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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1877 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 4893 OF 2018] [DIARY NO(S). 39540 OF 2017]

UNION OF INDIA & ORS.                         APPELLANT(S)                                 VERSUS

ACQUILIN ROSE M.                              RESPONDENT(S) J U D G M E N T

KURIAN, J. 1. Delay condoned.  Leave granted.

2. The  appellants  are  before  this  Court, aggrieved by Judgment dated 18.07.2017 passed by the High Court of Kerala at Ernakulam in OP(CAT) No. 244 of 2016.    

3. The  dispute  in  this  case  pertains  to  the claim  made  by  the  first  respondent  for appointment  under  the  Evictee  Scheme  of  the appellants.

4. The High Court allowed the writ petition and issued a direction to grant appointment under the Evictee Scheme.  When this matter came up before this Court, it was enquired as to whether any

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Grade  'C'  or  'D'  post  is  available.   On instruction, it was informed that taking note of the  peculiar  facts  of  the  case  and  without treating it as a precedent, the first respondent can be accommodated as a Catering Attendant ‘A’, which is a Grade 'C' post.

5. The learned counsel for the first respondent points out that for more than seven years, the first respondent has been working as a Technical Assistant  (though  under  an  outsourcing arrangement) and hence, she may be considered for appointment at least as a Fitter, for which there is a vacancy available.  Ms. V. Mohana, learned senior counsel, has brought to our notice that the  Fitter  is  a  Grade  'B'  post  and  under  the Evictee  Scheme,  what  is  available  is  only appointment under either Grade 'C' or Grade 'D' post.

6. In  the above  circumstances, this  appeal is disposed of directing the appellants to appoint the  first  respondent  forthwith  as  a  Catering Attendant ‘A’.  However, taking note of the vast experience  and  qualification  of  the  first

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respondent, it will be open to the appellants to utilize her services appropriately, ignoring the category under which she is appointed.  We make it clear that there shall be no further screening in the appointment process.  We further make it clear  that  this  Judgment  is  passed  in  the peculiar facts of this case and hence, it shall not be treated as a precedent.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 13, 2018.

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ITEM NO.16               COURT NO.5               SECTION XI -A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39540/2017 (Arising out of impugned final judgment and order dated  18-07-2017 in  OPCAT  No.  244/2016  passed  by  the  High  Court  Of  Kerala  At Ernakulam) UNION OF INDIA & ORS.                              Petitioner(s)                                 VERSUS ACQUILIN ROSE M.                                   Respondent(s) (FOR ADMISSION and I.R. and IA No.140535/2017-CONDONATION OF DELAY IN FILING SLP and IA No.140547/2017-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) Date : 13-02-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mrs. V. Mohana, Sr. Adv.  

Ms. Rekha Pandey, Adv.  Mr. Sanjay Kumar Tyagi, Adv.  Mr. Raj Bahadur, Adv.   

                   Mrs. Anil Katiyar, AOR                     For Respondent(s) Mr. Ramesh Babu M. R., AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)