Rajasthan
Krishi Vishva Vidhyalaya, Bikaner Vs. Devi Singh [2008] Insc 188 (14 February 2008)
Dr.
Arijit Pasayat & P. Sathasivam
CIVIL
APPEAL NO. 4327 OF 2003 (With Civil Appeal No. 712/2004, C.A. No. 1053/2006,
C.A. No. 4309/2006, C.A. No. 4310/2006, C.A. No. 4311/2006, C.A. No. 4312/2006,
C.A. No. 4313/2006) C.A. No. 4314/2006) Dr. ARIJIT PASAYAT, J.
1.
Challenge in these appeals is to the orders passed by a Division Bench of the
Rajasthan High Court, Jodhpur directing consideration of the case of respondent
in each case under the Rajasthan (Regulation of Appointments to Public Service
and Rationalisation of Staff) Act, 1999 (in short the 'Act').
2.
Background facts in a nutshell are as follows:
.
Respondents were appointed on daily wage basis. Their services were terminated
as there was no further work in the research centre where they were appointed
and/or on the basis that there was no work available and there was no approved
list. The State of Rajasthan passed the Act in the year 1999.
3.
Respondent in each case filed a writ petition praying for a direction to the
present appellant to give benefit of regularization on the post of Class IV
employees and to give regular scale of pay with effect from the date from which
persons junior to him were given benefit of regularization and regular pay
scale. Prayer was also made to declare Sections 7, 9, 11 and 19 of the Act to
be ultra vires to the Constitution of India, 1950 (in short the
'Constitution').
4. The
High Court placing reliance on an earlier judgment in Bhawani Singh and Ors. v.
State and Ors. (2002 (3) Western Law cases 728) declared Sections 9, 11 and 19
as ultra vires and directed the appellant to consider the case of the writ
petitioner in each case for regularization in the light of aforesaid judgment
and if found eligible to consider his case for regularization with effect from
the date on which any other person junior to him had been granted the same
benefits.
5.
Stand of the appellant is that since none of the respondents was in employment
of the University from 1992 to 1995, the question of extending the benefit of
regularization from the date when his junior, if any, was regularized does not
arise. Respondents' stand was that each was entitled to regularization because
of long rendition of service. The question relating to regularization of
service on the ground of long rendition of service was the subject matter in a
decision by a Constitution Bench of this Court in Secretary, State of Karnataka and Ors. v. Umadevi (3) and Ors. (2006
(4) SCC 1).
6. The
said issue has been elaborately dealt with in the judgment. It was inter alia
held as follows:
"33.
It is not necessary to notice all the decisions of this Court on this aspect.
By and large what emerges is that regular recruitment should be insisted upon,
only in a contingency and ad hoc appointment can be made in a permanent
vacancy, but the same should soon be followed by a regular recruitment and that
appointments to non available posts should not be taken note of for
regularization. The cases directing regularization have mainly proceeded on the
basis that having permitted the employee to work for some period, he should be
absorbed, without really laying down any law to that effect, after discussing
the constitutional scheme for public employment.
xxx xxx
xxx
45.
While directing that appointments, temporary or casual, be regularized or made
permanent, courts are swayed by the fact that the concerned person has worked
for some time and in some cases for a considerable length of time. It is not as
if the person who accepts an engagement either temporary or casual in nature,
is not aware of the nature of his employment. He accepts the employment with
open eyes. It may be true that he is not in a position to bargain -- not at
arms length -- since he might have been searching for some employment so as to
eke out his livelihood and accepts whatever he gets. But on that ground alone,
it would not be appropriate to jettison the constitutional scheme of
appointment and to take the view that a person who has temporarily or casually
got employed should be directed to be continued permanently. By doing so, it
will be creating another mode of public appointment which is not permissible.
If the court were to void contractual employment of this nature on the ground
that the parties were not having equal bargaining power, that too would not
enable the court to grant any relief to that employee. A total embargo on such
casual or temporary employment is not possible. Given the exigencies of
administration, and if imposed, would only mean that some people who at least
get employment temporarily, contractually or casually, would not be getting
even that employment, moreover when securing of such employment brings at least
some succor to them. After all, innumerable citizens of our vast country are in
search of employment and one is not compelled to accept a casual or temporary
employment if one is not inclined to go in for such an employment. It is in
that context that one has to proceed on the basis that the employment was
accepted fully knowing the nature of it and the consequences flowing from it.
In other words, even while accepting the employment, the person concerned knows
the nature of his employment. It is not an appointment to a post in the real
sense of the term. The claim acquired by him in the post in which he is
temporarily employed or the interest in that post cannot be considered to be of
such a magnitude as to enable the giving up of the procedure established, for
making regular appointments to available posts in the services of the State.
The argument that since one has been working for some time in the post, it will
not be just to discontinue him, even though he was aware of the nature of the
employment when he first took it up, is not one that would enable the
jettisoning of the procedure established by law for Public employment and would
have to fail when tested on the touchstone of constitutionality and equality of
opportunity enshrined in Article 14 of the Constitution.
x x x
47.
When a person enters a temporary employment or gets engagement as a contractual
or casual worker and the engagement is not based on a proper selection as
recognized by the relevant rules or Procedure, he is aware of the consequences
of the appointment being temporary, casual or contractual in nature. Such a
person cannot invoke the theory of legitimate expectation for being confirmed
in the post when an appointment to the post could be made only by following a
proper procedure for selection and in concerned cases, in consultation with the
Public Service Commission. Therefore, the theory of legitimate expectation
cannot be successfully advanced by temporary, contractual or casual employees.
It cannot also be held that the State has held out any promise while engaging these
persons either to continue them where they are or to make them permanent. The
State cannot constitutionally make such a promise. It is also obvious that the
theory cannot be invoked to seek a positive relief of being made permanent in
the post.
xxx
52.
Normally, what is sought for by such temporary employees when they approach the
court, is the issue of a writ of mandamus directing the employer, the State or
its instrumentalities, to absorb them in permanent service or to allow them to
continue. In this context, the question arises whether a mandamus could be
issued in favour of such persons. At this juncture, it will be proper to refer
to the decision of the Constitution Bench of this Court in Dr. Rai Shivendra Bahadur
v. The Governing Body of the Nalanda College (1962) Supp. 2 SCR 144.
That
case arose out of a refusal to promote the writ petitioner therein as the
Principal of a college. This Court held that in order that a mandamus may be
issued to compel the authorities to do something, it must be shown that the
statute imposes a legal duty on the authority and the aggrieved party had a
legal right under the statute or rule to enforce it.
This
classical position continues and a mandamus could not be issued in favour of
the employees directing the government to make them permanent since the
employees cannot show that they have an enforceable legal right to be
permanently absorbed or that the State has a legal duty to make them
permanent." (See Chief Commissioner of Income Tax & Ors. v. Smt. Susheela
Prasad and Ors. (2007 (8) Supreme 635)."
7. In
view of what has been stated in Uma Devi's case (supra), we deem it proper to
remit the matter to the High Court to consider the cases afresh in the light of
the said decision.
8. The
appeals are allowed to the aforesaid extent with no order as to costs.
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