RAMDAN CHARAN Vs RAJASTHAN HIGH COURT JODHPUR
Case number: C.A. No.-004305-004305 / 2009
Diary number: 18765 / 2008
Advocates: CHARU MATHUR Vs
SUNIL KUMAR JAIN
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4305 OF 2009 (@SPECIAL LEAVE PETITION (CIVIL)NO.21762 OF 2008)
Ramdan Charan Appellant(s)
VERSUS
Rajasthan High Court, Jodhpur Respondent(s)
O R D E R
Leave granted. Heard both sides.
2. The appellant was a Class-IV employee in the Jaipur District. He joined
the service in 1981. In 1982 it appears that there was a strike by the Lower Division
Clerks of the High Court and as there was dearth of sufficient number of L.D.C.s, the
appellant was promoted to the cadre of L.D.C. and was given an appointment as L.D.C.
but with a condition that if he does not pass the requisite test his service would be
terminated. The appellant could not pass the test which qualifies him as an L.D.C. and as
he has failed the test, the authorities terminated his service in the year 1995. The
appellant though challenged his termination, he was not successful.
3. Heard learned counsel for the appellant and learned counsel for the High
Court of Rajasthan.
4. Learned counsel for the appellant now contends that if he was not found
suitable for the post of L.D.C. as he had not passed the requisite test, the authorities
should not have treated him as out of service and he was entitled
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to continue as a Class-IV employee. This contention, it appears, to be fair. Learned
counsel for the High Court of Rajasthan contends that in the appointment order of L.D.C.
itself stated that in case he fails to pass the test, his services would be terminated but this
contention which has been accepted by the High Court does not appear to be correct
inasmuch as the person working in a lower cadre was promoted on condition on passing
the test and if he does not pass the test, he could be reverted to the lower cadre from
which he was promoted but he could not be terminated from his service altogether. The
respondent High Court is directed to reinstate the appellant as Class-IV employee within
a period of four weeks and we make it clear that the appellant will not be entitled to any
arrears of salary for the period he was out of service. The High Court would be at liberty
to post him at any of the place(s) as a class-IV employee.
Appeal is disposed of accordingly. No costs.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (P. SATHASIVAM)
.................J. (J.M. PANCHAL)
NEW DELHI; 13TH JULY, 2009