1    

REPORTABLE    

                     IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION  

CIVIL APPEAL NOS 8336-8337   OF 2011     

KRISHAN KUMAR MADAN AND ORS.              .....  APPELLANTS     

Versus   

ASHOK KUMAR AND ORS       .....  RESPONDENTS         

J U D G M E N T  

Dr Dhananjaya Y Chandrachud, J.  

1 Applications for impleadment are allowed.  

2 On 17 November 2011, the Division Bench of the High Court allowed the  

Writ Petition filed by respondents 1 to 5 and held that the appellants are not  

employees of the State of Uttarakhand. The High Court held that the appellants,  

who were initially appointed by the State of Uttar Pradesh shall remain employees

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of that State. The review petition preferred by the appellants was also dismissed  

by the High Court by its order dated 23 March 2011. These appeals arise out of  

the judgment and order of the Uttarakhand High Court in the Writ Petition and in  

review.  

3 On 28 March 1999, the U.P. Public Service Commission issued an  

advertisement, inviting applications for 170 vacancies in the post of Personal  

Assistant in the U.P. Secretariat. The results of the selection process were  

published in the newspapers on 3 March 2000. The appellants were selected. The  

U.P. Public Service Commission directed the appellants to furnish certified copies  

of certain documents. The selection process was challenged before the High Court  

of Allahabad and was stayed. Meanwhile, the erstwhile State of Uttar Pradesh was  

reorganized into the State of Uttar Pradesh and the State of Uttaranchal (now  

Uttarakhand) under the Uttar Pradesh Reorganization Act, 2000, which came into  

force on 9 November 2000. Following the dismissal of the Writ Petition before the  

Allahabad High Court, the appellants were appointed as Personal Assistants on  

29 January 2001 in the U.P. Secretariat at Lucknow.   

4 The State of U.P. provided options to its employees, including the appellants  

on whether they desired to serve in the State of UP or the reorganised state of  

Uttarakhand. The appellants exercised the option to serve the State of Uttarakhand

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and expressed their willingness for appointment in the Uttarakhand State  

Secretariat. The State of U.P. issued orders on 22 May 2001 and 28 July 2001  

listing out employees who were approved for appointment in the Uttarakhand State  

Secretariat by the Governor of the State of Uttar Pradesh. The appellants joined  

the Uttarakhand Secretariat on 23 May 2001 and 1 August 2001.  

5 As the newly formed State of Uttarakhand was facing a scarcity of  

employees to run the administration, the Government of Uttarakhand issued two  

orders dated 28 November 2001 and 7 January 2002 transferring employees  

working in various departments to the state secretariat. Respondent Nos. 1 to 5  

who were working in other departments joined the Uttarakhand Secretariat as  

Stenographers. On 28 September 2004, the services of these Respondents were  

confirmed in the cadre of Personal Assistant/Private Secretary by Government of  

Uttarakhand. The appellants, pursuant to an order dated 22 November 2004  

issued by Uttarakhand government, made a representation for transfer of their  

services to the State of Uttarakhand upon a direction of the Central Government  

dated 15 September 2004 permitting the transfer of employees on the basis of  

mutual consent of the reorganized states. The consent of the State of Uttar  

Pradesh was received by a letter dated 22 November 2005 written by Chief  

Secretary of the State of U.P. for transfer of the appellants to the State of  

Uttarakhand.

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6 In the meantime, a challenge was made to the seniority list in the cadre of  

the appellants posted to the Uttarakhand secretariat by Respondents 1 to 5, in Writ  

Petition no 1313 of 2005 filed before the Uttarakhand High Court. The challenge  

by Respondent 1 to 5 was only to the seniority list but not to the letter issued by  

the Central Government on 15 September 2004 permitting the transfer of  

employees with the consent of the reorganized state. The consent of the State of  

Uttar Pradesh granted by its letter dated 22 November 2005 relieving the  

appellants for transfer to the State of Uttarakhand was not subjected to challenge  

in the proceedings before the High Court.   

7 The final allocation list published by the Central Government on 7 August  

2009 excluded the appellants for transfer of services to the State of Uttarakhand  

as they were appointed after the cut-off date. The appellants preferred a  

representation to the Central Government requesting allocation of their services to  

the State of Uttarakhand. In response to the representation, a letter dated 3  

September 2009 was communicated to the appellants denying them allocation to  

the State of Uttarakhand as they were appointed after 9 November 2000. The letter  

stated that while they are not eligible for allocation under the U.P. Reorganisation  

Act, 2000 and neither the State Advisory Committee nor the Central Government  

has anything to do with the appellants, the State Governments of U.P. and  

Uttarakhand may take mutual action for resolving the issue.

