Gujarat High Court
Ashokkumar H Suchak vs Gujarat State Civil Supplies Corpn. Ltd ... on 17 September, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
C/SCA/10852/2003 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10852 of 2003
With
SPECIAL CIVIL APPLICATION NO. 11127 of 2003
TO
SPECIAL CIVIL APPLICATION NO. 11129 of 2003
With
SPECIAL CIVIL APPLICATION NO. 11131 of 2003
TO
SPECIAL CIVIL APPLICATION NO. 11137 of 2003
With
CIVIL APPLICATION NO. 7235 of 2014
In
SPECIAL CIVIL APPLICATION NO. 11133 of 2003
With
CIVIL APPLICATION NO. 7240 of 2014
In
SPECIAL CIVIL APPLICATION NO. 10852 of 2003
TO
CIVIL APPLICATION NO. 7242 of 2014
In
SPECIAL CIVIL APPLICATION NO. 11127 of 2003
With
CIVIL APPLICATION NO. 7509 of 2014
In
SPECIAL CIVIL APPLICATION NO. 11066 of 2003
With
CIVIL APPLICATION NO. 7549 of 2014
In
SPECIAL CIVIL APPLICATION NO. 11128 of 2003
TO
CIVIL APPLICATION NO. 7553 of 2014
In
SPECIAL CIVIL APPLICATION NO. 11137 of 2003
With
CIVIL APPLICATION NO. 7559 of 2014
In
Page 1 of 24
C/SCA/10852/2003 JUDGMENT
SPECIAL CIVIL APPLICATION NO. 11132 of 2003
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE G.R.UDHWANI
================================================================
1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
================================================================
ASHOKKUMAR H SUCHAK....Petitioner(s)
Versus
GUJARAT STATE CIVIL SUPPLIES CORPN. LTD & 1....Respondents
================================================================
Appearance:
SCA No.10852 of 2003; 11127 to 11129 of 2003 and 11131 of 11137 of 2003
MR APURVA R KAPADIA, ADVOCATE for the Petitioners.
MR VARUN K.PATEL, ADVOCATE for the 1st Respondent .
MR NIRAJ ASHAR, AGP for the 2nd Respondent in all SCAs.
Appearance:
CA No.7242 & 7551 of 2014
MR NIRAJ ASHAR, ASST GOVERNMENT PLEADER for the 2nd Respondent.
CA No.7241, 7550 & 7559 of 2014
MR RONAK RAVAL, ASST GOVERNMENT PLEADER for the 2nd Respondent.
CA No.7235, 7509 & 7552 of 2014
MS VRUNDRA SHAH, ASST GOVERNMENT PLEADER for the 2nd Respondent.
CA No.7240, 7549 & 7553 of 2014
MR AMIT BAROT, ASST GOVERNMENT PLEADER for the 2nd Respondent.
RULE SERVED for the Respondent(s) No. 2
================================================================
CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Page 2 of 24
C/SCA/10852/2003 JUDGMENT
Date : 17/09/2014
ORAL JUDGMENT
The petitioners in each of the petition were employee at a Kalpataru Super Market, Vadodara. During the tenure of their service, some of them were transferred at their request. The details of each of the petitioners as supplied by the learned Counsel for the petitioners is tabulated hereuder: Sr. Name of Petition Joining Designation Transfer Last Position No. Petitioner No. Date Place 1 Ashok H 10852/2003 09/09/96 Asst. Dist. Supply Suchak Manager Mamlatdar Office Vadodara 2 Ramesh M 11127/2003 25/09/96 Asst. Dist. Supply Patel Manager Mamlatdar Office Vadodara 3 Akshay B 11128/2003 29/08/96 Asst. Dist. Supply Pandya Executive Mamlatdar Office Vadodara 4 Jatin K 11129/2003 06/09/96 Asst. Dist. Dist. Supply Pandya Executive Supply Mamlatdar Mamlatdar Office Office Anand Anand 5 Nayna R 11131/2003 17/08/96 Marketing Thakkar Asst.
