SHIBA SHANKAR MOHAPATRA Vs STATE OF ORISSA .
Case number: C.A. No.-007537-007541 / 2009
Diary number: 11420 / 2008
Advocates: Vs
MILIND KUMAR
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.7537-7541 OF 2009 (Arising out of SLP (C) Nos.13237-13241 of 2008
Shiba Shankar Mohapatra & Ors. … Appellants
Vs.
State of Orissa & Ors. … Respondents
J U D G M E N T
Dr. B.S. CHAUHAN, J.
1. Leave granted in all the matters.
2. These appeals have been preferred against the judgment and order
dated 7.2.2008 passed in writ petition nos.426, 1233, 2878, 3424 and 5637
of 2006 by the High Court of Orissa at Cuttack by which the High Court has
partly allowed all the writ petitions quashing certain directions issued by the
Orissa Administrative Tribunal (hereinafter called the ‘Tribunal’), however,
directed to reconsider the case of promotion of Sub-Inspectors (General)
(hereinafter called ‘SIs (g)’) to the post of Inspectors, in case it is found that
the SIs (g) had been placed below the Sub-Inspectors (Steno) (hereinafter
called SIs (St), they should be granted promotion from the date their
counterparts in the other wing had been promoted, in case, they fulfilled
minimum eligibility criteria for promotion at the time of consideration of
their respective juniors. Such an exercise was directed to be completed
within a period of six months. However, the writ petitions have been
allowed to the extent that the direction issued by the Tribunal to prepare the
gradation list of SIs (St) and SIs(g) in accordance with the dates of passing
out of the Sub-Inspector training course, has been quashed.
3. The facts and circumstances giving rise to these appeals are that most
of the officers appellants/respondents involved in all these five appeals, had
been appointed in 1972-73 onwards as SIs (g) and SIs (St). The eligibility
for appointment had been different for both the wings. An additional
qualification of stenography was required for the post of SI (St). After
selection, candidates who were appointed as SIs (St) were given direct
appointment and after five years, thereof, they were sent for training and
after successful completion of training, they could become SIs(g) and could
be considered for further promotion as Inspectors. So far as the SIs (g)
were concerned after their selection they were sent for training in Police
2
Training College and after completion thereof, they were appointed on
probation for 2 years. Most of the officers belonging to both groups had
been promoted as Inspectors, Deputy Superintendent of Police and
Superintendent of Police and by now retired after attaining the age of
superannuation. There are claims and counter-claims regarding issuance of
their inter-se seniority lists in 1979, and in the year 1992. However, it
remains undisputed that after considering the objections received by the
Department, a final inter-se seniority list was issued in 1997 and again in
1999. One SI (g) Parsuram Sahu, appointed in 1968 filed representation
before the State Govt. to fix his seniority over and above two officers
belonging to the group of SIs (St) and as no order was passed he
approached the Tribunal by filing OA No.316/2000 – Parsuram Sahu v.
Principal Secretary, Home Department, Govt. of Orissa & Ors. with a prayer
for direction to recast the gradation list published in June 1997 and to place
him over and above the respondent nos.4 and 5 therein. The said application
was allowed by the Tribunal vide judgment and order dated 27.4.2005
(Annexure-P/4) with a direction to consider the representation of Shri
Parsuram Sahu keeping in mind the letter issued by the Home Department
dated 3.2.1987 according to which, the seniority of the SIs (St) would be
determined after their entry into General wing after passing the Training
3
Course. The other O.A. No.23/2000 – Sudhir Chandra Ray v. State of
Orissa & Ors. was decided vide judgment and order dated 8.12.2005 placing
reliance upon the judgment in Parsuram Sahu’s case and similar direction
was issued. Same remained the fate of OA No.203/2001 – Sushanta Kumar
Biswal & Ors. v. State of Orissa & Ors. filed by officers appointed in 1993
as SIs (g) as the said Application was also disposed of by the Tribunal
relying upon its earlier judgments in Parsuram Sahu and Sudhir Chandra
Ray’s cases. Being aggrieved, Writ Petition No.624 of 2006 was filed by
SIs (St) in the High Court challenging the judgment and order in OA No.203
of 2001, and four other writ petitions against the judgment and order in OA
No.23 of 2000. All the said petitions have been disposed of by the High
Court by a common judgment and order impugned herein. Hence, these
appeals.
