PRABHJOT SINGH MAND Vs BHAGWANT SINGH .
Case number: C.A. No.-006253-006253 / 2008
Diary number: 13163 / 2008
Advocates: LAWYER S KNIT & CO Vs
P. N. PURI
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PRABHJOT SINGH MAND & ORS. v.
BHAGWANT SINGH & ORS. (Civil Appeal No. 6253 of 2008)
JULY 29, 2009 [S.B. Sinha and Cyriac Joseph, JJ.]
2009 (12) SCR 143 The Judgment of the Court was delivered by
S.B. SINHA, J. 1. This appeal is directed against an interim order dated 25th March, 2008 passed by a learned single judge of
the Punjab & Haryana High Court whereby and whereunder while
issuing notice of motion, the reversion of the first respondent was
stayed.
2. The matter has a chequered career. The dispute involved in
the present appeals revolves round the seniority between the
direct recruits and the promotees. Indisputably, the conditions of
service of the employees hereto are governed by the Punjab Civil
Services (Executive Branch) Rules, 1976. It repealed and replaced
the Rules framed in the year 1930. By reason of 1930 Rules, 68%
slots were fixed in the roster for direct recruits. Rule 18 of 1976
Rules, however, provided for 50% of the slots to be filled by direct
recruits.
3. The State sent requisition to the Punjab Public Service
Commission for filling up the vacancies of 48 officers; 24 by direct
recruitment through examination and 24 by nominating officers
from the existing services to Punjab Civil Services (PCS).
Advertisements were issued by the State of Punjab for direct
recruitment to the PCS.
4. However, the said requisition was modified in the year 1982
whereby the number of officers to be selected was raised to 80
wherefor a revised advertisement was also issued. The Promotee
Officers were brought into the PCS in the year 1984. Appellants,
however, were appointed in the year 1986 by direct recruitment
with effect from 1985. Seniority list was finalized in 1993 in respect
of the officers appointed to PCS from 1976-1985 wherein the direct
recruits who joined in 1986 were not included. Seniority list in
respect of officers directly recruited and appointed in 1986 was
finalized in 1994 and they were placed below the last officer in the
seniority list of 1993.
5. Arvinder Singh Bains, the appellant no.3 herein, along with
one Dipinder Singh filed a writ petition (marked as Writ Petition No.
16516 of 1995) before the Punjab & Haryana High Court
questioning the correctness of the said 1994 seniority list. The said
writ petition was dismissed. An intra-court appeal preferred
thereagainst was also dismissed by an order dated 12.12.2000.
6. A Special Leave Petition was filed thereagainst before this
Court on which leave was granted by an order dated 3.9.2001 and
the appeal was numbered as Civil Appeal No. 6373 of 2001. An
interim order was passed to the effect that any action taken would
be subject to the outcome of the appeal.
7. An interlocutory application, however, was filed on or about
12.1.2006 marked as I.A. No. 2 of 2006 inter alia praying that no
promotion be made to the Indian Administrative Services (I.A.S.)
cadre from the cadre of P.C.S. which was dismissed by an order
dated 12.01.2006 with the following observations:
“In view of the fact that the order of this Court dated 3rd of
September 2001 granting leave unambiguously states that any
action taken will be subject to the outcome of the appeal, we
do not find that a case for modification thereof is made out.”
8. The said Civil Appeal was allowed by this Court by reason of
judgment and order dated 24.5.2006 [since reported in (2006) 6
SCC 673 (Arvinder Singh Bains vs. State of Punjab & Ors.)], inter
alia opining:
“37. The appellant is not seeking any antedated promotion.
The case of the appellant is that the inter se seniority of 80
officers (40 direct recruits + 40 promotees) should be fixed by
applying roster provided for in Rule 18 of the PCS (EB) Rules,
1976 by reading Rules 18 and 21 together.”
9. In arriving at the said finding, this Court took into
consideration Rules 7, 8, 18 and 21 of the 1976 Rules.
