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[Cites 1, Cited by 8]

Supreme Court of India

M. Nirmala & Ors vs State Of Andhra Pradesh & Ors on 8 August, 1986

Equivalent citations: 1986 AIR 2102, 1986 SCR (3) 507, AIR 1986 SUPREME COURT 2102, 1987 LAB IC 509, (1987) 1 LAB LN 86, (1986) JT 140 (SC), 1986 SCC (L&S) 699, 1986 (3) SCC 647, (1986) 2 CURLR 293, (1986) 53 FACLR 514

Author: M.M. Dutt

Bench: M.M. Dutt, O. Chinnappa Reddy

           PETITIONER:
M. NIRMALA & ORS.

	Vs.

RESPONDENT:
STATE OF ANDHRA PRADESH & ORS.

DATE OF JUDGMENT08/08/1986

BENCH:
DUTT, M.M. (J)
BENCH:
DUTT, M.M. (J)
REDDY, O. CHINNAPPA (J)

CITATION:
 1986 AIR 2102		  1986 SCR  (3) 507
 1986 SCC  (3) 647	  JT 1986   140
 1986 SCALE  (2)214
 CITATOR INFO :
 D	    1992 SC 922	 (16)


ACT:
     Seniority computation  of-Temporary employees  who were
exempted from  appearing at  any qualifying examinations and
whose posts  were withdrawn  from the  purview of the Public
Service Commission  by G.O.  MS 646  dated 14.9.1979-Whether
their seniority should be computed from the respective dates
of their appointments after April 1974 and above the Service
Commission  candidates-Rule   33(a)  of	  the	A.P.   State
Subordinate General Services Rules.



HEADNOTE:
     The petitioners  in  Writ	Petition  106  of  1980	 are
working in  Group IV  Services in various departments of the
Government of  Andhra Pradesh.	Most of	 them were appointed
after 1974,  under the	General Rule 10(a)(i)(l) on a purely
temporary basis	 due to	 the existence	of a  ban on  direct
recruitment. After  the lifting of the ban partially special
qualifying tests  were held  for regularising their services
in 1974	 and 1976.  As they  did not  put in  two  years  of
qualifying service  as on  1.1.73 and  1.1.76  respectively,
they could not take the said examinations. In 1976 there was
another test  conducted by  the	 Public	 Service  Commission
wherein about 82000 candidates appeared. The petitioners did
not appear  in the  said test.	Among the several candidates
who  were   appointed  sometimes   hl  1977  and  1978	were
Respondents  18	 to  108.  The	petitioners  were,  however,
granted complete exemption from appearing at any examination
by GOMS	 646 dated 14.7.1979 and the posts held by them were
withdrawn from the purview of the Public Service Commission.
Earlier to  the said  Notification Government  issued a memo
No. 1806/  Ser-B/78-2 Gad  dated 25.1.79  proposing  to	 fix
inter-se seniority  between the	 Public	 Service  Commission
candidates who qualified in 1976 and the temporary employees
including  the	 petitioners  who  did	not  appear  at	 the
qualifying test.  Being aggrieved,  the	 Service  Commission
candidates including  respondents 18  to  108  in  the	Writ
Petition,  filed   R.P.	 No.   447/79	before	 the   State
Administrative Tribunal whose decision went in favour of the
Service Commission  candidates. Hence  the Civil  Appeal No.
2735/86 by the State of Andhra Pradesh. In both the
508
Writ Petitions	and the	 appeal the  question related to the
computation  of	  seniority  of	  the	Service	  Commission
candidates and	the temporary  employees whose services were
regularised by	GOMS 647  dated 14.9.79 after exempting them
from passing  the qualifying  examination etc.	by GOMS	 646
dated 14.9.1979.
     Dismissing the petition and the appeal, the Court,
^
     HELD:  l.	The  petitioners  cannot  claim	 that  their
seniority should  be computed  from the	 respective dates of
their appointments  after April	 1974. The  petitioners were
not appointed  on a  regular basis,  but by  way of stop-gap
arrangements to	 be replaced by the appointment of qualified
candidates. The	 petitioners failed  to avail  themselves of
the  opportunity   of  qualifying   themselves	for  regular
appointments by	 appearing at  the special  qualifying	test
held in 1976, although they. were eligible for the test. The
Government order being GOMS No. 647 dated September 14, 1979
does  not   support  their   claim  of	seniority  from	 the
respective dates  of their  appointments after	April  1974.
Under the  said GOMS  No. 647, the services of the employees
belonging to Group IV services would be regularised from the
date of	 last regular  appointment in  that category or from
the date  of temporary	appointment, whichever	is later and
subject to the decision of the Andhra Pradesh Administrative
Tribunal. The  Andhra Pradesh  Administrative Tribunal	held
that the  appointments	of  the	 Public	 Service  Commission
candidates were	 regular appointments.	The appointments  of
the Public Service Commission candidates are, therefore, the
last regular  appointments as  contemplated by GOMS No. 647.
In  view   of  the  said  decision  of	the  Andhra  Pradesh
administrative Tribunal and the directions contained in GOMS
No. 647, the services of the petitioners will be regularised
subsequent to  the respective  dates of	 appointments of the
respondents Nos.  18 to	 108 or the other employees in Group
IV services,  who were	appointed pursuant  to	their  being
successful in the special qualifying test held by the Public
Service	 Commission   in  1976.	 The  petitioners  have	 not
challenged the said GOMS No. 647; on the contrary, they have
placed reliance	 upon the  same and have also prayed for the
implementation of the same. [512B-G]



