D.M. Bharati
Vs. L.M. Sud & Ors [1990] INSC 294 (19 September 1990)
Rangnathan,
S. Rangnathan, S.
Ahmadi, A.M.
(J)
CITATION:
1991 AIR 940 1990 SCR Supl. (1) 580 1991 SCC Supl. (2) 162 JT 1990 (4) 622 1990
SCALE (2)677
ACT:
Service
Law: Bombay Municipal Corporation--Deputation from one Establishment to
another--Promotion obtained in the Establishment deputed to--Whether confers
any right for higher posts in the parent department, on reversion.
HEAD NOTE:
The
appellant was appointed as a Tracer in the Municipal Corporation in 1955. with
the appointment of a Town Planning Officer in 1957. the appellant came to be
appointed as a Tracer in the Town Planning Establishment. Later, the post of
Junior Draftsman fell vacant in the Town Planning Estab- lishment. Respondent
No. 6 was posted to fill the vacancy.
However,
his appointment was cancelled shortly thereafter and the appellant was
appointed as Junior Draftsman with effect from 4.12. 1959.
The
next higher post of Surveyor-cum-Draftsman fell vacant in 1962.. Meanwhile, the
appellant was suspended. The Industrial Court
granted approval for his removal from service, but suggested that he may be
reappointed. Accord- ingly. the appellant was appointed afresh as junior
Drafts- man in the Estates Department of the Municipal Corporation where he was
previously working.
Aggrieved,
the appellant filed a writ Petition before the High Court. Setting aside the
order. the High Court remanded the matter to the Industrial Court for fresh dis- posal. The Special Leave Petition preferred
by the employer, viz., the Municipal Corporation against the High Court's order
was dismissed.
The Industrial Court reheard the matter and declined
approval for the removal of the appellant from service. The appellant was
reappointed as Junior Draftsman in the Town Planning Establishment which was
abolished subsequently, and he was reverted to the service of the Municipal
Corporation as a Tracer, and not as a Junior Draftsman. The appellant filed an
appeal against the said order. but it was rejected on the ground that direct
recruits were already working as Junior Draftsmen and that there was no vacancy
against which the appellant could be appointed.
581
The appellant moved the High Court by way of a Writ petition. contending that
since he had been appointed as junior Draftsman in the Town Planning
Establishment, he could not be repatriated to a lower post, viz.. Tracer in the
Municipal Corporation. It was also contended that the Deputy Municipal
Commissioner, was a person lower in rank than the appointing authority viz.,
the Municipal Commis- sioner and hence the order passed by him was without juris-
diction.
The
High Court proceeded on the footing that the appel- lant was on deputation from
Municipal Corporation to the Town Planning Establishment and dismissed the writ
Petition.
The
appellant has preferred this appeal against the High Court's order dismissing
his Writ Petition.
Dismissing
the appeal, this Court.
HELD:
1. I The appellant's promotion as junior Draftsman and proposed promotion as
Surveyor-cum-Draftsman in the Town Planning Establishment cannot confer any
rights on him in his parent department. When he left the Municipal Corpora- tion
and joined the Town Planning Establishment he was a Tracer and he can go back
to the Estate Department or any other Department of the Municipal Corporation
only to his original post i.e.. as Tracer, subject to the modification that, if
in the meantime he had qualified for promotion to a higher post. that benefit
cannot be denied to him.
1.2
The order dated 16.8. 1965 was passed in pursuance of the recommendation of the
Industrial Court, while approv- ing the appellant's
removal, that he may be reconsidered for appointment. In view of this order of
the Industrial Court, the appellant had to be given a
posting and since he had been discharged from service when he was a Junior
Draftsman.
orders
were passed appointing him as junior Draftsman. This again was made as an order
of fresh appointment and the appellant's representation that he should be given
seniority was rightly not accepted. There is also the further fact that the
appellant was relieved from this post with effect from October 1, 1967. There has been, apparently, no chal-
lenge to this order. Moreover, theses orders lost their basis once the
petitioner was restored to his post in the Town Planning Establishment. In
these circumstances the order dated 16.8.65 or the determination of his
seniority in 1966 are of no relevance to the present case.
