UNION OF INDIA Vs PUSHPA RANI .
Bench: B.N. AGRAWAL,G.S. SINGHVI, , ,
Case number: C.A. No.-006934-006946 / 2005
Diary number: 12669 / 2005
Advocates: B. KRISHNA PRASAD Vs
PRATIBHA JAIN
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6934-6946 OF 2005
Union of India ……..Appellant
Versus
Pushpa Rani & Others ……….Respondents
WITH
C.A. NO.6932 OF 2005
Union of India ……… Appellant
Versus
N.D. Kakkar & Others .…….Respondents
WITH
C.A. NO.6919 OF 2005
All India SC/ST Railway Employees Assn. ……… Appellant
Versus
Union of India & Others .…….Respondents
WITH C.A. No.612 of 2006
Union of India ……… Appellant
Versus
Jarnail Singh & Others .,…….Respondents
WITH
C.A. No._______of 2008 (Arising out of S.L.P. (C) No.5045 OF 2007)
Union of India & Others ……… Petitioners
Versus
Rubi Mazumdar ..…….Respondent
J U D G M E N T
G.S. Singhvi, J.
1. Whether the policy of reservation of posts for Scheduled Castes/
Scheduled Tribes can be applied at the stage of giving effect to cadre
restructuring exercise undertaken pursuant to letter No.PC-III/2003/CRC/6
dated 9.10.2003 issued by the Railway Board is the question which arises
for determination in the above noted appeals filed against the orders of
Punjab & Haryana High Court which upheld the decision of Chandigarh
2
Bench of the Central Administrative Tribunal (hereinafter referred to as ‘the
Tribunal’) to quash para 14 of the said letter and the direction given for
making appointments de hors the policy of reservation. The special leave
petition filed by the Union of India against the order of Allahabad High
Court is being disposed of along with appeals because the issue arising
therein is similar.
2. For the sake of convenience, we have taken the facts from the record
of Civil Appeal Nos.6934-6946 of 2005. The same are:-
(i) Respondents Pushpa Rani and six others joined service as Clerks in
Ambala and Ferozepur Divisions of the Northern Railway. They
were promoted as Senior Clerks and then as Head Clerks. They filed
applications under Section 19 of the Administrative Tribunals Act,
1985 for quashing the instructions issued by the Railway Board vide
letter No.PC-III/2003/CRC/6 dated 9.10.2003 for giving effect to the
policy of reservation of posts for Scheduled Castes and Scheduled
Tribes at the stage of restructuring of Group C and D cadres. They
pleaded that the exercise of restructuring undertaken by the
government resulted in upgradation of the existing posts and in view
of the law laid down by the Supreme Court, the policy of reservation
3
cannot be applied while making appointment against the upgraded
posts.
(ii) In the counter filed on behalf of the administration, it was pleaded
that instructions issued by the Railway Board are in conformity with
the policy decision taken by the Government of India and the
applicants cannot object to the reservation of posts for Scheduled
Castes and Scheduled Tribes because restructuring of cadres resulted
in creation of additional posts which were required to be filled by
promotion.
(iii) The Chandigarh Bench of the Tribunal allowed the application filed
by Pushpa Rani and others along with 12 similar applications filed by
other employees of Ambala and Ferozepur Divisions of Northern
Railway, Rail Coach Factory, Kapurthala and Diesel-Loco
Modernization Works, Patiala and quashed para 14 of letter dated
October 9, 2003. The Tribunal declared that the policy of reservation
of posts for Scheduled Castes and Scheduled Tribes is not applicable
to the restructuring scheme including exchange formula and directed
the petitioners herein to consider the cases of the applicants
(respondents herein) and other eligible persons for placing them in
4
appropriate pay scales under the restructuring scheme keeping in
view their eligibility and suitability and give them consequential
benefits.
(iv) The Union of India through Divisional Personnel Officer, Northern
Railway, Ambala, challenged the order of the Tribunal in Civil Writ
Petition No.3182-CAT of 2003, which was dismissed by Division
Bench of the High Court of Punjab and Haryana along with a batch of
similar petitions. The High Court referred to the order passed by this
Court in Contempt Petition (Civil) No.304 of 1999 in Civil Appeal
No.1481 of 1996 and held that in view of the law laid down by the
Supreme Court, the direction given by the Tribunal to fill up the
upgraded posts without applying the principles of reservation cannot
be termed as erroneous.
3. Shri Amarendra Sharan, learned Additional Solicitor General,
referred to Annexures ‘A’ to ‘K’ appended to letter dated 9.10.2003 to show
that as a result of restructuring of Group C and D cadres, additional posts
became available in the higher grades and argued that the Railway Board
did not commit illegality by issuing direction for implementation of the
policy of reservation qua those posts and argued that the policy of
5
reservation was rightly made applicable in relation to the additional posts.
In support of this argument he strongly relied on the case of K. Manickaraj
vs. Union of India [1997 (4) SCC 342]. Shri Sharan emphasized that
restructuring of cadres undertaken for enhancing organizational efficiency
and functional, operational and administrative requirements cannot be
treated as a simple exercise for upgradation of existing posts and the
Tribunal did not have the jurisdiction to nullify the instructions issued by
the Railway Board or issue directions for making appointment by ignoring
the policy of reservation. He distinguished the orders passed in Union of
India vs. V.K. Sirothia [1999 SCC (L&S) 938] and All India Non-SC/ST
Employees’ Association (Railway) vs. V.K. Agarwal and Others [2001
(10) SCC 165] by pointing out that those were the cases of mass
upgradation of posts and not restructuring of cadres resulting in creation of
additional posts in different grades.
4. Shri K.S. Chauhan, counsel for All India SC/ST Railways
Association submitted that the directions given by the Tribunal are liable to
be set aside because its interpretation of the policy of restructuring is also
contrary to the law laid down by the Constitution Bench in R.K. Sabharwal
and Others vs. State of Punjab and Others [1995 (2) SCC 745]. He
6
pointed out that the respondents had not challenged the instructions issued
by the Railway Board for filling up the additional posts which were to
become available as a result of restructuring of Group C and D cadres by
selection and promotion and argued that in the absence of such challenge,
the Tribunal could not have quashed para 14 of letter dated 9.10.2003 and
ordained that appointments be made by ignoring the policy of reservation.
5. Dr. Rajiv Dhawan, Senior Advocate, appearing for some of the
respondents, argued that restructuring of Group C and D cadres is nothing
but an exercise for upgradation of the existing posts and the Tribunal did
not commit any illegality by striking down para 14 of letter dated 9.10.2003
vide which the policy of reservation was made applicable to the upgraded
posts. He further argued that if the policy of reservation is applied at the
stage of restructuring of Group C and D cadres then the same would amount
to giving double benefit to the members of Scheduled Castes and Scheduled
Tribes, who had already been given out-of turn promotions. Dr. Dhawan
relied on the larger Bench judgment of this Court in Indra Sawhney and
Others vs. Union of India and Others [1992 Supp. (3) SCC 217] and of
the Constitution Bench in M. Nagaraj and Others vs. Union of India and
Others [2006 (8) SCC 212] and argued that even if the upgraded posts are
7
required to be filled by promotion after following the process of selection,
the policy of reservation of posts for Scheduled Castes and Scheduled
Tribes cannot be applied qua such posts because no quantifiable data
showing backwardness of Scheduled Castes and Scheduled Tribes and
inadequacy of their representation was produced before the Tribunal. Dr.
Dhawan made specific reference to paragraphs 85, 86, 106, 117, 119 and
121 of the judgment in M. Nagaraj’s case and argued that the enabling
provision contained in Article 16(4-A) cannot be relied upon by the
appellants to justify implementation of the policy of reservation at the stage
of restructuring of Group C and D cadres because the members of
Scheduled Castes and Scheduled Tribes are adequately represented in those
cadres and efficiency of the administration will be adversely affected by
giving double benefit to them. He then argued that even if para 14 of letter
dated 9.10.2003 is held to be constitutionally valid, the policy of reservation
should be made applicable only qua posts which become available after
9.10.2003. Another argument of the learned senior counsel is that if
restructuring exercise is intended to remove stagnation and improve the
quality of services then implementation thereof cannot be made subject to
the policy of reservation. Shri Sushil Jain and Smt. Kiran Suri, Advocates,
adopted the arguments of Dr. Dhawan and submitted that view expressed by
8
different benches of the Tribunal that the policy of reservation cannot be
applied at the stage of making appointment against the upgraded posts
should not be disturbed because the same has been substantively approved
by this Court in V.K. Sirothia’s case and V.K. Agarwal’s case. In the
written submissions filed by him, Shri Sushil Jain has highlighted the
difference between the scheme of restructuring resulting in upgradation of
the posts and the policy of promotion and contended that the Tribunal
rightly annulled para 14 of letter dated 9.10.2003 on the ground that policy
of reservation cannot be applied against the upgraded posts. Another point
made by Shri Jain is that the definition of ‘cadre’ contained in para 4(b) of
Circular dated 21.8.1997 is ultra vires para 103 of the Code because the
effect of statutory rules framed by the Board cannot be nullified by an
administrative decision.
6. Learned counsel appearing for the respondent in SLP (C) No.5045 of
2007 supported the order passed by Allahabad Bench of the Tribunal and
argued that the direction given for considering the case of his client for
promotion as Personal Inspector Grade ‘A’ should not be upset because the
cadre comprises of only two posts out of which one was required to be filled
from the general category candidates.
9
7. We have considered the respective arguments/submissions and
examined the records. The Railway Establishment Code (hereinafter
referred to as “the Code”) was first published in September 1940. It was
revised from time to time. The 1985 edition of the Code was issued under
the authority of the President of India under proviso to Article 309 of the
Constitution of India. Paragraphs 103(7), 119, 120, 123 and 124 of the Code
which have bearing on the decision of these cases are as under:-
103(7) ‘Cadre’ means the strength of a service or a part of a
service sanctioned as a separate unit.
119. In the Railway Board and attached offices - The
number and character of Group C & D posts in the office of
the Railway Board and other offices, projects, organizations
immediately under its control shall be such as may be
determined by the Railway Board. The Director General,
Research, Designs and Standards Organisation or any other
authority to whom the powers may be specifically delegated by
the Railway Board may create temporary posts on the
conditions prescribed in their respective schedules of power.
120. On Railways, Production Units or other
Establishment – The number and character of Group C & D
posts may be determined by the General Managers or the
authority in whom such powers are delegated, provided that the
prior sanction of the Railway Ministry is necessary for the
introduction of a new category not already obtaining on a
Railway.
