RAJBIR SURAJBHAN SINGH Vs THE CHAIRMAN, INSTITUTE OF BANKING PERSONNEL SELECTION, MUMBAI
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-004455-004455 / 2019
Diary number: 18937 / 2015
Advocates: GAGAN GUPTA Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No. 4455 of 2019 (Arising out of SLP (C) No.18201 of 2015)
RAJBIR SURAJBHAN SINGH .... Appellant(s)
Versus
THE CHAIRMAN, INSTITUTE OF BANKING PERSONNEL SELECTION, MUMBAI
…. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. On 12.08.2013 an advertisement was issued by the
Respondent inviting applications for appointment to posts
of clerical cadre (Clerk-III) in Public Sector Banks. The
Appellant participated in a Common Written Examination
(CWE) conducted on 01.10.2013 and secured 110 marks
out of 200. He was called for an interview by the
Respondent on 14.02.2014. During the interview, he
submitted a caste certificate dated 28.10.2010, issued by
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the Naib Tehsildar, Nangal Chowdhary, Haryana which
shows that he belongs to Ahir community, which is
recognized as Other Backward Class (hereinafter referred
to as the ‘OBC’) as per the Resolutions of the Ministry of
Welfare, Government of India. Another caste certificate
was issued in the prescribed format to the Appellant by the
Naib Tehsildar, Nangal Chowdhary, Haryana on
29.01.2014, declaring him as an OBC candidate belonging
to Ahir community and that he does not belong to the
‘creamy layer’. The results were announced on
01.04.2014 and the Appellant was informed that his
candidature for the examination has been cancelled as he
could not produce the required certificate at the time of
the interview. As per the advertisement, the candidates
belonging to OBC category were required to produce a
certificate issued during the period 01.04.2013 and
31.03.2015. The Appellant could not produce the
certificate issued during the said period for which reason
he was disqualified from participating further in the
selection process.
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2. The Appellant filed a Writ Petition challenging the
proceeding dated 01.04.2014 by which he was disqualified
from the selection process, for appointment to the post of
Clerk, which was dismissed by the High Court as not
maintainable. Hence, this appeal.
3. The High Court relied upon a judgment in Writ Petition
(L) No.1042 of 2014 and others to dismiss the Writ Petition
filed by the Appellant. The judgment in Writ Petition (L)
No.1042 of 2014 pertains to a Common Written
Examination conducted by the Respondent for recruitment
to the posts of Probationary Officers/Management Trainees
in participating organizations i.e. Public Sector Banks. The
High Court was of the view that the Respondent was not a
State within the meaning of Article 12 of the Constitution
of India and there was no public function that was
discharged by the Respondent. On said grounds, the High
Court opined that the Respondent is not amenable to writ
jurisdiction of the High Court under Article 226 of the
Constitution of India.
4. Mr. Gagan Gupta, learned counsel appearing for the
Appellant submitted that in the year 1975, Personnel
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Selection Service (PSS), a unit of National Institute of Bank
Management (NIBM), was constituted with the objective of
developing an efficient system for recruitment, promotion,
and placement services to Public Sector Banks. Said PSS
unit became an independent entity in the year 1994 and
came to be known as the Institute of Banking Personnel
Selection i.e. the Respondent herein. The Respondent was
registered under the Societies Registration Act, 1860 and
as a public trust under the Bombay Public Trusts Act, 1950.
The Respondent was recognized as a Scientific and
Industrial Research Organisation in April, 1984 by the
Department of Scientific and Industrial Research, Ministry
of Science and Technology, Government of India. The
Respondent is also an associate member of the Indian
Banks Association. Mr. Gupta submitted that the
Respondent would fall under the expression “other
authorities” under Article 12 of the Constitution of India as
there is deep and pervasive control of the Government
over the Respondent. He stated that the governing body
of the Respondent-Institute consists of the Executive
Director of the Reserve Bank of India; Joint Secretary to the
Department of Financial Services, Ministry of Finance,
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Government of India; Chairman – State Bank of India; the
Chairman and Managing Directors of UCO Bank, Bank of
India, Central Bank of India, Dena Bank; Chair Professor IIT
Mumbai; CEO Indian Institute of Banking and Finance;
Chief Executive, Indian Banks Association, Director –
National Institute of Bank Management amongst others.
