CHALLA JAYA BHASKAR Vs THUNGATHURTHI SURENDER .
Bench: ALTAMAS KABIR,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-005579-005586 / 2001
Diary number: 9614 / 2001
Advocates: BINA MADHAVAN Vs
Y. RAJA GOPALA RAO
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5579-5586 OF 2001
CHALLA JAYA BHASKAR & ORS. … APPELLANTS
VS. THUNGATHURTHI SURENDER & ORS. … RESPONDENTS
WITH CIVIL APPEAL NOS.5588-5592, 5587 & 8498 OF 2001 AND WRIT PETITION (C)NO.566 OF 2003
J U D G M E N T
ALTAMAS KABIR, J.
1. This batch of Civil Appeals arises out of a
common judgment passed by the Andhra Pradesh High
Court in a batch of Writ Petitions allowing the
same and setting aside an order dated 10th March,
1998, passed by the Andhra Pradesh Administrative
Tribunal in O.A. No.3599 of 1995 and other
connected matters and consequently setting aside
G.O.Ms. No.325 dated 15th June, 1999. In that view
of the matter, these Civil Appeals have been taken
up for hearing together along with Writ Petition
(Civil) No.566 of 2003.
2. The question to be decided in all the writ
petitions was in regard to the procedure to be
adopted in determining the seniority of Civil
Assistant Surgeons in the Andhra Pradesh Medical &
Health Services.
3. In order to appreciate the aforesaid question,
it is necessary to set out the background in which
the said question arose.
2
4. The Appellants and the Respondents are members
of the Medical and Health Department in the State
of Andhra Pradesh. The Appellants herein were
promoted to the post of Associate Professors and
Professors by virtue of an order passed by the
Tribunal, which was approved by the High Court and
thereby attained finality. The present dispute
concerns the methodology which has been adopted by
the State Government for determining the seniority
of those who were functioning as Civil Assistant
Surgeons and, thereafter, opted for teaching and
were appointed as Assistant Professors, which was
the feeder post for further promotion to the post
of Associate Professors and Professors in the
Medical Services.
5. The Medical and Health Department in the State
of Andhra Pradesh is governed by Special Rules
3
framed under the proviso to Article 309 of the
Constitution, which, as indicated hereinabove, are
known as the A.P. Medical and Health Services
Rules, hereinafter referred to as “the Health
Services Rules”. Without going into details of
the said Rules, it will be sufficient for our
purpose to consider the impact of the said Rules
and Government Orders on the question of seniority
of Civil Assistant Surgeons in the State Health
Services.
6. As early as in 1976, the Government of Andhra
Pradesh felt the need for separation of the
teaching cadre in medical education. Accordingly,
G.O.M. No.1170 dated 16th December, 1976, was issued
separating the teaching cadre from the non-teaching
cadre and issuing executive instructions to
implement the same. This was also felt to be
necessary on account of the advice of the Medical
4
Council of India, which otherwise threatened to
de-recognize the medical certificates which had
been granted to the students. Accordingly, the
Special Rules were issued as mentioned hereinabove,
by G.O.M. No.43 dated 16th January, 1982.
7. Originally, there were no posts of Assistant
Professors and only the post of Civil Assistant
Surgeons (CAS) was used for teaching in the medical
colleges. Among them, those Civil Assistant
Surgeons who had acquired Post-Graduate
qualifications were given the task of teaching in
the teaching colleges. According to the Appellants
herein, there was no watertight compartment between
the teaching stream and non-teaching stream and
whoever either had or subsequently acquired the
Post-Graduate qualification was shifted to the
teaching stream from the non-teaching stream. As
this method was contrary to its Rules and
5
Regulations, the Medical Council of India
threatened to withdraw recognition to the medical
colleges and subsequently the Rules were amended
vide G.O.M. No.182 dated 29th March, 1988. By
virtue of such amendment, the said Rules were
divided into three parts, of which the first part
consists of only one Rule which provides that the
service was to be divided into three branches,
viz., Teaching cadre, Non-teaching cadre and
Laboratories. Part II of the Special Rules
prescribes separate rules for each of the three
branches and Part III contains general and common
provisions for all the three branches. One of the
more important aspects of the amendment was that
Rules 7 and 8 were deleted. Rule 7 provided for
special training as an Assistant Professor for the
purpose of promotion to higher post. Rule 8 dealt
with the preparation of half-yearly panels. While
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in the earlier Rules, the post of Assistant
Professor in each specialty was to be filled up
only by direct recruitment with persons having
requisite qualifications, there was no provision
for appointment by transfer from persons in the
non-teaching cadre. Under the new Rules, the
teaching and non-teaching cadres were separated.
