Allahabad High Court
Pramod Kumar Chaturvedi vs State Of U.P. And Ors. on 21 July, 2006
Equivalent citations: 2007(1)AWC445
Author: S.N. Srivastava
Bench: S.N. Srivastava
JUDGMENT S.N. Srivastava, J.
1. Challenge in this writ petition is focused on the appointment letter dated 5.12.1990. passed by Mukhya Nagar Adhikari Nagar Nigam, Lucknow-respondent No. 2 issued to opposite party No. 5 appointing him as foreman in the R. R. Workshop, Nagar Nigam, Lucknow, The relief sought in the writ petition, besides being for a writ of certiorari quashing the appointment of the respondent No. 5, and recommendation of the Selection Committee dated 7.7.2000, is for a writ of mandamus directing the opposite parties to appoint the petitioner on the aforesaid post on account of his being the only qualified and eligible candidate as per the service Rules.
2. The dispute in the present petition centers round the appointment on the post of foreman in R. R. Workshop (Health Department) by direct recruitment in Nagar Nigam, Lucknow. This post was advertised by Additional Mukhya Nagar Adhikari by the order dated 14.5.2000. According to the advertisement, the requisite qualification prescribed was certificate from I.T.I, and experience of 10 years as Mechanic/Turner in the workshop. The age prescribed for the post in the advertisement was between 18 to 30 with relaxation of five years to the applicants of reserved category.
3. The petitioner, it would appear from the record, applied for the post. It would further appear that in his case, the Commissioner vide order dated 27.6.1998, had relaxed the rigours of age subject, of course, to the postulates that the relaxation so granted was applicable to direct recruitment only. On 7.7.2000, Interview was held and petitioner was permitted to appear before the selection committee but by the Impugned order (Annexure-1 to the writ petition), the opposite party No. 5 was given appointment as foreman. It Is this order of appointment, which has been impugned in the instant petition.
4. Learned Counsel for the petitioner began his submission urging that opposite party No. 5 was not equipped with requisite qualification and that experience of 10 years as Mechanic/Turner In the workshop as postulated in the advertisement was also lacking and further that either prior to or on the date of selection, none of the conditions relating to experience or qualification had been relaxed by the Commissioner in the case of opposite party No. 5 and therefore, it is further argued, the appointment of the opposite party No. 5 was made without any authority in law. It was next canvassed that selection committee was not constituted properly inasmuch as it had one Ashok Yadav Asstt. Engineer, Nagar Nigam, Lucknow, as one of the members against whom petitioner had already represented prior to selection alleging mala fides without eliciting any response. It has been next canvassed that the necessary requirements for eligibility for the post of foreman according to rules was 10 years experience as Mechanic/Turner in workshop attended with requirement of writing or reading vernacular language while in the case of opposite party No. 5 this qualification was lacking. According to learned Counsel, opposite party No. 5, who held B.E. degree In Mechanical Engineering was not qualified to be considered for selection on the post of foreman by reason of being not a Mechanic having certificate of I.T.I, and requirement of experience of 10 years as Mechanic/ Turner in workshop was also wanting. Besides the above submissions, as stated supra, the learned Counsel also canvassed that the petitioner had made a representation alleging mala fides against opposite party No. 4 Deepak Yadav, Asstt. Engineer, Nagar Nigam, Lucknow, on the ground that contempt proceeding had been drawn at the instance of the petitioner which was pending in the court of law. Quintessentially, the learned Counsel attributed non-selection of the petitioner due to mala fides of opposite party No. 4 alongwith other grounds. Per contra, Sri Umesh Chandra learned senior advocate in vindication of the selection and appointment of opposite party No. 5 contended that opposite party No. 5 had higher qualification and thus was better placed than petitioner and his selection in preference to petitioner was based on merits further urging that petitioner's claim was considered and disallowed. On the date of hearing, a supplementary affidavit came to be filed. Relying on the said affidavit, the learned Counsel contended that the Commissioner had granted relaxation in respect of work experience on the recommendations of Nagar Ayukta, Nagar Nigam, Lucknow, made in favour of petitioner dated 20.5.2002 and 2.5.2003 and 2.3.2006 and in view of the order of the Commissioner dated 16.5.2006, the appointment of opposite party No. 5 was validly made. The learned Counsel also produced a letter dated 17.12.2000 from a perusal of which it would transpire that Nagar Nigam had decided to convert the post advertised in the advertisement into reserved post for scheduled caste only and on the basis of this letter, he urged that it was in this background that the petitioner was rightly eschewed from consideration for appointment on the post of foreman. The learned Counsel for the opposite parties further contended that selection committee was rightly constituted and allegations of mala fides leveled against Ashok Yadav, one of the members of the Selection committee was without any valid basis being born of pent up feelings and gratuitous out-bursts of a vanquished person.
