Supreme Court - Daily Orders
Union Of India vs Chaman Rana on 12 March, 2018
Equivalent citations: AIR 2018 SUPREME COURT 1478, 2018 LAB. I. C. 1991, AIR 2018 SC (CIV) 1614, (2018) 4 MAD LJ 618, (2019) 1 MPLJ 15, (2019) 1 MAH LJ 14, (2018) 2 SCT 270, (2018) 3 SERVLR 15, (2018) 4 SCALE 436, (2018) 2 SERVLJ 1, (2018) 3 CAL LJ 10, 2018 (5) SCC 798, (2018) 2 ESC 143, (2018) 158 FACLR 187, (2018) 3 JCR 154 (SC), 2018 (7) ADJ 1 NOC
Author: Navin Sinha
Bench: Navin Sinha
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s).2763 OF 2018
(arising out of SLP(C) No.1118 of 2018)
UNION OF INDIA AND OTHERS ….APPELLANT(S)
VERSUS
CHAMAN RANA ….RESPONDENT(S)
WITH
CIVIL APPEAL NO(s).2764 OF 2018
(arising out of SLP(C) No.1123 of 2018)
UNION OF INDIA AND OTHERS ….APPELLANT(S)
VERSUS
GULSHAN KUMAR SHARMA ….RESPONDENT(S)
JUDGMENT
NAVIN SINHA, J.
Leave granted.
Signature Not VerifiedDigitally signed by BALA PARVATHI Date: 2018.03.13 16:01:15 IST
2. These two appeals arise from a common order dated Reason: 05.05.2017, directing retrospective consideration for 1 promotion of the respondents to the post of Secondin Command and Commandant respectively, in the Border Security Force (BSF), from the date that their juniors had been promoted, along with all consequential benefits.
3. The respondents in the two writ petitions were superseded in the years 1996 and 2000, respectively. Both of them were subsequently promoted on 28.11.1997 and 16.06.2003 as SecondinCommand and Commandant respectively. Subsequently, both of them submitted several representations for promotion from the date of supersession. Orders rejecting the representations, along with reasons, were duly communicated to them more than once. After the pronouncement in Sukhdev Singh vs. Union of India & ors., (2013) 9 SCC 566 affirming Dev Dutt vs. Union of India & ors., (2008) 8 SCC 725, separate writ petitions were filed by them on 25.09.2016. The common plea taken was that the entry ‘good’ in their annual confidential reports (ACRs) for the relevant years was an adverse remark in view of the 2 benchmark of ‘very good’. Since the adverse entry had not been communicated to them, it could not be taken into consideration, requiring reconsideration for promotion from the date of supersession.
4. Learned counsel for the appellants submitted that the claims of the respondents were highly belated and stale. The writ petitions ought to have been dismissed on the ground of delay and laches. Specific objection had been taken in the counter affidavit, including the cascading effect that it would have had upon those promoted earlier to the respondents, and which would lead to administrative chaos. Mere filing of representations or a subsequent judgement, could not be sufficient justification to entertain such belated claims, dehors the facts of a case. The High Court ought not to have given directions to consider their candidature with retrospective effect.
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5. Learned counsel for the respondents submitted that enunciation of law by this Court will always have to be given retrospective effect, unless it is made prospective specifically. The grading ‘good’ in the facts of the case was adverse as the benchmark for promotion was ‘very good’. In view of the law laid down in Dev Dutt (supra) as affirmed in Sukhdev Singh (supra), it was mandatory for the appellants to have communicated such adverse remarks to the respondents. In absence of such communication, these remarks could not have been considered to deny promotions. The respondents were genuinely and bonafide pursuing their grievances before the authorities themselves, hoping that they would see reason, and only when they realised that relief would not be forthcoming otherwise, they approached the High Court ultimately.
6. We have considered the submissions on behalf of the parties. The only question for consideration is the applicability of the law as declared in Dev Dutt (supra) and 4 affirmed in Sukhdev Singh (supra) to the respondents in the facts and circumstances of the present case.