The posts of the teaching cadre were separately
brought out in a new cadre strength designated as
Assistant Professors, whereas non-teaching posts
such as Civil Assistant Surgeons, Deputy Civil
Surgeons and Civil Surgeons were separately
categorized and the qualifications for these posts
were also different and distinct. What is of
significance is that no channel was provided for
interchangeability between these two cadres.
8. It is in this background that vacancies arose
to the posts of Associate Professors and
7
Professors. As the Department was not implementing
the Rules, various Original Applications were filed
before the Andhra Pradesh Administrative Tribunal,
which were disposed of on 28th April, 2003, with
directions to the Departments to strictly follow
the Rules issued under G.O.M. No.154 dated 4th May,
2002. However, there were certain deviations which
resulted in Civil Assistant Surgeons also being
made part of the teaching cadre, thereby making
such persons eligible to be promoted as Associate
Professors and, thereafter, to the post of
Professors. It is this issue which is at the
centre of controversy in all these matters and
which has given rise to various questions relating
to the main issue as to whether persons who had
joined earlier as CAS, with only M.B.B.S.
qualifications, and could not be appointed as
Assistant Professors since they did not have Post-
8
Graduate qualifications, and were subsequently
appointed as Assistant Professors after attaining
such qualifications, would be entitled to seniority
over others who had already been appointed as
Assistant Professors earlier. In other words, would
those CAS with only M.B.B.S. qualification be given
seniority over those appointed as Assistant
Professors from CAS, who already had Post-Graduate
qualification, but were appointed after those CAS
with only M.B.B.S. qualification?
9. It is the case of the Appellants that the
teaching cadre constitutes a separate category for
the purpose of appointment, seniority and
promotion. It consists of an administrative post in
Category I, such as Additional Director of Medical
and Health Services and non-administrative post in
Category II, such as Professors, Clinical and Non-
clinical. According to the Appellants, the feeder
9
category for the post of Professor is Deputy Civil
Surgeon, since re-designated as Associate
Professor, and in case Associate Professors were
not available, Assistant Professors belonging to
Category VII. The minimum qualification for
appointment to the cadre of Assistant Professor is
a Post-Graduate degree. The Appellants when they
were appointed as Assistant Professors already had
a Post-Graduate qualification and in view of the
existing practice, those Civil Assistant Surgeons,
who had Post-Graduate qualification were selected
and appointed as Assistant Professors. It is the
further case of the Appellants that they had all
been appointed as Assistant Professors on various
dates ranging between 1982 and 1995. It is during
this period only that some of the Civil Assistant
Surgeons, who did not have Post-Graduate
qualification, got admission in the Post-Graduate
10
classes and completed their Post-Graduate courses
during the years 1989 to 1995. The Appellants have
mentioned that many of these CAS were students of
the Appellants in the Post-Graduate degree course.
After acquiring the Post-Graduate degree, the said
Respondents became qualified and eligible to be
appointed as Assistant Professors. Accordingly,
they were appointed as Assistant Professors on
different dates between 1989 and 1995.
10. It is also the case of the Appellants that in
accordance with the Rules, after having completed
five years of teaching as an Assistant Professor, a
candidate who acquired the Post-Graduate
qualification after his appointment as CAS, would
become eligible for a further five years of
teaching experience in the next category of
Associate Professor, which would then make them
eligible for higher promotion to the post of
11
Professor. The Appellants have also tried to make
out a case that according to the Rules, Deputy
Civil Surgeons, presently re-designated as
Associate Professors, and Assistant Professors,
would have separate seniority in order of
specialty. Accordingly, it is only the seniority in
the category of Assistant Professors alone which is
relevant for the purpose of promotion to the post
of Professor.
