Government
of A.P. & Anr Vs. Y. Surender Reddy [2006] Insc 346 (25 May 2006)
Dr. AR.
Lakshmanan & Lokeshwar Singh Panta
judgment
Dr. AR. Lakshmanan, J.
The
above appeal is directed against the final judgment and order dated 8.8.2003
passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ
Petition No. 14645 of 2000 whereby the High Court disposed of the writ petition
filed by the respondent herein with a direction that the Surplus Manpower Cell
in Finance Department shall consider the case of the writ petitioner for
sponsoring his name to the Transport Commissioner for being appointed as
Assistant Motor Vehicles Inspector pending any modifications to the Rules, if
required.
The
High Court also directed that this exercise shall be done within a period of
six weeks from the date of receipt of a copy of the said order.
We
have heard Mrs. Bharti Reddy, learned counsel for the appellants and Mr. Vishwanathan,
learned counsel for the respondent.
Before
proceeding to consider the rival submissions, it is necessary to set out
certain background facts of this case:
The
respondent herein filed the application under Section 19 of the Administrative
Tribunal Act, 1985 on the file of the Andhra Pradesh Administrative Tribunal, Hyderabad praying for a direction to the
appellant to consider his case for appointment of Assistant Motor Vehicle
Inspector. At that time (and even now the respondent) is an employee of
A.P.S.C.R.I.C. The respondent has based his right inter alia in G.O. Ms No. 275
dated 14.12.1995 and on the fact that similarly situated employees have been
considered for appointment as Assistant Motor Vehicle Inspector.
Further,
details are not necessary since the present appeal has become infructuous,
according to the respondent.
The
Andhra Pradesh Administrative Tribunal dismissed the O.A. No. 3805/2000 as not
maintainable sine the Tribunal felt that the respondent was an employee of a
Corporation and as corporation employee will not come within the purview of the
Act.
The
respondent had argued that as per Section 15 of the Administrative Tribunal
Act, the Tribunal has got jurisdiction since the respondent was seeking an
appointment to the civil post under the State Government based inter alia on
G.O. Ms. No.
275
dated 14.12.1995. The Tribunal dismissed the O.A. as not maintainable.
The
respondent filed W.P. No. 14645/2000 before the High Court of Andhra Pradesh
and not only prayed for setting aside the Tribunal order dated 24.7.2000 in
O.A. No. 3805/2000 but also prayed for a direction to consider the case of the
respondent for appointment as Assistant Motor Vehicle Inspector.
The
Division Bench of the High Court did not go into the maintainability of the
O.A. and further considered the matter and passed the impugned order. The observations
are as follows:
"Now,
the scenario has been changed. It is the case of the petitioner that he was
sponsored by Surplus Manpower Cell in Finance Wing to Transport Commissioner
for being appointed as Assistant Motor Vehicle Inspector, and consequently he
had undergone training and completed the training. But no appointment orders
are issued.
Under
these circumstances, since the petitioner was found to be eligible for being
appointed as Assistant Motor Vehicles Inspector and also undergone required
training, we are inclined to dispose of the writ petition with a direction that
the Surplus Manpower Cell in Finance Department shall consider the case of the
petitioner for sponsoring name of petitioner to the Transport Commissioner for
being appointed as Assistant Motor Vehicle Inspector pending any modifications
to the Rules, if any required. This exercise shall be done within a period of
six weeks from the date of receipt of a copy of this order. No costs." The
appellant purportedly in implementation of the impugned order took up the case
of the respondent on the ground that Act 14 of 1997 of the Andhra Pradesh
Legislature prohibits the corporation employees from being absorbed in
Government. In fact the contention of the respondent is that the Act 14 of 1997
has no application sine it says that the absorption of public sector
undertaking employees is prohibited only on the ground that the undertaking has
become sick or are likely to become sick. In this case the contention of the
respondent's is that A.P.S.C.R.I.C. Is not sick. The respondent filed a
contempt petition aggrieved by the order dated 23.12.2003.
