Bombay High Court
Shankarrao Rangrao Patkar vs State Of Maharashtra on 5 December, 2009
Author: D.D.Sinha
Bench: D.D.Sinha
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.3590 OF 2009
Shankarrao Rangrao Patkar,
resident of Pati, Post Keliveli,
Tahsil and District Akola. ... Petitioner
- Versus -
1) State of Maharashtra, through
its Secretary, Department of
General Administration,
Mantralaya, Mumbai - 400 032.
2) Maharashtra State Road Transport
Corporation, through its Secretary,
Wahatuk Bhavan, Dr. Anand Rai
Nair Marg, in front of Bombay
Central Railway Station,
Mumbai - 400 008.
3) Divisional Controller, Akola
Division, Maharashtra State
Road Transport Corporation,
Akola. ... Respondents
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Shri S.P. Kshirsagar, Advocate for the petitioner.
Shri N.W. Sambre, Government Pleader for the respondent no.1.
Shri V.G. Wankhede, Advocate for the respondent nos. 2 and 3.
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CORAM : D.D.SINHA AND F.M.REIS, JJ.
DATED : DECEMBER 5, 2009
ORAL JUDGMENT (PER D.D.SINHA, J.) :
Rule returnable forthwith. Heard finally with the consent of Shri Kshirsagar, learned Counsel for the petitioner, Shri Sambre, learned Government Pleader for the respondent no.1, and Shri Wankhede, learned Counsel for the respondent nos. 2 and 3. The petition is directed against the order/communication dated 11.8.2009 issued by the respondent no.3 Divisional Controller, Maharashtra State Road Transport Corporation, Akola whereby petitioner is informed that he is appointed as Senior Clerk (Accounts) after 15.6.1995 from the ::: Downloaded on - 09/06/2013 15:22:58 ::: 3 Scheduled Tribe category and since his caste certificate is invalidated by the Caste Scrutiny Committee, he is not entitled for grant of protection in service in view of Government Resolution dated 15.6.1995, hence, his service shall come to an end with effect from 26.8.2009.
2) Shri Kshirsagar, learned Counsel for the petitioner, states that in view of law laid down by the Apex Court in State of Maharashtra vs. Milind and others (2001 (1) Mh.L.J. 1), once employment of the employee is finalised, then even though the caste certificate of such employee is invalidated by the Caste Scrutiny Committee, the employment of such employee is protected by the said decision.
3) Learned Counsel Shri Kshirsagar further states that the petitioner was appointed on the post reserved for Scheduled Tribe ::: Downloaded on - 09/06/2013 15:22:58 ::: 4 category and though the Caste Scrutiny Committee invalidated the caste certificate of the petitioner, service of the petitioner is protected in view of Government Resolution dated 15.6.1995 and the petitioner can be accommodated in the quota reserved for the Special Backward Class category. In order to substantiate this contention, reliance is placed on the decision of the Apex Court in Punjab National Bank and another vs. Vilas s/o Govindrao Bokade and another (2007 (3) Mh.L.J.
805).
4) It is contended by the learned Counsel for the petitioner that the State Government is competent to issue Government Resolution dated 15.6.1995 as Article 16(4) of the Constitution provides for reservation in appointments or posts in favour of any backward class citizens, which, in the opinion of the State Government, is not adequately represented in the State services. In order to substantiate this contention, reliance is placed on the decision of the Full Bench of ::: Downloaded on - 09/06/2013 15:22:58 ::: 5 this Court in Gopalkrishna Ramchandra Chavan and others v. State of Maharashtra and others (AIR 1987 Bombay 123).
