Sawan
Ram Malra Vs. Union of India & Ors [1995] INSC 497
(13 September 1995)
Agrawal, S.C. (J) Agrawal, S.C. (J) Bharucha S.P. (J) S.C. Agrawal,
J. :
CITATION:
JT 1995 (7) 334 1995 SCALE (5)348
ACT:
HEAD NOTE:
Leave
granted.
The
short question which arises for consideration in this appeal is whether the
appellant is eligible for promotion to Postal Superintendents/ Post-masters
Group `B' posts under the six per cent quota reserved for promotion of General
Line Officials by means of Departmental competitive examination as per the
Department of Posts, Postal Superintendent/Postmasters Group `B' Recruitment
Rules, 1987 [hereinafter referred to as `the 1987 Rules']. Prior to the making
of the 1987 Rules there were two services in the Department of Posts, viz., the
Postal Superintendent Service Group `B' and the Postmasters Service Group `B'
was governed by the Postal Superintendent Service Group `B' Posts (Recruitment)
Rules, 1979 [hereinafter referred to as `the 1979 Rules'] and recruitment to
the Postmasters Service Group `B' was governed by the Postmasters Service Group
`B' (Recruitment) Rules, 1986 [hereinafter referred to as `the 1986 Rules']. By
the 1987 Rules the 1979 Rules and 1986 Rules were superseded and the two cadres
were merged and a common cadre of Postal Superintendents/Postmasters Service
Group `B' was created and recruitment to the said common cadre is governed by
the 1987 Rules. Appointment to the post of Postal Superintendent/Postmasters
Group `B' is by promotion in the following manner :
"By
promotion (1) 94% from amongst officers holding the post of Inspector, Post
Offices or Inspector, Railway Mails :-
(i) with
5 years' regular service in the scale of Rs.1640-2900, including service in the
scale of Rs.2000-3200, if any or equivalent; failing which
(ii) with
8 years regular service in the scale of Rs.1400-2300 or above or equivalent.
(2) 6%
from amongst General Line of officials by means of a Departmental competitive
examination amongst officers beloging to Higher Selection Grade-I (scale of pay
Rs.2000-3200), Higher Selection Grade-II (scale of pay Rs.1640-2900) and Lower
Selection Grade (scale of pay Rs. 1400-2300) with 5 years' regular service in
either or all the 3 cadres together." At the relevant time, the appellant
was employed as Head Sorting Assistant (HSA) in Higher Selection Grade II in
the Railway Mails Service (RMS). In response to the circular dated August 12,
1988, calling for applications from eligible candidates for the Departmental
competitive examination for filling up 6% posts of Postal
Superintendents/Postmasters Service Group `B' reserved for General Line
Officials the appellant submitted his application. The said application was
accepted and the appellant was permitted to take the Departmental competitive
examination held in October 1988. Although 11 vacancies had been declared for
the year 1988-89 a merit list containing names of 10 officers was issued. The
name of the appellant was not included in the said list though he had secured
67% marks. He was subsequently informed that his name was not included in the
merit list because General Line officials in the RMS are not eligible for
promotion against 6% posts. The appellant thereupon moved the Central
Administrative Tribunal [hereinafter referred to as `the Tribunal']. The
Tribunal, by the impugned judgment dated January 19, 1994, has dismissed the said application
of the appellant. The Tribunal has upheld the contention urged on behalf of the
respondents that in view of the clarifications issued by the Department vide
letters dated January 30, 1987, March 9, 1987 and the Savingram dated April 24,
1987 only General Line Officials working in the Post Offices are eligible to
participate in the Departmental competitive examination for promotion to 6%
Group `B' posts and that General Line Officials working in RLO/RMS/SPCO/PSD and
foreign posts were not eligible. The Tribunal has held that the appellant was
admitted to the examination by mistake overlooking those instructions. Feeling
aggrieved by the said judgment of the Tribunal, the appellant has filed this
appeal.
The
question is whether the clarifications contained in the letters dated January
30, 1987, March 9, 1987 and the Savingram dated April 24, 1987 can be held to
be applicable to the 1987 Rules so as to render officials in RLO/RMS/SPCO/PSD
ineligible for promotion against the quota of 6% posts through Departmental
competitive examination.
