SUDHAKAR BABURAO NANGNURE Vs NORESHWAR RAGHUNATHRAO SHENDE
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-002468-002470 / 2019
Diary number: 12188 / 2018
Advocates: RAVINDRA KESHAVRAO ADSURE Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos 2468-2470 OF 2019 @ SPECIAL LEAVE PETITION (CIVIL) Nos. 8769-8771 OF 2018
Sudhakar Baburao Nangnure ... Appellant
Versus
Noreshwar Raghunathrao Shende & Ors ...Respondents
WITH
CIVIL APPEAL Nos 2471-2473 OF 2019 @ SPECIAL LEAVE PETITION (CIVIL) Nos. 14041-14043 OF 2018
AND
WITH
MA Nos 2983-2985 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) Nos. 33086-33088 OF 2017
1
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J.
CIVIL APPEAL Nos 2468-2470 OF 2019: @ SPECIAL LEAVE PETITION (CIVIL) Nos. 8769-8771 OF 2018
1 Leave granted.
2 The High Court of Judicature at Bombay, speaking through a Division
Bench, dismissed three review petitions seeking a review of its judgment dated
16 November 2017. The review petitions were instituted before the High Court
following an order of a two judge Bench of this Court dated 12 December 2017.
Finding that there was no reason to review the earlier judgment, consistent with
the settled parameters governing the exercise of that jurisdiction, the High Court
dismissed the review petitions on 21 March 2018.
3 The original petitioner before the High Court is in appeal.
4 The appellant as well as the first respondent are officers in the service of
the Government of Maharashtra. The appellant belongs to the open category
while the first respondent belongs to a Scheduled Caste. The chart with relevant
details regarding their appointments and promotions in the service of the state is
provided thus:
POSTING SUDHAKAR NANGNURE (OPEN CATEGORY)
NORESHWAR SHENDE (SC)
Planning Assistant 6.5.1983 --
2
Assistant Town Planner 6.5.1988 -- Town Planner 1.7.1992 1.7.1992 Dy. Director of Town Planning (DDTP)
1.11.2003 3.8.2006
Joint Director of Town Planning (JDTP)
2.7.2013 11.8.2011
Director of Town Planning (DTP, MS)
Eligible to be promoted on 3.7.2016
Promoted on 30.4.2016 subject to outcome of O.A.
No.269/2016.
5 The appellant joined service as a Planning Assistant in the Government of
Maharashtra on 6 May 1983. Both the appellant and the first respondent were
selected for the post of Town Planner on 1 July 1992, in the course of a process
initiated by the Maharashtra Public Service Commission1. The appellant was
promoted as Deputy Director of Town Planning2 on 1 November 2003, by a
nomination through the MPSC. The first respondent was promoted as DDTP on 3
August 2006.
6 In the promotional cadre of Joint Director of Town Planning3, there were
two posts, one for open category candidates and the second for reservation on
roster points. On 7 January 2011, the post of JDTP was vacant for a Scheduled
Tribe candidate under the roster. However, relying upon a circular dated 27
October 2008 of the General Administration Department4, the name of the first
respondent was recommended on 7 January 2011. Though the first respondent
belongs to a Scheduled Caste, he was promoted on an ad-hoc basis to the post
of JDTP on 11 August 2011. On 2 July 2013, by virtue of a Government
1 MPSC 2 DDTP 3 JDTP 4 GAD
3
Resolution5 dated 29 December 2012, the cadre strength of JDTP was enhanced
to eight posts, of which five posts were meant for the open category while three
posts were reserved. On 2 July 2013, the appellant was promoted to the post of
JDTP.
7 Essentially, the case of the appellant is that in the seniority list of DDTPs,
he ranked senior to the first respondent. The first respondent was promoted as
JDTP on 11 August 2011 while the appellant was promoted later on 2 July 2013.
The appellant claims that once he was promoted as JDTP, the ‘catch-up’ rule
must govern and in consequence, he must gain seniority over the first
respondent. In order to appreciate this aspect of the appellant’s grievance,
material facts pertaining to the seniority list are provided thus:
SENIORITY LIST
(i) 14 February 2011
A circular for seniority list of DDTPs as on 1 January 2009 was issued. The
appellant stood at serial no 3 and the first respondent stood at serial no 9;
(ii) 1 June 2014
A letter was issued for the provisional seniority list of JDTPs as on 1 January
2014 on the basis of “date of appointment on present post”;
(iii) 28 August 2014
5 GR
4
A circular was issued for the final seniority list of JDTPs as on 1 January 2014
on the basis of “date of appointment on present post”;
(iv) 15 January 2016
A circular was issued for final seniority list of JDTPs as on 1 January 2015 on
the basis of “date of regular appointment/ regularized date of promotion”;
(v) 8 March 2016
In response to a query under the Right to Information Act 2005, the appellant
was informed that the promotion of the first respondent would be regularized
with the concurrence of GAD and with the approval of the MPSC in future; and
(vi) 30 April 2016
The incumbent in the post of Director of Town Planning6 was due to retire
upon which the post would fall vacant.
8 After lodging an objection to the seniority list dated 15 January 2016, the
appellant filed an Original Application7 before the Maharashtra Administrative
Tribunal8. Simply put, the case of the appellant before the Tribunal was that even
assuming that the promotion of the first respondent as JDTP on 11 August 2011
(prior to the promotion of the appellant) against a reserved vacancy was regular
in nature, he was not entitled to claim consequential seniority on the basis of his
6 DTP 7 O.A. 269 of 2016 8 The Tribunal
5
earlier promotion in the cadre of JDTP as against the appellant (a candidate from
the general category) who was senior to him in the feeder cadre of DDTP.
9 In the submission of the appellant, the grant of consequential seniority to
persons belonging to the reserved categories promoted earlier than their seniors
in the feeder cadre had not been expressly provided for by the State government
in the Maharashtra Civil Services Seniority Rules or elsewhere. The appellant
also submitted that the State of Maharashtra had not undertaken any exercise to
quantify and demonstrate the inadequacy of representation to the Scheduled
Castes in the matter of promotion to the senior cadre in the Town Planning and
Valuation Department (Recruitment) Rules 1984. Absent such an exercise, it was
urged that the mandate of a Constitution Bench decision of this Court in M
Nagaraj v Union of India9 (“Nagaraj”) had not been fulfilled. With this grievance,
the appellant asserted that:
(i) As regards his promotion on 11 August 2011 as JDTP from the cadre of
DDTP, the first respondent as a Scheduled Caste candidate was not
entitled to a vacancy which was reserved for a Scheduled Tribe candidate.
However, he was promoted as JDTP on the basis of a GAD circular dated
27 October 2008. This circular was held to be ultra vires by a judgment of a
Division Bench of the Bombay High Court in Magas Varga Karmachari-
Adhikari Suraksha Mahasangh v State of Maharashtra (“Mahasangh”)
rendered on 9 May 2013 at its Aurangabad Bench10. According to the
decision, the circular was contrary to the provisions of the Maharashtra
9 (2006) 8 SCC 212 10 Writ Petition No. 3077 of 2011
6
State Public Services Reservation for Scheduled Castes, Schedules
Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Special
Backward Category and Other Backward Classes Act 200111;
(ii) The promotion of the first respondent as JDTP on 11 August 2011 was
fortuitous and not a regular appointment. Hence, he is not entitled to claim
the benefits of his promotion as JDTP and has been wrongly shown as
senior to the appellant in the final seniority list of the cadre; and
(iii) The final seniority list published by the State on 15 January 2016 is in
breach of the settled position of law governing consequential seniority for
reserved category promotees as settled by the Constitution Bench of this
Court in Nagaraj (supra).
10 Principally, on the above grounds, the appellant sought the following reliefs
before the Tribunal:
(i) Setting aside of the final seniority list as on 1 January 2015, published
by the State on 15 January 2016 for the cadre of JDTP;
(ii) A direction to review and revise the seniority list in the cadre of JDTP as
on 1 January 2015, by fixing the seniority of the appellant above the
first respondent in conformity with his position in seniority in the feeder
cadre of DDTP; and
(iii) An order restraining the State from undertaking the exercise of
selection for promotion to the post of DDTP on the basis of the final
seniority list published on 15 January 2016 until it is reviewed and
revised. 11 Act VIII of 2004. “Reservation Act 2004”
7
11 By an interim order dated 1 April 2016, the Tribunal directed that the
decision of the government would be subject to the outcome of the OA pending
before it. Soon thereafter, on 2 April 2016, the GAD Establishment Board – I
conducted a meeting where the first respondent was recommended for promotion
to the post of DTP. In a writ petition challenging the interim order of the Tribunal,
the High Court directed the Tribunal to decide the pending OA by 30 April 2016
(the post of DDTP was due to fall vacant on the retirement of the incumbent on
30 April 2016). On 18 April 2016, the Tribunal concluded the hearing and, while
reserving the judgment, directed the case to be posted for pronouncement of
judgment on 2 May 2016. Shortly before that date, the State government
promoted the first respondent to the post of DTP on 30 April 2016. The Tribunal
by its judgment dated 2 May 2016 allowed the OA. It quashed the seniority list
dated 15 January 2016 of JDTPs and issued directions for the preparation of a
fresh seniority list by deciding the date of regular promotion of the first
respondent, whereupon a fresh promotion order was directed to be issued to the
post of DTP.