5. I have bestowed my anxious consideration to the arguments advanced across the bar and have also gone through the materials on record.
6. From a perusal of the record it would transpire that this Court by means of order dated 24.1.2006, directed the opposite parties-State authorities to produce original record for perusal of the Court. Ostensibly, the order having yielded no response, the Court further directed to produce the record on 8.2.2006, 20.2.2006, 28.2.2006, 23.3.2006 and lastly on 27.4.2006. All these orders also yielded no response from the Nagar Nigam nor any record was produced. It would further transpire from the record that Deepak Yadav, respondent No. 4 filed counter-affidavit in the connected Writ Petition No. 14 (22) 2000, P. K. Chaturvedi v. State of U.P., but no counter-affidavit was filed by him in the present petition in which serious allegations of mala fides had been leveled by the petitioner vide averments contained in para 26 of the writ petition. In this factual matrix, it is axiomatic that the respondent No. 4 has nothing to say against the allegations and therefore the averments, by reason of remaining uncontroverted have to be treated as correct in view of law laid down by the Apex Court in its decision in AIR 1973 SC 627 : 1982 (2) SCC 471 and 1987 (4) SCR 73.
7. Before delving into arguments of the learned Counsel for the parties, it would be useful to refer to the relevant rules of the appointment and selection as contained in the U. P. Nagar Palika Services (Designations, Scales of Pay, Qualifications, Conveyance Allowances and Method of Recruitment) Order, 1965 which as agreed to by learned Counsel for both the parties are applicable to the recruitment on the post of foreman. Rule 8 of the aforesaid Rule being germane to the controversy involved in the case may be excerpted below:
8. No person shall be appointed to any of the posts created under Section 106 unless he fulfils the qualification mentioned in the schedule against the post;
Provided that exemption may be granted in special cases by the appointing authority:
(h) in the case of appointments to be made in consultation with the Public Service Commission, with the concurrence of the Commission;
(i) in the case of other posts, with the approval of the Commissioner of the Division:
Provided further that where such an exemption has been granted, the persons to exempted shall not be appointed to another post requiring similar or higher qualification unless a fresh exemption is obtained in the manner laid down in the first proviso.
xxxxxxxxxxxxxxxxx xxxxxxxxxxxx Entry No. 14 in the Schedule appurtenant to the rule postulates qualification of workshop foreman, i.e., ability to read and write in Hindi and read blue-print and they should also have at least 10 years experience as workshop mechanic or turner. Sections 106 and 107 of the Nagar Mahapalika Adhiniyam, 1959, prescribe the procedure for recruitment. Section 107 (4) of the Adhiniyam makes it clear that selection committee shall consist of Mukhya Nagar Adhikari or his nominee, Mukhya Lekha Parikshak, Head of the Department from the concerned department for which appointment is to be made. It is further provided that Mukhya Nagar Adhikari or in his absence member nominated by him shall be the Chairman of the selection committee. Proviso to Section 107 of the Adhiniyam provides that appointment of the Committee referred to above which may be substituted in connection with the appointment of officers and servants immediately subordinate to the Mukhya Nagar Adhikari or Mukhya Lekha Parikshak as the case may be as Chairman and two other officers of the Nagar Nigam who shall be nominated by executive committee as members. The Heads of Department of various departments of Nagar Nigam have been specified in Sub-section (3) of Section 112 of the Adhiniyam, 1959, which shows that Mukhya Abhlyanta and Mukhya Swasthya Adhikari, Mukhya Lekha Parikashak as the case may be shall be called as Heads of the Department.
