THE STATE OF BIHAR Vs BALIRAM SINGH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010806-010806 / 2018
Diary number: 7539 / 2018
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10806 OF 2018 (Arising out of SLP (C) No. 7358 of 2018)
THE STATE OF BIHAR AND ORS. …. APPELLANTS
:Versus:
BALIRAM SINGH & ORS. …. RESPONDENTS
J U D G M E N T
A.M. Khanwilkar, J.
1. Leave granted.
2. This appeal arises from the final judgment and order
dated 15th January, 2018 in L.P.A. No.2307 of 2016 passed by
the Division Bench of the High Court of Judicature at Patna
whereby the judgment and order passed by the Single Judge
in Civil Writ Jurisdiction Case No.22208 of 2013 dated 22nd
August, 2016 allowing the writ petition preferred by the
2
respondents inter alia for relief of payment of salary for the
period from 1st October, 2001 till 3rd July, 2007 and
consequently directing the appellants to pay the amount
towards salary for the said period had been upheld.
3. The respondents filed a writ petition initially praying for a
direction against the appellants to make payment of salary to
them for the period from 1st October, 2001 till 3rd July, 2007,
along with statutory interest. By way of an amendment, a
further relief was claimed to issue a writ of mandamus to the
appellants to give continuity of past services to the
respondents taking into account the period from 1st October,
2001 till 3rd July, 2007 for the purpose of making payment of
salary to the respondents for the said period. The respondents
asserted that they were appointed as Adult Education
Supervisors between 1981 and 1987 pursuant to
advertisements published between 1979 and 1983. It is stated
that 771 posts of Adult Education Supervisor were abolished
in terms of the decision of the State Government after
3
adjusting the remaining 367 supervisors who continued to
work until the abolition of the posts in the year 1991.
4. These termination orders were challenged by the
association of the respondents, namely, the Bihar State Adult
and NonFormal Education Employees Association, by way of
CWJC No.5036 of 1992. That writ petition was disposed of
along with connected cases vide judgment dated 24th May,
19961. Paragraph Nos.36 and 37 of the judgment read thus:
“36. There is no doubt that petitioners’ initial appointments were made to a scheme which was purely temporary, therefore, it may not be possible for me to ask the respondent authorities to regularize their services. But I have already noticed that their appointments were made as per the prescribed norms of the Government after proper advertisement etc. I have also noticed that having regard to their past services rendered continuously for ten to fourteen years, the State authorities had themselves absorbed at least 771 of such Supervisors and for rest steps were under contemplation. Petitioners have also been able to establish successfully that the decision of the authorities to cancel such adjustment was not only malafide rather shameful. But now a stand is being taken by the respondents that those 771 posts were also temporary hence a decision was taken to terminate the petitioners. Therefore, in these backgrounds, it would not be proper to quash the order of petitioners’ termination.
37. But it cannot be ignored that having regard to the long services rendered by the petitioners, administrative
1 The Bihar State Adult and NonFormal Education Employees Association and Ors. Vs. The State of Bihar and Ors. 1996 SCC Online Pat 235;(1996) 2 PLJR 394
4
authorities had suggested steps for their absorption even in other departments. Therefore, having taken into consideration entire facts and circumstances of the case, I dispose of the writ petitions with the following direction to the respondentauthorities: (a) to allow the petitioners and interveners to continue against these 771 posts, against which they were adjusted in terms of the letter of the concerned department, dated 19th December, 1990. But such adjustment is to be made as per their seniority or (b) in case those posts have also been abolished, take steps to absorb/adjust the petitioners along with the interveners in a similar manner, the employees of Consolidation Department were adjusted or (c) if for any justified reason condition nos. (a) or (b) are not possible, take a decision similar to the State of Uttar Pradesh, which I have already indicated in paragraph no.18 of this order and adjust/absorb them accordingly. But in the facts and circumstances of the case, I could not persuade myself to quash the impugned order. With the aforesaid directions/observations, these writ applications are, thus, disposed of. But the parties are left to bear their own costs.”
5. Consequent to the said decision, the appellants
appointed the respondents in the NonFormal Education
Scheme/Adult Education Scheme vide order dated 15th March,
1998. The said order reads thus:
“The Government of Bihar Secondary, Primary and Adult Education Department
Office Order Patna, date: 15th March, 98
No.24/Mu. 5042/92 P.E. 112/C.W.J.C.5036/92
1. In the light of order passed on the date of 24.5.96 by the Hon’ble Patna High Court in C.W.J.C. No.5036/92 and other annexed petitions and in the light of order passed on the date of 26.11.97 in M.J.C. No.2884/96 and 3172/96, against the sanctioned and vacant posts of the Project
5
Officers, under Informal Dist. Public Education Program under Public Education Directorate, to the following service relieved Adult Education Supervisors along with the other allowances payable from time to time by the Government, in payscale1600502300602700, making appointment in temporary way on the post of Project Officer under Informal Education, order is passed to make joining in Public Education Directorate, Bihar Patna.
