Himachal Pradesh High Court
State Of Hp And Another vs Vineet Mehta on 10 December, 2024
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
LPA No.430 of 2024
Decided on: 10.12.2024
State of HP and Another .......Appellant
Versus
Vineet Mehta .....Respondent
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
Hon'ble Mr. Justice Bipin Chander Negi, Judge.
Whether approved for reporting?1
For the appellant : Mr. Rakesh Dhaulta, Mr. Pranay
Pratap Singh, Additional
Advocate Generals and Ms.
Priyanka Chauhan, Deputy
Advocate General.
For the respondent : Mr. Vinod Chauhan, Advocate.
Tarlok Singh Chauhan, Acting Chief Justice (Oral) The parties shall be referred to as they were before the learned Writ Court.
2. We really wonder why the State has filed the instant appeal. After all, what the learned Writ Court had directed is:
to only count seniority of the petitioner from the date of his initial appointment against the post of Assistant Professor 1 Whether the reporters of Local Papers may be allowed to see the judgment? No (Pharmacology) on contract basis followed by regularization without interruption for the purpose of seniority and consequential promotional benefits. The learned Writ Court passed direction after coming to a categorical conclusion that the appointment of the petitioner was made after following the due process of recruitment, as prescribed in the Recruitment & Promotion Rules and moreover it was pointed out that the writ petitioner had been appointed on contract basis only because the State had not been making regular appointments, but had been offering the same on contract basis though after following the Recruitment and Promotion Rules.
3. Why we take exception to the filing of the writ petition is because this issue has long been decided by this Court and thereafter reiterated and repeated in a number of decisions rendered by both by the Division Benches and the Single Benches, respectively.
4. Thus, it does not behove on the part of the State, being a model employer and protector of the rights of its employees, to unnecessarily drag them to otherwise avoidable and unwarranted litigation.
5. The issue, in fact, has been considered by one of us (Justice Bipin C. Negi) in detail in CWP No.5290 of 2023, titled as Arun Kumar vs. State of Himachal Pradesh & Anr., wherein, in paras 3 to 12, it was observed as under:
"3. It is also undisputed that initial recruitment of the petitioner against the post of Lecturer Mathematics (School Cadre) in the year 2010 though on contract basis, but was made following procedure prescribed under R & P Rules framed by the Department, under the Proviso to Article 309 of the Constitution of India, and the process was undertaken by the Himachal Pradesh Public Service Commission, the prescribed recruitment agency.
4. The petitioner was included in the select list on the basis of merit and was recommended to the Department for appointment by the Commission, after participating in the process by way of open competition alongwith other eligible candidates, who had applied and participated in the said process.
5. Undoubtedly, the contract appointment of the petitioner was not back door entry, but was made following R & P Rules framed by the respondents for direct recruitment against the said post. The appointment of the petitioner on contract basis was a fortuitous circumstance because the department took a decision not to grant regular appointment at initial stage.
6. In the aforesaid facts and circumstances, it is evident that initial appointment of the petitioner on contract basis, followed by regularization, was made by following Rules in force and was substantive appointment against the sanctioned post through a process undertaken by the prescribed agency for recruitment under the Rules through a competitive process, wherein all eligible candidates were considered and evaluated.
7. There is no justifiable and plausible reason available on record for not offering regular appointment at initial stage but to offer appointment on contract basis, for initial five years, followed by regularization, despite availability of sanctioned posts and work and assignment and performance of identical nature of work and duties by the contract appointees as well as regular appointees. It appears, in order to avoid its liability to pay salary attached to the post and to deprive the employees from lawful service benefits available to them, exploitative policy of contract appointment for initial five years has been/ and is being adopted and practiced. It is not a case where, for sudden temporary increase in workload, employees were required and necessitated to be engaged to cope with emergent situation for a limited period but recruitment was for permanent sanctioned post created for performance of ever existing work.
8. Omissions and commissions on the part of the State are arbitrary and such conduct is antithesis the mandates of Article 14 of the Construction of the India, which does not behove to the State, being a Model Employer and protector of rights of people.
State cannot and cannot be permitted to act as an exploitative master by cleverly devising a method under the garb of provisions of R & P Rules, by providing contractual appointment at initial stage but depriving service benefits. It is not expected from the State to deprive the employees from their lawful and just benefits emanating from the services rendered by them.
