UNION OF INDIA Vs S.RAVICHANDRAN
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-000429-000429 / 2017
Diary number: 30420 / 2015
Advocates: SUSHMA SURI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).429 OF 2017
UNION OF INDIA & ORS. ... Appellant(s)
Versus
S. RAVICHANDRAN & ORS. ... Respondent(s)
J U D G M E N T
Deepak Gupta, J.
1. The private respondents are working in the ministerial cadre
of the Border Security Force (‘BSF’ for short). They joined
different posts in the ministerial cadre on different dates, which
factual assertions are not denied by the appellants. There are
two cadres in the BSF – (i) the General Duty cadre and (ii) the
Ministerial cadre. They have different recruitment processes.
The merger of the cadre takes place at the level of Assistant
Commandant.
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2. The Border Security Force (Assistant Commandant)
Recruitment Rules, 1985, were promulgated on 28.01.1985.
These rules provide that at the level of Assistant Commandant
50% of the posts would be filled up by direct recruitment and
50% of the posts would be filled up by promotion. Out of the 50%
quota meant for promotion, 10% of the vacant posts were to be
filled in from the combatised ministerial staff failing which entire
50% to be filled in from general duty cadre.
3. On 29.04.1998, a proposal was mooted for deleting the 10%
quota for promotion of combatised ministerial officers, but, at the
same time, it was also proposed that some posts from the general
duty cadre should be diverted exclusively to the ministerial cadre
to provide them better promotional avenues. On this proposal a
note was prepared on 28.08.2000, which sanctioned the creation
of 26 posts of Assistant Commandant and 8 posts of Deputy
Commandant for the ministerial cadre. The Government of India
conveyed the sanction for abolition of 10% of promotion quota
from ministerial cadre to the post of Assistant Commandant and
for creation of 26 posts of Assistant Commandant and 8 posts of
Deputy Commandant for the ministerial cadre of BSF as part of
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the restructuring of combatised ministerial cadre vide letter dated
31.08.2000. The subject heading of the letter reads as follows:
“Restructuring of combatised ministerial cadre of Border Security Force.”
Some conditions were laid down with regard to the manner
in which these posts were to be filled up, with which we are not
concerned. In this communication it was also mentioned that
the proposal to merge the grades of S.Os, AOs and Subedar
Majors with Inspectors in the ministerial cadre may be considered
at the time of overall cadre review of BSF.
4. Though these posts were sanctioned, this decision was, in
fact, not implemented. Though, the promotion quota meant for
the ministerial cadre was deleted, but no benefit was given to
them in terms of the letter dated 31.08.2000.
5. On 28.06.2001, the BSF (General Duty Officers)
Recruitment Rules, 2001 were notified in which also there was no
provision for promotion of ministerial cadre staff to the post of
Assistant Commandant and above. A lot of correspondence was
exchanged between the BSF and the Government and the
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authorities in the BSF supported the case of ministerial cadre.
Mention was made that on abolition of 10% quota of posts of
Assistant Commandant, it would be appropriate to create 14
posts of Deputy Commandant and 14 posts of Assistant
Commandant for the ministerial staff.
6. In the meantime, a cadre review of the BSF was being
conducted and, in this context, the Director General, BSF sent a
communication on 16.12.2002 recommending to the Government
of India for restructuring the cadres in the BSF keeping in view
the fact that the BSF had to establish new frontier Headquarters
and sector headquarters.
7. These proposals were duly considered by the Government of
India and the decision in this regard was conveyed vide memo
dated 28.11.2003, the subject matter and opening portion of
which reads as follows:
“Subject: RESTRUCTURING OF SUPERVISORY AND SUPPORT INFRASTRUCTURE IN THE BORDER SECURITY FORCE
Sir,
In super session of all orders on the subject cited above....”
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8. By this sanction letter 67 posts of Assistant Commandant
were created for the ministerial cadre. However, no post of
Deputy Commandant was created for the ministerial cadre. We
may add that by this memo the staffing pattern was restructured
right from the post of Constable to the post of DIG.
