T.
Narasimhulu & Ors. Vs. State of A.P. & Ors. [2010] INSC 392 (11 May
2010)
Judgment
CIVIL
APPELLATE JURISDICTION CIVIL APPEAL NO. 8116 OF 2003 T. Narasimhulu & Ors.
... Appellants Versus State of A. P. & Ors. ... Respondents WITH
CIVIL APPEAL NOs. 8082 OF 2003, 8083 OF 2003 AND 8088 OF 2003
A. K.
PATNAIK, J.
These are
appeals against the judgment and order dated 05.04.2002 of the Division Bench
of the Andhra Pradesh High Court in a batch of Writ Petitions Nos. 14689 of
2001, 25322 of 2001, 24420 of 1997 and Writ Petition No.22926 of 2001 (for
short `the impugned judgment').
2. The
relevant facts very briefly are that on 28.07.1983 the Government of India sent
a Circular to all the State 2 Governments to depute the Forest Range Officers
who have passed the Forest Ranger Course with honours for admission to two year
course at the State Forest College for the post of Assistant Conservator of
Forest. In response to the Circular, the Government of Andhra Pradesh sent the
Forest Range Officers, who had secured honours in Forest Ranger Course, on
deputation to the State Forest College for training as Assistant Conservators
of Forests during the period 08.04.1986 to 23.06.1994. On 13.11.1994, the
Andhra Pradesh Administrative Tribunal delivered a judgment in O.A. No.3258 of
1994 holding that the deputation of Forest Range Officers, namely, Sri B.
Narayan Reddy and Sri T.
P. Thimma
Reddy, for training as Assistant Conservators of Forests was contrary to the
Andhra Pradesh Forest Service Rules, 1965 (for short `the Forest Service
Rules').
On
29.05.1995, the Government of Andhra Pradesh issued G.O.Ms. No. 35 adding a
proviso to Rule 2 of the Forest Service Rules that Forest Range Officers who
secured first and second ranks in their batches for 3 Honours in Ranger's
Training Course shall be eligible for appointment as Assistant Conservators and
this G.O.Ms. No. 35 was published in the Gazette of the Andhra Pradesh on
01.06.1995. On 03.07.1995, the Andhra Pradesh Government issued G.O.Ms. No.51
amending this proviso to Rule 2 of the Forest Service Rules so as to provide
that Forest Range Officers who secured Honours in their batches in the Rangers
Training Course shall be eligible for appointment as Assistant Conservators and
this G.O.Ms. No.51 was published in the Gazette of Andhra Pradesh on
12.09.1996. The appellants who were working as Assistant Conservators of
Forests challenged the amendments to Rule 2 of the Forest Service Rules by
G.O.Ms. No.35 and G.O.Ms. No.51 before the Andhra Pradesh Administrative
Tribunal and thereafter before the High Court. By the impugned judgment, the
Division Bench of the High Court has dismissed the Writ Petitions.
3. Mr. L.
Nageshwar Rao Rao, learned counsel appearing for the appellants in Civil Appeal
No.8116 of 2003, 4 submitted that a bare perusal of the G.O.Ms. 35 dated
29.05.1995 and G.O.Ms. No.51 dated 03.07.1995 would show that the Government
Orders directing that the amendments shall be deemed to have come into force
from 08.04.1986 was not part of the Notification which was published in the
Gazette. He submitted that the amendments by G.O.Ms. Nos. 35 and 51 are
amendments to Rule 2 made under the proviso to Article 309 of the Constitution
and although the proviso to Article 309 of the Constitution does not prescribe
any specific mode of publication of the Rules made thereunder, the amendments
are required to be published in the same manner in which the Rules made under
an Act are published. He referred to Section 21 of the Andhra Pradesh General
Clauses Act which provides that even where an Act or Rule provides for
publication merely but does not say expressly that it shall be published in the
Official Gazette, it would be deemed to have been duly made if it is published
in the Official Gazette. He cited a decision of this Court in I.T.C.
5
Bhadrachalam Paperboards & Anr. v. Mandal Revenue Officer, A. P. & Ors.
