Patna High Court
Birendra Kumar Rai & Ors vs The State Of Bihar & Ors on 15 February, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16366 of 2015
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1. Birendra Kumar Rai, son of Late Dev Narayan Rai, resident of Village
Magrauna, P.O. Gonauli, P.S. Andhradadi, District Madhubani.
2. Ashok Kumar Singh, son of Late Ram Kishun Singh, resident of At & P.O.
Rajauli, District Nawada.
3. Sanjay Kumar, son of Late Rameshwar Prasad, resident of Mohalla Rikabganj,
P.O. and P.S. Tekari, District- Gaya.
4. Sunil Kumar Maurya, son of Late Nathuni Prasad, resident of Village Akauna,
P.O. Sherghati, District- Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Home Department,
Government of Bihar, Patna.
2. Principal Secretary, Home Department, Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department, Government of
Bihar, Patna.
4. Secretary, Home (Special) Department, Government of Bihar, Patna.
5. Additional Secretary cum Director (Administration), Directorate of Prisons and
Correctional Services, Home Department, Government of Bihar, Patna.
6. Inspector General of Prisons and Correctional Services, Bihar, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Siddhartha Prasad
For the Respondent/s : Mr. P.K. SINGH- SC12
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 15-02-2016
Before coming to the merits of the matter raised by the
petitioners in the present writ application, the Court would like to
refer to the affidavit of the Principal Secretary, General
Administration Department, Government of Bihar, which has been
filed pursuant to the direction plus adjournment granted on the request
made by the Principal Secretary on 8.2.2016. The Principal Secretary
has very categorically stated in his affidavit that the State Government
is not in a position to withdraw the order dated 12/8/2014, issued by
Patna High Court CWJC No.16366 of 2015 dt.15-02-2016 2
the Department putting a ban on consideration for promotion across
the board in the State of Bihar till the final outcome of an SLP which
has been moved by the State of Bihar, in the case of Sushil Kumar
Singh originating out of CWJC No. 19114 of 2012.
2. To set the records straight, the State of Bihar issued
Resolution No. 11635 dated 28.01.2012, giving benefit to SC/ST
candidates even in promotion and seniority, which was challenged by
certain government servants, led by Sushil Kumar Singh and others.
Since the learned Single Judge passed an order of stay against the
resolution, the order dated 12/8/2014, which is Annexure-2 to the writ
application, was issued by the General Administration Department
putting on hold all consideration for promotion. Learned Single Judge
after hearing the parties including the State quashed the resolution
holding it to be unconstitutional. The said decision was upheld by the
Division Bench of this Court as well an SLP thereafter came to be
filed against the decision of the Division Bench, witch affirmed the
learned Single Judge's order but nothing tangible has emerged.
3. Naturally with a blanket ban imposed by the General
Administration Department on all and sundry, even in the cases where
the Departmental Promotion Committee had made recommendation
for grant of promotion to government servants, it was not being
implemented or acted upon. Obviously, a substantive right granted in
Patna High Court CWJC No.16366 of 2015 dt.15-02-2016 3
favour of a government servant was put on hold, if not frustrated.
Many of these persons so recommended were either on the verge of
superannuation or have even superannuated. It was in this background
that a series of writ applications stated being filed looking for a
direction or a mandamus upon the respondents to act upon the
recommendation of the DPC, if not consider their right for promotion
as such.
4. This Court has been burdened enough. It has been giving
indulgence to the State to obtain some kind of stay order or direction
from the Hon`ble Apex Court. Since August, 2015, no substantive
order or order of stay has been passed by the Hon`ble Apex Court in
SLP filed by the State of Bihar, except issuance of notice. Legally as
of today, Resolution No. 11635 dated 21.08.2012, issued by the State
of Bihar, is non existent. Whatever the administrative problems
which have been explained to the Court by the learned Principal
AAG, are matters of administration and governance, if not for some
other consideration the State would not like to act, despite judicial
declaration as of today.
5. The Court is neither impressed by the stand of the
Principal Secretary, Department of General Administration, or the
stand taken by the Principal AAG as to why the order dated
12/08/2014should be allowed to continue.
Patna High Court CWJC No.16366 of 2015 dt.15-02-2016 4
6. Since things have come to a stand still since August, 2014 in maters of grant of promotion and further since the Court does not find any judicial reason to allow the General Administration Department to continue with the order dated 12/08/2014 to occupy the field, the Court is left with no option but to quash the order No. 11218 dated 12/08/2014.
7. The Court makes it absolutely clear that the order of the General Administration Department will not come in the way for either consideration or implementation of the recommendation of the DPC or other claims of promotion by a government servant of the State of Bihar, if they are otherwise eligible for such consideration.
8. The Court, however, does observe that in case a decisive order or declaration of law emerges from the Apex Court, it will surely occupy the field in terms of the decision, which may be rendered by the Hon`ble Supreme Court.
9. Coming to the present state of facts raised in the present writ application, it is the petitioners' case that they are working as Assistant Superintendent in various jails in Bihar and are not getting promotion to the post of Deputy Superintendent despite recommendation made by the DPC in its meeting dated 4/06/2014(Annexure-1). This recommendation also has gone in abeyance because of the General Administration Department's Patna High Court CWJC No.16366 of 2015 dt.15-02-2016 5 circular/order. The State has been selectively implementing this recommendation only after a judicial order or direction which is being issued in different writ applications. This, in turn, is leading to unnecessary litigations and putting uncalled for burden on the judicial system, if not the administration.
10. Keeping in mind what the Court has opined in the earlier part of the order with regard to the General Administration Department's order dated 12/08/2014, the Court does direct the IG (Prison) as well as the Secretary, Home (Special) Department, Government of Bihar to ensure that the benefit of Annexure-1 and the recommendation of the DPC is implemented in letter and spirit and the petitioners derive benefit of promotion within a period of three months from the date of production of a copy of this order.
11. It is clarified that any promotion granted in view of the above to any of the government savants will not be a substantive promotion and will not create a right in their favour and it will surely be subject to the law to be declared by the Apex Court in the SLP of the State.
12. Writ application stands allowed in terms of the above.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
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