These
clarifications had been issued prior to the making of the 1987 Rules, which
were notified vide notification dated March 11, 1988. The clarifications in the
communications referred to above were issued in relation to the 1986 Rules that
were prevalent at that time which contained the following provisions regarding
promotion to the post of Postmasters Service Group `B' :
"Promotion
i) 25% posts from General Line officers by means of departmental competitive
examination amongst officials belonging to Higher Selection Grade (Rs.700-900)
and Higher Selection Grade-II (Rs.550-750) with 5 years regular service in
either or both the grades and officials belonging to lower selection grade
(Rs.425-640) with 8 years regular service in the grade.
ii)
75% posts from amongst the inspectors of post offices (Rs.425-700) with 8 year
regular service in the grade including the regular service in the grades of
Higher Selection Grade-II (Rs.550-750) and the Higher Selection Grade-I
(Rs.700-800)." If the aforesaid provisions regarding promotion contained
in the 1986 Rules are compared with the provisions of the 1987 Rules it would
be noticed that there is a substantial difference in the scheme of the two sets
of provisions. The 1987 Rules govern recruitment to the combined cadre of
Postal Superintendent Service Group `B' and Postmasters Service Group `B' while
the 1986 Rules only governed the cadre of Postmasters Service Group `B'. In the
1986 Rules, in the matter of promotion, there was no reference to officials in
the RMS. The 1987 Rules expressly include "Inspector, Railway Mails"
in the matter of promotion to the 94% posts. RMS has officials falling in the
General Line. There are no words of limitation in the 1987 Rules in respect of
"General line of officials" so as to exclude General Line officials
in the RMS. If Inspectors, Railway Mails, are eligible for promotion against
the 94% posts there appears to be no reason why General Line Officials in the
RMS should be excluded for the purpose of promotion to 6% posts which are to be
filled by means of Departmental competitive examination. On a bare reading of
the provisions of the 1987 Rules all General Line Officials who belong to
Higher Selection Grade-I (scale of pay Rs.2000-3200), Higher Selection Grade-II
(scale of pay Rs.1640-2900) and Lower Selection Grade (scale of pay
Rs.1400-2300) with 5 years' regular service in either or all the 3 cadres
together are eligible to be promoted to 6% posts by means of the Departmental
competitive examination.
The
clarifications contained in the letters dated January 30, 1987, March 9, 1987
and the Savingram dated April 24, 1987 which were issued in relation to the
1986 Rules cannot be treated as supplemental to the provisions contained in the
1987 Rules and on the basis of the said communications it cannot be said that
General Line Officials in the RMS, including the appellant, are not eligible
for promotion against the 6% posts by means of the Departmental competitive
examination. We are, therefore, unable to uphold the impugned judgment of the
Tribunal. The appellant, in our opinion, was entitled to be considered for
promotion against the said 6% posts on the basis of his performance in the
Departmental competitive examination held in October 1988 in which he was
allowed to appear. By letter dated October 14, 1990 the result of the appellant for the
said examination was announced and he was added in the list of selected
candidates at Serial No.9. This would show that on the basis of his performance
in the Departmental competitive examination held in October 1988 the appellant
was selected and but for his being treated as ineligible for promotion against
the 6% posts by means of the Departmental competitive examination, he would
have been promoted to those posts along with others who were selected on the
basis of the said examination.
The
appeal is therefore, allowed, the judgment of the Tribunal dated January 19,
1994 is set aside and the respondents are directed to consider the case of the
appellant for promotion to the Postal Superintendent Service Group
`B'/Postmasters Service Group `B' against 6% posts reserved from amongst
General Line Officials on the basis of the result of the Departmental
competitive examination conducted in October 1988 in pursuance of the circular
dated March 11, 1988. If the appellant is found entitled to such promotion on
the basis of his performance in the said Departmental competitive examination
he should be promoted with effect from the date other persons were so promoted
on the basis of the result of the said examination. The appellant would be
entitled to the consequential benefits accruing to him as a result of such
promotion.
The
appeal is disposed of accordingly with no order as to costs.
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