Supreme Court of India
Food Corporation Of India vs Thaneswar Kalita And Ors. Etc on 6 March, 1995
Equivalent citations: AIR 1996 SUPREME COURT 644, 1995 (3) SCC 342, 1995 AIR SCW 4659, 1996 LAB. I. C. 586, (1995) 2 SCR 516 (SC), (1997) 10 JT 447 (SC), (1995) 2 SERVLJ 150, 1995 (2) SCR 516, 1995 SCC (L&S) 685, (1995) 3 SCT 319, (1995) 2 SCJ 105, (1995) 2 SERVLR 425, (1995) 29 ATC 573
Bench: K. Ramaswamy, B.L. Hansaria
CASE NO.: Appeal (civil) 4029-30 of 1995 PETITIONER: FOOD CORPORATION OF INDIA RESPONDENT: THANESWAR KALITA AND ORS. ETC. DATE OF JUDGMENT: 06/03/1995 BENCH: K. RAMASWAMY & B.L. HANSARIA JUDGMENT:
JUDGMENT 1995 (1) SCR 516 The following Order of the Court was delivered :
Leave granted.
We have heard the counsel on both the sides. These appeals arise from the orders of the High Court of Guwahati dated 15.5.1991 and 3.7.1992 in Civil Rule Nos. 793/89 & 4466/91. The Division Bench of the High Court directed the appellants to treat the entire period of ad hoc service of the respondents on regular basis and further declared that they must be deemed to have been in continued service as Assistant Managers w.e.f. 30th August, 1973 and are entitled to seniority and also to other benefits. Calling in question these orders, these appeals have been filed.
It is not in controversy that the respondents were appointed on ad hoc basis de hors the rules. In view of the judgment of the Constitution Bench of this Court in The Direct Recruit Class II Engg. Officers' Assn. and Ors. v. State of Maharashtra, AIR (1990) SC 1607 and several decisions following that, it is settled law that if the appointments are made according to rules, though initially on ad hoc basis, and are continued for long time, on regularising the service, the entire period of temporary service would be counted for seniority. If such appointments are in excess of quota, the officiating period would not be treated for seniority, as the appointments then become fortuitous; and the persons appointed in excess of the quota are not entitled to count the entire period of service for seniority. The condition precedent being that the appointments are made within quota and are made in accordance with rules. In other words, if the appointments were not made in accordance with rules, though the appointees might have continued for a long time, the entire period of service would be fortuitous and so would not be counted towards seniority.
In this case, admittedly, the promotion of the respondents was not in accordance with rules; but they were delayed on ad hoc basis due to the exigencies of non-availability of the direct candidates. Thereby, it is clear that the respondents were not promoted according to rules. In other words, they were promoted de hors the rules. Though they have continued for a long time, the entire length of service should be considered as fortuitous and should not be counted towards their seniority. The High Court, there-fore, was clearly in error in directing to treat their entire service as on regular basis, The appeals are allowed accordingly. It is needless to mention that from the date of the regularisation to service as per rules, the respondents are entitled to all the benefits. It is made clear that by the circulars issued by the Corporation, the pay drawn by the respondents during this period, stands protected. No costs.