Calcutta High Court (Appellete Side)
Jaitra Acharya vs The State Of West Bengal & Ors on 28 February, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
APPELLATE SIDE
BEFORE:-
THE HON'BLE JUSTICE RAJASEKHAR MANTHA
W.P.34979 (W) of 2013
JAITRA ACHARYA
- VERSUS -
THE STATE OF WEST BENGAL & ORS.
For the Petitioner : Mr. Puspal Chakraborty,
Adv.
For the Respondents : Mr. Susovan Sengupta, Adv.
Mr. Sanjoy Saha, Adv.
Hearing Concluded on : 06.02.2018
Judgment on : 28.02.2018
Rajasekhar Mantha, J.:-
1. The writ petitioner claimed compassionate employment in place of
his late father Mr.Milan Kumar Acharya in the West Bengal Essential
Commodities Supply Corporation Limited (Corporation). The
application for compassionate employment was made by the writ
petitioner's mother on his behalf.
2. The Board of Directors of the said Corporation constituted a
Committee to look into the writ petitioner's case of compassionate
employment. The said committee in its recommendation dated 11th
March, 2004 found the petitioner eligible and appointed him
as an Assistant Grade-II on a temporary basis and on a daily wage
of Rs.214/-. It was further stipulated that he would work on a 'no work
no pay' basis.
3. The writ petitioner continued to work as Assistant Grade II,
with the Respondent Corporation until the year 2013. In or about 2011
or 2012 the respondent Corporation is stated to have published
advertisement for recruitment of 125 persons including in various posts
including that Assistant. A further advertisement was made by the
Corporation on the 21st February 2012 for recruitment to various
additional posts on the 30th May, 2012. The Respondent Corporation
was stated to have also issued a notice inviting retired employees of the
respondent Corporation for reappointment in various posts including
that of Assistant Grade-II.
4. One Tapan Rakshit another employee of the Corporation made an
application dated 9th April, 2012 under Right to Information Act, 2005
seeking information from the respondent. In reply to the same, the
respondent furnished information vide letter dated 2nd May, 2012. It
appeared from the said reply as also a further reply dated 17th August,
2013 that about 15 persons were engaged by the Corporation on
compassionate ground in the posts of Assistant Grade-II and Helper
right from September, 1995 till January, 2003. It further transpired
that as many as 15 persons, who were also engaged on compassionate
ground, like the writ petitioner, were absorbed in the
permanent/regular employment of the Corporation between 1999 and
2008.
5. It further transpired from the said reply that the Corporation does
not have any specific rules of its own to govern the service of its
employees. A specific question was asked by the employee aforesaid
under the RTI Act 2005 as to what rules are followed to govern
employees on compassionate ground and whether it was State
Government Rules or Rules made by the Board of Directors and the
said Company. The clear answer was that State Government Rules are
followed by the Corporation. Based on the above facts the writ
petitioner claimed permanent absorption similar to the 15 persons
mentioned hereinabove.
6. At the time when the writ petition was taken up for admission
and thereafter the following orders were passed.
7. On the 10th of June, 2014 the Corporation undertook before this
Court not to take any adverse action against the writ petitioner by
reason of institution of the writ petition and that he will not be denied
work.
8. On the 20th August, 2014 the company was asked to produce the
contract of employment with the writ petitioner to show that the same
had expired and that the company was not obliged to engage the
petitioner.
9. On the 10th of September, 2014 the respondent Corporation was
directed to record on affidavit that persons similarly engaged on
compassionate grounds as the writ petitioner, were absorbed in the
regular service of the Corporation.
10. On the 12th February, 2015 the Corporation represented before
Court that the other similarly situated and absorbed persons, were so
absorbed and regularized illegally and contrary to law and that the
Corporation was taking steps against such persons.
