VIJAY KUMAR MISHRA Vs HIGH COURT OF JUDICATURE AT PATNA TO AND ORS
Bench: J. CHELAMESWAR,ABHAY MANOHAR SAPRE
Case number: C.A. No.-007358-007358 / 2016
Diary number: 22073 / 2016
Advocates: RANJAN KUMAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7358 OF 2016 (Arising out of SLP (C) No. 17466 of 2016)
Vijay Kumar Mishra and Another … Appellants
Versus
High Court of Judicature at Patna and Others … Respondents
J U D G M E N T
Chelameswar, J.
1. Leave granted.
2. To explore the true purport of Art. 233(2) of the
Constitution of India is the task of this Court in this appeal.
The facts of the case are very elegantly narrated in the first six
paragraphs of the judgment under appeal. They are:
“The challenge in the present writ application is to the communication, dated 16th of February, 2016, whereby representation of the petitioners to appear in interview for the post of District Judge Entry Level (Direct from Bar) Examination, 2015, was rejected and a condition was imposed that petitioners will have to tender their rejection, first, from the Subordinate Judicial Service of the State of Bihar and only, thereafter, they could appear in the interview.
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2. An Advertisement No. 01/2015 was issued inviting applications from eligible Advocates for direct recruitment in respect of 99 vacancies as on 31st of March, 2015. The cut off date for the eligibility was 5 th of February, 2015. The petitioners appeared in the Preliminary as well as in the Mains Examination pursuant to such advertisement.
3. In the meantime, petitioners qualified for the Subordinate Judicial Service of the State of Bihar in 28th Batch. The petitioners accordingly joined the Subordinate Judicial Service of the State of Bihar in August, 2015.
4. The result of the Mains Examination of the District Judge Entry Level (Direct from Bar) was published on 22nd of January, 2016. Both the petitioners qualified in the Mains Examination.
5. The High Court published the detail of interview schedule and issued Call Letters for the interview to both the petitioners; but one of the conditions in the Interview Letter was ‘No-Objection Certificate of the Employer’. Therefore, the petitioners filed their representation before the Registrar General, Patna High Court, Patna, to appear in the interview. The requests were declined on 16th of February, 2016. The communication to one of the petitioners reads as under:-
“To,
The District & Sessions Judge Siwan
Dated, Patna the 16th February, 2016
Sir, With reference to your letter no. 80 dated 05.02.2016, I am
directed to say that the Court have been pleased to reject the representation dated 05.02.2016 of Sri Vijay Kumar Mishra, Probationary Civil Judge (Junior Division), Siwan with regard to permission to appear in the interview in respect of District Judge Entry Level (Direct from Bar) Examination, 2015, in view of Article 233(2) of the Constitution of India, as he is already in the State Subordinate Judicial Service. However, he may choose to resign before participating in the interview, which resignation, once tendered, would not be permitted to be withdrawn.
The officer concerned may be informed accordingly.
Yours faithfully
Sd/- Registrar General
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6. It is the said letter, which is subject matter of challenge in the present writ application, wherein the petitioners claim that since they were eligible on the date of inviting applications, the action of the High Court in not permitting them to appear in the interview is illegal.”
The High Court repelled the challenge holding that to permit
the appellant to participate in the interview would be
breaching the mandate of Art. 233(2).
“11….. Since before the date of interview, the petitioners joined the Judicial Service, the petitioners, cannot, in terms of Clause (2) of Article 233 of the Constitution, be permitted to continue with the selection process for District Judge Entry Level (Direct from Bar) as they are, now, members of the Judicial Service. Therefore, the petitioners have rightly not called for interview.”
Hence the appeal.
3. Unfortunately, it was neither argued nor did the High
Court examine the true meaning and purport of Article 233(2).
The appellants’ argument before the High Court appears to be
that notwithstanding the fact that they are the members of the
judicial service, the eligibility for competing for the post of
District Judges should be considered on the basis of the facts
as they existed on the “cut off date”, and the subsequent events
are not be taken into consideration for determining the
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question whether the appellants are barred from appearing in
the interview.
“…intervening fact of the petitioners joining the Judicial Service will not act as bar for their appearance in the interview.”1
We are afraid that the entire enquiry before the High Court
was misdirected. The real question which arises in the case
on hand is whether the bar under Article 233(2) is only for the
appointment or even for the participation in the selection
process.