[(1996) 6 SCC 634] in support of this submission. He vehemently submitted that
although the amendments made to Rule 2 by G.O.Ms. Nos. 35 and 51 were published
by a notification in the Official Gazette, the portion of the Government Order
in G.O.Ms. NOs. 35 and 51 directing that the amendments would have
retrospective effect from 08.04.1986 was not published in the notifications in
the Official Gazette. He argued that the legal consequence is that the
amendments to Rule 2 made by G.O.Ms. NOs. 35 and 51 would have only prospective
effect. In other words, the amendments by G.O.Ms. Nos. 35 and 51 would have
effect from 19.05.1995 and 03.07.1995 respectively and will not have
retrospective effect from 08.04.1986.
4. Mr.
P.S. Patwalia, learned counsel appearing for Respondent Nos. 3, 4, 7, 8, 12, 13
and 14 (the private respondents), in reply, submitted that Article 309 of the
Constitution does not prescribe any specific mode of publication for the rules
made under the Article and all 6 that is required is that there should be some
reasonable mode of publication so that the affected parties are made aware of
the factum of promulgation of the rules. He further submitted that in Chandra
Prakash Tiwari & Ors. v. Shakuntala Shukla & Ors. [(2002) 6 SCC 127],
this Court has held that where the parties were actually aware of the fact that
the rules have been published, the argument that the rules were not actually
published is a hyper-technical one.
5. We are
unable to accept the submission of Mr. Nageshwar Rao that portion of the
Government Orders in G.O.Ms. Nos. 35 and 51 directing that the amendments to
Rule 2 therein would have retrospective effect from 08.04.1986 were required to
be published in the Official Gazette. A plain reading of G.O.Ms. Nos. 35 and
51, copy of which has been annexed, would show that the amendments to Rule 2 of
the Forest Service Rules made therein are in exercise of powers conferred by
the proviso to Article 309 of the Constitution. Article 309 of the Constitution
is extracted herein below:
7
"309. Recruitment and conditions of service of persons serving the Union
or a State.--Subject to the provisions of this Constitution, Acts of the
appropriate Legislature may regulate the recruitment, and conditions of service
of persons appointed, to public services and posts in connection with the
affairs of the Union or of any State:
Provided
that it shall be competent for the President or such person as he may direct in
the case of services and posts in connection with the affairs of the Union, and
for the Governor of a State or such person as he may direct in case of services
and posts in connection with the affairs of the State, to make rules regulating
the recruitment, and the conditions of service of persons appointed, to such
services and posts until provision in that behalf is made by or under an Act of
the appropriate Legislature under this Article, and any rules so made shall
have effect subject to the provisions of any such Act."
Article
309, quoted above, would show that under the main provision of the Article,
Acts of appropriate Legislature may regulate the recruitment and conditions of
service of persons appointed to public services and posts in connection with
the affairs of Union or of any State. The proviso to Article 309 of the
Constitution, however, states that until provision in that behalf is made by or
under an Act of the appropriate Legislature under this Article, the President
or the Governor, 8 as the case may be, or any such person as they may direct,
make rules regulating the recruitment and conditions of service of persons
appointed, to such services and posts in connection with the affairs of the
Union or of any State respectively. The proviso to Article 309 further says
that "any rules so made shall have effect subject to the provisions of any
such Act" made under Article 309 of the Constitution. The words "any
rules so made shall have effect" signify that the rules will become
operative subject only to the provisions of the Constitution and the provisions
of any Act made by the appropriate Legislature under Article 309 of the
Constitution.
Hence,
Section 21 of the Andhra Pradesh General Clauses Act, which provides that where
in any Act, or any rule passed under any Act, it is directed that any order,
notification or other matter shall be notified or published, such notification
or publication shall, unless the Act otherwise provides, be deemed to be duly
made if it is published in the Official Gazette, has no application whatsoever
to a rule made under the proviso to Article 309 of the Constitution.
6. In
I.T.C. Bhadrachalam Paperboards & Anr. v. Mandal Revenue Officer, A. P.