He referred to a letter dated 20.09.2010 filed in this Court
along with the rejoinder affidavit, written by the Under
Secretary to the Ministry of Finance, Government of India
to the Director of the Respondent-Institute conveying
approval of the Government to the proposal of the
Respondent for conducting a Common Recruitment
Programme for recruitment of both clerks and officers in
Public Sector Banks. He submitted that the document is
evidence of the fact of administrative control of the
Government of India over the Respondent-Institute.
Alternatively, Mr. Gupta advanced an argument that, in
any event, the Respondent-Institute discharges public
functions and duties and would be amenable to the writ
jurisdiction of the High Court. He argued that the
Respondent-Institute was set up to cater to the selections
made to Public
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Sector Banks, apart from the selections made for
appointment of thousands of candidates to co-operative
banks, private banks, central and other financial
institutions, public and private enterprises, government
departments, Regional Rural Banks, universities,
institutions, Certificate and Scholarship Examinations, etc.
The Respondent-Institute also conducts training
programmes for Public Sector Organisations. In support of
his submissions, Mr. Gupta relied upon the judgments of
this Court in Ajay Hasia v. Khalid Mujib Sehravardi1,
R.D. Shetty v. I.A.A.I.2, Pradeep Kumar Biswas v.
Indian Institute of Chemical Biology and Others.3,
Zee Telefilms Ltd. v. Union of India4, Janet Jeyapaul
v. SRM Universities and Others5, Andi Mukta
Sadguru S.M.V.S.S.J.M.S.T. and Ors. v. V.R. Rudani
and Ors.6 and K. K. Saksena v. International
Commission on Irrigation & Drainage7. The further
submission of the learned counsel for the Appellant is that
nationalized banks would fall within the expression “State” 1 1981 (1) SCC 722 2 1979 (3) SCC 489 3 2002 (5) SCC 111 4 2005 (4) SCC 649 5 2015 (16) SCC 530 6 1989 (2) SCC 691 7 2015 (4) SCC 670
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under Article 12 of the Constitution of India and the
Respondent-Institute which conducts the selections for
appointment to Public Sector Banks should be amenable to
the writ jurisdiction of the High Court under Article 226 of
the Constitution of India. Referring to the facts of the
case, learned counsel for the Appellant submitted that he
produced the certificate issued in the year 2010
inadvertently. He submitted that non-production of the
certificate issued on 29.01.2014 was by mistake and he
should be given an opportunity to be considered for
appointment to the post of Clerk as he is fully eligible for
appointment on the basis of the marks obtained by him.
5. Mr. Adarsh B. Dial, learned Senior Counsel appearing
for the Respondent argued that the Respondent was only
an agency conducting the process of selections after being
engaged by various nationalized banks and other public
institutions/financial institutions. He stated that neither
was any aid received by the Respondent from the
Government nor was it administratively controlled by the
Government. Merely because there were a few members
in the governing body representing the Government and
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the banks, it could not be said that the Government has
administrative control over the Respondent. According to
the learned Senior Counsel, conducting examinations for
appointment to various posts in banks and financial
institutions was not a public function. He asseverated
that there was no public duty discharged by the
Respondent and a Writ Petition under Article 226 of the
Constitution of India against the Respondent was not
maintainable. He further submitted that after the
selection process in which the Appellant participated was
completed in the year 2013, there were four selections
that were conducted subsequently. The Appellant did not
participate in any of those selections and he is not entitled
to any relief at this stage. He also relied upon the
following judgments; judgment dated 21.08.2014 of the
High Court of Manipur at Imphal, 13.11.2014 and
18.11.2014 of the Bombay High Court, 10.04.2015 of the
Punjab and Haryana High Court, 21.05.2015 and
31.08.2015 of the High Court of Jharkhand, and 31.03.2016
of the Delhi High Court, all by which various Writ Petitions
filed against the Respondent were dismissed as not
maintainable.