5) Shri Sambre, learned Government Pleader for the respondent no.1 and Shri Wankhede, learned Counsel for the respondent nos. 2 and 3, submit that contentions canvassed by the learned Counsel for the petitioner do not demonstrate the correct legal position. It is contended that Full Bench of this Court in Ganesh Rambhau Khalale vs. State of Maharashtra and others (AIR 2009 Bombay 122), after considering the law on the subject, has held that the law laid down by the Apex Court in Milind's case (cited supra) was under Article 142 of the Constitution and not under Article 141 of the Constitution. This view is followed by another Full Bench of this Court in Vandana Bharat Kauthalikar v. State of Maharashtra and others (2009 (5) ALL MR 828). Similarly, the decision of the Apex Court in the case of Milind (cited supra) is also considered by another ::: Downloaded on - 09/06/2013 15:22:58 ::: 6 Bench of the Apex Court in Bank of India and another v. Avinash D. Mandivikar (2005 (4) Mh.L.J. 409) and as per the said decision, the law laid down by the Apex Court in Milind's case (cited supra) is restricted to that case only. It is further submitted that Government Resolution dated 15.6.1995 has been held to be invalid by the Division Bench of this Court in Sunil Ingle v. Zilla Parishad and another (2009 (2) All MR 867). The learned Government Pleader has also cited other judgments of this Court and Supreme Court. It is, therefore, contended that contentions canvassed by the learned Counsel for the petitioner suffer from lack of merit and are liable to be rejected.
6) We have given anxious thought to the contentions canvassed by the respective learned Counsel for the parties and considered the judgments of Apex Court and High Courts. The decision of the Apex Court in Milind's case is the first in point of time where protection is given to a person whose caste claim was invalidated by the Caste ::: Downloaded on - 09/06/2013 15:22:58 ::: 7 Scrutiny Committee and, therefore, whether the observations made by the Apex Court in Milind's case while granting protection was the law declared by the Apex Court under Article 141 of the Constitution or those were the observations made by Apex Court in exercise of power under Article 142 of the Constitution and were limited to that case need to be considered.
7) In the last few lines of the judgment in Milind's case (cited supra), which are relevant, the Apex Court has observed thus :
"Having regard to the passage of time, in the given circumstances, including interim orders passed by this Court in SLP (C) No.16372/85 and other related affairs, we make it clear that the admissions and appointments that have become final, shall remain unaffected by this judgment."
The main question, i.e. whether these observations, which provide protection in admissions and in the appointments, in the peculiar facts ::: Downloaded on - 09/06/2013 15:22:58 ::: 8 and circumstances of that case, were restricted to Milind's case only or not has been considered by the Apex Court in the case of Bank of India (cited supra) and in para (10) of the said judgment, has observed thus :
"10. The protection under the Milind's case (supra) cannot be extended to the respondent no.1 employee as the protection was given under the peculiar factual background of that case. The employee concerned was a doctor and had rendered long years of service. This Court noted that on a doctor public money has been spent and, therefore, it will not be desirable to deprive the society of a doctor's service.
Respondent No.1 employee in the present case is a bank employee and the factor which weighed with this Court cannot be applied to him."
The Apex Court in para (13) of the said judgment finally concluded the issue by observing thus :
"13. Looked from any angle, the High Court's judgment holding that the respondent No.1 employee was to be reinstated in the same post as originally held is clearly ::: Downloaded on - 09/06/2013 15:22:58 ::: 9 untenable. The order of termination does not suffer from any infirmity and the High Court should not have interfered with it. By giving protection for even a limited period, the result would be that a person who has a legitimate claim shall be deprived the benefits. On the other hand, a person who has obtained it by illegitimate means would continue to enjoy it notwithstanding the clear finding that he does not even have a shadow of right even to be considered for appointment."
The above referred observations made by the Apex Court make it implicitly clear that the law laid down by the Apex Court in Milind's case was not in the nature of the general proposition of law and the protection granted to the petitioner in the said case was in view of peculiar facts and circumstances of that case and, therefore, by necessary implication, the power exercised by the Apex Court while granting protection in Milind's case was necessarily under Article 142 of the Constitution and was not the law declared under Article 141 of the Constitution.