10
123. The Railway Board have full powers to make rules of
general application to Group C & Group D railway servants
under their control.
124. The General Managers of Indian Railways have full
powers to make rules with regard to Railway servants in Group
C & D under their control provided they are not inconsistent
with any made by the President or the Ministry of Railways.”
Para 103(i), (ii) and (iii) of the Railway Establishment Manual
(Volume I), which too is relevant for these cases reads as under:-
103. Definitions – For the purpose of these rules, unless there
be anything repugnant in the subject or context –
(i) A “Group” means a series of classes which form a
normal channel of promotion.
(ii) A “Class” comprises all appointments in the same
branch or department bearing the same
designation.
(iii) “Grades” are sub-divisions of a class, each bearing
a different scale of pay. An intermediate grade is
any grade in a class, higher than the lowest.”
11
8. Till 1997, the rosters framed for giving effect to the policy of
reservation were vacancy based. In R.K. Sabharwal’s case, this Court held
that the rosters must be operated with reference to the posts and not the
vacancies. Thereafter, the Government of India, Ministry of Railways
(Railway Board) issued revised instructions vide Circular R.B.E. No.113/97
and prescribed post based roster. These instructions were circulated vide
letter No.95-E(SCT)1/49/5(1) dated 21.8.1997, the relevant portions of
which are extracted below: -
Circular No.113/97
“Under the existing instructions, vacancy based rosters have
been prescribed in order to implement the Government’s Policy
relating to the reservation of jobs for the Scheduled Castes,
Scheduled Tribes and other Backward Classes (OBCs). The
application of reservation on the basis of these rosters was
called in the question before the courts. The Constitution
Bench of the Supreme Court in the case of R.K. Sabharwal vs.
State of Punjab as well as Union of India vs. J.C. Malik has
held that the reservation of jobs for Backward Classes
SC/ST/OBCs should apply to the posts and not to the
vacancies. The Court further held that the vacancy based
rosters can operate only till such time as the representation of
the persons belonging to the reserved categories, in a cadre,
reaches the prescribed percentage of reservation. Thereafter,
the rosters cannot operate and vacancies released by retirement,
12
resignation, promotion etc. of the persons belonging to the
general and the reserved categories are to be filled by the
appointment of the person from the respective category so that
the prescribed percentage of reservation is maintained.
The courts also held that persons belonging to reserved
categories, who are appointed on the basis of merit and not on
account of reservation are not be counted towards the quota
meant for reservation.
With a view to bring the policy of reservation in line with the
law laid down by the Supreme Court, it has been decided that
the existing 200 point and 100 point vacancy based rosters of
direct recruitment shall be replaced by post based rosters. All
the Zonal Railways, Production Units and Associated Officers
of the Railway Board should therefore, prepare the rosters for
Group C posts (where the minimum of scale of pay is Rs.1400
(RPS) and above) based on principles elaborated in the
Explanatory notes given in Annexure I and illustrated in the
Model Roster as given in Annexure II and Annexure III.
Similarly the concerned authorities may prepare rosters to
replace the existing 100 point rosters in respect to local
recruitment to Gr. C and Gr. D posts where the minimum of
scale of pay is less than 1400 (RPS) and normally attracting
candidates from a locality/region on the basis of the same
principles.
13
The principles for preparing the rosters elaborated upon in
Explanatory notes are briefly recapitulated below:- (a) The number of points in the roster shall be equal
to the number of posts in the cadre. In the case there is
any increase or decrease in the cadre strength in future,
the rosters shall be expanded or contracted
correspondingly. (b) Cadre, for the purpose of roster, shall mean a
particular grade and shall comprise the number of posts
to be filled by a particular mode of recruitment in terms
of the codal/manual provisions of Railway Board’s
instructions issued from time to time. Thus, in a cadre of
say 200 posts where the recruitment rules prescribed a
ratio of 50:50 for direct recruitment and promotion, 2
rosters one for direct recruitment and another for
promotion (where reservation in promotion applies) each
comprising 100 points shall be drawn up on the lines of
the respective model rosters. The cadre also means the
sanctioned temporary posts, work charged posts,
supernumerary posts, shadow posts in the grade.” [Emphasis added]
9. The relevant paragraphs of Railway Board’s Circular No.181/85
which was issued vide letter NO.PCIII/84/UPG/19 dated 25.6.1985 and was
considered in various cases read as under:-
Letter dated 25.6.1985
14
“1. Restructuring of certain Group ‘C’ & ‘D’ cadres have
been under consideration in consultation with the Staff Side in
the Committee of the Departmental Council of the JCM
(Railways) for sometime. The Ministry of Railways have
decided with the approval of the President to restructure certain
categories of Group ‘C’ & ‘D’ as detailed in the Annexure
enclosed.
2. While implementing these orders specific instructions
given in the footnote under the different categories should be
strictly and carefully adhered to.
3. For the purpose of restructuring the cadre strength as on
1.1.1984 will be taken into account and will include Rest Giver
and Leave Reserve posts.
5.1 The existing classification of the posts covered by these
restructuring orders, as “Selection” and “Non-Selection”, as the
case may be, remains unchanged. However, for the purpose of
implementation of these orders, if an individual Railway
servant becomes due for promotion to only one grade above the
grade of the post held by him, at present, on a regular basis, and
such higher grade post is classified as a “Selection” post, the
existing selection procedure will stand modified in such a case
to the extent that the selection will be based only on scrutiny of
service records without holding any written and/or viva-voce
15
test. Under this procedure, the categorization ‘Outstanding’
will not exist.
6.1 The existing rules and orders in regard to reservation for
SC/ST will continue to apply while filling up additional
vacancies in the higher grades arising as a result of
restructuring.
9. In all the categories covered by this letter even though
more posts, in higher scales of pay have been introduced as a
result of restructuring, the basic functions, duties and
responsibilities, attached to these posts at present will continue,
to which may be added such other duties and responsibilities as
considered appropriate.
10. The Board desire that restructuring and posting of staff
after due process of selection as provided for in these orders,
should be completed expeditiously.”
The percentage of upgraded posts is indicated in Annexure I
appended to letter dated 25.6.1985, which reads as under:-
ANNEXURE-I
Subject: Statement indicating restructuring of certain Group ‘C’ and ‘D’ cadres on Railways.
No.PCIII/84/UPG/19, dated 25.6. 1985
16
I Loco Running Staff
1. Passenger Driver ‘A’ (Rs.550-700)
All Passenger Train Drivers ‘A’ having a run of 250 kms. And above to be upgraded from Driver ‘A’ (Rs.550-700) to Driver ‘A’ Spl. (Rs.550-750)
All Leave Reserve for ‘A’ Spl. and ‘A’ Drivers to be kept in Grade only.
2. (i) Goods Driver Gr.‘B’ (Rs.425-640 – 40%)
(ii) Goods Driver Gr.‘C’ (Rs.330-560-60%) (10% of the Gr.‘C’ posts operated as Selection Grade posts in Rs.425-600)
Revised Goods Driver Gr.‘B’ Percentage Rs.425-640 60
Goods Driver Gr.‘C’ 40 Rs.330-560 Selection Grade Rs.425-600 to be discontinued
3. Shunters (Rs.290-400)
30% of Shunters to be upgraded as Shunting Drivers Rs.330-560
4. Fireman ‘A’/Disel Asstt./ Asstt. Elec. Loco Driver (Rs.290-350)
30% of posts to be given special pay @ Rs.15 p.m.
5. Fireman ‘B’ (Rs.260-350)
Leave reserve posts for Fireman ‘A’ hitherto kept in Fireman ‘B’ to be upgraded to Fireman ‘A’
6. Fireman ‘C’ (Rs.210-270)
30% of Fireman ‘C’ to be upgraded to scale Rs.260-350 (L)
(L) Note: 30% of Fireman ‘C’ scale Rs.210-270 who are upgraded to scale Rs.260-350 will remain designated as Fireman ‘C’ and utilized as far as possible on Mail, Express and Passenger Trains. The further avenue of promotion of Fireman ‘C’ in scale Rs.210-270 and Rs.260- 350 will remain unaltered.
17
7. Motormen on EMU Trains (Rs.550-700)
50% on Western Railway and 40% on Central, Northern, Eastern, Southern and S.E. Railways to be upgraded as Driver ‘A’ Spl. in scale Rs.550-750.
II. Traffic Running Staff
1. Passenger Guard ‘A’ (Rs.425-600)
(i) All Passenger Train Guards having a run of 250 kms. and above to be upgraded to Guard ‘A’ Spl. Rs.425-640.
(ii) Leave Reserve for ‘A’ Spl. and ‘A’ Guard to be kept in ‘A’ Grade only.
2. (i) Goods Guard Gr.‘B’ (Rs.330-560-40%)
(ii) Goods Guard Gr.‘C’ (Rs.330-530-60%)
Revised Goods Guard Gr.‘B’ Percentage Rs.330-560 60
Goods Guard Gr.‘C’ 40 Rs.330-530
III. Account Staff
Clerks Grade I to be aggregated with Selection Grade Clerks Grade I, Sub- Heads and Selection Grade Sub-Heads and placed in the following Percentages:-
Clerk Grade I (Rs.330-560)
55%
Sub-Heads (Rs.425-700)
45%
Note:
1. Posts of Selection Grade Clerks Grade I Rs.425-700 to be discontinued. 2. Selection Grade Sub-Heads will continue as per extant orders. 3. Sub-Heads to work as Clerical hands as required by the Administration
18
IV. Cash & Pay Office Staff
The cadre of Shroffs to be placed in the following Percentages:-
(a) Head-Shroff Senior Shroff Junior Shroff
Rs.425-640 20% Rs.330-560 40% Rs.260-400 40%
(b) Cashiers to be placed in the following Percentages:-
Rs.455-700 40% Rs.425-640 40% Rs.330-560 20%
(c) Upgradation effected to posts in Supervisory Cadre as under:- Scale (Rs.) Existing Revised 700-900 55 107 550-750 134 146 455-700 37 Nil Total 226 253 (+27 posts upgraded
from Head Shroff Scale Rs.425-640)
The detailed distribution of Supervisory Cadre Railway-wise is given in Annexure-II.)
V. Tool Checkers
1. CLW & DLW: The existing cadre of Tool Checkers in CLW & DLW will be restructured as under:-
Scale (Rs.) Revised Percentage 260-400 330-560 425-700 550-750
40% 30% 20% 10%
19
The CLW and DLW Administration should take action for introducing direct recruitment in the cadre of Tool Checkers on the standard pattern applicable to other Ministerial cadres and merge with the appropriate Ministerial cadre.