4. Shri P.P. Rao, Ld. Senior Counsel appearing for the appellants has
submitted that there could be no justification for the Tribunal/High Court to
place reliance upon the letters, one written by the Home Department dated
3.2.1987 and the other by Ministry of Law dated 14.2.1990 as the said letters
were merely an opinion of the Departments and could not be treated as being
Executive instructions. In fact, no executive instruction had ever been issued
4
taking into consideration the said letters. In absence of any statutory rules for
determining their inter-se seniority, the general principle of determination of
seniority i.e. to reckon the period from the initial appointment i.e.
continuous period/length of service should have been taken into
consideration. The long standing practice followed by the State Authorities
that SIs (St) would rank senior to SIs(g) could not be disturbed at such a
belated stage, as it had been given effect to all throughout this period. More
so, as the first part of the order passed by the Tribunal, namely, to prepare
the gradation list of SIs (St) and SIs(g) in accordance with the dates of
passing the course from the training college, has been set aside by the High
Court and has not been challenged by anybody, has attained finality and
therefore, the direction given against the present appellants regarding the
eligibility qua the seniority is liable to be quashed. The High Court erred in
not taking note of distinction between eligibility for promotion and seniority.
More so, the two Original Applications have been decided by the Tribunal
merely by placing reliance upon its earlier judgment in Parsuram Sahu
(supra) which could not have been entertained at such a belated stage.
Hence, the appeals deserve to be allowed.
5
5. On the contrary, Shri L.N. Rao, Ld. Senior Counsel appearing for the
SIs (St) has submitted that the High Court has issued direction only to give
effect to the statutory rules, particularly, Rule 650 of the Orissa Police
Manual Rules (hereinafter called ‘the Rules’) which provides that eligibility
of Sub-Inspectors for promotion to the rank of Inspectors have to be
determined as per Rule 650(a)(ii) which provides for minimum 10 years
continuous service after passing of the training course. SIs(St) are
appointed in terms of Rule 683 read with annexure 42 to the Rules. Nature
of job of SIs(St) is entirely different from the duties of SIs(g). The SIs(St)
basically perform Secretarial duties; SIs(St) are required to go through the
training course and then appointed on probation as SIs(g). Rules also
require confirmation as SIs(g). Thus, it cannot be termed as in
continuation of their previous appointment as SIs(St). Period of service
rendered as SI(s) can be treated only as a qualifying service and cannot be
counted for the purpose of seniority. Therefore, no fault can be found with
the impugned judgment. The appeals are liable to be dismissed.
6. Shri Radhey Shyam Jena, Ld. Counsel appearing for the State has
fairly conceded that the rules for determining the inter-se seniority have not
yet been framed. Earlier SIs(St) had been treated senior to SIs(g) for a long
6
period but after receiving the opinion from the Ministry of Law, such a
practice has been abandoned. What the Tribunal and the High Court have
taken into consideration were merely opinions of the Government
Departments and not the executive instructions. The cases require to be
decided in correct perspective.
7. We have considered the rival submissions canvassed on behalf of the
parties and perused the record. The basic judgment involved herein is, in the
case of Parsuram Sahu by the Tribunal and it may be pertinent to mention
here that the said judgment had not been challenged by any person either
before the High Court or before this Court and thus attained finality.