& Ors. (supra) cited by Mr. Rao, one of the questions which arose for
decision was whether the publication of the exemption notification in the
Andhra Pradesh Gazette as required by Section 11(1) of the Andhra Pradesh
Non-Agricultural Lands Assessment Act, 1963 was mandatory or merely directory and
this Court held after considering its earlier decisions that where the parent
statute prescribes the mode of publication or promulgation that mode has to be
followed and that such a requirement is imperative and cannot be dispensed
with. The Court, in particular, held that where a power is conferred to exempt
a class of persons from the levy created by a statute upon another authority by
the legislature, that authority has to, and can, exercise that power only in
strict compliance with the requirements of the provision conferring that power
and it is in the interest of the general public that such notifications are not
only given wide publicity but there should also be no dispute with respect to
the date of their 10 making or with respect to the language and contents
thereof. In the present case, the facts are entirely different. As we have
seen, the amendments to Rule 2 of the Forest Service Rules by G.O.Ms. Nos. 35
and 51 with retrospective effect are sought to be made in exercise of powers
conferred under the proviso to Article 309 of the Constitution and not in
exercise of any power conferred by any Act made by the State Legislature and
the Constitution or any appropriate Act made under Article 309 of the
Constitution does not prescribe any mode of publication of rules made under the
proviso to Article 309.
7. This
is not to say that rules made under the proviso to Article 309 of the
Constitution are not required to be published at all. A rule made under the
proviso to Article 309 of the Constitution has the same effect as an Act of
appropriate Legislature regulating the recruitment and conditions of service of
persons appointed to public services and posts in connection with the affairs
of the Union or of any State. Hence, even if Article 309 of the 11 Constitution
does not say that the rules made under the proviso thereto are required to be
published, these rules are required to be published just as any other Act
passed by the appropriate Legislature is required to be published so that the
persons affected by the rules or the Act are aware of the rule or the Act. In
Harla v. The State of Rajasthan [AIR 1951 SC 467] this Court held:
"....
Natural justice requires that before a law can become operative it must be
promulgated or published. It must be broadcast in some civilized11way so that
all men may know what it is or, at the very least, there must be some special
rule or regulation or customary channel by or through which such knowledge can
be acquired with the exercise of due and reasonable diligence. The thought that
a decision reached in the secret recesses of a chamber to which the public have
no access and to which even their accredited representatives have no access and
of which they can normally know nothing, can nevertheless affect their lives, liberty
and property by the mere passing of a Resolution without anything more is
abhorrent to 11civilized man. It shocks his conscience. In the absence
therefore of any law, rule, regulation or custom, we hold that a law cannot
come into being in this way. Promulgation or publication of some reasonable
sort is essential."
Also in
State of Maharashtra v. Mayer Hans George [AIR 1965 SC 722] this Court held:
12
"...... Where there is a statutory requirement as to the mode or form of
publication and they are such that, in the circumstances, the Court holds to be
mandatory, a failure to comply with those requirements might result in there
being no effective order the contravention of which could be the subject of
prosecution but where there is no statutory requirement we conceive the rule to
be that it is necessary that it should be published in the usual form i.e. by
publication within the country in such media as generally adopted to notify to
all the persons concerned the making of rules .... ."
8. It
will be clear from the law laid down by this Court that where the law
prescribes the mode of publication of the law to become operative, the law must
be published in that mode only, but where the mode of publication of the law is
not prescribed by the law, such law should be published in some usual or
recognized mode to bring it to the knowledge of all persons concerned. In the
present case, the contention of the appellants before the Tribunal or the High
Court was not that the Government Order in G.O.Ms. Nos. 35 and 51 that the
amendment to Rule 2 of the Forest Service Rules would have retrospective effect
from 08.04.1986 was never made known by any 13 reasonable mode, but that it was
not published in the Official Gazette. This contention of the appellants, as we
have seen, has no merit.
9. Mr.
Rao next submitted that Rules under the proviso to Article 309 of the
Constitution can be made by the President or the Governor, as the case may be,
with retrospective effect, but if such Rules made with retrospective effect
affect a vested right of a Government servant, the same will be ultra vires
Article 14 of the Constitution. He submitted that in the seniority list published
on 15.12.1988 the appellants were shown senior to respondents 3 to 14 (private
respondents) having been appointed to the cadre of Assistant Conservators of
Forests by direct recruitment earlier than the private respondents, but as a
consequence of the retrospective effect of the amendments to Rule 2 of the
Forest Service Rules by G.O.Ms. Nos. 35 and 51, the private respondents will be
shown senior to the appellants in the seniority list. He referred to the
observations of this Court in para 24 at page 638 of the 14 judgment in
Chairman, Railway Board & Ors. v. C.R.
