RAJESH KAGRA Vs STATE OF M.P..
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: SLP(C) No.-003009-003009 / 2009
Diary number: 2711 / 2009
Advocates: Vs
SHANKAR DIVATE
NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (C) No.3009 of 2009
RAJESH KAGRA & ORS. …. PETITIONERS VERSUS
STATE OF M.P. & ORS. …. RESPONDENTS [ALONG WITH THE RECORD OF SLP(C) NO. 25083/2009]
WITH
SPECIAL LEAVE PETITION (C) NOS. 3029-3031 OF 2009
SANJAY KHANDE & ORS. …. PETITIONERS VERSUS
STATE OF M.P. & ORS. …. RESPONDENTS
SPECIAL LEAVE PETITION (C) NO. 30579 OF 2009
R.L. BHARTIYA …. PETITIONER(S) VERSUS
STATE OF M.P. & ORS. …. RESPONDENTS
J U D G M E N T
CHANDRAMAULI KR. PRASAD, J.
1. Special Leave Petition(C) No. 3009 of 2009 has been
preferred against the order dated 31st July, 2008 passed in
Writ Appeal No. 383 of 2008. In Special Leave Petition (C) Nos.
3029-3031 of 2009, petitioners assail the order dated 31st
July, 2008 passed by the Madhya Pradesh High Court in Writ
Appeal No. 350 of 2008 and Writ Appeal No. 356 of 2008. Writ
Appeal Nos. 350, 356 and 383 of 2008 have been dismissed by
a common order dated 31st July, 2008 whereby the appeals
preferred by the petitioners against the order dated 25th
February, 2008 passed in Writ Petition No. 1295 of 2004 have
been dismissed on the ground that the petitioners have no
locus standi to prefer appeals and while doing so, it has been
observed that in case their rights in any manner are affected,
they have to agitate the same by filing separate writ petition.
By order dated 5th September, 2008, passed in MCC No. 689 of
2008, the review application preferred against the aforesaid
order has been dismissed.
2. Writ Appeal No. 276 of 2009 has been dismissed by order
dated 13th August, 2009, relying on the judgment passed by
the High Court in Writ Appeal No. 350 of 2008, which has
been assailed in Special Leave Petition (C) No. 25083 of 2009.
As the validity of the order passed in Writ Appeal No. 350 of
2008 is under consideration in Special Leave Petition (C) Nos.
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3029-3031 of 2009, this petition will have the same fate as
those Special Leave Petitions.
3. Another Special Leave Petition(C) No. 30579 of 2009 has
been preferred against an interim order dated 11th November,
2009 passed by the learned Single Judge in Writ Petition No.
5203 of 2009 whereby the High Court while issuing notice
declined to grant any interim relief.
4. For the purpose of disposal of these petitions, we have
adverted to the pleadings in Special Leave Petition(C) Nos.
3029-3031 of 2009. Respondent Nos. 3 to 5 herein filed the
writ petition; praying for correction of their position in the
gradation list of Assistant Engineers and after such correction
to promote them as Executive Engineers from the date their
juniors were promoted. These reliefs were sought for, inter
alia, on the ground that respondent nos. 3 to 7 of the writ
petition - respondent nos. 6 to 10 herein, were promoted from
Junior Engineers to Assistant Engineers in excess of their
quota and therefore they are juniors to them. Petitioners
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herein are down below them in gradation list and undisputedly
juniors to both of them. The learned Single Judge by order
dated 25th February, 2008 in Writ Petition No. 1295 of 2004
disposed of the writ petition with the following directions:
“(1) That the respondents are directed to re-fix the placement of the petitioners in the gradation list of Assistant Engineers showing the position as on 01.4.2001 after considering the observations made by this Court and calculating the fact that at the time of absorption of Junior Engineers as Assistant Engineers how many posts were sanctioned of Assistant Engineers and whether direct recruitees had a quota for promotion and if the department found that the Junior Engineers who were absorbed as Assistant Engineers they were in excess of the quota or their posts were not sanctioned by the department as Assistant Engineers, certainly they cannot be placed above the petitioners. In such circumstances, the placement of the petitioners be modified accordingly;
(2) after modification in the placement of the petitioners in the gradation list of 2001, the petitioners are entitled for consequential relief of promotion etc. that may also be given to the petitioners;
(3) the aforesaid exercise be completed within a period of three months from the date of receipt of a certified copy of this order.
(4) No order as to costs.”
5. The petitioners who were not party in the writ
petition and do not claim seniority over either the
petitioners or respondents of the writ petition having
entered into the service much later than both of them
challenged the aforesaid order of the learned Single Judge
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in Writ Appeals on various grounds including the ground
that after long lapse of time, the High Court ought not to
have directed for preparation of fresh gradation list. By the
impugned order, the appeals have been dismissed on the
ground that they have no locus standi to prefer appeals and
while doing so, observed that in case their rights are
affected, they may file separate writ petition. An application
for review of the aforesaid order was filed which has also
been dismissed by order dated 5th September, 2008 passed
in M.C.C. No. 689 of 2008.
6. We have heard learned Counsel for the parties
and perused the records.
7. It is contended on behalf of the petitioners that
the direction to grant consequential benefits has directly
affected the petitioners and therefore the High Court erred
in holding that the petitioners have no locus standi to file
the appeals. Respondents, however, contend that the High
Court has rightly held that the petitioners have no locus
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standi to file appeals and relegated them to the remedy of
fresh petition.
8. We do not find any substance in the submission
of the learned Counsel for the petitioners. As the petitioners
do not claim seniority over them, and the writ-petitioners
having admittedly senior to them, they were not necessary
party. Direction to grant consequential benefits is
dependent upon the placement of the writ petitioners in the
seniority list vis-a-vis the respondents of the writ petitions.
Petitioners herein do not claim seniority over either of them.
The plea of the petitioners that the respondents of the writ
petitions who have been held junior to the writ petitioners
have retired and the writ-petitioners still in service, hence
latter would not come in their way for further promotion
whereas the former would, is a fortuitous circumstance to
confer right on them to challenge the order of the learned
Single Judge. In our opinion, writ petitioners coming in
their way for further promotions could not be a ground to
hold that the petitioners have locus standi to challenge the
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order of the learned Single Judge deciding inter se seniority
between two groups of Assistant Engineers over whom,
petitioners do not claim any seniority. On the basis of the
seniority list, either the writ petitioners would have got the
promotional post or the respondents herein but in no case
the petitioners herein would have legitimately claimed those
posts.
9. We are of the opinion that the High Court did not
err in holding that petitioners have no locus standi to
challenge the order and relegating them to the remedy of
fresh petitions. In case petitioners seek to take recourse to
the remedy of fresh petitions all the contentions raised
herein shall remain open.
10. Special Leave Petition(C) No. 30579 of 2009 is against
the issuance of notice and declining to pass interim order,
hence, we are not inclined to interfere with the said order at
this stage.
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11. We dismiss all the petitions with the observations
aforesaid.
..………..……………………………….J. (HARJIT SINGH BEDI)
……………………………………………J. (CHANDRAMAULI KR. PRASAD)
New Delhi, September 17, 2010.
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