Therefore, it becomes necessary for this Court to examine the correctness of
that judgment and effect thereof, as the other judgments have been delivered
by the Tribunal merely by placing reliance upon it. The admitted facts
involved therein reveal that one Pursuram Sahu SI (g) joined the Police
Services in 1968. He was promoted to the rank of Inspector in 1986 and to
the rank of D.S.P. in 1998. In his O.A. before the Tribunal, he impleaded
only two private persons, namely, Shri Bijaya Brata Kundu and Shri Paresh
Ch. Mohanty who had been working as Superintendents of Police in the year
2000. The said private respondents had been appointed as SIs (St) on
7
25.1.1966 and 23.2.1966 respectively. The said respondents did not enter
appearance nor contested the case. Therefore, questions do arise as to
whether in absence of any statutory rule for determining their seniority as
SIs, the Tribunal could disturb the uninterrupted practice in the State to place
SI(St) above SI(g) while preparing their inter se seniority and whether the
application could be entertained by the Tribunal at such a belated stage,
particularly, when promotions of the respondents therein to the posts of
Inspector, D.S.P. or Superintendent of Police had never been challenged.
8. The question of application of the doctrine of contemporanea
expositio has been considered by this Court taking into account the factual
matrix of the case. In K.P. Varghese Vs. Income-tax Officer, Ernakulam
& Anr. AIR 1981 SC 1922, this Court applied the rule of contemporanea
expositio as the Court found it a well established rule of interpretation of a
statute by reference to the exposition it has received from contemporary
authority. However, the Court added the words of caution that such a rule
must give way where the language of the statute is plain and unambiguous.
8
Similarly, in Collector of Central Excise, Bombay-I & Anr. Vs.
M/s. Parle Export (P) Ltd., AIR 1989 SC 644, this Court observed that the
words used in the provision should be understood in the same way in which
they have been understood in ordinary parlance in the area in which the law
is in force or by the people who ordinarily deal with them. In Indian Metals
and Ferro Alloys Ltd., Cuttack Vs. The Collector of Central Excise,
Bhubaneshwar, AIR 1991 SC 1028, the Court has applied the same rule of
interpretation by holding that contemporanea expositio by the
administrative authority is a very useful and relevant guide to the
interpretation of the expression used in a statutory instrument.
9. In N. Suresh Nathan & Ors. Vs. Union of India & Ors, AIR 1992
SC 564; and M.B. Joshi & Ors. Vs. Satish Kumar Pandey & Ors. AIR
1993 SC 267, this Court observed that construction in consonance with long-
standing practice prevailing in the concerned department is to be preferred.
10. In Desh Bandhu Gupta & Co. & Ors Vs. Delhi Stock Exchange
Association Ltd. AIR 1979 SC 1049; and State of Tamil Nadu vs. Mohi
Traders, AIR 1989 SC 1167, this Court observed that the principle of
contemporanea expositio, i.e. interpreting a document by reference to the
9
exposition it has received from Competent Authority can be invoked though
the same will not always be decisive of the question of construction. The
administrative construction, i.e. the contemporaneous construction placed by
administrative or executive officers responsible for execution of the
Act/Rules etc. generally should be clearly wrong before it is over-turned.
Such a construction commonly referred to as practical construction although
not controlling, is nevertheless entitled to considerable weight and is highly
persuasive. However, it may be disregarded for cogent reasons.
11. The executive interpretation placed by those who are charged with
executing the statute, though not binding, is nevertheless entitled to
considerable weight as highly persuasive. However, the application of the
doctrine in respect of modern Statutes has been doubted by this Court (vide
M/s. Punjab Traders vs. State of Punjab and Ors. AIR 1990 SC 2300 and
M/s. Oswal Agro Mills Ltd. vs. Collector of Central Excise AIR 1993 SC
2288.
12. In view of the above, one may reach the conclusion that
administrative interpretation may provide the guidelines for interpreting the
Rule or executive instruction and may be accepted unless it is found in
1
violation of the Rules itself. The Court may not be bound to accept the
mistaken construction of the statutes by those who had been dealing with the
working of the Statute.
In instant Appeals, this fact has been mentioned at several places by
the present appellants but has not been considered either by the Tribunal or
by the High Court. Shri Jena, Ld. Counsel for the State has denied the facts
submitting that after receiving the opinion of the Law Ministry as well as of
the Home Ministry, the practice was changed. In absence of any finding of
fact recorded by either of the Courts below, it is not safe to give due
weightage to this doctrine in the facts and circumstances of the case.
