S. Satyapal Reddy Vs. Govt. of A.P [1994] INSC 294 (6 May 1994)

Ramaswamy, K. Ramaswamy, K. Venkatachala N. (J)

CITATION: 1994 SCC (4) 391 1994 SCALE (2)1114

ACT:

HEAD NOTE:

ORDER

1. Leave granted.

2.The A.P. Public Service Commission had issued an advertisement on 20-4-1992 calling for applications for recruitment to the posts of Assistant Motor Vehicles Inspectors in Andhra Pradesh Transport Subordinate Service.

Though appellants had applied for the said posts, since they possessed only the qualification of Diploma in Mechanical Engineering, they were not called for interview. The appellants, therefore, filed O.A. Nos. 2757 of 1992 and batch in the A.P. Administrative Tribunal questioning the competence of Degree in Mechanical Engineering or Degree in Automobile Engineering or Diploma in Automobile Engineering or any equivalent qualification as conditions for recruitment, contending that it was the Central Government which had been conferred with the power under Section 213(4) of the Motor Vehicles Act, 1988, for short 'the Act', of prescribing the qualifications for appointment to any office or class of officers under the Act, which had prescribed the following "1. Qualifications :

(1)Minimum general educational qualification of a pass in Xth standard; and (2) (i) a Diploma in Mechanical Engineering (3-year course) or (iii) a Diploma in Mechanical Engineering awarded by the State Board of Technical Education (3-year course) or (iv) any qualification in either of the above disciplines declared equivalent by the Central Government or State Government." When the appellants, had, become qualified to apply for and seek recruitment to the said posts, the prescription of qualification of graduation in Mechanical Engineering by the State Government coming in conflict with the Act, stands superseded. The Tribunal by its order dated 30-7-1993 394 repelled the contention and dismissed the petitions. Thus, these appeals by special leave.

3.Shri K. Madhava Reddy and Shri Gururaja Rao, learned Senior Counsel for the appellants contended that as the Act was made under Entry 35 of List III of the VIIth Schedule to the Constitution read with Article 246 of the Constitution, the Act receives paramountly and the Central Government alone is competent to prescribe the qualifications as to eligibility for recruitment as Assistant Motor Vehicles Inspectors and the power of the State Government to that extent gets eclipsed and the prescription of qualification of Degree in Mechanical Engineering becomes void since it runs in conflict with the qualifications prescribed by the Central Government. Therefore, the State rules become inapplicable. In support thereof, it was further contended that other State Governments had fallen in line in prescribing the qualification of Diploma in Mechanical Engineering prescribed by the Central Government and the State Government of A.P. had not adopted that course. Since the State rule is in conflict with the Central rule, the Central rule would prevail over the State rules, by operation of Article 254 of the Constitution.

4.Shri V.R. Reddy, learned Additional Solicitor General argued that sub-section (1) of Section 213 of the Act preserves the power to the State Government to appoint an officer or class of officers to implement the Act, sub- section (4) gives power to the Central Government to prescribe "the minimum qualifications" for appointment as officers or class of officers to such posts under the Act and that would not mean that the State Government having been given the power to appoint the officers, are denuded of their power to prescribe higher qualifications than the one prescribed by the Central Government. There is no conflict between the power exercised by the Central Government under the Act vis-a-vis the power of the State Government under Entry 41 of List 11 of "the public service" and power preserved to the Governor exercisable under proviso to Article 309 of the Constitution. Therefore, the State rules are not ultra vires.

5.Having given our anxious consideration to the respective contentions, we find that the State's contention merits acceptance. It is seen that marginal note in Section 213 for "appointment of Motor Vehicles Officers" indicates the subject-matter of the section. Sub-section (1) says that the State Government may, for the purpose of carrying into effect the provisions of this Act, establish Motor Vehicles Department and "appoint as officers thereof such persons as it thinks fit". The power of appointment includes the power to select a fit and competent person who it thinks fit to hold the post and would discharge efficiently the functions assigned under the Act. It includes the power to prescribe qualifications to select suitable officers. The Parliament preserved that power to the State Government under Section 213(1) itself by allowing it to appoint the officers whom it finds fit to carry into effect the provisions of the Act. Sub-section (4) gives power to the Central Government, having regard to the object of the Act, by a notification in the Official Gazette "to prescribe minimum qualification" which the 395 officers or class of officers thereof shall possess for being appointed as such officer or to the cadre belonging to the State Government. Under Entry 41 of List 11 (State List) of VIIth Schedule to the Constitution, the public service includes the services of the officers to be appointed under sub-section (1) of Section 213 of the Act.

No doubt, as contended by the learned counsel for the appellants that the Act receives paramountcy, since under Entry 35, the subject under the Act covers the concurrent field. Sub-section (4) of Section 213 also preserves the power to prescribe qualifications higher than that"minimum qualification" prescribed by the Central Government to appoint the "said officers or any class thereof shall possess for being appointed as such".