11. In addition to the above, it has been contended
that the said issue is no longer res integra and
that it has been held by the Tribunal that in
computing seniority in the category of Civil
Assistant Surgeons, the period during which Civil
Assistant Surgeons did not have a Post-Graduate
degree, could not be taken into consideration for
promotion to the post of Professor, since Civil
Assistant Surgeons could not be appointed as
12
Assistant Professors till they acquired the Post-
Graduate qualification. Accordingly, not having
functioned as Assistant Professor or Associate
Professor after their appointment as CAS, the said
period, prior to their acquisition of Post-Graduate
qualification, could not be counted for the purpose
of promotion to the post of Professor.
12. According to the Appellants, the High Court
erred in counting the previous service of those
Civil Assistant Surgeons, who had acquired their
Post-Graduate degree subsequent to their entry into
service as Civil Assistant Surgeons. Since for the
purpose of promotion to the post of Associate
Professor or Professor, a post-Graduate
qualification was necessary, the period during
which they had functioned as Civil Assistant
Surgeons, without having obtained a Post-Graduate
degree, could not logically be taken into
13
consideration for computing seniority for elevation
to the post of Professor.
13. Another point which has been taken on behalf of
the Appellants is that without going before the
Central Administrative Tribunal, the Petitioners in
the Writ Petition could not have challenged the
Government Order by filing a Writ Petition directly
in the High Court. It has been canvassed that, in
any event, without any formal order having been
challenged, the proceedings before the Writ Court
were not maintainable.
14. In support of the first contention regarding
the counting of the period of service as Civil
Assistant Surgeons prior to having obtained the
Post-Graduate degree for computing seniority,
reliance was placed on a decision of this Court in
N. Suresh Nathan v. Union of India [(1992) Supp.
14
(1) SCC 584], wherein, in similar circumstances,
this Court held that diploma holder Junior
Engineers, who had obtained degrees while in
service, were not entitled to count their service
prior to obtaining the degree for computing the
period of three years for the purpose of promotion.
It was also laid down that in interpreting Service
Rules, a construction which is in keeping with long
standing practice prevailing in the concerned
Department is to be preferred. The same view was
taken by a three-Judge Bench of this Court in
Shailendra Dania v. S.P. Dubey [(2007) 5 SCC 535],
wherein it was reiterated that the reckoning of
three years’ experience required for promotion in
the quota of Graduate Engineers, would be from the
period when such degree was acquired irrespective
of the number of years of service rendered as a
diploma holder. The Appellants have, therefore,
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prayed for setting aside the said judgment and
order of the High Court on the ground that the same
had been delivered in contravention of the Medical
Service Rules.
15. Mr. H.S. Gururaja Rao, learned Senior Advocate,
who appeared for some of the respondents, submitted
that the entire procedure adopted for recruitment
to the post of Assistant Professors was contrary to
the 1982 Rules which were promulgated under G.O.Ms.
No.43 dated 16.1.1982. Mr. Rao urged that no
appointment had been made in the post of Assistant
Professors, but an option was given to Civil
Assistant Surgeons who had acquired Post-Graduate
qualification to go over to the teaching cadre on
an ad-hoc basis. The selected candidates were
chosen for the purpose of providing them with five
years’ teaching experience, but such selection was
not done according to the Rules which only provided
16
for direct recruitment. Mr. Rao submitted that
there were neither any Rules nor guidelines
providing for transfer from non-teaching to
teaching posts. Mr. Rao denied the case of the
Appellants that there was no watertight compartment
between Teaching and Non-Teaching disciplines and
that whoever acquired Post-Graduate qualifications
was deputed to the Teaching side from the Non-
Teaching side. Mr. Rao submitted that even under
the 1988 Rules appointment of Assistant Professors
was to be by way of direct recruitment.