::: Downloaded on - 09/06/2013 15:22:58 ::: 108) Similarly, the three Judges' Bench of the Supreme Court in paras (5) and (7) of the judgment in Union of India vs. Dattatraya Namdeo Mendhekar and others (2008 (2) Mh.L.J. 720) has observed thus :
"5. Milind (supra) related to a Medical College admission. The question that arose for consideration in that case was whether it was open to the State Government or Courts or other authorities to modify, amend or alter the list of Scheduled Tribes and in particular whether the "Halba-
Koshti" was a sub-division of `Halba' Tribe. This Court held that it was not permissible to amend or alter the list of Scheduled Tribes by including any sub-divisions or otherwise. On facts, this Court found that the respondent therein had been admitted in medical course in ST category, more than 15 years back; that though his admission deprived a scheduled tribe student of a medical seat, the benefit of that seat could not be offered to scheduled tribe student at that distance of time even if respondent's admission was to be annulled; and that if his admission was annulled, it will lead to depriving the services of a doctor to the society on whom ::: Downloaded on - 09/06/2013 15:22:58 ::: 11 the public money had already been spent. In these peculiar circumstances, this Court held that the decision will not affect the degree secured by respondent or his practice as a doctor but made it clear that he could not claim to belong to a Scheduled Tribe. But the said decision has no application to a case which does not relate to an admission to an educational institution, but relates to securing employment by wrongly claiming the benefit of reservation meant for Scheduled Tribes. When a person secures employment by making a false claim regarding caste/tribe, he deprives a legitimate candidate belonging to scheduled caste/tribe, of employment. In such a situation, the proper course is to cancel the employment obtained on the basis of the false certificate so that the post may be filled up by a candidate who is entitled to the benefit of reservation.
7. We are of the view that the High Court failed to appreciate the ratio of Milind. Having held that the first respondent had falsely claimed that he belonged to a Scheduled Tribe, it wrongly extended him the benefit of continuing in employment."::: Downloaded on - 09/06/2013 15:22:58 ::: 12
The observations of the Apex Court in the above referred decision clearly demonstrate that the person securing employment by making a false claim regarding caste cannot be protected merely on the basis of length of service in the employment once his caste certificate is invalidated by the Caste Scrutiny Committee and the proper course in such situation is to cancel his appointment. Therefore, it can safely be concluded that the observations made by the Apex Court in Milind's case were in the peculiar facts and circumstances of that case, which cannot be made applicable in other cases, since they were restricted only to that case.
9) Similarly, the Apex Court in Vishwanatha Pillai v. State of Kerala and others (AIR 2004 SC 1469) has held that the observations made by the Apex Court in Milind's case do not constitute ratio decidendi of the said case, but are the observations made by the Apex Court in exercise of power under Article 142 of the Constitution to ::: Downloaded on - 09/06/2013 15:22:58 ::: 13 grant relief in view of peculiar facts and circumstances of the said case.
It is, therefore, evident that the observations made by the Apex Court in para (36) of Milind's case not being the ratio decidendi of that case was not the law declared by the Apex Court under Article 141 of the Constitution and, therefore, protection granted to the petitioner in the said case by the Apex Court was by exercising power under Article 142 of the Constitution in the peculiar facts and circumstances of that case.
10) The Full Bench of this Court after taking into consideration the law laid down by the Apex Court in Milind's case as well as other decisions of the Apex Court referred to hereinabove, in para (13) of the judgment in the case of Ganesh Rambhau Khalale (cited supra) has observed thus :
"13. Having regard to the legal position that emerges from the above referred judgments, we record the following conclusions and answer the question framed :
(1) The observations/directions issued by the Supreme Court in para 36 of the judgment in the case of ::: Downloaded on - 09/06/2013 15:22:58 ::: 14 State vs. Milind reported in 2001 (1) Mah. L.J. (S.C.) 1 is not the `law declared by the Supreme Court' under Article 141 of the Constitution of India.
(2) The said observations/directions are issued in exercise of powers under Article 142 of the Constitution.
(3) The said observations/directions have no application to the cases relating to appointments and are restricted to the cases relating to admissions.
4) The protection, if any, to be granted in the facts and circumstances of the case would depend upon the exercise of discretion by the Supreme Court under Article 142 of the Constitution. As the powers under Article 142 are not available to the High Court, no protection can be granted by this Court even in cases relating to admissions."
11) The law declared by the Full Bench of this Court in the case of Ganesh Rambhau Khalale (cited supra) shows that the observations made by the Apex Court and protection granted to the petitioner in Milind's case was by exercising power under Article 142 of the Constitution in the peculiar facts and circumstances of that case. The decision and law declared by the Full Bench has been followed by ::: Downloaded on - 09/06/2013 15:22:58 ::: 15 another Full Bench of this Court in the case of Vandana Bharat Kauthalikar (cited supra). The above referred decisions of the Apex Court coupled with the decisions of the Full Benches of this Court clearly show that the protection granted to the petitioner in Milind's case since not based on the declaration of law under Article 141 of the Constitution, cannot be extended in other cases.
