of Personnel & Training would bear
consideration. Contrary to the circular dated 11.05.2011
in Vikas Sankhala (supra), the two OMs referred by Ms
Divan, issued specific instructions to the effect that when
a relaxed standard is applied in selecting a reserved
category candidate, in age limit, experience,
qualification, additional chances in written examination
etc., such candidates will be counted against reserved
vacancies.
21.2 For better understanding, the implications of the
afore noted OM dated 01.07.1998 (ref.36011/1/98-Estt.(Res),
Ministry of Personnel, Public Grievances and Pensions), the
relevant portion is extracted below:-
“....................................... 3. In this connection, it is clarified that only such SC/ST/OBC candidates who are selected on the same standard as applied to general candidates shall not be adjusted against reserved vacancies. In other words, when a relaxed standard is applied in
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selecting an SC/ST/OBC candidates, for example in the age limit, experience, qualification, permitted number of chances in written examination, extended zone of consideration larger than what is provided for general category candidates etc., the SC/ST/OBC candidates are to be counted against reserved vacancies. Such candidates would be deemed as unavailable for consideration against unreserved vacancies. ........................................”
21.3 In the same context, the relevant part of the second
OM dated 04.04.2018 (Ref.No.F.No.43011/4/2018-Estt.(Res.)]
issued by the Ministry of Personnel, Government of India),
reiterating in substance, what was stated in the earlier
O.M. of 01.07.1998, is extracted as below, for ready
reference:-
“.......................................As per instructions issued vide this Department’s OM No.36012/2/96-Estt.(Res) dated 02.07.1997, in direct recruitments to Central Government jobs and services, the reserve category candidates who are selected on the same standards as applied to general candidates will not be adjusted against reserved vacancies. As per instructions issued vide DOP & T OM No.36011/1/98-Estt.(Res) dated 01.07.1998, only when a relaxed standard is applied in selecting a reserved candidates, for example in the age limit, experience, qualification, permitted number of chances in written examination, etc., such candidates will be counted against reserved vacancies.................................”
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22. From the above extract of the two OMs, it is quite
apparent that, unlike in Vikas Sankhala, there is an
express bar on migration to the unreserved category of
those reserved category candidates who had availed of
relaxation including those for qualification. The
prescription of the eligibility qua CTET, in the
advertisement, will therefore have to be understood bearing
in mind, the contents of the OM dated 01.07.1998. To apply
the advertisement in the present facts will not be correct.
The same OM dated 01.07.1998 was considered in Deepa EV v
Union of India2 and we feel that the Court was correct in
the view, vis-à-vis the OM dated 01.07.1998.
23. The other distinguishing aspect in Vikas Sankhala
(supra) is that the candidates who had applied under the
reserved category belonged to Rajasthan. For the selection
and aspirants from the same State i.e., Rajasthan, the
Court allowed such candidates to migrate to the unreserved
category. In the present case, however, the candidates
(i.e. the respondents) belong to States other than Delhi.
Being OBC (outsiders), they could have been considered only
under the unreserved category if they secure at least 60%
2 (2017) 12 SCC 680
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marks in the CTET. The respondents admittedly did not
secure 60% and thus were ineligible. Moreover, an OBC
candidate not certified in the State/Territory outside of
Delhi cannot be eligible to avail of employment in reserved
category posts earmarked for OBCs who are certified by the
Delhi Government.
24. It is important to keep in mind that the respondents
are competing for general category vacancies. All others
in this group have obtained their CTET eligibility
qualification, securing the normal pass marks without
availing any relaxation of pass norms. On the other hand,
the respondents despite their lesser marks in the CTET
examination, could qualify only because they availed the
relaxation benefits as OBC category examinees. Their
eligibility qualification is secured under relaxed norms
meant for OBC category and therefore we do not think it is
proper to consider them to be eligible for the general
category vacancies and contention to the contrary is
unacceptable.
25. The respondents with their CTET qualification under
relaxed norms would be eligible for OBC category posts
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provided their OBC status is certified and recognized by
the Delhi government. But such not being the case, they
are ineligible for the reserved category vacancies. To
allow them to migrate and compete for the open category
vacancies would not be permissible simply because, they
have secured the CTET qualification with relaxation of pass
marks meant for those belonging to the OBC category. As
the respondents have not secured the normal pass marks for
general category, their eligibility for the general
category vacancies is not secured. Therefore, their
performance in the selection examination would be of no
relevance, in the present process.
26. As earlier discussed, this case concerns
qualifications obtained with concession in pass marks. Such
concession would have a direct impact on standards of
competence and merit in the recruitment of Special
Education Teachers. The principles of reservation under the
Constitution of India are intended to be confined to a
specifically earmarked category and the unreserved category
must be protected, to avoid dilution of competence and
merit. If Vikas Sankhala (supra) is interpreted shorn of
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its peculiar facts, as has been suggested by the
respondents’ counsel, it would in our perception,
considering that respondents secured the qualification
under relaxed norms, would lead to dilution of merit in the
unreserved category. The arguments made to the contrary by
the respondents is therefore rejected.
27. In view of the forgoing, the High Court and the
Tribunal erred in granting relief to the respondents. The
impugned judgment of the High Court of Delhi in Writ
Petition (C) No. 557 of 2019 dated 21.1.2019 is set aside
and this appeal is allowed. No order as to costs.
………………………………………………J. [R.BANUMATHI]
………………………………………………J. [A.S.BOPANNA]
……………………………………………J. [HRISHIKESH ROY]
NEW DELHI OCTOBER 24, 2019
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