Shri
Suresh Chandra Vs. Shri J.B. Agarwal & Ors [1997] INSC 392 (4 April 1997)
K.
RAMASWAMY, G.B. PATTANAIK
ACT:
HEADNOTE:
O R D
E R Leave granted. We have heard learned counsel on both sides.
This
appeal by special leave arises from the judgment of the Division Bench of the
Delhi High Court, made on April 18, 1995
in CWP No. 4254/94.
The
admitted position is that to the post of the Assistant Manager (Electrical)
carrying the pay scale of Rs.1000-1600/-, the next channel of promotion is
Senior Manager (Electrical) carrying the pay scale of Rs.3000-4500- . When the
case of the appellant was sought to be considered for the said post by applying
rule of roster, the respondent filed a writ petition. The High Court following
the judgment Ors. [(1988) 2 SCC 214] had held that a rule of reservation could
not be applied to the single post cadre as it would amount to 100% reservation
violating Article 16(1) read with Union of India & Ors. [(1974) 2 SCR 1], a
Constitution of this Court had held that the reservation in single post
applying the rule of the roster is constitutionally valid.
This
court has considered the entire case law in Union of three judges, to which
both of us were members, held that in case of solitary isolated post on the
basis of the rule of rotation, the benefits and facilities should be extended
to the reserved candidates, namely , Scheduled Casts and Scheduled Tribes for
appointment by promotion to the single post and, therefore, application of the
rule of reservation is not unconstitutional. Accordingly, it was held thus:
"Even
though there is a single post, if the Government have applied the rule of
rotation and the roster point to the vacancies that had arisen in the single
point post and were sought to be filed up by the candidates belonging to the
reserved categories belonging to the reserved categories at the point on which
they are eligible to be considered, such a rule is not violative of Article
16(1) of the Constitution." Dina Nath Shukla & Anr. [JT 1997 (2) SC
467]. Shri Goburdhan, learned counsel appearing for the respondents, has
contended that this Court has considered the judgment in Chetana Dilip Motghare
vs. Bhide Girls' Education society, Nagpur & Ors. [1985 Supp.(1) SCc 157].
The said judgment was considered in Madhav's case and it was held therein, as a
question fact, that since the material was not placed before the court, having
noticed the Constitution Bench judgment in Arati Ray Choudhury case, the Court
limited the decision to the facts of that case and held that it is not possible
to accede to the contentions raised by the review petitioner therein.
Therefore, there is no question of reconsideration of the position once over.
It is then contend that as held 643], the basic qualifications cannot be
relaxed while applying the rule of reservation under Article 16(4) of the
Constitution. He contends that respondent is a degree- holder while the
appellant is only diploma-holder.
Therefore,
his case could not be considered. The question was considered by the
Departmental promotion Committee and it held that subject to the other
eligibility criteria, educational qualification could be relaxed. If the
appellant satisfies other qualifications then his case would be considered. He
then contends that relaxation of the eligibility cannot be granted. He places
reliance upon the rules of recruitment in that behalf. The rules of
recruitment, as placed before us, do indicate the basic qualification for
initial recruitment which cannot be relaxed. But in a case of promotion, the
said rule does not apply. It is, therefore, not necessary for us to go into the
question whether the appellant is eligible to be considered on other grounds.
Whether or not he would be eligible, his case would be considered in accordance
with law.
It is
contended by Shri Goburdhan that respondent has been working as a Manager for
the past three years in the post of Senior Manager. He is likely to retire
after three years and, therefore, he will be deprived of the chance to remain
in promotion post. We cannot accede to the contention. If the rule of roster is
applied to a single post cadre and if the vacancy arises against a reserved
post in accordance with the rule of roster, necessarily, so long as the
reserved candidate is found for promotion, one is required to give place to
fill up the post in accordance with the roster point. Otherwise, the roster
point itself would be rendered illusory.
He
contends that in paswan's case; it was held that the reservation in promotion
to the single post is contrary to the ratio in the Devadasan case and violative
of Article 16(1) and 16(2) of the Constitution. That principle is not correct
principle of law. it is contrary to the judgment of the nine Judges Bench of
this court in Ahmedabad St.Xavier College vs. State of Gujarat[(1975) 1 SCR
173]; a judgment of Constitution Bench in Arati Ray Choudhary's case; Dr. Pradeep
Jain & Ors. vs. Union of India & Ors. [(1984) 3 SCC
654]; Marri Chandra Shekhar Rao vs. Dean, Seth
G.S. Medical College & ors. [(1990) 3 SCC 130] and Ashok
Kumar Gupta vs. State of U.P. [(1997) 3 SCALE 289].
The
appeal is, accordingly, allowed. The writ petition stands dismissed but, in the
circumstances, without costs.
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