JUDGMENT:

ORIGINAL JURISDICTION: Writ Petition No. 106 of 1980 Under Article 32 of the Constitution of India. with 509 Civil Appeal No. 2735 of 1986 Arising out of Special Leave Petition (Civil) No. 2775 of 1980.

P.S. Potti, K.R. Chaudhary, Miss Malini Poduval and Miss R. George for the Petitioners.

M.K. Ramamurthy, T.V.S.N. Chari and Miss. V. Grover for the Respondents in W . P . No . 106 of 1980.

K. Ram Kumar for the Appellant in C.A. No. 2735 of 1986.

A. Subba Rao for the Respondents in C.A. No. 2735 of 1986.

The Judgment of the Court was delivered by DUTT, J. The Writ Petition No. 106 of 1980 under Article 32 of the Constitution of India preferred by the petitioners, Smt. M. Nirmala & 309 others, and the appeal by special leave filed by the State of Andhra Pradesh have been heard together as they involve the common question as to the seniority of certain employees of the Government of Andhra Pradesh in Group II and Group IV services. Group II services relate to the posts of Junior Assistants in the Secretariat and Group IV services relate to the posts of Lower Division Clerks, Lower Division Assistants, Lower Division Typists and Steno-Typists.

The petitioners are working in Group IV services in various Departments of the Government of Andhra Pradesh. On August 18, 1970 by G.O. Ms. No. 682, the Government of Andhra Pradesh put a ban on direct recruitment of all categories of State and subordinate services, pending the recommendations of the Backward Classes Commission. In spite of the said order baning direct recruitments, the Government had to appoint employees in all Departments in view of exigencies of circumstances and in the public interest. Such appointments were made under the General Rule 10(a)(i)(1) on a purely temporary basis. Most of the petitioners were appointed after April, 1974 as temporary employees under General Rule 10(a)(i)(1). Indeed, General Rule 10(a)(iii) provides that a person appointed under clause (i) shall, whether or not he possesses the qualifications prescribed for the service, class or category to which he is appointed, be replaced as soon as possible by a member of the service or an approved candidate qualified to hold the post under the rules. In view of clause (iii) of 510 General Rule 10(a), the appointments of the petitioners were to be replaced as soon as possible by qualified and approved candidates.

In 1973, the ban on recruitment through Public Service Commission was partially lifted. By G.O. Ms. No. 725 dated December 28, 1973, the Government of Andhra Pradesh directed the Public Service Commission to conduct a special qualifying test for recruitment in Group IV services with a view to regularising the temporary appointments made during the ban period. One of the conditions of eligibility for appearing at the said qualifying test was, as fixed by the Public Service Commission, two years of service as on 1.1.1973. As the petitioners were appointed after April, 1974, the question of their appearing at the said qualifying test did not arise. It appears that those who appeared at the said test were all absorbed in the regular service. On the representation of the temporary employees who were not absorbed, the Public Service Commission conducted another special qualifying test as directed by the Government by G.O. Ms. No. 787 dated November 9, 1976. The petitioners could not avail themselves of the said test as they had not put in two years of service as on 1.1.1976 as fixed by the Public Service Commission.

The temporary employees including the petitioners who were appointed on or after January 2, 1974, became eligible only in 1976 in which year a test for recruitment through Public Service Commission was conducted to facilitate all temporary employees including the petitioners to compete for regular appointments. About 82,000 candidates appeared in the test for Group IV services. The petitioners, however, did not appear at the said qualifying test even though they were eligible for the same. At the same time, the petitioners and others, who did not appear at the qualifying test in 1976, began to put pressure on the Government for their absorption. The Government was also prevented from replacing the temporary employees including the petitioners by the candidates who were successful in the said qualifying test. The successful candidates were appointed to additional posts in Group II and Group IV services sometime in 1977 or 1978. The temporary employees made a representation to the Government that their appointments should be regularised without requiring them to appear at the special qualifying test. The Government seems to have yielded to the pressure brought to bear upon it by these temporary employees, as a result of which the appointments of successful candidates in the said test could not be regularised. By Memo No. 1806/ Ser B/78-2 dated 25.1.1979 the Government proposed to fix the inter se 511 seniority between the Public Service Commission candidates, that is, those who passed in the qualifying test held in 1976 and the temporary employees who did not appear at the qualifying test. Being aggrieved by the said Memo, certain Public Service Commission candidates belonging to Group II services filed a representation petition being R.P.No. 145/79 before the Andhra Pradesh Administrative Tribunal. i; Subsequently, another representation petition being R.P. No. 447 of 1979 was filed by certain other Public Service Commission candidates belonging to Group IV services including the respondents Nos. 18 to 108 in the Writ Petition.