16. Mr. Rao then contended that, in any event, as
had been held by this Court in State of Andhra
Pradesh Vs. Dr. N. Ramachandra Rao & Ors. [(1990) 3
SCC 590], in the medical world there are
specialities and specialities and it is generally
accepted that they are not of equal importance or
utility. But promotions are allowed in the
17
specialized disciplines and a junior with a
relatively less important speciality may be
fortunate enough to get faster seniority than his
senior in a different speciality. However, juniors
who get accelerated promotion on account of such
fortuitous circumstances should not be allowed to
steal a march over their seniors for appointment to
administrative posts.
17. Mr. Rao urged that “posting” and “appointment”
are two different concepts and often one is
mistaken for the other. Referring to the decision
of this Court in S.N. Dhingra & Ors. vs. Union of
India & Ors. [(2001) 3 SCC 125], Mr. Rao submitted
that in the said case this Court had, inter alia,
held that seniority would have to be counted on the
basis of continuous length of service from their
initial appointment. Mr. Rao submitted that those
candidates from amongst Civil Assistant Surgeons
18
who had acquired the Post Graduate qualifications
and had been permitted to opt for the Teaching
line, could claim seniority in the cadre of
Assistant Professor only from their entry into the
teaching stream, and their previous service as CAS
would not count in reckoning their service in the
post of Assistant Professor, for the purpose of
future promotion.
18. Mr. A.D.N. Rao, learned Advocate for the
Respondent Nos.14 to 17 in C.A.No.5589 of 2001,
denied the submissions made on behalf of the
Appellants that the transfers from the Non-Teaching
to the Teaching line were initiated by the method
of pick and choose adopted for selection of
candidates for appointment as Assistant Professors.
Learned counsel also urged that these points had
not even been urged before the Tribunal or the High
Court. Mr. A.D.N. Rao reiterated Mr. Gururaja
19
Rao’s submissions that a person posted for gaining
experience for several years, may not be entitled
to the benefit of the said period for counting his
seniority until he is actually appointed to the
cadre.
19. Mr. Anoop Chaudhari, learned Senior Advocate,
appearing for the State of Andhra Pradesh,
submitted that the decision to allow teachers from
the Non-Teaching line to cross over to the Teaching
line after they acquired Post-Graduate
qualification, was a matter of policy of the State
Government and the Court should not normally
interfere with such policy matters, unless some
grave injustice or mala fide intention was proved.
20. Mr. Chaudhari submitted that seniority list in
the teaching stream had been prepared on the basis
of appointment of the candidates as Assistant
20
Professors and the Respondents could not,
therefore, claim that their service as Civil
Surgeons be counted for seniority though they had
not acquired the Post-Graduate degree and were not,
therefore, entitled to be appointed against a
teaching post prior thereto. Mr. Chaudhari
submitted that the decision in Dr. N. Ramachandra
Rao’s case (supra) cited by Mr. Gururaja Rao had no
application to the facts of this case since it
dealt with the 1982 Rules and a person who did not
have the requisite qualification for being
transferred to the teaching cadre could not claim
the benefit of seniority over those who had already
been transferred to the teaching cadre since they
had the requisite qualifications. Mr. Chaudhari
urged that this was not a case of vertical
upgradation in the same category but a lateral
transfer from the non-teaching line to the teaching
21
line after the candidate in the non-teaching line
had acquired the requisite qualifications for such
transfer, as would be evident from Rule 14 of the
1988 Rules.
21. From the submissions made on behalf of
respective parties what emerges is that the Medical
Service under the Medical and Health Department in
the State of Andhra Pradesh is governed by the
Special Rules framed under the proviso to Article
309 of the Constitution and issued under G.O.Ms.
No.43 dated 16th January, 1982. Under the said
Rules, there was no post of Assistant Professor and
provision had been made only for appointment of
Civil Assistant Surgeons, both for teaching and
non-teaching purposes in the medical colleges. The
Medical Council of India threatened to withdraw
recognition to the medical colleges unless separate
provision was made to separate the teaching and the
22
non-teaching cadre by appointment of Assistant
Professors, which resulted in the amendment of the
Rules vide G.O.Ms. No.182 dated 29th March, 1988.
