Supreme Court of India
Union Of India vs R.Jayaraman And Ors on 13 May, 1993
Equivalent citations: 1993 SCR (3) 712, 1994 SCC SUPL. (1) 95
Author: Yogeshwar Dayal
Bench: Yogeshwar Dayal, Kuldip Singh
PETITIONER: UNION OF INDIA Vs. RESPONDENT: R.JAYARAMAN AND ORS. DATE OF JUDGMENT13/05/1993 BENCH: YOGESHWAR DAYAL (J) BENCH: YOGESHWAR DAYAL (J) KULDIP SINGH (J) CITATION: 1993 SCR (3) 712 1994 SCC Supl. (1) 95 JT 1993 (3) 657 1993 SCALE (2)879 ACT: Government of Pondicherry (Group 'C'-Non-Gazetted Ministerial Posts) Recruitment Rules, 1981 : Schedule VII Column II- Recruitment to the post of Superintendent Grade I by promotion from among the Superintendent Grade II who have completed five years of service in that post-Note and Proviso there under-Purpose and scope-Whether only for the purpose of giving eligibility to the erstwhile secretaerial Assistants workings Superintendants Grade II for consideration for promotion from the cadre of Superintendent Grade II to the cadre of Superintendent Grade I Service Jurispruadence-Normal Rule of length of service- Applicability of HEADNOTE: The petitioners before the Central Administrative Tribunal had been working as Superintendents Grade 11 in the Secretariat of the Government of Pondicherry prior to the promotion of respondents Nos. 2. to 13 (before the Tribunal), the erstwhile Secretariat Assistants as Superintendents Grade 11. Respondent Nos 2 to 13 were further promoted as Superintendents Grade I before the petitioners on the basis of tentative Seniority list wherein the feeder service rendered by the Assistants between 1.1. 1973 and 31.7.1981 had been included for computing the seniority in the Grade of Superintendent Grade II. The petitioners before the Tribunal aggrieved by the grant of benefit of service rendered during the period 1.1. 1973 to 31.7.1981 by those who were working in the grade of Assistants towards their seniority in the grade of Superintendent Grade 11 challenged the promotion of respondent Nos 2 to 13 there in who were promoted from Secretarial Assistants to Superintendents Grade II and further promoted as Superintendents Grade I before them inspite of the fact that the petitioners had already been working as Superintendents Grade 11 prior to the promotion of the erstwhile Assistant as Superintendents Grade II. It was contended by the petitioners before the Tribunal that from 1.8.1981 respondents Nos. 2 to 13 who were Assistants and were in a distinctly 713 lower scale of pay as compared to them could not be promoted to the post of Superintendents Grade I before the petitioners. The Tribunal allowed the applications and set aside the promotions of respondents No. 2 to 13 before it. Aggrieved by the order of the Tribunal the Union of India had preferred the present appeals. Agreeing with the reasonings and conclusions of the Tribunal JUDGMENT:
HELD:The note in Column 11 is only for purposes of giving eligibility to the erstwhile Assistants working as Superintendents Grade 11 for purposes of being considered for promotion to the post of Superintendent Grade I and not for the purpose of seniority at all.The note merely allows the erstwhile Assistants, who were promoted to the post of Superintendent Grade 11 to include their service rendered as Assistants after 1.1. 1973 to 31.7. 1981 for purposes of counting the period of five years service as Superintendent Grade 11. This note is for no purpose other than for giving them eligibility for consideration for promotion from the cadre of superintendent Grade 11 to the cadre of Superintendent Grade 1. (718- A)
2. On general principles of service Jurisprudentee the Assistants having been promoted to the Grade of Superintendents Grade 11 after those already working as Superintendents Grade 11 would naturally rank junior to them. There is no rule of seniority vis-a-vis for promotes to Superintendent Grade 11 with effect from 1st August, 1981 for calculating seniority and normal rule of service Jurisprudence of length of service will apply. (718-D) & CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 4604 to 4609 of 1992.
From the Judgment and Order dated 22.8. 1989 of the Central Administrative Tribunal, Madras in OA. No. 145 to 150/87. A.S. Nambiar, P.K. Manohar and Shanti Vasudevan for the Appellant.