13. More so, the judgment of the Tribunal treating opinion of the Law
Ministry and Home Department as statutory rules/Executive instructions is
not worth acceptance. In Sant Ram v. State of Rajasthan AIR 1967 SC
1910, a Constitution Bench of this Court has held that statutory rules cannot
be amended by Executive instructions but “if the rules are silent” on any
particular point, Government can fill up the gaps by issuing executive
instructions, in conformity with the existing rules. Similar view has been
reiterated in Union of India v. H.R. Patankar & Ors. AIR 1984 SC 1587.
1
However, mere opinion given by various departments of the Government
cannot be termed as Executive instructions.
14. One must not loose sight that seniority and eligibility for promotion
are two different concepts altogether. Explaining the difference between the
two, this Court in R. Prabha Devi & Ors. vs. Government of India &
Ors. AIR 1988 SC 902 held as under :-
“15. The rule-making authority is competent to frame rules laying down eligibility condition for promotion to a higher post. When such an eligibility condition has been laid down by service rules, it cannot be said that a direct recruit who is senior to the promotees is not required to comply with the eligibility condition and he is entitled to be considered for promotion to the higher post merely on the basis of his seniority……When qualifications for appointment to a post in a particular cadre are prescribed, the same have to be satisfied before a person can be considered for appointment. Seniority in a particular cadre does not entitle a public servant for promotion to a higher post unless he fulfils the eligibility condition prescribed by the relevant rules. A person must be eligible for promotion having regard to the qualifications prescribed for the post before he can be considered for promotion. Seniority will be relevant only amongst persons eligible. Seniority cannot be substituted for eligibility nor it can override it in the matter of promotion to the next higher post.
When certain length of service in a particular cadre can validly be prescribed and is so prescribed, unless a person possesses that qualification, he cannot be considered eligible for appointment. There is no law which lays down that a senior in service would automatically be eligible for promotion. Seniority by itself does not outweigh experience.”
1
15. Thus, in view of the above we are of the opinion that in absence of
any statutory rules, the executive instructions for fixing the inter se seniority
of two wings of the Sub-Inspectors could have been issued by the State
Government. Admittedly, no such executive instruction has ever been
issued. The letters issued by the Government Departments, being merely
opinion of the Departments could not be conferred status of the executive
instructions.
16. The question of entertaining the petition disputing the long standing
seniority filed at a belated stage is no more res integra. A Constitution
Bench of this Court, in Ramchandra Shanker Deodhar & Ors. v. State of
Maharashtra & Ors. AIR 1974 SC 259, considered the effect of delay in
challenging the promotion and seniority list and held that any claim for
seniority at a belated stage should be rejected inasmuch as it seeks to disturb
the vested rights of other persons regarding seniority, rank and promotion
which have accrued to them during the intervening period. A party should
approach the Court just after accrual of the cause of complaint. While
deciding the said case, this Court placed reliance upon its earlier judgments,
particularly in Tilokchand Motichand v. H.B. Munshi, AIR 1970 SC 898,
wherein it has been observed that the principle, on which the Court proceeds
1
in refusing relief to the petitioner on the ground of laches or delay, is that the
rights, which have accrued to others by reason of delay in filing the writ
petition should not be allowed to be disturbed unless there is a reasonable
explanation for delay. The Court further observed as under:-
“A party claiming fundamental rights must move the Court before others’ rights come out into existence. The action of the Courts cannot harm innocent parties if their rights emerge by reason of delay on the part of person moving the court.”
17. This Court also placed reliance upon its earlier judgment of the
Constitution Bench in R.N. Bose v. Union of India & Ors. AIR 1970 SC
470, wherein it has been observed as under:-
“It would be unjust to deprive the respondents of the rights which have accrued to them. Each person ought to be entitled to sit back and consider that his appointment and promotion effected a long time ago would not be defeated after the number of years.”
