RAVINDER KUMAR Vs STATE OF HARYANA .
Case number: C.A. No.-003127-003127 / 2008
Diary number: 12521 / 2007
Advocates: ASHOK K. MAHAJAN Vs
KAMAL MOHAN GUPTA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICITION
CIVIL APPEAL NO.3127 OF 2008
Ravinder Kumar …Appellant
Versus
State of Haryana & Ors. …Respondents
J U D G M E N T
T.S. THAKUR, J.
1. This appeal arises out of an order passed by the High
Court of Punjab & Haryana, whereby Writ Petition No.1061
of 2007 filed by the appellant has been dismissed and the
appellant’s claim for appointment as a Constable in the
Haryana Police Department turned down. The High Court
has taken the view that since the marks scored by the
appellant were less than the marks awarded to the last
candidate in the general category, he could make no
grievance against his non-selection in that category. The
appellant assails that view primarily on the ground that the
High Court has failed to notice certain important aspects
that render the order unsustainable, in particular the fact
that two of the candidates selected in the reserved category
having scored marks that were higher than those scored by
the last candidate selected in the general category, the said
candidates ought to have been selected against vacancies in
the general merit category. If that were done, the appellant
could be appointed against one of the said vacancies. The
factual matrix giving rise to the controversy need be
summarized at this stage:
2. A selection process to fill up 100 available posts of
Constables in Haryana Police in the District of Sirsa, State of
Haryana was undertaken in which the appellant was also a
candidate for appointment against one of the vacancies in
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the reserved category of ESM/BC(B) for ex-servicemen and
their dependents. The appellant was put through physical
efficiency and other tests and eventually placed at Sr. No.3
in the ESM/BC(B) category. An appointment order was also
issued in his favour pursuant whereto he joined the Police
Department on 17th August 2001 and was allotted
Constabulary No.2/873 in the 2nd Battalion of the Haryana
Armed Force.
3. One, Naresh Kumar who had also applied for selection
in ESM/BC(B) category and whose name did not figure in the
select list filed Civil Writ Petition No.13130 of 2001 in the
High Court of Punjab & Haryana challenging the appointment
of the appellant mainly on the ground that the said
petitioner had a preferential right to an appointment in the
ESM/BC (B) category on account of his being an ex-
serviceman in comparison to the appellant who being a
dependent of an ex-serviceman would stand a chance only if
no ex-serviceman was available for appointment. The
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appellant had in the meantime completed the Basic Training
Course of nine months duration, passed out in May 2002
and started discharging the duties attached to the post to
which he was appointed. The High Court, all the same,
allowed the writ petition filed by Naresh Kumar and by its
order dated 10th July 2002 quashed the appointment of the
appellant with a direction that the claim of ex-servicemen
candidates would have priority over those who are
dependents of such ex-servicemen. Consequent upon the
said direction, the services of the appellant were terminated
in terms of an order dated 31st December 2002, the
correctness whereof was questioned by the appellant in CWP
No.16287 of 2003. The said petition was eventually
dismissed as withdrawn with liberty to the appellant to file a
review petition against the order of the High Court in CWP
No.13130 of 2001. A review petition was accordingly filed by
the appellant which was disposed of by the High Court by an
order dated 10th March 2006 directing the respondents to re-
consider the case of the appellant in the general category.
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Order dated 10th July 2002 passed by the High Court in CWP
No.13130 of 2001 was to that extent modified.
4. It was in compliance with the above direction that the
Superintendent of Police, Sirsa passed an order on 26th May
2006 declining an appointment to the appellant as a
Constable. The order stated that out of eight candidates in
BC(B) category the last candidate selected for appointment
had scored 27 marks as against 26 marks awarded to the
appellant. The order further stated that out of 45 candidates
selected in the General category the last candidate selected
for appointment had scored 27 marks. Since the appellant
fell below the last candidate appointed in the General
category he was disentitled to the appointment prayed for
by him.