12 The first respondent instituted proceedings12 under Article 226 of the
Constitution before the High Court to challenge the decisions of the Tribunal. The
State government challenged the decision of the Tribunal13. By its judgment dated
16 November 2017, the High Court allowed the writ petitions and set aside the
decision of the Tribunal. The appellant moved this Court in proceedings under
Article 136 of the Constitution to assail the decision of the High Court.
12 Writ Petition No. 8859 of 2016 was instituted to challenge the order of the Tribunal condoning delay; Writ Petition No. 8860 of 2016 was instituted against the judgment of the Tribunal in OA No. 269 of 201.
13 Writ Petition No. 9291 of 2016
8
13 On 12 December 2017, when the Special Leave Petition was heard, this
Court passed the following order:
“Mr. Ranjit Kumar, learned senior counsel appearing for the petitioner, points out that though the issue of catch up was raised before the High Court, the same has not been considered.
If that be so, it is for the petitioner to pursue his remedies available to him under law on that issue.
Without prejudice to such liberty, these special leave petitions are permitted to be withdrawn.
We make it clear that we have not considered the matter on merits.
However, it will be open to the parties on both the sides to take all available contentions before the High Court on the point of catch up.”
In terms of the liberty granted by this Court, the appellant moved the High Court
in review. The review petitions, as stated earlier, were dismissed on 21 March
2018. Aggrieved by the judgment of the High Court in review and the original
judgment in the writ petitions, the appellant moved this Court afresh under Article
136 of the Constitution14.
14 During the pendency of these proceedings, the appellant has instituted
Miscellaneous Applications15 along with an interlocutory application16. By the
Miscellaneous Applications, the appellant has sought a clarification of the order
dated 12 December 2017 so as to seek specific permission from this Court to
move afresh if the review were to fail before the High Court. On 28 November
2018, notice was issued on the Miscellaneous Applications.
14 SLP (C) Nos. 8769-71 of 2018 was filed against the judgment in review; SLP (C) Nos. 14041-43 of 2018 were filed against the judgment in the writ petitions.
15 MA Nos. 2983-85 of 2018 16 IA No. 167323 of 2018
9
15 A preliminary objection has been taken to the maintainability of the Special
Leave Petition by Mr R P Bhatt, learned Senior Counsel appearing on behalf of
the first respondent. Mr Bhatt urged that as a result of the order of this Court
dated 12 December 2017, all issues other than the application of the catch-up
rule were given up when liberty was granted to the appellant to move the High
Court by way of review. Once the review was rejected by the High Court, the
following consequences must according to the submission ensue:
(i) A challenge to the original order of the High Court allowing the writ
petitions is barred, in the absence of liberty being granted to the
appellant to move afresh after the review was dismissed against the
original order assailed in the Special Leave Petition;
(ii) A challenge under Article 136 of the Constitution solely against an order
on a review petition is not maintainable.
In support of the submission, certain decisions of this Court have been relied
upon which would be adverted to hereafter.
16 The first task of this Court is to construe the order dated 12 December
2017. As the order indicates, the grievance of the appellant was that though the
issue of the catch-up rule was raised before the High Court, it had not been
considered. A two judge Bench of this Court consisting of Hon’ble Mr Justice
Kurian Joseph and Hon’ble Mr Justice Amitava Roy, which heard the Special
Leave Petitions, observed in response to the submission that “if that be so, it is
for the petitioner to pursue his remedies available to him under law on that issue”.
This Court permitted the Special Leave Petitions to be withdrawn “without
10
prejudice to such liberty”. Leaving it open to the contesting parities to take up all
available contentions before the High Court on the issue of catch-up, the Bench
observed that :
“We make it clear that we have not considered the matter on merits.”
17 What emerges from the order dated 12 December 2017 is that:
(i) Liberty was granted to the appellant specifically to pursue the remedies
available in law on the grievance that the issue of catch-up, though
raised, had not been considered by the High Court; and
(ii) This Court had not considered the matter on merits.
The reservation of liberty to the appellant to adopt a suitable remedy in law, to
pursue the grievance that a submission which was urged before the High Court
had not been considered would evidently be a reference to the remedy by way of
a review.
18 It is well settled that if a submission which has been urged before the High
Court has not been noticed or considered, it is to the High Court that the
aggrieved litigant must turn for the rectification of the record. But, apart from this,
the observation in the order dated 12 December 2017 that this Court had not
considered the matter on merits is of crucial significance. The purpose of that
clarification was to ensure that the issues which were raised (in any event with
regard to the catch-up rule) were entirely open, to be urged before the High Court
in the first instance and thereafter, if the appellant were to be aggrieved, in further
11
proceedings before this Court. The above observation of this Court was not
merely intended to keep the issue of the non-consideration of the catch-up rule
open to be urged before the High Court. That this issue was kept open, is evident
from the last part of the order dated 12 December 2017 which specifically keeps
open the contentions of the parties to be urged before the High Court. In addition,
the order of this Court carefully enunciates that “we have not considered the
matter on merits”.
19 In view of this clear clarification, it is impossible to accept the preliminary
objection that a recourse to this Court is barred after the High Court decided the
review petitions. To take any other view would effectively deny access to justice
to the appellant. Evidently, the grievance of the appellant was not considered by
this Court on merits on 12 December 2017. To adopt a construction which would
deprive the appellant of the remedy of moving this Court after the decision of the
High Court in review would lead to an egregious failure of justice. Such a
construction must be eschewed.
20 We would like to note an important aspect of the matter here which reflects
on the bona fides of the appellant. The appellant moved a Miscellaneous
Application on 22 November 2018 by way of abundant caution, for seeking a
clarification of the order dated 12 December 2017. The appellant sought a
clarification to the effect that upon the disposal of the review petitions by the High
Court, it would be open to challenge the order in review as well as the original
order before this Court.
12
21 One of the members of the earlier Bench, Hon’ble Mr Justice Kurian
Joseph, was due to demit office on 29 November 2018. The Miscellaneous
Application was instituted on 22 November 2018. On 28 November 2018, a
Bench consisting of Hon’ble Mr Justice Kurian Joseph and one of us (Hon’ble Mr
Justice Hemant Gupta) issued notice on the Miscellaneous Application.
22 We accordingly clarify the earlier order dated 12 December 2017 by
directing that it would be open to the appellant, if aggrieved by the order that may
be passed by the High Court in review to challenge both the order in review and
original orders in the writ petitions. However, this liberty is confined to the issue of
the catch-up rule. In issuing this clarification, we have also been guided by an
earlier precedent of a two judge Bench of this Court in the Maharashtra
Chamber of Housing Industry v Municipal Corporation of Greater Mumbai17.
A Bench of this Court consisting of Hon’ble Mr Justice S A Bobde and Hon’ble Mr
Justice Ashok Bhushan passed an order on 16 August 201618 in the following
terms:
“In the circumstances, we permit the petitioner to approach the High Court with a review petition along with appropriate application for impleadment. The High Court shall decide the issues raised by the petitioner afresh, as expeditiously as possible.”
The Special Leave Petitions were accordingly disposed of.
17 SLP (C)…2016.CC No. 14855 of 2016, dated 16 August 2016. 18 SLP (CC) NO 14855 of 2016
13
23 Subsequently, on 5 December 2017, while considering an application for
modification/recall of the earlier order, a two judge Bench consisting of Hon’ble
Mr Justice S A Bobde and Hon’ble Mr Justice L Nageswara Rao observed thus:
“Having regard to the circumstances of the case and the importance of the matter which affects the construction activities in the entire city of Mumbai, we consider it appropriate to modify our earlier order dated 16.08.2016 passed in SLP(C) Nos.24660-24661 of 2016, by expressly granting liberty to the petitioner to challenge the impugned PIL order as well as the impugned Review order before this Court.
We order accordingly.
Hence, the aforesaid applications for modification/recall are disposed of in the above terms.”
Learned Senior Counsel appearing on behalf of the first respondent relied on a
judgment of this Court in Suseel Finance & Leasing Co. v M Lata19 where it was
held thus:
“1. These special leave petitions are against an order dated 12-12-2003 passed in review petitions. It must be mentioned that against the main judgment, special leave petitions had earlier been filed. However, when those special leave petitions reached hearing on 1-9-2003, the following order came to be passed:
“After arguing for some time, the learned counsel for the petitioners seeks permission to withdraw the special leave petitions to seek review of the order of the National Commission. Permission is granted. Accordingly, the special leave petitions are dismissed as withdrawn.” It is clear from the order that the matter was argued for some time. It is clear that the Court was against the petitioners. Thus, as has become common nowadays, counsel applied for withdrawal on the ground that a review will be applied for.
2. Thereafter the review applications were filed before the High Court which have now been dismissed. By these special leave petitions the order dismissing the review petitions has been challenged.
19 (2004) 13 SCC 675
14
3. In the case of Shanker Motiram Nale v. Shiolalsing Gannusing Rajput [(1994) 2 SCC 753] it has been held by this Court that against an order rejecting an application for review, a special leave petition is not maintainable. This authority is directly on the point in issue.”