2.1
What the appellant is really attempting is to challenge the 582 appointments of
Respondents 6 to 11, which had been made in 1963-64, by a Writ Petition filed
in 1978, more than a decade after the above selections and appointments had
been made. It is true that, at that time the appellant, was under a cloud
because he had been suspended and subsequently removed from service. But all
the same, if he had desired to challenge those appointments, he should have
taken immediate steps. Anyhow, these obstacles had disappeared when the
tribunal, on remand by High Court, had and disapproved the appellant's removal
from service by the order dated 13.5.1964. Atleast in 1971, when the order was
passed re- storing him to the position of Junior Draftsman in the Town Planning
Establishment, he could and should have taken steps to Obtain his
"pro-forma" promotion in the parent depart- ment. The fact remains
that he took no effective steps to challenge the appointment of respondents 6
to 11 from 1963- 64 right upto 15.2.1978, when he filed the Writ Petition or atleast
upto 1.10.1976, when he made a representation against the order of reversion.
2.2 S.
54(2) of the Municipal Act, dispenses with the Staff Selection Committee when
it is proposed to fill the appointment from among persons already in municipal
service.
But
the nature of the recruitment that took place is not known. That apart, the
constitution of a Staff Selection Committee to decide upon the selections
cannot be said to be illegal even though not mandatory in the situation. The
High Court has found that respondents 6 to 11 had been directly selected as
Junior Draftsmen after proper scrutiny by the Staff Selection Committee.
Admittedly there was a circular among the Municipal employees in regard to
these appoint- ments and selections. The appellant should have made an
application for selection at that time or, if he thought it more appropriate,
should have challenged the constitution of Staff Selection Committee and the
direct recruitment and put forward his claim for promotion as Junior Draftsman
by virtue of his seniority. That he tailed to do at the crucial time. It may be
that this was because he had certain diffi- culties facing him by way of
suspension and subsequent expulsion from service. But even in 1971, after his
original order of suspension and removal had been set aside, he took no
immediate steps to claim his rights in the parent depart- ment. He.was
apparently satisfied with his restoration as Junior Draftsman in the Town
Planning Establishment. Having regard to the circumstances of the appointment
of respond- ents 6 to 11, the appellant was not entitled to any promo- tion in
preference to them and he cannot claim appointment as Junior Draftsman when
there was no such post in 1976 to which he could he appointed.
CIVIL
APPELLATE JURISDICTION: Civil Appeal No. 1213 of 1979.
583
From the Judgment and Order dated 24.4. 1978 of the Gujarat High Court in L.P.A. No. 97 of
1978.
Appellant
in person.
H.S. Parihar
for the Respondents.
The
Judgment of the Court was delivered by RANGANATHAN, J. The appellant, D.M. Bharati,
challenges the validity of an order dated 30.9. 1976 passed by the Deputy
Municipal Commissioner of the Municipal Corporation of the City of Ahmedabad. By the said order, the Deputy
Municipal Commissioner, consequent on the staff of the Municipal Corporation
working in the Town Planning Estab- lishment having to be absorbed in the
Municipal Corporation, "reverted" the appellant from the post of
junior draftsman in the Establishment and appointed him to act in the post of a
tracer in the Town Development Department of the Corpora- tion. The High Court
rejected his writ petition and hence the present appeal.
It is
necessary to state the relevant facts. The appel- lant had been appointed as a
tracer in the Estate Department of the Municipal Corporation on 26.6. 1955 and
worked there till 18th
February, 1957. It
appears that the Government appointed a Town Planning Officer under the
provisions of section 31 of the Bombay Town Planning Act. 1954. The Town
Planning Officer had to be supplied with an establishment.
The
establishment of the Town Planning Officer was admitted- ly temporary. An
arrangement was entered into between the two authorities that the arbitrator in
the planning office could select such persons from the Corporation for his establishment
as he thought fit. The Town Planning Officer demanded the services of the
appellant and he was appointed as a tracer in the Town Planning Establishment
on 22.2. 1957. It is not clear whether the appellant went therein by way of
transfer or by way of deputation as the original order dated 22.2. 1957 is not
available with us. However, the High Court and the appellant have proceeded on
the footing that the appellant was deputed from the Municipal Corporation to
the Town Planning Establishment.