2. Eastern Railway: The Tool Checkers on Eastern Railway will also have the grades Rs.425-700 and Rs.550-750 and the same percentage structure as laid down for CLW and DLW in Item I above with the proviso that upgradation of posts to scale Rs.550-750 forming part of 10% of the cadre will be effected only after the existing staff promoted to scale Rs.425-700 in terms of these restructuring orders complete one year of service in that grade from the date of physical promotion. The Railway should take action to merge the cadre of Tool Checkers with the appropriate Ministerial cadre and introduce direct recruitment as per existing pattern applicable to the Ministerial cadre.
VI. Tracers (Rs.260-430)
The existing regular incumbents of the post of Tracers in all the four disciplines of the Engg. Departments viz. Civil Engg, Mechanical Engg., Signal & Telecommunication Engg. and Elec. Engg. Departments will be promoted in the following manner:-
20
(i)
(ii)
(iii)
(iv)
(v)
Those who possess the diploma in Draftsmanship from recognized institutions will be upgraded as Junior Draftsman scale Rs.330-560.
Those who do not possess the diploma in Draftsmanship but have completed 5 years of service as on 1.1.84 will be upgraded as Junior Draftsman in scale Rs.330-560.
The balance non-qualified Tracers will be progressively promoted by upgrading their posts as Junior Draftsman (Rs.330-560) as and when they complete 5 years of service or acquire the necessary qualification. The review will be done every six months commencing from 1.7.1986.
The vacancies which occur in the normal course in scale Rs.330-560 will continue to be filled as per existing pattern.
After the entire cadre of the Tracers has been fully accommodated in the higher grade post of Junior Draftsman in scale Rs.330-560, future vacancies in scale Rs.330-560 will be filled cent-per-cent by direct recruitment of diploma holders in Draftsmanship. Detailed instructions will follow.
Note:
The existing cadre of Tracers is to be frozen and actual requirements reviewed and determined with Board’s approval within six months. In this connection, reference is invited to Ministry of Railways letter No.E(NG) II- 85/RC-2/7 dated 27.2.1985. Once the cadre of the Junior Draftsman in scale Rs.330-560 is fixed finally, it will be taken into account for percentage distribution applicable to the drawing office staff vide item 6 of the Annexure to this Ministry’s letter No.PCIII/84/UPG/9, dated 16.11.1984 in the subsequent annual cadre reviews.
VII. Permanent Way Mates to Permanent Way Mistries
21
(i)
(ii)
(iii)
20% of posts of Permanent Way Mates in scale Rs.260-400 to be upgraded to Permanent Way Mistries in scale Rs.380-560.
50% of vacancies arising on or after 1.1.85 in scale Rs.380-560 should be filled by candidates who have passed 12th Standard with Maths and Science.
Direct recruitment of PWI Grade III in scale Rs.425-700 will be reduce from 75% to 66-2/3% for vacancies arising in that category after the date of restructuring as proposed in item VII(i) above. For promotion of directly recruited PW Mistries scale Rs.380-560 to PWI Grade III in scale Rs.425-700, a minimum of three years service as PW Mistries will be required including training period.
VIII Message Checkers (for Central Western & Eastern Railways only)
Message Checkers will be restructured as under:-
Grade (Rs.)
260-430 330-560 425-640 550-750 700-900 Total
Central Western Extg. Revd. Extg. Revd. cadre cadre cadre cadre
5 4 8 7 4 3 6 5 1 2 1 2 - 1 1 1 1 10 10 16 16
Eastern Extg. Revd. cadre cadre
4 3 3 3 2 2 - 1
9 9
10. The relevant paragraphs of policy contained in letter dated 9.10.2003
which is subject matter of this litigation, also read as under:-
“The Ministry of Railways have had under review cadres of
certain Group `C’ & `D’ staff in consultation with the staff side
with a view to strengthening and rationalizing the staffing
pattern on Railways. As a result of the review undertaken on
the basis of functional, operational and administrative
22
requirements, it has been decided with the approval of the
President that the Group `C’ & `D’ categories of staff as
indicated in the Annexures to this letter should be restructured
in accordance with the revised percentages indicated therein.
While implementing these orders the following detailed
instructions should be strictly and carefully adhered to:
xxx xxx xxx
1. Date of effect (hereinafter referred to as cut-off date):
This restructuring of cadres will be with reference to the
sanctioned cadre strength as on the date following the
date on which the cadres in the headquarter offices of
new Zonal Railways/New Divisions are closed. The
benefit of restructuring will be restricted to the persons
who are working in a particular cadre on the cut-off date.
3. Pay Fixation (Rule 1313 (FR 22) – RII). Staff selected
and posted against the additional higher grade posts as a
result of restructuring will have their pay fixed under
Rule 1313 (FR-22)(I)(a)(1)-RII on proforma basis w.e.f.
the cut-off date with the usual option for pay fixation as
per extant rules. Actual payment based on the pay so
fixed should be made from the date of taking over the
charge of the higher grade post arising out of these
restructuring orders. The benefit under this rule will,
however, no longer be available in the case of movement
from lower grade to higher grade in the non-functional
situations where there is no change in duties as in the
23
case of movement from Goods Guards to Sr. Goods
Guards and Goods Drivers to Sr. Goods Drivers etc. In
the case of such movement, the pay will be fixed under
Rule 1313 (FR 22) (I)(a)(2)-RII. However, the benefit of
fixation of pay under Rule 1313 (FR-22)(I)(a)(1) R-II
will now be admissible in the cases of functional
promotions such as promotion from Sr. Goods Guards to
Passenger Guards and Sr. Goods Drivers to Passenger
Drivers etc. though in identical scale of pay. 4. Existing classification and filling up of the vacancies.
The existing classification of the posts covered by these
orders as `selection’ and `non-selection’, as the case may
be, remains unchanged. Action should be taken to
position the employees on the basis of selection/non-
selection/suitability/Trade Test, as the case may be.
However, the instructions contained in Para 13.2 should
be followed in case of placement of Supervisors
(erstwhile Mistries) to grade Rs.5000-8000.
5. Extant instructions for D&A/Vigilance clearance will be
applicable for effecting promotions under these orders
with reference to the cut-off date.
6. Minimum years of service in each grade. While
implementing the restructuring orders, instructions
regarding minimum period of service for promotion
24
issued from time to time should be followed. In other
words, residency period prescribed for promotions to
various categories should not be relaxed.
7. Basic functions, duties and responsibilities. Since the
cadres as detailed in the annexures to this letter are being
restructured on functional, operational and
administrative considerations, the posts being placed in
higher scales of pay as a result of restructuring should
include the duties and responsibilities of greater
importance.
8. Adjustment of excess number of posts. If prior to issue of
these instructions the number of posts existing in any
grade in any particular cadre exceeds the number
admissible on the revised percentages, the excess be
allowed to continue to be phased out progressively with
the vacation of the posts by the existing incumbents.
11. Introduction of Direct recruitment (i)Ministerial Staff (excluding Accounts staff) (ii)Personnel Inspectors (iii) Depot Material Superintendents.
The implementation of restructuring scheme in the
categories of Ministerial staff, Personnel Inspectors and
Depot Material Superintendents is subject to the
introduction of direct recruitment in these categories.
After implementation of the restructuring in accordance
with the revised percentage distribution of posts
25
indicated in the annexures enclosed, the vacancies
arising in these categories on or after the cut-off date
should be filled through direct recruitment in the manner
indicated hereunder:-
11.1 An element of direct recruitment of graduates with not
less than 50% marks shall now be introduced at the level
of Office Superintendent Gr.II in the pay scale Rs.5500-
9000 in the Ministerial categories (Establishment &
other than Establishment but excluding Accounts) to the
extent of 20% of the posts. The remaining 80% of the
posts in grade Rs.5500-9000 shall continue to be filled
by promotion of staff from the lower grade Rs.5000-
8000 as per the procedure in force.
11.2 20% of the posts in grade Rs.6500-10500 in the category
of Personnel Inspectors shall be filled by direct
recruitment from amongst the candidates possessing
Bachelor degree with Postgraduate Diploma in Personnel
Management, labour laws, etc. as mentioned in Board’s
letter No.E(NG)I-2002/PM4/1 dated 12-07-2002. The
remaining 80% of the posts shall continue to be filled by
promotion of staff from the lower grade of Rs.5500-9000
as per the procedure in force.
11.3 20% of the posts in grade Rs.6500-10500 in the category
of Depot Material Superintendents should be filled by
direct recruitment from amongst the candidates
possessing qualification of degree in Engineering in any
discipline. The remaining 80% of the posts shall
26
continue to be filled by promotion of staff from the lower
grade of Rs.5500-9000 as per procedure in force.
12. Gatemen (Engg.) As a result of implementation of this
restructuring, more number of additional posts will be
available in the highest grade of this category.
Henceforth, therefore, the posts of Gatemen (Engg.)
should be operated in grade Rs.2750-4400. In order to
ensure the full availability of Gatemen (Engg.) and
rotation of the existing staff specially those who are
working, as such, for a long period, the Trackmen etc. at
the time of their promotion to grade Rs.2750-4400
should be posted as Gateman (Engg.) subject to their
fulfilling the requirement of prescribed medical standard
and literacy level etc. as per extant instructions.
13(a) Upgradation of the posts of Supervisor (erstwhile
Mistries) Subject to provisions of Para-13.2 below, all
the posts of Supervisors (erstwhile Mistries) in grade
Rs.4500-7000 + Rs.100 Special Allowance (excluding
Supervisors (P.Way) should enbloc be upgraded to the
posts of Junior Engineer Gr.II in the pay scale of
Rs.5000-8000 and merged with the respective cadre of
Technical Supervisors with its spread effect in higher
grades Rs.5500-9000, 6500-10500 & 7450-11500 as per
the revised percentage distribution of posts prescribed
for Technical Supervisors in these orders.
27
13(b) In case of Supervisor (P.Way), the posts being held by
the erstwhile PWMs supervising more than one gang
upto a maximum of 17.26% of the sanctioned cadre of
PWMs shall be upgraded to and merged with the posts of
Junior Engineer (P.Way) Gr.II in the pay scale of
Rs.5000-8000 with its spread effect in higher grades of
JE-I, SE & SSE in grades Rs.5500-9000, 6500-10500 &
7450-11500 respectively, as per the revised percentages
prescribed for Technical Supervisors in these orders.
13.1 The financial implications involved in the upgradation
covered by (a) & (b) above should be off set by
surrender of posts of Supervisors of equivalent money
value.