18. In R.S. Makashi v. I.M. Menon & Ors. AIR 1982 SC 101, this Court
considered all aspects of limitation, delay and laches in filing the writ
petition in respect of inter se seniority of the employees. The Court referred
to its earlier judgment in State of Madhya Pradesh & Anr. v. Bhailal Bhai
etc. etc., AIR 1964 SC 1006, wherein it has been observed that the
maximum period fixed by the Legislature as the time within which the relief
1
by a suit in a Civil Court must be brought, may ordinarily be taken to be a
reasonable standard by which delay in seeking the remedy under Article 226
of the Constitution can be measured. The Court observed as under:-
“We must administer justice in accordance with law and principle of equity, justice and good conscience. It would be unjust to deprive the respondents of the rights which have accrued to them. Each person ought to be entitled to sit back and consider that his appointment and promotion effected a long time ago would not be set-aside after the lapse of a number of years….. The petitioners have not furnished any valid explanation whatever for the inordinate delay on their part in approaching the Court with the challenge against the seniority principles laid down in the Government Resolution of 1968… We would accordingly hold that the challenge raised by the petitioners against the seniority principles laid down in the Government Resolution of March 2, 1968 ought to have been rejected by the High Court on the ground of delay and laches and the writ petition, in so far as it related to the prayer for quashing the said Government resolution, should have been dismissed.” (Emphasis added)
19. The issue of challenging the seniority list, which continued to be in
existence for a long time, was again considered by this Court in K.R.
Mudgal & Ors. v. R.P. Singh & Ors. AIR 1986 SC 2086. The Court held
as under:-
“A government servant who is appointed to any post ordinarily should at least after a period of 3-4 years of his appointment be allowed to attend to the duties attached to his post peacefully and without any sense of insecurity……… Satisfactory service conditions postulate that there shall be no sense of uncertainty amongst the Government servants created
1
by writ petitions filed after several years as in this case. It is essential that any one who feels aggrieved by the seniority assigned to him, should approach the Court as early as possible otherwise in addition to creation of sense of insecurity in the mind of Government servants, there shall also be administrative complication and difficulties…. In these circumstances we consider that the High Court was wrong in rejecting the preliminary objection raised on behalf of the respondents to the writ petition on the ground of laches.” (Emphasis added)
20. While deciding the case, this Court placed reliance upon its earlier
judgment in Malcom Lawrance Cecil D’Souza v. Union of India & Ors.
AIR 1975 SC 1269, wherein it had been observed as under:-
“Although security of service cannot be used as a shield against the administrative action for lapse of a public servant, by and large one of the essential requirement of contentment and efficiency in public service is a feeling of security. It is difficult no doubt to guarantee such security in all its varied aspects, it should at least be possible to ensure that matters like one’s position in a seniority list after having been settled for once should not be liable to be re-opened after lapse of many years in the instance of a party who has itself intervening party chosen to keep quiet. Raking up old matters like seniority after a long time is likely to resort in administrative complications and difficulties. It would, therefore, appear to be in the interest of smoothness and efficiency of service that such matters should be given a quietus after lapse of some time.” (Emphasis added)
1
21. In B.S. Bajwa v. State of Punjab & Ors. AIR 1999 SC 1510, this
Court while deciding the similar issue re-iterated the same view, observing
as under:-
“It is well settled that in service matters, the question of seniority should not be re-opened in such situations after the lapse of reasonable period because that results in disturbing the settled position which is not justifiable. There was inordinate delay in the present case for making such a grievance. This along was sufficient to decline interference under Article 226 and to reject the writ petition”. (Emphasis added)
22. In Dayaram Asanand v. State of Maharashtra & Ors. AIR 1984
SC 850, while re-iterating the similar view this Court held that in absence of
satisfactory explanation for inordinate delay of 8-9 years in questioning
under Article 226 of the Constitution, the validity of the seniority and
promotion assigned to other employee could not be entertained.
