I.C.A.R.
& ANR Vs. T.K. Suryanarayan & Ors [1997] INSC 643 (5 August 1997)
G. N.
RAY, G. B. PATTANAIK
ACT:
HEADNOTE:
(WITH
S.L.P. [C] Nos 18567 of 1995 and 19103 of 1995
Present:
Hon'ble
Mr. Justice G.N. Ray Hon'ble Mr. Justice G.B. Pattanaik A.K. Sikri, V.K. Rao, Piyush
Sharma and Ms. Madhu Sikri, Advs. for the appellants.
Sanjeev
Malhotra and U.U. Lalit, Advs. for the Respondents O R D E R The following
Order for the Court was delivered :
Leave
granted.
Heard
learned counsel for the parties.
Appeal
arising out of in SLP [C] No. 16873 of 1995 the order passed by the Central
Administrative Tribunal, Hyderabad Bench on 25th November, 1993 in O.A. No.
992/91 is under challenge. The Tribunal by the impugned judgment has allowed
the application filed by the respondent Nos. 1 to 3 in view of the fact the
Indian Council of Agricultural Research having allowed large number of
employees to get promotion in different units on the basis of educational
qualification and the said respondents having also been given promotion on the
basis of higher educational qualification should not suffer any prejudice by
denying such promotions on the ground that the Technical Service Rules of
Indian Council of Agriculture Research enforced with effect from 1.10.1975 do
no permit such promotion. The Tribunal has also proceed on the footing that if
the said respondents had reached the grade of T-1-3 category I even on
promotion, the said respondent, having requisite qualification for holding the
post in Grade T-2-3 of category 2, was entitled to accelerated promotion to the
said T-2-3 grade.
It may
be indicated that in a similar case, the Indian Council of Agricultural
Research and Director, Central Tobacoo Research Institute, Rajamundry
challenged the decision of the Central Tobacco Research Institute Rajamundry
challenged the decision of the Central Administrative Tribunal, Cuttack Bench
against the judgment of the said Tribunal in favour of one Shri Khetra Mohan Das.
A
three Judge's Bench of this Court has considered the import of Rule 5-1 and 7-2
of the said Service Rules coming into force on 1st October 1975. It has been clearly indicated in the said decision of this
Court reported in 1994 (6) J.T. 482 (SC) = 1994 Suppl (3) SCC 595 that the
question of fitment in grade T-1-3 in category No. 1 and consequential
accelerated promotion to grade T-2-3 in category No. 2 on the basis of
educational qualification of such employee on the date of enforcement of the
said service Rules in an one time exercise. If an employee does not get fitment
on the date of enforcement of the said Rules in the grade T-1-3 of category I,
the question of accelerated promotion to Grade T-2-3 of category 2 on the basis
of educational qualification can not arise. It has been clearly indicated that
despite higher educational qualification required for holding the post in Grade
T-2-3, if the initial fitment has not been made in Grade T-1-3 such employee is
not entitled to claim accelerated promotion to Grade T-2-3 of category 2. Such
employee can come to the higher grade only on the basis of promotion as
envisaged in Rule 7. It may however be indicated at this stage that later on
there has been some relaxation in the matter of requisite educational
qualification for holding the post in grade T-2-
3. It
has been held in the case Khetra Mohan Das that promotion cannot be given
contrary to the said Service Rules. Precisely for the said reason, the decision
of the Central Administrative Tribunal, Cuttack Bench in Khetra Mohan's case
was set aside.
Mr.
De, the learned counsel appearing for the respondent in SLP [C] No. 16873 of
1995 has, however, submitted that the decision rendered in Khetra Mohan's case
should not be taken into consideration for deciding the correctness of the
impugned judgment of the Tribunal. In the case of Khetra Mohan the claim of
promotion of a direct recruit was involved and the claim of promotion of in-
service employees in view of long experience over the years did not come up for
consideration in the said case. Mr. De, has also submitted that the respondents
in this case were in the pay scale of Rs. 425-700 before 1st January, 1977.
Therefore
their cases were required to be considered differently. Mr. De has also
submitted that in any event, hostile discrimination has been made to these
respondent.
