UNION OF INDIA Vs S.A. KHALIQ PASHA
Case number: C.A. No.-000368-000369 / 2009
Diary number: 17300 / 2005
Advocates: SUSHMA SURI Vs
D. BHARATHI REDDY
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 368-369 OF 2009
[Arising out of SLP(C) Nos. 20212-20213/2005]
UNION OF INDIA AND ORS. ... APPELLANT(S)
:VERSUS:
S.A. KHAILIQ PASHA AND ANR. ... RESPONDENT(S)
O R D E R
Nobody appears for Respondent No. 1.
Leave granted.
Respondent No.1, who was a Head Constable in the State of Andhra
Pradesh, was sent on deputation to the Subsidiary Intelligence Bureau (“SIB”),
Ministry of Home Affairs, Hyderabad, on or about 9.3.1992 for a period of 5 years.
While working with the transferee organization, he was promoted to the post of
Assistant Central Intelligence Officer-II, with effect from 10.8.1994.
He filed a representation in the year 2001 praying for his absorption. His
representation for permanent absorption was rejected. Aggrieved by and dissatisfied
therewith, he filed original application before the Central Administrative Tribunal.
By a judgment and order dated 31.8.2004, the said application was allowed.
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Appellant herein was directed to give effect to the order of absorption, aggrieved
whereby it filed a writ petition which by reason of the impugned judgment has been
dismissed by the High Court.
Before the High Court, reliance was placed on a purported Memo dated
17.4.2003 issued by the SIB, in terms whereof those who had only one year’s service
left for retirement, were not to be considered for absorption, inter alia on the
premise that the said Memo will have prospective effect. The contention of the
appellant was rejected by the High Court, stating:
“But this communication, as already observed by us, is not based on
legal position as available in the Rules. The very contention of the
Department is that the personnel shown in the letter dated 19.7.2001
are entitled for absorption in the Central Services and consequent on
their absorption, their lien in the parent department will be
terminated. It is also on record that number of police personnel were
absorbed in the IB and also continuing in the IB Service. In view of
this, it is not understood as to how the Government could refuse the
same benefit in respect of the 1st respondent.”
Mr. Radhakrishnan, learned senior counsel appearing on behalf of the
appellant would submit that the first respondent having no right to be absorbed in
the appellant services, the impugned judgment is wholly unsustainable.
Mr. Chowdhary, learned senior counsel appearing on behalf of the State of
Andhra Pradesh, supported the contention of the appellants.
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Nothing has been shown either before the Tribunal or before the High
Court by or on behalf of the first respondent herein that he had a statutory right to
be absorbed in the appellants' services.
In this case, the State of Andhra Pradesh, which was the lending authority,
did not accede to the prayer of the first respondent for permanent absorption in the
services of the SIB. The first respondent while on deputation, was holding lien in the
State of Andhra Pradesh. The employer, therefore, had a right to give or withhold
its consent for permanent absorption of its employee.
Furthermore, in absence of any statutory rules, an employee does not have
any legal right to be absorbed in the services. It is so held in Kunal Nanda vs. Union
of India and Anr. [2000 (5) SCC 362], in the following terms:
“On the legal submissions also made there are no merits whatsoever.
It is well settled that unless the claim of the deputationist for a
permanent absorption in the department where he works on
deputation is based upon any statutory rule, regulation or order
having the force of law, a deputationist cannot assert and succeed in
any such claim for absorption. The basic principle underlying
deputation itself is that the person concerned can always and at any
time be repatriated to his parent department to serve in his
substantive position therein at the instance of either of the
departments and there is no vested right in such a person to continue
for long on deputation or get absorbed in the department to which he
had gone on deputation. The reference to the decision reported in
Rameshwar Prasad v. M.D., U.P. Rajkiya Nirman Nigam Ltd is
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inappropriate since the consideration therein was in the light of the
statutory Rules for absorption and the scope of those Rules. The
claim that he need not be a graduate for absorption and being a
service candidate, on completing service of 10 years he is exempt from
the requirement of possessing a degree needs mention, only to be
rejected. The stand of the respondent Department that the
absorption of a deputationist being one against the direct quota, the
possession of basic educational qualification prescribed for direct
recruitment i.e. a degree is a must and essential and that there could
be no comparison of the claim of such a person with one to be dealt
with on promotion of a candidate who is already in service in that
Department is well merited and deserves to be sustained and we see
no infirmity whatsoever in the said claim.”
See also Mahesh Kumar K. Parmar and Ors. Vs. SI.G. of Police and Ors., [2002 (9)
SCC 485].
In that view of the matter, the High Court must be held to have proceeded
on a wrong legal premise.
It is, however, accepted at the Bar that the 1st respondent has since retired
from service.
We, therefore, keeping in view the peculiar facts and circumstances of this
case, particularly in view of the fact that, rightly or wrongly, he has been allowed to
continue in the services of the SIB till he attained the age of superannuation, i.e. 60
years, it is not a fit case where any order should be passed against him at this stage
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in exercise of our jurisdiction under Article 136 of the Constitution of India.
We make it clear that we have refused to exercise our discretionary
jurisdiction in the matter only having regard to the facts and circumstances of this
case.
Subject to the declaration of law as mentioned hereinabove, the appeals are
dismissed with the aforementioned observation.
..........................J (S.B. SINHA)
..........................J (Dr. MUKUNDAKAM SHARMA)
..........................J (ASOK KUMAR GANGULY)
NEW DELHI, JANUARY 13, 2009.