7. The benchmark for promotion to the posts in question under the BSF (Seniority, Promotion and Superannuation of Officers) Rules of 1978, as prescribed in paramilitary Promotion DO letter dated 25.11.1988 was modified on 08.05.1990 from ‘Good’ to ‘Very Good’. The respondent Chaman Rana, a Deputy Commandant was considered for promotion to the rank of SecondinCommand at the departmental promotion committee (DPC) meeting held on 13.09.1996 but could not make the grade in view of the criteria prescribed in DO letter dated 08.05.1990. The respondent represented on 20.02.1997 against his supersession. An order of rejection with reasons was communicated to him on 25.03.1997. The cause of action had, therefore, accrued to seek relief before a court of law. Nonetheless a repeat representation was made on 31.07.1997, and a reasoned rejection was again communicated on 5 07.05.1998. In the meantime, the respondent was empanelled to be considered for promotion to the rank of Secondin Command by the DPC held in the year 1997, and he was promoted as such on 28.11.1997. A cause of action again accrued to the respondent for approaching the Court for relief but he again represented on 30.06.1998, followed by further representations on 14.09.1998, 22.08.2000, 22.08.2006. A fresh reasoned order of rejection was again communicated on 16.05.2007. Repeat representations followed on 28.08.2012, 07.11.2015 and 20.11.2015 after which the writ petition came to be instituted.
8. Likewise, the respondent Gulshan Kumar Sharma was considered for promotion as Commandant in the years 2000 2001 and 20012002 by the DPC but was superseded as he failed to secure the benchmark. He represented on 25.10.2001 and was informed on 09.01.2002 that he had failed to secure the benchmark. The cause of action to approach the Court for grant of relief had accrued to the 6 respondent but he again represented on 18.03.2002. An order of rejection along with reasons was again communicated to him on 01.09.2004. After he was promoted as Commandant on 16.06.2003, instead of approaching the Court, he again represented on 04.05.2005, followed by another representation on 08.01.2007. A reasoned order of rejection was again communicated to him on 17.04.2008. This was followed by further representation on 11.08.2009 which was again rejected on 02.09.2009 allegedly communicated on 01.01.2016. A further representation dated 03.08.2015 was also rejected on 27.11.2015. The writ petition then came to be instituted.
9. Manifestly, the cause of action first arose to the respondents on the date of initial supersession and again on the date when rejection of their representation was communicated to them, or within reasonable time thereafter. Even if the plea based on Dev Dutt (supra) be considered, the cause of action based thereon accrued on 12.05.2008. There 7 has to be a difference between a cause of action and what is perceived as materials in support of the cause of action. In service matters, especially with regard to promotion, there is always an urgency. The aggrieved must approach the Court at the earliest opportunity, or within a reasonable time thereafter as third party rights accrue in the meantime to those who are subsequently promoted. Such persons continue to work on the promotional post, ensconced in their belief of the protection available to them in service with regard to seniority. Any belated interference with the same is bound to have adverse effect on those already promoted affecting their morale in service also. Additionally, any directions at a belated stage to consider others for promotion with retrospective effect, after considerable time is bound to have serious administrative implications apart from the financial burden on the government that would follow by such orders of promotion.
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10. As far back as in P.S. Sadasivaswamy vs. The State of Tamil Nadu, (1975) 1 SCC 152, considering a claim for promotion belated by 14 years, this Court had observed that a period of six months or at the utmost a year would be reasonable time to approach a court against denial of promotion and that it would be a sound and wise exercise of discretion not to entertain such claims by persons who tried to unsettle the settled matters, which only clog the work of the court impeding it in considering genuine grievances within time in the following words : “2….. A person aggrieved by an order of promoting a junior over his head should approach the Court at least within six months or at the most a year of such promotion. It is not that there is any period of limitation for the Courts to exercise their powers under Article 226 nor is it that there can never be a case where the Courts cannot interfere in a matter after the passage of a certain length of time. But it would be a sound and wise exercise of discretion for the Courts to refuse to exercise their extraordinary powers under Article 226 in the case of persons who do not approach it expeditiously for relief and who stand by and allow things to happen and then approach the Court to put forward stale claims and try to unsettle settled matters. The petitioner’s petition should, therefore, have been dismissed 9 in limine. Entertaining such petitions is a waste of time of the Court. It clogs the work of the Court and impedes the work of the Court in considering legitimate grievances as also its normal work. We consider that the High Court was right in dismissing the appellant’s petition as well as the appeal.”