8. According to the petitioner, the post of Foreman of R. R. Workshop belongs to the Health Department and Nagar Swasthya Adhikari, who happened to be the head of department, was not included in the selection committee and in his place Ashok Yadav, Asstt. Engineer, who was serving as Asstt. Engineer in the Nagar Nigam and was admittedly not heading any department of the Nagar Nigam, Lucknow, was made member of the selection committee.
9. In view of the above facts and considering the arguments of the learned Counsel for the parties, the first question that arises for consideration is whether petitioner as well as respondent No. 5 had the requisite qualifications for the post of Foreman of the R.R. workshop, i.e., whether they were qualified as I.T.I, certificate holder in the trade of motor mechanic and whether they had 10 years experience to their credit as Mechanic and also whether their age was within the range of age prescribed in the advertisement.
10. Concededly the petitioner was working as mechanic in the Workshop having been appointed in the year 1988 in the R.R. Workshop of the Nagar Nigam, Lucknow, and on the date of advertisement, he had 10 years experience as required to his credit. In so far as his age was concerned, it would appear from the record that the Mukhya Nagar Adhikari, Nagar Nigam, Lucknow, had commended his case for relaxation of age and it was duly approved by the Commissioner vide order dated 27.6.1998. According to averments made in the writ petition, the petitioner was having qualification of two years diploma course in the trade of motor mechanic besides six months certificate course in special training in Diesel Engine. It is further clear from perusal of the relevant rules that the only requirement was to have ability of reading and writing Hindi and 10 years experience as Mechanic and regard being had to qualification, the petitioner was fully qualified for the post of foreman while in so far as opposite party No. 5 is concerned, there is nothing on record to show that he being holder of B.E. degree in Mechanical Engineering from Gorakhpur University and also lacking in requisite qualification of 10 years experience had either applied for exemption of requisite qualification or any exemption was granted as embodied in Rule 8 of the U. P. Nagar Mahapalika Services (Designations, Scales of Pay, Qualifications, Conveyance Allowances and Method of Recruitment) Order, 1965, either by the appointing authority. No exemption was forwarded with recommendation to the Commissioner for approval as required in Rule 8 aforesaid before selection. From a perusal of supplementary-affidavit filed by Nagar Nigam, it would transpire that some letter was sent by Nagar Ayukta on 20.5.2002 for the first time much after selection and appointment which was made in the year 2000 containing recommendation for exemption for approval of the Commissioner. This fact is further clear from the counter-affidavit as well as from other materials on record that there was no order of exemption granted by the appointing authority exempting mandatory qualification of I.T.I, and experience of 10 years as Mechanic as required by the Rules aforesaid. In my considered view, the question of approval of any order of exemption will arise only if there was any order of exemption in existence in favour of respondent No. 5 exempting from requisite qualification as mandated in the Rules/Order, 1965. In the instant case, there was no order of exemption in existence and hence question of approval by the Commissioner cannot be said to relate back to the date of filing of the application for the post by opposite party No. 5 or to the date on which selection committee considered the case of opposite party No. 5 or on the date of appointment.
11. The learned Counsel for the opposite parties placed credence on case laws in Shaktr Husain v. Chandeo AIR 1931 All 567 (FB) and Mohd. Ali v. State of U.P. , and tried to vindicate the appointment by drawing subtle distinction between approval and permission as mentioned in Section 122, C.P.C. and Order XXI, Rule 43 of the C.P.C. The Full Bench decision aforesaid signifies that approval and permission have distinct from each other. The quintessence of Full Bench decision is that ordinarily the difference between the approval and permission is that in the first the act holds good until disapproved, while in the other case it does not become effective until permission is obtained. But permission subsequently obtained may all the same validate the previous act.
12. It crystallizes from the facts of the present case as stated supra also that there was no order of exemption in favour of opposite party No. 5 on the date of submission of application by him, or on the date of consideration of his candidature by the Selection Committee. The order recommendation for exemption appears to have been passed in 2002 after the petitioner had instituted the writ petition in 2001 with a view to make good the lacunae. It would also appear that in the year 2002 the Nagar Nigam submitted papers for approval of the Commissioner. In this background, the decision relied upon by the learned Counsel for the opposite parties are unavailing.