4. The High Court believed in its administrative facet that
Article 233(2) would not permit the participation of the
appellant in the selection process because of his existing
employment. The High Court came out with a ‘brilliant’
solution to the problem of the appellant i.e., the appellant may
resign his membership of the subordinate judicial service if he
aspires to become a district judge. But the trouble is the
tantalizing caveat. If the appellant tenders resignation, he
would not be permitted to withdraw the same at a later stage.
1
See Para 9 of the Judgment under appeal
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5. For any youngster the choice must appear very cruel, to
give up the existing employment for the uncertain possibility of
securing a better employment. If the appellant accepted the
advice of the High Court but eventually failed to get selected
and appointed as a District Judge, he might have to regret his
choice for the rest of his life. Unless providence comes to the
help of the appellant to secure better employment elsewhere or
become a successful lawyer, if he chooses to practice
thereafter the choice is bound to ruin the appellant. The High
Court we are sure did not intend any such unwholesome
consequences. The advice emanated from the High Court’s
understanding of the purport of Art. 233(2). Our assay is
whether the High Court’s understanding is right.
6. Article 233(1)2 stipulates that appointment of District
Judges be made by the Governor of the State in consultation
with the High Court exercising jurisdiction in relation to such
State. However, Article 233(2)3 declares that only a person not 2 233 (1) Appointments of persons to be, and the posting and promotion of, district judges in any State shall be made by the Governor of the State in consultation with the High Court exercising jurisdiction in relation to such State
3 233(2) A person not already in the service of the Union or of the State shall only be eligible to be appointed a district judge if he has been for not less than seven years an advocate or a pleader and is recommended by the High Court for appointment
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already in the service of either the Union or of the State shall
be eligible to be appointed as District Judges. The said article
is couched in negative language creating a bar for the
appointment of certain class of persons described therein. It
does not prescribe any qualification. It only prescribes a
disqualification.
7. It is well settled in service law that there is a distinction
between selection and appointment.4 Every person who is
successful in the selection process undertaken by the State for
the purpose of filling up of certain posts under the State does
not acquire any right to be appointed automatically.5
Textually, Article 233(2) only prohibits the appointment of a
person who is already in the service of the Union or the State,
but not the selection of such a person. The right of such a
person to participate in the selection process undertaken by
the State for appointment to any post in public service (subject 4 (1993) Supp (3) SCC 181 at pg 190 “29. At this stage, we will proceed to decide as to the meaning and effect of the words "recruitment" and "appointment". The term "recruitment" connotes and clearly signifies enlistments, acceptance, selection or approval for appointment. Certainly, this is not actual appointment or posting in service. In contradistinction the word "appointment" means an actual act of posting a person to a particular office. 30. Recruitment is just an initial process. That may lead to eventual appointment in the service. But, that cannot tantamount to an appointment.” 5 (1994) 1 SCC 126 at pg 129 “8. “It is now well settled that a person who is selected does not, on account of being empanelled alone, acquire any indefeasible right of appointment. Empanelment is at the best a condition of eligibility for purposes of appointment, and by itself does not amount to selection or create a vested right to be appointed unless relevant service rule says to the contrary. (See Shankarsan Dash v. Union of India and Sabita Prasad and Ors. v. State in Bihar and Ors”
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to other rational prescriptions regarding the eligibility for
participating in the selection process such as age, educational
qualification etc.) and be considered is guaranteed under Art.
14 and 16 of the Constitution.
8. The text of Article 233(2) only prohibits the appointment
of a person as a District Judge, if such person is already in the
service of either the Union or the State. It does not prohibit
the consideration of the candidature of a person who is in the
service of the Union or the State. A person who is in the
service of either of the Union or the State would still have the
option, if selected to join the service as a District Judge or
continue with his existing employment. Compelling a person
to resign his job even for the purpose of assessing his
suitability for appointment as a District Judge, in our opinion,
is not permitted either by the text of Art. 233(2) nor
contemplated under the scheme of the constitution as it would
not serve any constitutionally desirable purpose.
9. The respondents relied upon two judgments of this Court
in a bid to sustain the judgment under appeal, Satya Narain
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Singh Vs. High Court of Judicature at Allahabad and
Others (1985) 1 SCC 225 and Deepak Aggarwal Vs. Keshav
Kaushik and Others (2013) 5 SCC 277.