13.2 Procedure for fitment. The placement of the existing
incumbents will be regulated as per the procedure given
below:-
(a) The existing regular incumbents of the posts of
Supervisors (including Supervisors/P.Way to the extent
of upgradation of posts) will be placed in grade Rs.5000-
8000 without subjecting them to normal selection
procedure. Their suitability shall be adjudged by
following modified selection procedure according to
which the selection will be based on scrutiny of service
records and confidential reports only.
(b) The Supervisors (other than P.Way) who do not get
promoted to grade Rs.5000-8000 shall continue to hold
the post in the existing grade Rs.4500-7000 + Rs.100 SA
28
as personal to them. To this extent, the posts upgraded
to grade Rs.5000-8000 will be operated in the lower
grade Rs.4500-7000 + Rs.100 SA till the existing
incumbents vacate the same by way of promotion,
retirement etc. On vacation of the posts, the same shall
automatically be operated in grade Rs.5000-8000. 13.3 Specific provisions for Supervisor (P.Way) The
remaining posts of Supervisors (P.Way), erstwhile
PWMs which are not to be upgraded and shall continue
to be operated in the existing scale of pay, should be
redesignated as ‘Track Supervisor’.
13.4 While the existing incumbents of the post of Supervisor
(P.Way) redisignated as ‘Track Supervisor’ shall
continue to draw the scale of pay Rs.4500-7000 + Rs.100
SA as personal to them, the future incumbents to the post
of ‘Track Supervisor’ will be in the pay scale of
Rs.4500-7000 without the Special Allowance of
Rs.100/-.
13.5 The upgradation of posts of Supervisor (P.Way) as
indicated hereinabove should not result in creation of
posts of Trolleymen. In other words under no
circumstances, additional posts of Trolleyman would be
created.
14. Provisions of reservation. The existing instructions with
regard to reservation of SC/ST wherever applicable will
continue to apply.
29
15. Direct recruitment percentages: Direct
recruitment percentages will not be applicable to the
additional posts arising out of these restructuring orders
as on the cut-off date. The direct recruitment percentage
will apply for normal vacancies arising on or after the
date following the cut-off date. Also the direct
recruitment quota as on the date preceding the cut-off
date will be maintained.
16. Pin pointing of posts. The administration should take
steps to pin-point the additional posts arising out of this
restructuring as per administrative requirements.
18. Matching Savings. Entire scheme of restructuring is to
be a self-financing and expenditure neutral proposition.
Financial implications should be worked out taking into
account the mid points of the scales of pay of the
respective posts (mean of the minima and maxima of the
scale), existing number of posts and revised number of
posts in the grade on the basis of the revised percentage
of distribution of posts. After working out the financial
implications, the matching savings should be effected
from the category itself. Wherever it is not possible to
do so from the category itself, the matching savings
should be arranged from the department at the
divisional/zonal level. But before restructuring the cadre
30
as per the revised percentage distribution of posts,
matching savings will have to be ensured and if the
Department/Railways are not able to provide the
matching savings, the particular category/department
will not be restructured. While effecting surrender of
posts of equivalent financial value, the existing vacant
posts available in the categories on the cut-off date
should be considered for the purpose of off-setting the
cost of restructuring/financial effects of restructuring.
Board desire that the General Managers should ensure
that the restructuring is implemented expeditiously with
matching savings without any exception and difficulty.
There would be no restructuring without matching
savings by surrender of posts.”
19. Re-organization of Zonal Railways/Divisions: Due to
re-organization of Zonal Railways/Divisions cadres are
in a fluid situation. It may, therefore, take some time for
the cadres in the headquarter offices of New Zones and
Divisions to stabilize. In the circumstances, new Zonal
Railways are required to ensure that the staff transferred
to headquarter offices of new Zonal Railways/new
Divisions are not extended the double benefit of
restructuring. In case an employee has been given the
benefit of restructuring on the old (parent) railway in
terms of these orders, he will not be allowed the benefit
of restructuring again on the headquarter offices of new
31
Zonal Railways/new Divisions. In other words, no
railway servant will be considered for double promotion
as a result of this restructuring.”
The existing and revised percentage of posts in different cadres are
indicated in Annexures ‘A’ to ‘K’ appended to letter dated 9.10.2003. For
the sake of reference Annexure ‘A’(i) appended to that letter is reproduced
below:-
ANNEXURE ‘A’(i)
STATEMENT REGARDING RESTRUCTURING OF GROUP
‘ C’ & ‘D’ STAFF OF TRANSPORTATION TRAFFIC DEPARTMENT
Annexure to Board’s letter No.PC III/2003/CRC/6 dated 9-10-2003
CATEGORY GRADE
(Rs.)
EXISTING %AGE
REVISED %AGE
Station Masters/Assistant Station Masters*
7450-11500 6500-10500 5500-9000 5000-8000 4500-7000
6.5 22 30 33 8.5
Train Clerks 5500-9000 5000-8000 4000-6000 3050-4590
20 30 25 25
30 36 17 17
Traffic Controllers 7450-11500 6500-10500 5500-9000
30 55 15
37 48 15
Shunting Masters/ Jamadars
5000-8000 4000-6000
25 75
50 50
32
Pointsmen/Levermen/ Shuntmen
3050-4590 2650-4000
75 25
83 17
Cabinmen 4000-6000 3050-4590
25 75
50 50
Foot Note: The revised percentage distribution of posts will be made applicable in the unified cadre as per the provisions contained in Para-10.1 of the covering letter.
11. The nature and scope of the Railway Board’s power to make rules
was considered by the Constitution Bench of this Court in B.S. Vadera vs.
Union of India and Others [1968 (3) SCR 575]. The facts of that case
were that the petitioners, who joined service as Lower Division Clerks, were
first promoted as Upper Division Clerks and then as Assistants (on ad-hoc
basis). In June 1967, they were reverted to the posts of Upper Division
Clerks. It was argued on their behalf that the Railway Board does not have
the power to frame the Scheme or amend the same with retrospective effect.
This Court referred to the provisions of the Indian Railway Board Act,
1905, Article 309 of the Constitution and Rules 157 and 158 of the Code
(these rules are pari material to paras 123 and 124 of 1985 edition of the
Code) and held that the Railway Board’s Secretariat Clerical Service (Re-
organisation) Scheme was statutory in character and that the Railway Board
could amend the same with retrospective effect. Paras 21 to 25 of the
judgment which contain its ratio are extracted below:-
33
“21. There is no controversy that the Indian Railway
Establishment Code has been issued, by the President, in
exercise of the powers, vested in him, by the proviso to Article
309, of the Constitution. Only two rules require to be noted,
and they are Rules 157 and 158, occurring in Chapter I, under
the sub-heading “Power to frame rules”. They are as follows:
“157. The Railway Board have full powers to make rules
of a general application to non-gazetted railway servants
under their control.
158. The General Managers of Indian Railways have full
powers to make rules with regard to non-gazetted
railway servants under their control, provided they are
not inconsistent with any rules made by the President or
the Railway Board.”
We are not concerned, really in this matter, with Rule 158,
because the Scheme, Annexures 4 and 7, in particular, and the
various orders, have been passed by the 2nd respondent, the
Railway Board. The Railway Board, as will be seen from Rule
157, have full powers to make rules of general application, to
non-gazetted railway servants under their control. The question
is whether the 2nd respondent, has, while acting under Rule 157,
power to make a rule (in this case, the Scheme), having effect
from an anterior date.
34
22. The matter must be considered, in the light of the
provisions of Article 309, of the Constitution. That Article
provides:
“309. Subject to the provisions of this Constitution, Acts
of the appropriate Legislature may regulate the
recruitment, and conditions of service of persons
appointed, to public services and posts in connection
with the affairs of the Union or of any State:
Provided that it shall be competent for the President or
such person as he may direct in the case of services and
posts in connection with the affairs of the Union, and for
the Governor of a State or such person as he may direct
in the case of services and posts in connection with the
affairs of the State, to make rules regulating the
recruitment, and the conditions of service of persons
appointed, to such services and posts until provision in
that behalf is made by or under an Act of the appropriate
Legislature under this article, and any rules so made shall
have effect subject to the provisions of any such Act.”
We may emphasize the words “and any rules so made shall
have effect subject to the provisions of any such Act,” which
must receive their due weight. To that aspect, we shall come,
presently.
23. We have already pointed out, that Annexure 4 was issued
on February 5, 1957, and Annexure 7, on March 30, 1963, and
35
that the initial constitution of the Service was to be from
December 1, 1954, and it is, on that basis, that the promotions,
or appointments, to the Service, are to be made. In this case,
there is no Act of the appropriate Legislature, regulating the
recruitment and conditions of service, under the 2nd respondent
and, therefore, the main part of Article 309 is not attracted. But,
under the Proviso therein, the President has got full power to
make rules, regulating the recruitment, and conditions of
service, of persons, under the 2nd respondent. Further, under
the Proviso, such person, as may be directed by the President,
can also make rules, regulating the recruitment and conditions
of service, of persons, under the 2nd respondent. The rules so
made, either by the President, or such person, as he may direct,
will have currency, until provision, in that behalf, is made by or
under an Act, of the appropriate Legislature, under Article 309.
24. It is also significant to note that the proviso to Article
309, clearly lays down that ‘any rules so made shall have
effect, subject to the provisions of any such Act’. The clear and
unambiguous expressions, used in the Constitution, must be
given their full and unrestricted meaning, unless hedged-in, by
any limitations. The rules, which have to be ‘subject to the
provisions of the Constitution, shall have effect, ‘subject to the
provisions of any such Act’. That is, if the appropriate
legislature has passed an Act, under Article 309, the rules,
framed under the proviso, will have effect, subject to that Act;
but, in the absence of any Act, of the appropriate legislature, on
36
the matter, ‘in our opinion, the rules, made by the President, or
by such person as he may direct, are to have full effect, both
prospectively, and, retrospectively. Apart from the limitations,
pointed out above, there is none other, imposed by the proviso
to Article 309, regarding the ambit of the operation of such
rules. In other words, the rules, unless they can be impeached
on grounds such as breach of Part III, or any other
Constitutional provision, must be enforced, if made by the
appropriate authority.
25. In the case before us, the Indian Railway Establishment
Code has been issued, by the President, in the exercise of his
powers, under the proviso to Article 309. Under Rule 157, the
President has directed the Railway Board, to make rules, of
general application to non-gazetted railway servants, under
their control. The rules, which are embodied in the Schemes,
framed by the Board, under Annexures 4 and 7, are within the
powers, conferred under Rule 157; and, in the absence of any
Act, having been passed by the ‘appropriate’ Legislature, on
the said matter, the rules, framed by the Railway Board, will
have full effect and, if so indicated, retrospectively also. Such
indication, about retrospective effect, as has already been
pointed out by us, is clearly there, in the impugned provisions.”