R. Venkataramni, V.G. Praoasani and S.M. Garg for the Respondents.
The Judgment of the Court was delivered by 714 YOGESHWAR DAYAL,J. These six appeals have been filed against the decision of the Central Administrative Tribunal, Madras Bench, dated 22nd August, 1989 while disposing of Original Application Nos. 145 to 150 of 1987. Those were filed in seriatem by B. Jayaraman; A. Kanakasena Rao; M. Venkatachalam; A. Sherfudeen; K. Viswanathan and P. Madhavan Adiyodi. The respondents in all these six matters before the Tribunal were the same-namely, respondent No. 1 was Union of India whereas respondent Nos. 2 to 13 were the erstwhile Secretarial Assistants promoted as Superintendents Grade 11 and further promoted as Superintendents Grade I in the Secretariat of the Government of Pondicherry and governed by the Government of Pondicherry (Group 'C' Non- Gazetted Ministerial Posts) Recruitment Rules, 1981 (hereinafter referred to as 'the Rules'). The petitioners before the Tribunal had challenged the promotion of respondents 2 to 13 therein who were promoted from Secretarial Assistants to Superintendents Grade II and further promoted as Superintendents Grade I before them inspite of the fact that the petitioners had already been working as Superintendents Grade II prior to the promotion of the erstwhile Assistants as Superintendents Grade II. The promotion of respondents before the Tribunal was alleged to be based on tentative seniority list wherein respondent No. 1 had included the feeder service rendered by the Assistants between 1. 1. 1973 and 31.7.1981 for computing the seniority in the grade of Superintendent Grade 11. The plea of the petitioners before the Tribunal was that from 1.8.1981 respondents 2 to 13 who were Assistants and were in a distinctly lower scale of pay as compared to the applicants, they could not be promoted to the post of Superintendent Grade I before the petitioners. The Tribunal allowed the applications, O.A. Nos. 145 to 150 of 1987 and held :-
"It appears to us that there has been some confusion between a liberal provision which has been deliberately made for conferring eligibility for consideration for promotion to the next higher post with reckoning of the period of service rendered in the post of Assistant for the purpose of counting seniority in the post of Superintendent, Grade II. The tentative seniority lists based on which promotions of respondents 2 to 13 have been made as Superintendents. Grade I are based on the application of an erroneous principle of determining seniority which is not backed up any statutory provision. That has led to a situation where persons promoted to a higher grade of Superintendent Grade 11 before the Assistants and in which posts they were also confirmed, being 715 placed below respondents 2 onwards."
The Tribunal accordingly set aside the promotions of respondents 2 to 13 before it contained in various orders of the Government of Pondichery dated 7.8.1986; 20.8.1986; 1.9. 1986 and 17.11.1986. Respondent No. 1 was further directed to prepare the seniority list in the grade of Superintendent Grade II on the basis of the length of service rendered in that grade and thereafter, all the eligible persons may be considered for promotion to the post of Superintendent Grade I and that should include persons like respondents 2 to 13 before it who would Get the benefit of service rendered by them as Assistant between 1. ]. 1973 to 31.11.1981 for determining the period of eligibility and not for the purpose of seniority in the cadre of Superintendent Grade
11. Aggrieved by the order of the Tribunal the Union of India had preferred the present appeals.
It appears the petitioners before the Tribunal were aggrieved by the grant of benefit of service rendered during the period 1. 1. 1973 to 31.7. 1981 by those who were working in the grade of Assistants towards their seniority in the grade of Superintendent Grade 11. For appreciating the submissions of the learned counsel for the respective parties were may give a statement showing the dates of appointments in various grades and ranking assigned in respect of the petitioners and respondents 2 to 13 in O.A. Nos. 145 to 150 of 1987 before the Tribunal Name of Date of Appointment Seniority in the Asstt.Supdt.(NS) Supdt. Supdt.Supdt.Supdt.