24 In the above case, it is evident that the petitioners had sought permission
to withdraw the Special Leave Petition, after arguing the matter for some time, to
seek a review of the order which was impugned. Granting permission, the Special
Leave Petition was dismissed as withdrawn. It is clear therefore that there was
nothing to indicate that the court had granted permission to move this Court
afresh against the original order after the review was decided.
25 In Abhishek Malviya v Additional Welfare Commissioner20, a Special
Leave Petition was filed before this Court against an order of the Additional
Welfare Commissioner in a matter involving a claim for compensation arising out
of the Bhopal Gas Leak Disaster. One of the grounds of challenge was that the
Additional Welfare Commissioner had referred to the appellant as deceased. This
Court dismissed the Special Leave Petition as withdrawn, recording the
submission of the appellant that he wishes to move the Additional Welfare
Commissioner for correction of the order. After the Additional Welfare
Commissioner passed a fresh order, writ proceedings were initiated before the
High Court. The High Court held that by the earlier order of this Court, liberty was
reserved only to move the Additional Welfare Commissioner to correct a
typographical error in appeal. This Court affirmed the order of the High Court,
20 (2008) 3 SCC 108
15
holding that its earlier order had merely reserved liberty to move the Additional
Welfare Commissioner for correction of a typographical error.
26 In Vinod Kapoor v State of Goa21, a Special Leave Petition before this
Court was dismissed as withdrawn, recording that the petitioner had filed a
review petition in the High Court. No liberty was taken to file a fresh Special
Leave Petition against the original order of the High Court. In that context, this
Court held thus:
“As the appellant has withdrawn the special leave to appeal against the order dated 29-1-2000 [Vinod Kapoor v. State of Goa, WP (C) No. 253 of 1999, order dated 29-1-2000 (Bom)] of the High Court with permission to pursue his remedy by way of review instead and had not taken the liberty from this Court to challenge the order dated 29-1-2000 afresh by way of special leave in case he did not get relief in the review application, he is precluded from challenging the order dated 29-1-2000 of the High Court by way of special leave to appeal under Article 136 of the Constitution.”
The same view was reiterated by another Bench of two judges of this Court in
Sandhya Educational Society v Union of India22 (“Sandhya Education
Society”), where this Court had permitted the withdrawal of a Special Leave
Petition with liberty to institute a review petition before the High Court. No liberty
was granted to file a fresh Special Leave Petition thereafter. This Court held that
once a Special Leave Petition is dismissed as withdrawn without obtaining
appropriate permission to file a fresh Special Leave Petition after exhausting the
remedy of a review petition before the High Court, it would not be maintainable.
The Court held thus:
21 (2012) 12 SCC 378 22 (2014) 7 SCC 701
16
“16. This Court in Vinod Kapoor v. State of Goa [(2012) 12 SCC 378 : AIR 2012 SC 3722], has categorically observed that once the special leave petition is dismissed as withdrawn without obtaining appropriate permission to file a special leave petition once over again after exhausting the remedy of review petition before the High Court, the same is not maintainable.
17. The issue raised in this appeal is identical with the issue raised and considered by this Court in Vinod Kapoorv. State of Goa [(2012) 12 SCC 378 : AIR 2012 SC 3722] . Therefore, while accepting the contentions of the learned counsel for the respondent, we hold that the petition filed by the appellant is not maintainable.”
The view in Sandhya Educational Society (supra) was reiterated in Bussa
Overseas and Properties Private Limited v Union of India23, where this Court
held thus:
“30. The decisions pertaining to maintainability of special leave petition or for that matter appeal have to be seemly understood. Though in the decision in Shanker Motiram Nale [Shanker Motiram Nale v. Shiolalsing Gannusing Rajput, (1994) 2 SCC 753] the two-Judge Bench referred to Order 47 Rule 7 of the Code of Civil Procedure that bars an appeal against the order of the court rejecting the review, it is not to be understood that the Court has curtailed the plenary jurisdiction under Article 136 of the Constitution by taking recourse to the provisions in the Code of Civil Procedure. It has to be understood that the Court has evolved and formulated a principle that if the basic judgment is not assailed and the challenge is only to the order passed in review, this Court is obliged not to entertain such special leave petition. The said principle has gained the authoritative status and has been treated as a precedential principle for more than two decades and we are disposed to think that there is hardly any necessity not to be guided by the said precedent.”
27 In the present case, we find, for the reasons which we have indicated
above, a clear distinction on facts. While disposing of the earlier Special Leave
23 (2016) 4 SCC 696
17
Petition to enable the appellant to pursue his remedies on the contention that the
issue of catch-up though raised was not considered by the High Court, this Court
expressly clarified that it had not considered the matter on merits. In the absence
of such a clarification, the withdrawal of the Special Leave Petition would have
led to the inference that the appellant had not been granted liberty to move this
Court afresh. On the other hand, the clear purpose and intent of the observation
that this Court had not considered the matter on merits was to keep open all the
remedies of the appellant before the High Court in the first instance and
thereafter before this Court on the issue of the catch-up rule.
28 By the clarification that we have issued on the Miscellaneous Applications,
we have set the matter at rest. For the above reasons, we do not find any merit in
the preliminary objection.
29 Mr P S Patwalia, learned Senior Counsel appearing on behalf of the
appellant urged the following submissions:
(i) The appellant was senior to the first respondent in the feeder cadre of
DDTP;
(ii) Even assuming that the promotion of the first respondent as JDTP was
on a regular basis, the appellant would “catch-up” on his promotion and
regain his seniority over the first respondent in the promotional post;
(iii) The circular of the Government of Maharashtra dated 20 March 2003
cannot be construed as granting consequential seniority to a reserved
candidate on the promotion to a higher post, in the absence of the
18
collection of quantifiable date, as required by the decision of this Court
in Nagaraj (supra);
(iii) When the circular dated 20 March 2003 was issued, reservation in the
state services was only until the entry level of class-I posts, in this case
DDTP;
(iv) Reservation within the Class-I posts was brought about for the first time
by Reservation Act 2004;
(v) Sections 5 and 6 of the Reservation Act 2004 specifically save certain
existing circulars and it occupies the field. No other circular, including
the circular on consequential seniority is saved. Under Section 11,
anything done in violation of the Act is void;
(vi) The circular dated 27 October 2008 on which basis promotion was
granted to the first respondent on 2 August 2011 against a post
reserved for a Scheduled Tribe candidate, was quashed by the Bombay
High Court24 on the ground that it was ultra vires the Reservation Act
2004. Since the promotion of the first respondent was on the basis of
the circular which was quashed, his appointment contrary to the rules
would not entitle him to seniority; and
(vii) The circular dated 20 March 2003 provides for the grant of
consequential seniority where a reserved candidate has been promoted
on a regular basis. The promotion of the first respondent being ad-hoc,
would not entitle him to consequential seniority.
24 2013 (5) Maharashtra Law Journal 640
19
30 On the other hand, Mr V Giri, learned Senior Counsel appearing on behalf
of the first respondent urged the following submissions:
(i) The scope of adjudication before this Court must be restricted only to
the applicability of the principle of catch-up;
(ii) The promotion of the first respondent dated 11 August 2011 to the post
of JDTP was not challenged by the appellant in the OA before the
Tribunal and cannot be permitted to be challenged, directly or indirectly,
in these proceedings;
(iii) The necessary concomitant for the application of the principle of catch-
up is that the promotion of the first respondent dated 11 August 2011
must be taken to be valid and regular; and
(iv) Consequently, the submission of the appellant that the promotion of the
first respondent as JDTP was ad-hoc, fortuitous or irregular cannot be
agitated before this Court.
31 On the applicability of the principle of catch-up, Mr V Giri urged the
following submissions:
(i) Rule 4 of the Maharashtra Civil Services (Regulation of Seniority) Rules
198225, stipulates that the seniority of a government servant in a post is
ordinarily determined by the length of their continuous service;
(ii) Section 5(1) of the Reservation Act 2004 stipulates that reservation
shall be at all stages of promotion, thereby giving effect to the
constitutional right under Article 16 (4A);
25 Seniority Rules 1982
20
(iii) Section 5(2) saves all government orders which provide for reservation
of posts by promotion;
(iv) In the judgment of this Court in Indra Sawhney v Union of India26
(“Indra Sawhney”), it was held that the principle of consequential
seniority can be enunciated in a rule or executive order. Consequently,
the State government was competent to provide for consequential
seniority in its GR dated 20 March 2003;
(v) By a GR dated 20 October 1997, it was stipulated that a Backward
Class officer will retain seniority in a promotional cadre by the date of
regular appointment, according to the seniority rules; and
(vi) The GR dated 20 March 2003 was issued after the amendment of
Article 16 (4A) by the 85th Amendment, expressly recognizing that
seniority among Backward Classes/non-Backward Class candidates in
government service in the promoted cadre shall be fixed on the basis of
the regular dates of their promotion.