6 Bhavita H 11132/2003 23/08/96 Marketing Dist. Supply
Raval Asst. Mamlatdar
Office
Vadodara
7 Sanjay H 11133/2003 13/09/96 Marketing Dist. Supply
Mataliya Asst. Mamlatdar
Office
Vadodara
8 Mehul H 11134/2003 27/08/96 Marketing Dist. Supply
Bhatt Asst. Mamlatdar
Office
Vadodara
9 Dipendrasinh 11135/2003 23/08/96 Marketing Kalptaru, Petrol Pump -
P Chavda Asst. Gandhinag Vasna
ar to (Ahmedabad)
Khokhra
Petrol
Pump
(Ahmedaba
d) to
Page 3 of 24
C/SCA/10852/2003 JUDGMENT
Petrol
pump
Vasna
(Ahmedaba
d)
10 Yatin M 11136/2003 23/08/96 Marketing Dist. Supply
Bhatt Asst. Mamlatdar
Office
Vadodara
11 Pragnesh S 11137/2003 26/08/96 Marketing Kalptaru, Petrol Pump -
Vyas Asst. Gandhinag Vasna
ar to (Ahmedabad)
Petrol
pump
Vasna
(Ahmedaba
d)
12 Abhilash B 11106/2003 06/09/96 Marketing Kalptaru,
Soni Asst. Gandhinag
ar to
Bavla
Petrol
Pump to
Kalpataru
Gandhinag
ar to
Petrol
pump
Vasna
(Ahmedaba
d)
2. Their appointment came to be made on different posts after selection in pursuance to public advertisement published by Gujarat State Civil Supplies Corporation Ltd., (A Government of Gujarat Undertaking) (for short the Corporation) in the year 1996. The advertisement indicated the requirement of the Corporation of incumbents possessing requisite qualifications in various cadres for a fixed period on contractual basis in a fixed gross salary for its store known as Kalpataru Super Market, Vadodara.
2.1 On appointment, they were asked to report to the head office of the corporation at Gandhinagar for the purpose of joining the duties. Accordingly, they Page 4 of 24 C/SCA/10852/2003 JUDGMENT joined the duties.
2.2 Initially, their contractual appointment was for a period of two years which came to be extended from time to time and thus they served about 18 years with the corporation.
2.3 Vide the appointment order, the Gujarat State Civil Services Conduct (Discipline & Appeals) Rules, 1984 (for short the GSCSC (Discipline & Appeals) 1984), Gujarat State Civil Supplies Corporation Limited Staff Services Rules, 1988 (for short GSCSC Services Rules, 1988) and others rules and regulations that may be in force from time to time were made applicable to the petitioners 2.4 It was made clear to the petitioners in the appointment order that except salary, they will not be paid any other allowance such as dearness allowance, HRA, medical allowance, etc., as paid to other employees of the corporation appointed in regular pay scale. They were however entitled to travelling allowance and DA, if required to go out of station for discharging their official duties. The statutory deductions like provident fund, professional tax, income tax were deductable at source from the gross consolidated salary payable to the petitioners. Further, as per condition No.6 of the appointment letter, the petitioners' services were liable to be terminated even during subsistence of contract by one month advance notice or equivalent pay in lieu of such Page 5 of 24 C/SCA/10852/2003 JUDGMENT notice. Similarly, petitioners were also entitled to leave the Corporation at one month's notice or equivalent pay.
2.5 The last extension of the contract of the petitioners was upto 31/08/2003.
2.6 Sensing the termination of their services on completion of the extended period, the petitions are filed.
3. During pendency of the petitions, initially interimorder restraining the respondent against termination of the petitioners' service was passed, which subsequently was modified allowing the respondentcorporation to terminate the petitioners' services in accordance with the law. Their services have thus been terminated and therefore Civil Applications have been filed seeking reinstatement.
4. By various representations, the petitioners prayed for permanency benefits and regular payscale and other allowances paid to similarly situated employees on the basis of equal pay for equal work.
5. The petitioners have come out with the case that similarly situated employees as named in the petitions have been regularized. They thus complain of discriminatory treatment. It is their case that they are governed by the definition of term 'employee' in Gujarat State Civil Supplies Corporation Ltd Staff Page 6 of 24 C/SCA/10852/2003 JUDGMENT Service Rules, 1988 and therefore are entitled to various benefits indicated in their respective petitions.