S.N. Name Amended/ Provisional
Home District Dist. From where retrenchment was made
1. Mrs. Kalyani Devi
1 Bhagalpur Pakud
2. 2 3. 3 4. 5. 453 Mr. Panna Lal
Yadav 500 W. Singhbhum W. Singhbhum
2. Aforesaid all appointed employees at the time of joining, shall submit necessarily Medical Certificate issued by Civil Surgeon.
3. This appointment shall be deemed fresh appointment, resultantly their earlier services shall not be calculated for their pension,/ promotion/ time bound promotion etc.
4. If by the aforesaid employees, their earlier charges are not handed over, then only after handing over earlier charge, joining shall be made at new posted place.
5. To all aforesaid employees only starting salary of payscale mentioned in this letter shall be payable immediately.
6. The service of all aforesaid employees shall be under policy and principle of Informal Education Program/Adult Education Program.
6
7. The service conditions of aforesaid all appointed employees shall be deemed under circulars issued earlier in the context of retrenchment and adjustment by the Personnel Department and Finance Department. 8. On being any kind of alteration in Sl. No. in amended Provisional Seniority List prepared by Public Education Directorate, Bihar, Patna, alteration may be made in the post of employees mentioned in this letter also.
9. If during review by Public Education Directorate, proof is found of arrear or defalcation against any aforesaid employee, then action shall be taken for its recovery. If against any employee serious charges are found or their service is found unsatisfactory, then their service may be terminated.
10. The aforesaid appointed employees shall submit affidavit in the context of their appointment at the time of joining stating therein that, their appointment is made in formal way and as per rule and if in future their appointment is found illegal/irregular, then their service shall be terminated and they shall be liable to punishment.
11. The employee who was appointed on the post of Project Officer, under informal education for the period of three years on the basis of contract earlier in category of Adult Education Supervisor and whose service was extended up to December, 97, his appointment also shall be deemed fresh appointment.
12. Aforesaid all appointed employees shall make joining in Public Education Directorate, Bihar, Patna within one month from date of issuance of this letter, otherwise their appointment shall be terminated.
Sd./dated 15398 [Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998 Copy sent to;Accountant General, Bihar, Patna/Ranchi for information and necessary action.
Sd./dated 15398
7
[Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998 Copy sent to: The Treasury Officer, Vikas Bhawan, Patna Secretariat for information and necessary action.
Sd./dated 15398 [Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998 Copy sent to: All Dist. Magistrates/all Dy. Development Commissioner/all Dist. Public Education Officer/all Assistant Driector, Informal Education for information and necessary action.
Sd./dated 15398 [Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998 Copy sent to: All concerned employees……………………………………..for information and necessary action.
Sd./dated 15398 [Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998
Copy sent to: The Secretary, Secondary, Primary and Adult Education Department, Bihar, Patna for information and necessary action.
Sd./dated 15398 [Vishnu Kumar]
Director, Public Education, Bihar, Patna
Memo no.412/Patna, Date: 15 March 1998
[True Translated Copy]”
(emphasis supplied)
8
6. Be it noted that the appointment of the respondents to
the post of Project Officer was a fresh appointment. The
respondents accepted the said terms and conditions of
appointment and none of the respondents challenged the
same. The scheme, in respect of which the respondents were
appointed, was abolished w.e.f. 1st April, 2001, as a result of
which all of them came to be terminated. The respondents,
however, neither challenged the policy decision to abolish the
scheme under which the Informal Education Programme
Scheme was implemented by the State Government nor their
termination order. Indeed, some of the affected persons
challenged their order of termination by way of writ petitions.
We shall advert to this aspect a little latter.
7. It is indisputable that the State Government took a policy
decision on 20th May, 2005 to adjust all the 1427 retrenched
employees. The policy is reflected in the resolution, which
reads thus:
“State of Bihar Department of Human Resources Development
(Primary and Adult Education)
9
Resolution Patna Dated: May, 2005.
Like other states in State of Bihar, Informal Education Program in the form of Central sponsored programe was managed in order to arrange primary education to such children who are aged about 614 years and not going to government school for study. Central Government and State Government were bearing the expenses incurred in this programe in specified ratio. The Central Government has taken decision to stop Informal Education Programe and to regulate the Education Guarantee Program/Objective and Navachari Education Programe with effect from 01.04.2001 for the purpose of this object. Subsequently the following employees for informal Education Program were retrenched with effect from 01.04.2001.