10. Rule 7 lays down that the appointment to the service shall
be made from amongst the accepted candidates whose names
have been duly entered in the prescribed Registers. Rule 8
provides for various Registers of accepted candidates, which are
in the following terms:
A-I: Tahsildars
A-II: Ministerial employees of the State Government (Classes
II and III)
A-III:ETOs/BODs/DDPOs
B: Direct recruits
C: Other government servants
Rules 18 and 21 of the 1976 Rules read thus:
“18. Appointment of accepted candidates to the service.—The
Government shall make appointments to the service in
pursuance of Rule 7 from amongst the candidates entered in
the various Registers in a slab of 100 vacancies as follows:
(i) the first vacancy and thereafter every alternative
vacancy shall be filled from amongst candidates borne on
Register ‘B’;
(ii) the 2nd, 8th, 14th, 20th, 26th, 32nd, 38th, 44th, 50th,
56th, 62nd, 68th, 74th, 80th, 86th, 92nd, 96th and 100th
vacancies shall be filled from amongst the candidates borne on
Register A-I;
(iii) the 4th, 10th, 16th, 22nd, 28th, 34th, 40th, 46th, 52nd,
58th, 64th, 70th, 76th, 82nd, 88th and 98th vacancies shall be
filled from amongst candidates borne on Register A-II;
(iv) the 12th, 30th, 42nd, 54th, 66th, 78th and 90th
vacancies shall be filled from amongst the Excise and Taxation
Officers accepted as candidates on Register A-III;
(v) the 18th, 36th, 60th and 84th vacancies shall be filled
from amongst the District Development and Panchayat
Officers or Block Development and Panchayat Officers
accepted as candidates on Register A-III; and
(vi) the 6th, 24th, 48th, 72nd and 94th vacancies shall be
filled from amongst the candidates on Register ‘C’:”
21. Seniority of the members of the service.—The seniority of
officers appointed to the service shall be determined in
accordance with the order of their appointment to the service;
provided that—
(a) if the order of appointment of any candidate is
cancelled under the provisions of Rule 20 and such candidate
is subsequently appointed to the service, the order of
appointment for the purpose of this rule shall be determined by
the date of such subsequent appointment;
(b) if any officer appointed to the service fails to qualify
himself for substantive permanent appointment within the
prescribed period of probation, the Government may determine
whether the date of his appointment for the purpose of this rule
shall be postponed by a period not exceeding the period by
which such officer’s substantive permanent appointment is
delayed beyond the prescribed period of probation;
(c) the persons appointed as a result of earlier selection
from a Register shall be senior to those appointed as a result
of subsequent selection from the same Register.”
11. It was held that appointment is made in terms of Rule 18
laying down that the first vacancy and thereafter every alternative
vacancy shall be filled from amongst the candidates borne on
Register ‘B’. In other words, the first officer has to be appointed
from Register ‘B’ only. The stand of the State that direct recruits
have preference over others was also noticed. In that view of the
matter, it was opined that such a procedure must be reflected in
the matter of seniority also.
12. This Court held that Rule 18 should be read with Rule 21
for the purpose of determining the seniority. It was held that as the
selection process for the promotees was shorter as compared to
direct recruits and as the promotees had enjoyed more perks by
way of pay etc., the direct recruits should not suffer any injustice in
the matter of seniority also especially when both the category of
employees were selected against the same requisition sent by the
Government to the Punjab Public Service Commission. On the
basis of the aforementioned findings, this Court directed:
“59. We have also referred to the decisions rendered by
this Court. This Court said rota and quota must necessarily be
reflected in the seniority list and any seniority list prepared in
violation of rota and quota is bound to be negated. The action
of the respondents in determining the seniority is clearly in total
disregard of rota-quota rule prescribed in Rule 18 of the 1976
Rules. The action is, therefore, clearly contrary to the law laid
down by this Court. Thus, we hold:
1. that the action of the State is contrary to the 1976
Rules;
2. the seniority under the 1976 Rules must be based on a
collective interpretation of Rule 18 and Rule 21 of the 1976
Rules;
3. the action of the authorities is negation of Rule 18 of
the 1976 Rules in determining the seniority by the impugned
order. Since the action is contrary to law laid down by this
Court, we have no hesitation in allowing the appeal and grant
the relief as prayed for by the appellant.”
13. Indisputably, review applications filed by some promotee
officers thereagainst was also dismissed by this Court on
17.8.2006.
14. Inter alia, on the premise that the State has failed and/or
neglected to the time frame for revising the seniority list, a
Contempt Petition marked as Contempt Petition (C) No. 214 of
2006 was filed on or about 15.10.2006. Thereafter, a tentative
seniority list was prepared on 15.12.2006. A final seniority list was
prepared on 4.4.2007 in terms whereof all the direct recruits
(appellants) were placed before the first respondent.