11. On 26th of February, 2015 the persons similarly situated who
were in fact permanently absorbed in the Corporation were directed to
impleded as respondents. The Corporation was directed to file a report
as regards the steps it had taken against employees illegally regularized
or even promoted. The petitioners were found to have been disengaged
only in view of their having approached the Court. The Corporation was
directed to re-engage the petitioners in terms of their earlier
undertaking, dated 10th June 2014.
12. On the 12th of March, 2015 an affidavit was filed in Court to the
effect that the Board of Directors of the Corporation was taking steps to
undo the benefits given to persons similarly situated as the writ
petitioner. According to the respondent, the said persons were
regularized and conferred undue benefits in the absence of any
constitutional scheme to regularize such persons. A further affidavit
was required to be filed by the Corporation to indicate names of the
persons of the Board of Directors who had so illegally regularized, the
other 15 persons similarly situated as the writ petitioner.
13. On the 2nd April, 2015 the Managing Director of the Corporation
under took before Court that the writ petitioner will be offered
engagement in terms of the government order dated 16th September
2012. On the 23rd of April, 2015 the Corporation was once again
directed to file affidavit in opposition to the claim of permanent
employment of the writ petitioner.
14. On the 17th of November 2015 the Corporation sought time to file
an affidavit that the writ petitioner does not have a vested right to claim
permanent absorption. On the 15th of December, 2015 the writ
petitioner sought refund of the amounts arbitrarily deducted from their
monthly salaries after their re-engagement pursuant to order of this
Court. This Court had directed that the writ petitioner would have to
be refunded the sums of money illegally deducted from their regular
entitlements.
15. The above orders have been passed by earlier Benches of this
Court that have heard the matter as per the determination list.
16. This matter is taken up final adjudication.
17. The Counsel for the writ petitioner submits as follows:-
a) The West Bengal Essential Commodities Supply Corporation Limited
does not have any specific rules independent and separate from the
State to govern employment under it. The rules of the State
Government are followed by the Corporation for all intents and
purposes.
b) That the writ petitioner and similarly situated 15 persons appointed
by the Corporation have been engaged on compassionate ground have
been so engaged following the Rules of the State Government on
Compassionate ground. The writ petitioner being similarly situated
with those other 15 persons are entitled to be permanently absorbed as
regular employees of the Corporation.
18. Per contra learned Counsel for the Corporation argues as follows:-
a) There are no specific rules for engagement on Compassionate
ground in the Corporation. The writ petitioner's engagement on the
compassionate ground was thus illegal and contrary to law and hence
he cannot claim permanent absorption.
b) The other 15 persons who were engaged on Compassionate Grounds
and subsequently absorbed permanently with the Corporation have not
only been illegally engaged but absorbed without any scheme for such
permanent absorption. The employment of the said 15 persons is also
thus illegal.
c) By reasons of claiming parity with the other 15 persons illegally
engaged and regularized in the absence of rules, the writ petitioner is
seeking negative equality and the same is not permitted in law.
19. The respondents relied upon the following judgments :
Uma Devi (3) reported in 2006 (4) SCC Page 1, Manohar Lal vs.Ugrasen
reported in (2010) 11 SCC 557, Jaipur Development Authority &
Ors.Vs. Vijay Kumar Data & Anr. Reported in (2011)12 SCC 94;
S.P.Tewari Vs. UP Rajya Krishi Utpadan reported in 2006(7)SCC Page
684.
20. I have considered the rival contentions of the parties and the
various judgments relied upon by the respondents.
21. Negative equality is a doctrine that negates claims of parity
sought with persons who have gained benefit contrary to rules and law.
It is well settled that legality or impropriety once committed cannot be
cited as a ground for committing further illegality. An equality sought
with persons who have availed a benefit contrary to rules and law
cannot be a ground for repeating the same to other persons claiming
the same undo benefit.
