MUNJA PRAVEEN AND ORS. ETC.ETC. Vs STATE OF TELANGANA AND ORS. ETC.ETC.
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-010583-010585 / 2017
Diary number: 39570 / 2016
Advocates: PRASHANT BHUSHAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10583-10585 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S). 36057-36059 OF 2016]
MUNJA PRAVEEN & ORS. ETC. ETC. ... Appellant(s)
Versus
STATE OF TELANGANA AND ORS.ETC. ETC. ... Respondent(s)
WITH
CIVIL APPEAL NO(S). 10586 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S). 36194 OF 2016]
M. SREEDHAR & ORS. ... Appellant(s)
Versus
STATE OF TELANGANA REP. THR. PRL. SECRETARY AND ORS. ... Respondent(s)
J U D G M E N T
Deepak Gupta, J.
Applications for impleadment are allowed.
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2. Leave granted.
3. These appeals are directed against the judgment dated
29.08.2016 whereby the Division Bench of the High Court
dismissed the writ appeals filed by the present appellants and
upheld the judgment of the learned Single Judge allowing the writ
petitions.
4. Briefly stated, the facts of the case are that various electric
supply and generation companies in the State of Telangana viz.,
Telangana State Transmission Company Limited, TSTRANSCO,
Telangana State Northern Power Distribution Company Limited
(TSNPDCL), Telangana State Southern Power Distribution
Company Limited (TSSPDCL) and Telangana State Generation
Company (TSGENCO), hereinafter referred to as the
‘Corporation(s)’, issued separate advertisements inviting
applications for the posts of Assistant Engineer (Electrical) and
Assistant Engineer (Civil). The applications were invited online.
All but one of the advertisements provided that there will be no
waiting list as per G.O.Ms. No. 81, General Administration (Ser.
A) Department, dated 22.02.1997. Selection was to be based only
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on the basis of written examination. Thereafter, on the basis of
merit drawn, community wise, the candidates were to be offered
selection.
5. All the tests were conducted at about the same time and the
result was that the more brilliant candidates found their names
in the select list of more than one Corporation. Many candidates
were selected in more than one Corporation being high up in the
merit list. On 01.06.2016, clarification was issued by the
Government of Telangana that the Corporations were free to fill
up the left over notified (advertised) vacancies by operating the
merit list downwards for each category.
6. After this clarification was issued, the private respondents
(original writ petitioners) filed two writ petitions. Their main
challenge was that in terms of G.O.Ms. dated 22.02.1997, which
was incorporated in the advertisement, there was to be no waiting
list and, hence, there was no question of operating the merit list
downwards. According to the original writ petitioners, all the
posts lying vacant would have to be filled up in the subsequent
selection process. The High Court held that since in the
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advertisement the G.O.Ms. No. 81 was specifically referred to and
it was mentioned that there would be no waiting list, the
Corporations could not be permitted to operate the merit list
downwards and the vacancies, if any left, would have to be filled
in the subsequent selection process. The Court also held that the
letter dated 01.06.2016 relaxing the provision, is contrary to the
earlier notification and, therefore, quashed the same.
Consequently, the writ court allowed the writ petitions.
7. Aggrieved by the said judgment, writ appeals were filed by
the candidates, who would have been selected if the merit list was
permitted to be applied downwards. These writ appeals were
dismissed and, hence, the present appeals.
8. We have heard learned senior counsel/learned counsel for
the parties. At the outset, it may be noted that TSNPDCL had
issued advertisement for filling up 164 vacancies, TSGENCO had
issued advertisement for filling up 856 vacancies, TSSPDCL had
issued advertisement for 201 vacancies and TSTRANSCO issued
an advertisement to fill up 206 posts. The examinations were
conducted by these Corporations on 08.11.2015, 14.11.2015,
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22.11.2015 and 29.11.2015 respectively. The results were
declared almost simultaneously in which many of the candidates
got selected in more than one Corporation. This led to a situation
where the candidate selected in more than one Corporation
exercised his or her prerogative to produce certificates for
verification of qualification, caste etc. before one Corporation.