15. On or about 26.4.2007, the State Government forwarded a
proposal to the Union Public Service Commission (U.P.S.C.) to call
a meeting of the Review Selection Committee to review the select
lists prepared for promotion to I.A.S. from the P.C.S. for the years
1998-2006.
16. This Court by an order dated 20.8.2007 while dismissing
the contempt petition observed as under:
“Despite the dismissal of the contempt petition it is expected
that the Union Public Service Commission should hold the
meeting pursuant to the direction of this Court.”
17. On or about 12.10.2007, the State Government wrote to
the U.P.S.C. that it had been decided to review the select lists from
1992-1993 onwards for the purpose of appointment to the I.A.S.
cadre. A second round of litigation thereafter started as some
promotees including the first respondent filed writ petitions against
the final seniority list of 2007 raising almost similar grounds which
had been taken in the review petitions filed before this Court. An
interim order was passed in the said writ petitions on 15.10.2007
directing that the selection process would go on but the writ
petitioners therein would not be reverted till further orders.
Evidently, in view of such order of stay, the direct recruits could not
be promoted to IAS Cadre.
18. U.P.S.C. reviewed the select list from 1992 to 2006. It was
found by the Committee that six officers were eligible for promotion
under the new seniority list and made recommendations to the
same effect. Six officers who were promoted on the basis of the
incorrect seniority list, and subject to the final outcome of the
decision in Arvinder Singh Bains (supra), were required to be
reverted as either they had become over-aged or too junior.
Respondent No.1 was one of them. The respondent No.1,
however, filed an application marked as O.A. No. 185 of 2008
before the Central Administrative Tribunal at Chandigarh, inter alia,
praying for the following reliefs:
“1. Summon the records of the case and after perusal of the
same quash the selection made of Respondent No.4 to 9 to
the Indian Administrative Service by conducting review DPC
held on 25.2.2008 for the period 1992 to 2006, without
determining the vacancies, afresh as the applicant along with
others was promoted to the IAS from PCS on the basis of
seniority list determined in 1993 and the applicant and others
were appointed and are still holding the post of Indian
Administrative Service, with further direction to the officials
Respondent not to appoint the selected candidates from Sr.
No.4 to 9, as IAS against the posts against which the applicant
and others are working.
2. Direct the Respondents to grant the benefit of the Judgment
of Hon’ble Supreme Court of India in Arvinder Singh Bains’
case only to the applicant therein, if it is admissible to him, and
not to the private respondents who never challenged the
seniority of the applicant settled in 1993 and 1994.”
19. By an order dated 18.3.2008, the Central Administrative
Tribunal, Chandigarh while issuing notice directed that the
promotions made to the I.A.S. would be subject to the final
outcome of the said O.A.
20. The first respondent filed a writ petition against the said
order before the High Court. The High Court by reason of an Order
dated 25.3.2008 granted stay on the reversion of the first
respondent although no such prayer was made in the original
application. It is the said order which is being impugned herein.
21. Before, however, adverting to the propriety and/or legality
of the said order dated 25.3.2008, we may notice that on an
application filed by the State Government for vacation of stay
granted on 15.10.2007 in C.W.P.No. 6857 of 2007, the High Court,
by its order dated 3.4.2008, modified its interim order dated
15.10.2007 to the effect that the same would not affect the right of
six persons who have been found eligible to be promoted to the
I.A.S. and recommended by the U.P.S.C. on or about 25.2.2007.
However, no order of appointment has been issued to that effect.
22. Two direct recruits recommended for promotion to the
I.A.S. have also filed Special Leave Petition before this Court
against the said interim order dated 3.4.2008.
23. The stand of the Union of India in the matter appears to be
that the said order is an obstacle in the matter of implementation of
the judgment of this Court in Arvinder Singh Bains (supra) as the
order of reversion has been stayed.
24. We may also furthermore place on record that the
applications were filed in Writ Petition No. 4806-CAT of 2008 for
vacation of the interim order which appears to have been
withdrawn in view of the Special Leave Petition filed herein. We
have, however, heretobefore noticed that one Special Leave
Petition was dismissed by this Court with which we are not
concerned hereat.
