RAJASTHAN PUBLIC COMMISSION AJMER Vs SHIKUN RAM FIRODA
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE HEMANT GUPTA
Case number: C.A. No.-008146-008146 / 2019
Diary number: 825 / 2018
Advocates: SURYA KANT Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8146 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 1103 OF 2018)
RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER & ANR. .....APPELLANT(S)
VERSUS
SHIKUN RAM FIRUDA & ANR. .....RESPONDENT(S)
W I T H
CIVIL APPEAL NOS. 8148-8149 OF 2019 (ARISING OUT OF SLP (CIVIL) NOS. 13624-13625 OF 2018)
CIVIL APPEAL NO. 8147 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 2453 OF 2018)
A N D
CIVIL APPEAL NO. 8150 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 18460 OF 2019)
J U D G M E N T
HEMANT GUPTA, J.
1. The challenge in these appeals is to an order passed by the
1
Division Bench of the High Court of Judicature for Rajasthan at
Jodhpur on 26th May, 2017, which is the subject matter of Civil
Appeal Nos. 8148-8149 of 2019 and the orders passed on different
dates following the said order.
2. The brief facts leading to the present appeals are that an
advertisement was published on 18th June, 2013 inviting
applications for various posts in the Rajasthan State and
Subordinate Services under the Rajasthan State and Subordinate
Services (Direct Recruitment by Combined Competitive
Examination) Rules, 19991. Number of posts advertised were 233
in the State Services and 490 in the Subordinate Services. A
corrigendum was issued on 24th June, 2013 increasing number of
posts to 990. It was on 10th July, 2014, a Press Note was issued
cancelling the examination on account of certain irregularities
which came to the notice of the Commission. On 12th November,
2014, another Press Note was issued, which has led to the present
set of appeals. The Press Note gave an opportunity to the
candidates to make corrections in their online application forms
and change of category after payment of Rs.100/-. The said Press
Note reads as under:
“ “PRESS NOTE”
That, an opportunity is given to the applicants, who have applied online for recruitment of Rajasthan Subordinate Service 2013 to correct the mistakes category change or make any other amendment in their application forms online.
1 for short, ‘Rules’
2
The amendments can be done by paying Rs.100/- through e-mitra/online Banking. The correction/ amendment can be done online on the website of the commission i.e. rpconline.rajasthan.gov.in from 13.11.2014 to 28.11.2014 (till midnight 12:00). Any written application for correction will not be accepted. Application for correction will not be accepted by the Commission after due date.
(N.K. Thakral) Secretary”
3. The last date of submission of application forms was 31st July, 2013
and the preliminary examination was conducted on 26th October,
2013. The respondents, who shall hereinafter be called as writ
petitioners, were serving in the Army on the last date of submission
of application form as also on the date on which preliminary
examination was held on 26th October, 2013. Laxman Singh, one
of the writ petitioners, retired on 31st July, 2014 but applied for
change of status from General Category to Ex-servicemen
Category in pursuance of the Press Note dated 12th November,
2014. Since, such change was not accepted, writ petitions were
filed. Writ petition filed by Laxman Singh was dismissed by the
learned Single Bench on 9th November, 2016 holding as under:
“It is admitted fact that on 31.07.2013 which was last date of submission of application form petitioner was not Ex- servicemen and could only be treated in the category of OBC. Therefore, on 31.07.2013, petitioner was not Ex- servicemen, he cannot be considered as such. Therefore, action of the respondent to reject the candidature of the petitioner under the Ex-servicemen category cannot be faulted with. However, the petitioner be considered as per the merit list under the category of OBC.”
3
4. Such order was set aside in appeal on 26th May, 2017, inter alia, on
the ground that the Press Note has the effect of shifting the date of
eligibility. It was held as under:
“The view taken by the learned Single Judge in the impugned decision that the two had yet to acquire the status of Ex-servicemen by the last date for filling the applications pursuant to the advertisement dated June 18, 2013, has overlooked the fact that on November 12, 2014 another advertisement was issued which would have the effect of shifting the date of eligibility norms acquiring to November 28, 2014.”
5. It is the said order or the orders following the said order are the
subject matter of challenge in the present set of appeals.
6. Learned counsel appearing on behalf of the Commission argued
that the Press Note was issued giving an opportunity to the
candidates to correct the mistakes consequent to cancellation of
online examination process. The permissible corrections which can
be made were category change i.e. from General to Scheduled
Castes, Scheduled Tribes, Other Backward Classes, Ex-servicemen
or vice-versa but a candidate who was not eligible on the last date
of submission of application forms cannot be treated to be eligible
only because the candidates were permitted to correct the
mistakes and update their categories. It is argued that the Division
Bench of the High Court was not justified in holding that the date of
eligibility stand shifted in terms of the Press Note. It is further
4
argued that the Press Note was not to invite fresh applications but
only to make corrections in the application forms already
submitted. Therefore, a candidate who is not eligible on the last
date of submission of application cannot be treated to be eligible in
the category of Ex-servicemen when the writ petitioners were in
active service on the last date of submission of application forms.
7. Learned counsel for the respondents have referred to an
amendment in the Rajasthan Civil Services (Absorption of Ex-
servicemen) Rules, 1988, wherein Rule 6B has been inserted on
21st May, 2019. The amendment makes a candidate eligible to
apply in the category of Ex-servicemen who is retiring within
forthcoming one year. Thus, it is contended that the intention of
the Public Service Commission and the State when Press Note was
issued was to provide an opportunity to the members of the Army
who were retiring in the near future to compete for State Civil
Services.
8. We find merit in the argument raised by the learned counsel for the
appellants. The Press Note was issued only to allow the corrections
or to change category in the application forms already submitted
online. Press Note was not issued for giving an opportunity to the
candidates to apply afresh. Therefore, what could be corrected
was the mistake or the category i.e. from General to any of the
reserved category or vice-versa but not that a candidate who is not
5
eligible in terms of advertisement issued on 18th June, 2013
becomes eligible under the guise of correction of mistakes. We
find that the High Court has erred in law in shifting the eligible date
on the basis of Press Note which was restricted only for correction
of mistakes or change of category.
9. We do not find any merit in the argument raised by the learned
counsel for the respondents. In fact, such argument supports the
argument raised by the appellants that an Army personnel who is
retiring within forthcoming one year was not eligible prior to
amendment on 21st May, 2019. It is only on 21st May, 2019, an
Army personnel who is retiring within forthcoming one year
becomes eligible to apply for the State Services. Such amendment
has not been given retrospective effect nor such amendment is
clarificatory amendment as it confers a new right to the personnel
retiring within next one year for the first time. Thus, the order
passed by the Division Bench cannot be sustained and is thus set
aside.
10. We have been informed that in terms of order passed by the
Division Bench of the High Court, certain candidates have been
appointed and have joined the State services, though subject to
the decision of the present proceedings. Therefore, in exercise of
powers conferred under Article 142 of the Constitution of India, we
order that all those Army personnel who have been appointed and
6
joined in the category of Ex-servicemen in terms of the orders
passed by the Division Bench of the High Court will continue as
such but no other candidate will be appointed in terms of the order
passed by the High Court.
11. The appeals are thus allowed.
.............................................J. (L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI; OCTOBER 25, 2019.
7