22. To attract the negative equality it must be shown that the
persons with whom parity is sought have been conferred the benefit
illegally and contrary to law and rules. The aforesaid test in my view
cannot apply to the present case. The reason therefore is that although
the Corporation does not have specific rules for compassionate
employment or general condition of service for its employee, it is as a
matter of practice follows and conforms to the rules of the State
Government for all intents purposes. It is also in the fitness of thing
that the Corporation follows the State Government's rules unless
specifically negated by its Articles or Memorandum of Association, or
any resolution of its Board of Director. The Corporation is admittedly
wholly owned and controlled by the State Government. Respondents
have not been able to demonstrate any rule, or any part of their Articles
or Memorandum of Association that debars application of a State
Government's rules in so far of its employees are concerned.
23. The Board of Directors is the highest authority within the
Corporation and the said Directors are appointed exclusively by the
State Government. It can also been inferred that the policy of engaging
family members of the deceased employees on compassionate grounds
being followed consistently by the Board of Directors of the Corporation
has evolved as a rule by custom and practice.
24. The responsibility of an Employer particularly the State and or its
instrumentalities in this regard, has been discussed in the case of
Balbir Kaur Vs SAIL reported in (2000) 6 SCC 493.
The employer being Steel Authority of India, admittedly an authority
within the meaning of Article 12, has thus an obligation to act in terms of
the avowed objective of social and economic justice as enshrined in the
Constitution but has the authority in the facts of the matters under
consideration acted like a model and an ideal employer - it is in this
factual backdrop, the issue needs an answer as to whether we have
been able to obtain the benefit of constitutional philosophy of social and
economic justice or not. Have the lofty ideals which the founding fathers
placed before us any effect in our daily life--the answer cannot however
but be in the negative - what happens to the constitutional philosophy as
is available in the Constitution itself which we ourselves have so fondly
conferred on to ourselves. The socialistic pattern of society as envisaged
in the Constitution has to be attributed its full meaning. A person dies
while taking the wife to a hospital and the cry of the lady for bare
subsistence would go unheeded on a certain technicality. The
breadearner is no longer available and prayer for compassionate
appointment would be denied as "it is likely to open a Pandora's box" -
this is the resultant effect of our entry into the new millennium. Can the
law courts be mute spectators in the matter of denial of such a relief to
the horrendous sufferings of an employee's family by reason of the death
of the breadearner? It is in this context this Court's observations in
Dharwad Distt. P.W.D. Literate Daily Wage Employees Assn. v. State of
Karnataka1 seem to be rather apposite. This Court upon consideration of
Randhir Singh v. Union of India 2 as also Surinder Singh v. Engineer-in-
Chief, CPWD3 and D.S. Nakara v. Union of India4 observed in paras 14
and 15 as below: (SCC pp. 404-05)
"14. We would like to point out that the philosophy of this Court as
evolved in the cases we have referred to above is not that of the court but
is ingrained in the Constitution as one of the basic aspects and if there
was any doubt on this there is no room for that after the Preamble has
been amended and the Forty-second Amendment has declared the
Republic to be a socialistic one. The judgments, therefore, do nothing
more than highlight one aspect of the constitutional philosophy and make
an attempt to give the philosophy a reality of flesh and blood.
"15. Jawaharlal Nehru, the first Prime Minister of this Republic
while dreaming of elevating the lot of the common man of this country
once stated:
'Our final aim can only be a classless society with equal economic
justice and opportunity to all, a society organised on a cultural levels.
Everything that comes in the way will have to be removed gently, if
possible; forcibly, if necessary, and there seems to be little doubt that
coercion will often be necessary.'
These were his prophetic words about three decades back. More
than a quarter of century has run out since he left us but there has yet
been no percolation in adequate does of the benefits the constitutional
philosophy stands for to the lower strata of society. Tolstoy wrote:
'The abolition of slavery has gone on for a long time. Rome abolished
slavery. America abolished it and we did but only the words were
abolished, not the thing.'