Since the applications had been invited online, the certificates
had to be produced after the written test was conducted.
9. It appears that faced with a situation where many posts
would have remained vacant, the Corporations asked for a
clarification from the State Government, which resulted in the
letter dated 01.06.2016.
10. Since the judgment of the High Court is based on G.O.Ms.
No. 81 dated 22.02.1997, we may deal with the said G.O.Ms. in
detail. In the said G.O.Ms., the practice of having a long waiting
list has been deprecated. We have carefully gone through the
G.O.Ms. concerned. This G.O.Ms. has been issued in certain
peculiar circumstances. It appears that a common test was held
for a number of services comprised in Group-I, which includes
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Deputy Collector, Deputy Superintendent of Police, Commercial
Tax Officer, Regional Transport Officers, District Panchayat
Officers, District Registrar etc. Obviously, people higher up in
merit chose to occupy the more coveted posts of Deputy Collector,
Deputy Superintendent of Police etc. A waiting list was also
prepared. The waiting list started after the last selected
candidate i.e. if the post of District Registrar was the least coveted
post, the waiting list would start after this post. If some
candidates higher up in the merit list did not join one of the
higher posts then the person next in the waiting list would be
offered appointment. This led to an anomalous situation where a
person having very high marks would get the post of Deputy
Superintendent of Police but a person much below him in the
merit list but at Serial No. 1 or 2 of the waiting list would be
appointed to the post of Deputy Collector because some person
had not joined the post of Deputy Collector and there was a
vacancy in the said service. Those selected candidates who had
joined on the less coveted services, say Assistant Account Officer,
District Registrar etc. claimed that before offering the posts to
those on the waiting list, they should be permitted to change their
service. This led to a large number of cases being filed and it is in
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this context that the G.O.Ms. was issued. Reliance has been
placed by the appellants on Paras 8 and 9 of the G.O.Ms.,
relevant portion of which reads as follows:
“8............According to these rules, in a recruitment year, against number of notified vacancies, selection shall be made only to the equal number of posts notified and there shall be no waiting list. In other words, in a recruitment year, after selection of the candidates and after issue of appointment orders, if the candidate fails to join duty within the stipulated period that vacancy shall be notified again in the next recruitment year, this alienates the system of preparing waiting list for fall out the vacancies..........
9. Therefore, the Government, after careful examination has agreed with the proposal of the Andhra Pradesh Public Service Commission and accordingly direct that hence forth the list of the candidates approved/selected by the Andhra Pradesh Public Service Commission shall be equal in the number of vacancies only including those for reserved communities categories notified by the unit officers. The fall out vacancies if any due to relinquishment and non joining etc. of selected candidates shall be notified the next recruitment.”
11. According to us, the High Court has totally misconstrued
the above G.O.Ms. The portion of the G.O.Ms. quoted above
clearly lays down that there shall be no waiting list and the
selection shall be made equal to the number of posts notified.
The purpose was that the vacancies arising due to people leaving
the posts must be filled up by subsequent selection and not on
the basis of a waiting list. It was clarified that after selection of
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the candidates and after issue of appointment orders, if the
candidate fails to join within the stipulated period, that vacancy
should be notified again. This portion of the G.O.Ms. admits of
only one interpretation that after appointment order is issued and
the person appointed does not join, then the vacancy cannot be
filled up on the basis of the waiting list or by operating the merit
list downwards. This is also clear from clause 9 of the G.O.Ms.,
which also clarifies that fall out vacancies due to relinquishment
or non-joining of the selected candidates may be notified in the
next recruitment. This obviously means that the clause will apply
after issue of letter of appointment. There can be no
relinquishment and non-joining unless an appointment letter is
issued.
12. The position before us is totally different. As pointed out
earlier, some of the candidates, who got selected in more than one
of the Corporations, were called for verification of their
certificates. No appointment order had been issued till this stage.