25. The stand of the appellants as also the State of Punjab is
that the matter in regard to the interpretation of 1976 Rules as
regards seniority between direct recruits and promotees having
been finally determined by this Court in Arvinder Singh Bains
(supra) wherein the relevant Rules have been interpreted, the High
Court could not have granted an order of stay.
26. Mr. P.S. Patwalia, learned Senior Counsel appearing on
behalf of the respondent No.1, on the other hand, would contend
that the first respondent being not a party to the litigation and he
having been appointed in December 1984, the decision of this
Court in Arvinder Singh Bains (supra) would not be binding on him.
It was contended that as the relief has been granted only to the
appellant therein and keeping in view the fact that the seniority list
dated 19.3.1993 having not been challenged, the High Court could
have granted an order of stay.
22. This Court passed an order dated 22.10.2008 in the
present appeals, which reads thus:
“Leave is granted in all the SLPs.
The Union of India and the Union Public Service
Commission are parties before us. Although the Union of India
has filed counter affidavit, nobody has appeared on its behalf.
The Union Public Service Commission is represented by Ms.
Binu Tamta.
Heard the learned counsel for the parties quite at length.
As all these appeals are preferred against the interim
orders passed by the High Court of Punjab & Haryana at
Chandigarh, being orders dated 25.3.2008, 3.4.2008 and
10.4.2008 and having regard to the fact that a large number of
contentions have been raised before us, we are of the opinion
that the operative portion of the judgment may be pronounced
here and now. Detailed reasons therefor, however, would be
assigned later on.
‘(1) The appeals are allowed, modifying the impugned
orders of the High Court to the following extent:
(a) That portion of the impugned orders whereby and
whereunder the High Court has stayed the reversion of the writ
petitioners, who are respondents in these appeals, shall stand
vacated. However, they shall be adjusted against any of the 12
vacancies which are stated to be existing and in respect of
which steps are being taken to send requisition to the Union of
India for making appointment. The writ petitioners –
respondents will be entitled to continue against those
vacancies only till appointment against those vacancies
notified by the Union of India.
(b) The appellants before us must be appointed to the
cadre of IAS in terms of the seniority list dated 4th April, 2007.
(c) The above directions shall, however, be subject to the
ultimate result of the writ petitions which are pending before
the High Court
(2) We in exercise of our jurisdiction under Article 142 of the
Constitution of India, further direct the State of Punjab to send
the requisition for filling up all the above mentioned 12
vacancies in the cadre of IAS, to the Union of India and the
Union Public Service Commission, as expeditiously as
possible and preferably within a period of three weeks from
today. Both Union of India and Union Public Service
Commission are hereby directed to consider the requisition
sent by the State of Punjab in respect of the aforementioned
12 vacancies as expeditiously as possible and preferably
within a period of 16 weeks from the date of communication of
the requisition.
(3) We would request the High Court to consider the
desirability of disposing of the pending writ petitions as
expeditiously as possible, preferably within a period of three
weeks from today.”
28. The question as to whether the promotee officers who
have filed original applications before the Central Administrative
Tribunal would be entitled to obtain any relief awaits consideration.
At the outset, we may observe that the High court could not have
passed an interim order which had a serious civil consequence so
far as the appellants are concerned and that too without giving any
opportunity of hearing to them. If the contention raised before us
that the original applicants did not pray for stay of reversion is
correct, in our opinion, the High Court ought not to have passed
the impugned order. It is one thing to say that judgment delivered
by this Court in Arvinder Singh Bains (supra) is not a judgment in
rem but prima facie this Court has interpreted the Rules, which
would be a law declared in terms of Article 141 of the Constitution
of India. The High Court before arriving at a finding that the first
respondent would be entitled to be promoted to the cadre of Indian
Administrative Service, in our considered opinion, should have
bestowed serious consideration in regard to the implementation of
the said judgment and the effect thereof. It was for the said
purpose, the High Court should have assigned some reasons in
support of its order. We need not delve upon the said question in
great detail. But it is beyond any cavil of doubt that before passing
an interim order, the courts should not only consider prima facie
case, balance of convenience, and irreparable injury but also its
effect on public interest also. The public interest demands that the
process should be continued. The Rules have been interpreted by
this Court in Arvinder Singh Bains (supra), and review petition filed
thereagainst had been dismissed. In the said review application,
contentions have been raised which are similar to the ones raised
by the first respondent in his original application. Furthermore,
although this court dismissed the contempt application by an order
dated 20.8.2007 by making certain observations, the same should
have been given effect to. We are not unmindful of the fact that in
these matters not only the seniority list but also the selection
process has been under challenge. But, as noticed hereinbefore,
no interim relief qua reversion has been sought for.