5    

8 The High Court in its judgment dated 17 February 2011 observed that the  

appellants cannot be termed as employees of the State of Uttarakhand as they  

were appointed by the State of U.P. Therefore, in the view of the High Court, they  

shall continue to remain employees of the State of Uttar Pradesh. The review  

petition filed by the appellants was dismissed by the High Court on 23 March 2011  

by reiterating the position earlier taken by High Court in its judgment dated 17  

February 2011. The High Court has held that the appellants shall continue to  

remain employees of the State of U.P.  

9 Aggrieved by the decision of the High Court, the appellants approached this  

Court under Article 136 of the Constitution. This Court, by its order dated 25 April  

2011 granted status quo with regard to the present posting of the appellants. Leave  

was granted on 26 September 2011.  

10 During the course of the hearing, learned counsel for appellants has drawn  

our attention to a letter dated 13 September 2000 issued by the Union Ministry of  

Personnel, Public Grievances & Pensions. The letter deals with the subject of  

“Reorganisation of States-Allocation of personnel” and contains guidelines for  

allocating personnel belonging to services (other than All India Services) to the  

State of Uttar Pradesh. Para (5)(c) of the guidelines is relevant and is reproduced  

below:

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“(5)(c) All recruitments against vacancies in the interim i.e. till  

the issue of the final allocation orders, may be kept in  

abeyance. Wherever panels have been drawn but not  

published, they may be kept in abeyance till reorganization of  

States is given effect to. Wherever panels have been recently  

published, selected candidates may be notified that their  

services in the existing State of Uttar Pradesh may not be  

required beyond the "Appointed Day" and that they are liable  

to serve the Successor State of Uttaranchal after  

Reorganization, as the case may be."  

The above guidelines were issued by the Central Government prior to the  

reorganization of the State of Uttar Pradesh for allocation of personnel belonging to  

the state service to the newly formed state of Uttarakhand. Paragraph (5)(c) of the  

guidelines speaks of different eventualities.  Recruitments against vacancies until  

the issuance of final selection orders were to be kept in abeyance. Similarly, where  

panels were drawn but had not been published, they were to be kept in abeyance  

until the reorganization of states was given effect to.  Moreover, in cases where  

panels had been recently published, the selected candidates were to be notified that  

they may not be required beyond the appointed day in the State of Uttar Pradesh  

and would be liable to serve the successor state of Uttaranchal.  

11 It has been submitted by the learned counsel for the appellants that the  

results of the recruitment process in which the appellants participated and were  

selected were published prior to the issuance of the guidelines and therefore their  

recruitment is squarely covered by aforesaid guidelines. Hence, according to the

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appellants, the option provided to them and their subsequent transfer to the State  

of Uttarakhand is valid. It has been also submitted that the appointment letters of  

the appellants issued by the competent authority of the Government of Uttar  

Pradesh specifically mentions that the services of appellants may be allotted to the  

States of Uttar Pradesh or Uttarakhand after the appointed day.  

12 We have heard learned counsel for the parties and perused the counter  

affidavit filed on behalf of Respondent nos 1 to 3 and 5 who are presently  

employees in the Uttarakhand secretariat and were petitioners before the High  

Court. They had challenged the seniority list of employees in the Uttarakhand  

Secretariat and the inclusion of the appellants as employees of Uttarakhand.   

13 It has been submitted by the Respondents that:  

(i) The appellants were appointed by the State of Uttar Pradesh to the posts of  

Personal Assistant through the Uttar Pradesh Public Service Commission and they  

were called upon to join the U.P. Secretariat at Lucknow after the reorganisation  

of the State of U.P. Later, they were directed to join the Uttarakhand Secretariat  

situated at Dehradun; and   

(ii) Government of Uttarakhand by an order dated 22 November 2004 stated that  

the appellants could not be allocated to the State of Uttarakhand.

8    

14 In response, the State of Uttarakhand in its counter stated that:  

(i) The State Reorganization Committee advised that with the consent of the State  

of U.P., the appellants can be taken on transfer to the State of Uttarakhand as  

there was an acute shortage of officers in the newly constituted State of  

Uttarakhand;   

(ii) Transfer was done only with the mutual consent of both the States and the  

appellants; and  

(iii) Transfer of the services of the appellants was affected after the creation of the  

State of Uttarakhand is, therefore, not covered by any of the provisions of the U.P.  