S. No .
Post Name Req. qualification
Salary No. Reentrant
Emp. 1. Project Officer Graduation 5,000
8,000 316
2. Clerk Cum Accnt. Matric 4,000 6,000
346
3. Clerk Cum Typist Matric 4,000 6,000
346
4. Stenographer Matric 4,000 6,000
1
5. Driver Literate 3,050 4,590
30
6. Peon Literate 2,550 3,200
370
Total 1,427
2. The matter of a adjustment of 1427 retrenched employees under the aforesaid explained in formal education programe was pending before the government. State government has taken decision for adjustment of the retrenched employees against the available vacancies in different departments in the following manners:
J. The concerned retrenched employee shall be adjusted on such post for which he possesses the
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required prescribed educational qualification and no new post shall be created for him.
B. They shall be adjusted for the same salary at which they were retrenched. In case of unavailability of post/vacancy and upon furnishing their written consent, retrenched employees shall also be adjusted at minimum salary. C. The reservation roster shall, necessarily be complied with. The retrenched employees shall be adjusted against the roster point of the same class, they belong to.
D. The maximum limit of age shall be exhausted for adjustment.
E. In the light recommendation of personnel and administrative reforms department, as per the definition of retrenched employees mentioned in their resolution no.209 dated 06.07.92, Public Education Director shall prepare, self sufficient panel, in the light of advice of learned counsel, all 1,427 employees have been deemed to be retrenched.
F. The direct recruitment shall not bestopped in series of adjustment in different departments. The Public Education Director shall initiate proceedings to mark the post for the purpose of adjustment in different departments.
G. Consent of Bihar Employees Selection Commission is not necessary in filing the marked post through adjustment.
H. According to availability of vacancies, the appointments shall be made from such panel time to time through adjustment after obtaining the approval of chief secretary. Chief Secretary must be empowered by the governor or Council of Ministers of State for giving such approval.
I. The adjustment of retrenched employees shall be deemed to be a new appointment. They shall
11
not get the benefit of seniority on the basis of their service before being retrenched. But the period of service prior to retrenchment shall be used for pension purpose.
J. The retrenched employees whose immediate adjustment is not done due to unavailability of vacancy, after preparing their list they shall be adjusted against vacancy post available in next five years.
By the order of Governor of Bihar. SD/illegibleVijay Prakash
Secretary Primary and Adult Education
20/5/2005”
(emphasis supplied)
8. Even this policy makes it amply clear that the
adjustment of retrenched employees was to be a new
appointment and the employees would not get the benefit of
seniority on the basis of their services before being retrenched.
However, the period of service prior to retrenchment would be
reckoned for pension purposes only. Even this policy has not
been challenged by the respondents.
9. The respondents eventually came to be appointed
pursuant to the letter dated 16th March, 2007. The said letter
reads thus:
12
“Letter no.13/Est. 1505/06 270/ The Government of Bihar
Human Resource Development Department From,
Dr. Madan Mohan Jha CommissionercumSecretary.
To, CommissionercumSecretary, Food and Supply Department, Bihar, Patna. Patna, Date: 16 March, 2007
Subject:About the adjustment on the posts equivalent of Supervisors of Adult Public Education, in the compliance of order passed by the Hon’ble Patna High Court in C.W.J.C. No.5036/92 and M.J.C. No.2884/96, in course of Resolution No.582 dated 20.05.05 and 1638 dated 11.10.06 passed by the State Government.
Sir,
1. In the context of aforesaid subjects, as per instruction, it is to say that, a decision is taken by the State Government of readjustment against the vacant posts equivalent to supervisory category under different departments, of the employees of concerned Adult Education Supervisor Category, in context of which decision was taken of adjustment in other departments as consequence of conclusion of Informal Education Program with effect from date 01.04.01 and whose adjustment was made in year 1998 under Informal Education Program on account of wants of posts, for some time against the post of clerk, the employees of Adult Education Supervisor Category, concerned with Resolution No.582 dated 20.05.05 for the adjustment against the vacancies available in different Departments/Offices, of retrenched employees of Informal Education Program. In this context, the copy of Resolution No.582 dated 20.05.05 and Resolution No.1638 dated 11.10.06 are annexed.
Vide Letter No.646 dated 25.03.05 of the Food and Supply Department, on the basis of said decision of the Government and option received for adjustment from
13
employees against the communicated rest vacancies of Supply Inspector, for the appointment/adjustment in pay scale [50008000] against vacant posts of Supply Inspector, under Food and Supply Department, of the following retrenched employees of Adult Education Supervisory Category:
S. No.
Name Reservatio n Category
D.O.B. Home Dist.