9. In the year 2014, the private respondents filed a writ
petition in which they prayed that the decision taken on
28.08.2000/31.08.2000, creating 26 posts of Assistant
Commandant and 8 posts of Deputy Commandant in the
ministerial cadre should be implemented. The stand of the Union
of India was that the order(s) dated 28.08.2000/31.08.2000 stood
superseded by the cadre review conveyed by letter dated
28.11.2003. The High Court allowed the writ petition on the
ground that once the right of the ministerial cadre to be promoted
against 10% of the promotion quota to the post of Assistant
Commandant had been taken away, the department was under
an obligation to give effect to the decision taken by the Ministry of
Finance on 28.08.2000 and conveyed on 31.08.2000. Therefore,
a mandamus was issued to give effect to the decision within
six months.
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10. Aggrieved by the judgment, the Union of India filed this
appeal. The contention of the appellants is that the decision
taken on 28.08.2000/31.08.2000 stands superseded by the cadre
review which took place on 28.11.2003. It is also urged that
during the period 28.08.2000/31.08.2000 to 28.11.2003, none
from the ministerial cadre was eligible to be promoted either as
Assistant Commandant or Deputy Commandant. On the other
hand, on behalf of the private respondents, it is urged that the
subject matters of the communications dated
28.08.2000/31.08.2000 and 28.11.2003 are totally different. It
has been contended that the appellants cannot be permitted to
only partially implement the decision dated
28.08.2000/31.08.2000. On the one hand, the promotion quota
has been deleted and, on the other hand, the ministerial cadre
has been left high and dry without providing any benefit to it.
11. After hearing arguments and perusing the record, we are
clearly of the view that the decision dated
28.08.2000/31.08.2000 was superseded by the cadre review
which took place on 28.11.2003. It may be true that the subject
matters of the two communications dated 31.08.2000 and
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28.11.2003 are slightly different but the subject matter of the
letter dated 28.11.2003 encompasses the entire supervisory and
support infrastructure of BSF which will include the ministerial
cadre and has been issued in supersession of all orders on the
aforesaid subject matter. The argument of the learned counsel
for the private respondents that since the subject headings of the
two letters are different they operate in different fields, in our
opinion, is without merit. The communication dated 28.11.2003
deals with restructuring of all posts from Constable to DIG
including the posts meant for the ministerial cadre. It may be
true, as pointed out by the private respondents, that earlier they
were entitled to promotion till higher levels and now they will be
stuck at the levels of Assistant Commandant but that is a matter
in which the court cannot interfere unless the decision of the
employer is totally arbitrary or perverse. It is not as if the
ministerial cadre has no avenues of promotion. They are
normally recruited as clerk (Head Constable) and some at the
level of inspector. They all have avenues of promotion to the post
of Assistant Commandant. It is for the employer to decide how
many avenues of promotion to give to which branch. The BSF is
mainly a combat force and it is for the employer to decide to
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which level the ministerial staff should be promoted. It is for the
authorities to carry out the cadre review and decide whether the
ministerial employees working on the ministerial side should be
given more avenues of promotion. The court cannot by its
decision change the opinion of expert bodies.
12. It appears none from the ministerial cadre was eligible for
promotion prior to November, 2003 when the cadre review took
place. Admittedly, none of the respondents was eligible for
promotion during this period. It has been pointed out that
though the BSF had also proposed creation of posts of Deputy
Commandant (Ministerial) but these posts were not sanctioned
since no Assistant Commandant (Ministerial) would be eligible for
promotion for at least four to five years and the purpose of
creating these posts would be defeated when there were no
eligible candidates in the foreseeable future. In the meantime,
the cadre review took place and in the cadre review it was decided
that there should be 67 posts of Assistant Commandants
earmarked for ministerial cadre employees but no posts of Deputy
Commandants were earmarked for them. This decision clearly
supersedes the decision taken on 28.08.2000/31.08.2000.
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13. We, therefore, find no legal infirmity in the communication
dated 28.11.2003, which in our opinion, supersedes the decision
dated 28.08.2000/31.08.2000. We accordingly allow the appeal
and set aside the judgment of the High Court of Delhi.
Consequently, the writ petition filed by the private respondents
also stands dismissed. No order as to costs. Pending
application(s), if any, stand(s) disposed of.
....................................J. (MADAN B. LOKUR)
....................................J. (PRAFULLA C. PANT)
....................................J. (DEEPAK GUPTA)
New Delhi August 11, 2017