Allahabad High Court
State Of U.P. And 2 Ors. vs Shahnawaz Alam on 10 February, 2014
Author: Dilip Gupta
Bench: Dilip Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD A.F.R. Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 90 of 2014 Appellant :- State Of U.P. And 2 Ors. Respondent :- Shahnawaz Alam Counsel for Appellant :- Vivek Shandilya Counsel for Respondent :- Siddharth Hon'ble Dr. Dhananjaya Yeshwant Chandrachud,Chief Justice Hon'ble Dilip Gupta,J.
This special appeal is directed against a judgment of the learned Single Judge dated 2 August 2013. By the order which is impugned, the learned Single Judge has set aside an order dated 30 January 2012 (Annexure 4 to the writ petition) by which the services of the respondent as Seenchpal were terminated.
In pursuance of an advertisement dated 27 September 2011, a letter of appointment was issued to the respondent on 1 November 2011 appointing him to the post of Seenchpal on a temporary basis. The letter of appointment states that the appointment can be terminated at any time with a notice of one month. The respondent thereafter joined on 2 November 2011. An order was passed by the Superintending Engineer on 30 January 2012 terminating the appointment of the respondent on the ground that the appointment had been irregularly made to the post. A writ petition was filed by the respondent before this Court under Article 226 of the Constitution to challenge the order of termination. The learned Single Judge allowed the petition on two grounds. The first was that though the order of termination, according to the State, was issued in compliance with the interim order passed by this Court in a writ petition but the petition had been dismissed on 23 November 2012. The second ground was that the order of termination was passed in breach of the principles of natural justice.
Now, at the outset, it must be noted, that the interim order of the learned Single Judge in Writ - A No.-60334 of 2011 (Sinchai Singh and others Vs. State of U.P. and others) was passed on 3 November 2011 by which until the next date of listing, proceedings in pursuance of the notification dated 14 September 2011 were directed to remain stayed. In the present case, the order of appointment was issued to the respondent on 1 November 2011 and he had joined on 2 November 2011. Consequently, the interim order of the learned Single Judge dated 3 November 2011, which was passed subsequently, did not cover the appointment in question. Hence, the dismissal of the writ petition eventually had no bearing in regard to the legality of the appointment of the respondent.
The fundamental basis of the termination of the appointment of the respondent, however, is that the selection was not carried out in accordance with the Irrigation Department Patrols Service Rules, 1953. Rule 3(Kha) thereof defines the expression 'Selection Committee' to mean a Committee whose members have been constituted by the Superintending Engineer of the Circle and which must consist of two persons holding the rank of Executive Engineer. In the present case, the then Superintending Engineer, had by an order dated 23 September 2011, constituted a Selection Committee. Despite this, Sri Rajesh Kumar, who was one of the two Executive Engineers who had been appointed as members of the Selection Committee on 23 September 2011, issued an order on 21 October 2011 reconstituting the Selection Committee with himself as the Chairperson. Clearly, in view of the provisions of Rule 3 (Kha), the Executive Engineer had no power to do so. In the rejoinder which was filed by the respondent, it was sought to be urged that on 28 October 2011, Sri Kuldeep Kumar, who was also a member of the Selection Committee withdrew himself from the Selection Committee and as Sri Rajesh Kumar was given the authority to include a member in the Selection Committee, the Deputy Collector was included in the Committee with the approval of the District Magistrate. The ground which weighed with the Authority for terminating the appointment of the respondent was in our view clearly justified because the Committee which proceeded to select the respondent was not a Selection Committee which was constituted in accordance with the requirements of Rule 3(Kha) of the Rules that had been framed under Article 309 of the Constitution. Even if one member of the Selection Committee had withdrawn himself, the Selection Committee had to be reconstituted by the Superintending Engineer and it was not open to the remaining Executive Engineer, who was only a member of the Selection Committee, to order reconstitution of the Selection Committee in a manner contrary to the statutory rules. This apart, the reconstituted Selection Committee had only one Executive Engineer which is clearly contrary to the requirement of Rule 3(Kha) which requires two Executive Engineers to be in the Selection Committee.
The appointment of the respondent was also clearly on a temporary basis and capable of being terminated with one month's notice. There was no occasion for the learned Single Judge to hold the termination illegal for want of compliance of the principles of natural justice. The entire selection process was vitiated since the Selection Committee was not constituted in accordance with the Rules framed under Article 309 of the Constitution.
Consequently, the grounds which have weighed the learned Single Judge in allowing the petition and setting aside the order of termination are clearly erroneous. The special appeal shall accordingly stand allowed. The impugned order of the learned Single Judge dated 2 August 2013 is set aside. The writ petition filed by the respondent shall, in the circumstances, stand dismissed, however, with no order as to costs.
Order Date :- 10.2.2014 VMA (Dr. D.Y. Chandrachud, C.J.) (Dilip Gupta, J.) Chief Justice's Court Civil Misc. Delay Condonation Application No.38935 of 2014 In re :
Case :- SPECIAL APPEAL DEFECTIVE No. - 90 of 2014 Appellant :- State Of U.P. And 2 Ors.
Respondent :- Shahnawaz Alam Counsel for Appellant :- Vivek Shandilya Counsel for Respondent :- Siddharth Hon'ble Dr. Dhananjaya Yeshwant Chandrachud,Chief Justice Hon'ble Dilip Gupta,J.
This application seeks condonation of delay in filing the appeal.
Since sufficient cause has been shown in the affidavit filed in support of the delay condonation application, the delay in filing the appeal is condoned.
Application stands accordingly disposed of.
Order Date :- 10.2.2014 VMA (Dr. D.Y. Chandrachud, C.J.) (Dilip Gupta, J.)