Rangadhamaiah
& Ors. [(1997) 6 SCC 623] that in many decisions of this Court the
expressions `vested rights' or `accrued rights' have been used while striking
down the impugned provisions which had been given retrospective operation so as
to have an adverse effect in the matter of promotion, seniority, substantive
appointment, etc. of the employees. He argued that since the seniority of the
appellants had been adversely affected by amendments to Rule 2 by G.O.Ms. Nos.
35 and 51 made with retrospective effect from 08.04.1986, the amendments take
away the vested rights or accrued rights and are liable to be struck down by
the Court.
10. In
reply, Mr. Patwalia submitted that in S. S. Bola & Ors.
v. B.D.
Sardana & Ors. [(1997) 8 SCC 522] a three-Judge Bench of this Court has
taken a view that a particular position in the seniority list within a cadre
can neither be said to be accrued or vested right of a Government servant and
that an Act of the State Legislature, which has retrospective effect and which
affects seniority of 15 Government servants, cannot held to be ultra vires the
Constitution. He submitted that the private respondents, who were Forest Range
Officers and were deputed to the State Forest College in accordance with
Government Orders, had been treated as direct recruits of different years to
the posts of Assistant Conservators of Forests pursuant to the G.O.Ms. Nos. 35
and 51 and that the seniority in the cadre of the Assistant Conservators of
Forests have to be determined vis-`-vis the appellants, who were also direct
recruits in accordance with the relevant seniority rules. He submitted that the
contention of the appellants that their vested/accrued right to seniority has
been affected by the amendments to Rule 2 of the Forest Service Rules, is,
therefore, misconceived.
11. In
Chairman, Railway Board & Ors. v. C.R. Rangadhamaiah & Ors. (supra),
cited by Mr. Nageshwar Rao, however, whether seniority was a vested right or
not was not the issue and the issue was whether pension of a Government servant
admissible under the rules in force at the time of 16 retirement could be
adversely affected by a retrospective amendment to the rules and the
Constitution Bench held that such retrospective amendment affected the vested
rights and was violative of Articles 14 and 16 of the Constitution. Mr. Rao,
however, has relied on the following observations in paras 23 and 24 of the
judgment in Chairman, Railway Board & Ors.
v. C.R.
Rangadhamaiah & Ors. (supra):
"23.
The said decision in Raman Lal Keshav Lal Soni1 of the Constitution Bench of
this Court has been followed by various Division Benches of this Court. (See
K.C. Arora v. State of Haryana2; T.R.
Kapur v.
State of Haryana3; P.D. Aggarwal v. State of U.P.4; K. Narayanan v. State of
Karnataka5; Union of India v. Tushar Ranjan Mohanty6 and K. Ravindranath Pai v.
State of Karnataka7.)
24. In
many of these decisions the expressions "vested rights" or
"accrued rights" have been used while striking down the impugned
provisions which had been given retrospective operation so as to have an
adverse effect in the matter of promotion, seniority, substantive appointment,
etc., of the employees. ...."
1 (1983)
2 SCC 33 2 (1984) 3 SCC 281 3 (1986) Supp. SCC 584 4 (1987) 3 SCC 622 5 1994
Supp. (1) SCC 44 6 (1994) 5 SCC 450 7 1995 Supp. (2) SCC 246 17 It will be
clear from the obiter in para 24 of the judgment quoted above on which Mr.
Nageshwar Rao has relied upon that this Court has included seniority as one
amongst the vested rights or accrued rights on the basis of the decisions of
this Court noted in para 23 of the judgment quoted above. We have perused the
decisions noted in para 23 of the judgment and we find that it is only in the
case of Union of India v. Tushar Ranjan Mohanty (supra) that a two-Judge Bench
of this Court has held that seniority of the Tushar Ranjan Mohanty was a vested
right and this vested right could not be taken away by retrospective amendments
of the rules.
12. In a
three-Judge Bench judgment in S. S. Bola & Ors. v. B.D. Sardana & Ors.