Perhaps what Tolstoy wrote about abolition of slavery in a large
sense applies to what we have done to the constitutional ethos. It has
still remained on paper and is contained in the book. The benefits have
not yet reached the common man. What Swami Vivekananda wrote in a
different context may perhaps help a quicker implementation of the goal
to bring about the overdue changes for transforming India in a positive
way and in fulfilling the dreams of the Constitution fathers. These were
the words of the Swami:
'It is imperative that all these various yogas should be carried out in
practice. Mere theories about them will not do any good. First we have to
hear about them; then we have to think about them. We have to reason
the thoughts out, impress them on our minds and meditate on them;
realise them, until at last they become our whole life. No longer will
religion remain a bundle of ideas or theories or an intellectual assent; it
will enter into our very self. By means of an intellectual assent, we may
today subscribe to many foolish things, and change our minds altogether
tomorrow. But true religion never changes. Religion is realisation; not
talk, nor doctrine, nor theories, however beautiful they may be. It is being
and becoming, not hearing or acknowledging. It is the whole soul's
becoming changed into what it believes. That is religion.' "
As a matter of fact the constitutional philosophy should be allowed to
become a part of every man's life in this country and then only the
Constitution can reach everyone and the ideals of the Constitution-
framers would be achieved since the people would be nearer the goal set
by the Constitution--an ideal situation but a far cry presently."
25. Reference in this regard is also made to the case of Surya Kant
Kadam Vs. State of Karnataka reported in (2002) 9 SCC 445. In the
said case it was held that an act of compassionate employment on the
basis of executive instruction albeit in the absence of a Regular Statute
can be relied upon to claim parity. The said claim was not based by
negative equality. The Supreme Court stated in Paragraph 2 as follows:
-
"It is true that the appointment on compassionate grounds in the State of Karnataka is not governed by any statutory rules but by a set of administrative instructions and as such is not enforceable in a court of law. But the grounds on which the appellant makes out the case for consideration of his case, is the violation of Article 14 and discriminatory treatment meted out to the appellant. It is undisputed that the date on which the appellant was given compassionate appointment as Second Division Assistant/Clerk he had the necessary qualification for being appointed as Sub-Inspector of Excise. It is also undisputed that Respondents 3 and 4 were given appointment initially as Second Division Assistant/Clerk but later than the appellant. When the State, therefore, thought it fit to change the post of Respondents 3 and 4 and appointed them to the post of Sub-Inspector of Excise, unless there is any justifiable reason existing, there is no reason as to why the appellant should be treated with hostile discrimination. In the aforesaid circumstances, we set aside the impugned order of the Tribunal rejecting the prayer of the appellant for being considered for the post of Sub-Inspector of Excise and we direct that the State Government may consider the case of appointment of the appellant as Sub-Inspector of Excise. Be it stated, in the event he is appointed it would be prospective and he will not be entitled to any retrospective benefit."
26. Permanent absorption of such persons must also be construed in the light of the above and hence lawful and legal. It is only in this light that the refusal on the part of the Corporation to take steps against or undo the benefits granted to the said similarly situated 15 employees engaged on compassionate grounds and subsequently absorbed in regular posts in the Corporation. I therefore, hold that neither was compassionate employment given illegally by the Corporation either to the writ petitioner or to the other 15 persons, nor was the permanent absorption of the said 15 persons, without due process of law.
27. Learned Counsel for the petitioners of the writ petitioner has submitted that there is no financial burden on the Corporation and that there were in existence vacancies in the Corporation. In fact, the Corporation had advertised the process of absorption in recruitment for about 200 posts, re-employment was also proposed to be under taken of retire persons to discharge the work of the Corporation. The resolution on the part of the Corporation therefore, to avail the services of the writ petitioner is therefore unreasonable. The writ petitioner relied upon the case of Nihal Singh Vs. State of Punjab reported in 2013 Volume 14 Supreme Court cases page 65 paragraph 33, 35 and 36 are set out herein below:
33. It is no doubt that the assessment of the need to employ a certain number of people for discharging a particular responsibility of the State under the Constitution is always with the executive government of the day subject to the overall control of the legislature. That does not mean that an examination of the need is barred.
