A  

B  

c  

GUJARAT HOUSI"IG BOARD ENGINEERS  ASSOCIATION AND ANR.  

v.  STATE OF GUJARAT AND ORS.  

NOVEMBER 5, 1993  

[J.S. VERMA, N.P. SINGH AND S.P. BHARUCHA, JJ.]  

SelVice Law: Gujarat Housing BoardAct, 1961/Gujarat Housing Board  Services Classifications of and Recruitment Regulations, 1981 :  

Sections 74(c), 82/Regulation 3-Appointment to the post of Assistant  Housing Commissioner (Technical) on deputatio/t-[)irections issued by  State Government-Whether deputation could be resorted to without first  considering eligible, suitable Executive Engineers of Housing Boartl-State  Government's power to give directions not to extend to a matter contrary to  

D the Regulations.  

The first appellant, an Association of the Engineers of the Gujarat  Housing Board and the third appellant, the employees or the Housing  Board preferred a writ petition in the High Court challenging the direction  

E given to the Housing Board by the State Government to appoint to the post  or Assistant Housing Commissioner (Technical) an officer on deputation  from the Building and Communication Department or the State Govern·  ment. The High Court found that the decision was not unjust and arbitrary  or based on irrelevant or extreneous considerations and dismissed the writ  

petitions.  F  

In this appeal before this Court, the appellants contended that no  appointment on deputation could be made to the said post unless and until  it was found that no suitable eligibile candidate was available for appoint·  ment to the said post by promotion from among the eligible Executive  

G Engineers of the Honsing Board.  

On behalf of the respondents, it was contended that sub-clause (b)  of clause (1) of Regulation 3 of the Gujarat Housing Board Services  Classifications of and the Recruitment Regulations 1981 was resorted to  In this case, and that it was not necessary that the appolnment should be  

H so made only if no suitable eligible candidate was avilable for appointment  638

J  GUJARAT HOUSING BOARD v. STATE 639  

by promotion from among Executive Engineers of the Housing Board. A  

Allowing the appeal, this Court,  

HELD : 1. Clause (3) of Regulation 3 of the Gujarat Housing Board  

Services Classification of and Recuritment Regulations, 1981 does not set B  out an additional, fourth mode of filling in the post of Assistant Housing  Commissioner(Technical) but is only a provision which sets out bow and  when an Executive Engineer from the State Government's Building and  Communication Department can be appointed to the said post on deputa·  

tion. It provides that such an appointment can be made to the said post  on deputation only If a suitable eligible candidate Is not available for C  appointment by promotion from among the Executive Engineers or the  Housing Board. Regulation 3 must, therefore, be read as providing that  

the said post must be filled by promotion of eligible Executive Engineers.  of the Housing Board on the basis of senlorlty-cum·meriL It Is only if no  suitable candidate Is available for promotion to the said post from among D  the eligible Executive Engineers of the Housing Board that the appoint·  

ment by be made on deputation from among the Executive Engineers of  the State Government's Building and Communication DepartmenL Falling  this, the appointment can be made by direct selection from among can·  didates called for Interview. (643-E·H; 644·A) E  

2. Regulation 3 can be read In no other manner. To construe It  otherwise would mean that It provides no guidelines. [643·F]  

3. Admittedly, the suitability of eligible Executive Engineers of the F  Housing Board for appointment to the said post by promotion was not  considered before resort was directed to be bad to the provisions of sub- clause (b) of clause (1) of Regulation 3 for filling the said post by deputation  of an officer of the State Government's Building and Communication  Department. Therefore, the State Government was patently in error In  directing the Housing Board to fill the said post by deputation. [644·B·C] G  

4. It Is also not open to the State Government to give such directions  to the Housing Board under Section 82 of the Gujarat Housing Board Act,  1961 which are contrary to the Regulations made under the said Act with  Its previous sanction. (644-E) H

640 SUPREME COURT REPORTS (1993] SUPP. 3 S.C.R.  

A CIVIL APPELLATE JURISDICTION : Civil Appeal No. 6059 of  1993.  

From the Judgment and Order dated .17.11.92 of the Gujarat High  Court in S.C.A. No. 395 of 1990.  

B P.K. Manohar for the Appellants.  

c  

D.A. Dave, Nandini Gore, M. Karanjawala and S.C. Patel, for the  Respondents.  