32 On the above grounds, it was urged that the principle of catch-up would
not be applicable. Finally, it was urged that even presuming that the seniority of
the appellant is protected in the cadre of JDTP, he did not have the requisite
eligibility to be considered for promotion to the post of DTP for the following
reasons:
(i) Rule 3 of the Directorate of Town Planning and Valuation (Recruitment)
Rules 2011 prescribes that an officer holding the post of JDTP must
26 1992 Supp. (3) SCC 217
21
serve in the post for a minimum of three years to be considered eligible
for promotion to the post of DTP;
(ii) Upon the superannuation of the incumbent in the post of DTP, a
vacancy arose in the post on 30 April 2016;
(iii) On the date on which a vacancy occurred in the post of DTP, the
appellant did not fulfill the eligibility criterion of three years’ experience
as JDTP and the first respondent being the senior most eligible officer
was entitled to and eligible for the post; and
(iv) Seniority and eligibility are distinct concepts and if a senior is not
otherwise eligible for consideration under the rules of promotion,
seniority will have to give way to an eligible junior. The catch-up rule, it
was submitted, will not provide actual service to the appellant to fulfill
the eligibility requirement for the post of DTP. On 30 April 2016, the
appellant did not complete three years of actual service in the post of
JDTP for being eligible for the post of DTP.
33 The rival submissions now fall for consideration.
34 Clause (1) of Article 16 of the Constitution stipulates that there shall be
equality of opportunity for all citizens in matters relating to employment or
appointment to any office under the State. The expression ‘appointment’ was
interpreted by a Bench of nine Judges of this Court in Indra Sawhney (supra) to
exclude reservations in promotional posts. The expression ‘appointment’ was
construed to refer to initial appointments and hence not to promotional avenues.
After this decision, the Parliament in its constituent capacity amended Article 16
22
by the Constitution (Seventy-seventh) Amendment Act 1995 with effect from 17
June 1995. Clause (4A) of Article 16 as introduced by the Seventy-Seventh
Amendment read thus:
“16.(4A) Nothing in this article shall prevent the State from making any provision for reservation in matters of promotion to any class or classes of posts in the services under the State in favour of the Scheduled Castes and the Scheduled Tribes which, in the opinion of the State, are not adequately represented in the services under the State.”
By virtue of Clause (4A), an enabling provision was introduced as a result of
which nothing contained in the Article would prevent the State from making
reservations in promotion in the services under the State for Scheduled Castes
and Tribes which, in its opinion, are not adequately represented in its service.
35 A line of cases before this Court considered the effect of an accelerated
promotion granted to a member of a Scheduled Caste or Scheduled Tribe in
terms of consequential seniority in a higher post. More specifically, the vexed
issue was whether a member of such a caste and tribe who obtains promotion
earlier than a senior belonging to the general or open category in the feeder
cadre would retain that seniority on the latter being promoted to a higher post.
36 In Union of India v Virpal Singh Chauhan27 (“Virpal Singh Chauhan”), a
two judge Bench of this Court held that the State could provide that a candidate
who had been promoted earlier on the basis of reservation and on the application
of the roster would not be entitled to seniority over a senior belonging to the
general category in the feeder category. A senior belonging to the general
27 (1995) 6 SCC 684
23
category who is promoted to a higher post subsequently would regain seniority
over the reserved candidate.
37 The decision in Virpal Singh Chauhan (supra) led to the Constitution
(Eighty-fifth Amendment) Act 2001 with effect from 17 June 1995. Clause (4A), as
amended, expanded the ambit of the earlier provision by enabling the State to
also provide for consequential seniority, while making the provision for
reservation in matters of promotion. Clause (4A) of Article 16, in its present form,
reads thus:
“(4A) Nothing in this article shall prevent the State from making any provision for reservation in matters of promotion, with consequential seniority, to any class or classes of posts in the services under the State in favour of the Scheduled Castes and the Scheduled Tribes which, in the opinion of the State, are not adequately represented in the services under the State.”
38 The principle which has been enunciated in Virpal Singh Chauhan
(supra) has come to be known as the ‘catch-up’ rule. In Ajit Singh Januja v
State of Punjab28 (“Ajit Singh I”), a three judge Bench of this Court adopted the
catch-up rule propounded in Virpal Singh Chauhan (supra). This Court held that
a balance has to be maintained so as to avoid reverse discrimination and a rule
or circular which gives seniority to a candidate belonging to the reserved category
promoted on the basis of the roster point would violate Articles 14 and 16 of the
Constitution.
28 (1996) 2 SCC 715
24
39 A contrary view was taken by another three Judge Bench in Jagdish Lal v
State of Haryana29 (“Jagdish Lal”) to the effect that by virtue of the principle of
continuous officiation, a candidate belonging to the reserved category who is
promoted earlier than a general candidate due to an accelerated promotion would
not lose seniority in the higher cadre. This conflict of decisions was resolved by a
Constitution Bench in Ajit Singh (II) v State of Punjab30 (“Ajit Singh II”). The
Constitution Bench upheld the principle laid down in Virpal Singh Chauhan
(supra) and Ajit Singh I (supra) and disapproved of the decision in Jagdish Lal
(supra). This Court held thus:
“77. We, therefore, hold that the roster-point promotees (reserved category) cannot count their seniority in the promoted category from the date of their continuous officiation in the promoted post, — vis-à-vis the general candidates who were senior to them in the lower category and who were later promoted. On the other hand, the senior general candidate at the lower level, if he reaches the promotional level later but before the further promotion of the reserved candidate — he will have to be treated as senior, at the promotional level, to the reserved candidate even if the reserved candidate was earlier promoted to that level. We shall explain this further under Point 3. We also hold that Virpal [(1995) 6 SCC 684 : 1996 SCC (L&S) 1 : (1995) 31 ATC 813] and Ajit Singh [(1996) 2 SCC 715 : 1996 SCC (L&S) 540 : (1996) 33 ATC 239] have been correctly decided and that Jagdish Lal [(1997) 6 SCC 538 : 1997 SCC (L&S) 1550] is not correctly decided. Points 1 and 2 are decided accordingly.”
40 The constitutional validity of clauses (4A) and (4B) of Article 16 of the
Constitution was dealt with in a decision of a Constitution Bench of this Court in
Nagaraj (supra). Nagaraj (supra) laid down that the catch-up rule and the
concept of the consequential seniority are essentially precepts of service
29 (1997) 6 SCC 538 30 (1999) 7 SCC 209
25
jurisprudence. They cannot, in the view of the Constitution Bench, be elevated to
the status of a component of the basic structure. These precepts have been held
to be practices as distinct from constitutional principles. The consequence is that
they do not lie beyond the amending power of Parliament: neither the catch-up
rule nor consequential seniority are elements of clauses (1) or (4) of Article 16.
These have been held to be the principles evolved to control the extent of
reservation.
41 The validity of clause (4A) and (4B) of Article 16 has been upheld by the
Constitution Bench in Nagaraj on the rationale that “they retain the controlling
factors or the compelling reasons, namely, backwardness and inadequacy of
representation which enables the States to provide for reservation keeping in
mind the overall efficiency of the State administration under Article 335”31.
Nagaraj (supra) held that the State must demonstrate in each case the existence
of compelling reasons, namely (i) backwardness; (ii) inadequacy of
representation; and (iii) overall administrative efficiency before providing for
reservation. Construing clauses (4A) and (4B) of Article 16 to be enabling,
Nagaraj (supra) holds that if the State wishes to exercise its discretion under the
enabling provisions, it must collect quantifiable data showing backwardness of
the class as well as inadequacy of representation of that class in public
employment in addition to complying with the norm of efficiency embodied in
Article 335. The Court held thus:
“123. However, in this case, as stated above, the main issue concerns the “extent of reservation”. In this regard the State concerned will have to show in each case the existence of
31 Nagaraj at page 278
26
the compelling reasons, namely, backwardness, inadequacy of representation and overall administrative efficiency before making provision for reservation. As stated above, the impugned provision is an enabling provision. The State is not bound to make reservation for SCs/STs in matters of promotions. However, if they wish to exercise their discretion and make such provision, the State has to collect quantifiable data showing backwardness of the class and inadequacy of representation of that class in public employment in addition to compliance with Article 335. It is made clear that even if the State has compelling reasons, as stated above, the State will have to see that its reservation provision does not lead to excessiveness so as to breach the ceiling limit of 50% or obliterate the creamy layer or extend the reservation indefinitely.”
42 In the recent decision of a Constitution Bench of this Court in Jarnail
Singh v Lachhmi Narain Gupta32 (“Jarnail Singh”), Nagaraj (supra) has been
followed save and except for the dictum requiring the State to the demonstrate
backwardness as a condition for the exercise of the enabling power in making
reservations in promotion for Scheduled Castes and Tribes. This part of the
judgment in Nagaraj (supra) has been held to be inconsistent with the nine Judge
Bench decision in Indra Sawhney (supra). The Court in Jarnail Singh (supra)
held thus:
“..It is clear, therefore, that Nagaraj (supra) has, in unmistakable terms, stated that the State has to collect quantifiable data showing backwardness of the Scheduled Castes and the Scheduled Tribes. We are afraid that this portion of the judgment is directly contrary to the nine-Judge Bench in Indra Sawhney (1) (supra). Jeevan Reddy, J., speaking for himself and three other learned Judges, had clearly held, “[t]he test or requirement of social and educational backwardness cannot be applied to Scheduled Castes and Scheduled Tribes, who indubitably fall within the expression “backward class of citizens”.”