10. In first of the above-mentioned judgments, the
petitioners/appellants before this Court were members of the
Uttar Pradesh Judicial Service. In response to an
advertisement by the High Court, they applied to be appointed
by direct recruitment to the Uttar Pradesh Higher Judicial
Service (District Judges).
It appears from the judgment “as there was a question about the
eligibility of the members of the Uttar Pradesh Judicial Service to appointment by direct
recruitment to the higher judicial service…….”, some of them approached
the High Court by way of writ petitions which were dismissed
and therefore, they approached this Court. It is not very clear
from the judgment, as to how the question about their
eligibility arose and at what stage it arose. But the fact
remains, by virtue of an interim order of this Court, they were
allowed to appear in the examination. The argument before
this Court was that all the petitioners had practiced for a
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period of seven years before their joining the subordinate
judicial service, and therefore, they are entitled to be
considered for appointment as District Judges
notwithstanding the fact that they were already in the judicial
service.
It appears from the reading of the judgment that the case
of the petitioners was that their claims for appointment to the
post of District Judges be considered under the category of
members of the Bar who had completed seven years of practice
ignoring the fact that they were already in the judicial service.
The said fact operates as a bar undoubtedly under Article
233(2) for their appointment to the higher judicial service. It
is in this context this Court rejected their claim. The question
whether at what stage the bar comes into operation was not in
issue before the Court nor did this Court go into that question.
11. In the case of Deepak Aggarwal (supra), the question
before this Court was;
“52. The question that has been raised before us is whether a Public Prosecutor/Assistant Public Prosecutor/District Attorney/Assistant District Attorney/Deputy Advocate General, who is in full-time
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employment of the Government, ceases to be an advocate or pleader within the meaning of Article 233(2) of the Constitution.”
On an elaborate examination of the various aspects of the
legal profession, the provisions of the Bar Council Act etc., this
Court concluded that public prosecutors etc. did not cease to
be advocates, and therefore, they could not be considered to
be in the service of the Union or the State within the meaning
of Article 232.
“101. ….In our view, none of the Attorney/Public Prosecutor/Deputy Advocate General, ceased to be “advocate” and since each one of them continued to be “advocate”, they cannot be considered to be in the service of the Union or the State within the meaning of Article 233(2). The view of the Division Bench is clearly erroneous and cannot be sustained.”
and finally held that they are not debarred under Article 233.
A judgment which has no relevance to the issue before us
12. We are of the opinion that neither of the cases really
dealt with the issue on hand. Therefore, in our opinion,
neither of the above two judgments is an authority governing
the issue before us.
13. For the above-mentioned reasons, the Appeal is allowed.
Consequently, the Writ Petition (CWJC No. 3504 of 2016) filed
by the appellants also stands allowed directing the
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respondents to permit the appellants to participate in the
selection process without insisting upon their resigning from
their current employment. If the appellants are found
suitable, it is open to the appellants to resign their current
employment and opt for the post of District Judge, if they so
choose.
….………………………….J. (J. Chelameswar)
…….……………………….J. (Abhay Manohar Sapre) New Delhi; August 9, 2016
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.7358 OF 2016 (ARISING OUT OF SLP (C) No. 17466/2016)
Vijay Kumar Mishra and Another …….Appellant(s)
VERSUS
High Court of Judicature at Patna & Others
……Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) I have had the advantage of going through the
elaborate, well considered and scholarly draft
judgment proposed by my esteemed Brother Jasti
Chelameswar J. I entirely agree with the reasoning and
the conclusion, which my erudite Brother has drawn,
which are based on remarkably articulate process of
reasoning. However, having regard to the issues
involved, which were ably argued by learned counsel
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appearing in the case, I wish to add few lines of
concurrence.
2) I need not set out the facts, which are not in
dispute and set out in the order proposed by my
learned Brother.
3) The short question, which arises for
consideration in this appeal, is what is the true object,
purport and scope of Article 233 (2) of the Constitution
of India and, in particular, the words "eligible to be
appointed as district judge" occurring in the Article?
4) Chapter VI of the Constitution of India deals with
the subordinate courts in the State. Articles 233 and
236, which are part of Chapter VI, read as under:
“233. Appointment of district judges. – (1) Appointments of persons to be, and the posting and promotion of, district judges in any State shall be made by the Governor of the State in consultation with the High Court exercising jurisdiction in relation to such State.