The Judgment of the Court was delivered by  

BHARUCHA, J. : Special leave granted.  

Heard.  

This appeal requires a true and correct interpretation to be placed  D upon Regulation 3 of the Gujarat Housing Board Services Classifications  

of and Recruitment Regulations, 1981. The appeal arises thus : The first  appellant is an association of the Engineers of the Gujarat Housing Board  (the second respondent). The second and third appellants are employees  of the Housing Board. They filed a writ petition in the Gujarat High Court  

E challenging the direction given to the Housing Board by the State of  Gujarat (the first respondent) to appoint to the post of Assistant Housing  Commissioner (Technical) an officer on deputation from the Building and  Communication Department of the State Government. The writ petition  was dismissed. The High Court relied upon the fact that the decision to  appoint to the said post on officer of the rank of Superintending Engineer  

F from the Building and Communication Departmei.t of the State Govern- ment had been taken by the State Government for reasons stated in its  affidavit in reply and the said decision could not be said to be unjust or  arbitrary or based on irrelevant or extraneous considerations.  

The Gujarat Housing Board Services Classifications of and Recruit- G ment Regulations, 1981 are made under the provisions of Section 74(c) of  

the Gujaret Housing Board Act, 1961 (now called "the said Act") with the  previous sanction of the State Government. Regulation 3 in Part-V thereof  prescribes the qualifications, age, experience and procedure relating to  recruitment to the post of Assistant Housing Commissioner (Technical),  

H now called Superintendent Engineer. The relevant portion thereof reads

thu; :  

GUJARAT HOUSING BOARDv. STATE [BHARUCHA.J.] 641  

"The po;t may he filled in either :  

(I) (a) by promotion of employees working as Executive  Engineer in Board's Higher Services on the basis of seniority  

cum merits,  

OR  

(b) by calling Executive Engineer on deputation from State  Building and Communication Department.  

OR  

( c) by direct selection from amongst the candidates called for  interview;  

A  

B  

c  

(2) To be eligible for promotion, Executive Engineers {i) D  should have rendered atleast 4 years continuous service as  Executive Engineer;  

On promotion, the officers will be on trial for one year on expiry  of which he may be finally promoted or his trial may be extended  or he may be reverted to the post from which he was promoted E  as the case may be looking to his performance during the trial  period. On the expiry of the extended trial, period, his case will  be again reviewed and dealt in same manner.  

(3) If a suitable candidate is not available for appointment by  promotion from the Executive Engineers of the Board, a F  panel of names of Executive Engineers having at/east 4 years  standing experience from the State B and C Department may  be called for, with a proviso that no departmental inquiry  should be pending against them. One of the names will be  selected by the Board and the selected candidate will be G  appointed by the Board.  

( 4) To be eligible for appointment by direct selection a  candidate  

(i) should be not more than 45 years of age;  

•  

H

642  

A  

B  

SUPREME COURT REPORTS [1993] SUPP. 3 S.C.R.  

, (ii) should possess a bachelor's Degree in Engineering  of a recognised University or an equivalent  qualification recognised by Board and  

(iii) should have atleast 10 years practical experience of  

planning and building construction work in State  or Central Government or a local authority or a  Corporation owned or controlled by such Govern- ment or in renowned private firms of Engineers and  Contractors in a responsible post.  

C Officers in Board's Higher Service who are eligible for direct  selection as above, can also apply alongwith others.  

xxxx xxxx xxxx'  

The contention on behalf of the appellants is that no appointment on  D deputation can be made to the said post of an officer serving in the State  

Government's Building and Communication Department until and unless  it has been found that no suitable eligible candidate is available for ap- pointment to the said post by promotion from among the eligible Executive  Engineers of the Housing Board. On the other hand, it is contended on  behalf of the State Government that Regulation 3 provides three alternative  

E modes of appointment to the said post in clause (1) and clause (3) provides  yet another, fourth mode of appointment. The appointment in question was  directed to be made under the provisions of sub-clause (b) of clause (1)  and not under clause (3), so that the State Government and the Housing  Board were not in any manner constrained in making the appointment and  

F it was not required that the appointment should be so made only if no  suitable eligible candidate was available for appointment by promotion  from among the Executive Engineers of the Housing Board.  