12. In view of the pronouncement of the Constitution Bench, there cannot
be any doubt that the Railway Board and General Managers are empowered
37
to frame rules for regulating the recruitment and conditions of service of the
employees.
13. We shall now consider whether the posts created with reference to
different grades in Group C and D can be treated as independent cadres and
the policy of reservation can be applied while making appointment to these
cadres.
14. A conjoint reading of paragraph 103(7) of the Code, 103(iii) of the
Railway Establishment Manual and Circular R.B.E. No.113/97 makes it
clear that in the railways, the term ‘cadre’ generally denotes the strength of
a service or a part of a service sanctioned as a separate unit. However, for
the purpose of roster, a wider meaning has been given to the said term so as
to take within its fold the posts sanctioned in different grades. The reason
for giving this enlarged meaning to the term “cadre” is that posts in the
railway establishment are sanctioned with reference to grades. Even
temporary, work charged, supernumerary and shadow posts created in
different grades can constitute part of the cadre.
15. In the service jurisprudence which has developed in our country, no
fixed meaning has been ascribed to the term “cadre”. In different service
38
rules framed under proviso to Article 309 of the Constitution as also rules
framed in exercise of the powers of delegated legislation, the word “cadre”
has been given different meaning.
16. In A.K. Subraman and Others vs. Union of India and Others
[1975 (1) SCC 319], a three Judges Bench of this Court while interpreting
the provisions contained in Central Engineering Service, Class I,
Recruitment Rules, 1954, observed as under :
“The word “grade” has various shades of meaning in the
service jurisprudence. It is sometimes used to denote a pay
scale and sometimes a cadre. Here it is obviously used in the
sense of cadre. A cadre may consist only of permanent posts or
sometimes, as is quite common these days, also of temporary
posts.”
17. In Dr. Chakradhar Paswan vs. State of Bihar and Others [1988
(2) SCC 214] it was observed as under:-
“In service jurisprudence, the term ‘cadre’ has a definite legal
connotation. It is not synonymous with ‘service’. It is open to
the Government to constitute as many cadres in any particular
service as it may choose according to the administrative
convenience and expediency and it cannot be said that the
establishment of the Directorate constituted the formation of a
joint cadre of the Director and the Deputy Directors because
39
the posts are not interchangeable and the incumbents do not
perform the same duties, carry the same responsibilities or
draw the same pay. The posts of the Director and those of the
Deputy Directors constitute different cadres of the Service. The
first vacancy in the cadre of Deputy Directors was that of the
Deputy Director (Homoeopathic) and it had to be treated as
unreserved, the second reserved and the third unreserved.
Therefore, for the first vacancy of the Deputy Director
(Homeopathic), a candidate belonging to the Scheduled Caste
had therefore to compete with others.”
18. In State of Maharashtra vs. Purshottam and Others [1996 (9) SCC
266], it was held that the “cadre” means unit of strength of a service or a
part of it as determined by the employer.
19. The argument of Shri Sushil Jain that para 4(b) of Circular RBE
No.113/97 dated 21.8.1997 is ultra vires the definition of the word “cadre”
contained in para 103(7) of the Code completely ignores the stark reality
that in the railway establishment the posts are sanctioned with reference to
grades which term means sub-division of a class, each bearing a different
scale of pay. Therefore, the posts sanctioned in different grades would
constitute independent cadres and we see no reason why a restricted
40
meaning should be given to the term ‘cadre’ for the purpose of
implementing the roster.
20. The next question which merits consideration is whether the policy of
reservation can be applied at the stage of restructuring of Group C and D
cadres in the railways and whether para 14 of letter dated 9.10.2003 is
violative of doctrine of equality enshrined in Articles 14 and 16 of the
Constitution.
21. A cursory reading of the relevant extracts of letters dated 25.6.1985
and 9.10.2003 reproduced hereinabove may give an impression that the
policies contained therein are similar but a closer scrutiny thereof reveals
the following stark dissimilarities:-
(i) In terms of para 5.1 of letter dated 25.6.1985, the existing
classification of the posts covered by the restructuring orders i.e.
‘selection’ and ‘non-selection’ was to be retained. However, for the
purpose of promoting an individual railway employee there was
deemed modification of the selection procedure and the promotion
was to be made without holding any written test and/or viva-voce. As
against this, action in terms of para 4 of letter dated 9.10.2003 is
required to be taken for making appointment on the basis of
41
selection/non-selection/suitability/Trade Test and in para 5, the
requirement of D&A/Vigilance clearance has been made mandatory
for effecting promotion with reference to the cut off date.
(ii) While the policy contained in letter dated 25.6.1985 did not specify
any minimum period of services as a condition for promotion, para 6
of letter dated 9.10.2003 lays down the requirement of minimum
period of services as a condition for promotion and also declares that
residency period prescribed for promotion to various categories
should not be relaxed.
(iii) Para 9 of letter dated 25.6.1985 postulated retention of basic
functions, duties and responsibilities and addition of other duties and
responsibilities, whereas para 7 of letter dated 9.10.2003 mandates
that posts being placed in the higher scales of pay should include the
duties and responsibilities of greater importance because restructuring
is contemplated on functional, operational and administrative
considerations.
(iv) While the policy contained in letter dated 9.10.2003 postulates
progressive phasing out of excess number of posts in a particular
cadre, no such provision was made in the policy circulated vide letter
dated 25.6.1985.
42
(v) The instructions contained in letter dated 25.6.1985 did not provide
for direct recruitment against upgraded posts, but para 15 of letter
dated 9.10.2003 unequivocally lays down that direct recruitment
percentages will not be applicable to the additional posts becoming
available as a result of restructuring and the same will apply to
normal vacancies after the cut-off date.
(vi) Para 18 of letter dated 9.10.2003 shows that the scheme of
restructuring is a self-financing and expenditure neutral proposition.
There was no such provision in the earlier policy.
(vii) Annexure 1 appended to letter dated 25.6.1985 shows that the
percentage of the upgraded posts becoming available as a result of
restructuring varied from 20 to 60 in different grades, except in the
cadre of Tool Checkers where the percentage varied from 10 to 40.
As against this, the percentage of additional posts (as indicated in
Annexures A to K appended to letter dated 1.10.2003) becoming
available as a result of restructuring of different cadres in Group C
and D posts varied from 1 to 10, except in one or two cadres where it
was more than 20.
22. From what we have noted above, it is clear that the policies contained
in letters dated 25.6.1985 and 9.10.2003 are substantially dis-similar. The
43
exercise of restructuring envisaged in the first policy was in the nature of
upgradation of substantial number of posts in different cadres and the
upgraded posts were to be filled simply by scrutinizing the service records
of the employees without holding any written and/or viva voce test and
there was no merit based selection. In contrast, the restructuring exercise
envisaged in letter dated 9.10.2003 resulted in creation of additional posts in
some cadres with duties and responsibilities of greater importance and
which could be filled by promotion from amongst the persons fulfilling the
conditions of eligibility and satisfying the criteria of suitability and/or merit.
Para 13 of letter dated 9.10.2003 is, in itself, demonstrative of the difference
between simple upgradation of posts in the cadre of Supervisors which are
required to be filled without subjecting the incumbents of the posts to
normal selection procedure whereas the additional posts becoming available
in other cadres are required to be filled by promotion.
23. In legal parlance, upgradation of a post involves the transfer of a post
from the lower to the higher grade and placement of the incumbent of that
post in the higher grade. Ordinarily, such placement does not involve
selection but in some of the service rules and/or policy framed by the
employer for upgradation of posts, provision has been made for denial of
higher grade to an employee whose service record may contain adverse
44
entries or who may have suffered punishment – D.P. Upadhyay vs. G.M.,
N.R. Baroda House and Others [2002 (10) SCC 258].
24. The word ‘promotion’ means “advancement or preferment in honour,
dignity, rank, or grade”. ‘Promotion’ thus not only covers advancement to
higher position or rank but also implies advancement to a higher grade. In
service law the expression ‘promotion’ has been understood in the wider
sense and it has been held that “promotion can be either to a higher pay
scale or to a higher post” – State of Rajasthan vs. Fateh Chand Soni
[1996 (1) SCC 562].
25. Once it is recognized that the additional posts becoming available as
a result of restructuring of different cadres are required to be filled by
promotion from amongst the employees who satisfy the conditions of
eligibility and are adjudged suitable, there can be no rational justification to
exclude the applicability of the policy of reservation while effecting
promotions, more so because it has not been shown that the procedure for
making appointment by promotion against such additional posts is different
than the one prescribed for normal promotion. In Fateh Chand Soni’s case,
this Court interpreted the provisions contained in the Rajasthan Police
Service Rules, 1954, which regulate appointment to the Selection Scale in
45
the service and held that such appointment constitutes promotion. The
Court then considered two earlier judgments in Lalit Mohan Deb vs. Union
of India [1973 (3) SCC 862] and Union of India vs. S.S. Ranade [1995 (4)
SCC 462] and declared that the High Court was in error in holding that
appointment to the Selection Scale does not constitute promotion.
26. In Ram Prasad and Others vs. D.K. Vijay and Others [1999 (7)
SCC 251], it was submitted that the view taken in Fateh Chand Soni’s case
requires re-consideration because the same is inconsistent with the latter
judgments in Ajit Singh Januja vs. State of Punjab [1996 (2) SCC 715]
and Ajit Singh II vs. State of Punjab [1999 (7) SCC 209]. While rejecting
this plea, the Constitution Bench observed:-
“The contention of Shri Gopal Subramanium for the general
candidates that appointment from senior scale to selection scale
is not a promotion and that Fateh Chand Soni requires
reconsideration in view of the judgments in Union of India vs.
S.S. Ranade and Lalit Mohan Deb vs. Union of India cannot be
accepted. We are unable to agree. We find that both these
cases have been referred to and explained in Fateh Chand Soni
case. Therefore, the reserved candidates are entitled to be
promoted to the selection scale by way of the roster points. But
this has to be done in the manner mentioned in R.K. Sabharwal
46
vs. State of Punjab. The appeal of the general candidates has to
fail.”
