Supreme Court of India
Desoola Rama Rao & Anr vs State Of Andhra Pradesh & Ors on 24 February, 1988
Equivalent citations: 1988 AIR 857, 1988 SCR (3) 24, AIR 1988 SUPREME COURT 857, 1988 LAB IC 994, (1988) 1 JT 412 (SC), (1988) 1 SCJ 641, 1988 SCC (SUPP) 221, (1988) 1 APLJ 25.1, 1988 UJ(SC) 1 568, (1988) 1 CURLR 325, (1988) 1 SERVLR 690, 1988 (1) JT 412, 1988 SCC (L&S) 659
Author: Misra Rangnath
Bench: Misra Rangnath, G.L. Oza
PETITIONER:
DESOOLA RAMA RAO & ANR.
Vs.
RESPONDENT:
STATE OF ANDHRA PRADESH & ORS.
DATE OF JUDGMENT24/02/1988
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
OZA, G.L. (J)
CITATION:
1988 AIR 857 1988 SCR (3) 24
1988 SCC Supl. 221 JT 1988 (1) 412
1988 SCALE (1)384
CITATOR INFO :
D 1988 SC 860 (3)
ACT:
Andhra Pradesh (Roads and Buildings) Engineering
Service Special Rules, 1967: s.5/Andhra Pradesh State &
Subordinate Service Rules, 1962: ss. 23(a) & 33(a)-Inter se
seniority in the cadre of Assistant Engineers between
promotees and direct recruits-In the absence of specific
Rule length of service to be the basis.
HEADNOTE:
%
Rule 5 of the Andhra Pradesh (Roads and Buildings)
Engineering Service Special Rules, 1967 lays down that for
promotion to the post of Executive Engineer, a Graduate
Assistant Engineer should be (a) a full member or approved
probationer, (b) a direct recruit should put in six years
service as Assistant Engineer and (c) a promotee Assistant
Engineer should put in five years service. There is no
provision for giving preference to one category over the
other for promotion. Rule 23(a) of the Andhra Pradesh State
and Subordinate Service Rules, 1962 empowers the appointing
authority to commence the probation of a person appointed to
the service with retrospective effect. Rule 33(a) of these
rules mandates the determination of the seniority of a
person in a service by the date of first appointment.
The appellants were directly recruited as Assistant
Engineers in April 1966. Respondents 3 and 4 were
temporarily appointed Assistant Engineers by transfer on
14th August, 1959 and 19th May, 1960 respectively. Their
services were regularised with effect from 19th May, 1961 by
an order dated 3rd May,1967 in exercise of the powers under
s. 23(a) of the General Rules. The appellants sought
promotion to the post of Executive Engineer on the basis
that they were senior to the promotee Assistant Engineers-
respondents. Their case was that the Chief Engineer was hot
competent to make the order under s.23(a) of the General
Rules. The State Government vide their order dated August
10, 1983 decided that the seniority of the direct recruits
and promotees has to be determined with reference to their
regular appointment of the category of Assistant Engineers
and not from the date of confirmation in the said category
and declared that the seniority of the appellants was far
below the respondents and they would be considered for
promotion in their turn alongwith others.
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A writ petition filed by the appellants in the High
Court challenging the said order was dismissed by a Single
Judge, and that dismissal was upheld in appeal.
Dismissing the appeal by special leave,
^
HELD: The law relating to inter-se seniority in a cadre
is well settled. If there be a rule indicating the manner in
which such seniority has to be fixed, that is binding. In
the absence of such a rule, length of service is the basis
for fixing Inter-se seniority.
In the instant case, there is no provision in the Rules
under consideration that direct recruits would have
preference over promotees for purposes of inter-se
seniority. In the absence of such a rule the guidelines
indicated in the General Rules, which provide that seniority
shall be determined by the date of first appointment to the
service, have to be followed. Respondents 3 and 4 have put
in longer service than the appellants in the post of
Assistant Engineer. Their services had been regularised with
effect from May 19, 1961 in exercise of the powers under
Rule 23(a) of the General Rules, which date is not anterior
to their appointment as Assistant Engineer. The
regularisation is thus not vitiated on account of
arbitrariness. The appellants would, therefore, rank below
respondents 3 and 4 in the cadre and the promotional benefit
would be given to them after the claim of the respondents 3
and 4 has been duly considered.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1995 of 1977.
