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PETITIONER: POST GRADUATE INSTITUTE OFMEDICAL EDUCATION & RESEARCH ETX.

       Vs.

RESPONDENT: K.L. NARASIMBAN & ANR. ETC.

DATE OF JUDGMENT:       02/05/1997

BENCH: G.B. PATTANAIK

ACT:

HEADNOTE:

JUDGMENT:                             WITH          CIVIL APPEAL NOS. 3175,3177 & 3176 of 1997    (Arising out of SLP(C) Nos. 17366/92, 420 and 3028/93.                             AND              WRIT PETITION (C) No. 781 OF 1995                       J U D G M E N T PATTANAIK. J.      I entirely  agree with  the conclusions  and directions contained in illuminating Judgement of Brother Ramaswamy. J. but i  would like  to put  may thoughts on one aspect of the matter which  had been  vehemently argued  by Mr.  Rao.  the learned senior  counsel for  the General Category candidates in  relation  to  filling  up  of  the  posts  of  Assistant Professor and  Professor in  the post  Graduate Institute at Chandigarh. According  to Mr. Rao the Government of India in the Ministry  of Home  Affairs have  decided since November, 1963 that  the reservation  order  in  favour  of  Scheduled Castes and  scheduled Tribes  will not  apply in the case of appointment to  the posts  for conducting  research. as  per Ministry of  Home Affairs  OM  No.  9/2/63-  SCF  (I)  dated 2.11.1963. By  yet another  OM dated  17.7.1964 the  earlier order dated  2.11.1963 was  clarified to the effect that for being exempted from the reservation orders under the earlier office Memorandum  the post in question must satisfy that it has been classified as ’scientific or technical" in terms of Cabinet Secretariat (Department of Cabinet Affairs) O.M. No. 65/11/CF-61(1)  9/2/63-SCF(1)   dated  28.12.1961.  Mr.  Rao contends that  in consonance with the aforesaid circulars of the Governments  of India  the Ministry of Health and Family welfare, New  Delhi Having  requested the  Director of  post Graduate  Institute   of  Medical  Education  and  Research. Chandigarh to  submit a  self contained proposal giving full details  of  the  post  category-wise  which  satisfies  the condition laid  down in  the  department  of  personnel  and Administrative  reforms  OM  No.  9/2/73-Estt.  (SCT)  dated 23.6.1975 regarding  exemption of  scientific and  Technical posts from  the purview  of reservation orders of Government of  India   for  Scheduled   Castes  and   scheduled  Tribes candidates and the said matter having been considered by the Board of the Institute in its meeting dated 10.3.90. it must

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be held  that the  posts of Assistant professor and above in the  Institute   have  been   classified  as  Scientific  or Technical posts  and  thereby  the  reservation  policy  for appointment to  those posts  could not  apply, this argument proceeds on  the assumption  that  the  posts  of  Assistant professor and  professor in  the post  Graduate Institute of Medical Education  and Research.  Chandigarh are  posts  for conducting  research   or  for  organising,  conducting  and directing research  in their  respective field of discipline and as such fall out of the purview of the reservation order in accordance  with the  office Memorandums  of Ministry  of personnel  dated   2.11.1963  and   17.7.1964.  The  Central Government gas  framed a  set of  Rules in exercise of power conferred by  section 31  of the  post Graduate Institute of Medical Education and Research. Chandigarh, Act. 1966 called the  post   Graduate  institute  of  Medical  Education  and Research. Chandigarh.  Rules 1967  therein after referred to as ’the  Rules’). Rule  32 prescribes  the qualification for appointment and sub-rule (2) of Rule 32 confers power on the Director to  fill up  the vacancies  in posts  and  services either by  direct recruitment  or  by  promotion  under  the institute. The said sub-rule also provides that the Director in filling  the vacancies  in posts  and services shall make such reservations  in  favour  of  candidates  belonging  to scheduled castes  and Scheduled Tribes as may be made by the Central Government from time to time in filling vacancies in posts and  services under  the Central  Government. Sub-rule (2) of rule 32 is extracted hereinbelow in extenso:      (2) The  Director shall, in filling      vacancies in  posts  and  services,      either by  direct recruitment or by      promotion,  under   the  Institute,      make such reservations in favour of      candidates   belonging    to    the      Scheduled  Castes   and   Scheduled      Tribes,  as  may  be  made  by  the      Central  Government  from  time  to      time in  filling vacancies in posts      and  services   under  the  Central      Government."      The aforesaid  provision casts  and obligation  on  the Director of the Institute to make reservations in filling up the vacancies  in posts in favour of candidates belonging to the scheduled castes and Scheduled Tribes in accordance with the reservations  made by  the Central Government in filling vacancies  in   posts  and   services  under   the   Central Government. The two office memorandum issued by the Ministry of Home  Affairs dated  2.11.1963  and  17.7.1964  no  doubt contemplate  that   the  reservation  orders  in  favour  of Scheduled Castes and scheduled Tribes will not apply in case of appointments  to the posts for conducting research or for organising,  conducting  and  directing  research  and  post classified as  ‘Scientific or Technical’ in terms of Cabinet Sectt. office Memorandum dated 28.12.1961 should be exempted from the  purview of  a orders  relating to  reservation for scheduled castes  and Scheduled Tribes. But until and unless the posts  are  classified  as  such  to  be  scientific  or technical. the  provisions of  sub-rule (2) of Rule 32 would continue to  apply and  the Director  is duty-bound  to make reservations  in  favour  of  candidates  belonging  to  the scheduled  Castes   and  scheduled  Tribes  in  filling  the vacancies in the posts and services.      It   was averred  in the counter-affidavit filed in the High Court  on behalf  of the Institute that various faculty posts such  as Additional Professor. Associate professor and

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Assistant  Professor   at  this   Institute  have  not  been classified as  Scientific and  Technical Posts in accordance with the  instructions of  the  Government  of  India  dated 23.6.1975. it  is only  for the  purpose of  classifying the post the  Ministry of  Health and  Family welfare vide their letter dated  28th September.  1989 requested  the  Director PGIMER to  submit a  self  contained  proposal  giving  full details  of   the  posts  category-wise  which  satisfy  the condition laid  down in  the  Department  of  personnel  and Administrative Reforms  OM No.  9/2/73-Estt. dated 23.6.1975 regarding exemption  of scientific  and technical posts from the purview  of reservation  orders of  Government of India. But he  so-called self  contained proposal has not been sent to the  Government of  India in  the Ministry  of Health and Family Welfare  and on  the other hand in the meeting of the Institute dated  10.31990 a  decision was  taken that before sending the  proposal to  the Government of India the matter needs to  be considered  by the  Academic committee  of  the Institute. In  this view  of the  matter. until  a  concrete proposal emanates  from the  Institute Identifying  the post and the  said proposal  is examined  by  the  Administrative Ministry of  Family and  Health Welfare  and a  decision  is taken thereon.  It is not possible to conclude that the post of Assistant  Professors are  outside  the  purview  of  the reservation orders.  No decision  of the  Ministry of health and Family  Welfare has  been produced before us classifying the post of assistant professor as scientific post meant for carrying out  the research  and as scientific post meant for carrying out the research and as such the reservation orders issued by the Government of India would continue to apply in filling up  of  the  vacancies  in  the  post  of  Assistant Professors  in   the  post  Graduate  institute  of  Medical education and  Research at  Chandigarh until  such posts are classified by  the Ministry  of health  in the Government of India, to be Scientific and Technical posts.