9. Recently Principal Division Bench of this High Court, referring and relying pronouncements of the Supreme Court and this Court in Registrar General of India and Another vs. V. Thipa Setty and Others, (1998) 8 Supreme Court Cases 690; R.K. Mobisana Singh vs. Kh. Temba Singh and Others, (2008) 1 Supreme Court Cases 747; Surendra Kumar and Others Vs. Greateer Noida Industrial Development Authority and Others, (2015) 14, Supreme Court Cases 382; Direct Recruit Class II Engineering Officer's Association Versus State of Maharashtra and Others, (1990) 2 Supreme Court Cases 715; State of West Bengal and Others Versus Aghore Nath Dey and Others, (1993) 3 Supreme Court Cases 371; Siraj Ahmad Versus State of Uttar Pradesh and Another, (2020) 19 Supreme Court Cases 480; CWPT No.6785 of 2008, titled as Narender Singh Naik Versus State of Himachal Pradesh and Others, decided on 14.09.2010; Letters Patent Appeal No.271 of 2011, titled as State of Himachal Pradesh and others Versus Narender Singh Naik, decided on 09.04.2013; Special Leave to Appeal (C) No(s). 34038 of 2012, titled as Surender Singh Versus State of H.P. Ors., has pronounced judgment dated 03.08.2023 in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and others vs. State of H.P. and others alongwtih connected matter, wherein, in the identical circumstances petitioners therein have been held entitled for seniority from initial date of appointment on contract basis with all consequential benefits.
10. The claim of petitioner for counting his contract service is squarely covered by aforesaid judgment in Taj Mohammad's case and judgments referred and relied therein. Therefore, the reasons and the grounds assigned for deciding the aforesaid CWP No. 2004 of 2017 shall be applicable mutatis mutandis in the present case for all intents and purposes.
11. Accordingly, petitioner is held entitled for counting his services from date of initial appointment on contract basis for the purpose of seniority an all consequential benefits as initial appointment of the petitioner on contract basis after following a procedure prescribed in R & P Rules. In sequel to entitlement for counting contract service for seniority, petitioner shall also be entitled for counting the said contract service for the purposes of granting annual increments and consequential benefits.
12. Judgments passed by Supreme Court and various Benches of this Court, in numerous cases, including CWP No.850 of 2010, titled Paras Ram vs. State of HP and others, latest HLJ 2009 (HP) 887; LPA No.36 of 2010, titled Sita Ram vs. State of H.P., decided on 15.07.2010; CWP No.4550 of 2010, titled Ravi Kumar vs. State of HP and another alongwith connected matters, on 16.12.2010; CWP No.5400 of 2014, titled as Veena Devi vs. Himachal Pradesh State Electricity Board Ltd & another, decided on 21.11.2014; Special Leave to Appeal CC No(s) 18898 of 2015, titled as H.P. State Electricity Board Ltd. and another vs. Veena Devi; CWP No.8953 of 2013, titled as Joga Singh and others vs. State of Himachal Pradesh and others and connected matters; SLP(C)No. 183 of 2016 titled State of H.P. & others vs. Joga Singh and others, Review Petition (Civil) No. 274 of 2017; CWPOA No.195 of 2019, titled as Sheela Devi vs. State of H.P. & others, decided on 26.12.2019; Jagdish Chand vs. State of Himachal Pradesh & others, decided on 10.01.2020, alongwith connected matters; SLP (Civil) No. 10399 of 2020, titled State of Himachal Pradesh & another vs. Sheela Devi; SLP(C) Nos.8012-8013 of 2021, in State of Himachal Pradesh vs. Jagdish Chand; CWPOA No.5507 of 2020 titled Oma Wati & another vs. State of Himachal Pradesh and others; and CWPOA No. 5187 of 2020, titled Sunil Dutt & others vs. State of Himachal Pradesh alongwith connected matters, decided on 29.08.2003, are also relevant, wherein it has been held that contract service shall be counted for the purpose of annual increment and pensionary benefits. Petitioners therein, who were appointed on contract basis by following the Policy adopted by the State, but dehors the R & P Rules, have been held entitled for counting of contract service for the purpose of pension and annual increments, whereas petitioner herein is on better footing than the petitioners in those petitions, who has been appointed by following prescribed procedure provided under R & P Rules. Therefore, petitioner herein is also entitled for counting of his contract service from his initial date of appointment for the purpose of seniority as well as annual increments alongwith all consequential benefits."
6. In view of the above settled legal position, we find no reason to interfere with the impugned order passed by the learned Single Judge in CWP No.9149 of 2023, titled as Vineet Mehta vs. State of Himachal Pradesh & another.
7. Consequently, the instant appeal is dismissed, so also the pending miscellaneous application(s), if any.
( Tarlok Singh Chauhan )
Acting Chief Justice
December 10, 2024 ( Bipin C. Negi)
(Yashwant) Judge