MOHD.AYUB Vs STATE OF U.P.TR.PRINCL.SEC..
Case number: C.A. No.-008200-008200 / 2009
Diary number: 2381 / 2009
Advocates: KAILASH CHAND Vs
GUNNAM VENKATESWARA RAO
MOHD. AYUB v.
STATE OF U.P. AND OTHERS (Civil Appeal No. 8200 of 2009)
NOVEMBER 20, 2009 [G.S. Singhvi and Asok Kumar Ganguly, JJ.]
[2009] 15 (Addl.) SCR 1095
The Judgment of the Court was delivered by
GANGULY, J.
Leave granted.
1. This appeal is directed against the judgment and order dated
09.09.2008 passed by the Division Bench of High Court of Allahabad,
Lucknow Bench, Lucknow in Special Appeal No. 513 (S/S) 2008 whereby the
learned Judges of the Division Bench were pleased to affirm the view taken
by the Learned Single Judge in judgment and order dated 18.08.2008 by
which the Writ Petition No. 5554 (S/S) of 2003 filed by the appellant was
dismissed.
2. The material facts of the case are that information was circulated by
the Commandant IInd battalion, PAC Sitapur, 4th Respondent, on 10.04.2003
to all the Branch Incharge/Commandant to make available the nominations of
the constable having certain qualifications for the post of Armourer (herein
after referred as said post). It was made clear that applications of the
interested candidates will be made available to the Head Office by
14.04.2003 and no application sent thereafter will be considered.
3. It was also mentioned therein that a medical certificate from the Chief
Medical Officer as per category A was required to be sent along with the
application and no application would be accepted without the medical
certificate.
4. The appellant submitted his application along with educational
qualification on 14.04.2003. The medical certificate admittedly was not
attached with this application dated 14.04.2003 but the medical certificate
was submitted on 15.04.2003. In his Writ Petition, the appellant stated that
there was a gazetted holiday on account of Ramnavami on 11th April, 12th
April was closed for second Saturday, Sunday was on 13th April and
Ambedkar Jayanti was on 14th April. As such from 11th April to 14th April
2003, the appellant could not get the medical certificate. He got the medical
certificate on 15.04.2003 and submitted the same on 15.04.2003 itself. The
appellant further stated that his name was not considered because he
submitted his application on 14.04.2003 along with the educational
certificates. However, even though he submitted his medical certificates on
the next available day i.e. 15.04.2003, even then his application was not
considered.
5. Aggrieved by this action of the respondent the appellant filed a writ
petition No.2657 (SS) of 2003 before the High Court. The Hon’ble High Court
vide its order dated 14.05.2003 directed the Respondent No.3-DIG, PAC
Barriely section to pass a speaking order on the representation filed by the
appellant. The substance of the said order is that since the appellant
submitted his application with the educational qualifications on 14.04.2003
but submitted the medical certificate on 15.04.2003, the same could not be
considered for the post of Armourer for non-production of medical certificate.
It was stated in the impugned order of Respondent No. 2 dated 02.07.2003,
the appellant is himself responsible for the delay in submission and as such
his application is liable to be dismissed.
6. Challenging the said order dated 02.07.2003, the appellant filed
another writ petition no. 5554 (S/S) of 2003. The said writ petition was also
rejected on the same grounds on which the representation of the appellant
was dismissed. The Appellate Bench of the High Court also took the same
view and dismissed the appeal by affirming the decision taken by the learned
Single Judge.
7. It appears that both the learned Single Judge and the Appellate Bench
of the High Court failed to take into consideration the provision of Section 10
of General Clauses Act and the principles of equity which are embodied in the
said provision.
8. The provisions of Section 10 of General Clauses Act are set out
below:-
“10. Computation of time. – (1) Where, by any Central Act or
regulation made after the commencement of this Act, any act or
proceeding is directed or allowed to be done or taken in any court or
office on a certain day or within a prescribed period, then, if the Court or
office is closed on that day or the last day of the prescribed period, the act
or proceeding shall be considered as done or taken in due time if it is
done or taken on the next day afterwards on which the Court or office is
open:
Provided that nothing in this Section shall apply to any act or
proceeding to which the Indian Limitation Act, 1877 (15 of 1877), applies.
(2) This section applies also to all Central Acts and Regulations made on
or after the fourteenth day of January, 1887.”
9. It is common ground that the last date of submitting the application
along with medical certificate was 14th of April, 2003, which was a gazetted
holiday on account of Ambedkar Jayanti. The application of the applicant
was incomplete only because it did not contain the medical certificate. The
explanation of the appellant is that in view of the 14th April being a holiday
and the previous days were also holidays, he could not obtain the medical
certificate and he obtained it on the very next day i.e. 15th April and
submitted it on that day itself.
10. In these circumstances, his application should have been considered
on merit in view of the principles laid down in Section 10 of General Clauses
Act.
11. Section 10 of the General Clauses Act has come up for consideration
in various cases before this Court and also different High Courts. In the case
of (H.H. Raja) Harinder Singh v. S. Karnail Singh and others, AIR 1957 SC
271, a four-Judge Bench of this Court explained the object of Section 10 very
lucidly. The learned Judges have held as under:-
“...Where, therefore, a period is prescribed for the performance of an
act in a Court or office, and that period expires on a holiday, then
according to the section the Act should be considered to have been done
within that period, if it is done on the next day on which the Court or office
is open. For that section to apply, therefore, all that is requisite is that
there should be a period prescribed and that period should expire on a
holiday.” (Page 273 of the report)
12. The decision in the case of Harinder Singh (supra) was rendered in
the context of an election dispute but the general principles explained therein
apply to all cases.
13. Even while construing the provisions of Section 167 of Criminal
Procedure Code, 1961, this Court accepted the same interpretation in respect
of Section 10 of the General Clauses Act. [See Ghaganti Satyanarayana and
others v. State of Andhra Pradesh, (1986) 3 SCC 141. (para 30 page 154 of
the report)].
14. The learned Judges in Chaganti (supra) accepted the interpretation of
Section 10 in the case of N. Sureya Reddy v. State of Orissa, 1985 Cri LJ 939
(Ori), and held that the principle enunciated in Section 10 of General Clauses
Act should be invoked on consideration of justice and expediency.
15. Rather recently in the case of Huda and another v. Dr. Babeswar
Kanhar and another, (2005) 1 SCC 191, this Court held that there is a general
principle that a party, prevented from doing an act for some reasons beyond
his control, can do so at the first subsequent opportunity. The learned
Judges further elaborated by saying that the underlying object of Section 10
is to enable a person to do what he should have done in a holiday, on the
next working day. The learned Judges held that the said principle is based
on doctrine that law does not compel the performance of an impossibility. In
saying so, the learned Judges relied on an old decision of Calcutta High
Court in the case of Hossein Ally v. Donzelle, ILR (1880) 5 Cal 906. This
Court is in respectful agreement with the aforesaid principles.
16. Therefore, this Court holds that the decisions of the learned Single
Judge and that of the Division Bench of the High Court, which have been
impugned before us are not based on sound principles. The order of the
Single Bench dated 18.8.2008 is quashed as also the order dated 02.07.2003
passed by the respondent No.3-DIG, PAC Barriely section. Accordingly, the
order of the Division Bench dated 9.9.2008 is also quashed.
17. The application filed by the appellant on the post of Constable Amorer
Course is valid and should be considered as valid and the respondents are
directed to take steps on the same in accordance with law and within a period
of six weeks from the date of service of this order upon them.
18. The appeal is thus allowed. There shall be no order as to costs.