While the said representation petitions were pending before the Andhra Pradesh Administrative Tribunal, the Government of Andhra Pradesh issued G.O.Ms. No. 646 dated September 14, 1979 whereby the temporary employees including the petitioners were exempted from appearing at any examination and the posts held by them were withdrawn from the purview of the Public Service Commission. By another order, being G.O.Ms. No. 647 dated September 14, 1979, the Government directed regularisation of the temporary employees including the petitioners without subjecting them to any test, written or oral. One of the conditions of such regularisation, as contained in clause (b) of the G.O.Ms. No. 647, is that "in the case of temporary Junior Assistants, Typists and Steno-Typists in the Secretariat and L.D.Cs, Typists and Steno-Typists in the offices of the Heads of Departments, their services should be regularised from the date subsequent to the date of last regular appointment in that category or from the date of temporary appointment whichever is later and subject to the decision of the Andhra Pradesh Administrative Tribunal before which representation petitions in this regard are pending." At this stage, it may be stated that R.P. No. 145 of 1979 and R.P. No. 447 of 1979 were both decided by the Tribunal in favour of the Public Service Commission candidates, holding that their appointments were regular and their seniority should be computed from the respective dates of regular appointments under the General Rule 33(a) which, inter alia, provides that the seniority of a person in a service, class, category or grade shall be determined by the date of his first appointment to such service, class, category or grade. The State of Andhra Pradesh being aggrieved by the said order of the Tribunal passed in R.P. No. 145 of 1979, has preferred the instant appeal by special leave.

It is not in dispute that the Public Service Commission candidates including the respondents Nos. 18 to 108, who belong to Group IV services, were appointed sometime in 1977 or 1978 pursuant to their 512 being successful in the special qualifying test held by the Public Service Commission in 1976. In view of General Rule 33(a), the seniority of the respondents should be computed from the respective dates of their appointments as held by the Administrative Tribunal. The petitioners, however, claim that their seniority should be computed from the respective dates of their appointments after April, 1974 so that they maybe placed before the respondents Nos. 18 to 108 in the seniority list.

In our view, the claim of the petitioners is untenable. The petitioners were not appointed on a regular basis, but by way of stop-gap arrangements to be replaced by the appointment of qualified candidates. The petitioners failed to avail themselves of the opportunity of qualifying themselves for regular appointments by appearing at the special qualifying test held in 1976, although they were eligible for the test. The Government order being G.O.Ms. No. 647 dated September 14, 1979 on which much reliance has been placed by Mr. Patti, learned counsel appearing on behalf of the petitioners, does not support their claim of seniority from the respective dates of their appointments after April, 1974. Under the said G.O.Ms. No.647, the services of the employees belonging to Group IV services would be regularised from the date of last regular appointment in that category or from the date of temporary appointments whichever is later and subject to the decision of the Andhra Pradesh Administrative Tribunal. The Andhra Pradesh Administrative Tribunal, as stated already, held that the appointments of the Public Service Commission candidates were regular appointments. The appointments of the Public Service Commission candidates are, therefore, the last regular appointments as contemplated by G.O.Ms. No.

647. In view of the said decision of the Andhra Pradesh Administrative Tribunal and the directions contained in G.O.Ms. No.647, the services of the petitioners will be regularised subsequent to the respective dates of appointments of the respondents Nos. 18 to 108 or the other employees in Group IV services, who were appointed pursuant to their being successful in the special qualifying test held by the Public Service Compression in 1976. The petitioners have not challenged the said G.O.Ms. No. 647; on the contrary, as stated already, they have placed reliance upon the same and have also prayed for the implementation of the same. The petitioners, therefore, cannot assail the. findings of the Andhra Pradesh Administrative Tribunal and claim that their seniority should be computed from the respective dates of their appointments after April, 1974.

WE have also considered the findings of the Administrative Tri-

513

bunal and we are of the view that the findings arrived at by it are quite legal and justified, and no exception can be taken to the same.

For the reasons aforesaid, both the Writ Petition and the appeal are dismissed. However, in view of the peculiar facts and circumstances of the case, there will be no order as to costs.

S.R.			      Petition and appeal dismissed.
514