UNION OF INDIA Vs SHANTIRANJAN SARKAR
Bench: S.B. SINHA,J.M. PANCHAL, , ,
Case number: C.A. No.-000103-000103 / 2009
Diary number: 20890 / 2005
Advocates: V. K. VERMA Vs
K. SARADA DEVI
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. _______OF 2009
(Arising out of SLP (C) No. 23770 of 2005)
Union of India & Ors. …. Appellants
Versus
Shantiranjan Sarkar …. Respondent
J U D G M E N T
S.B. SINHA, J.
1. Leave granted.
2. Appellants are before us aggrieved by and dissatisfied with the
judgment and order dated 11.04.2005 passed by a Division Bench of the
High Court of Calcutta, Circuit Bench at Port Blair whereby and
whereunder the writ petition filed by the respondent herein was allowed.
3. The basic fact of the matter is not in dispute.
An advertisement was issued for filling up the post of Postman/ Mail
Guard under the quota of Extra-departmental candidate at Andaman and
Nicobar Island, Port Blair. Respondent herein pursuant thereto or in
furtherance thereof applied for the said post. He appeared at an examination
held for the said purpose. On or about 18.11.1997, the purported results of
the said examination were published with the remarks “none qualified”.
4. Subsequently, some other examinations were also held in which the
respondent participated. Indisputably, he was a member of the Scheduled
Caste. He filed several representations before the concerned various
authorities contending that his candidature had not been considered despite
the fact that he had obtained more than 30% of marks which was the cut-off
mark for the members of the Scheduled Castes and Scheduled Tribes. As
the said representations were not responded to, he filed an original
application before the Central Administrative Tribunal, Calcutta Bench,
Kolkata. The said original application was dismissed on 12.9.2003 on the
ground of limitation as also on merit, stating:
“Considering the respective contentions of the ld. Counsels for both sides, we find that the applicant having not been qualified in the written test as well as in the interview does not acquire any legal or enforceable right to seek employment for the
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post. In the result, the application is dismissed without any order as to cost.”
5. Respondent filed a writ petition before the High Court questioning
the legality and/or validity of the said judgment and order which was
marked as WP CT No. 194 of 2003. The said writ petition was initially
dismissed on 9.7.2004 by a Division Bench of the Calcutta High Court,
stating:
“Therefore, although, we do not approve the reason assigned by the Tribunal, we are not inclined to entertain this application as the ultimate conclusion of the Tribunal that the petitioner was not entitled to get any relief was correct. As indicated above, the Tribunal ought to have rejected the application only on the ground of limitation.”
6. However, a review application filed thereagainst was allowed. By
reason of the impugned judgment dated 11.04.2005, the High Court has
allowed the said writ application.
7. Mr. B. Datta, learned Additional Solicitor General appearing on
behalf of the appellants, would contend:
(i) the High Court committed a serious error insofar as it failed to
take into consideration that having regard to the fact that the
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respondent failed to pass the tests held in the year 1997 and
furthermore, having appeared in the subsequent examinations, had
no right to be appointed and no direction for his appointment in
the post of Peon or Group ‘D’, thus, could be issued by the High
Court.
(ii) Respondent having applied against the vacancy in the ‘OC’
category and not in the category of ‘Scheduled Caste’, it was
obligatory on him to obtain the qualifying marks of 45% which he
having failed to obtain, the impugned judgment is wholly
unsustainable.
8. Mrs. Sarda Devi, learned counsel appearing on behalf of the
respondent, however, would support the impugned judgment.
9. Before adverting to the contentions raised before us by the learned
counsel for the parties, we may notice that the appellants suppressed a
material fact. It appears that the fact that the High Court had recalled its
earlier order dated 9.07.2004 by an order dated 30.11.2004 had not been
mentioned in the list of dates. This Court, therefore, must have proceeded
on the basis that the impugned order was passed on a review application and
not in the original writ proceedings. We do not find appropriate words to
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deprecate such a practice and that too by the Union of India. We should
have dismissed the Special Leave Petition on this ground alone.
Let us, however, also consider the merit of the matter.
10. The fact that the respondent is a member of Scheduled Caste is not in
dispute. His name figured at Sl.No. 124 of the seniority list of Dak Sevakas
in A & N Islands Divisions, Port Blair. It has not been denied or disputed
before us that in Central Administrative Services, a person belonging to
Scheduled Caste in any State would be deemed to be a member of the
Scheduled Caste.
Respondent, therefore, should have been treated to be a member of
‘Schedule Caste’ for the purpose of consideration of his candidature.
11. The High Court in its impugned order categorically held that the
appellants at no point of time denied or disputed that the respondent had
obtained marks more than 30% but less than 45%. The High Court
furthermore noticed that the notification dated 9.06.1989 issued by the
Director of Postal Services, A & N Islands in categorical terms stated that
his status of the Scheduled Castes should be accepted and recognized in the
department examination. A member of a Scheduled Caste, thus, notified in
any of the States within the territories of India, having regard to the
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provisions contained in Article 341 of the Constitution, was entitled to get
the benefit of the said status for the purpose of entering into Central Civil
Service..
12. The High Court furthermore has rightly held that as a member of the
Scheduled Caste, the respondent was entitled to the benefit of the lower
percentage of marks, viz., 30% in the departmental examination for
promotion from the post of Extra-Departmental Mail Guard to the Post of
Peon or Group ‘D’.
13. If, thus, for the reasons known to the respondent that he was entitled
to the benefit of the status of the Scheduled Caste in the Andaman and
Nicobar Islands, irrespective of the fact that the advertisement issued
recognized only two categories of reserve categories, viz., Scheduled Tribes
and ‘OC’, there was no reason to deprive the respondent from the said
benefit. Respondent, therefore, was not appointed because of a mistake
committed on the part of the authorities of the appellants. They, thus,
cannot be permitted to take advantage of the same.
14. In that view of the matter, the delay in filing the original application
should not be held to be a bar in granting him an equitable relief. Union of
India as a benevolent litigant cannot be permitted to take advantage of its
own wrong. Furthermore, the appellants are guilty of suppression of
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material facts before this Court. It, in its list of dates, did not state that the
original order of the High Court dated 9.07.2004 had been recalled and
reviewed by the Division of the said Court by an order dated 30.10.2004.
15. For the reasons aforementioned, the impugned judgment should not
be interfered with and is directed accordingly. The appeal is dismissed with
costs. Counsel’s fee assessed at Rs.1,00,000/-.
………………………………..J. (S.B. Sinha)
………………………………..J. (J.M. Panchal)
New Delhi JANUARY 13, 2009
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