11. Mere repeated filing of representations could not be sufficient explanation for delay in approaching the Court for grant of relief, was considered in Gandhinagar Motor Transport Society vs. State of Bombay, A.I.R. 1954 Bombay 202, by Chief Justice Chagla, observing as follows : “(2)…… Now, we have had occasion to point out that the only delay which this Court will excuse in presenting a petition is the delay which is caused by the petitioner pursuing a legal remedy which is given to him. In this particular case the petitioner did not pursue a legal remedy. The remedy he pursued was extralegal or extrajudicial. Once the final decision of government is given, a representation is merely an appeal for mercy or indulgence, but it is not pursuing a remedy which the law gave to the petitioner…”
12. The appellant, in its counter affidavit before the High Court, had specifically taken the objection that the claim was highly belated, and that any direction for a retrospective 10 consideration would have a destabilising effect in unsettling the settled position which would lead to complete chaos apart from other administrative consequences. The High Court failed to consider the objection. In Union of India vs. M.K. Sarkar, (2010) 2 SCC 59, this Court observed as follows: “16. A court or tribunal, before directing ‘consideration’ of a claim or representation should examine whether the claim or representation is with reference to a ‘live’ issue or whether it is with reference to a ‘dead’ or ‘stale’ issue. If it is with reference to a ‘dead’ or ‘stale’ issue or dispute, the court/tribunal should put an end to the matter and should not direct consideration or reconsideration….”
13. In Dev Dutt (supra), the DPC was held on 16.12.1994. The appellant therein, aggrieved by his supersession moved the High Court with utmost expedition leading to the pronouncement by the Single Judge on 21.08.2001 and by the Division Bench on 26.11.2001. The appeal was instituted before this Court in the year 2002. If that were not sufficient to distinguish the case of the respondents, reference may also be made to the observations in paragraph 36 as follows: 11
“36. In the present case, we are developing the principles of natural justice by holding that fairness and transparency in public administration requires that all entries (whether poor, fair, average, good or very good) in the annual confidential report of a public servant, whether in civil, judicial, police or any other State service (except the military), must be communicated to him within a reasonable period so that he can make a representation for its upgradation.”
14. The High Court erred in placing absolute reliance on Dev Dutt (supra) and Sukhdev (supra) without noticing the fact situation of the respondents. In Union of India and another vs. Major Bahadur Singh, (2006) (1) SCC 368, it was observed: “9. The courts should not place reliance on decisions without discussing as to how the factual situation fits in with the fact situation of the decision on which reliance is placed. Observations of the courts are neither to be read as Euclid’s theorems nor as provisions of the statute and that too taken out of their context. These observations must be read in the context in which they appear to have been stated. Judgments of the courts are not to be construed as statutes. To interpret words, phrases and provisions of a statute, it may become necessary for judges to embark into lengthy discussions but the discussion is 12 meant to explain and not to define. Judges interpret statutes, they do not interpret judgments….”
15. A subsequent pronouncement by this Court could not enthuse a fresh lease of life, or furnish a fresh cause of action to what was otherwise clearly a dead and stale claim. In State of Uttaranchal vs. Shiv Charan Singh Bhandari, (2013) 12 SCC 179, it was observed that : “29…. Not for nothing, has it been said that everything may stop but not the time, for we are all slaves of time. There may not be any provision providing for limitation but a grievance relating to promotion cannot be given a new lease of life at any point of time.”
16. The observations with regard to the modus operandi of the representation syndrome to revive what are clearly dead and stale claims as discussed in C. Jacob vs. Director of Geology and Mining, (2008) 10 SCC 115, and the caution to be exercised by the Court are also considered apposite in the facts of the present case.
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17. In the facts and circumstances of the present case, any direction to consider retrospective promotion of the respondents at such a belated passage of time of over 17 to 20 years, would virtually bring a tsunami in the service resulting in administrative chaos quite apart from the financial implications for the government. The order of the High Court is therefore held to be unsustainable and is set aside.
18. Both the appeals are allowed for the aforesaid reasons.
………………………………….J. (Arun Mishra) .……….………………………..J. (Navin Sinha) New Delhi, March 12, 2018.
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ITEM NO.1502 COURT NO.10 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
C.A.No.2763/2018 @ SLP(C)No..1118/2018 (Arising out of impugned final judgment and order dated 05-05- 2017 in CWP No.20322/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) UNION OF INDIA & ORS. Petitioner(s) VERSUS CHAMAN RANA Respondent(s) WITH C.A.No.2764/2018 @ SLP(C)No.1123/2018 (IV-B) Date : 12-03-2018 These petitions were called on for pronouncement of judgment today.
For Petitioner(s) Mr. B.V. Balaram Das,AOR For Respondent(s) Mr. Deepak Goel,AOR
Hon'ble Mr. Justice Navin Sinha pronounced the Reportable judgment of the Bench comprising Hon'ble Mr. Justice Arun Mishra and His Lordship.
Leave granted.
The appeals are allowed in terms of the signed Reportable judgment.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Suman Jain)
Court Master Branch Officer
(Signed Reportable judgment is placed on the file) 15