27. A careful reading of the policy contained in letter dated 9.10.2003
shows that with a view to strengthen and rationalize the staffing pattern, the
Ministry of Railways had undertaken review of certain cadres. The basis of
the review was functional, operational and administrative requirement of the
Railways. This exercise was intended to improve the efficiency of
administration by providing incentives to the existing employees in the form
of better promotional avenues and at the same time requiring the promotees
to discharge more onerous duties. The policy envisaged that additional
posts becoming available in the higher grades as a sequel to restructuring of
some of the cadres should be filled by promotion by considering such of the
employees who satisfy the conditions of eligibility including the minimum
period of service and who are adjudged suitable by the process of selection.
This cannot be equated with upgradation of posts which are required to be
filled by placing the existing incumbents in the higher grade without
subjecting them to the rigor of selection.
28. In view of the above discussion, we hold that the Railway Board did
not commit any illegality by directing that the existing instructions with
47
regard to the policy of reservation of posts for Scheduled Castes and
Scheduled Tribes will apply at the stage of effecting promotion against the
additional posts and the Tribunal committed serious illegality by striking
down para 14 of letter dated 9.10.2003.
29. Before parting with this aspect of the case, we consider it necessary to
reiterate the settled legal position that matters relating to creation and
abolition of posts, formation and structuring/restructuring of cadres,
prescribing the source/mode of recruitment and qualifications, criteria of
selection, evaluation of service records of the employees fall within the
exclusive domain of the employer. What steps should be taken for
improving efficiency of the administration is also the preserve of the
employer. The power of judicial review can be exercised in such matters
only if it is shown that the action of the employer is contrary to any
constitutional or statutory provision or is patently arbitrary or is vitiated due
to mala fides. The Court cannot sit in appeal over the judgment of the
employer and ordain that a particular post be filled by direct recruitment or
promotion or by transfer. The Court has no role in determining the
methodology of recruitment or laying down the criteria of selection. It is
also not open the Court to make comparative evaluation of the merit of the
candidates. The Court cannot suggest the manner in which the employer
48
should structure or restructure the cadres for the purpose of improving
efficiency of administration.
30. We may now deal with an ancillary question whether the policy of
reservation of posts for Scheduled Castes and Scheduled Tribes can be
applied in the matter of promotion.
31. The framers of the Constitution were very much conscious and aware
of the widespread inequalities and disparities in the social fabric of the
country as also of the gulf between rich and poor and this is the reason why
the goal of justice – social, political and economic was given the place of
pre-eminence in the Preamble. The concept of equality enshrined in Part III
and Part IV of the Constitution has two different dimensions. It embodies
the principle of non-discrimination [Articles 14, 15(1), (2) and 16(2)]. At
the same time it obligates the State to take affirmative action for ensuring
that unequals (downtrodden, oppressed and have-nots) in the society are
brought at a level where they can compete with others (haves of the society)
(Articles 15(3), (4), (5), 16(4), (4A), (4B), 39, 39A and 41).
32. The legislative and administrative measures taken by the State for
providing reservation of seats and posts in the field of education and
49
employment are reflective of the affirmative action taken for achieving the
goal of real equality. However, implementation and execution of such
actions have continuously faced roadblocks at several stages. Those who
had been benefited by the existing system cried foul and created the bogy of
violation of their legal and constitutional rights. Almost all the actions
taken by the State and its agencies for ameliorating the conditions of have-
nots of the society by providing reservation were subjected to periodical
judicial scrutiny. By and large, the Courts approved the affirmative actions
of the State but on some occasions the policy of reservation or
implementation thereof was found to be faulty and actions taken by the
government have been nullified or sliced by judicial intervention.
33. Article 16(1) ensures that there shall be equality of opportunity in
matters relating to employment or appointment. Clause (2) thereof declares
that no citizen shall be treated ineligible or discriminated in respect of any
employment or office under the State on the ground only of religion, race,
caste, sex, descent, place of birth, residence or any of them. Clause (4)
enables the State to make provision for reservation in favour of any
backward class of citizens which, in the opinion of the State, is not
adequately represented in the services under the State. In General
Manager, Southern Railway vs. Rangachari [AIR 1962 SC 36], the
50
Constitution Bench made comparative analysis of Articles 16 (1), (2) and
(4) and held that reservation can be made not only at the stage of initial
appointment, but also while making appointment against selection post.
34. The ratio of Rangachari’s case was reiterated in State of Punjab vs.
Hira Lal and Others [1970 (3) SCC 567]. In that case, the Court
considered whether the Government of Punjab could provide for reservation
of 10% of posts for Scheduled Castes and Scheduled Tribes at the stage of
promotion. While reversing the judgment of Punjab & Haryana High Court
which had quashed the policy of the State Government, this Court referred
to the judgment in Rangachari’s case and held:-
“The reservation must be only for the purpose of giving
adequate representation in the services to the Scheduled Castes,
Scheduled Tribes and Backward Classes. The exception
provided in Article 16(4) should not make the rule embodied in
Article 16(1) meaningless. But the burden of establishing that a
particular reservation made by the State is offensive to Article
16(1) is on the person who takes the plea. The mere fact that
the reservation made may give extensive benefits to some of
the persons who have the benefit of the reservation does not by
itself make the reservation bad.
It is true that every reservation under Article 16(4) does
introduce an element of discrimination particularly when the
51
question of promotion arises. It is an inevitable consequence of
any reservation of posts that junior officers are allowed to take
a march over their seniors. This circumstance is bound to
displease the senior officers. It may also be that some of them
will get frustrated but then the Constitution makers have
thought fit in the interests of the society as a whole that the
backward class of citizens of this country should be afforded
certain protection.”
35. In Akhil Bharatiya Soshit Karamchari Sangh (Railway) vs. Union
of India and Others [1981 (1) SCC 246], Chinnappa Redy, J. in his
concurring judgment observed as under:-
“Reservation of posts and all other measures designed to
promote the participation of the Scheduled Castes and the
Scheduled Tribes in the Public Services at all levels are
necessary consequences flowing from the Fundamental Right
guaranteed by Article 16(1). This very idea is emphasized
further by Article 16(4). Therefore, when posts whether at the
stage of initial appointment or at the stage of promotion are
reserved or other preferential treatment is accorded to members
of the Scheduled Castes, Scheduled Tribes and other socially
and economically backward classes, it is not a concession or
privilege extended to them; it is in recognition of their
undoubted Fundamental Right to Equality of Opportunity and
in discharge of the constitutional obligation imposed upon the
52
State to secure to all its citizens ‘Justice, social, economic and
political’ and ‘Equality of status and opportunity’, to assure
‘the dignity of the individual’ among all citizens, to ‘promote
with special care, the educational and economic interests of the
weaker section of the people’, to ensure their participation on
equal basis in the administration of the affairs of the country
and generally to foster the ideal of a ‘Sovereign, Socialist,
Secular, Democratic Republic’. Every lawful method is
permissible to secure the due representation of the Scheduled
Castes and Scheduled Tribes in the Public Services. There is
no fixed ceiling to reservation or preferential treatment in
favour of the Scheduled Castes and Scheduled Tribes though
generally reservation may not be far in excess of fifty per cent.
There is no rigidity about the fifty per cent rule which is only a
convenient guide-line laid down by judges. Every case must be
decided with reference to the present practical results yielded
by the application of the particular rule of preferential
treatment and not with reference to hypothetical results which
the application of the rule may yield in the future.”
36. In Indra Sawhney’s case, the larger Bench considered whether
Clause (4) of Article 16 was confined to initial appointment or the same can
be applied at the stage of promotion. After elaborate discussion, the
majority of the larger Bench held that Article 16(4) is confined to initial
appointment and cannot extend to providing reservation in the matter of
53
promotion. At the same time it was held that the promotions already made
by applying the policy of reservation will not be affected and the policy may
continue to operate for a period of 5 years.
37. The judgment in Indra Sawhney’s case led to seventy-seventh
amendment of the Constitution. The Statement of Objects and Reasons
incorporated in the bill introduced, which led to the passing of Constitution
(Seventy-seventh Amendment) Act, 1995 reads as under:-
“Statement of Objects and Reasons.– The Scheduled Castes
and the Scheduled Tribes have been enjoying the facility of
reservation in promotion since 1955. The Supreme Court in its
judgment dated 16.11.1992 in the case of Indra Sawhney vs.
Union of India [1992 Supp. (3) SC 217], however, observed
that reservation of appointments or posts under Article 16(4) of
the Constitution is confined to initial appointment and cannot
extend to reservation in the matter of promotion. This ruling of
the Supreme Court will adversely affect the interests of the
Scheduled Castes and the Scheduled Tribes. Since the
representation of the Scheduled Castes and the Scheduled
Tribes in services in the States has not reached the required
level, it is necessary to continue the existing dispensation of
providing reservation in promotion in the case of the Scheduled
Castes and the Scheduled Tribes. In view of the commitment
of the Government to protect the interests of the Scheduled
Castes and the Scheduled Tribes, the Government has decided
54
to continue the existing policy of reservation in promotion for
the Scheduled Castes and the Scheduled Tribes. To carry this
out, it is necessary to amend Article 16 of the Constitution by
inserting a new clause (4-A) in the said article to provide for
reservation in promotion for the Scheduled Castes and the
Scheduled Tribes.”
Clause (4-A) which was inserted by the aforesaid amendment reads as
under:-
“Nothing in this article shall prevent the State from making any
provision for reservation in matters of promotion to any class
or classes of posts in the services under the State in favour of
the Scheduled Castes and the Scheduled Tribes which, in the
opinion of the State, are not adequately represented in the
services under the State.”
38. The constitutionality of the above reproduced clause has been upheld
in M. Nagaraj’s case.
39. We shall now advert to the decisions of different benches of the
Tribunal and orders passed by this Court in the context of the actions taken
by the competent authority for giving effect to the policy of restructuring
envisaged in letter dated 25.6.1985 for reservation of posts for Scheduled
Castes and Scheduled Tribes.
55
40. The policy contained in Railway Board’s letter dated 25.6.1985 was
considered by Allahabad Bench of the Tribunal in case bearing registration
No.384 of 1986, V.K. Sirothia vs. Union of India and Others. Some of
the peculiar features of V.K. Sirothia’s case are:-
(i) Prior to 1.6.1981 there were 3 categories of guards in grades ‘A’, ‘B’
and ‘C’ in Jhansi Division of Central Railway.
(ii). On 1.6.1981 a fourth category was created, which was called as
guards grade ‘A’ (Special).
(iii) Originally 69 posts of guards grade ‘A’ were upgraded and re-
designated as guards grade ‘A’ (Special).
(iv) 109 posts of guards grade ‘B’ were upgraded to guards grade ‘A’ and
182 posts of guards grade ‘C’ were upgraded to that of guards grade
‘B’. Consequently, 272 posts of guards remained in grade ‘C’.