13. Coming to the question whether respondent No. 5 had requisite qualification, as stated supra, considering that he was holder of B.E. degree in Mechanical Engineering and also that he had no experience to his credit as exacted in the advertisement, and further that no exemption was granted prior to the date on which selection committee met, I am of the considered view that he was not qualified on the date on which selection committee considered his candidature or on the date he submitted his application and by this reckoning, there is no gainsaying that he was wrongly and illegally considered by the Selection Committee and no appointment letter could be issued to him.
14. At this stage, learned Counsel for the opposite parties submitted that opposite party had applied for consideration of his case on the post of foreman on the strength of a degree of Bachelor of Engineering from Deen Dayal Upadhyaya College, Gorakhpur, although petitioner refuted the claim of opposite party having any degree in Mechanical Engineering. Be that as it may even assuming that there was degree, the question arises whether a Bachelor's degree in Mechanical Engineering could be considered to be the requisite qualification in terms of qualifications enumerated in the advertisement. In this connection learned Counsel for the petitioner placed reliance on two decisions of the Apex Court firstly in the case of P. M. Latha v. State of Kerala and secondly in Yogesh Kumar and Ors. v. Government of N.C.T. Delhi and Ors. In this case the Apex Court held that there is no force in the argument that B.Ed, qualification can be treated as requisite qualification than T.T.C. and therefore, the B.Ed, candidates should not be held to be eligible to compete for the post. It was further held that B.Ed. Qualification although a well recognised qualification in the field of teaching and education being not prescribed in the advertisement, cannot be given entry in the field of selection. The teachers for B.Ed, course equips them for teaching of higher classes. A specialized training given to teachers for teaching children at primary level cannot be compared with training given for awarding B.Ed, degree. In the end, the Apex Court held that the nature of the training imparted for grant of certificate and for degree is totally different and between them there is no parity whatsoever and is not a qualification permissible for the purpose.
15. Reverting to the facts of the present case, the qualification prescribed for the post of foreman was I.T.I. Certificate in Mechanic/Turner alongwith 10 years experience as Mechanic/Turner in the workshop. A simple degree in Mechanical Engineering cannot be held to be a qualification particularly regard being had to the fact that the respondent No. 5 had no experience of having worked in a workshop to his credit. To rephrase It, a person who has obtained a degree in Mechanical Engineering is on a much higher pedestal and he cannot be said to be qualified or having any experience of actual working in a workshop. The duties of a foreman in a workshop requires him to have practical knowledge which can be acquired by experience alone. The respondent No. 5 admittedly have no practical experience of having worked in any workshop and therefore he cannot be equated to a person who has served as Mechanic in a workshop for 10 years and have had a practical experience of working as Mechanic. The logic of Apex Court decision aforesaid can be imported for application to the facts of the present case that like teacher training Imparted to teachers for B.Ed, course equips them for teaching higher classes. Likewise a specialized training given to teachers for teaching children at primary level cannot be compared with training given for awarding B.Ed, degree. Looking to the different nature of both the degree in Mechanical Engineer and I.T.I, certificate holder with 10 years experience of having worked in a workshop, I am of the view that the nature of the training Imparted for grant of certificate by I.T.I, in the trade of motor Mechanic alongwith 10 years experience of having worked in a workshop as mechanic and a mere degree in Mechanical Engineering without any experience is totally different and between them there is no parity whatsoever. In this backdrop, there is no escape from conclusion that the appointment made by Nagar Nigam of opposite party No. 5 was highly arbitrarily inasmuch as he was not qualified for the post of foreman on the relevant date or even today. On this ground alone, the appointment of opposite party No. 5 as Foreman made by the Nagar Nigam is liable to be quashed.