official Gr.II Gr.I GR.IIGr.I PETITIONERS B. Jayaraman- 2.8.73 1.8.81 13.10.86 104 189 (Applicant in O.A. 145/87)
A. Kanakasena- 10.12.73 1.8.8.1. 17.11.86 113197 Rao (Applicant in O.A. 146/87) M. Venkatachal - 2.8.73 1.8.81 13.10.86 103188 716 am (Applicant in O.A. 147/87) A. Sherfudeen- 30.8.78 1.8.81 7.9.87 140Not (Applicant in Assigned O.A. 148/87) K. Vishwanathan- 7.4.77 1.8.81 20.3.87126207 (Applicant in O.A. 149/87) P.Madhavan- 10.2.76 1.8.81 17.12.86 119 201 Adiyodi(Appli-
cant in O.A. 150/87) RESPONDENTS V. Dhandapani 6.11.64 Not 26.5.82 7.8.86 182 174 (R.2)appointed K.C. Kumaran 8.112.64 -do- 14.5.82 7.8.86184176 (R.3) G.Ranganathan 11.3.65 -do- 13.1.82 7.8.86186177 (R.4) S.Pushparaj 25.5.65 -do- 13.1.82 7.8.86187178 (R.5) K.meenakshi 9.5.67 -do- 9.7.83 7.8.86208179 (R.6) G.Radha 19.5.67- do- 12.1.827.8.86188180 Krishnan (R.7) S.Sethuraman 23.11.68- do- 12.1.82 20.8.86190183 (R.8) S. Felixraj 7.4.69- do- 12.1.8222.8.86191184 (R.9) S.Kuppusamy 14.4.69- do- 12.1.82 1.9.86 193185 (R. 10) R.Chandra- 29.1.70- do- 22.8.83 1.9.86212186 sekaran(R. 11) J.Pandurangan 9.3.74 Not 21.6.82 17.11.86 195198 (R. 12)appointed S.Sundarasan Nov. 1964- do- 30.9.86 17.11.86 183175 The scales of pay for various period for the posts of Assistant, Superintendent Grade 11 and Superintendent Grade I may also be noticed :-
NAME OF THE POSTS SCALE OF PAY
Pre-revised Revised Revised On & from
717
(prior to (w.e.f. 1.8.1981
1973) 1.1.73)
Assistant 210-425 425-700 425-700
Superintendent 325-475 550-750
Grade II (who have 550-750
(Supdt. (N.S.) passed Hr.
Accounts
Test).
270-435 425-700
(for others) (for others)
Superintendent 350-550 550-900 550-900
Grade I
It may be noticed that most of the respondents before the Tribunal were working in the grade of 425-700 when they were promoted to the post of Superintendent Grade II in the pay scale of 550-750. It is thus clear that on general principles of service jurisprudence the Assistants having been promoted to the grade of Superintendent Grade II after those already working Superintendent Grade 11 would naturally rank junior to them. The confusion in the Government appears to have been created in view of note and the provision occurring in Schedule VII of the Rules relating to the recruitment to the post of Superintendent Grade 1. In column 11 thereof the recruitment is provided by 'Promotion' from among the Superintendent Grade 11 who have completed five years of service in the said post. There is a note and the proviso to the following effect in column 11 "Note- For computing the five years service, the service rendered in the post of Superintendent (Non-Secretariat) and the service rendered after 1st January 1973 and upto 3 1st July 1981 in the post of Assistant shall be taken into account Provided that the Superintendents (Non- Secretariat) in service as on 31st December 1972 Shall enbloc be Seniors to Assistants in service on that date and the Superintendents (Non-Secretariat) and Assistants appointed on or after 1st January 1973 and upto 3 1st July 1981 shall rank inter se with reference to their dates of appointment in the respective posts."
It is clear that the note merely allows the erstwhile Assistants, who were 718 promoted to the post of Superintendent Grade 11, for purposes of counting the period of five years service as Superintendent Grade 11, to include their service rendered as Assistants after 1. 1. 1973 to 3 1.7.198 1. This note is for no purpose other than for giving them eligibility for consideration for promotion from the cadre of Superintendent Grade II to the cadre of Superintendent Grade I. The proviso again is very clear when it says that Superintendents (Non- Secretariat) in service as on 31st December, 1972 shall enbloc be seniors to Assistants in service on that date and the Superintendents (Non-Secretariat) and Assistants appointed on or after 1st January, 1973 and upto 3 1 St July, 1981 shall rank inter se with reference to the dates of appointment in their respective posts. All the Superintendents in Grade II who were appointed after 3 1st July, 1981 would naturally rank in the seniority on the basis of respective dates of appointment as Superintendent Grade II.
We are thus in complete agreement with the `reasonings and conclusion of the Tribunal and it is declared that the note in column 11 is only for purposes of giving eligibility to the erstwhile Assistants working as Superintendents Grade II for purposes of being considered for promotion to the post of Superintendent Grade I and not for the purpose of seniority at all. There is no rule of seniority viz-a-viz for promotes to Superintendent Grade II with effect from 1st August, 1981 for calculating seniority and normal rule of service jurisprudence of length of service will apply. With these observations the appeals fail and are dismissed with no order as to costs.
G.S. Appeal dismissed.
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