Devendra
Narayan Singh & Ors Vs. The State of Bihar & Ors [1996] INSC 1314 (24 October 1996)
K. Ramaswamy,
G.B. Pattanaik Pattanaik, J.
ACT:
HEAD NOTE:
Hon'ble
Mr.Justice G.B.Pattanaik P.P.Rao, Sr. ADV., Vijay Kumar, J.P.Parihar, Abhay Chandrakant
Mahimka. Advs, with him for the appellants. B.B.Singh, Adv. for the
Respondents.
The
following Judgement of the Court was delivered:
Leave
granted.
This
appeal by special leave is directed against the order dated 5th September, 1995 of the Central Administrative Tribunal,
Patna Bench, Patna in O.A. No. 12 of 1993. The
appellants who had been recruited to the Bihar State Police Service in the year
1969 were promoted to the Indian Police Service in the year 1987 in accordance
with the provisions of the Indian Police Service (Promotion by Recuritment)
Regulations, 1955 (hereinafter referred to as the 'Promotion Regulations'). On
being appointed to the cadre of IPS they were assigned the year of allotment as
1981 by the Central Government. They challenged the said order and claimed that
their year of allotment should be 1979 before the Tribunal. The Tribunal by the
impugned judgement rejected their claim and having dismissed the O.A., the
present appeal has been preferred.
The
case of the appellants in nutshell is that they having been appointed to the
Bihar State Police Service on 1.9.1969 were eligible for being considered to be
included in the Select List prepared under Regulation 5 of the Promotion
Regulations since 1977. But the Committee constituted under Regulation 3 of the
Promotion Regulations did not prepare any Select List for the years 1977, 1978,
1979 and 1980. It is only in 1981 a Select List of 18 officers was prepared to
fill-up 7 vacancies ignoring one anticipated vacancy during the year. The
further case of the appellants was that in the triennial review conducted for
determining the strength of the cadre in the year 1981 the number of senior
posts in the said cadre of IPS was increased to 137 from 123. But the Section
Committee, though met on 14.10.1981, did not take the increase in the cadre
strength as a result of which the appellants suffered to a great extent. A Writ
Petition was filed in the Patna High Court which was registered as CWJC No.
5372 of 1983. The High Court by order dated 30th July, 1984 came to the conclusion that the Selection Committee had
committed an error by not taking into account the number of vacancies existing
as well as number of vacancies likely to fall vacant during the year and
accordingly directed the Selection Committee to prepare a fresh Select List for
the year 1983. The State Government challenged the aforesaid order of the High
Court by filing a Special Leave Petition in the Apex Court which was ultimately
dismissed with the observation that the Selection Committee should prepare a
fresh list for the year 1983 with respect to all the vacancies including the
vacancies that occurred on account of triennial review by the authorities.
Pursuant to the aforesaid direction of the Apex Court the Selection Committee met on 19.9.1985 and prepared a Select List of
24 officers including the appellants for promotion to the Indian Police Service
and the appellants were ultimately appointed to the cadre of IPS on different
dates in the year 1987. The earliest appointment being of appellant no.1 on
27.7.1987. The Ministry of Home Affairs thereafter issued order dated 4.5.1992
assigning the appellants the year of allotment as 1981. The appellants then
challenged the same order of the Union Government claiming that the year of
allotment should be 1979 on the ground that the Select List though was
factually prepared in the year 1985 but in the eye of law it relates to the
year 1983 and the Union Government has not taken that into consideration while
assigning year of allotment. The Union Government contested the application
before the Tribunal alleging therein that no doubt the Supreme Court had
directed to draw a Select List for the year 1983 and the same was drawn on
9.9.1985 but the appellants having been appointed in the year 1987 pursuant to
their name being included in the select List prepared on 19.9.1985, their year
of allotment has been rightly fixed under Rule 3(iii) of the Indian Police
Service (Regulation of Seniority) Rules, 1954 hereinafter referred to as the
'Seniority Rules' and therefore there is no error in determining the year of
allotment of the appellants. The Tribunal by the impugned judgment came to the
conclusion that the year of allotment of an officer has to be assigned in
accordance with the Seniority Rules, more particularly Rule 3(3)(b) of the said
Rules. The Tribunal also came to the conclusion that the question of assignment
of year of allotment only arises after appointment of the concerned officer to
the cadre either through competitive examination or by promotion from the State
Police Service under Rule 9(1) of the Recruitment Rules. That being the
position, taking into account the date of appointment of the appellants to the
Indian Police Service Cadre and the date from which the concerned officer was
actually included in the Select List as well as the date of continuous officiation
of the appellants in a senior post, the year of allotment as determined by the
Government is correct. The Tribunal was of the view that the appellants being
in the Select List since 1986 and having been appointed in 1987 to the Indian
Police Service Cadre. they cannot make any grievance of their year Of allotment
being fixed in the year 1979.