Sometime
later, the post of a junior draftsman fell vacant in the Town Planning
Establishment. The appellant tells us that he was asked to take charge of that
post on 4.12. 1959. It appears that Mr. Yevla (Respondent No. 6 in the W.P.)
was posted to fill in that vacancy but, 584 on 21.4. 1960, his appointment was
cancelled and the appel- lant was appointed as junior draftsman in the Town
Planning Establishment w.e.f. 4.12. 1959. The appellant tells us that he had
also been subsequently recommended for appointment to the post of Surveyor-cum
Draftsman, which was a higher post and which had fallen vacant on 28.2. 1962.
But before this proposal could materialise the appellant was suspended on 5th December, 1962 by the Corporation and was removed
from service on 13.5.64. The Industrial Court
granted approval to the removal of the appellant from service but made certain
observations suggesting that he may be re-appointed to the said post. The
appellant filed a writ petition against the order of the industrial court. The
High Court eventually, set aside the order of the industrial court on 1.2. 1969
and remanded the matter for fresh disposal to the industrial court. The
Municipal Corporation preferred S.L.P. 48/71 in this Court which was dismissed
on 27.1.71. The industrial court re-heard the matter pursuant to the order of
the High Court and declined approval to the order of removal of the appellant
from service with the result that the order of removal dated 13.5.64 stood
vacated and an order was passed on 3.3.71 by the Municipal Commissioner that
the appellant was reappointed as a junior draftsman in the Town Planning
Establishment.
In the
meantime, on 16.8. 1965, consequent on the recom- mendations of the industrial
court, the appellant was ap- pointed as junior draftsman in the Estates
Department of the Municipal Corporation where he had been previously working.
This
purported to be a fresh appointment and so the appel- lant made a
representation that he should be appointed in this post according to his
seniority. No orders were passed on this representation except a direction that
the appellant should join service within a week of receipt of the memo and then
represent his case for seniority, if he so desired.
Thereupon
the appellant accepted the order re-appointing him as junior draftsman in the
Estates Department and took charge of his office. The order of the High Court
has found that the appellant was relieved from service on 1.10.1967 because of
retrenchment.
When
the above proceedings in the case of the appellant were taking place
respondents 6 to 11 were directly selected as junior draftsmen by the Staff
Selection Committee and promoted to the said post. The appellant did not appear
before the Staff Selection Committee perhaps because of the various proceedings
above referred to, as a result of which he was under suspension from 5.12. 1962
to 13.5. 1964, when he was removed and then again till 16.8.65, when he was re-
585 appointed as a draftsman. Once the proceedings against the appellant came
to a close, the Municipal Commissioner passed order on 3.3. 1971, cancelling
the order dated 13.5. 1964 removing the appellant from service. He was
re-appointed as a junior draftsman in the Town Planning establishment.
Subsequently,
however, the Town Planning Establishment was abolished, and the appellant was
served with the order dated 30.9. 1976, by which he was reverted to the
services of the Municipal Corporation. On such reverter, however, as we have
seen, he was posted as a tracer and not as a junior drafts- man. The appellant
filed an appeal against the said order before the Standing Committee but his
appeal was rejected on 15.3. 1977 on the ground that in the Corporation direct
recruits were already working as junior draftsmen, and that there was no post
of junior draftsman vacant in the Corpora- tion, to which the appellant could
be appointed. The appel- lant thereupon filed a writ petition and, as already
stated, he was unsuccessful therein and hence this present appeal.
The
appellant's contention before the High Court was two fold. The first contention
was that since he had been ap- pointed as junior draftsman in the Town Planning
establish- ment by the order dated 21.4. 1960, he could not be repatri- ated as
a tracer in the Municipal Corporation, that is, to a lower post. It was also
contended that the order dated 30.9.