5. The appellant’s case is that the order passed by the
Superintendent of Police did not disclose the marks obtained
by BC(B) category candidates selected against the eight
posts reserved in that category. An application seeking the
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requisite information and copies of the select list was
accordingly filed under the Right to Information Act, but was
declined by the State Information Commission on the
ground that the Haryana Armed Police was exempt from the
purview of the RTI Act. It was in that backdrop that the
appellant filed CWP No.1061/2007 before the High Court
praying not only for the issue of a writ of certiorari quashing
the order dated 26th May 2006 passed by the Superintendent
of Police but also a mandamus directing the respondents to
supply a complete list of selected candidates in respect of all
the categories. By its order dated 23rd January 2007
impugned in this appeal, the High court has dismissed the
said petition primarily on the ground that the last candidate
selected both in the BC(B) category and in the General
category having scored 27 marks each as against 26 marks
awarded to the appellant, he was not qualified for
appointment in either of the said two categories. The
appellant assails the correctness of the said order, as
already noticed above.
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6. Mr. P.S. Patwalia, learned senior counsel appearing for
the appellant strenuously argued that the denial of
appointment to the appellant is discriminatory, wholly
unjustified and arbitrary. He urged that according to the
select list enclosed with the affidavit filed on behalf of
respondent No.1 - the State, 45 candidates were selected in
the General Category, 14 in BC(A) category and eight in
BC(B) category, apart from candidates selected in SC ‘A’ and
SC ‘B’ categories. Insofar as ex-servicemen category was
concerned, the Select List reveals that there were eight
vacancies available for ex-servicemen in the General
category, while two vacancies were earmarked for ex-
servicemen BC(A) category and three vacancies for ex-
servicemen BC(B) category. It was argued by Mr. Patwalia
and in our opinion rightly so that if an ex-serviceman
candidate scored high enough marks entitling him to be
selected in the ex-serviceman (General Category) such
candidates ought to be selected in the said category instead
of selecting them in the Ex-servicemen BC(A) or BC(B)
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categories. Mr. Patwalia argued that in BC(A) category, two
candidates, namely, Rajbir Singh and Ranjeet Singh had
been selected who had scored 29 and 28 marks respectively.
Similarly in BC(B) category, Sube Singh, Veer Bhan and the
appellant Ravinder Kumar had been initially selected each
one of whom had scored 26 marks. With the High Court
directing appointment of ex-servicemen before any
dependent of any ex-serviceman could be appointed the
appellant had to vacate to make room for Naresh Kumar,
who was an ex-serviceman in BC(B) category. Even so two
vacancies out of eight reserved for in the Ex-Servicemen
(General category) had gone to Subhash Chander and Taket
Singh both of them had scored 25 marks each. This implied
that if candidates selected in Ex-Servicemen BC(B)
categories were shifted to the Ex-Servicemen (General
category) both Sube Singh and Veer Bhan would have
moved to the General category, making room for the
appellant to take an appointment in the BC(B) category.
Inasmuch as the respondents had ignored the principle
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underlying the selection of candidates in reserved categories
even when such candidates had scored better marks than
the candidates selected in the open category, the
respondents had committed a mistake which deserved to be
corrected. The order passed by the Superintendent of Police
did not, according to the learned counsel, take note of these
aspects and adopted an approach which was legally
unsound. It was also argued by Mr. Patwalia that the
appellant had undergone training and even started serving
the Police Department before he was asked to vacate the
post which was then allotted to Naresh Kumar. This,
according to the learned counsel, had happened despite the
fact that the appellant was nowhere at fault. He had on the
contrary changed his position to his detriment by undergoing
an arduous training apart from losing opportunities to seek
employment elsewhere.
7. On behalf of the respondents, it was argued by Mr.
Manjit Singh, learned Additional Advocate General that the
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appointment of the appellant could be justified only if the
appellant figured higher in the merit list than the last
candidate in the General category. Inasmuch as the
appellant failed to satisfy that requirement both in the
General category as also in general and reserved categories
for ex-servicemen he could make no grievance against
refusal of an appointment to him.