Date of First joining on the post of Adult Education Supervisor
Presently in which office department adjusted or to be adjusted
1. Swarn Lata Fransis
S.T. 25.06.58 Kodrama 01.03.82 Clerk in the Office of D.S.I. Samastipur
2. Dinesh Chandra Manjhi
S.T. 02.04.56 Giridih 05.03.82 R.D.E.D. Darbhanga
3. Rasique Murm
S.T. 03.01.57 Dumka 13.04.82 R.D.E.D. Darbhanga
4. Munshi Murmu
S.T. 03.01.57 Dumka 14.04.82 R.D.E.D. Darbhanga
5. Thiyophil Tuddu
S.T. 12.08.49 Dumka 15.04.82 Clerk in the Office of S. Madhubani
6. Timothy Marandi
S.T. 19.04.55 Dumka 27.01.83 Clerk in the P.T.E.C. Ghoghradih Madhubani
7. Jagnath Singh
S.T. 16.01.58 Ranchi 01.09.84 R.D.E.D. Darbhanga
8. Kumari Usha Kiran
W.B.C.1 05.06.56 Patna 21.05.80 W. Supervisor C.D.P. Badhara Bhjojpur
9. Bhagwan Osta
B.C.1 16.07.49 Dumka 15.06.81 Office of Dist. Magistrate, Katihar
10. Radha Prasad Verma
B.C.1 30.07.51 Palamu 15.01.82 Dis. Magistrate Purnia
11. Devendra Thakur
B.C.1 09.03.54 Bhojpur 06.08.82 Recommended in Welfare Department
12. Muneshwa r Prasad
B.C.1 25.09.52 Gaya 06.08.82 Clerk in Sub Divisional Office Masaodi
13. Moise Ansari
B.C.1 05.02.57 E. Champaran
06.08.82 Dist. Magistrate Gopalganj
14. Ramayan Choudhary
B.C.1 03.12.55 W. Champaran
07.08.82 Dist. Magistrate W. Champaran
14
15. Arjun Mahto
B.C.2 24.01.58 Palamu 15.01.82 Welfare Department
16. Arvind Kumar
B.C.2 02.01.59 Ranchi 15.01.82 Recommended on the post of accountant welfare department
17. Krishna Kumari
B.C.2 30.08.56 Vaishali 27.02.82 Welfare Department
18. Raj Kishore
B.C.2 09.08.59 Hazaribagh 01.03.82 Recommended on the post of clerk in Youth sports art & cultural depart.
19. Manohar Ram Madani
B.C.2 18.07.55 Giridih 03.03.82 Clerk in 04 Bihar Batalian N.C.C. Bhagalpur
20. Gangadhar Mandal
B.C.2 10.09.58 Dhanbad 05.03.82 Clerk in Office of 23 Bihar Batalian N.C.C. Bhagalpur
21. Abdula Kasmi
B.C.2 11.04.55 Ranchi 22.03.82 Recommended on the post of accountant in welfare department
22. Sudhir Kumar Gupta
B.C.2 31.12.48 Bhagalpur 13.04.82 Recommended on the post of clerk in Youth Sports Art & Culture Depart.
23. Om Prakash Mandal
B.C.2 24.05.54 Deoghar 14.04.82 Recommended on the post of clerk in Youth Sports Art & Culture Depart.
24. Ganesh Prasad Umar
B.C.2 02.01.52 Deoghar 20.04.82 Recommended on the post of clerk in Youth Sports Art & Culture Depart.
25. Suraj Prasad
B.C.2 22.06.48 E. Champaran
06.08.82 D.M. W. Champaran
26. Sudha Rani Jaiswal
B.C.2 01.08.52 E. Champaran
06.08.82 Recommended on the post of clerk in Youth Sports Art & Culture Depart.
27. Krishna Kumar Prasad
B.C.2 08.06.53 Gopalganj 06.08.82 Recommended in Welfare Department
28. Narendra B.C.2 28.01.56 Nalanda 06.08.82 Recommended in
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Dev Welfare Department 29. Dasrath
Singh Yadav
B.C.2 15.10.57 Palamu 26.12.82 Recommended on the post of clerk in welfare department
30. Kamal Kumar Jaisawal
B.C.2 02.03.61 Godda 27.01.83 Welfare department
31. Rama Mahto
B.C.2 07.07.50 Palamu 01.05.83 Welfare department
32. Dilip Kumar Maiti
B.C.2 11.04.58 E. Singhbhum
24.08.84 Recommended in Welfare Department
33. Shoukat Ara
B.C.2 16.03.48 Purnia 02.02.85 Recommended in Welfare Department
34. Naresh Kr. Jaiswal
B.C.2 05.01.58 Saharsa 18.04.85 Recommended in Welfare Department
35. Mira Kumara
General 19.07.50 Purnia 05.02.80 Child Development Office, Purnia
36. Dineshwar Pathak
General 17.08.54 E. Champaran
11.06.81 D.M. Office Purnia
37. Krishna Kumar
General 01.08.55 Palamu 15.01.82 Youth sports, art & culture depart.
