A.P.
Public Service Commission, Hyderabad Anr.
Vs. B. Sarat Chandra & Ors [1990] INSC 132 (10 April 1990)
Shetty,
K.J. (J) Shetty, K.J. (J) Sahai, R.M. (J)
CITATION:
1990 SCR (2) 463 1990 SCC (2) 669 JT 1990 (2) 143 1990 SCALE (1)749
ACT:
Civil
Services: A.P. Police Service Rules, 1966: Rule 5'Recruitment to the post of
Deputy Superintendent of Po- lice--Eligibility for-Fixation of minimum age of
21 years as on first day o f July of the year of selection--Validity of.
HEAD NOTE:
Rule 5
of the A.P. Police Service Rules, 1966 makes a person ineligible for
appointment as Deputy Superintendent of Police unless he has completed the age
of 21 years on the first day of July of the year in which the selection is
made.
The
appellant Service Commission notified on August 25, 1983 a combined examination
for Grade I Services of the State, to be held in November, 1983 wherein the
minimum age prescribed for selection to the post of Deputy Superintend- ent of
Police was 21 years as on July 1, 1983 as against 18 years for other posts.
The
respondent who was 19 days short of 21 years as on July 1, 1983 was not considered for appointment to the post of Deputy
Superintendent of Police. He was, however, select- ed as Deputy Registrar of
Cooperative Societies. He filed a petition before the State Administrative
Tribunal seeking a direction to the appellant to select him to the post of
Deputy Superintendent of Police, contending that the date for attaining the
minimum age prescribed under the notifica- tion was contrary to Rule 5 of the
Police Service Rules in as much as it ought to be the date of preparation of
the list of selected candidates and not any date anterior to it.
The
Tribunal accepted that contention.
Allowing
the appeal by the Service Commission, the Court,
HELD:
The word 'selection' occurring in Rule 5 of the A.P. Police Service Rules, 1966
cannot be construed only as the factum of preparation of the select list.
[467B] The process of selection which begins with the issuance of 464
advertisement and continues through scrutiny of applica- tions, rejection of
defective applications or elimination of ineligible candidates, conducting
examinations, calling for interview or viva voce, ends with preparation of the
select list for appointment. Rule 3 of the Rules of Procedure of the Public
Service Commission is also indicative of all these steps. When such were the
different steps in the process of selection, the minimum or maximum age for
suit- ability of a candidate for appointment cannot be allowed to depend upon any
fluctuating or uncertain date. If the final stage of selection is delayed, and
more often it happens for various reasons, the candidates who are eligible on
the date of application may find themselves eliminated at the final stage for
no fault of theirs. The date to attain the minimum or maximum age must,
therefore, be specific and determinate as on a particular date for candidates
to apply and for recruiting agency to scrutinise applications. [466F-467A]
CIVIL
APPELLATE JURISDICTION: Civil Appeal No. 1147 of 1990.
From
the Judgment and Order dated 22.9. 1989 of the A.P. Administrative Tribunal; Hyderabad in Representation Peti- tion No.
3843 of 1989.
T.V.S.N.
Chari, Mrs. B. Sunita Rao and Ms. Manjula Gupta for the Appellants.
K. Madhava
Reddy, D.R.K. Reddy, Vimal Dave, B. Rajeshwar Rao and Mudu Vijai for the
Respondents.
The
Judgment of the Court was delivered by K. JAGANNATHA SHETTY, J. This is an
appeal by the A.P.
Public
Service Commission against the decision of the A.P. Administrative Tribunal dated
September 22, 1989. The appeal raises a question as to
the scope of Rule 5 of the A.P. Police Service Rules, 1966.
The
facts are not in dispute-and may be stated as fol- lows: The Public Service
Commission issued an Advertisement/Notification No. 18/1983 inviting
applications for selection in a Combined Competitive Examination to be held in
November, 1983 at Anantapur, Guntur, Hyderabad, Kakinada, Tirupathi, Visakhapatnam and Warangal Centres for recruitment to the posts included
in Grade-I Services. The 465 Notification was published in the Gazette dated August 25, 1983. The post of Deputy Superintendent
of Police was one of the posts for which applications were invited. The
respond- ent applied to that post as well as to other posts. The minimum age
prescribed for selection to the post of Deputy Superintendent of Police was 21
years as on July 1,
1983, as against 18
years for other posts. The respondent did not complete 21 years as on July 1, 1983. He was short by 19 days and his
case, therefore, was not considered for ap- pointment to post of Deputy
Superintendent of Police. He was, however, considered to other posts since it
was a combined selection for Grade-I Services.