6. In Union of India v. H.S. Dhillon1 considering the scope of Article 246 of the Constitution, a Bench of seven Judges of this Court held thus (SCR p. 47: SCC p. 788, para 14) "Reading Article 246 with the three lists in the VlIth Schedule, it is quite clear that Parliament has exclusive power to make laws with respect to all the matters enumerated in List I and this notwithstanding anything in clauses (2) and (3) of Article 246. The State Legislatures have exclusive powers to make laws with respect to any of the matters enumerated in List II, but this is subject to clauses (1) and (2) of Article 246. The object of this subjection is to make parliamentary legislation on matters in Lists I and III paramount. Under clause (4) of Article 246 Parliament is competent also to legislate on a matter enumerated in State List for any part of the territory of India not included in a State. Article 248 gives the residuary powers of legislation to the Union Parliament."

7. It is thus settled law that Parliament has exclusive power to make law with respect to any of the matters enumerated in List I or concurrent power with the State Legislature in List III of the VIIth Schedule to the Constitution which shall prevail over the State law made by the State Legislature exercising the power on any of the entries in List 111. If the said law is inconsistent with or incompatible to occupy the same field, to that extent the State law stands superseded or becomes void. It is settled law that when Parliament and the Legislature derive that power under Article 246(2) and the entry in the Concurrent List, whether prior or later to the law made by the State Legislature, Article 246(2) gives power, to legislate upon any subject enumerated in the Concurrent List, the law made by Parliament gets paramountcy over the law made by the State Legislature unless the State law is reserved for consideration of the President and receives his assent.

Whether there is an apparent repugnance or conflict between Central and State laws occupying the same field and cannot operate harmoniously in each case the court has to examine whether the provisions occupy the same field with respect to one of the matters enumerated in the Concurrent List and whether there exists repugnancy between the two laws.

Article 254 lays emphasis on the words "with respect to that matter". Repugnancy arises 1 (1971) 2 SCC 779: (1972) 2 SCR 33 396 when both the laws are fully inconsistent or are absolutely irreconcilable and when it is impossible to obey one without disobeying the other. The repugnancy would arise when conflicting results are produced when both the statutes covering the same field are applied to a given set of facts.

But the court has to make every attempt to reconcile the provisions of the apparently conflicting laws and court would endeavour to give harmonious construction. The purpose to determine inconsistency is to ascertain the intention of Parliament which would be gathered from a consideration of the entire field occupied by the law. The proper test would be whether effect can be given to the provisions of both the laws or whether both the laws can stand together. Section 213 itself made the distinction of the powers exercisable by the State Government and the Central Government in working the provisions of the Act. It is the State Government that operates the provisions of the Act through its officers. Therefore, sub-section (1) of Section 213 gives power to the State Government to create Transport Department and to appoint officers, as it thinks fit. Sub-section (4) thereof also preserves the power. By necessary implication, it also preserves the power to prescribe higher qualification for appointment of officers of the State Government to man the Motor Vehicles Department. What was done by the Central Government was only the prescription of minimum qualifications, leaving the field open to the State Government concerned to prescribe if it finds necessary, higher qualifications. The Governor has been given power under proviso to Article 309 of the Constitution, subject to any law made by the State Legislature, to make rules regulating the recruitment which includes prescription of qualifications for appointment to an office or post under the State. Since the Transport Department under the Act is constituted by the State Government and the officers appointed to those posts belong to the State service, while appointing its own officers, the State Government as a necessary adjunct is entitled to prescribe qualifications for recruitment or conditions of service. But while so prescribing, the State Government may accept the qualifications or prescribe higher qualification but in no case prescribe any qualification less than the qualifications prescribed by the Central Government under sub-section (4) of Section 213 of the Act. In the latter event, i.e., prescribing lesser qualifications, both the rules cannot operate without colliding with each other.

When the rules made by the Central Government under Section 213(4) and the statutory rules made under proviso to Article 309 of the Constitution are construed harmoniously, there is no incompatibility or inconsistency in the operation of both the rules to appoint fit persons to the posts or class of officers of the State Government vis-a-vis the qualifications prescribed by the Central Government under subsection (4) of Section 213 of the Act.

8. It is seen that A.P. Transport Subordinate Service Rules have been made by the Governor exercising the power under proviso to Article 309 of the Constitution and Rule 6 thereof prescribes the qualifications as enumerated above.

Graduation in Mechanical Engineering is one of the higher qualifications than Diploma. Since Section 213(4) gives such power 397 to the State Government by operation of Section 217 of the Act, the statutory rules remain valid and operate in the field without colliding with the Central rules. Both the rules would operate harmoniously and effect can be given to both the rules. Thus the question of inconsistency or repugnancy under Article 254 of the Constitution does not arise. Therefore, we do not find that there is any conflict in the exercise of power by both Central and State Governments or inconsistency in operation of the provisions of the statutory rules made by the Governor under proviso to Article 309 and the rules made by the Central Government under Section 213(4) of the Act. The recruitment as per State rules is valid and legal.

9. The appeals are accordingly dismissed, but in the circumstances, without costs.

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