12) In order to put the conflict pertaining to doctrine of precedents at rest, we have considered the decision of the learned Single Judge, dated 16.10.2009 rendered in Writ Petition No. 1561/2009 (Raju s/o Laxman Gadekar vs. Presiding Officer, School Tribunal and others). The learned Single Judge in paras (8) and (9) of the said judgment has observed thus :
"8. Now coming to the question of protection at the outset, I find that what is binding on this Court is the Constitution Bench judgment of the Supreme Court. In the case of Union of India versus Vimal Murlidhar Kumbhre and others, cited supra, ::: Downloaded on - 09/06/2013 15:22:58 ::: 16 the Supreme Court while referring to the dictum in Milind's case held thus :
"We find no ground to interfere as the appointment of the first respondent was in July/August 2000 and her case will be covered by the following observation of the Constitution Bench in State of Maharashtra vs. Milind and others (2001 (1) SCC 4 :
"Having regard to the passage of time, in the given circumstances, including interim orders passed by this Court in SLP (C) No.16372 of 1985 and other related affairs, we make it clear that the admissions and appointments that have become final, shall remain unaffected by this judgment."
The special leave petition is dismissed accordingly."
9. Perusal of the above judgment shows that the Hon'ble Supreme Court held that the Constitution Bench judgment of the Supreme Court in the case of State of Maharashtra versus Milind and others was clearly applicable to the extent of protection even in respect of appointments already made. When according to the Supreme Court, Constitution ::: Downloaded on - 09/06/2013 15:22:58 ::: 17 Bench judgment would apply in such cases, there is no reason for me to follow the Full Bench decision of this Court and, therefore, I propose to apply protection in terms of the Constitution Bench judgment of the Supreme Court in the case of State of Maharashtra versus Milind and others to extend protection to the appointment of petitioner besides the Circular dated 15.6.1995. In other words, without taking help of Government Resolution dated 15.6.1995 in accordance with the law laid down by the Supreme Court in the Constitution Bench judgment in the case of State of Maharashtra versus Milind and others, the petitioner would be entitled to such protection. I, therefore, hold that the petitioner who served with the respondents - Management for over 20 years is entitled to protection."
13) With great humility and due respect, we want to observe that the Single Judge in a most casual manner has disregarded the decision of the Full Bench of this Court even without considering the law, ratio and effect of either judgment of the Apex Court in Milind's case or that of the Full Bench of this Court in the case of Ganesh ::: Downloaded on - 09/06/2013 15:22:58 ::: 18 Rambhau Khalale (cited supra). In our view, if the notions about the effect of binding nature of judicial precendents are not cleared, it would affect the doctrine of judicial precedents which enunciate rules of law which forms the foundation of our system of administration of justice. We want to express that before applying the decision of the Apex Court to the case in hand, the Court should ascertain with reference to the question of law decided by the Apex Court, ratio and principle upon which the question was decided by the Apex Court in that case since the same alone is binding precedent. It is well settled that the decision of the Court upon a question of law is considered to be a binding precedent and this must be ascertained and determined by analysing all the material facts and issues involved in the case. The scope and authority of the precedent should never be expanded unnecessarily beyond the need of the given situation. The ratio decidendi of the judgment can be found out only on reading the entire judgment and not by reading the mere few observations made in some ::: Downloaded on - 09/06/2013 15:22:58 ::: 19 of the paragraphs of the judgment, unless it is ascertained in what context those observations are made.
14) A Judgment of the Apex Court operates as precedent only for what it decides, known as "ratio decidendi" and not for its general or casual observation. What is the essence in a decision is its ratio and not every observation found therein. What is binding under Article 141 of the Constitution of India is only the law declared by the Supreme Court with reference to the questions decided by the Apex Court, based on the principle involved in that case. Hence, before applying decision of the Apex Court, all these factors must be ascertained and it is thereafter the decision of the Apex Court should be applied to the facts of the case in hand.