In
1984, the Public Service Commission conducted prelim- inary examination for the
eligible candidates. In 1985, final examination was conducted. In 1986, the
candidates were called for interview. On 27 March 1987, the list of selected candidates
was prepared for appointment to differ- ent categories of posts. The respondent
was selected as Deputy Registrar of Co-operative Societies.
On 15
April 1989 i.e. about two years after the selec- tion, the respondent
approached the Andhra Pradesh Adminis- trative Tribunal contending inter alia
that the date 'for attaining the minimum age prescribed under the Notification
was contrary to Rule 5 of the A.P. Police Service Rules, 1966. He claimed that
such date ought to be the date of preparation of the list of selected
candidates and not any date anterior to it. He accordingly sought a direction
to the Public Service Commission to select him to the post of Deputy SUperintendent
of Police since he had satisfied the required minimum age of 21 years as on the
date of the select list. The Tribunal has accepted that contention and issued a
direction to the State Government to create an additional post as a special
case and appoint the respondent as Deputy Superintendent of Police, if
necessary by reducing the number of posts for recruitment for the next year.
The
decision of the Tribunal has been challenged in this appeal by the Public
Service Commission since the view expressed therein is likely to affect the
appointment of a large number of candidates.
There
is no dispute that the eligibility of a candidate as to age for appointment as
Deputy Superintendent of Police should be determined according to Rule 5 of the
A.P. Police Service Rules. It is, therefore, necessary to look first at that
Rule. Rule 5 so far as is relevant provides:
466
"Rule 5. Qualifications--(A) No person shall be eligible for appointment
as a Deputy Superintendent of Police, Category-2 by direct recruitment unless
he-- (i) has completed the age of 21 years and had not completed the age of 26
years on the first day of July of the year in which the selection is made.
XXX XXX
XXX The Rule prescribes the minimum as well as the maximum age for appointment
as Deputy Superintendent of Police.
Minimum
age is 21 years. The candidate must have completed 21 years on the first day of
July of the year in which the selection is made. He should not have also
completed 26 years as on that day. The Tribunal while construing this Rule has
observed:
"According
to the procedure the process of selection begins with the issue of the
advertisement and culminates in for- warding the list to the appointing
authority. The essence of the process lies in the preparation of the list. A
selection can be said to have been done only when the list is pre- pared. In
this view the eligibility of the candidates as to age has to be determined at
this stage." If the word 'selection' is understood in a sense meaning
thereby only the final act of selecting candidates with preparation of the list
for appointment, then the conclusion of the Tribunal may not be unjustified.
But round phrases cannot give square answers. Before accepting that meaning, we
must see the consequences, anomalies and uncertainties that it may lead to. The
Tribunal in fact does not dispute that the process of selection begins with the
issuance of advertisement and ends with the preparation of select list for
appointment. Indeed, it consists of various steps like inviting applications,
scrutiny of applications, rejection of defective applications or elimination of
ineligible candidates, conducting examinations, calling for interview or viva
voce and preparation of list of successful candidates for appointment. Rule 3
of the Rules of Procedure of the Public Service Commission is also indicative
of all these steps. When such are the different steps in the process of
selection, the minimum or maximum age for suitability of a candidate for
appointment cannot be allowed to depend upon any fluctuating or uncertain date.
If the final stage of selection is delayed and more often it happens for
various reasons, the candidates who are 467 eligible on the date of application
may find themselves eliminated at the final stage for no fault of theirs. The
date to attain the minimum or maximum age must, therefore, be specific, and
determinate as on a particular date for candidates to apply and for recruiting
agency to scrutinise applications. It would be, therefore, unreasonable to con-
strue the word selection only as the factum of preparation of the select list.
Nothing so bad would have been intended by the Rule making authority.
The
appeal therefore, is allowed setting aside the order of the Tribunal.
In the
circumstances of the case, however, we make no order as to costs.
P.S.S.
Appeal allowed.
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