8. When this appeal came up before this Court, Mr.
Patwalia made a statement on instructions that if the
appellant was offered employment as a Constable in the
Haryana Police, District Sirsa even at this stage he will not
claim back wages or seniority on the basis of his selection
and appointment. Learned counsel for the State was
accordingly directed to take instructions whether the
appellant could be accommodated against a vacant post in
the said District. Mr. Manjit Singh, is however unable to
make any statement pursuant to the above direction as
according to him the respondents had not suitably
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responded to his queries nor given to him any instructions in
the matter one way or the other. He therefore sought
further time to do the needful. We regret our inability to
grant any further opportunity having regard to the fact
that the matter has remained pending in this Court and the
Court below for long and two opportunities for the purpose
aforementioned have already been granted to the
respondents. The controversy as noticed above primarily
revolves around the method adopted by the respondents in
drawing up the Select List of candidates. Apart from the
vacancies in the General category there were, as noticed
above, vacancies for reserved categories also. The reserved
category for ex-servicemen was divided into three distinct
sub categories, namely, Ex-servicemen (General Category),
Ex-servicemen BC(A) and Ex-servicemen BC(B) category.
The names of the candidates and the marks awarded to
them in each one of these categories were as under:-
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“EX-SERVICEMEN GENERAL CATEGORY
1. 6003 Durga Dass 27 2. 6005 Balbir Singh 27 3. 6037 Ved Parkash 26 4. 6007 Ram Sarup 26 5. 6015 Rajender Parshad 26 6. 6010 Gurpal Singh 26 7. 6023 Subhash Chander 25 8. 6027 Taket Singh 25
B.C. ‘A’ 1. 6028 Rajbir Singh 29 2. 6016 Ranjeet Singh 28
B.C. ‘B’ 1. 6001 Sube Singh 26 2. 6035 Veer Bhan 26 3. 6031 Ravinder 26”
9. It is evident from the above that in ex-servicemen
(general category) the last two candidates namely:
Subhash Chander and Taket Singh had scored only 25 marks
each. Sube Singh and Veer Bhan selected in Ex-servicemen
BC(B) category had however scored more marks than
Subhash Chander and Taket Singh. Sube Singh and Veer
Bhan could and indeed ought to have been selected against
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the vacancies in Ex-servicemen (General) category as per
their merit. This in other words would require the Select List
to be recast and candidates suitably shifted from the
reserved category to the general category in which event
appointments can be offered to other candidates in the Ex-
servicemen BC(B) category depending on their merit. Such
an exercise long after the selection process was completed
may unsettle the settled position and lead to removal of
candidates who stand already selected and who have been
serving for a long time after undergoing the prescribed
training. This may also mean that candidates who have
accepted the result of the selection and may even have
become over-age may have to be brought in. We do not see
any compelling reason for us to adopt that course at this
distant point of time especially when the same would upset
what stands settled for a long time. Interest of justice would
in our opinion be sufficiently served if we direct the
appointment of the appellant against an Ex-servicemen
BC(B) vacancy and if no such vacancy is available against an
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ex-servicemen (General Category) vacancy. In the unlikely
event of there being no vacancy in either one of these
categories the appellant could be appointed against any
other vacancy in the General category. Any such
appointment would, however, in keeping with the statement
by the appellant be effective from the date the same is
made and shall not entitle the appellant to claim any back
wages, seniority or other benefits. The appointment shall for
all purposes be treated as a first appointment subject to the
condition that the competent authority shall be free to direct
that the appellant shall undergo the training afresh or take a
refresher course of such training if deemed fit.
10. In the result, we allow this appeal but only in part and
to the extent that the appellant shall be appointed as a
Constable in the Haryana Armed Police, Sirsa District against
any vacancy in the Ex-Servicemen (General Category) or
ESM/BC (B) category. If no vacancy in the said two
categories is available the appellant shall be appointed
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against any vacancy in the General category. The
appointment shall for all intents and purpose be a fresh
appointment which would not entitle the appellant to any
back wages, seniority or any other benefit based on his
earlier appointment. The order passed by the High Court
shall to the above extent, stand modified. No costs.
……………………………..…J. (D.K. JAIN)
…………………………..……J. (T.S. THAKUR)
New Delhi April 22, 2010
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