Large
number of employees similarly circumstanced have got promotion but the
institute for inexplicable reasons chose not to challenge such order for
promotion even though such promotion directed to be given were contrary to the
said Service Rules. Such discriminatory stand has resulted in an unfortunate
situation where number of employees who are similar circumstanced ar holding
superior post. But in the case of these respondent, the institute appears to be
keen in enforcing the Service Rules by ignoring the fat that the respondent has
qualification to hold superior grades when the said Service Rules were
introduced. Mr. De has lastly contended that out of the three respondent, two
have already attained the age of superannuation and only one of the respondents
is still in service but is the impugned judgment of the tribunal is interfered
is still in service but if the impugned judgment of the tribunal is interfered
with the said respondent will suffer serious prejudice. Mr. De has submitted
that in the special facts of this case, this Court should not inclined to
interfere in exercise of its discretionary power under Article 136 of the
Constitution.
Mr. Lalit,
the learned counsel appearing for the respondent in SLP [C] No. 19103 of 1995
has also supported Mr. De bay contending that the management of Indian Council
of Agricultural Research and its constituent units intend to take different
stands resulting in hostile discrimination to a large number of employees. He
has also drawn our attention to two letters issued by the Indian Council of
Agricultural Research dated 27th January, 1979 and 28th
January, 1980 Mr.
Lalit
has submitted that the said two letters indicates that the Indian Council of
Agricultural Research was alive to the unfortunate situation created by the
introduction of the said Service Rule and unmerited hardship meted out to a
number of employees. It therefore, directed the concerned units not to
implement the said Rules until various representations received by the
institute were considered.
Mr. Lalit
has submitted that the respondent in these SLPs has requisite qualification to
get promotion because of the relaxation of the educational qualification and
all of them had long experience in service. He has therefore submitted that if
the promotion claimed by them since allowed by the Central Administrative
Tribunal is interfered with at this stage such decision is bound to bring
complete frustration to these respondents. In the facts and circumstances of
the case, this Court should refrain from interfering with the impugned decision
of the Tribunal of ends of justice.
We
are, however unable to accept the submission made by the learned counsel
appearing in both these SLPs. Even if in some cases erroneous promotions had
been given contrary to the said Service Rules and consequently such employees
have been allowed to enjoy the fruits of improper promotion, an employee can
not base him claim for promotion contrary to the statutory Service Rules in law
courts. Incorrect promotion either given erroneously by the department by
misreading the said Service Rules or such promotion given pursuant to judicial
order contrary to Service Rules cannot be a ground to claim erroneous promotion
by perpetrating infringement of statutory Service Rules. In a court of law, employee
cannot be permitted to contend that the Service Rules made effective on 1st October, 1975 should not be adhered to because in
some case erroneous promotions had been given. The statutory Service Rules must
be applied strictly in terms of the interpretation of Rules as indicated in the
decision of Three Judges Bench of this Court in Khetra Mohan's case. When the
said Service Rules were introduced w.e.f. 1st October, 1975, one time exercise was required to
be made to decide the fitment of the employment in different grades. Except in
case of fitment in grade T-1-3 of Category 1 and consequential accelerated
promotion to grade T-2-3 of Category 2, on the basis of education in no other
case accelerated promotion on the basis of educational qualification is
permissible. If relaxation of educational qualification is made effective on
the date of enforcement of the said service Rule it will be a case of review of
initial fitment. In all other cases promotion is to be given in accordance with
the said Service Rules and not otherwise. The respondents in these appeals were
not entitled to get initial fitment in grade T-1-3. As a matter of fact, they
got initial fitment in grade lower than Grade T-1-3 of Category 1. Therefore,
they are not entitled to accelerated promotion on the basis of educational
qualification consequent upon the initial fitment in Grade T-1-3 of Category 1.
The impugned decisions of the Tribunal therefore cannot be sustained.
It may
however be indicated that the question of unmerited hardship if any and need
for amendment of the Rules to remove such hardship are matters for
consideration of the Rule making authority. It is reasonably expected that the
concerned authority will be sensitive to unmerited hardship to large number of
its employees, if occasioned by introduction of Service Rules so that
appropriate remedial measures may be taken. Since the impugned order of the
Tribunal cannot be sustained in law, the impugned judgments in both the appeals
are set aside.
SPECIAL
LEAVE PETITION [C] NO. 18567 OF 1995 No one has appeared for the respondent in
SLP [C] No. 18567 of 1995. The respondent has informed the Registry of this
Court that the is not in a position to appear at the hearing of the matter.
Since the impugned decision in this special leave petition cannot be sustained
for reasons indicated in the other two matters, the impugned judgment in this
S.L.P. is also set aside. The appeals and the S.L.P. are accordingly disposed
of without any order as to cost.
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