6. 1st respondent-Corporation has filed affidavitinreply in SCA NO.11127 OF 2003, which is adopted in all other matters. It is inter alia pointed out that the corporation had opened various departmental stores in cities and towns under the name of Kalpataru Departmental Store being Gandhinagar, Vastrapur and Lal Darwaja (Ahmedabad), Bharuch, Bhuj, Surendranagar, Surat, Vadodara and Veraval. Several departmental stores as indicated in Annexure-I to the affidavitinreply came to be closed.
6.1 Kalpataru Departmental Stores, Vadodara was opened on 02/10/1996 after obtaining necessary permission from the State which is produced at AnnexureII to the reply. The said permission inter alia required the corporation to employ limited staff preferably on deputation and in case of direct recruitment, it was stated that contractual recruitment on temporary and adhoc basis be preferred.
6.2 It is stated in the affidavit that accordingly applications were invited on contractual basis for a fixed term as per the advertisement at AnnexureA. The petitioners were selected and were given contractual appointment for two years initially which came to be extended from time to time.
Page 7 of 24C/SCA/10852/2003 JUDGMENT 6.3 It is contended that Kalpataru Stores at
Vadodara incurred losses except for the year 19992000 as indicated in the statement AnnexureIII to the affidavitinreply and considering the precarious financial condition of various Kalpataru Stores, the corporation was advised by the Government to gradually disinvest and sell Kalpataru Stores to private enterpreneur/s. The corporation was further advised to reduce the staff and offer voluntary retirement to the surplus staff. However, a financial constraint prevented the corporation from offering voluntary retirement to surplus staff. That a subcommittee to look into the feasibility of the Kalpataru Store was appointed and its report produced at AnnexureV came to be accepted.
6.4 It is contended that petitioners' services being only contractual adhoc for fixed term having no right to appointment on permanent basis on the establishment of the corporation and Kalpataru Stores at Vadodara having incurring losses, does not call for regularization. As to the persons named in the petitions while contending that they have been regularized by Corporation, the respondent- corporation has contended that such persons were appointed on permanent basis.
6.5 In some of the petitions, the petitioners have placed on record the orders sending various petitioners on deputation to other stores managed by Page 8 of 24 C/SCA/10852/2003 JUDGMENT the corporation and contended that in fact their appointment have been made in the corporation and not limited to the Kalpataru Store, Vadodara.
7. Learned Counsel for the petitioners would contend that the petitioners have been appointed in pursuance to the public advertisement on the vacant posts in accordance with the recruitment rules on the basis of the educational qualifications as contemplated under the recruitment rules. Their initially appointment on contractual basis was only a camouflage to artificially divide a class of employees discharging similar duties. It is contended that similar rules as applicable to the regularly appointed appointees were made applicable to the petitioners as well. The process of selection was also undertaken as per the said rules. It is contended that organization i.e. the corporation is a permanent organization and mere closure of few of its shops/units would not enable them to terminate petitioner's services.
7.1 It is contended that other similarly situated employees have been regularized. Relying upon Secretary, State of Karnataka & Ors. Vs. Umadevi & Ors., [AIR 2006 SC 1806], it is contended that petitioners' services qualify for regularization and temporary appointments on permanent posts are permissible only for a limited period as indicated in Umadevi (supra).
7.2 It was contended that owing to the
Page 9 of 24
C/SCA/10852/2003 JUDGMENT
unemployment prevalent in the society, the petitioners signed the exploitative terms of the appointment in their appointment orders and merely because such a signature was obtained by the respondentcorporation, it cannot be cited as an estoppel against the petitioners. Reliance is placed upon Dhirendra Chamoli & Anr. Vs. State of U.P. [1986 (1) SCC 637] and Surinder Singh & Anr. Vs. EngineerinChief C.P.W.D. & Ors., [1986 (1) SCC 639].