The
appellant filed the present special leave petition during the pendency of the
Contempt Petition No. 85/2005 before the High Court.
The
Contempt Petition filed by the respondent in the High Court was disposed of
with the following observations:
"In
the counter affidavit, it has been stated that Government considered the case
of the petitioner and passed an order on 23.12.2003. As such, there is no
willful disobedience of the order of this Hon'ble Court.
If the
petitioner is aggrieved of order dated 23.12.2003, he can seek redressal from
the appropriate forum".
Thereafter,
against the order of 23.12.2003, the respondent preferred O.A. No. 3200/2004
before the A.P.A.T., Hyderabad and the same was allowed by the
Tribunal with the following observations:
"In
the facts and circumstances of the case, since the answering respondent has
already undergone training, taking into consideration, the observations made by
the Hon'ble High Court in W.P. No.
14645/2000,
the Finance Department i.e. The first respondent is directed to sponsor the
name of the answering respondent for appointment to the post of Assistant Motor
Vehicle Inspector and pass appropriate orders within a period of three months
from today, after due consideration of the judgment of the Hon'ble High Court
in W.P. No. 14645/2000 dated 18.8.2002." On 6.12.2004, this Court granted
leave in the special leave petition and directed that there shall be a stay of
operation of impugned judgment.
We
have considered the rival submissions. In our view, in the absence of the
challenge to the judgment dated 26.5.2004 passed by the Tribunal in O.A. No.
3200/2004, relief cannot be granted to the appellants in the present appeal.
The impugned order dated 8.8.2003 has worked itself out with the passing of the
order dated 23.12.2003 by the State Government. That order stands superseded in
view of the Tribunal's order dated 26.5.2004 in O.A. No. 3200 of 2004. The
learned counsel for the appellant also raised the contention before this Court
in regard to the jurisdiction of the Andhra Pradesh Administrative Tribunal.
Since
the said order has not been challenged, we now permit the appellants, in the
interest of justice, to challenge the order of the Tribunal dated 26.5.2004 in
O.A. No. 3200 of 2004 before the High Court. This apart, the Special Leave
Petition filed by the appellants is also pending before this Court. Even though
the order was passed on 26.5.2004, the same could not be challenged because of
the pendency of the appeal in this Court. Therefore, the time taken by the
appellants to file this appeal has to be excluded in computing the period of
limitation, if any. The appellants may file a writ petition questioning the
correctness of the order dated 26.5.2004, if they so desire. If such a writ
petition is filed within one month from today, the same shall be entertained
and disposed of by the High Court on merits and in accordance with law. The
respondent has also filed another Writ Petition No. 8350/2004 in the High Court
citing the case of appointments made in similarly situated persons. The said
writ petition is also pending consideration by the High Court, which also shall
be disposed of by the High Court as expeditiously as possible along with the
petition that may be filed by the State of Andhra Pradesh. Mr. Vishwanathan, learned Counsel for the respondent also
submits that similarly placed persons have been accommodated and the
respondent's case is an isolated one and since the appellants have not
challenged the Tribunal's Order dated 26.5.2004 in O.A. No. 3200 of 2004 for
the last two years, this Court may not exercise its jurisdiction under Article
136 of the Constitution of India in favour of the appellants. We are not able
to countenance the respondent's submissions. The statement of Mr. Vishwanathan
is disputed by Mrs. Bharati Reddy, learned counsel for the State. If similarly
placed persons have already been accommodated, the State may consider the case
of the respondent in a sympathetic manner and pass appropriate orders
accordingly.
We
have already stated the reasons as to why the writ petition could not be filed
by the State challenging the order of the Tribunal. In view of the reasons
stated in the foregoing paragraph, we permit the State to file the writ
petition before the High Court.
The
Civil Appeal is disposed of accordingly. No order as to costs.
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