Reorganization Act, 2000, which has also been mentioned in the letter dated 3  

September 2009 of the Government of India; and    

iv) The Guidelines dated 13 September 2000 clearly envisage in respect of  

recruitment against vacancies, that wherever panels have been drawn but not  

published, they may be kept in abeyance till reorganization is given effect to. But  

these guidelines did not contemplate what action is to be taken in a situation where  

the selection has been made. Hence, in the absence of any specific provision in  

the guidelines provided by the Government of India, the decision arrived with the  

mutual consent of the two State governments does not suffer from any infirmity  

and is justified.

9    

15 In the counter affidavit filed on behalf of Union of India by the Under  

Secretary, Department of Personnel & Training, Government of India, it was stated  

that:  

(i) Although the Central Government was made a party to Writ Petition no 1313 of  

2005, before the High Court, it did not file a Counter affidavit as none of its  

decisions was under challenge; and   

(ii) The case was contested between private parties where the State Governments  

were to furnish a reply. The Central Government has nothing to say in the matter  

except that the appellants could not be allocated as they were out of the purview  

of the U.P. Reorganisation Act, 2000 as they were inducted into service in 2001,  

which is after the appointed day, 9 November 2000.  

16 The State of Uttar Pradesh and the State Advisory Committee, who have  

been arrayed as Respondent 8 and 9 in the instant appeals, have not filed counter  

affidavits. No counter affidavit has been filed on behalf of Respondent 4 who was  

one of the petitioners before the High Court.  

17 The U.P. Reorganisation Act, 2000 empowered the Central Government to  

issue directions to the State Governments of Uttar Pradesh and Uttarakhand from  

time to time to resolve any issues envisaged under the Act. The power of the

10    

Central Government under Section 77 of U.P. Reorganisation Act, 2000 is in the  

following terms:   

“77. Power of Central Government to give directions. — The  

Central Government may give such directions to the State  

Government of Uttar Pradesh and the State Government of  

Uttaranchal as may appear to it to be necessary for the  

purpose of giving effect to the foregoing provisions of this Part  

and the State Government shall comply with such directions. “  

18 The High Court has overlooked the guidelines issued by the Central  

Government on 13 September 2000. Para (5)(c) of the guidelines refers to cases  

of selections where results were published prior to the cut-off date but appointment  

letters were not issued to candidates. Para (5) (c) contemplates that recruitments  

would be kept in abeyance until final allocation orders were made. This was to be  

so even where panels were drawn but not given effect to. The High Court has  

directed its attention to a sole consideration, namely whether there existed any  

statutory provision for transferring an employee from one state to another state.  

The appellants were declared to be employees of the State of Uttar Pradesh by  

the High Court without noticing that the appointment letters issued to them clearly  

stipulated that their services could transferred to the successor state of  

Uttarakhand. Such a transfer took place with the consent of both the states.  

19 The State of Uttarakhand was created with the enactment of the  

U.P.Reorganisation Act, 2000 which reorganized the State of Uttar Pradesh into  

two states namely, the successor State of Uttar Pradesh and the State of

11    

Uttarakhand. Under the Act, 9 November 2000 was the appointed day. During the  

initial days after its formation, the State of Uttarakhand was facing an acute  

shortage of officers in various departments including the Secretariat. The State of  

Uttarakhand was seeking help from the State of Uttar Pradesh and the Central  

Government to provide human resources. The Central Government, by its letter  

dated 15 September 2004, permitted the transfer of employees on the basis of the  

mutual consent of both the States. The State of U.P. gave options to existing  

employees appointed before 9 November 2000 for transfer of their services to the  

State of Uttarakhand. However, despite those efforts, a number of vacancies  

continued in the newly formed State of Uttarakhand. Hence, various employees  

who were already employed with the State of U.P. prior to the appointed day were  

provided with a choice of permanent transfer of service to the State of Uttarakhand.  

In the meantime, in the case of persons such as the appellants where recruitments  

were completed but appointment letters were not issued the appointment letters  

indicated that their services may be allotted either to the State of Uttar Pradesh or  

the State of Uttarakhand after the appointed day. The services of the appellants  

were transferred and absorbed by the State of Uttarakhand with the mutual  

consent of both the states. Since then the appellants have been continuing as  

employees of the State of Uttarakhand.   

12    

20 There is no infirmity in the procedure adopted by both the states in the  

transfer of employees, on the basis of mutual consent. This was clearly  

contemplated by the letter dated 15 September 2014 of the Government of India  

in the Ministry of Personnel, Public Grievances and Pensions. Hence, we are  

unable to agree with the view of High Court.   

21 Accordingly, we allow the appeals and set aside the impugned judgment and  

order of the High Court.  There shall be no order as to costs.  

….....................................CJI    [DIPAK MISRA]  

                            …......................................J    [Dr D Y  CHANDRACHUD]  

                            …......................................J    [INDIRA BANERJEE]  

 New Delhi  August 29, 2018