38. Sharmasip tansu Konar
General 01.01.54 Dhanbad 27.02.82 I.C.D.S. Social Welfare Department, Bihar
39. Vinod Kumar
General 28.06.53 Dhanbad 01.03.82 I.C.D.S. Social Welfare Department, Bihar
40. Anand Singh Choudhary
General 05.02.58 Dhanbad 08.03.82 I.C.D.S. Social Welfare Department, Bihar
41. Satish Kumar Sinha
General 15.11.55 Dhanbad 13.04.82 I.C.D.S. Social Welfare Department, Bihar
42. Ajijur Rahman
General 02.06.50 Dumka 19.04.82 D.E.O. Office Munger
43. Nand Kishore Mishra
General 01.06.50 Dumka 20.04.82 Welfare Department
44. Vimla Devi General 05.06.55 Gaya 06.08.82 Collectariate Patna 45. Baliram
Singh General 13.10.55 Gopalganj 06.08.82 Recommended in
Gopalganj Collectariate
46. Radha Krisna Mishra
General 01.05.57 Gopalganj 06.08.82 Gopalganj Collectariate
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2. In the adjustment, compliance of Reservation roster shall be mandatory. Retrenched employee shall be adjusted/appointed against roster point of same category of reservation to which they belong.
3. Their adjustment shall be deemed new appointment and on the basis of their service prior to retrenchment benefit of seniority shall not be permissible to them but their service prior to retrenchment shall be calculated for the purpose of pension.
4. All employees were under the control of Dist. Public Education Officer/Public Education directorate. So Joining of all employees should be accepted at their new place only after receiving No Objection Certificate issued by Dist. Public Education Officer/Public Education Directorate. The employees who have made joining in any other department earlier as result of adjustment, such employees shall produce No Objection Certificate issued from concerned Office.
5. After the appointment of aforesaid employees, copy of appointment letter send immediately to the under signatory, so that, information should be sent to the Hon’ble High Court.
6. On finding any kind of discrepancy, inform immediately, so that, it may be resolved immediately.
Sincerely Sd./dated 16/03/07 [Dr. Madan Mohan Jha]
Commissioner & Secretary Memo No.270, Patna Date: 16 March, 2007”
(emphasis supplied)
17
10. This appointment letter reiterated the position that the
appointment/adjustment of the respondents was to be a new
appointment and, on the basis of their service prior to
retrenchment, benefit of seniority would not be permissible to
them but it would be reckoned only for the purpose of
pension. The respondents acted upon the said conditions and
did not challenge the same. The writ petition, however, came
to be filed only in 2013, being CWJC No.22208 of 2013, for the
following reliefs:
“i) To issue an appropriate writ/order/direction in the nature of Mandamus commanding the respondents to make payment of salary to the petitioners of the period 1.10.2001 to 3.7.2007 with statutory interest. ii) To any other relief or reliefs for which the petitioner is found to be entitled in the facts and circumstances of the case.”
The respondents sought further relief by way of an
amendment, which reads thus:
“1.(iii). To issue an appropriate writ/order/direction in the nature of mandamus commanding the Respondents to give continuity of past services of the Petitioners taking into account the period 20012007, for the purpose of making payment of salary to the Petitioners of the said period.”
18
11. The sole basis to buttress the relief as claimed was that
in the case of Smt. Ram Laxmi Mishra Vs. State of Bihar
and Ors.2 similar reliefs had been granted and the
respondents were similarly placed. The writ petition filed by
the respondents was resisted by the appellants by inter alia
placing reliance on the decision of this Court in the case of
State of Bihar and Ors. Vs. Arun Kumar3. According to the
appellants, no relief could be granted to the respondents as
they were appointed as per the policy articulated in
communication dated 20th May, 2005 and including the terms
and conditions of appointment noted in the communication
dated 16th March, 2007. Inasmuch as, the respondents acted
upon the terms and conditions of fresh appointment without
any demurrer. Further, the case of the respondents was not
similar to the factual matrix involved in the case of Smt. Ram
Laxmi Mishra (supra). In any case, no relief can be granted in
2 Decided on 29th August, 2005 in CWJC No.1712/2002 passed by the High Court of Judicature at Patna. 3 Decided on March 2, 2016 in Civil Appeal No.2433 of 2016 and connected appeals.
19
the fact situation of the present case by invoking Article 14 or
16 of the Constitution of India.