16. The next question is whether Nagar Nigam could subsequently convert the post of foreman strictly into one reserved for scheduled caste as against the term in the advertisement. It is clearly specified in the advertisement that S.C./O.B.C. candidates will get exemption of five years in age only and there is nothing in the advertisement that the said post was reserved or restricted to either Scheduled Caste or other Backward Classes candidates. It Implies that candidates from general category could also apply for being considered for appointment. The subsequent decision of the Nagar Nigam to convert the post into the post reserved for S.C. candidate only was wholly unwarranted besides being one militating against the term of advertisement. The subsequent decision as contained in the letter of Nagar Ayukta dated 17.12,2000, i.e., after the selection for the post was over, to convert the post into one reserved for S.C. candidate cannot be sustained particularly regard being had to the fact that no corrigendum was issued before holding interview on 7.7.2000. It therefore follows that upto the date of interview the post was not reserved for S.C. candidate only and all applicants appearing for interview were to be considered on merits. In this view of the matter, it is held that the post of foreman as advertised in the advertisement was not reserved for S.C. candidate alone and subsequent decision of the Nagar Nigam converting the said post into one reserved for S.C. candidate alone is not sustainable in law.
17. The next question that arises for consideration is whether allegations of mala fides are established against the respondent No. 4 who was one of the members of the selection committee. It has been clearly stated in para 26 of the writ petition that respondent No. 4 Ashok Yadav put a question to the petitioner as one of the members of the Selection Committee to the following effect.
Turn Nagar Nigam Me Naukari Bhi Karoge Aur Ham Logon Par Contempt Bhi Karoge Aur Ham Logon Ko Jail Bhi Bhejoge. Jao Nirney Bad Me Pata Chal Jayega.
18. As stated supra, no personal counter-affidavit has been filed by the respondent No. 4 against the allegations. In the counter-affidavit filed by Nagar Nigam, it has been stated by the deponent of the said affidavit that the answering respondent had no knowledge about the same. In the circumstances, no personal counter-affidavit having been filed by Ashok Yadav, the averments made in various paragraphs of the writ petition including para 26 remain uncontroverted and therefore the same cannot be jettisoned as being figment of one's Imagination. The allegations made are grave enough and despite its gravity, no personal counter-affidavit has been filed and in the circumstances, it cannot escape conclusion that respondent No. 4 nursed grievance and was prejudiced to the petitioner and the statement attributed to him in para 26 of the writ petition was Indicative of the fact that the allegations of mala fides have been proved beyond the pale of doubt and the petitioner was deliberately reckoned out of consideration despite being fully qualified for the post on account of mala fides of the respondent No. 4. It may be recalled as discussed above that the petitioner had made a representation objecting to the constitution of Selection Committee before appearing before the selection committee and alleging mala fides against opposite party No. 4. There is nothing on record to show that the representation containing allegations against respondent No. 4 was given any due weight except stating that in the counter-affidavit of the Nagar Nigam that the same was considered and was found without any merit. In this backdrop, the irresistible conclusion is that the Selection Committee was not properly constituted and further that the allegations of mala fides were amply proved against the respondent No. 4 who was one of the members of the selection committee to whom statement as contained in para 26 of the writ petition is attributed to have been made which clearly showed that the respondent No. 4 was prejudiced and nursed grievance against the petitioner.
19. In view of the above discussion, the writ petition is allowed and in consequence the impugned order (Annexure-1 to the writ petition), i.e., appointment letter dated 5.12.2000 is quashed. Further the recommendation of the selection committee dated 7.7.2000 is also quashed and it is directed that fresh selection committee shall be constituted in accordance with the provisions of the U. P. Nagar Palika Adhiniyam, 1959 and also relevant rule framed under the Act. The selection committee shall consider all the applicants eligible on the last date of advertisement, i.e., 13.2.2000 on merits in accordance with the relevant rules prevailing on the date of advertisement. The entire exercise shall be taken to completion afresh in accordance law within a period not exceeding six months. Till fresh exercise is completed, the petitioner who was appointed as officiating foreman shall continue to officiate as foreman on which post he was working on the date of selection. In the facts and circumstances, regard being had to the facts that mala fides are established against opposite party No. 4, I feel called to award cost which I quantify the cost at Rs. 20,000 payable to the petitioner by the opposite party No. 4 recoverable from his salary within a period of four years.