Justice RF Nariman, speaking for the Constitution Bench held thus:
32 (2018) 10 SCC 396
27
“..Thus, it is clear that when Nagaraj (supra) required the States to collect quantifiable data on backwardness, insofar as Scheduled Castes and Scheduled Tribes are concerned, this would clearly be contrary to the Indra Sawhney (1) (supra) and would have to be declared to be bad on this ground.”
43 The decision in Nagaraj (supra) has been followed in several subsequent
decisions of this Court: (i) Suraj Bhan Meena v State of Rajasthan33 (“Suraj
Bhan Meena”); (ii) Uttar Pradesh Power Corporation Limited v Rajesh
Kumar34 (“UP Power Corporation”); (iii) S Panneer Selvam v State of Tamil
Nadu35 (“Paneer Selvam”); and (iv) B K Pavitra v Union of India36 (“B K
Pavitra”).
44 In Suraj Bhan Meena (supra) the question which arose for consideration
before a two judge Bench of this Court was formulated thus:
“49. The primary question which we are called upon to answer in these five special leave petitions is whether the amended provisions of Article 16(4-A) of the Constitution intended that those belonging to the Scheduled Caste and Scheduled Tribe communities, who had been promoted against reserved quota, would also be entitled to consequential seniority on account of such promotions, or would the “catch-up” rule prevail.”
Answering this question, this Court held thus:
“66. The position after the decision in M. Nagaraj case [(2006) 8 SCC 212 : (2007) 1 SCC (L&S) 1013] is that reservation of posts in promotion is dependent on the inadequacy of representation of members of the Scheduled Castes and Scheduled Tribes and Backward Classes and subject to the condition of ascertaining as to whether such reservation was at all required.”
33 (2011) 1 SCC 467 34 (2012) 7 SCC 1 35 (2015) 10 SCC 292 36 (2017) 4 SCC 620
28
The Court held that since no exercise was carried out by the State of Rajasthan
to acquire quantifiable data regarding the inadequacy of representation of
Scheduled Castes and Tribes in public services in the state, the High Court was
justified in quashing the notifications providing for consequential seniority and
promotion.
45 In Panneer Selvam (supra) the issue before a two Judge Bench of this
Court was thus:
“1.1. (i) In the absence of policy decision taken by the State/rules framed pursuant to the enabling provision of Article 16(4-A) of the Constitution of India, whether a reserved category candidate promoted on the basis of reservation earlier than his senior general category candidate in the feeder category can claim consequential seniority in the promotional post?”
Rule 12 of the sub-rules to the Tamil Nadu Highways and Engineering Service
provided as follows:
“12. Reservation of appointment.- The rule of reservation of appointments (General Rule 22) shall apply to the appointment of Assistant Divisional Engineers by direct recruitment and recruitment by transfer separately and the appointment of Assistant Engineers by direct recruitment.”
Under Rule 12, reserved category Assistant and Junior Engineers had secured
promotion as Assistant Divisional Engineers earlier than their counterparts
belonging to the general category as a result of accelerated promotion following
the rule of reservation.
29
46 Justice R Banumathi, speaking for the two Judge Bench held that Rule 12
did not provide for consequential seniority to candidates drawn from the reserved
category who are granted accelerated promotion and, in the absence of a specific
provision or policy, consequential seniority could not be granted:
“26. The true legislative intent under Article 16(4-A) of the Constitution is to enable the State to make provision or frame rules giving consequential seniority for the accelerated promotion gained based on the rule of reservation. Rule 12 evidently does not provide for the consequential seniority for reserved category promotees at any point of time. The consequential seniority for such reserved category promotees can be fixed only if there is express provision for such reserved category promotees in the State rules. In the absence of any specific provision or policy decision taken by the State Government for consequential seniority for reserved category accelerated promotees, there is no question of automatic application of Article 16(4-A) of the Constitution.”
The Court noted that the appellants who belonged to the general category were
not questioning the accelerated promotion granted to their counterparts from the
reserved category by following the rule of reservation but were only seeking the
application of the catch-up rule in the fixation of seniority in the promotional
cadre. The Court held that in the absence of any provision of consequential
seniority in the rules, the catch-up rule will prevail:
“36. In the absence of any provision for consequential seniority in the rules, the “catch-up rule” will be applicable and the roster-point reserved category promotees cannot count their seniority in the promoted category from the date of their promotion and the senior general candidates if later reach the promotional level, general candidates will regain their seniority. The Division Bench appears to have proceeded on an erroneous footing that Article 16(4-A) of the Constitution of India automatically gives the consequential seniority in addition to accelerated promotion to the roster- point promotees and the judgment of the Division Bench cannot be sustained.”
30
47 The decision in Panneer Selvam (supra) has since been followed by a two
judge Bench of this Court in B K Pavitra (supra). Justice AK Goel, speaking for
the Bench held thus:
“29. It is clear from the above discussion in S. Panneer Selvam case [S. Panneer Selvam v. State of T.N., (2015) 10 SCC 292 : (2016) 1 SCC (L&S) 76] that exercise for determining “inadequacy of representation”, “backwardness” and “overall efficiency”, is a must for exercise of power under Article 16(4-A). Mere fact that there is no proportionate representation in promotional posts for the population of SCs and STs is not by itself enough to grant consequential seniority to promotees who are otherwise junior and thereby denying seniority to those who are given promotion later on account of reservation policy. It is for the State to place material on record that there was compelling necessity for exercise of such power and decision of the State was based on material including the study that overall efficiency is not compromised. In the present case, no such exercise has been undertaken. The High Court erroneously observed that it was for the petitioners to plead and prove that the overall efficiency was adversely affected by giving consequential seniority to junior persons who got promotion on account of reservation. Plea that persons promoted at the same time were allowed to retain their seniority in the lower cadre is untenable and ignores the fact that a senior person may be promoted later and not at the same time on account of roster point reservation. Depriving him of his seniority affects his further chances of promotion. Further plea that seniority was not a fundamental right is equally without any merit in the present context. In absence of exercise under Article 16(4-A), it is the “catch-up” rule which fully applies. It is not necessary to go into the question whether the Corporation concerned had adopted the rule of consequential seniority.”
48 Rule 4 of the Maharashtra Civil Service (Regulation of Seniority) Rules
1982 lays down the general principles of seniority. The substantive part of Rule
4(1) reads thus:
“4. General principles of seniority:- (1) Subject to the other provisions of these rules, the seniority of a Government servant in any post, cadre or service shall
31
ordinarily be determined on the length of his continuous service therein.”
The second proviso to Rule 4(1) is as follows:
“Provided further that, the service, if any, rendered by him as a result of fortuitous appointment (except in a case whether the competent authority certifies that, it was not expedient / possible or practicable to make a regular appointment strictly in accordance with the ratio of recruitment as prescribed in relevant recruitment rules, with the brief reasons recorded therefor), shall be excluded in computing the length of service and for the purpose of seniority he shall be deemed to have been appointed to the post or in the cadre or service on the date on which his regular appointment is made in accordance with the provisions of the relevant recruitment rules.”
49 On 20 October 1997, a Government Resolution was issued stipulating that
an officer belonging to a Backward Class will retain seniority in the promotional
cadre and that it is not necessary to revise the seniority. The GR adverts to the
decision of this Court in Virpal Singh Chauhan (supra) and to the orders which
were issued on 19 April 1997 for regulating the seniority of employees in
government services, following a circular dated 30 January 1997 of the Union
government. The GR is founded on the judgment in Jagdish Lal (supra) and
provides thus:
“2[A] If any Backward Class employee / Officer is already promoted in promotional cadre, then it is not necessary to revise his seniority in said cadre. Similarly, it is not necessary to revise the seniority lists which were in existence on 30.1.1997.”
50 On 20 March 2003, another GR was issued inter alia with reference to the
earlier GR noted above. The GR states that following the amendment to Article
16 by the insertion of Clause (4A), it has been decided that the instructions for
32
regulating seniority of officers belonging to the Backward Classes and the
general category in the promoted cadre would be governed by the earlier
Government Resolutions dated 21 June 1982 and 20 October 1997. The GR
clarified that the seniority between backward class and non-backward class
candidates in government service in the promotional cadre would be governed by
the regular date of promotion:
“3. Considering the said amendment made by the Union Government to Constitution of India and accordingly the orders issued on 21.1.2002, the State Government has now decided that the instructions issued for regulating the seniority amongst the employees/ officers of Backward Classes / Non- Backward Classes in Government Service in the promoted cadre vide the circular of 21st June 1982 and the instructions stipulated in the orders dated 20.10.1997 shall continue to remain in force. Hence, seniority amongst the Backward Classes / Non Backward Class candidates in government service in the promoted cadre shall be fixed on the basis of their respective regular date of promotion given to them as per their sequence in the select list of Backward Class and non-Backward candidates.”