In the meantime, the State issued a clarification, as set out in the
letter dated 01.06.2016, relevant portion of which reads as under:
“.......I am to invite attention to the above subject and reference cited and inform the Government after
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careful examination of the matter hereby relaxes the provision, as a special case under the circumstances, of calling for the candidate on basis for verification of certificates as contained in their notifications as one time option and permits the TRANSCO, TS SPDCL and TS NPDCL to fill up the left over notified (advertised) vacancies of Assistant Engineers of their respective utility duty operation the merit list downwards for each category by following other rules prescribed in their respective notification....”
13. We see nothing wrong in this letter. In fact, this is in
consonance with the G.O.Ms. dated 22.02.1997. The State and
the Corporations have supported the case of the appellants.
Their stand is that a large number of posts are lying vacant and if
fresh selection have to be made, the filling up of the posts shall be
delayed. We may also note that the original writ petitioners are
obviously below the appellants in the merit list. They cannot be
selected in this selection even if the merit list is operated
downwards. They cannot be permitted to urge that persons, who
are more meritorious than them should not be selected and fresh
selection should be made. When the entire G.O.Ms. of 1997 is
read as a whole, it is amply clear that it will have application only
after appointment orders are issued and the posts not filled up
after issue of appointment letters shall be notified in the next
recruitment.
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14. Even otherwise also, we are of the view that this is the only
logical way to interpret the G.O.Ms. The G.O.Ms. obviously has
been issued, keeping in mind a single selection process. Here, we
are dealing with a multiple selection process for different
Corporations. The more brilliant candidates were selected in
more than one of the Corporations. They obviously cannot join in
more than one Corporation. Therefore, if the top four candidates
have been selected in all four Corporations, they could only join
one of the Corporations and twelve posts would remain vacant, if
the interpretation given by the High Court is accepted. This
would lead to a position where large number of vacancies would
not be filled up.
15. On a conjoint reading of clause 8 and 9 of the G.O.Ms. dated
22.02.1997, we are clearly of the view that this was not the
purpose of the G.O.Ms. According to us, the G.O.Ms. would come
into operation only after appointment letters were issued and,
therefore, if a person, who is at number one position, goes to one
of the Corporations and is given the appointment letter, he may
not go to other three Corporations for verification of the
certificate. That does not mean that the first post in all the
Corporations should now lie vacant.
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16. We may also add that the High Court did not note an earlier
Division Bench judgment of the Andhra Pradesh High Court in
the case of Government of A.P. & Others v. Ms. Bhagam
Dorasanamma & Another (W.P. No.24944 of 2013), wherein the
High Court had correctly interpreted the G.O.Ms. in the following
manner:
“19. The process of recruitment starts from the date of notifying the vacancies and attains finality with the act of issuing appointment order, offering the post to the selected candidate. In the absence of reaching the said finality of issuing appointment order in respect of subject vacancy, the question of either relinquishment or non-filling of the same does not arise. The interpretation sought to be given by the authorities for denying appointment to the applicant/1st respondent herein is contrary to the very spirit and object of service jurisprudence and we find total lack of justification on the part of the petitioner authorities and such action undoubtedly tantamounts to transgression of Part III of the Constitution of India in the event of testing the same on the touchstone of Article 16 of the Constitution of India.”
17. Normally, the aforesaid judgment should have been followed,
but no reference has been made to the same in the impugned
judgments.
18. We are also of the view that the Government was justified in
issuing the letter dated 01.06.2016 in the larger public interest.
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19. In view of the above discussion, we allow the appeals, set
aside the judgments of the Division Bench and learned Single
Judge of the High Court and consequently dismiss the writ
petitions. The Corporations may fill up the posts as directed in
the letter dated 01.06.2016 and in the light of the interpretation
of clause 8 and 9 of G.O.Ms. given by us.
Pending application(s), if any, stand(s) disposed of.
....................................J. (MADAN B. LOKUR)
....................................J. (DEEPAK GUPTA)
New Delhi August 17, 2017