Mr.
P.P. Rao, the learned senior counsel appearing for the appellants contended
that the Tribunal committed an error in not considering that the Select List in
which the appellants were included was in fact the Select List for the year
1983 and for the purpose of determining the year of allotment in the eye of law
it must be deemed that the appellants were in the Select List of the year 1983.
Mr. Singh, the learned counsel for the State of Bihar on the other hand
submitted that pursuant to the directions of the Patna High Court as well as
the apex Court the State Government did consider the case of the appellants for
being included in the Select List and in fact got their names included in the
Select List but Union Public Service Commission did not approve the same
earlier as a result of which the appellants could be appointed only in the year
1987 and as such for the selection made by the Union Public Service Commission
as well as Union Government, the appellants cannot claim an earlier year of
allotment. The stand of the counsel appearing for the Union of India on the
other hand was, an officer gets included in the Select List only when the
Select List prepared by the appropriate authority gets the approval of the
Union Public Service Commission. That being the position and the Select List in
question having been approved only in the year 1986, the Union Government
rightly determined the year of allotment of the appellants.
In
view of rival submissions at the bar the question that arises for consideration
is whether the Union Government and the Central Administrative Tribunal were
justified in coming to the conclusion that it is the date of factual inclusion
of the appellants name in the Select List and their appointments to the Indian
Police Service Cadre which would government the year of allotment,
notwithstanding the fact that earlier the Patna High Court and this Court had
given directions that the appropriate authorities have committed error in not
preparing the list for the year 1983 and the question of inclusion of the
appellants name in the Select List for the year 1983 be reconsidered by the State
Government.
Having
given our anxious consideration to the relevant Provisions, Rules and the
Regulations for appointment and for determination of the year of allotment and
the earlier directions of the Patna High Court as well as of this Court, we
find sufficient force in the contentions of Mr. P.P. Rao, the learned senior
counsel appearing for appellants and we come to the conclusion that the Union
Government has committed error in treating the appellants to have been included
in the Select List only from the year 1986 which is the factual year of their
inclusion in the list and thereby determining the year of allotment. We also
come to the conclusion that the Tribunal committed error in ignoring the fact
of the earlier direction of this Court and the legal fiction by which it must
be held that the appellants were included in the Select List of the year 1983.
It is not disputed that the Patna High Court as well as this Court had issued
directions to consider the question of inclusion of appellants name in the
Select List for the year 1983 and pursuant to such directions the State
Government having re-considered the matter included the names of the appellants
in the Select List. Though the list in question was made in the year 1985
pursuant to the direction of this Court and was approved by the Union Public
Service Commission in 1986 but in the eye of law it must be deemed to be a list
for the year 1983. When the appropriate authorities committed error in not
preparing the Select List for the year 1983 and the appellants being aggrieved
assailed the same and ultimately this Court directed to reconsider the matter,
thereafter, the appropriate authority reconsidered the matter and included the
appellants name in the Select List for the year 1986, in the eye of law the
said Select List can be held to be the Select List for the year 1983.
Consequently the year of allotment of those who were included in the said list
has to be determined on the basis that they were in the Select List of the year
1983 though factually the list was prepared in the year 1985 and was approved
by the Union Public Service Commission in February, 1986. The Union Government,
therefore, in our considered opinion committed serious error in determining the
year of allotment of the appellants on the basis that they were in the Select
List from the date of approval of the list by the Union Public Service
Commission i.e.
February
1986. The impugned order of the Tribunal as well as the order of the Union
Government determining the year of allotment of the appellants are hereby set
aside and the Union Government is directed to re-determine the year of
allotment of the appellants on the premise that they were included in the
Select List of 1983. Further the appellants are entitled for consequential benefits
and the same may be given to them. This may be done within three months from
the date of receipt of this order. The appeal is accordingly allowed but in the
circumstances without any order as to costs.
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