1976
has been passed by the Deputy Municipal Commissioner, who is a person lower in
rank than the person who appointed him, namely, the Municipal Commissioner and
that, therefore, the order dated 30.9.76 was passed by an officer without
jurisdiction. These two arguments have been reiterated before us also. So far
as the second contention is concerned it may at once be pointed out that if the
order dated 30.9.76 is an order of reversion by way punishment, the appellant's
contention may be correct in view of the provi- sions contained in sections 53
and 56 of the Bombay Provin- cial Municipal Corporation Act. However, if the
order dated 30.9.76 has merely given effect to the abolition of the Town Planning
establishment and restored the appellant to the post he can properly hold in
the Municipal Corporation then no element of reversion would be involved and
the Deputy Commissioner would be quite competent to pass the order in question.
The only question therefore that survives for consideration is regarding the
validity of an order dated 30.9.76 in so far as it purported to appoint the
appellant as a tracer in the Municipal Corporation instead of as a junior
draftsman. We may mention here that a point was also made that the appellant
should not have been appointed as an "acting" tracer but it has been
explained by the Corporation that it was a verbal inaccuracy and that the
appointment 586 of the appellant in the Municipal Corporation is not an acting
but a substantive one. This point, therefore, does not survive.
We
shall proceed on the assumption that the appellant went to the Town Planning
establishment (which was a tempo- rary one) by way of deputation from the
Municipal Corpora- tion. There is some controversy as to whether the appellant
was properly promoted as junior draftsman in the Town Plan- ning establishment.
There is a suggestion that both the demand by the Town Planning establishment
for the services of the appellant as well as his promotion therein were not
acceptable to the Corporation and that they were the conse- quence of undue favour
shown to the appellant by the Arbi- trator who was the appointing authority. We
do not think it is necessary to go into this controversy here because it is
quite clear that the appellant's promotion as junior drafts- man and proposed
promotion as Surveyor-cum Draftsman in the Town Planning Establishment cannot
confer any rights on him in his parent department. When he left the Municipal Corpo-
ration and joined the Town Planning establishment he was a tracer and he can go
back to the Estate Department or any other Department of the Municipal
Corporation only to his original post i.e., as tracer, subject to the
modification that, if in the meantime he had qualified for promotion to a
higher post, that benefit cannot be denied to him. In the present case,
unfortunately, what happened was that when junior draftsmen were recruited by
the Municipal Corporation in 1959-60 and in 1963-64, persons were selected and ap-
pointed to the said posts through the machinery of a Staff Selection Committee.
The appellant submits that he had been wrongly overlooked and that the
respondents had been wrongly promoted as junior draftsmen. He points out that,
under the regulations, junior draftsmen had to be appointed by promo- tion on
the basis of seniority-cure-fitness and that the question of Staff Selection
Committee did not at all arise.
According
to him, the procedure for selecting by Staff Selection Committee would not come
into force when the recruitment was restricted to persons in the municipal
service. In the present case, however, all the persons, who were appointed as
junior draftsmen during the appellant's absence were from the municipal
service. The appointment should, therefore, have been made directly by
promotion without the intervening machinery of the Staff Selection Committee
and the appellant being the seniormost tracer should have been appointed as
junior draftsman in preference to respondents 6 to 11.
There are
considerable difficulties in accepting this case of the appellant. In the first
place, what he is really attempting is to challenge 587 the appointments of
respondents 6 to 11, which had been made in 1963-64, by a writ petition filed
in 1978, more than a decade after the above selections and appointments had
been made It is true that, at that time the appellant, was under a cloud
because he had been suspended and subsequently removed from service. But all
the same, if he had desired to challenge those appointments, he should have
taken immediate steps. Anyhow, these obstacles had disappeared when the
tribunal, on remand by High Court, had disapproved the appellant's removal from
service by the order dated 13.5. 1964. At least in 1971. when the order was passed
restoring him to the position of junior draftsman in the Town Planning
establishment, he could and should have taken steps to obtain his
"pro-forma" promotion in the parent department.
The
appellant says he was making some representations but this was not enough. The
fact is that he took no effective steps to challenge the appointment of
respondents 6 to 11 from 1963-64 right upto 15.2.1978, when he filed the writ
petition or atleast upto 1.10.1976, when he made a represen- tation against the
order of reversion.