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6. The objective of the Respondent-Institute as per the
Memorandum of Association are:
(1) “To establish and to carry on the administration and management of “Institute of Banking Personnel Selection.”
(2)To plan, promote and provide for competent, well- qualified and efficient cadres of personnel at various levels to the banks and financial institutions in the country on a scientific basis.
(3)To render assistance in organizations in the areas of personnel such as recruitment, selection, placement, by designing, developing and printing suitable measurement test/tools, assessment of answer papers and processing results of examinations, and conduct such examination related services, on request.
(4)To carry out theoretical and applied research in the subjects of psychology and education.”
7. One of the functions to achieve said objects of the
Respondent-Institute is to:
“Undertake to conduct on behalf of banks or financial institutions or other organization a total or partial selection project for recruitment or promotion involving all stages like designing and release of advertisement, receipt and screening of applications, conduct of examination, processing of results etc.”
8. It is true that the Governor of the Reserve Bank of
India and the Chairmen of certain Public Sector Banks
along with the Joint Secretary, Banking Division, Ministry of
Finance are members of the governing body of the
Respondent-Institute. There is no dispute that the
Respondent is not constituted under a statute. It is also
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not disputed that the Respondent does not receive any
funds from the Government. The Respondent is not
controlled by the Government. The letter dated
20.09.2010 produced by the Appellant along with the
rejoinder affidavit does not show deep and pervasive
control by the Government of India. The question of
whether the Council of Scientific and Industrial Research
fell under ‘other authorities’ within the meaning of Article
12 was referred to a 7 Judge Bench of this Court. [See:
Pradeep Kumar Biswas v. Indian Institute of
Chemical Biology and Others. (supra)]. Resolving the
dispute, the 7 Judge Bench in Pradeep Kumar Biswas
(supra) held that the question as to whether a
corporation/society would fall within the meaning of Article
12 should be decided after examining whether the body is
financially, functionally and administratively dominated by
or under the control of the Government. This Court
observed that such control should be particular to the body
in question and must be pervasive. A control which is
merely regulatory under the statute or otherwise would not
make the body ‘State’ under Article 12. As there is no
control by the Government over the Respondent in the
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manner mentioned above, we have no doubt in our mind
that the Respondent cannot be said to be falling within the
expression ‘State’ under Article 12 of the Constitution of
India.
9. The question that remains to be answered is whether
the Writ Petition is maintainable against the Respondent on
the ground that it discharges public duty. This Court in
Andi Mukta Sadguru S. M. V. S. S. J. M.S.T. and Ors.
v. V.R. Rudani and Ors. (supra) held “The term
‘authority’ used in Article 226 of the Constitution of India,
must receive a liberal meaning unlike the term “other
authorities” in Article 12. Article 12 is relevant only for
the purpose of enforcement of fundamental rights under
Article 32. Article 226 confers power on the High Courts to
issue Writs for enforcement of fundamental rights as well
as non-fundamental rights. The words “any person or
authority” used in Article 226 are, therefore, not to be
confined only to statutory authorities and instrumentalities
of the State. They may cover any other person or body
performing public duty. The form of the body concerned is
not very much relevant. What is relevant is the nature of
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the duty imposed on the body. The duty must be judged in
the light of positive obligation owed by the person or the
authority to the affected party. No matter by what means
the duty is imposed, if a positive obligation exists,
mandamus cannot be denied.”
10. This Court in the said judgment also referred to what
Professor S.A. de Smith stated in ‘Judicial Review of
Administrative Action’, which is as follows:
“To be enforceable by mandamus a public duty does not necessarily have to be one imposed by statute. It may be sufficient for the duty to have been imposed by charter, common law, custom or even contract.”