(v) The above redistribution of posts was done as a result of restructuring
of cadre of guards in Jhansi Division by the Railway Division
manager.
(vi) There was redistribution among various grades of guards on 1.1.1984.
69 posts of guards grade ‘A’ which were upgraded to grade ‘A’
(Special) (15 posts) and grade ‘A’ (Special-II) (54 posts). Some more
56
posts of guards in grade ‘C’ were upgraded to grade ‘B’. Out of 109
posts of grade ‘A’ 32 were upgraded as grade ‘A’ (Special-II) and 77
were left as guards grade ‘A’.
(vii) Similarly in grades ‘B’ and ‘C’ the percentage of distribution was
interchanged and instead of 182, 272 posts were upgraded to that of
grade ‘B’ leaving out 182 posts in grade ‘C’.
41. The Tribunal noted that as per Railway Board’s letter No.E9(P&A)-
II-SCT/3 dated 2.8.1983, the policy of reservation for Scheduled Castes and
Scheduled Tribes is not applicable where cadre restructuring results in mass
upgradation of posts and held:
“6. In this connection Railway Board’s letter No.E9(P&A)-
II-SCT/3 dated 2.8.1983, which is placed at Annexure-I of the
petition, refers Board have clarified in this letter that where
cadre restructuring results in mass up-gradation of posts in a
particular category reservation for SC/ST is not to be provided.
However, in cases where restructuring results in partial up-
gradation on the basis of percentage distribution the existing
rules should be applied against the additional number of higher
grade posts which become available as a result of cadre
restructuring. The first important aspect of this letter is ‘mass
up-gradation’. What does the term ‘mass’ signify and how it
should be interpreted? Does it mean that if all the posts in a
category are upgraded en-block, such an up-gradation will
57
justify for being called ‘mass up-gradation’ or is it that if a
major percentage is up-graded then it will be called ‘mass up-
gradation’? The dictionary meaning of the word ‘mass’ is large
quantity or number. ‘It can not be said that the large quantity
will only mean all the posts being upgraded. Large quantity
should mean what the word signifies i.e. a large number of
posts should be involved in the exercise. The petitioner Guard
grade ‘C’ there were 454 posts. By an up-gradation made on
1.6.81 40% of these posts got upgraded to grade ‘B’ while on
1.1.84 the percentage was changed to 60%. Out of total 454
posts 40% works out to 182 posts to a 60% to 272 posts. This
is sizeable number and it cannot be said that the figure is in any
way small. This should fall within the meaning of mass up-
gradation.
7. The second condition enunciated in the Board’s letter
leads us to the question whether this up-gradation has resulted
in additional posts. The restructuring of posts was done to
provide relief in terms of promotional avenues. No additional
posts were created? Some posts out of existing total were
placed in higher grade to provide these avenue to the staff who
were stagnating. The placement of these posts in the higher
grade cannot be termed as creation of additional posts. There
were definite number of posts and total remained the same.
The only difference was that some of these were now in a
higher grade. It was a deliberate exercise or re-distribution
with the primary object of betterment of chances of promotion
58
and removal of stagnation. Additional posts could only be
created if there were additional requirements. There should
have been justification for their creation and proper sanction.
We find no such situation here. It was a simplicitor exercise of
dividing the total number in ratios. It was done on 40:60 first
and later it was made 60:40 the number remained same.
8. It would be different matter if in a fixed cadre the
promotion are made on occurrence of vacancies in higher
grades. Such vacancies arise due to promotion, attrition or
creation of additional posts. It is in such situations that
reservation percentages apply and have to be followed. Up-
gradation of cadres by redistribution of posts will lose its
primary objective if it is taken as generation of additional posts
in the up-graded posts which it rightly is not.
There has to be rationality in the implementation of direction
and instructions. The criteria has also to for cumulated keeping
the aims and as regards in view. The key note thought behind
the exercise should not be lost sight of. It is to improve
prospects, remove stagnation and provide avenues. The very
purpose is defeated if the end result is anything also. The
ambiguity in the Railway Board’s letter of 2.8.83 needs to be
clarified and correctly interpreted. There cannot be any
additional posts as result of restructuring up-gradation. The so
called promotion as a result of redistribution of posts is not
promotion attracting reservation. The 454 posts in grade ‘C’
59
had already been subject to reservation, a second reservation
tantamount to giving unintended benefits.”
42. The appeal preferred against the aforementioned order [Union of
India vs. V.K. Sirothia (supra)] was dismissed by this Court in the
following terms:-
“Heard counsel on both sides. The finding of Tribunal that
“the so called promotion as a result of redistribution of posts
is not promotion attracting reservation” on the facts of the
case, appears to be based on good reasonings. On facts, it is
seen that it is a case of upgradation on account of
restructuring of the cadres, therefore, the question of
reservation will not arise. We do not find any ground to
interfere with the order of the Tribunal.”
43. The same issue was considered by Jabalpur Bench of the Tribunal in
T.A. No.139 of 1986, Ashok Kumar Shrivastava vs. Union of India decided
on March 24. 1987. That case involved upgradation of 300 posts of
Assistant District Medical Officers to those of District Medical Officers in
accordance with the directions issued by the Railway Board vide circular
dated 31.7.1981. Ashok Kumar Shrivastava and another challenged the
applicability of reservation to the upgraded posts and pleaded that they were
entitled to the higher post without requiring to undergo any selection. The
60
Tribunal referred to the orders passed by Allahabad Bench in V.K.
Sirothia’s case and judgment of the Full bench of Kerala High Court in
N.G. Prabhu v. Chief Justice, Kerala High Court (1973 Labour Industrial
Cases 1399) and held :
“24. Railway Board in their letter No.81/E (GR) 11/7/7/30,
dated 16.5.1981, to UP SC which recommending only 5 per
cent direct recruitment to the posts of DMOs informed the
Secretary, UPSC as under :
However, the situation has since changed in that the
justification for direct recruitment of Divisional Medical
Officers no long exists. Many Assistant Divisional Medical
Officers are not postgraduates. There has been considered
demand for scrapping of direct recruitment. The Ministry of
Railways have an in-depth study of the problem and have come
to the conclusion that there is no justification to continue direct
recruitment in senior scale for the following reasons, etc.
It is also clear from the following extract of subsequent
order of upgradation dated 31.7.1981 (Annexure ‘A’) that the
process was only to give better pay to same ADMOs.
An over all view of the organizational and medicare
structure of the Indian Railways has been taken keeping in
view the basic objectives of improving effectiveness and
quality of service. As a result of the review, it has been
61
decided that 300 existing posts of Assistant Divisional Medical
Officers in Indian Railway Medical Service should be placed in
the senior scale as Divisional Medical Officer.
We also find that posts of ADMOs have been just
upgraded and placed in the higher scale of DMO to give relief
to ADMOs who were stagnating. Persons so upgraded are not
going to occupy any new posts as the total number of posts
remains unchanged and the total strength of ADMOs and DMO
remains the same. No new post has been created as per the
Indian Railway Medical Services (CMO, Addl. CMO, MS and
Div./Sr. MO) Recruitment Rules, 1978 (Annexure ‘R-2’) or
Order 8I/EGRIII/7/30, dated 16.5.1981. The placement of
same posts in higher grade is not creation of additional posts.
25. Under these circumstances this Tribunal is of the view
that this mass upgradation of 300 ADMOs to the exactly
equivalent number of posts of DMOs is a case of their being
simply placed in the higher senior scale of the grade and as
admittedly also no selection is involved, cannot be considered
to involve any process of promotion or fresh appointment and
therefore no fresh reservation of SC and STs in terms of the
prescribed percentage can be made to the upgraded posts and to
the existing incumbents holding the posts of ADMOs which
were upgraded. What is applicable to this situation is not
Railway Board’s Circular No.X/78/E(SCT)/15/13/P & II, dated
22.2.1982 (Annexure ‘E’) but Railway Board’s Circular No. E
62
(P&A) II, 83/RS/8, dated 2.8.1983 an extract of which is
reproduced below :
In supersession of instructions contained in Board’s
Letter No.81/E(SCT) 15/83 dated 16.1.1982 and 5.5.1982 the
Board desires to clarify that where cadre restructuring results in
on mass upgradation of posts in a particular category, the
question of providing for reservation to SC/ST according to the
extent rules and orders in such a situation should not ordinarily
arise since reservations have already been made in the lower
grade. However, if cadre restructuring results in particular
upgradation of a Cadre/Category on the basis of percentage
distribution, the existing rules and orders governing reservation
for SC/STs will apply against the additional number of higher
grade posts which become available as a result of cadre
restructuring on the basis of existing rules and order providing
for reservation for SC/STs.
The respondent has not stated that the above instructions have
been superseded.
26. In similar circumstances, a Full Bench of Kerala High
Court in N.G. Prabhu v. Chief Justice, in para 16 observed as
under :
In other words, if the upgradation relates to all the posts
in a category naturally there is no sense in calling it a
63
promotion of all the person in that category. That is because
there is no question of appointment from one post to another.
Parties continue to hold the same posts but get a higher scale of
pay. It may be that it is not all the posts in a particular category
that are so upgraded but only a part of it. Normally, the benefit
of such upgradation would go to the seniors in the category.
They would automatically get a higher scale of pay. That is
because though their posts continue in the same category, a
higher scale of pay is fixed for those posts. It is appropriate
then to say that the seniors have been nominated to the higher
grade which has been so created by the upgradation. The
phenomenon does not differ from the case where all the posts
are upgraded, and it appears to us that those who get the higher
grade cannot be said to have been ‘promoted; because here
again there is no question of appointment from one post to
another. They continue to hold the same post, but because of
seniority in the same post they are given a higher scale of pay.
On the same analogy thus, this upgradation of 300 posts
of ADMOs in present case is not an appointment of a member
of the service by promotion to a post in the service on a higher
scale of pay and therefore does not attract the reservation
principle. Allahabad bench of CAT in its decision in OA 384
of 1986 V.K. Sirothia v. Union of India has held in the case of
upgradation of railway guards as follows :
64
The restructuring of posts was done to provide relief in
terms of promotional avenues. No additional posts were
created. Some posts out of existing total were placed in higher
grade to provide these avenues to the staff who were
stagnating. The placement of these posts cannot be termed as
creation of additional posts. There were definite number of
posts and the total remained the same. The only difference was
that some of these were in a higher grade. It was deliberate
exercise of redistribution with the primary object of betterment
of chance of promotion and removal of stagnation.”