51 The submission which has been urged on behalf of the first respondent is
that:
(i) The GR dated 20 March 2003 has been issued in pursuance of the 85th
constitutional amendment by which the words “with consequential
seniority” were inserted in Clause (4A) of Article 16; (ii) The decision of this Court in Indra Sawnhey (supra) contemplates that a
reservation in favour of the backward classes can also be provided by
means of an executive order; (iii) Section 5(1) of the Reservation Act 2004 stipulates that reservation in
promotion shall be at all stages of promotion and in doing so, gives effect
to Article 16(4A); and
33
(iv) Section 5(2) of the Reservation Act 2004 saves all government orders
which provide for reservation for any posts to be filled by way of promotion.
Consequently it is urged that all prior government orders have been
explicitly saved after the enactment of the Reservation Act 2004.
52 The GR dated 20 March 2003 was issued after the constitutional
amendment to Article 16 (4A) by which consequential seniority was incorporated
into that provision. The decision of this Court in Indra Sawhney (supra) indeed
contemplated that a provision for reservation can be made by a legislative
enactment or rules and also by an executive order. The judgment of Justice
Jeevan Reddy formulated the following among other issues for decision:
“1. (a) Whether the ‘provision’ contemplated by Article 16(4) must necessarily be made by the legislative wing of the State? (b) If the answer to clause (a) is in the negative, whether an executive order making such a provision is enforceable without incorporating it into a rule made under the proviso to Article 309?”
Answering this issue the decision holds:
“(1) (a) It is not necessary that the ‘provision’ under Article 16(4) should necessarily be made by the Parliament/Legislature. Such a provision can be made by the Executive also. Local bodies, Statutory Corporations and other instrumentalities of the State falling under Article 12 of the Constitution are themselves competent to make such a provision, if so advised. (Paras 735-737)
(b) An executive order making a provision under Article 16(4) is enforceable the moment it is made and issued. (Paras 738- 740)”
34
[See also in this context Gaurav Pradhan v State of Rajasthan37.]
53 The Reservation Act 2004 was enacted by the State legislature in 2001.
The assent of the Governor was received on 20 January 2004 and it was
published in the Official Gazette on 22 January 2004. The enactment has come
into force after the 85th constitutional amendment. Prior to the enforcement of the
Act, reservations were confined upto the entry level in Group I posts, this being
common ground during the course of the hearing. As a result of the enactment of
the law, reservations are applicable to all appointments in public services and
posts [except categories covered by clauses (a) to (d) of sub-section (1) of
Section 3].
54 Section 3 deals with the applicability of the Act and Section 4 deals with
reservation and percentages:
“Section 3 - Applicability
(1) This Act shall apply to all appointments made in public services and posts except,-
(a) the super specialised posts in Medical, Technical and Educational field;
(b) the posts to be filled by transfer or deputation;
(c) the temporary appointments of less than forty-five days duration; and
(d) the posts which is single (isolated) in any cadre or grade.”
Sub Sections (1) and (2) of Section 4 read thus:
“Section 4 - Reservation and percentage (1) Unless otherwise provided by or under this Act, the posts reserved for the Scheduled Castes, Scheduled Tribes, De- notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes shall not be
37 (2018) 11 SCC 352
35
filled in by the candidates not belonging to that, caste, tribe, category or class for which the posts are reserved.
(2) Subject to other provisions of this Act, there shall be posts reserved for the persons belonging to the Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes, at the stage of direct recruitment in public services and posts specified under clause (j) of section 2, as provided below :-
Description of Caste/Tribe/Category/Class Percentage of vacancies or seats to be reserved
(1) Scheduled Castes 13 per cent (2) Scheduled Tribes 7 per cent (3) De-notified Tribes (A) 3 per cent (4) Nomadic Tribes (B) 2.5 per cent
(5) Nomadic Tribes (C) 3.5 per cent (6) Nomadic Tribes (D) 2 per cent (7) Special Backward Category 2 per cent (8) Other Backward Classes 19 per cent Total 52 per cent
”
Sub-section (3) of Section 4 provides thus:
“(3) The reservation specified for the categories mentioned at serial numbers (3) to (6) (both inclusive) in the table under sub-section (2) shall be inter transferable. If suitable candidates for the posts reserved for any of the said categories are not available in the same recruitment year, the posts shall be filled by appointing suitable candidates from any of the other said categories.”
55 Sections 5 and 6 provide thus:
“Section 5 - Reservation in promotion
(1) The reservation in promotion shall be at all stages of promotions.
(2) On the date of coming into force of this Act, if any Government orders providing for reservation for any posts to be filled by promotion, are in force, the same shall continue to be in force unless modified or revoked, by Government.
36
Section 6 - Carrying forward of reserved vacancies
(1) If in respect of any recruitment year, any vacancy reserved for any category of persons under sub-section (2) of section 4 remains unfilled, such vacancy shall be carried forward upto five years in case of direct recruitment and three years in case of promotion:
Provided that, on the date of commencement of this Act, if any Government orders regarding filling up the posts, in case of non availability of Backward Class candidates are in force, such Government orders shall continue to be in force unless modified or revoked, by Government.”
Section 11 provides thus:
“Section 11 - Irregular appointments void protection of action taken in good faith
Any appointments made, in contravention of the provisions of this Act shall be void.”
56 Sub-section (1) of Section 5 stipulates that reservation in promotion shall
be at all stages of promotions. Consequently, promotions within Class I posts are
also governed by the rule of reservation.
57 According to the appellant, the Reservation Act 2004 clearly provides in
sub-section (2) of Section 5 and the proviso to sub-section (1) of Section 6, which
category of government orders predating the Act stand saved. Mr Patwalia
submits that the long title to the Reservation Act 2004 indicates that the law was
enacted to provide for reservation and “for matters connected therewith or
incidental thereto”. The submission is that while making a law for the purpose of
reservation, the state government did not incorporate a provision for
consequential seniority. Moreover, the proviso to Section 6 saves government
37
orders dealing with the filling up of unfilled posts reserved for backward class
candidates. Hence, it was urged that the GR dated 20 March 2003 does not
survive the enactment of the Reservation Act 2004 and in any event, it has not
been saved by Section 5 or Section 6. Moreover, Section 11 stipulates that any
appointment made in contravention of the provisions of the Act shall be void.
58 On the other hand, Mr Giri has met this submission by urging that the
Reservation Act 2004 does not deal with the issue of consequential seniority.
Hence the GR dated 20 March 2003 will continue to apply. It was urged that
though the GR dated 20 March 2003 is an executive order, this is a valid or
competent mode of giving effect to the principle of consequential seniority as
recognized by the decision of this Court in Indra Sawhney (supra).
59 We have already noticed the decision in Indra Sawhney (supra) as having
laid down that a provision for reservation can be incorporated in an executive
order. We are not inclined to accede to the submission of the appellant that the
GR dated 20 March 2003 will cease to remain in force after the enactment of the
Reservation Act 2004. The Reservation Act has not dealt with issue of
consequential seniority. Sub-section (2) of Section 5 saves government orders
providing for reservation of any posts to be filled in promotion which were in force
on the date of the enactment of the Act. Similarly, the proviso to sub-section (1)
of Section 6 saves government orders regarding the filling up of unfilled posts
reserved for Backward Class candidates in force on the date of the
commencement of the Act. The GR dated 20 March 2003 deals with the
determination of seniority while sub-section (2) of Section 5 deals with orders
38
providing for reservation. The GR dated 20 March 2003 is undoubtedly not a
government order which falls within the purview of either sub-section (2) of
Section 5 or the proviso to sub-section (1) of Section 6. However, the enactment
of the Act by the state legislature cannot be construed as a legislative intent to
override or abrogate the principle of consequential seniority incorporated in
government resolutions. A provision for consequential seniority can certainly be
incorporated in an executive order issued in pursuance of the provisions of Article
162 of the Constitution.38
60 The Government Resolution dated 20 March 2003 has not been abrogated
upon the enactment of the Reservation Act 2004. The Reservation Act 2004
does not deal with the principle of consequential seniority. It would be
impermissible to read the Act as having superseded the applicable government
orders on consequential seniority, in the absence of clear words providing for
such an effect.
61 A further submission which was urged on behalf of the appellant is that
until the Reservation Act 2004 was enacted, reservations in promotions were not
available within Class I posts. Mr Patwalia urged that when the GR dated 20
March 2003 was issued, there was no reservation within Class 1 posts and that in
consequence, consequential seniority needs to be restricted in its application to
posts other than Class 1 posts.
38 “162. Subject to the provisions of this Constitution, the executive power of a State shall extend to the matters with respect to which the Legislature of the State has power to make laws:
Provided that in any matter with respect to which the Legislature of a State and Parliament have power to make laws, the executive power of the State shall be subject to, and limited by, the executive power expressly conferred by this Constitution or by any law made by Parliament upon the Union or authorities thereof.”
39
62 This again, is an attempt to urge the Court to read the GR dated 20 March
2003 in a restrictive manner on the basis of the Reservation Act 2004. The GR
dated 20 March 2003, while incorporating the principle of consequential seniority,
reiterates the GR dated 20 October 1997. It also adverts to the Seniority Rules
1982 of which Rule 4 specifically stipulates that the length of continuous service
will be determinative of seniority in respect of posts and cadres in the service.