The said Rules provided for the division of the
medical services into teaching cadre, non-teaching
cadre and laboratories. Under the new Rules, the
teaching cadre was separately constituted into a
new cadre strength designated as Assistant
Professors, whereas non-teaching posts such as
Civil Assistant Surgeons, Deputy Civil Surgeons and
Civil Surgeons were separately categorized and the
qualifications for these posts were also different.
As vacancies arose in either of the cadres, several
applications were filed before the Andhra Pradesh
Administrative Tribunal, which were disposed of
with directions to the Department to strictly
follow the Rules issued under G.O.Ms. No.154 dated
4th May, 2002.
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22. In this state of facts, those Civil Assistant
Surgeons, who had acquired the Post-Graduate degree
and were subsequently included in the teaching
cadre, claimed that for reckoning seniority, their
past service as non-teaching staff should also be
taken into consideration. According to the
Respondents, the doctrine of eclipse would apply in
a case like this. According to the Respondents,
the date of reckoning of seniority in the teaching
and non-teaching posts which formerly formed one
cadre, the period during which candidates from the
non-teaching line did not have the Post-Graduate
qualifications, would be the period of eclipse and
upon acquisition of such qualification, the right
to seniority would stand revived and would get
precedence over those who may have already been
appointed as Assistant Professors since they had
the requisite qualification.
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23. We are unable to accept such a proposition on
behalf of the Respondents since although there was
no formal separation between teaching and non-
teaching staff, there was this existing distinction
that those belonging to the non-teaching line could
not be appointed in the teaching line till they had
acquired the Post-Graduate degree. This distinction
always remained till the 1988 Rules when teaching
and non-teaching posts were treated as different
cadres and the seniority in the teaching cadre was
calculated from the date of their appointment as
Assistant Professors. Even if the feeder post for
appointment of Assistant Professors was Civil
Assistant Surgeons at the initial stage, the said
situation stood altered with the amendment of the
Rules whereunder Assistant Professors could be
recruited only by way of direct recruitment. We do
not, therefore, agree with the submissions made on
25
behalf of the Respondents that such candidates, who
had obtained lateral transfer from the non-teaching
to the teaching line, would be entitled to carry
their period of service as non-teaching staff for
the purpose of computing their seniority in the
cadre of Assistant Professors, since the basic
qualification for being appointed as Assistant
Professors in the teaching line was a Post-Graduate
degree, which the Respondents acquired during the
course of their service as Civil Assistant Surgeons
and were thereafter transferred to the teaching
line. The view of the Tribunal to the contrary
cannot be supported having particular regard to the
view expressed by this Court in N. Suresh Nathan’s
case (supra) and in Shailendra Dania’s case
(supra), wherein the same view which we have taken,
was taken by this Court upon holding that those
diploma holder Junior Engineers who had obtained
26
degrees while in service were not entitled to count
their service prior to obtaining the degree for
computing the required period for the purpose of
promotion.
24. The other decisions cited by Mr. Gururaja Rao
in Dr. N. Ramachandra Rao’s case (supra), as stated
hereinbefore, would not have application to the
facts of this case since in the instant case it is
a case of lateral transfer from one discipline to
another where seniority would have to be reckoned
from the date of joining the teaching line. Even
the decision of this Court in S.N. Dhingra’s case
(supra), cited by Mr. H.S. Gururaja Rao, cannot be
of any application for the same reason.
25. The Appeals and the Writ Petition No.566 of
2003, must, therefore, succeed and are allowed.
The judgments and orders of the Andhra Pradesh
27
Administrative Tribunal dated 10th March, 1998 in
O.A. No.3599 of 1995 are, therefore, set aside
along with G.O.Ms. No.502 dated 13th September,
2003, and G.O.Ms. No.325 dated 15th June, 1999, is
restored together with all consequences arising
therefrom.
26. In the circumstances of the case, the parties
will bear their own costs.
…………………………………………………………J. (ALTAMAS KABIR)
…………………………………………………………J. (DR. MUKUNDAKAM SHARMA)
New Delhi Dated: 19.10.2010
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