12. Even though the learned Single Judge of the High Court
noted the argument of the appellants that, in a similar case of
Arun Kumar (supra), this Court had refused to grant relief of
backwages, but nevertheless proceeded to answer the matters
in issue by holding that the appellants could not point out the
factual difference between the case of Smt. Ram Laxmi
Mishra (supra) and that of the respondents. Further, the
decision in Smt. Ram Laxmi Mishra (supra) had been
affirmed right up to this Court by dismissal of the Special
Leave Petition being SLP (Civil) No.18429 of 2009 on 24th July,
2009. On that basis alone, the writ petition came to be
allowed. Thus, the reliefs claimed in the writ petition were
granted to the respondents by directing the appellants to pay
salary for the period from 1st October, 2001 till 3rd July, 2007.
20
13. The appellants, therefore, carried the matter in appeal by
way of Letters Patent Appeal No.2307 of 2016 before the
Division Bench of the High Court. The Division Bench also
disposed of the appeal vide impugned judgment and order
dated 15th January, 2018, which reads thus:
“Heard counsel for the State, the appellants, as well as the private respondents.
Since the learned single Judge allowed the writ application, gave a direction for payment of salary for the period 01.10.2001 to 03.07.2007 in conformity with a similar decision passed in the case of Smt. Ram Laxmi Mishra, which order in turn even upheld by the Division Bench as well as by the Hon’ble Apex Court. In the interest of maintaining consistency in identical situation, the learned single Judge has committed no error in allowing the writ application and granted direction for payment for the period indicated above.
We do not find any infirmity in the order. The appeal is dismissed.”
14. The appellants would contend that the sole basis on
which the High Court granted reliefs to the respondents is
tenuous. For, the factual matrix involved in the case of Smt.
Ram Laxmi Mishra (supra), is inapplicable to the case of the
respondents and moreso, unlike in the case of Smt. Ram
Laxmi Mishra (supra), the respondents not only failed to
21
challenge the termination order passed against them
consequent to abolition of the scheme w.e.f. 1st April, 2001 but
also failed to challenge both, the policy of the State articulated
in communication dated 20th May, 2005 and the terms and
conditions of the letter of appointment dated 16th March, 2007.
Having failed to do so, the respondents were not entitled to
any relief whatsoever. Besides, the cause of action first arose
in 2001, then in May 2005 and again, in March 2007, but the
writ petition seeking relief of backwages for the stated period
came to be filed by the respondents, without challenging the
termination order or the policy, for the first time in the year
2013. In other words, the writ petition filed by the respondents
also suffered from laches. It is then contended that in the case
of Smt. Ram Laxmi Mishra (supra), the High Court directed
reinstatement and, as a consequential relief, ordered payment
of backwages, after setting aside the termination order. In the
present case, there is no challenge against the termination
order or the terms and conditions specified in the appointment
letter dated 16th March, 2007, being fresh appointment of the
22
respondents. If it is not a case of reinstatement, the question
of granting backwages for the stated period would not arise.
Moreover, since the respondents had not worked during the
relevant period at all, the principle of ‘no work, no pay’ would
inevitably come into play.
15. The respondents, on the other hand, would contend that
the High Court, while granting relief to the respondents, has
placed reliance on the dictum in the judgment rendered in
Smt. Ram Laxmi Mishra (supra). That judgment has been
upheld by this Court by dismissal of Special Leave Petition
(Civil) No.18429 of 2009 on 24th July, 2009. Further, the High
Court while deciding the case of Smt. Ram Laxmi Mishra
(supra) had adverted to the decision of the same High Court in
the case of Binod Kumar Verma4, which decision has also
been affirmed by this Court by dismissal of Special Leave
Petition (Civil) No.11560 of 2005 on 16th December, 2005.
Reliance has also been placed on the decision of the same
4 Decided on 14th February, 2005 in CWJC No.15365 of 2001 passed by the High Court of Judicature at Patna.
23
High Court in Krishnandan Singh5 and also on the decisions
rendered in Amar Nath Prasad Karn6, Yogi Kamti & Sunil
Kumar7 and Asgar Ali8. The decision in Asgar Ali has been
affirmed by this Court by dismissal of Special Leave Petition
(C) CC Nos.1036110364 of 2014 on 18th July, 2014. Further,
the decision of the High Court of Jharkhand at Ranchi in LPA
No.359/2009 dated 10th October, 2009 came to be affirmed by
dismissal of SLP (C) No.1377 of 2011 on 2nd August, 2013. As
regards the decision of this Court in State of Bihar & Ors.