29. This Court in M. Gurudas vs. Rasaranjan [(2006) 8 SCC
367] opined:
“21. While considering the question of granting an order of
injunction one way or the other, evidently, the court, apart from
finding out a prima facie case, would consider the question in
regard to the balance of convenience of the parties as also
irreparable injury which might be suffered by the plaintiffs if the
prayer for injunction is to be refused. The contention of the
plaintiffs must be bona fide. The question sought to be tried
must be a serious question and not only a mere triable issue.”
30. The Tribunal refused to pass an interim order but observed
that any action taken would be subject to ultimate result of the
original application. Thus, in a situation of this nature, the High
Court should have considered the question as to whether the
respondent No.1 had any prima facie case or is there any balance
of convenience in his favour. It is not a case where the dispute is
between the private parties. Appointment to the cadre of I.A.S. is a
matter of public interest. An interim order involving public interest
in public law cases must receive different considerations.
31. The effect of the interim order vis-à-vis the clarificatory
order passed by the High Court in the earlier writ application
resulted in a piquant situation in the sense that whereas the
appellants were entitled to be promoted to I.A.S., the Union of
India in their counter affidavit raised the questions of difficulties
contending that unless the posts fall vacant, no appointment
therein could be made. It may be true that when an employee is
reverted to a lower post, he would suffer civil consequences but
then it was necessary not only in public interest, but also to give
effect to the doctrine of comity and/or amity. The appellants were
entitled to be promoted as of right subject to the result of writ
petition. They could not be denied promotion by another interim
order passed in favour of the first respondent directing that they
could not be reverted as a result whereof the vacancy would not
occur.
32. {See Transmission Corpn. of A.P. Ltd. Vs. Lanco
Kondapalli Power (P) Ltd. [(2006) 1 SCC 540]}
33. This Court in India Household and Healthcare Ltd. vs. LG
Household and Healthcare Ltd [(2007) 5 SCC 510] noticed:
“17. This aspect of the matter has been considered in A
Treatise on the Law Governing Injunctions by Spelling and
Lewis wherein it is stated:
“Section 8. Conflict and loss of jurisdiction.—Where a
court having general jurisdiction and having acquired
jurisdiction of the subject-matter has issued an injunction, a
court of concurrent jurisdiction will usually refuse to interfere by
issuance of a second injunction. There is no established rule of
exclusion which would deprive a court of jurisdiction to issue
an injunction because of the issuance of an injunction between
the same parties appertaining to the same subject-matter, but
there is what may properly be termed a judicial comity on the
subject. And even where it is a case of one court having
refused to grant an injunction, while such refusal does not
exclude another coordinate court or Judge from jurisdiction, yet
the granting of the injunction by a second Judge may lead to
complications and retaliatory action….”
xxx xxx xxx
19. A court while exercising its judicial function would ordinarily
not pass an order which would make one of the parties to the
lis violate a lawful order passed by another court.”
The impugned interim order clearly violates the
aforementioned rule.
34. We, however, need not consider the question as to
whether the rosters are different or whether the State and/or the
Commission were correct in preparing the select lists. We may,
however, at this stage, only notice that this Court issued direction
to prepare a new seniority list. We need not also go into the
questions raised by the learned counsel appearing on behalf of the
respondents that the appellants were not entitled to any relief on
the ground of latches or delay on their part. We may, however,
observe that this Court in Arvinder Singh Bains (supra) did not
issue any direction and/or any specific indication that the said
decision would be confined to the petitioners therein only.
35. We were, however, informed at the bar that 12 vacancies
existed. Only in that view of the matter directions were issued to
consider the cases of the respondents for promotion to the cadre
of I.A.S. against any of those vacancies if they are found ultimately
eligible therefor. It is only with that in view, we had in exercise of
our jurisdiction under Article 142 of the Constitution of India
directed the Union of India to make requisition therefor. We may
furthermore observe that we have not gone into some other
questions which have been raised at the bar as no observation
made therein may prejudice one of the parties hereto.
36. The above are the reasons in support of our order dated
22.10.2008.