IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 6429 OF 2002

Manjula Sircar & Ors. … Appellants

Vs.

Harendra Bahadur Singh & Ors.       … Respondents

[WITH CIVIL APPEAL NOS. 6432, 6433, 6435, 6436 and 6437 OF 2002]

J U D G M E N T  

P.P. NAOLEKAR, J.:

Heard the learned counsel for the parties.  

In the interview held for appointment to the posts of Civil Judge (Jr. Division) by the Uttar

Pradesh Public Service Commission in pursuance of the advertisement issued by the Public Service

Commission  under  U.P.  Nayayik  Sewa  Civil  Judge  (Junior  Division)  Examination,  1999  dated

1.8.1999, the candidates inclusive of the appellants and the contesting respondent were selected.  By

Government Order dated 26.2.1999, it was decided to provide reservation for women to the extent

of 20 per cent in the appointments, and in pursuance thereof giving effect to 20 per cent reservation

the appellant-women candidates were appointed.  There was a challenge by filing a writ petition in

the High Court of Judicature at Allahabad by a candidate selected but could not be appointed

because of the 20 per cent reservation given to the women candidates.  The Division Bench of the

High Court by its order dated 27.7.2001 has held that there could not be any reservation for women

in the instant selection as there has been no consultation at all with the High Court for providing

such reservation, and as a consequence thereof gave direction for rearranging the list  of finally

selected candidates in order of merit without giving benefit of 20 per cent reservation  for  women

to   the  women  candidates.   The net result of that direction would be that the appellant-women

candidates who were selected and appointed would not be selected.

During the pendency of proceedings before the High Court when the fact was brought to

the notice of the High Court that the women candidates have been issued appointment letters, the

Division Bench of the High Court directed that all the appointments made during the pendency of

the writ petition shall be subject to further orders of the Court.

Aggrieved by the order passed by the Division Bench of the Allahabad High Court, the

women candidates have preferred special leave petition and by order dated 12.9.2001 the operation

of the impugned order of the High Court was stayed and as a result thereof the appellant-women

candidates continued in service right from the date they were appointed on the post.

While granting leave on 27.9.2002, this Court found that there  were  a  number  of

vacancies for the post of Civil Judge

(Jr. Division) and, therefore, it was directed that pending hearing and disposal of these appeals the

respondent No. 1 and other similarly selected candidates who are 12 in all and who are eligible as

per the direction given by the High Court, be appointed to the post of Civil Judge (Jr. Division) if

they are otherwise qualified; and that their appointment would be subject to further directions and

the result of these appeals.   As a consequence of this order, the writ petitioner (the respondent

herein) along with others, total 12 in number, were also given appointment on the post.  Thus, the

appellants and the respondent all have been given appointment on the post in pursuance of the

selection made.       

If at this stage, the direction given by the High Court for revision and rearrangement of

the names of the women candidates without giving benefit of 20 per cent reservation is given effect

to, the services of the women candidates, who are in service for more than six years, will be required

to be terminated.   

In the facts and circumstances of the case, we feel that this is an appropriate case where

this Court should exercise its jurisdiction under Article 142 of the Constitution of India for doing

complete justice between the parties and thus upholding the order of the High Court holding that

the benefit  of  20 per cent  reservation for women is  not  available  to  the women candidates  for

appointment to the post in pursuance of the advertisement dated 1.8.1999, we set aside the direction

given by the High Court for revising and re-arranging the select list so far as women candidates are

concerned and to exclude them if they do not fall within the merit, and instead thereof we direct

that the appointments given to the appellant-women candidates shall not be disturbed and their

services shall not be terminated, but for the purposes of the seniority they shall be placed just below

the 12 selected men candidates, referred in the interim order dated 27.9.2002 passed by this Court,

according to the inter se merit between the appellant-women candidates.

Consequently, the order of the High Court is upheld with the aforesaid modification of

continuity of service of the women candidates and placing them just below the 12 selected men

candidates.  The appeals are, accordingly, disposed of.

There shall be no order as to costs.

         …………………………..J. (B.N. AGRAWAL)    

…………………………..J. (P.P. NAOLEKAR)

…………………………..J. (D.K. JAIN)    

  New Delhi;    September 13, 2007.