7.3 It was argued that at the time of institution of the petitions, all the petitioners were in job and therefore a relief for regularization as well as against the apprehended termination was prayed for. Their services came to be terminated during pendency of the petitions and therefore preposition of law as indicated in Ramchander & Ors. Vs. Addl. Dist. Magistrate & Ors. [AIR 1999 SC 1543], H.P. Housing Board Vs. Om Pal & Ors.,[1997 (1) SCC 269] and State of Haryana & Ors. Vs. Devendra Kumar [2005 12 SCC 253] that regularization cannot be ordered in absence of continued service of an incumbent would not apply to the facts of the present case. It was argued that prayers if granted would relate back to the date of the institution of the petitions and therefore also there is no question of institution of a fresh petition. Calling in question the termination of service, it was argued that as such the prayer against apprehended termination is already made in the petitions and therefore there can be no question of separate independent petition as argued by the Page 10 of 24 C/SCA/10852/2003 JUDGMENT respondent. It was also argued that if regularization is granted, automatically the order of termination would elapse. It was also argued that if the nature of appointment is considered, it was really a permanent appointment under the garb of contractual appointment and therefore on acceptance of the petitioners' submission as to grant of the permanency status to the petitioners, the order of termination based on the so called contractual appointment of the petitioners would not survive.
7.4 It was also argued that in view of the nature of relief prayed in the petitions, the proceedings in the labour Court as contended by the respondent would be futile, inasmuch as the petitioners question the very authority of the respondent in making contractual appointments though the work is permanent and the posts are available and the petitioners have been continued for 18 years.
7.5 Relying upon Rameshchandra Ramanbhai Patel & Anr. Vs. Collector, Kheda & Ors., [1979 (Vol.20) (1) GLR 191], it was contended that the petitioners are appointees of the corporation and not Kalpataru Stores. It was argued that entire organization of the corporation is a single unit and it merely runs different departmental stores. It was thus contended that the camouflage was created in a most arbitrary manner and therefore the petitioners are entitled to regularization. Reliance is placed upon Shree Yogkshem Foundation for Human Dignity Vs. State of Page 11 of 24 C/SCA/10852/2003 JUDGMENT Gujarat & Ors., 2012 (1) GLH 321].
8. Learned Counsel for the 1st respondent- corporation would contend that petitioners' appointment was limited to Kalpataru Store, Vadodara for a fixed term on fixed salary and on contractual basis and therefore they cannot claim any other right except as indicated in the contract signed by the parties. It was contended that Discipline and Appeal Rules, indicated in the appointment orders are contractual in character and not statutory and their mere application would not invest a right or regularization in the petitioners. It was argued that the persons like Mr.Jhaveri named in the petition were permanent appointee and thus their status cannot be compared with the petitioners and being in different class, no question of discrimination.
8.1 Learned Counsel also contended that on account of closure of Kalpataru Store which was incurring heavy losses, the petitioners were retrenched after making required payment as indicated in Section25F of the Industrial Disputes Act (for short the ID Act) and some of the petitioners being workmen, the remedies lies under the ID Act and not by way of a writ petition.
8.2 It is also argued that the establishment of Kalpataru Store at Vadodara was sanctioned for fixed term allowing the respondent-corporation to make appointments on contractual basis and the petitioners Page 12 of 24 C/SCA/10852/2003 JUDGMENT having signed the contract with open eyes cannot now complain of exploitative treatment to them. It was also argued that the petitioners' services having brought to an end, the masterservant relations amongst them has also come to an end and therefore the person not in service cannot be regularized in view of Ramchander (supra), Om Pal (supra) and Devendra Kumar (supra).
8.3 Learned Counsel for the respondent - corporation would also rely upon Gridco Limited & Anr. Vs. Sadananda Doloi & Ors., [2011 15 SCC 16] as well as Bharatiya Gramin Punarrachana Sanstha Vs. Vijay Kumar & Ors., [2002 (6) SCC 707] to point out the status of contractual appointees or the temporary appointees.
8.4 Learned Counsel while referring to the Civil Applications would contend that termination of the petitioners' service is an independent cause of action and the said termination is brought after due process of law and thus in absence of substantive petition, Civil Application cannot be entertained.
9. Having considered the rival contentions and judicial pronouncements, the undisputed facts that Kalpataru Departmental Store, Vadodara was managed and controlled by 1st respondent-corporation; the petitioners were required to report for duty to the head office of the corporation at Gandhinagar; issuance of public advertisement inviting applications Page 13 of 24 C/SCA/10852/2003 JUDGMENT for filling up various posts; the petitioners' answering the requisite educational qualifications as per the rules are the significant facts which are required to be borne in mind.