Clause (1) of Regulation 3 provides that the post of Assistant Hous- ing Commissioner (Technical) may be filled in by promotion of employees  

G working as Executive Engineers in the Housing Board on the basis of  seniority-cum-merit; or by calling Executive Engineers on deputation from  the Building and Communication Department of the State Government; or  by direct selection from among candidates called for interview. Clause (2)  sets out who among the Executive Engineers of the Housing Board are  

H eligible for such promotion. Clause (3) states that if a suitable eligible  

•

GUJARATHOUSINGBOARDv. STATE [BHARUCHA,J.] 643  

candidate is not available for appointment by promotion from among the A  Executive Engineers of the Housing Board, a panel of names of Executive  Engineers having four years standing experience in the State Government's  Building and Communication Department may be called for and one name  out of the panel may be selected and appointed on deputation by the  Housing Board. Clause ( 4) sets out the eligibility requirements of can- B  didates for appointment by direct selection.  

It is, therefore, clear that clause {2) of Regulation 3 has application  to sub-clause (a) of clause {1); that is to say, clause (2) sets out the  eligibility criteria of employees working as Exec1':ive Engineers in the  Housing Board for appointment to the said post on the basis of seniority- C  cum-merit under sub-clause (a) of clause (1). Clause (3) sets out how and  when an Executive Engineer from the State Government's Building and  Communication Department can be appointed on deputation to the said  post under the provisions of sub-clause (b) of clause (1) Clause (4) sets  out the eligibility requirements for candidates to be appointed by direct D  selection under the provisions of sub-clause (c) of clause (1).  

We have no doubt, therefore, that clause (3) does not set out an  additional, fourth mode for filling in the said post but is only a provision  which sots out how and when an Executive Engineer from the State  Government's Building and Communication Department can be appointed E  to the said post on deputation. It provides that an appointment can be  made of an Executive Engineer from the State Government's Building and  Communication Department to the said post on deputation only if a  suitable eligible candidate is not available for appointment by promotion  from among the Executive Engineers of the Housing Board. F  

Regulation 3 can be read in no other manner. To construe it other- wise would mean that it provides no guidelines as to when the said post is  to be filled up from among the Executive Engineers of the Housing Board,  when by deputation from among the Executive Engineers of the Building G  and Communication Department- of the State Government and when by  direct selection. The interpretation that the court must place upon Regula- tion 3 must be such as avoids arbitrariness and the conferment of un- canalised power. Regulation 3 must, therefore, be read as providing that  the said post must be filled by promotion of eligible Executive Engineers  of the Housing Board on the basis of seniority-cum- merit. It is only if no H

644 SUPREME COURT REPORTS [1993] SUPP. 3 S.C.R.  

A suitable candidate is available for promotion to the said post from among  the eligible Executive Engineers of the Housing Board that the appoint- ment may be made on deputation from among the Executive Engineers of  the State Government's Building and Communication Department. Failing  this, the appointment can be made by direct selection from among can-

B dictates called for interview.  

It is an admitted position that the suitability of eligible Executive  Engineers of the Housing Board for appointment to the said post by  promotion was not considered before resort was directed to be had to the  provisions of sub-clause (b) of clause (1) for filling the said post by  

C deputation of an officer of the State Government's Building and Com- munication Department. In our view, therefore, the State Government was  patently in error in directing the Housing Board to fill the said post by  deputing an officer in the State Government's Building and Communica- tion Department.  

D Reference was made on behalf of the State Government to the  provisions of Selection 82 of the said Act and it was submitted that the  State Government was thereby empowered to give to the Housing Board  such directions as were in its opinion necessary or expedient for carrying  out the purposes of the said Act and the Housing Board was obliged to  

E comply with such directions. The short answer to the submission is that it  is not open to the State Government to give directions to the Housing  Board under Section 82 which are contrary to the provisions of Regulations  made under the provisions of the said Act with its previous sanction.  

The appeal is allowed. The judgment and order under appeal are set  F aside. The direction given to the Gujarat Housing Board by the Govern-

ment of Gujarat to fill the post of Assistant Housing Commissioner (Tech- nical) (now called Superintendent Engineer) by appointment on  deputation of a person in its service in the Building and Communication  Department is set aside. For the purposes of filling up the said post, the  

G Gujarat Housing Board shall proceed in the manner indicated above.  

There shall be no order as to costs.  

G.N. Appeal allowed.