Vs. Arun Kumar (supra), and connected cases, it is submitted
that the same is distinguishable. According to the
respondents, the appointment of Smt. Ram Laxmi Mishra and
other petitioners who succeeded before the High Court was on
the same terms and conditions consequent to the policy dated
20th May, 2005. The respondents submitted that no fault could
5 Decided on 23rd May, 2003 in CWJC No.12469 of 2002 passed by the High Court of Judicature at Patna. 6 Decided on 10th July, 2017 in CWJC No.18490 of 2008 passed by the High Court of Judicature at Patna. 7 Decided on 11th July, 2017 in CWJC No.18960 of 2008 and 18993 of 2008 passed by the High Court of Judicature at Patna. 8 Decided on 4th January, 2010 in WPS No.729 of 2004 by the High Court of Jharkhand.
24
be found with the impugned decision of the High Court for
having followed the decision in Smt. Ram Laxmi Mishra
(supra), which has been upheld by this Court by dismissal of
the concerned Special Leave Petition. It is, therefore, prayed
that the appeal be dismissed, being devoid of merits.
16. We have heard Mr. Ranjit Kumar, learned senior counsel
appearing for the appellants and Mr. Navaniti Prasad Singh,
learned senior counsel appearing for the respondents.
17. The principal issue that arises for consideration is
whether the reliefs as prayed for can be granted to the
respondents, who not only failed to challenge the termination
w.e.f. 1st April, 2001 pursuant to the policy decision of the
State Government at the relevant time but also failed to
challenge the latest policy decision of the State Government
noted in communication dated 20th May, 2005, regarding
adjustment of the terminated employees on terms and
conditions stipulated thereunder and including the terms and
conditions specified in the appointment letter dated 16th
25
March, 2007. Neither the single Judge nor the Division Bench
of the High Court has dilated on this aspect at all. The learned
Single Judge mechanically followed the decision in Smt. Ram
Laxmi Mishra (supra). What has been completely glossed over
by the learned Single Judge as well as the Division Bench in
the present case is that the writ petition filed in Smt. Ram
Laxmi Mishra (supra), was to challenge the order of
termination dated 1st April, 2001, in which the said petitioner
succeeded in establishing that her initial appointment was in
the Adult Education Scheme and not in the NonFormal
Education Scheme. What weighed with the High Court in that
case was that the closure of the NonFormal Education
Scheme in which the concerned petitioner was working at the
relevant time, would not affect her service condition in the
cadre of Adult Education Scheme. Notably, in Smt. Ram
Laxmi Mishra (supra), the petitioner succeeded in the
challenge to her termination order and it came to be set aside
with consequential reliefs of reinstatement and monetary
benefits, which included backwages for the relevant period.
26
18. In the present case, however, the respondents have
neither challenged the termination order after closure of the
NonFormal Education Scheme w.e.f. 1st April, 2001 nor the
policy dated 20th May, 2005 under which they have been
appointed or the appointment letter dated 16th March, 2007.
Even the appointment letter dated 16th March, 2007
unambiguously predicates that the appointment was a fresh
appointment and the past services would be reckoned only for
the purpose of grant of pension and nothing more.
Indisputably, the respondents acted upon such terms and
conditions of appointment without any demurrer. They chose
to file the subject writ petition only in the year 2013, when the
cause of action first arose on 1st April, 2001, then on 20th May,
2005 and once again, on 16th March, 2007. Unless the
respondents are to be reinstated in their previous post (held
prior to 1st April, 2001), the question of awarding backwages
would not arise at all. The relief of backwages is and can be
linked only to the order of reinstatement. It cannot be awarded
27
in isolation or, for that matter, during the period when the
respondents were not in employment at all.
19. A fortiori, we have no hesitation in taking the view that
the writ petition filed by the respondents for the stated reliefs
is devoid of merits for more than one reason. First, it suffers
from laches since it came to be filed only in the year 2013.
Second, there is no challenge to the termination w.e.f. 1st April,
2001 and including the policy dated 20th May, 2005, or to the
terms and conditions of appointment letter dated 16th March,
2007. No order of reinstatement could be passed in favour of
the respondents and sans such an order, the respondents
cannot be bestowed with backwages for the period during
which they were not in the employment of the appellants and
also because they did not work during that period. Third, the
scheme in respect of which the respondents were employed on
temporary basis was closed w.e.f. 1st April, 2001. No order of
reinstatement could be made much less of backwages for the
period subsequent thereto and until the engagement of the
respondents on 16th March, 2007 in a new post. If the scheme
28
in which they were employed has been abolished, by no
stretch of imagination can the court direct payment of back
wages for the period after abolition of the scheme w.e.f. 1st
April, 2001. Fourth, the principle of ‘no work, no pay’ would
disentitle the respondents from the relief of backwages. Fifth,
the decision in Smt. Ram Laxmi Mishra (supra), is
distinguishable on facts and, in any case, a relief wrongly
granted to the petitioner therein cannot be the basis to grant
similar relief to the respondents herein, which is not in
conformity with the extant regulations or policy, the dismissal
of Special Leave Petition of the State by this Court in that case
notwithstanding. Lastly, the principle underlying the decision
of this Court in State of Bihar and Ors. Vs. Arun Kumar
(supra), would apply proprio vigore to the case of the
respondents.