15) The Full Bench of this Court in the case of Ganesh Rambhau Khalale (cited supra) after ascertaining with reference to the question of law as well as principle upon which the said question was decided by the Apex Court in Milind's case as well as in the cases of ::: Downloaded on - 09/06/2013 15:22:58 ::: 20 Punjab National Bank, Union of India, Vishwanatha Pillai, held that the observations made by the Apex Court in para (36) of the judgment in Milind's case was not the law declared by the Apex Court under Article 141 of the Constitution and those observations were made by the Apex Court in exercise of power under Article 142 of the Constitution and for want of said power, such protection cannot be granted by this Court. This declaration of law by the Full Bench of this Court is completely binding on the smaller Benches, the Single Bench was no exception to the general rule. Merely because a Single Bench entertains another view, it is not open either to distinguish the decision of the Full Bench or declare the law different than the one declared by the Full Bench. If the situation is so compelling, in that event, the appropriate course would be to make a reference to the Chief Justice after recording reasons.
16) The judicial decorum and legal propriety demand that where ::: Downloaded on - 09/06/2013 15:22:58 ::: 21 a Single Bench or Division Bench does not agree with the decision of the Bench of coordinate jurisdiction, the matter shall be referred to the larger Bench. It is a subversion of judicial process not to follow this precedent. It is well settled that the doctrine of binding precedent has an import of permitting certainty and consistency in judicial decisions and enabling an organic development of laws besides providing assurance to the individual as to consequences of transactions forming part of his daily affairs and, therefore, there is a need for a clear and consistent enunciation of legal principles in the decisions of this Court.
The Full Bench of this Court in case of Emkay Exports, Mumbai and another .vs. Madhusudan Shrikrishna reported in 2008 (4) Mh.L.J.843 (in para 12) has observed that there are judiciously accepted exceptions to the rule of precedent : they are decisions per incuriam, sub-silentio and state decisis. These principles explain when and where a precedent, which is otherwise a good law, necessarily need not be accepted in subsequent judgments if it fully satisfies essentials of these ::: Downloaded on - 09/06/2013 15:22:58 ::: 22 exceptions. However, this situation does not exist in the present case.
17) In the circumstances, the law declared by the Full Benches of this Court in the case of Ganesh Rambhau Khalale (cited supra) and Vandana Bharat Kauthalikar (cited supra) is a valid declaration of law on the subject and is binding on the other coordinate Benches, Division Benches and Single Benches of this Court.
18) The petitioner in the present petition is also not entitled to get any protection in service in view of Government Resolution dated 15.6.1995 in view of the decision of this Court in the case of Sunil Ingale (cited supra). This Court, in para (2) of the judgment, has observed thus :
"2. Perusal of the government resolution dated 15.6.1995 shows that the government has by resolution dated 7.12.1994 declared that certain castes are to be treated as Special Backward Class and for that 2% reservation is ::: Downloaded on - 09/06/2013 15:22:58 ::: 23 made in government/semi government service and educational institutions. Then it is stated that the reservation to be given to the Special Backward Class shall be given for direct recruitment and also for promotion. It further states that those persons who have been appointed against seats reserved for Scheduled Tribe in government/semi government service, if that person is found to be belonging to Special Backward Class, his services should not be terminated and he should not be reverted. After having heard the learned counsel for the petitioner, we find that this government resolution which directs protection of the services of the persons belonging to Special Backward Class is invalid. It is violative of guarantee under articles 14 and 16 of the Constitution of India."
The above referred observations clearly show that the Government Resolution dated 15.6.1995 is violative of guarantee given under Articles 14 and 16 of the Constitution. In view of the decision of this Court in the case of Sunil Ingle (cited supra), the question of grant of ::: Downloaded on - 09/06/2013 15:22:58 ::: 24 protection in service to the Special Backward Class employee after invalidation of his caste claim by the Caste Scrutiny Committee does not arise and, therefore, contention canvassed by the learned Counsel for the petitioner in view of the decision of the Full Bench of this Court in the case of Gopalkrishna Ramchandra Chavan and others (cited supra) does not further the case of the petitioner.
19) So far as decision of the Apex Court in the case of Punjab National Bank and another (cited supra) is concerned, the Apex Court has kept the issue pertaining to Government Resolution dated 15.6.1995 open and, therefore, this decision is of no help to the petitioner.
20) For the reasons stated hereinabove, the petition suffers from lack of merit and hence, the same is dismissed. The rule is discharged.
No order as to costs.
JUDGE JUDGE
khj
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