35. Therefore, it is clear that the existence of the need for creation of the posts is a relevant factor with reference to which the executive government is required to take rational decision based on relevant consideration. In our opinion, when the facts such as the ones obtaining in the instant case demonstrate that there is need for the creation of posts, the failure of the executive government to apply its mind and take a decision to create posts or stop extracting work from persons such as the appellants herein for decades together itself would be arbitrary action (inaction) on the part of the State
36. The other factor which the State is required to keep in mind while creating or abolishing posts is the financial implications involved in such a decision. The creation of posts necessarily means additional financial burden on the exchequer of the State. Depending upon the priorities of the State, the allocation of the finances is no doubt exclusively within the domain of the legislature. However, in the instant case creation of new posts would not create any additional financial burden to the State as the various banks at whose disposal the services of each of the appellants is made available have agreed to bear the burden. If absorbing the appellants into the services of the State and providing benefits on a par with the police officers of similar rank employed by the State results in further financial commitment it is always open for the State to demand the banks to meet such additional burden. Apparently no such demand has ever been made by the State.
The result is - the various banks which avail the services of these appellants enjoy the supply of cheap labour over a period of decades. It is also pertinent to notice that these banks are public sector banks.
28. From the above it is clear that the Corporation is not in any financial burden as it was about to recruit about 200 or more new employees also requires as many hands to carry on its business. The refusal on the part of the Corporation by relying upon inapplicable legal principle therefore is wholly arbitrary.
29. Let us now consider the decisions relied upon by the Corporation:-
The Uma Devi (3) decision (Supra) is distinguishable both on facts as well as, the propositions laid down there under. In the said case, the Supreme Court has not dealt with initial appointments based on compassionate employment. The Hon'ble Supreme Court was concerned with irregular and illegal appointments as also casual and temporary appointments. In the instant case, the appointments of either writ petitioner or others similarly the situate persons is not illegal. The said decision therefore, cannot be applied in the instant case.
30. The next decision cited by the respondents is the S.P. Tewari case (Supra). In the said case the initial appointment of the petitioner therein seeking regularisation was itself illegal. No apparent illegality in the initial appointments of the writ petitioner or the other similarly situated persons has been found in the facts of this case. The said decision therefore cannot aid the respondents.
31. The respondents next relied upon the Manoharlal Case (Supra) particularly paragraph 30-34 thereof. In the said case, it was held that orders cannot be passed in proceedings that have not been prayed for. The earlier benches of this court only sought to ascertain how the alleged illegal act in irregular appointment and absorption of the said 15 persons has been dealt with by the Corporation subsequent discovery of the alleged illegality. It transpires that the Corporation has not deemed them as illegal appointments except for the first time in the instant proceedings and that too after a long pendency and contradictory stands. Further, the Corporation has not chosen to take any steps against the said 15 persons or the then on the Boards of the Directors and on the contrary has sought to defend them. The respondents also relied upon para 16 of the Jaipur Development Authority case (Supra), in support of a submission that Article 14 of the Constitution cannot be used to repeat or validate illegal act. The said decision also has no application in the facts of the case, as this court has found that the appointment and permanent absorption, of the other 15 persons was not illegal nor contrary to any rule.
32. I, therefore, hold that the writ petitioner is liable to be permanently absorbed in the services of the Corporation. The Corporation has a large number of vacancies and particularly in the Grade of pay and post in which the petitioner was engaged.
33. W.P.No. 34979 (W) of 2013 is therefore, allowed.
34. There shall be no order as to costs.
35. Urgent xerox certified copy of this judgment, if applied for, be supplied to the parties on urgent basis.
(Rajasekhar Mantha, J.)