11. In Regina v. Panel on Take-Overs and Mergers,
Ex parte Datafin PLC and Another8, Lloyd L. J.
speaking for the Court of Appeal held that if the duty is a
public duty, then the body in question is subject to
public law. The distinction must lie in the nature of the
duty imposed, whether expressly or by implication. He
referred to an earlier judgment in Reg. v. Criminal
Injuries Compensation Board, Ex. Parte Lain9 where
Diplock L.J. held that in addition to looking at the source
of power for the purpose of deciding the question 8 [1987] 1 Q.B. 815 (C.A.) 9 [1967] 2 Q.B. 864, D.C.
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pertaining to public law, nature of power is an important
facet to decide whether a dispute pertains to public law
or private law.
12. There is no manner of doubt that a Writ Petition under
Article 226 is maintainable even against a private body
provided it discharges public functions. While deciding the
question as to whether ICRISAT is amenable to the writ
jurisdiction under Article 226, this Court held that it is not
easy to define what a public function or public duty is. It
can reasonably be said that such functions as are similar to
or closely related to those performable by the State in its
sovereign capacity, are public functions. The primary
activity of ICRISAT is to conduct research and training
programmes in the sphere of agriculture, purely on a
voluntary basis which according to this Court, is not a
public duty10. A private company carrying on banking
business as a scheduled commercial bank cannot be
termed as an institution or a company carrying on any
statutory or public duty11.
10 G. Bassi Reddy v. International Corps Research Institute (2003) 4 SCC 225 11 Federal Bank v. Sagar Thomas (2003) 10 SCC 733
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13. In K.K. Saksena (supra), this Court observed that
the Respondent therein would not be amenable to Writ
jurisdiction under Article 226 of the Constitution of India,
as the activities were voluntarily undertaken by the
Respondents and there was no obligation to discharge
certain activities which were statutory or of public
character. Reference was made to the Federal Bank
case wherein it was held that the Writ Petition was not
maintainable under Article 226 of the Constitution of India
in spite of the regulatory regime of the Banking Regulation
Act and the other statutes being in operation. The relevant
questions, according to this Court in K. K. Saksena
(supra), to be answered for the purpose of deciding
whether a Writ Petition is maintainable under Article 226
are:
a)Whether a private body which is a non- governmental organization partakes the nature of public duty or State action?
b)Whether there is any public element in the discharge of its functions?
c) Whether there is any positive obligation of a public nature in the discharge of its functions?
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d)Whether the activities undertaken by the body are voluntary, which many a non-governmental organization perform?
14. The Respondent-Institute has been set up for the
purpose of conducting recruitment for appointment to
various posts in Public Sector Banks and other financial
institutions. Applying the tests mentioned above, we are
of the opinion that the High Court is right in holding that
the Writ Petition is not maintainable against the
Respondent. Conducting recruitment tests for
appointment in banking and other financial institutions, is
not a public duty. The Respondent is not a creature of a
statute and there are no statutory duties or obligations
imposed on the Respondent.
15. This Court in Federal Bank case held that a Writ
Petition under Article 226 of the Constitution is not
maintainable against a scheduled bank on the ground that
the business of banking does not fall within the expression
“public duty”. As the activity of the Respondent of
conducting the selection process for appointment to the
banks is voluntary in nature, it cannot be said that there is
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any public function discharged by the Respondent. There
is no positive obligation, either statutory or otherwise on
the Respondent to conduct the recruitment tests. For the
reasons above, we are of the considered opinion that the
Respondent is not amenable to the Writ Jurisdiction under
Article 32 or Article 226 of the Constitution of India.
16. We are informed by the learned Senior Counsel for
the Respondent that there were four recruitments that
were conducted after the year 2013 but that the Appellant
did not participate in any of these recruitments. As he did
not participate in any of said subsequent recruitments, the
Appellant is not entitled to any relief.
17. For the aforementioned reasons, the appeal is
dismissed.
..…................................J. [L. NAGESWARA RAO]
..…................................J. [M.R. SHAH]
New Delhi, April 29, 2019.
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