10. The petitioners pray for a writ asking the respondent-corporation to treat them as its permanent regular employees from the date of their joining the services. They also seek the salary grade and other allowances at par with permanent employees. Thus, regularization is prayed within the four corners of rules of recruitment. The respondent-corporation while treating the petitioners as contractual appointees has discontinued their services on the ground of closure of Kalpataru Store, Vadodara. It appears that only contractual or temporary appointees have been shunted out on the aforesaid ground. Undisputedly, master of the said store is respondent-corporation. It's authority to make appointment on contractual basis is under scanner. In the event of rejection of the arguments of the respondent-corporation as to the status of the petitioners and in the event of acceptance of the petitioner's argument as to the status of permanency, the order of termination would not survive as it is based on the premises of petitioners' being contractual appointees. Therefore, there is a great deal of substance in the arguments advanced by the petitioners that even in absence of substantive challenge to the order of termination, the petition can be entertained.
11. There also appears to be a great deal of Page 14 of 24 C/SCA/10852/2003 JUDGMENT substance in the argument that since the petitioners have struck in the root of the matter calling in question very action of the respondentcorporation in artificially classifying similarly situated incumbents under the banner of contractual and regular appointments under the same rules, there is no question of relegating the petitioners to the remedy under the ID Act.
12. There also appears to be a substance in the argument of the petitioners that petitions having been filed wayback in the year 2003, grant of relief of treating the petitioner's as permanent employees of respondent-corporation with consequential benefits would relate back to the date of institution of the petition i.e. the date when such cause arose, the cause of regularization necessarily survives even after termination of services of the petitioners.
13. Reliance by respondent-corporation on Devinder Kumar (Supra) is misconceived for the simple reason that in that case order of reinstatement was under challenge and stayed. Obviously, therefore in the face of stay of the order, reinstatement could not have been ordered as indicated by the Supreme Court in Devinder Kumar.
14. In Om Pal (supra), respondents were daily wagers on muster roll basis. Their services came to be terminated, which was challenged before the relevant tribunal. They claimed the status of workman and Page 15 of 24 C/SCA/10852/2003 JUDGMENT questioned the termination de hors the provisions of ID Act. Various other arguments were also advanced. The tribunal disposed of all the applications directing the consideration of the case of the said respondents for regularization. In that context, the Apex Court ruled that in absence of setting aside of the order of termination, no question of regularization arises. In the instant case, the petitioners seek interpretation of their status as employees of the corporation since inception. They claim that they were regularly appointed and are permanent employees. At the cost of repetition, if such status of the of the petitioners is approved in this petition, the order of termination will be insignificant and thus on facts ratio in Om Pal (supra) is inapplicable.
15. The reliance placed by the learned Counsel for respondent-corporation on Ramchander (supra) is misconceived in view of the fact that the relevant rule introducing the scheme of regularization of ad hoc appointee came to be introduced post termination of the services of adhoc appointees and thus not being in service on the relevant date of the rule aforesaid, they were not within the rights to ask for regularization. Such fact situation is not available on record and therefore said ratio does not apply in the facts of the present case.
16. Similarly, in Bharatiya Gramin Punarrachana Sanstha (supra), the question of deemed confirmation Page 16 of 24 C/SCA/10852/2003 JUDGMENT of a probationer whose services were terminated before completion of such probation inter alia cropped up before the Supreme Court and it was held that in such a situation, there can be no question of deemed confirmation. Rest of the questions were decided on its facts and therefore the said decision also cannot come to the rescue of the respondent- corporation.
17. Thus, this takes this Court to the question as to the status of the petitioners. Undisputedly the petitioners applied in pursuance to the public advertisement and were selected and appointed accordingly. Undisputedly, they possessed the educational qualifications as required in Rule-8 of the Rules viz., Gujarat State Civil Supplies Corporation Ltd. Recruitment and Promotions Rules, 1985. Undisputedly, in case of permanent appointees also, the same rules are applied.