Accepting the submission of the appellant would lead to an anomalous situation
where consequential seniority will be made applicable to posts below Class 1,
and the catch-up rule will apply to Class 1 posts. An interpretation which results
in this anomaly must be eschewed, particularly in the absence of a challenge to
the GR dated 20 March 2003 and the Seniority Rules of 1982.
63 The appellant has, in the course of the submissions of Mr Patwalia, sought
to urge that the GR dated 20 March 2003 is contrary to the ratio of the decision of
the Constitution Bench of this Court in Nagaraj (supra). It was urged that before a
provision for consequential seniority can be incorporated, the state is under a
mandate to collect quantifiable data with reference to (i) inadequacy of
representation; and (ii) the effect on the efficiency of administration. Mr Patwalia
urged that in the absence of quantifiable data, the GR dated 20 March 2003 is
ultra vires. In this context, it was urged that in the absence of an exercise by the
state to collect quantifiable data, the principle enunciated by this Court in Nagaraj
(supra) and as applied by the subsequent decisions of this Court in Suraj Bhan
Meena (supra), UP Power Corporation (supra), Panneer Selvam (supra) and B
K Pavitra (supra) would be attracted.
40
64 A challenge to the GR dated 20 March 2003 is conspicuous by its absence
in the reliefs which were sought before the Maharashtra Administrative Tribunal.
We have adverted to the reliefs claimed in an earlier part of this judgment and
they are indicative only of a challenge to seniority. Entertaining a challenge to the
validity of a Government Resolution incorporating the principle of consequential
seniority without a specific challenge being addressed before the Tribunal would
simply be impermissible. Entertaining such a challenge at this stage will have
serious consequences in the entire State of Maharashtra by upsetting a
significant number of promotions which may have already been granted to
candidates belonging to the reserved category. The State government, in the
pleadings before the Tribunal and the High Court was not called upon to justify
the basis of its decision to adopt consequential seniority in the absence of a
challenge being squarely set up in the forum of first instance.
65 A challenge to the resolution providing for consequential seniority is indeed
a serious matter. Such a challenge calls upon the court to upset a policy circular
which has been issued with the avowed objective of safeguarding consequential
seniority which was, as our constitutional history indicates, a clear purpose
underlying the 85th Amendment to the Constitution. Such constitutional
challenges cannot be bandied about without specific pleadings. We are clearly of
the view that such an exercise would be impermissible in the absence of a frontal
challenge.
66 In Suraj Bhan Meena (supra), the petitioners had challenged a notification
dated 25 April 2008 issued by the State of Rajasthan under the proviso to Article
309 of the Constitution, amending the Rajasthan “Various Service Rules” with
41
effect from 28 December 2012. This was challenged on the ground that the
deletion amounted to giving consequential seniority to candidates belonging to
the Scheduled Castes and Tribes without carrying out the exercise of collecting
quantifiable data.
67 In UP Power Corporation (supra), there was a specific challenge before
the High Court of Judicature at Allahabad to the validity of Rule 8-A of the UP
Government Servants Seniority Rules 2007. Section 3 of the Uttar Pradesh
Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other
Backward Classes) Act 1994 and Rule 8-A of the 1991 Rules brought into force in
2007 were challenged as being ultra vires and unconstitutional. As a
consequence, the consequential orders relating to seniority were impugned.
Once again, the challenge was on the ground that the exercise which was
required in pursuance of the decision of this Court in Nagaraj (supra) had not
been carried out.
68 In Panneer Selvam (supra), Rule 12 of the Special Rules to Tamil Nadu
Highways Engineering Service provided that the rule of reservation of
appointments (General Rule 22) shall apply to the appointment of Assistant
Divisional Engineers by direct recruitment and by transfer of the appointment of
Assistant Engineers. This Court held that Rule 12 did not provide for
consequential seniority and, in the absence of a provision for consequential
seniority catch-up rule will be applicable. The litigation in Panneer Selvam
(supra) did not engage a situation such as the present where the GR dated 20
March 2003 specifically provides for consequential seniority.
42
69 The decision in BK Pavitra (supra) involved a specific challenge to the
validity of the Karnataka Determination of Seniority of the Government Servants
promoted on the basis of Reservation (to the posts in the Civil Services of the
State) Act 2002. The Act was struck down by a two judge Bench of this Court on
the ground that the State had not undertaken an exercise to establish a
“compelling necessity” since no material had been placed by the State on record.
70 All these decisions (except the decision in Panneer Selvam) involved a
specific challenge to the validity of administrative notifications or, as the case may
be, an Act of the legislature. Panneer Selvam (supra) was a case where in the
absence of a provision for consequential seniority, it was held that the catch-up
rule will prevail. In the present case, there is a specific provision for consequential
seniority in the GR dated 20 March 2003. Absent a challenge to the GR in the
proceedings which were initiated before the Tribunal, such a challenge cannot be
entertained at this stage.
71 On behalf of the appellant, it has been urged that the promotion which was
granted to the first respondent on 11 August 2011 as JDTP is purely ad-hoc and
has not been regularized. This submission has been buttressed by relying upon
three documents:
(i) The promotion order dated 11 August 2011 which states that an ad-hoc
promotion has been granted to the first respondent on the post of JDTP,
subject to the outcome of the decision of the Bombay High Court in Writ
Petition 8452 of 2004;
(ii) The counter affidavit filed by the State before the MAT which states that:
43
“Shri N R Shende (Scheduled Caste) was promoted as Joint Director of Town Planning on 11/08/2011 after following due procedure and provisions of prevailing rules for promotion, with the approval of General Administration Department, Establishment Board as well as Government. Though his promotion is on adhoc basis, and on regular post, it will be regularized with the approval of Maharashtra Public Service Commission. Even the applicant is also promoted on upgraded post of Joint Director of Town Planning on ad-hoc basis vide Government Resolution dated 02/07/2013 and it also will be regularized with the approval of Maharashtra Public Service Commission.”
(iii) A reply to a query addressed by the appellant under the Right to Information
Act 2005 on 8 March 2016 stating that:
“Mr N R Shende, Joint Director, Town Planning has been granted adhoc promotion to the post of Joint Director of Town Planning vide Government Resolution No. TPV- 1110/624/CR.170/2010/UD-27 dt. 11.08.2011. Provision is made that said promotion will be regularized with concurrence of General Administration Department and approval of Maharashtra Public Service Commission.”
72 Another limb of the submission is that the promotion which was granted to
the first respondent was in terms of the GAD Circular dated 27 October 2008
which contemplated the inter-changeability of reserved posts between reserved
categories. The circular was struck down by the Bombay High Court on the
ground that after the enactment of the Reservation Act 2004, interchangeability of
posts was specifically prohibited. Moreover, it was submitted that a regular post
of JDTP became available to the first respondent only when the cadre strength
increased from two to eight on 29 December 2012, resulting in a simultaneous
increase in the posts for reserved categories from one to three. The submissions
of the appellant have been countered by urging that the reason why the
44
promotion of the first respondent has been treated as ad-hoc is because there
was a challenge pending to the Reservation Act 2004 at the material time before
the Tribunal / High Court in Writ Petition 8452 of 2004.
73 The submission of the appellant is based on the hypothesis that the
promotion of the first respondent is ad-hoc and hence, he is not entitled to
consequential seniority in terms of the GR dated 20 March 2003, which speaks of
the “regular date of promotion”. In assessing this submission, it is necessary to
note that the order of promotion dated 11 August 2011 indicates the reason as to
why the promotion was treated as ad-hoc. The reason was the pendency of Writ
Petition 8452 of 2004 before the Bombay High Court where there was a
challenge to the Reservation Act 2004. Indeed, the order of promotion dated 2
July 2013 by which the appellant was promoted to the post of JDTP also states
that the promotion is ad-hoc. Significantly, in the case of the appellant as well, the
reason why the promotion is treated as ad-hoc is also the pendency of Writ
Petition 8452 of 2004.
74 A policy circular was issued by the State of Maharashtra on 1 April 2008 to
all departments directing that promotions will be subject to the outcome of the
decision in the above Writ Petition. Special Leave Petitions against the judgment
of the Bombay High Court in the Writ Petition39 are pending adjudication before
this Court. The Tribunal, by its order dated 28 November 2014 struck down the
Reservation Act, 2004 and the GR dated 25 May 2004. The judgment of the
Tribunal was stayed by the Bombay High Court on 20 March 2015. On 4 August
2017, the High Court set aside the decision of the Tribunal to the extent that it
39 SLP (C) No 28306 of 2017 and others
45
struck down the Reservation Act 2004. The High Court kept the issue of
constitutional validity open. The State of Maharashtra has filed a Special Leave
Petition which is pending before this Court.
75 Mr Giri, learned Senior Counsel appearing on behalf of the first respondent
submitted that though the word ad-hoc has been used in the order of promotion,
the due process of promotion was followed before the first respondent was
promoted to the post of JDTP. In urging this submission, Mr Giri has relied on the
communication dated 7 January 2011 of the Deputy Secretary to the Government
of Maharashtra to the Principal Secretary, Services, GAD. He submits that (i)
only two posts were available in the cadre of JDTP, one of which is set apart for
the reserved categories; (ii) no other eligible officer was available to fill up the
said post from amongst the reserved categories and hence the first respondent
was recommended for promotion; and (iii) in any event, the appellant who is an
open category candidate cannot have a right of appointment to a post for the
reserved categories on which the first respondent was appointed.