From the Judgment and order dated 16.9.1975 of the Andhra Pradesh High Court in Writ Petition No. 584 of 1975 .
G.L. Sanghi, Subodh Markandeya and Mrs. Chitra Markandeya for the Appellants.
K.G. Bhagat, Y. Prabhakar Rao, T.V.S.N. Chari and Ms. Vrinda Grover for the Respondents.
The Judgment of the Court was delivered by RANGANATH MISRA, J. This appeal is by special leave and is directed against the appellate judgment of a division bench of the Andhra Pradesh High Court upholding the rejection of the writ petition 26 by a Single Judge of that High Court. Appellants are Engineers in the establishment of the Chief Engineer (Roads and Buildings of the Andhra Pradesh Government and the dispute is one of inter se seniority between them on the one side and respondents 3 and 4 on the other.
Appellants filed a writ petition being No. 4151 of 1972 in the High Court of Andhra Pradesh claiming a direction to the State Government for considering them for promotion to the post of Executive Engineer on the basis that they were senior to five promotee Assistant Engineers. A learned Single Judge disposed of the said writ petition by judgment dated 29th March, 1973, and gave the following directions:
"The respondents 1 and 2 (State of Andhra Pradesh and its Chief Engineer respectively) will, therefore, consider the claims of the petitioners for promotion as Executive Engineers having regard to their seniority in the cadre of Assistant Engineers in relation to the seniority of respondents 3 to 7. I, therefore, direct respondents 1 and 2 to take the seniority of the petitioners, who were full members of service, in relation to the seniority of respondents 3 to 7 in the cadre of Assistant Engineers and consider the case of the petitioners for promotion to the posts of Executive Engineers in accordance with the rules."
The State Government, in compliance with the directions issued to it, by order dated 10th August, 1983, made an order stating:
"As per Rule 5 of the said Special Rules, for promotion to the post of Executive Engineers (ordinary Grade) a Graduate Assistant Engineer should be:
(a) a full member or approved probationer;
(b) a direct recruit should put in six years service as Assistant Engineer; and
(c) a promotee Assistant Engineer should put in five years service.
No preference is provided for persons, who were either direct recruit Assistant Engineers or who secured earlier confirmation. In the absence of specific provision in the 27 Special Rules for giving any preference to direct recruit Assistant Engineers in the matter of promotion to the category of Executive Engineers, only the provisions of General Rules for State and Subordinate Services have to be applied therefor. According to Rule 33(a) of General Rules for Andhra Pradesh State and Subordinate Services, the seniority of a person in a service, class, category or grade, shall, unless he has been reduced to a lower rank as a punishment, be determined by the date of first appointment to such service, class, category or grade. So, the seniority of the Writ Petitioners and the respondents has to be considered with reference to their dates of regular appointment to the category of Assistant Engineers (R & B) but not from the date of confirmation in the said category, for purpose of promotion as Executive Engineers. The dates of commencement of probation of the respondents and Writ Petitioners is as indicated below:
Sl. Name of the Asstt. Date of Comm- No. Engineer encement of probation
___________________________________________________________ Respondents
1. Sh. B.V. Venkataramana 19.5.1961
2. Sh. C.M. Ramachandramurthy 19.5.1961 Writ Petitioners
1. Sh. Desoola Rama Rao 18.7.1966
2. Sh. V. Murahari Reddy 30.6.1966 ___________________________________________________________ (Names of the three others stated in the order are not extracted as are not relevant).
Thus the respondents commenced their probation between 1959 to 1963 while the writ petitioners commenced their probation in 1966 and their seniority is far below the respondents.
The Government, after careful examination of the judgment of the High Court, with reference to the statutory rules and in relation to the seniority obtaining between the respondents and the writ petitioners, decide that the 28 turn of the two writ petitioners for promotion has not yet come and that their claims shall be considered for promotion as Executive Engineers (ordinary Grade) in their turn, along with others according to their seniority as per rules and eligibility."