18. The argument of the corporation is that State sanctioned the establishment of Kalpataru Store at Vadodara only on contractual basis. The argument does illfounded inasmuch as the order sanctioning the establishment is recommendatory and advisory in nature. It suggests to employ the minimum manpower. It also suggests securing the manpower by transfer or deputation. It also suggests that as far as possible adhoc appointments may be made on contractual basis. Thus, the office memorandum dated 29/03/1996 does not compel or oblige the corporation to make the appointments only on contractual basis.
Page 17 of 24C/SCA/10852/2003 JUDGMENT
19. Even otherwise, it is settled legal position in Umadevi (Supra) that temporary appointments though permissible cannot last beyond a short period and if the rules hold the field, appointments contrary to the rules in pursuance to the executive fiat cannot be made. True that, in the instant case, the rules of 1985 do not indicate its source and the argument is that the rules are contractual in nature. Even if that is so, the fact remains that respondent- corporation is a Government of Gujarat undertaking. Undisputedly, the officers appointed by the State manage the Corporation and thus it is answerable to Articles 14 and 16 of the Constitution of India. It therefore cannot resort to the appointments not approvable under the recruitment rules. The recruitment rules do not contemplate contractual appointments and therefore the instructions contained OM dated 29/03/1996 even if considered as mandate to respondent-corporation would pale into insignificance.
20. Being bound by Articles 14 and 16, in absence of specific empowerment under the Rules, the respondent-corporation has no authority to opt recruiting the employees on contractual basis or on permanent basis and discriminate them in the matter of service benefits while taking work identical to the one done by the permanent employee. Such an action is nothing but an exploitative act and cannot withstand the test of Articles 14 and 16 of the Constitution of India. As per the settled legal position, equal pay Page 18 of 24 C/SCA/10852/2003 JUDGMENT for equal work is an integral part of Article 21 of the Constitution of India. Therefore, artificially discriminating the same class of employees on the mere mode of their appointment is also violative of Article 21 of the Constitution of India.
21. According to 1st respondent-corporation, the petitioners' appointment was only qua Kalpataru Store at Vadodara and that having been closed they were retrenched. This argument is not fortified by recruitment rules. Recruitment rules do not contemplate the cadres storewise. Therefore, a mere mention in the advertisement that services of the petitioners were required for Kalpataru Store at Vadodara is of no consequence. In fact, as noticed herein above, the petitioners were required to report to the head office of the corporation at Gandhinagar before joining their services. This clearly indicates that the vital control over the petitioners rested with the corporation and not with the departmental store at Vadodara. It is not the case of the respondent-corporation that the said store is by itself a corporate body distinct from the respondent - corporation. It is thus clear that petitioners are the employees of the respondent-corporation and not Kalpataru Store, Vadodara. This fact is further fortified by various orders placed on record by the petitioners transferring various employees of the corporation on deputation to other stores maintained and managed by the respondent-corporation.
Page 19 of 24C/SCA/10852/2003 JUDGMENT
22. In Binny Ltd. & Anr. Vs. V. Sadasivan & Ors., [(2005) 6 SCC 657], the Hon'ble Apex Court drew the distinction between contractual duties and other public duties of the public bodies and held that in absence of a public law element and contractual power to be used for a public purpose, a contract would not become statutory simply because it was awarded by a statutory body. In the said case, the employee, under the contract of appointment, had accepted the designation as management staff, which designation deprived him payment of overtime wages. Such a contract was sought to be questioned as violative of Section 23 of the Contract Act, 1872 and Article 21 of the Constitution of India. Under the said circumstances, the aforementioned preposition of law came to be laid.
23. In Gridco Limited & Anr (supra) relied upon by the learned Counsel for the respondent- corporation two questions as under were posed before the Hon'ble Apex Court.
"1. What was the true nature of the appointment of the respondent? In particular, was the appointment regular or simply contractual in nature?
And (2) If the appointment was contractual, was the termination thereof vitiated by any legal infirmity to call for interference under Article 226 of the Constitution?"