44. The Union of India unsuccessfully appealed against the order of the
Tribunal inasmuch as SLP No.11801 of 1987 filed by it was dismissed by
this Court on 8.12.1987 in the following terms:
“We have heard the learned counsel for both the parties and we
have gone through the judgment of the Central Administrative
Tribunal at Jabalpur Bench in Ashok Kumar Shrivastava &
Ors. v. Union of India & Ors. (T.A. No.139/86) decided on 24th
March, 1987 against which the special leave petition is filed.
We agree with the reasons given by the Central Administrative
Tribunal for the conclusion it has reached. We hereby affirm
the judgment of the Central Administrative Tribunal. The
Special Leave Petition is dismissed.”
65
45. In O.A. No.414 of 1987, N.K. Saini & Others vs. The Director
General, RDSO & Others, the applicant challenged the question of
application of policy of reservation in the matter of promotion to the
upgraded posts becoming available as a result of restructuring of cadres in
Research Design & Standards Organization. Allahabad Bench of the
Tribunal referred to the orders passed in V.K. Sirothia’s case and A.K.
Srivastava’s case and held that the upgraded posts could not have been
offered to the reserved category candidates.
46. S.L.P. (C) No.9628-30 of 1988, Govind Sahai & Ors. vs. N.K. Saini
& Ors., was dismissed by the Supreme Court by a short order which reads as
under:-
“Heard learned counsel for the petitioners at length and also
heard learned counsel for the Central Government. In our
opinion, we see no reason to entertain this special leave
petition. It is, therefore, dismissed.
47. In All India Non SC/ST Employees Association (Railway), Bikaner &
Another vs. Union of India & Others, O.A. No.326 of 1989, Jodhpur Bench
of the Tribunal ruled that the reservation for Scheduled Castes and
Scheduled Tribes is not applicable in the case of upgradation of the existing
posts.
66
48. Petition for special leave to appeal filed by the Union of India against
the afore-mentioned order which was converted as Civil Appeal No.1481 of
1996 was dismissed by this Court on 19th November, 1998 in the following
terms:-
“Special Leave granted in S.L.Ps. Heard counsel on both sides.
This court on 3.1.96 granted special leave but limited to the
proposition that the reservation for SC and ST is not applicable
in the case of upgradation of existing posts. This issue we have
decided today in Civil Appeal No.3622/95 etc. In the light of
that decision, these appeals are dismissed with no order as to
costs.”
49. The Association which was respondent before this Court, filed
Contempt Petition (C) No.304 of 1999. During the pendency of the
Contempt Petition, the railway administration filed I.A. No.2 of 2000 for
clarification of order dated 19th November, 1998 by claiming that there was
a lot of confusion. The same was disposed of vide this Court’s Order dated
31.1.2001. The relevant portions of which read as under:-
“It appears from all the decisions so far that if as a result of
reclassification or readjustment there is no additional posts
which are created and it is a case of upgradation, then the
principle of reservation will not be applicable. It is on this
basis that this Court on 19th November, 1998 had held that
67
reservation for SC and ST is not applicable in the upgradation
of existing posts and Civil Appeal No.1481/1996 and the
connected matters were decided against the Union of India.
The affect of this is that where the total number of posts
remained unaltered, though in different scales of pay, as a
result of regrouping and the effect of which may be that some
of the employees who were in the scale of pay of Rs.550-700
will go into the higher scales, it would be a case of upgradation
of posts and not a case of additional vacancy or post being
created to which the reservation principle would apply. It is
only if in additional to the total number of existing posts some
additional posts are created that in respect of those additional
posts the reservation will apply, but with regard to those
additional posts the dispute does not arise in the present case.
The present case is restricted to all existing employees who
were re-distributed into different scales of pay as a result of the
said upgradation.”
50. In K. Manickaraj’s case the Court considered whether the benefit of
reservation could be extended to the appellant while making appointment on
the post of Welfare Inspector Grade II. The Court noted that as a result of
restructuring, the number of posts available in cadre of Welfare Inspector
Grade II increased from 23 to 26 and if reservation of 15% of promotion
was given to Scheduled Castes, 4 posts would be available for reserved
category. On behalf of the respondents, it was pleaded that there has been
68
no change in the strength of the posts in Grade II which remained 23 and the
upgraded posts were meant only for sport persons. The Tribunal accepted
the contentions raised by the respondents and negatived the claim of
appellant. This Court reversed the order of the Tribunal and observed:-
“It is admitted that the total number of posts in Grade II was 23
and 3 posts from Grade III were upgraded to that of Grade II.
The upgraded posts which were made as early as in August
1987, as per Memorandum dated 24-8-1987, still continue. It
is, therefore, not possible for us to accept the contention of the
learned counsel for the respondent that the alleged upgradation
was made for a temporary period meant for sports personnel.
The posts which were upgraded in the year 1988 having
continued till date, the cadre strength of Grade II Inspectors
must be held to have become 26 and not 23 as contended by the
respondent. If 15% of the cadre is meant for reserved category
people then it would work out at 4 and admittedly there are
only 3 persons belonging to the Scheduled Castes in Grade II.
In that view of the matter the appellant was entitled to be
promoted against the 15% reserved quota of posts in Grade II
treating the total number of posts in Grade II to be 26. In our
considered opinion the Tribunal was in error in not taking into
account the upgraded posts which have been upgraded from
Grade III to Grade II on the ground that it was meant for sports
personnel. While computing the number of posts available for
69
reserved category, there is no justification to exclude the
upgraded posts which had continued from 1988 till date.”
51. An analysis of orders passed by the Tribunals and this Court shows
that all cases except that of K. Manickaraj’s case involved upgradation of
large number of posts which could be filled by placing the existing
incumbents in the higher grade without subjecting them to the process of
selection. Different Benches of the Tribunal referred to the policy decision
taken by the Railway Board that reservation policy for Scheduled Castes
and Scheduled Tribes is not applicable where cadre restructuring results in
mass upgradation of posts and held that the administration was required to
make appointment/placement against the upgraded posts without reserving
posts for Scheduled Castes and Scheduled Tribes. This Court repeatedly
emphasized that the restructuring exercise did not result in creation of new
posts/additional posts which could be filled by promotion by following the
procedure of selection. Therefore, these decisions are of no help to the
cause of the respondents. At the cost of repetition, we consider it necessary
to emphasize that restructuring exercise envisaged in letter dated 9.10.2003
resulted in creation of additional posts in most of the cadres covered by the
policy and the government had taken a conscious decision to fill up such
posts by promotion from amongst eligible and suitable employees and the
70
promotees were burdened with duties and responsibilities of greater
importance. Therefore, the Tribunal and High Court were not justified in
treating it as a case of upgradation of posts simplicitor. Consequently, the
decision of the Tribunal to quash para 14 of letter dated 9.10.2003 and
direction given for making appointments de hors the policy of reservation
are legally unsustainable.
52. The arguments made by learned counsel in the context of paras 11
and 15 need not detain us because none of the issues decided by the
Tribunal and High Court relate to direct recruitment against future
vacancies.
53. The point remains to be considered is whether the order of the
Tribunal, which has been confirmed by the High Court, can be maintained
by applying the ratio of M. Nagaraj’s case. Dr. Rajiv Dhawan, learned
senior counsel appearing for some of the respondents, made strenuous
efforts to convince us that the policy of reservation cannot be applied at the
stage of making promotions because the Railway Administration did not
produce any evidence to show that Scheduled Castes and Scheduled Tribes
were not adequately represented in different cadres and that the efficiency
71
of administration will not be jeopardized by reserving posts for Scheduled
Castes and Scheduled Tribes, but we have not felt persuaded to accept this
submission. In the applications filed by them, the respondents did not plead
that the application of the policy of reservation would lead to excessive
representation of the members of Scheduled Castes and Scheduled Tribes,
or that the existing policy of reservation framed by the Government of India
was not preceded by an exercise in relation to the issue of adequacy of their
representation. Rather, the thrust of their claim was that restructuring of
different cadres in Group C and D resulted in upgradation of posts and the
policy of reservation cannot be applied qua upgraded posts. Therefore, the
Union of India and the Railway Administration did not get opportunity to
show that the employees belonging to Scheduled Castes and Scheduled
Tribes did not have adequate representation in different cadres; that the
outer limit of reservation i.e. 50% will not be violated by applying the
policy of reservation and that the efficiency of administration will not be
jeopardized by applying the policy of reservation. Therefore, it is neither
possible nor desirable to entertain a totally new plea raised on behalf of the
respondents, more so, because adjudication of such plea calls for a detailed
investigation into the issues of facts.
Civil Appeal No._____@ S.L.P. (C) No.5045 OF 2007
72
54. Leave granted.
55. In this appeal, Union of India and two others have challenged order
dated 5.4.2006 passed by Allahabad Bench of the Tribunal and order dated
6.7.2006 passed by High Court of Allahabad in Writ Petition No.34662 of
2006. The facts culled out from the record of the appeal show that as a result
of cadre restructuring exercise undertaken pursuant to the policy contained
in letter dated 9.10.2003, two posts of Personal Inspector Grade I (Rs.6500-
10500/-) became available in Varanasi Division of Northern Railway. One
of these posts was earmarked for general category and the other for the
reserved category. The respondent who was holding the post of Senior
Personal Inspector represented for appointment against the unfilled post
earmarked for reserved category by contending that she fulfils the
conditions of eligibility. Her claim was rejected by the competent authority
on the premise that the reserved post cannot be offered to general category
candidate. She then filed O.A. No.509 of 2005. The Allahabad Bench of
the Tribunal relied on the order passed by this Court in V.K. Sirothia’s case
and the one passed by the Full Bench of the Tribunal in O.A. No.933 of
2004 (P.S. Rajput and two others v. Union of India and Others) and held
that the applicant (respondent herein) is entitled to be considered for the
second post. The High Court also relied on the order passed in V.K.
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Sirothia’s case and dismissed the writ petition filed by the Union of India
and others.
56. We have heard learned counsel for the parties. In view of the
findings recorded by us in civil appeals that policy of reservation is
applicable to the cadre restructuring exercise undertaken pursuant to the
policy contained in letter dated 9.10.2003, the orders impugned in civil
appeal arising out of Special Leave Petition (Civil) No.5045 of 2007 are
liable to be set aside.
57. In the result, the appeals are allowed and the
impugned orders are quashed. As a consequence, the
original applications filed by the respondents in all the cases shall stand
dismissed. However, parties are left to bear their own costs.
……………………. J. (B.N. Agrawal)
…………………….J. (G.S. Singhvi)
New Delhi July 29, 2008
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