The appellants thereafter filed a second writ petition being Writ Petition No. 6157 of 1973 before the High Court challenging the Government order. As already stated, the learned Single Judge has dismissed the writ petition and such dismissal has been upheld in appeal.
Appellants were directly recruited as Assistant Engineers on 29th April, 1966 and Special Rules for Roads and Buildings Division of the public Works Department were made on 27th June, 1967, but were given effect from 1st April, 1965. According to the Rules, appointment to the posts of Assistant Engineers can either be by direct recruitment or by recruitment by transfer of Junior Engineers and Supervisors or Draftsmen (Special Grade) or Draftsmen (Grade I) Under the Rules, appellants became eligible for promotion to the post of Executive Engineer in 1971 and when their claim for promotion was overlooked the first writ petition, as already stated, was filed. According to the appellants, respondents 3 and 4 were appointed by transfer under Rule 10-A of the Rules and were approved probationers. They contend that the promotees are approved probationers and until confirmation as full members of the service, they would not be entitled to the benefit of seniority in service and, therefore, the appellants were senior to them. They, therefore, challenged the Government order referred to above and contended that the High Court went wrong in not holding that appellants were senior to the two respondents and on that basis they were entitled to consideration for promotion to the post of Executive Engineer in preference to those respondents.
There is no dispute that both directly recruited Assistant Engineers as also promotee Assistant Engineers are entitled to promotion as Executive Engineers. The rule requires direct recruits to have put in six years of service while for promotees the prescription is five years of service for being eligible to be considered for promotion. As in many other service rules, there is no provision in the Rules under consideration that direct recruits would have preference over promotees for purposes of inter se seniority. In the absence of such a rule the High Court followed the guideline indicated in the General Rules which provides that seniority shall be determined by the date of first appointment to the service. The High Court found that respondents 3 29 and 4 came to serve as Assistant Engineers long before the appellants were recruited as Assistant Engineers. In fact in paragraph 6 of his judgment, the learned Single Judge in the second writ petition has indicated that respondents 3 and 4 were temporarily appointed as Assistant Engineers on 14th August, 1959 and 19th May, 1960 respectively. In exercise of power under Rule 23(a) of the General Rules, the services of the two respondents had been regularised retrospectively with effect from 19th May, 1961 and the order of regularisation had been passed by the Chief Engineer on 3rd May, 1967. In the instant case the date from which regularisation has been directed to take effect is not anterior to their appointment as Assistant Engineers. That being the position, regularisation is not vitiated on account of arbitrariness. The only other aspect argued on this score was that the Chief Engineer was not competent to make the order. Rule 23(a) of the Andhra Pradesh State and Subordinate Services Rules provides:
"If a person, having been appointed temporarily under sub-rule (a) or sub-rule(c) of rule 10 to post borne on the cadre of any service, class or category or having been appointed to any service, class or category otherwise than in accordance with the rules governing appointment thereto is subsequently appointed to any service, class or category in accordance with the rules, he shall commence his probation from the date of such subsequent appointment or from such earlier date as the appointing authority may determine."
(Underlining is ours) The vires of this rule had not been challenged but the only contention in this regard was that the appointing authority being the State Government, the Chief Engineer should not have made the order fixing the date of commencement of probation. It is the case of the respondents that the State Government has delegated that power to the Chief Engineer and the order of delegation of that power is on record.
The law relating to inter se seniority in a cadre is well-settled. If there be a rule indicating the manner in which such seniority has to be fixed, that is binding. In the absence of such a rule, length of service is the basis for fixing inter se seniority. The High Court has found, and there is no longer any dispute, that respondents 3 and 4 have put in longer service than the appellants in the post of Assistant Engineer. In that view of the matter, the State Government was right, and the High 30 Court appropriately approved it, that the appellants would rank below the respondents 3 and 4 in the cadre and the promotional benefit would be given to them after the claim of the respondents 3 and 4 has been duly considered.
We see no merit in the appeal. It is accordingly dismissed. There would be no order for costs.
P.S.S. Appeal dismissed.
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