24. The appointment of the incumbent was made on contractual basis though not specified in the advertisement. It was made clear to the incumbent in his appointment order that his appointment will be on contractual basis in accordance with the rules which Page 20 of 24 C/SCA/10852/2003 JUDGMENT were yet to be brought in force. It was extendable at interval of 3 years and such a contract was accepted and subsequently on commencement of the rules, the amendment in the letter of the appointment in conformity with the rules was sought by the employee and granted by the corporation. In the aforementioned circumstances, the 1st question was answered in the affirmative and as to 2nd question, the Hon'ble Apex Court recognized the limited power of judicial review of the Courts even in matter of contract in the light of the Article 14 of the Constitution.
25. It can be noticed that the said case did not deal with the facts similar to those on record of this case. In the instant case, equality clause enshrined under Articles 14 and 16 is invoked and regularization is sought on the plea that the petitioners having been appointed after selection process akin to the recruitment rules, the respondent -corporation artificially created two different classes of employees only on the ground of their mode of appointment. Admittedly, the service condition for those appointed permanently are farfar superior as compared to those appointed on "contractual basis". It is not the case of the respondent-corporation that the work discharged by the permanent and contractual employees has any distinctive feature.
26. While sanctioning of the establishment of Kalpataru, Vadodara, no other ground is pleaded justifying the two different classes of employees Page 21 of 24 C/SCA/10852/2003 JUDGMENT discharging similar function. The classifications thus appears to be artificial. The only object sought to be achieved by such classification is the avoidance of extra financial burden. In other words, the classification is made so that the contractual appointees are not given the benefits at par with permanent employees. Such a consideration in the opinion of this Court for classification is not germane to Articles 14 and 16 of the Constitution of India. As indicated above, the petitioners have been continued for about 18 years and thus the inference as to perennial nature of the work with the respondent- corporation has to be drawn. Thus, the two classes as aforesaid cannot be sustained.
27. In above view of the matter, the petitioners are entitled to succeed for the relief of regularization.
28. In paragraph No.4 of the rejoinder in CA No.7240 of 2014 in SCA No.10852 of 2003, the applicantsoriginal petitioners have made following averments:
"4. It is further submitted that Kaptaru Stores at Vadodara came to be shut down from 04.10.2013. It is submitted that the employees who were appointed alike the applicant and working in the Kalpataru Stores as permanent employees have been transferred and absorbed at the office of the Mamlatdar of District Supply. The names of the employees are as follows:
(1) H.B. Tandel (Salesman)
(2) L.D. Sangada (Salesman)
(3) K.D. Parmar (Peon)
(4) V.K. Desai (Peon)
(5) D.M. Rabari (Peon)
Therefore, it is crystal clear that causing of the loss at Kalptaru Stores at Vadodara is merely an eyewash as Page 22 of 24 C/SCA/10852/2003 JUDGMENT already all th applicants were transferred at a different places and not only that the employees who were working on the permanent post at Kalptaru Stores at Vadodara are now being absorbed at different places in view of shutting down of the stores. Therefore, the contention of the respondents in the impugned order as well as in the affidavitinreply that since the store has been closed down, the services of the applicants were terminated by merely eyewash."
29. The aforesaid facts as stated in paragraph No.4 of the affidavitinrejoinder are not disputed in surrejoinder. Thus, there appears to be a policy of absorption of the employees of the corporation in the eventuality of the closure of its store. The respondent-corporation is therefore bound to follow the said policy in case of the petitioners as well who are declared in this judgment as the permanent employee of the respondent- corporation.
30. Since the nature of appointment of the petitioners is held to be permanent, the order of termination of the petitioners which proceeds on the basis that the petitioners were contractual appointees would be of no consequence. The respondent-corporation will thus treat the petitioners as permanent employees with effect from the date of institution of the petition and will grant all the consequential benefits to them and also consider their absorption in other departments in terms of the policy under which the persons specified in paragraph No.4 of affidavitin rejoinder aforesaid were absorbed.
31. In view of the judgment in the petition, no further orders are necessary in Civil Application and Page 23 of 24 C/SCA/10852/2003 JUDGMENT they are accordingly disposed of.
32. Considering the financial burden that may fall on the respondent-corporation on account of this judgment, the time of six months for paying the differential amount is granted to the respondent- corporation.
33. Rule is made absolute to the aforesaid extent.
(G.R.UDHWANI, J.) sompura Page 24 of 24