(supra), cited by Mr. Patwalia, however, we find that this Court has clearly
held that seniority was not a vested or accrued right. Three separate judgments
were delivered by K. Ramaswamy, J., S. Saghir Ahmad, J. and G. B. Pattanaik, J.
K. Ramaswamy, J. has held:
"no
one has a vested right to promotion or seniority.
But an
officer has an interest to seniority acquired by working out the rules. The
seniority should be 18 taken away only by operation of valid law." [(1997)
8 SCC at 634] G. B. Pattanaik, J. has also held:
"Thus,
to have a particular position in the seniority list within a cadre can neither
be said to be an accrued or vested right of a Government servant and losing
some places in the seniority list within the cadre does not amount to reduction
in rank even though the future chances of promotion get delayed thereby.
...." [(1997) 8 SCC at 666].
S. Saghir
Ahmad, J. has agreed with G. B. Pattanaik, J. and has held:
"In
the instant case, the judgments rendered by this Court in the earlier decisions
relating to the seniority of the present incumbents were founded on the service
rules then existing. These service rules have since been replaced by the
impugned Act which has been enforced with retrospective effect.
The
various aspects of merits have been considered by my Brother Pattanaik and I
cannot usefully add any further words on merits. ...." [(1997) 8 SCC at
639 at para 162].
It is,
thus, clear from the judgment of a larger Bench that in S. S. Bola & Ors.
v. B. D. Sardana & Ors. (supra) that seniority of a Government servant is
not a vested right and that an Act 19 of the State Legislature or a rule made
under Article 309 of the Constitution can retrospectively affect the seniority
of a Government servant. The second contention of Mr. Rao, therefore, also
fails.
13. Mr.
Rakesh Dwivedi, learned counsel appearing for the appellants in Civil Appeal
Nos.8082 and 8083 of 2003, in addition to the contention of Mr. Nageshwar Rao,
submitted that the amendment to Rule 2 by G.O.Ms. No. 51 only provides that
Forest Range Officers, who secured honours in their batches in the Rangers
Training Course, would be deputed for training to join two years course of the
State Forest Service College and does not provide for appointment of such
Forest Range Officers as Assistant Conservators of Forests.
14. Rule
2 together with the proviso as amended by G.O.Ms. No.51 is quoted hereinbelow:
"Rule
2. Appointment :-- Appointment to the several categories should be made as
follows :
Category
Method of Appointment 20 Category 1: Chief Conservator Promotion from
Conservators Category 2: Conservators Promotion from Dy.Conservators Category
2: Dy. Conservators Promotion from Asst.Conservators Category 2: Asst.
Conservators Direct recruitment or recruitment by transfer from Rangers of the
Andhra Pradesh Sub-ordinate Service.
Provided
that Forest Range Officers who secured honours in their batches in the Rangers'
Training Course shall be eligible for appointment as Assistant Conservators.
They shall be deputed to join the two years course of State Forest Service
Colleges run by the Government of India, treating them as direct recruits to
the post of Asst. Conservators. The terms and conditions of training prescribed
under clauses (a) and (b) of Rule 6 of the said Rules for a probationary
Assistant Conservator of Forests appointed by direct recruitment, shall apply
to the persons mentioned above. Such appointment to the post of Assistant
Conservator of Forests shall be counted against direct recruitment quota."
It will
be clear from the title of Rule 2 that the rule provides for appointment and
not for training. The main provision of the rule provides for appointment to
four categories of officers of the State Forest Services, namely, Chief
Conservator, Conservators, Deputy Conservators and Assistant Conservators. The
proviso to Rule 2 as amended by G.O.Ms. 21 No. 51 further provides that Forest
Range Officers who secured Honours in their batches in the Rangers' Training
Course shall be eligible for appointment as Assistant Conservators and after
deputation to join the two years course of State Forest Service Colleges run by
the Government of India, will be treated as direct recruits to the post of
Assistant Conservators. There is, therefore, no scope for taking a view that
the proviso to Rule 2 as amended by G.O.Ms. No. 51 is not a rule relating to
appointment of Forest Rangers as Assistant Conservators.
15. In
the result, we do not find any merit in these appeals and we accordingly
dismiss the same, but there shall be no order as to costs.
.............................J. (Markandey Katju)
.............................J. (A. K. Patnaik)
New Delhi
May 11, 2010.
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