76 Alternately, it has been urged on behalf of the first respondent that even
presuming that the seniority of the appellant is protected in the cadre of JDTP, the
fact remains that he did not have the requisite eligibility to be considered for
promotion to the post of Director, Town Planning. The appellant was promoted to
the post of JDTP on 2 July 2013. Mr Giri has urged that even if the catch-up rule
were to prevail on the ground that the promotion of the first respondent is only ad-
hoc: (i) Rule 3 of the Directorate of Town Planning and Valuation (Recruitment)
Rules 2011 prescribes that an officer holding the post of JDTP must necessarily
46
serve in the post for a minimum of three years to be considered eligible for
promotion to the post of DTP; (ii) upon superannuation of Mr Rajan Kop from the
post of DTP, a vacancy in the post arose on 30 April 2016; (iii) as on the date
when the vacancy occurred in the post of DTP, the appellant did not fulfill the
eligibility criterion of three years’ experience as JDTP and the first respondent as
the senior-most eligible officer, was entitled to be appointed to the post. The state
has issued a GR dated 5 October 2015 under which the condition prescribing the
minimum required experience for promotion cannot be relaxed; and (iv) seniority
and eligibility are different concepts and merely because a person is senior does
not make an individual eligible for consideration.
77 On the above foundation, it has been urged that even if the catch-up rule is
made applicable to the appellant in the post of JDTP, he was not eligible to be
considered for promotion as DTP in terms of Rule 3 which requires a minimum of
three years’ experience as JDTP. The catch-up rule, in this submission, provides
for a notional state of affairs vis-à-vis a person who was earlier promoted under a
reserved category. In other words, the catch-up rule will not provide actual
service required to fulfill the requirement of eligibility.
78 Eligibility has to be considered on the date of the occurrence of the
vacancy. On 30 April 2016, the appellant did not fulfill the eligibility required for
the post of DTP. In assailing the decision of the first respondent, as we have
noted, the appellant has submitted that the promotion of the first respondent as
JDTP on 11 August 2011 was under a circular dated 27 October 2008 which has
been struck down by the Bombay High Court. The High Court in dealing with this
47
submission has held that the order of promotion, when it was issued on 11
August 2011 had an imprint of legality. Moreover, even the appellant adopted the
position that since promotion was given to the first respondent in terms of the
Government Circular dated 27 October 2008, he believed that he had no reason
to object to the seniority list of JDTP published on 28 August 2014. That apart,
the High Court has noted that after the promotion of the first respondent on 11
August 2011, the appellant was promoted on 2 July 2013 and it was only when
the second seniority list was finalized on 15 January 2016 that the appellant filed
an OA in February 2016. In the meantime, the appellant had worked as JDTP for
a period of nearly five years. In declining to allow the issue of seniority to be
challenged at this belated stage, the High Court relied upon the decisions of this
Court in Roshan Lal v International Airport Authority of India40, P Chitharanja
Menon v A Balakrishnan41 and Amarjeet Singh v Devi Ratan42.
79 The delay has, in our view, justifiably weighed with the High Court.
Coupled with this is an equally relevant consideration which must weigh with the
court: the appellant has not challenged the appointment of the first respondent as
JDTP. Having failed to challenge the appointment, it is now not open to the
appellant to assert that the appointment must be treated as void on the ground
that the circular on the basis of which the first respondent was promoted has
subsequently been set aside in a judgment of the Bombay High Court43.
40 (1980) Suppl.SCC 449 41 (1977) 3 SCC 255 42 (2010) 1 SCC 417 43 Mahasangh, (2013) 5 Mh LJ 640
48
80 The first respondent has urged that his appointment as JDTP was not
challenged by the appellant for the reason that any challenge would have
attracted the bar of limitation. Whatever be the reason, the fact remains that the
appointment of the first respondent as JDTP has not been assailed in the OA filed
before the Tribunal. Consequently, it is not open to the appellant to lay a
challenge on the ground that the appointment was based on a circular which was
held to be invalid after the appointment was made. The submission that the
appointment is fortuitous within the meaning of Rule 3(f) is but another modality
of seeking to deprive the first respondent of the consequence of his appointment
and to his consequential seniority.
81 Rule 3 of the Directorate of Town Planning and Valuation (Recruitment)
Rules 2011 provides as follows:
“3. Appointment to the post of the Director of Town Planning, Group-A shall be made by promotion of a suitable person on the basis of strict selection with due regard to seniority, from amongst the persons holding the post of Joint Director of Town Planning in the Directorate, having not less than three years regular service in that post.”
The fact that the vacancy occurred on 30 April 2016, on the retirement of the then
DTP has not been disputed in the course of the submissions of the appellant. On
the date when the vacancy occurred, the appellant clearly did not fulfill the
eligibility criterion of three years’ experience as JDTP. The appellant who was
promoted on 2 July 2013 did not fulfill the criterion prescribed by Rule 3. The
contention urged by Mr Patwalia that the tenure served by the appellant in the
posts of DDTP and JDTP must be coupled together for the purpose of
49
determining eligibility cannot be accepted as Rule 3 clearly stipulates that an
eligible JDTP must have three years of regular service in that post.
82 In R Prabha Devi v Union of India44, a two Judge Bench of this Court
formulated the principle in the following terms:
“The rule-making authority is competent to frame rules laying down eligibility condition for promotion to a higher post. When such an eligibility condition has been laid down by service rules, it cannot be said that a direct recruit who is senior to the promotees is not required to comply with the eligibility condition and he is entitled to be considered for promotion to the higher post merely on the basis of his seniority. … Seniority in a particular cadre does not entitle a public servant for promotion to a higher post unless he fulfils the eligibility condition prescribed by the relevant rules. A person must be eligible for promotion having regard to the qualifications prescribed for the post before he can be considered for promotion. Seniority will be relevant only amongst persons eligible. Seniority cannot be substituted for eligibility nor can override it in the matter of promotion to the next higher post.”
Seniority and eligibility are distinct concepts in service jurisprudence. Seniority by
itself cannot prevail where a senior lacks eligibility for promotion to a higher post
[See in this context Palure Bhaskar Rao v P Ramaseshaiah45]. Even if the
contention of the appellant on the applicability of the catch-up rule were to be
accepted, that will not obviate the requirement of his fulfilling the condition of
eligibility for promotion to the next higher post, on the date when the vacancy
occurred.
83 The appellant failed to challenge the appointment of the first respondent as
JDTP on 11 August 2011. The appellant failed to challenge the circular dated 20
44 (1988) 2 SCC 233 45 (2017) 5 SCC 783
50
March 2003 providing for consequential seniority. The substratum of the
challenge which has been developed before this Court is without basis in the
pleadings. The ingenuity and industry of the learned counsel who appeared on
behalf of the appellant cannot, in the ultimate analysis, be a substitute for a
deficient pleading.
84 A submission was sought to be advanced on the basis of the principle that
an appointment made contrary to the rules is merely fortuitous and does not
confer the benefit of seniority on the appointee over and above the
regular/substantive appointees to the service (Sanjay K Sinha-II v State of
Bihar)46. The same principle was emphasized in Bhupendra Nath Hazarika v
State of Assam47:
“..when the infrastructure is founded on total illegal edifice, the endeavor to put forth a claim for counting the previous service to build a pyramid is bound to founder.”
[See also PV George v State of Kerala48 and BA Linga Reddy v Karnataka
State Transport Authority49 (relied upon to buttress the submission that the
power of the High Court to strike down cannot be exercised prospectively)].
85 The answer to the submissions is simple: the appellant did not at any
stage challenge the appointment of the respondent to the post of JDTP nor did
he challenge the GR dated 20 March 2003 providing for consequential seniority.
The appellant was not eligible for the post of DTP on 30 April 2016, when the 46 (2004) 10 SCC 734 at 742 47 (2013) 2 SCC 516 48 (2007) 3 SCC 557 49 (2015) 4 SCC 515
51
vacancy occurred. He cannot, hence, challenge the appointment of the first
respondent.
86 For the above reasons, we have come to the conclusion that there is no
substance in the appeals. The judgment of the High Court does not call for any
interference, though for the reasons which we have indicated. The Civil Appeals
shall stand dismissed. There shall be no order as to costs.
CIVIL APPEAL Nos 2471-2473 OF 2019 @ SPECIAL LEAVE PETITION (CIVIL) Nos. 14041-14043 OF 2018
87 In view of the judgment in Civil Appeals @ Special Leave Petition(C) Nos
8769-8771 of 2018 rendered today, these appeals are also dismissed with no
order as to costs.
MA Nos 2983-2985 OF 2019 @ SPECIAL LEAVE PETITION (CIVIL) Nos.33086-33088 OF 2017
88 In view of the judgment in Civil Appeals @ Special Leave Petition (C) Nos
8769-8771 of 2018 rendered today, these MAs are disposed of, in terms of the
judgment and order in the lead appeals.
…….………….…………………...........................J. [DR DHANANJAYA Y CHANDRACHUD]
…….…………………………...............................J. [HEMANT GUPTA]
NEW DELHI March 5, 2019
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