20. Counsel for the respondents was at pains to point out
that in all other cases of similarly placed persons, relief of
backwages for the relevant period has been granted by the
29
High Court, which has been upheld right up to this Court by
dismissal of Special Leave Petition(s) filed by the State
Government and for that reason, unequal treatment ought not
to be meted out to similarly placed persons. To buttress this
submission, reliance was placed on the decision of this Court
in Ashwani Kumar and Ors. Vs. State of Bihar and
Others,9 in particular, the dictum in paragraph 18 thereof.
The said paragraph reads thus:
“18. Now is the time for us to take stock of the situation in the light of our answers to the aforesaid three points. As a logical corollary to these answers the appeals are liable to be dismissed as the decision of the High Court is found to be well sustained. The submission made by the learned counsel for the appellants to sustain services of these appellants on humanitarian grounds cannot be countenanced. When 6000 appointees are found to have been illegally loaded on the State Exchequer by Dr Mallick and when there were only 2250 sanctioned posts, in the absence of clear data as to who were the senior most and which were the sanctioned posts available at the relevant time against which they could be fitted, it would be impossible to undertake even a jettisoning operation to offload the removable load of excess employees amounting to 3750 by resorting to any judicial surgery. Once the source of their recruitment is found to be tainted all of them have to go by the board. Nor can we say that benefit can be made available only to 1363 appellants before us as the other employees similarly circumscribed and who might not have approached the High Court or this Court earlier and who may be waiting in the wings would also be entitled to claim similar relief
9 1997 (2) SCC 1
30
against the State which has to give equal treatment to all of them otherwise it would be held guilty of discriminatory treatment which could not be countenanced under Articles 14 and 16(1) of the Constitution of India. Everything, therefore, must start on a clean slate. Reliance placed by the learned counsel for the appellants on the doctrine of tempering justice with mercy also cannot be pressed in service on the peculiar facts of these cases as mercy also has to be based on justice. The decision of this Court in the case of H.C. Puttaswamy10 also can be of no assistance to the appellants on the facts of the present cases as in that case the Chief Justice of the High Court had full financial powers to create any number of vacancies on the establishment of the High Court as required and to fill them up. There was no ceiling on his such powers. Therefore, the initial entry of the appointees could not be said to be unauthorised or vitiated or tainted. The fault that was found was the manner in which after recruitment they were passed on to the establishments of subordinate courts. That exercise remained vitiated. But as the original entries in High Court service were not unauthorised these candidates/employees were permitted to be regularised. Such is not the present case. The initial entry of the employees is itself unauthorised being not against sanctioned vacancies nor was Dr Mallick entrusted with the power of creating vacancies or posts for the schemes under the Tuberculosis Eradication Programme. Consequently the termination of the services of all these appellants cannot be found fault with. Nor any relief as claimed by them of reinstatement with continued service can be made available to them.”
(emphasis supplied)
21. For the reasons already recorded, the argument under
consideration does not commend to us. As mentioned earlier,
the factual position stated in the decisions in which relief has
10 1991 Supp. (2) SCC 421
31
been given to the petitioners in the concerned petitions is
distinguishable. More importantly, in those petitions, order of
termination was the subject matter of the challenge and,
having set aside the impugned termination, the court granted
consequential relief of reinstatement with backwages to the
concerned petitioner(s). The respondents herein, however, for
reasons best known to them, did not challenge the order of
termination which event had occurred w.e.f. 1st April, 2001
consequent to abolition of the scheme in which they were
employed. Taking an overall view of the matter, therefore, the
respondents are not entitled to the reliefs as claimed, having
acted upon the terms and conditions upon which they came to
be engaged vide appointment letter dated 16th March, 2007.
22. Accordingly, this appeal must succeed. The impugned
judgment and order passed by the High Court on 15th
January, 2018 in LPA No.2307 of 2016 is quashed and set
aside. The writ petition filed by the respondents, being Civil
32
Writ Jurisdiction Case No.22208 of 2013, stands dismissed.
The appeal is allowed with no order as to costs.
.....……………………………...J. (A.M. Khanwilkar)
…..…………………………..….J. (L. Nageswara Rao)
New Delhi; October 29, 2018.