Quite
apart from the above consideration, there is no material before us to show that
the appointments of respond- ents 6 to 11 were made irregularly and that the
constitution of a Staff Selection Committee for selecting junior drafts- men did
not conform to the regulations and the provisions of the Bombay Provincial
Municipal Corporations Act. The Corpo- ration has stated that they have been
directly recruited.
The
High Court has pointed out that the relevant regulation gave a discretion to
the Commissioner to make the appoint- ments by promotion or by direct
recruitment. S. 54(2) of the Municipal Act, on which the petitioner relies, no
doubt dispenses with the Staff Selection Committee when it is proposed to fill
the appointment from among persons already in municipal service. But the nature
of the recruitment that took place is not known. That apart, the constitution
of a Staff Selection Committee to decide upon the selections cannot be said to
be illegal even though not mandatory in the situation. The High Court has found
as a fact at more than one place in the judgment that the respondents 6 to 11
had been directly selected as junior draftsmen after proper scrutiny by the
Staff Selection Committee. Even the appel- lant stated before us that there was
a circular among the municipal employees in regard to these appointments and
selections. The appellant should have made an application for selection at that
time or, if he thought it more appro- priate, should have challenged the
constitution of Staff Selection Committee and the direct recruitment and not
forward his claim for promotion as junior draftsman by virtue of his 588
seniority. That he failed to do at the crucial time. It may be that this was
because he had certain difficulties facing him by way of suspension and
subsequent expulsion from service. But even in 1971, after his original order
of suspension and removal had been set aside, he took no imme- diate steps to
claim his rights in the parent department. He was apparently satisfied with his
restoration as junior draftsmen in the Town Planning establishment. We are in
agreement with the High Court that, having regard to the circumstances of the
appointment of respondents 6 to 11, he was not entitled to any promotion in
preference to them and that he cannot claim appointment as junior draftsman
when there was no such post in 1976 to which he could be appoint- ed. It is not
his case that any posts of junior draftsmen became vacant after his reversion
to the parent department to which he could have been promoted.
The
appellant contends that the fact that his eligibili- ty for appointment as a
junior draftsman in the parent department had been accepted by the order dated
16.8.1965 referred to earlier. It is also pointed out that subsequent- ly a
question arose of the seniority as between the appel- lant and one Kavadia.
This was gone into and the Municipal Corporation accepted the position that the
appellant pos- sessed qualifications required for the post of junior draftsman
and that he was senior to Mr. Kavadia. This was sometime in 1966. We, however,
find that this aspect of the matter does not help the appellant because the
order dated 16.8. 1965 was passed in pursuance of the recommendation of the
industrial court, while approving the appellant's remov- al, that he may be
reconsidered for appointment. In view of this order of the industrial court,
the appellant had to be given a posting and since he had been discharged from serv-
ice when he was a junior draftsman, orders were passed appointing him as junior
draftsman. This again was made as an order of fresh appointment and the
appellant's represen- tation that he should be given seniority was not
accepted, rightly, for the reason mentioned above. There is also the further
fact that the appellant was relieved from this post with effect from October 1,
1967. There has been, apparent- ly, no challenge to this order. Moreover, these
orders lost their basis once the petitioner was restored to his post in the
Town Planning Establishment. In these circumstances the order dated 16.8.65 or
the determination of seniority be- tween appellant and Kavadia in 1966 do not
help the appel- lant's case.
Learned
counsel for the Municipal Corporation submitted to us that the appellant had
not joined his post as a tracer in compliance 589 with the order dated 30.9.76
and that by now he has also reached the age of superannuation. We are not here
concerned in this appeal with the consequences of "non acceptance" of
the order dated 30.9.76 by the appellant. We are only con- cerned with the
question whether the appellant was rightly appointed as tracer on his reverter
to the Municipal Corpo- ration and that question we have answered in the affirma-
tive. We do not express any opinion on the questions raised by the learned
counsel for the respondent.
In the
circumstances, we are of the opinion that there are no grounds to interfere
with the order of the High Court. We, therefore, dismiss this appeal but, in
the cir- cumstances, we make no order as to costs.
G.N. Appeal
dis- missed.
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