(2) A person not already in the service of the Union or of the State shall only be eligible to be appointed a district judge if he has been for not less than seven years an advocate or a pleader and is recommended by the High Court for appointment.
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236. Interpretation. – In this Chapter- (a) The expression “district judge” includes judge of a city civil court, additional district judge, joint district judge, assistant district judge, chief judge of a small cause court, chief presidency magistrate, additional chief presidency magistrate, sessions judge, additional sessions judge and assistant sessions judge;
(b) the expression “judicial service” means a service consisting exclusively of persons intended to fill the post of district judge and other civil judicial posts inferior to the post of district judge.”
5) Article 233 deals with appointment, posting and
promotion of the district judges in the State. Clause (1)
provides that appointment, posting and promotion of
the district judges in any State shall be made by the
Governor of the State in consultation with the High
Court exercising jurisdiction in relation to such State.
6) Clause (2) of Article 233 with which we are
concerned here provides that a person not already in
service of the Union or of the State shall only be
eligible to be appointed as a district judge if he has
been for not less than 7 years as an advocate or a
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pleader and is recommended by the High Court for
appointment.
7) Article 236 (a) defines the word "district judge"
occurring in Chapter VI.
8) Reading of clause (2) of Article 233 shows that
the "eligibility" of a person applying for the post of
district judge has to be seen in the context of his
appointment. A fortiori, the eligibility of a person as to
whether he is in the service of Union or State is
required to be seen at the time of his appointment for
such post and not prior to it.
9) Mr. Ranjit Kumar, Solicitor General of India
appearing for the respondent (High Court), however,
contended that the word "appointed” occurring in
Article 233(2) of the Constitution should necessarily
include the entire selection process starting from the
date of submitting an application by the person
concerned till the date of his appointment. It was his
submission that if any such person is found to be in
service of Union or State, as the case may be, on the
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date when he has applied then such person would
suffer disqualification prescribed in clause (2) of Article
233 and would neither be eligible to apply nor be
eligible for appointment to the post of district judge.
10) This submission though look attractive is not
acceptable. Neither the text of Article and nor the
words occurring in Article 233(2) suggest such
interpretation. Indeed, if his argument is accepted, it
would be against the spirit of Article 233(2). My
learned Brother for rejecting this argument has
narrated the consequences, which are likely to arise in
the event of accepting such argument and I agree with
what he has narrated.
11) In my view, there lies a subtle distinction
between the words “selection" and "appointment” in
service jurisprudence. (See : Prafulla Kumar Swain
vs. Prakash Chandra Misra & Ors., (1993) Supp. (3)
SCC 181). When the framers of the Constitution have
used the word "appointed" in clause (2) of Article 233
for determining the eligibility of a person with
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reference to his service then it is not possible to read
the word "selection" or "recruitment" in its place. In
other words, the word "appointed" cannot be read to
include the word "selection”, “recruitment” or
“recruitment process”.
12) In my opinion, there is no bar for a person to
apply for the post of district judge, if he otherwise,
satisfies the qualifications prescribed for the post while
remaining in service of Union/State. It is only at the
time of his appointment (if occasion so arises) the
question of his eligibility arises. Denying such person
to apply for participating in selection process when he
otherwise fulfills all conditions prescribed in the
advertisement by taking recourse to clause (2) of
Article 233 would, in my opinion, amount to violating
his right guaranteed under Articles 14 and 16 of the
Constitution of India.
13) It is a settled principle of rule of interpretation
that one must have regard to subject and the object
for which the Act is enacted. To interpret a Statue in a
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reasonable manner, the Court must place itself in a
chair of reasonable legislator/author. So done, the
rules of purposive construction have to be resorted to
so that the object of the Act is fulfilled. Similarly, it is
also a recognized rule of interpretation of Statutes that
expressions used therein should ordinarily be
understood in the sense in which they best harmonize
with the object of the Statute and which effectuate the
object of the legislature. (See-Interpretation of
Statues 12th Edition, pages 119 and 127 by
G.P.Singh). The aforesaid principle, in my opinion,
equally applies while interpreting the provisions of
Article 233(2) of the Constitution.
14) With these few words of mine, I agree with the
reasoning and the conclusion arrived at by my learned
Brother.
..……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; August 09, 2016
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