BINDU SEHGAL Vs UNION OF INDIA .
Case number: C.A. No.-005995-005995 / 2004
Diary number: 12972 / 2003
Advocates: SHALLY BHASIN Vs
ANIL KATIYAR
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICITION
CIVIL APPEAL NO. 5995 OF 2004
Bindu Sehgal …Appellant
Versus
Union of India & Ors. … Respondents
J U D G M E N T
T.S. THAKUR, J.
1. This appeal by special leave calls in question the
correctness of an order passed by the High Court of Delhi
whereby C.W.P. No.586 of 2001 filed by the appellant for a
writ of mandamus directing grant of financial upgradation to
her in terms of the Assured Career Progression (ACP) has
been dismissed.
2. Pursuant to an advertisement issued by the Union
Public Service Commission inviting applications from eligible
candidates for direct recruitment to the post of Hindi Officer
in the Border Road Development Board, under the
Department of Surface Transport, Ministry of Transport, the
appellant was selected and appointed against the said post
in September, 1986, and confirmed against the same w.e.f.
23rd October, 1988. The appellant’s case is that persons
similarly situated and possessing similar educational
qualifications as the appellant who had been recruited
through the U.P.S.C. in the year 1986 and allocated to
Central Secretariat Official Language Service had been
promoted as Senior Hindi Officers/Varisth Hindi Adhikharis
after putting in a service of just about 8 years. Some of
them had even been promoted to the post of Joint Director
while the appellant continued to stagnate as a Hindi Officer
in her department. A representation made by the appellant
for grant of promotion appears to have been considered in
consultation with the Ministry of Defence (Finance), but the
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appellant was advised to await the recommendations of the
Fifth Central Pay Commission. A work study was also
ordered although no such study, according to the appellant,
was conducted.
3. The appellant’s further case is that even when the
Parliamentary Committee on Official language and the
Central Hindi Implementation Committee headed by the
Prime Minister have time and again recommended that a
separate cadre be formed for providing promotional avenues
to Hindi Officers working in subordinate offices in various
Ministries and undertakings and although the said
recommendations were accepted with the modification that
cadres be formed wherever the same were feasible yet the
same were ignored by the Border Road Organization, who
remained content with the introduction of what is known as
ACP Scheme. The scheme, according to the appellant,
envisages two financial upgradations the first falling due
after completion of 12 and the second after 24 years of
regular service in cases of acute stagnation. It is not in
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dispute that the scheme was made applicable in the case of
directly recruited “B” Group Hindi Officers also.
4. Pursuant to the introduction of the scheme
aforementioned, the appellant submitted three
representations seeking financial upgradation to the pay
scale of Rs.10000-15200 in terms of the existing hierarchy
prevailing in the Ministry of Defence and in the Department
of Official Language (Ministry of Home Affairs). These
representations were considered but instead of granting,
what according to the appellant was legitimately due to her
under the scheme, she was given the pay scale of Rs.8000-
13500 admissible to those working as Assistant Executive
Engineers in the BRO.
5. Aggrieved by denial of the higher grade of Rs.10000-
15200 being enjoyed by similarly situated Hindi Officers
working in other Departments, the appellant approached the
High Court for redressal of her grievance, which writ petition
has been dismissed holding that the grant of higher pay
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scale of Rs.10000-15200 claimed by the appellant was likely
to create anomalies in the departmental hierarchy. The High
Court was also of the view that the appellant was not
entitled to the scale of pay admissible to senior officers of
any particular Ministry or Department as that was not the
intent and object of the ACP Scheme. She could not,
observed the High Court, be allowed to steal a march over
persons placed in analogous pay scales in her department.
6. Appearing for the appellant Mrs. Shally Bhasin
Maheshwari, strenuously argued that the High Court had
failed to correctly appreciate the points urged on behalf of
the appellant and the basis of her grievances. She drew our
attention to the scheme and the clarifications issued in
regard to the same, to buttress her argument that the
scheme was intended to give relief against continued
stagnation on account of the absence of promotional
avenues to the employees serving in different cadres. She
also placed reliance upon the orders granting financial up-
gradation to officers serving in other Departments and
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Ministries who are similarly situated and who possess similar
qualifications as the appellant. Denial of a similar benefit to
the appellant in the light of the said orders argued the
learned counsel, was unfair and unjustified.
7. Mr. Ashok Bhan, learned counsel appearing for the
respondents, on the other hand, contended that the post
held by the appellant was an isolated post to which the
financial up-gradation under the scheme was not applicable.
Alternatively, he contended that the High Court was justified
in declining the upgradation claimed by the appellant on the
analogy of similar upgradation granted to other officers
working in other departments as any such upgradation to
the appellant would result in an anomalous situation in as
much as the appellant would then draw a higher salary than
those serving in the Engineering Department of the BRO. He
further argued that the appellant was not entitled to the
benefit claimed by her as she had been granted the benefit
of previous service as an L.D.C. apart from two promotions
in that cadre.
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8. We have given our careful consideration to the
submissions made and perused the record. The order passed
by the High Court does not, in our opinion, satisfactorily deal
with the following among other questions that arose for
consideration in the writ petition filed by the appellant:
1. Was the appellant directly recruited against the post of
Hindi Officer? If so, could she be denied the benefit of
the Assured Career Progression Scheme on account of the
fact that she had, before her recruitment, held the post of
a Lower Division Clerk and had been given two
promotions or on account of the fact that she had been
granted the benefit of her past service.
2. In case the benefit of Assured Career Progression Scheme
could not be denied to the appellant for the reasons
indicated in (1) above, was the post held by the appellant
an isolated post within the meaning of the Assured Career
Progression Scheme?
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3. If the answer to (2) above be in affirmative whether the
appellant would be entitled to the benefit of the Assured
Career Progression Scheme. If so, to what effect?
4. Whether persons similarly situated as the appellant and
holding analogous posts in other Departments were
enjoying higher pay-scales. If so, whether the appellant
could claim financial upgradation under the Assured
Career Progression Scheme by reference to the said
higher pay-scales?
5. Whether any analogous grades were available in the
Border Road Organization, and in particular whether the
post of Assistant Executive Engineer in the said
Organization could be said to be analogous to the post
held by the appellant?
9. Answer to the above questions holds the key to the
grant or refusal of the relief claimed by the appellant in the
writ petition filed by her. Since, we do not have the
advantage of the opinion of the High Court on the above
questions we consider it unnecessary to examine or answer
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the same in the present appeal. The proper course, in our
opinion, is to remit the matter back to the High Court for
proper determination of the matters in controversy afresh.
10. In the result we allow this appeal, set aside the order
under challenge and remit the matter back to the High Court
for a fresh disposal in accordance with law keeping in view
the observations made above. The matter being fairly old,
we request the High Court to dispose of the same as early
as may be practicable. No costs.
…….……………….…….……J. (MARKANDEY KATJU)
.…………….………………….J. (T.S. THAKUR)
New Delhi April 8, 2010
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