23. In P.S. Sadasivaswamy v. State of Tamil Nadu AIR 1975 SC 2271,
this Court considered the case where the petition was filed after lapse of 14
years challenging the promotion. However, this Court held that aggrieved
person must approach the Court expeditiously for relief and it is not
permissible to put forward stale claim. The Court observed as under :-
1
“A person aggrieved by an order promoting a junior over his head should approach the Court at least within 6 months or at the most a year of such promotion.”
24. The Court further observed that it was not that there was any period of
limitation for the Courts to exercise their powers under Article 226 nor was
it that there could never be a case where the Courts cannot interfere in a
matter after certain length of time. It would be a sound and wise exercise of
jurisdiction for the Courts to refuse to exercise their extra ordinary powers
under Article 226 in the case of persons who do not approach it
expeditiously for relief and who standby and allow things to happen and
then approach the Court to put forward stale claim and try to unsettle settled
matters.
25. A similar view has been re-iterated by this Court in Smt. Sudama
Devi vs. Commissioner & Ors. (1983) 2 SCC 1; State of U.P. vs. Raj
Bahadur Singh & Anr. (1998) 8 SCC 685; and Northern Indian Glass
Industries vs. Jaswant Singh & Ors. (2003) 1 SCC 335.
26. In Dinkar Anna Patil & Anr. vs. State of Maharashtra, AIR 1999
SC 152, this Court held that delay and laches in challenging the seniority is
1
always fatal, but in case the party satisfies the Court regarding delay, the
case may be considered.
27. In K.A. Abdul Majeed vs. State of Kerala & Ors. (2001) 6 SCC
292, this Court held that seniority assigned to any employee could not be
challenged after a lapse of seven years on the ground that his initial
appointment had been irregular, though even on merit it was found that
seniority of the petitioner therein had correctly been fixed.
28. It is settled law that fence-sitters cannot be allowed to raise the dispute
or challenge the validity of the order after its conclusion. No party can claim
the relief as a matter of right as one of the grounds for refusing relief is that
the person approaching the Court is guilty of delay and the laches. The
Court exercising public law jurisdiction does not encourage agitation of stale
claims where the right of third parties crystallises in the interregnum. (vide
Aflatoon & Ors. vs. Lt. Governor, Delhi & Ors. AIR 1974 SC 2077; State
of Mysore vs. V.K. Kangan & Ors., AIR 1975 SC 2190; Municipal
Council, Ahmednagar & Anr. vs Shah Hyder Beig & Ors., AIR 2000 SC
671; Inder Jit Gupta vs. Union of India & Ors. (2001) 6 SCC 637; Shiv
Dass vs. Union of India & Ors., AIR 2007 SC 1330; Regional Manager,
1
A.P.SRTC vs. N. Satyanarayana & Ors. (2008) 1 SCC 210; and City
and Industrial Development Corporation vs. Dosu Aardeshir
Bhiwandiwala & Ors. (2009) 1 SCC 168).
29. Thus, in view of the above, the settled legal proposition that emerges
is that once the seniority had been fixed and it remains in existence for a
reasonable period, any challenge to the same should not be entertained. In
K.R. Mudgal (supra), this Court has laid down, in crystal clear words that a
seniority list which remains in existence for 3 to 4 years unchallenged,
should not be disturbed. Thus, 3-4 years is a reasonable period for
challenging the seniority and in case someone agitates the issue of seniority
beyond this period, he has to explain the delay and laches in approaching the
adjudicatory forum, by furnishing satisfactory explanation.
30. The Tribunal ought to have dismissed the case of Parsuram Sahu
(supra) only on the ground of delay and the laches, as the applicant
approached the Tribunal at the verge of his retirement and after getting two
promotions while the other parties have got three promotions. In the said
case, the private respondents have not considered it proper to contest the
case because both of them were likely to superannuate just thereafter on
2
attaining the age of retirement. Undoubtedly, the said judgment and order
has not been challenged by anybody and it attained finality but that remained
the judgment in personem. More so, there is nothing on record to show as to
whether the said applicant Parsuram Sahu could ever get any relief from the
State Government. The O.A. filed by Shri Sudhir Chandra Ray, had similar
facts as in Pursuram Sahu’s case. While deciding the said application the
Tribunal itself had taken note of the facts that promotions had been made 8-9
years ago prior to issuance of the combined gradation list in 1999. It is
evident from the impugned judgment that Shri Sudhir Chandra Ray joined as
SI(g) on 4.1.1973. He was promoted to the rank of Inspector with effect
from 12.3.1991. We are of the considered opinion that the said application
ought to have been rejected by the Tribunal only on the ground of delay and
laches. The High Court has also not dealt with this issue, however, it goes
to the root of the cause. Such an inordinate delay cannot be ignored
particularly when the issue of delay has been pressed in service before this
Court.
31. The appellants have specifically pleaded that a seniority list was
issued in 1979. Subsequently, another seniority list was issued in 1992. A
tentative seniority list was circulated in 1996, and after considering the
2
objections by the State Authorities, a final seniority list was issued in June
1997. Again the seniority list was circulated in 1999. Though there had
been dispute regarding issuance of the said seniority lists, however, the High
Court in its judgment has taken note of the seniority list of 1979.
Circulation of gradation list in June 1997 cannot be disputed/doubted for the
simple reason that in Pursuram Sahu’s case only this gradation list was
under challenge. The applicants in OA No.203 of 2001 claimed to have
been appointed in 1993. Their names should have definitely been included
in the final gradation list circulated in June 1997. However, there is no
explanation by them as to how it could not be challenged before the Tribunal
and under what circumstances the gradation list issued in 1999 was
challenged in 2001. At the cost of repetition, it is stated that, if the seniority
list is to be challenged within 3-4 years of its issuance, we fail to understand
as to why even OA No.203/2001 could not be dismissed on the ground of
delay and laches, without entering into the merits of the case.
32. The issue before the High Court was regarding the principle of
seniority for preparation of a combined gradation list of SIs (St) and SIs(g).
However, the High Court failed to decide the said issue rather directed
preparation of a combined list in conformity with eligibility criterion.
2
33. The other original application filed in Sudhir Chandra Ray’s case was
liable to be dismissed only on the ground of delay and laches and we dismiss
the same. The High Court has set aside the direction issued by the Tribunal
directing the State Authorities to prepare the gradation list of SI(St) and
SI(g) in accordance with the dates of passing out of the Sub-Inspector
training course. This part of the order has not been challenged by anybody
and thus, this part of the order has attained finality, therefore, the said part of
the order does not require any interference in either of these appeals. So far
as the appeals arising out of writ petition nos.1233/06, 2878/06, 3424/06 and
5637/06 are concerned, stand allowed to that extent and the remaining part
of the direction contained in paragraph 9 of the judgment stand set aside.
34. So far as the appeal arising out of writ petition no.426/06 which has
arisen from the judgment and order of the Tribunal in OA No.203/2001 is
concerned, the relevant facts thereof, have not been taken into consideration
either by the Tribunal or by the High Court and the matter has been decided
making reference to the facts of other connected cases. Thus, in view of the
above, we set aside the judgment and order of the High Court in Writ
Petition No.426/06 only to the extent of the last part of the order, namely, “if
2
it is found that promotion of a Sub-Inspector was not considered before
consideration of Sub-Inspector placed below him in the seniority list, his
promotion shall be considered with effect from the date of promotion of his
junior in case he had fulfilled minimum eligibility criteria for promotion at
the time of consideration of his junior”. The first part of the order contained
in paragraph 9 as already explained hereinabove has attained finality, thus,
does not require any interference. The High Court is requested to decide the
case to that extent only taking into consideration the law as explained
hereinabove including the issue of delay and the facts involved in that case
expeditiously.
35. The appeals stand disposed of accordingly. No cost.
…………………………….J. (TARUN CHATTERJEE)
………………………… ……...J.
(Dr. B.S. CHAUHAN) New Delhi, November 12, 2009
2
2